Section 4 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006
4. Procedure to Be followed by the Competent Authority.
- The Competent Authority i.e. Revenue Divisional Officer who receive the applications for conversion of Agricultural Land for Non-Agricultural purposes:-(a)may cause such enquiry as may be necessary to determine whether the conversion applied for is objectionable or not;(b)may invite objections in this regard, if necessary;(c)may inspect or cause inspection of the land in order to determine whether or not the proposed conversion is objectionable;(d)shall take cognizance of the Master Plan and such other land use restrictions in determining whether the proposed conversion is objectionable or not;(e)shall thereafter proceed to pass orders, ordering or rejecting thte proposed conversion.
