Registered No. HSE/49. [Price : Rs.0-50 Paise
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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.10] HYDERABAD, TUESDAY, APRILIO. 30le एयय 10} HYDERABAD, TUE'SDAYM, APRIL 19, 2016.
ANDHRA PRADESH ACTS, ORDINANCES
AND REGULATIONS ETC.,
The following Act of the Andhra Pradesh Legisiature received the assent of the
Governor on the 14" April, 2016 and the said assent is hereby first published on the
18" April, 2018 in Andhra Pradesh Gazette for general information - ः
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH
RIGHTS IN LAND AND PATTADAR PASS BOOKS ACT,
1971.
- ACT No.10 OF 2018.
Be it enacted by the Legislature of the State of
Andhra Pradesh in the Sixty-seventh year of the
Republic of India as follows:-
1. {1} This Act may be called the Andhra Pradesh Rights snontile and
in Land and Pattadar Pass Books (Amendment) Act, Sommencement
2016,
(2) It shall come into force on such date as the
Government may, by notification, appoint.
2. In the Andhra Pradesh Rights in Land and Pattadar Pass “‘mfl"g
Books Act, 1971 therein after referred to as the principal Mmm 26
Act} in section 2,- : of1971.
(1} in sub-section (1), after the words and expression “the
Indian Evidence Act, 1872 {Central Act 1 of 1872)", the words and Central Act 21
expression “and sections 4 and S of the Information Technology of 2000.
Act, 2000.” shall be added;
A-10 1]
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART W.B
| {2) for sub-section (2-a), the following shall be substituted,
namely:-
“{2-a) Commissioner’ means the Chief
Commissioner of Land Administration”;
{(3) after sub-sec_‘tionl {2-aa), the following new sub-section
shall be added, namely,-
“(2-aaa) ‘Electronically maintained’ means
“Digitally signed Database” as defined in rule 2(h) of
the Andhra Pradesh Information Technology
(Electronic Service Delivery) Rules, 2011.%;
(4} in sub-section{4-a}, for the words “Mandal Revenue
Officer”, the word “Tahsildar® wherever occurs shall
be substituted
(5) in sub-section (6-b}, for the words “title deed and pass
book”, the words “title deed cum pass book™ wherever
occur shall be substituted
{6} for sub-section (9}, the following shall be substituted
namely:-
“{9) Record of Rights' means records prepared and
maintained under the provisions, or for the purpose
of this Act manually or electronically maintained.”.
Omission of पक क६५ ७० न ¢ section 3- al :
o A, 3. In the principal Act, section 3-A shall be omitted.
Amendmentof 4. In the principal Act, in section 4,-
section 4. : . . .
(1) in sub-section(1), for the words “ninety days”®, the words
“thirty days” shail be substituted;
(2} in sub-section(2}, after the words “situate of such
transaction”, the words “electrenically by transferring the data to
electronically maintained Record of Rights by the Tahasildar”
shall be added at the end;
(3) after sub-section(2}, the following new sub-section shall
be added, namely:-
“(3}. Notwithstanding anvthing contained in sub-
sections{1) and {2}, the Rewvenue officer responsibie
for preparation of Village Records shall intimate to
Tahsildar the acguisition of rights in land by any
merenn In hig irischiction within fteen {151 davs
from the date of knowledge in the format as may be
prescribed.”
‘!’& कर हे प्ती"
|
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APRIL 19,____________________________________________________, 2016] ANDHRA PRADESH GAZETTE EXTRAORDINARY “ 3
5. In section & of the Principal Act, for the words “Any Amendment of
mortgage or charge created earlier to a mortgage or section 0.
charge created in favour of a credit agency shall lose its
; priority if it is not entered in the pattadar pass book”
the words “the Credit agency shall enter the details in
| the electronically maintained Record of Rights to claim
| priority.”, shall be substituted.
6. In the Principal Act, in section 6-A,- Amendment of
- sectop 6-A,
L- (1) for the marginal heading, the following shall be
‘substituted namely,-
“Application for title deed cum pattadar pass book.”;
{2) for sub-section(l) along with provisos, the fol'l'owing‘
shall be substituted namely,-
“(1} Any Owner or Pattadar of any land may apply
for the issue of a title deed cum pass book to the
Tahsildar on payment of such fee as may be
prescribed.”; -
(3} in sub-section(3), the words “cither suo motu or” shall
be omitted. '
{4} for sub-section(4)}, the following shall be substituted,
namely:- ' :
शव) The Government may prescribe by
rules the manner in which the title deed cum
pass book” may be issued to owners or
pattadars in accordance with the records of
rights.”;
{5} in sub-section(5), for the words “the title deed” occurring
at two places, the words “ the title deed cum pass book”
shall be substituted,
7. For section 6-B along with the marginal heading Suhsur:.uaoé,neor
of the Principal Act, the following shall be secuon B8
substituted, namely:-
“6-B. No compulsion for title | (1) It shall not be mandatory for title
deed cum pass book holder to | deed cum pass bookholder to get
have enivies of alienation ¢ic., | the entries recorded in the titie deed
’a.efi,w'baadeakm iitle deed ला | cum pass book of anv transaction
e o purchase or sale, mortgage, gift,
iease or ownerwise oy से Registering Officer appointed under the Ceataiucitol
Registration Act, 1908.
1708
4 ANDHRAPRADESH GAZETTE EXTRAORDINARY [PARTN- g
{2} It shall not be mandatory for title deed cum
pass book holder acquiring a right by
succession, survivorship, inheritance,
partition, Government patta, Court decree
or otherwise shall get necessary entries in
\ respect of such right recorded in the title
deed cum pass book by the Tahsildar.
However, one application made for such
entry it shall be mandatory for the Tahsildar
to issue updated title deed cum pass book.”.
Substitutionof &, In the Principal Act, in section 6-C,-
section 6-C. के थी
(1) for the marginal heading, the following shall be
substituted namely:-
“6-C Recording of grant of loans and
encumbrances etc., in electronically maintained
Record of Rights.”;
{2) in sub-section (1),-
(i) for the words “in the pass book “, the words “in
the electronically maintained record of rights®
shall be substituted;
(i) the proviso thereunder shall be omitted.
(3) sub-section (2), shall be omitted.
substitwtionof 9, For section 6-D along with the marginal heading of the
section 6-D. Principal Act, the following shall be substituted, namely :-
——_—_—_——J"&D Registering authority to (1) The Registering
effect registration based on authority appointed under
electronically maintained Record| the Registration Act, 1908,
of Rights , shall effect the registrations
on the basis of entries made in the Record of Rights maintained
electronically and shall not insist on production of title deed cum
pass book.
(2} There shall be no requirement of making an entry
of the transaction of sale, gift, purchase, mortgage,
lease or exchange in the title deed cum pass book
by the registering authority.”.
C.8.8.V. DURGA PRASAD,
Secretary to Government,
Law Department.
M’Pn‘mw by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press,
Hyderabad.