Section 14(6) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(6)Notwithstanding anything in this section, the Government may;(i)lease out any land vesting in them under this Act for such purposes and on terms and conditions as may be specified by them; or(ii)reserve such land for any common use or benefit of the community; [or [Substituted by Act. No. 19 of 2009, w.r.e.f. 1-1-2004. Prior to its substitution it read as below: 'or, (iii) utilise/sell such lands in the notified areas of Urban Development Authority/Authorities for infrastructure development or any such public purpose.](iii)utilise/sell such lands for infrastructure/industrial development or any such public purpose.]
