GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY Mg, 485 mmm’mmwfi%#____)lmhal Saturday, March 29, 2014 Chaitra 8, 1936 ~ GOVERNMENT OF MANIPUR SECRETARIAT : LAW & LEGISLATIVE AFFAIRS DEPARTMENT NOTIFICATION Imphal, the 27th March, 2014 Na.2/9/2014-Leg/L: The follom'ng' Act of the Legislature, Manipur which received assent of the (ovemor of Manipur on 25-03-2014 is hereby published in the official Gazette. THE MANIPUR LAND REVENUE & LAN'D REFORMS (SI:XTH AMENDMENT) ACT, 2014 " EMinnipur Act™No. 3.of 2014) v An Act furflxe')o‘-:tommcrdaflpurundmmmwndmm 1960 (No. 33 of घर. Be It enacted by the Legisiature of Manipir In the Sixty-fifth Year of the Republic of Irvtia as follows: B Short titie and COMmMIEEOaRGSniS 1 This Act may bhe called the Matipur Land Revernue and tand Reforrns (Sixth Amendmeant) Act 2014. - {23 It shall come into force on such date as the उसकी Sovernment may, by notification in the official Gazette, appoint. 2. Amendment of section 20: In section 20 of tha Manipur Land Revenue & Land Refuorms Act, 1960 — 0 tinder sub-section (1), the following proviso shall be inserted, namely, “Provided that If any person holding land is granted permilssion to divert such land or past of it by the competent authority, such person shall pay fees to the State Government at the rmata of twenty-five. rupees per square metre in casa of diversion of agricultural land for residential purposes and one hundred Tupees per sguars mgstre a2 case of diversion of agricultural iand for non- PUrPOses. ‘; " in sub-saction for the wosde exceeding one thousand ? एफ यफिटकलटटपस्मक 0 के स्ट lass than dwo handred and ity rupeeas per square met= n case of diversion of and o residentiat and one thousand rupees per squana metra in casa of diversion of agriculturai fand for non-residential pusrposes” shall be substituted
ey (V) 2 in sub-section €5); for the words “penaly not exceeding one thousand rupees for sucty contravention, and a further penaity not exceediig four. rupees for each’day‘,uzeM"‘mlw,nut-‘muanuvohundrcd‘andmmpespe'r square metre i case of Miversion of agricultural land for residential purposes and one thousand rupeas per square netre it case of diversion of agricuttural mchW_'.A,a.nd.a'_{mmerpenalb/'nothssfl\a’nflvem'ndrednpees after sub-section (5), the following new sub-section (6) shall be inserted, namely,~ तर ’ पु) रसानलपाडसाार्ट शा the provisions contained in हक उनसाृज्अ tand Revenue and Land Reforms A, 1960, an unauthorised diversion of land that has taken ,mmmmmd,mwundnwenmaumm {Amendment) Act, 2014 shail be afforded an opportunity to be regularized In respect of bulit up or constructed area only of the diverted land, on payment of fine of one thousand rupees and fee at the rate of twenty-five rupees per square metre in case of diversion of agricuitural land for residential purposes and one hundred rupees per square metre थे case of diversion of agricuitural Provided, further, that an appiication to this effect Is made by the owner of the land to the competent authority within three months from the commencement of the Manipur Land Revenue & Land Reforms(Amendment) Act, 2014 and the competent authority shait grant such penmissien with prior approval of the State Govermnment: ‘ T . provided, further, that diversion in respect of the remaining portion of 4 land not covered by bullt up or construction ares shall be fiable to penaity and fees सो. the rate as applicabls ander the provisions of the Manipur ' Revenue & Land Reforms (Amendment) Act, 2014, TH. KAMINI KUMAR SINGH, Joint Secretary (Law), Govermnment of Manipur. Printed at the Directorate of Printing & Stationery, Govt. of M*Mam'pur/305-C/29-3-2014. J