Section 2 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
2. Definitions.
- In this Act unless the context otherwise requires,(a)Agriculture means(i)the raising of any crop or garden produce ; or(ii)the raising of orchards; or(iii)the raising of pasture; or(iv)Hay-ricks ;(b)'Agriculture lands' means lands used for agriculture ;(c)'Conversion' means change of land use from agricultural to nonagricultural purposes ;(d)'Non-agricultural land' means land other than Agricultural land ;(e)'Government' means the State Government of Andhra Pradesh ;(f)'Collector' means the District Collector in whose jurisdiction the agricultural land for which conversion is applied for is situated and also includes Joint Collector or any other officer not below the rank of the Joint Collector authorized by the Government to exercise the powers and perform the functions of the District Collector under this Act ;(g)'Revenue Divisional Officer' means, the Revenue Divisional Officer including Sub- Collector or Asst. Collector in whose jurisdiction the agricultural land or a part thereof is situated and includes any officer not below the rank of a Revenue Divisional Officer empowered by the Government to exercise the powers and perform the functions of the Revenue Divisional Officer under this Act ;(h)'Mandal Revenue Officer' means the Mandal Revenue Officer, in whose jurisdiction the agricultural land or a part thereof is situated, and includes any Officer not below the rank of a MRO empowered by the Government to exercise the powers and perform the functions of the Mandal Revenue Officer under this Act ;(i)'Mandal Revenue Inspector' means the Mandal Revenue Inspector in whose jurisdiction the agricultural land or a part thereof is situated and includes any officer empowered by the Revenue Divisional Officer to exercise the powers and perform the functions of a Mandal Revenue Inspector under this Act ;(j)'Prescribed' means prescribed by Rules made by the Government under this Act ;(k)'Notification' means a notification published in the Andhra Pradesh Gazette ; and the word 'Notified' shall be construed accordingly ;(l)'Occupier' includes :(i)Any person for the time being paying or liable to pay to the owner rent, or any portion of the rent, for the land or, for the structure constructed ;(ii)A rent-free occupant;(m)'Owner' includes any person for the time being receiving or entitled to receive, whether on his own account, or as agent, trustee, guardian, manager or receiver, for another person, or for any religious, educational or charitable purpose, rent or profits for the agricultural land or for the structure constructed on such land and includes in respect of the lands that have been leased out by the State Government or the Central Government;(i)a lessee, if the land has been leased out by the Government for any non-agricultural purpose ; and(ii)a local authority, if the land is vested in the local authority and used for any non-agricultural purpose deriving income there from.
