Section 24A in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
24A. (i) A Taluq Commission consisting of the Tahsildar of a Tahsil as Chairman and two other non-official members nominated by the Government for such period as they may deem fit not exceeding one year, shall examine the final records of all the villages within the jurisdiction of the said Tahsildar.
Provided that the Chairman of the Taluq Commission shall have the option, if he is satisfied that any one of or both the non-official members are in any way interested in the cases before the Commission to replace one or both of them when hearing such cases in any specified area, subject to the prior approval of the Collector, for such panel of names as may be notified by the Government.Provided further that no representation in respect of wrong entry in or omission from the final record of tenancies shall be entertained after the 31st January, 1955.(2)Whenever any wrong entry in or omission from the final records of the Tenancies of any village comes to the notice of the Commission either on a representation made by any person in that behalf or otherwise, the Commission shall issue a notice to all the persons interested in the land, either as landholders, or as tenants specifying the time, date and place at which it proposes to enquire into the matters:Provided that such enquiry shall not be held before the expiry of 7 days from the date of issue of such notice.(3)On the dates specified or on such later date as may, from time to time, be fixed by the Commission, it shall hold a summary enquiry by taking such oral or documentary evidence, relating thereto as may be produced by all or any of the parties and such other evidence as it may consider necessary and expedient and pass such orders as it may deem fit in the matter.(4)The decision of the majority of its members shall be decision of the Commission:Provided that a decision given by a Chairman and any one of the non-official member shall be deemed to be a decision of the Commission when the other non-official member is absent or cannot for any reason take part in the proceedings:Provided further that when there is difference of opinion between the Chairman and the non-official member the case shall be referred to the other non-official member and any decision given by him shall be deemed to be the decision of the Commission.(5)An appeal shall lie from every order passed by the Commission to the Collector whose order thereon shall be final.(6)Every appeal under sub-rule (5) shall be filed within 15 days from the date of the order of the Commission.
