EXTRAORDINARY
PUBLISHED BY
AUTHORITY
No. 7
Imphal,
Monday, April
19,
1976-
(Chaitra
30,1898)
GOVERNMENT OF MANIPUR
SECRETARIAT: LAW
DEPARTMENT
In1pha1,the 22nd
April, 1976 No. 2/ 8/76Act/L: The
following
Act of
Legislature
of
Manipur
which received assent
of . eC'ovemor on 19 4~ 76is
hereby
published in the
Manipur
Gazette.
I. BUOY
SINGH,
Deputy Secretary
(Law) to theGovt. of
Manipur.
THE MANIPUR LAND
REVENUE
&
LAND REFORMS
(SECOND
AMENDMENT) ACT, 1976
(Manipur Act10of
1976)
An
Act
further to amend the
Manipur
Land Revenue
and Land
Reforms Act,
1960.
Be it enacted
by theLegislature
of
Manipur
in the
T Wenty—seventh Year of the
Republic
of India as follows :—
1 .
(1)
This Act may be
called the
Manipur
Land Revenue
and Land
Short title
& Reforms
(Second Amendment)
Act,
1976. commencement ' (2)
It
shall come into force on such date as the Government
- may, by
notification in
the
Official Gazette may
appoint
and different dates may be
appointed
for
different
provisions
of this Act. '
'960
2. In this
Act,
"Principal
Act"'means the
Manipur
Land
Revenue
Definition. and Land
Reforms
Act,
1960 as
amended on
21
st
January,
1972
by
the
76 01'1971 /
Manipur (Adoptation of Law)
Order, 1972and asfurther amended on the samedate
by
Order No.3/9/72—Act/li oftheGovernor of
Manipur.
3. In section
2 of
the
Principal
Act,
after clause
(i)
the
following clause shall beinserted asclause
(ii) namely —
"(ii)
'District Council'
meansthe'Council' constituted under
section 4of the
Manipur (Hill
areas)
District Councils
Act, 1971 ."...
4 . In section 4
of the
Principal
Act,
after clause
(b)
the
following clause shall
be inserted asclause
(hh), namely —
"(hh)
Settlement
Supervisor;"
5, In section
158 of the
Principal
Act,
for clause
(b),
the
following 'shall be
substituted, namely —
"(b)
Where thetransfer is to a
personwhois not a member of any such
tribe, it ismadewith the
previous permission in
writing
of the Deputy
Commissioner,
provided thatthe
Deputy
Commissioner shall not
give
such
permission
unless he has first secured
the consent thereto
of theDistrict Council
within Whose
jurisdiction
the land lies;or"
Amendment of section 2
Amendment
of section 4. Amendment of section
158.
Reprinted atthe
Directorateof
Printing &
Stationery, Government of
Manipur/SOO—C/3
0-01—201 5.
2