The Telangana Agricultural Indebtedness (Relief) Act, 1977.

THE TELANGANA AGRICULTURAL INDEBTEDNESS (RELIEF) 
ACT, 1977. 
(ACT NO. 7 OF 1977) 
ARRANGEMENT OF SECTIONS 
Sections 
 CHAPTER - I 
PRELIMINARY. 
1. Short title, extent and commencement. 
2. Declaration. 
3. Definitions. 
 CHAPTER - II 
RELIEF FROM INDEBTEDNESS. 
4. Discharge of debts and relief to debtors. 
5. Creditors to file statement in cases of property 
pledged. 
6. Debtors to apply in certain cases. 
7. Appeals. 
 CHAPTER - III 
MISCELLANEOUS 
8. Constitution of Tribunals and Appellate Tribunals. 
9. Powers of Tribunal and Appellate Tribunals. 
10. Execution of order or decision of Tribunals and 
Appellate Tribunals. 
11. Penalty. 
12. Offences by Companies. 
13. Burden of proof. 
14. Bar of jurisdiction of Civil Courts. 
2  [Act No. 7 of 1977] 
15. Protection of action taken in good faith. 
16. Power to make rules. 
17. Effect of other laws. 
18. Power to remove difficulties. 
19. Repeal of Ordinance 25 of 1976. 
 
THE TELANGANA AGRICULTURAL INDEBTEDNESS 
(RELIEF) ACT, 1977.1 
 
ACT No.7 OF1977. 
 
CHAPTER - I 
PRELIMINARY. 
 
1. (1) This Act may be called the 2Telangana Agricultural 
Indebtedness (Relief) Act, 1977. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall be deemed to have come into force on the 
29th December, 1976. 
 
2. It is hereby declared that this Act is for giving effect to 
the policy of the State towards securing the principles 
specified in Article 46 of the Constitution. 
 
3. In this Act, unless the context otherwise requires, 
 
 (a) „agriculture‟ with its grammatical variations and 
cognate expressions includes,- 
 
  (i) horticulture; 
 
  (ii) the raising of crops (including plantation crops), 
grass or garden produce; 
                                                           
1.The Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 
received the assent of the President on 29.04.1977. 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 Reorgansiation 
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. 
Declaration. 
Definitions. 
2  [Act No.7 of 1977] 
  (iii) dairy farming; 
 
  (iv) poultry farming; 
 
  (v) breeding of livestock and bees; 
 
  (vi) grazing; 
 
but does not include the cutting of wood only; 
 
 (b) „agricultural labourer ‟ means a person who does 
not hold any agricultural land and whose principal means of 
livelihood is by manual labour on agricultural land, in the 
capacity of a labourer on hire or on exchange, whether paid 
in cash or in kind or partly in cash and partly in kind; 
 
 (c) „agricultural land‟ means land used for purposes of 
agriculture and which is assessed by the Government to 
land revenue, but not being land appurtenant to a 
residential building situate within a Municipality or 
Cantonment; 
 
 (d) „annual household income‟ means the aggregate of 
the annual income from all sources of all the members of a 
family; 
 
 (e) „Appellate Tribunal‟ means the Appellate Tribunal 
constituted under sub-section (2) of section 8; 
 
 (f) „bank‟ means a banking company as defined  in 
clause (c) of section 5 of the Banking Regulation Act, 1949 
and includes the State Bank of India constituted under the 
State Bank of India Act, 1955, a  subsidiary bank as defined 
in the State Bank of India (Subsidiary Banks) Act, 1959, a 
corresponding new bank as specified in the  First Schedule 
to the Banking  Companies (Acquisition and Transfer of 
Undertaking) Act, 1970, the Agricultural Refinance and 
Central Act 10 of 1949 
Central Act 23 of 1955  
Central Act 33 of 1959  
Central Act 5 of 1970 
[Act No.7 of 1977]  3 
Development Corporation established under the Agricultural  
Refinance and Development Corporation Act, 1963, a 
Regional Rural Bank e stablished under the Regional Rural  
Banks Act, 1976, any banking institution notified by the 
Central Government under section 51 of the Banking 
Regulation A ct, 1949, and any other  financial institution 
which may be notified in this  behalf by the State 
Government; 
 
 (g) „co-operative society‟ means a co-operative society 
including an agricultural development bank registered or 
deemed to be registered under the 3Telangana  
Co-operative Societies Act, 1964; 
 
 (h) „creditor‟ means a person from or in respect  of 
whom the debtor has borrowed or incurred a debt and 
includes his heirs, legal representatives and assigns; 
 
 (i) „debt‟ includes any liability owing to a creditor in 
cash or in kind, whether secured or unsecured payable 
under a decree or order of a civil court or otherwise and 
subsisting at the commencement of this Act, but does not 
include- 
 
  (i) a debt due to the Central Government or any State 
Government or any local author ity or a co -operative society 
or a bank, including arrears of taxes due to the Central 
Government or a State Government, or a local authority; 
 
  (ii) a debt due to any Government company within 
the meaning of 4section 617 of the Companies Act, 1956; 
 
                                                           
3. Substituted by G.O.Ms.No.53, Agriculture and Co -operation (Coop.II) 
Department, dated 20.05.2016. 
4. Now refer to the relevant provisions of the Companies Act, 2013 
(Central Act 18 of 2013). 
Central Act 10 of 1963 
Central Act 21 of 1976 
Central Act 10 of 1949 
 Act 7 of 1964 
Central Act 1 of 1956. 
4  [Act No.7 of 1977] 
  (iii) a debt due to the Life Insurance Corporation of 
India established under the Life Insurance Corpora tion Act, 
1956, or to any other corporation established by or under 
any law for the time being in force and  owned or controlled 
by the Central Government or any State Government; 
 
  (iv) any rent due in respect of any property including 
an agricultural land let out to a debtor; 
 
  (v) any liability arising out of breach of trust or any 
tortious liability; 
 
  (vi) any liability in respect of wages or remuneration 
due as salary or otherwise for services rendered; 
 
  (vii) any liability in respect of maintenance whether 
under a decree of a civil court or otherwise; 
 
  (viii) any debt which represen ts the price of any 
goods or property whether movable or immovable 
purchased by a debtor or any amou nt due  under a  hire 
purchase agreement; 
 
  (ix) any advan ce of money given to a debtor by a 
person as the price of goods or prope rty to be sold later on 
by the debtor; 
 
  (x) any sum recoverable as arrears of land revenue; 
 
  (xi) any  sum payable to any religious , charitable or 
educational institution including wakf of a public nature; 
 
  (xii) any debt contracted by a debtor from a person 
who is an agricultural laboure r, a rural artisan or a small 
farmer; 
 
Central Act 31 of 1956. 
[Act No.7 of 1977]  5 
 (j) „debtor‟ means an agricultural laboure r, a rural 
artisan or a small farmer, who has borrowed or incurred any 
debt before the commencement of this Act; 
 
 (k) „dry land‟ means land registered as dry, manawar i, 
asmantari, baghat or garden land, or special rate dry la nd, 
in the land revenue accounts of the Government or 
assessed as such; and includes any other agricultural land 
excluding wet land; 
 
 (l) „family‟ in relation to a person, means the individual, 
the wife or husband, as the case may be, of such individual 
and their unmarried minor children; 
 
 Explanation.- For the purposes of this clause „minor‟ 
means a person who has not completed his or her age of 
eighteen years; 
 
 (m) „Government‟ means the State Government; 
 
 (n) „interest‟ means any amount or other thing paid or 
payable in excess of the principal sum borrowed or 
pecuniary obligation incurred, or where anything has been 
borrowed in kind, in excess of what has been so borrowed, 
by whatsoever name such amount or thing may be c alled, 
and whether the same is paid or payable entirely in cash or 
entirely in kind or partly in cash and partly in kind and 
whether the same is expressly mentioned or not in the 
document or contract, if any; 
 
 (o) „notification‟ means a notifi cation publi shed in the 
5Telangana Gazette; and the word „notified‟ shall be 
construed accordingly; 
 
 (p) „person‟ means an individual or a family; 
                                                           
5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
6  [Act No.7 of 1977] 
 (q) „prescribed‟ means prescribed by rules made by 
the Government under this Act; 
 
 (r) „rural artisan ‟ means a person who does not hold 
any agricultural land and whose principal means of 
livelihood is produc tion or repair of traditional tools, 
implements and other articles or things  used for agriculture 
or purposes ancillary thereto and 6[includes a fisherman and 
any person] who normally earns his livelihood by practising 
a craft either by his own labour or by the labour of all or any 
of the members of his family in rural area; 
 
 (s) „Scheduled Tribes‟ shall have the meaning assigned 
to it in clause (25) of article 366 of the Constitution; 
 
 (t) „small farmer ‟ means a person whose principa l 
means of livelihood is income derived from agricultural land 
and who holds and personally cultivates, or who culti vates 
as a tenant or sharecropper or mortgagee with possession, 
agricultural land which does not exceed in extent,- 
 
  (i) in the case of persons other than the members of 
the Scheduled Tribes, one hectare, if it is wet, or two 
hectares, if it is dry; 
 
  (ii) in the case of the members of the Scheduled 
Tribes, two hectares, if it is wet, or four hectares, if it is dry 
but does not include any person whose annual household 
income, other than from agriculture exceeds one thousand 
and two hundred rupees in an y two years within three years 
immediately preceding the commencement of this Act. 
 
 Explanation.- For the purposes of computing the extent 
of land under this clause, one hectare of wet land shall be 
deemed to be equal to two hectares of dry land; 
                                                           
6. Substituted by Act No. 29 of 1984. 
[Act No.7 of 1977]  7 
 (u) „Tahsildar‟ includes a Deputy Tahsi ldar 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 a 
Tahsildar under this Act; 
 
 (v) „Transferee of the creditor‟ includes any subsequent 
transferee or an assignee of any person in possession of the 
property pledged or mortgaged; 
 
 (w) „Tribunal‟ means a tribunal constituted under sub-
section (1) of section 8; 
 
 (x) „wet land‟ means land registered as wet, single crop 
wet, double crop wet, compounded double crop wet or 
special rate wet land, in the land revenue accounts of the 
Government or assessed as such. 
 
CHAPTER II-RELIEF FROM INDEBTEDNESS. 
 
4. (1) Notwithstanding anything in *the Andhra  Pradesh 
(Andhra Area) Agriculturists Relief Act  1938, 7Telangana 
Money lenders Act, 1349 F., *the Andhra Pradesh (Andhra 
Area) Pawn -Brokers Act, 1943 8The Andhra Pradesh 
(Telangana Area) Agricultural Debtor‟s Relief Act, 1956 , 9the 
Telangana (Scheduled Areas) Money Lenders Regulation, 
1960, 9the Telangana Indebted Agriculturists,  Landless 
Labourers and Artisans (Temporary Relief) Act, 1976 or any 
other law for the time being in force or any contract or other 
instrument having the force of law and save as otherwise 
provided in this Act with effect on and fr om the 
                                                           
* Andhra Area Act. 
7. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.  
8. Repealed by the Telangana Adaptation of Laws (No.2) Order, 2016, 
issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
9. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Discharge of 
debts and relief to 
debtors. 
Act 4 of 1938. 
Act 5 of 1349 F. 
Act 23 of 1943. 
Act 16 of 1956. 
Regulation 1 of 1960. 
Act 24 of 1976. 
8  [Act No.7 of 1977] 
commencement of this Act, every debt, including interest, if 
any, owing to any creditor by an agricultural labourer, a rural 
artisan or a small farmer shall be deemed to be wholly 
discharged. 
 
 (2) (a) No Civil Court shall entertain any suit or othe r 
proceeding against the debtor for the recovery  of any 
amount of the debt, including interest, if any, which is 
deemed to be discharged under sub-section (1): 
 
 Provided that where any suit or other proceeding is 
instituted jointly against the debtor and any other person, 
nothing in this sub -section shall apply to the maintainability 
of su ch suit  or proceeding in so far as it relates to such 
other person. 
 
  (b) All suits and other proceedings including appeals, 
revisions, attachments or execution proceed ings pending at 
the c ommencement of this Act against any debtor for the 
recovery of any su ch debt, including interest, if any, shall 
abate: 
 
 Provided that nothing in this clause shall apply to the 
sale, in respect of any such debt, of- 
 
  (i) any movable property held and concluded before 
the commencement of this Act; 
 
  (ii) any immovable property , confirmed before  such 
commencement. 
 
 (c) Every debtor undergoing detention in a civil prison 
in execution of any decree for money passed against him by 
a Civil Court in respect of any such debt, including interest, 
if any, shall be released. 
 
[Act No.7 of 1977]  9 
 (3) (a) Every movable property pledged by a debtor 
whose debt is deemed to be discharged under sub -section 
(1), shall stand released in favour  of such debtor and the 
creditor shall be bound to deliver the same  to the debtor 
forthwith. 
 
  (b) Every mortgage executed by such debtor in 
favour of the creditor shall stand redeemed and the 
mortgaged property shall be released in favour of such  
debtor. 
 
 Explanation:- Nothing in this section shall be construed 
as entitling any debtor for refund of any part of any debt 
repaid or interest paid already by him or recovered from him 
before the commencement of this Act. 
 
5. (1) Every creditor referred to in clause (a) of  
sub-section (3) of section 4 shall, within such period  as may 
be prescribed, furnish to the Tribunal having jurisdiction 
over the area where such creditor ha s his ordinary place of 
business, a statement in such form as may be prescribed 
containing the nam es of all persons who hav e pledged 
movable property with  him, the  nature and description of 
such property, the amount advanced and due as on the 
commencement of this Act, the rate of interest and such 
other particulars as may be prescribed. 
 
 (2) A debtor referred to in clause (a) of sub -section (3) 
of section 4 may also make an applica tion to the Tribunal 
having jurisdiction over the area where his creditor ha s his 
ordinary place of business for an order for the delivery of the 
movable property pledged by the debtor. 
 
 (3) On receipt of a statement under sub -section (1) or 
an application under sub-section (2), and after such enquiry 
conducted in the manner pres cribed, the Tribunal shall, by 
order, determine:- 
Creditors to file 
statement in 
cases of property 
pledged.  
10  [Act No.7 of 1977] 
  (i) where a statement has been furnished by the 
creditor under sub -section (1), which of the persons who 
have pledged movable property with him are entitled to 
relief under section 4, and 
 
  (ii) where an  application has been made by the 
debtor under sub -section (2), whether the debtor is entitled 
to relief under section 4, and direct the credit or to produce 
on or before the date specified in the order the movable 
property pledged by such person or debtor. 
 
 (4) where the movable property pledged by the debtor 
is in the possession of any transferee of the creditor, the 
creditor shall redeem the said property from such tr ansferee 
and produce it on or before the date specified in the order 
referred to in sub-section (3). 
 
 (5) If the creditor fails to produce the movable property 
as directed in the order under sub-section (3),- 
 
  (a) the Tribunal may enter any premises of the 
creditor or of the transferee of the creditor and search and 
seize the said property; and 
 
  (b) where the movable property is in the possession 
of any bank, the Tribunal shall- 
 
   (i) by an order, direct the bank t o deposit on or 
before the date specified in the order, the movable property 
with the Tribunal together with a statement specifying the 
amount due to the bank in respect of the said property and 
simultaneously issue a certificate to the bank to the effect 
that the amount due to the bank in respect of the said 
property shall be recovered from the creditor as if it were an 
arrear of land revenue and paid to the bank, and  
 
[Act No.7 of 1977]  11 
   (ii) on the bank depositing the said property with 
the Tribunal acknowledge in writi ng the receipt of the 
movable property and proceed to recover from th e creditor 
such amount as is due to the bank in respect of the said 
property as if it were an arrear of land revenue and on such 
recovery pay the same to the bank. 
 
 (6) After such produc tion or recovery or deposit of the 
movable property pledged the Tribunal shall deliver th e said 
property to the debtor. 
 
 (7) Pending determination of the question under  
sub-section (3) no creditor or the transferee of the creditor 
shall sell or pledge or  otherwise dispose of any movable  
property pledged by the debtor. 
 
 (8) Notwithstanding anything in the Telangana Money 
Lenders Act, 1349 F , the Andhra Pradesh (Andhra Area) 
Pawn-brokers Act,  1943 or the Telangana (Scheduled 
Areas) Money -Lenders Regulation, 1960 or any other 
corresponding law for the time being in force, the Tribunal,- 
 
  (a) may enter any premises of the creditor or of the 
transferee of the creditor and search and seize the movable 
properties pledged by debtors and arrange for their safe 
custody, 
 
  (b) shall proceed to determine which of the movable 
properties so seized are to b e released to the debtor and 
pass orders accordingly. 
 
 (9) The provisions of sections 100 and 165 of the  Code 
of Criminal Procedure, 1973  relating to search and seizure 
shall so far  as may be, apply to searches and seizures 
under sub-sections (5) and (8). 
 
 
Central Act 2 of 1974. 
Act 5 of 1349 F.  
Act 23 of 1943 
Regulation 1 of 1960. 
12  [Act No.7 of 1977] 
6. (1) A debtor referred to in clause (b) of sub-section (3) 
of section 4 may make an application to the Tribunal having 
jurisdiction over the area within which such debtor ordinarily 
resides; for an order releasing the mortgaged property and 
for the grant of a certificate of redemption. 
 
 (2) (a) On receipt of such application and after such 
enquiry conducted in the manner prescribed , the Tribunal 
shall pass an order releasing the mortgaged proper ty and 
grant a certificate of redemption in the prescribed form 
which shall be admissible as eviden ce of such redempt ion 
in any proceeding before any court or other authority; 
 
  (b) The Tribu nal shall also direct the credi tor or the 
transferee of the creditor- 
 
   (i) to deliver possession of the mortgaged property 
to the debtor on or before the date specified in the order, if 
the debtor is not already in possession of the mortgaged 
property; and 
 
   (ii) to produce on or before the date specified in the 
order, the mortgage deed or other document and the 
Tribunal shall make an endorsement of redemption on the 
mortgage deed or other document. 
 
 (3) Pending orders under sub -section (2), no creditor 
or the transferee of the creditor shall transfer or otherwise 
assign his interest in, or exer cise his right of fore closure in 
respect of the property mortgaged by the debtor. 
 
 (4) where the mortgaged property has been transferred 
or any right therein has been assigned to any bank by the 
creditor, the Tribunal shall recover from the creditor such 
amount as is due to such bank in respect of the said 
mortgaged property, as if it were an arrear of land revenue, 
and shall pay the same to the bank. 
Debtors to apply 
in certain cases. 
[Act No.7 of 1977]  13 
7. Any person aggrieved by any order or de cision made 
by the Tribunal under section 5 or section 6 may within sixty 
days from the date of communication of the order or 
decision to him appeal to the Appellate Tribunal subje ct to 
payment of such fees as may be prescribed. 
 
CHAPTER III- MISCELLANEOUS 
 
8. (1) (a) The Government may, by notifi cation constitute 
as many Tribunals as may be necessary for the purposes of 
this Act and shall specify in such notification, the jurisdiction 
of each such Tribunal. 
 
  (b) Each Tribunal constituted under clause (a) shall 
consist of a single member who shall be a Tahsildar. 
 
 (2) (a) The Government may, by notifica tion constitute 
as many Appellate Tribunals as may be nece ssary for the 
purposes of this Act and shall specify in such notification the 
jurisdiction of each such Appellate Tribunal. 
 
  (b) Each Appellate Tribunal constituted under  clause 
(a) shall cons ist of a single member who shall  be an officer 
not below the rank of a Collector. 
 
9. (1) The Tribunal and the Appellate Tribunal  shall have 
the same powers as are vested in a Civil Court  under t he 
Code of Civil Procedure, 1908 for summoning and enforcing 
the attendance of any person and examining him on oath 
and for requiring production of any document. 
 
 (2) In any proceedings under this Act any party  may be 
represented by an agent authorised  in writing, except by a 
legal practition er as defined in section 2 of  the Advocates 
Act, 1961. 
 
Appeals. 
Constitution of 
Tribunals and 
Appellate 
Tribunals. 
Powers of 
Tribunal and 
Appellate 
Tribunals. 
Central Act 5 of 1908. 
Central Act 25 of 1961. 
14  [Act No.7 of 1977] 
 (3) The procedure to be followed by the Tribuna l or the 
Appellate Tribunal in any proceedings befo re it, shall, 
subject to the provisions of this Act, be in a ccordance with 
such rules as may be prescribed. 
 
10. The order or decision of the Tribunal or the Appellate 
Tribunal made under this Act shall be executed by the Civil 
Court having jurisdiction as if it were a decree or order of 
that Court. 
 
11. (1) Any person failing to furnish the statement under 
section 5 or to comply with the order made or direction 
given under that section or section 6 or other wise 
contravening the provisions of either of the said sections 
shall be punished with imprisonment for a term which shall 
not be less than three months but which may extend to one 
year and with fine which shall not be less than one thousand 
rupees but which may extend to five thousand rupees. 
 
 (2) Every offence  punishable under sub -section (1 ) 
shall be cognizable. 
 
 (3) Every offence punishable under sub -section (1) 
shall be tried in a summary way and the provisions of  
sections 262 to 265 (both inclusi ve) of the Code of Criminal 
Procedure, 1973, shall, as far as may be apply to such trial. 
 
12. (1) Where an offence under this Act has been 
committed by a company, every person who at the  time the 
offence was committed w as in charge of , and was 
responsible to the company for the conduct, of the business 
of the company as well as the company, shall be deemed to 
be guilty of the offence and shall be  Iiable to be proceeded 
against and punished accordingly: 
 
 Provided that nothing in this sub -section shall ren der 
any such person liable to an y punishment if he proves that 
Execution of order 
or decision of 
Tribunals and 
Appellate 
Tribunals. 
Central Act 2 of 1974 
Offences by 
companies. 
Penalty. 
[Act No.7 of 1977]  15 
the offence was committed without his knowledge or that he 
exercised all due deligence to prevent the comm ission of 
such offence. 
 
 (2) Notwithstanding anyt hing in sub -section (1), where 
an offence under this Act has been committed by a 
company and it is proved that the offence has been 
committed with the consent or connivance of or is 
attributable to any neglect on the part of any director, 
manager, secretar y or other officer of the company, such 
director, manager, secretary or other officer of the company 
shall also be deemed to be guilty of that offence and shall 
be liable to be proceeded against and punished 
accordingly. 
 
 Explanation:- For the purpose of this section,- 
 
 (a) “ company” means any  body corporate and 
includes a firm or other association of individuals; and 
 
 (b) “ director” in relation to a firm, means a partner in 
the firm. 
 
13. In any suit or proceeding, the burden of  proving that 
the debtor is not entitled to the protection of this Act shall, 
notwithstanding anything in any law  for the time being in 
force, lie on the creditor. 
 
14. (1) No Civil Court shall have jurisdiction in re spect of 
any matter which the Tribunal or the Appel late Tribunal is 
empowered by or under this Act to determine. 
 
 (2) No order passed or proceeding taken by a ny officer 
or authority under this Act shall be called in question in any 
court of Law. 
 
Burden of proof. 
Bar of jurisdiction 
of Civil Courts. 
16  [Act No.7 of 1977] 
15. No suit, prosecution or other legal proceeding  shall lie 
against any officer or authority for anything which is in good 
faith done or intended to be done in pursuance of this Act or 
any rules made thereunder. 
 
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 Act shall immediate ly 
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 rule or in the annulment of rule, the rule shall, from the 
date on which the modification or annulment is notified have 
effect only in such modified fo rm or shall stand annulled, as 
the case may be; so however that any such modification or 
annulment shall be w ithout prejudice to the validity of 
anything previously done under that rule. 
 
17. Save as otherwise provided in this Act,  the provisions 
of this Act shall be in addition to and not in derogation of 
any other law for the time being in force. 
 
18. (1) If any difficulty arises in giving effect to the 
provisions of  this Act, the Government may, b y general or 
special order published in the 10Telangana Gazette, make  
such provisions, not inconsistent with the provisions of this 
Act, as appear to them to be  necessary or expedient for the 
removal of the difficulty: 
 
                                                           
10. Substituted by G.O.Ms.No.45, Law (F ) Department, dated 
01.06.2016. 
Protection of 
action taken in 
good faith. 
Power to make 
rules. 
Effect of other 
laws. 
Power to remove 
difficulties. 
[Act No.7 of 1977]  17 
 Provided that no such order shall be  made after the 
expiration of two years from the commencement of this Act. 
 
 (2) Every order passed under sub -section (1) shall be 
laid before each House of the State Legislature. 
 
19. The Andhra Pradesh Agricultural Indebtedness (Relief) 
Ordinance, 1976 is hereby repealed. 
 
* * * 
Repeal of 
Ordinance 25 of 
1976. 

‹ Prev All Telangana acts Next ›