Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2001 9 of 2001 CONTENTS 1. Short title extent and Commencement 2. Amendment of Section 2. A.P. 3. Insertion of Section 3-A 4. Repeal of Ordinance 12 of 2000 Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2001 9 of 2001 PREAMBLE 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. 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 have come into force with effect from the 2nd November, 2000. 2. Amendment of Section 2. A.P. :- In the Andhra Pradesh Urban Areas (Development) Act, 1975(Act 1 of 1975), (hereinafter 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 of 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.