Section 25(3) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(3)On receipt of the application in prescribed form and complete in all respects under section 4 read with rule 3 for registration of a project, the Authority may review the documents submitted along with the application under rule 3 and enquire, inter-alia, into the following matters and such other matters, as it may consider necessary, prior to grant of registration within the time prescribed under sub-section (1) of section 5, namely:-(a)the nature of rights and interest of the promoter to the land which is proposed to be developed;(b)extent and location of area of land proposed to be developed;(c)layout plan of the project;(d)financial, technical and managerial capacity of the promoter to develop the project;(e)plan regarding the development works to be executed in the project; and(f)conformity of development of the project with neighboring areas.
