Telangana Board of Revenue (Replacement by Commissioners) Act, 1977

TELENGANA
India

Telangana Board of Revenue (Replacement by Commissioners) Act, 1977

Act 8 of 1977

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 Board of Revenue (Replacement by Commissioners) Act, 1977(Act No. 8 of 1977)Last Updated 31th December, 2019The Andhra Pradesh Board of Revenue (Replacement by Commissioners) Act, 1977 received the assent of the President on 29.04.1977. The said Act 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. Short title and commencement.

(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Board of Revenue (Replacement by Commissioners) Act, 1977.

(2)It shall be deemed to have come into force on the 1st February, 1977.

2. Definitions.

- In this Act, unless the context otherwise requires,-

(a)"Board" means the Board of Revenue;

(b)"Commissioner" means a Commissioner appointed under section 4;

(c)"Government" means the State Government;

(d)"local area" means a revenue district or parts of revenue district, specified in the notification under section 4 or section 5;

(e)"Member" means a Member of the Board of Revenue;

(f)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and the word "notified" shall be construed accordingly.

3. Divesting of the powers of the Board and vesting them in the Commissioner.

- The jurisdiction, powers and duties of the Board under the provisions of the Andhra Pradesh (Andhra Area) Board of Revenue Regulation, 1803 (Regulation 1 of 1803), [the Telangana Board of Revenue Regulation, 1358 F. (Regulation LX of 1358F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or any other law for the time being in force shall, with effect on and from the date specified in the notification under section 4, and in respect of such matters and within such local area as may be specified therein, stand transferred to and be vested in and exercised by the Commissioner concerned.

4. Appointment of Commissioners.

- The Government may, by notification and with effect from the date specified therein, appoint such number of Commissioners as they deem fit and may authorise them to exercise, either throughout the State or in such local area as may be specified therein, all or any of the powers vested in the Board by or under any law for the time being in force; and may, in like manner withdraw such authorisation.

5. Vesting of additional powers in Commissioners.

- The Government may also authorise any Commissioner to exercise any of the powers vested by or under any law for the time being in force in any authority (other than the Board of Revenue) under the control of the Government, and also specify the local area within which such powers may be exercised.

6. Act to override other laws.

- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Andhra Pradesh (Andhra Area) Board of Revenue Regulation 1803 (Regulation 1 of 1803), the Andhra Pradesh (Andhra Area) Revenue Commissioners Act, 1849 (Central Act X of 1849), or the Andhra Pradesh (Andhra Area) Board of Revenue Act, 1894 (Act 1 of 1894) or the Telangana Board of Revenue Regulation, 1358 F. (Regulation LX of 1358 F.) or in any other law for the time being in force.

7. Powers to make rules.

(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.

(2)Every rule made under this section shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule, or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

8. Power to remove difficulties.

- In the application of any law, rule, bye-law, regulation, notification, scheme, form or order, any reference to the Board or Member shall unless the context otherwise requires, be deemed to be a reference to the Commissioner concerned.

9. Construction of references to Board members.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may make such orders not inconsistent with the provisions of this Act as appear to them to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the commencement of this Act.

(2)Every order made under this section shall, as soon as may be after it is made, be laid before each House of the State Legislature.

10. Repeal of Ordinance 3 of 1977.

- The Andhra Pradesh Board of Revenue (Replacement by Commissioners) Ordinance, 1977 is hereby repealed.

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