Section 61(1) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(1)Every occupant shall be entitled to construct or repair godowns or wells on land occupied by him or otherwise improve its condition and shall not be entitled except with the written permission of the Collector to appropriate agricultural land to purposes other than agricultural. If no written reply for such permission is given by the Collector for three months from the date of presentation of the application, the application shall be deemed to have been granted. In every such case the Collector on receipt of the application, shall furnish a written acknowledgment thereof and without unnecessary delay communicate to him the sanction of refusal of the application, and the Collector at the time of granting such application, may, in addition to the new assessment payable under Section 50, if necessary, after recording reasons therefor introduce such conditions as he may have settled with the consent of the occupant.
