Telangana act 018 of 1951 : The Telangana Absorbed Enclaves Act, 1951.

Section 1.Short title and commencement.

(1) This Act may be called ¹[the Telangana Absorbed Enclaves Act, 1951].

(2) It shall be deemed to have come into force on the 25th day of January, 1950.

1. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

Section 2.Definitions.

In this Act,-

(a) "date of transfer" means the 25th day of January, 1950, and

(b) "enclaves" means the areas specified in the first column of the Schedule to this Act.

Section 3.Absorption of enclaves in district.

Each of the enclaves specified in the first column of the Schedule to this Act shall, as from the date of transfer form part of the district (hereinafter referred to as "the absorbing district") specified against the enclave in the second column of that Schedule.

Section 4.Assimilation of laws.

All laws in force in an enclave immediately before the date of transfer shall, as from that date cease to be in force in that enclave, and all laws in force in the absorbing district immediately before the said date shall, as from that date extend to, and be in force in, that enclave:

Provided that anything done or action taken under a law in force in the enclave before the date of transfer shall be deemed to have been done or taken under the corresponding law extending to, and in force in, that enclave as from the date of transfer.

Explanation.- In this section "law" includes any Act, Ordinance or Regulation and any notification, order, scheme, rule, form or bye-law issued, made or prescribed under any Act, Ordinance or Regulation.

Section 4-A.Continuance of certain laws in some enclaves.

¹[4-A. Continuance of certain laws in some enclaves.-- Notwithstanding anything in section 4,-

(a) the Madras Estates Land Act, 1908, the Madras Estates Land (Reduction of Rent) Act, 1947 and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed respectively as the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, the Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 and the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, and all other enactments applicable to an estate as defined in clause (2) of section 3 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, shall not be deemed to have ceased, or ever to have ceased, to be in force in the Rompimalla and Mallavaram enclaves;

(b) the Madras Estates Land (Reduction of Rent) Act, 1947, and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed as aforesaid shall not be deemed to have ceased, or ever to have ceased, to be in force in the Lingagiri, Sreenivasapuram, Seetharamapuram, Sarvavaram, Lakshmipuram, Kalavapalli, Kastavarigudem, Lakkavaram, Ganugabanda, Kondayagudem, Amaravaram and Anjaneepuram enclaves;

and the Hyderabad (Abolition of Jagirs) Regulation, 1358 F. and the Hyderabad Jagirs (Commutation) Regulation, 1359 F. which enactments were subsequently renamed respectively as the ²[Telangana (Abolition of Jagirs) Regulation, 1358 F. and the ²Telangana Jagirs (Commutation) Regulation, 1359 F.] shall be deemed never to have extended to, or been in force in, the said enclaves.]

1. Inserted by Act No. 21 of 1964.

2. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

Section 5.Removal of difficulties.

If any difficulty arises in relation to the transition under section 4 from one law or group of laws to another law or group of laws, ¹[or in giving effect to the provisions of section 4-A] the Government of Hyderabad* may, by order notified in the ²[Official Gazette] make such provision as it considers necessary for the removal of such difficulties.

1. Inserted by Act No. 21 of 1964.

*. Now the Government of Telangana.

2. Substituted for the word "Jarida" by the Andhra Pradesh Adaptation of Laws Order, 1957.

Section 6.Declaration for the avoidance of doubt.

For the avoidance of doubt it is hereby declared-

(a) that all property and assets within the enclaves which, immediately before the date of transfer, vested in the Government of Bombay or of Madras, vested on that date in the Government of Hyderabad* and

(b) that all rights, liabilities and obligations, whether arising out of a contract or otherwise, of the Government of Bombay or the Government of Madras in relation to any of the enclaves became on that date the rights liabilities and obligations of the Government of Hyderabad.

*. Now the Government of Telangana.