Section 54 in Andhra Pradesh Capital Region Development Authority Act, 2014
54. Role of developer entity.
- The developer entity intending to undertake a land pooling scheme shall obtain a license from the Commissioner to formulate and implement a land pooling scheme containing such particulars and details as may be prescribed:Provided that,-(1)the developer entity shall submit the application to formulate and implement a land pooling scheme only after a notification is issued by the Authority as stated at subsection (3) of section 43 under the Act;(2)the requirements of the Scheme as prescribed under this Act shall be complied with;(3)the costs for development of the development scheme shall be factored into the project before the developer undertakes the development work;(4)the developer entity shall obtain all necessary permissions from the Commissioner as required under the Act duly paying the prescribed fees and charges to undertake the scheme;(5)The developer entity shall mortgage a part of the scheme area as prescribed in favour of the Authority in order to comply with the conditions of the development scheme and the same shall be re-conveyed by the Commissioner while issuing the completion certificate of the scheme.
