The Andhra Pradesh Board of Revenue (Replacement by Commissioners) Act, 1977.

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THE ANDHRA PRADESH BOARD OF REVENUE (REPLACEMENT BY
COMMISSIONERS) ACT, 1977
ACT NO. 8 OF 1977
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement
2. Definitions
3. Divesting of the power of the Board and vesting them in the
Commissioner
4. Appointment of Commissioners
5. Vesting of additional powers in Commissioner
6. Act to override other laws
7. Power to make rules
8. Construction of references to Board or Member
9. Power to remove difficulties
10. Repeal of Ordinance 3 of 1977
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THE ANDHRA PRADESH BOARD OF REVENUE (REPLACEMENT BY
COMMISSIONERS) ACT, 1977
ACT NO. 8 OF 1977
[29th April, 1977]
AN ACT TO PROVIDE FOR THE ABOLITION OF THE BOARD OF REVENUE
AND TO APPOINT COMMISSIONERS IN ITS PLACE IN THE STATE OF
ANDHRA PRADESH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Twenty eighth Year of the Republic of India as follows:-
1. Short title and commencement- (1) This Act may be called the Andhra
Pradesh Board of Revenue (Replacement by Commissioners) Act, 1977.
(2) It shall be deemed to have come into force on the 1st February, 1977.
2. Definitions-In this Act, unless the context otherwise requires,-
(a) "Board" means the Board of Revenue;
(b) "Commissioner" means a Commissioner appointed under
section 4;
(c) "Government" means the State Government;
(d) "local area" means a revenue district or parts of revenue
district, specified in the notification under section 4 or section 5;
(e) "Member" means a Member of the Board of Revenue;
(f) "Notification" means a notification published in the Andhra
Pradesh Gazette and the word "notified" shall be construed
accordingly.
3. Divesting of the powers of the Board and vesting them in the
Commissioner- The jurisdiction, powers and duties of the Board under the
provisions of the Andhra Pradesh (Andhra Area) Board of Revenue Regulation,
1803, the Andhra Pradesh (Telangana Area) Board of Revenue Regulation,
1358 F. or any other law for the time being in force shall, with effect on and
from the date specified in the notification under section 4, and in respect of
such matters and within such local area as may be specified therein, stand
transferred to and be vested in and exercised by the Commissioner concerned.
4. Appointment of Commissioners- The Government may, by notification and
with effect from the date specified therein, appoint such number of
Commissioners as they deem fit and may authorise them to exercise, either
throughout the State or in such local area as may be specified therein, all or
any of the powers vested in the Board by or under any law for the time being in
force; and may, in like manner withdraw such authorisation.
5. Vesting of additional powers in Commissioner- The Government may also
authorise any Commissioner to exercise any of the powers vested by or under
any law for the time being in force in any authority (other than the Board of
Revenue) under the control of the Government, and also specify the local area
within which such powers may be exercised.
6. Act to override other laws- The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith contained in the Andhra
Pradesh (Andhra Area) Board of Revenue Regulation, 1803 (Regulation of 1 of
1803), the Andhra Pradesh (Andhra Area) Revenue Commissioners Act, 1849
(Central Act X of 1849) or the Andhra Pradesh (Andhra Area) Board of Revenue
Act, 1894 (Act 1 of 1894) or the Andhra Pradesh (Telangana Area) Board of
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Revenue Regulation, 1358 F. (Regulation LX of 1358 F.) or in any other law for
the time being in force.
7. Power to make rules- (1) The Government may, by notification, make rules
for carrying out all or any of the purposes of this Act.
(2) Every rule made under this section shall, immediately after it is made,
be laid before each House of the State Legislature if it is in session and if it is
not in session, in the session immediately following, for a total period of
fourteen days which may be comprised in one session or in two successive
sessions, and if before the expiration of the session in which it is so laid or the
session immediately following, both Houses agree in making any modification
in the rule, or in the annulment of the rule, the rule shall, from the date on
which the modification or annulment is notified have effect only in such
modified form or shall stand annulled, as the case may be; so however, that
any such modification or annulment shall be without prejudice to the validity
of anything previously done under that rule.
8. Construction of references to Board or Member- In the application of any
law, rule, bylaw, regulation, notification, scheme, form or order, any reference
to the Board or Member shall, unless the context otherwise requires, be
deemed to be a reference to the Commissioner concerned.
9. Power to remove difficulties- (1) If any difficulty arises in giving effect to
the provisions of this Act, the Government may make such orders not
inconsistent with the provisions of this Act as appear to them to be necessary
or expedient for the purpose of removing the difficulty.
Provided that no such order shall be made after the expiration of two
years from the commencement of this Act.
(2) Every order made under this section shall, as soon as may be after it
is made, be laid before each House of the State Legislature.
10. Repeal of Ordinance 3 of 1977- The Andhra Pradesh Board of Revenue
(Replacement by Commissioners) Ordinance, 1977 is hereby repealed.

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