Andhra Pradesh Urban Areas (Development Amendment) Act, 1988*
| [Andhra Pradesh Act No. 13 of 1988] | [19th April, 1988] |
An Act further to amend the Andhra Pradesh Urban Areas (Development) Act, 1975.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th April, 1988. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 23th March, 1986, at page 4.
1. Short title.- This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 1988.
2. Insertion of new section 18-A.- In the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act-I of 1975) (hereinafter referred to as the principal Act), after section 18, the following section shall be inserted, namely:-
18A. "Acquisition of land by private negotiations.- Where the authority proposes to acquire any land otherwise than under the provisions of the Land Acquisition Act, 1894, (Central Act of 1894) it shall obtain 1 the previous approval of the District Collector, therefore. While according his approval, the District Collector shall determine the value at which the land is to be acquired and every such acquisition shall be subject to the previous sanction of the Government as may be prescribed".
3. Insertion of new section 20-A.- After section 20 of the principal Act, the following section shall be inserted, namely:-
20A. "Sale of Government lands by public auction and their administration.- (1) Notwithstanding anything in section 20, the Government may effect the sale of their vacant lands by public auction on such terms and conditions as may be prescribed:
Provided that no such land shall be sold to or purchased by or on behalf of a co-operative society.
(2) The owners of the land purchased under sub-section (1) shall-
(a) form into a co-operative society; and
(b) submit a declaration to the Authority in such form and in such manner and containing such particulars as may be prescribed.
(3) The administration of every property of the owners of land specified in sub-section (1) shall be governed by such directions as may be given by the Government or the Authority from time to time and by the bye-laws framed by the co-operative society and as amended from time to time and a true copy of the bye-laws and the amendments thereto, if any shall, as soon as they are made be filed with the Authority and be annexed to the declarations made under sub-section (2):
Provided that no such bye-laws or amendments thereto shall take effect until copies thereof are duly filed by with the Authority.
(4) The bye-laws shall conform to the directions given by the Authority from time to time and may provide for the following matters, namely:-
(a) the manner in which the association of the owners of vacant land is to be formed, the election of a Board of Managers from among the owners, the number of persons constituting the board, the number of members of such board to retire annually, the powers and duties of the board, the honororium, if any, of the members of the board, the method of removal from the office of members of the board, the powers of the board to engage the services of a manager and delegation of powers and duties to such manager.
(b) manner of calling meetings of the owners of vacant lands and the quorum for such meetings.
(c) election of a President and for presiding over the meetings of the Board and of the association in the absence of the President;
(d) elections of a Secretary who shall keep minutes book wherein resolutions shall be recorded;
(e) election of a treasurer who shall keep the minutes records and books of accounts;
(f) ??? repair and ???
(g) ??? collection ??? share of the ???
(h) any other ??? to be ??? for the administration of the property.