Section 43(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)Subject to the provisions of this Act or any other law for the time being in force, the Authority may, within its jurisdiction, or any part thereof, for the purpose of achieving planned development and for providing better infrastructural facilities by implementing the proposals as envisaged in the plans sanctioned under section 38 on its own or authorize any other body or any developer entity to prepare and implement one or more development schemes in conformity with such plans:Provided that the scheme is contiguous and approachable by a public road.
