Meghalaya act 007 of 1980 : The Gauripur (Gholla) Zamindars Annuity Rights Abolition and Extinguishment Act, 1979 (Act 7 of 1980)

Section 1.Short title, extent and commencement

(1) This Act may be called the Gauripur (Gholla) Zamindars Annuity Rights Abolition and Extinguishment Act, 1979.

(2) It shall come into force at once.

(3) It shall apply to the Gauripur (Gholla) Estate in the West Garo Hills District.

Section 2.Definitions

In this Act, unless the context otherwise requires,-

(a) Annuity means the fixed sum of Rs.7,164.40 paise paid or payable yearly as annuity by Government to Raj Protap Chandra Barua Bahadur, proprietor/ Zamindar of Gauripur Rah Estate, his heirs, successors, executors and assignees as consideration for resigning in perpetuity and making over to Government all rights , title or interest which he possesses or may have possessed in portions of his permanently settled estate, parganas, Kalumalupara and Aurangabad as lie within the West Garo Hills District under the terms and conditions of the agreement, dated the 30th April, 1878 executed between the said proprietor/Zamindar and the Secretary of State of India;

(b) Gauripur (Gholla) Estate includes all land being portions of the permanently settled estate, parganas, Kalumalupara and Aurangabad as lie within the West Garo Hills District in the State of Meghalaya which their proprietor/Zamindar had resigned in perpetuity and made over to the Government all the rights, title or interest which he possesses or may have possessed in the said lands in consideration of annuity.

Section 3.Abolition and exitinguishment of annuity and all rights thereof.

Notwithstanding any judgement, decree or order of any court or any contract, agreement or treaty or any law in force on and from the commencement of this Act, annuity paid or payable by Government to the proprietors/Zamindars of Gauripur (Gholla) Estate or to other person who, at any time before such commencement, was recognised as proprietor/Zamindar of the said estate or any person who, at any time before such commencement was recognised as heirs, successors, executors and assignees or such proprietors/Zamindars, is abolished and all rights, liabilities and obligations pertaining to such annuity or any claim for its payment are extinguished and, accordingly, the proprietors/Zamindars of the said estate or, as the case may be, the other person recognised as proprietors/Zamindars of the estate or any person recognised as the heirs, successors, executors and assignees of such proprietors/Zamindars, on such commencement, shall cease to be recognised as such.

Section 4.Payment of annuity in lumpsum.

With the abolition of annuity pertaining to the Gauripur (Gholla) Estate and the extinguishment of all rights, liabilities and obligations or of any claim for payment of annuity under Section 3, there shall be paid by the State Government to the proprietors/Zamindars of the said estate or to other person who, at any time before the commencement of this Act, was recognised as the proprietor/Zamindar of the said estate or any person who, at any time before such commencement was recognised as the heirs, successors, executors and assignees of such proprietors/Zamindars, as the case may be , for such abolition and extinguishment, a sum of one lakh forty-three thousand two hundred eighty-eight rupees in lumpsum being twenty times the value of the annual annuity pertaining the said estate.