NOTIFICATION
No. H. 12018/99/2010-LJD, the 29th October, 2010. The following Act of the Mizoram Legislative Assembly, which received the assent of the Governor of Mizoram is hereby published for general information. The Mizoram Public Demands Recovery (Amendment) Act, 2010
(Act No. 15 of 2010)
(Received the assent of the Governor of Mizoram on 18.10.2010)
AN
ACT
To amend the Mizoram Public Demands Recovery Act, 2001 (Act No. 11 of 2001) (hereinafter referred to as the Principal Act).
It is enacted by the Legislative of the State of Mizoram in the Sixty first year of the Republic of India as follows :-
1) Short title, (1) This Act may be called the Mizoram Public Demands Recovery (Amendment) and Commencement Act, 2010.
(2) It shall come into force from the date of its publication in the Mizoram Gazette.
2) Amendment of (1) In section 1, the heading shall be substituted by "SHORT TITLE, EXTENT, Section 1 of the COMMENCEMENT AND APPLICATION".
Principal Act
(2) After Section 1(3), the following sub-section shall be added, namely :-
"(4) The provisions of this Act shall apply subject to the provisions of the Recovery of Debts Due to Banks and Financial Institution Act, 1993, wherever so applicable".
3) Amendment of (1) In section 2(e), the words "and Sub Divisional Magistrates and Subordinate Section 2 of the Officers dealing in the Revenue matter" shall stand deleted. Principal Act
The Mizoram Gazette
EXTRA ORDINARY
Published by Authority RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue VOL - XXXIX Aizawl, Tuesday 2.11.2010 Kartika 10, S.E. 1932, Issue No. 429
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(2) Clause (h) of section 2 of the Principal Act shall be substituted by the following, namely :-
"(h) 'Public demand' means any arrear or money payable or due to the Government, or to any Scheduled Bank or financial institution approved by the Reserve Bank of India, and includes any money recoverable as arrear of land revenue by any law in force or by any lawful and valid agreement with the Government of such Banks or financial institution."
4) Amendment of Section 31(1) of the Principal Act, shall be substituted by the following, namely :-
Section 31 of the
Principal Act "31 (1) An appeal from any original order made by a Certificate Officer shall lie to the respective Collector or Deputy Commissioner of the area, if presented within thirty days from the date of order appealed against, excluding the time taken for obtaining the copy of such order".
Sd/-
P. Chakraborty,
Commissioner/Secretary Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl. C/850
- 2 -Ex-429/2010
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