LexThe Telangana (Abolition of Cash Grants) Act, 1959.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA (ABOLITION OF CASH GRANTS) ACT, 1959.
(ACT NO. XIV OF 1959.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Application of Act.
4. Abolition of certain Cash Grants and payment of
compensation therefor.
5. Power to make rules.
6. Power to remove difficulties.
7. Repeal.
Schedule.
THE TELANGANA (ABOLITION OF CASH GRANTS) ACT,
1959.1
ACT No. XIV OF 1959.
1. (1) This Act maybe called 2[the Telangana (Abolition of
Cash Grants) Act, 1959].
(2) It extends to the territories comprising the districts
of Adi labad, Hyderabad, Karimnagar, Khammam
Mahbubnagar, Medak, Nalgonda. Nizamabad and Warangal
in the State of Telangana.
(3) It shall come into force at once.
2. In this Act, unless the context otherwise requires,-
(a) ‘Government’ means the State Government;
(b) ‘Charitable institution ’ means any charitable
establishment, with a specific location and known address
which is dedicated to, or for the benefit of, or used as of
right by, the public generally or any communi ty or section
thereof, for any pious, charitable or philanthropic purpose;
(c) ‘prescribed’ means prescribed by rules made under
this Act;
1. The Andhra Pradesh (Telangana Area) (Abolition of Cash Grants) Act,
1959 received the assent of the President on 25.01.1959. The said Act in
force in the combined State, as on 02.06.2014, has been adapted to the
State of Telangana, under section 101 of t he Andhra Pradesh
Reorganisation Act, 2014 (Central Act 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, extent
and
commencement.
Definitions.
2 [Act No. XIV of 1959]
(d) ‘religious institution ’ means any religious
establishment (such as temple, shrine, mosque or the like)
with a specific location and known address which is
dedicated to, or used as of right by, the public generally or
any community or section thereof as a place of public
religious worship.
3. (1) This Act shall apply to any cash grant specified in
the Schedule other than those mentioned in sub-section (2).
(2) Nothing contained in this Act shall apply to any
such cash grant given in the name, or for the support, of any
religious or charitable institution or given to any person for
the performance of any service or charity , such service or
charity being of a public nature connected with any religious
or charitable institution:
Provided that the payment o f cash grant mentioned in
this sub -section shall be made to the institution or to the
person concerned only so long as the institution exists.
(3) For the removal of doubts, it is hereby declared
that the provisions of section 5 of 3[the Telangana Atiyat
Enquiries Act, 1952] shall apply to the cash grants
continued by this Act as they apply to Atiyat grants under
that Act.
(4) The Government may, by notification in the
3Telangana Gazette, alter, add to or cancel the entries in the
Schedule.
4. (1) Notwithstanding anything contained in any law,
custom, usage, sanad or decree or order of a court or other
authority and subject to the provisions of sub -section (2) all
cash grants specified in Par t A of the Schedule which were
3. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Application of Act.
Abolition of
certain Cash
Grants and
payment of
compensation
therefor.
Act X of 1952.
[Act No. XIV of 1959] 3
payable or enforceable during the year commencing on the
1st April 1952 or any subsequent financial year, and all cash
grants specified in Part B and Part C of the Schedule which
were payab le or enforceable during the year commencing
on the 1st day of July 1954 or any sub sequent financial
year, shall be discontinued and cease to have effect-
(a) in the case of cash grants specified in Part A of
the Schedule,— with effect from the 1st day of April 1952;
(b) in the case of cash grants specified in Part B and
Part C of the Schedule, —with effect from the 1st day of July
1954.
(2) The grantee whose cash grant is abolished under
sub-section (1) shall be paid compensation as follows:-
(i) in the case of a cash grant specified in Part A of
the Schedule, a sum equivalent to four times the annual
amount payable to the grantee;
(ii) in the case of a cash grant specified in Part B of
the Schedule, a sum equivale nt to six times the annual
amount payable to the grantee; and
(iii) in the case of a cash grant specified in Part C of
the Schedule, a sum equivalent to four times the annual
amount payable to the grantee:
Provided that in respect of each of the cases specified
in column (1) of the Table below, the cash grant specified in
Part C shall be continued subject to the conditions specified
in each case during the period mentioned in column (2),
namely:-
4 [Act No. XIV of 1959]
TABLE.
(1) (2)
(1) Where the age of the
grantee, whether male or
female, was not less than 60
years on the 1st day of April,
1954.
Till the date of the death of the
grantee
(2) Where the age of the
grantee was less than 60 years
on the 1st day of April, 1954-
(i) in the case of a male, or
an unmarried woman if the
grantee is incapable of earning a
livelihood on account of being
blind, deaf, dumb and mute,
mentally deranged, crippled or
paralytic;
From the date of abolition till
the date of the death of the
grantee.
(ii) in the case of a widow. So long as she remains a
widow.
(3) Where the grantee is a
minor-
(i) in the case of a male if
such cash grant is his only
source of income;
From the date of abolition till
the date of attainment of 18
years
(ii) in the case of a female From the date of abolition till
the date of marriage or the date
of attainiment of eighteen years
whichever is earlier.
(3) Where the amount of cash grant received by a male
minor before attainment of 18 years of ag e, or by a female
minor before such attainment or marriage falls short of four
times the annual amount of cash grant, the deficiency shall
be made good to the male minor on his attaining 18 years of
age, and to the female minor on her attaining 18 years of
age or her marriage, whichever is earlier.
[Act No. XIV of 1959] 5
(4) Where a cash grant to which this Act applies is
subject to the rendering of any service, the grantee shall,
with effect from the date of discontinuan ce of the grant
stand released of the liability to render that service.
(5) The compensation payable under sub -section (2)
for the cash grants specified in Part A and Part C of the
Schedule shall be paid to the grantee in such manner and in
such instalments as may be prescribed; and the
compensation payable for the cash grant specified in Part B
of the Schedule shall be paid to him either in full or in annual
instalments not exceeding twelve.
5. (1) The Government may, by notification in the
4Telangana Gazette, make rules to carry out all or any of the
purposes of this Act.
(2) All rules made under this section, shall as soon as
may be, after they are made, be placed on the table of the
Legislature and shall be subject to such mo difications,
whether by way of re peal or amendment, as the Legislature
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 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. The Hyderabad (Abolition of Cash Grants) Act, 1952
(Hyderabad Act XXXIII of 1952) is hereby repealed.
4. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Power to make
rules.
Power to remove
difficulties.
Repeal.
6 [Act No. XIV of 1959]
SCHEDULE.
(PART A)
Rusums payable to-
(1) Sardesmukhs,
(2) Sardeshpandyas,
(3) Desmukhs,
(4) Despandyas,
(5) Dastbandars (inculding mirasi-dastbandars).
(PART B)
Mansab Maviza Jagir including Jagir Pension,
Mansab Maviza Qarza,
Mansab Maviza Arazi,
Mansab Maviza Abkari,
Mansab Maviza Sair,
Mansab Maviza Aslaha, Kutub, Dookan, Safai,
Mansab Imtiazi,
Mansab Nazam Mahwars,
Mahwarat Walajahi issued in lieu of Jagirs.
[Act No. XIV of 1959] 7
(PART C)
Ordinary Mansabs, Riayeti, Khas and Mutaferiq
Mahwars, Mash, Youmia, Mamool, Saliyana, Customs
Mukasas and Agrahars, Mahwarat Walajahi (other than
those issued in lieu of Jagirs) Tahr ir Sarishtadari, Wiquai
Nigari.
* * *