Andhra pradesh act 008 of 1994 : Andhra Pradesh Non-Agricultural Lands Assessment (Amendment) Act, 1994

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Non-Agricultural Lands Assessment (Amendment) Act, 1994.

(2) It shall be deemed to have come into force with effect on and from the 1st July, 1993.

Section 2. Amendment of section 2

2. Amendment of section 2.- In section-2 of the Andhra Pradesh Non-Agricultural Lands Assessment Act, 1963 (Act 14 of 1963) (hereinafter referred to as principal Act),-

(i) after clause (f), the following shall be inserted, namely:-

"(ff) ‘Mandal Revenue Officer’ means the Mandal Revenue Officer in whose jurisdiction the land or part thereof is situate and includes any officer empowered by the Revenue Divisional Officer to exercise the powers and perform the functions of a Mandal Revenue Officer under this Act";

(ii) clause (m) shall be omitted.

Section 3. Amendment of section 8

3. Amendment of section 8.- For section-8 of the Principal Act, the following section shall be substituted, namely:-

8 "Power to amend Schedule.- (1) The Government may, by notification, after add to or cancel any of the items of the Schedule.

(2) Where a notification has been issued under sub-section (1), there shall, unless the notification is in the meantime rescinded, be introduced in the Legislative Assembly, as soon as may be, but in any case during the next session of the Legislative Assembly following the date of the issue of the notification, a Bill on behalf of the Government, to give effect to the alteration, addition or cancellation as the case may be of the Schedule specified in the notification and the notification shall cease to have effect when such Bill becomes Law, whether with or without modification, but without prejudice to the validity of anything previously done thereunder:

Provided that if the notification under sub-section (1) is issued when the Legislative Assembly is in session, such a Bill shall be introduced in the Legislative Assembly during that session:

Provided further that where for any reason a Bill as aforesaid does not become law within six months from the date of its introduction in the Legislative Assembly, the notification shall cease to have effect on the expiration of the, said period of six months.

(3) All references made in this Act to the Schedule shall be construed as relating to the Schedule as for the time being amended in exercise of the powers concerted by this section".

Section 4. Substitution of new schedule

4. Substitution of new schedule.- For the Schedule to the principal Act, the following Schedule shall be substituted, namely:-

"THE SCHEDULE

(see section-3)