Section 3(3) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
(3)If the conversion fee so paid as per [sub-sections (1) and (2)] [Substituted 'sub-section (2)' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] is found to be less than the fee prescribed under Section 4, a notice shall be issued by the competent authority to the applicant within 30 days of the receipt of application intimating him the deficit amount.
