Section 5(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(4)Land development:(a)to acquire any immovable property through the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013) or purchase, exchange, gift, lease, mortgage, negotiated settlement, or by any other means permissible under any other law;(b)to approve the land development schemes or proposals of the functional departments, other departments and functional agencies in the development area;(c)to undertake Land Pooling Schemes and other Town Planning Schemes;(d)to prepare and undertake implementation of schemes for providing alternative areas for rehabilitation of persons displaced by projects and schemes which provide for such requirements;(e)to create and manage the Land Development Bank and take up land acquisition as may be necessary for various public uses, civic center, office complexes, township development, infrastructure development, etc.; allocation of lands to functional departments and various agencies upon such terms and conditions for undertaking development of amenities and infrastructure facilities.
