Section 2(1) in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977
(1)"assigned land" means [lands or house sites assigned] [Substituted 'lands assigned' by Act No. 11 of 2019.] by the Government to the [landless or homeless poor persons] [Substituted 'landless poor persons' by Act No. 11 of 2019.] under the rules for the time being in force, subject to the condition of non-alienation and includes lands allotted or transferred to [landless or homeless poor persons] [Substituted 'landless poor persons' by Act No. 11 of 2019.] under the relevant law for the time being in force relating to land ceilings ; and the word "assigned" shall be construed accordingly ;Explanation:- A mortgage in favour of the following shall not be regarded as an alienation, namely,-(i)the Central Government, or the State Government or any local authority ;(ii)any co-operative society registered or deemed to be registered under the Andhra Pradesh Co-operative Societies Act, 1964; and(iii)any bank which includes,-(a)the Agricultural Development Bank ;(b)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 ;(c)the State Bank of India constituted under the State Bank of India Act, 1955 ;(d)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 ; and(e)a corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 ;
