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No. 1175 (2) pCVII-V-1-12-1978

Dated Lucknow, April 27, 1978

IN pursuance of the provisioni of clause (3) of Article 348 of the Constitu. tion of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Zamindari Vinash Vidhiyon Ka San. shodhan Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 5 of 1978) , passed by the Uttar Pradesh Legislature, assented to by the President on April;: 26, 1978 :

THE UTTAR PRADESH ZAMINDARI ABOLITION LAWS (AMENDMENT)J! ACT, 1978

[U. P. Acr No. 15 OF 1978]

(As passed by the Uttar Pradesh Lageslature)

AN ACT

further to amend the Uttar Pradesh Zamindari Abolition and Land Reforms') Act, 1950 and the Kumaun and Uttarakhand Zamindari Abolition and Land- Reforms Act, 1960.

IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of Indiat as follows :—

CHAPTER I Preliminary

Short title and

1. (1) This Act may be called the Uttar Pradesh Zamindari Abolition; commencement. Laws (Amendment) Act, 1978.

(2) It shall be deemed to have come into force:on November 30, 1977.g

',CHAPTER II

Amendment of section 2 of U.!'- Act no. 1 of 1951.

Amendment of the Uttar Pradesh Zamindari Abolition:and Land Reforms Act, l950 :

2. In section 21of the Uttar PradeskZamindari Abolition [and Land Reforme. Act, 1950_ •-•10

(i) after sub-section (1), the following sub-section shall be inserted A n d ber. deemed :always to have been inserted, namely :—"; 71`

r3;1 "(1-A) The power of the State Government inder s ;b-section (1) thF;;;

make exceptions or modifications in the provisions of this -Act may eTercised from time to time,";

(ii) ! for sub-section(2)and the Explanation thereto, the following sub-section:a; and Explanation shall be substituted and be deemed always to • have bee01 substituted, namely :—

"(2) Where the declaration made by the State Government under clause(c)k of sub-section (1) is in respect of any area held on the seventh day Of.4. July, 1949, for the purposes of a housing scheme by a co-operative society; registered under the U.P. Co-operative Societies Act, 1965 or a societY;9 registered under the Societies Registration Act, 1860 or a limited company under the Companies Act, 1956, the State Government may by:A notification, in public interest, rescind or supersede the declaration ih41 respect of such area as has not actually been utilised in execution of af.' housing scheme fill the date of the notification whether on account of an)4 default on the part of such society or company Or for any other reasohl:r4 whatsoever.

Explanation—An area shall, for purposes of this sub-section, be deemerM to have not been actually utilised, in execution of a housing scheme if ono, the date of the notification under this sub-section:—

!'c (a) in the case of a building site, constructions have not been mae19.;.

at least up to the stage of completion of foundation; and

(1)) in any other case, the land is not covered by any road or park.:

t ' Wmmmmm, 2731516, 1978 No. 1175 (2) [XVII-V-l—12-1978 Dated Lucknow, April 27, 1978 IN pursuance of the provisions of clause (3)‘ of Article 348 of the Constitu- tion of India, the Governor is pleased to order the publication of the following .English translation of the Uttar Pradesh Zarnindari Vinash Vidhiyon Ka San- shodhan Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 15 of 1978), passed by the Uttar Pradesh Legislature, assented to by the President on April. 26,1978: THE UTTAR PRADESH ZAMINDARI ABOLITION LAWS (AMENDMENT). 1 ACT, 1978 ‘ [U. P. 'Acr N0. 15 or 1978] (As pasted by the Uttar Predesh Lugtdm‘efltre) AN ACT further to amend the Uttar Pradesh Zamindari Abolition and Land Reform , ,Act, 1950 and the Kumaurt and Uttarakhand Zamirzdari Abolition and Len Reforms Act, 1960. IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of Indi as follows :— ‘ ' . CHAPTER1 Preliminary Short title and 1. (1) This Act may be called the Uttar Pradesh Zamindari Abolitio commencement. Laws (Amendment) Act, 1978 ”(2) It shall be deemed to have come into forcejon Noyember 39,'1977.§ ”CHAPTER II . Amendment of the Uttar Pradesh Zamindari Abolition 'and Land Reforms Act, 195 i' Amendment of 2. In section 2501‘ theUttarPradesh ZamindariAbo]ition[and Land Reform section 20f U. - _ Act no.1 011951. Act,1950 (1) after sub—section (1), the following sub-section shall be inserted and bei deemed always to have been inserted, namely: —-im “(1- A-) The power of the State Government inder s 1b—section (1) t make exceptiOns or modifications in the provisions of this Act may 11 eyercised from time to time, ” : (ii) for sub-section(2)and the Explanation thereto, the following sub-sectiov and Explanation shall be substituted and be deemed always to have bee substituted, namely: — "(2) Where the declaration made by the State Government under clause(c of sub-section (1) is in respect of any area held on the seventh day 6111 July, 1949, for the purposes of a housing scheme by a co- Operative societ registered ’under the U. P. Co-operative Societies Act, 1965 or a societ 1 registered under the Societies Registration Act, 1860 or a limited liabilit . company under the Companies Act, 1956, the State Government may by ,1 notification, in public interest, rescind or supersede the declaration i' respect of such area as has not actually been utilised in execution of 111‘ housing scheme till the date of the notification whether on account of anti? default on the part of such society or company or for any other reaso whatsoever. Explanation—An area shall, for purposes of this sub—section, be deem w; to have not been actually utilised, in execution of a housing scheme if 01115 the date of the notification under this sub— section: — “ (a) in the case of a building site, constructions have not been mad at least up to the stage of completion of foundation; and { b) in any other case, the land is not covered by any road‘or parka”

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(3) The area of land in respect of which a notification under sub-section (2) is issued may be utilised by the State Government for the purposes of housing and urban development in such manner as may be prescribed."

CHAPTER III

' -.Amendment of the Rumaun and Uttarakhand Zandndari Abolition and Land Reforms Act, 1960

3. Aft er section 4 of the Kumaun and Uttarakhand Zamindari Abolition and Insertion of new Land Reforms Act, 1960, hereinafter in this Chapter referred to as the principal section 4-A In Act, the following section shall be inserted, namely:— u. P. Act

no. XVII of 1960. "4-A. With effect from January 1, 1978 the rights, title and interest of

every hissedar in respect of forest land shall cease Vesting of into and shall vest in the State Government free from all rest of Itissedar in

the forest land. encumbrances, and the provisions of this Chapter and Chapter V shall mutatis mutandis apply to a forest land

1' as they apply to a khaikari land."

In section 6 of the Principal Act,—

in sub-section (1), clause (iv) shall be deemed to have;beemvpmitted with effect from the first day of January, 1978.

sub-section (2) shall be deemed to have been omitted with effect from the first day of January, 1978.

5. In section 18 of the principal Act, in sub-section (1), after clause (c) the • Amendment of following clause shall be inserted, namely:-- section 18.

' "(cc) in the case of a private forest, the average annual income therefrom . which shall be computed on the basis of the income from such forest for a

period of twenty agricultural years immediately preceding the date of vesting ;"

- 6. In section 19 of the Principal Act,—

(i) for sub-section (1), the following sub-section shall be substituted, namely:—

"(1) The compensation payable to a hissedar under section 12 shall be—

(a) in the case of khaikari land, thirty times of the amount arrived at after deducting the land revenue, cesses and local rates payable by such hissedar from the rental income referred to in sub-section (2) of section 18 ;

(b) in the case of a private forest, eight times of the amount of average annual income from such forest." :

(ii) in sub-section (3), for clause (d), the following clause shall be substituted, namely:—

"(d) the rental income and average annual income of the khaikari land and the private forest under the the/ca;".

' 7. In section 47 of the principal Act after sub-section (2), the following Amendment of sub-section shall be substituted, namely:— -ection 47.

"(3) The State Government may, by a subsequent notified order, 7 supersede or modify an order issued under sub-section (I) wholly or partly,

and any such supersession or modification may be made retrospectively to a date not earlier than the date of the order issued under that sub-section."

' • 8. In section 52 of the principal Act, in sub-section (2) the following proviso Shall be inserted, namely:

"Provided that every such order shall have effect in relation to a forest land from such date as may be specified by the State Government in this

—behalf".

Amendment of section 52.

Amendment of section 6.

Amendment of section 19.

G'fil' new Staten-{u one, 27 atria, 197s . (3) The area of land in respect of which a notification under sub—section (2) is issued may be utilised by the State Government for the purposes of housing and urban development in such manner as may be prescribed." CHAPTER III ' .,Ayhendrnent of the Kumaun and Uttamk/twtd Zanzindari Abolition and Land Reform Act, 1960 ,. . '3. Aftersection4oftheKumaunand UttarakhandZamindariAbolitionand . Land Reforms Act, 1960, hereinafter in this Chapter referred to as the principal ”Act, the following section shall be inserted, namely:— “4-A. With eficot from January 1, 1978 the rights, title and interest of t every hissedar in respect of forest land shall cease . mvfiié‘fiigidifii, and shall vest in the State Government free from all the form “mi encumbrances, and the provisions of this Chapter and » Chapter V shall mutatis'mulandis apply to a forest land "' as they apply to a khai‘kari land." ~ 4. In section 6 of the Principal Act,— ~ ;.. (i) in sub-section (1), clause (iv) shall be deemed to havcheenSomitted with efl‘ect from the first day of January, 1978. . ‘ (ii) subsection (2) shall be deemed to have been omitted with efi‘ect- from the first day of January, 1978. ' . 5. In section 18 of the principal Act, in sub-section (1), after clause (e) the - following clause shall be inserted, namely:— .- “(ec) in the case of a private forest, the averageannual income therefrom , 5 which shallbe computed on the basis of the incomefrom such forest fora ' _ period of twenty agricultural years immediately preceding the date of . ,n 1' _ vesting , 6. In section 19 of the Principal Act,— (i) for sub-section (1), the following sub-section shall be substituted, namely:— “(1) The compensation payable to a Itissedur under section 12 shall be— ‘ (a) in the case of khaikari land, thirty times of the amount arrived at after deducting the land revenue, ceSses and local rates payable by such hissedur from the rental income referred to in sub-section (2) of section 18 ; (b) in the case ofa private forest, eight times oftlie amount of . average annual income from such forest." ; (ii) in sub-section (3), for clause (d), the following clause shall be substituted, namely:— “(d) the rental income and average annual income of the khaikari‘ land and the private forest under the theka;”e , ' 7. In section 47 ofrthe principal Act after sub-section (2), the following “Subsection shall be substituted, namely:— “(3) The State Government may, by a subsequent notified order, -, supersede ormodifyan order issued under sub—section (1) whollyor partly, and any such supersession or modification may be made retrospectively to a date not earlier than the date ofthe order issued under that sub-section." ' 8 In section 52 ofthe principal Act, in sub-section (2) thefollowing proviso Jhali be inserted, namely: i -* “Provided that every such order shall have effect in relation to a forest land from such date as may be specified by the State Government in this Insertion of new section 4-A In U. P. Act no.XVII of 1960. Amendment of section 6. \ Amendment of section 18. Amendment of section 19. Amendment of 'Cctlon 47. Amendment of section 52. L2. ”behalf.“ _—‘

aill17117 tts4c, 27 31-11, 1978

CHAPTER IV

Miscellaneous

Validation. 9. Notwithstanding any judgment, decree or order of any court a notifica- tion made by the State Government discontinuing orDpurporting to discontinue any exemption from the operation of the Uttar Pradesh Zamindari Abolition ct.s and Land Reforms Act, 1950 in -respect of an area as had not actually been „11 utilised in execution of a housing scheme before the date of such notification :7. shall be deemed to be and always to have been made in exercise of powers under sub-section (2) of section 2 of that• Act as herebyq amended where the area to which the notification relates was such as had, within the meaning of sub- section (2) of section 2 of the said Act as amended by Chapter II of this Act not been actually utilised for execution of a housing scheme till the date of the notification so made.

Repeal and 10. (1) The Uttar Pradesh Zamindari • Abolition Laws (Amendment) lqa, saving. Ordinance, 1977 is hereby repealed. eana 'ot

(2) Notwithstanding such repeal, anything done or any action taken under any of the principal Acts mentioned in Chapters II and III as amended by the Ordinance referred to in sub-section (I) shall be deemed to have been done or . taken under the corresponding provisions of the principal Acts as amended by this Act, as if the provisions of this Act, were in force at all material times.

By order,

R. C. DEO SHARMA, Sack iv.

ii-

si

Va Hdation. WT Eli-QT W W, 27 3&31978 ~ CHAPTER IV ' Miscellaneous 9. Notwithstanding any judgment, decree or order of any court anotifica- tion made by the State Government discontinuing orgpnrporting to discontinue any exemption from the operationof the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 in "respect of an area as had not actually been utilised in execution of a housing scheme before the date of such notification shall be deemed to be and always tohave been made in exercise of powers under sub-section;(2) of section 2 of that-Act as hereby; amended where the area to which the notification relates was such as had, within the meaning of sub- section (2) of section 2 of the said Act as amended by Chapter II of this Act not been actually utilised for execution of a housing scheme till the date of the notification so made. _ ’ ,10. (1) The 'Uttar Pradesh Zamind'ari ' Abolition Laws (Amendment) Ordinance, 1977 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under any of the principal 'Acts mentioned in Chapters 11 and III as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Acts as amended by this Act, as if the provisions of this Act, were in force at all material times. By order, R. C. DEO SHARMK'. Sachz’v.