Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH AGRICULTURAL INDEBTEDNESS (RELIEF) ACT, 1987 7 of 1987 [29th December, 1976] CONTENTS 1. Short title, extent and commencement 2. Declaration 3. Discharge of debts incurred on or after 29th December, 1976 4 . Application of the Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 5. Power to make rules ANDHRA PRADESH AGRICULTURAL INDEBTEDNESS (RELIEF) ACT, 1987 7 of 1987 [29th December, 1976] An Act to provide relief from Indebtedness to Agricultural Labourers, Rural Artisans and Small Farmers in the State of Andhra Pradesh and for matters connected therewith. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in Thirty-eight year of the Republic of India as follows 1. Short title, extent and commencement :- (i) This Act may be called the Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1987. (ii) It extends to the whole of the State of Andhra Pradesh. (iii) It shall come into force on such date as the State Government, by notification in the Andhra Pradesh Gazette, appoint. 2. Declaration :- It is hereby declared that this Act, is for giving effect to the policy of the State towards securing the principles specified in Article 46 of the Constitution. 3. Discharge of debts incurred on or after 29th December, 1976 :- (1)Notwithstanding anything in the Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938, the Andhra Pradesh (Telangana Area) Money-Lenders Act, 1349F., the Andhra Pradesh (Andhra Area) Pawn-brokers Act, 1943, the Andhra Pradesh (Telangana Area) Agricultural Debtor's Relief Act, 1956, the Andhra Pradesh (Scheduled Area) Money lenders Regulation 1960, the Andhra Pradesh Indebted Agriculturists, Landless, Labourers and Artisans (Temporary Relief) Act, 1976 or any law for the time being in force, or any contract or other instrument having the force of law with effect on and from the commencement of this Act, every debt borrowed or incurred during the period between the 29th December, 1976 and *[the 31st May, 1989] including interest, if any owing to any creditor by an Agricultural labourer, a rural artisan or a small farmer shall be deemed to be wholly discharged. 4. Application of the Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 :- (1) All the provisions of the Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 (hereinafter in this section called "the said Act") except section 4 shall apply mutatis mutandis to the debts including interest, if any, which are deemed to be discharged under Section 3 (hereinafter called the 'said debt's) as they apply in relation to the debts referred to in the said Act; and all the provisions of the said Act shall be read and construed as if the said provisions, had been included and enacted in this Act. (2) For the purpose of facilitating the application of the Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977, to the said debts, the State Government may, by notification in the Andhra Pradesh Gazette, make such adaptations and modifications of the said Act and the rules made thereunder, whether by way of repealing, amending or suspending any provision thereof as may be necessary or expedient and thereupon the said Act and the rules made thereunder shall apply to the said debts subject to the adaptations and modifications so made. (3) Notwithstanding that no provision or insufficient provision has been made under sub-section (2) for the adaptation of the provisions of the said Act, or the rules made thereunder, any Court, tribunal or authority required or empowered to enforce those provisions, may, for the purpose of facilitating their application to the said debts, construe those provisions in such manner, without affecting the substance as may be necessary or proper in regard to the matter before the Court, tribunal or authority. 5. Power to make rules :- (1) The State Government may, by notification in the Andhra Pradesh Gazetee, make rules for carrying out all or any of the purposes of this Act. (2) Every rule made under this Act, shall immediately after it is made be laid before the Legislative Assembly of the State if it is in session and if it is not in session in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session, in which it is so laid or the session immediately following, the Legislative Assembly agrees in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the ,modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.