Section 14 in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
14. Disposal of land vested in Government.
(1)The lands vested in the Government under this Act shall be allotted for use as house-sites for agricultural labourers, village artisans or other poor persons owning no houses or house sites, or transferred to the weaker-sections of the people dependent on agriculture for purposes of agriculture or for purposes ancillary thereto, in such manner as may be prescribed:Provided that, as far as may be practicable, not less than one half of the total extent of land so allotted or transferred shall be allotted or transferred to the members of the Scheduled Castes and the Scheduled Tribes and out of the balance, not less than two-thirds shall be allotted or transferred to the members of the backward class, classes of citizens notified by the Government for purposes of Clause (4) of Article 15 of the Constitution.(2)[ The land allotted to a person for the use of house-site or transferred for agriculture or for the purposes ancillary thereto, shall be assigned free of cost] [Substituted by Act. No. 3 of 2008, w.e.f. 16-4-2008. Prior to its substitution it read as below: '(2) Every person, to whom the land has been allotted for use as house-site or transferred for the purposes of agriculture or for purposes ancillary thereto, shall pay to the Government within a period of fifteen years from the date of allotment or transfer or within a shorter period at his option, and in such instalments as may be prescribed, a sum calculated at fifty times the land revenue payable on such land, subject to a maximum of Rs. 1,250 per hectare in the case of wet land and Rs. 375 per hectare in the case of dry land and on payment of the entire amount such person shall be granted a patta in respect of that land.](2)[ The land allotted to a person for the use of house-site or transferred for agriculture or for the purposes ancillary thereto, shall be assigned free of cost] [Explanation:- Where any land transferred under this sub-section contains any fruit-bearing trees or permanent structures, the transferee shall also be liable to pay the value of such trees or structures calculated in such manner as may be prescribed.](3)[x x x] [[ Omitted by Ibid. Prior to its omission it read as below:'(3) Where any person fails to pay the sum referred to in sub-section (2) or any instalment thereof the Revenue Divisional Officer may, subject to such rules as may be prescribed, resume the land after giving an opportunity to the person concerned of making a representation in this behalf and the amount already paid by such person to the Government shall be liable to be forfeited to the Government.']](4)Any transfer of the land under this Section shall be subject to;(i)the condition that the land shall not be alienated by the transferee by way of sale, gift, mortgage, lease or in any manner whatsoever otherwise than by way of mortgage in favour of the Government, a bank or a Co-operative society, including a land mortgage bank; and(ii)the condition that where the land transferred in an orchard, the transferee shall continue to maintain such land as an orchard; and(iii)such other condition as may be prescribed.(5)Any alienation effected or other act done in respect of any land in violation of the conditions specified in sub-section (4) shall be null and void; and the [Tahsildar] [Substituted for 'Revenue Divisional Officer' by Act. No. 3 of 2008, w.e.f. 16-4-2008.] shall resume the land after giving an opportunity to the persons affected of making a representation in this behalf.(6)Notwithstanding anything in this section, the Government may;(i)lease out any land vesting in them under this Act for such purposes and on terms and conditions as may be specified by them; or(ii)reserve such land for any common use or benefit of the community; [or [Substituted by Act. No. 19 of 2009, w.r.e.f. 1-1-2004. Prior to its substitution it read as below: 'or, (iii) utilise/sell such lands in the notified areas of Urban Development Authority/Authorities for infrastructure development or any such public purpose.](iii)utilise/sell such lands for infrastructure/industrial development or any such public purpose.]
