Preamble
Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2006*
| [Uttaranchal Act No. 12 of 2006] | [15th October, 2006] |
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-seventh 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 Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2006.
(2) It extends to the whole of the State of Uttaranchal.
(3) It shall come into force at once.
Section 2. Omission of Section 3(8-A)
2. Omission of Section 3(8-A).- Clause (8-A) of section 3 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as amended from time to time and as applicable in the State of Uttaranchal (hereinafter referred to as the principal Act) shall be omitted.
Section 3. Omission of Section 163-A
3. Omission of Section 163-A.- Section 168-Aof the principal Act, shall be omitted.
Section 4. Omission of Section 178, 179, 160, 181 and 182
4. Omission of Section 178, 179, 160, 181 and 182.- Section 178, 179, 180, 181 and 182 respectively of the principal Act shall be omitted.
Section 5. Special Provision
5. Special Provision.- Any transfer of fragment of land which had become void under Section 168-A as it stood before the commencement of this Act and which had not been entered in Revenue Record, in favour of State Government, shall be deemed to have been voidable and any person may get such transfer validated by depositing such fee and with in such time and in such manner as may be notified by the State Government:
Provided that the above provisions shall cease to be in force after expiry of one year from the date of commencement of this Act:
Provided further that for the purchase of land in excess of 500 Sq. mts., the permission as prescribed under the Uttaranchal (The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950) (Adaptation and Modification Order, 2001) (Amendment) Act, 2003 shalt continue to remain in force.