Uttar Pradesh act 35 of 1976 : The UTTAR PRADESH LAND LAWS (AMENDMENT) ACT, 1976

Date: 17 Nov 1976

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Summary

Enforcement Date

29 Sep 2001

PDF

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No. 4887 OCVII-V-1-74-76

Dated Lucknow, November 18, 1976

IN pursuance of the provisions of clause (3) of Article 348 of the Consti- tution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Bhoomi-Vidhi (Sanshodhan) Adhirtiyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 35 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the• Governor on November 17, 1976 :

THE UTTAR PRADESH LAND LAWS (AMENDMENT)' ACT, 1976 [U. P. ACT NO. 35 OF 1976]

(As passed by the Uttar Pradesh Legislature)' AN

ACT

further to amend the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the Uttar Pradesh Consolidation of Holdings Act, 1953, the U. P. Village Abadi Act, 1947, the U. P. Land Revenue Act, 1901, the Uttar

Pradesh Land Development Tax Act, 1972, and the Kumaun and Uttara- khand Zamindari Abolition and Land Reforms Act, 1960.

IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India as follows :—

CHAFFER I

Preliminary

sri xa vr

xtirf sLPIRTZ

1. (1) This Act may be called the Uttar Pradesh Land Laws (Amendment)' Short tide, extent Act, 1976. and commence-

ment. It extends to the whole of Uttar Pradesh.

It shall be deemed to have come into force on June 15, 1976, except Chapters VI and VII which shall be deemed to have come into force on July 1, 1976.

CHAP= II

Amendment of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.

2. In section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, hereinafter in this Chapter referred to as the principal Act,—

Amendment of section 117 of U.P. Act 1 of 1951.

in sub-section (1). for the words "specified in the notification", the words "specified in such order" shall be substituted;

in sub-section (6), for the words "declaration or notification", the , words "declaration, notification or order" shall be substituted.

3. In section 117-A of the principal Act, in sub-section (2), for the word Amendment of "notification", the words "notification or order" shall be substituted. section 117-A.

WVSTQETWiWUTW,18=TW, 1976 11 new: 8 ' grew? 43—( 1) earnest afﬁx-ﬁfe (airﬂow) minim, 1'976 wear?! fin-Rm Fain W “I? arena: .' (2) q‘ir firm at its? 5:: v}, we mini?! gm ww’n‘tﬁm =13 afuﬁmﬁ 197 5 a? infra femmnﬁéaxw’ um’tréﬁ‘rs‘ﬁmaig. sq wﬁzﬁrwem wran‘tfaa w afa- ‘ ﬁww‘rsﬁ mew m‘fﬁasﬂa ftmnmnniara’t ﬁs‘miﬁarg’t an? weir «are? 5mm}, ma‘t‘ :15 afeifwww, an“! may am: WI 135! 2n I No. 4887 /XVII-V—1A74»76 Dated'Lueknow, November 18, 1976 . IN pursuance of the provisions of clause (3) of Article 348 of the Consti< tution of India, the Governor is pleased to order the publication oh the following English translation of the Uttar Pradesh Bhoomi-Vidhi (Sanshodhan) Adhiniyzlm, 1976 (Uttar Pradesh Adhiniyam San‘khya 85 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the'Governor on November 17, 1976: THE UTTAR PRADESH LAND LAWS (AMENDMENT) ACT, 1976 [U.’P. Acr No, 35 OF 1976] (As passed by the Uttar Pmdesh Legislature) AN ‘ ACT further to amend the Uttar Pradesh Zaminda'ri Abolition and Land Reform: Act, 1950, the Uttar Praderh Consolidation of Holdings Act, 1953, the U. P.- Village Abadi Act, 1947, the U. P. Land Revenue Act, 1901, the Uttar Pradesh Land Development Tax Act, 1972,,and the Kumoun and Uttam- khand ZamindariAbolition and Land Reform: Act, 1960. Ir rs HEREBY enacted in the Twenty-seventh Year of the Republic of India as follows :— Cmm I Preliminary 1. (1) This Act may be called the Uttar Pradesh Land Laws (Amendment)‘ Act, 1976. (2) It extends to the whole of Uttar Pradesh. (3) It shall be deemed to have come into force on June 15, 1976. except Chapters VI and VII which shall be deemed to have come into force on July 1. 1976. Chm II Amendment of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950. 2. In section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, hereinafter in this Chapter referred to as the pnncipal Act,— (i) in sub-section(1), for the words “speciﬁed in the notiﬁcation", the words "speciﬁed in such order” shall be substituted; (ii) in sub-section (6) , for the words "declaration or notiﬁcation”, the words "declaration. notiﬁcation or order" shall be substituted. 3. In section 117-A of the principal Act, in sub-section (2) , for the word "notiﬁcation", the words “notiﬁcation or order" shall be substituted. 91131? Short title, extent and commence- ment. ’ Amendment of section 117 of UP. Act 1 of 1951. Amendment of section 117-A.

12 tirc sthr giirtTRat 7M, 18 ffarEri, 1976

Amendment of 'section 122-C.

4. In section 119 of the principal Act, for the words -"District Board" the words "Zila Parishad" shall be substituted.

5. In section 122-B of the principal Act-

- (i) for sub-section (4-B), the following Sub-section shall be substituted, namely :—

" (4-B) If during the course of inquiry in proceedings under this section, the person showisg cause has produced any evidence which appears to the Collector to raise any bona fide question of title, then the Collector shall, by order require such person to file a suit for declaration of his title in a court of competent jurisdiction within a period of three months from the date of such order, and stay further proceedings in the meantime."

(ii) for sub-section (4-D), the follwoing sub-section shall be substituted, namely

"(4-D) Where the person referred to in sub-section (4-B) succeeds in the suit wholly or partly the Collector shall either drop or hold further proceedings under this section accordingly.

(4-DD) Where the person referred to in sub-section (4-B) fails to file such suit within the said period, or where the suit, if filed is dis. missed, the Collector shall direct that—

such person shall be evicted, and may for that purpose use or cause to be used such force as may be necessary; and

the amount of compensation for damages or misappro- priation of the property or for wrongful occupation, as the case may be, be recovered from such person as arrears of land revenue."

for sub-section (4-F) and the Explanation thereto. the following sub-section and Explanation shall be substituted. namely :—

" (4-F) Notwithstanding anything in the foregoing sub-sections, where any agricultural labourer belonging to a Scheduled Caste or Scheduled Tribe is in occupation of any land vested in a Gaon Sabha under section 117 (not being land mentioned in section 132) having occupied it from before June 30, 1975 and the land so occupied together with land, if any, held by him from before the said date as bhumidhar, sirdar or asami does not exceed 1.26 hectares (3.125 acres) , then no action under this section shall be taken by the Land Management Committee or the Collector against such labourer, and it shall be deemed that he has been admitted as sirdar of that land under section 195.

Explanation—The expression 'agricultural labourer' shall have the meanings assigned to it in section 198."

for sub-section (5), the following sub-section shall be substituted' and be deemed always to have been substituted, namely :—

" (5) Rules 115-C to 115-H of the U. P. Zamindari Abolition and Land Reforms Rules, 1952, shall be and be always deemed to have been made under the U. P. Zanjindari Abolition and Land Reforms Act, 1950 as amended by the Uttar Pradesh Land Laws (Second Amendment) Act, 1961, as if this section has been in force on all material dates and shall accordingly continue in force until altered or repealed or amended in accordance with the provisions of this Act."

6. In section 122-C. of the principal Act— (i) in sub-section (3) , for Explanation II, the following Explanation ,

shall be substituted, namely :— . . - "Explanation if—The expression 'village artisan' means a person who does not held •any agricultural land- and whose main source of livelihood is. Manufactured or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary

Amendment of section 11°.

Amendment of section 122-B.

12 ea? 5138 worm! m, 1 s Frauen, 1976 4. In section 119 of the principal Act, for the words -"District Board" the 55235:???“ °f words "Zila Parishad" shall be substituted. . Amendment or 5. In section l22-B of the principal Act— ‘ “7i section 122-13. . » . . . 1“ (1) for sub-section (4—28) , the followmg subsection shall be substituted, - namely :— 2 “(4~B) .If during the course of inquiry in proceedings under this section, the person showisg cause has produced any evidence which appears to the Collector to raise any bana ﬁde question of title, then the Collector shall, by order require such person to ﬁle a suit for declaration of his title in a court of competent jurisdiction within a period of three months from the date of such order, and stay further proceedings in the meantime.” ' .‘A 34.3— 1. .z .- (ii) for sub-section (4D), the follwoing sub-section shall he % substituted, namely :— _~ " (4-D) Where the person referred to in sub-section (4-B)‘ succeeds in the suit wholly or partly the Collector shall either drop or hold 3" _ further proceedings under this section accordingly. ‘ (4-DD) \Vhere the person referred to in sub-section (4-13) fails to ﬁle such suit within the said period, or where the suit, if ﬁled is dis- . missed, the Collector shall direct that— . ‘1; (i)' such person shall be evicted, and may 'for that purpose use _ or cause to be used such force as may be. necessary; and - “ (ii) the amount of compensation for damages or misappro- f' priation of the property or for wrongful occupation, as the case " may be, be recovered from such person as arrears of land revenue.” ‘ ‘ (iii) for sub-section (4F) and the Explanation thereto. the following sub-section and Explanation shall be substituted. namely :— ”(4~F) Notwithstanding anything in the , foregoing sub-sections, , where any agricultural labourer belonging to a Scheduled Caste or Scheduled Tribe is in occupation of any land vested in a Gaon Sabha __3 under section 117 (not being land mentioned in section 132) having :3 occupied it from before June 30, 1975, and the land so occupied together with land. if any, held by him from before the said date .L. as blmmidhar, sirdar or asami does not exceed 1.26 hectares » ‘ (3.125 acres), then no action under this section shall be taken by ' the Land Management Committee or the Collector against such labourer, and it shall' be deemed that he has been admitted as si-rdar of that land under section 195. Explanation—The expression 'agricultural labourer’ shall have the 2V ' meanings assigned to it in section 198." (iv) for sub-section (5). the following sub-section shall be substituted ' and be deemed always to have been substituted, namely :- ' " (5) Rules 115-C to 115-H of the U. P. Zamindari Abolition and i_.. Land Reforms Rules, 1952, shall be and 'be always deemed to have been made under the U. P Zamindari Abolition and'Land Reform! Act, 1950 as amended by the Uttar Pradesh Land Laws (Second , Amendment) Act, 1961, as if this section has been in force on all material dates and shall accordingly continue in_ force until altered. - .. ‘ or repealed or amended in accordance with the provisions of £1113 ‘. .1 Act." .Amgndmenl 0‘ 6. In section l22-Cuof‘tihe. principal Act— . ' 3 secuoanZ-C. .(i) in sub-section (3), [or Explanation II, the following Explanation , .a ' shall be substituted, namely‘ :._ ‘ "Eicpltuiatian II—The expression ‘village artisan’ means a person a; who does not hold any agricultural land-and whose main source of ‘ livelihood is‘ manufactured or repair of traditional tools, implements.- y and other articles or things used for agriculture or purposes ancillary '; 4-:

3)7 TaT Se44T sMB.117‘7 217B, 19 , 1976 13

thereto and includes a carpenter, weaver, potter, blacksmith, silver- smith, goldsmith, barber, washerman, cobbler or any other person who normally earns his livelihood by practising a craft either by his own labour or by the labour of any member of his family in any rural area :

Provided that no person shall be deemed to be a village artiSan whose total income (including income of his or her spouse and minor children) exceeds two thousand four hundred rupees in a year."

(ii) after sub-section (8), the following sub-section shall be inserted,

namely "(9) In rule 115-L of the U. P. Zamindari Abolition and Land Reforms Rules, 1952, sub-rule (2) shall be deemed always to have been omitted."

7. After section 123-A of the principal Act, the following section shall be Insertion of new inserted, namely— section 123-B4

"123-B. (I) Where any person has been evicted Under this Act from Punishment for any land vested in a Galan Sabha, and such person or

occupation t of any other person, whether claiming through him or Gaon Sabha Land, otherwise, thereafter occupies such land or any pan thereof without lawful authority; such occupant shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.

Any court convicting a person under sub-section (I) may make an order for evicting the person summarily from such land, and such per- son shall be liable to such eviction, without prejudice to any other action that may be taken against him under any law for the time being in force.

Without prejudice to the provisions of sub-sections (1) and (2), the Collector may, whether or not a prosecution is instituted under sub- section (1), retake possession of any land, referred to in that sub-section and may, for that purpose, use or cause to be used such force as may be necessary for evicting any person 'found in occupation thereof."

8. In section 128 of the principal Act, in sub-section (2) — Amendmen of section 128. in clause (b), for the. words "District Board", the words "Zia

Parishad" shall be substituted ,'•

after clause (b), the following clause shall be inserted and be deemed always to have been inserted, namely :—

"(c) the procedure for recovery of compensation or possession of the land together with damages ; .

9. For sections 134 to 137-A of the principal Act, the following sections Substitution of :shall be substituted, namely :— • new sections 134

to 131. "134. (1) A sirdar, not being a sirdar referred to in clause (b) of Appliewion for section 131, may apply to an Assistant Collector for

Bburnidliari right. declaration of his bhurnidhari rights in respect of the by Sirdars. land 'specified in the application.

, An application under sub-section (1) may be made by one or

more of the co-sirdars and in respect of the entire holding or any part thereof or. any share therein.

No application under sub-section (1) shall be entertained unless an amount equal to ten times the land revenue payable or deemed to be payable on the date of application for such holding, part or share has been deposited in- the manner prescribed.

135. (1) If the Assistant Collector •is satisfied that the application Declaration of referred-to in section 134:has been duly made, he shall,

Bhumidhari right, by order, declare. the, applicant to be the bhumidhar of the land specified -;tr Suc'h order:

an? aim amt-111w nae. 18 W, 1976 thereto and. includes-a carpenter, 'weaver, potter, blacksmith, silver- smith. goldsmith, barber, washerman, cobbler or any other person who normally earns his livelihood by practising a craft either by his own labour or by the labour of any member of his family in any rural area : Provided that no person shall be deemed to be a village artisan , whose total income (including income of his or her spouse and , minor children) exceeds two thousand four hundred rupees in a year. (ii) after sub—section (8), the following sub-section shall be inserted, namely :— " (9) In rule 115-L of the U. P. Zamindari Abolition and Land Reforms .Rules. 1952, sub-rule (2) shall be deemed always to have been omitted.” ' , 7. After section lZS-A of the principal Act, the following section shall be Insertion of new inserted, namely— section 123-11 “123-13. (1) Where any person has been evicted 'under this Act from Punishment for V' any land vested in a Gaon Sabha, and such person or occupation "‘ of any other person, whether claiming through him or Ga0D sabha Laud- otherwise, thereafter occupies such land or any part thereof without lawful authorityﬂsuch occupant shall be punishable with imprisonment for a term which may extend to three years or with ﬁne or with both. ' (2) Any court oonvicting a person under sub-section (1) may make an order for evicting the person summarily from such land, and such per- son shall be liable to such evicti‘on‘, without prejudice to any other action that may be taken against him under any law for the time being in force. n , (3) Without prejudice to the provisions of sub-sections (l) and (2), the Collector may, whether or not a prosecution» is instituted under sub— section (1), retake possession of any land, referred to in that sub-section and may, for thatpurpose, use or cause to be used such force as may be necessary for evicting any person. found in occupation thereof." ‘ 8. In section 128 of_"the principal Act, in subsection (2)— Amendmen of . section 128. ,- (i) in clause (17), for the' words “District Board”, the words "Zyla Parishad” shall be substituted; (ii) after clause ((1), the following clause shall be inserted and be deemed always to have been inserted, namely :— - “ (e) the procedure for recovery of compensation or possession of the land together with damages ;". 9. For sections 134 to 13-7-A of the principal Act, the following sections Substitution 0‘ :shall be substituted, namely :— - tnevtiaspctions 134 D u "134. (1) A sirdar, not being a :irdar referred to in clause (17) of Application for section 131, may apply to an Assistant Collector for Bhumidhariright declaration of his bhumidheri rights in respect of the by Sirdm. land speciﬁed in the application. ‘3 (2) An application-under sub-section (1) may be made by one or more of the co-sirdars and in respect of the entire holding or any part thereof or. any share therein, ' (3) No application under sub-section (1) shall be entertained unless an amount equal to ten times the land revenue payable or deemed to be payable on the date of application for such holding, part or share has been deposited in-the manner prescribed. 135. (1) If the Assistant Collector is. satisﬁed that the application D ccmatioh of ' referredvto in section l34‘has been duly made, he shall. Bhumidhariright. by order, declaretheapplicant to be the bhumidhar of the land speciﬁedp-‘n‘r's‘ucnorderﬁ " "

14 g.klif 8FT1E/Triff -177d, ffEfhTC) 1976

(2) .Before .making an order :under :sub-section (1) the Assistant: 'Collector may make such inquiry as may be - prescribed.

136. -Where attleclaration undensection :135 has been duly made, the sirdar -shall, from the date 'thereof, :be deemed to: be-, a bhumidhar of the land specified in .the declaration:. and shall have all the rights and be subject to all the

liabilities conferred or •imposed•upon bhtimidhars by or under this Act..1 137. (I) A declaration granted under section 135 may, on the apoic

Candation of cation of any person interested (including the State declaration. Govzrnment) . be cancelled or modified by the Assistant

Collector oi my of the following grounds, namely--

that the declaration was obtained fraudulantiy by making ni - a .false . suggestion, or by the ,concealment from the Assistant r: Collector Of something material to the case ;

that the declaration was obtained by means of an untrue allegation of a fact essential in point of law to justify the grant:. thereof, though such allegation 'was _made kin ;ignorance •or inadver:: tently ;

that a decree or order passed by a competent Court in a suit or other.proceedings with respect to.the holding for which declaration / was made -Shows that the application was not entitled thereto.

(2) Where the declaration is cancelled under sub-section (1), person depositing the amount shall be entitled-to its refund."

In section 138 of the -principal Act, in -sub-section (1), for the figures - "134", the figures "136" shall be substituted.

For section 154 of the principal Act, .the following section shall be: ; „substituted, namely :— -

"154. (1) Save as provided in stib-section (2), no .bhumidhar Restriction on have , the sight to transfer by sale or gift, any land transfer by a other than tea gardens to any person where the trans-7.-, Bhumidhar. feree shall, as a result of such sale or gift, become entitled,:

.to land -which together with land, 'if :any, held by -his family will in the fl aggregaterexceed -5.0586-hectares . (12.50 acres) in :Uttar Pradesh.

(2) -Subject -to the provisions of -any other law relating to . the land tenures for - the-time-being- in' forcc-the- State•Government may; by general or speeial order, :authorise -- tranifer 'in excess a - the limit prescribed in -1-1 sub-section (1) if it is of the opinion that .such transfer is in favour of • a registered co-operative society or an institution established for a chari-'

.table :purpose, which .does not - have land .sufficient for its -need, or that :•; the transfer is in the interest of general public.

• '•••

,t- -Explanation—For the .purposes :of .this .section, the expression 'family:, shall mean the transferee,thisnr,her wife. orfusband . (as the. case:may be) rk and minor children, and where the transferee is a minor also his or her7; -parents.

154-A. (I) Notwithstanding anything contained in this Act or any :Foreign-nationals .other.law.fort the time.being in force,-no-person shall have

not to acquire the right to acquire any lanclibyrsalei or gift withoutipflor land. permission in writing from the State-Government, un1e0

he is -an Indian citizen.

Amendment of Section 138.

Substitution of section 154.

Consequences of declaration.

Amendment section 156.

No bhumidhar . shall . have the 'right • to transfer any land to any person in contravention of sub-section (1).

Every transfer made in contravention of the provisions of this'' , section shall be void."

of 12. In section 156 of the principal Actrinisubrsection '(2), the Explanation -. shall be omitted.

Substitution of .18. For section 166 of the principal Act, the new section for substituted, -namely :— section 163.

following section shall be

"163. (1) Where -any fading -or part thereof has been transferred ip .':: consequenutor.contravention of section 154 or section .154-A or se.cf:rt void ..transfers by ..tion 1157,11, , then .notwithstanding anything contained in Bhumidhars. any.law forthe time:being in force:or any contract, decree

or order of any court, the Assistant -Collector -First -Class may, either-

an? win WWW. 1‘8 Ram, 1976 (-2) ,Before making an .order :under :sub-section (1), the Assistant»; \Collector may make such inquiry as may lie-prescribed. 3136. 'Where aitlcclaration underxscction 5155 3has=been duly made, the ' rirdar shall, from the date 'thereof, ‘be deemed toils-c“ dConscqucnces 0‘ a bhumidhar of the land speciﬁed in the declaraﬁOn‘l eclaration. and shztll have all the rights and be subject to 211 lhe'i .liabilities conferred or-impose'cl‘upon b'humidhars by or under this Act. ' '157. (I) A declaration granted under section 135 may. on the app“; Can‘lation of cation of any person interested (including the Slate declaration, Govcrnment). be cancelled or modiﬁed by the Assistant ‘. Collector o. my of the following grounds, namely—- ‘ (a) that the declaration was obtained ﬁraudulantly by makingjol ‘ a .ialse suggestion, or by the .concealment from the Assistant r: Collector of something material to the case ; ' ' (b) that the declaration was obtained‘by means of an untrué -‘ allegation of a fact essential in point of law to justify the gram‘ . -. . ' thereof, though such allegation \was .made iin -.ignorance~or inadveri a; . tently ; ‘ -.. ; (c) that a decree or order ,passed by a competent Court in a suit or otherproceetlings with respect to.the holding for which declaration was made ‘Shows that the application was not entitled thereto. ‘ (2) ’Where the declaration is cancelled under sub-section (1), ti ' . person depositing the amount shall be:entitled-to its,reiund.” Amendment of 10. In section 138 of the-principal’Act, in sub-section (1), for the ﬁgurei. seem" 138- "134", the figures "156" shall be substituted. I * Substitution of 11. For section 154 of the principal Act, .the following section shall-her:- 5‘°"°" '54- .substituted, namely :— ' ‘ "154. (1) Save as provided in sub-section (2), no .bhumidhar sh" . Restriction on have.the,right to transfer by sale or gift. any land transfer by a other than tea gardens to any person where the tran ' Bhumidhﬂr- [eree shall, as a result of such sale or gift, become entitled- .to land which :together'with'land, :if:any,lheld 'by his family will in the aggregate,.-exceed ~5.0586‘hectares .(l2.50 acres) inlUttar Pradesh. (2) 'Subject'tothe provisions of any other‘law relating to.the laml. tenures for'the'tirne’being'in'force,"the'State‘Govemment may,'by general or special order, 'authorise'trarts'fer'in excess of.'the‘limit prescribed in: sub-section (1) if it is of the opinion that such transfer is in favour of- a registered co-operative society or an institution established for a chan- .table :purpose, .which .does not 'have land sufﬁcient for its need, or tilt!“ the transfer is in the interest of generalipublic. ' t.'_ Explanation—For the.purposes :of-this section. the expression ‘familYiTJ shall mean the n‘ansiereeﬁhis'orher wife. orrhusband .(aszthe- case:may be) M and minor children, and where the transferee is a minor also his or he??? parents. ‘ ' ‘. 154A. (1) Notwithstanding anything contained in this Act or any 12‘] H 4 . =Foreign'nationals .other'.law,for:the timebeing in force,xno«person shall hf.“ t: ; ., ~, . not to acquire the right to acquire any landlbyvsalesor gift-withoutlprlm- .‘ - , 18nd~ permission in writing from the State-Government, unless . ' he is 'an Indian citizen. V‘ ‘2). No bhumidharshanhaveitihe,r'ight'to.transfer any land to 21519 person in contravention of sub-section (1) . (:8) Every transfer made in contravention of the provisions of mix section shall be void." ’ Ameuamgnt of 12. In section 156 of the principal Act,.intsub'-section ’(2) , the Explanation': section 156. shall be omitted. ‘ ' Subgmmiou of :13. For section 168: of the-principaerct, the following section-shall be 1: new section for , substituted, namely :— seetion l63. “165. (1) Whereanyvho‘l‘ding'or part thereof has been transferred in Consequenccsofcontravention {of section 154 or section.154—A or 5C,“ void..transrers by ..tion tl57tA..thenhotwithstanding. anything contained 1“ . Bhum'dhars- any.law fort the timetbeing-in forcezor any contract, decfCe or order of any court, the Assistant «Collector .FirstClass may, either-u

3-d-Tsrati"u -Tgr9 tui 1177, 19 r 9 7 6

suo motu Or on the: application of any persbri; arid after making; such inquiry as he thinks fit, by order declare-such transfer to be void:

Provided that no order under this sub-section- shall be made without affording- an opportunity • of hearing to the transferer as well as to the transferee.

(2), Where the. transfer of any holding or part has been declared to be void under sub-section (l), the following consequences shall ensue. namely :—

(a) the subjectmatter of; transfer shall with effect from the date of such order,- be deemed to, have - vested in the State Government free from alL encumbrances ;

the trees, crops and wells existing in- the hording on the date of the order shall, with effect from. the said date be deemed to have been vested in the State Government free from all encumbrances ;

the transferee may remove• other movable property or the materials of any immoveable property existing on- the holding on the date of the order, within such time as may be prescribed.

(3) Where any holding- or part therea or other property has vested in the: State Government: under sub--section (2),, and- any person is in unauthorised occupation thereof; it shall be. lawful for the Collector to direct that such person be evicted therefrom and for that purpose he may use or cause to be used such force! as may be necessary.'

14. For section 167- of the principal Act, the following section shall be Substituted, namely :—

"167. The consequencesr specified; in- clauses (a). to; (c) of sub- section (2) of section 163 shall ensue in respect of every transfer which is void by vu- cue of section 166 with the substitution of references to the date of the order under sub-section. (1) of section 163 by references to the date of such transfer."

15: For section 210 of the principal Act, the following. section shall be Pjsubstituted and be deemed always- to have been substituted, namely :—

"210. If a suit for eviction from any land under section 209 is not instituted by a- funtraidhar, sirdar or asami, or a decree for eviction obtained in any such suit is not executed by him, within the period of limitation provided for the- institution' of: such suit or the execution of such decree; as the case-may be; the person taking or: retaining possession shall--

where the land forms' part of the holding of a bhumidhar or sirdar, become:a sirdar ohsiich land; and the rightsa title and interest of an- asami, if any, in such land shall be extinguished;

where the land forms part of the holding of. an asami, on behalf of the Gaon Sabha, become an asami thereof holding from year to year."

Section 211-A of the principal Act shall. be omitted.

In section 230 of the principal Act, in sub-section (2)-

(i) for clauses (a) to (c), the following clauses shall be substituted, namely :—

sub-section (1) of section 134 ; " (a) the form and procedure of making the application under

Substitution of new section for section 167.

Amendment of section 210.

Omission of section 211-A.

Amendment of section 230.

the manner of making: the deposit under sub-section (3) of section 134 ;

the procedure for making inquiry and declaration under section 135."

(ii) after clause (e) , the following clause shall be inserted, namely "(cc) the procedure- for 'making- inquiry and declaration under')

sections 163 and 167 ;"

ma‘rn'amm'm—n, l‘S' man, 1976 mo mo’tur' or on the:applieation of any person; and; after making: such inquiry as he thinks ﬁt, by order declare’such transfer to be void: Pl'ovided that no order‘under'this sub-section» shall be made without affording; an opportunity'of hearing tothe transferer as well as to the transferee. | (2). Where the. transfer of any holdinggor part has been declared. to be void under sub-section (1)} the following consequences shall ensue. namely:— (a) the subject—matter of: transfer. shall with effect from the date of such order,.be deemedl tavhave‘vested in the State Government free from all, encumbrances; (b) the trees, crops and wells existing in. the holding on the date of the order shallwith effect from. the said date be deemed to have been vested in the State Government free from all encumbrances; (c) the transferee may remove other movable property or the materials of any immoveable property existing on» the holding on the date of the order, within such time as may be prescribed. (3) Where any holding' or part thereof or other property has vested in the' State Government: under‘ sub-section (2)». and: any person is in unauthorised occupation thereof; it shall be.1awfu1 for the. Collector to . direct that such person be evicted therefrom and for that purpose he may use or cause' to be'used such force‘ as: may be necessary." - 14. For section 167’of the principal Act, the following section shall be substituted, namely :- ' “1647.. The consequencesa'speciﬁedt‘ in. clauses (a)' to: (c) of sub— section (2) of. section 163 shall: ensue in respect of every transfer which is void by vii cue of section 166 with the substitution of references to the date of the order under sub-section. (1) of‘ section 163 by references to the date of such transfer." 15'. Far section 210‘of the principal Act, the following' section shall be ubxtituted and be deemed always to have been substituted, namely :— “210. If a suit_for eviction from any land under section 209 is not instituted by a' bhurﬁidhm'; sirda1"or‘asami', or a' decree for eviction obtained in any such suit is not executed by him, within the period of limitation provided for the' institution ofi such suit or the execution of suchzdecree;.as the case-maybe; the person taking’or’retaininq possession shall—- (i) where the land’ forms‘ part of the holding of a bhumidhm or sirdat,‘ become:a sit-day. ofﬁsuch'land,‘ and the rights: title and interest of mustard, if any, in such land‘ shall be extinguished; (ii) where the land forms part of the holding of. an asami, on behalf of the Gaon Sabha, become an asami thereof holding from year to year.” 16. Section 211-A of the principal Act shallbe omitted. 17. In section 230 of the principal Act, in sub-section- (2)“ (i) for clauses (a) to (c). the following clauses shall be substituted, namely:— ” (a) the form and procedure of making the application under sub-section (1) of section 134; (b) the manner of making the deposit under sub-section (3) of section 134; (r) the procedure for making inquiry and declaration uudcr' section 135.” (ii) afler clause (6) , the following clause shall be inserted, namely :— “((:e) the nroce’dure' for' making inquiry and declaration under“ sections 163 and 167 ;" Substitution of new section for section 167. Amendment of section 210. Omission of section 211—A. Amendment of secrion 230.

' 16 397 Ailif ,ott TTIT 1R-e, 1 8 cti-o t, 1976 . ,

18. For sections 245, 246;247 and '247-A Of the principal Act, the following sections shall be substituted, namely

"245. (I) Subject to the provisions of this Act, every bhumidhar or Land revenue sirdar, shall for every agricultural year commencing on. payable by Ilbu- midbars and or after July I, 1976, be liable to pay to the State Sirdars. Government, for land held by him, land revenue deter..

mined in accordance with the provisions of sub-section (2) and 'sections 246 and 247.

(2) The amount of land revenue payable by a bhumidhar or sirdar' shall be equal to an amount computed at double the hereditary rates. applicable to the respective plots of land comprised in his holding:

Provided that the land revenue so computed shall not be—

less than rupees five per acre or more than rupees ten per acre in respect of an unirrigated plot of land ;

less than rupees ten per acre or more than rupees twenty per acre in respect. of an irrigated plot of land..

Explanation /—A plot of land means land to which a separate Khasra number is assigned.

Explanation 11—For the purposes of this section, the expression 'irrigated plot of land' means a plot of land at least half the area whereof was irrigated by any source' in at least one crop in each of any three agricultural years between 1379 Fasli to 1383 Fasli (both inclusive) and the expression 'unirrigated plot of land' means every plot of land other than an irrigated plot of land.

Explanation III—For the removal of doubts, it is hereby declared . that every bhumidhar or sirdar shall continue to be liable to pay land revenue for the period ending on June 30, 1976, in accordance - with the provisions of Chapter X as they stood before the corn-- mencement of this section.

246. (1) For the purposes of determining the land revenue., ' procedure for payable by bhumidhars and sirdars under section 245, determination of the Assistant Collector shall cause to be prepared a land revenue. Provisional Statement for each village.

The Provisional Statement shall be published in such form as - may be prescribed.

Any person aggrieved by any entry in the Provisional Statement may file an objection to the Assistant Collector incharge of the Sub-.. Division within fifteen days from the date of publication of the Pro- ' visional Statement under sub-section (2)

The Assistant Collector incharge of the Sub-Division shall, after affording reasonable opportunity of, being heard, decide the objection, and his decision shall be final. .

The Provisional Statement shall, if necessary, be revised in accordance with an order under sub-section (4), and thereupon it shall be signed and sealed by the Assistant Collector incharge of the Sub- . Division and shall _become final and conclusive.

The Assistant Collector incharge of the Sub-Division may correct any clerical or arithmetical mistakes in the Statement referred to in sub- section (5) or any error arising therein from any accidental slip or - omission.

Amendment of section 249.

247. The amount specified in the Final Statement referred to in - Rates of land re- section 246 shall be and continue to be the land

venue to continue revenue payable by a bhumidhar or sirdar, as the case until duly altered. may be, until the same is duly altered in accordance with the provisions of this Chapter."

19. In section 249 of the principal Act, the words "except as provided in section 247-A" shall be omitted.

Omission of 20. Section 251 of the principal Act shall be omitted. section 251.

Substitution of new sections 245 246 and 247.

Wﬁnmmmuswhwe . " 16 c . , , .... ~_... ., . a Substitution of new sections 245 18: " Far seetions 245, 246,247 and '247-A' of'the' principal 'Act, the f 246 and 247. sections shall be substituted, namely :—l ' ' ollowing- ' "245. (1) Subject to the provisions of this Act, every bhumidhar or Land revenue sirdar, shall for every agricultural year commencing on. . f ‘éiiiii'ifsbynlﬁ'é or after July 1, 1976, be liable to pay to the Staff” Sirdars. _ Government, for land held by him, land revenue deter.; mined in accordance with the provisions of sub-section (2) and 'sections 3 246 and 247. ' ' ’ ' (2) The amount of land revenue payable by a bhumidhar or sirdar: . shall be equal to an amount computed .at double the heredith rates" applicable to the respective plots of land comprised in his holding: Provided that the land revenue so computed shall not be— (i) less than rupees ﬁve per acre or more than rupees ten per 1, acre in respect of an'unirrigated plot of land ;‘ (ii) less than rupees ten per acre or more” than rupees twenty " per acre in respect_of an irrigated plot of land. Explanation I—A plot of land means land to which a separate Khasra number is assigned. ‘ Explanation II—For the purposes of this section, the expression ’irrigated plot of land’ means a plot of land at least half the area whereof was irrigated by any source'in at least one crop in each ..' of any three agricultural years between 1379 Fasli to 1383 Fasli . (both inclusive) and the expression ‘unirrigated plot of land' means every plot of land other than an irrigated plot of land. ' \ Explanation III—For the removal of doubts, it.is hereby declared .‘ that every bhumidhar or slider shall continue to be liable to pay- land revenue for the period ending on June 30, 1976, in accordance ' with the provisions of Chapter X as they stood before the com-‘- mencement of this section. ' 246. (1) For the purposes of determining the land revenue: 1' procedure for payable by bhumidhart and si'rdar: under section 245._' _ determination of the Assistant Collector shall cause to be prepared a‘ land "Venue. Provisional Statement for each village. (2) The Provisional, Statement shall be published in such form as may be prescribed. , » (3) Any person aggrieved by any entry in the Provisional Statement "_‘ may file an objection to the Assistant Collector incharge of the Sub-'_ .' Division within ﬁfteen days from the date of publication of the Pro-‘i visional Statement under sub-section (2).. (4) The Assistant Collector incharge of the Sub-Division shall, after"? aﬁording reasonable opportunity oi, being heard, decide the objection. and his decision shall be ﬁnal. " (5) The Provisional Statement shall, if necessary, be revised in' .: accordance with an order under sub-section (4), and thereupon it shall' be signed and sealed by the Assistant Collector incharge of the Sub-. .: Division and shallgbecome ﬁnal and conclusive. (6) The Assistant Collector incharge of the Sub-Divisién may correct 3 any clerical or arithmetical mistakes in the Statement referred to in sulr .- section (5) or any error arising therein from any accidental slip 01"" omission. ' 247. The amount speciﬁed -in the Final.Statement referred to in’ " Rates ofland w section 246 shall be and continue .to be the land _‘ venue to continue revenue payable by a bhumidhar or rzrdar, as the case ,: until duly altered~ may be, until the same is duly altered in accordance' ‘ with the provisions of this Chapter." Amendment of ' 19. In section 249 of the principal Act. the words "except as PTOVided._1' "cm" 249- in section 247-A” shall be omitted. ornissiun of 20. Section 251 oi the'principal Act shall be omitted. section 25!. .

37T Sli8T Tf7F, 8 0-4r47, 1 9 7 6 17 3 tie,

21. In section 252 of the principal Act— Amendment of in sub-section (1), for the words "forty years", the words "twenty section 252.

years" shall be substituted, and the proviso thereto shall be omitted; sub-section (2) shall be omitted.

22. In section 253 of the principal Act, for the words "forty years", the words "twenty years" shall be substituted, and the proviso thereto shall be omitted.

23. In section 257 of the principal Act, for the words "forty years", , words "twenty years" shall be substituted.

24. In section 264 of the principal Act, sub-section

25. Section 267 of the principal Act shall be omitted.

26. In section 287-A of the principal Act, in sub-section (1), after the Amendment of :words "for the recovery of any arrear of revenue", the words "or for the section 287-k. recovery of any sum of money recoverable as arrear of revenue" shall be inserted.

27. In section 294 of the principal Act, in sub-section (2)— clause (aa) shall be omitted ; clause (c) shall be omitted.

28. In Schedule II to the principal Act— (a) in serial No. 7, for the figures and letter "137-A" in column

No. 2, the figures "137" shall be substituted; (b) against serial No. 14, for the existing entry in column No. 3,

the following entry shall be substituted, namely :— "Application for declaration of any transfer to be void."

29. Notwithstanding anything contained in this Chapter, every proceed- ing under any of the sections 134 to 1374A of the principal Act, as •they stood before the commencement of this Chapter, shall be deemed to be a proceeding under the corresponding provision of the principal Act as amended by this Chapter and shall be disposed of accordingly.

CHAPTER III

Amendment of Uttar Pradesh Consolidation of Holdings Act, 1953

30. After section 4 of the Uttar Pradesh Consolidation of Holdings Act 4 953, hereinafter in this Chapter referred to as the principal Act, the follow- ing section shall be inserted, namely :—

"4-A. (I) Where the State Government is of opinion that in the case of a district or part thereof in respect of which a notification has already been issued under section 52, it is expedient in public interest so to do, it may make a declaration by notification in the Gazette that such district or part thereof may again be brought under consolidation operation :

Provided that no such declaration shall be issued within ten years from the date of the notification referred to in the said section.

(2) The provisions of this Act shall mutatis mutandis apply to every notification issued under sub-section (1) as they apply to a notification under section 4."

31. In section 5 of the principal Act, in sub-section (2), for the Explana- tion thereto, the following Explanation shall be substituted and shall be deemed always to have been substituted, namely

• :—

"Explanation—For the purposes of sub-section (2) , a proceeding under the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 or an uncontested proceeding under sections 134 to 137 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, shall not be deemed to be a proceeding in respect of declaration of rights or interest, in any land."

Amendment of section 5.

Amendment of section 253.

the Amendment of section 257.

(3) shall be omitted. Amendment of section 264.

Omission of section 267.

Amendment of section 294.

Amendment of Schedule

Transitory provisions.

Insertion of new section 4-A in U.P. Act V of 1954.

mtwénwaﬁwww, 18 Wﬁm,1976 21. In section 252 of'the principal Act— (i) in sub-section (1), for the words “forty years", the words “twenty years" shall be substituted, and the proviso thereto shall be omitted; (ii) sub-section (2) shall be omitted. 22. In section 253 of the principal Act, for the words “forty years”, the words “twenty years” shall be substituted, and the proviso thereto shall be omitted. 1-23. In section 257 of the principal Act, for the words "forty years", the ,words “twenty years" shall be substituted. 24. In section 264 of the principal Act, sub-section (3) shall be omitted. 25. Section 267 of the principal Act shall be omitted. 26. In section 2B7-A of the principal Act, in sub-section (1), after the }words "for the recovery of any arrear of revenue", the words‘ ‘or for the frecovery of any sum of money recoverable as arrear of revenue” shall be inserted. .1 , :_ {v.7 27. In section 294 of the principal Act, in sub-section (2) — (i) clause (11a) shall be omitted ; ,(ii) clause (6) shall be omitted. 28. In Schedule II to the principal Act— (a) in serial No. 7, for the ﬁgures and letter ”137-A” in column No. 2, the ﬁgures “137" shall be substituted; (b) against serial No. 14, for the existing entry in column No. 3, the following entry shall be substituted, namely :— "Application for declaration of any transfer to be void." (c) the existing entries at serial numbers 40 and 41 shall be omitted. . 29. Notwithstanding anything contained in this Chapter, every proceed- ing under any of the sections 134 to 1374A of the principal Act, as they ,stood before the commencement of this Chapter, shall be deemed to be a jproceedinq under the corresponding provision of the principal Act as amended ,by this Chapter and shall be disposed of accordingly. . CW 111 Amendment of Uttar Pradesh Consolidation of Holdings 'Act, 1953 30. After section 4 of the Uttar Pradesh Consolidation of Holdings Act 1953, hereinafter in this Chapter referred to as the principal Act, the follow- 'ng section shall be inserted, namely :— ”4~A. (I) Where the State Government is of opinion that in the case of a district or part thereof in respect of which a notiﬁcation has i already been issued under section 52, it is expedient in public interest if so to do, it may make a declaration by notiﬁcation in the Gazette that 1, such district or part thereof may again be brought under consolidation operation. Provided that no such declaration shall be issued within ten years from the date of the notiﬁcation referred to in the said section. (2) The provisions of this Act shall mutatis mutandis apply to every notiﬁcation issued under sub- section (1) as they apply to a notiﬁcation under section 4. " .. 51. In section 5 of the principal Act, in sub-section (2) for the Explana- thon thereto, the following Explanation shall be substituted and shall be deemed always to have been substituted namely :— "Eprzmation—For the purposes of sub- section (2), a proceeding under 3. the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 1- or an uncontested proceeding under sections 134 to 137 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, shall not be deemed to he a proceeding in respect of declaration of rights or interest. in any land.” Amendment of section 252, Amendment of section 253. ' Amendment of section 257. Amendment a f section 264. Omission of section 267. Amendment of section 287-A. Amendment of section 294. Amendment of Schedule II. Transitory provisions. Insertion of new section 4—A in U.P. Act V of 1954. Amendment of section 5.

18 UUTSagrNtiltr717 q1 /4id, 13- rig Pit t, 1 9 7 6

Amendment- of- Section 52.

Amendinent section 54.

32. In section 52 of the principal Act, after subsection (2)., the follow. ing, sub-section, shall, be- inserted, namely-:---

"(3) Where the allotment or lease- of any rand made before the consolidation scheme becomes final under section 23, is cancelled by an' , order under sub-section (4) of section 198 of the Uttar Pradesh Zamindartr - Abolition. and Land Reforms Act, 1950 and' such order becomes final, • then notwithstanding anything contained in the provisions of this Act, such order shall be given effect to by such authorities, as may- . prescribed; in the following manner, and the consolidation operation • shall, for that purpose, be deemed to have not closed, namely—

the value of the land which was the subject-matter of such allotment or lease shall' first be ascertained in the manner. prescribed.;

the value referred to in clause (a) shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation proceedings;

the tenure-holder shall be entitled, during consolidation pro- ceeding, to land equivalent in valuation to the said land."

of 33. In section 54 of the- principal Act, in sub-section (2) , after sub- clause (c), the following sub-clause . shall. be inserted and be deemed always to have been inserted, namely :—

"(cc) the conditions to be observed by the Settlement Officer (Con solidation) in granting permission referred to in clause (c) of sub- section (1) of section 5, for transfer of holdings in the Consolidation- area ;".

Amendment of section 1 of U.P. Act 3 of 1948.

Amendment of section 2.

Amendment of section 4.

CHAPTER IV

Amendment of U. P. Village Abadi Act, 1947

34. In section 1 of the U. P. Village Abadi Act, 1947, hereinafter in; this Chapter referred to as the principal Act, for sub-sections (2) and (3),,'„,? the following, sub-section- shall be substituted, namely

"(2) It extends to the whole of Uttar Pradesh."

35. In section 2 of the principal Act— in clause (1) , for the words 'an agricultural village', the wonli

'a village' shall be substituted;

after clause (3) , the following clause shall be inserted, namely :---,•

"(4) 'village' means any local area whether compact or otherwik recorded as a village in the revenue records of the district concerned and includes an area declared under clause (25) of section 3' 4. - the U. P. Zamindari Abolition and Land Reforms Act, 1950,4 he' a village."

36. In section 4-of the principal Act—

for the words "agricultural village", the words "village" shall substituted';

after clause (b), the following clause shall be inserted, namely

"(c) rebuild or renovate his house whether kachcha or pinta or both, subject to any other law for the time being in force."

CHAPTER V

•

Amendment of the U. P. Land Revenue Act, 1901

Amendment of 37. In section 33 of the U. P. Land Revenue Act, 1901, hereinafter in section 33 of U.?. this Chapter referred to as the principal Act,— Act JIJ of 1901.

(a) for sub-section (4) , the following sub-section shall be substintted,it namely :—

" (4) Every time when annual register is prepared under submi section (1). , the Collector shall, as soon as may be after its prepar4- Hon, cause to be prepared and supplied to every person recorded as bhumidhar, sirdar, asami or government lessee a Jot B-ahi (Pass. Book) which shall contain such extract from the annual register-

18- aazlﬁvr'mmm; is W, 1976 Sigindsmzem' 0" 32. In section 52 of the principal Act, after'sublsectionr (2),, the followuf ' u ' ingr sub-section: shall. be inserted; namely:— ._..__..___.____ "(3) Where the allotment or lease of any land’ made before the consolidation scheme becomes ﬁnal under section 23, is cancelled by an} order under sub-section (4) of section 198 of the Uttar Pradesh Zamindarim' Abolition. and Land Reforms Act, 1950' and‘ sucl'r order becomes ﬁnal, .' then notwithstanding anything contained in the provisions of’ this A"ct,'. such order shall be given effect to by such authorities, as may- hes ,. prescribed; in the following manner, and the consolidation operation -, shall, for that purpose, be deemed to have not closed, namely— (a) the value of the land which was the subject~matter 'of“ such allotment or lease shall' ﬁrst be ascertained in the manner.” prescribed; _ ‘ (b) the value referred to in clause (a) shall be deducted fmm the total value of. land allotted to the tenure-holder concerned during _' consolidation proceedings; ' (c) the tenurexholder shall be entitled, during consolidation. p ceeding, to land equivalent in valuation to the said land." ‘Aﬂawdinent' 0f 53. In section 54‘ of the- principal Act; in sub—section- (2), after sulr' “CM" 54' clause (a), the following subclause. .shall. be. inserted and be deemed always-1. to have been inserted, namely 2—- ' "(66) the conditions to be observed by the Settlement Ofﬁcer (Con; * solidation) in granting permission referred to in clause' (a) of‘sub—n section (1) of section 5, for transfer of holdings in the Consolidation..." area , , CHAPTER IV' Amendment of U. P. Village Abadi Act, 1947 Amendment 0T ‘ 34. In section 1 of the U. P. Village Abadi Act, 1947, hereinafter in I. it??? loft-1935‘ this Chapter referred to as the principal Act, for sub—sections (2) and (3) ' the following subsectionshall' be substituted, namely 2’— ' ' ” (2) It extends to the whole of Uttar Pradesh.” Amendment of 35. In section 2 of the principal Act— SSC‘iou 2- (a) in clause (1), for the words ‘an agricultural village', the' we ‘a village’ shall be substituted; (1:) after clause (3) , the following clause shall be inserted, namely “(4) 'village’ means any local area whether compact or otherwis' recorded as a village in the revenue records of the district conceme and includes an area declared under clause (25) of section 3' the U. P. Zamindari Abolition and Land' Reforms Act, 1950.303 be‘ a Village." . Amendment of 36. In section 4 of the. principal Act— _ “won 4‘ (i) for the words "agricultural village", the words "village" shall ,5 substituted; (ii) after clause (b), the following clause shall be inserted, namely ‘ "(6) rebuild or renovate his house whether kachcha or 1mm“? both, subject to any other law for the time being in force." Cam V _, Amendment of the U. P. Land Revenue'Act, 1901 .Amendment. of 37. In- section- 38» of— the U. P. hand Revenue Act, 1901, hereinaftefv'in" section 33 of UP. this' Chapter referred to as the principal Act;— Act III of 1901. (a) for sub-section (4) , the following sub-section shall be substituted ’ namely :— “ (4) Every time when annual‘ register is prepared under Sub , section (1), the Collector shall; as soon as may be after its prepﬁril _ _'.ti_o_n, cause to be prepared and: supplied to every person recorded as ' bh‘um‘idhar, sirdhr, asa'rniior'Covernment‘lessee a Jot B'ahi (P35 Book) which shall contain such extract from the' annual'regls“?

gqW g;IFM1 I 117T, is -11.4T, 1976 19

relating to all holdings of which he is so recorded (either solely or jointly with others) and in such manner and on payment of such fee, which shall be realisable as arrears of revenue, as may be pres- cribed :

Provided that in the case of joint holdings it shall be suffident for the purposes of this sub-section if the Jot Bali (Pass Book) is supplied only to such one or more of the recorded co-sharers as may be prescribed.

Explanation—The Jot Bahi (Pass Book) shall be a consolidated pass book for all the holdings of a tenure-holder in respect of land held by him as bhutnidhar, sirdar, asami or Government lessee ;"

(b) in sub-sections (5) and (6) , for the words 'Jot Bald' wherever occurring, the words 'Jot Bald (Pass Book) shall be substituted.

...Ss. For section 183 of the principal Act, the following section shall be Substitution of

iubstituted, namely section 183.

"183. (1) Whenever proceedings are taken under this Chapter against any person for the recovery of any arrear of revenue or for the recovery of any sum of money recoverable as arrear of revenue he may pay the amount claimed under protest to the officer taking such proceedings, and

upon such payment the proceedings shall be stayed and the person against whom such proceedings were taken may sue the State Government in the Civil Court for the amount so paid, and in such suit the plaintiff mhy, notwithstanding anything contained in section 145, give evidence of the amount, if any, which he alleges to be due from him.

(2) No protest under this section shall enable the person making the same to sue in the Civil Court, unless it is made at the time of the payment in writing and signed by such person or by an agent duly authorized in his behalf."

r a yment under protest and suit for recovery.

CativrEa VI Amendment of the Uttar Pradesh Land Development Tax Act, 1972

. 39. In section 2 of the Uttar Pradesh Land Development Tax Act, 1972, hereinafter in this Chapter referred to as the principal Act, clause (aa) shall be °mated.

40. In section 5 of the principal Act,— in sub-section (4), for clause (a). the following clause shall be

substituted, namely— " (a) out of an amount equivalent to ten per cent of the sum so

received, pay a sum of rupees eighty lalth to the Uttar Pradesh Jal Nigam for preparing, executing, promoting, operating and maintain- ing drinking water schemes in the villages, and place the balance to the credit of the Zila Nidhis established under section 99 of the Uttar Pradesh Kshettra Samities and Lila Parishads Adhiniyam, 1961 in such proportions as the State Government may by general or special order determine

in sub-section (6), in clause (b)', the words "such drinking water schemes as may be approved by the State Government and" shall be omitted.

41. For the Schedule to the principal Act, be substituted, namely :—

"SCHEDULE (See Szcztow 5)1

The land development tax shall be payable at the rates specified below :

A. In the case of a bhumidhar, sirdar or Government lessee—

(i) The total area of land held Nil in Uttar Pradesh by whom and by members of whose family does not exceed 1.2647 hectares (3.125 acres)'.

Amendment of section 2 of U.P. Act 35 of 1972

Amendment of section 5.

the following Schedule shall Sutstaution of Schedule.

WIHEHT ummﬁa’e, 18 WI, 1975 relating to all holdings of which he is so recorded (either solely or jointly with others) and in such manner and on payment of such fee. which shall be realisable as arrears of revenue, as may be pres— cribed : ‘ Provided that in the case of joint holdings it shall be suﬂiclent for the purposes of this sub-section if the Jot Bahi (Pass Book) is supplied only to such one or more of the recorded co-sharers as may be prescribed. . Explanation—The Jot Bahi (Pass Book) shall be a consolidated pass book for all the holdings of a tenure-holder in respect of land held by him as bhumidhar, sirdar, asami or Government lessee ;” (b). in sub-sections (5) and (6), for the words ‘J’ot Bahi' wherever occurring, the words ‘Jot Bahi (Pass Book) shall be substituted. 8. For section 183 of the principal Act, the following section shall be suhstituted, namely :— “183. (1) Whenever proceedings are taken under this Chapter against any person for the recovery of any arrear of revenue Tayment under or for the recovery of any sum of money recoverable as $321233? 8““ axrear of revenue he may pay the amount claimed y" under protest to the ofﬁcer taking such proceedings, and upon such payment the proceedings shall he stayed and the person against whom such proceedings were taken may sue the State Government in the Civil Court for the amount so paid, and. in such suit the plaintiff may, notwithstanding anything contained in section 145, give evidence of the amount, if any, which he alleges to be due from him. (2) No protest under this section shall enable the person making the same to sue in the Civil Court, unless it is made at the time of the payment in writing and signed by such person or by an agent duly authorized in his behalf." - Cam VI Amendment of the Uttar Pradesh Land Development Tax Act, 1972 1‘ 39. In section 2 of the Uttar Pradesh Land Development Tax Act, 1972, creinafter in this Chapter referred to as the principal Act. clause (aa) shall be In section 5 of the principal Act,— (i) in sub-section (4), for clause (a) , the following clause shall be substituted, namely— "((1) out of an amount equivalent to ten per cent of the sum so received, pay a sum of rupees eighty lakh to the Uttar Pradesh Jal Nigam for preparing, executing, promoting, operating and maintain- ing drinking water schemes in the villages, and place the balance to the credit of the Zila Nidhis established under section 99 of the Uttar Pradesh Kshettra Samities and Zila Parishads Adhiniyam. 1961 in such proportions as the State Government may by general or special order determine ;" (ii) in sub-section (6), in clause (b)‘, the words “such drinking water schemes as may be approved by the State Government and" shall be omitted. . 41. For the Schedule to the principal Act, the following Schedule shall 39; substituted, namely :— "SCHEDULE (See SECTION 5)‘: The land development tax shall be payable at the rates speciﬁed below : A. In the case of a bhumidhar, sirdar or Government lessee— . (i) The total area of land held Nil in Uttar Pradesh by whom and by members of whose family does not exceed 1.2647 hectares (3.125 sort-25):. Substitution of section 183. Amendment of section 2 of U.P. Act 35 of 1972 Amendment of section 5. Suhstitution of Sch edule.

•

20 FUT siRVT MARKT TR?, 1 8 ffq.1:, 1976

(ii) The total area of land 'held in Uttar Pradesh by whom and by members of whose family exceeds 1.2647 hectares- (3.125 acres) but does not exceed .2.5293 .hectares (6.25 acres) .

(iii) The total area of land held in Uttar Pradesh by whom and by members of whose family exceeds 2.5293 hectares (6.25 acres) but

-does not exceed '5.0586 hectares 02.50 acres) .

(iv) The total area of land held .in Uttar Pradesh by whom and by members of whose family exceeds 5.0586 hectares (12.50 acres) .

-B. ,In the case of an intermediary-

Exp/anation-For the purposes o individual, his or her spouse and. or not with the individual"

CHAPTER VII Amendment of the Kumaun and Uttardhhand Zamindari Abolition and Land

Reforms Act, 1960. Amendment of

section 47 of U.P.42. In section 47 of the Kumaun anclUttarakhand Zamindari Abolition and ACt XVII of 1960 -Land Reforms Act, 1960, in sub-section (1)., *the following proviso shall be inserted, namely :-

"Provided that section 245 of the said Act shall, in relation to such area, apply with the following modifications :-

(i) one and a half acres (Aland in areas to whiCh this Act applies shall count as one acre,;

-(ii) in a 'district 'Where there 'are -no hereditary rates; he .

reference to "hereditary rates" shall be construed as a referencelli ' 'village land revenue rates'

(iii) in relation to any _district in which the maximion-' hereditary rates or village land revenue rates do not exceed rupee one per acre, the words 'rupees five' and 'rupees ten' in clause )(i) cif 'the Twirls° 'to sub-section (2) of the said 'T -section245.

shall be substituted by the words 'rupees three' and 'rupees -five' respectively, and the words 'rupees ten' and 'rupees twenty' in clause '(ii) thereof shall be

substituted by the words 'rupees six' and 'rypees ten' respectively!'

zCitann VIII

Miscellaneous

Repeal and !IP

savings. is 'hereby 43.

(I) The 'Uttar Pradesh Land 'Laws .(Amendment) Ordinance, 1 971-,

e 'repealed. No. ' I

(2) Notwithstanding such repeal, anything done or any action taken under the principal Acts as amended by the

said Ordinance shall be deemed. to have been done or taken under the corresponding provisions of the principal ,

Acts as amended by this Act,, as if this Act were in force at all material times.

laTwr 4, Wff171-.9TET 11 qv',

o7an4Oc(to - -10 ito 359 in 0 (iMiffir8T) —1976— -75o ''4o).,

An ainount equal-to one-third of the land revenue or rent payable by hj

jz. or ;by members of his family.

An amount equal to one-half of the land revenue or rent payable by him or by members of his family.

An amount equal to the land revenue or rent payable by him or by members of his family.

An amount equal to land revenue or rent .payable by him.

f this Schedule, 'family' consists of an minor- children, whether they are joint

.m11.11.

~ ’(ii) The total 'area of landn‘held in Uttar Pradesh by whom and by la . ‘. . A'n-a‘mount equal-to one-th' net revenue or rent payable by 11 members of whose family exceeds 0 ; ‘ r by members of his family. 1.2647 hectares‘ (3.125 acres) but} ' does nottexceed 2.5293 .hectares » - ﬂ .(6.25 acres) . (iii) The total area of lan'd’he'ld An amount equal to onehalf of the in Uttar Pradesh by whom and by land revenue or rent payable 1) him . members of whose family exceeds why members of his family 2.5293 hectares "(6:25 acreS) ‘but , _ A “does not exceed 5.0586 hectares (1250 acres). ¢ . . (iv) The total area of land held An amount equal to the land revenUe 3 .in Uttar Pradesh by whom and by or rent payable by him or by member, ‘3. :In 'the case of an intermediary— Anamount equal to Ian . or.rent.payable by him. Explanation—For the purposes of this Schedule, 'family’ consists of all 'individual,»his or her spouse and~minor~cliildren, whether they are joint' or not with the individual." ' '- d revenue" Amendment of the Kumaun and Ultarakhand Zamindari Abolition and Land ' Reform: Act, 1960. A?°“i';‘e'}lu gt” 42. In section 47 of the Kumaun and'Uttarakhand Zamindari Abolition and 314331151301 'Land Reforms Act, 1960, in sub-section (1), 'the following proviso shall be". inrerted, namely :- "Provided that section 245 of the said Act shall, in relation to; such area, apply with the following modiﬁcations :- . ' Si!) one and a‘ha'lf acres of’land in areas to whidi this Act ,5 a‘pp es.shall count as one acre ,; . i A: " -(ii) in a 'disuict'Where'theIC'are'no hereditary rates; 1111}: , reference to "hereditary rates" shall be construed as a reference‘td" - ‘villagc land revenue rates' ,; rupee one per acre, the words 'rupees ﬁve' and 'rupees te'fl.’ ; -in clause ’(i) o'f‘the'proviso "to sub-section (2) of the said, - ”section 245. shall be substituted 'by the words 'rupees three and ‘rupees "ﬁve' respectively, and the words 'rupees ten' and 2 , 'rupees twenty’ 'in clause ’(ii) thereof shall be substituted bx x the words ‘rupees six' and .‘rupees ten' respectively." :CHAm-m VIII , ‘_ M iscellaneou: Repeal and ’43. (I) ”The ‘Uttar :Pradesh Land ‘Laws ~(Amendment) Ordinance. "Vinss- is "lrereby 'repea‘led. Tamra, ' ﬁmn‘mzr Timer, ' . ' area... ,? q‘loqwoﬂav’l’o-nqo lilo 359 mo (Famfm)~1976—.~7~so -'(=zf'o)a

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Uttar Pradesh act 35 of 1976 : The UTTAR PRADESH LAND LAWS (AMENDMENT) ACT, 1976

SECTIONS