Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RESERVATION OF LANDS FOR RESUMPTION FOR PERSONAL CULTIVATION RULES, 1957 CONTENTS 1. . 2. . 3. . 4. . RESERVATION OF LANDS FOR RESUMPTION FOR PERSONAL CULTIVATION RULES, 1957 In exercise of the powers conferred by Section 97 read with sub- section (4) of Section 44 of the A.P (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (Hyderabad Act No.XXI of 1950), the Governor of Andhra Pradesh hereby makes the following rules, namely :- 1. . :- (1) These rules may be called the Reservation of Lands for Resumption for Personal Cultivation Rules, 1957. (2) They shall come into force from the date of their publication in the Official Gazette. 2. . :- (1) In these rules, unless the context otherwise requires, (a) 'Act' means the A.P. (Telangana Area) Tenancy and Agricultural Land Act, 1950. (b) 'Section' means a section of the Act. (c) 'Form' means a form appended to these rules. (2) Words and expressions used in these Rules but not defined therein shall have the meaning assigned to them in the Act. 3. . :- (1) The statement of reservation demarcating the lands which a landholder proposes to reserve for exercising the right of resumption under sub-section (1) of Section 44 shall be in Form 1. (2) On receipt of the statement referred to in sub-rule (1), the Deputy Collector shall after making due enquiry, pass such orders as he deems fit in regard to the reservation of lands for the resumption for personal cultivation by the landholder. (3) The provisions of Rules 6 to 8 of the A.P. (Telangana Area) Resumption of Lands for Personal Cultivation Rules, 1955, shall as far as may be, apply mutatis mutandis to the holding of enquiries and the passing of orders under sub-rule (2). (4) In holding an inquiry under sub-rule (2), the Deputy Collector may suo motu on application, implead any protected tenant of the landholder, other than a protected tenant specified in the statement referred to under sub-rule (1), or any other person, as a party to the proceedings. (5) In passing an order under sub-rule (2), the Deputy Collector may direct that lands, other than those specified in the statement referred to in sub-rule (1), shall be reserved for the landholder for exercising the right of resumption for personal cultivation: Provided that no such order shall be passed unless the persons concerned have been given a reasonable opportunity of making their representations in regard thereto. 4. . :- The Deputy Collector shall, as soon as may be, after passing an order under Rule 3 above, issue a certificate to the landholder in Form-II specifying the lands reserved for exercising the right of resumption for personal cultivation. Special Officer.