102. Act not to apply to certain lands and areas:.
- Nothing in this Act shall apply:(a)to lands leased, granted, alienated or acquired in favour of or by the Central Government or the State Government a local authority or a Co-operative Society:Provided that nothing in this clause shall apply to Inams, lands dealt with under Chapter VI and to such other lands as may be prescribed;(b)to lands held on lease with the permission of the Collector for the benefit of an industrial and commercial undertaking;(c)to service Inam lands;(d)to Inams held by religious or charitable institutions; or(e)to any area which Government may, from time to time, by notification in the [Official Gazette] [Substituted for the work 'Jarida' by APAO 1957.] specify as being reserved for urban, non-agricultural or industrial development.(f)[ to lands held by any Corporation established by or under a Central or Provincial or State Act, or any Government Company as defined in Section 617 of the Companies Act, 1956] [Inserted Section by Andhra Pradesh Act 2 of 1979.](g)[ to any agricultural land belonging to or given or endowed for the purpose of any charitable or Hindu religious institution or endowment as defined by the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act] [Clause(g) in Section by Act 28 of 2002.]
