Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH SCHEDULED AREAS RYOTWARI SETTLEMENT RULES, 1971 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . SCHEDULE 1 :- SCHEDULE ANDHRA PRADESH SCHEDULED AREAS RYOTWARI SETTLEMENT RULES, 1971 In exercise of the powers conferred by sub section (1) of Section 16 of the Andhra Pradesh Scheduled Areas Ryotwari Settlement Regulation, 1970 (Andhra Pradesh Regulation 2 of 1970), the Government of Andhra Pradesh hereby makes the following rules 1. . :- These rules may be called the Andhra Pradesh Scheduled Areas Ryotwari Settlement Rules, 1971. 2. . :- (i) "Form" means a form appended to these rules. (ii) "Notified date in relation to an area" means the date appointed by notification issued under sub section 3 of Section 1 as the date on which the Regulation shall come into force in the area. (iii) "Regulation" means the Andhra Pradesh Scheduled Areas Ryotwari Settlement Regulation, 1970. (iv) "Section" means a section of the Regulation. 3. . :- (1) Enquiries under Section 9 may either be suo motu or on an application from the parties concerned and shall be conducted as soon as possible after the survey of the area is over. (2) Such enquiries shall ordinarily take place in the village in which the lands are situate, provided that the Settlement Officer for valid reasons may decide to hold the enquiry elsewhere. (3) Notice of the date, time and place of enquiry shall be given by publishing it in the village concerned not less than a week in advance by beat of tom tom and also by affixture in the village chavadi or any other conspicuous place, if there is no chavadi in the village. Such notice shall be in Form A. (4) The enquiry shall be summary. (5) The Settlement Officer making the enquiry shall record his order and final decision shall also be noted in the remarks column of the Land Register. (6) A copy of the decision in full of the Settlement Officer shall be communicated to the parties or their counsel. (7) The Chitta for the village shall be prepared or corrected with reference to the order of the Settlement Officer making the enquiry in the Land Register. 4. . :- (1) The draft notification under clause (a) of sub section (2) of Section 11 shall embody the principles governing the rates of assessment that shall be adopted for the purpose of fixation of assessments on individual lands, sources and the opportunities provided for redressing any grievance arising as a result of the settlement. (2) The Board of Revenue may consider which settlement notification is more appropriate to each Scheduled Area and make recommendations to the Government for approval. 5. . :- The draft notification under clause (b) of sub section (2) of Section 11 shall be published in the Andhra Pradesh Gazette as well as in the District Gazette concerned. 6. . :- The authority to consider any objection or suggestion in respect of the draft notification published as per Section 11(2)(a) shall be the Board of Revenue, who shall receive such objections or suggestions and make appropriate recommendations to the Government. 7. . :- (1) The ryotwari settlement referred to in sub section (1) of Section 12 shall be in the form of a patta to each individual holder on the land as determined under Section 9, and shall be communicated as prescribed in sub rule (2). (2) The order containing the rate of assessment shall be served on each individual holder of the land and a register for this purpose shall be maintained by the Settlement Officer and the acknowledgements of the communication shall be obtained from every recipient in the Register or in writing separately. 8. . :- Every Settlement Officer shall have power to issue summons to any person either for appearance or for production of document in connection with the enquiries pending before such officer under the Regulation and such person shall be bound to obey such summons. 9. . :- An appeal to the Director against the orders of the Settlement Officer shall bear a court fee stamp of the value of rupees two and that to the Board of Revenue against the orders of the Director shall bear a court fee stamp of the value of rupees three: Provided that members of a Scheduled Tribe shall not be required to pay any court fee as aforesaid. 10. . :- The provisions of the Limitation Act, 1963, and the Code of Civil Procedure, 1908, shall apply to all the proceedings under the Regulation and the rules made thereunder, before the authorities and officers having jurisdiction under Regulation to the extent they are not repugnant to the specified provisions of the Regulation. SCHEDULE 1 SCHEDULE SCHEDULE Sl.No. Details of any Survey No. Available Details of local description of the land Boundaries of the land concerned Extents of Lands (1) (2) (3) (4) (5) (1) (2) (3) (4) (5)