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The Rajasthan Government Grant Act, 1961 [Act No. 20 of 1961]
(Received the assent of the President on the 8" day of July, 1961) An Act to provide for the non-applicability of certain laws to grants or
-transfers from the central government or the state governmentand to declare the validity of the provisions, restrictions, conditions and limitations contained in or imposed by such grants or transfers. Be it enacted by the Rajasthan State Legislature in the Twelfth Year ofthe Republic of India as follows: 1-.. hort title, extent and commencement: - (1) this Act may be called the
Rajasthan Government Grants Act, 1961. (2) It extends to the wholeof the State ofRajasthan. (3) It shall come into force at once.
2-. Transfer of Property Act 1882 not to apply to Government dae- Nothing in the Transfer of Property Act, 1882 (Central Act, 4 of 1882)
~ Contained shall apply or be deemed ever to have applied to any grant or ‘other transfer of land or any interest heretofore made or hereafter to be
made by or on behalf ofthe State Government or the Central Government
to, or in favor of, any person whomsoever; but every such grant and transfer shall be construed and take affect as the said Act had not been passed.
3- Certain laws not to apply to grants from Central Government: - Nothing containedin the Rajasthan Tenancy Act, 1955 (Rajasthan Act3 of 1955) or -in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) shall apply. or be deemed ever to have applied to any grant or other transfer of ‘land or ofany interest therein heretofore made or hereafter to be made by,
or on behalf of, the Central Government to, or in favor of any person whomsoevtr; but every such grant and transfer shall be construed and shall take effect as ifneither of the said Acts had been passed.
4- Government grants to take effect according to their tenor:- All provisions restrictions, condition and limitations ever containedin any such grant of transfer as is referred to in section 2 or section 3 shall be valid and shall take effect according to their tenor, any provision contained in anyofthe Acts mentioned in those sections or any rule of law, statute or enactment or any decree or direction ofa court ofcompetentjurisdiction to the contrary notwithstanding.
Repeai:- The Government Grants Act, 1985. of theecentral legislature in so far’ as it exiends to or stand adopted to the whole or any part ofthe state ofRajasthan and all other corresponding laws in force in any part of the state are here repealed and serial number 35ofthe schedule to the Rajasthan Adaptation of Central Ordinance, 1950 Rajasthan Ordinance 4 of 1950. is hereby omitted.
GOVERNMENT OF RAJASTHAN
LOCAL SELF GOVERNMENT DEPARTMENT No. Jaipur, Dated 15-09-1983
ORDER No. OE/F-19 (Campaign) DLB/83/5783. : In suppression of this
department circular No. D.745/F.10 (22) LSG/A/S9 dated 27" April 1959 & memorandum No. F.10 (29) LSG/A/58 dated 26 February] 1962 and all other orders issued in this behalf, the state government have been pleased to sanction allotmentofland free of cost andissue of patta on a nominalfees of Rs.5.00 under the Rajasthan state governme 1t grant Act, 1961 (Rajasthan Act No.20 of 1961) to all such person have been sccupying the land for the last 40 years of more on the following conditions:- 1. | Such patta shall be issued by the municipal authority in case of Nazul
(Abadi) land and not in case of agricultural land or any other kind of land. 2. Thepatta shall be issued for the area of land, which has been built upon by
Kaccha/Pakka construction thereon with a maximum area of 300 sq. meters only.
3. In order to determine the period of possession of land for 40 years or
more, all or anyof the following factors may be taken into consideration:-
i) Thename inthe voter's list; :
it) Ration Card; iil) Pustal post card/envelop etc. address to the occupier duly stamped; iv) Old Patta/Sale deed issued by the competent authority or authenticated
site plan in which name or descriptionof land under possession has been mentioned/shown;
v) Judgment ofany court or any competent authority;
vi) Any notice/letter addressed to the occupier; vii) Any other documentary evidence; arid
vili) Oral evidence-ofat least two night hours of not below the age of 60 years old supported by any affidavit to the satisfaction of the authority.
Explanation: For the purpose of reckoning the period of possession for 40
years more, the periodof possession held by the original occupier, his legal heir, successors or transferees may also be taken into account and patta shall be issued accordingly.
4. In case of land which is under dispute or for which legal proceeding are pending in any law court or before any authority, no patta shall be issued
until the case is finally decided. 5. The Patta shall be issued in :iccordance with the provisions contained in the
Rajasthan Municipalities (Disposal of Urban Land) Rules, 1974. 6. Incase ofany dispute, the decisionof the collector in this regards shall be final.
By order of the government. (J.S. Yadav)
\ Dy. Secretary to the government.
28 f . sweetie tee utre we, 1961 l mastitmattntagvnzmfiatq‘éfinmflanzh The Rajasthan Government Grant Act, 1961 [Act No. 20 of 1961] (Received the assent ofthe President on the 8‘h day ofJuly, 1961) An Act to provide for the non-applicability ofcertain laws to grants or transfers from the central government or the state government and to declare the validity of the provisions, restrictions, conditions and limitations contained in or imposed by such grants or transfers. Be it enacted by the Rajasthan State Legislature in the TWelfth Year ofthe Republic oflndia as follows: 1-, 1 hort title, extent and commencement-(1) this Act may be called the Rajasthan Government Grants Act, I961 (2) It extends to the whole ofthe State of Ray asthan. (3) It shall come into force at once. 2-, - Transfer of Property Act 1882 not to apply to Government Grants: - Nothing in the Transfer of Property Act, 1882 (Central Act, 4 of 1882) . Contained shall apply or be deemed ever to have applied to any grant or ' other transfer of land Or any interest heretofore made or hereafter to be made by or on behalf of the State Government or the Central Government to, or in favor of, any person whomsoever; but men such grant and transfet shall be construed and take affect as the said Act had not been v passed. ' 3- Certain laws not to apply to grants from Central Government: — Nothing contained' in the Rajasthan Tenancy Act, 1955 (Raj asthan Act3 of195 5) or in the Rajasthan Land Revenue Act, 1956 (RaJasthan Act 15 0t 1956) shall apply Or be deemed ever to have applied to any g1 ant or other transfer of - land or of any interest therein heretofore made or hereafter to be made by, .or on behalf of, the Central Gm ernment to, or in favor of any peison whomsoerer; but every such grant and transfer shall be construed and shall take effect as ifneither ofthe said Acts had been passed. 4- GOVernment grants to take ettect according to their tenor:- All provisions rt strictions, Condition and limitations ever contained 1n any such grant of transfet as is refei red to in section 2 or section 3 shall be valid and shall take effect according to their tenor, any provision contained in any ofthe Acts mentioned in those sections or any rule oflaw, statute or enactment or any decree or direction ofa court ofcompetentjurisdiction to the contrary notwithstanding. Repea1: - The Government Grants Act, 1985. ofthercentral legislature in so tiny as it exrends to or stand adopted to the whole or any part of the state of RaJasthan and all other corresponding laws in force in any part of the state are here repealed and serial number 35 ofthe schedule to the Rajasthan Adaptation of Central Ordinance, 1950 Rajasthanprdinance 4 0f1950. is hereby omitted. 27 GOVERNMENT OF RAJASTHAN LOCAL SELF GOVERNMENT DEPARTMENT No. Jaipur, Dated 15-09-1983 EAR—DER No. OE/F—l9 (Campaign) DLB/83/5783. : In suppression of this department circular No. D.745/F.10 (22) LSG/Ai’59 dated 7.7"" April 1959 & memorandum No. F.10 (29) LSG/A/58 dated 26 February] 1962 and all other orders issued in this behalf, the state government have been pleased to sanction allotment ofland free of cost and issue otpatla ona ancminal‘ tees of Rs.‘ 5. 00 under the RaJasthan state governme it grantAct,l 961 (Rajasthan ActNo .20 0t 1961) to all such person have been )ccupying the land for the last 40 years of more on the following conditions:— 1. Such parta shall be issued by the municipal authority in case of Nazul (Abadi) land and not in case ofagricultural land or any other kind ofland. 2. Thepalm shall be issued for the area ofland, which has been built upon by Kaccha/Pakka construction thereon with a maximum area of 300 sq. meters only. 3. In order to determine the period of possession of land for 40 years or more, all or any ofthe following factors may be taken into consideration:- i) The name in the voter's list; - ii) Ration Card; iii) Postal post card/envelop etc. address to the occupier duly stamped; iv) Old Palm/Sale deed issued by the competent authority or authenticated site plan in which name or description ofland under possession has been mentioned/shown; v) Judgment ofany court or any or mpetent authority; vi) Any notice/letter addressed to the occupier; \ ii ‘1 Any other documentary evidence; and viii) Oral evidenceofat least two night hours ot‘not below the age of 60 years old supported by any affidavit to the satisfaction ofthe authority. Explanam For the purpose of reckoning the period of possession for 40 years 'more, the period ofpossession held by the original occupier, his legal heir, successors or transferees may also be taken into account and parta shall be issued accordingly, _ 4. 111 case of land which is under dispute or for which legal proceeding are pending in any law court or before any authority, no pafra shall be issued until the case is finally decided. 5. The Patta shall be issued in accordance with the provisions contained in the Rajasthan Municipalities (I )isposal ofUrban Land) Rules, 1974. 6. In case ofany dispute, the decision ofthe collector in this regards shall be final. By order ofthe government. (1.8. Yadav) \ Dy. Secretary to the government.
( U b e
B a s e s e M :
A e e b e e s s a g e
GOVERNMENT OF RAJASTHAN LOCAL SELF GOVERNMENT DEPARTMENT
No. F.8() (Rules)LSG/2000/15662 Jaipur, Dated 24-07-2000 ORDER
In First Para of this department order No.OE/F-19 (Campaign) DLB/83/5783 dated 15-9-83, after the expression “40 ycars or more” and before the expression “on the following condition” the expression “and 20 years or more in case of scheduled casts and schedule tribe person” shall be inserted.
(C.B. Sharma) Dy. Secretary of the Govt.
MATTULTK TTGT MIRA FATT, Wor, VAR
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1364-6" ‘ mew “15%. WW ' GOVERNMENT OF RAJASTHAN LOCAL SELF GO VERNMENT DEPARTMENT No. F.8() (Rules)LSG/2000/l 5662 Jaipur, Dated 24-07-2000 ORDER ‘ In First Para of this department order No.0E/F-19 (Campaign) DLB/83/5783 dated 15—9-83, after the expression “40 years or more” and before the expression “on the following condition” the expression “and 20 years or more in case of scheduled casts and schedule tribe person” shall be inserted. (CB. Shanna) Dy. Secretary of the Govt. Wen—rt were won 2W W, em. Ema? W:HBOW/Q—dwvhflom/zoo—sm ._._ ' wWW/W/EWW, WWW/W/WTCI meemmmmnm$m'mmmfiéfi7fi$w 7fi1§§m4fitwmeeemew,195-1a‘tafififimwm‘m W15.9.83EhWfithfiifitgéEfiW-fiwfififimzfifiéwfiafififi Hemmer/WW:— . - W21? we W m were, 1951(99‘1951251 mm m 20) 2% memafimmzené/w.19(W)/Wms/ 5783 tent—<5159.833?em40fifigvfimfiafifiamfiwa5wwaoo Www'm—WWfifiwafiwummmtmwtsefi Wmmtfifimwafimfimwmimmwzfim‘ W24720002§Wna®/mwfi$mmafimfi4o attaiwmtfi 20afifin‘éeatefinatjfifirdwfi/fimzhzoaégwfim‘ifiifivfim mwmwafiamqgmmmmt @7035: 11.01.2002 mane—4W WW WTWW,W. G013? W:na(n)W/mn/01/5479 .839 R139 W WW’ we are were, 1951 (W affine 11.1961 an 20)$Ffi1€ifimm15.9.83‘WWWWIWWfiWW mwfifinmweffisfifiamafimafim'mfimrfi;— 1. afifiémmifiefimmfififimm1mfi, 195025 fiafiwmmfiémfimmmmmfifiwfinqfimvfi mmawwmaeguewmmemt 2. fianmmfiemfit/mmmfiaimflffiamm1mafl W5 : 24.04.2002 ’29 9t Mamet $0555??? 0;? glam W: mg/w.19(m7.)W/83/5783 m,_ teat-cs: 15.9.83 ah name mfifil . .3050 1%. W an 211% . W W timer: 20.09.2002 W: q.8('rr)( )fihfl/Wflooo/ms 34133! 4 . Wéfi'em 0373,1951 (WW5 1951 at 20) ca Wee Wzfiifimmafi’é/WnMWfifiwfiégs/WSW 15.9.82. 11m WWfiHWWWWWW 0 11111 u: . 1. W9 WWW—ewe, 1951$mtr§iqfiatrfinaiha§nmmfirfi 511—2151: 2. memmmmmfimfiamafimfifitm mwaw—W,WWWWWB§WWI \ 3. Wgfiflhfiwfiemmmmmwwml firm 991 are than arm I ' SEW are {at m fiat—«5 15.9.83; WNW) 0W / 2000 / 15553—15071 Fri—«11w 24.7.2000 Q'ct' 95(0) firm/mn/m/ 5479 tents}? 24.4.2002 e 3136‘! . amt—5mm! 3050?? WWW WWW? Wind 51 G3 lam” 1' W,W229.7.06 W : W.8(167’)(‘T) / than/wen. / 2005 / 4859 . ‘Ici WERE“ WW? 11(3) 1fit/Reitt2—1Amalia/05/5720—5150 @1075 17. 5.2005 21%: mm We g0 W White wee 11331951 (afi1951afit 31W WZO)$W‘WWWWWWm§/W19(W) W/‘ss/sms W1591983 2i? fe—vg W 2 at 1‘30? W am PM % 2— ’ ' . . A " Patta-shall be issued for the Area of the land which has been bullllt upon by Luecha pucca constriction there on v 'ith a maximum area or the 300 Sq. Meters only. \
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