A Regulation to extend certain laws in force in the
Scheduled Areas in the territories which, immediately before the 1st November,
1956 were comprised in the State of Andhra to the Scheduled Areas in the whole
of the State. In exercise of the powers conferred by clause (c)
of sub-paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution
of India, the Governor of Andhra Pradesh, with the assent of the President
hereby makes the following Regulation, in the Fourteenth Year of the Republic
of India, namely:? (1) This Regulation may be called the Andhra Pradesh Scheduled Areas Laws
(Extension and Amendment) Regulation, 1963. (2) It extends to the whole of the Scheduled Areas of the State of Andhra
Pradesh. (3) It shall come into force on such date as the State Government may, by
notification in the Andhra Pradesh Gazette appoint
and different dates may be appointed for different provisions and for different
areas. The following laws, namely: (1) the Andhra Agency Rules. (2) The Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
(Andhra Pradesh Regulation 1 of 1959), (3) The Andhra Pradesh (Andhra Region Scheduled Areas) Money-Landers
Regulation, 1960 (Andhra Pradesh Regulation 1 of 1960). (4) The Andhra Pradesh (Andhra Areas Scheduled Tribes) Debt Relief
Regulation, 1960 (Andhra Pradesh Regulation II of 1960), as in force at
the commencement of this Regulation in the Scheduled Areas in the territories
which, immediately before the 1st November, 1956, were comprised in the State
of Andhra, are hereby extended to, and shall be in force in the Scheduled Areas
in the whole of the State. In the Andhra Agency Rules,? (a) for the words 'State of Andhra' wherever they occur, including the
enacting formula, the words 'State' of Andhra Pradesh' shall be substituted; (b) in the short title, for the word 'Andhra' the words 'Andhra Pradesh'
shall be substituted; (c) in sub-rule (1) of Rule 1, for the words 'Khammam Visakhapatnam and
Srikakulam', the words Visakhapatnam, Srikakulam, Adilabad, Warangal, Khammam
and Mahaboobnagar' shall be substituted; (d) in Rule 4, in the Note for the expression "Pensions Act XXIII of
1871', the words 'relevant law for the time being in force" shall be
substituted; (e) in rule 21,? (i) in sub-rule (1), in the first and second provisions, for the words 'High
Court of Judicature at Madras' 'the words 'High Court of
Judicature, Andhra Pradesh, at Hyderabad' shall be substituted; (ii) in sub-rule (3), for the words 'High Court of Judicature, Andhra at
Guntur' the words 'High Court of Judicature, Andhra Pradesh, at Hyderabad'
shall be substituted; (f) in Rule 22, for the words 'the headman of the village' the words 'the
headman or police patel of the Village' shall be substituted; (g) in clause (aa) of Rule 31 and in the proviso to clause (c) of Rule 42,
for the experession 'a hill tribe notified as such under the Agency Tracts
Interest and Land Transfer Act, 1917 (Madras Act I of 1917) the expression 'a
Scheduled Tribe as defined in clause (f) of section 2 of the Andhra Pradesh
Scheduled Areas Land Transfer Regulation, 1959 (Andhra Pradesh Regulation, I of
1959', shall be substituted; (h) after Rule 64, the following rule shall be inserted, namely:? '64-A. The Agent
may authorise any Agency Divisional Officer to exercise such of the powers of
any Revenue Officer not higher in rank than that of a District Collector as he
may specify'. (i) the heading 'Education' and rule 65 thereunder shall be omitted; (ii) in the Annexure, in item (8) of List No. 1, for the words and brackets
'Andhra Pradesh (Andhra Area) Motor Vehicles Taxation Act, the words and
brackets 'Andhra Pradesh (Andhra Area) Motor Vehicles Taxation Act and the
Andhra Pradesh (Telangana Area) Motor Vehicles Taxation Act' shall be
substituted and the words 'European Vagrancy Act' shall be omitted. In the Andhra Pradesh Scheduled Areas Land Transfer
Regulation, 1959 (Andhra Pradesh Regulation 1 of 1959),- (a) in the long title and in clause (a) of Section 2, for the words
Srikakulam', the words 'Srikakulam, Adilabad, Warangal, Khammam and
Mahboobnagar" and clause (b) of that section, for the words 'or
Srikakulam', the words 'Srikakulam, Adilabad, Warangal, Khammam or
Mahaboobnagar' shall be substituted. (b) in clause (i) of sub-section (1) and clause (b) of subsection (2) of
Section 3, for the expression "or a registered society as defined in
clause (f) of Section 2 of the Andhra Pradesh (Andhra Area) Co-operative Societies
Act, 1982 (Act) VI of 1982) the following expression shall be substituted,
namely:? "or a society registered or deemed to be
registered under any law relating to Co-operative Societies for the time being
in force in the State". In the Andhra Pradesh (Andhra Region Scheduled
Areas) Money-lenders Regulation, 1960 (Andhra Pradesh Regulation I of 1960)? (a) in the long title the words 'in the Andhra Region' shall be omitted; (b) in Section 1? (i) In sub-section (1), the words "Andhra Region" shall be omitted: (ii) in sub-section (2), the words "of the Andhra Region" shall
be omitted; (c) in section 2.? (i) clause (1) shall be omitted; (ii) in clause (4), for the expression "Andhra Pradesh (Andhra Area)
Co-operative Societies Act, 1932 (Act VI of 1932)" the expression
"any law relating to Co-operative Societies for the time being in force in
the State" shall be substituted: (iii) for clause (18), the following
clause shall be substituted namely:? "(18)
'Scheduled Areas' means the areas which have been or may be declared to be
Scheduled Areas by the President under sub-paragraph 6 of the Fifth Schedule to
the Constitution". In the Andhra Pradesh (Andhra Areas Scheduled Debt
Relief Tribes) Regulation, 1960 (Andhra Pradesh Regulation II of 1960)? (a) in the long title, for the expression 'which immediately before the 1st
November, 1956, were comprised in the State of Andhra" the words " of
the State of Andhra Pradesh" shall be substituted: (b) in section 1,? (i) in sub-section (1) the words 'Andhra Areas' shall be omitted; (ii) in sub-section (2), for the expression "which immediately before
the 1st November, 1956, were comprised in the State of Andhra" the words
"of the State of Andhra Pradesh" shall be substituted; (c) in clause (ix) of Section 2, the expression "which immediately
before the 1st November, 1956, comprised in the State of Andhra and" shall
be omitted; (d) in clause (c) of Section 3, for the expression "the Andhra Pradesh
(Andhra Area) Co-operative Societies Act, 1932 (Act VI of 1932)" the
expression "any law relating to Cooperative Societies for the time being
in force in the State" shall be substituted. If any difficulty arises in giving effect to the
provisions of this regulation, the Government may, as occasion may require, by
order do anything which appears to them to be necessary or expedient for the
purpose of removing the difficulty. (1) The Tribal Areas Regulation, 1359-F. is hereby repealed and any law
corresponding to any of the Regulation now extended shall
cease to have effect in the Scheduled Areas in which this Regulation is in
force. (2) Upon such repeal or cessor the provisions of the Andhra Pradesh General
Clauses Act, 1891 (Act I of 1891) shall apply; and for the removal of doubts it
is hereby declared that any proceeding commenced under the said Regulation or
law and pending at the commencement of this Regulation before any officer or court, shall be
disposed of in accordance with the provisions of the said Regulation or law as
if the said Regulation or law had continued in force and this had not
Regulation been made.THE ANDHRA PRADESH SCHEDULED AREAS LAWS (EXTENSION AND AMENDMENT)
REGULATION, 1963
THE ANDHRA PRADESH SCHEDULED AREAS LAWS
(EXTENSION AND AMENDMENT) REGULATION, 1963[1]PREAMBLE