LexThe Telangana Land Revenue (Enhancement) Act, 1967.
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Open in Lexace · Ask the AI about this actTHE TELANGANA LAND REVENUE (ENHANCEMENT) ACT, 1967.
(ACT NO. 8 OF 1967)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
2-A. Right of the Government to levy and collect land
revenue in respect of every land in the State and
validation of the settlement and re-settlement
notifications.
3. Power of Government to levy and collect
additional land revenue.
4. Declaration of certain wet lands as dry lands and
the determination of land revenue payable
thereon.
5. Levy of land revenue in respect of lands not
assessed to land revenue.
6. Exemption of pattadars from payment of land
revenue and additional land revenue in certain
cases.
7. Determination of additional land revenue.
8. Appeal.
9. Additional land revenue and land revenue
payable under this Act to be treated as public
revenue due upon the land.
10. Remission of additional land revenue.
11. Provision relating to adjustment of additional
assessment already paid.
12. Revision by the Board of Revenue or the District
Collector.
2 [Act No. 8 of 1967]
13. Omitted.
14. Bar of Jurisdiction of Courts.
15. Exemption, reduction or other modification.
16. Power to make rules.
17. Repeal and saving.
18. Amendment of District Boards Acts.
19. Act to override other laws.
THE TELANGANA LAND REVENUE (ENHANCEMENT)
ACT, 1967.1
ACT No. 8 OF 1967.
1. (1) This Act may be called 2the Telangana Land
Revenue (Enhancement) Act, 1967.
(2) It extends to the whole of the 2State of Telangana.
(3) (i) This Act, except section 3 (in so far as it relates to
the class of lands specified in section 4), sect ion 4 and
section 6, shall be deemed to have come into force on the
first day of July 1962.
(ii) Section 3 (in so far as it relates to the class of
lands specified in section 4), section 4 and section 6 shall
be deemed to have come into force on the first day of July,
1967.
2. In this Act, unless the context otherwise requires,-
(a) “Andhra area ” means the territories of the State of
Andhra Pradesh other than the Telangana area ;
(b) “dry land ” means the l and registered as dry,
manavari, asmantari, baghat or garden land, or special rate
dry land, in the land revenue accounts of the Government or
assessed as such;
1. The Andhra Pradesh Land Revenue (Enhancement) Act, 1967
received the assent of the Governor on the 4th October, 1967. 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 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. 8 of 1967]
(c) “fasli year ” means a period of twelve months
commencing on the first day of July of every year;
(d) “Government” means the State Government;
(e) “land” means wet or dry land;
(f) “land revenue” means,-
(1) in relation to the Andhra area the standard
assessment payable under the Andhra Pradesh (Andhra
Area) Land Revenue Assessments (Standardisa tion) Act.
1956;
(2) in relation to the Telangana area, the land revenue
payable under the 3Telangana Land Revenue Act, 1317 Fasli
or under any other law in force in that area, together with the
special assessment payable und er the 4[Andhra Pradesh
(Telangana Area) Land (Special Assessment) Act , 1952];
and
5[(3) in relation to section 2-A, all land revenue levied
and collected at any time before the commencement of this
Act and to be levied and collected after such
commencement;]
(g) “law” includes any enactment, ordina nce,
regulation, order, bye-law, rule, scheme, notification or other
instrument having the force of law;
(h) “notification” means the notification published in the
6Telangana Gazette;
3. Substituted by the Telangana Adaptation of Laws (No.2) Order, 2016,
issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
4. Repealed by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
5. Substituted by Act 6 of 1969.
6. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Act VIII of 1317F.
Act XXXII of 1952.
[Act No.8 of 1967] 3
(i) “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 pattadar or a s occupant or khatadar and
who is liable to pay land revenue;
(j) “prescribed” means prescribed by rules made under
this Act;
(k) “Revenue Divisional Officer ” means the Revenue
Divisional Officer in whose jurisdiction the land is situate and
includes any officer of the Revenue D epartment not below
the rank of Revenue Divisional Officer empowered by the
Government to exercise the powers and p erform the
functions of the Revenue Divisional Officer under this Act;
(l) “State” means the State of 7Telangana;
(m) “Tahsildar” means the Tahsildar in whose
jurisdiction the land is situate and in cludes 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 Governmen t
to excrci se the powers and perform the functions of the
Tahsildar under this Act;
(n) 8“Telangana area” means the territories specified in
sub-section (1) of section 3 of the States Re -organisation
Act, 1956
(o) “wet land ” means land registered as wet, single
crop wet or double cr op wet or compounded dou ble crop
wet or special rate wet land , in the land revenue accounts of
the Government, or assessed as such.
7. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
8. Please refer to the provisions under the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014).
Central Act 37 of 1956.
4 [Act No. 8 of 1967]
9[2-A. (1) The Government shall have the right to levy and
collect the land revenue in respect of every land in the State
and it is hereby declared that the Government shall be
deemed always to have had the right aforesaid ; and all land
revenue levied and collected shall be deemed to have been
levied and collected by the Govern ment under the authority
of law.
(2) No settlement notification or re -settlement
notifictation shall be deemed to be invalid or ever to have
become invalid, by reason only of the fact that the said
notification was not made under any law; and every such
notification shall be deemed always to have been made in
accordance with law.
Explanation:- Settlement notification or re -settlement
notification includes settlement notification or re -settlement
notification treated to be or purported to have been, in forc e
in a village referred to in the Andhra Pradesh (Andhra Area)
Estates (Abolition and Conversion into Ryotwari) Act, 1948,
the Andhra Pradesh (Andhra Area) Inams (Assessment) Act,
1955, the Andhra Pradesh (Andhra Area) Land Revenue
Assessment (Standardisat ion) Act, 1956 and the Andhra
Pradesh (Andhra Area) Inams (Abolition and Conversion
into Ryotwari) Act, 1956.]
3. (1) In respect of every land held by a pattadar, there
shall be levied and collected by the Government from the
pattadar for every fasli year, an additional land revenue at
the following rates, namely:-
(i) in the case of wet land,-
(a) in the Andhra area, at one hundred per centum
of the land revenue payable thereon;
9. Inserted by Act No.6 of 1969.
Power of
Government to
levy and collect
additional land
revenue.
Right of the
Government to
levy and collect
land revenue in
respect of every
land in the State
and validation of
the settlement
and re-settlement
notifications.
Act XXVI of 1948.
Act XVII of 1955.
Act XXIX of 1956.
Act XXXVII of 1956.
[Act No.8 of 1967] 5
(b) in the Telangana area, at thirty per centum of the
land revenue payable thereon;
(ii) in the case of dry land in the State, at seventy -five
per centum of the land revenue payable thereon.
(2) The additional land revenue referred to in sub -
section (1) in respect of any land shall be in addition to the
land revenue payable by a pattadar in respect of that land.
4. (1) Every wet land in the State which is registered in the
land revenue accounts of the Government as being irrigated
under any well, spring channel, parre -kalava, naddinala,
vagunala, kasam, sona, bila, uppalwat bonda , doruvu,
bhurki; kole or by crossbunding, shall be treated as dry land
and the Tahsildar shall, after giving an opportunit y to the
pattadar to make his representation, determine the land
revenue payable on that land for a fasli year, having due
regard to the land revenue payable for a dry land of similar
classification in the vicinity
(2) There shall be levied and collected by the
Government from the pattadar for such dry land for every
fasli year, the land revenue determined by the Tahsi ldar
under sub -section (1) in lieu of the land revenue payable
thereon immediately before the commencement of this Act
(3) There shall also be levied and collected by the
Government from the pattadar for such dry land an
additional land revenue as provided in section 3.
5. (1) In the case of any land not assessed to land
revenue, the Tahsi ldar shall, after giving an opportunity to
the pattadar to make his representation, determine the land
revenue payable on that land for a fasli year, having due
regard to the land revenue payable for dry or wet land of
similar classification in the vicinity, as the case may be.
Declaration of
certain wet lands
as dry lands and
the determination
of land revenue
payable thereon.
Levy of land
revenue in respect
of lands not
assessed to land
revenue.
6 [Act No. 8 of 1967]
(2) There shall be levied and collected by the
Government from the pattadar for such land, for every fasli
year, t he land revenue determined under sub -section (1)
and the additional land revenue as provided in section 3.
6. (1) Every pattadar, who is liable to pay for the fasli year
which commenced on the first day of July, 1967, or for any
subsequent fasli year, on all the lands held by him, an
aggregate amount not exceeding rupees ten towards the
land revenue and the additional land revenue, shall be
exempt from the land revenue and the additional land
revenue payable in respect of the dry lands held by him.
10[(1-A) Every pattadar holding land, either wet or dry or
both, not exceeding 4.04686 hectares (ten acres) of dry land
or 2.02343 hectares (five acres of wet land, who is liable to
pay, for the fasli year which commenced on the first day of
July, 1980, or for any subsequent fasli year, the land
revenue and the additional land revenue, shall be exempt
from,-]
(a) the land revenue and the additio nal land revenue
payable in respect of the dry lands; or
(b) the dry assessment component of the land
revenue and the additional land revenue payable in respect
of the wet lands.]
(2) If any ques tion arises as to whether any pa ttadar is
exempt from the payment of the land revenue and the
additional land revenue 11[or the dry assessment component
thereof] under this section in respect of any 12[XXX] land
held by him, the Tahsi ldar shall, after giving an opportunity,
10. Sub -section (1 -A) was inserted by Act 1 of 1979 and opening
paragraph was subsequently substituted by Act No.9 of 1981.
11. Inserted by Act No.1 of 1979.
12. Omitted by Act No.1 of 1979.
Exemption of
pattadars from
payment of land
revenue and
additional land
revenue in certain
cases.
[Act No.8 of 1967] 7
to the pattadar concerned, decide such question and his
decision sha ll subject to the provisions of section 12, be
final.
13[(3) Notwithstanding anything in the Andhra Pradesh
(Andhra Area) District Boards Act, 1920, 14the Andhra
Pradesh (Andhra Area) Elementary Education Act, 1920 and
the 15Telangana District Boards Act, 1955 , (Act 1 of 1956)
every pattadar mentioned in sub -section (1) or sub -section
(1-A) shall be liable to pay the cess at the rate of five paise
in the rupee of the annual rent value of all the lands held by
him, or five paise on every rupee of land revenue and the
additional land revenue or the dry assessment component
thereof, as the case may be, which would have been
leviable in respect of any land hel d by him, if the pattadar
had not been exempt from the payment of the land revenue
and the additional land revenue or the dry assessment
component thereof under that sub-section.]
Explanation I.- For purposes of this section, the
expression „dry lands‟ shall not include dry lands which are
irrigated during the fasli year from any Government source
of irrigation other than a source of i rrigation specified in
sub-section (1) of section 4.
Explanation II.- For purposes of this section and
section 11, the expression „cess‟ means-
(i) in relation to the Andhra area, the land cess
leviable under section 78 of the Andhra Pradesh (Andhra
Area) District Boards Act, 1920 and the education ta x
leviable under sub -section (2) of section 34 of the Andhra
Pradesh (Andhra Area) Elementary Education Act. 1920;
13. Substituted by Act No.9 of 1981.
14. Repealed by Act No.1 of 1982.
15.Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Act XIV of 1920.
Act VIII of 1920.
8 [Act No. 8 of 1967]
(ii) in relation to the Telangana area, the local cess
leviable under section 135 of the Telangana Area District
Boards Act, 1955.
16[Explanation III.- In computing the extent of land held
by a pattadar for the purpose of sub -section (1-A), 0.404686
hectare (one acre) of wet land shall be deemed to be equal
to 0.809372 hectare (two acres) of dry land.
Explanation IV.- For the purpose of computing the dry
assessment component under sub -section (1-A) twenty per
cent of the consolidated wet assessment shall be deemed
to be the dry assessment component.
Explanation V. - For the purpose of sub -section (1 -A),
the expression “additional land revenue ” in so far as it
relates to wet lands shall include the additional land revenue
assessment on wet lands payable under the 17Telangana
Land Revenue (Additional Wet Assessment) Act , 1975
(Act 2 of 1975).]
7. (1) The additional land revenue payable under this Act
by each pattadar in respect of his land in every village shall
ordinarily be determined for the first fasli year aft er the
commencement of this Act, and assessed by the Tahsildar
in accordance with the provisions of section 3 or section 4
or section 5, as the case may be. The additional land
revenue so determined shall continue in f orce until modified
by the competent authorit y in accordance with the
provisions of this Act.
(2) The Tahsildar shall cause a notice to be served on
each pattadar specifying the particulars and the extent of
the land held by him, the land revenue payable on that land
16. Inserted by Act No.1 of 1979.
17. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Determination of
additional land
revenue.
Act I of 1956.
[Act No.8 of 1967] 9
and the additional land revenue payable under this Act and
may publish the notice in such form and in such manner as
may be prescribed.
(3) Any person interested, and objecting to the land
revenue or the additional land revenue specified in the
notice may make an application in writing to the Tahsildar
within thirty days from the date of service of the notice on
him and the Tahsildar shall consider any such objection and
pass such orders thereon as he thinks proper.
8. Any person aggrieved by an order passed by the
Tahsildar under section 7 may within thirty days from the
date of service on him of the order, appeal to the Revenue
Divisional Officer, who shall pass such order as he, may
think fit , confirming, modifying or annulling the order
appealed against.
9. The additional land revenue or land revenue payable
under this Act by a pattadar in respect of any land shall be
deemed to be public revenue due upon the said land, and
the provisions of the 18Telangana Revenue Recovery Act.
1864, shall apply.
10. (1) Where on account of total or partial failure of crops,
the land revenue has been remitted in respect of any land,
in accordance with such rules as may be prescribed, the
additional land revenue payable in respect of such land
under this Act shall stand r emitted by such amount which
bears to the total additional land revenue the same
proportion as the amount of land revenue remitted in
18. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Appeal.
Additional land
revenue and land
revenue payable
under this Act to
be treated as
public revenue
due upon the
land.
Act II of 1864.
Remission of
additional land
revenue.
10 [Act No. 8 of 1967]
respect of such land bears to the total amount of land
revenue in respect of such land.
(2) Where any question arises, w hether any pattadar is
entitled to remission of additional land revenue under sub -
section ( 1), or regarding the extent of such remission, the
question shall be decided by such authority and in such
manner, as may be prescribed.
11. Where, in respect of any land, any sum has been paid
by, or collected from, any pattadar as additional assessment
under the 19Andhra Pradesh Land Revenue (Additional
Assessment) and Cess Revision Act, 1962, such sum shall
be adjusted by the Tahsildar towards the amount of
additional land revenue, land revenue or cess payable in
respect of the land:
Provided that-
(a) where the sum so paid by, or collected from, the
pattadar is in excess of the said amount, such excess shall
be adjusted towards the land revenue, additional land
revenue or cess that may become payable thereaf ter, in
such manner as may be prescribed; and
(b) where the sum so paid is less than the said amount,
the pattadar shall be liable to pay the balance in such
manner and in such number of instalments as may be
prescribed.
12. The Board of Revenue or the District Collector may
either suo motu or on application call for and examine the
records of any officer subordin ate to it or him in respect of
any decision, order or other proceedings made under this
19. The Act has been repealed under sub -section (2) of section 17 of
this Act.
Provision relating
to adjustment of
additional
assessment
already paid.
Act XXII of 1962.
Revision by the
Board of Revenue
or the District
Collector.
[Act No.8 of 1967] 11
Act to satisfy itself or himself as to the correctn ess, legality
or propriety of any such decision or order or as to the
regularity of such proceedings and if in any case it appears
to the Board of Revenue or the District Collector that such
decision, order or proceedings should b e modified,
annulled, reversed or remitted for re -consideration, it or he
may pass orders accordingly:
Provided that the Board of Revenue or the District
Collector shall not pass any order prejudicial to any party
unless he has been given an opportunity of making
representation.
13. 20[XXX]
14. The rates of additional land revenue or of the land
revenue levied in accordance with the provisions of this Act
shall not be questioned in any court of law.
15. (1) If, in the opinion of the Government, the
enforcement of all or any of the provisions of this Act causes
undue hardship on account of, error in the classification of
land or in the classification of sour ce of irrigation,
inadequacy of source of ir rigation or any other reasonable
cause, to a pattadar or class of pattadars in respect of any
land or class of lands held by such pattadar or class of
pattadars, the Government may, by notification, and for
reasons to be recorded therein-
(a) grant exemption, make a reduction in the rate or
order other modification, not involving an enhancement in
the rate, of land revenue or additional land revenue payable-
(i) by any pattadar or class of pattadars;
20. Omitted by Act No.6 of 1969.
Bar of Jurisdiction
of Courts.
Exemption,
reduction or other
modification.
12 [Act No. 8 of 1967]
(ii) in respect of any land or class of lands held by
such pattadar or class of pattadars; and
(b) cancel or vary such exemption, reduction or other
modification.
(2) Any notification issued under sub -section ( 1) shall
be laid, as soon as may be after it is issued , on the Table of
the Legislature of the State while it is in session for a total
period of fourteen days, which may be comprised in one
session or in two successive sessions, and shall be subject
to such modification or annulment as that Legislature may
make.
16. (1) The Government may, by notification, make rules
for carrying out all or any of the purposes of this Act.
(2) Every rule 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 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 rul e, the
rule shall, from the date on which the modification or
annulment is notified, have effect 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 rule.
17. (1) The following Acts are hereby repealed.-
(a) The Andhra Pradesh (Andhra Area) Land Revenue
(Additional Wet Assessment) Act, 1956;
Power to make
rules.
Repeal and
saving.
Act XXII of 1956.
[Act No.8 of 1967] 13
(b) The Andhra Pradesh Commercial Crops
(Assessment) Act, 1957;
(c) The Andhra Prade sh Land Revenue (Surcharge)
Act, 1957:
Provided that such repeal shall not affect the previous
operation of the said Acts or any right, privilege, obligation
or liability already accrued or incurred thereunder, and all
arrears of assessment, special assessment, surcharge or
the like levied but not collected at the commencement of
this Act may be recovered as if they had accrued under this
Act.
(2) The Andhra Pradesh Land Revenue (Additional
Assessment) and Cess Revision Act, 1962, is hereby
repealed.
18. (1) In section 78 of the Andhra Pradesh (Andhra Area)
District Boards Act, 1920, for the words “thirty-one naye
paise”, the words “eighteen paise” shall be substituted.
(2) In sub-section (1) of section 135 of the 21Telangana
District Boards Act, 1955, for the words “thirty-one naye
paise” the words “twenty-five paise” shall be substituted.
19. 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 usage
having the force of la w or contract or judgment, decree or
order of a court or other authority.
* * *
21. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Act XIX of 1957.
Act XX of 1957.
Act XXII of 1962.
Amendment of
District Boards
Acts.
Act XIV of 1920.
Act I of 1956.
Act to override
other laws.