Section 4 in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008
4. During the process of regularization of unauthorized occupation of Government lands, it is noticed that the Government lands have had a chequered history. Policies governing the transfer of rights of Government lands are often found to be disjointed and do not appear to adequately address the variety of problems encountered in this regard. It appears expedient to set out a Policy containing the comprehensive guidelines in order to have uniformity in dealing with occupations in respect of these lands. The Policy viz., "The Andhra Pradesh Transfer of Rights to certain specified categories of occupants of Unassigned Government Lands Policy, 2008" is intended to provide a comprehensive set of guidelines regarding Transfer of Rights to certain specified categories of unauthorized occupants of Government lands, particularly in the context of long-standing occupation of smaller extents by members of the weaker sections, slum dwellers, low and middle income group people etc.
