Section 7 in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
7. Authority competent to make grants.
- The competent authority to grant lease of land shall be(a)the Tahsildar, if the market value of land does not exceed Rs.500.(b)the Revenue Divisional Officer, if the market value of land exceeds Rs.500 00.(c)the Collector, if the market value of land exceeds Rs. 1,000 but does not exceed Rs.3,000.(d)the Commissioner for Land Revenue, if the market value of land exceeds Rs.3,000 but does not exceed Rs.10,000.(e)the Government if the market value of land exceeds Rs. 10,000.
