Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 4 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018 4. Conversion. - On payment of requisite One Time Conversion tax, the Land stands converted and can be used for non-agricultural purpose by the declarant.
