Section 3 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
3. Land use Conversion.
(1)No agricultural land in the State shall be put to non-agricultural purposes, without the prior [payment of Conversion Tax to Government.] [Substituted 'permission of the Competent authority' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.](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.](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.(4)The applicant shall pay the deficit amount indicated in the notice issued under sub-section (3) within fifteen days of the receipt of such notice.(5)In case no intimation is received by the applicant within 30 days about the deficit payment of conversion fees, it shall be deemed that the amount paid is sufficient for the purpose.(6)The conversion permission requested for shall either be issued, rejected in full or part by the competent authority within sixty days after such request is received in the office of the competent authority or within thirty days after the receipt of the deficit amount as the case may be, provided that such requests are rejected, the reasons for such rejection shall be recorded in writing and communicated to the applicant :[***] [Omitted 'Provided that, if no order is passed on such request, within the time prescribed in sub-section (6), the required permission shall be deemed to have been given.' by Andhra Pradesh Act No. 13 of 2018, dated 11.1.2018.]
