[Act 23 of 1963] LAND
IMPROVEMENT SCHEMES
THE PUNJAB LAND IMPROVEMENT SCHEMES ACT, 1963
PUNJAB ACT No. 23 of 1963
Arrangement of Sections
CHAPTER I
SECTIONS.
1. Short title.
2. Definitions.
CHAPTER II
NOTIFICATION OF AREAS, CONSTITUTION OF DISTRICT LAND
IMPROVEMENT COMMITTEE AND MAKING OF
LAND IMPROVEMENT SCHEMES.
3. Notifications of areas.
4. Constitution, etc., of District Land Improvement Committees.
5. Functions of District Land Improvement Committees.
6. Power to enter upon lands to do certain acts.
7. Approval and publication of Schemes.
8. Objections to Schemes.
9. Enquiry into objections and report.
10. Sanctioning of final scheme.
11. Publication of final scheme.
12. Power of District Land Improvement Committees to make regulations.
CHAPTER III
EXECUTION OF SCHEMES.
13. Soil Conservation Officer to execute the scheme.
14. Power to carry the works under the schemes.
15. Power of State Government to carry out schemes.
CHAPTER IV
MAINTENANCE, REPAIR AND USE OF WORKS CARRIED
OUT UNDER SCHEMES.
16. Preparation of statement.
17. Obligation of persons to maintain and repair works.
18. Decision of disputes relating to works.
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SECTIONS.
19. Amounts to be recovered.
CHAPTER V
MISCELLANEOUS
20. Penalty.
21. Inquiries to be held summarily.
22. Permission to increase rent on account of improvements effected.
23. Registration of documents, plans or maps in connection with schemes not required.
24. Power to revoke schemes.
25. Inspection of documents, etc., and obtaining of copies.
26. Delegation.
27. Certain Officers to be public servants.
28. Protection of acts done in good faith.
29. Application of Punjab Act 2 of 1900 not barred.
30. Power to make rules.
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'THE PUNJAB LAND IMPROVEMENT
SCHEMES ACT, 1963
PUNJAB ACT No. 23 of 1963 [Received the assent of the President of India on the 10th May, 1963, and first published for general information in the Punjab Government Gazette (Extraordinary), Legislative Supplement, Part I, of 18th May, 1963]
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether affected by Legislation |
| 1963 | 23 | The Punjab Land improvement Schemes Act, 1963 | Amended by the adaptation of Punjab Laws Order,1970 |
AN
ACT
to provide for the making and execution of land improvement schemes including schemes for soil conservation, improvement of soil resources, prevention or mitigation of soil erosion, protection of land against damage by floods or draught, farm drainage or other works incidental to, or connected with, such purposes.
BE it enacted by the Legislature of the State of Punjab in the Fourteenth Year of the Republic of India as follows :-
CHAPTER I
PRELIMINARY
1. This Act may be called the Punjab Land Improvement Schemes Act, Short title.
1963.
Definitions.
2. In this Act, unless the context otherwise requires,-
(a) "Deputy Commissioner" means the Officer appointed for the time being to be the
'For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1968, page 275.
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Deputy Commissioner of a District, and includes any other officer authorised by the State Government by notification to perform the functions of a Deputy Commissioner under this Act and the rules made thereunder;
(b) "Director" means the Officer appointed for the time being to be the Director of Agriculture, and includes any other officer authorised by the State Government by notification to perform the functions of the Director under this Act and the rules made thereunder;
(c) "District Land Improvement Committee" means a Committee constituted under section 4;
(d) "erosion" means the removal or displacement of earth, stones or other materials by the action of wind or water;
(e) "Enquiry Officer" means an officer of the State Government appointed by a District Land Improvement Committee under sub-section (3) of section 7;
(f) "landowner" has the same meaning as is assigned to it in the Punjab Land Revenue Act, 1887;
(g) "notified area" means any area declared to be a notified area under section 3;
(h) "prescribed" means prescribed by rules made under this Act;
(i) "reclamation", in relation to land, includes making land fit for cultivation or making any other improvement of land;
(j) "scheme" means a land improvement scheme made under this Act;
(k) "Soil Conservation Officer" means a Divisional Soil Conservation Officer or an Assistant Soil Conservation Officer appointed by
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the State Government in respect of a specified area to perform the functions of the Soil Conservation Officer under this Act and the rules made thereunder;
(i) "waste land" means any land rendered unfit for cultivation on account of accumulation of sand, growth of weeds, soil erosion or any other cause notified by the State Government ;
(m) "work" means any work of public utility constructed, erected or carried out under a scheme.
CHAPTER II
NOTIFICATION OF AREAS, CONSTITUTION OF DISTRICT LAND
IMPROVEMENT COMMITTEES AND MAKING OF LAND IMPROVEMENT
SCHEMES.
3. Whenever it appears to the State Government that in any area comprising Notification of arrears.
the whole or part of a district it is necessary to provide for the making and execution of land improvement schemes including schemes for soil conservation, improvement of soil resources, prevention or mitigation of soil erosion, protection of land against damage by floods or draught, farm drainage or other works incidental to, or connected with; such purposes, the State Government may, by notification declare such area to be a notified area for the purposes of this Act.
4. (1) In every district, the whole or part of which is declared to be a notified Constitution etc., of district Land
area, there shall be a committee to be called the District Land Improvement Improvement Committee consisting of the Deputy Commissioner, Committees. District Agricultural Officer, Soil Conservation Officer, Divisional Forest Officer, Chairman of the Zila Parishad and Chairman or Chairmen of
Panchayat Samiti or Panchayat Samitis of the blocks which wholly or
partly fall within the whole or part of the notified area
Provided that where more than one Soil Conservation Officers are
posted in a district, the Soil Conservation Officer within whose
jurisdiction the bulk of
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the notified area is situated shall alone be the member of the District Land Improvement Committee.
(2) The Deputy Commissioner shall be the Chairman of the District Land Improvement Committee and the Soil Conservation Officer shall be the Secretary thereof.
(3) Three members shall form the quorum for a meeting of the District Land Improvement Committee.
(4) All questions before the District Land Improvement Committee shall be decided according to the opinion of the majority of the members present and voting. In case of equality of votes, the Chairman shall have a second or casting vote.
Functions of 5. (1) A District Land Improvement Committee may direct the District Land
Improvement preparation of a land improvement scheme for the whole or a part of the Committees.
notified area within the district, which may provide for all or any of the following matters : -
(i) Prevention of erosion of soil;
(ii) Preservation and improvement of soil;
(iii) Reclamation of waste land;
(iv) Improvement in the methods of cultivation including dry farming practices and extension of cultivation;
(v) Construction of earth and masonry works in fields, gullies and ravines;
(vi) Training of streams;
(vii) Planting and preservation of trees, shrubs and grass on uncultivable land or providing shelter-belts against wind or sand movement;
(viii) Regulation of prohibition of firing of vegetation;
(ix) Improvement of water-supply;
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(x) Farm drainage and other works incidental to, or connected with, any of the aforesaid purposes;
(xi) any other matter which may be prescribed.
(2) On a direction being issued under sub-section (1), the Soil Conservation Officer shall prepare in the prescribed manner a draft scheme which amongst other things, shall contain the following particulars--
(i) objects of the scheme;
(ii) the boundaries and approximate areas of the land to be included in the scheme;
(iii) the persons, including the Government, who will be affected by the scheme;
(iv) the works to be carried out under the scheme;
(v) the agency through which the works shall be carried out; and
(vi) such other particulars as may be considered necessary.
6. The Soil Conservation Officer or any other person authorised in Power to enter upon lands to
writing by the District Land Improvement Committee or the Soil do certain acts. Conservation Officer may enter upon any land in a notified area for the purpose of survey and preparation of a scheme and do all acts necessary for such purpose and in particular, may-
(a) dig or bore into the sub-soil; or
(b) take levels and mark boundaries; or
(c) place, erect or fix any peg or mark; or
(d) do all other acts necessary for such purpose.
7. (1) The Soil Conservation Officer shall prepare the draft scheme as Approval and publication of
required by sub-section (2) of section 5 and shall submit the same to the schemes. District Land Improvement Committee, which may either approve the draft scheme with or without modification or reject
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it and prepare or ca6use to be prepared another draft scheme.
(2) After the draft scheme is approved by the District Land Improvement Committee, it shall be published in English, Hindi and Punjabi languages in the Official Gazette and also in the prescribed manner in every village and at the headquarters of the tahsil and district in which the lands included in the scheme are situated, and a copy thereof shall be affixed in the offices of the Panchayat, Panchayat Samiti and Zila Parishad concerned.
(3) As soon as the draft scheme is approved, the District Land Improvement Committee shall, appoint a person to be an Enquiry Officer.
Objections to 8. The District Land Improvement Committee shall simultaneously Schemes.
with the publication of the draft scheme in the Official Gazette require all persons affected by the scheme to make, within thirty days of such publication any objections to the scheme or part thereof to the Enquiry Officer either in writing or by appearing personally before him. Enquiry into 9. The Enquiry Officer shall inquire into the objections received by objections and
report. him and submit them to the District Land Improvement Committee together with his report and recommendations thereon.
Sanctioning of 10. After considering the objections and the report and final scheme.
recommendations of the Enquiry Officer thereon and any further report which the District Land Improvement Committee may require from him, the District Land Improvement Committee may sanction the scheme, with or without modification or reject it:
Provided that the District Land Improvement Committee shall not sanction the scheme if the majority of the owners of the land included in the scheme, other than the Government, or the owners, other than the Government, owning in the aggregate more than fifty per centum of the land included in the scheme have objected to the making of the scheme.
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11. The scheme as sanctioned under section 10 shall be Publication of published in the same manner as is provided in sub-section (2) of final Scheme. section 7 and on such publication shall be deemed to be final and shall come into force from the date of such publication in the Official Gazette.
12. For the purpose of carrying out a scheme which has come Power of District into force under section 11, the District Land Improvement Improvement Committees to
Committee may, with the prior approval of the State Government, make regulations make regulations requiring any person or persons or the public generally to take certain action or to refrain from doing certain acts in respect of any matter included in the scheme or which may be supplementary or incidental to the scheme.
CHAPTER III
EXECUTION OF SCHEMES
13. When a scheme comes into force under section 11, the Soil Soil Conservation Conservation Officer shall proceed to execute the scheme. Officer to execute the scheme
14. (1) Every landowner affected by a scheme shall, unless he Power to carry out himself carries out the works apportioned to him, be liable to pay the works under the scheme
cost with interest thereon of such works in proportion to the area of land owned by him which has been included in the scheme.
(2) If any landowner desires to carry out the works himself under the technical guidance of the Soil Conservation Officer, the landowner shall give notice in writing to that effect to the Soil Conservation Officer within thirty days of the publication of the scheme in the Official Gazette under section 11.
(3) On receipt of such notice the Soil Conservation Officer shall inform the landowner about the works which are to be carried out on his land and shall fix the date before which the landowner shall carry out the works.
(4) If the landowner fails to carry out any of such works to the satisfaction of the Soil Conservation Officer, or express his inability to do so in writing, before
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the date fixed for completion of the works, the Soil Conservation Officer may himself cause the works to be carried out and recover the expenses incurred for the purpose with interest thereon from the landowner in such manner as may be prescribed.
Power to the State 15. Notwithstanding anything contained in section 14, the State Government to Government may, in the case of any scheme which has come into carry out schemes.
force under section 11, direct that any work under the scheme may, in public interest, be carried out by the State Government and that the cost of such work with interest thereon shall be recovered in whole or in part from the landowners in proportion to the area owned by each landowner which has been included in the scheme.
CHAPTER IV
MAINTENANCE, REPAIR AND USE OF WORKS CARRIED OUT
UNDER SCHEMES
Preparation of 16. (1) The Soil Conservation Officer shall, on completion of the statement. works under a scheme, prepare a statement in the prescribed form giving the following particulars, namely:
i. name of the landowners, including the Government, and khasra numbers of the land included in the scheme;
ii. the works carried out under the scheme together with a map thereof;
iii. the total cost of such works;
iv. the rate of recovery of cost per acre;
v. the amount to be recovered from the land-owners, the period within which such amount is recoverable and the number of instalments of recovery;
vi. the works which, in the opinion of the Soil Conservation Officer, should be maintained and repaired by landowners individually or jointly and the name of such landowners; and
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vii. such other matters as may be prescribed.
(2) A copy of the statement shall be sent to the Revenue Department for recovery in the manner prescribed.
(3) When a statement is prepared under this section, any rights and liabilities shown therein shall be entered in the record of rights or where there is no record of rights in such village record and in such manner as may be prescribed and shall thereupon form part of such record of right or such village record.
17. (1) Every person shown in the statement prepared under Obligation of persons section 16 as liable to maintain and repair works shall maintain it to maintain and repair works.
to the satisfaction of the Soil Conservation Officer and shall, within such time as the Soil Conservation Officer may fix, repair the works in his own land or in any other land in respect of which he is
shown as liable in that statement.
(2) If such person fails to maintain the works to the satisfaction of the Soil Conservation Officer or fails to repair them within the time fixed by the Soil Conservation Officer under sub- section (1), the Soil Conservation Officer shall himself maintain the work or get them repaired and recover the cost thereof with interest thereon from such person.
(3) If the Soil Conservation Officer is of the opinion that an emergency has arisen and immediate repair of any works referred to in sub-section (1) is necessary in public interest, he shall cause such repairs to be carried out and the cost of such repairs with interest thereon shall be paid by the landowner or landowners concerned.
(4) The Soil Conservation Officer shall, as soon as practicable, report to the State Government regarding such repairs.
18. Any dispute as to the execution of works under a scheme or Decision of disputes the expenses incurred on the works. or their maintenance and relating to works. repair as referred to in section
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16 or section 17 shall be decided by the Director whose decision shall be final.
Amount to 19. All amounts payable to, or recoverable by the State Government recovered.
or the Soil Conservation Officer under this Act may be recovered as if they were arrears of land revenue.
CHAPTER V
MISCELLANEOUS
Penalty. 20. Any person, who does any act which causes damage to any of the works carried out or maintained under any scheme which has come into force under section 11 shall, on conviction, be punishable with fine which may extend to five hundred rupees. Inquiries to be 21. (1) Any Officer or authority empowered under this Act to make an held summarily. inquiry shall make the inquiry in the manner provided for holding a summary inquiry under the Punjab Land Revenue Act, 1887, and all the provisions contained in that Act, relating to the holding of a summary inquiry, shall apply to an inquiry made under this Act.
(2) Such Officer or authority shall have the same powers for summoning and enforcing the attendance of any person and examining on oath and compelling the production of documents as are vested in the Revenue Officers under the Punjab Land Revenue Act, 1887.
Permission to increase 22. Notwithstanding anything contained in any other law for the time rent on account of being in force, it shall be lawful for a landowner, whose land is improvements of fected.
included in a scheme, to enhance the rent payable by a tenant of such land by such amount, in such manner and subject to such
conditions as may be prescribed.
Registration of 23. (1) Nothing in the Indian Registration Act, 1908, shall be deemed documents, plans or
maps in connection with to require the registration of any document, plan or map prepared, schemes not required. made or sanctioned in connection with a scheme which has come into force under section 11.
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(2) All such documents, plans and maps shall, for the purposes of sections 48 and 49 of the Indian Registration Act, 1908, be deemed to be registered in accordance with the provisions of that Act.
24. If the State Government is satisfied upon an application made Power to revoke schemes.
by a District Land Improvement schemes. Committee that it is necessary to revoke a scheme or a part thereof or if the State Government is satisfied that a scheme or a part thereof is against public interest, it may, by notification, revoke the scheme or a part thereof, as the case may be, and upon such revocation, the provisions of this Act, except section 19, shall cease to apply to such scheme or a part thereof.
25. Documents, plans and maps relating to a scheme shall be open Inspections of documents etc., and
for public inspection at the office of every Tahsildar for the area in respect obtaining of copies. of which a scheme has been prepared at any time during office hours and certified copies thereof may be obtained on payment of the prescribed fee.
26. The State Government, and, subject to the control of the State Delegation. Government, the Soil Conservation Officer, may, by notification, direct that any power exercisable by it or him under this Act shall, in relation to such matters and subject to such conditions, if any, as may be specified in the notification, be exercisable also by such Officer or authority subordinate to the State Government or the Soil Conservation Officer, as the case may be, as may be specified in the notification.
27. The Soil Conservation Officer, the Enquiry Officer or any other Certain Officers to Officer, exercising any power or performing any function under this Act, be public servants. shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
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Application of Punjab 29. The provisions of this Act shall be in addition to, and not in Act 2 of 1900 not
barred. derogation of, the Punjab Land Preservation Act, 1900. Power to make 30. (1) The State Government may by notification and after rules.
previous publication, make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -
(a) the manner in which the draft scheme under section 5 shall be prepared and the other matters and particulars, which may be included therein;
(b) the manner in which a scheme shall be published under sub-section (2) of section 7;
(c) the manner in which the expenses incurred in carrying out the works under sub-section (4) of section 14 may be recovered;
(d) the form in which the statement under section 16 shall be prepared and the manner in which the amounts mentioned therein may be recovered;
(e) the scale of fees for obtaining certified copies of documents plans and maps relating to a scheme; and
(f) all other matters allowed or required by this Act to be prescribed.
(3) Every rule made under this section shall be laid as soon as may be after it is made before1[* * *] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is laid or the session immediately following,2[the Legislature] agree in making any modification in the rule or2[the Legislature] agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, 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 rule.
1 The words "each House of" omitted by the Adaption of Punjab Laws Order, 1970.
2 Substituted for the words "both Houses" by ibid.
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