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THE ANDHRA PRADESH GAZETTE
PARTIV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No, 13] AMARAVATI, FRIDAY, JANUARY 12, 2018.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the assent of the
Governor on the 11" January, 2018 and the said assent is hereby first published on the
121 January, 2018 in the Andhra Pradesh Gazette for general information :-
ACT No. 13 of 2018
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH
AGRICULTURAL LAND (CONVERSION FOR NON- AGRICULTURAL
PURPOSES) ACT,2006.
ye
1
No
not
2.
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Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-eighth
of the Republic of India, as follows:-
(1) This Act may be called the Andhra Pradesh Agricultural Land (Conversion for short title and
-Agricultural Purposes) (Amendment) Act,2017. commencement.
(2) It shall come into force on such date as the State Government may, by
fication, appoint.
In the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural ~Amendment of
poses) Act, 2006 (herein after referred to as the Principal Act), in section 3,- g
A.P.ActNo. 3 of
(1) in sub-section (1), for the words, “permission of the Competent 2006.
authority”, the words “payment of Conversion Tax to Government”, shall
be substituted.
(2) forsub-section (2), the following shall be substituted, namely,-
“(2) An intimation of payment of Conversion Tax along with acopy of the
challan/receipt shall be sent to the Competent authority. Such intimation
shall be sufficient proof for payment of Conversion Tax and no separate
order shall be required to be passed by Competent authority in the matter
except where proceedings are initiated for deficit payment of Conversion
Tax. >
[1]
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B
(3) In sub-section (3), for the expression, “sub-section (2)”, the
expression, “sub-sections (1) and (2)”, shall be substituted.
(4) sub- section (6) along with the proviso, shall be omitted.
Amendmentd 3. In section 4 of the Principal Act,-
section 4.
(1) insub-section (1), for the expression, “9%”, the expression “3%" shall be
substituted.
(2) in the proviso to sub-section (1), the words “Greater Hyderabad
Municipal Corporation,” shall be omitted and for the expression, “5%”,
the expression, “2%” shall be substituted.
Amerdment of 4, In section 5 of the Principal Act, for the words, “order, in respect of the lands
ool situated within his territorial jurisdiction, conversion of land use from agricultural - purpose
to non- agricultural purpose” the words, “issue notice under sub-section (3) of section
3 and impose fine under sub-section (2) of section 6.”, shall be substituted.
Amendment of 5. In sub-section (1) of section 6 of the Principal Act, for the words, “obtaining
section 6. s C पा! :
permission”, the words, “Payment of Conversion Tax”, shall be substituted.
Amendment of 6. In section 7 of the Principal Act, aftker item (f), the following item, shall be
section 7 added, namely,-
“(g) Lands allotted to the Andhra Pradesh Industrial Infrastructure Corpora-
tion (APIIC).”.
DUPPALA VENKATARAMANA,
Secretary to Government,
Legal and Legislative Affairs & Justice,
Law Department.
Printed by the Commissioner of Printing, at A. P. Legislative Assembly Printing Press, Amaravati