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State of Telangana - Act

Telangana Revenue Enquiries Act, 1893

TELENGANA
India

Telangana Revenue Enquiries Act, 1893

Act 5 of 1893

  • 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 Revenue Enquiries Act, 1893(Act No. 5 of 1893)Last Updated 28th December, 2019The Andhra Pradesh Revenue Enquiries Act, 1893 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 Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

1. Local extent.

- This Act extends to the whole of the [State of Telangana.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.]

2. [ Officer or authority deputed to make enquiries invested with certain powers. [Substituted for the original section by section 6 of Act XXI of 1958.]

- The Government may, by order, invest any officer or authority deputed by them to make an enquiry into any matter connected with the administration of the revenue or into the conduct of any public servant as such or into any matter relatable to any of the entries enumerated in List II in the Seventh Schedule to the Constitution, with power to summon any person to appear before such officer or authority or to produce any document or thing in the possession or under the control of such person, the production of which, in the opinion of such officer or authority, is necessary to the conduct of such enquiry.]

3. Application of certain portions of [Telangana Revenue Summonses Act, 1869] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].

- The provisions of [Act III of 1869 other than section 1] [Substituted by Act No.XXI of 1958.] shall mutatis mutandis apply to summonses issued under this Act.

4. Examination of witnesses.

- Any [officer or authority] [Substituted for the word 'officer' by section 8 of the Andhra Pradesh Revenue Enquires (Extension and Amendment) Act, 1958 (Andhra Pradesh Act XXI of 1958).] making an enquiry under this Act may examine orally any person supposed to be acquainted with the matter under enquiry or any fact relevant thereto, and may reduce into writing any statement made by the person so examined.Such person shall be bound to answer truly all questions relating to such matter put to him by such [officer or authority] [Substituted for the word 'officer' by section 8 of the Andhra Pradesh Revenue Enquires (Extension and Amendment) Act, 1958 (Andhra Pradesh Act XXI of 1958).] other than questions the answers to which would have a tendency to expose him to criminal charge or to a penalty or forfeiture.

5. Statements of witnesses not to be used as evidence in certain cases.

- No such statement, when taken in the absence of a public servant whose conduct is under enquiry, shall be used as evidence against such public servant in any judicial proceeding.