Uttar Pradesh act 20 of 1976 : The UTTAR PRADESH IMPOSITION OF CEILING ON LAND HOLDINGS (AMENDMENT). ACT, 1976

Date: 2 May 1976

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Summary

Enforcement Date

7 Sep 1994

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N.1xit th" RITIET717 onre, 3 ;ft 1 976 6

No. 1998/XVII-V-1-152-75

Dated Lucknow, May 3, 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 of the following English translation of the Uttar

;Pradesh Adhiktam Jot Sima Aropan (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam ,Sankhya 20 of 1976) as passed by the Uttar Pradesh Legislature and assented to by the President 'On April 30, 1976.

THE UTTAR PRADESH IMPOSITION OF CEILING ON LAND HOLDINGS (AMENDMENT). ACT, 1976

[U. P. Act no. 20 of 1976]

(As passed BY THE UTTAR PRADESH LEGISLATURE)

ACT

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

Is HEREBY enacted in the Twenty-seventh Year of the Republic of India, as follows :—

"- I. (1) This Act .may be called the Uttar Pradesh Imposition of Ceiling on and Holdings (Amendment) Act, 1976.

(2) It shall be deemed to have come into force on October 10, 1975.

..2. It is hereby declared that this Act is for giving effect to the policy of the State towards securing the principles specified in clauses (b) and

S(c).. of Article 39 of the Constitution.

3. In the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, /480, hereinafter referred to as the principal Act,—

for the words "Compensation Officer" wherever occurring, the words "Prescribed Authority" shall be substituted; and

for the words "Compensation Assessment Roll'', wherever occur- ring, the words "Assessment Roll" shall be substituted.

at •

In section 2 of the principal Act, in clause (ii), for the words "Uttara- qd!and Division and Kumaon Division", the words "Kurnaon and Garhwal Divisions" shall be substituted, and be deemed to have been substituted from

Me5ember 20, 1968.

In section 3 of the principal Act—

for clause (5) , the following clause shall be substituted and be deemed always to have been substituted, namely

"(5) 'Corporation' means a statutory corporation, that is to say, a corporation established by or under an Uttar Pradesh Act or a Central Act.";

in clause (8) , for the words "papaya, banana or vine plants", the Words "guava, papaya, banana or vine plants" shall be substituted and be deemed to have been substituted from June 8, 1973 ;

for clause (11) , the following clause shall be substituted and be deemed to have been substituted from June 8, 1973, namely:—

" (11) 'irrigated land' means land determined as such in the manner laid down in section 4-A."

Short title and commencement.

Declaration.

Substitution of the words "Pres- cribed Authority" for the words "Compensation Officer", and the words "Assess- ment Roil" for the words "Corn' • pensa lion Assess- ment Roll" in U. P. Act 1 of 1961.

Amendment of section 2 of U. P. Act I of 1961.

Amendment of section 3.

Gert sré'n 2mm Tore, 3 defiant No. l998/XVII—V-1—152-75 Dated Lucknow, May 3, 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 of the following English translation of the Uttar g'l’radesh Adhiktam Jot Sima Aropan (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam .Sankhya 20 of 1976) as passed by the Uttar Pradesh Legislature and assented to by the President you April 30, 1976. 3 THE UTTAR PRADESH IMPOSITION OF CEILING ON LAND HOLDINGS (AMENDMENT)_ ACT, 1976 [U. P. Act no. 20 of 1975] (As passed as? THE U'ITAR PRADILsI-I LEGISLATURE) AN ACT Eh" to amend the Uttar Pmdesh Imposition of Ceiling on Land Holdings . Act, 1960 % I; Is my enacted in the Twenty-seventh Year of the Republic of India, 0 ows 2—- ‘ " . . (1) This Act ,may be called the Uttar Pradesh Imposition of Ceiling ngzginégéfext‘.“ °nvLand Holdings (Amendment) Act, 1976. (2) It shall be deemed to have come into force on October 10, 1975. -. It is hereby declared that this Act is for giving effect to the DW’EW‘WU‘ ¥CY 0f the State towards securing the principles speciﬁed in clauses (b) and (Chef Article 59 of the Constitution. 9 . . - In the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, Subsmutwg of 950. hereinafter referred to as the principal Act,— éﬁie‘g‘ﬂihoﬁgﬁ (a) for the words ”Compensation Ofﬁcer" wherever occurring, the ﬁ‘gogiwggds Words "Prescribed Authority" shall be substituted; and . 0mm", and the .- I -.. . words “Assess< . (b) for the words Compensation Assessment Roll , wnerever occur- men: Roll" for ' ring, the words “Assessment Roll" shall be substituted. lhcwoyds “COW " ” ' ‘* pensation Assess- ment Roll" In U. P. Act I of 1961. 31:1 In section 2 of the principal Act, in clause (ii)', for the words "Uttara— Amendment of ”land Division and Kumaon Division", the words "Kumaon and Garllwal 29:33“; 109%??- gBivisions" shall be substituted, and be deemed to have been substituted from ‘ “Eembﬂ 20. 1968. In section 3 of the principal Act— Amendment section 3. (a) for clause (5), the following clause shall be substituted and be deemed always to have been substituted, namely:— of "(5) ‘Gorporation' means a statutory corporation, that is to say, a corporation established by or under an Uttar Pradesh Act or a Central Act." ; (b) in clause (8), for the words “papaya, banana or vine plants", the Words “guava, papaya, banana or vine plants" shall be substituted and be deemed to have been substituted from June 8, 1973 ; (c) for clause (11), the following clause shall be substituted and be deemed to have been substituted from June 8. 19.73, namely :— “ (11) 'irrigated land’ means land determined as such in the manner laid down in section 4~ .”

Amendment of section 5.

rfin rik.qr 74ealari311 M-7.F.1 3 fft,.; 1 9 7 6

6.. In section 5 of the principal Act—

in sub-section (I), in Explanation II thereof, for the words "If- avj land was originally held by a person who continues to be in its actual. cultivator/ possession, and the ;lime of any other person is subsequentli: entered in the annual registers," the words "If on or before January 24j 1971, any land was held by a person who continues to be in its actuai:! cultivatory possession and the mame of any other person is entered in .thcl annual register after the said date," shall be substituted and be dem:I:lea•. to have been' substituted from January 17, 1975 ;

in sub-section (6), in Explanation I thereof, for the existing clause (a), the following clause shall be substituted, namely "(a) a declaration of a person as a co-tenure-holder made after:4

the twenty-fourth day of January, 1971 in a suit or proceedine;- irrespective of whether such suit or proceeding was pending on or was instituted after the twenty-fourth day or January, 1971.";

in sub-section (7)., in the pro.viso thereto, clause (a) shall '5.6 omitted;

after sub-section (7) , the following sub-section shall be inserted,.! namely :—

". (8) Notwithstanding anything .contained in sub-sections (6) and.: (7), no tenure-holder shall transfer any land held by him duridtEi the continuance of proceedings for determination of surplus land:'

- in relation to such tenure-holder and every transfer made in con; travention of this sub-section shall be void.

Explanation—For the purposes of this sub-section, proceedings foi. determination of surplus land shall be deemed to have commenced on the date of publication of notice under sub-section (2) of seb:v tion. 9 and shall be deemed to have concluded on the date when an order in relation to such tenure-holder is pasted under sub section (1) of section 11 or under sub-section (1). of section 12, or as the case may be, under section 18." .

Amendment of 7. Section 6 of the principal Act shall be re-numbeied and be deemed always section 6.1 to have been re-numbered, as sub-section (1). thereof; and—

in sub-section (1) as so re-numbered, the following Explanatimi4 thereto shall be inserted and be deemed always to have been inserted/ti namely

"Explanation—Nothing in clause (f) of sub-section (1) shall apply in relation to a Goshala referred to in clause (g) of that sub-section.) j!J

after sub-section (1) as so re-numbered, the following sub-sections shall be inserted, and be deemed always to have been inserted, namely :H

"(2) NO person shall transfer any land referred to in clause (d)j„, or clause (e) or clause (f) or clause (g) of sub-section (1) withoutl prior permission of the State Government, and every transfer inade.;' without such permission shall, notwithstanding anything contained). in any other law for the time being in force, be void:

Provided that nothing in this sub-section shall apply to any transfer by or in favour of any person specified in sub-section (2) of sec- tion 5.

(3) Any land which is the subject of any transfer which by virtue: of sub-section (2) is void, shall be deemed to be surplus land, shall, with effect from October 10, 1975 or the date of such purported transfer, whichever is later, stand transferred to and vest in the State.; Government free from all encumbrances, and all rights, title an4 interests of all persons in such land shall stand extinguished:

Provided that the encumbrances, if any, shall be attached to the amount payable under section 17 in substituti5illor the surplus lap

an? nan anemia we, e 1172551976 Angendment Section 5. Amendment section 6.1, of 6. In section 5 of the principal Act—- (a) in sub-section (1), in Eiplanation II thereof, for the Words "If land was originally held by a person who continues to be in its a cultivatory possession, and the name of any other person is subsequent entered in the annual registers," the words “If on or before January 2 1971, any land was held by a person who continues to be in its actu cultivatory possession and the'name of any other person is entered in 1h annual register alter the said date,” shall be substituted and be deemed to have been’ substituted from january 17, l975 ; (b) in subsection (6), in Explanation I thereof, for the existm clause (a) , the following clause shall be substituted, namely :— “(a) a declaration of a person as a co—tenure-holder made afte the twenty-ﬂourth day of january, 1971 in a suit or proceedin irrespective of whether such suit or proceeding was pending on 0 was instituted after the twenty-fourth day or” january, 1971.”; (c) in sub—section (7)_, in the proviso thereto, clause (a) shall be omitted ; . x (d‘) after sub-section (7), the following sub-section shall be inserted namely :— “ (8) Notwithstanding anything contained in‘ sub-sections (6) an (7), no tenure-holder shall transfer any land held by him duri the continuance of proceedings for determination of surplus land in relation to such tenure-holder and every transfer made in con travention of this sub-section shall be void. Explanation—For the purposes of this sub—section, proceedings for determination of surplus land shall be deemed to have commenced on the date of publication of notice under sub-section (2) oi se tiou 9 and shall be deemed to have concluded on the date when an order in relation to such tenure-holder is passed under sub- section (1) of section 11 or under sub—section (1) of section 12, or a! the case may be, under section 13." ,, ,‘lf of 7. Section 6 of the principal Act shall be renumbered, and be deemed alwa to have been renumbered, as sub-section (1) thereof ; and— (a) in sub-section (1) as so ”re-numbered, the iolIOWing Explanation; thereto shall be inse1ted and be deemed always to have been inserted, namely :. ' ”Explanation—Nothing in clause (f) of subsection (1) shall 'ap‘pl in relation to a Goshala referred to in clause (g) of that sub-section ” (b) after sub-section (1) as so renumbered, the following sub-sections shall be inserted, and be deemed always to have been inserted, namely " (2) No person shall transfer any land referred to in clause or clause (a) or clause (1‘) or clause (g) of sub-section (1) wrthou prior permission of the State Government, and every transfer inad without such permission shall, notwithstanding anything contained in any other law for the time being in force, be void: Provided that nothing in this sub-section shall apply to any transfe by or in favour of any person speciﬁed in sub-section (2) of sec- tion 5. (3) Any land which is the subject of any transfer which by virtue of sub-section (2) is void, shall be deemed to be surplus land, and shall, with effect from October l0, 1975 or the date of sueh purported transfer, whichever is later, 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 stand extinguished: Provided that the encumbrances, if any, shall be attached to Db? . amount payable under section 17 in substitutioi'for the surplus 121ng

:1797 qi.71 WiT97,31. 7.77:, 3 zit Ig 7 6 11

(4) Where any land is deemed to be surplus land under sub- section (3)—

the provisions of sub-section (8) of section 14 shall apply as if it were a land notified under sub-section (1) of that section ;

the amount payable therefor under section 17 shall be paid to the person in whose favour such transfer was purpor- ted to be made."

8. In section 9 of the principal Act,—

"(a) in sub-section '(2), the following proviso thereto shall be inserted, namely:—

"Provided that at any time after October 10, 1975, the Presented Authority may, by notice, call upon any tenure-holder holding land in excess of the ceiling area applicable to him on th.e said date, to submit to him within thirty days from the date of service Of such notice a statement referred to in sub-section (I) or any information pertaining thereto."; .

.(7)) 'after sub-section (2), the following sub-section shall be inserted, namely :—

"(2-A)- Every tenure-holder holding land in excess of the ceiling area on Tanuary 24, 1971, or at any time thereafter who has not sub- mitted the statement referred to in sub-section . (2) and in respect of whom no proceeding under this Act is pending on October 10, 1975 shall, within thirty days from the said date furnish to the Pres- cribed Authority a statement containing particulars of all land—

(a)' held by him and the members of his family on January 24, 1971 ;

(b) . acquired or disposed of by him or by members of his family between January 24, 1971 and October 10, 1975."

In section 12-A of the principal Act, in the proviso theretb—

(i - in clause .(c) for the wards "banking company". the words, figures, letter and brackets "bank as defined in clause (c) of section 2 of the Uttar Pradesh Agricultural Credit Act, 1973" shall be substituted and be deemed to have been substituted from March 51, 1975 ;

'(ii) in clause wiy. in sub-section 'CY for the word "compensation" the f. word "amount" shall be substituted and be deemed always to have been

substituted.

10. In section 13-A of the principal Act. in sub-section -(2)', for the word and figures "and 15," the word and figures "15 and 16" shall be substituted.

€: 2. • 'II. In section 14 of the principal Act—

(a) for sub-section (2) , the following sub-section shall be substituted, namely :—

" (2) As from the beginning of die date of the notification under sub-section (1), all such surplus land shall 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:

Provided that the encumbrances, if any, shall be attached to the amount payable under section 17 in substitution for the surplus land."; .

M5) sub-sections (3), (4)-, (5)., .(6) . and (7). shall be omitted;

'fel for sub-section (8), the following sub-section shall be substituted, nmmely:—

" (8) The Collector may at any time after the publication of the notification under sub-section (1) take possession of the surplus land and also of any ungathered crop or fruits of trees not being crops or fruits to which sub-section (I) of section 15 applies, after

Amendment at section 9.

Amendment of section 12-A.

Amendment of section 13-A.

Amendment of section 14.,

W .. Stein warm-on- 113E, 3 mg, 19 7 5 '(4) Where any land is deemed to be surplus land under sub- section (3)— (i) the provisions of sub-section (8) of section 14 shall apply as if it were a land notiﬁed under sub-section (1) of that section ; (ii) the amount payable therefor under section 17 shall be paid to the person in whose favour such transfer was purpora ted to be made." . 8, In section 9 of the principal Act,— '(a) in sub-section '(2) , the following proviso thereto shall be inserted, namely :— “Provided that at any time after October 10, 1975. the Prescribed Authority may, by notice, call upon any tenureho‘lder holding, land in excess of the ceiling area applicable to him on the said date, to submit to him within thirty days from the date of service of such notice a statement referred to in sub-section (1) or any information pertaining thereto"; ' (bl' after sub-section '(2'), the following sub-section shall be inserted, namely:— “(2-Al‘ Every tenureholder holding land in excess of the ceiling I area on lanuary 24: 197l, or at any time thereafter who has not sub: mitted the statement referred to in subsection '(2) and in respect of whom no proceeding under this Act is pendingr on October 10, 1975 shall, within thirty days from the said date furnish to the Pres- cribed Authority a statement containing particulars of all land— lal held by him and the members of his family on lanuary 24, 1971; (273’ acquired or disposed of by him or by members of his family between January 24, l97l and October lo, 1975." 9. In section 12A of the principal Act, in the proviso thereto—— (il' in clause '(Cl for the wérds ”banking company”. the words, ﬁgures. letter and brackets "bani: as deﬁned in clause (6) of section 2 of the Uttar Pradesh Agricultural Credit Act: 1975" shall be substituted and be deemed to have been substituted from March 31, 1975 ; '(ii) in clause '(d‘f. if word "amount" shall be .W substituted. 10. In section 155A of the principal Act. in sub-section '(2)‘, fat the word ﬁgures “and 15," the word and figures “15 and 16" shall be substituted. . subsection ’(i)' for the word “compensation" the sift lied and be deemed always to have been ll. In section 14 of the principal Act— '(a‘, for sub-section (2), the following subsection shall be substituted, namely :— “ (2) As from the beginning of the date of the notiﬁcation under sub-section (ll, all such surplus land shall stand transferred to and vest in the State Government free from all encumbrances and all rights, tit e and interests of all persons in such land shall, with effect from such date. stand extinguished: Provided that the encumbrances, if any, shall be attached to the amount payable under section 17 in substitution for the surplus land": {25) sub-sections (3), (4)) (5)} '(6‘)' and (’7)’ shall be omitted; '(c)' for subsection (8), the following subsection shall be substituted, namely :— ' - “(8) The Collector may at any time after the publication of the notiﬁcation under sub—section (1) take possession of the surplus land and also of any 1m hered crop or fruits of trees not being r. .Lvs or fruits to which st section {1.) of section 15 applies, after Amendment cf section 9. Amendment of section lz-A. Amendment of section l3-A. Amendment of section 14. J

Amendment of section I7-A.

Amendment of section 17.

Insertion of

new section /6. 13. In Chapter II, of the principal Act, after section 15, the following section shall be inserted, namely :—

"16. Where e.ny tenure-holder holds any land on or after the com Darnars for use and rnencement of the Uttar Pradesh Imposition of Ceiling

occupation of surplus on Land Holdings (Amendment) Act, 1972, in excess of land, the ceiling area applicable al> him, he shall be liable

to pay to the State Government for the period eon mencing from the first day of July, 1973, until the date on which the Collector takes possession of such surplus land under sub-section (8) of section 14, or the date on which the tenure-holder voluntarily delivers possession to the Collector under the proviso to the said sub-section which. ever is earlier, such compensation for use and occupation as may be prescribed'

Amendment of section /5.

evicting the tenure-holder or any other person found in occupa. don of such land, and may, for that purpose, use or cause to be used such force as may be necessary :

Provided that 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 ' and in accordance with the provisions of this Act, and thereupon the provisions of sub-section (2) shall apply to such land as they apply to any surplus land specified in a notification under sub-section (1)..

12. In section 15 of the principal Act, in sub-section (1), the following Explanation shall be inserted, namely

"Explanation—For the purposes of this section, the expression 'ungathered crops or fruits of trees' means any crop or fruits which. existed on the date of the notification under sub-section (1) of section 14' and does not include any subsequent crop or fruits of trees."

14. In section 17 of the principal Act—

(a) in the marginal heading including heading of the Chapter III, for the word "compensation" the word "amount" shall be substituted and. be deemed always to have been substituted;

(b.) in sub-section (1), for • the word "compensation", the ward . "amount" shall be substituted and be deemed always to have been. substituted;

for sub-section (2), the following sub-section shall be substituted' and be deemed always to have been substituted, namely :—

" (2) The sub-tenant or asami of the tenure-holder, not being an t asami mentioned in section 11 of the U. P. Zamindari Abolition and, Land Reforms Act, 19500,shall be entitled to receive and be paid ? ,. portion out of the amount payable to the tenure-holder. The proPde.' don of amount payable to the sub-tenant or the asami shall be the: aggregate of the land revenue for the unexpired period of his subordi;, nate interest computed at hereditary rates, so however, that the subli tenant or the asami shall not in any case, be entitled to more ilia? one-fourth of the amount payable to the tenure-holder. The: amount shall be apportioned between the tenure-holder and the sub-tenant or the asami by the Prescribed Authority.";

(d) in sub-section (3), for the word "compensation" wherever ocelle'.; ring, the word "amount" shall be substituted and be deemed always to have been substituted.

15. In section 17-A of the principal Act—

in the marginal heading and in clause (i) and clause (ii) for Sie word "compensation", wherever occurring, the word "amount" shall-be substituted and be deemed always to have been substituted;

in clause (iii), for the words "the compensation shall be paya:ble: in accordance with section 17" the words "the amount shall be payable, in accordance with section 17" shall be substituted and be deemed alviar to have been substituted.

.of • '

.r>" • 12 797 Si;AI TRTTETTVIE Ifni 3R1, 1976 <44

Amendment of section 17-B. 16 In section 17-B of the principal Act—

(a) in the marginal heading, for the words "refund of compensatit of certain cases", the words "refund of amount in certain cases" shall- substituted and be deemed always to have been substituted; •

3/.» 12 WKWWWW,8H§, 1976 .' , . “x. evicting the tenure-holder or any other person found in oer-up; tion of such land, and may, for that purpose, use or cause to be mad such force as may be necessary: -. Provided that 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 undh‘ and in accordance with the provisions of this Act, and thereupon ak- provisions of sub-section (2) shall apply to such land as they ap 1y to any surplus land speciﬁed in a notiﬁcation under sub-section (1).". ‘ Amendment 01‘ . 12. In section 15 of the principal Act,-in sub-section (1), the followi ‘ secnonls. Explanation shall be inserted, namely 2'— ‘ng "Explanation—For the purposes of this section, the expressioh ungathered crops or fruits of trees' means any crop or fruits which: existed on the date of the notiﬁcation under sub-section (1) of section 14‘ and does not include any subsequent crop or fruits of trees." ‘~ 13. In Chapter II, of the principal Act, after section 15. the fo‘llowixigl' section shall be inserted, namely :-— _ “16. Where my tenure-holder holds any land on or after the com. Damages for use and mencement of the Uttar Pradesh Imposition of Ceiling‘ occupation of surplus on Land Holdings (Amendment) Act, 1972, in excess of land. the ceiling area applicable to him, he shall be liable to pay to the State Government for the period co'rj-I mencing from the ﬁrst day of July. 1973, until the date on which thé Collector takes possession of such surplus land under sub—section (8)'.oi section 14, or the date on which the tenure-holder voluntarily deliyersl possession to the Collector under the proviso to the said sub-section which ever is earlier, such compensation for use and occupation as may be" prescribed" 8333??“ °i 14. In section ii of the principal Act— (a) in the marginal heading including heading of the Chapter -IIl.V" far the word “compensation" the word "amount" shall be substituted and: be deemed always to have been substituted; ' ' (b) in sub-section (1), far-the word "compensation", the word "amount" shall be substituted and be deemed always to have been: . substituted; ' " (c) for sub-section (2), the followin sub-section shall be substititléil-: and be deemed always to have been su stituted, namely :— " (2) The sub-tenant or asami of the temu‘e-holder, not being '35“ asami mentioned in section ll of the U. P. Zamindari Abolition and: Land Reforms Act, 1950;511:111 be entitled to receive and be paid , portion out of the amount payable to the tenure-holder. The prop!!!” tion of amount payable to the sub-tenant or the asami shall be 1115 . aggregate of the land revenue for the unexpired period of his subnrdl; nate interest computed at hereditary rates, so however, that the S1113}; ' tenant or the asami shall not in any case. be entitled to more 91247 ‘ one-fourth of the amount payable to the tenure-holder. The; amount shall be apportioned between the tenure-holder and ill“?- subtenant or the asami by the Prescribed Authority"; ' ' (d) in sub-section (3), for the word “compensation" wherever 066“. ring, the word “amount” shall be substituted and be deemed always W; have been substituted ' ' Amendment of 1 ﬂ. ‘. . ,~ . 1_ section “A. 15. in section 11A of the princrpal ACL (a) in the marginal heading and in clause (i) and clause (ii) [01’ ﬂ”: word “compensation”, wherever occurring, the word "amount" shall-i”; substituted and be deemed always to have been substituted; « ‘ Insertion of new section 16. (b) in clause (iii), for the words "the compensation shall be 1369}:- in accordance with section 17" the words “the amount shall be paﬂb ‘; in accordance with section 17" shall be substituted and be deemed 31W“)? to have been substituted. ' Amendment ot . 16 In section l7»B of the principal Act—- “won ”B' (a) in the marginal heading, for the words “refund of compensatig. of certain cases". the words "refund of amount in certain cases” shall i- substituted and be deemed always to have been substituted;

'stiSlJi t1It1I&Vf1TiZ, 3f, 1976 IS

iby in sub-section (I), for the words "the proportionate amount of the compensation" the words "the proportionate part of the amount" shall be substituted and be deemed always to have been substituted.

In section 18 of the principal Act. for the words and figures "compen- Amendment of nation payable under section 17", the words and figures "amount payable under section IS. section 17" shall be substituted and be deemed always to have been substituted.

In section 19 of the principal Act, in sub-section (1), for the words and Amendment of figures "compensation under section 17", the words and figures "the amount pay- section 19. able under section 17" shall be substituted and be deemed always to have beer

tubstituted.

In section 22 of the principal Act—

Amendment or section 211

(a) in the marginal heading, for the word "compensation" the word "amount" shall be substituted and be deemed always to have been substituted;

"(b) in sub-section (1), for the words "the amount of compensation", the words "the amount" shall be substituted and be deemed always to

have been substituted;

Amendment of 20. In section 23 of the principal Act— section 23.

in the marginal heading. for the words "compensation money" the word "amount" shall be substituted and be deemed always to have

been substituted; the words "of compensation", shall be omitted and be deemed

always to have been omitted.

for sub-section (2), the following sub-section shall be substituted and be deemed always to have been substituted, namely :—

" (2) The amount shall be due as from the date on which posses- sion of the land is taken under sub-section "(8) of section 14, and, when possession of different lands of the persons entitled to the amount is taken on different dates, from the last of such dates, and the same shall be payable from the date of determination thereof." ;

(a) in sub-section (3)— for the words "the amount of compensation determined under

this Act". the words and figures "the amount determined under section 17" shall be substituted and be deemed always to have been

substituted; for the words "the date on which compensation becomes due",

the words "the date on which such amount becomes due" shall be substituted and be deemed always to have been substituted;

(e) for sub-section (4), the following sub-section shall be substituted,

and be deemed always to have been substituted, namely :—

" (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 pre- judice the rights of any other person against the person to whom such payment is so made in respect of the said amount."

21. In section 27 of tbe principal Act— Amendment of

section 27.

-(i) in sub-section (3)', for the words, figures and brackets "sub- sections (1) and (2)", the words, figures and brackets "sub-sections -(1)

and (3)" shall be substituted;

(ii) in sub-section (6)— for the words "within one year from the date of such com-

mencement", the words. brackets and figures "within five years from the commencement of the Uttar Pradesh Land Laws (Amendment)' Act, 1975" shall be substituted ;

for the words "two years", the words "five years" shall be substituted.

(iii) in sub-section (7). for the words "by notification in the Gazette",

the words "by a general Or special order to he published in the manner prescribed" shall be substituted.

mﬁammmwﬁ, 1976 '(b)‘ in sub-section '(1), for the words "the proportionate amount of the compensation" the words "the proportionate part of the amount" shall be substituted and be deemed always to have been substituted. 17, In section 18 of the principal Act. for the words and ﬁgures "compem Amendment of sation payable under section 17", the words and ﬁgures “amount payable under section 13- section 17” shall be substituted and be deemed always to have been substituted. 18. In section. 19 of the principal Act, in sub-section (1)} for the words and Amendment of ﬁgures "compensation under section 17", the words and ﬁgures "the amount pay- union”- able under section 17” shall be substituted and be deemed always to have beer ' substituted. . 1 .‘wn, '.-;r~u= r... ,1“, 19. In section 22 of the principal Act— ' Augeﬁdment of '(a) in the marginal heading, for the word “compensation” the word "m0“ 22" "amount” shall be substituted and be deemed always to have been substituted ; ’(b) in sub-section (1), for the words “the amount of compensation”, the Words "the amount” shall be substituted and be deemed always to have been substituted,- (c)' for sub-section (2)} the following sub-section shall be substituted and be deemed always to have been substituted, namely :— " (2) The amount shall be due as from the date on which posses- sion of the land is taken under subsection '(8) of section 14, and, when possession of different lands of the persons entitled to the amount is taken on different dates, from the last of such dates, and the same shall be payable from the date of determination thereof."; (d) in sub-section (3)'—- '(i)' for the words “the amount of compensation determined under this Act”. the words and ﬁgures “the amount determined under section 17" shall be substituted and be deemed always to have been substituted; (ii) for the words "the date on which compensation becomes due”, the words ”the date on which such amount becomes due" shall be substituted and be deemed always to have been substituted; (e) for sub-sectiOn (4), the following sub-section shall be substituted, and be deemed always tohave been substituted, namely :— “(43 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 pre- judice the rights of any other person against the person to whom such payment is so made in respect of the said amount." 20. In section 23 of the principal Act— 7 ﬁg?‘ 0! _ (a)' in the marginal heading. for the words "compensation money" the word “amount" shall be substituted and be deemed always to have been substituted; (b)' the words “of compensation", shall be omitted and be deemed always to have been omitted 21. In section 27 of the principal Act— ‘ ' $3113???“ 0! '(i)' in sub-section (3)'. for the words, ﬁgures and brackets "sub- sections (l\ and (2)”, the words. ﬁgures and brackets "sub-sections '(l)' and (3) ” shall be substituted; '(ii) in subsection (6)4 (a) for the words "within one year from the date of such com‘ mencement", the words. brackets and ﬁgures “within ﬁve years Rom the commencement of the Uttar Pradesh Land Laws (Amendment)' Act, 1975" shall be substituted: (b) for the words "two years", the words "ﬁve years" shall be substituted. (iii) in subsection (7y for the words “by notiﬁcation in the Gazette”, the words ”by a general or special order to he published in the manner prescribed” shall be substituted.

7,717, 7.kyr *17 ,t1 r Irru, 3 irf. , 1976

Amendatent section 29.

of 22. In section 29, of the principal Act, for the words "and accordingly any land held by him in excess of the ceiling area so determined shall be liable to be treated as surplus land", the following words and figures shall be substituted, namely :—

"and accordingly the provisions of this Act, except section 16, shall mutatis mutandis apply."

23. For section 35 of the principal Act, the following section shall be substituted, namely :—

"35. '(1) Whoever—

(a) fails to submit a statement as required under sub-section -(2) or sub-section (2-A) of section 9, or sub-section (1)- of section 30, or to furnish an affidavit under sub-section "(I) of section 38-A; or

(b) makes or submits a statement or furnishes any information in a document referred to in clause (a) which is false and which he has reason to believe to be false ; or

(c) otherwise contravenes any order passed under this Act; Or (d) obstructs any person from taking possession of any land in

accordance with the provisions of this Act; or

'(e) transfers any land in contravention of sub-section "(8)- of sec- tion 5, or sub-section (2) of section 6 ;

shall be punishable with imprisonment which may extiend to two years or with fine or with both.

Amendment of section 35.

(2) Where the Collector has taken possession of any surplus land under sub-section (8) of section 14 and any person thereafter occupies such land or any part thereof without any lawful authority, such person shall be punishable with imprisonment for a term which may extend to three years or with finc or with both.

.(3) Any court convicting a person under sub-section (2) may make an order for evicting the person summarily from such land, and such person shall be liable to such eviction without prejudice to any other action that may be taken against him under any law for the time being in force.

(4) Without prejudice to the provisions of sub-sections (2) and - (3)-, the Collector may re-take possession of such land and may for that purpose use or cause to be used such force as may be necessary for evicting any person found in occupation thereof."

section 35-A. 24. After section 35 of the principal Act, the following section shall be

Amendment of section 38.

Insertion of new

inserted, namely :—

"35-A. No court shall take cognizance of any offence punishable Cognizance of under this Act except with the previous sanction of the

offences. State Government, or an officer authorised by the State Government."

25. Tn section 38 of the principal Act, in sub-section (2), for the words "any Civil -fudge" the words "any Additional District Judge, Civil judge or Additional Civil judge" shall be substituted and be deemed always to have been substituted.

Insertion of n ow sections 38-A and 35-13.

26. After section 38 of the principal Act, the following sections shall be inserted ) namely :—

"38-A. (1) Where the prescribed authority or the appellate court. considers it necessary for the enforcement of the pro- • visions of this Act, it may. at any stage of the proceed- ings under this Act, require any tenure-bolder to fur- nish such particulars by affidavit in respect of the land

- held by him and members of his family as may be prescribed. (2) The particulars of land filed under sub-section (1) may be taken

into consideration in determining the surplus land of such tenure-holder- 38-B. No finding or decision given before the commencement of this

Bar against Res section in any proceeding or on any issue (including Jae/tearer. any order, decree or judgment) by any court, tribunal

or :I uthority in respect of any matter governed by this Act, shall bar the retrial of such proceeding -or issue .-under this Act, in accordance with the provisions of this Act as amended from time to time."

Power to call for particulars of land from tenure hoiders.

waenwmrm 3m? 1975 Amendoment of 22. In section 29, of the principal Act, for the words ”and accordingly any “m0“ 3' land held by him in excess of the ceiling area so determined shall be liable to be treated as surplus land", the following words and ﬁgures shall be 5 I tituted, namel':—— . ' i ’i "ﬁlm "and accordingly the provisions of this Act. except section 16, shall , mutatis mutandis apply." ‘ Amendment 0‘ 93 For section 85 of the ' ‘ , ' fll ' ' h . . __ . , princzpal Act, the o owmg section 3 all be “won 35‘ substituted, namely :— "35 '(1) Whoever— (a) fails to submit a statement as required under sub-section '(2)' or sub-section (2-A) of section 9, or sub-section (l)‘ of section 30, or to furnish an afﬁdavit under sub-section '(1)' of section SS-K; 'or '02) makes or submits a statement or furnishes any information in a document referred to in clause (a) which is false and which he has reason to believe to be false; or (1:) otherwise contravenes any order passed under this Kat ; or (d) obstructs any person from taking possession of any land in accordance with the provisions of this Act; or '(e) transfers anv land in contravention of sub-section '(8)‘ of sec- tion 5, or subsection (2) of section 6; shall be punishable with imprisonment which mar/extend to two years or with ﬁne or with both. '(2) Where the Collector has taken possession of any surplus land ‘ under sub-section (8) of section 14 and any person thereafter occupies such land or any Dart thereof without any lawful authority, such person shall be punishable with imprisonment for a term which may extend to three years or with ﬁnc or with both. '(3)' 'Any court conVicting‘ a person under sub-section (2) may make an , order for evicting the person summarily from such land, and such ‘ person shall be liable to such eviction without prejudice to any other , action that may be taken against him under any law for the time "; being in force, (4) Without prejudice to the provisions of sub-sections (2) and '(3): j the Collector may re-take possession of such land and may for that purpose use or cause to be used such force as may be necessary for '- evicting: any person found in occupation thereof." Insertion of new section 35%" 24. After section 35 of the principal Act, the following section shall be , , inserted, namely :- “SE-A, No court shall take cognizance of any oEence punishable I cognizancc of under this Act except with the previous sanction of the silences. State Government, or an officer authorised by the State Government.” ' Amendggeut 0f 25. in section 38 of the principal Act, in sub-section (2), for the words "mo“ ‘ "any Civil Tudqe” the words “any Additional District Judge, Civil ludge or Additional Civil Judge" shall be substituted and be deemed always to have been substituted. ”215°53‘33“ 380-; . 26, 'After section 38 of the principal Act, the following sections shall be 1' and 33.3. Inserted, namely :— “BS—A. (1) Where the prescribed authority or the appellate court. ,. Power to ca“ for considers it necessary for the enforcement of the pro- particulars ofland visions of this Act, it may. at any stage of the proceed- t'ro‘m tenure ings under this Act, require any tenure-bolder to fur- h" dm' nish such particulars by afﬁdavit in respect of the land held by him and members of his family as may be prescribed. (2) The particulars of land ﬁled under sub-section {1) may be taken ,. into consideration in determining the surplus land of such tenure-holdef- .1 38$. No ﬁnding or decision given before the commencement of this. Bar against Res section in any proceeding or on any issue (including ,_ Judicara. any order. decree or judgment) by any court, tribunal ,' or authority in respect of any matter governed by this " 'Act, shall bar the retrial of'such proceeding or issue "under this 'Act, in accordance with the provisions of this Act as amended from time to 9"" time."

\-37 RUT5ll't17 Tf.717 3 311?, 19 70

15 :

substituted, namely :— yection 40. For section 40 of the principal Act, the following section shall be Amendment of

"40. Where any sum is payable by any person to the State Govern- ment, under the provisions of this Act, the same may, without prejudice to any other mode of recovery, be realised by deduction from the amount, if any, payable to such person under Chapter III, or as an arrear of land revenue."

In section 41 of the principal Act, for the words "amount of compen- Amendment of sation" the words "amount" shall be substituted and be deemed always to have section 41. been substituted.

29. In section 44 of the principal Act— for sub-section (1), the following sub-section shall be substituted,

namely

"(I) The State Government may, by notification make rules for carrying out the purposes of this Act." ;

in sub-section (2) , after clause (b) the following clause shall be inserted, namely :—

"(bb) Conditions pertaining to the grant of permission to trans- fer land under sub-section (2) of section 6," ;

sub-section (3) -shall be omitted.

30. In the Schedule to the principal Act—

(a) in Part I, in the second column— against item (a)., the words "or eighty times of the land

revenue payable, whichever, is greater' shall be omitted and be deemed always to have been omitted;

against item (b), for the words "amount of compensation", wherever occurring, the word "amount" shall be substituted and be deemed-always to have been substituted;

in item (d) for the words "Gaon Samaj", the words 'Gaon Sabha" shall be substituted and be deemed always to have been substituted ;

against item (e) for the words, "amount of compensation" wherever occun-ing, the word "amount" shall be substituted and be deemed always to have been substituted;

(b); in Part III—

in item (a), for the word "compensation" wherever occurring the word "amount" shall be substituted and be deemed always to have been substituted;

for item (b) the following item shall be substituted and be deemed always to have been substituted, namely :—

"(b) The amount payable to a sub-lessee of a Government lessee mentioned in clause (9) of section 3 shall be seven-eighth of the amount calculated as in the case of item (a) above, and the balance shall be paid to the Government lessee concerned ;" ;

(c.) in Part IV—

(i) for the Note below item (a) , the following note shall be substituted and be deemed always to have been substituted, namely :—

"Non—The amount for building shall include the amount for land on which the building stands.";

.(ii), in item (c)— (1) the Note below sub-item (1)., shall be omitted and be

deemed always to have been omitted; (2.) for the entry in the second column against sub-item (3) ,

the following entry shall be substituted and he deemed always to have been substituted, namely :—

"Eight times the annual fair average value of such treea ;"

Amendment of section 44.

Amendment of the Schedule.

an? aim amines: we, sin-‘2 19726 27. For section 40 of the principal Act, the following section shall'be substituted, namely :— ”40. Where any sum is payable by any person to the State Govern- ment, under the provisions of this Act, the same may, without prejudice to any other mode of recovery, be realised by deduction from the amount, if any, payable to such person under Chapter III, or as an arrear of land revenue." 28. In section 41 of the principal Act, for the words “amount of compen. sation” the words ”amount” shall be substituted and be deemed always to have been substitutezi. ' 29. In section 44 of the principal Act- (a) for sub-section (1), the following sub-section shall be substituted, namely :— ' “(1) The State Government may, by notiﬁcation make rules for carrying out the purposes of this Act.”; 15 Jig Amendment of nation 40. Amendment of section 41. Amendment of section 44. (b) in sub-section (2), after clause (b). the following clause shall be - inserted, namely :— “(1717). Conditions pertaining to the grant of permission to trans— fer land under sub-section (2) of section 6,"' . (C), sub-section (3)"Shall be omitted. -— 30. In the Schedule to the principal Act— ’(a) in Part I, in the second column— »(i) against item (a)-, the words "or eighty times of the land revenue payable, whichever, is greater" shall be omitted and be deemed always to have been omitted ,- (ii) against item (12) , for, the words "amount of compensation”, wherever occurring, the word “amount” shall be substituted and be deemed‘ always to have been substituted; (iii) in item (d) for the words “Gaon Samaj”, the words “Gaon Sabha” shall be substituted and be deemed always to have been substitute’d ; » (iv) against item (6) for the words, “amount of compensation" wherever occurring, the word “amount” shall be substituted and be deemed'always to have been substituted; (b). in Part III— ', (i) in item (a) , for the word “compensation” wherever occurring the word “amount" shall be substituted and be deemed always to have been substituted ; (ii) for item (17) the following item shall be substituted and be deemed always to have been substituted, namely :- “(51) The amount payable to a sub-lessee of a Government lessee mentioned in clause (9) of section 3 shall be sevenveighth of the amount calculated as in the case of item (a) above, and the balance shall be paid to the Government lessee concerned ;" ; ‘(c) in Part IV— 9 (i) for the Note below item (a) , the following note shall be substituted and be deemed always to have been substituted, namely :— “No‘m—The amount for building shall include the amount for land on which the building stands”; (ii) in item (0) - (l) the Note below sub—item (I); shall be omitted and be deemed always to have been omitted; (2) for the entry in the second column against sub-item (5) , the following entry shall be substituted and be deemedalways to have been substituted, namely :— vAmendment of the Schedule. “Eight times the annual fair average value of such trees)" ,-

;TIM; qtillt 11W2.; 3 zit 197 6

Transitory provisions.

Repeal and savings.

(3) after sub-item (3), the following Explanation shall be inserted and be deemed always to have been inserted, namely :—

"Explanation—For the purposes of item (c)' the expression 'average value', in relation to a tree, means the arithmetic mean of twenty years' profits accruing from such tree.-

31. (1) All proceedings under sub-sections (3) to (7) of section 14 of the principal Act, as it stood immediately before the commencement of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, LI 1976, pending before any Court or authority immediately before the date of such ranee] commencement shall be deemed to have abated on such date. 76

'Where an order determining die surplus land in relation to a tenure. holder has been made under the principal Act before January 17, 1975 and ue. the Prescribed Authority is required to redetermine the surplus land under Iefl section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974, then notwithstanding anything contained in sub xvn - section (2) of section 19 of the Uttar Pradesh Imposition of Ceiling on Land 1973 ' Holdings (Amendment) Act, 1972, every appeal under section 13 of the principal Act or other proceedings in relation to such appeal, preferred against the said order, and pending immediately before the tenth day of October, 1975, shall be deemed to have abated on the said date.

Where an order determining surplus land in relation to a tenure- holder has been made under the principal Act before the tenth day of October, 1975, the Prescribed Authority (as defined in the principal Act) may, at any time within a period of two years from the said date, redetermine the surplus land in accordance with the principal Act as amended by this Act, whether or not any appeal was filed against such order and notwithstanding - any appeal (whether pending or decided) against the original order of deter- mination of surplus land.

The provisions of section 13 of the principal Act shall mutatis mutandis apply to every order redetermining surplus land under sub-section (3) of this section or section 9 of the Uttar Pradesh Imposition of Ceiling on Land Hold- ings (Amendment) Act, 1974:

Provided that the period of thirty days shall, in the case of an appeal against the order referred to in section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974, be computed from the date of such order or October 10, 1975, whichever is later.

The provisions of section 13-A of the principal Act shall mutatis mutandis apply to every redetermination of surplus land under this section or under section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974.

Where any Assessment Roll has become final under sub-section (4) of section 21 before the sixteenth day of February, 1976, the same shall not be reopened, notwithstanding any amendment made in Chapter III of the principal Act read with the Schedule thereof by this Act.

32. (1) The Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1976, is hereby repealed. an

(2) Notwithstanding such repeal or the repeal of the Uttar Pradesh 11. 9.

Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1975, by the aforesaid Ordinance of 1976, anything done or any action taken under - the principal Act as amended by the said Ordinances 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.

xfita

EtiRM q'ig ;1179;

rifkg

Efro giro Tocfro---go tro 56 rro (Rona) --1976---750 (110)

We {aim narmm we, 3 as, 1975 Tnnsitory provisions. - Repeal sayings. and (5) after sub-item .(5), the following Explanation shall be inserted and be deemed always to have been inserted, namely :— “Explanation—For the purposes of item (c)’ the expression ‘average value’, in relation to a tree, means the arithmetic mean of twenty years‘ proﬁts accruing from such tree.” 31. (1) All proceedings under sub-sections (3) to (7) of section 14 of the principal Act, as it stood immediately before the commencement of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1976, pending before any Court or authority immediately before the date of such commencement shall be deemed to have abated on such date. (2) Where an order determining the surplus land in relation to a tenure- holder has been made under the principal Act before January 17, 1975 and the Prescribed Authority is required to redetermine the surplus land under section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974, then notwithstanding anything contained in sub section (2) of section 19 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972, every appeal under section 13 of the principal Act or other proceedings in relation to such appeal, preferred against the said order, and pending immediately before the tenth day of October, 1975, shall be deemed to have abated on the said date. ' ~‘ (5) Where an order determining "surplus land in relation to a tenure- holder has been made under the principal Act before the tenth day of October, 1975, the Presu'ibed Authority (as deﬁned in the principal Act) may. at an time within a» eriod of two ears from the said date, redetermine the 1 " Y P Y surplus land in accordance with the principal Act as amended by this Act, whether or not any appeal was ﬁled against such order and notwithstanding any appeal (whether pending or decided) against the original order of deter- mination of surplus land. (4) The provisions of section 15 of the principal Act shall mutatis mutandir apply to every order redetennining surplus land under sub-section (3) of this section or section 9 'of the Uttar Pradesh Imposition of Ceiling on Land Hold— ings (Amendment) Act, 1974: Provided that the period of thirty days shall, in the case of an appeal against the order referred to in section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974, be computed from the date of such order or October 10, 1975, whichever is later. (5) The provisions of section lS-A of the principal Act shall mutatir mutandis apply to every redetermination of surplus land under this section or under section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974. - (6) Where any Assessment Roll has become ﬁnal under sub—section (4) of section 21 before the sixteenth day of February, 1976, the same shall not be reopened, notwithstanding any amendment made in Chapter III of the principal Act read with the Schedule thereof by this Act. 32. (1) The Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1976, is hereby repealed. (2) Notwithstanding such repeal or the repeal of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1975, by the aforesaid Ordinance of 1976, anything done or any action taken under the principal Act as amended by the said Ordinances 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. mar 53, team not draw, idea a stoma gone-«go Iﬁo some (ﬁmo)—~1976—~7so (1‘10);

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Uttar Pradesh act 20 of 1976 : The UTTAR PRADESH IMPOSITION OF CEILING ON LAND HOLDINGS (AMENDMENT). ACT, 1976

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