Section 6(1) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
(1)If any agricultural land has been put to non-agricultural purpose without [Payment of Conversation Tax] [Substituted 'obtaining permission' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] as required under Section 3, the land shall be deemed to have been converted into non-agricultural purpose.
