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ANDHRA PRADESH (ANDHRA AREA) BOARD OF REVENUE ACT, 1894
ANDHRA PRADESH (ANDHRA AREA) BOARD OF REVENUE ACT, 1894
1 of 1894
23rd January, 1894
An Act to provide further for the conduct of business by the Board of Revenue. WHEREAS it is expedient to provide further for the conduct of business by the Board of Revenue; It is hereby enacted as follows :
Section 1 Repeal
Rep. by the Amending Act, 1901 (Central Act 11 of 1901).
Section 2 Board may distribute business subject to approval of Government
Notwithstanding anything contained in Regulation I of 1803, in Regulation V of 1804, or in any other enactment in force in the Andhra area of the State of Andhra Pradesh, it shall be lawful for the Board of Revenue, subject to the approval of the Government concerned, to declare, in case the Board consists of two members, what portion of the business of the Board may be disposed of by a single member and what portion shall be reserved for the decision of both the members of the Board, and in case the Board consists of more than two members, what portion of the business of the Board may be disposed of by a single member or two members, and what portion shall be reserved for the decision of the entire Board. Every such declaration shall, after approval by the Government concerned, be notified in the Official Gazette: Provided that
(i) where the Board consists of two members only, in the case of any subject reserved for disposal by a single member, the said member may refer it,after consideration, for the opinion of the other member and that where the opinions of the two members differ, the opinion of the senior member shall prevail ;
(ii) where the Board consists of more than two members, in the case of any subject reserved for disposal by a single member or by two members, such member or members may refer it, after consideration, for the opinion of another member or for the decision of the entire Board, as the case may be, and that where the opinions of two members differ, they shall refer the subject for the decision of the entire Board.
Section 3 Orders of one or more members to be orders of Board
All orders made and decisions passed by one or more members of the Board in accordance with a declaration made under the last preceding section or with its proviso shall be held to be the orders and decisions of the Board of Revenue, and the same shall not be deemed invalid by reason that subsequent thereto the said declaration was disapproved by the Government concerned.
Section 4 Strength of the Board
The Board shall consist of not less than two members.
Section 5 Rule of Construction
Any reference in any existing law to a collective Board shall, in case the Board consists of two members, be deemed to be a reference to the entire Board consisting of two members and in case the Board consists of more than two members be deemed to be a reference to not less than three members of the Board, and all cognate expressions shall be construed accordingly.
REGULATION:
ANDHRA PRADESH (ANDHRA AREA) BOARD OF REVENUE REGULATION, 1803
ANDHRA PRADESH (ANDHRA AREA) BOARD OF REVENUE REGULATION, 1803
Regulation 1 A Regulation for defining the duties of the Board of Revenue and for determing the extent of the powers vested in the Board of Revenue
Whereas it has hitherto been usual for the Board of Revenue to exercise judicial authority in the determination of certain cases of a civil nature appealed from the decision of the Collectors, who were entrusted with the administration of the revenues and the distribution of justice in their respective districts; and whereas Courts of Judicature have been established for the purpose of administering justice in all cases, civil and criminal, it is expedient that the judicial authority heretofore exercised by the Board of Revenue should be formally abrogated in those districts where Zilla Courts have been established; and whereas it is important to the security of the persons and property of those for the protection of whom the said Courts have been established, that the powers and authorities entrusted to the said Board of Revenue in respect of the executive administration of the revenues, should be defined and published; wherefore the following Regulations have been passed by the Governor in Council.
Regulation 2 Oath to be taken by members of Board
Consequences of violation thereof. Repealed by Central Act 10 of 1873.
Regulation 3 Oath to be taken by members of Board
Consequences of violation thereof. Repealed by Central Act 10 of 1873.
Regulation 4 Duties of Board of Revenue
The duties of the Board of Revenue have been, and hereby are declared to be the general superintendence of the revenues from whatever source they may arise, and the recommendation of such proposition to the State Government as in their judgment may be calculated to augment or improve those revenues.
Regulation 5 Superintendence and control of persons employed in executive administration of revenues
The Board of Revenue have had, and are hereby declared, to have authority to superintendent and control all persons employed in the executive administration of the public revenue, all zamindars or proprietors of land paying revenue, and all farmers, securities, raiyats or other persons concerned in, or responsible for, any part of the revenue of Government, as far as the said superintendence and control may relate to the executive administration of the revenue under the regulations now enacted, or to be hereafter enacted.
Regulation 6 Meetings of Board
The Board of Revenue shall assemble two days, at the least, in every week for the despatch of business.
Regulation 7 Quorum
Repealed by Act I of 1894, Section 1.
Regulation 8 Board to use official seal, Inscription thereof
The Board of Revenue shall use, in the transaction of official business a circular seal two inches in diameter, bearing in the English, Hindi and such other languages, if any, as may be specified by the State Government this inscription: "The seal of the Board of Revenue" and no other seal shall be used by the Board of Revenue.
Regulation 9 Board s proceedings to be reported to the State Government as often as required
The Board of Revenue shall annually (or as often as may be required) lay before the State Government a general report of their proceedings, to be drawn out summarily, and under the distinct heads of districts, with reference to the dates of the consultations in which each subject is contained, which subject shall be respectively continued in each successive report from the date of the report preceding.
Regulation 10 Board to keep two sets of proceedings
The Board of Revenue shall keep two separate sets of their proceedings, one set for the broken periods to accompany the general report above ordered and the second set to be kept in the office. The Board of Revenue shall prepare and annex copious index for the second set.
Regulation 11 Acknowledgment of receipt of letters from the State Government
The Board of Revenue shall invariably acknowledge the receipt of all letters from the State Government, reciting in abstract the substance of the letters so acknowledged, and the steps they have taken in consequence.
Regulation 12 Records to be preserved complete
The Board of Revenue shall be careful to preserve their records complete, and shall transmit to the State Government with the whole set of their proceedings, a list of all records and of all papers not entered on the records.
Regulation 13 Records not to be copied or removed from office
The Members of the Board of Revenue shall not have copies of any part of the records, nor remove any of the records from the office of the Board of Revenue. Members of the Board of Revenue wishing to refer to the records shall cause such records to be brought into the meeting room of the Board of Revenue, and shall peruse them there.
Regulation 14 Reference to Government records
When the Board of Revenue may have occasion to refer to the records of Government, they shall apply for such records to the State Government.
Regulation 15 Papers in Indian language to be accompanied with translations
The Board of Revenue shall accompany all papers in the Indian languages which they may transmit to Government with translations in English.
Regulation 16 All propositions to be submitted through president
All propositions or suggestions intended by individual members for the consideration of the Board shall be submitted through the channel of the president.
Regulation 17 No new propositions discussed till previous question disposed of
Where new propositions may arise during the consideration of a question, such propositions shall not be discussed until the previous question shall have been disposed of.
Regulation 18 Majority to decide
Questions at the Board of Revenue shall be determined by a majority, and the resolutions of the majority shall be the resolution of the Board and shall be carried into execution accordingly.
Regulation 19 Opinions of members how taken
In deliberation, where questions may be put to the vote, the opinion of the junior member shall be first recorded, and then the opinions of the other members, according to their rank upwards.
Regulation 20 President to have casting vote
Where a difference of opinion may happen, and where votes may be equally divided, the president shall have the casting vote ; but the proceedings on any question shall, at the motion of any member, be referred to the State Government.
Regulation 21 Dissents from majority when recorded
A member dissenting from the majority of the Board may record his dissent at the time, or at a future meeting, but no minute shall be recorded on the proceedings of the day unless delivered in before the adjournment of the Board, nor shall any alteration be made in opinions once recorded without the consent of all the members of the Board.
Regulation 22 Rule in referring matters for decision of the State Government
The Board of Revenue shall accompany all references made to the State Government of their proceedings on matters requiring the decision of Government, with a letter stating summarily the nature of the subject submitted and with distinct opinions and recommendations on each subject for the consideration and decision of the State Government.
Regulation 23 Power to entrust specific duties to particular members
In cases where it may be necessary for the despatch of business, the Board of Revenue may commit the charge of any specific duty to a particular member, but in no other case shall the members individually exercise any authority.
Regulation 24 Powers of president with respect to meetings
The president of the Board of Revenue shall have authority to appoint and to change the days of meeting, to summon extra meetings of the members, and to postpone the regular meetings (provided, nevertheless, that two meetings be always held in one week), and to adjourn the Board at such hour as he may deem expedient.
Regulation 25 Orders he may issue during intervals of meeting
The President, during the intervals of the meetings of the Board, may issue, of his own authority, such occasional or subsidiary orders as shall, in his opinion, be necessary for carrying into execution any existing resolution of the Board; to summon any person to attend the next meeting; and to issue orders to prepare materials for the consideration of the Board.
Regulation 26 Selection of business
The president shall regulate and prescribe the selection and arrangement of the business to be brought before the Board at each meeting.
Regulation 27 All resolutions proposed by president
The president shall propose resolutions on all papers read for the consideration of the Board, and may state specific questions for the opinion of the members on the business before the Board.
Regulation 28 His powers in cases of emergency
The president shall have authority in all cases of emergency, while no Board may be sitting, to decide questions requiring an immediate decision, and to issue orders on all references requiring an immediate reply.
Regulation 29 Provision for judicial investigations where there is no Zilla Court
Repealed by Madras Regulation II of 1806.
Regulation 30 May have copies of any records, or records themselves
The president shall have authority to require copies of any records, or to have the records themselves sent to him for his perusal.
Regulation 31 President may call on Collectors for accounts
The president shall have authority to call on Collectors or Assistant Collectors for papers, accounts, or for any information he may require on the revenues of the district under such Collector or Assistant Collector.
Regulation 32 Senior member to preside in absence of president
Whatever authority is hereby declared to be vested in the president shall be vested in the acting president for the time being ; 0 and in case of the absence of the president the senior member present shall preside, and shall be vested with all the powers of the president.
Regulation 33 Board responsible for discharge of duties of subordinate officers
The Board of Revenue shall be responsible that the executive officers employed under them discharge the duties of their respective stations with assiduity, and shall require them to pay a ready and implicit obedience to all orders and regulations, and shall punish neglect in the subordinate officers of revenue, at their discretion, according to the powers vested in them for that purpose.
Regulation 34 Board authorised to summon Collectors, to the Presidency, and to fine them
Repealed by Madras Regulation V of 1828, section 4.
Regulation 35 Settlement of revenue when made
The Board of Revenue shall be careful that the settlement of the revenues shall be made at as early a period of time after the commencement of the fasli year as may be practicable, and shall report any delay in the completion of the settlement in the subordinate officers under them to the State Government.
Regulation 36 Settlements to be submitted to the State Government, and not to be valid till confirmed
The Board of Revenue shall submit, as soon as may be practicable, to the consideration of the State Government all settlements of the public revenue, in case where the revenue may not have been permanently fixed ; and such settlements shall not be considered to be valid until confirmed by the authority of the State Government.
Regulation 37 Board to ascertain grounds of temporary settlement to prevent detriment to revenue through negligence, to guard against excess of zeal
In districts where the revenue has not been permanently fixed, it shall be the duty of the Board of Revenue to investigate and ascertain the grounds of the temporary settlements effected by the Collectors, to compare the resources of the provinces with the revenue derived from them ; to prevent by early and constant vigilance, the impairment of the public revenue through the negligence or ignorance of the inferior officers ; and to guard against encroachments on the rights of the people, or on the permanent sources of prosperity, which may ensue from an excess of zeal on the part of the Revenue Officers.
Regulation 38 To be careful that revenues are realized
The Board of Revenue shall be careful that the revenues are realized according to the stipulated periods of payments.
Regulation 39 Board to investigate charges against Collectors and their officers, where no Zilla Court exists
Repealed by Madras Regulation II of 1806.
Regulation 40
xxx xxx xxx
Regulation 41 Farming of lands to, and taking of security from, Europeans prohibited
Repealed by Madras Act II of 1869.
Regulation 42 Board not to make or to confirm grants of land
The Board of Revenue shall not grant or confirm grants or shrotriyams, maqtas, fixed rents, inam or free gift lands, or confirm the succession of persons to such lands, without the authority of the State Government.
Regulation 43 The Board not to continue pensions without authority
Repealed by Central Act 23 of 1871.
Regulation 44
Judicial powers of Board of Revenue in districts where no Zilla Courts were established. Repealed by Madras Regulation II of 1806.
Regulation 45
Judicial powers of Board of Revenue in districts where no Zilla Courts were established. Repealed by Madras Regulation II of 1806.
Regulation 46
Judicial powers of Board of Revenue in districts where no Zilla Courts were established. Repealed by Madras Regulation II of 1806.
Regulation 47
Judicial powers of Board of Revenue in districts where no Zilla Courts were established. Repealed by Madras Regulation II of 1806.
Regulation 48 Rules to be observed by Board on death etc., of Collectors
The Board of Revenue shall provide that on the death, resignation or removal of Collectors, care be taken of the public money and records by the successors to such Collectors, or by their Assistants. The Board of Revenue shall not permit persons resigning or removed from their station to depart until notification of their having delivered over charge of such money and records to their successors shall have been received.
Regulation 49 Procedure where deputation of members, or any other person, may be necessary
Where the Board of Revenue may consider the deputation of a member of their Board, or of any other person, necessary for purposes connected with the administration of the revenue, they shall report such necessity to the State Government and a wait the orders of the State Government previously to deputation.
Regulation 50 Deputation of Assistant Collector on service within limits of his Collectorship
The Board of Revenue shall nevertheless have authority to order Assistant Collectors to be deputed on any service they may deem expedient, within the limits of the Collectorship to which such Assistant Collector may be attached, but shall not depute such assistants into districts to which they are not attached without the previous authority of the State Government.
Regulation 51 Disbursements for Takkavi
The Board of Revenue shall recommend to the State Government disbursements of money for takkavi for repairs, or for improvements in agriculture, where they shall be of opinion that the disbursement of such money will be beneficial to the public revenue.
Regulation 52 Board to require economy and production of vouchers
The Board of Revenue shall require in the executive officers under their authority an attention to the principles of economy in the disbursement of the public money, and shall require the production of authentic and satisfactory vouchers for all disbursements made in repairs and in improvements.
Regulation 53 Applications for increase of expense to be explained
The Board of Revenue shall require satisfactory reasons and explanations in support of any increase of expense applied for previously to referring such increase for sanction to the State Government and shall at all times submit their opinions on the amount of the increase of disbursements required to be made.
Regulation 54 Mua'in-zabitas to be annually revised by Board, and not to be confirmed without authority
The Board of Revenue shall annually revise the mua in zabitas of the Collectors, and shall submit such mua in zabitas for the confirmation of the State Government. It shall not be competent for the Board of Revenue to confirm the establishments of Collectors without authority from the State Government being first had and obtained.
Regulation 55 Procedure where remissions may be necessary
Where the Board of Revenue may consider a remission of the amount of an existing settlement to be requisite, or a remission of balances to be conducive to the public good, they shall submit the circumstances of the case, and the amount of the remission, to the consideration of the State Government.
Regulation 56 Power to suspend rigorous collection of revenue
The Board of Revenue shall suspend the rigorous collection of the revenues according to the stipulated periods where satisfactory evidence of the necessity of a temporary suspension may be stated to them; but the Board of Revenue shall not extend the period of such suspension beyond the current fasli without the previous authority of the State Government.
Regulation 57 Attachment and sale of lands for arrears when arrear of revenue accrues
The Board of Revenue shall direct Collectors of districts, where a permanent settlement of the land revenue may have been concluded, to attach the lands of proprietors who may have fallen in arrear, and shall require Collectors to dispose of the whole, or a part of such lands, as the case may be, for the recovery of such arrear, in the mode and manner prescribed in the regulations.
Regulation 58 Regulations to be subject to Act I of 1894
The provisions of this Regulation shall be read and construed subject to the provisions of the Andhra Pradesh (Andhra Area) Board of Revenue Act, 1894 (Act I of 1894); and all references to the president of the Board in this Regulation shall, where the Board consists of two members only, be construed as references to the senior member of the Board.
ANDHRA PRADESH (TELANGANA AREA) BOARD OF REVENUE REGULATION, 1358
WHEREAS it is expedient to constitute a statutory Board of Revenue, to confer powers and impose duties on the said Board and in particular to transfer to the said Board the powers and duties heretofore conferred and imposed on Subedars ; Now, therefore, in exercise of the authority vested in me for the administration of the Telangana area of the State of Andhra Pradesh and of all other powers enabling me in this behalf, I hereby make the following Regulation :
Regulation 1 Short title, extent and commencement
(1) This Regulation may be called the Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358 F.
(2) It extends to the whole of the Telangana area of the State of Andhra Pradesh.
(3) It shall come into force from the 1st day of August, 1949.
Regulation 2 Definitions
In this Regulation, unless there is anything repugnant in the subject or context-
(a) "Board" means the Board of Revenue constituted under section 3;
(b)Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F., means the Land Revenue Act of His Exalted Highness the Nizam s Dominions;
(c) "Law" includes rules and orders made under a law.
Regulation 3 Constitution of the Board
There shall be constituted a Board of Revenue consisting of three members to be appointed by Government one of whom may be designated as Senior Member to perform such functions as may be prescribed: Provided that Government may, from time to time, appoint an additional member or members to the Board for such period as it thinks fit.
Regulation 3A Temporary arrangement for exercise of functions of the Board
Notwithstanding anything contained in section 3, if in view of the reorganisation of the States under the provisions of the States Reorganisation Act, 1956 (Central Act 37 of 1956) a Board is not or cannot, for any reason, be reconstituted on, the first day of November, 1956, in accordance with the provisions of the said section for the area to which this Regulation extends, then until such Board is so reconstituted, the Government may appoint such authority or authorities possessing such qualification as it may by general or special order specify, to exercise or discharge such of the powers or duties conferred or imposed on the Board by this Regulation or by any other law for the time being in force, and subject to such conditions and reservations as may be specified in the order.
Regulation 4 Abolition of Subedars and transfer of their functions to the Board
(1)As from the commencement of this Regulation (1) all appointments to the office of Subedars shall terminate and the territories known as Subas shall cease to exist as such;
(2) references in the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F.and in any other law for the time being in force to the Subedar shall be read as referring to the Board :
Provided that Government may by general or special order direct that any power or duty conferred or imposed on the Subedar by the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. or by any other law for the time being in force shall be exercised or discharged by such authority as is specified in the order, and not by the Board.
Regulation 5 Board to be the Court of Wards and the Chief Controlling Stamp Authority
Notwithstanding section 4 of the Andhra Pradesh (Telangana Area) Court of Wards Act, 1350 F. and clause (vii) of section 2 of the Hyderabad Stamp Act,the Board shall be the Court of Wards for the purposes of the first named Act and the Chief Controlling Stamp Authority for the purposes of the second named Act.
Regulation 6 Appellate and revisional powers
Subject to such conditions and reservations as Government may, from time to time prescribe, all appellate and revisional powers for the time being vested in Government in the Revenue Department shall be exercisable by the Board, and not withstanding anything contained in The Andhra Pradesh (Telanga Area) Land Revenue Act, 1317F. or in any other law for the time being in force no appeal shall lie from appellant or revisional order made by the Board by virtue of this section of from an original or appellant order made by the Board in exercise of a jurisdiction transferred to the Board from the Subedar by clause (2) of section 4.
Regulation 7 Chapter X of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. to apply
The provisions of Chapter X of The Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. shall so far as may be apply in respect of the acts and proceedings of the Board as if they were the acts and proceedings of a Revenue Officer.
Regulation 8 Delegation to and by the Board
Government may by notification in the Gazette
(a) delegate to the Board any power or duty of Government under any law for the time being in force and transfer to the Board any power or duty of any other authority under any such law, and may by a like notification withdraw such delegation or transfer.
(b) authorise the Board to delegate any of the powers or duties conferred or imposed upon it by or under this Regulation to any other authority and may by a like notification withdraw such authorisation.
Regulation 9 Board to exercise powers of control
The Board shall, subject to the control of Government, exercise powers of superintendence, direction and control over all other authorities in relation to land revenue, excise xx registration, stamps and such other matters as Government may from time to time, entrust to its administration.
Regulation 10
Procedure of the Board
Government may make rules for the purpose of regulating the transaction of business by the Board and every order made or act done in accordance with such rules shall be deemed to be the order or act, as the case may be, of the Board.
