Preamble
Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1988*
| [Andhra Pradesh Act No. 6 of 1988] | [18th January, 1986] |
An Act further to amend the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India, as follows:-
Section 1. Short title and extent
1. Short title and extent.- (1) This Act may be called the Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1988.
(2) It extends to the whole of the State of Andhra Pradesh.
Section 2. Amendment of Section 7
2. Amendment of Section 7.- In the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 (Act 12 of 1982), (hereinafter referred to as the principal Act) in section 7, for sub-section (3), the following, sub-section shall be substituted, namely:-
"(3) The Chairman shall be a person who is or has been a ??? a Judge of a High Court and of the other four members, ??? shall be persons who are District Judges (hereinafter referred to as Judicial Members) and the other two ??? shall be persons who hold or have held a post not below the ??? of a District Collector (hereinafter referred 10 as Revenue Members):
Provided that the appointment of a person who was a Judge of a High Court as, the Chairman of the Special Court shall be made after consultation with the Chief Justice of the High Court concerned:
Provided further that where a sitting Judge of a High Court is to be ??? as Chairman, such appointment shall be made after nomination by the Chief Justice of the High Court concerned, with the ??? of the Chief Justice of India."
Section 3. Amendment of the Schedule
3. Amendment of the Schedule.- In the Schedule to the Act,-
(1) under the heading "Statement of Objects and Reasons to the Andhra Pradesh Land Grabbing (Prohibition)" (Amendment) ??? 1987 for the portion beginning with the words "The Special Court ??? Judge of the Supreme Court" and ending ??? words ??? the following shall be substituted:-
"The Special Court ??? consists of a ??? Judge of a High Court District Judges and serving or retitled Civil Servants not below the ??? District Collector will ??? only such cases in which the ??? of the ??? evil needs ???
(2) in the notes on clauses relating to clause 3, under the heading "Special Court" for the words "presided over by a retired Supreme Court Judge, or a retired Chief Justice of a High Court and the other members being a retired or a serving Judge of a High Court and a senior member of the Indian Administrative Service", the words "presided over by a serving or retired High Court Judge and other members being two District Judges and two persons who hold or have held a post not below the rank of a District Collector" shall be substituted.