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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018

5. In case of Lands allotted to APIIC.

- In the case of lands allotted to the Andhra Pradesh Industrial Infrastructure Corporation Limited, the lands stand converted to Non-Agricultural purpose. The Andhra Pradesh Industrial Infrastructure Corporation Limited shall issue Certificate to individual Industrial Units that the lands allotted to them are converted for Non -Agricultural purpose.