Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ASSIGNED LANDS (PROHIBITION OF TRANSFERS) RULES, 1977 CONTENTS 1. Short title 2. Definitions 3 . Procedure for eviction of the transferee and taking possession and restoration of assigned lands 4 . Communication of list of assigned lands to the Registration Department ANDHRA PRADESH ASSIGNED LANDS (PROHIBITION OF TRANSFERS) RULES, 1977 In exercise of the powers conferred by sub section (1) of section 9 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 (Andhra Pradesh Act 9 of 1977), the Governor of Andhra Pradesh hereby makes the following rules. [a] Published in A.P.Gazette, R.S. to Part II, dt. 16 3 1978. RULES 1. Short title :- These rules may be called the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 1977. 2. Definitions :- In these rules, unless the context otherwise requires, (a) Act means the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 : (b) authorised officer means the officer authorised by the District Collector under sub section (1) of section 4 of the Act. (c) Form means a Form appended to these rules. 3. Procedure for eviction of the transferee and taking possession and restoration of assigned lands :- The District Collector or the authorised officer shall, before taking action under clauses (a) and (b) of sub section (1) of section 4 of the Act, issue a notice in Form I to the person who acquired any assigned land in contravention of the provisions of sub section (2) of section 3 of the Act. This notice shall be served by delivering a copy to him or to some adult male member of the family at his usual place of abode or to his authorised agent, or by affixing a copy thereof at some conspicuous place of his last known place of residence or on some conspicuous part of the land acquired by him. After the expiry of fifteen days specified in the notice, the District Collector or the authorised officer shall consider the representation, if any, received with reference to the said notice and pass such orders as he thinks fit and proper. If it is held that the provisions of sub section (1) of section 3 of the Act have been contravened in respect of any assigned land, a copy of the order shall be communicated to the village officer for taking possession of the land and thereupon the land shall be disposed of in accordance with clause (b) of sub section (1) of section 4 of the Act. 4. Communication of list of assigned lands to the Registration Department :- The District Collector or the authorised officer shall as soon as an order is passed assigning land to a landless poor person furnish a copy of the order to the Registration Department so as to prevent the Department from registering any document relating to the transfer of such lands.