FEBRUARY 18, 2019] ANDHRA PRADESH GAZETTE EXTRAORDINARY 1
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 18thFebruary, 2019 and the said assent is hereby first published on the 18thFebruary, 2019 in the Andhra Pradesh Gazette for general information :-
ACT No. 8 of 2019.
Registered No. HSE-49. [Price : Rs.1-00 Paise
RIGHT TO
INFORMATION
THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 8 ] AMARAVATI, MONDAY, 18th FEBRUARY, 2019.
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH
RIGHTS IN LAND AND PATTADAR PASS BOOKS ACT,
1971.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventieth Year of the Republic of India as follows:-
1. (1) This Act may_be called the Andhra Pradesh Rights in Land and Pattadar Pass Books (Amendment) Act, 2019.
(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 Books Act, 1971 (herein after referred to as the Principal Act) in section 2,-
(i) The existing clause (1) shall be renumbered as clause (1-f).
(ii) Before the clause(1-f), as so renumbered,the following clauses shall be inserted, namely,-
Short title and
commencement.
Amendment of
Section2.
Act No. 26 of
1971.
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2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART - IV-B
"(1). "Bhudhaar" means the unique identification number assigned to any parcel of land, as contained in the Record of Rights, in such manner as may be prescribed;
(1-a). "Bhudhaar Card" means a document prepared in such format as may be prescribed describing a parcel or parcels of land as contained in the Record of Rights, and specifying the Bhudhaar Number or Numbers assigned to such parcel or parcels, along with the stamp of date and time at which such card has been prepared, and, includes e-Bhudhaar Card and m-Bhudhaar Card;
(1-b). "e-Bhudhaar Card" means a Bhudhaar Card which is generated and maintained in an electronic form;
(1-c). "m-Bhudhaar Card" means a Bhudhaar Card which is generated and maintained in an electronic form and which can be downloaded and used on a mobile device;
(1-d). 'Permanent Bhudhaar" means a Bhudhaar Number assigned from a distinct series to indicate that the Geo-referencing of the parcel of land or lands appurtenant to the property has been completed;
(1-e). "Temporary Bhudhaar" means a Bhudhaar Number assigned from a distinct series to indicate that the Geo-referencing of the parcel of land or lands appurtenant to the property has not been completed;".
3. In the Principal Act, after section 3, the following new section shall be added, namely,-
"3-A. Bhudhaar shall be generated automatically as per the updated record of Rights under Section 3(1), Section 5 and Section 5-A and shall be automatically updated electronically.".
4. In the Principal Act, after section 6-D, the following new sections shall be added, namely,-
"6-E. Every parcel of land to which the Act applies shall be assigned automatically a Bhudhaar, in such manner as may be prescribed:
Provided that the manner of the assigning permanent Bhudhaar defined under clause (1) shall take into consideration the geographical location of the parcel of the land, its shape determined by the coordinates of its corner points, ownership as per the Record of Rights.
Provided further that Bhudhaar Numbers both temporary and permanent from specially reserved series may be assigned to parcels of land belonging to Government, Central or State, Local Bodies, or Community, or land classified as Endowment or Wakf.
Generation and
updation of
Bhudhaar.
Assignment of
Bhudhaar to
parcels of land.
Insertion of new
section 3-A.
Insertion of
new sections
6-E and 6-F.
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FEBRUARY 18, 2019] ANDHRA PRADESH GAZETTE EXTRAORDINARY 3
6-F. (1) Bhudhaar Cards both temporary and permanent shall be generated in respect of all the parcels of the land to which Bhudhaars have been assigned and shall be made accessible online to the Pattadars or owners of such land, in such manner as may be prescribed. (2). Single Bhudhaar Card shall be issued for all the parcels of land held by the same pattadar or Owner taking the village as a unit for this purpose. (3). The Bhudhaar Card, including e-Bhudhaar Card and m-Bhudhaar Card will have the same legal value and and status as a Pattadar Pass Book-cum Title Deed would have in respect of such parcels of land, as at the time of its preparation.".
Generation of
Bhudhaar
Card.
R. ARAVIND,
Secretary to Government (I/c), Legal and Legislative Affairs & Justice, Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.
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