Section 4 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
4. Power to levy and collect conversion fee.
(1)With effect on and from the date of commencement of this Act, every owner or occupier of agriculture land shall have to pay a conversion fee for non-agricultural purposes, at the rate of [3%] [Substituted '(9%)' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] of the basic value of the land in areas as may be notified by the Government from time to time.[Provided that the owner or occupier of agriculture landin the areas covered under [***] [Added by Andhra Pradesh Act No. 16 of 2012, dated 14.5.2012.], Greater Visakhapatnam Municipal Corporation and Vijayawada Municipal Corporation, shall have to pay a conversion tax for non-agricultural purposes, at the rate of [2%] [Substituted '(5%)' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] of the basic value of the land.](2)For the purpose of this section, the basic value of the land shall be fixed in such manner as may be prescribed.
