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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008

11. General Norms regarding Transfer of Rights.

- (A) Calculation of Amount Payable: - The Transfer of Rights shall be effected on payment of the amount prescribed in the Matrix shown below:Matrix for determination of amount payable for Transfer of Rights for unauthorized occupation."B" = Basic Value. Basic Value shall be taken as on 31-12-2003.
Area (in Sq.Yards) Above Poverty Line (APL) Below Poverty Line (BPL)
    Alienable Non-alienable
1 to 80 B 0.25 B Free of Cost
81 to 200 B 0.50 B -
201 to 500 1.25 B 1.25 B -
501 to 1000 1.5 B 1.5 B -
1001 to 1500 2 B 2 B -
1501 to 2000 3 B 3 B -
Note: (i) the amount will be calculated on telescopic principle.
(ii)Time Factor: Depreciation at 3% per annum, subject to a maximum depreciation of 75%. (No depreciation will be admissible for more than 25 years).
(iii)The maximum area in respect of which Transfer of Rights can be effected is 2000 Sq.Yards. Lands in excess of this area shall be resumed to Government in accordance with law.
(iv)Wherever the maximum area in respect of Transfer of Rights effected under this provision exceeds the ceiling limit prescribed for the respective Urban Agglomeration, such excess extent over and above the ceiling limit shall be exempted as a matter of policy under Section 20 (1) (a) of the Urban Land (Ceiling and Regulations) Act, 1976, simultaneously, While issuing orders of Transfer of Rights.
(v)Government may exclude certain highly valuable lands from the operation of this policy by notification.
(vi)In cases where there is a dispute between Government and private party/parties over the title/ownership of a piece of land or structure which is pending in either Land Grabbing Court or High Court or in other Courts and if the party comes forward with a request for Transfer of Rights, the same shall be considered subject to condition that the case in the Court shall be withdrawn and the party/parties gives an undertaking to pay the amount as fixed by the Government for Transfer of Rights of such lands.
(B)Transfer of Rights in respect of Below Poverty Line (BPL) families shall be done in the following manner: -
(i)Issuance of assignment patta (with prohibition of alienation) for the land, on free of cost.
orAllotment order (with right to alienate the land) on payment of an amount equal to that shown in the matrix above.
(ii)In case of Transfer of Rights by an allotment order, the Collector concerned shall execute a Deed of Conveyance in favour of the allottee. Registration and Stamp Duty shall be paid by the allottee.
(iii)Transfer of Rights in case of encroachment shall be done only in the name of one member of the family (with reference to the name in the document produced).
(iv)A person who seeks Transfer of Rights for an extent in excess of 200 Sq.Yards shall be deemed to be from the Above Poverty Line (APL) Category.
(C)Transfer of Rights in respect of Above Poverty Line (APL) families shall be done in the following manner:
(i)Allotment Orders (with right to alienate the land) on payment of an amount equal to what is given in the Matrix above.
(ii)The Collector concerned shall execute a Deed of conveyance in favour of the allottee. Registration and Stamp Duty shall be paid by the allottee.
(iii)Transfer of Rights in case of encroachment shall be done only in the name of one member of the family (with reference to the name in the document produced.)
(iv)Pro-rata charges as applicable towards layout fees, building approval and betterment shall have to be paid unless already paid.