Section 2A in Telangana Land Revenue (Enhancement) Act, 1967
2A. [ Right of the Government to levy and collect land revenue in respect of every land in the State and validation of the settlement and re-settlement notifications. [Inserted by Act No.6 of 1969.]
(1)The Government shall have the right to levy and collect the land revenue in respect of every land in the State and it is hereby declared that the Government shall be deemed always to have had the right aforesaid; and all land revenue levied and collected shall be deemed to have been levied and collected by the Government under the authority of law.(2)No settlement notification or re-settlement notification shall be deemed to be invalid or ever to have become invalid, by reason only of the fact that the said notification was not made under any law; and every such notification shall be deemed always to have been made in accordance with law.Explanation. - Settlement notification or re-settlement notification includes settlement notification or re-settlement notification treated to be or purported to have been, in force in a village referred to in the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, (Act XXVI of 1948). the Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955, (Act XVII of 1955). the Andhra Pradesh (Andhra Area) Land Revenue Assessment (Standardisation) Act, 1956 (Act XXIX of 1956). and the Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 (Act XXXVII of 1956).]
