Section 57 in Andhra Pradesh Capital Region Development Authority Act, 2014
57. Final notification of land pooling scheme.
(1)If any person affected by such scheme communicates in writing to the Authority, any objections relating to such scheme, the Authority shall consider such objections and may at any time before approving the final land pooling scheme modify such scheme as it thinks fit.(2)[ The notified area under the final land pooling scheme shall vest absolutely with the Authority acting on behalf of Government, free from all encumbrances, for reconstituting and implementing the land pooling scheme. The lands shall be manged by the Authority for the purposes of this Act.] [Substituted by Act No. 1 of 2018, dated 2.1.2018.](3)After publication of the final land pooling scheme within the prescribed time period, the Competent Authority for Land Pooling shall issue a land pooling ownership certificate.(4)The land pooling ownership certificate shall contain details of the land owner's original land and that of the reconstituted plot/land, including its original ownership details, along with a sketch of reconstituted plots, and such certificate shall be the conclusive evidence of the title of the property in respect of the reconstituted plot/land and shall be eligible for transfer of rights of the property in accordance with the provisions of the Registration Act, 1908.(5)After notification of the final land pooling scheme, the same shall be incorporated in the notified plans under section 38 as the case may be.(6)All lands reserved for the parks, play grounds and open spaces, and all lands allotted for roads, social amenities and affordable housing shall be deemed to be handed over to the Authority upon notification of the final land pooling scheme.(7)All lands allotted for the Authority or the developer entity, as the case may be, shall also be deemed to be handed over to the Authority or the developer entity, as the case may be.(8)The notified final land pooling scheme shall be a deemed layout development permission by the Authority.(9)The owner of the reconstituted plot will be responsible for the following, namely,-(a)for providing all the required infrastructure within the reconstituted plot and for obtaining development permissions as per applicable regulations;(b)to obtain all permissions and requisite `No Objection Certificates' required for the development of the reconstituted plot; and(c)to pay necessary fees and charges as per the rules for the sanction of development permission before commencing any construction activity on reconstituted plots.
