AIR 1982 ANDHRA PRADESH 300

Andhra Pradesh High Court

Hon'ble Judge(s): K. Punnayya, Ramachandra Raju , JJ

(A) Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act (37 of 1956) , S.17— Rules framed under - Inam Fair Register - Importance of. It is true that the making of the Inam Fair Register was for the ultimate purpose of determining whether or not the lands were tax free. But it must not be forgotten that the preparation of this Register was a great act of State, and its preparation and contents were the subject of much consideration under elaborately detailed reports and minutes. It is to the remembered that the Inam Commissioner through their officials made enquiry on the spot, heard evidence and examined documents, and with regard to each individual property the Government was put in possession not only of the conclusion come to as to whether the land was tax free, but of a statement of the history and tenure of the property itself. Such a report would not displace actual and authentic evidence in individual cases; yet the Board, when such is not available cannot fail to attach the utmost importance, as part of the history of the property, to the information set forth in the Inam Register. (B) Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act (37 of 1956) , S.17— Rules framed under, R.3 - Scope of - Inani title deed in favour of Manager for....