In exercise of the
powers conferred by Section 97 read with Sections 35 and 37 of the Andhra
Pradesh (Telangana Area) Tenancy and Agricultural Lands Act. 1950 (XXI of
1950), the Rajpramukh hereby makes the following rules namely:? These Rules may be
called "The Andhra Pradesh (Telangana Area) Tenancy Records (Correction)
Rules, 1956" and shall come into force from the date of their publication
in the Official Gazette. (1) In these rules unless
there is anything repugnant in the subject or context (a) 'the Act' means the
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950; (b) 'final record of
tenancies' means record of tenancies prepared under the Andhra Pradesh
(Telangana Area) Tenancy and Agricultural Lands Rules, 1950. (2) Words and expressions
used in these rules but not defined therein shall have the meaning assigned to
them in the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act,
1950 and the Hyderabad Land Revenue Act, 1317 Fasli. (1) Whenever any wrong
entry in or omission from the final record of tenancies of any village comes to
the notice of the Deputy Collector, either on representation made by any person
in that behalf or otherwise, he shall issue a notice to all the persons
interested in the land either as landholders or as tenants specifying the
time, date and place at which he proposes to hold an enquiry into the matter : Provided that such
inquiry shall not be held before the expiry of fifteen days from the date of
such notice. Provided further that
no such notice shall be necessary when the parties are present and make their
representations. (2) On the date specified
or on such latter date as may, from time to time, fixed by the Deputy
Collector, he shall hold a summary inquiry by taking such oral or documentary
evidence relating thereto as may be produced by all or any of the parties and
such other evidence as he may consider necessary and expedient and pass such
order as he may deem fit for correction in or omission from the final record of
tenancies. (1) The Tahasildar shall
correct the final record of tenancies to the concerned village in accordance
with the orders passed by the Deputy Collector or the Collector on appeal, as
the case may be and issue a fresh certificate in the form annexed hereto to the
tenant in lieu of the certificate already issued to him. (2) The Tahsildar shall
forward a copy of the correction made by him in the final records of tenancies
under provisions of sub-rule (1) of Rule 3 to the Patwari of the concerned
village, who shall correct his copy of the final record of tenancies
accordingly. CERTIFICATE (See
Rule 4 (1) of the Andhra Pradesh (Telangana Area) Tenancy Records
(Correction) Rules. 1956) Village
............................. SI. No.
.......................... Taluk .............................. 1.
Name
of the protected tenant. 2.
Father's
name 3.
Details
of the lands held by the protected tenant. (a) Survey No. (b) Pote No. (c) Name of the field, if
any. (d) Extent Acres. Guntas. 4.
Rent
payable (a) Mode of payment in
cash ________kind _____________ Crop
share _____________ 5.
Quantum Rs.
P. _____________ Quantity in Standard
measure __________________ Fraction
of Crop share __________________ 6.
Name
of the person under whom the land is held by the protected tenant and the name
of his father. 7.
Such
person's title to the land. Date: Tahsildar.THE ANDHRA PRADESH (TELANGANA AREA) TENANCY RECORDS
(CORRECTION) RULES, 1956
PREAMBLE