LexThe Telangana Housing Schemes (Acquisition of Land) Act, 1961.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA HOUSING SCHEMES (ACQUISITION OF LAND)
ACT, 1961.
(ACT NO. XXXIX OF 1961)
ARRANGEMENT OF SECTIONS
Sections
1. Short title.
2. Definitions.
3. Power to Acquire land specified in the Schedule.
4. Transfer of land to Housing Board.
5. Right to receive Compensation.
6. Compensation for the land acquired.
7. Apportionment of Compensation.
8. Payment of Compensation or deposit of same in
court.
9. Payment of interest.
10. Powers of prescribed authority.
11. Service of notices and orders.
12. Protection of action taken in good faith.
13. Bar of Jurisdiction of Civil Courts.
14. Certain persons to be public servants.
15. Power to make rules.
16. Cancellation of Previous notifications issued for
acquisition of land acquired under this Act.
Schedule.
THE TELANGANA HOUSING SCHEMES (ACQUISITION OF
LAND) ACT, 1961.1
ACT NO. XXXIX of 1961.
1. This Act may be called the 2Telangana Housing
Schemes (Acquisition of Land) Act, 1961.
2. In this Act, unless the context otherwise requires,-
(a) ‘court’ means a principal civil court of original
jurisdiction and includes any other civil court which may be
specified by the Government, by notification in the
2Telangana Gazette, as having jurisdiction in respect of the
matters dealt with in this Act;
(b) ‘Government’ means the State Government;
(c) ‘land’ includes things attached to the e arth or
permanently fastened to anything attached to the earth;
(d) ‘persons interested’ in relation to any land, includes
all persons claiming, or entitled to claim, an interest in the
compensation payable on account of the acquisition of that
land under this Act, and a person shall be deemed to be
interested in land, if he is interested in an easement affecting
the land;
(e) ‘prescribed’ means prescribed by rules made under
this Act.
1. The Andhra Pradesh Housing Schemes (Acquisition of Land) Act,
1961 received the assent of the President on the 10th November, 1961.
The said Act in force in the combined State of Andhra Pradesh as on
01.06.2016 has been adapted to the State of Telangana under section
101 of the Andhra Pradesh Reorganisation Act, 2014 (Cen tral 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.
Definitions.
2 [Act No. XXXIX of 1961]
3. (1) Where the Government are satisfied that it is
necessary to acquire any land specified in the Schedule for
the purpose of executing housing schemes under the
3[Telangana Housing Board Act, 1956, (Act XLVI of 1956) ],
they may, at any time, acquire the land by publishing in the
Telangana Gazette a notice to the effect the Government
have decided to acquire it in pursuance of this section:
Provided that befo re publishing such notice, the
Government shall call upon the owner of, or any other
person who, in th e opinion of the Gover nment, is interested
in, such land to show cause why it should not be acquired
and after considering the cause, if any, shown by any
person interested in the land, the Government may pass
such orders as they deem fit.
(2) When a notice as aforesaid is published in the
Telangana Gazette, the land shall, on and from the
beginning of the day on which the notice is so published,
vest absolutely in the Gover nment free from all
encumbrances.
(3) The Govern ment may, by order, aut horise any
authority or officer subordinate to them to exercise all or any
of the powers conferred and perform all or any of the duties
imposed on them by this section subject to such conditions
and restrictions as may be specified in the order.
4. (1) Where any land has been acquired under section 3,
the Government may transfer the land to the Housing Board
constituted under section 3 of the 3[Telangana Housing
Board Act, 1956 (Act XLVI of 1956], for the purpose of
3. The Andhra Pradesh (Telangana Area) Housing Board Act, 1956 as
extended to whole State of A.P by Act 15 of 1962 has been adapted as
the Telangana Housing Board Act, 1956, vide. the Telangana Adaptation
of Laws Order, 2016 issued in G.O.Ms.No.45, dated 01.06.2016.
Power to Acquire
land specified in
the Schedule.
Transfer of land to
Housing Board.
[Act No.XXXIX of 1961] 3
executing housing schemes framed under that Act; and
thereupon the land shall vest in such Board.
(2) Where land is transferred under sub -section (1) to
the Housing Board aforesaid, the Housing Board shall be
liable to pay the cost of acquisition of the land.
5. Every person whose right, title or interest in any land is
acquired under this Act shall be entitled to receive and be
paid compensation as hereinafter provided.
6. The amount payable as compensation shall be as
specified in column (4) of the Schedule against the land
specified in columns (1) to (3) thereof.
7. (1) Where there are several persons interested , the
prescribed authority shall determine the persons who, in its
opinion, are entitled to the compensation and the amount
payable to each of them.
(2) If any dispute arises as to the apportionment of the
compensation or any part thereof, or as to the per sons to
whom the same or any part thereof is payable, the
prescribed authority may refer such dispute to the decision
of the court; and the court shall, in deciding any such
dispute, follow, so far as may be, 4[the provisions of Part III
of the Land Acquisition Act, 1894 (Central Act I of 1894).]
8. (1) The prescribed authority shall tender payment of
the compensation to the persons entitled thereto and shall
pay it to them.
(2) If they refuse to receive it, or if there be no person
competent to alienate the land, or if there be any dispute as
to the right to receive compensation or as to the
4. Central Act I of 1894 is repealed and t he Right to Fair Compensation
and Transparency in Land Acquisition, Rehabilitat ion and Resettlement
Act, 2013 (Central Act 30 of 2013) is in force.
Right to receive
Compensation.
Compensation for
the land acquired.
Apportionment of
Compensation.
Payment of
Compensation or
deposit of same in
court.
4 [Act No. XXXIX of 1961]
apportionment of it, the prescribed authority shall deposit
the amount of the compens ation in the court, and the court
shall deal with the amount so deposited in the manner laid
down 5[in sections 32 and 33 of the Land Acquisition Act,
1894 (Central Act I of 1894)].
9. When the amount o f such compensation is not paid or
deposited on or before taking possession of the land, the
prescribed authority shall pay the amount with interest
thereon at the rate of four per centum per annum from the
time of so taking p ossession until it shall have be en so paid
or deposited.
10. (1) The prescribed authori ty may, with a view to
carrying out the purposes o f section 5 or section 7, by
order, require any person to furnish such information in his
possession relating to any land which is acquired under this
Act as may be specified in such order.
(2) The prescribed authority shall, while holding an
inquiry under this Act, have all the powers of a civil court,
while trying a suit, under the Code of Civil Procedure, 1908
(Central Act 5 of 1908), in r espect of the following matters,
namely:-
(a) summoning and enforcing the attendance of any
person and examining him on oath;
(b) requiring the discovery and production of any
document;
(c) reception of evidence on affidavits;
(d) requisitioning any public record from any court or
office; and
5. Central Act I of 1894 is repealed and the Right to Fair Compensation
and Transparency in Land Acquisition , Rehabilitat ion and Resettlement
Act, 2013 (Central Act 30 of 2013) is in force.
Payment of
interest.
Powers of
prescribed
authority.
[Act No.XXXIX of 1961] 5
(e) issuing commissions for examination of
witnesses.
11. (1) Save as otherwise provided by this Act and subject
to the provisions o f this section, and of any ruIes that may
be made under this Act, every notice issued or order made
under this Act shall-
(a) in the case of any notice or order affecting an
individual, corporation or firm, be served in the manner
provided for the service of summons in rule 2 of Order XXIX,
or rule 3 of Order XXX, as the case may be, in the First
Schedule to the Code of Civil Procedure, 1908 (Central Act
5 of 1908); and
(b) in the case of any notice or order affecting an
individual person (not being a corporation o r firm), be
served on such person-
(i) by delivering or tendering it to that person;
(ii) if it cannot be so delivered or tendered, by
delivering or tendering it to the head of the office in which
such person is employed or to any adult male member of
the family of such person, or by affixing a copy of it on the
outer door, or on some conspicuous part of the premises in
which that person is known to have last resided or carried
on business or personally worked for gain; or
(iii) if service cannot be effected under sub -clause
(i) or sub-clause (ii), by post.
(2) Where the ownership of the land is in dispute or the
persons interested in the land, are not readily traceable and
the notice or order cannot be served without undue delay,
service of the notice or order shall b e effected by publishing
Service of notices
and orders.
6 [Act No. XXXIX of 1961]
it in the 6Telangana Gazette, and where possible, a copy
thereof may also be affixed on an y conspicuous part of the
land to which it relates.
12. (1) No suit prosecution or other legal proceeding shall
lie against any person for anything which is in good faith
done or intended to be done in pursuance of this Act or any
rule or order made thereunder.
(2) No suit or other legal proceeding shall lie against
the Government or the prescribed authority for any damage
caused or likely to be caused by anything which is in good
faith done or intended to be done in pursuance of this Act or
of any rule or order made thereunder.
13. Save as otherwise expressly provided in this Act, no
civil court shall have jurisdiction in respect of any mat ter
which the Government or the prescribed authority is
empowered by or under this Act to determine and no
injunction shall he granted by any court or other authority in
respect of any power conferred by or under this Act.
14. The prescribed authority, and every officer empowered
by the Government while exercising any power or
performing any duty under this Act shall be deemed to be a
public servant within the meaning of section 21 of the Indian
Penal Code.
15. (1) The Government may, by notification in the
6Telangana Gazette, make rules for carrying out the
purposes of this Act.
(2) Every rule made unde r this section shall be laid, as
soon as ma y be after it is made, before each House of the
State Legislature while it is in session for a total period of
fourteen days which may be comprised in one session or in
6. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Protection of
action taken in
good faith.
Bar of Jurisdiction
of Civil Courts.
Certain persons to
be public
servants.
Power to make
rules.
[Act No.XXXIX of 1961] 7
two successive sessions and if, before the expiry of the
session in which it is so laid or the session immediately
following, both Houses agree in making any modification in
the rule or both Houses agree that the rule should not be
made, the rule shall thereafter hav e effect only in such
modified form or b e of no effect as the case may be so
however, that any such modification or annulment shall be
without prejudice to the validity of anything previously done
under that rule.
16. All notifications issued before the commencement of
this Act in respect of any land acquired under this Act are
hereby cancelled and shall be deemed never to have been
issued and no suit, prosecution or other legal proceeding
shall lie against the Government or any person for any
action taken thereunder.
Cancellation of
previous
notifications
issued for
acquisition of land
acquired under
this Act.
8 [Act No. XXXIX of 1961]
THE SCHEDULE.
[See Sections 3 (1) and 6].
Description of land Survey
No.
Extent
Acres
Guntas
Amount of
Compen-
sation
(1) (2) (3) (4)
1.
Sri Shahpurjee
Gagan
mahal
98
1-6
Rs. nP.
1,817.00
2. Raja Bhagwan Das Do 1 0-16 632.00
3. Do Do 3/1&2 1-39 3,120.50
4. Do Do 2 2-35 4,532.50
5. Sri Nawsherwan
Chenoi
Do 5 2-20 3,950.00
6. Rajaram
Swaramgirjee
Do 20 0-35 1,382.50
7. Sri. N. Dawood Ali
Khan
Do 79 0-38 1,501.00
8. Do Do 22 0-6 237.00
9. Sri Sevaramgirjee Do 20 0-21 829.50
10. Sri G.V.Kishen Rao Do 23 1-35 2,962.50
11. Sri Butcham Do 18 1-4 1,738-00
12. Smt. Hussain Bee Do 32 0-11 434.50
13. Sri Elluga Begari Do 30 0-15 592.50
14. Smt. Posani Do 27 1-33 2,883.50
15. Sri B. Ranga Reddy Do 16 0-28 1,106.00
16. Sri Anjiah
Carpenter
Do 25 0-12 474.00
17. Do Do 65 0-31 1,224.00
18. Sri Narsinga Hajam Do 64 0-16 632.00
19. Sri Potraj Elluga Do 63 0-14 553.00
20. Sri Elluga Dhobi Do 66 0-32 1,264.00
21. Sri S. Dawood Ali Do 69 1-28 2,686.00
22. Do Do 68 1-2 6,659.00
23 Sri Golconda
Anjiah
Do 71 1-23 2,488.00
24 Sri B. Ranga Reddy Do 72 0-21 829.50
25 Sri Gunda Varup
Nagabhushen Rao
Do 73 1-18 2,291.00
26 Sri Seetaram Rao Do 76 1-38 3,082.00
27 Sri Pasham
Maisiah
Do 79 2-24 4,108.00
28 Do Do 80 1-35 [2,962.50]
29 Sri Ameer Ali
Askerjung
Do 81 1-13 2,093.50
[Act No.XXXIX of 1961] 9
(1) (2) (3) (4)
30
Sri Md.Basheer
Khan
Do
82
1-15
Rs. nP.
2,172.50
31 Do Do 83 1-15 2,172.50
32 Sri Golconda
Anjaiah
Do 67 0-34 1,343.00
33 Do Do 78 0-37 1,461.00
34 Sri Gadwal
Balkishtiah
Do 112 1-37 3,041.50
35 Do Do 111 2-10 3,555.00
36 Sri Balampally Ram
Krishnareddy
Do 110 2-7 3,436.50
37 Do Do 113 2-24 4,108.00
38 Do Do 114 2-28 4,266.00
39 Sri B Ranga Reddy Do 115 0-32 1,264.00
40 Sri Nersiyah Chari
Audulu
Do 105 0-13 513.50
41 Sri Syed Ali Do 117 0-35 1,382.50
42 Sri Gutta Nersiah
Reddy
Do 116 0-09 355.50
43 Sri Nath
purshotham
Do 107 0-28 1,106.00
44 Sri seshachari Do 94 0-08 316.00
45 Sri Gadwal
Balkistiah
Do 106 0-13 513.50
46 Sri Jula Kanti
Muttiah
Do 99 0-31 1,224.50
47 Sri Netti
Purshotham
Do 119 0-23 908.50
48 Sri Ekanna Do 118 0-9 355.50
49 Sri Gattu
Narsareddy
Do 88 1-7 1,856.50
50 Sri B. Ranga Reddy Do 101 0-36 1,422.00
51 Smt. Gunda
Luxmibai
Do 95 0-18 711.00
52 Sri Tapala
Subbaiah
Do 97 0-30 1,185.00
53 Sri Balampally Ram
Khista Reddy
Do 92 1-38 3,081.00
54 Smt Gunda Luxmi
Bai
Do 91 0-33 1,303.50
55 Sri Balampally Ram
Khista Reddy
Do 87 1-18 2,291.00
56 Do Do 86 1-17 2,251.00
57 Sri Ganga Ram Do 85 0-8 316.00
58 Sri Balampally Ram
Khista Reddy
Do 90 0-28 1,106.00
10 [Act No. XXXIX of 1961]
(1) (2) (3) (4)
59
Sri Lusma Chari
Do
120
0-17
Rs. nP.
671.50
__________
Grand total for Gaganmahal .. 1,03,765.50
60 Smt. Zaineb Bee Diara 78 2-11 3,594.50
61 Sri Raja Bhagwan
Das
Do 1 1-23 2,449.00
62 Sri Bir Bhimgerjee Do 3 1-9 1,935.50
63 Do Do 2 2-7 3,436.50
64 Sri Fakir Yadgiri Do 5 2-25 4,147.50
65 Sri N. Akbar Jah Do 7 2-4 3,318.00
66 Smt. Radha Bai Do 9 0-27 1,066.50
67 Sri Chintalpally
jogiah
Do 10 1-4 1,739.00
68 Hakeem
Venkateshwar Rao
Do 13 0-24 948.00
69 Sri Hasan Ali Do 14 0-20 790.00
70 Sri Chintalpally
Jogiah
Do 16 1-4 1,738.00
71 Sri Hasan Ali Askar
Jung
Do 12 0-17 67.50
72 Do Do 11 0-27 1,066.50
73 Do Do 17 1-7 1,856.50
74 Sri kasturi Khistana Do 18 0-28 1,106.00
75 Sri Shahpurjee
Chenoi
Do 19 0-31 1,224.50
76 Sri Zianulabeddin Do 25 1-22 2,449.00
77 Do Do 20 1-28 2,686.00
78 Sri B. Ranga Reddy Do 22 1-23 2,488.50
79 Do Do 24 2-34 4,503.00
80 Do Do 26 2-04 3,318.00
81 Smt. Kasim Bee Do 35 0-19 75.50
82 Sri Vazir Ali Do 38 0-21 829.50
83 Sri Venkannah Do 37 0-25 987.50
84 Sri Vazir Ali Do 43 1-37 3,041.50
85 Do Do 47 3-16 5,372.00
________
Total for Diara Lands .. 57,512.00
__________
Grand Total for Gaganmahal and Diara Lands .. 1,61,277.50
86 Sri Bunde Ali Fida
Ali
Amberpet 1 3-00 3,600.00
87 Sri Bandan Eliah Do 2/1 1-37 2,310.00
[Act No.XXXIX of 1961] 11
(1) (2) (3) (4)
88
Sarkari (under
Tahsil)
Do
2/2
0-09
Rs. nP.
270.00
89 Smt. Iqbal Begum Do 3 11-32 14,160.00
90 Sri Pingal
Venkatrama Reddy
Do 4 4-12 5,160.00
91 Do Do 5 2-37 3,510.00
92 Do Do 6 2-31 3,330.00
93 Sri Pingal
Venkatrama Reddy
Do 7 3-22 4,260.00
94 Do Do 8 0-24 720.00
95 Do Do 9 2-25 3,150.00
96 Do Do 10 1-13 1,590.00
97 Do Do 11 0-8 420.00
98 Sri Bagi Begari Do 12/1 2-6 2,580.00
99 Sarkari Do 12/2 0-17 510.00
100 Sri Venkat Reddy Do 13 2-0 2,400.00
101 Sri Pingal
Venkatrama Reddy
Do 14 2-21 3,030.00
102 Do Do 15/1 2-39 3,570.00
103 Sarkari Do 15/2 0-9 270.00
104 Sri Sambiah Do 16/1 3-8 3,840.00
105 Sarkari Do 16/2 0-2 60.00
106 Sri Sambiah Do 17 2-4 2,520.00
107 Sri Yedla Venkiah Do 18 1-32 2,150.00
108 Sri Pingal
Venkatrama Reddy
Do 19 0-9 720.00
109 Do Do 20 10-11 12,330.00
110 Do Do 21 2-06 2,580.00
111 Do Do 22 2-29 3,270.00
112 Sri Sambiah Do 23/1 1-11 1,530.00
113 Sri Sambiah Do 23/2 0-04 120.00
114 Sri Pulli Babiah Do 24 1-25 950.00
115 Sri Vadla Sathiah Do 25/1 1-16 1,680.00
116 Do Do 25/2 1-20 1800.00
117 Do Do 25/3 0-8 240.00
118 Sri Narsimha
Reddy son of Sri
Narayan reddi
Do 26/1 0-27 810.00
119 Do Do 26/2 2-27 3,210.00
120 Sri Mohd. Hussain Do 27/1 1-19 1,770.00
121 Sri Rama Babiah Do 28/1 0-25 750.00
122 Do Do 28/2 0-34 1,020.00
123 Sri Pingal
Venkatrama Reddy
Do 29 2-2 2,460.00
124 Sri Pingal
Venkatrama Reddy
Do 30 2-14 2,820.00
12 [Act No. XXXIX of 1961]
(1) (2) (3) (4)
125
Sri Dongi Kotiah
Do
31
0-22
Rs. nP.
660.00
126 Sri Md. Hussain
Khan
Do 42 2-18 2,940.00
127 Do Do 43/1 1-39 2,370.00
128 Sarkari Do 43/2 0-3 90.00
129 Sri Manidala
Venkat Rao
Do 44 1-32 2,160.00
130 Sri Pingala
Venkatrama Reddy
Do 51/1 10-21 12,630.00
131 Sri Dayakar Do 51/2 1-3 1,290.00
132 Sri Pingal
Venkatarama
Reddy
Do 75 15-4 18,120.00
133 Do Do 78/1 12-6 14,580.00
134 Do Do 79 12-26 15,180.00
135 Sri Md. Shahbuddin Do 80/1 2-12 3,030.00
136 Do Do 80/2 1-10 1500.00
137 Do Do 81/1 2-18 2,940.00
138 Do Do 81/2 0-5 150.00
139 Do Do 82/1 2-01 2,430.00
140 Do Do 82/2 0-17 510.00
141 Do Do 83 2-00 2,400.00
142 Do Do 84 2-25 3,150.00
143 Sri Abdul Mohid
Khan
Do 112 14-7 17,010.00
144 Do Do 113 1-23 1,890.00
145 Sri Syed
Yusufuddin Sahib
Do 117 5-15 6,450.00
146 Sri Abdul Moid
Khan
Do 118 1-11 1,530.00
147 Sri Nimuri Anjiah Do 119 0-15 450.00
148 Sri Abdul Lateef
Sahib
Do 120 1-22 1,860.00
149 Do Do 121 1-19 1,770.00
150 Sri Abdul Mohid
khan
Do 124 0-30 900.00
151 Do Do 125 0-34 1,020.00
152 Do Do 126 2-25 3,150.00
153 Do Do 127 1-3 1,290.00
154 Do Do 128 0-35 1/2 1,065.00
155 Do Do 129 1-15.1/2 1,665.00
156 Sri Abdul Razac
Soudagar
Do 134 0-30 900.00
157 Sri Abdul Lateef
Sahib
Do 135 3-25 4,350.00
[Act No.XXXIX of 1961] 13
(1) (2) (3) (4)
159
Sri Syed Hussain
Sahib
Do
453/1
0-18
Rs. nP.
360.00
160 Do Do 453/2 0-4 120.00
161 Smt. Bharati Devi Do 457/1 1-19 1,770.00
162 Do Do 457/2 0-25 750.00
163 Do Do 458/1 1-7 1,410.00
164 Do Do 458/2 0-4 120.00
165 Do Do 459 2-0 2,400.00
166 Do Do 460 0-16 480.00
167 Sri Eluga Pancham Do 461 1-7 1,410.00
168 Sri Bachu Rangiah Do 462 0-5 150.00
169 Sri Chiluka Dhobi Do 463 0-17 510.00
170 Smt. Bharati Devi Do 465 0-12 360.00
171 Do Do 466 0-34 1,020.00
172 Smt. Khatoon
Begum
Do 467 2-16 283.00
173 Smt. Bharati Devi Do 468 0-31 930.00
174 Do Do 469 0-29 870.00
175 Sri Akil Khan
Sanaullah Khan
Do 470 0-29 870.00
176 Sri Shankar
Pershad
Do 471 0-38 1,140.00
177 Sri Raja
Kampatwari
Do 472 2-8 2,640.00
178 Sri Venkatkeshva
Reddy
Do 473 0-14 420.00
179 Smt. Rasheeda
Khanum Wife of
Barkatali
Do 474 0-12 360.00
180 Do Do 475 0-33 990.00
181 Do Do 476 0-21 630.00
182 Sri Nerunde
Pershad
Do 478 1-19 1,770.00
183 Sri L. Malliah Do 479 1-29 2,070.00
184 Sri Abdul Lateef Do 480 0-35 1050.00
185 Do Do 481 0-6 180.00
186 Sri Gopayya, Son
of Venkaiah
Do 482 0-33 990.00
187 Sri Kaminee Elloga Do 492 0-30 900.00
188 Sri Venkata Krishna
Reddy
Do 493 0-15 450.00
189 Sri Abdul Khayyum Do 495 1-8 1,440.00
190 Sri Pratab Reddy Do 496 0-18 540.00
14 [Act No. XXXIX of 1961]
(1) (2) (3) (4)
191
Sri Talakayalu
Muthiah
Do
497
0-23
Rs. nP.
690.00
192 Do Do 498 1-13 1,590.00
193 Sri Yakoob Ali Do 499 0-3 90.00
194 Sri P.V. Reddy Do 500 1-0 1200.00
195 Sri Golla Chandriga Do 501 1-30 2,100.00
196 Sri Pingal Ranga
Reddy
Do 502 1-8 1,440.00
197 Sri Srinivasa Charlu Do 503 0-25 750.00
198 Sri Ahmed Shariff Do 505 0-9 270.00
199 Sri P.V.Reddy Do 506 1-16 1,680.00
200 Do Do 507 0-10 300.00
201 Sri Yakoob Ali Do 508 0-24 720.00
202 Sri Shujat Ali Do 509 0-3 90.00
203 Sri Yakoob Ali Do 510 1-39 2,370.00
204 Sri Pingal Venkat
Rama Reddy
Do 511 0-8 240.00
205 Sri Shujat Ali Do 512 0-29 870.00
206 Sri Syed Ahmed Do 513 0-15 450.00
207 Sri Golla Babiah Do 514 2-14 2,820.00
208 Sri Syed Ahmed Do 515 0-9 270.00
209 Sri Venkatkrishna
Reddy
Do 516 2-3 2,490.00
210 Sri Jan Mohammed Do 517 1-05 1,350.00
211 Sri P.V.Reddy Do 518 1-6 1,380.00
212 Sri Rajiah Joshi Do 519 0-10 540.00
213 Do Do 520 0-20 900.00
214 Sri Mohd. Ibrahim Do 522 2-14 2,820.00
215 Sri Pingal Venkat
Rama Reddy
Do 523 0-34 1020.00
216 Sri Rajiah Joshi Do 524 1-15 1,650.00
217 Sri Rajiah Joshi Do 525 1-7 1,410.00
218 Sri Talkayalu
Muthiya
Do 526 1-39 2,370.00
219 Sri Paga Malliah Do 527 0-6 180.00
220 Sri Gangalla Balliah Do 523 0-31 930.00
221 Sri Shujatali Do 529 1-19 1,770.00
222 Smt. Kadri Begum Do 530 0-38 1,140.00
223 Sri Mohd. Ibrahim Do 531 0-20 600.00
224 Sri Bachu Rangiah Do 532 0-18 540.00
225 Sri Hari Har Rao Do 534 0-8 240.00
226 Do Do 535 1-4 1,320.00
227 Smt. Sara
Yankamma
Do 536 0-22 660.00
228 Do Do 537 0-6 180.00
229 Sri Elluga Do 538 1-19 1,770.00
[Act No.XXXIX of 1961] 15
(1) (2) (3) (4)
230
Sri Venka Hajjam
Do
539/1
2-5
Rs. nP.
2550.00
231 Sri Sunar Narayan Do 541 1-2 1,260.00
232 Sri Rajiah Joshi Do 542 0-7 210.00
233 Do Do 543/1&2 0-36 1,080.00
234 Sri Chulka Dhobi Do 544 2-8 2,640.00
235 Sri Kumaran Do 545 1-8 1440.00
236 Sri Rajaiah Joshi Do 546 1-39 2,370.00
237 Do Do 547 0-9 270.00
238 Do Do 548 1-9 1470.00
239 Do Do 549/1 1-30 2100.00
240 Do Do 551 0-14 420.00
241 Sarkari Do 552/1&11 3-12 3,960.00
242 Sri Panjala Sathiah Do 554 0-6.1/2 195.00
243 Sri Pingal Ranga
Reddy
Do 558/1 2-23 3,030.00
244 Sri Pingal Ranga
Reddy
Do 559 2-11 2,730.00
245 Sri Venkat Reddy
Son of Augi Reddy
Do 560 1-15 1,650.00
246 Do Do 561 2-1 2,430.00
247 Sri B. Venkat
Reddy
Do 562 1-0 1,200.00
248 Sri Pingal Ranga
Reddy
Do 564 3-12 3,960.00
249 Sri B.Venkat Reddy Do 565 1-7 1,410.00
250 Sri Dabedu Elanga Do 566 0-38 1,140.00
251 Sri Opari Rangaiah Do 567/1 1-1 1,230.00
252 Sarkari Do 567/2 0-2 60.00
253 Sri Bagari
Eswaraya
Do 568 1-5 1,350.00
254 Sri Samari Ela
Venkadu
Do 569 0-32 960.00
255 Sri Pingal Venkat
Rama Reddy
Do 570/1 2-20 3000.00
256 Sarkari Do 570/2 0-2 60.00
257 Do Do 570/3 0-1 30.00
258 Sri Pingal Venkat
Rama Reddy
Do 571 1-26 1,280.00
259 Sri Maura Ram Do 572 0-14 420.00
260 Sri Shujat Ali Do 573 1-36 2,280.00
261 Sri Pentiah
Chowdri
Do 574 2-20 3,000.00
262 Sri Pingal Venkat
Rama Reddy
Do 575 1-5 1,350.00
16 [Act No. XXXIX of 1961]
(1) (2) (3) (4)
263
Sri Mohd. Ehshan
Do
576
1-8
Rs. nP.
1,440.00
264 Sri Pingal Venkat
Rama Reddy
Do 577 1-25 1,950.00
265 Sarkari Do 578/1 4-35 5,850.00
266 Sri Punala Lingadu Do 578/2 8-36 10,680.00
267 Sri Ahmed Shareef Do 578/3
&4
17-10 20,700.00
268 Sarkari Do 578/8 to
10
1-5 1,350.00
269 Sri Punala Lingadu Do 578/11 0-1 30.00
270 Sarkari Do 578/12
to 23
1-2 1,260.00
271 Sri Pingala Venkat
Rama Reddy
Do 579 0-15 450.00
272 Do Do 580 2-35 3,450.00
273 Do Do 581 1-15 1,650.00
274 Do Do 582 2-22 1,860.00
275 Sri Srinivas Rao Do 583 5-36 7,080.00
276 Sri Nerividi Baliga Do 584 1-12 1,560.00
277 Sri Mirday Buzrug Do 608 2-10 2,700.00
278 Do Do 609 2-39 3,570.00
279 Sri Opari Rangadu Do 610 2-20 3,000.00
280 Sri Pamballa Vadw Do 611 0-21 630.00
281 Do Do 612 0-30 900.00
282 Sri Pingal Rama
Reddy
Do 613 1-10 1,230.00
283 Sri Chergula
Venkiah
Do 614 1-9 1,470.00
284 Smt. Azizunisa
Begum
Do 615/1&2 2-26 3,180.00
285 Sri Satti Augum Do 616 0-26 780.00
286 Smt. Azizunissa
Begum
Do 617/1 2-1 2,430.00
287 Sarkari Do 617/2 0-3 90.00
288 Smt. Azizunisa
Begum
Do 618 2-35 3,450.00
289 Sri Edla Narsimloo Do 620 1-15 1,650.00
290 Sri Mirza Ali
Safadar
Do 621 0-23 690.00
291 Do Do 622 2-27 3,210.00
292 Sri Venkat Reddy
son of Augi Reddy
Do 623 &
624
1-32 2,160.00
293 Sri Hajam Venka Do 625 0-02 60.00
294 Sri Khursheed Ali Do 37/2 3-15 4,050.00
[Act No.XXXIX of 1961] 17
(1) (2) (3) (4)
295
Do
Do
37/2
0-05
Rs. nP.
150.00
__________
Grand Total of Amberpet lands 4,57,125.00
296 Smt. Radha Bai,
W/o Bapurao
Bakaram 61/2 0-18 2,430.00
297 Smt. Kareemunisa
Begum
Do 61/1 2-07 11,745.00
298 Sri Rasheed
Shahpurjee
Do 42 0-04 540.00
299 Sri Abdul Raheem
& Abdul Kareem
Do 43,44,
45,62,
and 63
8-17 45.95
300 Smt. Fareedunisa
Begum
Do 60/1,
60/3
0-18 2,430.00
301 Sri Habeeb
Mohammed
Ibrahim
Do 121 2-02 10903.00
302 Do Do 122 1-39 7,506.00
303 Do Do 123 1-32 7,128
304 Do Do 124 2-03 11,232.00
Grand Total
_________
99,414.00
305 Main Building C.I.B.7 .. .. 16,332.00
306 Open land with
Compound wall
Do 39,694
sq.yds
1,30,721.00
307 Out houses
adjacent to Gate
C.I.B.7 .. .. 322.00
308 Trees Do .. .. 520.00
309 Old Huts Do … … 970.00
310 New Huts Do … … 168.00
__________
Grand Total of Whole property 1,49,043.00
311 Land and Building
belongs to
N.Himayat Nawaz
Jung at
Lingampally
H .M. C. 1-
8-1-1 New
-------------
A/18-3129
old
.. 28-37 2,97,500.00
312 Estimate for trees Do …. Do 22,005.00
__________
Grand Total 3,19,505.00
18 [Act No. XXXIX of 1961]
Sl.
No.
Nature of
Property
Village or
Locality
Name
Total
Survey
Nos.
Total Area Amount
Compen-
sation
Remarks
(1) (2) (3) (4) (5) (6) (7)
Acres. Guntas Rs.nP.
1. Open Land Gagan
mahal
59 65 27 1,03,765.50 Lands
below
Hussain
Sagar
Tank
Bund.
2. Do Diara 26 36 16 57,512.00 Do
3. Do Amberpet 203 370 41/2 4,57,125.00 Amberpet
lands.
4. Do Bakaram 14 19 25 99,414.00 For
construction
of I.H.S.
Colony of
Chikadpally.
5. Building
and Open
Land
Narayana
guda
39,694 sq.yds 1,40,043.00 As per
estimate
(N.Imad-
Jung
Garden).
6. Building
Open land
and trees
Lingam
pally
.. 28 37 3,19,505.00 As per
estimate
(N.Himayat
nawaz Jung
Lingampalli
Garden)
------------------
11,86,364.50
* * *