Andhra Pradesh District Boards Laws (Amendment) Act, 20011
| [Andhra Pradesh Act No. 38 of 2001] | [15th October, 2001] |
An Act further to amend the Andhra Pradesh (Andhra Area) District Boards Act, 1920 and the Andhra Pradesh (Telangana Area) District Boards Act, 1955
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly, received the assent of the Governor on the 15th October, 2001 and the said assent is hereby first published on the 16th October, 2001 in the Andhra Pradesh Gazette for general information:-
STATEMENT OF OBJECTS AND REASONS
The provisions of the Andhra Pradesh (Andhra Area) District Boards Act, 1920, provides for levy of land cess in every district on all occupied lands on whatever tenure held and it shall consist of a tax of twelve paise in the rupee of the annual rent value of the land in the Mandal. Further, according to the provisions of the Andhra Pradesh (Telangana Area) District Boards Act, 1955, a local cess of twelve naya paise on every rupee land revenue payable to the Government shall be levied. Now, the Government have decided to drop the collection of land cess and local cess.
In order to achieve the above objective, it has been proposed to delete the relevant sections dealing with the collection of land cess and local cess by amending the Andhra Pradesh (Andhra Area) District Boards Act, 1920 and the Andhra Pradesh (Telangana Area) District Boards Act, 1955 suitably.
This Bill seeks to give effect to the above decision.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh District Boards Laws (Amendment) Act, 2001.
(2) It shall come into force, on such date as the State Government may, by notifications appoint.
2. Amendment to Act XIV of 1920.- In the Andhra Pradesh (Andhra Area) District Boards Act, 1920,-
(1) section 74-B shall be omitted;
(2) in Chapter III, in Part VI, the heading "Land cess" and sections 78 to 92 thereunder shall be omitted.
3. Amendment to Act 1 of 1956.- In the Andhra Pradesh (Telangana Area) District Boards Act, 1955,-
(1) sections 135 to 137 shall be omitted.
(2) in section 138, the proviso thereunder shall be omitted.
(3) in section 139, in sub-section (1), clause (e) shall be omitted.