Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) RULES, 1947 CONTENTS 1. . 2. . ANDHRA PRADESH (ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) RULES, 1947 In exercise of the powers conferred by Section 5 (2) of the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947), His Excellency the Governor of Madras makes the following rules 1. . :- (1) The trustee, manager or other person in charge of every religious, educational or charitable institution who claims that the net income derived by the institution from any estate or part of any estate belong to it has become less in consequence of the fixation of reduced rate of rent under Section 3 (2) of the Act, may apply to the Provincial Government through the District Collector, for making good the loss in income specifying in the application the following particulars:- (a) The net income derived by the institution from the ryoti lands in the estate or part in the Fasli year ....... (to be specified) ......... (b) Loss in income from such lands during such Fasli year. (2) Every application under sub-rule (1) when submitted for the time, shall also contain particulars regarding the average net income derived by the institution from the ryoti lands in the estate or part, during the five Fasli years preceding Fasli year 1357, or during that portion of those Fasli years in which the estate or part was in the ownership of the institution. Explanation:- The net 'income' referred to in sub-rules (1) and (2) shall be total of the rents derived from the ryoti lands belonging to the institution in the estate or parts, less 10 per cent, thereof for collection charges. (3) Every applicant under sub-rule (1) shall submit to the District Collector:- (a) within three months from the date on which the Provincial Government publish an order under Section 3 (2) of the Act in respect of an estate or part of an estate belonging to the institution in case such application is submitted for the time; and, (b) not later than three months from the expiry of the Fasli year to which it relates, in other cases. 2. . :- On receipt of the application, District Collector shall check the figures furnished in the application with reference to the accounts maintained by the institution and after making such modifications if any, in the figures as on such check may be found necessary, shall submit the application to the Board of Revenue, with his report, specifying the amounts under the relevant head referred to in Rule 1, as fixed by him. The Board of Revenue shall determine in the case of a application, the average net income derived by the institution as rents from the ryoti lands in the estate or part during the period specified in Rule 1, sub-rule (2) and in the case of all applications, the net income derived from such lands in the Fasli year in question, and the loss to be made good to the institution in that Fasli year and report to the State Government, for sanction under Section 5 (1) of the Act, the loss to be made good for that Fasli year.