Section 3(2) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
(2)[ An intimation of payment of Conversion Tax alongwith a copy of the challan/receipt shall be sent to the competent authority. Such intimation shall be sufficient proof for payment of Conversion Tax and no separate order shall be required to be passed by competent authority in the matter except where proceedings are initiated for deficit payment of Conversion Tax.] [Substituted by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.]
