ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY (AMENDMENT) ACT, 2017

Preamble - ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY (AMENDMENT) ACT, 2017

THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY (AMENDMENT) ACT, 2017

[Act No. 01 of 2018]

[28th December, 2017]

PREAMBLE

An Act further to amend the andhrapradesh capital region development authority act, 2014.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-eighth year of the Republic of India as follows:-

Section 1 - Short title and Commencement

(1)     This Act may be called the Andhra Pradesh Capital Region Development Authority (Amendment) Act, 2017.

 

(2)     (a) Section 2 shall be deemed to have come into force with effect from the 27th July, 2016.

(b) ??the remaining sections shall be deemed to have come into force with effect from the 1st July, 2016.

Section 2 - Amendment of section 21, Andhra Pradesh Act 11 of 2014

In the Andhra Pradesh Capital Region Development Authority Act, 2014, (hereinafter referred to as the Principal Act), in section 21, for sub-section (1), the following shall be substituted, namely,-

"(1) ?The Government shall appoint a Commissioner as the Chief Executive of the Authority who possesses qualifications and eligibility to be posted as District Collector in the State."

Section 3 - Amendment of section 25

In section 25 of the Principal Act,

(i)       after sub-section (1), the following sub-section shall be inserted, namely,-

"(1A) A separate Capital City Infrastructure Development Fund shall be created within the Development Fund to enable implementation under section 53(f) of this Act"

(ii)      after sub-section (3), the following sub-sections shall be inserted, namely,-

"(3A) All the funds mentioned under sub-section (3) pertaining to implement under section 53(f) of this Act, shall be accounted for under Capital City Infrastructure Development Fund and shall be managed and operated by the Authority;

(3B) All properties, funds and dues which are vested in or realizable by the Authority pertaining to Capital Region (for the purposes of the Act) shall vest in or be realizable by the State Government and by the Authority on behalf of State Government;

(3C) All liabilities which were enforceable against Capital Region Development Authority in the Capital Region shall be enforceable against the State Government and against the Authority representing the State Government."

Section 4 - Amendment of section 57

In section 57 of the Principal Act, for sub-sect on (2), the following shall be substituted, namely,-

"(2) ?The notified area under the final land pooling scheme shall vest absolutely with the State Government and Authority acting on behalf of Government, free from all encumbrances, for reconstituting and implementing the land pooling scheme. The lands shall be managed by the Authority for the purposes of this Act."

Section 5 - Amendment of section 84

In section 84 of the Principal Act, for sub-section (1), the following shall be substituted, namely,-

"(1) ?All lands required by the Authority shall unless it is otherwise determined in Town Planning Scheme / any Special Development Scheme, vest absolutely in the State Government and Authority acting on behalf of the Government free from all encumbrances."