LexThe Telangana Agricultural Holdings (Census) Act, 1957.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA AGRICULTURAL HOLDINGS (CENSUS)
ACT, 1957.
(ACT NO. XI OF 1957.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Landholders to furnish declaration of holdings.
4. Penalties.
5. Power to make rules.
6. Power to remove difficulties.
7. Repeal of Andhra Pradesh Ordinance III of 1957.
Schedule.
THE TELANGANA AGRICULTURAL HOLDINGS (CENSUS)
ACT, 1957.1
ACT No. XI OF 1957.
1. (1) This Act may be called the 2Telangana Agr icultural
Holdings (Census) Act, 1957.
(2) It extends to the territories of the State of 2Telangana
which, immediately before the 1 st November 1956, were
comprised in the State of Andhra.
(3) It shall be deemed to have come into force on the
21st September, 1957.
2. In this Act, unless the context otherwise requires,-
(a) “holding” means a parcel or parcels of land held by
a landholder in one or more villages in the same district or
different districts to which this Act applies, and includes land
cultivated by him personally or leased out tenants.
Explanation- Where a land is held by two or more
landholders jointly, only that portion of it which belongs to
the share of each landholder shall be deemed to be included
in his holding;
(b) “land” means, land which is used, or is capable of
being used, for agriculture or horticulture, and includes
cultivable waste land and land used for grazing purposes;
1. The Andhra Pradesh Agricultural Holding s (Census) Act, 195 7, 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
Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F )
Department, dated: 01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Short title, extent,
and
commencement.
Definitions.
2 [Act No. XI of 1957]
(c) “landholder” means the owner of the land, and
includes,-
(i) in the case of land h eld under ryotwari tenure, the
person holding such land;
(ii) in the case of an inam land other than an estate,
the holder of such land;
(iii) in the case of an estate notified under the Andhra
Pradesh (Andhr a Area) Estates (Abolition and Conversion
into Ryotwari) Act, 1948, the landholder or the ryot entitled to
ryotwari patta under that Act in respect of the lands to which
he is so entitled;
(iv) in the case of any other estate, the ryot in respect
of the land in which h e has a permanent right of occupancy
and the landholder in respect of his private land; and the
heirs, assignee s, legal representatives of such owner, or
person deriving title from him.
3. (1) Every landholder of a holding the total extent of
which exceeds twenty acres of land on the date of
commencement of this Act, shall within ninety days
thereafter, furnish a declaration of his holding as on that
date, to the Tahsildar within whose jurisdiction hi s holding or
any part thereof is situated.
(2) Without prejudice to the provisions of sub -section
(1), the Revenue Divisional Officer or other officer
empowered by the State Government in this behalf, shall
have power to issue notice requiring any landholder whom
he has reason to believe resides, or holds land, within his
jurisdiction, to furnish to him a declaration of his holding as
on the date of commencement of this Act, within such period
as may be specified in the notice (not being less than thirty
days from the date of its issue); and it shall be the duty of
Act XXVI of 1948.
Landholders to
furnish declaration
of holdings.
[Act No.XI of 1957] 3
such landholder to furnish the declaration, whether or not he
resides or holds land within the jurisdiction of such Revenue
Divisional Officer or other officer aforesaid.
(3) Every declaration furnished under sub-section (1) or
sub-section (2), shall be in the form set out in the Schedule
to this Act; and the landholder shall be enti tled to obtain a
receipt in respect of the declaration so furnished.
Explanation.- In the case of a landholder who is subject
to any disability (such as being a minor , lunatic or the like),
or is an idol, or a religious or charitable institution, the
declaration shall be furnished by the guardian, curator,
trustee or manager of such landholder.
4. Any landholder or guardian, curator, trustee or
manager, as the case may be, who refuses or fails to furnish
a declaration of his holding within the period specified in
sub-section ( 1) of section 3, or in the notice issued under
sub-section (2) of that section, or furnishes any declaration
which he knows or has reason to believe to be false,
incorrect, or incomplete, shall be punishable with fine which
may extend to five hundred rupees, and with an additional
fine which may extend to one hundred rupees f or every day
after the first during which the offence continues.
Explanation- If a false, incorrect or incomplete
declaration has been furnished under section 3, the offence
shall be deemed to continue until a true, correct and
complete declaration has been furnished.
5. (1) The State Government may, by notification in the
3Telangana Gazette, make rules to carry out all or any of the
purposes of this Act.
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Penalties.
Power to make
rules.
4 [Act No. XI of 1957]
(2) All rules made under this section after the passing of
this Act shall be laid on the Table of the Legislat ure as soon
as possible after they are made and shall be subject to such
modifications, whether by way of repeal or amendmen t, as
the Legislat ure may make within fourteen days thereafter
during the session in which they are so laid.
6. If any doubt or difficulty arises in giving effect to the
provisions of this Act, the State Government may by order
make such provisions, not inconsistent with the purposes of
this Act, as appear to them to be necessary or expedient for
removing the doubt or difficulty.
7. (1) The Andhra Pradesh Agricultural Holdings (Census)
Ordinance, 1957, is hereby repealed.
(2) Any rules made, notifications issued, orders passed,
action taken or thing done in the exercise of any power
conferred by or under the said Ordinance shall be deemed
to have been made, issued, passed, taken or done in the
exercise of the powers conferred by or under this Act.
Power to remove
difficulties.
Repeal of Andhra
Pradesh
Ordinance III of
1957.
[Act No.XI of 1957] 5
SCHEDULE.
[see section 3 (3).]
FORM OF DECLARATION
Name and address of the landholder…………………………
WET LAND
District Taluk Village S.No.,
Paimash
No., etc., of
land.
Extent Extent of
waste
land in
item (5)
Extent
of land
under
item (5)
leased
to a
tenant.
Period
of lease
Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
_____ ______
__________ ______ ________ _______ _______ ________
Total wet Land..
DRY LAND
(1) (2) (3) (4) (5) (6) (7) (8) (9)
_____ ______
__________ _____ ________ ______ _______ ________
Total dry Land…
____ ______
_________ ______ _______ ______ _______ _______
Grand total of wet and
dry Lands…
____ ______
_________ ______ _______ ______ _______ _______
Extent of land forming a compact block
out of the grand total of land mentioned
above:
Extent of wet land in such compact block
Extent of dry land in such compact block
6 [Act No. XI of 1957]
(i) „Wet land‟ means land which is register ed as wet in
the revenue account s or which has been irrigated
continuously for a period of not less than 3 years preceding
the commencement of this Act; and dry land means all other
land.
(ii) „Waste land ‟ means land whic h has remained
uncultivated for a continuous period of not less than 3 years
preceding the commencement of this Act.
(iii) „Compact block ‟ means lands contiguou s to one
another of an aggregate extent exceeding 50 acres.
I hereby solemnly declare that the information furnished
above is full and correct to the best of my knowled ge and
belief.
Signature of the Landholder.
NOTE.—In the case of a landholder who is subject to
any disability or is an idol or a religious or charitable
institution, the declaration shall be signed by the guardian,
curator, trustee or manager of such landholder, the
relationship of such declarant to the landholder being clearly
specified together with the address of such declarant.
* * *