Section 11(iv) in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008
(iv)Wherever the maximum area in respect of Transfer of Rights effected under this provision exceeds the ceiling limit prescribed for the respective Urban Agglomeration, such excess extent over and above the ceiling limit shall be exempted as a matter of policy under Section 20 (1) (a) of the Urban Land (Ceiling and Regulations) Act, 1976, simultaneously, While issuing orders of Transfer of Rights.
