Section 38 in Andhra Pradesh Housing Board Act, 1956
38. Reconstitution of plots.
- A housing scheme may provide: -(a)for the formation of a reconstituted plot by the alteration of the boundaries of an original plot;(b)with the consent of the owner that two or more original plots each of which is held in ownership in severally or in joining ownership shall, with or without alteration of boundaries be held in ownership in common as a reconstituted plot;(c)for the allotment of a plot to any owner dispossessed of a land in furtherance of the housing scheme; and(d)for the transfer of ownership of a plot from the person to another.
