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THE UTTAR PRADESH LANDLESS AGRICULTURAL LABOURERS DEBT RELIEF ACT, 1975

[UTTAR PRADESH Aar NO. 12 OF 1975)

(*Authoritative English Text of the Uttar Pradesh Krishi Shramik flip Anutosh Adhiniyam„ 1975)

AN , ACT

ptooide for relief from indebtedness to landless agricultural labourers

IT IS HEREBY enacted in the Twenty-sixth Year of the Republic of India as follous:—

1. (1) This Act may be called die Uttar .Pradesh Landless Agricultural Short title. extent Labourers Debt Relief Act, 1975. and commencement.

a(For Statement of Objects and Reasons, please see Uttar Pstde?h Gazette. (ExtrGer dimity). dated December 25, 1974).

(Passed in Hindi by the Uttar Pradesh Legislative Assembly on December 30. 1974 and by the Uttar Pradesh

—14- (Received the assent of the president on March 26, 1975, under Ankle 201 of the Constitutkm of India and published in the Uttar Pradesh Goren( (Extraordinary), dated March 29,1975).

Legislative Council on Fabruary 27, 1975.)

,. .» 3.. THE UTTAR PRADESI-l LANDLLSS AGRICULTURAL LABOURERS DEBT RELIEF ACT, 19/ [-U-rr/m PRADEGH Acr NO. 12 OF 1975] ('Aulhorimtine lmgIIIII Taxi II/ (III UI/III Pun/mi: lil/II/IIiIIiII Rrishi SIIIIIIIIi/ Iii/1AIM/lashAIllIiniwnn.197:3) ; AN . ACT ‘ _ V'.'_w pica/{dc for relief from indrtbtedncsx to [III/(110.32: agTi/tuliuml labourers 3' 1T )5 HERFm enacted in the lwentv-simh Yea: of the Republic of India 'as follous. '— L (1) 'lhis Act mm be called the Ut1a1_PIadesh Landless Agricultural Slion Lille.le'xlellk Labouieis Debi Relief Act 1975. - and commcnccment, 28 9 “(For Statemenrnfobjeus and chsnns please see UIIIIr l’I/IIIHII GIIZI'IIE’. l£\'II'I;/.‘Idill/Ir,"). dated L‘cccmrcr l 74). ~ (Passed In Hindi by the Ullar Pradesh chislulhe Assembly on l‘eccmbcr 30. 1974 and by th‘ Ullar l’radcsh Legislaiivc Council on Fabruary 27,1975.) [Received Ihe assent of the wresidcni on March 76 I975 undev AlliL’iC 201 nfihe Constitution (3thde _ . a‘nd published in the Unar Prat/uh Ga.- '(‘IK' (Er/mortiinari) dnicd March 29, I91 ‘1 1‘ V

Certain debts and liabilities not to be an affected.

De finitions.

It extends to the whale of Uttar Pradesh.

It shall come into force at once.

2. Nothing in this Act.., shall affect the debts and other liabilities of scheduled debtor falling under the following heads, namely,—

(a) any rent due in respect of any property let out to such debtor ;

(b) any transaction evidenced by a registered document or a transaction of mortgage by deposit of title deeds;

(c) any liability arising out of breach of trust or any tortious liability ;

(d) any liability in respect of wages Or remuneration due as salary or otherwise for services rendered ;

(e) any liability in respect of maintenance, whether under a decree of court or otherwise ;

(f) a debt due to—

the Central Government or any State Governninent ;

any local authority ; any banking company as defined in the Uttar Pradesh Public

Moneys (Recovery of Dues) Act, 1972 ; any corporation as defined in die Uttar Pradesh Public

Moneys (Recovery of Dues) Act, 1972 ;.

any co-operative society ; any Government company within the meaning of the

Companies Act, 1956 ;

(g) any debt which represents the price of goods purchased by such debtor;

(h) ant compensation payable On account of partition or divisiox of property, Or any compensation referred to in section 29-A of the Uttar Pradesh Consolidation of Holdings Act, 1953 ;

(1) any sum recoverable as arrears of land revenue.

S. In this Act, unless the context otherwise requires—

(i) "civil court" includes—

Consequences commencement this Act.

any court exercising jurisdiction under the Provincial Insolvency Act, 1920 ;

a Nyaya Panchayat established under the U. P. Panchayat.

Raj Act, 1947 ; •

a court exercising powers under the Provincial Small Causes. Courts Act, 1887 ;

"co-operatict society" means a society registered or deemed to be registered under the provisions of. the Uttar Pradesh Co-operative Societies Act, 1965 j

"debt. ' means an advance in cash or kind, whether decreed or not, and includes any transaction which is in substance a debt ;

''landless agricultural labourer" means a person whose main Sonia

of livelihood is agricultural labour or cultivation and who, immediately before the commencement of this Act, either held no land or holds land not exceeding 0.40468564 beehives (one acre) in Uttar Pradesh as

a bfrumidhar, sirdar, !ISOM?' or Government lessee ;

"scheduled debtor" means a person ordinarily residing in Uttar Pradesh who is a landless agricultural labomer. •

- 3

of Notltivitlistanding anything contained in any other law for the time '

of benig ill force or in any contract or, other instrument having force by virtue of any such law, and save as otherivise expressly provided in this Act,

the

[. ‘ V (2) It extends to the whole of Uttar Pradesh. (3) It shall come into force at once. certain debts and 2‘ Nothing in this Act.. shall affect the debts and other liabilities of fiébmgfi 30‘ ‘0 l" any scheduled debtor falling under the following heads, namely,— a ECEE . (a) any rent due in respect of any property let out to such debtor; (b) any transaction evidenced by a registered document or a transaction of mortgage by deposit of title deeds; (c) any liability anising out of breach of trust or any tortious liability; (d) any liability in respect of wages or remuneration due as salary or otherwise [or services rendered; (c) any liability in respect of maintenance, whether under a decree- of court or otherwise; (f) a debt due to— (i) the Central Government or any State Governnment; (ii) any local authority ; . (iii) any banking company as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972; ‘ (iv) any corporation as defined in the ULtaI Prudesh Public Moneys (Recovery of Dues) Act, 1972 ;. (v) any co—operative society ; (vi) any Government company within the meaning of the Companies Act, 1956 ; (g) :u .3 debt which represents the price of goods purchased by such debtor ; ()2) any compensation payable on account of partitionor division of property or any compensation referred to in section 29-A of the - Uttar Prod . Consolidation of Holdings Act, 1953; (i) any sum recoverable as arrears of land revenue. Dcfinifions. 3; in this Act, unless the context otherwise requires— (i) “civil court” includes— (a) any court exercising jurisdiction under the Provincial Insolvency Act, 1920; (b) a Nyaya Panchayat established under the U. R Panchayat Raj Act. 1947 : (c) a court exercising powers under the Provincial Small Causes- Courts Act, 1887 ; ' - (ii) “co-operatiie society" means a society registered or deemed to be registered under the provisions ol.‘ the U-ttar Pradesh Cooperative Societies Act, 196.5 '; (iii) “debt" means an advance in cash or kind, whether decreed or not, and includes any transaction which is in substance a debt; (iv) “landless agricultural laboure means a person whose main source of livelihood is agricultural labour or cultivation and who, immediately before the commencement of this Act, either held no land or holds land not exceeding 0404(38' ‘4 hectzures (one acre) in Uttar Pradesh It? a blimnidhm', Sil‘dfll': (Lsmm' or Government lessee: I (v) "scheduled debtor” means a person ordinarily residing in Uttat; Pradesli who is a landless agricultural labourer. ' ’ 3 4x Notwithstanding anything contained in any other law for the mug Cons ucnoel 0! ~ ,- ~ . ‘ , _ . .- ‘ rmnmeicirlzement of being in force or in any contract or other instrument haying lorce by unite; I ' c this Act- at any such law, and save as otherwise expressly provided in this Act; b

ibrisequences as hereinafter setforth shall, with effect from the date of corn- -- mencem,ent of this Act, ensue, namely :—

(a) every debt advanced before the .commencement of this Act, including the amount of interest, if any, payable by a scheduled debtor to a creditor shall be deemed to be wholly discharged ;

(b) no such debt due from the scheduled debtor immediately before the commencement of this Act shall be recoverable from him or from or against any movable or immovable property, belonging to him, nor shall any such property be liable to be attached and sold or proceeded against in any manner in the execution of any decree or order relating to such debt against him ;

(c) no civil court shall entertain any suit or proceeding against a scheduled debtor for the recovery of any amount of such debt, including interest, if any :

Provided that where a suit or proceeding is instituted jointly against a scheduled debtor or any other person, nothing in this clause shall apply to the maintainability of a suit or proceeding in so far as it relates to such other person ;

(d) all suits and proceedings (including appeals, revisions, attach- ment or execution proceedings) pending on the date of commencement of this Act for the recovery of any such debt against a scheduled debtor shall abate :

Provided that nothing in this clause shall apply to the sale of— (i) any movable property, held and concluded before the com- mencement of this Act ;

•

any immovable property, confirmed before such commence- ment;

(e) every scheduled debtor undergoing detention in a civil in execution of any decree. for money passed againsh him by court in respect of any such debt shall be released ;

(f) every movable property pledged by a scheduled debtor shall, stand released in favour of such debtor, and the creditor shall be bound to return the same to the debtor forthwith.

Explanfiiion_Nothing in this section shall . be Construed to entitle any scheduled debtor to the refund of any part of a debt already repaid by him ot recovered - from him before the commencement of this Act.

. 5. Any custom or tradition and any agreement (whether entered into .48i-eel:nem for d before or after the commencement of this Act) , whereunder or by virtue of k413011r In lieu ofeibctt to become

which a scheduled debtor -or. any of his dependants or any member of his family is required to work as labourer or otherwise for the creditor shall be void.

Repeal of P. and Ordinance No. 18

of 1974. (2) Notwithstanding such repeal, anything done or omitted to be done

, under or by virtue of its provisions shall be deemed to have been done or omitted to be done under or by virtue of this Act, as if this Act in so far as it relates to landless agricultural labourers belonging to Scheduled Castes, Scheduled Tribes and Denotified Tribes had commenced on October 1, 1974.

prison a civil

6. (1) The Uttan Pradesh Scheduled Castes, Scheduled Tribes Denotified Tribes Debt Relief Ordinance, 1974, is hereby repealed.

t1/0;rftOtptff0--70citto 78 710 (111;WETP.1)--10 7 0--1975-1,823 (lio)

ghsequences as hereinafter setforth shall. with efiect from the date of com- , ”’1 . .- 'mencmm of this Act, ensue, namely :— l ‘ (a) every debt advanced before the commencement of this Act. " including the amount of interest, if any, payable by a scheduled debtor to a creditor shall be deemed to be wholly discharged; ((1) no such debt due from the scheduled debtor immediately before the commencement of this Act shall be recoverable from him or from or against any movable or immovable property, belonging to him, nor shall any such property be liable to be attached and sold or proceeded against in any manner in the execution of any deaee or order relating to such debt against him; J, (c) no civil court shall entertain any suit or proceeding against a , scheduled debtor {or the recovery of any amount of such debt, including ' .interest, if any: - e w Provided that where a suit or proceeding is instituted jointly against a scheduled debtor or any other person, nothing in this clause shall apply to the maintainability of a suit or proceeding in so far as it relates to such other person ; (d) all suits and proceedings (including appeals, revisions, attach- .ment or execution proceedings) pending on the date of commencement of this Act for the recovery of any such debt against a scheduled debtor shall abate : Provided that nothing in this clause shall apply to the sale of— (i) any movable property, held and concluded before the com- mencement of this Act; . ~ (ii) any inunovable property, confirmed Mime such commence- ment ; . (e) every scheduled debtor undergoing detention in a civil prison in execution of any decree {or money passed against him by a civil court in respect of any such debt shall be released; (f) every movable property pledged by a scheduled debtor shall, stand v released in favour of such debtor, and the creditor shall be bound to {3 return the same to the debtor forthwith Explanation—Nothing in this section shallbe construed to entitle any scheduled debtor to the refund of any part of a debt already repaid by him or recovered'from him before the commencement of this Act. . 5. Any custom or tradition and any agreement (whether entered into Agreement {or before or alter the cannnencement of this Act), whereunder or by virtue ol daytwrléu 11‘)?“ Of which a scheduled debtor ‘or. any of his dependants or any member of his mid. “om - family is required to work as labourer or otherwise for the creditor shall be void‘ 6. (l) The Uttan P'radesh Scheduled Castes, Scheduled Tribes and RFPa‘l“ U' P” Ordinance Nos 18 ‘Denotified Tribes Debt Relief Ordinance, l974, is hereby repealed. of 1974. j} (2) Notwithstanding such repeal, anything done or omitted to be done under or by virtue of its provisions shall be deemed to have been done or omitted to be done under or by virtue of this Act. as if this Act in so far as it relates to landless agricultural labourers belonging to Scheduled Castes, Scheduled Tribes and Denotilietl Tribes had commenced on October I, 1974-. I .‘ :7 fiOquofiM—qow‘m 75 mo (fawn:sr)——1o7o-—1s7s-—-i,823 (in)