ANDHRA
PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT) ACT, 2019 THE ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS
(AMENDMENT) ACT, 2019 [Act No. 08 of 2019] [18th February, 2019] 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 Seventieth Year of the
Republic of India as follows:- (1)
This Act may be called the Andhra Pradesh Rights in Land and
Pattadar Pass Books (Amendment) Act, 2019. (2)
It shall come into force on such date as the Government may, by
notification, appoint. In the Andhra Pradesh
Rights in Land and Pattadar Pass Books Act, 1971 (Act No. 26 of 1971) (herein
after referred to as the Principal Act) in section 2,- (i)
The existing clause (1) shall be renumbered as clause (1-f). (ii)
Before the clause(1-f), as so renumbered, the following clauses
shall be inserted, namely,- "(1).
"Bhudhaar" means the unique identification number assigned to any
parcel of land, as contained in the Record of Rights, in such manner as may be
prescribed; (1-a). "Bhudhaar
Card" means a document prepared in such format as may be prescribed
describing a parcel or parcels of land as contained in the Record of Rights,
and specifying the Bhudhaar Number or Numbers assigned to such parcel or
parcels, along with the stamp of date and time at which such card has been
prepared, and, includes e-Bhudhaar Card and m-Bhudhaar Card; (1-b). "e-Bhudhaar
Card" means a Bhudhaar Card which is generated and maintained in an
electronic form; (1-c). "m-Bhudhaar
Card" means a Bhudhaar Card which is generated and maintained in an
electronic form and which can be downloaded and used on a mobile device; (1-d). 'Permanent
Bhudhaar" means a Bhudhaar Number assigned from a distinct series to
indicate that the Geo-referencing of the parcel of land or lands appurtenant to
the property has been completed; (1-e). "Temporary
Bhudhaar" means a Bhudhaar Number assigned from a distinct series to
indicate that the Geo-referencing of the parcel of land or lands appurtenant to
the property has not been completed;". In the Principal Act, after
section 3, the following new section shall be added, namely,- "3-A. Generation and
updation of Bhudhaar Bhudhaar shall be generated
automatically as per the updated record of Rights under Section 3(1), Section 5
and Section 5-A and shall be automatically updated electronically.". In the Principal Act, after
section 6-D, the following new sections shall be added, namely,- "6-E. Generation of
Bhudhaar Card Every parcel of land to
which the Act applies shall be assigned automatically a Bhudhaar, in such
manner as may be prescribed: Provided that the manner of
the assigning permanent Bhudhaar defined under clause (1) shall take into
consideration the geographical location of the parcel of the land, its shape
determined by the coordinates of its corner points, ownership as per the Record
of Rights. Provided further that
Bhudhaar Numbers both temporary and permanent from specially reserved series
may be assigned to parcels of land belonging to Government, Central or State,
Local Bodies, or Community, or land classified as Endowment or Wakf. 6-F. Assignment of Bhudhaar
to parcels of land (1)
Bhudhaar Cards both temporary and permanent shall be generated in
respect of all the parcels of the land to which Bhudhaars have been assigned
and shall be made accessible online to the Pattadars or owners of such land, in
such manner as may be prescribed. (2)
Single Bhudhaar Card shall be issued for all the parcels of land
held by the same pattadar or Owner taking the village as a unit for this
purpose. (3)
The Bhudhaar Card, including e-Bhudhaar Card and m-Bhudhaar Card
will have the same legal value and status as a Pattadar Pass Book-cum Title
Deed would have in respect of such parcels of land, as at the time of its
preparation.".
Preamble - ANDHRA PRADESH RIGHTS IN LAND AND PATTADAR PASS BOOKS
(AMENDMENT) ACT, 2019PREAMBLE