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Telangana Districts (Formation) Act, 1974
(Act No. 7 of 1974)
Last Updated 9th January, 2020 [tel103]
(a) ["Commissioner of Land Revenue"] means the [Commissioner of Land Revenue] for Telangana;
(b) "Government" means the State Government;
(c) "notification" means a notification published in the [Telangana] Gazette and the expression "notify" or "notified" shall be construed accordingly;
(d) "prescribed" means prescribed by rules made under this Act;
(e) "revenue division, [mandal] and village" means respectively any area which is notified as a revenue division, [mandal] or village under this Act.
3. Division of State into districts, formation of new districts and alteration of areas boundaries or names of existing districts. - (1) The Government may, by notification, from time to time, for the purposes of revenue administration, divide the State into such districts with such limits as may be specified therein; and each district shall consist of such revenue divisions [and each revenue division shall consist of such mandals and each mandal shall consist of such villages] as the Government may, by notification from time to time, specify in this behalf. (2) The Government may, in the interests of better administration and development of the areas, by notification, from time to time, and with effect on and from such date as may be specified therein, -(a) form a new district, revenue division, [or mandal] by separation of area from any district, revenue division, [or mandal] or by uniting two or more districts, revenue divisions, [or mandals] or parts thereof or by uniting any area to a district, revenue division, [or mandal] or part thereof;
(b) increase the area of any district, revenue division, [or mandal];
(c) diminish the area of any district, revenue division, [or mandal];
(d) alter the boundaries of any district, revenue division, [or mandal];
(e) alter the name of any district, revenue division, [or mandal];
[XXX] (3) The areas, boundaries and names, of the districts, revenue divisions, taluks, firkas and villages in the State existing at the commencement of this Act shall be deemed to have been notified under sub-section (1) and shall continue until they are altered by the Government or the [Commissioner of Land Revenue], as the case may be. (4) The [Commissioner of Land Revenue] may, in the interests of better administration and development of the areas and subject to such rules as may be prescribed, by notification, group or amalgamate any two or more revenue villages or portions thereof so as to form a single new revenue village or divide any revenue village into two or more revenue villages, or increase or diminish the area of any revenue village, or alter the boundaries or name of any revenue village. (5) Before issuing any notification under this section, the Government or the [Commissioner of Land Revenue], as the case may be, shall publish in such manner as may be prescribed, the proposals inviting objections or suggestions thereon from the persons residing within the district, revenue division, [mandal] or village who are likely to be affected thereby within such period as may be specified therein, and shall take into consideration the objections or suggestions, if any, received. (6) Any notification under this section may contain such supplemental, incidental and consequential provisions (including provisions as to adaptation and construction of laws) as the Government or the [Commissioner of Land Revenue], as the case may be, may deem necessary. [(7) Notwithstanding anything contained in subsection (5), Government may issue notification under subsection (1) to form a new District, Revenue Division, Mandal, Village in variance to the proposals notified under subsection (5).] 4. Power to make rules and the laying of notifications before the State Legislature. - (1) The Government may, by notification, make rules for carrying out all or any of the purposes of this Act. (2) Every notification made under this section shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the notification or in the annulment of the notification, the notification shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification. 5. Repeal. - The Andhra Pradesh (Andhra Area) District Limits Act, 1865 (Act I of 1865) and section 5 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F. (Act VIII of 1317 F). are hereby repealed.
