Section 6 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural purposes) Rules, 2018
6. Powers of Competent authority / Tahsildar for inspection etc.
- The Competent authority or any other officer authorized by him shall have power to enter upon, inspect, measure the land and do such other act or acts as are necessary for verification of the area applied for conversion and deficit payment of conversion tax under the Act, lands prohibited for conversion and to ascertain about the title of the land after the above procedure duly giving advance notice to the applicant.
