Section 35 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
35. Town Planning Scheme.
(1)Subject to the provision of this Act or any other law for the time being in force, the Authority may make one or more Town Planning Schemes for the development area or any part thereof, regard being had to the proposals in the final sanctioned development plans, if any.(2)Town Planning Scheme may be in accordance with the provisions of this Act in respect of any land which is:-(a)in the course of development;(b)likely to be used for residential or commercial or industrial or for building purposes; or(c)already built upon.Explanation. - For the purpose of this sub section, the expression "land likely to be used for building purposes" shall include any land likely to be used as, or for the purpose of providing, open spaces, roads, streets, parks, pleasure or recreation grounds, parking spaces or for the purpose of executing any work upon or under the land incidental to a Town planning Scheme, whether in the nature of a building work or not.(3)The reservation and allotment of land for various purposes in the Town planning Scheme shall be in accordance with sanctioned development plans under this Act and as specified in sub-section (1) of section 27.
