Section 22 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
22. Reconstitution of plot.
(1)The title of the land owners covered under the development scheme shall be verified with reference to the revenue records and registration documents and other relevant records of ownership of land by the officer authorized by the Authority and an order issued under his seal and signature confirming the acceptance or otherwise of the land for the development scheme.(2)In the development scheme, the size and shape of every plot shall be determined, so far as may be, to render it suitable for development and complying with the provisions of the scheme.(3)The development scheme may be prepared in sectors with the name and number of the plots, roads and the developed final plots which shall be allotted in the development scheme area to the owners in accordance with the eligibility as may be prescribed.(4)The Authority may earmark the land allotted to it as a separate sector or in a group of sectors for specific purposes and the reconstituted plot / land to the land owners in separate sector or group of sectors for the purposes specified in the development scheme.(5)The development scheme may contain proposals:-(a)to form reconstituted plot / land by the reconstitution of the original lands by the alteration of its boundaries and by the transfer of any adjoining lands if necessary.(b)for location of the reconstituted plot / land anywhere in the identified area of the development scheme.(c)for allotment of reconstituted plot / land shall be by draw of lots.(d)to provide with the consent of the owners that the reconstituted plot / land may be allotted jointly as common reconstituted plot.(e)for allotment of a reconstituted plot / land to any owner dispossessed of land in furtherance of the scheme.(6)The proportion and extent of eligibility for each land owner shall be determined before publishing the draft development scheme.
