Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERBAD LAND (SPECIAL ASSESSMENT) ACT, 1952 32 of 1952 [] CONTENTS 1. Short title, extent and commencement 2. Definitions 3 . Levy of additional special assessment in areas where resettlement is due 4. Mode of recovery 5. Alteration of rates of special assessment 6. Power of Government to notify exemptions 7. Power to make rules 8. Bar of jurisdiction of Courts 9. Power to remove difficulties SCHEDULE 1 :- SCHEDULE HYDERBAD LAND (SPECIAL ASSESSMENT) ACT, 1952 32 of 1952 [] An Act to provide for the levy of special assessment on certain lands in the State of Hyderabad WHEREAS it is expedient to provide for the levy of special assessment on certain lands in the State of Hyderabad; It is hereby enacted as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Hyderabad Land (Special Assessment) Act 1952. (2) It extends to whole of the State of Hyderabad. (3) It shall be deemed to have come into force on the 1st day of June, 1952. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context,- (a) "Notification" means a notification published in the Gazette and the expression 'notified' shall be construed accordingly; (b} "prescribet --eans prescribed by rules made under this Act; (c) "year" means the agricultural year commencing on the 1st day of June. (d) words and expressions used in this Act but not defined therein shall nave the meaning assigned to them in the Hyderabad Land Revenue Act (VIII of 1317F) 3. Levy of additional special assessment in areas where resettlement is due :- In the taluqas where settlement is due and shown in the schedule there shall be .evied a special assessment on lands for the year commencing on the first day of June, 1952, and for each subsequent year at the rates shown in the same schedule until the assessments in pursuance of resettlement operations are imposed Provided that the special assessment shall not be levied on the former non-Diwani areas where assessments have not been brought tot he level of the adjoining Diwani areas Provided further that the special assessment shall not be levied on such lands of the Taluqas, mentioned in the schedule, which have been resettled at any time within the last 30 years before the first day of June. 1952, and the reassessment amount has already been imposed on those lands. 4. Mode of recovery :- (1) The special assessments made under this Act shall be in addition to the assessments which may be levied from a Pattadar if this Act had not been passed. (2) Any special assessments made under this Act shall be recoverable as arrears of land revenue in such instalments if any, as may be prescribed. 5. Alteration of rates of special assessment :- Government may, by notification, alter with effect from such date as may be stated therein the rates of special assessments or add to the areas shown in the schedule; Provided that no rate of special assessment shall be increased above the corresponding rate given in the schedule unless it is approved by a resolution or the Hyderabad Legislative Assembly. 6. Power of Government to notify exemptions :- The Government may, by notification, and subject to such restrictions and conditions as may be specified therein, exempt in whole or in part - (1) Any land from the levy of special assessment under this Act; (2) Any class of Pattedars from special assessments under this Act. 7. Power to make rules :- (1) Government may, by notification, make rules to give effect to the provisions of this Act. (2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for - (a) the person by whom or the authority by which special assessment shall be levied under this Act, (b) the manner in which and the time within which special assessments may be levied under this Act; (c) appeals against orders passed under this Act, the revision of orders passed on such appeals, the fees payable in respect of such appeals or applications for revision; and the time within which, the conditions subject to which, and the procedure according to which they may be preferred or dealt with; (d) the levy of any special assess nent on land under this Act which has escaped such assessment and the period within which such levy may be made, provided that such period shall not exceed three years; (e) the enforcement of the attendance of persons liable to special assessments, their examination on oath or affirmation and the production of documents; (3) The power to make rules conferred by this section shall be subject to the condition of previous publication in the Gazette. 8. Bar of jurisdiction of Courts :- Except as provided by or under this Act, no order passed under this Act shall be questioned in any Court. 9. Power to remove difficulties :- If any difficulty arises in giving effect to the provisions of this Act, the Government as occasion may require, by order do anything which appears to the Government to be necessary for the purpose of removing the difficulty. SCHEDULE 1 SCHEDULE (See Section 3) \ \ \ \ SCHEDULE (See Section 3) SI. No. Name of taluq where resettlement is due Rates of special assessments Dry Wet 1. Aurangabad ... Two annas per rupee. One anna per rupee. 2. Kannad ... " " 3. Vaijapur ... " " 4. Gangapur ... " " 5. Khuldabad ... " " 6. Jama ... " " 7. Bhokardan ... " " 8. Ambad. ... " " 9. Paithan ... " " 10. Sillod ... " " 11. Mominabad ... " " 12. Gulbarga ... " " 13. Seram ... " " 14. Kodangal ... " " 15. Chincholi ... " " 16. Yadgir ... " " 17. Andole ... " " 18. Osmanabad ... " " 19. Latur ... " " 20. Kallam ... " " 21. Tuljapur ... " " 22. Ashti ... " " 23. Patoda ... " " 24. Bhir ... " " 25. Gevraj Two annas per rupee. One anna per rupee. 26. Manjlegaon j g 27. Koppal 28. Devarlpmda 29. Nizamabad 30. Pakhal 31. Mulug 32. Palwancha 33. Mahdevpur 34. Sultanabad ... " " 35. Adilabad ... " " 36. Kinwat ... " " 37. Nirmal ... " " 38. Asifabad ... " " 39. Sirpur ... " " 40. Rajura ... " " 41. Chinnur ... " " 42. Laxettipet ... " " 43. Utnoor ... " " 44. Makthal ... " " 45. Parkal ... " " 46. Khammam ... " " 47. Mahbubabad ... " " 48. Dharur ... " " 49. Jintur ... " " 50. Pathri ... " "