The Telangana Revenue Enquiries Act, 1893.

THE TELANGANA REVENUE ENQUIRIES ACT, 1893. 
(ACT NO. V OF 1893) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Local extent. 
2. Officer or authority deputed to make enquiries 
invested with certain powers. 
3. Application of certain portions of Telangana 
Revenue Summonses Act, 1869. 
4. Examination of witnesses. 
 
THE TELANGANA REVENUE ENQUIRIES ACT, 1893.1 
 
ACT No. V OF 1893. 
 
1. This Act extends to the whole of the 2[State of 
Telangana.] 
 
3[2. The Government may, by ord er, invest any officer  or 
authority deputed by them to  make an enquiry into any 
matter connected with the admin istration of the revenue or 
into the conduct of any public servant as such or into any 
matter relatable to any of the entries enumerated in List II in 
the Seventh Schedule to the Constitution, with power to 
summon any person to appea r before such officer or 
authority or to produce any document or thing in the 
possession or u nder the control of such person, the 
production of which, in the opinion of such officer or 
authority, is necessary to the conduct of such enquiry.] 
 
3. The provisions of 4[Act III of 1869 other than section 1] 
shall mutatis mutandis apply to summonses issued under 
this Act. 
 
 
 
 
 
                                                           
1. The Andhra Pradesh Revenue Enquiries Act, 1893 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. the Telangana Adap tation of Laws 
Order, 2016, issued in G.O.Ms.No.4 5, Law (F ) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Substituted for the original section by section 6 of Act XXI of 1958. 
4. Substituted by Act No.XXI of 1958. 
*. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Local extent. 
Officer or 
authority deputed 
to make enquiries 
invested with 
certain powers. 
Application of 
certain portions of 
*[Telangana 
Revenue 
Summonses Act, 
1869]. 
2  [Act No.V of 1893] 
4. Any 5[officer or authority] making an enquiry under this 
Act may examine orally any person supposed to be 
acquainted with the matter under enquiry or any fact 
relevant thereto, and may reduce into writing any statement 
made by the person so examined. 
 
 Such person shall be bound to answer truly all 
questions relating to such matter put to him by such 5[officer 
or authority] other than questions the answers to which 
would have a tendency to expose him to criminal charge or 
to a penalty or forfeiture. 
 
 No such statement, when taken in the absenc e of a 
public servant whose conduct is under enquiry , shall be 
used as evidence against such public servant in any judicial 
proceeding. 
 
* * * 
                                                           
5. Substituted for the word “officer” by section 8 of the Andhra Pradesh 
Revenue Enquires (Extension and Amendment) Act, 1958  (Andhra 
Pradesh Act XXI of 1958).  
Examination of 
witnesses. 
Statements of 
witnesses not to 
be used as 
evidence in 
certain cases. 

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