Telangana act 26 of 1971 : The Telangana Rights in Land and Pattadar Passbooks Act, 1971.

THE TELANGANA RIGHTS IN LAND AND PATTADAR PASSBOOKS ACT, 1971.

(ACT NO. 26 OF 1971.)

ARRANGEMENT OF SECTIONS

Sections

1. Short title, extent and commencement.

2. Definitions.

3. Preparation and maintenance of record of right in all lands.

3-A. Modification of Laws inconsistent with this Act.

4. Acquisition of rights to be intimated.

5. Amendment and updating of record of rights.

5-A. Regulation of certain alienations or other transfers of lands.

5-B. Appeal.

6. Presumption of correctness of entries in record of rights.

6-A. Passbook holder to have entries of alienation etc, recorded in pass book.

6-B. Passbook holder to have entries of alienation etc, recorded in pass book.

6-C. Recording of grant of loans and encumbrances etc, in the pass book and punishment for contravention thereof.

6-D. Registering authority to make entries in the title deed and pass book.

6-E. Effect on earlier transaction.

7. Inspection and copies of the record of rights.

8. Bar of suits.

2 [Act No. 26 of 1971]

9. Revision.

10. Powers of recording and appellate authorities.

10-A. Corrections to be incorporated in village revenue records.

11. Power to make rules.

12. Act not to apply to Government lands.

12-A. Protection to the State and Central Government lands.

13. Repeal and savings.

THE TELANGANA RIGHTS IN LAND AND PATTADAR PASSBOOKS ACT, 1971.1

ACT No. 26 of 1971.

1. (1) This Act may be called the 2Telangana 3[Rights in Land] and Pattadar Passbooks] Act, 1971. (2) It extends to the whole of the 2State of Telangana. (3) It shall come into force in such area or areas and on such date or dates as the Government may, by notification, from time to time specify in this behalf. 2. In this Act, unless the context otherwise requires,- (1) “certified copy” or “certified extract” means a copy or extract, as the case may be, certified in the manner prescribed by section 76 of the Indian Evidence Act, 1872; 4[(2) “Collector” means the Collector of a district and includes Joint Collector;]

1. The Andhra Pradesh Record of Rights in Land Act, 1971 received the assent of the Governor on 14.12.1971. The said Act subsequently amended and in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45 Law (F) Department, dated 01.06.2016. 2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 3. Substituted by Act No.9 of 1994. 4. Substituted by Act No.1 of 1989. * Throughout the Act any reference to “Mandal Revenue Officer”, shall be construed as “Tahsildar or as the case may be the Deputy Tahsildar” (Act No.7 of 2007).

Short title, extent, and commencement.

Definitions.

Central Act 1 of 1872

2 [Act No.26 of 1971]

5[(2-a) Commissioner means the Commissioner, Survey, Settlements and Land Records;] 6[(2-aa) “credit agency” means any banking company as defined in the Banking Regulation Act, 1949, the State Bank of India and its subsidiaries, a corresponding new Bank, a Regional Rural Bank, a Co-operative Bank or credit society by whatever name called, Agricultural Development Bank and includes any other agency or individual the main object of which is to lend money;] (3) “Government” means the State Government; (4) “land” means land which is used or is capable of being used for purposes of agriculture, including horticulture but does not include land used exclusively for non-agricultural purposes; 7[(4a) “Mandal Revenue Officer” means the Officer incharge of a Revenue Mandal and includes any officer of the Revenue Department authorised by the Commissioner to perform the functions of the Mandal Revenue Officer under this Act;] (5) “notification” means a notification published in the 8Telangana Gazette; 7[or the District Gazette] and the word "notified" shall be construed accordingly; (6) “occupant” means a person in actual possession of land, other than a tenant or a usufructuary mortgagee;

5. (2a) inserted by Act No.1 of 1989. 6. Inserted as (2a) by Act 11 of 1980; Renumbered as (2aa) by Act 1 of 1989 and substituted by Act 9 of 1994. 7. Inserted by Act No.1 of 1989. 8. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2014.

[Act No. 26 of 1971] 3

9[(6-a) “Owner” means a person who has permanent and heritable rights of possession on the land which can be alienated and includes the holder of a patta issued to him as a landless poor person.] 10[(6-b) “title deed and pass book” means the title deed and pass book issued under section 6-A.] (7) “pattadar” includes every person who holds land directly under the Government under a patta or whose name is registered in the land revenue accounts of the Government as pattadar 11[XXX] and who is liable to pay land revenue; (8) “prescribed” means prescribed by rules made under this Act; (9) “record of right” means records prepared and maintained under the provisions, or for the purposes of this Act; (10) “recording authority” means such officer of the Revenue Department not below the rank of a Revenue Inspector as may be notified by the Collector 12[or the Commissioner] to be the recording authority for the purposes of this Act; 13[(10-a) “Revenue Divisional Officer” means the Deputy Collector incharge of Revenue Division and includes a Sub-Collector or an Assistant Collector;]

9. Inserted (new) by Act No. 24 of 1989. 10. (6-a) inserted by Act 11 of 1980, subsequently renumbered as (6-b) in Act 24 of 1989 and further substituted by Act No.9 of 1994. 11. Omitted "or as occupant or khatadar‟‟ by Act No.24 of 1989. 12. Inserted by Act No.1 of 1989. 13. (10-a) Inserted by Act No.1 of 1989.

4 [Act No.26 of 1971]

(11) “tenant” means- (i) a lessee under a tenancy agreement, express or implied; or (ii) a person who is or is deemed to be a tenant under any law for the time being in force; (12) “village” means any local area which is recognised as a village in the revenue accounts of the Government. 3. (1) As soon as may be after the commencement of this Act in any area, there shall be 14[prepared and brought up- to-date, from time to time, by the Recording Authority] in such manner, and thereafter maintained in such form, as may be prescribed, a record of rights in all lands in every village in that area and such record of rights shall contain the following particulars, namely:- (a) the names of all persons who are owners, pattadars, mortgagees, occupants or tenants of the lands; (b) the nature and extent of the respective rights or interests of such persons and the conditions or liabilities, if any, attaching thereto; (c) the rent, revenue or other amount, if any, payable by, or to any of such persons; (d) such other particulars as may be prescribed. (2) When in respect of any village the preparation of the record of rights referred to in sub-section (1) is completed, the fact of such completion shall be notified in the

14. Substituted by Act No.1 of 1989.

Preparation and maintenance of record of rights in all lands.

[Act No. 26 of 1971] 5

Telangana Gazette 15[or the District Gazette] and in such other manner as may be prescribed. (3) Any person affected by an entry in such record of rights may, within a period of one year from the date of the notification referred to in sub-section (2), apply for rectification of the entry to such officer as may be prescribed. The said officer may, after such inquiry as may be prescribed, give his decision on such application and direct the rectification of the record of rights in accordance with such decision which shall, subject to the provisions of section 9, be final. 16[3-A. (1) In relation to any village in which the provisions of this Act are in force, the provisions of 17[the Telangana Land Revenue Act, 1317 Fasli] or of any other law for the time being in force which are inconsistent with the provisions of this Act shall have effect subject to such omissions or modifications as may be required for the removal of the inconsistency. (2) In particular and without prejudice to the generality of sub-section (1) in relation to any village in which the provisions of this Act are in force, in Telangana Area, sections 103 and 141 of 17[the Telangana Land Revenue Act, 1317 Fasli] shall have effect in relation to such village as if the word "Pattadar" in each of the said sections were substituted by the word „occupant‟.] 18[4. 19[(1) Any person acquiring by succession, survivorship, inheritance, partition, Government patta, decree of a court or otherwise any right as, owner, pattadar

15. Inserted by Act No. 1 of 1989. 16. Inserted by Act No. 9 of 1994. 17. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 18. Substituted by Act No. 9 of 1994 including the marginal heading. 19. Substituted by Act No.1 of 2018.

Acquisition of rights to be intimated.

Modification of Laws inconsistent with this Act.

Act VIII of 1317F.

Act VIII of 1317F.

6 [Act No.26 of 1971]

of a land and any person acquiring any right as occupant of a land by any other method shall intimate in writing his acquisition of such right, to the Tahsildar within thirty days from the date of such acquisition. The Village Revenue Officer on noting the acquisition of rights in his jurisdiction shall intimate the Tahsildar within one (1) day as prescribed. The Tahsildar shall give or send a written acknowledgement of the receipt of such intimation to the person making it: Provided that where the person acquiring the right is a minor or otherwise disqualified, his guardian or other persons having charge of his property shall intimate the fact of such acquisition to the Tahsildar.] (2) Notwithstanding anything contained in the Registration Act, 1908, every registering officer appointed under the Act and registering a document relating to a transaction in land, such as sale, mortgage, gift, lease or otherwise shall intimate the Mandal Revenue Officer of the Mandal 20[manually or electronically] in which the property is situate of such transaction, 21[as prescribed]. Explanation-I: The right mentioned above shall include a mortgage without possession and a right determined by civil court. Explanation-II: A person in whose favour a mortgage is discharged or extinguished, or a lease is determined, acquires a right within the meaning of this section.]

20. Inserted by Act No.1 of 2018. 21. Added by Act No.1 of 2018.

Central Act 16 of 1908.

[Act No. 26 of 1971] 7

5. (1) On receipt of intimation of the fact of acquisition of any right referred to in section 4, the 22[Mandal Revenue Officer] shall determine as to whether, and if so in what manner, the record of rights may be amended in consequence thereof and shall carry out the amendment in the record of rights in accordance with such determination: Provided that no order refusing to make an amendment in accordance with the intimation shall be passed unless the person making such intimation has been given an opportunity of making his representation in that behalf. (2) Where the 22[Mandal Revenue Officer] has reason to believe that an acquisition of any right of a description to which section 4 applies has taken place and of which an intimation has not been made to him under that section and where he considers that an amendment has to be effected in the record of rights, the 22[Mandal Revenue Officer] shall carry out the said amendment in the record of rights. (3) The 22[Mandal Revenue Officer] shall, before carrying out any amendment in the record of rights under sub-section (1) or sub-section (2) issue a notice in writing to all persons whose names are entered in the record of rights and who are interested in or affected by the amendment and to any other persons whom he has reason to believe to be interested therein or affected thereby to show cause within the period specified therein as to why the amendment should not be carried out. A copy of the amendment and the notice aforesaid shall also be published in such manner as may be prescribed. The 22[Mandal Revenue Officer] shall

22. For the words "Recording authority" in section 5, the words "Mandal Revenue Officer" have been substituted by Act No.9 of 1994. * Marginal heading substituted by Act No.1 of 1989.

*[Amendment and updating of record of rights.]

8 [Act No.26 of 1971]

consider every objection made in that behalf and after making such enquiry as may be prescribed pass such order in relation thereto as he deems fit. (4) Every order passed under this section shall be communicated to the persons concerned. (5) Against every order of the recording authority either making an amendment in the record of rights or refusing to make such amendment, 23[an appeal shall lie to the Revenue Divisional Officer or such authority as may be prescribed], within a period of sixty days from the date of communication of the said order and the decision of the appellate authority thereon shall, subject to the provisions of section 9, be final. 24[(6) The Tahsildar shall have the power to correct clerical errors, if any, on the request of the Pattadar or any person interested in the land in the Pass Books as prescribed.] 25[5-A. (1) Notwithstanding anything contained in this Act, the Transfer of Property Act, 1882, the Registration Act, 1908 or any other law for the time being in force, 26[where a person is an occupant] by virtue of an alienation or transfer made or effected otherwise than by registered document, the alienee or the transferee may, within such period as may be prescribed, apply to the Mandal Revenue Officer for a certificate declaring that such alienation or transfer is valid. (2) On receipt of such application the Mandal Revenue Officer shall, after making such enquiry as may be

23. Substituted by Act No.1 of 1989. 24. Sub-section (6) inserted in Act 1 of 1989 and substituted by Act No.24 of 1989 and further substituted by Act No.1 of 2018. 25. Section 5-A inserted by Act No.1 of 1989. 26. Substituted by Act No.24 of 1989.

Regularisation of certain alienations or other transfers of lands.

Central Act 1 of 1882.

Central Act 16 of 1908.

[Act No. 26 of 1971] 9

prescribed require the alienee or the transferee to deposit in the office of the Mandal Revenue Officer an amount equal to the registration fees and the stamp duty that would have been payable had the alienation or transfer been effected by a registered document in accordance with the provisions of the Registration Act, 1908 as fixed by the registering officer on a reference made to him by the Mandal Revenue Officer on the basis of the value of the property arrived at in such manner as may be prescribed: Provided that the Mandal Revenue Officer shall not require the alienee or the transferee to deposit the amount under this sub-section unless he is satisfied that the alienation or transfer is not in contravention of the provisions of the Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, the Urban Land (Ceiling and Regulation) Act, 1976, the Telangana Scheduled areas Land Transfer Regulation, 1959 and the Telangana Assigned Lands (Prohibition of Transfers) Act, 1977. (3) Nothing contained in sub-section (1) and sub-section (2) shall be deemed to validate any alienation where such alienation is in contravention of the provisions of the Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, the Urban Land (Ceiling and Regulation) Act, 1976, the Telangana Scheduled Areas Land Transfer Regulation, 1959 and the Telangana Assigned Lands (Prohibition of Transfers) Act, 1977. (4) The Mandal Revenue Officer on deposit of an amount specified in sub-section (2), shall issue a certificate to the alienee or the transferee declaring that the alienation or transfer is valid from the date of issue of certificate and such certificate shall, notwithstanding anything in the Registration Act, 1908, be evidence of such alienation or transfer as against the alienor or transferor or any person claiming interest under him.

Central Act 16 of 1908.

Act 1 of 1973.

Central Act 33 of 1976.

Regulation 1 of 1959

Act 9 of 1977.

Act 1 of 1973

Central Act 33 of 1976.

Regulation 1 of 1959

Act 9 of 1977.

10 [Act No.26 of 1971]

(5) The 27[Mandal Revenue Officer], shall on the production of the certificate issued under sub-section (2) make any entry in the pass book to the effect that the person whose name has been recorded as an occupant is the owner of the property.] 28[(6) Subject to the provisions of sub-section (2) of section 5-A, the Tahsildar shall regularize claims of those applicants who apply not later than 31.12.2017 and have been in possession and do not have sada bainama (unregistered) document, based on enjoyment survey, local enquiry, approval of Gramsabha and it shall be limited upto Ac.5.00 gts.] 29[5-B. (1) An Appeal shall lie against an order passed by the Tahsildar under sub-section (4) of section 5-A, to the Revenue Divisional Officer, within thirty days of the date of communication of the order and the Revenue Divisional Officer shall, after due enquiry pass such order on the appeal as he deems fit. (2) The Revenue Divisional Officer may suo-motu call for record of a case or proceedings from the Recording Authority and inspect it in order to satisfy himself that the order or decision passed or the proceedings taken is regular, legal and proper and make suitable order in that behalf: Provided that no order or decision affecting the rights of the parties shall be made unless the concerned parties are given a notice and hearing and such order, shall, subject to revision under section 9, be final.]

27. For the words "Recording authority" the words "Mandal Revenue Officer" have been substituted by Act No.9 of 1994. 28. Added by Act No.1 of 2018. 29. Substituted by Act No.20 of 2011.

Appeal.

[Act No. 26 of 1971] 11

6. Every entry in the record of rights shall be presumed to be true until the contrary is proved or until it is otherwise amended in accordance with the provisions of this Act. 30[Any mortgage or charge created earlier to a mortgage or charge created in favour of a credit agency shall lose its priority if it is not entered in the 31[electronically maintained pattadar pass book.] 32[6-A. (1) Every Owner, Pattadar, 33[XXX] of any land shall apply for the issue of a pass book to the Mandal Revenue Officer on payment of such fee as may be prescribed. 30[The owner-pattadar shall apply for the issue of a title deed in addition to a pass book:] 34[Provided that an occupant of an inam land is also eligible to apply for the issue of a 35[pass book and title deed] as an occupant] 36[provided further that] where no application is made under this sub-section the Mandal Revenue Officer may suo- motu 37[or mandatorily mutate and complete the process within a period of fifteen days] issue a Pass Book after following the procedure prescribed under sub-section (2) and collect the fee prescribed therefor. (2) On making such application, the Mandal Revenue Officer shall cause an enquiry to be made in such manner as may be prescribed and shall issue a 35[title deed and

30. Added by Act No.9 of 1994. 31. For the words “pattadar pass book” substituted by Act No.1 of 2018. 32. Substituted including marginal heading by Act No.1 of 1989. 33. The word “Occupant” omitted by Act No.24 of 1989. The words “mortagagee or tenant” omitted by Act No.1 of 2018. 34. Inserted by Act No.24 of 1989. 35. Substituted by Act No.9 of 1994. 36. Substituted for the words "Provided that‟‟ by Act No.24 of 1989. 37. Inserted by Act No.1 of 2018.

Presumption of correctness of entries in record of rights.

Passbook holder to have entries of alienation etc, recorded in pass book.

12 [Act No.26 of 1971]

pass book] in accordance with the Record of Rights with such particulars and in such form as may be prescribed: Provided that no such 38[title deed and pass book] shall be issued by the Mandal Revenue Officer unless the Record of Rights have been brought upto date. (3) The entries in the 38[title deed and pass book] may be corrected either suo-motu or on an application made to the Mandal Revenue Officer in the manner prescribed. (4) The Government may prescribe by rules the manner in which the 38[title deed and pass book] may be issued to all owners, 39[pattadars] and to such other person in accordance with the record of rights. 40[(5) The title deed issued under sub-section (1) and duly certified by the Mandal Revenue Officer or such other authority as may be prescribed, shall be the title deed in respect of an owner pattadar and it shall have the same evidentiary value with regard to the title for the purpose of creation of equitable mortgage under the provisions of the Transfer of Property Act, 1882 as a document registered in accordance with the provisions of the Registration Act, 1908 has, under the law.] 41[6-B. (1) Notwithstanding anything contained in the Registration Act, 1908, every pass book holder presenting a document of title deed before a registering officer appointed under the said Act, on or after coming into force of the Andhra Pradesh Record of Rights in Land and Pattadar Pass Books (Amendment) Act, 1994 relating to a transaction in

38. Substituted by Act No.9 of 1994. 39. For the words “pattadars, mortgagees or tenants”, the words “pattadars” substituted by Act 1 of 2018. 40. Sub-section (5) substituted by Act No.9 of 1994. 41. Substituted with marginal heading by Act No.9 of 1994.

Passbook holder to have entries of alienation etc, recorded in pass book.

Central Act 16 of 1908.

Central Act 4 of 1882.

Central Act 16 of 1908.

[Act No. 26 of 1971] 13

land, such as purchase or sale, mortgage, gift, lease or otherwise shall get the necessary entries in respect of such transaction recorded in the title deed and pass book by such registering officer. (2) Every 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 and in the pass book by the Mandal Revenue Officer.] 42[6-C. (1) Every loan granted by any credit agency 43[on the Security of land or crop] every encumbrance of land for the grant of a loan and every repayment of such loan shall be recorded in the pass book by the concerned officer or authority under attestation by a competent officer of the credit agency, and also made an entry of the discharge after the repayment of the loan:] 44[Provided that after three months from the date of publication of the notification under sub-section (2) of section 3, 45[in the Telangana Gazette or in the District Gazette] no loan shall be granted by any credit agency to a owner pattadar without the production of the title deed and pass book and to others without the production of their pass books.] (2) Any 46[title deed and pass book] holder approaching a credit agency for a loan without getting necessary entries, relating to alienations or transfers of his land or any encumbrance or charge thereon subsequent to the issue of the 46[title deed and pass book], duly entered

42. Substituted by Act No. 1 of 1989. 43. Substituted by Act No. 24 of 1989. 44. Proviso substituted by Act No. 9 of 1994. 45. Substituted by Act No.16 of 2001. 46. Substituted by Act No.9 of 1994.

Recording of grant of loans and encumbrances etc, in the pass book and punishment for contravention thereof.

14 [Act No.26 of 1971]

therein shall be deemed to have committed an offence under section 420 of the Indian Penal Code and shall be punishable for such offence. 47[(3) Every loan referred to in sub-section (1) shall be deemed to have been secured by a charge on the land or interests of the borrower. If any loan referred to in sub-section (1) remains un-recovered, then the credit agency shall request the Collector to recover the loan. On receipt of such request from a credit agency by the Collector, every loan referred to in sub-section (1) shall be liable to be recovered as arrears of land revenue by the Revenue Department and the amount recovered shall be paid to the credit agency. The recovery under the Revenue Recovery Act shall be without prejudice to other modes of recovery available to a credit agency.] 48[(4) Notwithstanding anything contained in the section 6C, Credit Agency shall grant loan on the basis of ROR 1-B maintained electronically without insisting on Pattadar Pass Book cum Title deed.] 49[6-D. (1) It shall be obligatory on the part of any person having interest or right in land to produce the 50[title deed and pass book] before the registering authority appointed, under the Registration Act, 1908 along with the documents he proposes to get registered and it shall be obligatory on the part of such registering authority 51[to verify the Webland data maintained electronically and] to make entry of every transaction of sale, gift, purchase, mortgage, lease or exchange in such 50[title deed and pass book] at the

47. Substituted by Act No.9 of 1994. 48. Added by Act No.1 of 2018. 49. Section 6-D inserted by Act No.1 of 1989. 50. For the words “Passbook” the words “title deed and pass book” substituted all along the section by Act No.9 of 1994. 51. Inserted by Act No.1 of 2018.

Registering authority to make entries in the [title deed and pass book.]

Central Act 16 of 1908.

Central Act 45 of 1860.

[Act No. 26 of 1971] 15

appropriate place or places under his signature and official seal. (2) Notwithstanding anything contained in the Registration Act, 1908, the registering authority shall not register any document relating to a transaction of the nature referred to in sub-section (1) without the production of the 52[title deed and pass book] by both the parties to the transaction: 53[Provided that in the case of a landless person including a tenant or a mortgagee who becomes owner of land for the first time by purchase of land through a registered sale deed, the registering authority shall obtain a declaration from him in the form prescribed and send the same to Mandal Revenue Officer to enable him to issue a pattadar 52[title deed and pass book] in the owner category to such purchaser in the manner prescribed.] 54[6-E. Subject to section 12-A and until the date of enforcement of this Amendment Act of 2017, the transactions or other acquisitions in land that the land owners had shall be governed by the provisions of unamended Act.] 7. Subject to such rules as may be made in this behalf, the record of rights shall be open to the inspection of the public at reasonable hours free of any charge and certified copies thereof or certified extracts therefrom 55[shall be given to all persons including the credit agencies] applying for the same on payment of such fees as may be prescribed.

52. Substituted by Act No.9 of 1994. 53. Substituted by Act No.24 of 1989. 54. Inserted by Act No.1 of 2018. 55. Substituted by Act No.1 of 1989.

Inspection and copies of the record of rights.

Central Act 16 of 1908.

Effect on earlier transactions.

16 [Act No.26 of 1971]

8. (1) No suit shall lie against the Government or any officer of Government in respect of a claim to have an entry made or in relation to an entry made in any record of rights or to have any such entry omitted or amended. (2) If any person is aggrieved as to any right of which he is in possession by an entry made in any record of rights he may institute a suit against any person denying or interested to deny his title to such right for declaration of his right under Chapter-VI of the Specific Relief Act, 1963 and the entry in the record of rights shall be amended in accordance with any such declaration. 56[9. The Collector may either suo-motu or on an application made to him, call for and examine the record of any Recording Authority, Mandal Revenue officer or Revenue Divisional Officer under section 3, 5, 5A or 5B, in respect of any record of rights prepared or maintained to satisfy himself as to the regularity, correctness, legality or propriety of any decision taken, order passed or proceedings made in respect thereof and if it appears to the collector that any such decision, order or proceedings should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly: Provided that no such order adversely affecting any person shall be passed under this section unless he had an opportunity of making a representation.] 10. 57[(1)] A recording authority or an appeIlate authority or any other officer shaIl, for the purpose of holding any enquiry under this Act, have the same power as are vested in a Civil Court under the Code of Civil Procedure, 1908,

56. Substituted with the marginal heading by Act No.9 of 1994. 57. Section 10 renumbered as 10 (1) by Act No. 9 of 1994.

Bar of suits.

Revision.

Powers of recording and appellate authorities.

Central Act 5 of 1908.

Central Act 47 of 1963.

[Act No. 26 of 1971] 17

when trying a suit in respect of the following matters, namely:- (a) summoning and enforcing the attendance of any person and examining him on oath; (b) requiring the discovery and production of document; and (c) any other matter which may be prescribed. 58[(2) The provisions of section 5 and sections 12 to 24 of the Limitation Act, 1963, shall apply for the purposes of extension and computation of the periods prescribed in sections 3 (3), 4 (1), 5 (5), 5A and 5B of this Act.] 59[10-A. After the final publications of record of rights in the manner prescribed the Mandal Revenue Officer shall take action to incorporate the said particulars in the Village Revenue Records, subject to such amendments as may be necessary on appeal or revision, as the case may be.] 11. (1) The Government may, by notification and after previous publication, make rules for carrying out all or any of the purposes of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for,- (a) regulating the manner of preparation, compilation, maintenance and amendment of the record of rights and prescribing the forms in which they are to be compiled or maintained, the places at which and the officer by whom

58. Sub-section (2) inserted by Act No.9 of 1994. 59. Section 10-A with the marginal heading inserted by Act No.1 of 1989.

Power to make rules.

Corrections to be incorporated in village revenue records.

Central Act 35 of 1963.

18 [Act No.26 of 1971]

such record of rights have to be maintained and the officer by whom the said records are to be verified and amended; (b) the maintenance of other records, registers, accounts, map and plans to be maintained for the purposes of this Act and the manner and forms in which they shaIl be prepared and maintained; 60[(bb) regulating the manner of preparation, issue, maintenance and renewal of 61[title deeds and pass books;] (c) the inspection of the records, registers and documents maintained under this Act and the fees for the grant of copies thereof or extracts therefrom; (d) the procedure to be followed in making enquiries and hearing appeals under this Act; (e) the manner in which appeals shall be filed and the fees therefor; (f) the manner of service of any notice, intimation or other communication to be issued under this Act; (g) any other matter that is to be or may be prescribed under this Act. (3) Every rule made under this Act shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately

60. Inserted by Act No. 1 of 1989. 61. Substituted by Act No. 9 of 1994.

[Act No. 26 of 1971] 19

following both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified have effect only in such modified form or shall stand annulled, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. 12. Nothing in this Act shall apply to the lands belonging to the State Government or Central Government. 62[12-A. (1) Notwithstanding any judgment, decree, order, proceeding of court or any other authority, save the authority prescribed under the Hyderabad (Abolition of Jagirs) Regulation, 1358F., and rules thereof, all the Jagir lands including Paigah, Samsthans part of Jagir, Maktha, Village Agrahar, Umli and Mukasa, etc., within the meaning of Hyderabad (Abolition of Jagirs) Regulation, 1358F, which stood vested in the State under the said Act, the title and ownership of such Jagir lands shall never be transferred or shall never be deemed to have been transferred to any person. (2) The Jagir lands defined under the Hyderabad (Abolition of Jagirs) Regulation, 1358F., shall be recorded and maintained as Government lands in the revenue records. (3) The provisions of sub-section (1) & (2) will have no application to such Jagir lands which are settled, transferred, assigned, allotted, otherwise alienated by the State.]

62. Inserted by Act No.1 of 2018.

Act not to apply to Government lands.

Protection to the State and Central Government lands.

20 [Act No.26 of 1971]

13. The Andhra Pradesh (Telangana Area) Record of Right in land Regulation, 1358 Fasli and all Standing Orders and any other provisions of law relating to the record of rights in land as in force in the State are hereby repealed: Provided that the provisions of section 8 of the 63Telangana General Clauses Act, 1891 shall be applicable in respect of the repeal of the said enactment, Standing Orders and other provisions of law; and sections 8 and 18 of the said Act shall be applicable as if the said enactment, Standing Orders and provisions of the law had been repealed and re-enacted by a Telangana Act.

* * *

63. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Repeal and savings.

Regulation No.LVIII of 1358 F.

Act 1 of 1891.