Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH LAND REVENUE (ENHANCEMENT) RULES, 1967 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . SCHEDULE 1 :- SCHEDULE SCHEDULE 2 :- SCHEDULE SCHEDULE 3 :- SCHEDULE SCHEDULE 4 :- SCHEDULE ANDHRA PRADESH LAND REVENUE (ENHANCEMENT) RULES, 1967 In exercise of the powers conferred under sub section (1) of Section 16 of the Andhra Pradesh Land Revenue (Enhancement) Act, 1967 [Andhra Pradesh Act 8 of 1967] the Governor of Andhra Pradesh hereby makes the following rules. 1. . :- These rules may be called the Andhra Pradesh Land Revenue (Enhancement) Rules, 1967. 2. . :- In these rules, unless the context otherwise requires (a) Act means the Andhra Pradesh Land Revenue (Enhancement) Act, 1967: (b) Form means a Form appended to these rules; (c) Section means a section of the Act. 3. . :- The notices referred to in sub section (2) of Section 7 shall be (i) the individual notice in Form 1 to be served on each Pattadar; and (ii) the public notice in Form 2, to be published. 4. . :- Before determining the land revenue payable on the class of lands referred to in section 4, an opportunity shall be given to the pattadar to make his representation by issuing a notice in Form 3. 5. . :- Before determining the land revenue payable on lands not assessed already to land revenue referred to in Section 5, an opportunity shall be given to the pattadar to make his representation by issuing a notice in Form 4. 6. . :- (1) As soon as may be after the accounts of the village are provisionally settled for the fasli year, the Tahsildar shall cause the publication of a notice in the village in Form 5, of the list of the pattadars eligible for exemption under sub section (1) of Section 6 from the land revenue and the additional land revenue payable in respect of the dry lands held by them. (2) Any pattadar who is exempt from the land revenue and the additional land revenue but whose name does not find a place in the notice may make an application in writing to the Tahsildar, who shall, after giving an opportunity to the pattadar concerned, pass such order as he may think fit. Every order passed under this sub rule shall be communicated to the pattadar concerned. 7. . :- (1) Every appeal to the Revenue Divisional Officer under Section 8 shall be accompanied by the original or on authenticated copy of the notice in Form 1, Form 3 or Form 4, as the case may be, and the order of the Tahsildar appealed against. No such appeal petition shall be liable to be stamped. (2) Where the Revenue Divisional Officer considers, while hearing an appeal, that any further inquiry is necessary, he may make the inquiry on such date and in such manner as may be specified by him. Explanation:- In making an inquiry under these rules, the Tahsildar or the Revenue Divisional Officer, shall have all the powers vested in him in holding an inquiry under the Andhra Pradesh Revenue Summonses Act, 1869. 8. . :- (1) A statement shall be prepared by the Tahsildar in Form 6 for each patta khata for the faslis commencing from 1372 to 1376 showing the demand and collection of additional assessments and cesses made under Andhra Pradesh Land Revenue (Additional Assessment) and Cess Revision Act, 1962 and the land revenue and additional land revenue and cesses determined under the Andhra Pradesh Land Revenue (Enhancement) Act, 1967 for aforesaid period and including the excess or short collection, if any which is to be adjusted or to recovered, as the case may be; (2) The statement in Form 6 shall be served on the pattadar; (3) The sum paid in excess by the pattadar as indicated in Form 6 shall be adjusted towards the land revenue, additional land revenue or cess payable by the pattadar for the fasli year or years subsequent to 1st July 1967. (4) The balance to be paid by the pattadar as indicated as due in the notice in Form 6 shall be recovered in four equal monthly instalments as specified in that form. 9. . :- (1) Every notice under these rules shall be issued under the signature or the facsimile signature of the Tahsildar. (2) The service of the individual notice in Form I or any other notice shall be effected by delivering it or tendering it to the pattadar concerned or in his absence to his agent or to his agent or to any adult member of his family; or where none of the above courses is practicable, by affixing the notice at the last known place of residence of the pattadar or at any of the lands referred to in the notice. (4) The public notice in Form 2 and any other public notice shall be published by affixture in the village chavadi or if there no such chavadi at a conspicuous place in the village. SCHEDULE 1 SCHEDULE THE SCHEDULE Village........................................................ Taluk:........................................................ Land Revenue Additional land Revenue Dry Wet Dry Wet S E t t A t E t t A t E t t A t E t t A t T t l Survey Number Extent Ac. Assessment Rs. Extent Ac. Assessment Rs. Extent Ac. Assessment Rs. Extent Ac. Assessment Rs. Total Assessment Rs. (1) (2) (3) (4) (5) (6) (7) (8) (9) (10) SCHEDULE 2 SCHEDULE THE SCHEDULE Village:................................... Taluk:..................................... Land Revenue Additional land Revenue Dry Wet Dry Wet Patta/ Khata Number Name of pattadar/ Khatadar Survey Number Extent Ac. Assessment Rs. Extent Ac. Assessment Rs. Extent Ac. Assessment Rs. Extent Ac. Assessment Rs. Total Assessment Rs. (1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) SCHEDULE 3 SCHEDULE THE SCHEDULE Land Revenue Dry Survey No. Extent Ac. Taram Bhaganna Assessment Rs. (1) (2) (3) (4) SCHEDULE 4 SCHEDULE THE SCHEDULE Land Revenue Dry Wet Survey No. Extent Taram Bhaganna Assessment Extent Taram Bhaganna Assessment Ac. Rs. Ac. Rs. (1) (2) (3) (4) (5) (6) (7)