Section 27 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
27. Reservation and allotment of land for various purposes in land pooling scheme.
(1)The reservation and allotment of land for various purposes in the Land Pooling Scheme may be as specified below-(a)reservation of land to an extent of ten percent of total scheme area for parks, playgrounds, gardens and open spaces; for(b)allotment of land for roads and utility services to an extent of thirty percent of total scheme area;(c)allotment of land to an extent of five percent of total scheme area for social amenities such as school, dispensary and other community facilities;(d)allotment of land to an extent of five percent of total scheme area for providing affordable housing for the poor;(e)a share of total area of the scheme specified by the Authority for reconstituted plots [Final Plot), for re-allotment to the Land Owners;(f)a share of total area of the scheme specified by the Authority in lieu of the cost of development towards the provision of infrastructure and amenities and other costs and expenses to be incurred for the Scheme and external trunk infrastructure for re-allotment to the Authority. The Authority may use this allotted land for residential or commercial or public or semi public or any other purposes as may be approved by the Authority:Provided that the percentage of the allotment of land as specified in Clauses from (b) to (d) may be altered by the Authority while preparing the Land Pooling Scheme depending upon the nature of existing and proposed development, sanctioned development plans and for the reasons to be recorded in writing.(2)The area of the Land Pooling Scheme shall be as notified by the Authority under section 29 of the Act.
