Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (ANDHRA AREA) BOARD OF REVENUE ACT, 1894 1 of 1894 [23rd January, 1894] CONTENTS 1. Repeal 2 . Board may distribute business subject to approval of Government 3. Orders of one or more members to be orders of Board 4. Strength of the Board 5. Rule of Construction ANDHRA PRADESH (ANDHRA AREA) BOARD OF REVENUE ACT, 1894 1 of 1894 [23rd January, 1894] An Act to provide further for the conduct of business by the Board of Revenue. WHEREAS it is expedient to provide further for the conduct of business by the Board of Revenue; It is hereby enacted as follows : 1. Repeal :- Rep. by the Amending Act, 1901 (Central Act 11 of 1901). 2. Board may distribute business subject to approval of Government :- Notwithstanding anything contained in Regulation I of 1803, in Regulation V of 1804, or in any other enactment in force in the Andhra area of the State of Andhra Pradesh, it shall be lawful for the Board of Revenue, subject to the approval of the Government concerned, to declare, in case the Board consists of two members, what portion of the business of the Board may be disposed of by a single member and what portion shall be reserved for the decision of both the members of the Board, and in case the Board consists of more than two members, what portion of the business of the Board may be disposed of by a single member or two members, and what portion shall be reserved for the decision of the entire Board. Every such declaration shall, after approval by the Government concerned, be notified in the Official Gazette: Provided that (i) where the Board consists of two members only, in the case of any subject reserved for disposal by a single member, the said member may refer it,after consideration, for the opinion of the other member and that where the opinions of the two members differ, the opinion of the senior member shall prevail ; (ii) where the Board consists of more than two members, in the case of any subject reserved for disposal by a single member or by two members, such member or members may refer it, after consideration, for the opinion of another member or for the decision o f the entire Board, as the case may be, and that where the opinions of two members differ, they shall refer the subject for the decision of the entire Board. 3. Orders of one or more members to be orders of Board :- All orders made and decisions passed by one or more members of the Board in accordance with a declaration made under the last preceding section or with its proviso shall be held to be the orders and decisions of the Board of Revenue, and the same shall not be deemed invalid by reason that subsequent thereto the said declaration was disapproved by the Government concerned. 4. Strength of the Board :- The Board shall consist of not less than two members. 5. Rule of Construction :- Any reference in any existing law to a collective Board shall, in case the Board consists of two members, be deemed to be a reference to the entire Board consisting of two members and in case the Board consists of more than two members be deemed to be a reference to not less than three members of the Board, and all cognate expressions shall be construed accordingly.