The Andhra Pradesh Districts (Formation) Act, 1974.

THE ANDHRA PRADESH DISTRICTS (FORMATION) ACT, 1974
Act No. 7 of 1974.
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Division of State into districts, formation of new districts and
alteration of areas, boundaries or names of existing districts
4. Power to make rules and the Laying of notifications before the
State Legislature
5.    Repeal, Act 1 of 165, Act VIII. Of 1317F
THE ANDHRA PRADESH DISTRICTS (FORMATION) ACT, 1974
Act No. 7 of 1974.
AN ACT TO PROVIDE FOR THE FORMATION OF DISTRICTS IN THE
STATE OF ANDHRA PRADESH AND FOR ALTERATION OF AREAS OR
BOUNDARIES OF THE DISTRICTS IN THE INTERESTS OF BETTER
ADMINISTRATION AND DEVELOPMENT OF THE AREAS COMPRISED
THEREIN AND FOR MATTERS CONNECTED THEREWITH.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Twenty-fifth Year of the Republic of India as follows:—
1. Short title extent and commencement:—  (1) This Act may be called the
Andhra Pradesh Districts (Formation) Act, 1974.
 (2) It extends to the whole of the State of Andhra Pradesh.
 (3) It shall come into force on such date as the State Government
may, by notification in the Andhra Pradesh Gazette, appoint.
2. Definitions:— In this Act, unless the context otherwise requires,—
(a) "1[Commissioner of Land Revenue]"  means the
1[Commissioner of Land Revenue] for Andhra Pradesh;
 (b) "Government" means the State Government;
 (c) "notification" means a notification published in the Andhra
Pradesh Gazette and the expression 'notify' or 'notified' shall be
constructed accordingly;
(d) "prescribed" means prescribed by rules made under this Act ;
 (e) "revenue division, 2[mandal] and village"  means respectively
a n y a r e a w h i c h i s n o t i f i e d a s a r e v e n u e d i v i s i o n ,1[mandal] or
village under this Act.
3. Division of State into districts, formation of new districts and
alteration of areas, boundaries or names of existing districts:—
(1) The Government may, by notification, from time to time, for the
purposes of revenue administration, divide the State into such
1. Substituted by the Act No. 14 of 1985, S.4.2. Substituted by the Act No. 14 of 1985, S.2.
districts with such limits as may be specified therein; and each
district shall consist of such revenue divisions 1[and each revenue
division shall consist of such mandals and each mandal shall consist
of such villages] as the Government may, by notification from time to
time, specify in this behalf.
(2) The Government may, in the interests of better administration and
development of the areas, by notification, from time to time, and with
effect on and from such date as may be specified therein—
 (a) from a new district, revenue division, 2[or mandal] by
s e p a r a t i o n o f a r e a f r o m a n y d i s t r i c t , r e v e n u e d i v i s i o n ,2[or
mandal]  or by uniting two or more districts, revenue divisions,
3[or mandals] or parts thereof or by uniting any area to a district,
revenue division, 2[or mandal] or part thereof;
(b) increase the area of any district, revenue division, 2[or
mandal];
(c) diminish the area of any district, revenue division 2[or mandal];
(d) alter the boundaries of any district, revenue division, 2[or
mandal];
(e) alter the name of any district, revenue division 2[or mandal];
4[XXXX]
( 3 ) T h e a r e a s , b o u n d a r i e s a n d n a m e s , o f t h e d i s t r i c t s , r e v e n u e
divisions, taluks, firkas and villages in the State existing at the
commencement of this Act shall be deemed to have been notified
under sub-section (1) and shall continue until they are altered by the
Government or the 5[Commissioner of Land Revenue], as the case
may be.
(4) The 5[ C o m m i s s i o n e r o f L a n d R e v e n u e ] m a y , i n t h e i n t e r e s t s o f
better administration and development of the areas and subject to
1.  Substituted by the Act No. 14 of 1985, S.3.2. Substituted by the Act No. 14 of 1985, S.3.3. Substituted by the Act No. 14 of 1985, S.3.
4. Proviso omitted by the Act No. 14 of 1985, S.3.5. Substituted by the Act No. 14 of 1985, S.4.
such rules as may be prescribed, by notification, group or
amalgamate any two or more revenue villages or portions thereof so
as to form a single new revenue village or divide any revenue village
into two or more revenue villages, or increase or diminish the area of
any revenue village, or alter the boundaries or name of any revenue
village.
(5) Before issuing any notification under this section, the Government
or the 1[ C o mmi ss io n e r o f La n d R ev en u e] , as th e c a s e ma y b e, s ha l l
publish in such manner as may be prescribed, the proposals inviting
objections or suggestions thereon from the persons residing within
the district, revenue division, 2[mandal] or village who are likely to be
affected thereby within such period as may be specified therein, and
shall take into consideration the objections or suggestions, if any,
received.
(6) Any notification under this section may contain such
supplemental incidental and consequential provisions (including
provisions as to adaptation and constrution of laws) as the
Government or the 1[Commissioner of Land Revenue], as the case
may be, may deem necessary.
4. Power to make rules and the Laying of notifications before the State
Legislature:-
(1)The Government may, by notification, make rules for carrying out
all or any of the purposes of this Act.
(2)Every notification made under this section shall, immediately after
it is made, be laid before each House of this 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
e x p i r a t i o n o f t h e s e s s i o n i n w h i c h i t i s s o l a i d o r t h e s e s s i o n
immediately following, both Houses agree in making any modification
i n t h e n o t i f i c a t i o n o r i n t h e a n n u l m e n t o f t h e n o t i f i c a t i o n , t h e
notification shall, from the date on which the modification or
annulment is notified, have effect only in such modified form or shall
s t a n d a n n u l l e d , a s t h e c a s e m a y b e ; s o h o w e v e r t h a t a n y s u c h
1. Substituted by the Act No. 14 of 1985, S.4.2.  Substituted by the Act No. 14 of 1985, S.3.
modification or annulment shall be without prejudice to the validity
of anything previously done under that notification.
5. Repeal, Act 1 of 1865, Act VIII. Of 1317F:-  The Andhra Pradesh
( A n d h r a A r e a ) D i s t r i c t L i m i t s A c t , 1 8 6 5 a n d s e c t i o n 5 o f t h e A n d h r a
Pradesh (Telangana Area) Land Revenue Act, 1317 F. are hereby
repealed.

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