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THE UTTAR PRADESH IMPOSITION OF -CEILING ON LAND HOLDINGS (AMENDMENT) ACT, 1974

(U. P. Acr NO. 2 OF 1975)

A "Authoritative English Text of the Uttar Pradesh Adhihatam Jot Seema Arofmn . (Sanshodhan) Adhiniyam, 1975].

AN

ACT

furthe to amend the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960:

, - (2) This section and section 9 shall come into force at 'once, and the : remaining sections shall be deemed to have come into force on June 8, 1973.

2. It is hereby declared that this 4ct is for giving effect to the policy of Declaration. iLthe State towards securing the principles specified, in clauses (b) and (c) of d.Article 39 of the Constitution.

, 3. In section 3 of the Uttar Pradesh Imposition of Ceiling on Land Amendment of Holdings Act, 1960, hereinafter referred to as the principal Act— gecti A

on Act(a) of the

(a) in clause (11) for the words "in the manner prescribed" the of 1961. U. P. No. 1

words and figures "in the manner laid down in section 4-A" shall be ,sybstituted ;

[For Statement of Objects and Reasons, please see Uttar Pradesh Gazettee, Extraordinary dated July 25, 1974]. •

,

(Passed in Hindi by the Uttar Pradesh Legislative Assembly on August 16, 1974 and by the Uttar Pradesh Legislative Council on August 22, 1974).

• (Received the Assent of - the President on January 14, 1975 . under article 201 of the Constitution of India and was published in the utter Pradesh Gazette, Extraordinary, dated "'JUT /7, 1975).

I IT is HEMP% enacted in the Twenty-fifth Year of the Republic of India as follows-:-

1. (1) This Act may be called the Uttar Pradesh Imposition of Ceiling Short title and on Land Holdings (Amendment) Act, 1974.

roommencemenL

A THE UTTAR'PRADESH lMPOSlTlON OF \CEILING ON ‘ LAND HOLDINGS (AMENDMENT) ACT, 1974 (U. P. ACT N0. 2 or 1975) '5‘ [Authoritative English Text of the Uttar Pradcsh Arlhilmimn Jot Secnm Arojnm ‘ . I” (Snnxhodhan) Adhiniymn, 1975} ‘ ' " AN ' ~ 'ACT yurtller'Io amend the Utter Ptadesh Imposition o / Ceiling on Land Holdings Act, 1960‘. El ‘ cted in the Twenty-fifth Year of the Republic of India as ; .. ITIS HEREBY ena 1; follows-:— 5 ‘ 1. 1(1) This Act may be called the Uttar Pradesh Imposition of Ceiling Short title and ion Land Holdings (Amendment) Act, 1974. mmmCDCCanL i ' ’(2) This section and section 9 shall come into force at once, and the 1‘rema‘ining sections shall be deemed to have come into force on-June 8, 1973. 2. It is hereby declared that this Act is for giving cited to the policy of Der—lamlion. me State towards secun'ng the principles specified, in clauses (b) and (c) of Article 39 of the Constitution. . m. 3. In section 3 of the Uttar Pradesh 1m Hal position of Ceiling on Land. Amendment of dings Act, 1960, hereinafter referred to as the principal Act— gm}? A5“ g: “‘1’ (a) in clause (11) for the words "in the manner prescribed" the of 1961._ words and figures "in the manner laid down in section 4-A" shall he {sybstituted ; [For Statement of Objects and Reasons, please see Uttar Pradesh Gazettes, Extraordinary, {dated JULV 25, 1974]. . l 3m ' ‘(Passed'in Hindi by the Ullar Pradesh l E LegislatiVe Assembly on August 16, 1974 and by ‘ _ Uttar Pradcsh Legislative Council on August 22, 1974). , l nRaceiWed the Assent of‘the President on January 14, 1975.1Inder article 201 ohm Censmution onndia and was published in the Uttar Pradesh Gazettee, Extraordinarggdated finuary 17, 1975 ’ ' a

Et .

(ft) after clause (11), the following clause shall be inserted, namely

'(11-A) 'Adult' means a person who has attained the age of 18 years and 'Minor' means a person who is not an adult."

in clause (17); after the word "but", the words and figure l'exeepi in Chapter III" shall be inserted.

in clause (18), for the words "irrigated land or grove-land", the words "irrigated land, grove-land or usar land" shall be substituted.

Amendment of 4. In section 4 of the principal Act, in clause (ii) — section 4.

for the words "two and half hectares of any un-irrigated land" the words "one and one-half hectares of single crop land or two and a half hectares/of any other un-irrigated land", shall be substituted;

at the end the following Explanation shall be inserted, namely

"Explanation—For the purposes of clause (ii), the expression 'single crop land' means any un-irrigated land capable of producing only one crop in an agricultural year in consequence of assured irrigation from any State Irrigation Work or private irrigation work."

Insertion N of 5. After section 4 of the principal Act, the following section shall be Pew seCtiml 4-A•

inserted, namely "4-A. The prescribed authority shall examine the relevant ithrisrastt

Determination of for the years 1378 Fasli, 1379 Fasli and 1380 Fasli, the

Irrigated land, latest village map and such other records as it maf4o consider necessary, and may also make local inspection where it considers necessary, .and thereupon if the prescribed authority is of opinion :— •

firstly, .(a) that, irrigation facility was available for any land in respect of any crop in any one of the aforesaid years; by—

any canal included in Schedule no. 1 of irrigation rate notified in notification no. 1579-W/XX111-82-W-1946, date March 31, 1953, as amended from time to time: or

any lift irrigation canal; or any State tube-well or a private irrigation work; and

(b) that at least two crops were grown in such land in any one of the aforesaid years ; or

secondly, that irrigation facility became available to any land 1* a State Irrigation Work coming into operation subsequent to th4 enforcemPin of the Uttar Pradesh Imposition, of Ceiling on Lait Holdings (Amendment) Act, 1972, and at least two crops wer'el. grown in such land in any agricultural year between the date .0 such work coming into operation and the date of issue of mon4 under section 10; or

thirdly, (a) that any land is situated within the effective comma*" area of a lift irrigation canal or a State tube-well of a privatf<r. irrigation work

capable of growing at least two crops in an agricultural year ; then the prescribed Authority shall determine such land to be irrigat land for the purposes of this Act.

Explanation /—For the purposes of this section the expression 'effect

command area' means an area, the farthest field whereof in any direct icj

was irrigated— in any of the years 1578 Fasli, 1379 Flash and 1580

Faith; ot.

in any agricultural year referred to in the clause `secondly'-ey

Explanation, 11—The ownership and location of -a private irrigat work shall not be relevant for the purpose of this section.

Exp/anation ///—Where 'sugarcane crop was grown on any land in .?

of ehe years 1378 Fasli, 1379 Fasli and 1380 Fasli, it shall deemed •

two crops were grown on it in any of these years, and that the lancl)'!' capable of growing.. two crops in an agricultural year."

(b) that • the class and composition of its soil is such that

(b) after clause (11) , the following clause shall be [115“;ng namely :1»? _.. "(ll-A) ‘Adult’ means a person who has attained the age of 13 years and ‘Minor‘ means a person who is not an adult." ti ‘ (c) in clause (17) ,' afterthe word ”but", the words and figure "exc'eP in Chapter 111" shall be inserted. ‘ (d) in clause (18) , for the words “irrigated land or grove-land", tligii‘ . words ”irrigated land, grove-land or usar land” shall be substituted. -‘ - Amendment of 4. In section 4 of the principal Act, in clause (ii)— section 4. (a) fo'rflthe words “two and half hectares of any un-irrigated land the words one and one-half hectares of single crop land or two and a hal hectares/of any other un-irrigated land", shall be substituted; (b) at the end the following Explanation shall be inserted, namely: ‘ "Explanation—For the purposes of Clause (ii), the expression - single crop land‘ means any un-irrigated land capable of producing’ ‘ only one crop in an agricultural year in consequence of assured irrigation horn. any State Irrigation “fork or private irrigation worli.".¢ Insertion 1" of 5 After section 4 of the pfinci a1 Act the follow‘inrr section shall b . - , e new 5°C?” 4"" inserted, namely 1— P D , “Al-A. The prescribed authority shall examine the relevant Itha'smséii Determination of for the years 1378 Fasli, 1379 Fasli and 1380 Fasli, the Imgated land. latest village map and such other records as it may? consrder necessary, and may also make local inspection where it considers necessary, and thereupon if the prescribed authority is of opinion :— firstly, (a) that, irrigation facility was available for any land in respect of any crop in any one of the aforesaid years ; by— 1;, (i) any canal included in Schedule no. 1 of irrigation rates notified in notification nor 1579-VV [XXIII—623474946, dated! March 31, 1953, as amended from time to time: or ‘ (ii) any lilt irrigation canal; or ' »‘ (iii) any State tubewell or a private irrigation work; and (b) that at least two crops were grown in such land in. any‘onc of the aforesaid years; or . ‘ secondly, that irrigation facility became available to any land a State Irrigation ~Work coming into' operation subsequent to tl enforcement of the Uttal‘ Pradesh lmpositionof Ceiling on Lan Holdings (Amendment) Act, 1972, and at least two crops we grown in such land in any agricultural year between the date such work coming into operation and the date of issue of noti under section 10; or thirdly, (a) that any land is situat area of a lift irrigation canal or irrigation work; and (b) that the class and composition of its soil is such that 1 Y capable oi growing at least two crops in an agricultural year ; ’ then the prescribed Authority shall determine such land to be inignt 23 land for the purposes of this Act. ‘ u: Explanation I~For the purposes of this section the expression ‘effectijé ' the farthest field whereof in any clireetio; ed within the effective commang a State tube-well or a privattv‘ command area’ means an area, was irn'gated— (a) in any of the years 1378 Fasli, (b) in any agricultural year referred to in the cl aus Explanation UflThe ownership and location oila private irrigatiég % , work shall not be relevant for the purpose of this section. Explanation III—Where sugarcane CD01) was grown on any land in a Fasli, it shallhe deemed Eh ‘ ' _ " 'ot the years 1378 Fasli, 1379 Fasli and 1380 two crops were grown on it in any of these years, and that the land capable of growing two crops in an agricultural year.” 1379 Fasli and 1380 Fasli; ofI '1! 7 e ‘secondly’t

6, in section 5 of the principal Act— Amendment of section 5.

61 (a) after sub-section (1), the following Explanations thereto shall be inierted, namely—

"Explanation 1-1w determining the ceiling area applicable to a tenure holder; all land held by him in his own right, whether in his own name, or ostensibly in the name of any other person, shall be taken into account

Explontition H—If a land was originally held by a person who continues to be in its actual cultivator), possession and the name of any other person is subsequently entered in the annual registers either in addition to or to the exclusion of the former and whether on the basis of a deed of transfer or licence or on the basis of a decree, it shall be presumed, unless the contrary is proved to the satisfaction of the prescribed authority, that the first mentioned person continues to hold the land and that it is so held by hinLosten- sibly in the name of the second mentioned person."

in sub-section (2), for clause (c), the following clause shall be subs/I/Wed, namely :—

"(c) an intermediate or degree college imparting education in agriculture or a post-graduate college;";

in sub-section (3)— (0 in the opening paragraph, for the words, figures and brackets

"subject to the provisions of sub-sections (9), (5) and (6) ", the words, figures and brackets, "subject to the provisions of sub-sections (4), (5), (6) and (7) " shall be substituted;

clauses (c) and (d) shall he omitted; in the Explanation, in clause (p), for the word, letter and

brackets "clause (a)", the words, letters and brackets "clause (a) or clause (b) df this sub-section", shall be substituted;

'(d) in sub-section (4), the following proviso thereto shall be inserted, namely:—

"Provided that where a person immediately before his admission to the firm, co-operative society, or other society or association of persons, held no land or an area of land less than the area propor- tionate to his aforesaid share then he shall be deemed to hold no share, or as the case may be, only the lesser area in that holding, and the entire or the remaining area of the holding, as the case may be, shall be deemed to be held by the remaining members in proportion to their respective shares in the firm, co-operative society, or other society or association of persons."

(e) in sub-section (5), in clause (b) for the word, letter and brackets "clause (d)", the word, letter and brackets "clause (e)" shall be substituted;

(f) in sub-section (6), the existing Explanation shall be re-numbered as Explanation II thereof, and before Explanation II as so numbered, the following Explanation shall be inserted, namely :—

"Explanation I—For the purposes of this sub-section, the expres- sion 'transfer of land made after the twenty-fourth day of January, 1971', includes—

(o) a declaration of a person as a co-tenure-holder made after the twenty-fourth day of January, 1971, in a suit, irrespec- tive of whether such suit was pending on or was instituted after the twenty-fourth day of January, 1971 ;

(b) any admission, acknowledgment., relinquishment Or declaration in favour of a person to the life effect, made in any other deed or instrument or in any other manner."

- -(g). in sub-section (7), the existing Explanation shall be re-numbered as Explanation II thereof, and before Explanation II as so numbered, the following Explanation shall be inserted, namely :—

r111 section 5 of the principal Act—— (1;) after sub-section (1), the following Explanations thereto shall be inserted, namely— - "Explanation I—ln/detertnining the ceiling area applicable to a tenure holder; all land held by him in his own right, whether in ‘his own name, or ostensibly in the name of any other. P6rson, shall be taken into account - _ Explanation II—If a land was originally held by a person who 'r‘co‘ntinues to be in its actual cultivatory possession and the name of any other person is subsequently entered in the annual registers " either in addition to or to the exclusion of the former and whether on the basis of a deed of transfer or licence or on the basis of a decree, it shall be presumed, unless the contrary is proved to the son continuesrto hold the land and that it is so held by himosten- ‘sibly in the name of the second mentioned person." substituted, namely :— ”(c‘) an intermediate or degree college imparting education in agriculture or a post-graduate college ;”; ‘ izb) in sub-section (2), for clause (c), the following clause shall be (c)’in sub-section (3)— '~ (1) in the opening paragraph, for the words, figures and brackets . ”subject to the provisions of sub-sections (4) , (5) and (6) the words, figures and brackets, ”subject to the provisions of sub—sections(4), (5), (6) and (7) ” shall be substituted; (ii) clauses (c) and (d) shall be omitted; (iii) in the Explanation, in clause (12) , for the word, letter and brackets "clause (11,)", the words, letters and brackets “clause (a) or clause (1)) of this sub-section“, shall be substituted ; cl . '(d) in sub-section (4) , the following proviso thereto shall be inserted, . namely:— “Provided that where a person immediately before his admission to the firm. oat-operative society, or other society or association of persons, held no land or an area of land less than the area propor- tionate to his aforesaid share then he shall be deemed to hold no ' ‘ share, or as the case may be, only the lesser area in that holding, ' ' and the entire or the remaining area of the holding, as the case * may be, shall be deemed to be held by the remaining members in proportion to their respective shares in the firm, cooperative society, " ' or other society or association of persons." (2) in subsection (5) , in clause ((2) for the word, letter and brackets :"clause (d)", the word, letter and brackets “clause (e)" shall be > substituted; ‘ in sub-section (6), the existing' Explanation shall be viz-numbered as Explanation 11 thereof, and before Explanation II as so numbered, the following Explanation shall be inserted, namely :— “Explanation I—l-‘or the‘ purposes of this sub-section, the expres- sion 'transfer of land made after the twenty-fourth day of January, 1971’, includes— (a) a declaration of a person as a co-tenure-holder made after the twenty-fourth day of January, 1971, in a suit, irrespeo tire of whether such suit was'pending on or was instituted after the twenty-fourth day of january, 1971 ; ' (b) any admission, acknowledgment, relinquishment or declaration in favour of a person to the life effect, made in any other deed or instrument or in any other manner.” » ~-_-‘ 3(g)‘ in subsection (7), the existing Explanation shall be re-nunibered as Explanation 11 thereof, and before Explanation II as so numbered, the following Explanation shall be inserted, namely :— Amendment section 5. satisfaction of the prescribed authority, that the first mentioned ' of

Amendment section 6.

Hi 7'Explanation 1—If a suit is instituted after the said date for declara• eon that a partition of land has taken place on or befOre the said date, then such declaration shall be ignored and not be taken into account, and it. shall be deemed that no partition has taken place On or before the said date."

of 7. In section 6 of the principal Act : —

(a) for clause (g) , the following clause shall be substituted, namely

"(g).land held from before June S, 1973, by a Goshala of a public nature, registered under the Uttar Pradesh Goshala Adhiniyam,

1964, to the extent prescribed ;" ; clause (h) shall be omitted.

of S. In section 8 of the principal Act, for the word, letter and biackets

aq Help „ (q) asruip ao (v) asnep„ siavreact puB saariai 1spaora ain e„ (v) asurp,,

substituted.

pro- 9. Where an order determining the surplus land in relation to a tenure-

holder has been made under the principal Act, before the commencement of this Act, the prescribed authority may, at any time within a period of two years from the commencement of this Act, re-determine the surplus land in accord- ance with the principal ,Act as amended by this Act.

Amendment Section 8.

TianSLUM vision.

1 PSUP. A. P. 83 Sa. (Bidhayika) 1155-1975-1827+50SS (M.)

- ' ' -, . V >-;‘Explandili0fl VI'T'H a suit is instituted after the said da for declara- i ._ 1' C ‘ fig‘n that a‘partitionfof'lend has taken placé' o‘n' or'zbéiore the said ' date, then such declaration shall be ignored and not be‘.‘ taken into ' account, ‘ahd it'shall be deemed that no partition has taken place on - or before the said date." Agnendmcfii ‘Of 7. In section Goethe fifincipal Actz— ‘ ’ section 6. . _ ’. (a) for clause (g) , the followmg clause shall be substituted, namely :— “ (g). land held £r'om before June 8, 1973, by a Goshala of a public — nature, registered under the 'Uttar Pradesh Goshala Adh'mjyam. ' 1961}, to the extent prescribed ;" ; ‘ (b) clause (h) shall be omitted. Armament of 8. In section 8 o£ the principal Act, for the word, letter and brackets "61°“ 3- sq {tens H (q) osmzp .10 (1)) 95111113,, sampmq pm: 51:1191 ‘sprom 91D ‘u (1’) 95111319,. substituted. ’ 9. Where an order determining the surplus land in relation to a tenure— Transitory pm- . . vision. holder has been made under the prmc1pa1 Act, before the commencement of this Act, the prescribed authority may, at any time within a period of two years‘ from the commencement of this Act, ie—determine the surplus land in accord- ance with the principal [Act as amended by this Act. ‘1 "rs’UP.’ .A. P. 83 Sa. (Bidhayika ) 1135—1975—1827+5OSS (M.)