Preamble
Uttarakhand (the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2007*
| [Uttaranchal Act No. 3 of 2007] | [13th July, 2007] |
An Act further to amend the Uttarakhand (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) in its application to the State of Uttarakhand to control the uncontrolled sale and purchase of agricultural land in the State of Uttarakhand
Be it enacted in the Fifty-eighth year of the Republic of India as follows:-
Section 1. Short Title, Extent and Commencement
1. Short Title, Extent and Commencement.- (1) This Act may be called the Uttarakhand (the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2007.
(2) It shall extend to the whole of the State of Uttarakhand except the areas included and to be included from time to time in any Municipal Corporation, Nagar Panchayat, Nagar Parishad and Cantonment Board limits.
(3) It shall come into force at once.
Section 2. Amendment of sub-section (4)(1)(a) of section 154 in the principal Act
2. Amendment of sub-section (4)(1)(a) of section 154 in the principal Act.- In place of existing sub-section (4)(1)(a) of section 154 of the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (hereinafter referred to as principal Act) the following sub-section shall be substituted, namely:-
(4)(1)(a)-Subject to other restrictions and save as otherwise provided in this Act, "any person for his own or on behalf of his family (which means husband, his wife, minor children, unmarried sons, unmarried daughters and dependent parents) even though he is not a tenure holder under section 129 or the owner of any immovable property in Uttarakhand, may purchase land not exceeding 250 sq. mts. for residential purpose in his lifetime without the permission".
Section 3. Amendment and Omission of sub-section (4)(2)(d) of section 154 of the principal Act
3. Amendment and Omission of sub-section (4)(2)(d) of section 154 of the principal Act.- (1) In sub-section (4)(2)(d) of section 154 of the Hindi version of the principal Act, the word "Naksha" shall be omitted.
(b) Sub-section (4)(2)(d) of section 154 of the principal Act shall be omitted.
Section 4. Repeal and Savings
4. Repeal and Savings.- (1) The Uttarakhand (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Ordinance, 2007 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as mentioned by the Ordinance referred to in sub-section (1) shall be deemed to have been done to taken under the corresponding provisions of the principal Act as amended by this Act as if this Act were in force at all material times.