Telangana Absorbed Enclaves Act, 1951

TELENGANA
India

Telangana Absorbed Enclaves Act, 1951

Act 18 of 1951

Published on 1 June 2016
Commenced on 1 June 2016
[This is the version of this document from 1 June 2016.]
[Note: The original publication document is not available and this content could not be verified.]

Telangana Absorbed Enclaves Act, 1951(Act No. 18 of 1951)Last Updated 14th January, 2020The Andhra Pradesh (Telangana Area) Absorbed Enclaves Act, 1951 applicable to the Telangana Area of the State of Andhra Pradesh and in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

1. Short title and commencement.

(1)This Act may be called [the Telangana Absorbed Enclaves Act, 1951] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.].

(2)It shall be deemed to have come into force on the 25th day of January, 1950.

2. Definitions.

- In this Act,-

(a)"date of transfer" means the 25th day of January, 1950, and

(b)"enclaves" means the areas specified in the first column of the Schedule to this Act.

3. Absorption of enclaves in district.

- Each of the enclaves specified in the first column of the Schedule to this Act shall, as from the date of transfer form part of the district (hereinafter referred to as "the absorbing district") specified against the enclave in the second column of that Schedule.

4. Assimilation of Laws.

- All laws in force in an enclave immediately before the date of transfer shall, as from that date cease to be in force in that enclave, and all laws in force in the absorbing district immediately before the said date shall, as from that date extend to, and be in force in, that enclave:Provided that anything done or action taken under a law in force in the enclave before the date of transfer shall be deemed to have been done or taken under the corresponding law extending to, and in force in, that enclave as from the date of transfer.Explanation. - In this section "law" includes any Act, Ordinance or Regulation and any notification, order, scheme, rule, form or bye-law issued, made or prescribed under any Act, Ordinance or Regulation.

4A. [ Continuance of certain laws in some enclaves. [Inserted by Act No. 21 of 1964.]

- Notwithstanding anything in section 4,-

(a)the Madras Estates Land Act, 1908, the Madras Estates Land (Reduction of Rent) Act, 1947 and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed respectively as the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, the Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 and the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, and all other enactments applicable to an estate as defined in clause (2) of section 3 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, shall not be deemed to have ceased, or ever to have ceased, to be in force in the Rompimalla and Mallavaram enclaves;

(b)the Madras Estates Land (Reduction of Rent) Act, 1947, and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed as aforesaid shall not be deemed to have ceased, or ever to have ceased, to be in force in the Lingagiri, Sreenivasapuram, Seetharamapuram, Sarvavaram, Lakshmipuram, Kalavapalli, Kastavarigudem,Lakkavaram, Ganugabanda, Kondayagudem, Amaravaram and Anjaneepuram enclaves;

and the Hyderabad (Abolition of Jagirs) Regulation, 1358 F. and the Hyderabad Jagirs (Commutation) Regulation, 1359 F. which enactments were subsequently renamed respectively as the [Telangana (Abolition of Jagirs) Regulation, 1358 F.] and the [Telangana Jagirs (Commutation) Regualtion, 1359 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall be deemed never to have extended to, or been in force in, the said enclaves.]

5. Removal of difficulties.

- If any difficulty arises in relation to the transition under section 4 from one law or group of laws to another law or group of laws, [or in giving effect to the provisions of section 4A] [Inserted by Act No. 21 of 1964.] the Government of [Hyderabad] [Now the Government of Telangana.] may, by order notified in the [Official Gazette] [Substituted for the word 'Jarida' by the Andhra Pradesh Adaptation of Laws Order, 1957.] make such provision as it considers necessary for the removal of such difficulties.

6. Declaration for the avoidance of doubt.

- For the avoidance of doubt it is hereby declared-

(a)that all property and assets within the enclaves which, immediately before the date of transfer, vested in the Government of Bombay or of Madras, vested on that date in the Government of [Hyderabad] [Now the Government of Telangana.] and

(b)that all rights, liabilities and obligations, whether arising out of a contract or otherwise, of the Government of Bombay or the Government of Madras in relation to any of the enclaves became on that date the rights liabilities and obligations of the Government of Hyderabad.

Schedule

[See sections 2 (b) and 3]

	Enclave.			Absorbing District
1.	Kalvapalli	...	...	Nalgonda
2.	Kachavarigudem	...	...	Nalgonda
3.	Sarvaram	...	...	Nalgonda
4.	Lakshmipuram	...	...	Nalgonda
5.	Lingagiri	...	...	Nalgonda
6.	Lakkavaram	...	...	Nalgonda
7.	Sreenivasapuram	...	...	Nalgonda
8.	Seetharampuram	...	...	Nalgonda
9.	Kondoyigudem	...	...	Nalgonda
10.	Ganugabanda	...	...	Nalgonda
11.	Amravaram	...	...	Nalgonda
12.	Anjaneepuram	...	...	Nalgonda
13.	Mulugumadu	...	...	Warangal
14.	Rompimalla	...	...	Warangal
15.	Mallavaram	...	...	Warangal
16.	Kawitkhede	...	...	Aurangabad
17.	Anchalgaon	...	...	Aurangabad
18.	Balhegaon	...	...	Aurangabad
19.	Hingane Kanad	...	...	Aurangabad
20.	Sakegaon	...	...	Aurangabad
21.	Pokhat Kanad	...	...	Aurangabad
22.	Babul Khede	...	...	Aurangabad
23.	Khirdi Kanad	...	...	Aurangabad
24.	Salegaon	...	...	Aurangabad
25.	Malegaon	...	...	Aurangabad
26.	Bhokargaon	...	...	Aurangabad
27.	Narsingpur	...	...	Aurangabad
28.	Maranpur	...	...	Aurangabad
29.	Malpur	...	...	Aurangabad
30.	Vadali Kanad	...	...	Aurangabad
31.	Bokangaon	...	...	Aurangabad
32.	Palasgaon	...	...	Aurangabad
33.	Banshendra	...	...	Aurangabad
34.	Hatnur	...	...	Aurangabad
35.	Jamdi Kanad	...	...	Aurangabad
36.	Chapaner	...	...	Aurangabad
37.	Jalgaon Kanad	...	...	Aurangabad
38.	Wodolwadi	...	...	Aurangabad
39.	Chikalthan	...	...	Aurangabad
40.	Vithalpur	...	...	Aurangabad
41.	Malunja (Budruk)	...	...	Aurangabad
42.	Arvi	...	...	Bhir
43.	Jhapewadi	...	...	Bhir
44.	Siroor	...	...	Bhir
45.	Kanujwadi	...	...	Bhir
46.	Koalwadi	...	...	Bhir
47.	Rakshas Bhawan	...	...	Bhir
48.	Hinganwadi	...	...	Bhir
49.	Gomalwadi	...	...	Bhir
50.	Hingalwadi	...	...	Bhir
51.	Pimalwadi	...	...	Bhir
52.	Khokar Mohu	...	...	Bhir
53.	Ghogawadi	...	...	Bhir
54.	Buragwadi	...	...	Bhir
55.	Rupawadi	...	...	Bhir
56.	Shirasmarga	...	...	Bhir
57.	Kalwadi	...	...	Bhir
58.	Bandalwadi	...	...	Bhir
59.	Tartwadi	...	...	Bhir
60.	Deemakwadi	...	...	Bhir
61.	Soangaon	...	...	Bhir
62.	Murshidpur	...	...	Bhir
63.	Khelad	...	...	Bhir
64.	Dongargaon	...	...	Bhir
65.	Devi Nimbagaon	...	...	Bhir
66.	Kada	...	...	Bhir
67.	Seri (Khurd)	...	...	Bhir
68.	Gandiwadi	...	...	Bhir
69.	Kansiwadi	...	...	Bhir
70.	Amwadi	...	...	Bhir
71.	Kaswadi	...	...	Bhir
72.	Brahmangaon	...	...	Bhir
73.	Bhalaoni	...	...	Bhir
74.	Hajirpur	...	...	Bhir
75.	Handewadi	...	...	Bhir
76.	Amalner	...	...	Bhir
77.	Pimpalwandi	...	...	Bhir
78.	Pangri	...	...	Bhir
79.	Ambawadi	...	...	Bhir
80.	Maswerwadi	...	...	Bhir
81.	Chendorwadi	...	...	Bhir
82.	Jadowadi	...	...	Bhir
83.	Saradwadi	...	...	Bhir
84.	Biderwadi	...	...	Bhir
85.	Depotwadi	...	...	Bhir
86.	Kusulamb	...	...	Bhir
87.	Godewadi	...	...	Bhir
88.	Bharatwadi	...	...	Bhir
89.	Nalwandi	...	...	Bhir
90.	Bongarkinni	...	...	Bhir
91.	Batachiwadi	...	...	Bhir
92.	Naskwadi	...	...	Bhir
93.	Pimpalgaon Dhar	...	...	Bhir
94.	Nirgudi	...	...	Bhir
95.	Kodewadi	...	...	Bhir
96.	Tirmalwadi	...	...	Bhir
97.	Bidawadi	...	...	Bhir
98.	Domri	...	...	Bhir
99.	Maibwadi	...	...	Bhir
100.	Ganjwadi	...	...	Bhir
101.	Bhidasangvi	...	...	Bhir
102.	Hadalgi	...	...	Gulberga
103.	Ainapur	...	...	Gulberga
104.	Bhilwad	...	...	Gulberga
105.	Kukrambawadi	...	...	Osmanabad
106.	Thadala	...	...	Osmanabad
107.	Kukramba	...	...	Osmanabad
108.	Katachiwadi	...	...	Osmanabad
109.	Mangrole	...	...	Osmanabad
110.	Saradwadi	...	...	Osmanabad
111.	Khandikarwadi	...	...	Osmanabad
112.	Arlibudruka	...	...	Osmanabad
113.	Kalegaon	...	...	Osmanabad
114.	Kesarjawalga	...	...	Osmanabad
115.	Savargaon	...	...	Osmanabad
116.	Upla	...	...	Osmanabad
117.	Wagoli	...	...	Osmanabad
118.	Kajla	...	...	Osmanabad
119.	Pawarwadi	...	...	Osmanabad
120.	Rajwadi	...	...	Osmanabad
121.	Sonari	...	...	Osmanabad
122.	Hagdharl	...	...	Raichur
123.	Hirajundgud	...	...	Raichur
124.	Hirebahadurdinni	...	...	Raichur
125.	Hanmahal	...	...	Raichur

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