The Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017.

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THE ANDHRA PRADESH DOTTED LANDS 
(UPDATION IN RE-SETTLEMENT REGISTER)  ACT, 2017 
ARRANGEMENT OF SECTIONS
Sections
1.   Short title, extent and commencement.
2.   Definitions.
3.   Updation of Re-Settlement Register.
4.   Updation of Government Porombokes/Assigned/    
              Alienated/Transferred Lands/Other Lands.
5.   District Level Committee.
6.   Filling of claim.
7.   Disposal of claim.
8.   Appeal.
9.   Updation of Re-Settlement Register.
10. Deletion u/s 22-A(1) of the Registration Act, 1908.
11. Protection for acting in good faith.
12. Power to remove difficulty.
13. Power to make Rules.
THE ANDHRA PRADESH DOTTED LANDS 
(UPDATION IN RE-SETTLEMENT REGISTER)  ACT, 2017 
 (ACT No.10 of 2017)
[1st  May, 2017]
AN  ACT  TO  UPDATE  RE-SETTLEMENT  REGISTER  IN  RESPECT  OF  
SURVEY NUMBERS AGAINST WHICH DOTS HAVE BEEN PLACED, ALSO  
CALLED  DOTTED  LANDS  AND  TO  PROVIDE  FOR  MATTERS  
CONNECTED THEREWITH AND INCIDENTIAL THERETO.
Be, it enacted by the Legislature of State of Andhra Pradesh in the  
Sixty-eighth year of republic of India as follows:
1.  Short title, extent and commencement - (1) This Act may be called the 
Andhra  Pradesh  Dotted  Lands  (Updation  in  Re-settlement  Register)  Act, 
2017.
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(2) It shall extend to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may by  
notification in the Andhra Pradesh Gazette, appoint.
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2. Definitions - In this Act, unless the context otherwise requires, -
(a) “Documents” means registered documents, entries in  
Register  of  holdings  maintained  by  the  Registration 
department,  10(1)  account  and  Record  of  Rights  
maintained by the Revenue Department and order of  
decree of any court of competent authority.
(b) “Dotted Lands” means the lands against which dots  
were marked in the pattadar column No.(16) of the RE-
Settlement,  Register,  during  the  Resurvey  and  
Settlement operations;
(c)  “Government”  means  the  Government  of  Andhra  
Pradesh;
(d) “Notification” means the notification published in the  
Andhra Pradesh Gazette and the Word ‘notified’ shall  
be construed accordingly;
(e) “Person” means and includes individuals, institutions  
and organizations;
(f) “Re-Settlement Register” means the Register prepared  
after completion of resurvey and settlement operations  
around the year 1916 AD.  It is also called A-Register  
or Diglot.
3. Updation of Re-Settlement Register - The Re-Settlement Register shall  
be updated by replacing the Dots in column No.(16) with appropriate entry  
as per section 4  in respect of Dotted Lands.
4.Updation  of  Government  Porombokes/Assigned/Alienated/  
Transferred Lands/ Other Lands - (1) The entry in column No.(16) of Re-
Settlement Register in respect of Dotted Lands which have entries  of “P” in  
Column No.(5)  and  related remarks  in column No.(17)  which  are  found  
vacant and are not assigned or alienated or transferred or claimed by any  
person shall be replaced and updated by making an entry “Government  
Porombokes” in terms of the orders issued under section 7 or section 8 as  
the case may be;
(2) The entry in column No.(16) of Re-Settlement Register in respect of  
Dotted Lands,  which  were  assigned or  alienated or  transferred shall be  
replaced  and updated by making an entry in the name of the assignee or  
alienee or transferee, as the case may be, in terms of the orders issued  
under section 7 or section 8 as the case may be,  and in column No.(17) of  
the resettlement  Register the entry “Government Assigned or Alienated or  
Transferred” as the case may be shall be made.
(3) The entry in Column No.(16) of Re-Settlement Register in respect of  
Dotted Lands which are not covered under sub-section (1) and (2) and are in  
possession of any person shall be replaced and updated by making an entry  
in the name of the person, in terms of the orders issued under section 7 or  
section 8 as the case may be;
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Explanation:- Continuous possession for a period of twelve years or more  
prior to the commencement of this Act by a person (present claimant or his  
predecessor in interest), based on documents shall be sufficient for updaton  
of his name in column No.(16) of Re-Settlement Register in respect of Dotted  
Lands covered under sub-section (3).
5. District Level Committee -   A District Level Committee, consisting of  
District  Collector  as  the  Chairperson,  Joint  Collector,  Sub-Collector  or  
Revenue  Divisional  Officer  as  members  and  the  Tahsildar  as  member-
convener, shall be competent to hear and issue orders on the claims filed  
under this Act;
6. Filing of claim -  (1) For updation of column No.(16) of Re-Settlement  
Register in respect of Dotted Lands covered under sub-section(1) and (2) of  
section 4, the Tahsildar shall file a claim, online in electronic form, before  
the District Level Committee.
(2)  For  updation  of  column  No.(16)  of  Re-Settlement  Register  in  
respect of Dotted Lands covered under sub-section (3) of section 4, the  
person in possession of land shall file a claim, online in electronic form  
before the District Level Committee.
7. Disposal of claim -  The District Level Committee shall dispose of the  
claim on merits and pass a speaking order within six(6) months from the  
date of filing of claim;
8. Appeal - (1) An appeal against the orders of the District Level Committee  
shall lie before the Chief Commissioner of Land Administration within ninety 
(90) days;
(2) The decision of the Chief Commissioner of Land Administration on  
such appeal shall be final;
9. Updation of Re-Settlement Register -  The updation of Re-Settlement  
Register  and  consequent  updation  of  other  revenue  records,  including  
digitally  maintained  records,  in  pursuance  of  the  orders  passed  under  
section 7 or section 8 as the case may be, shall be made within one(1)  
month;
10. Deletion u/s 22-A (1) of the Registration Act, 1908 -  The Dotted  
Lands updated in the name of Person in column No.(16) of Re-Settlement  
Register shall be declared from the list of prohibitory lands notified under  
section 22-A (1) of the Registration Ac, 1908 (Act No.16 of 1908) as amended  
by the Andhra Pradesh Act No.19  of 2007 within one (1) month of the date  
of the order under section 7 or section 8 as the case may be;
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11. Protection for acting in good faith - No suit, prosecution or other legal 
proceedings shall lie against  any officer of the Government for anything  
done in good faith under the provisions of this Act or the rules made there  
under;
12.  Power to remove difficulty - If any doubt or difficulty arises in giving  
effect to the provisions of this Act, the Government may, within a period of  
two (2) years from the date of commencement of this Act, by notification,  
make  such  provision  as  appears  to  it  to be  necessary or  expedient  for  
removing the difficulty;
13. Power to make Rules - (1) The Government may, by notification, make  
rules for carrying out all or the purposes of this Act.
(2) Every rule made under this Act shall, immediately after it is made,  
be laid before the Legislature of the State, 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 laid or the session  
immediately following the Legislature of the State agrees 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 from  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.
T. NARAYANA REDDY,
Secretary to Government (FAC),
Law Department.

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