Section 1(11) in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008
(11)From the Chief Commissioner of Land Administration, A.P., Hyderabad. Lr. No. B1/583/2007, dated 9-10-2007.OrderIn the G.Os first to sixth read above, Government have issued orders from time to time, for regularisation of encroachments by way of dwelling houses on Government lands situated in areas notified as Urban in 1991 census and in Industrial Township, stipulating certain conditions on payment of market value, provided the encroacher submits his application within the prescribed time, with a cut of date of encroachment on or before 31.3.1990.
