Uttar Pradesh act 3 of 1979 : The UTTAR PRADESH CO-OPERATIVE LAND DEVELOPMENT BANKS (SECOND AMENDMENT) ACT, 1978

Date: 15 Jan 1979

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

24 Mar 2013

PDF

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No. 150(2) /XVII-V-1-114-1979

Dated Luchnow, Jammu 16, 1979

IN pursuance of the provisions of clause () 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 Saldcari Bhoomi Vikas Bank (Divitiya Sanshodhan) Adbiulyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 3 of 1979)', as passed by the Uttar Pradesh Legislature and assented to by the President on January VI, 1979 !

THE UTTAR PRADESH CO-OPERATIVE LAND DEVELOPMENT BANKS (SECOND AMENDMENT) ACT, 1978

[V, P. ACT No. 3 OF 19791 (As passed by the Uttar Pradesh Legislative Assembly).

AN ACT

further to amend the Uttar Pradesh Co-operative Land Development Banks Act, • 1964

IT is HEREBY enacted in the Twenty-ninth Year of the Republic of India as follows :

Short title, and commencement.

Amendment of section 9 of U.P. Act no. 16 of 1964.

Amendment of section 10.

Amendment of section 11.

I. (1) This Act may be called the Uttar Pradesh Co-operative Land Development Banks (Second Amendment) Act, 1978.

(2) It shall be deemed to have come into force on October 5, 1978.

In section 9 of the Uttar Pradesh Co-operative Land Development . Banks Act, 1964, hereinafter referred to as the principal Act, after sub- section (2), the following sub-section shallbe inserted, namely:—

"(2-A) The State Government may also contribute to the fund from - time to time such amount as it may deem fit."

In section 10 of the principal Act, after the words "mortgage executed" the words "or charge created" shall be inserted and after the words "execution • of such mortgage" the words "or creaticn of such char ge" shall be inserted.

In section 11 of the principal Act,— (a) for sub-section (I), the following sub-section shall be substituted,

namely:— "(1) Notwithstanding anything contained in any law for the

time being in force, it shall be lawful for a land development bank .. or the State Land Development Bank to purchase ,any property .sold under this Act and the property so purchased shall be disposed of • by such Bank by sale within such period as may be fixed by the Trustee.";

(h) after sub-section (2), the following sub-section shall be inserted, namely :—

"(2-A) If the bank has to lease out any land acquired by it under sub-section (1) pending sale thereof, the period of lease shall not execeed one year at a time and the lessee shall not acquire any other interest in that property, notwithstanding. any provisions to the contrary in any other law for the time being in force."

4 fawn ah 5111313 Qﬁim fﬁfﬁﬁ fan new 1 Short title. and commencement. \ Amendment of section 9 of U.P. Act not 16 of 1964. - Amendment of section 10. Amendment of section 1 1. Eat ﬁn 51:11an 1151?, ismaﬁ, 1 9 7 9 11—-(1) Fri—(nest remit ain‘t-"WITH (Feminine) amen, 197s (2) fr}? fazqautg‘in 3,11 17,21? Wear a aim era wamiifaa 11a sat-aim $3 mil? {anti 51711:? 211 maimit :-=1 afafa’m =1‘o minutiae“ we aim n W eqaraﬁasﬁa aim? 211 swims? weir 5111:er ain‘t :11 Vietnam e WI 11111; 1711315 111121 q'v: Erin .51 1 arm-r it, (51115:: Ear mi, Fiﬁ-at 1 N01 1310(2)/XVH-V—l-ll‘l-l979 "1 Dated Lucknow, January 16, 1979 IN p111suance ol' the Pl.0\iSlOnS of clause( (3) of Article 348 of. the Constitu- tion of India, the G01 611102 is pleased to cider the publication of the follmving English 11a11slati011 ol the Utta1 Pradesh Sahkeui Bhoomi Vikas Bank (Dwitim Szuiashodhan) Atlhiuivaiu, 1978 (Uttar P1adesl11 Adhiniyam Sankhya 3 of 1979) , as passed by the Uttar P'radesh Legislature and assented to by the President 011: Januaiy 15. I979: - . THE UTTAR PRADESH CO- OPERATIVE LAND DEVELOPMENT BANKS (SECOND AMENDMENT) ACT, 1978 [U. P. Acr N0. 3 OF 1979] (A5 passed by the Uttm‘ Pradcsh Legislative Assembly). AN ACT further to amend the Uttar Pradesh Ca-aperalive Land Development Banks Act, - I 1964 IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of India _ ‘ as follows : . 3 l. (1) This Act may be called the Uttar Pradesh Co-operaiive Land," ‘ Development Banks (Second Amendment) Act, 1978. (2) It shall be deemed to have come into force on October 5, 1978. n: 2. In section 9 oi'the Uttar Pradesh Co— ~operative Land Development Banks Act, 1964, hereinafter referred to as the principal Act, afte1 sub-- section (2), the followmg sub- section shallbe inserted, namely: — “(2- A) The State Government may also contribute to the fund from . : time to time such amount as it may deem ﬁt.” . ~, 3. In section 10 of the principal Act, ﬂflél' the words “mortgage execu‘ted” the words “or charge created” shall bejnserted and after the words “execution - ‘ of such mortgage” the we rds “or creatxcn of such charge” shallbe inserted. ' 4. In section 11 ofthe principalAct,-— (a) fnr sub-section (1), the followmg subsection shall be substituted, namely: —~ 1 “(1) Notwithstanding anything contained in any law for the 1 - 1 time being 1n force, it shall be lawful for a land development bank or the State Land Development Bank to purchase any property sold - . under this Act and the property so purchased shall be disposed of ' by such Bank by sale within such period as may be ﬁxed by the T1 ustee ‘ (h) after sub-section (2), the following sub-section shall be inserted, namely 2— 1 “(2- A) If the bank has to lease out any land acquired by it under sub section (1) pending sale the1eof, the peiiod of lease shall not‘ ' execeed one year ata time and the lessee shall not acquire any other inte1esti1‘1 that pioperly,n0twlthstand1ng any provisiOns t0 the contrary in any other law for the time being In force.” ‘

ZUT 54117 grfiltiltur rM7, 16 qqett, 1979

S. In section If; of the principal Act,— (a) in sub-section (1), for the words "by mortgage deed", the words

"by a declaration of charge made or mortgage deed" shall be substituted and for the words "mortgage money" the words "money due under the mortgage or charge"shall be substituted, and for the words "to bring the mortgaged property to sale" the words "to bring the pi operty subject to any mortgage or charge to sale" shall be substituted. (b) after sub-section (3), the following sub-section shall be inserted,

namely:— "(4) Where any property sold under this Act is in the occupancy of

any person creating mortgage or charge, or of some person on his behalf, or of some person claiming title subsequent to the creation of such mortgage or charge in favour of a land development bank or the State Land Development Bank, the Collector shall, en the appli- cation of the purchaser, order delivery to be made by putting such purchaser or any person appointed by him in this behalf, in posses- sion of the property."

6. After section 21 of the principal Act, the following section shall be Inserted, namely:—

"21-A. The State Government may, by notification vest, subject to such restriction as may be specified in the notifcaticn, all Bhumidhars

Vesting of right whether with transferable rights or not and the Govern- of alienation on ment lessees, with rights of alienetien in lend held agriculturists not under their tenure or any interest in such land including having suchrights. the right to create a charge or mortgage on such land or

interest in favour of a land development bank or the State Land Develop- ment Bank for the purpose of obtaining loan from such banks. and upon the issue of such notification, such Ehumidhar and Government lessees shall, notwithstanding anything contained in any law for the time being in force or any contract, grant or other insttument to the contrary or any custom or tradition, have a right of alienation in accordance with the terms of notification." •

For section 22 of the principal Act, the following section shall be sub- Substitution of :Muted, namely:— secdon 22.

22. Notwithstanding anything contained in the Transfer of Property Restrictions on Act, 1882, or any other law for the time being in force

mortgagors power no property in respect of which a charge, hypotheca- to lease or to tion or mortgage has been made in favour of a land createother development bank or the State Land Development rights in the

Bank shall be sold or otherwise transferred by the mortgaged and charged property. person making the charge, hypothecation or mortgage

until the entire amount of loan or advance taken by him from the land development bank or the State Land Deve- lopment Bank together with interest thereon is paid to the bank and any transaction made in contravention of this section shall be void :

Provided that, if a part of the amount borrowed by a member is paid, the State Land Development Bank, or as the case may be, the land development bank with the approval of the State Land Development Bank, may, on application from the member release from the mortgage, charge or hypothecation created or made in favour of the bank, such part of the properfy or interest thereirtas it may deem proper with due regard to the security of the balance of the amount remnining outstanding from the member."

For section 23 of the principal Act, the following sections shall be Substitution of substituted, namely:— -. . new sections 23

"23.(1) Notwithstanding anything contained in the Registration AO, and 23-A for

Registration of 1908, or any other law for the time being in force, a section 23.

documents axe. deed creating charge or mortgage in any land or cuted • in favour interest therein or in other immovable property, of land develop- executed by a borrower member in favour of a land ment bank

d or the development bank or the State Land Development State Lan -De-

veloPment Bank. Bank for the purpose of securing repayment of loan, shall be deemed to have been duly registered in

accordance with that Act with effect from the date of the execution provi- ded the bank has sent to the Sub-Registrar within the local limitS of

Amendment of section16.

Insertion of new section 2I-A.

1:1

am new warm 1132,16 await, 1979 . x’ﬁ— 3“ 5. In section 1-5 of the principal Act,— gentilzenf of t, " (a) in sub-section (l),for the words “by mortgage deed", the words [on “by a declaration of charge made or mortgage deed" shall be substituted , and for the words “mortgage money" the words “money due under the . mortgage or ChargE”shall be substituted, and for the words “to bring the ‘ mortgaged property to sale” the words ”to bring the property subject ‘. to any mortgage or charge to sale” shall be substituted. - l" (b) after sub-section (3), the following sub-section shall be inserted, t namely2— ( “(4) Where any property sold under this Act is in the occupancy of 5 any person creating mortgage or charge, or of some person on his behalf, or of some person claiming title subsequent to the creation '. of such mortgage or charge in favour of a land development bank or , the State Land Development Bank, the ColleCtor shall, tn the appli- 5' cation ofthe purchaser, order delivery to be made by putting suCh .; purchaser or any person appointed by him in this behalf, in posses- f! aim of the property." i ,0! r 6. After section 21 of the principal Act, the following section shall be Insertion of“ it fastened, namely :-— notion 21-A. 1N “21-A. The State GOVernment may, by notiﬁcation vest, subject to such restriction as may be speciﬁed in the notiﬁcaticn, all Bhumidhars ' timing of right Whether with transferable rights or not and the Govem- t ‘ - ofalimation on ment lesseesr with rights of alienation :n land held ‘ aariwlturists‘not under their tenure or any interest in such land including ‘ ' haw“! “chm“. the right to Create a charge or mortgage on such land or ‘ interest in favour ofa land development bank or the State Land Develop- ment Bank for the purpose of obtaining loan from such banks. and upon the issue of such notiﬁcation, such Ehumidhar and Government lessees shall,notwithstanding anything contained in any law for the time being A in force or any contract, grant or other instrument to the contrary or any custom or tradition, have a right of alienation in accordance with the ‘ terms of notiﬁcatiOn." ‘ 7. For section 22 of the principal Act, the following section shall be sub- Substitution of sutured, namely 2.— section 22. l ‘ ‘.‘22. Notwithstanding anything contained in the Transfer of Property i » . ‘ V “mien-ODS on Act, 1882, or any other law for the time being in force if (,r F\ mortgagors power no property in respect of which a charge, hypotheca- _ a to lease or to tion or mortgage has been made in favour of a land “ create . 0'11“ development bank or the State Land Development «.1 . = :32? m the Bank shall be sold or, otherwise transferred by the l' , gazed and - . - . t ‘ charged pmpmy person making the charge, hypothecatton or mortgage _ m , ‘ J untrl the entrre amount of loan or advance taken 3 l‘ x, by him from the land development bank or the State Land Deve- l [.t I lopment Bank together with interest thereon is paid to the bank and any transaction made in contravention of this section shall be void : ,‘ Provided that, if a part of the amount borrowed by a member is paid, 1, ‘ . the State Land Development Bank, or as the case may be, the land :. _ . : . I development bank with the approval of the State Land Development ' a: _ , Bank, may, on application from the member release from the mortgage, - 1 , . ' charge or hypotheeation created or made in favour of the bank, such It .. A part of the property or interest thereinvas it may deem proper with due - t t 5“ regard to the security of the balance of the amount remaining outstanding from the member." 8. For section 23 of the principal Act, the following sections shall be Substitution of substituted, namely:— . . . . ,A In: szeactjfns {23 “23(1) Notwithstanding anything contained in the Registration Act, ﬁction 23, 0 l . . 1908, or any other law for the time being in force, a ' £533,339”? deed creating charge or mortgage in any land or ' : cuted' in favour interest therein or in other immovable property, 3 . of land develoD- executed by a borrower member in favour of a land A . 32?; bfgxllcdorltal: development bank or the State Land Development ’ ..‘ velopmem Bank. Bank for the purpose of securing repayment of loan, _i shall be deemed to have been duly registered in l i accordance with that Act with effect from the date of the execution provig ' ded the bank has sent to the Sub-Registrar within the local' limits of r V - h ' I m . ‘ rt

39751-a‘ ITTE, 16 W9A-ft, 1979

.,„ whose jurisdiction the whole or any part of the property charged, or mortgaged is situate, within a period of three months from the-date of execution, by registered post or hand delivery under acknowledgement, a copy of the docuthent creating such charge or mortgage duly certi- fied to be a true copy by any employee of the bank authorised fr) sign on its behalf and the Sub-Registrar concerned shall file such copy Or copies, as the case maybe, in his Book no, 1 prescribed under section 51 of the Registration Act, 1908.. .

Where the Sub-Registrar is of the opinion that the said document is not duly stamped or that it suffers from any defect arising out of acci- dental slip or omission, he shall send back the copy or cOpies, as the case may be, of the document to the bank requiting it to get the deficiency in 'stamp duty made good on the original or to get the defect removed within thirty days or with;n such extended time as the Sub-Registrar may allow in that behalf. The bank shall get the deficier cy made good or the defect removed, notwithstanding anything contained in the Indian Stamps Act, 1899.

After the deficiency in stamp duty has be a made good or as the case may be, the defect has been removed, the br n; shall send the copy of the document again to the Sub-Registrar in ti manner laid clOwia in sub-section (1), and thereupon the Sub-Registrar hall file the copy in Book no. 1 in accordance with the provisions Of Lb-section (1).

Notwithstanding anything contained in the legistration Act, 1908, it shall not be necessary for the borrower member; 'he Trustee or for any officer of a land :development bank or of the Sti t Land Development Bank to appear in person or by agent at any registn It, on office in any pro- ceedings connected with the registration of any in: trument executed by him in his official capacity pr to sign as provided inSdetion 58 of the said Act.

23.-A. Where a copy of the document creat.ig charge, or Mortgage • Rey e has been sent for registration girder section 23, the

ter fo emi r noting bank shall also send a copy of six', document to the

charge or mon- Tahsildar or such other official as ma) be designated in gage, this behalf by the State Government. "L'e Tahsildar or

other official shall make a note of the pat ticulars of such charge, or mortgage in a register maintained for this purpose. The register shall be in such form and inspection thereof shall be allowed and copies of extracts therefrom issued in such manner and on payment of such fee as may be prescribed."

9- For section 24 of the principal Act, the following section shall be subs- tituted, namely :—

"24. The Board may, if it thinks fit, delegate all or any of its powers Delegation of under sections 16, 18 and 21 of this Act to any one or

certain powers more of the officers of the Bank." by Boari.

10. In section 30 of the principal Act, in sub-section (1), the words "inclu- ding any rules prescribing fees in respect of any proceedings under this Act" shall be inserted at the end and be deemed always to have been so inserted.

11. (1) The Uttar Pradesh Co-operative Land Develcpment Banks (Se- cond Amendment) Ordinance, 1978, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the aforesaid Ordinance, shall be deemed to have been done or taken under the corresponding provisions of -the principal Act, as amended by this Act, as if the provisions of this Act were in force at all material times.

Substitution of section 24.

Amendment of section 30,

Repeal and saving.

By order, it C. DEO SHARMA,

&chit/.

tOttffOiTo tOqQ4tO 365 MO CFCITO)--16-1-79--- (3489)-w-19 7 9- 7 51 iro o )

é ﬁrmwmwm, 1651361’3,1979 whose jurisdiction the whole or any part of the property charged, or :1 mortgaged is situate, within a period of three months from the\date of execution, by registered post or hand delivery under acknowledgement, a ‘copy, of the document creating such charge or mortgage duly certi- ﬁed to be a true cOpy by any employee of the bank authorised to sign on its behalf and the Sub-Registrar concerned shall ﬁle such copy or copies, as 'the case may be, in his Book 110. l prescribed under section 51 of the Registration Act, 1908. . (2) Where the Sub-Registrar is of the opinion that the said document is not duly stamped or that it suﬁ‘ers from any defect arising out of acci- dental slip or omission, he shall send back the copy or; copies, as the case may be, of the document to the bank requiring it to get the deﬁciency in stamp duty made good on the original or to get the defect removed within thirty days or within such extended time as the Sub-Registrar may allow in that behalf. The bank shall get the deﬁciercy made good or the defect regloved, notwithstanding anything contained in the Indian Stamps Act, 189 . (3) After the deﬁciency in stamp duty has be. 11 made good or as. the case may be, the defect has been removed, the be u ; shall send the, copy of the document again to the Sub-Registrar in t1 : manner laid down in sub-section (1), and thereupon the Sub-Registrar Lhall ﬁle the copy in Book no. 1 in accordance with the provisions of 1 ib-section (l). (4) Notwithstanding anything contained in the tegistration Act, 1908, it shall not be necessaty for the borrower member, he Trustee or for any oﬂicer of a land development bank or of the St: L 1 Land Development Bank to appear in person or by agent at any registr: iti on oﬂicc in any pro- ceedings connected with the registration of any in'trumeut executed by him, in his oﬂicial capacity or to sign as provided in ,tiction 58 of the said Act. . 23-A. Where a copy of the document creatng charge, or mortgage Revenue 1.3m”. has been sent for registration linder’section 23, the m m noting bank shall also send acopy of sun“ document to the charge 'or mart: Tahsildar or such other ofﬁcial as may be designated in gase- this behalf by the State Government. 'lEe Tahsildar or ~ - other ofﬁcial shall make a note of the particulars of such charge, or mortgage in a register maintained for this purpose. The register shall be in such form and inspection thereof shall be allowed and copies of extracts therefrom issued in such manner and on payment of such fee a: may be prescribed.” Substitution of. 9. For section 24 of the principal Act, the following section shall be sub:- secuen 24-timte11, namely :— “24. The Board may, if it thinks ﬁt, delegate all or any of its powers Delegation of under sections 16, 18 and 21 of this Act to any one or certain powers mom of the oﬂiccrs of the Bank." by Board. Amendment of 10. In section 30 of the principal Act, in sub-section (1), the words “inclu- section 30. ding any rules prescribing fees in respect of any proceedings under this Act" shall be inserted at the end and be deemed always to have been so inserted. _ 4 Repeal “d , 11. (1) The Uttar Pradesh Co-operative Land Develcpment Banks (Se- saving. cond Amendment) Ordinance, 1978, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the aforesaid Ordinance, shall be deemed to have been done or taken under the corresponding provisions of {the principal Act, ‘ asamended by this Act, as if the provisions of this Act were in force at all' material times. By order. R, C. DEO SHARMA. Sachiv. w‘to two :10 1:10:10 1‘10 365 «to (ﬁaro)——1e—1—79-.—(34se)<—1979-.75 . / (ﬁﬁ‘o) I

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Uttar Pradesh act 3 of 1979 : The UTTAR PRADESH CO-OPERATIVE LAND DEVELOPMENT BANKS (SECOND AMENDMENT) ACT, 1978

SECTIONS