13
Lka;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, yS.M ,Dohth"ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948
¿la;qDr izkUr ,sDV ua0 26] 1948À
THE UNITED PROVINCES LAND ACQUISITION (REHABILITATION
OF REFUGEES) ACT, 1948
[U. P. Act No. 26 of 1948]
14
Lka;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, yS.M ,Dohth"ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948
1
¿la;qDr izkUr ,sDV la[;k 26 o'kZ 1948À m0 iz0 vf/kfu;e la[;k 16] 1950
2
}kjk la"kksf/kr ,MsIVs"ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀A ;wukbVsM izkfoUlst ysftLysfVo vlsEcyh us fnukad 4 ebZ] 1948 rFkk ;wukbVsM izkfoUlst ysftLysfVo dkmafly us fnukad 8 ebZ] 1948 dks Lohdr̀ iznku dhA bf.M;k ¼izkfotuy dkaLVhV~;w"ku½ vkMZj] 1947 }kjk ;Fkkuqdwfyr xouZesUV vkQ bf.M;k ,sDV] 1935 dh /kkjk 75 ds vUrxZr xouZj us fnukad 19 ebZ] 1948 dks Lohdf̀r iznku dh rFkk fnukad 5 twu] 1948 ds ;wukbVsM izkfoUlst ljdkjh xtV eas izdkf"kr gqvkAÀ ,d ,sDV
D;kaasfd ;g mfpr gS fd ikfdLrku ls vk;s gq, "kj.kkfFkZ;ksa dks clkus ds fufeŸk Hkwfe izkIr djus vkSj bl izdkj izkIr dh x;h Hkwfe dk eqvkotk fu;r djus ds fy, dksbZ
"kh?k zxkeh fof/k fu;r dh tk;( blfy, uhps fy[kk gqvk fo/kku cuk;k tkrk gS %&& 1& ¼1½ bl ,sDV dk uke la;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, Hkwfe izkIr djus dk ,sDV] 1948 gksxkA
¼2½ ;g ,sDV lkjs ¿mÙkj izns"kÀ
4
eas ykxw
3
gksxkA ¼3½ ;g rqjUr ykxw gksxkA NksVk uke] foLrkj vkSj izkjEHk
2&& bl ,sDV esa] tc rd dksbZ ckr fo'k; ;k izlax ds foijhr u gks && ifjHkk'kk,a ¼1½ ^^eqvkotk vQlj** dk vFkZ ml eqvkotk vQlj ls gS] ftls ¿jkT; ljdkjÀ
5
us lk/kkj.k ;k fo"ks'k vkns"k }kjk fu;qDr fd;k gks( 1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, la0 izk0 vlk/kkj.k xtV] fnukad 23 vizSy] 1948 nsf[k;sA 2- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, la0 izk0 xtV] fnukad 17 fnlEcj] 1949 nsf[k;sA 3- bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 eas mfYyf[kr {ks=ksa eas] LrEHk 2 eas mfYyf[kr vf/kfu;e ;k vkMZj ds v/khu fd;k x;k gS vkSj bls ,sls {ks=ksa eas] LrEHk 3 eas mfYyf[kr foKfIr] ;fn dksbZ gks] ds v/khu ml fnukad ls] tks izR;sd ,sls {ks= ds lkeus LrEHk 4 eas mfYyf[kr g S] izòŸk fd;k x;k gS %& {ks= vf/kfu;e vFkok vkns"k] ftuds
vUrxZr foLrkj fd;k x;k
foKfIr] ;fn dksbZ gks]
ftuds vUrxZr izHkkoh
fd;k x;k
frfFk] ftlls
izHkkoh fd;k x;k
1 2 3 4
1&& ftyk jkeiqj jkeiqj ¼,Iyhds"ku vkQ ykt½ ,sDV] 1950
&& 30 fnlEcj] 1949
2&& ftyk cukjl cukjl ¼,Iyhds"ku vkQ ykt½ ,sDV] 1949
la[;k 3262¼1½@17 30 fnlEcj] 1949 3&& ftyk fVgjh&
x<+oky
fVgjh x<+oky ¼,Iyhds"ku vkQ
ykt½ ,sDV] 1949
la[;k 3262¼2½@17 rnSo
4- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 5- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfirA
15
¿la;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth"ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 3&4À ¼2½ ^^ftyk U;k;ky;** dk vFkZ izkjfEHkd vf/kdkj&{ks= dk iz/kku nhokuh
U;k;ky; gS vkSj bleas ,slk fyf[kr tt Hkh lfEefyr gS] ftldks ml {ks= eas
vf/kdkj izkIr gks(
¼3½ ^^Hkwfe** eas Hkwfe ls izkIr gksus okys ykHk] Hkwfe ls layXu oLrq,a ;k ,slh oLrq,] tks Hkwfe ls layXu fdlh oLrq ls LFkk;h :i ls lEc) gks] lfEefyr gS(
¼4½ ^^fgr j[kus okys O;fDr** ¼ilZu bUVjsLVsM½ dk ogh vFkZ gS tks vFkZ
mldk Hkwfe izkIr djus ds ,sDV] 1894 bZ0 ¼Land Acquisition Act, 1894½ dh
/kkjk 3 eas fd;k x;k gS(
¼5½ ^^fu/kkZfjr** dk vFkZ bl ,sDV ds v/khu cuk, x, fu;eksa ds v/khu
fu/kkZfjr ls gS(
¼6½ ^^¿jkT; ljdkjÀ
2
dk vFkZ ¿mŸkj izns"kÀ
1
ljdkj gS( ¿¼7½ ^^"kj.kkFkhZ** ls rkRi;Z ,sls O;fDr ls gS] tks mu izns"kksa dk fuoklh jgk gks] tks vc ikfdLrku dk Hkkx gS vkSj tks ns"k ds foHkktu ds dkj.k vFkok ukxfjd naxksa ds dkj.k vFkok ,sls naxksa ds Hk; ls mu izn s"kksa ls 1 ekpZ] 1947 bZ0 dks vFkok mlds ckn ¿mŸkj izns"kÀ
1
ds fdlh Hkh Hkkx eas pyk vk;k gks vkSj rc ls ogh jg jgk gks(À
3
¼8½ ^^fuekZ.kdrkZ** ls rkRi;Z dksvkijsfVo lkslkbVht ,sDV] 1912 bZ0 ¼Cooperative Societies Act, 1912½ ds v/khu jftLVªh dh gqbZ lfefr rFkk LFkkuh; vf/kdkjh ls gS vkSj bleas ,slk vU; O;fDr Hkh lfEefyr gS] ftls ¿jkT; ljdkjÀ
2
bl fufeŸk xtV eas foKfIr }kjk ,slk ?kksf'kr dj nsA 3&& ;fn ¿jkT; ljdkjÀ
2
ds ;k vU; fdlh vf/kdkjh ds fopkj eas] ftls ¿jkT; ljdkjÀ
2
bl fufeŸk fu;qDr djs ¼ftls vkxs fu;qDr vf/kdkjh dgk tk;xk½
"kj.kkfFkZ;ksa dks fQj ls clkus ds fy, ?kjksa] nqdkuksa vkSj dkj[kkuksa ds fuekZ.k ds fy, vkSj vU; lq[k&lqfo/kkvksa dk izcU/k djus ds fy, ,slk djuk vko";d rFkk mfpr gks rks ¿jkT; ljdkjÀ
2
;k fu;qDr vf/kdkjh] tSlh Hkh fLFkfr gks] ,slh lwpuk ¼uksfVl½ dh rkehy djds] ftleas bl ckr dk mYys[k gks fd ¿jkT; ljdkjÀ
2
;k fu;qDr vf/kdkjh us] tSlh Hkh n"kk gks] ;g fu"p; dj fy;k gS fd bl /kkjk ds vuqlkj Hkwfe vf/kdr̀ dh tk;] vkKk nsdj fdlh Hkwfe dks vf/kdr̀ ¼Requisition½ dj ldrk gSA ¿jkT; ljdkjÀ
2
vFkok fu;qDr vf/kdkjh ,slh vU; vkKk,a Hkh ns ldrk gS] ftleas Hkwfe ij dCtk djus dh vkKk Hkh lfEefyr gS] ftUgsa og Hkwfe dks vf/kdr̀ djus ds laca/k eas mfpr ;k vko";d le>sA ,slh lwpuk ml Hkwfe ds LOkkeh ;k vf/koklh dks nh tk;sxhA ;fn Hkwfe ds Lokeh ;k vf/koklh dk vklkuh ls irk u yx lds vFkok ml Hkwfe ds LokfeRo ;k vf/kokl djus ds vf/kdkj ij >xM+k gks vFkok ;fn Lokeh ;k vf/koklh gksus dk vf/kdkj j[kus okys O;fDr;ksa dh la[;k ,slh gks fd mueas ls izR;sd ij iF̀kd&i`Fkd ,slh vkKk dh rkehy djuk lqfo/kktud u gks] rks bl fufeŸk fu/kkZfjr
fof/k
4&& ml n"kk eas tc dksbZ Hkwfe /kkjk 3 ds v/khu vf/kdr̀ dh x;h gks ¿jkT; ljdkjÀ
2
vFkok ,slk dksbZ vU; O;fDr] ftls bl laca/k eas vf/kdkj fn;k tk;] mldk bl izdkj mi;ksx dj ldrk gS] tSlk fd mls "kj.kkfFkZ;ksa ds fQj ls clkus ds fy, ?kjksa] nqdkukas vkSj dkj[kkuksa ds fuekZ.k ds fy, rFkk vU; lq[k&lqfo/kkvksa ds izcU/k ds fy, mfpr tku iM+sA
vf/kd̀r dh xbZ Hkwfe dk
mi;ksx
1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA 2- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU"k;y xouZesUV½ ds fy, izfrLFkkfirA 3- mÙkj izns"k vf/kfu;e la[;k 16] 1950 dh /kkjk 2 }kjk izfrLFkkfirA
16
¿la;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth"ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 5&7À 5&& fdlh ,slh Hkwfe dks izkIr djus ds fy,] ftldk fooj.k Li'V :i ls
izkFkZuk&i= esa fn;k x;k gks] dksbZ fuekZ.kdrkZ "kj.kkfFkZ;ksa dks fQj ls clkus ds fy, ?kjksa] nqdkuksa vkSj dkj[kkuksa ds fuekZ.k ds fufeŸk vkSj mlls laca/k j[kus okyh lq[k&lqfo/kkvksa dh O;oLFkk djus ds fy, fu/kkZfjr
1
dks izkFkZuk&i= ns ldrk gSA fuekZ.kdrkZ }kjk Hkwfe dks vf/kd̀r djus ds fy, izkFkZuk&i=
6&& ¼1½ ml n"kk eas tc ¿jkT; ljdkjÀ
1
dks fdlh ,slh tkap ds mijkUr] ftls og mfpr le>s] bl ckr dk lUrks'k gks tk; fd Hkwfe dh vko";drk gS vkSj "kj.kkfFkZ;ksa ds fQj ls clkus ds fufeŸk ?kj] nqdkusa vkSj dkj[kkusa cukus ds fy, vFkok mlls lacaf/kr lq[k&lqfo/kkvksa dh O;oLFkk ds fy, og mi;qDr gS rks ¿jkT; ljdkjÀ
1
vFkok fu;qDr vf/kdkjh fuekZ.kdrkZ dks ;g vkns"k nsxk fd og ¿jkT; ljdkjÀ
1
ds lkFk ,d ,slk lafonk ¼eqvkfgnk½ djs] ftleas uhps fy[ks fo'k;ksa ds lEcU/k eas ,slh O;oLFkk dh tk;] tks ¿jkT; ljdkjÀ
1
dks lUrks'kizn izrhr gks( vFkkZr~ & fdlh fuekZ.kdrkZ }kjk
fn, x, izkFkZuk&i= ij
¿jkT; ljdkjÀ
1
dh ?kks'k.kk ¼d½ Hkwfe izkIr djus ds O;; dk ¿jkT; ljdkjÀ
1
dks Hkqxrku( ¼[k½ bl izdkj ds Hkqxrku ds i"pkr~ Hkwfe dk fuekZ.kdrkZ dks gLrkUrj.k( ¼x½ "krsZa] ftuds v/khu fuekZ.kdrkZ ds ikl Hkwfe jgsxh( ¼?k½ og le;] ftlds Hkhrj os "krsZ] ftuds v/khu vkSj og fof/k ftlds vuqlkj ?kj] nqdku vkSj dkj[kkus cuk;s tk;saxs vkSj dkj[kkus pyk;s tk;asxs vkSj lq[k&lqfo/kkvksa dh O;oLFkk dh tk;xh(
¼³½ izkIr dh xbZ Hkwfe ;k ml ij cuk;h x;h bekjr dh fcdzh] vnyk&cnyh ;k iV~Vk }kjk ;k fdlh vU; izdkj ls vyx djuk( ¼p½ ikuh igqapkuk] jks"kuh dk izcU/k djuk] ikuh ds fudkl dh vUrHkwZr vkSj Åijh ukfy;ksa dk izcU/k djuk vkSj xUnxh dks gVkuk( ¼N½ izkIr fd;s x, {ks= eas ?kjksa ds vkn"kZ vkSj ifj.kke dk fu:i.k ¼LVS.MMZ½ vkSj cktkjksa vkSj ogka ds fuokfl;ksa ds lkoZtfud iz;ksx ds vU; LFkkuksa ds fy, txg fu;r djuk(
¼t½ fuekZ.k dh xbZ bekjrksa ds lkFk ;k muds fcuk Hkwfe dks okil ysuk vkSj tks ifjn.M fuekZ.kdrkZ dks fn;k tk ldrk gS vkSj og fof/k] ftlds vuqlkj mls dk;kZfUor fd;k tk ldrk gS( vkSj
¼>½ lc ,slh vU; ckrksa ds fy,] ftUgsa ¿jkT; ljdkjÀ
1
fu/kkZfjr djsA ¼2½ ,slk izR;sd lafonk ¼eqvkfgnk½ iwjk ¼rdehy½ gks tkus ds i"pkr~ ;Fkk"kh?kz ljdkjh xtV eas izdkf"kr fd;k tk;xk vkSj rc mldk izHkko oSlk gh gksxk ekuksa og blh ,sDV dk ,d Hkkx FkkA
7&&¼1½ /kkjk 6 eas mfYyf[kr lafonk ¼eqvkfgnk½ gks tkus vkSj fuekZ.kdrkZ }kjk ml :Ik;s ds tek fd, tkus ds i"pkr~ ftldk ¿jkT; ljdkjÀ
1
vkns"k ns] ¿jkT; ljdkjÀ
1
;k fu;qDr vf/kdkjh xtV esa bl lEcU/k eas ,d uksfVl izdkf"kr djds fd mlus ,slh Hkwfe dks izkIr djus dk fu"p; dj fy;k gS] Hkwfe izkIr dj ldrk gS vkSj ,slh ,slh vU; vkKk ns ldrk gS] ftleas dCtk djus ds fy, nh x;h vkKk Hkh lfEefyr gS] ftls og Hkwfe izkIr djus ds laca/k eas mfpr ;k vko";d le>sA
/kkjk 6 ds v/khu lafonk
fd;s tkus ds i"pkr~ Hkwfe
dk izkIr fd;k tkuk
1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij LFkkfirA
17
¿la;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth"ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 8&10À ¼2½ mi/kkjk ¼1½ ds v/khu uksfVl izdkf"kr fd, tkus ij] izkIr dh gqbZ Hkwfe iw.kZ:i ls ml fnu ds vkjEHk ls] ftl fnu ,slk uksfVl izdkf"kr fd;k x;k gks] ¿jkT; ljdkjÀ
1
ds LoRo eas iw.kZ :i ls vk tk;xh vkSj mDr ,sDV ds vU; lHkh vkns"k] tgka rd os ykxw gks ldrs gSa] mlh izdkj ykxw gksaxs ekuks og Hkwfe vxyh /kkjk ds v/khu izkIr dh x;h gksA 8&& ¼1½ ¿jkT; ljdkjÀ
1
;k fu;qDr vf/kdkjh /kkjk 3 ds v/khu fdlh Hkwfe dks vf/kdr̀ djus ds fopkj ls ;k /kkjk 7 ds v/khu izkIr djus ;k /kkjk,a 10 vkSj 11 ds v/khu eqvkotk fuf"Pkr djus ds fy, vkKk }kjk &
¼d½ fdlh O;fDr ls ,sls vf/kdkjh dks] ftldk vkKk eas mYys[k fd;k tk;] mDr lEifŸk ds lEcU/k eas ,sls fooj.k nsus dks dg ldrk gS] tks mldks ekyw gks vkSj ftldk mDr vkKk eas funsZ"k dj fn;k x;k gks( vkSj
¼[k½ Hkwfe ds Lokeh ;k vf/koklh ;k ml O;fDr dks] ftldk ml ij dCtk gks] vkns"k ns ldrk gS fd og vkKk tkjh djus okys vf/kdkjh dh vuqefr izkIr fd, fcuk ,slh vof/k ds lekIr gksus rd] tks vkKk eas fofufnZ'V gks] Hkwfe dks vyx u djsxkA
¼2½ mi/kkjk ¼1½ }kjk fn, x, vf/kdkjksa ij foijhr izHkko Mkys fcuk ¿jkT; ljdkjÀ
1
}kjk bl lEcU/k eas fu;qDr dksbZ O;fDr ;k vf/kdkjh bl ckr dks fuf"pr djus ds iz;kstu ls fd fdlh Hkwfe ds laca/k eas /kkjk 3 ;k 7 ds v/khu dksbZ vkKk tkjh dh tkuh pkfg, vFkok ugha vkSj ;fn dh tkuh pkfg, rks fdl
9&& ¼1½ tc dksbZ Hkwfe /kkjk 3 ds v/khu vf/kdr̀ dh x;h gks rks ¿jkT; ljdkjÀ
1
mldks fdlh le; Hkh ljdkjh xtV eas ;g lwpuk izdkf"kr djds izkIr dj ldrh gS fd mlus bl /kkjk ds vkns"kksa ds vuqlkj mldks izkIr djus dk fu"p; fd;k gSA Hkwfe izkIr djuk
¼2½ tc mi;qZDr
1
ds LoRo eas iw.kZ:i ls vk tk;xh vkSj mDr Hkwfe ds vf/kdr̀ djus dh vof/k rqjUr lekIr gks tk;xhA 10&& ¼1½ tc dksbZ Hkwfe /kkjk 3 ds v/khu vf/kdr̀ dh tk; rks bl Hkwfe eas fgr j[kus okys izR;sd O;fDr dks ,slk eqvkotk fn;k tk;xk] tks ,sls O;fDr vkSj ¿jkT; ljdkjÀ
1
;k fu;qDr fd, x, vf/kdkjh ds chp fuEufyf[kr fo'k;ksa ds lEcU/k eas fy[k dj fuf"pr fd;k tk; %&
eqvkotk nsuk
¼d½ ,slh Hkwfe dk vf/kdr̀ fd;k tkuk( vkSj
¼[k½ vf/kdr̀ jgus dh vof/k eas ,slh Hkwfe dks igqapkbZ gqbZ dksbZ {kfr] ftleas og {kfr lfEefyr u gksxh] tks fdUgha izkdf̀rd dkj.kksa ls gqbZ gksA ¼2½ tc ,slk le>kSrk u gks lds rks ¿jkT; ljdkjÀ
1
;k fu;qDr vf/kdkjh ml fo'k; dks eqvkotk vQlj ¼dEisUls"ku vkfQlj½ ds ikl eqvkots dh /kujkf"k dh flQkfj"k mlds dkj.kksa lfgr Hkst nsxk vkSj eqvkots dh ek¡x djus okys O;fDr dks Hkh ;g vkns"k nsxk fd og mDr vf/kdkjh ds lkeus ml rkjh[k ij mifLFkr gks] tks fufnZ'V dh tk;A 1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij izfrLFkkfirA
18
¿la;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth"ku ¼Hkwfe i zkIr djus dk½ ,sDV] 1948À ¿/kkjk 11&12À ¼3½ mi/kkjk ¼2½ ds v/khu fu.kZ; ds fy, Hksts gq, fdlh fo'k; ¼jsQjsUl½ ds vkus ij eqvkotk vQlj fu;r rkjh[k ij ;k fdlh vU; rkjh[k ij] ftlds fy, lquokbZ LFkfxr dh tk;] ,sls O;fDr dks lqusxk vkSj ,slh vU; tkap djus ds ckn] ftls og mi;qDr le>s] eqvkots dh /kujkf"k fuf"pr djsxk vkSj og vafre vkSj fu.kZ;kRed gksxhA
11&& ¼1½ tc dksbZ Hkwfe /kkjk 7 ;k 9 ds v/khu izkIr dh tk; rks ,slk eqvkotk
fn;k tk;xk] ftldh /kujkf"k Hkwfe izkIr djus ds ,sDV ¼yS.M ,Dohth"ku ,sDV] 1894 bZ0½ dh /kkjk 23 dh mi/kkjk ¼1½ ds igys] nwljs vkSj rhljs okD; [k.Mksa vkSj mi/kkjk ¼2½ eas fn, x, fl)kUrksa ds vk/kkj ij eqvkotk vQlj }kjk fu.khZr dh tk;xh %
eqvkots dh /kujkf"k
fdUrq izfrcU/k ;g gS fd mDr /kkjk dh mi/kkjk ¼1½ ds okD;[k.M ¼1½ vkSj mi/kkjk
¼2½ eas mfYyf[kr cktkj&ewY; og ewY; le>k tk;xk] tks /kkjk 7 ;k 9 ds v/khu] tSlh Hkh n"kk gks] lwpuk ds izdkf"kr gksus dh rkjh[k ;k igyh flrEcj] 1939 bZ0 dks vkSj ;fn bu nksuksa eas vUrj gks rks bu nksuksa eas ls] tks Hkh de gks] ml Hkwfe dk cktkj ewY; jgk gks % vkSj izfrcU/k ;g Hkh gS fd ml n"kk eas tc fd mDr Hkwfe igyh viSzy] 1948 bZ0 ds iwoZ fdUrq igyh flrEcj] 1939 bZ0 ds i"pkr fdlh jftLVªh fd, gq, ys[k&i= }kjk dh x;h [kjhn ;k mijksDr rkjh[kksa ds chp fdlh gd"kqQk dh fMxzh ds v/khu mlds Lokeh ds vkf/kiR; eas jgh gks] rks mldks ogh eqvkotk fn;k tk;xk] tks ewY; [kjhnkj us okLro eas pqdk;k gks ;k ftl /kujkf"k ds Hkqxrku ij mldks "kqQk dh fMxzh eas vf/kdkj feyk gks] tSlh Hkh n"kk gksA
¼2½ ml n"kk eaas] tc mi/kkjk ¼1½ ds v/khu eqvkfotk fu.khZr fd;k x;k gks rks
eqvkotk vQlj Hkwfe izkIr djus ds ,sDV] 1894 bZ0 dh /kkjk 11 eas fn, gq, fl)kUrksa ds vuqlkj] tgka rd fd os bl ,sDV vFkok mlds v/khu cuk, x, fdlh Hkh fu;e ds foijhr u gksa] fu.kZ; nsxkA
¼3½ ml n"kk eas tc fdlh O;fDr dks mi/kkjk ¼2½ ds v/khu fn, x, fu.kZ; ls
larks'k u gks vksj og fu/kkZfjr le; ds Hkhrj U;k;ky; ds lkeus fo'k; Hkstus ds fy, izkFkZuk&i= ns rks eqvkotk vQlj mDr fo'k; dks ml ftyk U;k;k/kh"k eas fu.kZ; ds fy, Hkst nsxk] ftldk ogka vf/kdkj&{ks= gksA
¼4½ Hkwfe izkIr djus ds ,sDV] 1894 bZ0 ¼yS.M ,Dohth"ku ,sDV] 1894 bZ0½ ds vkns"k] tgka rd os bl ,sDV ds vkns"kksa ds izfrdwy u gksa] mi/kkjk ¼3½ ds v/khu ftyk U;k;ky; eas fu.kZ; ds fy, Hksts x, fo'k; ij ykxw gksaxsA
12&& ¼1½ ml n"kk eas tc dksbZ Hkwfe] tks /kkjk 3 ds v/khu vf/kdr̀ dh x;h gks]
izkIr u dh tk; vkSj mls vf/kdr̀ voLFkk ls eqDr djuk gks rks ¿jkT; ljdkjÀ
1
;k fu;qDr vf/kdkjh] tSlh Hkh n"kk gks] ,slh tkap iM+rky ds ckn] ;fn dksbZ] dh tk;] ftls og vko";d le>s] fyf[kr vkKk }kjk ml O;fDr dk mYys[k dj nsxk] tks mls ,slh Hkwfe ij dCtk ikus dk vf/kdkjh izrhr gksA
vf/kd̀r fd, tkus ls
eqfDr
¼2½ mi/kkjk ¼1½ ds v/khu nh x;h vkKk eas mfYyf[kr O;fDr dks fdlh ,slh Hkwfe dk dCtk nsus ij ¿jkT; ljdkjÀ
1
ml Hkwfe ij fdlh vU; O;fDr dks dCtk nsus ds mŸkjnkf;Ro ls iw.kZr;k eqDr gks tk;xh] ;|fi ,sls vU; O;fDr dks dCtk ikus dk vf/kdkj gks] fdUrq blls ml Hkwfe eas fdlh Hkh vU; O;fDr ds fdlh ,sls vf/kdkj ij foijhr izHkko u iM+sxk] tks mls ml O;fDr ds fo:)] ftls Hkwfe dk dCtk fn;k x;k gS] dkuwuh dk;Zokgh ds vk/kkj ij izkIr gks ldsA
1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij izfrLFkkfirA
19
¿ la;qDr izkUr ds "kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth"ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 13&15À ¼3½ ml n"kk eas tc fd og O;fDr] ftls /kkjk 3 ds v/khu vf/kdr̀ dh xbZ Hkwfe dk
dCtk fn;k tkuk gks] ugha fey ldrk gks ;k mldk rqjUr irk u py ldrk gks ;k mldk
dksbZ ,slk ,tsUV ;k nwljk O;fDr ugha gS] ftls mldh vksj ls dCtk ikus dk vf/kdkj gks rks ¿jkT; ljdkjÀ
1
ljdkjh xtV eas ;g uksfVl izdkf"kr djk,xh fd og Hkwfe vf/kdr̀ fd, tkus ¼fjDohth"ku½ ls eqDr dj nh x;h gS vkSj ml uksfVl dh ,d izfrfyfi ,slh Hkwfe ds fdlh izeq[k LFkku ij yxok nsxhA
¼4½ ml n"kk eas tc mi/kkjk ¼3½ eas mfYyf[kr uksfVl ljdkjh xtV eas izdkf"kr dj fn;k tk; rks ml uksfVl eas mfYyf[kr Hkwfe bl izdkj izdk"ku dh rkjh[k ls vf/kdr̀ voLFkk ls eqDr gks tk;xh vkSj ml Hkwfe ds laca/k eas ;g le>k tk;xk fd og ml O;fDr dks ns nh xbZ gS tks ml ij dCtk ikus dk vf/kdkjh FkkA
¼5½ mi/kkjk ¼2½ ;k ¼4½ ds v/khu dCtk fn, tkus ds mijkUr jkT; ljdkj ,slh Hkwfe ds laca/k eas fdlh Hkh eqvkots ;k vU; nkoksa ds fy, mŸkjnk;h ugha gksxhA 13&& ¼1½ bl ,sDV ds v/khu ;k }kjk fn, x, fdlh Hkh vf/kdkj dks dke eas ykdj nh xbZ fdlh Hkh vkKk ij fdlh U;k;ky; eas dksbZ vkifŸk ugha dh tk ldsxh mlh fn"kk ds vfrfjDr] ftldh O;oLFkk bl ,sDV eas dh xbZ gksA
bl ,sDV ds v/khu nh xbZ
fdlh vkKk ds lEcU/k eas
U;k;ky; dksbZ vkifŸk ugha
djsxk
¼2½ ml n"kk eas tc fdlh vkKk ls ;g izrhr gks fd og fdlh vf/kdkjh us bl ,sDV }kjk fn, x, fdlh vf/kdkj dks dke eas ykdj nh gS rFkk ml ij vius gLrk{kj fd, gSa rks dksbZ Hkh U;k;ky; Hkkjrh; lk{; fo/kku] 1872 bZ0 ¼bf.M;u ,sfoMsUl ,sDV] 1872 bZ0½ ds vUrxZr ;g eku ysxk fd ,slh vkKk mls vf/kdkjh }kjk nh xbZ gSA 14&& ¼1½ ml n"kk ds vfrfjDr] ftldh bl ,sDV eas O;oLFkk dh x;h gks] fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds fy,] tks mlus bl ,sDV ;k mlds v/khu cuk, x, fu;ekas ;k nh x;h vkKkvksa ds vuqlkj ln~Hkkouk ls fd;k gks ;k djus dk fopkj fd;k gks] dksbZ eqdnek ;k vU; dkuwuh dk;Zokgh ugha dh tk ldsxhA
bl ,sDV ds v/khu dke
djus okys O;fDr;ksa dh
j{kk
¼2½ ¿jkT; ljdkjÀ
1
ds fo:) fdlh ,slh {kfr ds fy,] tks bl ,sDV ;k blds v/khu cuk, x, fdlh fu;e ;k nh x;h fdlh vkKk ds ikyu eas fdlh ,slh ckr ls] tks ln~Hkkouk ls dh x;h gks ;k ftlds djus dk fopkj gks] fdlh O;fDr dh gqbZ gks ;k ftlds gksus dh lEHkkouk gks] dksbZ eqdnek ;k vU; dkuwuh dk;Zokgh ugha dh tk ldsxhA 15&& ¼1½ bl ,sDV ds vkns"kksa dks dk;kZfUor djus ds fy, ¿jkT; ljdkjÀ
1
fu;e cuk ldrh gSA fu;e cukus dk vf/kdkj ¼2½ mi;qZDr vf/kdkjh dh lkekU;rk ij foijhr izHkko Mkys fcuk ,sls fu;eksa eas fuEufyf[kr ckrksa ds laca/k eas O;oLFkk dh tk ldrh gS & ¼d½ eqvkfotk vQlj rFkk vU; fu/kkZfjr vf/kdkfj;ksa dh fu;qfDr rFkk muds dk;ksZa rFkk muds vf/kdkj&lhek ds laca/k eas(
¼[k½ eqvkfotk vQljksa ds ikl fu.kZ; ds fy, Hksts x, fo'k;ksa ¼fjQjsUlst½ ds lapkyu rFkk lquokbZ ds fy, rFkk ,sls vQljksa }kjk vuqlj.k dh tkus okyh dk;Zfof/k ds laca/k eas(
¼x½ ,sls izkFkZuk&i= ds :i ¼QkeZ½ fu/kkZfjr djus ds fy, ftl ij fuekZ.kdrkZ Hkwfe izkIr djus ds fy, izkFkZuk&i= nsxk(
¼?k½ uksfVlksa ds :i ¼QkeZ½ rFkk muds rkehy fd, tkus ds
20
THE UNITED PROVINCES LAND ACQUISITION (REHABILITATION
OF REFUGEES) ACT, 1948
1
[U. P. Act No. XXVI of 1948]
Amended by U. P. Act No. XVI of 19502 Adapted and modified by the Adaptation of Laws Order, 1950 [Passed by the United Provinces Legislative Assembly on May 4, 1948, and by the United Provinces Legislative Council on May 8, 1948.
Received the assent of the Governor on May 19, 1948, under section 75 of the Government of India Act, 1935, as adapted by the India (Provisional Constitution) Order, 1947, and was published in the United Provinces Government Gazette, dated June 5.
1948.]
AN
ACT
to provide for the acquisition of land for the rehabilitation of refugees from Pakistan.
Whereas it is expedient to acquire land required for the rehabilitation of refugees from Pakistan and to prescribe an expeditious procedure for the determination of compensation to be paid on account of such acquisition;
It is hereby enacted as follows :--
Short title,
extent and
commencement
1. (1) This Act may be called the United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948.
(2) It shall extend3to the whole of [Uttar Pradesh.]4
(3) It shall come into force at once. Definitions 2. In this Act, unless there is anything repugnant in the subject or context---
(i) "Compensation Officer" means the Compensation Officer appointed by, general or special order by the [State Government.]5
1. For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated April 23,
1948.
2. For Statement of Objects and Reasons see, U. P, Gazette, dated December 17, 1949.
3. This Act has been extended to tile areas mentioned in column 1 of this table under the Act or order mentioned in column 2 and enforced in such areas under notification, if any, mentioned in column 3 with effect from the date mentioned in column 4 against each such area :
Areas Act or Order under which
extended
Notification, if any, under
which enforced
Date from
which enforced
1 2 3 4
1. Rampur District Rampur (Application of Laws) Act, 1950.
. December 30,
1949
2 . Banaras District Banaras (Application of Laws)Order, 1949. No. 3262 (1)/XVII, dated November 30, 1949 November 30, 1949
3 . Tehri-Garhwal District Tehri-Garhwal (Application of Laws) Order, 1949. No. 3262 (2)/XVII, dated November 30, 1949, Ditto
4 . Subs. by A.O. 1950 for (United provisions).
5 . Subs. by A.O. 195 0 for (provincial Government).
21
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 3-5]
(ii) "Court" means the principal Civil Court of original jurisdiction and includes a Civil Judge having jurisdiction in the area;
(iii) "land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;
(vi) "person interested" has the meaning assigned to it in section 3 of the Land Acquisition Act, 1894;
(v) "Prescribed" means prescribed by the rules made under this Act;
(vi) [State Government]2means the Government of [Uttar Pradesh]1; [(vii) "Refugees" means any person who was a resident in any place forming part of Pakistan and who, on account of partition or civil disturbances or the fear of such disturbances, has on or after the first day of March, 1947, migrated to any place in the [Uttar Pradesh]1and has been since residing there;]3
(viii) "builder" means a society registered under the Co-operative Societies Act, 1912, or the local authority and includes such other person as the [State Government ]2may, by notification in the Gazette, declare in that behalf.
Procedure of
requisition
3. If in the opinion of the [State Government]2or such other authority as the [State Government]2may appoint in that behalf (hereinafter called 'the appointed authority'), it is necessary or expedient so to do for the erection of houses, shops, and workshops for the rehabilitation of refugees, the [State Government]2or the appointed authority, as the case may be, may by order requisition any land by serving on the owner and occupier thereof, and, when the owner or the occupier is not ready traceable or the ownership or the right to occupation of the land is in dispute, or owing to the number of persons entitled as owner or occupier it is not reasonably convenient to serve every one of them separately, by publishing in such manner, as may be specified in that behalf, a notice stating that the [State Government]2or the appointed authority, as the case may be, has decided to requisition it in pursuance of this section and may make such further orders including an order for the taking of possession as appear to it to be necessary or expedient in connexion with the requisitioning.
Use of
requisitioned
land
4. Where any land has been requisitioned under section 3, the [State Government]2or such other person as may be authorized in that behalf may use it, in such manner as may appear to it to be expedient, for the purpose of erecting, houses, shops and workshops for the rehabilitation of refugees and for providing other amenities.
1. Subs. by A. 0. 1950 for (United Provinces).
2 . Subs. by A. 0, 1950 for (provincial Government).
3. Subs. by section 2 of U. P. Act No. XVI of 1950.
22
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 5-7] Application for
requisition by a
builder
5. A builder may, in the prescribed manner apply to the [State Government]1to acquire any land, as may be specified in the application, for the purpose of erecting houses, shops and workshops for the rehabilitation of refugees and for providing amenities connected therewith.
Declaration of
[State
Government]1
on an
application by
a builder
6. (1) Whenever the [State Government]1is satisfied after such inquiry as it may consider necessary that the land is needed and is suitable for the erection of houses, shops and workshops for the rehabilitation of refugees or for the provision of amenities directly connected therewith, the [State Government]1 or the appointed authority, shall require the builder to enter into an agreement with the [State Government]1providing to the satisfaction of the [State Government]1for the following matters; viz:
(i) the payment to the [State Government]1of the cost of acquisition;
(ii) the transfer on such payment of the land to the builder;
(iii) the terms on which the land shall be held by the builder;
(iv) the time within which the condition on which and the manner in which the houses, shops and workshops shall be erected, workshops started and amenities provided;
(v) the disposal by sale, exchange, lease or otherwise of the land acquired or of the building erected thereon;
(vi) water supply, lighting, drainage inclusive of sewerage and surface drains, and sewage disposal;
(vii) housing standard and location of market places and other places for common use of the residents in the area acquired;
(viii) resumption with or without the constructions and the penalty which may be imposed on the builder and the manner in which it may be enforced; and
(ix) generally for such other matters as the [State Government]1may prescribe.
(2) Every such agreement shall as soon as may be after its execution, be published in the official Gazette, and shall thereupon have the same effect as if it had formed part of this Act.
Acquisition of
land after
execution of
agreement
under section 6
7. (1) After the agreement mentioned in section 6 has been made and the builder has deposited such amount as the [State Government]1may direct, the [State Government]1or the appointed authority may acquire the land by publishing in the official Gazette a notice to the effect that it has decided to acquire such land, and may make such further order including an order for the taking of possession as appear to it to be necessary or expedient in connexion with the acquisition.
1 . Subs by A. 0. 1 950 for (Provincial Government) .
23
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 8-10]
(2) Upon the publication of notice under sub-section (1) the land acquired shall vest absolutely in the [State Government]1from the beginning of the day on which the notice is so published and all other provisions of the Act in so far as they are applicable shall apply as if it had been acquired under the next following section.
8. (1) The [State Government]1or the appointed authority may with a view to requisitioning any land under section 3 or acquiring it under section 7, or determining the compensation under sections 10 and 11, by order-
(a) require any person to furnish to such authority as may be specified in the order, such information in his possession relating to the property as may be so specified in the said order, and
(b) direct that the owner or the occupier or person in possession of the land shall not, without the permission of the authority making the order, dispose of it till the expiry of such period his may be specified in the order.
(2) Without prejudice to the powers conferred by sub- section (1), any person or authority appointed in this behalf by the [State Government]1may enter any land and inspect it for the purpose of determining whether, and if so in what manner, an order under section 3 or 7 should be made in relation to such land, or with a view to securing compliance with any order made under the said sections.
Acquisition of
land
9. (1) Where any land has been requisitioned under section 3, the [State Government]1may at any time, acquire it by publishing in the official Gazette, a notice to the effect that it has decided, to acquire it in pursuance of this section.
(2) Where a notice as aforesaid is published in the official Gazette, the requisioned land shall, from the beginning of the day, on which the notice, is so published vest absolutely in the [State Government]1free from all encumbrances and the period of requisitioning of such land shall end forthwith.
Payment of
compensation
1 0. (1 ) Where any land is requisitioned under section 3 there shall be paid to every person interested such compensation as may be agreed upon in writing between such person and the [State Government]1or the appointed authority, in respect of --
(a) the requisitioning of such land, and
(b) any damage done during the period of requisitioning to such land other than that which may have been sustained by any natural causes.
(2) Where no such agreement can be reached the [State Government]1or the appointed authority shall refer the matter, with its recommendation, as to the amount of compensation and the reasons therefor, to the Compensation, Officer and also direct the person claiming compensation to appear before such officer on such date as may be specified,
1 . Subs by A. 0. 1 950 for (Provincial Government).
24
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 11-12]
(3) Upon the receipt of any reference under sub-section (2) the Compensation Officer shall, on the date fixed or on any other date to which the hearing may be postponed, hear such person and after such further inquiry as he may deem fit, determine the amount of compensation which shall be final and conclusive.
Amount of
compensation
11. (1) Whenever any land is acquired under section 7 or 9 there shall be paid compensation the amount of which shall be determined by the Compensation Officer, in accordance with the principles set out in clauses first, second and third of sub-section (1) and sub-section (2) of section 23 of the Land Acquisition Act, 1894 :
Provided that the market value referred to in clause first of the said sub- section shall be deemed to be the market value of such land on the date of publication of the notice under section 7 or 9 as the case may be, or on the first day of September 1939, whichever is less :
Provided further that where such land has been held by the owner thereof under a purchase made before the first day of April, 1948, but after the first day of September, 1939, by a registered document, or a decree for pre- emption between the aforesaid dates, the compensation shall be the price actually paid by the purchaser or the amount on payment of which he may have acquired the land in the decree for pre-emption, as the case may be.
(2) When the compensation has been determined under sub-section (1), the Compensation Officer shall make an award in accordance with the principles, in so far as they are not in consistent with this Act or any rule made thereunder, set out in section 11 of the Land Acquisition Act, 1894.
(3) Where any person aggrieved by an award made under sub-section (2) makes an application within the period prescribed requiring the matter to be referred to the court, the Compensation Officer, shall refer it to the decision of the District Court having jurisdiction.
(4) The provisions of the Land Acquisition Act, 1894, shall in so far as they are not inconsistent with the provisions of this Act, apply in respect of any reference made to the District Court under sub-section (3). Release from
requisition
1 2. (1 ) Where any and land requisitioned under section 3 is not acquired and is to be released from requisitioning, the [State Government]1or the appointed authority, as the case may be, may, after making such inquiry, if any, as it considers necessary, specify by order in writing the person who appears to it to be entitled to the possession of such land. (2) The delivery of possession of such land to the person specified in the order made under sub-section (1) shall be a full discharge of any liability of the [State Government]1to deliver possession to such person as may have rightful claim to possession thereof but shall not prejudice any right in respect of such land which any other person may be entitled by due process of law to enforce against the person to whom possession of the land is so delivered.
1 . Subs. by A. 0. 1 950 or (provincial Government).
25
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 13-15]
(3) Where the person to whom the possession of any land requisitioned under section 3 is to be delivered, cannot be found or is not readily traceable or has no agent or other person empowered to accept delivery on his behalf the [State Government]1shall publish in the official Gazette, a notice declaring that such land is released from requisitioning and shall cause a copy there of to be affixed on some conspicuous part of such land.
(4) When a notice referred to in sub-section (3) is published in the official Gazette, the land specified in such notice shall cease to be subject to requisitioning from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof.
(5) Upon delivery of possession under sub-section (2) or (4), the [State Government]1shall not be liable for any compensation or other claims in respect of such land.
Court not to
question any
order passed
under the Act
1 3. (1 ) No order made in exercise of any power conferred by or under this Act shall be called in question in any court except as provided in this Act. (2) Where an order purports to have been made and signed by any authority in exercise of any power conferred under this Act, a court shall within the meaning of Indian Evidence Act, 1872, presume that such order was so made by that authority. Protection of persons acting under the Act
1 4. (1 ) Except as provided in this Act, no suit or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder. (2) No suit or other legal proceeding shall lie against the [State Government]1for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder. Rule making power
1 5. (1 ) The [State Government]1 may make rules for the purpose of carrying into effect the provisions of this Act. (2) Without prejudice to the generality of the forgoing power, such rules may provide- (a) for the appointment, functions and jurisdiction of Compensation Officers and other prescribed authorities; (b) the conduct and hearing of references that may be made to Compensation Officer, and the procedure to be followed by such officer; (c) the form of application to be made by builder for the acquisition of land; (d) the form of notices to be given and the mode of their service; (e) for any matter which is to be or may be prescribed.
1 . Subs by A. O. 1 950 for (provincial Government).