TELANGANA
RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT) ACT, 2018 THE TELANGANA RIGHTS IN LAND AND PATTADAR PASS BOOKS (AMENDMENT)
ACT, 2018 [Act No. 01 of 2018] [ 19th February, 2018] An Act Further To Amend The Telangana Rights In Land And Pattadar
Pass Books Act, 1971 Be it enacted by the
Legislature of the State of Telangana in the Sixty-eighth Year of the Republic
of India as follows:- (1)
This Act may be called the Telangana Rights in Land and Pattadar
Pass Books (Amendment) Act, 2018. (2)
(i) Sections 2, 3, 5, 6, 7, 8, 9, 10 and 11 shall be deemed to
have come into force with effect from 17-06-2017; (ii) Section 4 shall come
into force on such date as the Government may, by notification, in the
Telangana Gazette appoint. In the Telangana Rights in
Land and Pattadar Pass Books Act, 1971 (Act No. 26 of 1971) (hereinafter
referred to as the principal Act), in section 4,- (1) for
sub-section (1) including the proviso there under, the following sub-section
shall be substituted, namely, "(1) Any person
acquiring by succession, survivorship, inheritance, partition, Government
patta, decree of a Court or otherwise any right as, owner, pattadar of a land
and any person acquiring any right as occupant of a land by any other method
shall intimate in writing his acquisition of such right, to the Tahsildar
within thirty days from the date of such acquisition. The Village Revenue
Officer on noting the acquisition of rights in his jurisdiction shall intimate
the Tahsildar within one (1) day as prescribed. The Tahsildar shall give or
send a written acknowledgment of the receipt of such intimation to the person
making it: Provided that where the
person acquiring the right is a minor or otherwise disqualified, his guardian
or other persons having charge of his property shall intimate the fact of such
acquisition to the Tahsildar.". (2)
in sub-section (2) (i)
after the words "the Tahsildar of the Mandal", the words
"manually or electronically" shall be inserted; (ii)
at the end of the sub-section, the words "as prescribed"
shall be added. In the principal Act, in
section 5, for sub-section (6), the following sub-section shall be substituted,
namely,- "(6) The Tahsildar
shall have the power to correct clerical errors, if any, on the request of the
Pattadar or any person interested in the land in the Pass Books as
prescribed." In the principal Act, in
section 5-A, after sub-section (5), the following sub-section shall be added,
namely,- "(6) Subject to the
provisions of sub-section (2) of section 5-A, the Tahsildar shall regularize
claims of those applicants who apply not later than 31.12.2017 and have been in
possession and do not have sadabainama (unregistered) document, based on enjoyment
survey, local enquiry, approval of Gramsabha and it shall be limited upto
Ac.5.00 gts.". In the principal Act, in
section 6, for the words "pattadar pass book.", the words
"electronically maintained pattadar pass book." shall be substituted. (1)
In the principal Act, in section 6-A,-(1) In sub-section (1), (i)
the words "mortgage or tenant" shall be omitted; (ii)
in second proviso, after the word "suo-motu", the words
"or mandatorily mutate and complete the process within a period of fifteen
days" shall be inserted. (2)
In sub-section (4), for the words "pattadars, mortgages or
tenants", the word "pattadars" shall be substituted. In the principal Act, in
section 6-C, after sub-section (3), the following sub-section shall be added,
namely,- "(4) Notwithstanding
anything contained in the section 6-C, Credit Agency shall grant loan on the
basis of ROR 1-B maintained electronically without insisting on Pattadar Pass
Book cum Title deed.". In the principal Act, in
section 6-D, in sub-section (1), after the words "such registering
authority", the words "to verify the Web land data maintained
electronically and" shall be inserted. In the principal Act, after
section 6-D, the following section shall be inserted, namely,- 6-E. "Effect on
earlier transactions.-- Subject to section 12-A and
until the date of enforcement of this amendment Act of 2017, the transactions
or other acquisitions in land that the land owners had shall be governed by the
provisions of unamended Act.". In the principal Act, after
section 12, the following section shall be inserted, namely,- 12-A. " Protection to
the State and Central Government lands.-- (1)
Notwithstanding any judgment, decree, order, proceeding of court
or any other authority, save the authority prescribed under the Hyderabad
(Abolition of Jagirs) Regulation, 1358F., and rules thereof, all the Jagir
lands including Paigah, Samsthans part of Jagir, Maktha, Village Agrahar, Umli
and Mukasa, etc., within the meaning of Hyderabad (Abolition of Jagirs)
Regulation, 1358F., which stood vested in the State under the said Act, the
title and ownership of such Jagir lands shall never be transferred or shall
never be deemed to have been transferred to any person. (2)
The Jagir lands defined under the Hyderabad (Abolition of Jagirs)
Regulation, 1358F., shall be recorded and maintained as Government lands in the
revenue records. (3)
The provisions of sub-section (1) & (2) will have no
application to such Jagir lands which are settled, transferred, assigned,
allotted, otherwise alienated by the State. The Telangana Rights in
Land and Pattadar Pass Books (Amendment) Ordinance, 2017 is hereby repealed.
Preamble - TELANGANA RIGHTS IN LAND AND PATTADAR PASS BOOKS
(AMENDMENT) ACT, 2018PREAMBLE