OCTOBER 25, 2018] ANDHRA PRADESH GAZETTE EXTRAORDINARY 1
Registered No. HSE/49. [Price : Rs.1-00 Paise
THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 30 AMARAVATI, THURSDAY, 25th OCTOBER, 2018.
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 Sixty-ninth 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, 2018.
(2) It shall be deemed to have come into force with effect on and from the 16thJuly, 2018.
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, for clause(10),the following shall be substituted, namely,-
"(10)'Recording authority' means such officer of the Revenue Department as may be notified by the Collector to be the recording authority for the purposes of this Act or such officer of the Registration Department as may be specified for the purpose of causing provisional mutation in Revenue records electronically;".
Short title and
commencement.
Amendment of
Section 2.
Act No. 26 of
1971.
345/18 [1]
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 19thOctober, 2018 and the said assent is hereby first published on the 25thOctober, 2018 in the Andhra Pradesh Gazette for general information :-
ACT No. 30 of 2018
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2 ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B
3. In the principal Act, in section 5, in sub-section (1) after the proviso, the following provisos shall be added, namely,-
"Provided further that when the registration is approved by the Registering Officer, the name of the claimant shall be mutated in lieu of name of the executants on real time basis provisionally in electronically maintained data duly assigning notional subdivision number as may be prescribed pending enquiry by the Tahsildar :
Provided also that the provisional mutation shall be confirmed by the Tahsildar electronically by following due procedure under sub-section (3) within thirty days of the registration. The aggrieved person may file an appeal to the Revenue Divisional Officer within a period of fifteen days from the date of order of the Tahsildar and decision of the appellate authority thereon shall subject to the provisions of section 9 be, final.".
4 The Andhra Pradesh Rights in Land and Pattadar Pass Books (Amendment) Ordinance, 2018 is hereby repealed. Amendment of
Section 5.
Repeal of
Ordinance No.4
of 2018
DUPPALA VENKATA RAMANA,
Secretary to Government, Legal and Legislative Affairs and Justice, Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.
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