Section 84 in Andhra Pradesh Capital Region Development Authority Act, 2014
84. Effect of preliminary scheme.
- On the day on which the Preliminary Scheme comes into force,-(1)[ All lands required by the Authority shall unless it is otherwise determined in Town Planning Scheme/any Special Development scheme, vest absolutely in the State Government and Authority acting on behalf of the Government free from all encumbrances;] [Substituted by Act No. 1 of 2018, dated 2.1.2018.](2)all rights in the original plots which have been re-constituted into re-constituted plots/land shall be determined and the reconstituted plots/land shall become subject to the rights settled by the Planning Officer.
