Section 7 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018
7. Review of use of lands converted for Non-Agricultural purposes.
- The District Collector concerned shall review every three months the use of the lands so converted and check whether converted lands are used for intended purpose and make quarterly report to the Government and the Special Chief Secretary and Chief Commissioner of Land Administration in the form at Annexure 'C'.
