Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (TELANGANA AREA) IJARA AND KOWLI LAND CANCELLATION OF IRREGULAR PATTAS AND ABOLITION OF CONCESSIONAL ASSESSMENT RULES, 1962 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . ANDHRA PRADESH (TELANGANA AREA) IJARA AND KOWLI LAND CANCELLATION OF IRREGULAR PATTAS AND ABOLITION OF CONCESSIONAL ASSESSMENT RULES, 1962 In exercise of the powers conferred by Section 7 of the Andhra Pradesh (Telangana Area) Ijara and Kowli Land Cancellation of Irregular Pattas and Abolition of Concessional Assessment Act, 1961 (Andhra Pradesh Act, XXXVI of 1961), the Governor of Andhra Pradesh hereby makes the following rules: RULES 1. . :- (1) These Rules may be called the Andhra Pradesh (Telangana Area) Ijara and Kowli Land Cancellation of Irregular Pattas and Abolition of Concessional Assessment Rules, 1962. (2) They shall be deemed to have come into force on the 1st January 1962. 2. . :- In these rules, unless the context otherwise requires, (a) Act means the Andhra Pradesh (Telangana Area) Ijara and Kowli Land Cancellation of Irregular Patta and Abolition of Concessional Assessment Act, 1961 (Andhra Pradesh Act XXXVI of 1961); (b) Section means a Section of the Act. 3. . :- (1) The Tahsildar or the officer empowered by the Government in this behalf shall enquire and determine the category and extent of land falling under clauses (a) and (b) of sub Section (1) of Section 3. (2) For this purpose the Tahsildar or the officer empowered by the Government in this behalf shall fix the date on which and the place and time at which the enquiry will be held and shall issue a notice in the form appended to these rules to all the parties concerned. (3) The notice referred to in sub rule (2) shall be served by delivering or tendering it to the person concerned or to his agent or to any adult member of his family, or where none of the above courses is feasible by affixing it to his last known place of residence or by sending it to him by registered post acknowledgment due to his last known place of residence. (4) On the date fixed for inquiry under sub rule (2) or on such other date or dates to which the enquiry may be adjourned, the Tahsildar or the officer empowered by the Government in this behalf shall give to the parties a reasonable opportunity of being heard and to adduce such evidence, both oral and documentary as may be necessary and shall also examine such other person or persons and documents, if any, as he considers necessary to ascertain the area or the category of the land specified in clauses (a) and (b) of sub section (1) of section 3 held by the pattadar and pass an order determining the area with specification thereof, the patta in respect of which is liable to be cancelled under sub section (1) of section 3. (5) Every order under sub rule (4) shall be passed within 15 days from the date on which the enquiry is completed. 4. . :- The compensation payable under sub section (2) of Section 3 shall be paid in cash. 5. . :- For the purpose of determining the quantum of the sum refundable to the pattadar under sub section (3) of Section 3, the inquiry shall b e conducted by the Tahsildar or the officer empowered by the Government in this behalf, in the manner laid down in Rule 3. 6. . :- The amount so determined under rule, 5, shall be paid in cash along with the amount of compensation payable under sub section (2) of Section 3. 7. . :- The provisions contained in the A.P. (Telangana Area) Land Revenue Act, 1317F (Act VIII of 1317 Fasli), in so far as they relate to filing of appeals and grant of certified copies of deposition, shall be applicable to the appeals filed under these rules. 8. . :- (1) The Board of Revenue or the Government may at any time either suo motu or on application made to them from any person interested call for examine the record relating to any decision or order passed or proceeding taken by any authority or officer subordinate to them under the Act for the purpose of satisfying themselves as to the legality or property of such decision or order or as to the regularity of such proceeding, and if, in any case, it appears to them that any such decision, order or proceeding should be modified, annulled, reversed or remitted for reconsideration, they may pass orders accordingly. But no order adversely affecting any partly shall be passed under this rule unless such party has been given an opportunity of making a representation. (2) The Government may stay the execution of any such decision, order or proceeding pending the exercise of their power under sub rule (1) in respect thereof.