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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006

(2)Upon such deemed conversion, the competent authority shall impose a fine of 50% over and above the conversion fee for the said land specified under Section 4 in such manner as may be prescribed.