Andhra Pradesh Survey and Boundaries (Amendment) Act, 1995*
| [Andhra Pradesh Act No. 36 of 1995] | [21st November, 1995] |
An Act to amend the Andhra Pradesh Survey and Boundaries Act, 1923
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-Sixth year of the Republic of India as follows:-
* (Received the (assent the Governor on the 21st November, 1995, for statement of Object and Reasons, please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary date 4-5-95 at Page 3.).
1. Short title.- This Act may be called the Andhra Pradesh Survey and Boundaries (Amendment) Act, 1995.
2. Amendment of Section 7 of Act VIII of 1923.- In the Andhra Pradesh Survey and Boundaries Act, 1923 (hereinafter referred to as the principal Act,), for section 7, the following section shall be substituted, namely:-
7. Survey officer to carry out the survey or get the survey carried out in the manner Prescribed; The Survey Officer shall carry out the survey or shall cause the survey carried out with the assistance of an external of internal agency approved by the Government in the manner prescribed."
3. Levy of one time cess for survey etc..- (1) In order to meet the cost of bringing the land records upto date, their computerization and for conducting a need based re-survey, there shall be lowed and collected a one time cess of rupees twenty per acre on all lands in the State, notwithstanding anything contained in the principal Act. The amount so collected shall be credited to a fund called ‘Survey and Land Records Fund.’
(2) The level and collection of the cess under sub-section (1) and the expenditure from the Survey and Land Records Fund shall be in such manner as may be prescribed.