Section 48(5) in Andhra Pradesh Capital Region Development Authority Act, 2014
(5)The development scheme may contain proposals:-(a)to form reconstituted plot/land by the reconstitution of the original lands by the alteration of its boundaries and by the transfer of any adjoining lands if necessary;(b)for location of the reconstituted plot/land anywhere in the identified area of the development scheme;(c)for allotment of reconstituted plot/land by draw of lots;(d)to provide with the consent of the owners the allotment of reconstituted plot/land jointly as common reconstituted plot; and(e)for allotment of a reconstituted plot/land to any owner dispossessed of land in furtherance of the scheme.
