The Telangana Districts (Formation) Act, 1974.

THE TELANGANA DISTRICTS (FORMATION) ACT, 1974. 
(ACT NO. 7 OF 1974) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Division of State into districts, formation of new 
districts and alteration of areas, boundaries or 
names of existing districts. 
4. Power to make rules and the laying of notifications 
before the State Legislature. 
5. Repeal. 
 
THE TELANGANA DISTRICTS (FORMATION) ACT, 1974.1 
 
ACT No.7 OF 1974. 
 
1. (1) This Act may be called the 2Telangana Districts 
(Formation) Act, 1974. 
 
 (2) It extends to the whole of the 2State of Telangana. 
 
 (3) It shall come into force on such date as the State 
Government may, by notification in the 2Telangana Gazette, 
appoint. 
 
2. In this Act, unless the context otherwise requires,— 
 
 (a) 3[“Commissioner of Land Revenue ”] means the 
3[Commissioner of Land Revenue] for Telangana; 
 
 (b) “Government” means the State Government; 
 
 (c) “notification” means a notification published in the 
2Telangana Gazette and the expression „notify‟ or „notified‟ 
shall be construed accordingly; 
 
 (d) “prescribed” means prescribed by rules made 
under this Act; 
 
                                                           
1. The Andhra Pradesh Districts (Formation) Act, 1974 received  the 
assent of the Governor on 15.02.1974. 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 the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Notification issued in 
G.O.Ms.No.225, Revenue (DA-CMRF) Department, dated 03.12.2015.  
2. Substituted by G.O.Ms.No.22 5, Revenue (DA-CMRF) Department, 
dated 03.12.2015. 
3. For “Board of Revenue ”, s ubstituted “Commissioner of Land 
Revenue”, by Act No. 14 of 1985. 
Short title, extent 
and 
commencement. 
 
Definitions. 
2  [Act No. 7 of 1974] 
 (e) “revenue division, 4[mandal] and village ” means 
respectively any area which is notified as a revenue division,  
4[mandal] or village under this Act. 
 
3. (1) The Government may, by notification, from time to 
time, for the purposes of revenue administration, divide the 
State into such districts with such limits as may be specified 
therein; and each district shall con sist of such revenue 
divisions 5[and each revenue division shall consist of such 
mandals and each mandal shall consist of such villages ] as 
the Government may, by notification from time to  time, 
specify in this behalf. 
 
 (2) The Government may, in the interests of better 
administration and development of the areas, by notification, 
from time to time, and with effect on and from such dat e as 
may be specified therein.- 
 
 (a) form a new district, revenue division, 5[or mandal] 
by separation of area from any district, revenue division,  
5[or mandal]  or by uniting two or more districts, revenue 
divisions, 5[or mandals]  or parts thereof or by uniting any 
area to a district, revenue division, 5[or mandal]  or part 
thereof; 
 
 (b) increase the area of any district, revenue division, 
5[or mandal]; 
 
 (c) diminish the area of any district, rev enue division, 
5[or mandal]; 
 
 (d) alter the boundaries of any district, revenue 
division, 5[or mandal]; 
                                                           
4. For the words “taluk, firka ”, the word “mandal” is s ubstituted by  
Act No. 14 of 1985. 
5. Substituted by Act No.14 of 1985. 
Division of State 
into districts, 
formation of new 
districts and 
alteration of areas 
boundaries or 
names of existing 
districts. 
[Act No. 7 of 1974]  3 
 (e) alter the name of any district, rev enue division,  
6[or mandal]; 
 
 7[XXX] 
 
 (3) The areas, boundaries and names, of the districts, 
revenue divisions, taluks, firkas and villages in the State 
existing at the commencement of this Act shall be deemed 
to have been notified under sub -section (1) and shall 
continue until they are altere d by the Government or the 
6[Commissioner of Land Revenue], as the case may be. 
 
 (4) The 6[Commissioner of Land Revenue]  may, in the 
interests of better administration and development of the 
areas and subject to such rules as may be prescribed, by 
notification, group or amalgamate any two or more revenue 
villages or portions thereof so as to form a single new 
revenue villag e or divide any revenue village into two or 
more revenue villages, or increase or diminish the area of 
any revenue village, or alter the boundaries or name of any 
revenue village. 
 
 (5) Before issuing any notification under this section, 
the Government or the 6[Commissioner of Land Revenue] , 
as the case may be, shall publish in such manner as may be 
prescribed, the proposals inviting objections or suggestions 
thereon from the persons residing within the district, 
revenue division, 6[mandal] or village who are likely to be 
affected thereby within such period as may be specified 
therein, and shall take into consideration the objections or 
suggestions, if any, received. 
 
 (6) Any notification under this section may contain such 
supplemental, incidental and con sequential provisions 
                                                           
6. Substituted by Act No.14 of 1985. 
7. Proviso omitted by Act No.14 of 1985. 
4  [Act No. 7 of 1974] 
(including provisions as to adaptation and construction of 
laws) as the Government or the 8[Commissioner of Land 
Revenue], as the case may be, may deem necessary. 
 
 9[(7) Notwithstanding anything contained in sub -
section (5), Government may issue notification under sub -
section (1) to form a new District, Revenue Division, Mandal, 
Village in variance to the proposals notified under sub -
section (5).] 
 
4. (1) The Government may, by notification, make rules 
for carrying out all or any of the purposes of this Act. 
 
 (2) Every notification made under this section shall, 
immediately after it is made, be laid before each House of 
the State Legislature if it is in session and if it is not in 
session, in the session immediately following, for a total 
period of fourteen days which may be comprised in one 
session or in two successive sessions, and if, before the 
expiration of the session in whic h it is so laid or the session 
immediately following, both Houses agree in making any 
modification in the notification or in the annulment of the 
notification, the notification shall, from the date on which the 
modification or annulment is notified, have e ffect only in 
such modified form or shall stand annulled, 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 notification. 
 
5. The Andhra Pradesh (Andhra Area) District Lim its Act, 
1865 and section 5 of the Andhra Pradesh (Telangana Area) 
Land Revenue Act, 1317 F. are hereby repealed. 
 
* * * 
                                                           
8. Substituted by Act No.14 of 1985. 
9. Added by Act No.1 of 2017. 
Power to make 
rules and the 
laying of 
notifications 
before the State 
Legislature. 
Repeal. 
Act I of 1865 
Act VIII of 1317 F. 

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