Section 11(vi) in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008
(vi)In cases where there is a dispute between Government and private party/parties over the title/ownership of a piece of land or structure which is pending in either Land Grabbing Court or High Court or in other Courts and if the party comes forward with a request for Transfer of Rights, the same shall be considered subject to condition that the case in the Court shall be withdrawn and the party/parties gives an undertaking to pay the amount as fixed by the Government for Transfer of Rights of such lands.
