Andhra Pradesh Urban Areas (Development) (Amendment) Act, 20011
| [Andhra Pradesh Act No. 9 of 2001] | [7th April, 2001] |
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 Fifty-second year of the Republic of India, as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 7th April, 2001 and the said assent is hereby first published on the 10th April, 2001 in the Andhra Pradesh Gazette for general information
STATEMENT OF OBJECTS AND REASONS
The Government have constituted Urban Development Authorities for major towns and cities of the State. In recent times it is felt that the provisions of the Andhra Pradesh Urban Areas (Development) Act, 1975, namely, the requirement of preparing Master Plan, enforcing zoning regulation and integrated planning and control encompassing conservation of nature, natural resources and man made heritage must be extended to many other areas of the state, even though all such areas may not have a large urban population or may not be in the vicinity of large cities.
2. It is, therefore, proposed to create Special Urban Development Authorities which will help in achieving special objectives of orderly growth and environmental up-gradation in priority areas. This will also be useful in carving out selected areas out of the jurisdiction of existing Urban Development Authorities, which need special planning controls and a nigh level, of infrastructural and managerial input. Such areas also can be notified as Special Area Development Authorities to make them either special investment zones, special tourist areas or an exclusive enclave with international norms. Such high standards of development may not be achievable for the whole of the metropolitan or urban areas for the present but creation of such enclaves and their successful operation will catch the imagination of people and will eventually help in extending similar discipline, efficiency and managerial excellence to the entire cities.
3. To achieve the above objects, Government have decided to amend the Andhra Pradesh Urban Areas (Development) Act, 1975 suitably.
4. As the Legislative Assembly of the State was not then in session having been prorogued and it has been decided to give effect to the above decision immediately, the Andhra Pradesh Urban Areas (Development) (Amendment) Ordinaries, 2000 (A.P. Ordinance 12 of 2000) has been promulgated by the Governor on the 31st October, 2000.
This Bill seeks to replace the said Ordinance.
1. Short title extent and commencement.- (1) This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2001.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to share come into force with effect from the 2nd November, 2000.
2. Amendment of Section 2.- In the Andhra Pradesh Urban ??? (Development) Act, 1975, (??? Act ??? of 1975.) (??? referred to as the Principal Act) in section 2,-
(i) for clause (b), the following clause shall be substituted, namely:-
(b) ‘authority’ means an Urban Development Authority constituted under, sub-section (1) of section 3 or a Special Area Development Authority constituted under sub-section (1) of section 3-A for a development area under this Act,";
(ii) for clause (m), the following clause shall be substituted, namely:-
"(m) ‘regulation’ means a regulation made under this Act by an Urban Development Authority constituted under sub-section (1) of section 3 or by a special Area Development Authority constituted under sub-section (1) of section 3-A for the concerned development area;".
3. Insertion of Section 3-A.- After section 3 of the principal Act, the following section shall be inserted, namely:-
3-A "Constitution of a Special Area Development Authority.- (1) The Government may constitute a Special Area Development Authority for any area in the State of Andhra Pradesh as a Special case whether such an area is classified as an urban area or otherwise, in the interest of specific development objectives that may be conducive to the overall planned development of the state.
(2) Save as otherwise specified under this Act, the area comprised within the jurisdiction of a Special Area Development Authority shall be deemed to be a Development Area notified under section 13 of this Act.
(3) The Government may, by, notification constitute a Special Area Development Authority for any part of a Development Area for which an Urban Development Authority was already constituted provided that the area so comprised within the jurisdiction of the special Area Development. Authority shall be deemed to have been excluded from the jurisdiction of the said Urban Development Authority under section 13(2)(a) of this Act.
(4) Notwithstanding anything contained in this Act or in any law for the time being in force, where any corporation or company is formed by the Government for the development of any particular area; the Government may, by, notification declare such company or corporation to be also a Special Area Development Authority and the said area as a Development Area under this Act.".
4. Repeal of Ordinance 12 of 2000.- The Andhra Pradesh Urban Areas (Development) (Amendment) Ordinance, 2000 is hereby repealed.