Section 4(1) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
(1)With effect on and from the date of commencement of this Act, every owner or occupier of agriculture land shall have to pay a conversion fee for non-agricultural purposes, at the rate of [3%] [Substituted '(9%)' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] of the basic value of the land in areas as may be notified by the Government from time to time.[Provided that the owner or occupier of agriculture landin the areas covered under [***] [Added by Andhra Pradesh Act No. 16 of 2012, dated 14.5.2012.], Greater Visakhapatnam Municipal Corporation and Vijayawada Municipal Corporation, shall have to pay a conversion tax for non-agricultural purposes, at the rate of [2%] [Substituted '(5%)' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.] of the basic value of the land.]
