Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Andhra Area) Land Revenue Assessment (Amendment) Act, 1914 2 of 1914 CONTENTS 1. Short Title 2. Definition Of The Term Collector 3. Right Of Suit Regarding Acts And Orders Hereby Validated Andhra Pradesh (Andhra Area) Land Revenue Assessment (Amendment) Act, 1914 2 of 1914 An Act to amend 2 [the Andhra Pradesh (Andhra Area) Land Revenue Assessment Act, 1876.) Whereas it is expedient that persons other than District Collector should be authorized to exercise the powers and perform the duties referred to in 3 [the Andhra Pradesh (Andhra Area) Land Revenue Assessment Act, 1876 (Act I of 1876)] it is hereby enacted as follows:- 1. Substituted for the words The Governor in Council" by Sec. 4 of Madras Act VIII of 1936. 2. For Statement of Objects and Reasons, see Fort St. George Gaz. 1914, Pt. IV, p. 1. 3. Substituted for the original short title by Andhra Pradesh Act IX of 1961, First Sch. 1. Short Title :- This Act may be called 1(the Andhra Pradesh (Andhra Area) Land Revenue Assessment (Amendment) Act, 1914. 1. The words "Provincial Govt." were subs. for the word" Governor in Council" by the A.O. 1937 and the word "State" was Substituted for Provincial" by the A.P. 1950. 2. Definition Of The Term Collector :- The words Collector of the District and Collector, in 3 [the Andhra Pradesh (Andhra Area) Land Revenue Assessment Act, 1876, (Act I of 1876)] shall include any officer who may hereafter empowered by the 4 [State Government] to exercise the functions of a District Collector in respect of alienated portions of any permanently settled estate and shall be deemed to have always included any officer who has hereto before exercised such functions. 3. Right Of Suit Regarding Acts And Orders Hereby Validated :- Notwithstanding anything in the Indian Limitation Act, 1908 (Central Act 9 of 1908), any person aggrieved:- (a) by the fact of the separate registration between the first day of January, 1912 and the commencement of this Act by an officer other than the Collector of the district or any portion of a permanently-settled estate: or (b) by the refusal between the said dates by such officer to register any portion of a permanently settled estate, may within 12 months after the commencement of this Act sue in a civil Court for a decree that such registration ought not to be made or ought to be made, as the case maybe.