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State of Andhra Pradesh - Section

Section 5 in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019

5. Fixation of rate of Regularization.

(1)Government shall notify the rates to be collected from the occupants towards regularisation of occupation taking into consideration, the recommendations of the committee consisting of the District Collector, Chairman, Joint Collector, Member and Executive Officer of Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam, Member Convener constituted for the purpose.
(2)The Devasthanam shall be compensated by way of transfer of an equivalent extent of land by the Government.