The ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

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THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY
REPEAL ACT, 2020
ACT No. 27 of 2020
ARRANGEMENT OF SECTIONS
SECTIONS
1.  Short title and commencement
2. Repeal of Act 11 of 2014
3. Transitional Provisions and Savings
4. Development of Amaravati Metropolitan Region Development Area
5. Legal proceedings
6. Concession tax exemptions etc.,
7. Guarantee to be operative
8. Power to removedifficulties
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THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY
REPEAL ACT, 2020
ACT No. 27 of 2020
(31st  July, 2020)
AN ACT TO REPEAL THE ANDHRA PRADESH CAPITAL REGION
DEVELOPMENT AUTHORITY ACT, 2014 AND TO PROVIDE FOR
MATTERS CONNECTED THEREWITH OR INCIDENTALTHERETO.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventy
First Year of the Republic of India as follows:—
1.  Short title and commencement –(1) This Act may be called the Andhra
Pradesh Capital Region Development Authority Repeal Act, 2020.
(2) It shall come into force at once.
2. Repeal of Act 11 of 2014 – The Andhra Pradesh Capital Region
Development Authority Act, 2014 (hereinafter referred to as the Principal Act) is
hereby repealed except to the extent hereinafter saved and provided.
3. Transitional Provisions and Savings -On repeal of the Principal Act,
(a) The Andhra Pradesh Capital Region Development Authority
(hereinafter referred to as APCRDA) as constituted under Section 4
of the Principal Act shall cease to exist.
(b) The areas within the jurisdiction of APCRDA under the
principal Act, viz., the A.P. Capital Region shall be deemed to be
constituted as Amaravati Metropolitan Region Development Area
under the Andhra Pradesh Metropolitan Region and Urban
Development Authorities Act, 2016 notwithstanding the procedure
contained in Section 3 of the said Act. The Metropolitan Region
and Urban Development Authorities constituted under Section 4 of
the said Act to be named as the Amaravati Metropolitan Region
Development Authority (hereinafter referred to as the AMRDA)
shall be notified by the Government on the cessation of APCRDA.
(c) All the assets and liabilities, both current and contingent, bonds
issued by the APCRDA with Guarantee of the Government under
Section 28(4) of the Principal Act shall stand transferred to and
shall vest in AMRDA as constituted under Section 3(l)(b). The
Government shall continue to be the guarantor for all such loans
availed by the APCRDA with Government Guarantee.
(d) Every person who was immediately before the repeal, employed
by APCRDA shall be deemed to be employed in Amaravati
Metropolitan Region Development Authority constituted under
Section 3(l)(b):
Provided that the Government shall have the power to
redeploy persons under the employment of APCRDA to other
similar Authorities or to other local bodies in the State or to any
other government department or agency subject to such guidelines
as may be framed for the purpose.
(e) Person or persons who have surrendered their land for the Land
PoolingScheme under Chapter IX of the Principal Act shall be
entitled to all the rights asvested in them under Chapter IX of the
Principal Act, AP Capital City Land PoolingScheme (Formulation
and Implementation) Rules, 2015, (hereinafter referred to as
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the“Scheme’) including but not limited to the right of guaranteed
developed/reconstitutedplot:
Provided that person or persons who have surrendered their
Assigned landunder the Scheme, shall be entitled to a developed
plot on par with persons who havesurrendered patta lands:
Provided further that the landless poor shall be paid an
enhanced amount ofRs. 5000 per month per family, for the
remainder of the tenure including an additionalfive years beyond
the tenure as fixed in the Scheme:
Provided also that the land pooling farmers shall be paid
annuity for an additional five years beyond the tenure fixed in the
Scheme at fixed amount per annum equivalent to the annuity of
the 10th year.
(f) Transferable Development Rights issued by the APCRDA, as
defined under Section 2(41) of the Principal Act, shall be deemed to
have been issued by AMRDA.
(g) Any land that is deemed to have vested in the Government
under Chapter IX, relating to Land Pooling Scheme of the Principal
Act and possession of which is taken over, shall continue to vest
with the Government and AMRDA acting on behalf of the
Government free from all encumbrances.
(h) Any order issued by APCRDA granting exemptions under the
Principal Act shall stand saved.
(i) All the master plans, zonal development plans including town
planning schemes in respect of the capital region governed by the
Principal Act, and are subsisting as on the date of the repeal, shall
continue to be in force for the purposes of specified land use,
unless superseded or revised under the Andhra Pradesh
Metropolitan Region and Urban Development Authorities Act, 2016
by AMRDA.
(j) The Bonds and financial instruments issued by APCRDA under
Section 28(1) of the Principal Act shall be deemed to have been
issued by AMRDA and shall be redeemed in accordance with the
terms of such instruments.
(k) The Regulations, Standing Orders framed and Agreements
entered into under the Principal Act regarding allotment of lands
enabled under Section 130 of the Principal Act shall stand saved.
The further regulation of the said activity shall be undertaken by
AMRDA duly governed by the provisions of the Andhra Pradesh
Metropoliton Region and Urban Development Authorities Act,
2016:
Provided that all further allotments of land, if any deemed fit
by AMRDA shall be governed by the provisions of the Andhra
Pradesh Metropolitan Region and Urban Development Authorities
Act, 2016 and such Regulations as may be prescribed in this
behalf.
(l) All contracts and agreements entered by or with the APCRDA,
and subsisting as on today, shall be deemed to have been entered
by or with the AMRDA.
(m) The social security fund operated by APCRDA for the purposes
of payments under the principal Act, shall be operated by AMRDA.
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4. Development of Amaravati Metropolitan Region Development Area –
The Government and the AMRDA shall, within the means of economic
capacity and consistent with the policy of decentralized development, shall
endeavour to take all steps to develop the region comprised in AMRDA.
5. Legal Proceedings–Any pending legal proceedings or cause of action
existing immediately before the enactment of this repeal, by or against the
APCRDA, or any person acting on its behalf, may be continued and shall be
enforced by or against AMRDA.
6. Concession tax exemptions etc., -All fiscal and other concessions, tax
exemptions, licences, benefits, privileges and exemptions granted to APCRDA
as constituted under Section 4 of the Principal Act, in connection with its
affairs and business under any law for the time being in force shall be deemed
to have been granted to AMRDA.
7. Gurantee to be operative -Notwithstanding repealing of Act, any guarantee
given for or in favour of APCRDA, with respect to any loan, lease, finance or
other assistance shall continue to be operative in relation to AMRDA.
8. Power to remove difficulties –(1) If any difficulty arises in giving effect to
the provisions of this Act, the State Government may, by order, do anything not
inconsistent with the provisions of this Act as may appear to it to be necessary
or expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of two years
from the date of commencement of this Act.
(2) Every order made under this Section shall be laid, as soon as may be
after it is made, before each House of Legislature.

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