Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH DISTRICTS (FORMATION) RULES, 1974 CONTENTS 1. Short title 2. Definitions 3. Matters of consideration in formation of districts etc 4. Publication of preliminary notification 5. . ANDHRA PRADESH DISTRICTS (FORMATION) RULES, 1974 In exercise of the powers conferred by subsection (1) of Section 4 of the Andhra Pradesh Districts (Formation) Act, 1974 (Act 7 of 1974 ) and in supersession of the Andhra Pradesh Districts (Formation) Rules, 1974 issued with G.O.Ms.No.529, Revenue, dated the 22nd April, 1975 and published at Pages 17 of the Rules supplement to PartI, Extraordinary of the Andhra Pradesh hereby makes the following rules, namely 1. Short title :- These rules may be called the Andhra Pradesh Districts (Formation) Rules, 1984. 2. Definitions :- In these rules: (i) "Act" means the Andhra Pradesh District (Formation) Act, 1974. (ii) "Collector" means the Collector incharge of a revenue district. (iii) "Form" means form appended to these rules. (iv) "Mandal" means a part of the district, within a revenue division under the charge of a Tahsildar or Deputy Tahsildar. (v) "revenue division" means a part of the district comprising of one or more mandals under the charge of Revenue Divisional OfficersSub collectorAssistant Collector or any other officer placed incharge of a division. (vi) "Village" means a settlement or locality or area consisting of cluster of habitations and the land belonging to their proprietary inhabitants and includes, a town or city and a hamlet (Mazra). 3. Matters of consideration in formation of districts etc :- (3) In matters concerning subsection (1) or subsection (2) of Section 3 of the Act the Collector concerned shall forward to the Government his report with his views together with the record of enquiry if any for the consideration of the Government. If after such consideration the Governments so decides, a preliminary notification under subsection (5) of Section 3 of the Act inviting objections or suggestions to the proposals from the persons residing in the areaareas which are likely to be affected thereby, shall be issued. 4. Publication of preliminary notification :- (1) The preliminary notification referred to in subrule (3) or (4) of Rule 3 inviting objections or suggestions thereon shall be in Form I and shall be published in the Andhra Pradesh Gazette and District Gazettes of the districtor districts affected by the proposal and shall also be displayed at the village chavidi, offices of Gram Panchayat, Panchayat Samithi and on the notice boards of the Offices of the Revenue Divisional OfficerSub CollectorAssistant CollectorCollectorate and Zill Parishad. (2) Any person affected by the proposal may within 1[thirty] days from the date of publication of the notification referred to in subrule (1) above communicate the objections or suggestions thereto to the Secretary to the Government in the Revenue Department or to the Commissioner of Land Revenue, as the case may be, through the Collector of the district concerned, who shall forward the same with his remarks to the Government or the Commissioner of Land Revenue as the case may be. 5. . :- Publication of final notification:- The Government or the Commissioner of Land Revenue, as the case may be, having regard to the suggestions or objections referred to under Rule 4 either confirm the preliminary notification or issue it with such modificationmodifications as may be necessary and publish it in Forms II or III, as the case may be, under subsections (1), (2) or (4) of Section 3 of the Act in Andhra Pradesh Gazette and in the District Gazette concerned.