Section 5 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006
5. Powers of Collector/Revenue Divisional Officer/Mandal Revenue Officer.
- (i) 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 the determination of the area applied for conversion and fixation of conversion fee under the Act.(ii)The Mandal Revenue Officer is empowered to such act or acts as entrusted by the Collector/ Competent Authority under the Act.(iii)The Collector shall have appellate powers against the orders passed by the Competent Authority.(iv)The Collector may suo motu or an application can call for the record, scrutinize to satisfy himself before or after the orders passed and to modify or anull any order or proceeding passed by the Competent Authority after giving notices and hearing the affected party.
