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State of Telangana - Act

Telangana Districts (Formation) Act, 1974

TELENGANA
India

Telangana Districts (Formation) Act, 1974

Act 7 of 1974

  • Published on 3 December 2015
  • Commenced on 3 December 2015
  • [This is the version of this document from 3 December 2015.]
  • [Note: The original publication document is not available and this content could not be verified.]
Telangana Districts (Formation) Act, 1974(Act No. 7 of 1974)Last Updated 9th January, 2020The Andhra Pradesh Districts (Formation) Act, 1974 received the assent of the Governor on 15.02.1974. 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 Notification issued in G.O.Ms.No. 225, Revenue (DA-CMRF) Department, dated 03.12.2015.

1. Short title, extent and commencement.

(1)This Act may be called the [Telangana Districts (Formation) Act, 1974] [Substituted by G.O.Ms.No.225, Revenue (DA-CMRF) Department, dated 03.12.2015.].
(2)It extends to the whole of the [State of Telangana] [Substituted by G.O.Ms.No.225, Revenue (DA-CMRF) Department, dated 03.12.2015.].
(3)It shall come into force on such date as the State Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.225, Revenue (DA-CMRF) Department, dated 03.12.2015.] Gazette, appoint.

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)["Commissioner of Land Revenue"] [For 'Board of Revenue', substituted 'Commissioner of Land Revenue', by Act No. 14 of 1985.] means the [Commissioner of Land Revenue] [For 'Board of Revenue', substituted 'Commissioner of Land Revenue', by Act No. 14 of 1985.] for Telangana;
(b)"Government" means the State Government;
(c)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.225, Revenue (DA-CMRF) Department, dated 03.12.2015.] Gazette and the expression "notify" or "notified" shall be construed accordingly;
(d)"prescribed" means prescribed by rules made under this Act;
(e)"revenue division, [mandal] [For the words 'taluk, firka', the word 'mandal' is substituted by Act No. 14 of 1985.] and village" means respectively any area which is notified as a revenue division, [mandal] [For the words 'taluk, firka', the word 'mandal' is substituted by Act No. 14 of 1985.] or village under this Act.

3. Division of State into districts, formation of new districts and alteration of areas boundaries or names of existing districts.

(1)The Government may, by notification, from time to time, for the purposes of revenue administration, divide the State into such districts with such limits as may be specified therein; and each district shall consist of such revenue divisions [and each revenue division shall consist of such mandals and each mandal shall consist of such villages] [Substituted by Act No.14 of 1985.] as the Government may, by notification from time to time, specify in this behalf.
(2)The Government may, in the interests of better administration and development of the areas, by notification, from time to time, and with effect on and from such date as may be specified therein, -
(a)form a new district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] by separation of area from any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] or by uniting two or more districts, revenue divisions, [or mandals] [Substituted by Act No.14 of 1985.] or parts thereof or by uniting any area to a district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.] or part thereof;
(b)increase the area of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];
(c)diminish the area of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];
(d)alter the boundaries of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];
(e)alter the name of any district, revenue division, [or mandal] [Substituted by Act No.14 of 1985.];
[XXX] [Proviso omitted by Act No.14 of 1985.]
(3)The areas, boundaries and names, of the districts, revenue divisions, taluks, firkas and villages in the State existing at the commencement of this Act shall be deemed to have been notified under sub-section (1) and shall continue until they are altered by the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be.
(4)The [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.] may, in the interests of better administration and development of the areas and subject to such rules as may be prescribed, by notification, group or amalgamate any two or more revenue villages or portions thereof so as to form a single new revenue village or divide any revenue village into two or more revenue villages, or increase or diminish the area of any revenue village, or alter the boundaries or name of any revenue village.
(5)Before issuing any notification under this section, the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be, shall publish in such manner as may be prescribed, the proposals inviting objections or suggestions thereon from the persons residing within the district, revenue division, [mandal] [Substituted by Act No.14 of 1985.] or village who are likely to be affected thereby within such period as may be specified therein, and shall take into consideration the objections or suggestions, if any, received.
(6)Any notification under this section may contain such supplemental, incidental and consequential provisions (including provisions as to adaptation and construction of laws) as the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be, may deem necessary.
(7)[ Notwithstanding anything contained in subsection (5), Government may issue notification under subsection (1) to form a new District, Revenue Division, Mandal, Village in variance to the proposals notified under subsection (5).] [Added by Act No.1 of 2017.]

4. Power to make rules and the laying of notifications before the State Legislature.

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

5. Repeal.

- The Andhra Pradesh (Andhra Area) District Limits Act, 1865 (Act I of 1865) and section 5 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. (Act VIII of 1317 F). are hereby repealed.