Section 3 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018
3. Procedure for conversion.
- (i) The Owner of the land, desiring conversion of Agricultural land for Non-Agricultural purposes, shall pay requisite One Time Conversion tax in any Mee-seva centre through online system duly filling all details in Form given in Annexure-A where upon Annexure-A would be transmitted online to the concerned Tahsildar as well as to Competent authority for further changes in the revenue record that the land is converted as non-agricultural land.(ii)Notices for payment of deficit One Time Conversion tax, shall be issued by the Competent authority in form at Annexure-'B'.(iii)If any person desires to ascertain the basic value, such person shall apply to the Competent Authority for furnishing of such basic value for such Survey No., Area etc., and the competent authority shall furnish such information within three days from the date of receipt of application.
