Section 17(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Subject to the provisions of the Act or any other law for the time being in force, the Authority may, within its jurisdiction, or any part thereof, for the purpose of achieving planned development and for providing better infrastructural facilities by implementing the proposals as envisaged in the sanctioned development plans on its own or authorize any other body or any Licensed Developer to prepare and implement one or more Development Schemes in conformity with such plans:Provided that the scheme is contiguous and approachable by a public road.
