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3
No. 5250 (2) /XVII-V-1-135-76
Dated Lucknow, December 13, 1976
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication o[ the following English translation of the
Uttar Pradesh Adhikatam Jot-Seema Aropan (Dwitiya Sanshodhan) Adhiniyam, 1976 (Uttar
:Pradesh Adhiniyam Sankhya 56 of 1976), as passed by the Uttar Pradesh Legislature and
assented to by the President on December 7, 1976:
THE UTTAR PRADESH IMPOSITION OF CEILING ON LAND
HOLDINGS (SECOND AMENDMENT) ACT, 1976
[ U. P. ACT No. 56 OF 1976]
(As passed . by the Uttar Pradesh Legislature)
ACT
further to amend the Uttar Pradesh Imposition of Ceiling on Land Holdings
Act, 1960
Jr is HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :-
On Land Holdings (Second Amendment) Act, 1976.
(1) This Act may be called the Uttar Pradesh Imposition < of Ceiling Short title.
(2) It shall be deemed to have come into force on August 6, 1976.
In section 6 of the Uttar Pradesh Imposition of Ceiling on Land Hold
-lugs Act, 1950, hereinafter referred to as the principal Act, in sub-section (4)
for clause (i) , the following clause shall be substituted, namely :—
" (i) the provisions of section 14 shall mutatis mutandis apply in
relation to such land with the substitution of references to the dates
mentioned, in sub-section. (1) of that section by references to the date
mentioned in sub section (1): of this section ; and
1 In -Section 13--A of the principal Act, in sub section (I), for the words
and figures "sub-section (I) of section 14", The words and figures "sub-section (4),
.of section 14" shall be substituted.
4. For section 14 of the principal Act, the following section shall be subs-tituted, namely :—
"14. (If The Collector shall at any time after—
(a) in case, where the order passed under sub-section (1) of
section 11 has become final, the date of its so becoming final; or
(19) in case, where no appeal has been preferred under section 13,
the date of expiry of the period of limitation provided therefor; or
(c) in case, where an appeal has been preferred under section 13,
the date of its decision;
take possession of the surplus land determined under section 11, sec-
tion 12 or section 15 and also of any ungathered crop or fruits of trees,
not being crops or fruits to which sub-section (1) of section 15 applies,
after evicting any person found in occupation of such land, crops or fruits
and may for that purpose use or cause to be used such force as may be
necessary.
Notwithstanding any thing contained in sub-section (I) a tenure-
holder may, at any time, voluntarily deliver possession to the Collector
over the whole or any part of the land held by him which has been or is
likely to be declared surplus under or in accordance with the provisions
of the Act.
Where the Collector has taken possession of any surplus land or
ungathered crops or fruits of trees under sub-section (1) or sub-section (2)
such land, crops & fruits of trees shall, with effect from the date referred
to in clause (a) ;.-clause (b) or clause (c), as the case may be, of sub-
section (1), stand transferred to and vest in the State Government
free from all-encumbrances and all rights, title and interests of all persons
in such land shall, with effect from such date, stand extinguished:
Amendment • of
section 6 of U.P.
Act I of 1961.
Amendment of
section 13-A.
Substitution to
section 14.
set: srésr star-strut were, 1 3 Fewer, 197 6
No. 5250 (2)/XVII—V-1—135-76
Dated Lucknow, Decanrber 13, 1976
, _ _ IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the _ publication 0:" the following English translatiOn of the
Uttar Pradesh Adhikatam Jot-Seems; Aropsn (Dwitiya SanShodhau) Adhiniyam, 1976 (Uttar
rlPradesh Adhiniyam Sankhya 56 of 1976), as passed by the Uttar Pradesh Legislature and
' assented to by the President on December 7, 1976:
THE UTTAR PRADESH IMPOSITION OF CEILING ON LAND
HOLDINGS (SECOND AMENDMENT) ACT, 1976
[U. P. ACT No.56 or 1976]
(A: passedby the Uttar Pradesh Legislature)
ACT
further to amend the Uttzzr Praderh Imposition a
: ' .\ " ' Act, 1960
Ir Is manner enacted in the Twenty-seventh Year of the Republic of India
(as follows :- .
1‘ Ceiling on Land Holdings
1. (1) This Act may be called the Uttar Pradeshr Imposition 'o‘f'Ceiling Short flue-V ‘-
-on Land Holdings (Second Amendment) Act, 1976.
(2) It shall be deemed to have come into force on August 6, 1976.
2. In section 6 of the Uttar Pradesh Imposition of Ceiling on Land Hold-
ings Act, 1950, hereinafter referred to as the principal Act, in sub-section (4)
for clause (i), the following clause shall be substituted, namely:—- ‘
Amendment of
section 6' 'of U.P.
Act 1 of 1961.
” (i) (the provisions of section 14 shall mutatis mutandis apply in
relation to such land with the substitution of references to the dates
mentioned‘in sub-section. (1) of that section by references to the date
mentionedflin sub-section (1): of this section; and“ ' ' ' "
7 3. IIn'éection 154A of the‘principal A
’andvfigure's “subsection (1) 'of section 14"
of section 14" shall be substituted.
4. For section l4'of the
tituted, namely :—
ct; in subsection-(l), far the“ Words Amendment of
, 'the‘Words and figures “sub-section (4) 56cm“ 13'A-
principal Act, the following section shall be :ubs- Substitution to
_ section 14.
“141 (1) The Collector shall at any time after—
(a) in case, where the order passed under sub-section (1) of
section 11 has become final, the date of its so becoming final; or
(b) in case, where no appeal has been preferred under section 13,
the date of expiry of the period of limitation provided therefor; or
(c) in case, where an appeal has been preferred under section 13,
the date of its decision;
take possession of the surplus land determined under section 11, sec-
tion 12 or section 1.97 and also of any ungathered crop or fruits of trees,
not being crops or fruits to which sub-section (1) of section 15' applies,
after evicting any person found in occupation of such land, crops or fruits
and may for that purpose use or cause to be used such force as may be
necessary.
(2) Notwithstanding any thing contained in sub—section
holder may, at any time, voluntarily deliver possession to
over the whole or any part of the land held by him which
likely to be declared surplus under or in accordance with
of the Act.
(l) a tenure-
the Collector
has been or is
the provisions
(3) Where the Collector has taken possession of an
ungathered crops or fruits of trees under sub
such land, crops (ti-fruits of trees shall, with
to in clause (a)';:"‘clause (b) or clause (0),
section (1), stand transferred to and vest in the State Government
free ‘from' 'a’ll’ericumbrances and all rights, title and interests of all persons
in such land shall, with effect from such date, stand extinguished:
y surplus land or
-section (1) or sub-section (2)
effect from the date referred
as the case may be, of sub-
savings.
(Second Amendment) Ordinan y ce, 1976 is hereby repealed.
of 1976.
Amendment of
section 22.
Amendment of
section 35.
figure "sub-section (8) of" shall be
omitted.
Amendment of
section 17-B. .
Repeal and 10. (1) The Uttar Pradesh
and Holdings
Imposition of Ceiling on L nantLoP'n°r0.d231-1
Amendment of
section 16.
Amendment of
section Id.
(2) Notwithstanding such repeal, any thing done or any action taken
under he principal Act as amended by the said 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 this Act were in force at all material times.
Z.-97 A it ;RTTE117171 TRZ, 13 fs.9-97, 1976
Provided that the encumbrances, if any, shall attach to the amount
payable under section 17 in substitution for the surplus land.
(4) The prescribed authority shall, as soon as may be after the date.. mentioned in clause (a), clause (5) or clause (c), as the case may be, of sub-section (1), notify in the official Gazette every surplus land deter-
mined under this Act, or under section 9 of the Uttar Pradesh Imposition
of Ceiling on Land Holdings (Amendment) Act, 1974 or under section 31
ment) Act, 1976." of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amend-
5. In section 15 of the principal Act, in sub-section (1)—
for the words and figures "sub-section (8) of section 14", the
words and figures "sub-section (1) of section 14" shall be
substituted, in the Explanation, for
the words "the date of the notification",
substituted. the words "the date of taking possession of the surplus land" shall be
6. In section 16 of the principal Act, the words and figure, "under sub-section (8) of "shall be omitted,
and for the words "the proviso to• the said sub-section", the words "the said section" shall be
substituted.
7.
In section 17-B of the principal Act, in sub-section (I), the words and figure "sub-section (2) of" shall be
omitted.
8. In section 22 of the principal Act, in sub-section (2), the words and figure "sub-section (8) of" shall be
omitted.
9. In section 35 of the principal Act, in sub-section (2), the words and
snit @f:
4777 9Tzt 7PP;
RN-4
trt0 ort 9- -.no
old 718 V.TtirfW (fper)-3798--1976-.1)427 (TRO)
Amendment 0‘ 5. In section 15‘of' the principal 'Act, in subsection (l)'—'
lection 15.
(a) for the words and
figures "sub-section (8) of section 14”, the
words and figures “sub-section (1) of section 14" shall be substituted,
(by in the Explanation, for the words "the date of the notification".
the words "the date of taking possession of the surplus land" shall be
subitituted.
Amendment of 6. In section 16 of the pri
section (8) of " shall be omittedJ and for the words "the proviso to the said ‘sub-
section”, the words "the said section" shall be substituted. « I '
ncipal Act, the words and figure, i'undei' sub-
Amendment or 7. In section l7-B of the principal Act, in sub-section (1), the words and
figure "sub-section (2) of” shall
Amendment of 8. In section 22 of the pri
be omitted.
ncipal Act, in subsection (2), the words and
section 22 'figure ”sub-section (8) of" shall be omitted.
Amendment of 9. In section 35 of the principal Act, in sub-section (2), the words and
"“19" 35- figure ”sub-section (8) of” shall be omitted. .
Rgpen] and 10. (l) The Uttar Pradesh Imposition of Ceiling on Land Holding:
savinlx.
‘(Second Amendment) Ordinance. 1976 is hereby repealed.
(2) Notwithstanding such repeal, any thing done or any action taken
under he principal Act as amended by the said Ordinance shall be deemed to
have been done or taken under
the corresponding provisions of the principal
Act as amended bx this Act, as if this Act were in force at all material times.
‘ w'to qeoq‘ow'towqow'to 71$ s7wwa(
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