ANDHRA PRADESH
DISTRICT COLLECTOR'S POWERS (DELEGATION) ACT, 1961 THE ANDHRA PRADESH DISTRICT COLLECTOR'S POWERS (DELEGATION) ACT,
1961 [Act No. 32 of 1961] [ 22nd September, 1961] An Act to provide for the delegation of the powers of District
Collectors to the Joint Collectors and certain other officers in the State of
Andhra Pradesh. Be it enacted by the
Legislature of the State of Andhra Pradesh in the Twelfth Year of the Republic
of India, as follows:-- (1)
This Act may be called The Andhra Pradesh District Collector's
"Powers (Delegation) Act, 1961. (2)
It shall come into force on such date as the State Government may
by notification in the Andhra Pradesh Gazette, appoint. In this Act, unless the
context otherwise requires "Law" means any enactment, Ordinance,
Regulation, rule, bye-law, order or other instrument relating to a matter
enumerated in List II or List III in the Seventh Schedule to the Constitution
and having the force of law in any part of the State of Andhra Pradesh. The State Government may,
by notification in the Andhra Pradesh Gazette authorise any Joint
Collector [1] [or any other officer of
the State Government not below the rank of Deputy Collector] to exercise all or
any of the powers vested by or under any law in the District Collector and may
in like manner, without such authorisation; Provided that no
authorisation under this section shall prevent the District Collector from
exercising in such cases as he deems fit, all or any of the powers exercisable
by the Joint Collector or other officer by virtue of the authorisation
aforesaid: Provided further that where
in respect of any case, the District Collector exercises his powers, the Joint
Collector or other officer authorised under this section shall not exercise his
powers in respect of the same case. Any order of the Joint
Collector or other officers acting in exercise of the powers authorised under
Section 3 shall be subject to such appeal or revision under the relevant
provision of the law as if it were an order of the District Collector. Every notification issued
under Sec. 3 shall be laid, as soon as may be after it is issued, before each
house of the State Legislature 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 if before the expiry of the session in which it is so laid or the
session immediately following, both Houses agree in making any modification in
the notification or both Houses agree that the notification should not be
issued, the notification shall thereafter have effect, only in such modified
form or be of no effect, 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. DISTRIBUTION OF WORK AMONG DISTRICT COLLECTORS, JOINT COLLECTORS
AND PERSONAL ASSISTANTS TO DISTRICT COLLECTORS G.O.Ms.No. 77, Revenue, dated 22-1-1968 Published at Pages 223-226
of Part I of A.P. Gazette, dated 10th February, 1968 and as amended up-to date
[as amended upto 13th June] 1985, by the following Govt. Memos: 1.
Government Memo. No. 2386 W2/66-3, Revenue, Dt. 26-7-1969. 2.
Government Memo. No. 403 W1/68-2, Revenue, Dt. 31-7-1968. 3.
Government Memo. No. 3167 W2/68-1. Revenue, Dt. 18-10-1968. 4.
Government Memo. No. 769 W2/68-2, Revenue, Dt. 2-12-1968. 5.
Government Memo. No. 3396 W2/68-3, Revenue, Dt. 17-12-1968. 6.
Government Memo. No. 2068 W2/68-4, Revenue, Dt. 9-1-1969, 7.
Government Memo. No. 76 W2/69-2, Revenue, Dt. 13-2-1969. 8.
Government Memo. No. 794 W2/69, Revenue; Dt. 21-3-1961. 9.
Government Memo. No. 1680 W2/68-4, Revenue, dated 24-3-1969. 10.
Government Memo. No. 483, Revenue, dated 14-5-1961, 11.
Government Memo. No. 899, Revenue, dated 19-9-1961, 12.
Government Memo No. 2894 W2/69-3, Revenue, Dated 25-11-1961
clubbed with No. 769/W2/68-9, dated 2-12-1968. 13.
Government Memo. No. 1210 W2/70-3, Revenue, dated 5-6-1970, 14.
Government Memo. No. 22, Revenue, dated 6-1-1971. 15.
Government Memo. No. 667 W2/71-3, Revenue, dated 16-6-1971. 16.
Government Memo. No. 2675 W2/68, Revenue, dated 25-9-1971. 17.
Government Memo. No. 2506 W2/71-2, Revenue, dated 19-11-1971. 18.
Government Memo. No. 1261 W2/61-4, Revenue, Dated 2-12-1973. 19.
Government Memo. No. 523, Revenue, dated 11-5-1972, 20.
Government Memo. No. 621, Revenue, dated 12-7-1973. 21.
Government Memo. No. 3756 W2/70-22, Revenue, dated 25-11-1976. 22.
Government Memo. No. 810 (W), Revenue, dated 15-5-1978. 23.
Government Memo. No. 5570(W), Revenue, Dated 23-1-1978. 24.
G.O.Ms.No. 3087, Revenue (W), dated 16-7-1978. 25.
G.O.Ms.No. 1114, Revenue (W), dated 16-7-1981). 1.
In G.O.Ms.No. 144 General Administration (Special) Department
dated 3-11-67, Government sanctioned I post of Joint Collector in the senior
time scale of I.A.S. for each District so as to relieve the District Collector
of the Revenue and Civil Supplies work and enable him to devote himself
entirely to Development work. The Board of Revenue has submitted proposals for
distribution of work between the Joint Collectors and the Personal Assistants
to Collectors. 2.
Government have examined the said proposals, and they issue the
following orders; (1)
All correspondence in the Collector's Office shall be carried out
in the name of the District Collector. Where any statutory power can be
exercised only by the District Collector, as defined by Section 3 (8) of the
Andhra Pradesh General Clauses Act, the preliminary examination of a case may
be made by the Joint Collector or the Personal Assistant, as the case may be,
in accordance with the distribution of work now ordered, but the final order
should be passed by the District Collector. (2)
The District Collector shall exercise general supervision over the
work of both the Joint Collector and the Personal Assistant, and it shall be
open to the Collector to call for any file dealt with by either of the two
Officers aforesaid, and issue suitable instructions to guide them. In respect
however, of cases in which statutory functions have to be exercised by the
Joint Collectors or the Personal Assistant, there should be no interference by
the District Collector, but he may refer any such matter to the Board of Revenue
for interference by way of revision if he deems it fit. In other matters the
District Collector shall be competent to review or revise the orders of the
Joint Collector or the Personal Assistant, wherever necessary though normally
he should see that the initiative and responsibility are effectively taken by
the Joint Collector and Personal Assistant. (3)
The Joint Collector and the Personal Assistant should keep the
District Collector informed of all important aspects of their work and
personally discuss important matters with him and seek his instructions. (4)
In G.O.Ms.No. 33 Revenue, dated 7-1-65, it was ordered that in
District where sub-Collectors of Grade I are in-charge of Revenue Divisions,
the District Collectors should hear the appeals filed against the orders of
such sub-Collectors, leaving the Personal Assistants to hear appeals from the
orders of the other Joint Collectors. The same procedure shall continue to be
followed, since there may not be too much work under this item. 3.
Government approve the distribution of work between the Collector,
the Joint Collectors and the Personal Assistant to the Collector proposed by
the Board of Revenue as slightly modified and appended to this order. 4.
Government also approve the draft notifications for the delegation
of powers of the District Collectors to the Joint Collector and the Personal
Assistant to the Collector proposed by the Board of Revenue, as slightly
modified and appended to this order and direct that the said notifications be
published in the Andhra Pradesh Gazette. APPENDIX - I Subjects reserved for district collector 1.
Maintenance of Law and Order and relationship
with the Superintendent of Police (Powers under the Criminal Procedure Code). 2.
Important fairs and festivals involving law and
Order, and agrarian and labour and other situations. 3.
Internal Security. 4.
V. I. Ps. 5.
Public Servants:-- (1)
Personal files of all Gazetted Officers in the Revenue Department
including Tahsildars, through Joint Collector. (2)
Confidential reports of all Gazetted Officers of other
Departments. (3)
Transfer and postings of Tahsildars. (4)
Submission of lists of names for inclusion in the Promotion list
of Revenue Divisional Officers, Tahsildars and Deputy Tahsildars-through Joint
Collector. (5)
Grant of leave to Tahsildars-through Joint Collector. (6)
Enquiry into allegations against the Gazetted Officers. (7)
Transfers, grant of leave etc., of Assistant Public Prosecutors,
Grades I and II. 6.
Revenue and supervision of Collection of land
revenue, Loans and Excise and other dues (Joint Collector to see). 7.
Civil Supplies:--procurement work (Through Joint
Collector). This item of work will be with the Collector in view of its
importance. All other items of Civil Supplies will be with Joint Collector. 8.
Village Officers-Joint Staff Council-Collector
will be the Chairman. 9.
Planning and
Development:-- (1)
All work relating to Planning and Development inclusive of all
correspondence relating to Democratic Decentralization. (2)
Control and supervision of Special Officers doing Development work
in District as Project Executive Officers and Block Development Officers. (3)
The Andhra Pradesh Panchayat Samithis and Zilla Parishads Act,
1959. (4)
the Andhra Pradesh Gram Panchayats Act, 1964. 10. Irrigation
(Major and Minor). (1)
The Andhra Pradesh (Andhra Area) Irrigation Cess Act, 1865 (Act
VII of 1865). (2)
The Andhra Pradesh (Andhra Area) Irrigation works (Levy of
Compulsory Water Cess Act, 1955 (Act XXIV of 1965). (3)
The Andhra Pradesh (Andhra Area) Irrigation works (Levy of Compulsory
Water Cess) Rules, 1956. (4)
The Andhra Pradesh Irrigation (Levy of Settlement Contribution)
Act, 1955 (XXV of 1955). (5)
The Andhra Pradesh (Telangana Area) Irrigation Act, 1357 F. (6)
The Hyderabad Irrigation (Betterment Contribution and Irrigation
Fees) Act, 1952. (7)
The Hyderabad Irrigation (Betterment Contribution and Irrigation
Fees) Amendment Act, 1956. (8)
The Rules Regulating cultivation under Irrigation Projects, 1956
(Issued under Section 67 (1) of 1357 F. Irrigation Act). 11. Adverse Seasonal Conditions:-- Remission wide-spread due
to adverse seasonal conditions (through Joint Collector). 12. General
Elections. 13. Jurisdiction. 14. Road
Transport Authority:-- N.B. The Collector is the
statutory Chairman of the Road Transport Authority. 15. Agency. (1)
Agency Administration and Development. (2)
Agency Civil Road Works and Agency Minor Irrigation Works pending
transfer to Zilla Parishads and Panchayat Samithis. (3)
The Andhra Pradesh Agency Rules. (4)
The Andhra Pradesh Agency Tracts Interest and Land Transfer Act,
1971. (5)
The Andhra Pradesh (Scheduled Area) Debt Bondage Abolition
Regulation 1940. (6)
The Tribal Area Regulation, 1359 Fasli (applicable to Telangana
Region). (7)
The Andhra Pradesh (Scheduled Area) Land Transfer Regulation I of
1959. (8)
The Andhra Pradesh (Scheduled Area) Money Lenders Regulation I of
1960. (9)
The Andhra Pradesh (Scheduled Tribes) Debt Relief Regulation II of
1960. (10)
The Andhra Pradesh Mahals (Abolition and Conversion into Ryotwari)
Regulation 1969. 16.
(a)
Inspection of Offices of Revenue Divisional Offices-- At least one office to be
inspected by the Collector in rotation. (b)
Random inspection of Subordinate Offices. 17. Discretionary
Grants. 18. State
Development Loans-Through Joint Collector. 19. Land
Reforms (General Policy)-through Joint Collector. 20. Administration
Reports (including Municipal Administration Reports)--through Joint Collector. 21. Social
Service Organisations like Red Cross. Social Guide of Service etc., 22. Requisitioning
of Motor Vehicles of other Departments and sanction and control of expenditure
on Government vehicles. 23. Census. 24. Telephones. Subjects Reserved for Joint Collector 1. Public
Servants:-- (1)
Appeals of Deputy Tahsildars against the Punishment awarded by
Revenue Divisional Officers. (2)
Tour and casual leave to Gazetted Officers. (3)
(Omitted) (4)
Disciplinary cases against Gazetted Officers. (5)
T.A. Bills of Gazetted Officers. (6)
Sanction of loans to Government Servants for house building and
Purchasing of vehicles. (6a)
Sanction of General Provident Fund and C.P.P.F. to Government Servants. (7)
Grant of leave to Deputy Tahsildars. (8)
Transfer and posting of Deputy Tahsildars. (9)
Service matters relating to Deputy Tahsildars (subject to the
condition that the Collector can interfere with the orders if he so chooses). (10)
Maintenance of Personal files of Deputy Tahsildars. (11)
Disciplinary cases against Deputy Tahsildars. 2.
Village Officers:-- (1)
Embezzlement by Village Officers. (2)
The Andhra Pradesh Revenue Malversation Regulation, 1822
(Regulation IX of 1822). (3)
The Andhra Pradesh Sub-ordinate Collectors and Revenue
Malversation (Amendment) Regulation VII of 1828. (4)
Village Officers Regulation, Suits and Appeals. (5)
Distural Amal Patel, Patwari. (6)
Village Officers Examinations (7)
Special Funds (8)
The Andhra Pradesh (Andhra Area) Village Courts Act, 1889 (Act I
of 1889). (9)
The Andhra Pradesh (Andhra Area) Village Officers' Service Rules,
1969. 3.
Planning and Development:-- (1)
(Omitted) (2)
The Andhra Pradesh Municipalities Act, 1965 (Andhra Pradesh Act
No. 6 of 1965). 4.
Irrigation Major and Minor:-- (1)
The Andhra Pradesh (Andhra Area) Compulsory Labour Act, 1858
(Central Act I of 1858). (2)
The Railway Protection Act, 1886 (Act IV of 1886). (3)
The Andhra Pradesh (Andhra Area) Irrigation (Voluntary Cess) Act.
1942 (Act XIII of 1942). (4)
The Andhra Pradesh (Andhra Area) Irrigation Works (Repairs,
Improvement and Construction) (Act, 1943 Act VIII of 1943). (5)
The Andhra Pradesh (Andhra Area) Irrigation Tanks (Improvements)
Act, 1949. (6)
The Andhra Pradesh (Andhra Area) Land Improvement Schemes (Contour
Bunding and Contour Trenching) Act, 1949. (7)
The Andhra Pradesh (Andhra Area) Irrigation Tanks (Improvements)
Rules. (8)
The Andhra Pradesh (Andhra Area) Land Revenue (Additional Wet
Assessment) Act, 1956 (XXIV of 1956). (9)
The Andhra Pradesh Land Revenue (Enhancement) Act, 1967. (10)
The Andhra Pradesh Irrigation (Construction and maintenance of
water course) Act, 1965 (Act of 1965). (11)
The Andhra Pradesh (Telangana Area) Land Revenue Act, 1317-F. (12)
The Andhra Pradesh (Telangana Area) Railways, Government
Irrigation sources and other public buildings protection Act, 1321 F. (13)
The construction of Tanks and Kuntas in patta Lands Rules 1950. (14)
The Hyderabad Land Revenue Rules of 1951. 5.
Adverse Seasonal Conditions:-- Correspondence relating to flood,
famine, and other natural calamities. (1)
The Andhra Pradesh (Andhra Area) Compulsory Labour Act 1958
(Central Act I of 1998) (2)
The Andhra Pradesh Rivers Conservancy Act (Act VI of 1884). 6. Civil
Supplies:-- (1)
Civil Supplies (2)
Rice Mills, Issue of Original Licenses. (3)
The Rules Milling Industry (Regulation) Act, 1958 and Rules
thereon. (4)
The Southern Zone Rice Movement Control Order, 1957 and the Rice
Rail Booking Restrictions Order, 1957. (5)
(Omitted) (6)
The Andhra Pradesh Sugar Dealers Licensing Order, 1963. (7)
The Andhra Pradesh Foodgrains Dealers Licensing Order, 1964. (8)
(Omitted). (9)
The Andhra Pradesh Coarse grains (Export Control) Order, 1965. (10)
to (16) Omitted. (17) ?The Andhra Pradesh Boiled and par-boiled rice
(Restriction on manufacture) Order, 1965. (18) ?to (19) Omitted. (20) ?The Andhra Pradesh Paddy and Rice (Restriction
on movement) Control Order, 1965. (21) The
Andhra Pradesh Kerosene (Licensing and distribution) Order, 1965. (22)
Omitted. (23) The
Roller Flour Mills wheat products (Price Control) Order, 1965. (24) to
26 Omitted. (27)
Andhra Pradesh Exhibition of Price Lists of Goods Order, 1966. (28)
Andhra Pradesh Paddy and Rice (Requisitioning of Stocks) Order, 1966. (29) The
Andhra Pradesh Coarse Grains (Procurement Prices) Order, 1967. (30) The
Andhra Pradesh Rice (Procurement Ex-Mill Prices) Order, 1967. (31)
Andhra Pradesh paddy procurement (levy) Order, 1967. (32)
Andhra Pradesh Rice Procurement (Levy) and Restriction on Sale Order, 1967. (33)
Andhra Pradesh Guest Control Order, 1968. (34)
Andhra Pradesh Rationing Order 1966 and Regulations. (35)
Andhra Pradesh Paddy (Procurement Prices) Order, 1967. (36)
Sugar Control order, 1966. (37) The
Petroleum Products (Supply and Distribution) Order, 1966. (38)
Southern States (Regulation of Export of Rice) Order, 1964. (39)
Southern States (Regulation of Export of Rice) Amendment Order 1965. (40)
Kerosene (Fixation of Ceiling Prices) Order, 1966. (41)
Kerosene (Restriction on use) Order, 1966. (42)
Andhra Pradesh Food (Restriction on Service of Meals by Catering
Establishments) Order, 1968. (43) Rice
Zone (Restriction on Rail Bookings) Order, 1960. (44) The
Petroleum Products (Collection of Information) Order, 1966. 7.
Magisterial:-- (1)
Powers under Criminal Procedure Code, 1973. (2)
Enquiry into cases of torture by Police. (3)
Bench Courts and appointment of Special Bench Magistrate and all
other stipendiary Magistrates. (4)
Appeals against acquittal by Criminal Courts. (5)
Investiture of Magisterial powers. (6)
Issue of Pass-ports-The Indian Pass port Act-The Indian
Registration of Foreigners Act (Central Act XVI of 1939). (7)
Arms and Ammunition. The Indian Explosives Act
(Central Act IV of 1894). (8) Issue of
Licenses to pistols and automatic weapons in the first instance. The Indian Arms Act
(Central Act XI of 1878). The Arms Act. 1959 (No. 54
of 1959). (9) Citizenship. The Indian Citizenship Act.
1955 (Central Act LVII of 1955). Domicile and Nationality
Certificates. (10) Prisons. The Prisons Act (No. XII of
1919). (11) Extradition. The Indian Extradition Act
(Central Act XV of 1963). (12)
Emigration., (13)
Sub-jails. (14)
The Evacuee Property Act. (15)
The Press and Registration of Books Act (Act XXV of 1867). (16)
The Pakistan Refugees and Repatriation Act. (17)
The Refugees Act. 8. V.I.Ps. Such of the duties in connection
with the visits of V.I.Ps. that are assigned to him by the Collector. 9. Agency
: -- (1)
Agency Civil Road Works Agency Minor Irrigation works pending transfer
to Zilla Parishads and Panchayat Smithies. (2)
The Andhra Pradesh Agency Rules. (3)
The Andhra Pradesh (Scheduled Area) Land Transfer Regulation I of
1959. (4)
The Andhra Pradesh (Scheduled Tribes) Debt Relief Regulation II of
1960. (5)
The Andhra Pradesh (Scheduled Area) Money Lenders Regulation I of
1960. (6)
The Andhra Pradesh (Scheduled Area) Debt Bondage Abolition
Regulation. 1944. (7)
The Andhra Pradesh Agency Tracts Interest and Transfer Act. 1917. (8)
The Tribunal Area Regulation, 1359-F. (Applicable to Telangana
Region). 10.
(a) Inspection of Offices of Revenue Divisional Officers and Special Deputy
Collectors. (b) Random Inspection of
Subordinate Offices. 11. Suits. 12. Small Savings. 13.
Leases:-- (1)
Lanka Leases including Kolleru Leases. (2)
Lanka Lease Rules and Kolleru Lease Rules. (3)
Secunderabad Land Administration Rules. (4)
Lease of Railway lands. (5)
All other leases. 14.
Excise:-- (1)
The Indian Opium Act (Central Act XIII of 1857). (2)
The Andhra Pradesh Excise Act, 1968. (3)
Omitted. (4)
The Medicinal and Toilet preparations (Excise Duties) Act, 1955. (5)
Neera Bhavans. (6)
The Spirituous preparations (Inter-state Trade and Commerce)
Central Act. 1955. (7)
The Molasses Control Order, 1961. (8)
The Andhra Pradesh Spirituous Preparations (Inter-state Trade and Commerce)
Control Rules, 1964. 15. Jamabandi
and Correspondence relating to Jamabandi. (1)
Appeals under Hyderabad Land Revenue Act. (2)
Jamabandi Appeals in Andhra Area. 16. Land
Revenue and Loans:-- (i)
Land Revenue (1)
Appeals and petitions under Revenue Recovery Act (Act II of 1864). (2)
The Andhra Pradesh Rent and Revenue Sales Act (Act VII of 1839). (3)
The Andhra Pradesh Land Revenue (Surcharge) Act, 1957 (Act XX of
1957). (4)
All duties and powers as Additional Collector under Section 6(a)
of the Andhra Pradesh (T.A.) Land Revenue Act (for Telangana only.) (5)
The Andhra Pradesh Commercial Crops (Assessment) Act, 1957 (Act
XIX of 1957). (6)
Cess. (7)
Agricultural Statistics. (8)
Remission (Ordinary). (9)
Inams and Beriz Deductions. (10)
The Andhra Pradesh (Telangana Area) Land Revenue Act. 1317 F. (11)
The Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951. (12)
The Andhra Pradesh non-Agricultural Land Assessment Act, 1963 (Act
XIV of 1963). (13)
Pattadars Passbook. (ii)
Loans:-- (1)
The Land Improvement Loan Act (XIX) of 1883). (2)
The Agricultural Loans Act (XII of 1884). 17. Land
Acquisition:-- (1)
The Land Acquisition Act, (Central Act I of 1894). (2)
The Requisition and Acquisition of Immovable Property Act. 18.
Assignment and Transfer of Land:-- (1)
Assignment of lands House sites (political suffers also). (2)
Transfer of land from one Classification to another. (3)
Transfer of land from one Department to another. (4)
The Andhra Pradesh Bhoodan and Gram Dan Act. 1965 (Act XIII of
1965). 19.
Alienation:-- (1)
Alienation of Government lands. (2)
Relinquishments. 20.
Estates Abolition:-- (1)
The Andhra Pradesh (Andhra Area) Administration of Estates
Regulation III of 1802. (2)
The Andhra Pradesh (Andhra Area) Permanent Settlement Regulation
XXV of 1802. (3)
The Andhra Pradesh (A.A.) Land Registration Regulation XXVI of
1802. (4)
The Andhra Pradesh (Andhra Area) Permanent Settlement
(Interpretation) Regulation. IV of 1822. (5)
The Andhra Pradesh (A.A.) Sale of Minor's Estates Regulation of
1831. (6)
The Andhra Pradesh (Andhra Area) Estates Land Act, I of 1908. (7)
The Andhra Pradesh (A. A.). Impartible Estates Act. II of 1904. (8)
The Andhra Pradesh (A. A.) Limited Proprietors Act V of 1911. (9)
The Andhra Pradesh (A. A.) Estates Land (Reduction of Rent) Act.
XXX of 1947. (10)
The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion
into Ryotwari) Act, XXVI of 1948. (11)
The Andhra Pradesh (Andhra Scheduled Area) Estates (Abolition and
Conversion into Ryotwari) Regulation, II of 1951). (12)
The Andhra Pradesh (Andhra Area) Land Revenue Assessment Act, I of
1876. (13)
All other enactments connected with the administration of the
Estates. 21.
Encroachments:-- The Andhra Pradesh Land
Encroachments Act (Act III of 1905). 22.
Cinematograph:-- (1)
The Andhra Pradesh Cinemas (Regulation) Rules. 1962. (2)
The Andhra Pradesh Cinemas (Regulation) Act. 1955. 23.
Forests:-- (1)
The Andhra Pradesh (Andhra Area) Preservation of Private Forest
Act (President Act XII of 1954). (2)
The Andhra Pradesh Forest Manual. (3)
The Andhra Pradesh Forest Act, 1967 (Act I of 1967). 24. Land
Reforms:-- (1)
The Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands
(Amendments) Act 1964 (Act No. 6 of 1964) (Validation of certain alienations
and other transfers of Agricultural Lands). (2)
The Andhra Pradesh Ceiling on Agricultural Holdings Act, 1961
(Andhra Pradesh Act X of 1961). (3)
The Andhra Pradesh (Telangana Area Ijara and Kowli land
cancellation of irregular pattas and Abolition of Concessional Assessment Act,
(XXXVI of 1961). (4)
The Andhra Pradesh (A.A.) Tenancy Act, 1956. (5)
The Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands
Act. 1950. (6)
Andhra Pradesh (Telangana Area) Land Revenue (Amendment) Act, 1964
(Transfer of pattadari rights to Shikmidars). (7)
The Andhra Pradesh (T.A.) Prevention of Fragmentation and
Consolidation of Holdings Act, 1956 (Act XL of 1956). 25. (a) Displaced Persons Form West Pakistan;--(b)
Rehabilitation of Burma, Ceylon and Mozambique repatriates. 26. Mines
and Minerals:-- (1)
Mining leases. (2)
License, certificate of approval for-major, and minor minerals and
mines. (3)
(Omitted) (4)
The mines Act 1952. (5)
(Omitted) (6)
The Coal Bearing Areas (Acquisition and Development) Act, 1957. (7)
The Mines and Minerals (Regulation and Development) Act, 1957 and
the Mines and Minerals (Regulation and Development) Amendment Act, 1972. (8)
The Oil Field (Regulation and Development) Act, 1948. (9)
The Mineral Concession Rules, 1960. (10)
The Andhra Pradesh Minor Mineral Concession Rules, 1966. 27. Fire Accidents. 28.
Miscellaneous Acts and Subjects:-- (1)
The Income Tax Act. (2)
The Sales Tax Act. (3)
The Estate Duty Act. (4)
The Andhra Pradesh (Telangana Area) Atiyat Enquiries Act. (5)
Cash Grants. (6)
The Pakistan and Repatriation Act. (7)
The Refugees Act. (8)
The Andhra Pradesh (Andhra Area) Warehouses Act, 1951 (Act XV of
1951) and the Rules framed thereunder. Subjects
Reserved for Personal Assistant to Collector 1. Supervision of day to day functioning of
the Collector's Office. 2. Public
Servants:-- (1)
Disciplinary proceedings against Upper Division Clerks, L.D.
Clerks, and Typists working in the subordinate offices when the punishment
proposed is beyond the competence of Revenue Divisional Officers and Special
Deputy Collectors. (2)
Appeals preferred by U.D. Clerks, L.D. clerks and Typists working
in subordinate offices against the orders of Revenue Divisional Officers and Special
Deputy Collectors. (3)
Sanction of increments of Deputy Tahsildars. (4)
Arrear claims of Deputy Tahsildars, U.D. clerks, L.D. clerks etc. (5)
T.A. Bills of Deputy Tahsildars and Correspondence relating
thereto. (6)
Grant of leave to U.D. Clerks, L.D. Clerks. Typists, and Attenders
in the District Establishment. (7)
Service matters relating to U.D. Clerks. L.D. Clerks, Typists and
Last Grade Government Servants. (8)
Disciplinary Proceedings against U.D. Clerks, L.D. Clerks, Typists
working in Collector's Office. (9)
Transfers and postings of U.D. Clerks, L.D. Clerks, Typists and
Attenders in the District Establishment. (10)
Appointment, Transfer and punishment of Attenders and Last Grade
Government Servants in the Collector's Office. (11)
Sanction of increments to U.D. Clerks, L.D. Clerks, Typists.
Attenders and Last Grade Government Servants working in the Collector's Office. (12)
Maintenance of service Registers of the Collector's Office
Establishment. (13)
Maintenance of Personal files of U.D. Clerks. L.D. Clerks.
Typists, Attenders, Last
Grade Government Servants and other Establishment in Collector's Office. (14)
Examinations-- Public Service Commission and Technical
Examinations. (15)
Correspondence relating to T.A. bills of non gazetted
establishment. (16)
Annual Establishment Returns (as on April 1st) and Number
Statements. (17)
Pay and T.A. Bills of Collectors Office Establishment. (18)
Education and Medical concessions. (19)
Verification of antecedents. (20)
Copyists and Examiners. (21)
Sanction of loans to Government Servants for house building and
purchasing of vehicles (i.e., to the categories of Government Servants for whom
the Personal Assistant is competent). 3.
Village Officers:-- (1) to (10) Omitted. 4.
Assignment and transfer of land:-- Transfer
of Registry. 5. Land Reforms:-- The Andhra Pradesh
(Telangana Area) Record of Rights in Land Regulation 1358 F. 6. Inams
Abolition and Assessment:-- (1)
The Andhra Pradesh (Andhra Area) Enfranchised Inams Act, IV of
1862. (2)
The Andhra Pradesh (Andhra Area) Enfranchised Inams, Act IV of
1866. (3)
The Andhra Pradesh (Andhra Area) Inams Act, VIII of 1869. (4)
The Andhra Pradesh (Andhra Area) Inams (Assessment) Act, XVII of
1955. (5)
The Andhra Pradesh (Andhra Area) Inams (Abolition and Conversation
into Ryotwari) Act, XXXVII of 1956. (6)
The Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1967
(Act No. 9 of 1967). (7)
Suits:-- (1)
Pauper suits. (2)
Writing off irrecoverable arrears of Pauper Stamp duty. 8.
Buildings:-- (1)
Requisition of Buildings and allotment of Government buildings. (2)
Reservation of Bungalows. (3)
Tents. 9.
Pensions and Gratuity, 10.
Omitted. 11.
Elections:-- (1)
Elections except conduct of General Elections. (2)
Senate Elections. (3)
Conduct of Cotton Market Committee Elections. 12.
Prohibition:-- (1)
The Prohibition Act (Act X of 1937). (2)
The S.T. Rules (Licenses). 13.
Quarries:-- 14. Motor
Vehicles:-- (1)
Correspondence on Motor Vehicles and Jeeps. (2)
The Motor Vehicles Taxation Act. 15.
Survey and land Records:-- The Survey and Boundaries
Act of 1923. 16.
Stationery and furniture:-- (1)
Correspondence relating to forms and Stationery and District
Gazetters. (2)
Furniture. (3)
Typewriters. 17. Civil
Supplies:-- (1)
Rice Mills Renewal of Licenses issued under the Rice Milling
Industry (Regulation) Act, 1958. (2)
Iron and Steel permits. 18.
Magisterial:-- Licenses to other than
Pistols and automatic weapons and renewal of licenses to pistols and automatic
weapons. 19.
Budget:-- (1)
Control of expenditure and receipts. (2)
Reconciliation of Treasury and Departmental figures. 20. Vital
Statistics:-- (1)
The Andhra Pradesh Registration of Births and Deaths Act, 1899
(Act III of 1899). (2)
The Registration of Births and Deaths Regulation 1359 F. (3)
The Andhra Pradesh Agricultural Pests and diseases Act (Act III of
1919). (4)
The Cattle Diseases Act (Act II of 1866). 21.
Archaeology:-- The Ancient Monuments
Preservation Act (Central Act VII of 1904). 22.
Epidemics:-- The Andhra Pradesh Public
Health Act (Act III of 1939). 23.
Endowments:-- (1)
The Andhra Hindu Religious and Charitable Endowments Act, 1951. (2)
The Andhra Pradesh (Andhra Area) Endowments and Escheats
Regulation 1817. (3)
The Hyderabad Endowments Regulation 1349 F. (4)
The Hyderabad Endowments Rules. 24.
Stamps:-- (1)
The Indian Stamp Act of 1899. (2)
The Andhra Pradesh Court Fees and Suits Valuation Act. 1956 (Act
VII of 1956). 25.
Treasure Troue:-- The Indian Treasure Troue
Act, 1878 (Central Act VI of 1879 26. Court
of Wards:-- (1)
The Andhra Pradesh (Andhra Area) Court of Wards Act I of 1902. (2)
The Andhra Pradesh (Telangana Area) Court of Wards Act, 1350 F. 27. Audit
Reports and Audit Objections: 28.
Omitted. 29.
Miscellaneous Acts and subjects. (1)
The Workmen's Compensation Act (2)
The Public Canals and Ferries Act (3)
The Indian Factories Act. (4)
The Petroleum Act (5)
The Central Excise Act (6)
The Gaming Act (7)
The State Employees Insurance Act (8)
The Dramatic Performance Act (9)
The Pawn Brokers Act (10)
The Places of Public Resort Act (Act II of 1883). (11)
The Rent Control Act (12)
The Co-operative Societies Act. (13)
Postal Correspondence (14)
(Omitted) (15)
Weights and Measures (16)
Fisheries (17)
Local Boards and Municipalities other than administration reports. (18)
Pilgrims (19)
Grant of licenses for cotton market (20)
Reserve Bank of India correspondence. (21)
Broadcasting. (22)
Revenue Deposits. (23)
Government Deposits and G.P. Notes. (24)
Highways. (25)
V.I.Ps. such of the duties as are assigned by the Collector in
connection with the visits of V.I.Ps. (26)
Records and Record Room. (27)
Political Pensions. (28)
R.W.S. and N.W.S. (29)
Treasuries. (30)
Grant of Educational concessions. (31)
Raingauges. (32)
Official Language correspondence. (33)
Domicile Certificates (Telangana area only). (34)
Money Lending licenses--Money Lenders Act. (35)
Indian Christian Marriages Act, 1872. APPENDIX--II NOTIFICATION I In
exercise of the powers conferred by Section 3 of the Andhra Pradesh District
Collector's Powers (Delegation) Act, 1961 (Andhra Pradesh Act XXXII of 1961)
and in supersession of the notifications previously issued in regard to the
delegation of the powers of the District Collectors the Governor of Andhra Pradesh
hereby authorises the Joint-Collectors to exercise all the powers vested in the
District Collectors by or under the laws mentioned in the Annexure, relating to
a matter enumerated in list II or list III in the Seventh Schedule to the
Constitution and having the force of law in any part of the State of Andhra
Pradesh. ANNEXURE 1. to 2.
Omitted by G.O.Ms.No. 563 Rev. (w) dated 22nd May, 1985. 3. ????(Deleted). 4. ????The Andhra Pradesh Municipalities Act, 1965
(Andhra Pradesh Act 6 of 1965). 5. ????The Andhra Pradesh (Andhra Area) Compulsory
Labour Act, 1858 (Central Act I of 1858). 6.??? ?The
Railway Protection Act, 1886 (Act IV of 1886). 7. ????The Andhra Pradesh (Andhra Area) Irrigation
(Voluntary Cess) Act, 1942 (Act XIII of 1942). 8. ????The Andhra Pradesh (Andhra Area) Irrigation
works (Repairs, Improvement and Construction) Act, 1943 (Act XVII of 1943). 9. ????The Andhra Pradesh (Andhra Area) Irrigation
Tanks (Improvements) Act, 1949. 10. ??The Andhra Pradesh (Andhra Area) Land
Improvement Schemes (Contour Bunding and contour Trenching) Act, 1949. 11, to
12. Omitted by G.O.Ms.No. 563 Rev. (w) dated 22nd May, 1985. 13. ??The Andhra Pradesh Irrigation (Construction
and Maintenance of water course) Act, 1965 (Act of 1965). 14. ???Omitted by G.O.Ms.No. 563 Rev. (w) dated
22nd May, 1985. 15. ??The Andhra Pradesh (Telangana Area) Railways,
Government Irrigation sources and other Public Buildings Protection Act, 1321
F. 16. ??The Andhra Pradesh Rivers Conservancy Act
(Act VI of 1884). 17. ??The Rice Milling Industry (Regulation) Act,
1958 and the Rule framed thereunder. 18. ???The Southern Zone Rice Movement Control
Order, 1957 and the Rice Rail Booking Restriction Order, 1957. 19. ??(Omitted) 20.? The Andhra Pradesh Sugar Dealers Licensing
Order, 1963. 21. ??The Andhra Pradesh Foodgrain Dealers
Licensing Order, 1964. 22. ??(Omitted) 23. ??(Omitted) 24. ??The Andhra Pradesh Coarse Grains (Export
Control) Order, 1965. 25. to
30. (Omitted) 31. The
Andhra Pradesh Boiled and Par-boiled Rice (Restriction on manufacture) Order,
1965. 32. &
33. (Omitted) 34. ??The Andhra Pradesh Paddy and Rice
(Restriction on Movement Control) Order, 1965. 35. ?The Andhra Pradesh Kerosene (Licensing and
Distribution) Order, 1965. 36.? ?(Omitted. 37. ??The Roller Floor Mills Wheat Products (Price
Control) Order, 1965. 38. to
40. (Omitted) 41. ??The Indian Passport Act. 42. ??The Indian Registration of Foreigners Act
(Central Act XVI of 1939). 43. ??The Indian Explosives Act (Central Act IV of
1894). 44. ??The Indian Arms Act (Central Act XI of 1878). 45. ??The Arms Act, 1959 (No. 54 of 1959). 46. ??The Indian Citizenship Act, 1955 (Central Act
LVII of 1955). 47. ??The Poisons Act (No. XII of 1919). 48. ??The Indian Extradition Act (Central Act XV of
1963). 49. ??The
Evacuee Property Act. 50.? ?The
Press and Registration of Books Act (Act XXV of 1867). 51. ??The Pakistan Refuges and Repatriation Act. 52. ??The Refugees Act. 53. ??Representation of the people Act, 1950. 54. ??Representation of the people Act, 2951. 55. to
60. (Omitted) 61. ??The Indian Opium Act (Central Act XIII of
1857). 62. ??The Hyderabad Abkari Act. 1316 F. 63. ??The Medicinal and Toilet preparations (Excise
duties) Act, 1955. 64.?? ?The
Spirituous preparations (Inter-State Trade and Commerce) Act, 1955 (Central Act
of 1955). 65. ?The Molasses Control Order, 1961. 66. ?The Andhra Pradesh Revenue Recovery Act, 1864
(Act II of 1864). 67. ??The Andhra Pradesh Rent and Revenue Sales Act
(Act VII of 1838). 68. ???to 70 Omitted by G.O.Ms.No. 563 Rev. (W)
Dated 22nd May. 1985. 71. ??The Land Improvement Loans Act, 1883 (Central
Act 19 of 1883). 72. ???The Agriculturist Loans Act, 1884 (Central
Act 12 of 1884). 73. ??The Land Acquisition Act (Central Act I of
1894). 74.? ?The
Requisition and Acquisition of Immovable Property Act 1952 (Central Act 30 of
1952). 75. ??The Andhra Pradesh Bhoodan and Gram Dan Act,
1965 (XIII of 1965). 76. ??The Andhra Pradesh (Andhra Area)
Administration of Estates Regulation III of 1802. 77. ??The Andhra Pradesh (Andhra Area) Permanent
Settlement Regulation XXV of 1802. 78. ?The Andhra Pradesh (Andhra Area) Land
Registration Regulation XXVI of 1802. 79. ??The Andhra Pradesh (Andhra Area) Permanent
Settlement (Interpretation) Regulation IV of 1822. 80. ?The Andhra Pradesh (Andhra Area) Sale of
Minors' Estate Regulation of 1831. 81. ??The Andhra Pradesh (Andhra Area) Estates Land
Act, 1908 (Act I of 1908). 82.? ?The
Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904 (Act II of 1904). 83. ??The Andhra Pradesh (Andhra Area) Limited
Properties Act. 1911 (Act V of 1911). 84. ??The Andhra Pradesh (Andhra Area) Estates Land
(Reduction of Rent) Act, 1947 (Act XXX of 1947). 85.??? The Andhra Pradesh (Andhra Area) Estates
(Abolition and Conversion into Ryotwari) Act, 1948 (Act XXVI of 1948). 86. ??The Andhra Pradesh (Andhra Scheduled Area)
Estates (Abolition and Conversion into Ryotwari) Regulation 1951 (Regulation II
of 1951). 87. ??The Andhra Pradesh (Andhra Area) Land Revenue
Assessment Act, 1876 (Act I of 1876). 88. ??The Andhra Pradesh Land Encroachment Act,
1905 (Act III of 1905). 89. ??The Andhra Pradesh (Telangana Area) Atiyat
Enquiries Act, 1952 (Act X of 1952). 90. ??The Andhra Pradesh Cinemas (Regulation)
Rules, 1962. 91.?? ?The
Andhra Pradesh (Andhra Area) Preservation of Private Forests Act, 1954
(President Act XII of 1954). 92. ??The Andhra Pradesh Forest Act, 1967 (Act I of
1967). 93. ??The Andhra Pradesh (Telangana Area) Tenancy
and Agricultural Lands Act, 1950 (Act XXI of 1950). 94. ??The Andhra Pradesh (Telangana Area) Tenancy
and Agricultural Lands (Amendment) Act, 1964, (Act No. 6 of 1964) (Validation
of certain Alienations and other transfers of Agricultural Lands). 95. ??The Andhra Pradesh Ceiling on Agricultural
Holdings Act, 1961 (Act X of 1961). 96. ???The Andhra Pradesh (Telangana Area) Ijara
and Kowli land cancellation of Irregular pattas and Abolition of Concessional
Assessment Act, 1961 (Act XXXVI of 1961). 97.? ?The
Andhra Tenancy Act, 1956. 98. ???The Andhra Pradesh (Telangana Area) Land
Revenue (Amendment) Act 1964 (Transfer of Pattadari Rights to Shikmidars). 99. ??The Andhra Pradesh (Telangana Area)
Prevention of Fragmentation and consolidation of holdings Act, 1956 (Act XL of
1956). 100. The
Mines Act, 1952. 101.
(Omitted) 102. The
Coal Bearing Areas (Acquisition and Development) Act, 1957. 103. The
Income Tax Act 104. The
Estate Duty Act 105. The
Andhra Pradesh General Sales Act, 1957 (Act VI of 1957) 106. The
Essential Commodities Act, 1955. 107. The
Andhra Pradesh (Andhra Area) Warehouses Act, 1951 (Act XV of 1951) (and the
Rules framed thereunder). 108. The
Andhra Pradesh Cinemas (Regulation) Act 1955 (President's Act IV of 1955). 109. The
Andhra Pradesh Exhibition of Price Lists of Goods Order, 1966. 110. The
Andhra Pradesh Paddy and Rice (Requisitioning of Stocks) Order, 1966. 111. The
Andhra Pradesh Coarse Grains (Procurement Prices) Order 1967. 112. The
Andhra Pradesh Rice Procurement (Ex-Mill Prices) Order, 1967. 113. The
Andhra Pradesh Paddy Procurement (Levy) Order, 1965. 114. The
Andhra Pradesh Rice Procurement (Levy) and Restriction on Sale Order, 1967. 115. The
Andhra Pradesh Guest Control Order, 1968. 116. The
Andhra Pradesh Rationing Order 1966 and Regulations. 117. The
Andhra Pradesh Paddy (Procurement Prices) Order, 1967. 118. The
Sugar Control Order, 1966. 119. The
Petroleum Products (Supply and Distribution) Order, 1966. 120. The
Southern States (Regulation of Export of Rice) Order, 1964. 121. The
Southern States (Regulation of Export of Rice) Amendment Order, 1965. 122. The
Kerosene (Fixation of Ceiling Prices) Order, 1966. 123. The
kerosene (Restriction on use) Order, 1966. 124. The
Andhra Pradesh Food (Restriction on Service of Meals by Catering
Establishments) Order, 1968. 125. The
Rice Zone (Restriction on Rail Bookings) Order, 1960. 126. The
Petroleum Products (Collection of Information) Order, 1966. 127.
Dastural Amal Patel, Patwari and Gashties and Circulars issued thereunder. 128. Village
Courts:--The Andhra Pradesh Village Courts Act (Act I of 1889). 129. The
Andhra Pradesh (Andhra Area) Village Officers Service Rules 1969. 130. The
Mines and Minerals (Regulation and Development) Act, 1957 and the Mines and
Minerals (Regulation and Development) Amendment Act, 1972. 131. The
Oil Fields (Regulation and Development) Act, 1948. 132. The
Mineral Concession Rules, 1960. 133. The
Andhra Pradesh Minor Minerals concession Rules 1966. 134. The
Andhra Pradesh Occupants of Home Steads (Conferment of Ownership) Act, 1976. NOTIFICATION--II In
exercise of the powers conferred by Section 3 of the Andhra Pradesh District
Collector's Powers (Delegation) Act. 1961 (Andhra Pradesh Act XXXII of 1961),
The Governor of Andhra Pradesh hereby authorises the District Revenue Officer
and Additional District Magistrate to exercise all the powers vested in the
District Collectors, by or under the laws mentioned in the Annexure relating to
a matter enumerated in List II or List III in the Seventh Schedule to the Constitution
and having the force of law in any part of the State of Andhra Pradesh. (As
Amended by G.O.Ms.No. 563 Revenue (w) dated 22nd May 1985). ANNEXURE 1 to 6.
(Omitted) 7. ????The Andhra Pradesh (Telangana Area) Record
of Rights in Land Regulation 1358 F. (Regulation LVIII of 1358 F). 8. ????The Andhra Pradesh (Andhra Area)
Enfranchised Inams Act, 1862 (Act IV of 1862). 9. ????The Andhra Pradesh (Andhra Area)
Enfranchised Inams Act, 1866 (Act IV of 1866). 10. ??The Andhra Pradesh (Andhra Area) Inams Act,
1869 (Act VIII of 1869). 11.? ?The
Andhra Pradesh (Andhra Area) Inams (Assessment Act), 1955 (Act XVII of 1955). 12.? ?The
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari)
Act, 1956. 13. ??(Omitted as per G.O.Ms.No. 1114, Rev. (w),
dated 10th July, 1981). 14.? ?The
Andhra Pradesh (Andhra Area) Prohibition Act, 1937 (Act X of 1937). 15. ??The Andhra Pradesh Motor Vehicles Taxation
Act, 1963 (Act V of 1963). 16. ???The Andhra Pradesh (Andhra Area) Survey and
Boundaries Act 1923 (Act VIII of 1923). 17. ??The Rice Milling Industry (Regulation) Act,
1958. 18. ??The Andhra Pradesh (Andhra Area) Registration
of Births and Deaths Act, 1899 (Act III of 1899). 19. ??The Registration of Births and Deaths
Regulation, 1359 F. (Regulation II of 1359 F). 20. ???The Andhra Pradesh (Andhra Area)
Agricultural Pests and Diseases Act, 1919 (Act III of 1919). 21. ??The Andhra Pradesh (Andhra Area) Cattle
Diseases Act, 1866 (Act II of 1866). 22. ??The Andhra Pradesh (Andhra Area) Public
Health Act, 1939 (Act III of 1939). 23.? ?The
Ancient Monuments Preservation Act, 1904 (Central Act VII of 1904). 24. ??The Andhra Pradesh (Andhra Area) Hindu
Religious and Charitable Endowments Act, 1951 (Act XIX of 1951. 25. ??The Andhra Pradesh (Andhra Area) Endowments
and Escheats Regulation, 1817 (Regulation VII of 1817). 25. ??The Andhra Pradesh (Telangana Area) Wakf
Regulation, 1349 F. 27. ??The Andhra Pradesh Charitable and Hindu
Religious Institutions and Endowments Act, 1966 (Act 17 of 1966). 28. ??The Indian Stamp Act, 1899 (Central Act 2 of
1899). 29. ??The Andhra Pradesh Court Fees and Suits
Valuation Act, 1956 (Act VII of 1956). 30. ??The Indian Treasure Trove Act. 1878 (Central
Act VI of 1878). 31. ??The Andhra Pradesh (Andhra Area) Court of
Wards Act, 1902 (Act I of 1902). 32. ??The Andhra Pradesh (Telangana Area) Court of
Wards Act 1350 F. (Act XII of 1350 F.) 33.? ?The Workmen's
Compensation Act, 1923(Central Act 8 of 1930). 34.? ?The
Andhra Pradesh (Andhra Area) Canals and Public Ferries Act, 1890 (Act II of
1890). 35.? ?The
Andhra Pradesh (Telangana Area) Ferries Act 1314 F. (Act II of 1314 F.) 36.? ?The
Factories Act, 1948 (Central Act 63 of 1948). 37. ??The Andhra Pradesh (Andhra Area) Gambling
Act, 1930 (Act III of 1930). 38. ??The Andhra Pradesh (Telangana Area) Gambling
Act, 1305 F. (Act II of 1305 F.) 39. ??The Petroleum Act (Central Act XXX of 1934). 40. ??The Central Excise Act. 41. ??The Employees State Insurance Act, 1948
(Central Act, 34 of 1948). 42. ??The Andhra Pradesh Objectionable Performances
Prohibition Act 1956 (Act VIII of 1956). 43.? ?The
Andhra Pradesh (Andhra Area) Moneylenders Act 1329 F (Act V of 1349 F.) 44. ??The Andhra Pradesh (Andhra Area) Pawn Brokers
Act, 1943 (Act XXIII of 1943). 45.? ?The
Andhra Pradesh (Andhra Area) Places of Public Resort Act. 1888 (Act II of
1888). 46. ??The Andhra Pradesh Building (Leases, Rent and
Eviction) Control Act, 1960 (Act XV of 1960). 47. ?The Andhra Pradesh Co-operative Societies Act,
1964 (Act VII of 1964). 48. ??(Omitted). 49. ??Indian Christian Marriages Act, 1872. 50. ???The Andhra Pradesh Revenue Malversation
Regulation 1822 (Regulation IX of 1822). 51.? ?The
Andhra Pradesh Subordinate Collectors and Revenue Malversation (Amendment)
Regulation 1828 (Regulation VII of 1828). 52. ??The Andhra Pradesh (Andhra Area) Land Revenue
(Additional Wet Assessment) Act, 1956 (Act XXIV of 1956). 53. ??The Andhra Pradesh Land Revenue (Enhancement)
Act. 1967. 54. ??The Andhra Pradesh (Telangana Area) Land
Revenue Act 1317 Fasli. 55.? ?The
Andhra Pradesh Land Revenue (surcharge) Act, 1967 (Act XX of 1957). 56. ??The Andhra Pradesh (Commercial Crops)
(Assessment) Act, 1957 (Act XIX of 1957). 57. ??The Andhra Pradesh non-Agricultural Land
Assessment Act, 1963 (Act XIV of 1963)." Items 50 to 57 are inserted
as per G.O.Ms.No. 563 Rev. (W) dated 22nd May, 1985. [1] Substituted
by Act 29 of 1976 (w.e.f. 8-4-1976) for the words any other Officer of Revenue
Department.
Preamble - THE ANDHRA PRADESH DISTRICT COLLECTOR'S POWERS
(DELEGATION) ACT, 1961PREAMBLE