Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES REGARDING GRANT OF PATTADARI RIGHTS IN NON KHALSA VILLAGE CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . RULES REGARDING GRANT OF PATTADARI RIGHTS IN NON KHALSA VILLAGE In exercise of the powers conferred by clauses (d) and (m) of sub section (2) of Section 172 of the A.p. (Telangana Area) land Revenue Act the Government is pleased to make the following rules which shall come into force from the date of their publication in the Gazette: 1. . :- In these Rules the expressions "Jagir, "Jagirdar", "holder", "pattadar", "land", "revenue" and "to cultivate personally" shall have the same meaning as has been assigned to them in the Land Revenue Act and the expressions "Tahsildar i Jagir" and "Taluqdar i Jagir", Umra i Paigah" and "Umra i Uzzam" shall have the meaning assigned to them in the Jagirs Revenue Recovery Regulation. 2. . :- From the date of the coming into force of these rules all persons who hold Jagir land and pay revenue direct to the Jagirdars shall, in all Jagirs, whether settled or unsettled, for all purposes be deemed to be pattadars of the land held by them notwithstanding and oral or written agreement between the Jagirdar and such persons or any entry in the concerned village records to the contrary, and their rights and liabilities shall be the same as those of the Pattadars of Khalsa lands. 3. . :- The authority mentioned in Rule 10 shall be responsible for recording the names of the holders of land mentioned in rule (2) as pattadars in the concerned village records and give written intimation thereof to such persons within 3 months from the date of the coming into force of these rules. 4. . :- The name of the Jagirdar or his Hissaedar or relation shall not be recorded in the concerned village records as pattadar of any Jagir land except land personally cultivated by him any pattas existing in the concerned village records in contravention of these rules shall be cancelled and recorded in the name of the person who has actually held the land. 5. . :- If any person claims that he held Jagir land and paid revenue direct to the Jagirdar but that he was evicted by the Jagirdar on or after the 1st Azur 1348F., the patta of the land shall be granted in his name if his claim is proved to the satisfaction of the Collector and he shall be entitled to obtain the possession of such land. 6. . :- If any person who holds Jagir land paying land revenue direct to the Jagirdar dies, his lawful heir shall have the same rights in the land as he had, and the patta shall be recorded in his name. 7. . :- Cases of succession of patta and transfer of patta by pattadars in Jagirs shall be sanctioned in accordance with the procedure followed in the Khalsa area. 8. . :- Unoccupied land, land relinquished by the holder or land lying follow on account of holders having absconded or died without leaving any heir shall be raised on Laoni in accordance with the Laoni rules in force in the Khalsa area. 9. . :- When survey settlement is introduced in any Jagir, the Jagirdar and Jagir Officers shall furnish to the Survey Officer a correct Wasulbaqi of the lands in accordance with the above rules. If the Survey Officer finds that any entry in the wasulbaqi is not in accordance with these rules he shall report the matter to Government in the Revenue Department through the Settlement Commissioner for such action as it may deem necessary. 10. . :- For the purposes of these rules, in Jagirs which employ officers of the rank of Tahsildar i jagir and Taluqdar i jagir under the Jagirs Revenue Recovery Regulation of 1355F., the Taluqdar i jagir shall be competent to decide all questions of patta rights and an appeal shall lie from his decision to the Jagirdar, provided he is competent to exercise powers of revenue recovery under the said Regulation. The decision of the Jagirdar in case an appeal is preferred to him and the decision of the Taluqdar i jagir in case no appeal is preferred, shall be final. In jagirs where officers of the rank of Tahsildar i jagir and Taluqdar i jagir have not been employed, the jagirdar, provided he is competent to exercise powers of revenue recovery under the said Regulation and if he is not so competent, the Diwani Taluqdar in the territorial limits of whose jurisdiction the jagir is situated shall be competent to decide such cases and the decision of the Jagirdar or the Diwani Taluqdar, as the case may be, shall be final. 11. . :- The Jagirdar and the Jagir Officer shall be bound to give suspensions and remissions of land revenue in accordance with the orders of Government issued from time to time. 12. . :- The Government in the Revenue Department shall exercise revisional powers in respect of all matters covered by these rules in accordance with the provisions of section 10 of the Jagirs Revenue Recovery Regulation. 13. . :- The Jagirdars and Jagir Officers who have been authorised to exercise powers under these rules shall be deemed to be Revenue Officers within the meaning of clause (d) of sub section (2) of Section 172 of the Land Revenue Act. 14. . :- If any of the provisions of these rules are not complied with in any Jagir, the Government in the Revenue Department may, subject to the exception mentioned in this Rule, withdraw the powers exercisable under these rules and in the case of such withdrawal the Diwani Taluqdar in whose jurisdiction the Jagir exists shall exercise such powers subject to such instructions as may be given to him by the Government from time to time. If the conditions in a Jagir so require, the Government may take the Jagir in its supervision. 15. . :- All previous orders which are not consistent with these rules are hereby repealed.