LexThe Telangana Absorbed Enclaves Act, 1951.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA ABSORBED ENCLAVES ACT, 1951.
(ACT NO. XVIII OF 1951.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title and commencement.
2. Definitions.
3. Absorption of enclaves in district.
4. Assimilation of laws.
4-A. Continuance of certain laws in some enclaves.
5. Removal of difficulties.
6. Declaration for the avoidance of doubt.
Schedule.
THE TELANGANA ABSORBED ENCLAVES ACT, 1951.1
ACT No. XVIII OF 1951.
1. (1) This Act may be called 2[the Telangana Absorbed
Enclaves Act, 1951].
(2) It shall be deemed to have come into force on the
25th day of January, 1950.
2. In this Act,-
(a) “date of transfer ” means the 25th day of January,
1950, and
(b) “enclaves” means the areas specified in the first
column of the Schedule to this Act.
3. Each of the enclaves specified in the first column of the
Schedule to this Act shall, as from the date of
transfer form part of the district (hereina fter referred to as
“the absorbing district”) specified against the enclave in the
second column of that Schedule.
4. All laws in force in an enclave immediately before the
date of transfer shall, as from that date cease to be in force
in that enclave, and all laws in force in the absor bing district
immediately before the said date shall, as from that date
extend to, and be in force in, that enclave:
1. The Andhra Pradesh (Telangana Area) Absorbed Enclaves Act,
1951applicable to the Telangana Area of the State of Andhra Pradesh
and 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 Ac t 6 of 2014) vide. the Telangana
Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F)
Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Short title and
commencement.
Definitions.
Absorption of
enclaves in
district.
Assimilation of
Laws.
2 [Act No. XVIII of 1951]
Provided that anything done or action taken under a
law in force in the enclave before the date of transfer shall
be deemed to have been done or taken under the corres -
ponding law extending to, and in force in, that enclave as
from the date of transfer.
Explanation.- In this section “law” includes any Act ,
Ordinance or Regulation and any notification, order,
scheme, rule, form or bye -law issued, made or prescribed
under any Act, Ordinance or Regulation.
3[4-A. Notwithstanding anything in section 4,-
(a) the Madras Estates Land Act, 1908, the Madras
Estates Land (Reduction of Rent) Act, 1947 and the Madras
Estates (Abolition and Conversion into Ryotwari) Act, 1948,
which enactments were subsequently renamed respectively
as the Andhra Pradesh (Andhra Area) Estates Land Act,
1908, the Andhra Pradesh (Andhra Are a) Estates Land
(Reduction of Rent) Act, 1947 and the Andhra Pradesh
(Andhra Area) Estates (Abolition and Conversion into
Ryotwari) Act, 1948, and all other enactments applicable to
an estate as defined in clause (2) of section 3 of the Andhra
Pradesh (Andhra Area) Estates Land Act, 1908, shall not be
deemed to have ceased, or ever to have ceased, to be in
force in the Rompimalla and Mallavaram enclaves;
(b) the Madras Estates Land (Reduction of Rent) Act,
1947, and the Madras Estates (Abolition and Conve rsion
into Ryotwari) Act, 1948, which enactments were
subsequently renamed as aforesaid shall not be deemed to
have ceased, or ever to have ceased, to be in force in the
Lingagiri, Sreenivasapuram, Seetharamapuram,
Sarvavaram, Lakshmipuram, Kalavapalli, Ka stavarigudem,
3. Inserted by Act No. 21 of 1964.
Continuance of
certain laws in
some enclaves.
[Act No. XVIII of 1951] 3
Lakkavaram, Ganugabanda, Kondayagudem, Amaravaram
and Anjaneepuram enclaves;
and the Hyderabad (Abolition of Jagirs) Regulation,
1358 F. and the Hyderabad Jagirs (Commutation)
Regulation, 1359 F. which enactments were subsequently
renamed respectively as the 4[Telangana (Abolition of
Jagirs) Regulation, 1358 F. and the 4Telangana Jagirs
(Commutation) Regualtion, 1359 F. ] shall be deemed never
to have extended to, or been in force in, the said enclaves.]
5. If any difficulty arises in relati on to the transition under
section 4 from one law or group of laws to another law or
group of laws, 5[or in giving effect to the provision s of
section 4-A] the Government of Hyderabad * may, by order
notified in the 6[Official Gazette] make such pro vision as it
considers necessary for the removal of such difficulties.
6. For the avoidance of doubt it is hereby declared-
(a) that all property and assets within the enclaves
which, immediately before the date of transfer, vested in the
Government of Bombay or of Madras, vested on that date in
the Government of Hyderabad* and
(b) that all rights, liabilities and obligations, whether
arising out of a contr act or otherwise, of the Govern ment of
Bombay or the Government of Madras in relation to any of
the enclaves became on that date the rights liabilities and
obligations of the Government of Hyderabad.
4. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
5. Inserted by Act No. 21 of 1964.
* Now the Government of Telangana.
6. Substituted for the word “Jarida” by the Andhra Pradesh Adaptation
of Laws Order, 1957.
Removal of
difficulties.
Declaration for the
avoidance of
doubt.
4 [Act No. XVIII of 1951]
SCHEDULE.
[See sections 2 (b) and 3]
Enclave. Absorbing
District.
1. Kalvapalli … … Nalgonda
2. Kachavarigudem … … Nalgonda
3. Sarvaram … … Nalgonda
4. Lakshmipuram … … Nalgonda
5. Lingagiri … … Nalgonda
6. Lakkavaram … … Nalgonda
7. Sreenivasapuram … … Nalgonda
8. Seetharampuram … … Nalgonda
9. Kondoyigudem … … Nalgonda
10. Ganugabanda … … Nalgonda
11. Amravaram … … Nalgonda
12. Anjaneepuram … … Nalgonda
13. Mulugumadu … … Warangal
14. Rompimalla … … Warangal
15. Mallavaram … … Warangal
16. Kawitkhede … … Aurangabad
17. Anchalgaon … … Aurangabad
18. Balhegaon … … Aurangabad
19. Hingane Kanad … … Aurangabad
20. Sakegaon … … Aurangabad
21. Pokhat Kanad … … Aurangabad
22. Babul Khede … … Aurangabad
23. Khirdi Kanad … … Aurangabad
[Act No. XVIII of 1951] 5
24. Salegaon … … Aurangabad
25. Malegaon … … Aurangabad
26. Bhokargaon … … Aurangabad
27. Narsingpur … … Aurangabad
28. Maranpur … … Aurangabad
29. Malpur … … Aurangabad
30. Vadali Kanad … … Aurangabad
31. Bokangaon … … Aurangabad
32. Palasgaon … … Aurangabad
33. Banshendra … … Aurangabad
34. Hatnur … … Aurangabad
35. Jamdi Kanad … … Aurangabad
36. Chapaner … … Aurangabad
37. Jalgaon Kanad … … Aurangabad
38. Wodolwadi … … Aurangabad
39. Chikalthan … … Aurangabad
40. Vithalpur … … Aurangabad
41. Malunja (Budruk) … … Aurangabad
42. Arvi … … Bhir
43. Jhapewadi … … Bhir
44. Siroor … … Bhir
45. Kanujwadi … … Bhir
46. Koalwadi … … Bhir
47. Rakshas Bhawan … … Bhir
48. Hinganwadi … … Bhir
49. Gomalwadi … … Bhir
50. Hingalwadi … … Bhir
51. Pimalwadi … … Bhir
6 [Act No. XVIII of 1951]
52. Khokar Mohu … … Bhir
53. Ghogawadi … … Bhir
54. Buragwadi … … Bhir
55. Rupawadi … … Bhir
56. Shirasmarga … … Bhir
57. Kalwadi … … Bhir
58. Bandalwadi … … Bhir
59. Tartwadi … … Bhir
60. Deemakwadi … … Bhir
61. Soangaon … … Bhir
62. Murshidpur … … Bhir
63. Khelad … … Bhir
64. Dongargaon … … Bhir
65. Devi Nimbagaon … … Bhir
66. Kada … … Bhir
67. Seri (Khurd) … … Bhir
68. Gandiwadi … … Bhir
69. Kansiwadi … … Bhir
70. Amwadi … … Bhir
71. Kaswadi … … Bhir
72. Brahmangaon … … Bhir
73. Bhalaoni … … Bhir
74. Hajirpur … … Bhir
75. Handewadi … … Bhir
76. Amalner … … Bhir
77. Pimpalwandi … … Bhir
78. Pangri … … Bhir
79. Ambawadi … … Bhir
[Act No. XVIII of 1951] 7
80. Maswerwadi … … Bhir
81. Chendorwadi … … Bhir
82. Jadowadi … … Bhir
83. Saradwadi … … Bhir
84. Biderwadi … … Bhir
85. Depotwadi … … Bhir
86. Kusulamb … … Bhir
87. Godewadi … … Bhir
88. Bharatwadi … … Bhir
89. Nalwandi … … Bhir
90. Bongarkinni … … Bhir
91. Batachiwadi … … Bhir
92. Naskwadi … … Bhir
93. Pimpalgaon Dhar … … Bhir
94. Nirgudi … … Bhir
95. Kodewadi … … Bhir
96. Tirmalwadi … … Bhir
97. Bidawadi … … Bhir
98. Domri … … Bhir
99. Maibwadi … … Bhir
100. Ganjwadi … … Bhir
101. Bhidasangvi … … Bhir
102. Hadalgi … … Gulberga
103. Ainapur … … Gulberga
104. Bhilwad … … Gulberga
105. Kukrambawadi … … Osmanabad
106. Thadala … … Osmanabad
107. Kukramba … … Osmanabad
8 [Act No. XVIII of 1951]
108. Katachiwadi … … Osmanabad
109. Mangrole … … Osmanabad
110. Saradwadi … … Osmanabad
111. Khandikarwadi … … Osmanabad
112. Arlibudruka … … Osmanabad
113. Kalegaon … … Osmanabad
114. Kesarjawalga … … Osmanabad
115. Savargaon … … Osmanabad
116. Upla … … Osmanabad
117. Wagoli … … Osmanabad
118. Kajla … … Osmanabad
119. Pawarwadi … … Osmanabad
120. Rajwadi … … Osmanabad
121. Sonari … … Osmanabad
122. Hagdharl … … Raichur
123. Hirajundgud … … Raichur
124. Hirebahadurdinni … … Raichur
125. Hanmahal … … Raichur
* * *