Section 8 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018
8. Powers of Spl .C.S & CCLA.
- Any aggrieved person can file complaint before the Special Chief Secretary & Chief Commissioner of Land Administration, who should cause enquiry especially on issues of deceitful conversion of prohibited lands, under payment, non payment of fee etc., and redress the grievance/complaint at the earliest. Such enquiry and corrective measures can be taken by the Special Chief Secretary & Chief Commissioner of Land Administration Suo-motu also to protect the interests of the Government. The Special Chief Secretary & Chief Commissioner of Land Administration shall also direct the Competent authority to file Criminal case against the wrong doer/offender, if situation so warrants. The Special Chief Secretary & Chief Commissioner of Land Administration shall send quarterly reports to the Government on the complaints/grievances received and action taken on them in the form at Annexure 'D'Annexure-AIntimation of Payment of One Time Conversion Tax & Declaration by Land Owner.(See Rule 3(i))ToThe Competent AuthorityDivision.................................... District......................................Sir,Sub:-A.P. Agricultural Land (Conversion for non-agricultural purposes) Act, 2006 (Act 3/2006) as Amended subsequently ................................. Village, ...............district - Sy.No. ..................................Ext ................ Conversion of Agricultural land to Non-Agricultural Purpose - Regarding.I.....................................................................S/o................................................. R/o .................................Aadhar No................................. submit that I am the Pattadar of Agricultural lands in Survey No ......................................... of .......................................... Village ........................... Mandal ............................................. District to an extent of Acs... /Cts... I would like to convert Agricultural land specified in the Schedule into Non-Agricultural purpose.I enclose herewith a copy of receipt bearing No................................. dated..................................... for Rs............................... (Rs....................................................... only) paid to the Government @ ...........% basic value of the land towards conversion fee.I hereby declare that the lands mentioned above are neither covered by any litigation/ court cases/encroachment nor these lands are assigned lands/ ULC Surplus land/ Agricultural Ceiling Surplus Land/ Tank bed lands/ Govt. Lands / forest lands / endowment lands and the land applied is as per master plan and such other land use restrictions by local bodies / authorities.Further I, declare that Conversion of Agricultural Land to Non-Agricultural purpose will not have any effect on title of Lands whatsoever.I would be liable for penal action as per law for any wrong declaration in Annexure - A.Yours faithfully( )
