Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2005*
| [Uttaranchal Act No. 25 of 2005] | [28th October, 2005] |
An Act further to amend the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) in its application to the State of Uttaranchal.
Be it enacted in the Fifty-sixth year of the Republic of India as fallows:-
* As passed by the Uttaranchal Legislative Assembly and assented to by the Governor on October 28, 2005.
1. Short Title, Extent and Commencement.- (1) This Act may be called the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2005.
(2) It extends to the whole of the State of Uttaranchal.
(3) It shall come into force at once.
Amendment of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as amended from time to time (as applicable in the State of Uttaranchal) (hereinafter referred to as the principal Act).
2. Amendment of Section 143.- In sub-section (2) of section 143 of the Principal Act, for the words and brackets "(other than this section)", the words, figures and brackets, "[other than this section and provisions of the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2003, effective from 15.01.2004]" shall be substituted.
3. Amendment of Section 168.- In section 169 of the Principal Act, in sub-section (3), for the words "be in writing and attested by two persons" the words "be in writing, attested by two persons and registered" shall be substituted.
4. Amendment of Section 171.- In section 171 of the Principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) the following relatives of the male bhumidhar or asami are heirs subject to the provisions of sub-section (1), namely:-
(a) widow and the male lineal descendant per strips:
Provided that the widow and the son of a predeceased son how low-so-ever per strips shall inherit the share which would have devolved upon the predeceased son had he been alive;
(b) mother and father;
(c) unmarried daughter;
(d) married daughter;
(e) brother and unmarried sister being respectively the son and the daughter of the same father as the deceased; and son of a predeceased brother, the predeceased brother having been the son of the same father as the deceased;
(f) son's daughter;
(g) father's mother and father's father;
(h) daughter's son;
(i) married sister;
(j) half sister, having been the daughter of the same father as the deceased;
(k) sister's son;
(l) half sister's son, the half sister having been the daughter of the same father as the deceased;
(m) brother's son's son;
(n) mother's mother's son;
(o) father's father's son's son."