LexThe Telangana Land Revenue (Additional Wet Assessment) Act, 1975.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA LAND REVENUE (ADDITIONAL WET
ASSESSMENT) ACT, 1975.
(ACT NO. 2 OF 1975)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Levy of additional land revenue assessment on wet
lands.
4. Determination of additional land revenue
assessment.
5. Remission of additional land revenue assessment.
6. Appeal.
7. …
8. Additional land revenue assessment payable under
this Act to be treated as public revenue due upon
the land.
9. Notification of Government source of irrigation.
10. Power to make rules.
11. Bar of jurisdiction of Courts.
12. Act to override other laws.
13. Repeal of Andhra Pradesh Ordinance 10 of 1974.
THE TELANGANA LAND REVENUE (ADDITIONAL WET
ASSESSMENT) ACT, 1975.1
ACT NO. 2 OF 1975.
1. (1) This Act may be called the 2Telangana Land
Revenue (Additional Wet Assessment) Act, 1975.
(2) It extends to the whole of the 2State of Telangana.
(3) It shall be deemed to have come into force on the
1st July, 1974.
2. In this Act, unless the context otherwise requires-
(a) “fasli year” means a period of twelve months
commencing on the first day of July of every year;
(b) “Government” means the State Government;
(c) “Government source of irrigation ” means any
source of irrigation which is owned or controlled by the
Government or constructed or maintained by them but do es
not include a rain -fed tank which ordinarily supplied water
for a period of less than eight months in a fasli year;
Explanation.- The expres sion „rain-fed tank ‟ means a
tank which derives supply of water f rom a source other than
a river;
1. The Andhra Pradesh Land Revenue (Additional Wet Assessment) Act,
1975 received the assent of the Governor on 27.02.1975. 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 Telangana
Adaptation o f 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. 2 of 1975]
(d) “land revenue ” means the amount of l and revenue
as defined in clause ( f) of section 2 of the 3Telangana Land
Revenue (Enhancement) Act, 1967, or as the case may be
as determined under section 5 of that Act, in regard to the
wet land, together with the additional land revenue as
determined and payable for any wet land under that Act;
(e) “law” includes any enactment, Ordinance,
regulation, order, bye-law, rule, scheme, notification, or
other instrument having the force of law;
(f) “Pattadar” includes every person who holds land
directly under the Government under a patta or whose name
is registered in the land revenue accounts of the
Government as pattada r or as occupant or kh atadar and
who is liable to pay land revenue;
(g) “Revenue Divisi onal Officer ” means the Revenue
Divisional Officer in whose jurisdiction the wet land is situate
and includes any officer of the Revenu e Department not
below the rank of a Revenue Divisional Officer empowered
by the Gover nment to exercise the powers and pe rform the
functions of the Revenue Divisional Officer under this Act;
(h) “Tahsildar” means the Tahsildar in whose
jurisdiction the wet land is situate and includes a Deputy
Tahsildar in independent charge of a taluk or sub -taluk and
any other officer of the Revenue Department not below the
rank of a Deputy Tahsildar empowered by the Government
to exercise the powers and perform the functions of the
Tahsildar under this Act;
(i) “wet land” means land registered as wet, single crop
wet, or double crop wet or compounded double crop wet or
special rate wet land, in the land revenue accounts of the
3. Adapted by G.O.Ms.No.45, Law (F) Department, Dated 01.06.2016.
Act 8 of 1967
[Act No.2 of 1975] 3
Government, or as sessed as such, but does not include a
wet land which is registered in the land revenue accounts of
the Governmen t as being irrigated under any well, spring
channel, parrekalva, naddinala, vagunala, kasam, sona, bila,
uppalwatbonda, doruvu, bhurki, kole or by crossbunding.
3. (1) In respect of every wet land in the State held by a
pattadar and served by a Government source of irrigation,
there shall be levied and collected by the Gove rnment from
the pattadar for every fasli year commencing on the first day
of July, 1974 and for each subsequent fasli year, an
additional land revenue assessment at the rate of one
hundred per cent of the land revenue payable thereon for
that fasli year.
(2) The additional land revenue assessment referred to
in sub-section (1) in respect of any wet land shall be in
addition to the land revenue payable by a pattadar in
respect of that land.
4[(3) In respect of every wet land in the State held by a
pattadar and served by a Government source of irrigation,
there shall be levied and collected by the Government from
the pattadar for every fasli year commencing on the first day
of July, 1986 and for each subsequent fasli year, an
additional land revenue assessment at the rate of one
hundred percent, of the total amount of land revenue and
the additional land revenue assessment under sub -section
(1) payable thereon for that fasli year.
(4) The additional land revenue assessment referred to
in sub -section (3) in respect of any wet land sha ll be in
addition to the land revenue payable by a pattadar in
respect of that land and the additional land revenue payable
under sub-section (1).]
4. Added by Act No.12 of 1986.
Levy of additional
land revenue
assessment on
wet lands.
4 [Act No. 2 of 1975]
4. (1) The additional land revenue assessment payable
under this Act by each pattadar in respect of his wet lands in
every village shall ordinarily be determined for the fasli year
commencing on the 5[first day of July, 1974 or as the case
may be, the first day of July, 1986] and assessed by the
Tahsildar in accordance with the provisions of section 3. The
additional land revenue assessment so determined shall
continue in force until modified by the competent authority
in accordance with the provisions of this Act.
(2) As soon as may be, on the comme ncement of this
Act the Tahsildar shall, subject to any general or special
orders issued by the Government in this regard, cause a list
to be prepared and published in such form as may be laid
down by the rules made in this behalf, containing the names
of the pattadars in every village within his jurisdiction and
the extent of the wet lands held by them, the land revenue
payable thereon and the additional land revenue
assessment payable under this Act.
(3) The list prepared under sub -section (2) shall be
published in such manner as may be laid down by the rules
made in this behalf in the village and on such publication,
every pat tadar who is liable to pay the additional land
revenue assessment under this Act shall be deemed to have
had notice of such assessment.
(4) Any person interested in and objecting to the
additional land revenue assessment specified in the list
published under sub -section (3), may make an application
in writing to the Tahsildar within thirt y days from the date of
publication of the said list and the Tahsildar shall after
considering the objections in every such application pass
such order thereon as he thinks fit and serve the same on
5. Substituted by Act No.12 of 1986.
Determination of
additional land
revenue
assessment.
[Act No.2 of 1975] 5
the person concerned. Every such order shall, subject to the
provisions of sections 6 and 7 be final.
(5) If no applicati on is made under sub -section (4 )
within the period specified, the additional land revenue
assessment specified in the list published under sub-section
(3) shall, subject to the provisions of sections 6 and 7, be
final.
5. (1) Where on account of total or partial failure of crops,
the land revenue in respect of any wet land has been
remitted in accordance with the rules made therefor, the
additional land revenue assessment payable in respect of
such land under this Act shall stand remitted at the same
rate at which the land revenue was remitted.
(2) Where any question arises whether any pattadar is
entitled to remission of additional land revenue assessment
under sub-section ( 1), or regarding the extent of such
remission the question shall be decided by the Tahsildar.
6. (1) Any person who has not made an application under
sub-section (4) of section 4 may within thirty days from the
date on which the additional land revenue a ssessment
specified in the list published has be come final un der sub-
section (5) of that section, appeal against such additional
land revenue assessment, to the Revenue Divisional Officer
who shall pass such order as he may think fit confirmi ng,
modifying or annulling su ch additional land revenue
assessment appealed against.
(2) Any person aggrieved by a decision or an order
passed by th e Tahsildar under this Act may within thirty
days from the date of serv ice on him of the decision or
order, appeal to the Revenue Divisional Officer, who shall
pass such o rder as he may think fit, confirming, modifying
or annulling the decision or order appealed against.
Appeal.
Remission of
additional land
revenue
assessment.
6 [Act No. 2 of 1975]
7. The District Collector may either suo -motu or on an
application, call for and exam ine the records of any offic er
subordinate to him in respect of any decision, order or other
proceedings made under this Act to satisfy himself as to the
correctness, legality or propriety of any such decision or
order or as to the regularity of such proce edings and if in
any case it appears to him that such decision, order, or
proceedings should be modi fied, annulled, or reversed or
remitted for reconsideration, he may pass order
accordingly:
Provided that the District Co llector shall not pass an
order adversely affecting any party unless the party has
been given an opportunity of making representation.
8. The additionaI land revenue assessment payable
under this Act, by a pattadar in respect of any wet land shall
be deemed to be public revenue due upon the sai d land
and provisions of the 6Telangana Revenue Recovery Act,
1864 shall apply.
9. (1) For the purpose of levying additional land revenue
assessment under section 3, the Board of Revenue shall, by
notification published in the 6Telangana Gazette and the
District Gazette, specify the Government source of irrigation
and may in like manner i nclude in, or exclude from, such
notification any such source.
(2) Any person aggrieved by a notificatio n published
under sub-section (1) may, within thirty days from the date
of publication of t he notification in the 6Telangana Gazette
6. Substituted by G.O.Ms.No.45, Law (F) Department, Dated 01.06.2016.
Additional land
revenue
assessment
payable under
this Act to be
treated as public
revenue due upon
the land.
Act II of 1864.
Notification of
Government
source of
irrigation.
[Act No.2 of 1975] 7
and the District Gazette whichever is latter, prefer an appeal
to the Government whose decision thereon shall be final.
10. (1) The Government may, by notific ation published in
the 7Telangana Gazette, make rules for carrying out all or
any of the purposes of this Act.
(2) Every rule made under this Act shall, immediately
after it is made, be laid before each House of the State
Legislature if it is in session and if i t is not in sess ion 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 which it is so laid or the session immediately
following, both Houses agree in making any modification in
the rule, or in the annulment of the rule, the rule shall, from
the date on which the modification or annulment is notified
in the Telangana Gazette have effect only in such modifie d
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 rule.
11. The rates of additional land revenue assessment levied
in accordance with the provisions of this Act shall not be
called in question in any court of law.
12. The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith contained in
any other law for the time being in force, custom or usag e
having the force of law, or co ntract or judgement, decree or
order of a court or other authority.
13. The Andhra Pradesh Land Revenue (Additional Wet
Assessment) Ordinance, 1974 is hereby repealed.
* * *
7. Substituted by G.O.Ms.No.45, Law (F) Department, Dated 01.06.2016.
Bar of jurisdiction
of Courts.
Act to override
other laws.
Repeal of Andhra
Pradesh
Ordinance 10 of
1974.
Power to make
rules.