Section 140(7) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(7)Any scheme, contract, document, licence, consent or resolution prepared, made, granted, approved or issued by or on behalf of the former Authority under any provision of the relevant Act, shall, except as otherwise expressly provided in this Act or any other written law, continue and be deemed to have been prepared, made, granted or approved by the Authority.
