Section 6A(1) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
(1)Any person who, on or after the commencement of the Andhra Pradesh Scheduled Areas Land Transfer (Amendment) Regulation, 1978.(a)acquires any immovable property in convention of the provisions of this Regulation ; or(b)continues in possession of such property after a decree,for ejectment is passed;shall on conviction be punished with regroups imprisonment for a term which may.extend to one year or with fine which may extend to two thousand rupees or with both.
