175
mÙkj izns"k xg̀&LFky ¼ck<+ ihfM +r {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 1957 ¿mÙkj izns"k vf/kfu;e la[;k 3] 1958À
THE UTTAR PRADESH HOUSE SITES (FLOOD AFFECTED
AREAS) (TEMPORARY POWERS) ACT, 1957
[U. P. ACT NO. III OF 1958]
]
176
mÙkj izns"k x̀g&LFky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 1957
1
¿mÙkj izns"k vf/kfu;e la[;k 3] 1958À ¼mÙkj izns"k vf/kfu;e la0 52] 1976 }kjk ;Fkkla"kksf/kr½ ¿mÙkj izns"k fo/kku lHkk us fnukad 12 fnlEcj] 1957 bZ0 rFkk mÙkj izns"k fo/kku ifj'kn~ us fnukad 20 fnlEcj] 1957 bZ0 dh cSBd esa Lohdr̀ fd;kA ^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 19 tuojh] 1958 bZ0 dks Lohdf̀r iznku dh rFkk mÙkj izns"k ljdkjh vlk/kkj.k xtV esa fnukad 22 tuojh] 1958 bZ0 dks izdkf"kr gqvkAÀ
Ckk<+ ihfM+r {ks=ksa eas orZeku v/;kfl;ksa }kjk x̀g&LFkyksa ds vfojr v/;klu ds fufeÙk O;oLFkk djus ds fy;s
vf/kfu;e
Ckk<+ ihfMr {ks=ksa eas orZeku v/;kfl;ksa }kjk x̀g&LFkyksa ds vfojr v/;klu ¼continued occupation½ dh O;oLFkk djus ds fufeÙk] ^^Hkkjr dk lafo/kku** ds vuqPNsn 13 ds v/khu xouZj us mÙkj izns"k x̀g&LFky ¼ck<+ ihfMr {ks=½ ¼vLFkk;h vf/kdkj½ v/;kns"k] 1957 iz[;kfir fd;k Fkk(
vkSj ;g b'Vdj gS fd mDr v/;kns"k ds LFkku ij fo/kku e.My ds ,d vf/kfu;e dh O;oLFkk dh tk;(
vr,o] Hkkjrh; x.kra= ds vkBosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ;g vf/kfu;e mÙkj izns"k x̀g&LFky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 1957 dgyk;sxkA
laf{kIr "kh'kZuke] izlkj
rFkk izkjEHk
¼2½ bldk izlkj leLr mÙkj izns"k eas gksxkA
¼3½ ¿***À2
2&& fo'k; ;k izlax eas dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e eas %& ifjHkk'kk,a ¼1½ ^^dsUnzh; ljdkj** dk ogh vFkZ gksxk] tks tujy Dyktst ,sDV] 1897 dh /kkjk 3 eas "kCn lsUVªy xouZesUV dks fn;k x;kA
¼2½ ^^ck<+ ihfM+r {ks=** dk vFkZ gS] ,slk {ks=] ftls jkT; ljdkj le;≤ ij ljdkjh xtV eas foKfIr izdkf"kr djds bl lEcU/k eas fufnZ'V djs( ¼3½ ^^foKkfIkr fnukad** ¼notified date½ rFkk ^^foKkfir vof/k** ¼notified period½ dk vFkZ gS] ,slk fnukad rFkk ,slh vof/k] ftls jkT; ljdkj ljdkjh xtV eas foKfIr izdkf"kr djds bl lEcU/k eas fufnZ'V dj s(
¼4½ ^^fu;r** dk vFkZ bl vf/kfu;e ds v/khu fufeZr fu;eksa }kjk fu;r gS( rFkk
¼5½ ^^jkT; ljdkj** dk vFkZ mÙkj izns"k dh ljdkj ls gSA
1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 3 fnlEcj] 1957 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
177
¿mÙkj izns"k x̀g&LFky ¼ck<+ ihfMr {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 1957À ¿/kkjk 3&6À 3&& ¼1½ ;fn jkT; ljdkj ds er eas ;g vko";d vFkok b'Vdj gks fd fdlh {ks= eas foKkfir vof/k eas ck<+ ihfM+r O;fDr;ksa dks fQj ls clk;k tk; rks og ljdkjh xtV eas foKfIr izdkf"kr djds ,sls {ks= dks ck<+ ihfM+r {ks= ?kksf'kr dj ldrh gSA ck<+ ihfM+r {ks=ksa eas orZeku
v/;kfl;ksa }kjk x̀g&LFkyksa
ds vfojr v/;klu ds laca/k
eas ?kks'k.kk
¼2½ ck<+ ihfM+r {ks= eas os lc x̀g&LFky] ftuds ?kj o'kkZ vFkok ck<+ ds dkj.k iw.kZr% vFkok va"kr% fxj x;s gksa ;k {kr ¼damage½ gks x;s gksa vkSj tks fdlh lafonk] :f<+ vFkok izFkk ds vuqlkj] foKkfir fnukad dks fdlh O;fDr }kjk Hkou&fuekZ.k ds Ikz;sktuksa ls vf/kdr̀ ¼held½ vFkok v/;kflr ¼occupied½ gksa] ml O;fDr }kjk mu iz;kstuksa ds fy, rFkk ,slh
"krksZa vkSj izfrcU/kksa ds v/khu] tks fu;r fd;s tk;a] vf/kdr̀ vFkok v/;kflr cus jgsaxs] Hkys gh blds fo:) dksbZ lafonk] :f<+ ;k izFkk vFkok fof/k ds micU/k gksa % izfrcU/k ;g gS fd ?kj ,d o'kZ dh vof/k vFkok ,slh vxzsÙkj vof/k ds Hkhrj] tks jkT; ljdkj ljdkjh xtV eas foKfIr }kjk fuf"pr djs] iqu% fufeZr ;k iqu% izfr:fir ¼remodelled½ dj fy;k tk;xk ;k mldh ejEer dj yh tk;xhA
¼3½ bl vf/kfu;e dh dksbZ Hkh ckr mu "krksZa rFkk izfrcU/kksa dks] ftud s v/khu x̀g&LFky ewyr% vf/kx̀ghr vFkok v/;kflr fd;k x;k Fkk] izHkkfor ugha djsxh] flok; ml ek=k rd fd ftl rd fd bl vf/kfu;e ds v/khu v/;klh dks x̀g&LFky ij vf/kdkj vFkok v/;klu cuk;s j[kus vkSj lkFk gh lkFk vius ?kj dh ejEer vFkok mldk iqu% izfr:i.k ;k iqu% fuekZ.k djus dk LokfeRo gksA
4&& bl vf/kfu;e esa dksbZ Hkh ckr mu x̀g&LFkyksa ij ykxw u gksxh] tks dsUnzh; ljdkj vFkok jkT; ljdkj vFkok fdlh LFkkuh; izkf/kdkjh ds LokfeRo eas gksA 5&& ¼1½ jkT; ljdkj bl vf/kfu;e ds micU/kkas dks dk;kZfUor djus ds fy, fu;e cuk ldrh gSA
¼2½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e cuk;s tkus ij ;Fkk"kh?kz] jkT; fo/kku e.My ds le{k de ls de 14 fnu rd j[ks tk;saxs vkSj os ,sls ifj'dkjksa ds v/khu jgsaxs] tks fo/kku e.My mueas djsA
6&& mÙkj izns"k x̀g&LFky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½ v/;kns"k] 1957 ,rn~}kjk fujflr fd;k tkrk gS vkSj ;w0ih0 tujy Dyktst ,sDV] 1904 dh /kkjk 6 rFkk /kkjk 24 ds micU/k ml ij mlh izdkj ykxw gksaxs ekuksa fd og mÙkj izns"k ds fdlh vf/kfu;e }kjk fujflr ,d fo/kk;u ¼enactment½ jgk gksA
mÙkj izns"k vf/kfu;e la0 3]
1957 dk fujlu
;w0ih0 ,sDV 1] 1904
178
THE UTTAR PRADESH HOUSE SITES (FLOOD AFFECTED
AREAS) (TEMPORARY POWERS) ACT, 1957
1
[U. P. ACT NO. III OF 1958]
(As amended by U. P. Act No. 52 of 1976) [Passed in Hindi by the Uttar Pradesh Legislative Assembly on December 12, 1957 and by the Uttar Pradesh Legislative Council on December 20, 1957. Received the assent of the President on January 19, 1958 under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated January 22, 1958.]
AN
ACT
to provide for the continued occupation of house sites by the existing occupants thereof in areas affected by floods.
Whereas the Uttar Pradesh House Sites (Flood Affected Areas) (Temporary Powers) Ordinance, 1957 was promulgated by the Governor under Article 213 of 'the Constitution of India' to provide for the continued occupation of house sites by the existing occupants in areas affected by the floods;
And whereas it is expedient that the said Ordinance be replaced by an Act of the Legislature;
It is hereby enacted in the Eighth Year of the Republic of India as follows :--
Short title, extent
and
commencement
1- (1) This Act may be called the Uttar Pradesh House Sites (Flood Affected Areas) (Temporary Powers) Act, 1957.
(2) It extends to the whole of Uttar Pradesh.
(3) [***]2 Definitions 2- In this Act, unless there is anything repugnant in the subject or context-
(i) "Central Government" shall have the meaning assigned to it in section 3 of the General Clauses Act, 1857;
(ii) "flood affected area" means such area as the State Government may, from time to time, by notification in the official Gazette, specify in this behalf;
(iii) "notified date" and "notified period" means such date and such period as the State Government may by notification in the official Gazette, specify in this behalf;
(iv) "prescribed" means prescribed by the rules made under this Act, and
(v) "State Government" means the Government of Uttar Pradesh.
1. For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary, dated December 3, 1957.
179
[The Uttar Pradesh House Sites (Flood Affected Areas) (Temporary Powers) Act, 1957] [Section 3-6]
Declaration
regarding
continued
occupation of
house sites by
existing
occupants in
flood-affected
areas
3- (1) If in the opinion of the State Government it is necessary or expedient to rehabilitated persons affected by floods during the notified period in any area it may, by a notification in the official Gazette, declare such area to be flood affected area.
(2) All house sites in a flood area, held or occupied, on the notified date, for building purposes by any person in pursuance of any contract, custom or usage, the houses whereon have completely or partially fallen down or damaged owing to rains or floods, shall continue to be held or occupied by such persons, for such purposes subject to such terms and conditions as may be prescribed, any contract, custom or usage or provisions of any law to the contrary, notwithstanding :
Provided that the house shall be reconstructed, remodeled or repaired by the holder or occupier of the house site within a period of one year or such further period as may by State Government be fixed by notification in the official Gazette.
(3) Nothing in this Act shall affect the terms and conditions under which the house site was originally held or occupied except in so far as under this Act the holder or occupier has been given the right to continue to hold or occupy the house site as well as to repair, remodel or reconstruct his house. 4- Nothing in this Act shall apply to house sites owned by the Central Government or the State Government or any Local Authority. 5- (1) The State Government may make rules for the purpose of carrying into effect the provisions of this Act.
(2) All rules made under this Act shall be laid for not less than fourteen days before the State Legislature as soon as they are made, and shall be subject to such modifications as the Legislature may make.
Repeal of U.P.
Ordinance no. III
of 1957
U.P. Act no. 1 of
1904
6- The Uttar Pradesh House Sites (Flood Affected Areas) (Temporary Powers) Ordinance, 1957 is hereby repealed and the provisions of sections 6 and 24 of the U.P. General Clauses Act, 1904 shall apply to it as if it had been an enactment repealed by an U.P. Act.