Telangana Public Property Malversation Act, 1837
(Act No. 36 of 1837)
Last Updated 16th January, 2020 [tel165]
The Andhra Pradesh Public Property Malversation Act, 1837 in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. Telangana Adaptation of Laws order, 2016 issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
This Act was extended to the transferred territories (Telangana Area) by section 3 of the Andhra Pradesh Extension and Amendment of Laws Act, 1958 (Act XIX of 1958).
1. Extension of jurisdiction of Collectors and their subordinates in cases of embezzlement, etc., to similar offences by persons of certain classes. - The jurisdiction vested in Collectors, [Subordinate Collectors, Deputy Collectors and Assistant Collectors], by [Regulation IX of 1822] and [VII of 1828] , in cases of embezzlement of public money, and of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall extend to cases of the embezzlement of any public property or the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property, by any person of any of the classes described in the third clause of section 2 of the said [Regulation IX of 1822].
2. Extension of enactments relating to embezzlement, etc., to similar offences by persons of certain classes. - All provisions of either of the said [Regulations IX of 1822] and [VII of 1828], which apply to cases of the embezzling of public money, shall apply to cases of the embezzling of public property whatever by persons of any of the classes described in the third clause of section 2 of the said [Regulation IX of 1822] all provisions of either of those Regulations, which apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document relating to public money, shall apply to cases of the falsification, destruction or concealment of any public account, record, voucher or document, relating to any public property whatever, by persons of any of the said classes.
