THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

ANDHRA PRADESH
India

THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

Act 27 of 2020

Published on 31 July 2020
Not commenced
[This is the version of this document from 31 July 2020.]
[Note: The original publication document is not available and this content could not be verified.]

AN ACT TO REPEAL THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY ACT, 2014 AND TO PROVIDE FOR MATTERS CONNECTED THEREWITH OR INCIDENTALTHERETO.Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventy First Year of the Republic of India as follows:—

1. Short title and commencement –

(1)This Act may be called the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020.

(2)It shall come into force at once.

2. Repeal of Act 11 of 2014 –

The Andhra Pradesh Capital Region Development Authority Act, 2014 (hereinafter referred to as the Principal Act) is hereby repealed except to the extent hereinafter saved and provided.

3. Transitional Provisions and Savings -

On repeal of the Principal Act,

(a)The Andhra Pradesh Capital Region Development Authority (hereinafter referred to as APCRDA) as constituted under Section 4 of the Principal Act shall cease to exist.

(b)The areas within the jurisdiction of APCRDA under the principal Act, viz., the A.P. Capital Region shall be deemed to be constituted as Amaravati Metropolitan Region Development Area under the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 notwithstanding the procedure contained in Section 3 of the said Act. The Metropolitan Region and Urban Development Authorities constituted under Section 4 of the said Act to be named as the Amaravati Metropolitan Region Development Authority (hereinafter referred to as the AMRDA) shall be notified by the Government on the cessation of APCRDA.

(c)All the assets and liabilities, both current and contingent, bonds issued by the APCRDA with Guarantee of the Government under Section 28(4) of the Principal Act shall stand transferred to and shall vest in AMRDA as constituted under Section 3(l)(b). The Government shall continue to be the guarantor for all such loans availed by the APCRDA with Government Guarantee.

(d)Every person who was immediately before the repeal, employed by APCRDA shall be deemed to be employed in Amaravati Metropolitan Region Development Authority constituted under Section 3(l)(b):

Provided that the Government shall have the power to redeploy persons under the employment of APCRDA to other similar Authorities or to other local bodies in the State or to any other government department or agency subject to such guidelines as may be framed for the purpose.

(e)Person or persons who have surrendered their land for the Land Pooling Scheme under Chapter IX of the Principal Act shall be entitled to all the rights asvested in them under Chapter IX of the Principal Act, AP Capital City Land PoolingScheme (Formulation and Implementation) Rules, 2015, (hereinafter referred to as the“Scheme’) including but not limited to the right of guaranteed developed/reconstitutedplot:

Provided that person or persons who have surrendered their Assigned landunder the Scheme, shall be entitled to a developed plot on par with persons who havesurrendered patta lands:Provided further that the landless poor shall be paid an enhanced amount ofRs. 5000 per month per family, for the remainder of the tenure including an additionalfive years beyond the tenure as fixed in the Scheme:Provided also that the land pooling farmers shall be paid annuity for an additional five years beyond the tenure fixed in the Scheme at fixed amount per annum equivalent to the annuity of the 10th year.

(f)Transferable Development Rights issued by the APCRDA, as defined under Section 2(41) of the Principal Act, shall be deemed to have been issued by AMRDA.

(g)Any land that is deemed to have vested in the Government under Chapter IX, relating to Land Pooling Scheme of the Principal Act and possession of which is taken over, shall continue to vest with the Government and AMRDA acting on behalf of the Government free from all encumbrances.

(h)Any order issued by APCRDA granting exemptions under the Principal Act shall stand saved.

(i)All the master plans, zonal development plans including town planning schemes in respect of the capital region governed by the Principal Act, and are subsisting as on the date of the repeal, shall continue to be in force for the purposes of specified land use, unless superseded or revised under the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 by AMRDA.

(j)The Bonds and financial instruments issued by APCRDA under Section 28(1) of the Principal Act shall be deemed to have been issued by AMRDA and shall be redeemed in accordance with the terms of such instruments.

(k)The Regulations, Standing Orders framed and Agreements entered into under the Principal Act regarding allotment of lands enabled under Section 130 of the Principal Act shall stand saved.

The further regulation of the said activity shall be undertaken by AMRDA duly governed by the provisions of the Andhra Pradesh Metropoliton Region and Urban Development Authorities Act,2016 :Provided that all further allotments of land, if any deemed fit by AMRDA shall be governed by the provisions of the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 and such Regulations as may be prescribed in this behalf.

(l)All contracts and agreements entered by or with the APCRDA, and subsisting as on today, shall be deemed to have been entered by or with the AMRDA.

(m)The social security fund operated by APCRDA for the purposes of payments under the principal Act, shall be operated by AMRDA.

4. Development of Amaravati Metropolitan Region Development Area –

The Government and the AMRDA shall, within the means of economic capacity and consistent with the policy of decentralized development, shall endeavour to take all steps to develop the region comprised in AMRDA.

5. Legal Proceedings–

Any pending legal proceedings or cause of action existing immediately before the enactment of this repeal, by or against the APCRDA, or any person acting on its behalf, may be continued and shall be enforced by or against AMRDA.

7. Concession tax exemptions etc., -

All fiscal and other concessions, tax exemptions, licences, benefits, privileges and exemptions granted to APCRDA as constituted under Section 4 of the Principal Act, in connection with its affairs and business under any law for the time being in force shall be deemed to have been granted to AMRDA.

8. Gurantee to be operative -

Notwithstanding repealing of Act, any guarantee given for or in favour of APCRDA, with respect to any loan, lease, finance or other assistance shall continue to be operative in relation to AMRDA.

9. Power to remove difficulties –

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, do anything not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.

(2)Every order made under this Section shall be laid, as soon as may be after it is made, before each House of Legislature.

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