ANDHRA
PRADESH (TELANGANA AREA) ABOLITION OF INAMS (AMENDMENT) ACT, 2011 THE ANDHRA PRADESH (TELANGANA AREA) ABOLITION OF INAMS (AMENDMENT)
ACT, 2011 [ 23rd December, 2011] [Act No. 19 of 2011] An Act further to amend the Andhra Pradesh (Telangana Area)
Abolition of Inams Act, 1955. Be it enacted by the
Legislature of the State of Andhra Pradesh in the Sixty-second Year of the
Republic of India as follows.-- (1)
This Act may be called the Andhra Pradesh (Telangana Area)
Abolition of Inams (Amendment) Act, 2011. (2)
It shall come into force on such date as the Government may by
Notification in the Andhra Pradesh Gazette, appoint. In the Andhra Pradesh
(Telangana Area) Abolition of Inams Act, 1955, (hereinafter referred to as the
principal Act) in Section 6, to sub-section (3) the following proviso and
Explanation shall be added, namely.-- "Provided that a
permanent tenant who is a poor person shall be eligible to be registered as an
occupant under subsection (1), without payment of any premium to the
Government. Explanation.--For the
purpose of this section, Section 7 and Section 8, a poor person is one who does
not own any land or property other than the Inam land under his occupation and
enjoyment and whose family income is not more than the income as prescribed by
the Government from time to time for treating him as a person below poverty
line". In Section 7 of the
principal Act, to subsection (3), the following proviso shall be added, namely:
- "Provided that a
protected tenant who is a poor person shall be entitled to be registered as an
occupant under subsection (1), without payment of any premium to the
Government." In Section 8 of the
principal Act, to subsection (3), the following proviso shall be added, namely
.-- "Provided that a
non-protected tenant who is a poor person shall be entitled to be registered as
an occupant under subsection (1), without payment of any premium to the
Government.".
Preamble - THE ANDHRA PRADESH (TELANGANA AREA) ABOLITION OF INAMS
(AMENDMENT) ACT, 2011PREAMBLE