Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES UNDER THE AGENCY TRACTS INTEREST AND LAND TRANSFER ACT, 1917 CONTENTS 1. The following are notified as hill tribes for the purposes of this Act 2. Rule 3. Rule 4. Rule 5. Rule 6. Rule RULES UNDER THE AGENCY TRACTS INTEREST AND LAND TRANSFER ACT, 1917 In exercise of the powers conferred by Section 7 of the Agency Tracts Interest and Land Transfer Act, 1917 {1 of 1917} the Governor in Council is pleased to make the following rules to regulate the transfer of lands in the Agency Tracts of the Ganjam, Visakhapatnam and Godavari Districts. 1. The following are notified as hill tribes for the purposes of this Act :- GANJAM Kondas, Savaras, Panos, and Haddis. VISAKHAPATNAM Kondas Gadabas Pangi Gadabs Olaro Gadabas Jodie Porojas Palgarapu Palli Bagata Kotia Dhora Pengu Porojas Bonda Porojas Didua Porojas Deryva Porojas Gonodi Koyas Konda Dhoras Mukha Dhoras Reddi Dhoras Konda Kapus Savaras Jatapus Maune Pydi Relli Palasi Muli Kapu Savarus Malia Savarus Kodu Kota Khonds Dombs Dhongria Khonds Tikiria Khonds Desya Khonds Mogata Goudus Ojulus Yenity Khonds Ghasis Malis. 2. Rule :- If the transfer of immoveable property under Section 4 (1) of the Act to or in favour of a person not a member of a hill tribe is a mortgagee without possession, the District Munsif having jurisdiction may grant the necessary written sanction. In all other cases of transfer the written permission of the Assistant Agent is necessary. 3. Rule :- Ejectment under Section 4(2) of the Act can be ordered only by the Agent or by the Assistant Agent having jurisdiction. 4. Rule :- Appeals from an ejectment order under Section 4(2) passed by the Assistant Agent shall lie within two months to the Agent and appeals from orders of Agent within three months to the Governor in Council. Provided that the appellate authority can admit any appeal if the appellant can show just and reasonable cause why the appeal was not presented in time. There shall be no second appeal. 5. Rule :- There shall be no sale of immoveable property under Section 6 of the Act without the written permission of the Assistant Agent. The property such shall be sold only to a member of hill tribes unless it is otherwise ordered in writing by the Asst. Agent. Sale shall be by public auction and shall be held not less than one month after attachment. 6. Rule :- All orders passed under these rules by officers subordinate to the Agent shall be subject to the Agent s general control.