Section 23 in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
23. Exemptions.
- Nothing in this Act shall apply to the following lands, namely:-(a)lands held by the State or the Central Government or any local authority;(b)lands held by religious, charitable or educational institutions, including a Wakf, of a public nature [existing on the date of the commencement of this Act] [Added by Act No. 9 of 1974, Section 3, w.e.f. 19-3-1974.];(c)lands held by an undertaking owned, controlled or managed by-(i)a Government company as defined in Section 617 of the Companies Act, 1956;(ii)a Corporation established by or under a Central, Provincial or State Act, which is controlled or managed by a State Government or the Central Government;(d)lands covered by tea, coffee, cocoa, cardamom or rubber plantations;(e)lands held by-(i)such Co-operative farming societies of weaker-sections as may be approved by the Government in this behalf which approval the Government may for good and sufficient reason withdraw at any time;(ii)other Co-operative societies including land mortgage banks;(f)lands held by a bank;(g)lands vested in the Andhra Pradesh Bhoodan Yagna Board or in a Gram Sabha;(h)lands in any area notified by the Government in this behalf as required for acquisition in connection with any major irrigation, power, industrial or other project under construction as on the date of commencement of this Act :Provided that where any of the lands specified in Clause (a), (b), (c), (d), (e), (f) or (g), are held by any person other than the authority, institution, body corporate or society specified in such clause, whether as a tenant or usufructuary mortgagee or otherwise, the provisions of this Act shall apply to such person in respect of such land:Provided further that the exemptions under item (ii) of Clause (e) and clause (f) shall be available only in respect of the lands acquired by such co-operative societies or banks in pursuance of the recovery of their dues:Provided also that the exemptions under item (i) of clause (c) shall be available only in respect of such part of the land as may be relatable to the share held by a State or Central Government in such Government company, and for this purpose, the share of the land so relatable shall be deemed to be the extent of the land which would have been allotted to the said Government on a winding up of the company.
