Section 19 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
19. Repeal and savings:
(1)The Hyderabad Record of Rights in Land Act (NO.1 of 1346 F.) hereinafter in this section referred to as the repealed Act, is hereby repealed:Provided that in respect of any village in which a record of rights is being prepared in pursuance of Section 3 of the repealed Act on the date on which this Regulation comes into force, or has been completed in pursuance thereof before the said date, the provisions of this Regulation shall as from the said date have effect as if anything done under the repealed Act had been done under the corresponding provision of this Regulation and in particular as if the record of rights was being prepared in pursuance of a notification issued under sub-section (4) of Section 1 of this Regulation, or, as the case may be, as if the record of rights had been prepared in pursuance of such notification and as if its completion had been notified under sub-section (2) of Section 4.(2)For the purpose of the proviso to sub-section (1) of this section the notification under sub-section (1) of Section 3 or sub-section (2) of Section 4 in respect of such village shall be deemed to have issued on the date of which the preparation of a record of rights therein was commenced or, as the case may be, completed and if any question arises as regards the date of such commencement or completion the question shall be referred to Government whose decision shall be final.Appendix - BInstructions in Regard to the Enforcement of the Provisions of the A.P. Record of Rights in Land and Pattadar Pass Books Act 1971 as Amended By Act 11 of 1980 and Act 1 of 1989I. Introduction:-1.1Executive Instructions were previously issued in G.O.Ms.No.2077 dated 29.12.1978 for implementing the A.P.Record of Rights in Land Act, 1971. The following instructions are now issued in supersession of the same:1.2The scheme of statutory preparation and maintenance of Record of Rights in the Telengana area was governed by the A.P.(Telengana Area) Record of Rights Regulation, 1358 Fasli. There was no such scheme of statutory preparation in Andhra Area and maintenance of Record of Rights was governed only by executive orders contained in the B.S.Os. With a view to having a uniform statutory scheme of Record of Rights for the entire State and to consolidate and amend the Law relating to the Record of Rights in Land in the State the A.P.Record of Rights in Land Act, 1971 (Act 26 of 1971) was enacted. With its enactment the A.P. (T.A.) Record of Rights Regulation 1358 Fasli and all standing orders and any other provision of law relating to Record of Rights in Land, in force in the State have been repealed. Therefore in the entire State, the provisions of the A.P.Record of Rights in Land and Pattadar Pass Books Act, 1971 as amended by Acts 11 of 1980 and 1 of 1989 prevail for transfer of registry and preparation of Record of Rights.1.3The Record of Rights in Land Act, 1971 came into force from 15.8.1978 and was enforced in the States in four phases from 1978 onwards as follows:
