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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. 11 of 2019.
Registered No. HSE-49. [Price : Rs.1-00 Paise
THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 11] AMARAVATI, MONDAY, 18th
FEBRUARY, 2019.
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH
ASSIGNED LANDS (PROHIBITION OF TRANSFERS) ACT, 1977.
Be it enacted by the Legislature of State of Andhra Pradesh in the Seventieth year of Republic of India as follows,-
1. (1) This Act may be called the Andhra Pradesh Assigned Lands (Prohibition of Transfers) (Amendment) Act, 2019.
(2) It shall be deemed to have come into force with effect on and from the 29thJanuary, 2019.
2. In the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 (herein after referred to as the principal Act), in section 2, in clause (1), for the words,
"lands assigned", the words "lands or house sites assigned" and for the words, "landless poor persons" wherever they occur, the words, "landless or homeless poor persons"
shall be substituted.
3. In the principal Act, in section 3,-
(i) after sub-section (2), the following sub-sections shall be inserted, namely:-
Short title and
Commencement.
Amendment of
Section 2.
Act No. 9 of 1977.
Amendment of
Section 3
RIGHT TO
INFORMATION
2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART - IV-B
"(2A) No assignee shall transfer any assigned house site, and no person shall acquire any assigned house site, either by purchase, gift, lease, mortgage, exchange or otherwise, till completion of the period of 20 years from the date of assignment.
(2B) Where the assigned House site was alienated by the assignee as on the date of commencement of this Act, such house site shall be regularized in favour of the alienee as a one- time measure.
(2C) The eligible family shall be assigned house site only once in life time."
(ii) in sub-section(3), after the expression "sub-section(2)" the expression "or sub-section(2A)" shall be inserted.
4. The Andhra Pradesh Assigned Lands (Prohibition of Transfers)(Amendment) Ordinance, 2019 is hereby repealed.
Repeal of
Ordinance
No. 1 of 2019.
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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