Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Andhra Area) Revenue Commissioner Act, 1849 10 of 1849 [26 May 1849] CONTENTS 1. Power To Depute Member To Perform Duties Of Board 2. Powers Of Member So Deputed 3. Publication Of Commission, And Revocation Thereof 4. Deposit Of Records Andhra Pradesh (Andhra Area) Revenue Commissioner Act, 1849 10 of 1849 [26 May 1849] An Act for appointing a Commissioner of Revenue [* * *]2 Whereas it is expedient that 3[the State Government of Andhra Pradesh] should be empowered to depute a Member of the Board of Revenue to perform in any of the districts of that 4[State] all or any of the duties which, by the general Regulations and Laws of the 4[State] belong to the Board of Revenue collectively : It is enacted as follows:-- 1. The short title 'The Madras Revenue Commissioner Act, 1849" was given by Central Act II of 1901. For the short title, this was substituted by the A.P. Act 9 of 1961, Sch. I. This Act was declared by Central Act 15 of 1874, Sec. 4 and the Sch. II to be in force in the whole of the Presidency of Madras except the territories mentioned in the Sch. VI to that Act. It has been declared by a notification under Sec. 3 Cl. (b) of Central Act XIV of 1874 to be not in force in the Dutcharti and Guditeru muttas of the East Godavari Agency -- see Fort. St. George Gaz., 1930, Part I, page 553. It has been declared not to apply to the East Godavari Agency, by notification under Sec. 52(A) of the Government of India Act -- see Fort St. George Gazette, 1931, Part I, page 99. Under Section 3(b) of Central Act XIV of 1874, it has been declared that the Act is not in force in the Sch. Dists. in Ganjam and Vizagapatnam -- Fort St. George Gazette, 1898, Part I, page 667, Gazette of India. 1898, Part I, page 872. 2. The words "at Madras" were omitted by the A.A.O. 1953. 3. For the words "at Governor of Fort St. George in Council" the words "State Government of Andhra" were substituted by ibid, and for the words "Government of Andhra" the words "Government of A.P." were substituted by A.P.A.O. 1957. 4. Substituted for the word "Presidency" by the A.A.O. 1953. 1. Power To Depute Member To Perform Duties Of Board :- The 2[State] 3[Government of Andhra Pradesh] may, from time to time whenever they shall see fit, depute a Member of the Board of Revenue to perform alone, in any of the districts of that 1[State] all or any of the duties which, by the general Regulations and laws of the 1[State] belong to the Board of Revenue collectively. 1. Substituted for the word "Presidency" by the A.A.O. 1953. 2. The words "Provincial Government of Madras" were Substituted for the words "Governor of Fort St. George in Council" by the A.O., 1937 and the word "State" was Substituted for word "Provincial" by the A.O. 1950. 3. For the words "Government of Madras" the words "Government of Andhra" were substituted by A.A.O. 1953 and for the words "Government of Andhra" these words substituted by A.P.A.O. 1957. 2. Powers Of Member So Deputed :- When a special commission shall be given to a Member of the Board of Revenue under this Act, the Member of the Board named therein shall, by virtue thereof, be empowered to exercise, within the limits of his commission, all the powers and duties which by law are vested in the Board of Revenue collectively, without exception, or subject to any exceptions or restrictions which shall be prescribed in such commission; and all regulations and Acts concerning the Board of Revenue shall be deemed to apply to the Commissioner within the limits of his commission, and with regard to all things concerning the revenues of the district included in it, so far as is necessary to give full effect to his commission and to this Act. 3. Publication Of Commission, And Revocation Thereof :- Every such commission shall be published in 1[Official Gazette], and the Commissioner shall enter on his office from the date of su ch publication; and in like manner the revocation or other determination of any such commission shall be published in the 1[Official Gazette]. 1. Substituted for the word Fort St. George Gazette, by the A.O. 1937. 4. Deposit Of Records :- The correspondence and other documents belonging to any such commission shall be deposited, on the determination thereof, in the office of the Board of Revenue, and shall be deemed records of the said Board.