Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Telangana Area) Abolition Of Inams (Amendment) Act, 1994 19 of 1994 [20 May 1994] CONTENTS 1. Short title and commencement 2. Amendment of section 4 Andhra Pradesh (Telangana Area) Abolition Of Inams (Amendment) Act, 1994 19 of 1994 [20 May 1994] PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH (TELANGANA AREA) ABOLITION OF INAMS ACT, 1955. B E it eancted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fourth Year of the Republic of India, as follows:- * Received the assent of the Governor on the 12th May, 1994. For Statement of objects and Reasons, Please see Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 12th May, 1994 at Page 3. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh (Telangana Area) Abolition of Inams (Amendment) Act, 1994. (2) It shall be deemed to have come into force on the 26th December, 1985. 2. Amendment of section 4 :- In the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955(Act No. VIII of 1955) to sub-section (1) of section 4, the following provisos shall be added, namely:- "Provided that where inams are held by or for the benefit of charitable and religions institutions no person shall be entitled to be registered as an occupant under sections 5, 6, 7 and 8 and the institution alone shall be entitled to be registered as an occupant of all inam lands other than those specified in clauses (a) and (c) above without restriction of extent to four and half times the family holding and without the condition of personal cultivation: Provided further that where any person other than the concerned charitable or religious institution has been registered as an occupant under sections 5, 6, 7 and 8 after the commencement of the Andhra Pradesh (Telangana Area) Abolition of Inams (Amendment) Act (Act 29 of 1985) 1985 such registration shall and shall be deemed always to have been null and void and no effect shall be given to such registration".