Uttarakhand act 010 of 1953 : The UTTAR PRADESH BHOODAN YAGYA ACT, 1952

mRrj izns"k Hkw&nku ;K vf/kfu;e 1952 ¿mRrj izns"k vf/kfu;e 10] 1953À

UTTAR PRADESH BHOODAN YAGYA ACT, 1952

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[U. P. Act No. 10 of 1953]

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mRrj izns"k Hkw&nku ;K vf/kfu;e 1952

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¿mRrj izns"k vf/kfu;e 10] 1953À m0 iz0 vf/kfu;e la- 10] 1975 m0 iz0 vf/kfu;e la- 8] 1977 rFkk m0 iz0 vf/kfu;e la[;k 23] 1979 }kjk la"kksf/kr

¿mRrj izns"kh; fo/kku lHkk us fnukad 24 fnlEcj] 1952 bZ0 rFkk mRrj izns"kh; fo/kku ifj'kn us fnukad 5 tuojh] 1953 bZ- dh cSBd esa Lohdr̀ fd;k½ ^^Hkkjr dk lafo/kku** ds vu qPNsn 201 ds vUrxZr jk'Vªifr us fnukad 27 Qjojh] 1953 bZ0 dks Lohdf̀r iznku dh vkSj mRrj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 5] ekpZ] 1953 bZ0 dks izdkf"kr gqvkAÀ

Jh vkpk;Z fouksck Hkkos }kjk vkjC/k Hkw&nku ;K ds laca/k esa Hkwfe ds nku rFkk mlds cUnkscLr dks lqdj cukus ds fy;s

vf/kfu;e

;g vko";d gS fd Jh fouksck Hkkos }kjk vkjC/k Hkw&nku ;K ds laca/k esa Hkwfe ds nku dks lqdj cuk;k tk; vkSj ,slh Hkwfe dk cUnkscLr Hkwfeghu O;fDr;ksa ds lkFk fd;k tk;A vr,o fuEufyf[kr vf/kfu;e cuk;k tkrk gS &

1&& ¼1½ bl vf/kfu;e dk uke ^^mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952** gksxkA Lkaf{kIr uke] izlkj vkSj izkjEHk

¼2½ bldk izlkj leLr mRrj izns"k esa gksxkA

¼3½ ¿ *** À³

2&& fo'k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa %& IkfjHkk'kk,a ¼d½ ^^Hkwnku ;K** dk rkRi;Z ml vkUnksyu ls gS] tks Hkwfeghu O;fDr;ksa esa forj.k ds mn~ns"; ls LosPNkiwoZd nku }kjk Hkwfe gLrxr djus ds fufeRr Jh vkpk;Z fouksck Hkkos }kjk vkjC/k fd;k x;k gS]

¼[k½ ^^[kkrk** dk vFkZ ogh gS] tks ;w-ih- Vsusalh ,sDV] 1939 esa fn;k x;k gSA ¼x½ ^^Lokeh dk rkRi;Z fdlh Hkwfe ds lEcU/k esa&

¼1½ mu {ks=ksa esa tgka e/;ofrZ;ksa ds vf/kdkj 1950 bZ0 ds mRrj

izns"k teh ankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 4 ds v/khu jkT; ljdkj esa fufgr gks x;s gks] ;FkkfLFkfr] mlds ¿Hkwfe/kj ;k ljdkjh iV~Vsnkj ls gS(

¼2½ mu {ks=ksa esa tgka ;wukbZVsM izkfoUlst Vsuslh ,sDV] 1939 le;

fo"ks'k ij izpfyr gks] mlds tehnkj ls gS rFkk blds vUrxZr ekQhnkj

dk"rdkj fj;k;rsa yxku ckxnkj vkSj vf/kfu;e ,sDV dh /kkjk 21 ds [kaM

¼v½ ls ¼,Q½ rd esa mfYyf[kr dk"rdkj Hkh gSA

1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy;s fnukad 21 uoEcj] 1952 dk ljdkjh vlk/kkj.k xtV nsf[k;sA 2- mÙkj izns"k vf/kfu;e la[;k 8] 1977 dh /kkjk 71 }kjk izfrLFkkfirA

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¿mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 3&5À ¼3½ vU; {ks=ksa esa mlds Lokfe;ksa ls gS vkSj blds vUrxZr ,slk dkLrdkj Hkh gS] ftldk Hkwfe ij nk; ;ksX; rFkk gLrkarj.kh; LoRo gks] ¼?k½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cus fu;eksa }kjk fu;r ls gS]

¼³½ ^^ jkT; ljdkj** dk rkRi;Z mRrj izns"k ljdkj ls gS] vkSj ¼p½ bu vf/kfu;eksa esa ftu "kCnksa rFkk inksa dh ifjHkk'kk u nh x;h gks] mudk rkRi;Z&

¼1½ mu {ks=ksa esa] ftldk vfHkns"k [k.M ¼x½ ds mi[k.M ¼1½ esa fd;k x;k gS] 1950 bZ- ds mRrj izns"k teh ankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e esa mudks fn;s x;s vFkZ ls gksxk(

¼2½ mu {ks=ksa esa] ftudk vfHkns"k mDr [k.M ds mI[k.M ¼2½ esa fd;k x;k gS] ;wukbZVsM izkfoUlst Vsuaslh ,sDV] 1939 bZ0 esa muds fn;s x;s vFkZ ls gksxk]

¼3½ vU; {ks=ksa esa] Hkwfe ij izoR̀r gksus okys HkkSfed vf/kdkj ls lEcfU/kr fof/k esa mudks fn;s x;s vFkZ ls gksxkA

3&& mRrj izns"k ds fy;s ,d Hkw&nku ;K lfefr ¼ftls ;gka ij vkxs py dj ^^lfefr** dgk x;k gS½ dh LFkkiuk dh tk;xh] ftlls lRr vuqdze izkIr gksxk vkSj tks ,d fuxfer la[;k gksxh vkSj mls ;g lkeF;Z izkIr gksxk fd vius uSxe uke ¼Corporate name½ ls nwljs ij okn izLrqr dj lds vkSj nwljk ml uki ij mlds fo#) okn izLrqr dj lds] og py vkSj vpy lEifRr dks mikftZr dj lds j[k lds mldk iz"kklu vkSj gLrkarj.k dj lds rFkk lafonk Hkh dj ldsA

Hkw&nku ;K lfefr dks

LFkkiuk vkSj mldk

fuxehdj.k

4&& ¼1½ lfefr ds fuEufyf[kr lnL; gksaxs] vFkkZr~& Lkfefr dk laxBu ¼d½ ¿jkT; ljdkjÀ

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}kjk ukaekafdr lHkkifr ¼ps;jeSu½ ( ¼[k½ pkj lnL; ;k mlls vf/kd fdUrq ukS ls vf/kd ugha] ftUgsa ¿jkT; ljdkj ukekafdr djsxhAÀ

2

¼2½ ¿ * * * À² ¼3½ lHkkifr ¼pS;jeSu½ rFkk lnL;ksa dk ukekadu ¿  À³fu;r jhfr ds vuqlkj foKfIr fd;k tk;xkA

¼4½ lfefr ds lHkkifr vkSj lnL; mi/kkjk ¼3½ ds v/khu foKfIr ds fnukad ls pkj o'kZ ds fy;s vius in ij dk;Z djsaxs vkSj os iqufuZ;qfDr ;k iquukZekadu ds] ;FkkfLFkfr] ;ksX; gksaxsA

5&& ¼1½ ;fn fdlh Hkh le;] jkT; ljdkj dks ;g lUrks'k gks tk;s fd & Lkfefr dks Hkax fd;k tkuk

¼d½ lfefr us bl vf/kfu;e ds v/khu ;k }kjk yxk;s x;s drZO;ksa dk

ikyu ;k fn;s dk;ksaZ dk lEiknu fdlh mi;qDr dkj.k ;k vins"k ds fcuk ugha fd;k gS]

¼[k½ ,slh ifjfLFkfr mRiUu gks xbZ gS fd bl vf/kfu;e ds v/khu ;k }kjk yxk;s x;s drZO;ksa dk ikyu ;k fn;s x;s dk;ksaZ dk lEiknu djus esa lfefr vleFkZ gks x;h gS ;k gks ldrh gS] ;k

1- mÙkj izns"k vf/kfu;e la[;k 23] 1979 dh /kkjk 2 ¼d½ }kjk izfrLFkkfirA

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¿mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 6&11À ¼x½ vU; dkj.kksa ls lfefr dk Hkax djuk mi;qDr ;k vko";d gks] rks og ljdkjh xtV esa foKfIr izdkf"kr djds&

¼1½ lfefr dks] ,slh vof/k ds fy;s] tks fufnZ'V dh tk;] Hkax dj ldrh gS(

¼2½ ;g funZs"k dj ldrh gS fd bl vf/kfu;e dh /kkjk 4 ds micU/kksa ds vuqlkj lfefr dks iqu% laxfBr fd;k tk;( vkSj ¼3½ ;g iz[;kfir dj ldrh gS fd bl vf/kfu;e ds v/khu] ml vof/k ds fy;s ftlds fy;s lfefr Hkax dh xbZ gks] lfefr ds drZO;ksa] vf/kdkjksa vkSj dk;kZsa dk ikyu] iz;ksx vkSj lEiknu ,sls O;fDr ;k izkf/kdkjh }kjk vkSj ,sls fojks/kksa ds lkFk tks fu;r fd;s tk;a fd;k tk;sxkA

¼2½ jkT; ljdkj] ,sls vkuq'kkafxd vkSj ikfj.kkfed micU/k dj ldrh gS tks bl iz;kstu ds fy;s vko";d izrhr gksA

6&& Lkfefr esa gksus okyh vkdfLed fjfDr;ksa dks Hkjus dk

rFkk lfefr ds laca/k esa

vU; fo'k;A

7&& ¼1½ lfefr Hkw&nku ;K ds iz;kstuksa ds fy, ,sls vU; dk;Z djsxh rFkk mls ,slh vU; "kfDr;ka izkIr gksxh] tks ,slh Hkwfe ds laca/k esa vko";d gksaA lfefr ds drZO;

8&& ¼1½ le; fo"ks'k ij izpfyr fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh dksbZ O;fDr] tks Hkwfe dk Lokeh gks] bl fufer fu;r jhfr ls fyf[kr iz[;kiu }kjk ¼ftls ;gka gj vkxs pydj Hkw&nku iz[;kiu dgk tk;xk½ ,slh Hkwfe dk nku vkSj vuqnku dj ldrk gSA

Hkw&nku ;K ds fy;s

Hkwfe dk nkuA

¼2½ Hkw&nku iz[;kiu fd;s tkus ds Ik"pkr~ ;Fkk"kh?kz rglhynkj ds ;gka izLrqr fn;k tk;sxkA

9&& Hkw&nku iz[;kiu izkIr gksus ij] rglhynkj %&&

¼d½ mls mtwnkfj;ka ds fy;s izdkf"kr djsxk vkSj

¿¼dd½ mldk uksfVl lEc) xkao lHkk dks nsxkAÀ

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Ikz[;kiu dk izdk"ku rFkk mlds laca/k esa tkapA

¼[k½ ,slh Hkwfe esa nkrk ds vf/kdkj] vkxe vkSj LoRo dh ljljh rkSj ls tkap djsxkA

10&& 1950 bZ- dks mRrj izns"k tehaankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e ;wukbVsM izkfoUlst VsusUlh ,sDV] 1939 ;k HkkSfed vf/kdkj ls lEc) fdlh vU; fof/k esa] tks ykxw gks] fdlh ckr ds gksrs gq;s Hkh dksbZ Lokeh Hkw&nku ;K esa ,slh Hkwfe dks] tks mlds ikl mDr :Ik esa gks] nku djus ds fufer bl vf/kfu;e ds iz;kstuksa ds fy;s leFkZ gksxkA Hkw&nku ds fy;s

leFkZnkrk

11&& ¼1½ dksbZ Hkh O;fDr] ftlds LoRoksa ij /kkjk 8 ds v/khu fd;s x;s Hkw&nku iz[;kiu dk izHkko iM+rk gks] mDr iz[;kiu ds izdk"ku ds fnukad ls 30 fnu ds Hkhrj mlds lEcU/k esa rglhynkj ds le{k mtnkjh dj ldrk gSA

mtnkfj;ksa dk izLrqr

fd;k tkuk] mudh

lquokbZ vkSj mudk

fuLrkj.k

1- mÙkj izns"k vf/kfu;e la[;k 10] 1975 dh /kkjk 2 }kjk c<+k;k x;kA

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¿mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 12&13À ¼2½ rglhynkj ,slh izR;sd mtwnkjh dks jftLVj esa ntZ djsxk vkSj mldh lquokbZ ds fy;s fnukad fuf"pr djsxk] ftldh lwpuk iz[;kiu djus okys O;fDr] mtnkjh djus okys O;fDr] rFkk ¿lEc) xkao lHkkÀ

1

dks nh tk;sxhA ¼3½ lquokbZ ds fnukad ij ;k fdlh ,sls vU; fnukad ij] ftlds fy;s lquokbZ LFkxfr] dh tk;s] rglhynkj mtwnkjksa dh tkap iM+rky vkSj fuLrkj.k dh dk;Zokgh vkjEHk dj nsxk vkSj /kkjk 12 ds micU/kksa dks ckaf/kr u djrs gq;s && ¼d½ ;k rks Hkw&nku iz[;kiu dks Ik̀'B djsxk] vFkok

¼[k½ mls vf/kdkUr dj nsxkA

¼4½ ;fn rglhynkj Hkw&nku iz[;kiu dks Hkh iq'V dj nsrk gS] rks le; fo"ks'k ij izpfyr fdlh fof/k esa fdlh ckr dks gksrs gq;s Hkh] Lokeh ds ,slh Hkwfe esa lHkh vf/kdkj] vkxeu vkSj LoRo Hkw&nku ;K ds iz;kstuksa ds fufeRr Hkwnku lfefr dk gLrkUrfjr rFkk mlesa fufgr gks tk;sxh %

fdUrq izfrca/k ;g gS fd Hkwnku iz[;kiu dh Ikf̀'V ds fnukad ls Bhd ckn dh tqykbZ ds igys fnol vkjEHk gksus okyh rhu o'kZ dh vof/k rd ,slh Hkwfe ds lEcU/k esa dksbZ ektxqtkjh ns; ugha gksxh ;fn og nku ds fnukad ij ijrh dnhe vFkok catj gksA ¼5½ ;fn mi/kkjk ¼3½ ds vUrxZr rglhynkj Hkw&nku iz[;kiu dks vf/kdkUr dj ns rks mDr nku fujLr gks tk;sxk vkSj ,slh Hkwfe esa Lokeh ds lHkh vf/kdkj] LokRo vkSj vkxeu mlh izdkj izpfyr jgsaxs vkSj ekuks fd ,slk dksbZ nku fd;k gh u x;k gksA ¿¼6½ bl /kkjk ds v/khu rglhynkj ds fdlh vkns"k ls O;fFkr dksbZ O;fDr vkns"k ds fnukad ls rhu fnu ds Hkhrj mlds fo:) dysDVj dks vihy dj ldsxk] vkSj ,slh vihy ij dysDVj dk fofu"p; vfUre gksxkA

¼7½ bl /kkjk ds v/khu Hkwnku iz[;kiu dks Ikq'V vFkok vf/kd zkUr djus ds vf/kdkj ds varxZr ml s iw.kZr% ;k va"kr% iq'V ;k vf/kd zkUr djus dk Hkh vf/kdkj gksxkAÀ

2

12&& fdlh fof/k esa fdlh ckr ds gksrs gq;s Hkh dksbZ Lokeh bl vf/kfu;e ds iz;kstuksa ds fufeRr fdlh ,slh Hkwfe dk nku ugha dj ldrk gS] tks fuEufyf[kr oxksaZ esa ls fdlh ds Hkh vUrxZr gks &

Hkwfe] ftudk nku ugha

fn;k tk ldrkA

¼d½ ,slh Hkwfe] tks nku ds fnukad ij vfHkfyf[kr ;k vkpkfjd lkoZtfud Ik"kwpj Hkwfe] "ke"kku] vFkok dfczLrku] rkykc] jkLrk vFkok [kfygku gks] ¼[k½ ,slh Hkwfe] ftlesa Lokeh ds LoRo thou dky rd lhfer gksa]

¼x½ vU; ,slh Hkwfe] ftls jkT; ljdkj xtV] esa foKfIr }kjk fufnZ'V djsA 13&& ¼1½ ;fn bl vf/kfu;e ds izkjEHk ds iwoZ Hkwfe Hkw&nku ;K esa nku nh xbZ gks rks dysDVj mu Hkwfe;ksa dks NksM+dj ftu ij /kkjk 12 ds mica/k ykxw gksrs gksa] ,slh lHkh Hkwfe;ksa dh lwph rS;kj djsxk vkSj mlesa fuEufyf[kr iznf"kZr gksaxsA& bl vf/kfu;e ds izkjEHk

ds iwoZ nku nh gqbZ Hkwfe

1- mÙkj izns"k vf/kfu;e la[;k 10] 1975 dh /kkjk 3 ¼1½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 3 ¼2½ }kjk vUrfoZ'VA

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¿mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 14À ¼d½ Hkwfe dk {ks=Qy rFkk vU; C;ksjs( ¼[k½ nkrk dk uke rFkk irk(

¼x½ nku dk fnukad(

¼?k½ ,slh Hkwfe esa nkrk ds LoRo dk izdkj( ¼³½ ;fn ,slh Hkwfe Hkw&nku ;K ds vuqlkj fdlh O;fDr dks vuqnku dh tk pqdh gks rks ml O;fDr dk uke vkSj irk] ftls Hkwfe vuqnku dh xbZ gks ¼ftls vkxs pydj vuqnku xzghrk dgk x;k gS(½

¼p½ mi[k.M ¼M-½ ds vUrxZr vuqnku dk fnukad( vkSj

¼N½ ,sls vU; C;kSjs] tks fu;r fd;s tk;aA

¼2½ bl izdkj rS;kj dh xbZ lwph fu;r jhfr ls izdkf"kr dh tk;sxhA ¼3½ mi/kkjk ¼2½ ds vUrxZr lwph izdkf"kr gksu s ij fdlh fof/k esa fdlh foijhr ckr ds gksrs gq;s Hkh &&

¼d½ nkrk ds ,slh Hkwfe esa vf/kdkj] esa vkxe rFkk LoRo] nku ds fnukad ls Hkw&nku ;K lfefr dk gLrfUrfjr rFkk mlesa fufgr le>s tk;sa ekuksa fd /kkjk 8 rFkk /kkjk 11 dh mi/kkjk ¼3½ ds vuqlkj Hkw&nku ;K iz[;kiu fof/kor fd;k x;k Fkk rFkk ml lEcU/k esa iq'V gqvk Fkk(

¼[k½ ;fn ,slh Hkwfe dk Hkw&nku ;K ds vuqlkj fdlh O;fDr dks vuqnku dj fn;k x;k gks] rks mDr Hkwfe vuqnku ds fnukad ls /kkjk 14 ds micU/kksa ds v/khu rFkk vuqlkj vuqnku xzghrk ds vuqnku dh x;h Hkh le>h tk;sxhA 14&& ¿¼1½À

1

lfefr vFkok vU; dksbZ izkf/kdkjh vFkok O;fDr ftls lfefr jkT; ljdkj dks Lohdf̀r ls lkekU;r% vFkok {ks= fo"ks'k ds laca/k esa fufnZ'V djsa] lfefr esa fufr Hkwfe ¿Hkwfeghu df̀'k JfedksaÀ

2

dks fu;r fof/k ls vuqnku dj ldrs gS vkSj Hkwfe dk vuqnku xzghrk&

Hkwfeghu O;fDr dks Hkwfe

dk iznku

¼1½ ;fn Hkwfe fdlh ,sls vkLFkku esa fLFkr gks tks 1950 bZ- ds mRrj izns"k tehankjh fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e dh /kkjk 4 ds vUrxZr vkSj vuqlkj jkT; ljdkj esa fufgr gks x;h gks] rks ,slh Hkwfe esa ¿vladze.kh; vf/kfu;e dkj okys Hkwfe/kjÀ

3

ds vf/kdkj rFkk nkf;Ro mikftZr djsxk ( vkSj ¼2½ ;fn Hkwfe fdlh vU; {ks= esa fLFkr gks rks ,sls vf/kdkj vkSj nkf;Ro ,oa ,sls izfrca/kksa] fujks/kksa vksj lhekvksa ds v/khu] tks fu;r fd;s tk;sa] mikftZr djsxk] rFkk vU; fdlh fof/k esa fdlh foijhr ckr ds gksrs gq;s Hkh ;s lizHkko gksaxsA

1- mÙkj izns"k vf/kfu;e la[;k 10] 1975 dh /kkjk 4 }kjk iqu% la[;kafdrA 2- mi;qZDr dh /kkjk 4¼d) }kjk izfrLFkkfirA

3- mÙkj izns"k vf/kfu;e la[;k 8] 1977 dh /kkjk 72 }kjk varfoZ'VA

6

¿mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 15À ¿¼2½ tgka mi;qZDr lfefr ;k vU; izkf/kdkjh ;k O;fDr lfefr esa ,slh Hkwfe ds fufgr gksus ds fnukad ls ;k mRrj izns"k Hkw&nku ;K ¼la"kks/ku½ vf/kfu;e] 1975 ds izkjEHk gksus ds fnukad ls tks Hkh Ik"pkrorhZ gks] rhu o'kZ dh vof/k ds Hkhrj mi/kkjk ¼1½ ds vuqlkj Hkwfedk vuqnku djus esa vlQy jgrk gS rks dysDVj Lo;a ,slh Hkwfe dk vuqnku Hkwfeghu df̀'k Jfedksa dks fu;r jhfr ls dj ldrk gS] vkSj rnqijkUr vuqnku xzghrk mi/kkjk ¼1½ esa mfYyf[kr vf/kdkjksa rFkk nkf;Roksa dks mlh izdkj mikftZr djsxk ekukas vuqnku Lo;a lfefr }kjk fn;k x;k gksA

¼3½ ¿  À¹

¼4½ bl /kkjk ds v/khu Hkwfe dk vuqnku djus esa] ;FkkfLFkfr] mi;qZDr lfefr ;k vU; izkf/kdkjh ;k vU; O;fDr ;k dysDVj fuEufyf[kr fl)kUrksa dk vuqikyu djsxk%&& ¼d½ vuqnku ds fy;s miyC/k Hkwfe dk de ls de 50 izfr"kr mu O;fDr dks] tks vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa ds gksa vkSj mu O;fDr;ksa dks tks dksy] iBkjh] [kSjokj] cSxk] /kkfjdkj] ifudk vkSj xkS.k tu tkfr;ksa rFkk ,slh vU; tu&tkfr;ksa ds gks] ftUgsa jkT; ljdkj lfefr dks flQkfj"k ij rnFkZ foKfIr djsa] vuqnRr fd;k tk;sxk(

¼[k½ fdlh xkao esa fLFkfr Hkwfe dk vuqnku] ;FkklEHko mlh xkao esa fuokl] djus okys O;fDr;ksa dks fn;k tk;sxkA

Li'Vhdj.k %& bl /kkjk ds iz;kstukFkZ] in ^^Hkwfeghu df̀'k Jfed** dk rkRi;Z ,sls O;fDr ls gS] ftldh thfodk dk eq[; lk/ku d`f'k&Je ;k [ksrh gks vkSj ftlds ikl lqlaxfr le; ij ;k rks dksbZ Hkwfe u gks ;k mRrj izns"k esa Hkwfe/kj ¿À²vlkeh ;k ljdkjh iV~Vsnkj ds :Ik esa 0-40468564 gSDVj ¼,d ,dM+½ ls vuf/kd Hkwfe gksAÀ

3

15&& LkHkh vuqnku tgka rd lEHko gksxk Hkw&nku ;K ;kstuk ds vuqlkj gh fd;s tk;saxsA

Hkwnku ;K ;kstuk ds

vuqlkj gh iznku ¼xzkaV½

fn;s tk;axsA

¿15&d&& ¼1½ dysDVj m0iz0 Hkwnku ;K ¼la"kks/ku½ vf/kfu;e] 1975 ds izkjEHk gksus ds iwoZ ;k Ik"pkr] /kkjk 14 ds v/khu vuqnRr dh xbZ fdlh Hkwfe ds lEcU/k esa Loizsj.kk ls tkap dj ldsxk vkSj lfefr ds laLrqfr ij ;k ,sls vuqnku ls O;fDr fdlh O;fDr ds vkosnu ij tkap djsxk vkSj ;fn mldk lek/kku gks tk;s fd vuqnku vfu;fer ;k ,slk vuqnku mlds xg̀hrk }kjk nqO;Zins"ku ;k diV ls izkir fd;k x;k Fkk] rks ;g& ¼1½ vuqnku jn~n dj ldsxk] vkSj bl izdkj jn~n fd;s tkus ij

/kkjk 14 esa rRle; izoR̀r fdlh vU; fof/k esa fdlh ckr ds gksrs gq;s Hkh] ,slh Hkwfe esa vuqnku xzghrk ;k mlds ek/;e ls nkok djus okys fdlh O;fDr ds vf/kdkj] vkxe vkSj LoRo lekIr gks tk;saxs vkSj Hkwfe lfefr dks izfrofrZr gks tk;sxk] vkSj

¼2½ ,slh Hkwfe ij dCtk djus okys ;k dCtk j[ks jgus okys

izR;sd O;fDr dks csn[ky djus ds Ik"pkr Hkwfe dk dCtk lfefr dks ifjnRr djus dk funs"k ns ldsxk vkSj iz;kstukFkZ ,sls cy dk iz;ksx dj ldsxk ;k djk ldsxk] tks vko";d gksA

7

¿mRrj izns"k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 16&17À ¼2½ mi/kkjk ¼1½ ds v/khu izR;sd dk;Zokgh dks uksfVl lfefr dh nh tk;sxh vkSj mlds lEcU/k esa lfefr }kjk fd;s x;s izR;sd vH;kosnu ij dysDVj }kjk fopkj fd;k tk;xkA

¼3½ vuqnku xzghrk ;k ,sls vU; O;fDr dks] ftlds lEcU/k esa dysDVj dks ;g Kkr gks fd ;g mlds vUrxZr nkosnkj gS] lquokbZ dk volj fn;s fcuk mi/kkjk ¼1½ ds v/khu dksbZ vkns"k ikfjr ugha fd;k tk;xkA

¼4½ mi/kkjk ¼1½ ds v/khu ikfjr dysDVj dk vfUre vkSj fu"pk;d gksxkAÀ

1

16&& /kkjk 8 ds v/khu fd;k x;k ;k fd;k gqvk le>k x;k Hkw&nku iz[;ku vFkok /kkjk 14 ds v/khu fd;k x;k ;k fd;k gqvk le>k x;k Hkwfe dk vuqnku fdlh fof/k esa fdlh foijhr ckr ds gksrs gq, Hkh jftLVªh vk Sj ys[;ksa ds fu'iknu ls lEc) fof/k ds vUrxZr LVkEi M~;wVh dh vnk;xh vkSj jftLVªh vFkok lk{khdj.k ¼,sVsLVs"ku½ ls eqDr jgsxk vkSj loZnk eqDr le>k tk;sxkA

jftLVªh rFkk LVkEi M~;wVh

ls eqfDr

17&& ¼1½ bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy;s jkT; ljdkj] fu;e cuk ldrh gSA

fu;e cukus dk vf/kdkj

¼2½ iwokZsDr vf/kdkjksa dh O;kidrk dks ckf/kr u djrs gq;s] ,sls fu;eksa esa fuEufyf[kr ds fy;s O;oLFkk dh tk ldsxh&&

¼d½ lfefr dh LFkkiuk] laxBu rFkk blds lHkkifr ¿vkSj lnL;ksa ds ukekaduÀ

2

ls lEc) fo'k;( ¼[k½ Hkwnku iz[;kiu dk vkdkj&Ik= rFkk jhfr] ftlesa og izLrqr fd;k tk;xk(

¼x½ Hkwnku iz[;kiu ds lkFk uRFkh fd;s tkus okys ys[;( ¼?k½ Hk wnku iz[;kiu ds izdk"ku dh jhfr(

¼³½ /kkjk 9 ds v/khu tkap dk izdkj] {ks= rFkk jhfr( ¼p½ mtnkfj;ka izLrqr djus rFkk buds ntZ djus dh jhfr( ¼t½ bl vf/kfu;e ds varxZr uksfVlksa dh rkehy dh jhfr vkSj ½ /kkjk 11 ds vUrxZr mtwnkfj;ka dh lquokbZ rFkk fuLrkj.k esa vuqlj.k dh tkus okyh izfdz;k(

¼´½ iz[;kiu ds iq'Vhdj.k vFkok vf/kdzkUr djus ls lEc) izfdz;k( ¼V½ /kkjk 14 ds vuqlkj Hkwfe vuqnku ls lEc) fo'k;( vkSj ¼B½ os fo'k;] tks fu;r fd;s tkus okys gksa vkSj fu;r fd;s tk;saA 1- mÙkj izns"k vf/kfu;e la[;k 10] 1975 dh /kkjk 5 }kjk c<+kbZ xbZA 2- mÙkj izns"k vf/fku;e la[;k 23] 1979 dh /kkjk 3 }kjk izfrLFkkfirA

8

THE UTTAR PRADESH BHOODAN YAGYA ACT, 1952¹

[U. P. Act No. 10 of 1953]

Amended by U. P. Act No. 10 of 1975, U. P. Act No.8 of 1977 and U. P. Act No.23 of 1979 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on December 24, 1952 and by the Uttar Pradesh Legislative Council on January 5, 1953.

Received the assent of the President on February 27, 1953, under Article 201 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary, dated March. 5, 1953]

AN

ACT

to facilitate donation and settlement of lands in connection with the Bhoodan Yagya initiated by Sri Acharaya Vinoba Bhave:

Whereas it is expedient to facilitate the donation of lands connection with the Bhoodan Yagna initiated' by Sri Vinoba Bhave and to provide for the settling of such lands on the landless persons :-

It is hereby enacted as fo11ows-

Short title,

extent and

commenceme

nt

1. (1) This Act may be called the U. P. Bhoodan Yagya Act, 1952.

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

(3) It shall come into force at once. Definitions 2. In this Act unless there is anything repugnant in the subject or context-

(a) "Bhoodan Yagya" means the movement initiated by Sri Acharya Vinoba Bhave for acquisition of land through voluntary gifts with a view to distribute it to landless persons ;

(b) "holding" shall have the meaning assigned to it in the U. P. Tenancy Act, 1939;

(c) "owner" means, as respects any land-

(i) in areas where the rights of intermediaries have vested in the State Government under section 4 of the U.P Zamindari Abolition and Land Reforms Act, 1950, its [bhumidhar or Government Lessee]²as the case may be;

(ii) in areas where the U. P. Tenancy Act, 1939, is in force for the time being. its landlord and also includes a rent-free grantee, a grantee at a favourable rate of rent, a grove-holder and a tenant mentioned in clauses (a) to (f) of section 21 of the said Act;

9

[The U. P. Bhoodan Yagya Act, 1952] [Section 3-5]

(iii) in other areas, its proprietors and also includes a tenant having a heritable and transferable interest in land ;

(d) "prescribed" means prescribed by rules made under this Act;

(e) "State Government" means the Government of Uttar Pradesh ; and

(f) words and expressions not defined in this Act shall have the meaning assigned to them-

(i) in areas referred to in sub-clause (1) of clause (c), in the U. P. Zamindari Abolition and Land Reforms Act, 1950 ;

(ii) in areas referred to in sub-clause (ii) of the said clause in the U. P. Tenancy Act; 1939 ;

(iii) in other areas, in the law relating to land tenure applicable to the land. Establishment

and

incorporation

of the

Bhoodan

Yagya

Committee

3. There shall be established a Bhoodan Yagna Committee for Uttar Pradesh (hereinafter called the Committee) having perpetual succession which shall be a body corporate vested with the capacity of suing and being sued in its corporate names acquiring, holding, administering and transferring property, both movable and immovable and of entering into contracts. Constitution

committee

4. (1) The Committee shall consist of the following members; namely---

(a) the Chairman to be nominated by the [State Government;]¹

(b) four or more but not exceeding nine members to be nominated by the [State Government.]¹

(2) [ * * * ]²

(3) The nomination [ *** ]³of the Chairman and of the members shall be notified in the Gazette in the manner prescribed.

(4) The Chairman and members of the committee shall hold office for four years from the date of the notification under sub-section (3) and shall be eligible for re-appointment or re-nomination.

Dissolution of

the committee

5. (1) If at any time the State Government is satisfied that----

(a) the Committee has failed without reasonable cause or excuse to discharge duties or to perform functions imposed or assigned by or under this Act;

(b) circumstances have so arisen that the Committee is rendered unable or may be rendered unable to discharge duties or to perform functions imposed or assigned by or under this Act; or

1 . Subs. by sect. 2 (a) of U. P. Act No, 23 of 1 879.

2 . Del. by sect. 2 (b) ibid.

3 . Del. by sect. 2 (e) ibid.

10

[The U. P. Bhoodan Yagya Act, 1952] [Section 6-11]

(c) it is otherwise expedient or necessary to dissolve the committee, It may by notification in the official Gazette----

(i) dissolve the committee for the period to be specified;

(ii) direct the reconstitution of the committee in accordance with the provisions of section 4 of this act; and

(iii) declare that the duties, powers and functions of the committee under this Act shall for the period for which it has been dissolved be discharged, exercised and performed by such person or authority and subject to such restrictions as may be specified therein.

(2) The State Government may make such incidental and consequential provisions as may appear to be necessary for this purpose.

Casual

vacancies

and

other maters

about the

committee

6. The method of filling up casual vacancies in the committee, procedure of its working and the conduct of its business shall be such as may be prescribed. Duties of

the

committee

7. (1) It shall be the duty of the committee to administer all lands vested in it for the benefit of the Bhoodan Yagna.

(2) The committee shall for the purposes of Bhoodan Yangna perform such other functions and possess such other powers as may be necessary in respect of such land. Donation

of

land to

Bhoodan

Yagna

8. (1) Notwithstanding anything contained in any law for the time being in force, any person, being the owner of land, may donate and grant such land to the "Bhoodan Yagna" by a declaration in writing in that behalf (hereinafter called the Bhoodan declaration) in the manner prescribed.

(2) The Bhoodan declaration shall be filed with the Tahsildar as soon as it is made. Publication

of

and

investigatio

n upon the

declaration

9. Upon receipt of the Bhoodan declaration the Tahisildar shall---

(a) publish the same for objections; and [(aa) give notice of the same to the concerned Gaon Sabha;]¹

(b) make a summary inquiry as to the right title and interest of the donor in such land. Donor

competent

to

donate land

10. Notwithstanding anything contained in the, U. P. Zamindari Abolition and Land Reforms Act, 1950, U. P. Tenancy Act, 1939, or any other law relating to land tenure as may be applicable, an owner shall be competent for purposes of this Act to donate the land held by him as such to the Bhoodan Yagna.

Filling,

hearing and

disposal of

objections

11

[The U. P. Bhoodan Yagya Act, 1952] [Section 12-13]

(2) The Tahsildar shall register every such objection and shall fix a date of hearing, of which notice shall be given to the declarant, the objector and [the concerned Gaon Sabha]¹.

(3) On the date of the hearing or any other date to which it may be postponed, the Tahsildar shall proceed to investigate and dispose of the objection and shall subject to the provisions of section 12 --

(a) either confirm the Bhoodan declaration, or

(b) supersede the same.

(4) If the Tehsildar confirms the Bhoodan declaration then notwithstanding anything contained in any law for the time being in force, all the rights title and interest of the owner in such land shall stand transferred to and vest in the Bhoodan Committee for purposes of the Bhoodan Yagna :

Provided that no Land revenue shall be payable in respect of the land for a period of three years commencing from the first day of July next following the date of confirmation where such land was partikadeem or banjar on the date of donation.

(5) Where the Bhoodan declaration is superseded by the Tehsildar under sub-section

(3) the donation shall deemed can celled and the owner shall be deemed to continue to have all his right interests and title in such land as if no such donation was made.

[(6) Any person aggrieved by an order of the Tahsildar under the 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 shall include the power to confirm or supersede the same wholly or in part.]² Lands which

cannot be

donated

12. Notwithstanding anything contained in any law an owner shall not, for purposes of this Act, be entitled to donate the land falling in any of the following classes namely.

(a) lands which on the date of donation are recorded or by usage treated as common pasture lands cremation or burial grounds, tank, path-way or threshing floor; and

(b) land in which the interest of the owner is limited to the life time;

(c) such other land as the State Government may by notification in the Gazette specify.

Lands donated

prior to the

commencement

of this Act

13. (1) Where any land has been donated to the Bhoodan Yagna prior to the commencement of this Act, the Collector shall prepare a list of all such lands other than lands to which the provisions of section 12 apply showing therein--

1. Sub. by sec 3 (i) of U. P. Act No. 10 of 1975.

2. Ins. by sec. 3 (ii) ibid.

12

[The U. P. Bhoodan Yagya Act, 1952] [Section 14]

(a) the area and other particulars of the land;

(b) the name and address of the donor;

(c) date of donation;

(d) the nature of interest of the donor in the land;

(e) if the land has already been granted to any person in pursuance of the Bhoodan Yagna, the name and address of the person. to whom the land has been granted (herein after called the grantee) ;

(f) the date of the grant under sub-clause (e) ; and

(g) such other particulars as may be prescribed.

(2) The list so prepared shall be published in the manner prescribed.

(3) Upon the publication of the list under sub-section (2) and notwithstanding anything in any law to the contrary-

(a) the right, title and interest of the donor in such land shall with effect from the date of donation be deemed to stand transferred to and vest in the Bhoodan Yagna Committee as if a Bhoodan Yagna declaration had. been duly made and confirmed in respect thereto under and in accordance with section 8 and sub-section (3) of section 11;

(b) where such land has in pursuance of Bhoodan Yagna been granted to any person it shall with effect from the date of grant be deemed further to have been granted to the grantee under and in accordance with the provisions of section 14.

Grant of

land

to landless

persons.

14. [(1)]¹The committee or such other authority or person as the Committee with the approval of the State Government, specify either generally or in respect of any area, may, in the manner prescribed, grant lands which have vested in it to the [landless agricultural labourers]², and the grantee of the land shall-

(i) where the land is situate in any state which has vested in the State Government under and in accordance with section 4 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, acquire in such land he rights and the liabilities of a [Bhumidar with non-transferable rights,]³and

(ii) where it is situate in any other area, acquire therein such rights and liabilities and subject to such conditions, restrictions and limitations as may be prescribed and they shall have effect, any law to the contrary notwithstanding.

13

[The U. P. Bhoodan Yagya Act, 1952] [Section 15] [(2) Where the committee or other authority or person as aforesaid fails 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 Bhoodah Yagna (Amendment) Act, 1975, whichever is later, 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) as if the grant were made by the committee itself.

(3) [ * * * ]¹

(4) 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 :-

(a) At least fifty per cent of the land available for grant shall be granted to persons belonging to the Scheduled Castes, Scheduled Tribes and persons belonging to the Kol, Pathari, 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 ;

(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 "land-less agricultural labourer" means a person whose main source of liveli-hood 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, [***]²asami or Government lessee.]³

Grants to be made

in accordance with

Bhoodan Yagna

Scheme

15. All grants shall be made as far as may be, in accordance with the scheme of Bhoodan Yagna.

[Cancellation of

certain grant

15-A (1) The Collector may of his own motion and shall on the report of the committee or on the application of any 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

(ii) direct delivery of possession of such land to the committee after ejectment of every person holding or retaining possession thereof, and may for that purpose use or cause to be used such force as may be necessary.

14

[The U. P. Bhoodan Yagya Act, 1952] [Section 16-17]

(2) Notice of every proceeding under sub-section (1) shall be given to the committee, and any representation made by the committee in relation thereto shall be taken into consideration by the Collector.

(3) No order shall be passed under sub-section (1) except after giving an opportunity of being heard to the grantee or any person known to the Collector to be claiming under him.

(4) The order of the Collector passed under sub-section (1) shall be final and conclusive.]¹

Exemption

from

stamp

duty and

registration

16. The Bhoodan declaration made or deemed to be made under section 8 or a grant of land made or deemed to be made under section 14 shall be and the be deemed always to have been exempt from payment of stamp duty and from registration or attestation under law relating to registration and execution of Documents, any law to the contrary notwithstanding.

Power to

make

rules

17. (1) The State Government may make rules for the purpose of carrying into effect the provisions of this Act.

(2) Without prejudice to the generality of foregoing powers such rules may provide for --

(a) the matters relating to the establishment, constitution of the

(b) committee [and nomination of chairman and the members thereto]²;

(c) the form of Bhoodan declaration and the manner in which it shall be filed;

(d) the documents to be filed with the Bhoodan declaration;

(e) the manner of publication of the Bhoodan declaration;

(f) the nature, scope and manner of the enquiry under section 9;

(g) the manner of filing the objections and their registration ;

(h) the fixation of date for hearing the objections;

(i) manner and mode of service of notices under this Act;

(j) procedure to be followed in hearing and disposal of objection under section 11 ;

(k) the procedure relating to the confirmation or supersession of declaration;

(l) the matters relating to the grant of land in pursuance of section 14; and

(m) the matters, which are to be and may be prescribed.

15