ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT) ACT, 2011

ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT) ACT, 2011

Preamble - THE ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT) ACT, 2011

THE ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT) ACT, 2011

[ 24th December, 2011]

[Act No. 20 of 2011]

PREAMBLE

An Act further to Amend the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-second year of the Republic of India as follows.--

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh Rights in Land and Pattadar Pass Books (Amendment) Act, 2011.

(2)     It shall come into force on such date as the Government may by notification, appoint.

Section 2 - Amendment of Section 5-B (Act 26 of 1971)

In the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971, for Section 5-B, the following shall be substituted, namely.--

5-B. "Appeal.--

(1)     An Appeal shall lie against an order passed by the Trahsildar under sub-section (4) of Section 5-A, to the Revenue Divisional Officer, within thirty days of the date of communication of the order and the Revenue Divisional Officer shall, after due enquiry pass such order on the appeal as he deems fit.

(2)     The Revenue Divisional Officer may suo motu call for record of a case or proceedings from the Recording Authority and inspect it in order to satisfy himself that the order or decision passed or the proceedings taken is regular, legal and proper and make suitable order in that behalf:

Provided that no order or decision affecting the rights of the parties shall be made unless the concerned parties are given a notice and hearing and such order, shall, subject to revision under Section 9, be final".