Section 2 in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008
2. Government, in the GO. seventh read above have issued orders, formulating a Comprehensive scheme for regularization of encroachments by way of dwelling houses in Government lands, in supersession of the earlier orders issued in the GOs. first to sixth read above, extending the time limit for regularization of residential and commercial purposes for a period of one year from 1-4-2005 to 31-3-2006, extending the date for receipt of fresh applications up to 31-12-2005.
