Section 2 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) (Amendment) Act, 2012
2. Amendment of Section 4 [Act 3 of 2006]
In the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006 (herein after referred to as Principal Act) in section 4,-(1)in sub-section (1) for the figures “10%”, the figures “9%” shall be substituted;(2)after sub-section (1), the following proviso, shall be added, namely,-“Provided that the owner or occupier of agriculture land in the areas covered under Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation and Vijayawada Municipal Corporation, shall have to pay a conversion tax for non-agricultural purposes, at the rate of 5% of the basic value of the land.”.
