Section 1 in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982
1. Short title, extent, application and commencement
(1)This Act may be called the Andhra Pradesh Land Grabbing (Prohibition) Act,1982.(2)It extends to the whole of the State of Andhra Pradesh.(3)It applies to all lands situated within the limits of urban agglomeration as defined in Clause (n) of section 2 of the Urban Land (Ceiling and Regulation) Act, 1976 (Central Act 33 of 1976) and a Municipality.(3A)It applies also to any other lands situated in such areas as the Government may, by notification, specify, having due regard to,(a)the urbanisable nature of the land, or(b)the usefulness or potential usefulness of such land for commercial, industrial, pisiculture or prawn-culture purposes.(4)It shall be deemed to have come into force on the 29th June,1982.
