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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(15) in Andhra Pradesh Capital Region Development Authority Act, 2014

(15)"development scheme" means the method of securing land required for a development plan by means of land acquisition or land pooling or any other means, and the details of implementation of the plan in the secured land. All these details are incorporated in a document conferring rights on land by specifying how this land may be used and developed, and outlines the processes to be followed before development occurs;