Section 97 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
97. Transfer of Government Land to the Authority.
(1)The Government shall give top most priority for alienation of Government lands and transfer to the Land Development Bank which may require for public infrastructure, utilities, amenities and facilities to be developed by the Authority.(2)The Government by specific orders and on such terms and conditions as may be agreed upon between the Government and the Authority, place at the disposal of the Authority any developed and undeveloped Government lands situated within the development area for the purpose of development or undertaking Development Schemes, Land Pooling Schemes, Town Planning Schemes; public utilities, amenities and facilities in accordance with the provisions of this Act.(3)Any Government assigned lands may be taken over by the Authority in accordance with the prescribed procedure for undertaking Development Schemes and development of public utilities, amenities and facilities with compensation as decided by the District Collector.
