Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (TELANGANA AREA) BOARD OF REVENUE REGULATION, 1358 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Constitution of the Board 3A. Temporary arrangement for exercise of functions of the Board 4. Abolition of Subedars and transfer of their functions to the Board 5. Board to be the Court of Wards and the Chief Controlling Stamp Authority 6. Appellate and revisional powers 7 . Chapter X of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. to apply 8. Delegation to and by the Board 9. Board to exercise powers of control 10. . ANDHRA PRADESH (TELANGANA AREA) BOARD OF REVENUE REGULATION, 1358 WHEREAS it is expedient to constitute a statutory Board of Revenue, to confer powers and impose duties on the said Board and in particular to transfer to the said Board the powers and duties heretofore conferred and imposed on Subedars ; Now, therefore, in exercise of the authority vested in me for the administration of the Telangana area of the State of Andhra Pradesh and of all other powers enabling me in this behalf, I hereby make the following Regulation : 1. Short title, extent and commencement :- (1) This Regulation may be called the Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358 F. (2) It extends to the whole of the Telangana area of the State of Andhra Pradesh. (3) It shall come into force from the 1st day of August, 1949. 2. Definitions :- In this Regulation, unless there is anything repugnant in the subject or context- (a) "Board " means the Board of Revenue constituted under section 3; (b)Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F., means the Land Revenue Act of His Exalted Highness the Nizam s Dominions; (c) "law" includes rules and orders made under a law. 3. Constitution of the Board :- There shall be constituted a Board of Revenue consisting of three members to be appointed by Government one of whom may be designated as Senior Member to perform such functions as may be prescribed : Provided that Government may, from time to time, appoint an additional member or members to the Board for such period as it thinks fit. 3A. Temporary arrangement for exercise of functions of the Board :- Notwithstanding anything contained in section 3, if in view of the reorganisation of the States under the provisions of the States Reorganisation Act, 1956 (Central Act 37 of 1956) a Board is not or cannot, for any reason, be reconstituted on, the first day of November, 1956, in accordance with the provisions of the said section for the area to which this Regulation extends, then until such Board is so reconstituted, the Government may appoint such authority or authorities possessing such qualification as it may by general or special order specify, to exercise or discharge such of the powers or duties conferred or imposed on the Board by this Regulation or by any other law for the time being in force, and subject to such conditions and reservations as may be specified in the order. 4. Abolition of Subedars and transfer of their functions to the Board :- (1)As from the commencement of this Regulation (1) all appointments to the office of Subedars shall terminate and the territories known as Subas shall cease to exist as such; (2) references in the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F.and in any other law for the time being in force to the Subedar shall be read as referring to the Board : Provided that Government may by general or special order direct that any power or duty conferred or imposed on the Subedar by the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. or by any other law for the time being in force shall be exercised or discharged by such authority as is specified in the order, and not by the Board. 5. Board to be the Court of Wards and the Chief Controlling Stamp Authority :- Notwithstanding section 4 of the Andhra Pradesh (Telangana Area) Court of Wards Act, 1350 F. and clause (vii) of section 2 of the Hyderabad Stamp Act,the Board shall be the Court of Wards for the purposes of the first named Act and the Chief Controlling Stamp Authority for the purposes of the second named Act. 6. Appellate and revisional powers :- Subject to such conditions and reservations as Government may, from time to time prescribe, all appellate and revisional powers for the time being vested in Government in the Revenue Department shall be exercisable by the Board, and not withstanding anything contained in The Andhra Pradesh (Telanga Area) Land Revenue Act, 1317F. or in any other law for the time being in force no appeal shall lie from appellant or revisional order made by the Board by virtue of this section of from an original or appellant order made by the Board in exercise of a jurisdiction transferred to the Board from the Subedar by clause (2) of section 4. 7. Chapter X of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. to apply :- The provisions of Chapter X of The Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. shall so far as may be apply in respect of the acts and proceedings of the Board as if they were the acts and proceedings of a Revenue Officer. 8. Delegation to and by the Board :- Government may by notification in the Gazette (a) delegate to the Board any power or duty of Government under any law for the time being in force and transfer to the Board any power or duty of any other authority under any such law, and may by a like notification withdraw such delegation or transfer. (b) authorise the Board to delegate any of the powers or duties conferred or imposed upon it by or under this Regulation to any other authority and may by a like notification withdraw such authorisation. 9. Board to exercise powers of control :- The Board shall, subject to the control of Government, exercise powers of superintendence, direction and control over all other authorities in relation to land revenue, excise xx registration, stamps and such other matters as Government may from time to time, entrust to its administration. 10. . :- Procedure of the Board :- Government may make rules for the purpose of regulating the transaction of business by the Board and every order made or act done in accordance with such rules shall be deemed to be the order or act, as the case may be, of the Board.