Section 33 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
33. Completion of final land pooling scheme.
(1)The Competent Authority shall, duly furnishing the details of completion of the works along with the necessary infrastructure plans, completion publish a notice of completion of the final land pooling scheme within the period as may be prescribed.(2)The Competent Authority shall also publish the details of re-allotment of reconstituted plots / lands along with land mutation records or land pooling ownership certificates.(3)On verification of the details in sub-sections (1) and (2), the Competent Authority shall issue the Completion Certificate along with layout of final land pooling scheme.
