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zirrz sr-41 frAstg tirm 10 1975 tr fr461E0V6 pi al fwam gra lob (firm VW'UnaI 't
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mmafizfiuu a’m 1 o 1975mm5 aa’maumfi firm :1: afagamzmwfila fimmg x ‘
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faarff Erti ;TR aufauEri fuur *rum
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45WR relliiwurrifuTicrET4f414*1 41T4ff Wtiv fan zr*rr
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at it mu, sat—— '
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flaw-ii fir swim an? 2221531? a firm I ,
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m-mffiii 55 57 F655 Us: WIT afitfa as) Fasrf‘zu In an famfita fl,
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at: WET 5‘1 wit?! at): 115: afwfa in srfaa'faa a) 5mm); in '
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No. 1236(2)/XVILV-1-17-75
Dated Lucknow, March 29, 1975
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the
Uttar Pradesh Ethoodan Yagna (Sanshodhan) Adhiniyam, 1975 (Uttar Pradesh Adhiniyam
Sankhya 10 of 1975), as passed by the Uttar Pradesh Legislature and assented to by the Governor .on March 26, 1975:
THE UTTAR PRADESH BHOODAN YAGNA (AMENDMENT)
ACT, 1975
(UTTA.R PRADESH Act No. 10 OF 1975)
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to amend the Uttar Pradesh Bhoodan Yagna Act, 1952.
'Ix IS HEREBY enacted in the Twenty-sixth Year of the Republic of India as follows :
nient) AS, 1975. I. This Act may be called the Uttar Pradesh Bhoodan Yagna (Amend- Short title.
, 2. In section 9 of the Uttar Pradesh Bhoodan Yagna Act, 1952 (hereinafter Amendment of referred to as the principal Act), after clause (a), the following clam* shall be section 9 of U. P. inserted, namely Act X of 1953.
" (6) Any person aggrieved by an order of the Tahsildar under
this section may, within thirty days from the date of the order, prefer
an appeal against:it to the Collector and the decision of the Collector
on such appeal shall be final.
(7) The power to confirm or supersede a Bhoodan declaration
' under this section shaThinclude the power to confirm or supersede
the same wholly or in part."
4. The existing section 14 of the principal Act shall be re-numbered as Amendment
sub-section (1) thereof, and— section 14.
in sub-section (I) as sore-numbered, for the words "landless per-
sons', the words "landless agricultural labourers" shall be substituted;
after subsection (1) as so re-numbered, the following sub-sections
and Explanation shall be inserted, namely :—
"(2) Where the committee or other authority or person as gore-
said fans to grant any land in accordance with sub-section (1) within
a period of three years from the date of vesting of such land in 'the
committee or from the date of commencement of the Uttar Pradesh
Bhoodan Yagna (Amendment) Act, 1975, whichever is later,
dm- • &4i) uFz gaff %tuff zr;i. (th110-4)WerriFf, 1 9 75 qadian-t filter figut fwreff *WM t I
anau
"(aa) give notice of the same to the concerned Gaon Sabha"
3. In section 11 of the principal Act— Amendment of
in sub-section (2) , for the words "the Gaon Panchayat concerned", section 11.
the words "the concerned Gaon Sabha" shall be substituted;
after sub-section (5), the following sub-sections shall be inserted, namely :—
of
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finish mail, iguana-inelastic“
were
No. 1236(2)/XVH-V—1—17-75
Dated Lucknow: March 29, 1975
I IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of lndia,
.~ the Governor is pleased to order the publication of the following English translation of the ‘
'xUtta'r Pradesh Bhoo
dan Yagna (Sanshodhan) Adhiniyam, 1975 (Uttar Pradesh Adhiniyam
Sankhya 10 ol‘l975), as passed by the Uttar Pradesh Legislature and assented to by the Governor
ton March 26, ‘1975:
THE UTI‘AR'PRADESH BHOODAN YAGNA (AMENDMENT)
ACT, 1975
(UTTAR Prunes}; Aer No. 10 OF 1975)
(As passed by the UtterPradexh Legislature)
AN
ACT
v to amend the Uttar Pradesh Bhoodan Yagna Act,‘1952.
" IT IS HEREBY enacted in the Twenty-sixth Year of the Republic of India
as follows : ’
1. This Act _may be called the Uttar‘ Pradesh Bhoodan Yagna’ (Amend- Short-title. '
inent) Act, 1975. '
i 2. In section 9 of the Uttar Pradesh Bhoodan Yagna Act, 1952 (hereinafter Amendmmt at
referred. to as the principal Act) _. after clause (a), the following clause shall be SW1” 9 0‘ U' P-
imerted, namely :— - A“ x °f 1953' , at?
' “ (an) give notice of the same to the concerned Gaon‘Sabha.” , ‘ ""3 '
,3, In section ll of the principal Act~ Amendment of
- cti 11.
(i) in sub-section (2), for the words “the Gaon Panchay'at concerned", 5° on
the words ”the concerned Gaon Sabha" shall be. Substituted;
(ii) after subsection (5), the following sub-sections shall be inserted,‘
" namely :— . -
“ 6 An erson a ieved by an order of the Tahsildar under
this (se)ctionyml::y, withiigrthirty days from the date of the order, refer
an appeal againstlit to the Collector and the decision of the Co ector
' on such appeal shall be final.
The owe: to confirm or supersede a Bhoodan declaration
' Mtge): this sgction shalllinclude the power to confifnn or supersede
the same wholly or in part.”
4- The existing section 14 of the principal Act shall be renumbered as 533%?!
sub-section 1 thereof, and— ‘ ..
‘- J". .' a (i)n sub-section (1) as so renumbered, [or the words landless per-
soris’)’ the words ”landless agricultural labourers" shall be substituted;
~ (b) after sub-'section (l) as so renumbered, the following sub-sections
and Explanation shall be inserted; namely :—
-- - inittee or other authority or person as afore-
.d(2<lsvglglrin?:n?l2nd in accordance with sub-section (1) within
:21 iold 0[ three years from the date of vesting of such land indthlel
cofimittec or from the date of commencement of the UttauzPra1 es
Bhoodan Yagna (Amendment) Act, 1975, whichever lS ater.
the Collector may himself grant such land to the landless agricultural
labourers in the manner,prescribed, and thereupon the grantee shall
acquire the rights and liabilities mentioned in sub-section (1) at
if the grant were made by the committee itself.
Notwithstanding anything contained in the 'Uttar Pradesh
Zamindari Abolition and Land Reforms Act, 1950, no person acquir-
ing the rights and 'liabilities of a sirdar under sub-section (1) or
sub-section (2) shall be entitled to acquire bhumidhari rights under
the said Act in respect of the land granted or deemed to be granted
under this Act.
In making grant of land under this section, The .committee or
other authority or person as aforesaid or the Collector, as the case
may be, shall observe the following principles :—
At least fifty per cent of the land available for grant shall
be granted to persons belonging to the Scheduled Castes, Sche-
duled Tribes and persons belonging to the Kol, Patlaari,
Khairwar, Baiga, Dharikar, Panika and Gond Tribes and such
other tribes as the State Government on the recommendation of
the Committee may notify in this behalf;
The land situate in one village shall, as far as possible
be granted to persons residing in that very village.
Explanation—For the purposes of this section, the expression landless
agricultural labourer" means a person whose main source of livelihood is
agricultural labour or cultivation and who at the relevant time either
holds no land or holds land not exceeding 0.40468564 hectares (one acre)'
in Uttar Pradesh as a bhumidhar, sirdar, asami or Government lessee."
Insertion of new 5. After section 15 of the principal Act, the following new section shall be section 15-A. inserted, namely :—
"15-A. (1) The Collector may of his own motion and shall on the
Concellation of report of the committee or on the application of any
certain grants. person aggrieved by the grant of any land made under
section 14, whether before or after the commencement of the Uttar
Pradesh Bhoodan Yagna (Amendment) Act, 1975, inquire into such
grant, and if he is satisfied that the grant was irregular or was 'obtained '
by the grantee by misrepresentation or fraud, he may—
(i) cancel the grant, and on such cancellation, notwithstanding '
anything contained in section 14 or in any other law for the time
being in force, the rights, title, and interest of the grantee or any
person claiming through him in such land shall cease, and the land
shall revert to the committee ; and
(ü) direct delivery of possession of such land to the committee
after ejectment of every person holding or retaining possession I
thereof, and may for that purpose use or cause to be used such force
as may be necessary.
Notice of every proceeding under sub-section (I) shall be given
to the committee, and any representation made by the committee in
-relation thereto shall be taken into consideration by the Collector.
No order shall be passed under sub-section (1) except after .giviiig
an opportunity of being heard to the grantee or any person known to
the Collector to be claiming under him.
The order of the Collector passed under sub-section (1) shall be
final and conclusive."
Repeal and say- 6. (1) The Uttar Pradesh Bhoodan Yagna (Amendment) Ordinance, 1975 U.
ings,
of is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act as amended by the said Ordinance shall be deemed to have
been done or taken under the corresponding provisions of the principal Act as
amended by this Act as if this Act had come into force on January 21, 1975.
k
imzr mznittn
a I .
11.10qR0110410--70q/0 4011110 (falli€M)--3227--1971-700(i0) I
W. ..
the Collector may himself grant such land to the landless agricultural
labourers 1n the manner;pre‘scribed, and thereupon the grantee shall
acquire the rights and liabilities mentioned in subsection (1) ’a's
if the grant were made by the committee itself. -
(3) Notwithstanding anything contained in the Uttar Pradesh
Zamindari Abolition and Land Reforms Act, 1950, no person acquir—
ing the rights and liabilities of a sirdar under sub-section (1) or
sub-section (2) shall be entitled to acquire bhumidhan‘ rights under
the said Act in respect of the land granted or deemed to be granted
under this Act.
(4) In making grant of land under this section, ,the .committee or
other authority or person as aforesaid or the Collector, as the use
may be, shall observe the following principles :—
(a) At least fifty per cent of the land available for grant shall
be granted to persons belonging to the Scheduled Castes, Sche-
~' , duled Tribes and persons belonging to the Kol, Pathari,
~ Khairwar, Baiga, Dhan'kar, Panika and Gond Tribes and such
other tribes as the State Government on the recommendation of
the Committee may notify in this behalf;
(b) The land situate in one village shall, as far as possible
be granted to persons residing in that very village.
Explanation—For the purposes of this section, the expression "landless
agricultural labourer" means a person whose main source of livelihood is
agricultural labour or cultivation‘and who at the relevant time either
holds no land or holds land not exceeding 0.40468564 hectares (one acre)‘
in Uttar Pradesh as a bhumt’dhar, sirdar, ammi ‘or Government lessee.”
amndfiff "‘7 5. After section 15 of the principal Act, the following new section shall be
on ‘ inserted, namely 2— , .
"IS-A. (l) The Collector may of his own motion and shall on the
Cancellation of report of the committee or on the applimtion of any
min gum-5. person aggrieved by the grant of any land made under
section 14, whether before or after the commencement 'of the Uttar
Pradesh Bhoodan Yagna (Amendment) Act, 1975. inqmre into sudt
! grant, and if he is satisfied that the grant was irregular or was obtained
2 -- -b the antee b misre resentation or fraud, he may— . - .
y Err) cancely the grant. and on such cancellation, notwithstanding
anything contained in section 14 or in any other law for the tune
being in force, the rights, title, and interest of the grantee or any -
person claiming through him in such land shall cease, and the land
shall revert to the committee ; and . ,. A
(ii) direct delivery of possession of such land to the committee
after e'ectment of every rson holding or retaining possession
thereo , and may for that tail-pose use or cause to be used such force
as may be necessary. .
Notice of every pmoeeding under sub-section (1) shall be given ‘ -
i
' l
n
'o the committee, and any representation made by the committee in
I Eelation thereto shall be taken into consideration by the Collector.
t
‘ fter giving
.1 all be assed under subsection (1) except a '
”(gzspizguchrilgrasil being heard no the grantee or any person known to
the Collector to be claiming under him. . n b .
(4) The order of the Collector passed under sub-section (1) sha e
final and conclusive."
Repeal and Iav- 6.
' ' t d'n s .
i the 13(33):“??? aingnded by the said O ance shall be deemed to have
' ' ' ' ' t the zincipal Act as
t ken under the corresponding prowsrons o p ’
Iggngggigrthis Act as if this Act had come into force on Januar) 21, 1975.
. __ ._ ‘ I
wToqaoqoflw—qoqfintoimo(Wm)——3227 197s 7oo(:ro)
%
W
(1) The Uttar Pradesh Bhoodan Yagna (Amendment) Ordinance, 1975;”:
i“?- is hereby repealed. uch repeal, anythin done or any action taken under °
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