Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Agricultural Land (Conversion For Non- Agricultural Purposes) (Amendment) Act, 2012 16 of 2012 [14 May 2012] CONTENTS 1. Short title and Commencement 2. Amendment of Section 4 (Act 3 of 2006) 3. Amendment of Section 7 4. Section 4 Andhra Pradesh Agricultural Land (Conversion For Non- Agricultural Purposes) (Amendment) Act, 2012 16 of 2012 [14 May 2012] PREAMBLE An Act Further to Amend the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-third year of the Republic of India as follows:- 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) (Amendment) Act, 2012. (2) Section 3 shall be deemed to have come into force with effect on and from the 2nd January, 2006 and the remaining provisions shall come into force on such date as the Government may, by notification, appoint. 2. Amendment of Section 4 (Act 3 of 2006) :- In the Andhra Pradesh Agricultural Land (Conversion for Non- Agricultural Purposes) Act, 2006 (herein after referred to as Principal Act) in Section 4,- (1) in sub-section (1) for the figures "10%", the figures "9%" shall be substituted; (2) after sub-section (1), the following proviso, shall be added, namely,- "Provided that the owner or occupier of agriculture land in the areas covered under Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation and Vijayawada Municipal Corporation, shall have to pay a conversion tax for non-agricultural purposes, at the rate of 5% of the basic value of the land.". 3. Amendment of Section 7 :- In Section 7 of the principal Act, after item (e), the following item, shall be added, namely,- "(f) Lands used for Aquaculture, Dairy and Poultry." 4. Section 4 :- In the Principal Act, for the word "fee/fees", wherever it occurs, the word "tax" shall be substituted.