The Andhra Land Revenue Assessments (Standardization) Repeal Act, 1979

THE ANDHRA LAND REVENUE ASSESSMENTS (STANDARDIZATION) REPEAL 
ACT, 1979 
TAMIL NADU ACT NO. 65 OF 1979 
 
Arrangement of Sections 
 
1. Short title and commencement. 
2. Repeal of Andhra Act XXIX of 1956. 
3. Savings. 
  
THE ANDHRA LAND REVENUE ASSESSMENTS (STANDARDIZATION) REPEAL 
ACT, 1979 
TAMIL NADU ACT NO. 65 OF 1979 
[7th December 1979] 
An Act to repeal the Andhra Land Revenue Assessments (Standardization) Act, 1956, in its 
application to the added territories 
Be it enacted by the Legislature of the State of Tamil Nadu in the Nineteenth Year of the 
Republic of India as follows : 
1. Short title and commencement.—(1) This Act may be called the Andhra Land Revenue 
Assessments (Standardization) Repeal Act, 1979. 
(2) It shall be deemed to have come into force on the 1st July 1964. 
2. Repeal of Andhra Act XXIX of 1956 .— The Andhra Land Revenue Assessments  
(Standardization) Act, 1956 (Andhra Act XXIX of 1956) (hereinafter referred to as the principal 
Act), in its application to the added territories, is hereby repealed. 
 Explanation. - For the purpose of this Act, "added territories" means the territories 
specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) 
Act, 1959 (Central Act 56 of 1959). 
3. Savings .— The Government shall be entitled to levy the current rates of assessment as 
defined in clause (i) of s ection 2 of the principal Act on all lands on which standard rates of 
assessment were levied under the principal Act immediately before the date of the 
commencement of this Act; and accordingly, 
(a) the repeal of the principal Act by section 2 shall not affect the levy and collection of the 
current rates of assessment aforesaid; and 
(b) the State Government or any officer or authority subordinate to them, shall continue to 
exercise, all the powers which they had immediately before the commencement of the 
principal Act in respect of matters relating to fixation, reduction, enhancement, 
cancellation or revision of assessments fixed under the settlement or re -settlement 
notification in force in the added territories. 
 

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