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Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Rules, 1972
Published vide in Andhra Pradesh Gazette R.S. to Part 2, Extraordinary, dated 2-5-1972. (G.O. Ms. No. 480 Revenue, 2nd May, 1972)
AP199
Rules
1. Short title and commencement:. - (1) These rules may be called the Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Rules, 1972; (2) They shall come into force on the 2nd May, 1972. 2. Furnishing of declaration:. - (1) Any person presenting for registration on or after the 2nd May, 1972, the date of the commencement of the Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Ordinance, 1972 (hereinafter referred to as the Ordinance) any document relating to alienation or partition of any land or the creation of a trust in respect of any land shall, at the time of such presentation furnish to the registering officer a declaration by the transferor making the alienation effecting the partition or creating the trust to the effect that the holding of the transferor does not exceed the specified limit mentioned in Section 4 of the Ordinance and in case where such transferor is a member of a family, also that the holdings of all the members of the family of which the transferor is a member in the aggregate, do not exceed the specified limit. The declaration shall also contain a statement of all lands held by the transferor and in case where such transferor is a member of a family the lands held by all the members of such family; (2) The declaration referred to in sub-rule (1) shall be in the Form appended to these rules. 3. Acceptance of document by registering officer on furnishing declaration, etc.. - On or after the commencement of the said Ordinance, no registering officer shall accept for registration any document relating to the alienation or partition of land or the creation of any trust of any land if: [omitted](a) the document is not accompanied by the declaration referred to in rule 2; and
(b) the registering officer is satisfied from a perusal of the statement of lands contained in the declaration that the holding of the transferor making the alienation, effecting the partition or creating the trust exceeds the specified limit and in case where such transferor is a member of a family the holdings of all the members of the family in the aggregate exceed the specified limit.
[4. Forwarding of a copy of declaration to the Tahsildar for verification:. - The registering officer shall, after registering the document forward a copy of the declaration furnished to him under rule 3 to the Tahsildar in whose jurisdiction the holding or a part thereof is situate for verification of the particulars stated therein. The Tahsildar shall after such verification communicate the result thereof to the Registering Officer. In case where the enquiry by the Tahsildar reveals that the declaration is false or incorrect the Tahsildar shall, in addition send a report to the Collector who shall in turn send a report to the Government in this behalf]Form
(See rule 2)
Under rule 2 of the Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Rules, 1972, I hereby declare to the best of my knowledge and belief that my holding does not exceed the specified limit mentioned in Section 4 of the Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Ordinance, 1972. I further declare that the holdings of all the members of the family of which I am a member do not in the aggregate exceed the specified limit. I further declare that my holding consists of the lands described in the Schedule hereunder and that it does not include any other land. I also declare that the holdings of all the members of the family of which I am a member consist of the lands described in the Schedule and that the holdings do not include any other land.Signature of the Transferor
Place: Date:Schedule
(See rule 2 and Form)
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Name of the person/member of a family (in the case of a member of the family give the relationship) |
Name of the District/Taluk/Viallage |
Survey No. |
Extent |
Whether registered wet or dry |
Whether included in the ayacut of any Government source or irrigation or irrigated by water from any Government source of irrigation in any one fasli during the three faslis immediately preceding the fasli 1381. |
Remarks |
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Note: This schedule shall be prepared in three parts as indicated below.
Part A shall contain details of land held by the transferor. Part B shall contain details of lands held by the undivided Hindu Family of which the transferor is a member and his share therein. Part C shall contain details of all lands held by the 'family,' i.e., husband, wife and their minor children of which the transferor is a member.Signature of the Transferor
Place: Date:
