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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 2007

6.

The Government shall issue notification under Section 4 of the Act for notifying area/lands for utilisation for public purpose in Form No.V.Form-INotice under Rule 3 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 2007To,Residing in..... village......Mandal......District.Whereas, you are found to have been assigned lands as specified in the schedule below;And whereas, it has come to notice that you have transferred the said assigned land in contravention of the provisions of the sub-section (2) of Section 3 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977;And whereas, under Section 4 of the Act, this land is liable to be resumed to Government for violation of provisions contained in the Section 3 of the Act.You are hereby directed to show-cause within (fifteen) 15 days of receipt of this notice as to why the assignment made to you should not be cancelled and the land be resumed to Government.The Schedule
Village Survey No. Extent(Acs. Cts) Details & Date of Patta Certificate issued Name of the Transferee Nature of transfer & date Remarks
(1) (2) (3) (4) (5) (6) (7)
Place .............Date ..............SignatureForm IINotice under Rule 3 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 2007To,Residing in........Village.......Mandal.........District.Whereas, you are found to be the transferee of the assigned lands as specified in the schedule below in contravention of the provisions of the sub-section (2) of Section 3 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977.You are hereby directed to show-cause within (fifteen) 15 days of receipt of this notice as to why you should not be summarily evicted from the said assigned lands and as to why any crop or other product raised on land/lands and any building or other construction erected or anything deposited thereon should not be forfeited.The Schedule
Village Survey No. Extent(Acs. Cts) Description of the land Name of the Transferor/Assignee Nature of transfer & date Remarks
(1) (2) (3) (4) (5) (6) (7)
Place................Date..................SignatureForm III[See Rule 4]List of Assigned Lands communicated to the Sub-Registrar concerned under Section 5(1) of the A.P. Assigned Lands (Prohibition of Transfers) Act, 1977To,The Sub-Registrar,............Transfers of assigned lands being prohibited under Section 5 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977, the following list containing details of assigned lands are furnished to the Sub-Registrar, .........District .......as per Section 5(1) of the A.P. Assigned Lands (Prohibition of Transfers) Act, 1977 in the prescribed proforma in the Rules;As per Section 5(2) of the Act, no registering officer shall accept for registration of any documents relating to the transfer of land as mentioned in the Schedule.