Section 1 in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008
1. Government lands - Transfer of Rights on certain occupations/encroachments of specified, categories of Unassigned Government lands situated in the State by-way of structures or otherwise, on payment basis - Framing of certain Policy guidelines - Orders Issued.
Read the following:(1)G.O.Ms.No. 508 Revenue (Assignments-I) Department, dated 20-10-1995(2)G.O.Ms.No. 972 Revenue (Assignments-I) Department dated 4-12-1998.(3)GO.Ms.No. 515 Revenue (Assignments-I) Department; dated 19.4.2003.(4)G.O.Ms.No. 138 Revenue (Assignments-I) Department; dated 9.2.2004.(5)G.O.Ms.No. 631 Revenue (Assignments-I) Department; dated 23.8.2004.(6)GO.Ms.No. 2 Revenue (Assignments-I) Department; dated 1.1.2005.(7)G.O.Ms.No. 1601 Revenue (Assignments-I) Department; dated 29.8.2005.(8)GO.Ms.No. 674 Revenue (Assignments-I) Department; dated 8-6-2006.(9)From the Chief Commissioner of Land Administration, A.P., Hyderabad. Lr. No. B1/583/2007, dated 31-3-2007.(10)From the Chief Commissioner of Land Administration, A.P., Hyderabad. Lr. No. B1/2020/2007, dated 31-8-2007.(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.
