State of Andhra Pradesh - Act
Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) (Amendment) Act, 2012
ANDHRA PRADESH
India
India
Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) (Amendment) Act, 2012
Act 16 of 2012
- Published on 14 May 2012
- Not commenced
- [This is the version of this document from 14 May 2012.]
- [Note: The original publication document is not available and this content could not be verified.]
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH AGRICULTURAL LAND (CONVERSION FOR NON - AGRICULTURAL PURPOSES) ACT, 2006.Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-third year of the Republic of India as follows:-(1)This Act may be called the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) (Amendment) Act, 2012. (2)Section 3 shall be deemed to have come into force with effect on and from the 2nd January, 2006 and the remaining provisions shall come into force on such date as the Government may, by notification, appoint. (1)in sub-section (1) for the figures “10%”, the figures “9%” shall be substituted; (2)after sub-section (1), the following proviso, shall be added, namely,-“Provided that the owner or occupier of agriculture land in the areas covered under Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation and Vijayawada Municipal Corporation, shall have to pay a conversion tax for non-agricultural purposes, at the rate of 5% of the basic value of the land.”.