Uttar Pradesh act 5 of 1979 : The U'TTAR PRADESH IMPOSITION OF CEILING ON LAND HOLDINGS (AMENDMENT) ACT, 1978

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No. 211(2)135VII-V-1-54-78

Dated Lucknow, Janurary 19, 1979 hi pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,

-the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Adhikatatn Jot Seema Aropan (Sanshodhan) Adhiniy am 1978 (Uttar Pradesh Adhiniyara Sastkhya 5 of 1979) as passed by the Uttar Pradesh Legislature and assented to by thepresident on January 12, 1979.

THE U'TTAR PRADESH IMPOSITION OF CEILING ON LAND HOLDINGS (AMENDMENT) ACT, 1978

(U. P. ACT NO. 5 OF 1979)

(As passed by the Uttar Pradesh Legislature)

AR

ACT

further to amend the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960J

IT IS HEREBY ealeted in the Twenty-ninth Year of the Republic of India as follows :—

Rank te, 1. This Act may be called the Uttar Pradesh Imposition of Ceiling OS [Land Holdings (Amendment) Act, 1978.

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2. For section 22 of the Uttar Pradesh Imposition of Ceiling on Land ii liings Act, 1960, the following section shall be substituted, namely :—

"22(1). The amount entered in the assessment roll shall be deemed Manner of pay- to have become due on the date on which possession

meat of amaant. of the land is taken under section 14, and where possession of different lands of the parson entitled to the amount is taken on different dates, on the last of such dates.

(2) There shall be paid by the State Government on the amount en- tered in the assessment roll, interest at the rate of 34 per cent per annum from the data it becomes due under sub-section (1) to the date of its anal determination under section 20 or section 21, as the case may be.

(3) Subject to the provisions of section 23, the amount with interest referred to in sub-section (2) shall be paid—

if it does not exceed rupees one thousand, in cash in one lump- sum;

in any other case, in five annual instalments of which the first instalment shall be of rupees one thousand, and the remaindet shall be payable in four years in annual equal instalments :

Provided that the State Government may, in its discretion, make full Jayment of the amount outstanding at any time :

Provided also that in case of the four annual instalments referred to in clause (ii), further interest on the amount outstanding shall be paid at the rate of 34 per cent per annum from the date of final determination of the amount under section 20 or section 21, as the case may be, till the date when each such instalment falls due.

(4) The payment of the said amount in accordance with the provisions of this Act shall be full discharge of all liability of the State Government in respect of the surplus land, but shall not prejudice the right of any other persons against the person to whom such payment is so made in respect of the said amount."

Substitution of section 12 of U. P. Act no.' 1961.

By order, R C. DEO SHARMA,

Sachiv.

o Tiozprito—aolto 366 MO (ragTO)-19-1-79--(3539) 1979-550 VITO 1

eat vest usra'rtur W5, to weed, 1979 m , 2. For section 22 of the Uttar Pradesh Imposition of Ceiling on Land ‘ r- Holdings Ash/1960, the following section shall be substituted, namely :— “22(l). The amount entered in the assessment roll shall be deemed meat of amaunt. of the land is taken under section 14, and where possession of dili‘erent lands of the person entitled to the amOunt is taken on difl‘erent dates, on the last of such dates. (2) There shall be paid by the State Government on the amount en- tered in the assessment roll, interest at the rate of 3} per cent per annum ' ‘y from the date it becomes due under sub-section (1) to the date of its 1 final determination under section 20 or section 21, as the case may be. (3) Subject to the provisions of section 23, the amount with interest referred to in sub-section (2) shall be paid— (i) if it does not exceed rupees one thousand, in cash in one lump sum ; (ii) in any other case, in five annual instalments of which the first instalment shall be of rupees one thousand, and the remainder shall be payable in four years in annual equal instalments : Provided that the State Government may, in its discretion, make full jayment of the amount outstanding at any time: Provided also that in case of the four annual instalments referred to in clause (ii), further interest on the amount outstanding shall be paid at the rate of 3;, per cent Per annum from the date of final determination of the amount under section 20 or section 21, as the case may be, till the date when each such instalment falls due. 4) The payment of the said amount in accordance with the rovisio a of(this Act shall be full discharge of all liability of the State vaemmefin in respect of the surplus land, but shall not prejudice the right of any other persons against the person to whom sucb payment is so made in respect of the said amount." l By order, R C. DEO SHARMA, Sachiv. Manner of pay. to have become due on the date on which possession - 3 Substitution at €111,015“ 1: o! 1561: m' 1 fan—r1. .