Section 5 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
5. Authority competent to convert agricultural land for non-agricultural purpose.
- The Revenue Divisional Officer or any officer to be notified by the Government in this behalf shall be competent to [issue notice under sub-section (3) of Section 3 and impose fine under sub-section (2) of Section 6.] [Substituted 'order, in respect of the lands situated within his territorial jurisdiction, conversion of land use from agricultural purpose to non-agricultural purpose' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.]
