Andhra pradesh act 016 of 2001 : Andhra Pradesh Rights in Land and Pattadar Pass Books (Amendment) Act, 2001

SOR Statement of Objects and Reasons

STATEMENT OF OBJECTS AND REASONS

According to sub-section (2) of section 3 of the Andhra Pradesh Rights in Land and Pattadar Pass Book Act, 1973, and sub-rule (1) of rule 14 of the Andhra Pradesh Rights in Land and Pattadar Pass Book Rules, 1989 it is necessary to publish notification of the fact of completion of the preparation of the records of rights in respect of any village in the Andhra Pradesh Gazette or the District Gazette. In the proviso to sub-section (1) of section 6-C of the said act, only Andhra Pradesh Gazette was specified instead of Andhra Pradesh Gazette or District Gazette and according to proviso to section 6-C of the said Act, no loan shall be granted by any credit agency unless the pattadar pass Book is produced after the publication of the notification under sub-section (2) of Section 3 of the said Act either in Andhra Pradesh Gazette or in the District Gazette. The publication of the same in the District Gazette has not been specified in the proviso to sub-section (1) of section 6-C of the said Act. In order to overcome the said difficulty Government have issued instructions to Commissioner of Survey Settlements and Land Records and all the District Collectors in the State to publish the same in the District Gazette to avoid delay and subsequently government have decided to amend the, proviso to sub-section (1) of section 6-C of the said Act suitable empowering to publish the same in the District Gazette also retrospectively from 6th June, 1996 the date on which the aforesaid instructions were issued.

Whereas a Bill in this regard, has already been introduced in the Legislative Assembly of the State as L.A. Bill No. 5 of 1999 and the same has lapse due to dissolution of the Tenth Legislative Assembly.

This Bill seeks to give effect to the above decision.