Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES UNDER ANDHRA PRADESH(ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) ACT, 1947 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . RULES UNDER ANDHRA PRADESH(ANDHRA AREA) ESTATES LAND (REDUCTION OF RENT) ACT, 1947 In exercise of the powers conferred by Section 7 of the Madras Estates Land (Reduction of Rent) Act, 1947, (Madras Act XXX of 1947) His Excellency the Governor of Madras makes the following rules 1. . :- The Special Officer appointed under Section 2 (1) of the Act for purpose of recommending fair and equitable rates of rent for ryoti lands in any estate, or any Assistant to the Special Officer appointed by the Government (hereinafter in these rules referred to as "Assistant") shall have (i) the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of (a) enforcing the production of documents and (b) issuing commissions for the witnesses. (ii) power to enter upon any land with his subordinates and inspect, survey, measure and do any other act which in his opinion may be necessary for carrying out the provisions of the Act and the rules made there under. (iii) power to cut and thrash the crops on any land and to weigh or measure the produce with a view to estimating the capabilities of the soil. 2. . :- (1) The Special Officer or Assistant may call upon the landholder of an estate to furnish the following particulars and such other particulars as he may consider necessary, for determining fair and equitable rates of rent for ryoti lands in the estate: (a) Extent of ryoti lands of each class such as wet, dry and garden in each village. (b) Rates of rent levied on each class of land at the commencement of the Act. (c) Particulars of cultivation in the village with details of extent, crop and yield. (2) The Special Officer or Assistant may also call upon the landholder to produce his accounts containing the particulars specified in sub-rule (1) 3. . :- The Special Officer shall cause a notice to be published specifying the date or dates on which he proposes to conduct enquiries, either directly or through an Assistant or an Officer authorized by him or the Assistant, for determining fair and equitable rates of rent for ryoti lands in the estate. The notice shall be published in the village chavadi or in any conspicuous place in the village concerned and in the notice board of the Government Taluk Office. 4. . :- (1) After completing the enquiries or after considering the record of the enquiries and taking into consideration all the representations, made thereat, as the case may be, the Special Officer shall cause a notice to be published in the manner laid down in Rule 3, specifying the recommendations proposed to be made by him under Section 3 (1) of the Act, in regard to the determination of the rates of rent for the village or the group of villages concerned. The notice shall contain the following among other particulars: Proposals for reduction of rent in the estate of .... Village or group of villages Class of land- dry, wet or garden Rates of rent prevailing on each class of ryoti land in the village or group of villages The extent to which the rents for each class of ryoti land in the village or group of villages is proposed to be reduced. (2) (a) The notice shall also specify a date on or before which objections to the proposals may be submitted to the Special Officer or Assistant or any officer authorised by either of them. Such date shall not be earlier than one week from the date of publication of the notice. (b) If the Special Officer or Assistant thinks it necessary to hold an enquiry into the objections received, if any, he may hold the enquiry himself or depute any of his subordinates to hold it. (3) After considering the record of the enquiry into the objections if any, and, making such further enquiries, as he thinks necessary the Special Officer, shall submit to the Provincial Government through the Board of Revenue, his final recommendations, specifying (i) the extent if any, to which the rents for each class of ryoti in each village or group of villages in the estate shall be reduced, and (ii) the rates of rent payable for each such class after such reduction. 5. . :- On receipt of the Special Officer's report, the Board of Revenue may call for such further information or, direct such further enquiry as it may think necessary and on receipt thereof, shall submit to the Provincial Government the Special Officer's report with its recommendations for the reduction of rent. 6. . :- (1) Any officer authorised to hold any enquiry under these rules by the Special Officer, or Assistant shall, for the purposes of the enquiry, have all the powers referred to in Rules 1 and 2. (2) The Special Officer or Assistant may also authorise any officer to exercise all or any of the said powers. 7. . :- All enquiries and proceedings under these rules shall be summary. (G.O.Ms.No.1263 Revenue, 6th May, 1948). In exercise of the powers conferred by Section 3 (4) and 7 of the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947) His Excellency the Governor of Madras makes the following rules.