Andhra pradesh act 008 of 1989 : Andhra Pradesh (Telangana Area) District Boards (Amendment) Act, 1989

Section 1. Short title

1. Short title.- This Act may be called the Andhra Pradesh (Telangana Area) District Boards (Amendment) Act, 1989.

Section 2. Amendment of Section 135

2. Amendment of Section 135, Act 1 of 1956.- In the Andhra Pradesh (Telangana Area) District Boards Act, 1955 in section 135, in sub-section (1), alter the word a "land revenue" wherever it occurs, words "royalty and seigniorage fee" shall be deemed always to have been inserted.

Section 3. Validation of levy and collection of land revenue etc.

3. Validation of levy and collection of land revenue etc..- Notwithstanding anything in any judgement, decree or order of any Court or Tribunal or other authority to the contrary no levy and collection of land cess on the royalty and seigniorage fee payable to Government shall be deemed 10 be invalid or ever to have become invalid by reason only of the fact that such levy and collection was made, when no provision for such levy and collection was made, and accordingly the levy and collection of land cess on royalty and seigniorage fee shall be deemed to have been levied and collected as it this Act was in force on the day on which the land cess on royalty and seigniorage fee was so levied and collected and accordingly,-

(a) no suit or other proc siding shall be maintained or continued in any court against the State Government or any person or authority whatsoever for the refund of the land cess on royally and seigniorage fee; and

(b) no Court shall enforce any decree or order directing the refund of such land cess on royalty and seigniorage fee.

Section 4. Repeal of Ordinance 13 of 1988

4. Repeal of Ordinance 13 of 1988.- The Andhra Pradesh (Telangana Area) District Boards (Amendment) Ordinance, 1988 is hereby repealed.