Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1994 18 of 1994 [04 May 1994] CONTENTS 1. Short Title 2. Amendment Of Section 1 Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1994 18 of 1994 [04 May 1994] AN ACT FURTHER TO AMEND THE ANDHRA PRADESH LAND GRABBING (PROHIBITION) ACT, 1982. BE it enacted by the Legislative Assembly of the State of, Andhra Pradesh in the Forty- fifth Year of the Republic of India as follows:- * Received the assent of the Governor on the 2nd May, 1994. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV- A, Extraordinary, dated the 12th May, 1994 at Page 3. 1. Short Title :- (1) This Act may be called the Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1994. (2) It extends to the whole of the State of Andhra Pradesh. 2. Amendment Of Section 1 :- In the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982(Act 12 of 1982), in section 1, for sub-section (3A) the following sub- section shall be substituted, namely:- "(3A) It applies also to any other lands situated in such areas as the Government may, by notification specify, haying due regard to,--- (a) the urbanisable nature of the land; or ( b ) the usefulness or potential usefulness of such land for commercial, industrial, pisciculture or prawnculture purposes.".