LexThe Telangana Board of Revenue (Replacement by Commissioners) Act, 1977.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA BOARD OF REVENUE (REPLACEMENT BY
COMMISSIONERS) ACT, 1977.
(ACT NO. 8 OF 1977)
ARRANGEMENT OF SECTIONS
Sections
1. Short title and commencement.
2. Definitions.
3. Divesting of the powers of the Board and vesting
them in the Commissioner.
4. Appointment of Commissioners.
5. Vesting of additional powers in Commissioners.
6. Act to override other laws.
7. Powers to make rules.
8. Construction of references to Board members.
9. Power to remove difficulties.
10. Repeal of Ordinance 3 of 1977.
THE TELANGANA BOARD OF REVENUE (REPLACEMENT
BY COMMISSIONERS) ACT, 1977.1
ACT No.8 OF 1977.
1. (1) This Act may be called the 2Telangana Board of
Revenue (Replacement by Commissioners) Act, 1977.
(2) It shall be deemed to have come into force on the
1st February, 1977.
2. In this Act, unless the context otherwise requires,-
(a) “Board” means the Board of Revenue;
(b) “Commissioner” means a Commissioner appointed
under section 4;
(c) “Government” means the State Government;
(d) “local area ” means a revenue district or parts of
revenue district, specified in the notification under section 4
or section 5;
(e) “Member” means a Member of the Board of
Revenue;
1. The Andhra Pradesh Board of Revenue (Replacement by
Commissioners) 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 Reorganisation Act, 2014 (Central Act 6 of
2014) vid e. 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 and
commencement.
Definitions.
2 [Act No. 8 of 1977]
(f) “notification” means a notification published in the
3Telangana Gazette and the word “notified” shall be
construed accordingly.
3. The jurisdiction, powers and duties of the Board under
the provisions of the Andhra Pradesh (Andhra Area) Board
of Revenue Regulation, 1803, 4the Telangana Board of
Revenue Regulation, 1358 F. or any other law for the time
being in force shall, with effect on and from the date
specified in the notification under section 4, and in respect
of such matters and within such local area as may be
specified therein, stand transferred to and be vested in and
exercised by the Commissioner concerned.
4. The Government may, by notification and with effect
from the date specified therein, appoint such number of
Commissioners as they deem fit and may authorise them to
exercise, either throughout the State or in such local area as
may be specified therein, all or any of the powers vested in
the Board by or under any law for the time being in force;
and may, in like manner withdraw such authorisation.
5. The Government may also authorise any
Commissioner to exercise any of the powers vested by or
under any law for the time being in force in any authority
(other than the Board of Revenue) under the contro l of the
Government, and also specify the local area within which
such powers may be exercised.
6. The provisions of this Act shall have effect
notwithstanding anything inconsistent therewith contained in
the Andh ra Pradesh (Andhra Area) Board of Revenue
Regulation 1803, the Andhra Pradesh (Andhra Area)
Revenue Commissioners Act, 1849, or the Andhra Pradesh
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
4. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.
Divesting of the
powers of the
Board and vesting
them in the
Commissioner.
Regulation 1 of 1803.
Regulation LX of
1358F.
Appointment of
Commissioners.
Vesting of
additional powers
in
Commissioners.
Act to override
other laws.
Regulation 1 of 1803.
Central Act X of 1849.
Regulation 1 of 1803.
Central Act X of 1849
[Act No.8 of 1977] 3
(Andhra Area) Board of Revenue Act, 1894 or the Telangana
Board of Revenue Regulation, 1358 F. or in any other law for
the time being in force.
7. (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 bef ore 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 have effect only in such modified form
or shall stand annulled, as the case may be; so however,
that any such modif ication or ann ulment shall be without
prejudice to the validity of anything previously done under
that rule.
8. In the appli cation of any law, rule, by e-law, regulation,
notification, scheme, form or order, any reference to the
Board or Member shall unless the context otherwise
requires, be deemed to be a reference to the Commissioner
concerned.
9. (1) If any difficulty arises in giving effect to the
provisions of this Act, the Governm ent may make su ch
orders not inconsistent with the provisions of this Act as
appear to them to be necessary or expedient for the
purpose of removing the difficulty:
Provided that no such order shall be made after the
expiration of two years from the commencement of this Act.
Act 1 of 1894.
Regulation LX of 1358
F.
Powers to make
rules.
Power to remove
difficulties.
Construction of
references to
Board members.
4 [Act No. 8 of 1977]
(2) Every order made under this section shall, as soon
as may be after it is made, be laid before each House of the
State Legislature.
10. The Andhra Pradesh Board of Revenue (Replacement
by Commissioners) Ordinance, 1977 is hereby repealed.
* * *
Repeal of
Ordinance 3 of
1977.