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    • 1. Short title and commencement.
    • 2. Definitions.
    • 3. Absorption of enclaves in district.
    • 4. Assimilation of Laws.
    • 4A. Continuance of certain laws in some enclaves.
    • 5. Removal of difficulties.
    • 6. Declaration for the avoidance of doubt.

Telangana Absorbed Enclaves Act, 1951

(Act No. 18 of 1951)

Last Updated 14th January, 2020 [tel185]


The Andhra Pradesh (Telangana Area) Absorbed Enclaves Act, 1951 applicable to the Telangana Area of the State of Andhra Pradesh and 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. the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

1. Short title and commencement. - (1) This Act may be called [the Telangana Absorbed Enclaves Act, 1951].

(2) It shall be deemed to have come into force on the 25th day of January, 1950.

2. Definitions. - In this Act,-

(a) "date of transfer" means the 25th day of January, 1950, and

(b) "enclaves" means the areas specified in the first column of the Schedule to this Act.

3. Absorption of enclaves in district. - Each of the enclaves specified in the first column of the Schedule to this Act shall, as from the date of transfer form part of the district (hereinafter referred to as "the absorbing district") specified against the enclave in the second column of that Schedule.

4. Assimilation of Laws. - All laws in force in an enclave immediately before the date of transfer shall, as from that date cease to be in force in that enclave, and all laws in force in the absorbing district immediately before the said date shall, as from that date extend to, and be in force in, that enclave:

Provided that anything done or action taken under a law in force in the enclave before the date of transfer shall be deemed to have been done or taken under the corresponding law extending to, and in force in, that enclave as from the date of transfer.

Explanation. - In this section "law" includes any Act, Ordinance or Regulation and any notification, order, scheme, rule, form or bye-law issued, made or prescribed under any Act, Ordinance or Regulation.

[4A. Continuance of certain laws in some enclaves. - Notwithstanding anything in section 4,-

(a) the Madras Estates Land Act, 1908, the Madras Estates Land (Reduction of Rent) Act, 1947 and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed respectively as the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, the Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 and the Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, and all other enactments applicable to an estate as defined in clause (2) of section 3 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, shall not be deemed to have ceased, or ever to have ceased, to be in force in the Rompimalla and Mallavaram enclaves;

(b) the Madras Estates Land (Reduction of Rent) Act, 1947, and the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948, which enactments were subsequently renamed as aforesaid shall not be deemed to have ceased, or ever to have ceased, to be in force in the Lingagiri, Sreenivasapuram, Seetharamapuram, Sarvavaram, Lakshmipuram, Kalavapalli, Kastavarigudem,Lakkavaram, Ganugabanda, Kondayagudem, Amaravaram and Anjaneepuram enclaves;

and the Hyderabad (Abolition of Jagirs) Regulation, 1358 F. and the Hyderabad Jagirs (Commutation) Regulation, 1359 F. which enactments were subsequently renamed respectively as the
[Telangana (Abolition of Jagirs) Regulation, 1358 F.] and the [Telangana Jagirs (Commutation) Regualtion, 1359 F.] shall be deemed never to have extended to, or been in force in, the said enclaves.]

5. Removal of difficulties. - If any difficulty arises in relation to the transition under section 4 from one law or group of laws to another law or group of laws, [or in giving effect to the provisions of section 4A] the Government of [Hyderabad] may, by order notified in the [Official Gazette] make such provision as it considers necessary for the removal of such difficulties.

6. Declaration for the avoidance of doubt. - For the avoidance of doubt it is hereby declared-

(a) that all property and assets within the enclaves which, immediately before the date of transfer, vested in the Government of Bombay or of Madras, vested on that date in the Government of [Hyderabad] and

(b) that all rights, liabilities and obligations, whether arising out of a contract or otherwise, of the Government of Bombay or the Government of Madras in relation to any of the enclaves became on that date the rights liabilities and obligations of the Government of Hyderabad.

Schedule

[See sections 2 (b) and 3]


Enclave.



Absorbing District

1.

Kalvapalli

...

...

Nalgonda

2.

Kachavarigudem

...

...

Nalgonda

3.

Sarvaram

...

...

Nalgonda

4.

Lakshmipuram

...

...

Nalgonda

5.

Lingagiri

...

...

Nalgonda

6.

Lakkavaram

...

...

Nalgonda

7.

Sreenivasapuram

...

...

Nalgonda

8.

Seetharampuram

...

...

Nalgonda

9.

Kondoyigudem

...

...

Nalgonda

10.

Ganugabanda

...

...

Nalgonda

11.

Amravaram

...

...

Nalgonda

12.

Anjaneepuram

...

...

Nalgonda

13.

Mulugumadu

...

...

Warangal

14.

Rompimalla

...

...

Warangal

15.

Mallavaram

...

...

Warangal

16.

Kawitkhede

...

...

Aurangabad

17.

Anchalgaon

...

...

Aurangabad

18.

Balhegaon

...

...

Aurangabad

19.

Hingane Kanad

...

...

Aurangabad

20.

Sakegaon

...

...

Aurangabad

21.

Pokhat Kanad

...

...

Aurangabad

22.

Babul Khede

...

...

Aurangabad

23.

Khirdi Kanad

...

...

Aurangabad

24.

Salegaon

...

...

Aurangabad

25.

Malegaon

...

...

Aurangabad

26.

Bhokargaon

...

...

Aurangabad

27.

Narsingpur

...

...

Aurangabad

28.

Maranpur

...

...

Aurangabad

29.

Malpur

...

...

Aurangabad

30.

Vadali Kanad

...

...

Aurangabad

31.

Bokangaon

...

...

Aurangabad

32.

Palasgaon

...

...

Aurangabad

33.

Banshendra

...

...

Aurangabad

34.

Hatnur

...

...

Aurangabad

35.

Jamdi Kanad

...

...

Aurangabad

36.

Chapaner

...

...

Aurangabad

37.

Jalgaon Kanad

...

...

Aurangabad

38.

Wodolwadi

...

...

Aurangabad

39.

Chikalthan

...

...

Aurangabad

40.

Vithalpur

...

...

Aurangabad

41.

Malunja (Budruk)

...

...

Aurangabad

42.

Arvi

...

...

Bhir

43.

Jhapewadi

...

...

Bhir

44.

Siroor

...

...

Bhir

45.

Kanujwadi

...

...

Bhir

46.

Koalwadi

...

...

Bhir

47.

Rakshas Bhawan

...

...

Bhir

48.

Hinganwadi

...

...

Bhir

49.

Gomalwadi

...

...

Bhir

50.

Hingalwadi

...

...

Bhir

51.

Pimalwadi

...

...

Bhir

52.

Khokar Mohu

...

...

Bhir

53.

Ghogawadi

...

...

Bhir

54.

Buragwadi

...

...

Bhir

55.

Rupawadi

...

...

Bhir

56.

Shirasmarga

...

...

Bhir

57.

Kalwadi

...

...

Bhir

58.

Bandalwadi

...

...

Bhir

59.

Tartwadi

...

...

Bhir

60.

Deemakwadi

...

...

Bhir

61.

Soangaon

...

...

Bhir

62.

Murshidpur

...

...

Bhir

63.

Khelad

...

...

Bhir

64.

Dongargaon

...

...

Bhir

65.

Devi Nimbagaon

...

...

Bhir

66.

Kada

...

...

Bhir

67.

Seri (Khurd)

...

...

Bhir

68.

Gandiwadi

...

...

Bhir

69.

Kansiwadi

...

...

Bhir

70.

Amwadi

...

...

Bhir

71.

Kaswadi

...

...

Bhir

72.

Brahmangaon

...

...

Bhir

73.

Bhalaoni

...

...

Bhir

74.

Hajirpur

...

...

Bhir

75.

Handewadi

...

...

Bhir

76.

Amalner

...

...

Bhir

77.

Pimpalwandi

...

...

Bhir

78.

Pangri

...

...

Bhir

79.

Ambawadi

...

...

Bhir

80.

Maswerwadi

...

...

Bhir

81.

Chendorwadi

...

...

Bhir

82.

Jadowadi

...

...

Bhir

83.

Saradwadi

...

...

Bhir

84.

Biderwadi

...

...

Bhir

85.

Depotwadi

...

...

Bhir

86.

Kusulamb

...

...

Bhir

87.

Godewadi

...

...

Bhir

88.

Bharatwadi

...

...

Bhir

89.

Nalwandi

...

...

Bhir

90.

Bongarkinni

...

...

Bhir

91.

Batachiwadi

...

...

Bhir

92.

Naskwadi

...

...

Bhir

93.

Pimpalgaon Dhar

...

...

Bhir

94.

Nirgudi

...

...

Bhir

95.

Kodewadi

...

...

Bhir

96.

Tirmalwadi

...

...

Bhir

97.

Bidawadi

...

...

Bhir

98.

Domri

...

...

Bhir

99.

Maibwadi

...

...

Bhir

100.

Ganjwadi

...

...

Bhir

101.

Bhidasangvi

...

...

Bhir

102.

Hadalgi

...

...

Gulberga

103.

Ainapur

...

...

Gulberga

104.

Bhilwad

...

...

Gulberga

105.

Kukrambawadi

...

...

Osmanabad

106.

Thadala

...

...

Osmanabad

107.

Kukramba

...

...

Osmanabad

108.

Katachiwadi

...

...

Osmanabad

109.

Mangrole

...

...

Osmanabad

110.

Saradwadi

...

...

Osmanabad

111.

Khandikarwadi

...

...

Osmanabad

112.

Arlibudruka

...

...

Osmanabad

113.

Kalegaon

...

...

Osmanabad

114.

Kesarjawalga

...

...

Osmanabad

115.

Savargaon

...

...

Osmanabad

116.

Upla

...

...

Osmanabad

117.

Wagoli

...

...

Osmanabad

118.

Kajla

...

...

Osmanabad

119.

Pawarwadi

...

...

Osmanabad

120.

Rajwadi

...

...

Osmanabad

121.

Sonari

...

...

Osmanabad

122.

Hagdharl

...

...

Raichur

123.

Hirajundgud

...

...

Raichur

124.

Hirebahadurdinni

...

...

Raichur

125.

Hanmahal

...

...

Raichur

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