Section 9 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006
9. Appeal.
- (i) Every Appeal lies to the Collector against the orders of the Competent Authority within (60) days from the date of receipt of the orders. The appeal shall be accompanied by an authentic copy of the order appealed against and such appeal shall be duly stamped with a court fee lable of Rs. 3/- and any other fee as may be notified by the Government.(ii)Collector shall observe the principles of natural justice in disposing off any appeal.Annexure-A(See Rule 3(i))ToThe Competent Authority andRevenue Divisional Officer, Division,District.............Sir,Sub:- Land Conversion Act-..........Village, Mandal, District-Sy.No. Ext.- Conversion of Agricultural land to Non-Agricultural Purpose-Request-Regarding.I..........S/o............R/o...................Submit that I am the Pattadar of Agricultural lands in Survey.No. of Village.......................Mandal.................District to an extent of Acs. Gts./Cts. 1 would like to convert Agricultural land specified in the Schedule into Non-Agricultural purpose.I request the Competent Authority to accord necessary permission for the conversion of the said agricultural lands to Non-Agriculture purpose in terms of Section 4 of the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Act, 2006 (A.P.Act No. 3 of 2006). I enclose herewith a copy of challan bearing No...............dated:..........for Rs.............(Rs..........only) paid to the Government Treasury of............ (V)/Town/ City @ 10% basic value of the land towards conversion fee.I hereby declare that the lands mentioned above are neither covered by any litigation/ court cases/encroachment nor these lands are assigned lands/ULC Surplus land/ Agricultural Ceiling Surplus Land/Tank bed lands.Your's faithfullyAddress.( )
