Section 3(1) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
(1)No agricultural land in the State shall be put to non-agricultural purposes, without the prior [payment of Conversion Tax to Government.] [Substituted 'permission of the Competent authority' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.]
