Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh (Telangana Area) District Boards (Amendment) Act, 1989 8 of 1989 [01 April 1989] CONTENTS 1. Short Title 2. Amendment Of Section 135, Act 1 Of 1956 3. Validation Of Levy And Collection Of Land Revenue Etc 4. Repeal Of Ordinance 13 Of 1988 Andhra Pradesh (Telangana Area) District Boards (Amendment) Act, 1989 8 of 1989 [01 April 1989] An Act further to amend the Andhra Pradesh (Telangana Area) District Boards Act, 1955. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fortieth Year of the Republic of India, as follows:-- 1. Short Title :- This Act may be called the Andhra Pradesh (Telangana Area) District Boards (Amendment) Act, 1989. 2. Amendment Of Section 135, Act 1 Of 1956 :- In the Andhra Pradesh (Telangana Area) District Boards Act, 1955 in Section 135, in sub-section (1), after the words "land revenue" wherever it occurs, the words "royalty and seigniorage fee" shall be deemed always to have been inserted. 3. Validation Of Levy And Collection Of Land Revenue Etc :- Notwithstanding anything in any judgment, decree or order of any Court or Tribunal or other authority to the contrary no levy and collection of land cess on the royalty and seigniorage fee payable to Government shall be deemed to be invalid or ever to have become invalid by reason only of the fact that such levy and collection was made, when no provision for such levy and collection was made, and accordingly the levy and collection of land cess on royalty and seigniorage fee shall be deemed to have been levied and collected and if this Act was in force on the day on which the land cess on royalty and seigniorage fee was so levied and collected and accordingly:-- (a) no suit or other proceeding shall be maintained or continued in any court against the State Government or any person or authority whatsoever for the refund of the land cess on royalty and seigniorage fee; and (b) no Court shall enforce any decree or order directing the refund of such land cess on royalty and seigniorage fee. 4. Repeal Of Ordinance 13 Of 1988 :- The Andhra Pradesh (Telangana Area) District Boards (Amendment) Ordinance, 1988 is hereby repealed.