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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952

15. Repeal:.

- Dastur-ul-Amals, inams and Circular No.10 of 1338 Fasli and all other circulars amending or supplementing the same are hereby repealed:Provided that:
(a)any rule, order or notification made or issued under the circulars hereby repealed in so far as it is not inconsistent with the provisions of this Act shall be deemed to have been made or issued under this Act and shall continue to be in force until it is superseded thereunder;
(b)all suits, appeals and applications pending immediately before the commencement of this Act before an Atiyat Court or before the Atiyat Appeal Committee [shall, until such time as no procedure is prescribed therefor under this Act, be continued and disposed of as if this Act had not been passed and on such procedure being prescribed, they shall, notwithstanding anything contained in the [Andhra Pradesh (Telangana Area) (Abolition of.Tagirs) Regulations, 1358 F (LXIX of 1358 Fasli)or any other law for the time being in force, be continued and disposed of in accordance with such procedure as if they had been filed under this Act;] [Substituted by Act No. 28 of 1956.] but such cases may be heard and disposed of by the same Court or Committee before whom they are pending immediately before the commencement of this Act or by any other Atiyat Court or authority appointed for the purpose by the Government by a general or special order.
[16. Savings:. - The provisions of this Act, shall cease to be applicable:
(a)to an Atiyat grant specified in sub clause (i) of clause (b) of sub-section (1) of Section 2 when the commutation sum has ceased to be payable;
(b)to an Atiyat grant specified in sub-clause (iii) of clause (b) of sub-section (1) of Section 2, when the compensation has ceased to be payable;
(c)to an Atiyat grant specified in sub-clause (v) of clause (b) of sub-section (1) of Section 2, when such grant has ceased to continue;
(d)to an Atiyat grant specified in sub-clause (vi) of clause (b) of sub-section (1) of Section 2, when the compensation has ceased to be payable]
[Schedule] [Substituted by Act No. 28 of 1956.]Original Jurisdiction of Atiyat Courts
Atiyat Deputy Collector Atiyat Collector Nizam Atiyat
Sl. No. Description of Atiyat Grant Before the Appointed date As from the Appointed date Before the Appointed date As from the Appointed date Before the Appointed date
(1) (2) (3) (4) (5) (6) (7)
1. Atiyat grants other than cash grant Total annual land assessment up to Rs. 250/- Total annual land assessment up to Rs. 5,000. Beyond the power of Atiyat Dy. Collector up to an annual landassessment of Rs. 5,000. Beyond the powers of Atiyat Dy. Collector without any limit. Beyond the powers of Atiyat Collector without any limit.
2. Cash grants Up to Rs. 100 annually Up to Rs. 1,000 annually Beyond the powers of Atiyat Dy. Collector up to Rs. 1,000annually Beyond the powers of Atiyat Dy. Collector without any limit. Beyond the powers of Atiyat Collector without any limit
[Substituted by Act No. 28 of 1956.][Inserted by Act No. 28 of 1956.]