Telangana act 036 of 1837 : The Telangana Public Property Malversation Act, 1837.

Section 1.Extension of jurisdiction of Collectors and their subordinates in cases of embezzlement, etc., to similar offences by persons of certain classes.

The jurisdiction vested in Collectors, ¹[Subordinate Collectors, Deputy Collectors and Assistant Collectors], by Regulations IX of 1822² and VII of 1828², in cases of embezzlement of public money, and of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall extend to cases of the embezzlement of any public property or the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property, by any person of any of the classes described in the third clause of section 2 of the said Regulation IX of 1822².

1. Substituted for the words "Subordinate Collectors and Assistant Collectors" by section 5 of the Andhra Pradesh Extension and Amendment of Laws Act, 1958 (Act XIX of 1958).

2. The Telangana Revenue Malversation Regulation, 1822 and the Telangana Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828, adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 2.Extension of enactments relating to embezzlement, etc., to similar offences by persons of certain classes.

All provisions of either of the said Regulations IX of 1822¹ and VII of 1828¹, which apply to cases of the embezzling of public money, shall apply to cases of the embezzling of public property whatever by persons of any of the classes described in the third clause of section 2 of the said Regulation IX of 1822¹ : all provisions of either of those Regulations, which apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property whatever, by persons of any of the said classes.

1. The Telangana Revenue Malversation Regulation, 1822 and The Telangana Subordinate Collectors and Revenue Malversation (Amendment) Regulation, 1828 adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.