Section 27 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
27. Transfer of Government lands to Corporation.
(1)For the furtherance of the objects of this Act, the Government may, by notification, upon such conditions as may be agreed upon between the Government and the Corporation, place at the disposal of the Corporation, any lands vested in the Government:Provided that, the Government shall not place at the disposal of the Corporation any lands which are notified and included in a reserved forest.(2)After any such land has been so placed at the disposal of the Corporation, it shall be dealt with by the Corporation in accordance with the provisions of this Act, or the rules or regulations made thereunder and the directions, if any, given by the Government in this behalf.(3)If any land placed at the disposal of the Corporation under sub-section (1) is not required by the Corporation, the Government may ask the Corporation to surrender it to the Government upon such terms and conditions as may be mutually agreed upon.
