Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Telangana Area) Abolition Of Inams (Amendment) Act, 2011 19 of 2011 [23 December 2011] CONTENTS 1. Short title and Commencement 2. Amendment of Section 6 (Act VIII of 1955) 3. Amendment of Section 7 4. Amendment of Section 8 Andhra Pradesh (Telangana Area) Abolition Of Inams (Amendment) Act, 2011 19 of 2011 [23 December 2011] PREAMBLE An Act further to amend the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-second Year of the Republic of India as follows.-- 1. Short title and Commencement :- (1) This Act may be called the Andhra Pradesh (Telangana Area) Abolition of Inams (Amendment) Act, 2011. (2) It shall come into force on such date as the Government may by Notification in the Andhra Pradesh Gazette, appoint. 2. Amendment of Section 6 (Act VIII of 1955) :- In the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955, (hereinafter referred to as the principal Act) in Section 6, to sub-section (3) the following proviso and Explanation shall be added, namely.-- "Provided that a permanent tenant who is a poor person shall be eligible to be registered as an occupant under subsection (1), without payment of any premium to the Government. Explanation.--For the purpose of this section, Section 7 and Section 8, a poor person is one who does not own any land or property other than the Inam land under his occupation and enjoyment and whose family income is not more than the income as prescribed by the Government from time to time for treating him as a person below poverty line". 3. Amendment of Section 7 :- In Section 7 of the principal Act, to subsection (3), the following proviso shall be added, namely: - "Provided that a protected tenant who is a poor person shall be entitled to be registered as an occupant under subsection (1), without payment of any premium to the Government." 4. Amendment of Section 8 :- In Section 8 of the principal Act, to subsection (3), the following proviso shall be added, namely .-- "Provided that a non-protected tenant who is a poor person shall be entitled to be registered as an occupant under subsection (1), without payment of any premium to the Government.".