The Telangana Public Property Malversation Act, 1837.

THE TELANGNA PUBLIC PROPERTY MALVERSATION ACT, 1837. 
(ACT NO. XXXVI OF 1837) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Extension of jurisdiction of Collectors and their 
subordinates in cases of embezzlement, etc., to 
similar offences by persons of certain classes. 
2. Extension of enactments relating to embezzlement, 
etc., to similar offences by persons of certain 
classes. 
 
THE TELANGANA PUBLIC PROPERTY MALVERSATION 
ACT, 1837.1 
 
ACT No. XXXVI OF 1837. 
 
1. The jurisdiction vested in Collectors, 2[Subordinate 
Collectors, Deputy Collectors and Assistant Collectors], by 
Regulations IX of 1822 3 and VII of 1828 3, in cases of 
embezzlement of public money, and of the falsification, 
destruction or concealment of any public account, record, 
voucher or document relating to public money, shall extend 
to cases of the embezzlement of any public property or the 
falsification, destruction or concealment of any public 
account, record, voucher or document, relating to any 
public property, by any person of any of the classes 
described in the third clause of section 2 of the said 
Regulation IX of 18223. 
 
 
 
                                                           
1. The Andhra Pradesh Public Property Malversation Act, 1837 in force 
in the combined State, as on 02.06.2014, has been adapted to the State 
of Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. Telangana Adaptation of Laws 
order, 2016 issued in G.O.Ms.No.45, Law (F) Department, dated 
01.06.2016. 
This Act was extended to the transferred territories (Telangana Area) by 
section 3 of the Andhra Pradesh Extension and Amendment of Laws Act, 
1958 (Act XIX of 1958). 
2. Substituted for the words “Subordinate Collectors and Assistant 
Collectors” by section 5 of the Andhra Pradesh Extension and 
Amendment of Laws Act, 1958 (Act XIX of 1958). 
3. The Telangana Revenue Malversation Regulation, 18 22 and t he 
Telangana Subordinate Collectors and Revenue Malversation 
(Amendment) Regulation, 1828 , adapted by  G.O.Ms.No.45, Law (F ) 
Department, dated 01.06.2016. 
Extension of 
jurisdiction of 
Collectors and 
their subordinates 
in cases of 
embezzlement, 
etc., to similar 
offences by 
persons of certain 
classes. 
2  [Act No. XXXVI of 1837] 
2. All provisions of either of the said Regulations IX of 1822 4 
and VII of 1828 4, which apply to cases of the embezzling of 
public money, shall apply to cases of the embezzling of 
public property whatever by persons of any of the classes 
described in the third clause of section 2 of the said 
Regulation IX of 1822 4: all provisions of either of those 
Regulations, which apply to cases of the falsification, 
destruction or concealment of any public account, record, 
voucher or document relating to public money, shall apply 
to cases of the falsification, destruction or concealment of 
any public account, record, voucher or document, relating 
to any public property whatever, by persons of any of the 
said classes. 
 
* * * 
                                                           
4. The Telangana Revenu e Malversation Regu lation, 1822  and The 
Telangana Subordinate Collectors and Revenue Malvers ation 
(Amendment) Reg ulation, 1828 a dapted by G.O.Ms.No.45, Law (F) 
Department, dated 01.06.2016. 
Extension of 
enactments 
relating to 
embezzlement, 
etc., to similar 
offences by 
persons of certain 
classes. 

‹ Prev All Telangana acts Next ›