Section 25(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)All such documents, plans and maps shall, for the purposes of sections 48 and 49 of the Registration Act, 1908 (Act No. 16 of 1906) be deemed to have been registered in accordance with the provisions of that Act:Provided that the documents, plans and maps relating to the sanctioned scheme shall be accessible to the public in the manner prescribed.(ii)Land Pooling Scheme
