Section 7 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
7. Act not to apply to certain lands.
- Nothing in this Act shall apply to(a)Lands owned by the State Government ;(b)Lands owned by a local authority and used for any communal purposes so long as the land is not used for commercial purposes ;(c)Lands used for religious or charitable purposes ;(d)Lands used by owner for household industries involving traditional occupation, not exceeding one acre ;(e)Lands used for such other purposes as may be notified by the Government from time to time ;(f)[ Lands used for Aquaculture, Dairy and Poultry;] [Added by Andhra Pradesh Act No. 16 of 2012, dated 14.5.2012.](g)[ Lands allotted to the Andhra Pradesh Industrial Infrastructure Corporation (APIIC),] [Added by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.]
