Section 3 in Andhra Pradesh Land Encroachment Rules, 1976
3. Rate of assessment of lands in Town:-
The assessments to be levied under Section 3 (1)(ii) of the Act on lands, which are the property of Government and which are unauthorisedly occupied within the limits of a town, shall be the ground rent leviable under the rules in respect for the time being in force, for the levy of ground rent in the town in question or the assessment leviable on the lands put to non-agricultural purposes under the Andhra Pradesh Non-Agricultural Lands Assessment Act, 1963 (Act 14 of 1963).
