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ANDHRA PRADESH (ANDHRA AREA) PROPRIETARY ESTATES VILLAGE SERVICE AND THE ANDHRA PRADESH (ANDHRA AREA) HEREDITARY VILLAGE OFFICES LAWS (REPEAL) ACT, 1969
ANDHRA PRADESH (ANDHRA AREA) PROPRIETARY ESTATES VILLAGE SERVICE AND THE ANDHRA PRADESH (ANDHRA AREA) HEREDITARY VILLAGE OFFICES LAWS (REPEAL) ACT, 1969
16 of 1969
20th September, 1969
An Act to repeal the Andhra Pradesh (Andhra Area) Proprietary Estates Village Service Act, 1894, the Andhra Pradesh (Andhra Area) Hereditary Village Offices Act, 1895 and certain other enactments and to provide for matters connected therewith. Be it enacted by the Legislature of the State of Andhra Pradesh in the Twentieth Year of the Republic of India as follows:
Section 1 Short title, extent and commencement
(1) This Act may be called the Andhra Pradesh (Andhra Area) Proprietary Estates Village Service and the Andhra Pradesh (Andhra Area) Hereditary Village Offices Laws (Repeal) Act, 1969.
(2) It extends to the whole of the State of Andhra Pradesh, other than the territories specified in sub section (1) of Section 3 of the States Reorganisation Act, 1956.
(3) It shall be deemed to have come into force on the 22nd May, 1969.
Section 2 Repeal of Acts II of 1894 and III of 1895 and Chapter XI of Central Act XVIII of 1881
(1) The Andhra Pradesh (Andhra Area) Proprietary Estates village Service Act, 1894 and the Andhra Pradesh (Andhra Area) Hereditary Village Offices Act, 1895 and Chapter XI of the Central Provinces Land Revenue Act, 1881, in its application to the area to which this Act extends, are hereby repealed.
(2) Every holder of a village office appointed under the Acts repealed by sub section (1), before the commencement of this Act shall, notwithstanding the repeal of the Acts, continue to hold such office subject to such rules as may be made under the proviso to Article 309 of the Constitution.
(3) Any legal proceeding or remedy in respect of any right, privilege, obligation or liability acquired, accrued or incurred in regard to matters relating to appointment, conditions of service and dismissal or removal under the Acts repealed by sub section (1) and pending immediately before the commencement of this Act shall be continued or enforced subject to such rules as may be made under the proviso to Article 309 of the Constitution.
(4) Every suit, appeal, application, revision or other proceeding, not being a proceeding or remedy falling under sub section (3), instituted, made or taken under the Acts repealed by sub section (1) and pending on the commencement of this Act shall abate.
Section 3 Repeal
The following enactments are hereby repealed:-
(1) The Andhra Pradesh (Andhra Area) Permanent Settlement Regulation, 1802, Section 11;
(2) The Andhra Pradesh (Andhra Area) Karnams Regulation, 1802;
(3) The Andhra Pradesh (Andhra Area) Village Officers Restoration Act, 1926;
(4) The Andhra Pradesh (Andhra Area) Restoration of Village Officers (Validation) Act, 1939.
Section 4 Repeal of the Ordinance 1 of 1969
The Andhra Pradesh (Andhra Area) Proprietary Estates Village Service and the Andhra Pradesh (Andhra Area) Hereditary Village Offices Laws (Repeal) Ordinance, 1969, is hereby repealed.
