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No. 2183 (2)/XVII-V-1-57-1977 Dated Lucknow, July 24, 1977

'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 Bhoomi Vidhi (Sanshodhan) Adhiniyam, 1977 (Uttar Pradesh Adhiniyam Sankhya 8 of 1977) as passed by the Uttar Pradesh Legislature and assented to by the Governor on July 24, 1977 :

THE UTTAR PRADESH LAND LAWS (AMENDMENT) ACT, 1977 (U. P. ACT NO, 8 of 1977)

(As passed by the Uttar Pradesh Legislature) AN

ACT further to amend the Uttar Pradesh Zamindari Abolition and Land Reforms Act,

1950, Jaunsar-Baivar Zamindari Abolition and Land Reforms Act, 1956, Kumattn and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960, U. P. Land Revenue Act, 1901, Uttar Pradesh Land Development Tax Act, 1972, Uttar Pradesh Bhoodan Y agna Act, 1952, and to repeal the Kumaun Nayabad and Waste :_ctids Act, 1948.

IT IS HEREBY enacted in the Twenty-eighth Year of the Republic of India as follows :—

CHAPTER 1 Preliminary

1. ( I) This Act may be called the Uttar Pradesh Land Laws (Amendment) Short title and Act, 1977. commencement.

(2) It shall be deemed to have come into force on January 28, 1977.

CHAPTER II

Amendment of the Uttar Pradesh Zamindari Abolition and Land reforms Act, 1950

2. In section 129 of the Uttar Pradesh Zamindari Abolition and Land -Reforms Act, 1950 (hereinafter in this chapter referred to as the principal Act) /for clauses (1) and (2), the following clauses shall be substituted, namely—

'(1) bhumidhar with transferable rights ;

,(2) bhumiclliar with non-transferable rights

1)11 UVinci

Amendment of section 129 of U. P. Act 1 of 1951.

an: sin aamrzn 1151524 agaré. 19 77 warm m5 .3 73~-(1) mqfifmfimfafirifm maiz‘régqrfi, main W m’tzrfifmaflt fifmmwwfaf‘m, 1950 a‘i’r am 134 at? 135. Gimfni em "28 mil, 1977 fishwjzfi, “mama afa'errt‘fas‘miwn‘faqw’rm- «Qatari-(mam afim‘tn‘n’rmart‘zfin‘rq‘fifmfifm Wmmfir— arraarmfmfiraa‘i, mfin afimfiifil ' (zingtfa‘tfifiiimg‘r m -(1) iasfmewnfrcrg‘trrrflz‘razffiéafa- Maryann-(wafer? mfimfi arm‘n Hanginmafln‘afii mien mm fafan afafaf‘aw‘fn‘tmntérwfil Huge-QM wha‘mgfwan is: 194mm Fatfirafemarm fine? £1 75 - .(1) mainwfimfifmnah ff? W (qa‘rw Wm)m1€m 51“" 1977 qaa‘m f‘a’zfirafmarmgi . (2) q‘éfwwwn‘g‘ra‘flsfl, maménem Wan an? win afizrfi fmahfifwwn afafm, 19so$a§mnanr§.nr2imma1€t in afaffiw mamiar‘rfizn ennui-grime? mew mrem an an? in mm 3mm, Wtazm’afmw‘rma mwainmi No. 2183 (2)/XVII-V-l—57-l977 Dated Lucknow, July 24, 1977 ‘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 Bhoorni Vidhi (Sanshodhan) Adhiniyam, 1977 (Uttar Pradesh Adhiniyam Sankhya 8 of1977) as passed by the Uttar Pradesh Legislature and assented to by the Governor on July 24, 1977 : THE UTTAR PRADESH LAND LAWS (AMENDMENT) ACT, 1977 (U. P. ACT NO. 8 of1977) .(As passed by the Uttar Pradesh Legirlature) AN ACT further to amend the Uttar- Pradeslz Zamin dari Abolition and Land Reforms Act, 1950, Jaunrar-Bawar Zamindari Abolition and Land Reform: Act, 1956, Kumaun and Utiarakhana’ Zamindari Abalition and Land Reform: Act, 1960, U. P. Land Revenue Act, 1901, Ullar Pradesh Land Development Tax Act, 1972, UtIarPrades/I Bhaadan Yagna Act, 1952, and ta repeal the Kumaun Nayabad and Waste Land: Act, 1948. IT IS HEREBY enacted in the Twenty-eighth Year of the Republic of India as follows 2— ' CHAPTER 1 Preliminary 1. (1) This Act may be Called the Uttar Pradesh Land Laws (Amendment) Short title and Act, 1977.. " commencement. ' (2) It shall be deemed to have come into force on January 28, 1977. CHAPTER II Amendment 01’ the Uttar Pradesh Zamindari Abolition and Land aReforms Act, , . . . . 1950 . 2. In section 129 of the Uttar Pradesh Zamindari Abolition and Land Amendment of E‘Reforms Act, 1950 (hereinafter in this chapter referred to as the principal Act) “Chou 129 of Ifar clauses (1) and (2), the following clauses shall be substituted, namely— P935 A“ I 0" “(1) bhumidlmr with transferab!e rights; .(2) blurmid/zar with non-transferable rights ;

10 a•w< situ swum" n7E, 24 711, 1977

Substitution of sections 130 and 131.

1 For sections 130 and i 31. of the principal Act, the following sections shall be substituted, namely :—

"130. Every person belonging to any of the following classes, not being a person referred to in section 131, shall be callled bhumidhar with transferable rights, and shall have alli the rights and be subject to all the liabilities conferred' or imposed upon such bhumidhars by or under this Act,.

namely— every person who was a bhumidhar immediately before the date

of commencement of the Uttar Pradesh Land Laws (Amendment)) Act, 1977 ;

every •person who, immediately before the said date, was a. sirdar referred to in clause (a) or clause (c) of section 131, as it stpocli immediately before the said date ;

every person who in any other manner acquires on or after the said date the rights of such a bhumidhar under or in accordance with the provisions of this Act.

131. Every person belonging to any of the following classes shall be: called a bhumidhar with non-transferable rights, and shalE have all the rights and be subject to all the• liabilities; conferred or imposed upon such bhumidhars by or under this Act, namely—

Bhumidhar with transferable rights.

Bhumidhar with non-trans- ferable rights.

Amendment section 132.

Amendment section 133.

Amendment section 137.

every person admitted as a sirdar of any land under section 195 before the date of commencement of the Uttar Pradesh Land Laws. (Amendment) Act, 1977, or as a bhumidhar with non-transferable rights. under the said section on or after the said date ;

every person who in any other manner acquires on or after the said date, the rights of such a bhumidhar under or in accordance with. the provisions of this Act ;

every person who is, or has been alloitea• aiiy land.under the- provisions of the Uttar Pradesh Bhoodan Yagna Act, 1952."

of 4. In section 132 of the principal Act, for the word 'sir dart' wherever

occurring, the words `bhumidhari' shall be substituted.

of 5. In section 133 of the principal Act, for clause (b), the following clause

shall be substituted, namely—

"(b) every person, who was admitted before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 by a bhumidhar or sirdar or, after such commencement, by a bhumidhar as a lessee of land com- prised in his holding, in accordance with the provisions of this Act."

Section 134 of the principal Act shall be omitted.

Section 135 of the principal Act shall be omitted.

Section 136 of the principal Act shall be omitted.

of 9. In section 137 of the principal Act, in sub-section (1), after the word

and figures "section 135" the word and figures "as it stood immediately before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977," shall be inserted.

of 10. Section 138 of the principal Act shall be omitted.

In section 146 of the principal Act, for the words "A sirdar or asami",

wherever occurring, the words "an asarni" shall be substituted.

For sections 152 and 153 of the principal Act, the following sections shall be substituted, namely:—

"152. (1) The interest of a bhumidhar with non-transferable rights Certain trans- shall, subject to the conditions hereinafter contained,.

har fers by bhumi- be transferable. d with non- transferable rights permiss i- ble.

Omission of section 134.

Omission of section 135.

Omission of section 136.

Omission section 138.

Amendment of section 146.

Substitution of sections 152 and 153.

1 0 eat fiéfl'ufi‘lflfifl'flfiz, 24 anti-1 9 77 SUPStih-Ition 0‘ 3- For sections 130 and 131. of the principal Act, the following sections shall] sections 130 and be substituted, namely :— I31. “130. Every person belonging to any of the following classes, not being a person referred to in section 131, shall be callled a. Bhumidhar with bliumidhar with transferable rights, and shall have alli tiafiffe'able the rights and be subject to all the liabilities confecredi “3 s‘ or imposed upon such bhumidhars by or under this Act, namely— ‘ (a) every person who was a bhumidhar immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 ; (b) every person who, immediately before the said date, was a sirdar referred to in clause (a) or clause (c) of section 131, as it stood‘: immediately before the said date ; ' ‘ (6) every person who in any other manner acquires on’or after the said date the rights of such a bhumidhar under or in accordance with. the provisions of this Act. , 131. Every person belonging to any of the following classes shall be: ‘ called abhumidhar with non—transferable rights, and shall? Ehumidhar have all the rights and be subject to all the liabilities: ggfblfgil‘lfisans‘ conferred or imposed upon such bhumidhars by or under g ' this Act, namely— (a) every person admitted as a'sirdar of any land under section 195 before the date of commencement of the Uttar Pradesh Land Laws. (Amendment) Act, 1977, or as a bhumidhar with non-transferable rights under the said section on or after the said date ; (b) every person who in any other manner acquires on or after the A. .. - said date, the rights of such a bhumidhar under or in accordance with. ‘ the provisions of this Act; .. ‘ p (c) every person who is, or has been allot’ted- afiijan‘d=under the provisions of the Uttar Pradesh Bhoodan Yagna Afit,"195 ." Amendment 6" 4. In section 132 of the principal Act, for the word ‘sirdari’ wherever section 132. occurring, the words ‘bhumidhari’ shall be substituted. Amendment of 5. In section 133 of the principal Act, for clause (b), the following clause section 133. shall be substituted, namely— “(b) every person, who was admitted before the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 by a bhumidhar or sirdar or, after such commencement, by a bhumidhar asalessee of land com-- prised in his holding, in accordance with the provisions of this Act.” Omission of 6. Section 134 of the principal Act shall be omitted. section 134. omissiofl of 7. Section 135 of the principal Act shall be omitted. section 135. Omission of 8. Section 136 of the principal Act shall be omitted. section 136. Ame d em of 9. In section 137 of the principal Act, in sub-section (1), after the word”. sectio: E7. and figures “section 135" the word and figures “as it stood immediately before- the commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977,” shall be inserted. Omission of 10. Section 138 of the principal Act shall be omitted. section 138. ‘ Amendment of 11. In section 146 of the principal Act, for the words “A sirdar or asami”, 58011011146- wherever occurring, the words “an asami” shall be substituted. Substitution of 12. For sections 152 and 153 of the principal Act, the following sections ”950115 152 and shall be substituted, namely ;— u 153' > “152. (1) The interest of a bhumidhar with non-transferable rights {Gambia bzranS- shall, subject to the conditions hereinafter contained, ers y umi- . dhar with non- be transferable. transferable rights permissi- ble.

re(itnTt2TtlT TME, 24 Vitt, 1977

(2) A bhumidhar with non-transferable rights may, in such circum- stances as may be prescribed, mortgage, without possession, his interest in his holding, as security for a loan taken from the State Government by way of tagavi or from a co-operative society or from the State Bank of India, or from any other bank, which is a scheduled bank, within the meaning of clause (e) of section 2 of the Reserve Bank of India Act, 1934, or from the Uttar Pradesh State Agro-Industrial Corporation Limited and may also transfer, by way of gift, the interest in his holding, except the part thereof which has been so mortgaged, to a recognised educational institution for any purpose connected with instructions in agriculture, horti- culture and animal husbandry.

153. Except as expressly permitted by this Act, the interest of an asami Interest of an shall not be transferable."

asami not trans- ferab Ie.

13. In section 156 of the principal Act, the word "sirdar" shall be omitted.

14. In section 157 of the principle Act, the words "or sirdar" shall be 'rs omitted.

15. In section 157-A of the principal Act,- the word "sirdar" where it occurs for the Erst time shall be omitted. in the proviso, for the words "b/tumid/jar, sirdar or asami" the

words "b/tumid/tar with transferable rights or asami" shall be substituted. 16. In section 160 of the principal Act, the words "or sirdar, as the case

may be" shall be omitted.

17. In section 161 of the principal Act, for the words "b/tumid/tar sirdar" wherever occurring the word "b/tumid/tar" shall be substituted.

18. In section 165 of the principal Act,- 0) for the words "when a bhumidhar ,otber than one referred. to in

section 157 has let out his holding or any part thereof", the words "where a bhumidhar has let out his holding or any part thereof in contravention of the provisions of section 156 or section 157" shall be substituted ;

(ii) in clause (a) for the word "sirdar" the words "b/tumid/tar with non- transferable rights" shall be substituted.

19. In section 166 of the principal Act, for the word "sirdar" , the words "b/tumid/tar with non-transferable rights" shall be substituted.

20. Section 168 of the principal Act shall be omitted.

21. In section 168-A of the principal Act, in sub-section (3), the word and figures "and 168" shall be omitted.

22. In section 169 of the principal Act for the word "b/tumid/tar" wherever occurring the words "b/tumid/tar with transferable rights" shall be substi- tuted.

23. In section 170 of the principal Act, for the word "sirdar", the words "b/tumid/tar with non-transferable rights" shall be substituted.

24. In section 171 of the principal Act, the word "sirdar" shall be omitted.

25. In section 172 of the principal Act, the word "sirdar" and the words "or sirdar" wherever occurring shall be omitted.

26. Section 172-A of the principal Act shall be omitted.

27. In section 174 of the principal Act, the word "sirdar" wherever occur- ring shall be omitted.

Amendment of section 156.

Amendment of section 157.

Amendment of section 157-A.

Amendment of section 160.

Amendment of section 165.

Amendment of section 166.

Omission of section 168.

Amendment of section 168-A.

Amendment of section 169.

Amendment of section 170.

Amendment of section 171.

Amendment of section 172.

Omission of section 172-A.

Amendment of section 174.

Or Amendment of section 161.

\ 1 With! “law! «are. 24 finré, 1977 —__———________.. (2) A bhumidhar with non-transferable rights may, in such circum- stances as may be prescribed, mortgage, without possession, his interest in his holding, as security for a loan taken from the State Government by way of taqavi or from a co-operative society or from the State Bank of India, or from any other bank, which is a scheduled bank, within the _ meaning of clause (2) of section 2 of the Reserve Bank of India Act, 1934, or from the Uttar Pradesh State Agro-Industrial Corporation Limited and may also transfer, by way of gift, the interest in his holding, except the part thereof which has been so mortgaged, to a recognised educational institution for any purpose connected with instructions in agriculture, horti- culture and animal husbandry. 153. Except as expressly permitted by this Act, the interest of an asomi Intcmt of an shall not be transferable.” osami not trans- ferab le. 13. In section 156 of the principal Act, the word "sirdar” shall be omitted. 14. In section 157 of the principle Act, the words “or sirdar" shall be omitted. 15. In section 157-A of the principal Act,— (a) the word “sirdor” where it occurs for the first time shall be omitted. (b) in the proviso, for the words “bhumidhar, sirdar or asami” the words “bhumidhar with transferable rights or osomi” shall be substituted. 16. In section 160 of the principal Act, the words ”or sirdar, as the case may he” shall be omitted. 17. In section 161 of the principal Act, for the words ”bitumidhor or sirdar” wherever occurring the word “bhumidhar” shall be substituted. 18. In section 165 of the principal Act,— (i) for the words "when a bhumidlzarlother than one referred.,to in '- section 157 has let out his holding or any part thereof”, the Words “where a b/zumidhar has let out his holding or any part thereof in contravention of the provisions of section 156 or section 157” shall be substituted ; (ii) in clause (a) for the word ”sirdor” the words “bhumidhor with non- transferable rights” shall be substituted. 19. In section 166 of the principal Act, for the word “sirdar” , the words “bhumidhor with non-transferable rights" shall be substituted. 20. Section 168 of the principal Act shall be omitted. 21. In section 168-A of the principal Act, in sub-section (3), the word and figures “and 168” shall be omitted. 22. In section 169 of the principal Act for the word “bhumid/mr” wherever occurring the words “bhumidhar with transferable rights"shall be substi- tuted. 23. In section 170 of the principal Act, for the word “sirdar”, the words ”bhumidhar with non-transferable rights" shall be substituted. 24. In section 171 of the principal Act, the word “sirdor” shall be omitted. 25. In section 172 of the principal Act, the word “sirdar” and the words "Orsirdar" wherever occurring shall be omitted. ' 26. Section 172-A of the principal Act shall be omitted. . 27. Insection174of theprincipalAct,the word “sirdar” wherever occur- ring shall be omitted. Amendment of section 156. Amendment of section 157. Amendment of section 157-A. Amendment of section 160. Amendment of section 161. Amendment of saction 165. Amendment saction 166. Omission section 168. Amendment section 168-A. Amendment section 169. Amendment section 170. Amendment section 17]. Amendment section 172. Omission section 172-A. Amendment section 174.

12

39T Ai* TriffeTCciTiTTE; 24 A,:nl i 977

28. In section 176 of the principal Act, the word "or sirdar" shall be !omitted.

In section 178 of the principal Act, in sub-section (3), in clause (b), after the word and figures "section 134", the words and figures "as it stood immediately before the commencement of the Uttar Pradesh Land Laws (Amend- ment) Act, 1977" shall be inserted.

In salon 182-B of the principal Act, the words "or sirdar" shall be omitted.

In section 183 of the principal Act, for the word "sirdar" , wherever occurring, the words "bhumidhar with no n-transferable rights", shall be substituted.

In section 185 of the principal Act, for the word "sirdar", the words "bhumidhar with non-transferable rights" shall be substituted.

In section 186 of the principal Act, for the word "sirdar" wherever occurring the words "bhumidhar with non-transferable rights" shall be substi- tuted.

Amendment of section 176.

Amendment of section 178.

Amendment of section 182-B.

Amendment of section 183.

Amendment of section 185.

Amendment of section 186.

Amendment section 187.

of 34. In section 187 of the principal Act, for the word "sirdar" wherever occurring, the words "bhumidhar with non-transferable rights" shall be subs- tituted.

Amendment of section 137-A.

35. In section 187-A of the principal Act, the words "or sirdar" wherever occurring shall be omitted.

of 36. In section 189 of the principal Act, for the word "bhumidhar" wher- ever occurring the words "bhumidhar with transferable rights" shall be substituted.

37. In section 190 of the principal Act, for the word "sirdar" wherever occurring the words "bhumidhar with non-transferable • rights". Sall be substituted.

Amendment section 189.

Amendment of section 190.

Amendment of section 191.

Amendment of section 193.

Amendment of section 194.

In section 191 of the principal Act, the words "or sirdar" shall be omitted.

In section 193 of the principal Act, for the word "sirdar" the word "bhumidhar" shall be substituted.

In section 194 of the principal Act, for clauses (a) and (b), the follow- ing clause shall be substituted, namely-

Amendment section 195.

"(a) the land was held by a bhumidhar, and his interest in such land is extinguished under clause (a) or clause (aa) of section 189 or clause (a), clause (b), clause (c), clause (cc) or clause (e) of section 190. "

of 41. In section 195 of the principal Act, for the word "sirdar" the7v.ords "bhumidhar with non-transferable rights" shall be substituted.

42. Section 196 of the principal Act shall be omitted.

43. In section 198 of the principal Act-

for the word "sirdar" where it occurs for the first time, the \ ords "bhumidhar with non-transferable-rights", shall be substituted

in Explanation, in clause (I), the word "sirdar" shall be omitted;

in sub-section (3), the word "sirdar" shall be omitted.

44. For sections 199, 200 and 201 of the principal Act, the following sec- tions shall be substituted, namely

"199. No bhumidhar shall be liable to ejectment from his holding/ Eviction of except as provided in this Act.

bh unidhar.

Omission of section 196.

Amendment of section 198.

Substitution of sections 199, 200 and 201.

12 we win minim we; 2 4 vii; i 9 7"7' , W , .. . Amendment of 28. - .- - u . u section 17 6' :omitted. In‘section 176Vof the prrncrpal Act, the word or sirdar shall be Amendment of 29. In section 178 of the principal Act, in sub-section (3), in clause (b), Section 173- after the word and figures “section 134”, the words-and figures “as it stood immediately before the commencement of the Uttar Pradesh Land Laws (Amend- ment) Act, 1977” shall be inserted. . Amendment of 30. In section lSZ-B of the principal Act, the words “or sirdar" shall be SCCtion 182-13. omitted. Amendment of 31. In section 183 of the principal Act, for the word “sirdar” , wherever SWIM 153- occurring, the words “blmmidhar with no n-transferable righ ts”, shallbe substituted. Amendment of 32. In section 185 of the principal Act, for the word f‘sirdar”, the words 5““011185- “bhumidhar with non-transferable rights” shall be substituted. ‘Amendment v of 33. In section 186 of the principal Act, for the word “sirdar” wherever 599“” 135- occurring the words “bhumidhar with non-transferable rights” shall be substi- tuted. x Amendment of 34. In section 187 of the principal Act, for the word “sil'dar’_’ wherever SCCNDR 13’- occurring, the words “bhumidkar with non-transferable rights” shall be subs- tituted. Am€ndment of 35. In section 187-A of the principal Act, the words “or sirdar" wherever section187‘A. Occurring shall be omitted. ' Amendment of 36. In section 189 of the principal Act, for the word “bhumidhar” wher- se‘m‘m 189' ever occurring the words “bhumid/Iar with transferable rights”shallbe substituted. Amendlrggnt 0f 37. In section 190 of the principal Act, for the word “sirdar” wherever Seem” ‘ occurring the words “bhumidlmr with non-transferablerights”. shall be ‘ substituted. _ Amendment of 38. In section 191 of the principal Act, the words “or sirdar” shall be section 191. omitted. " Amendment of 39. In section 193 of the principal Act, for the word “sirdar” the word Sectl°n193u “bhumidhar” shall be substituted. Amendment of 40. In section 194 of the principal Act, for clauses (a) and (b), the follow- ”Ctiou 194- ing clause shall be substituted, namely— “(a) the land was held by a bhumidlzar, and his interest in such land is extinguished under clause (a) or clause (an) of section 189 or clause (a), clause (b), clause (0), clause (cc) or clause (2) of section 190. ” 41. In section 195 of the principal Act,for the word “sirdar” thefwords Amendment 0f “bhumidhar with non-transferable rights” shall be substituted. section 195. t 42. section 196 of the principal Act shall be omitted. Omissron of section 196. Amendment of 43. In section 198 of the principal Act— swam-1198' (i) for the word “sirdar” where it occurs for the first time, the \ ords “bhumidhar with non-transferable'rights”, shall be substituted ;_ (ii) in Explanation, in clause (1), the word “sirdar” shall be omitted; (iii) in subsection (3), the word “sirdar” shall be omitted. . 44, For sections 199,200 and 201 ,of the principal Act, the following sec- geitfisfii'133ni83 lions shall be substituted, namely :— .and 201. ’ “199' N0 bhumid/mr shall be liable to ejectmeant from his holding, Eviction of except as provided'in this‘ Act. bh'zmidhar.

; P•. 1.1 '1

1:1

•

.• .1!

v,.77a".7.7r Tray 24 Tit 1 9 7 7 13

200. No asami shall be liable to ejectment from his holding except Eviction of as provided in this Act.

asami.

201. A bhumidhar with non-transferable rights shall be liable to Eviction on the ejectment from his holding on the suit of the Gaon suit of Gaon Sabha on any of the grounds mentioned in section Sabha. 206 or 212."

In section 202 of the principal Act, in clause (a) figures "167" shall 'be omitted.

In section 206 of the principal Act, the words "sirdar or" shall be 'omitted.

In section 207 of the principal Act, the words "sirdar or", wherever .occurring, shall be omitted.

In section 209 Of the principal Act, tha word "sirdar" wherever occurring, shall be omitted. •

49. For section 210 of the principal Act, the following section shall_ be cubstituted, namely :-

"210. If a suit for eviction from any land under. section 209 is • not

' Consequences of

sander section 209. failure to file suit

suit or the execution of such-decree, as the case may be,

instituted by a bhumidhar or asami, or a decree for eviction obtained in any such suit is not executed within the period of limitation-provided for institution of such

the person taking or retaining possession shall-

(a) where the land forms part of the holding of a bhumidhar with transferable rights, become a bhumidhar with transferable rights of such land and the right, title and interest of an asami, if any, in such land shall be extinguished;

1

(b) where the land forms part of the holding of a bhumidhar with non-transferable rights, become a bhumidhar with non-transferable rights and the right, title and interest of an asami, if any, in such 'land shall be extinguished ;

(e) where the land forms part of the holding of an asami on behalf of the Gaon Sabha, become an asami Of the holding from year to year."

50. Section 211 of the principal Act shall be omitted.

51. In section 228 of the principal Act the words "sirdar and" shall be omitted, and in the Explanation thereto, the words "or sirdar" shall be 'emitted

52. In section 229-B of the principal Act the words "or sirdar" as the case may be, shall be omitted.

53. In section 229-C of the principal Act, the words "or. sirdar" shall be 'omitted.

54. In section 230 of the principal Act, in sub-section (2)-

clauses (a), (b), (e) and (d) shall be omitted.

in clause (g), the words "of sirdar and asami"shall be omitted.

55. In section 240-B of the prineipal Act, for the word "sirdar", wherever occurring the worda"bhumidhar with non-transferable rights" shall be substituted.

. 56. In section 250 of the principal. Act, for the word "sirdar", the words '"bhumidhar with non-transferable rights" shall be-substituted.

57. In section 267-A of the principal Act, for the word," "bhumidhar" the Words "bhunildhar With transferable rights" shall be substituted.

Amendment of section 202.

Amendment of section 206.

Amendment of section 207.

Amendment of section 209.

Substitution of section 210.

Omission of section 211.

Amendment of section 228.

Amendment of section 229-B.

Amendment of section 229-C.

Amendment of section 230.

Amendment of section 24043.

Amendment of section 250.

Amendment of section 267-A.

\Tfi? zir- naTErRJr re, 2 4 agate”, 1 9 77 200. No arami shall be liable to ejectment from his holding except Eviction of as provided in this Act. asami. 201. A bhumidhar with non-transferable rights shall be liable to Eviction on the ejecttnent from his holding on the suit of the Gaon suit of Gaon Sabha on any of the grounds mentioned in section 'Sabha- 206 or 212." . 45. In section 202 of the principal Act, in clause (a) figures “167" shall Amendment of the omitted‘ section 202. 46. In section 206 of the principal Act, the words “sirdar or” shall be Amendment of omitted. . . section 206. 47. In section 207 of the principal Act, the words “sirdar or”, wherever Arnendment of .occurring, shall be omitted. section 207. 48. In section209 'of the principal Act, the \vord“rirdar" wherever Amendment of .occurring, shall be omitted. _{_ A , . section 209. 49. Far section 210 of the principal Act, the following section shall_ be SubstitutiOn of substituted, namely :— secuon 210. “210. If a suit for eviction from any land under. section 209 is ' not * Consequences of instituted by. a .Izltumidltar or .aslami, or a decree for failure m file 5““ evrction obtained in any such sutt Is not executed Within under section 209. the period of limitationprovided for institution of such suit or the execution of such'decree, as the case may be, the person taking or retaining possession shall— (a) where the land forms part of the holding of a bhumid/tar with transferable rights, becomea bhumidliar with transferable rights of - t I . such land and the right, title and interest of an asami, if any, in such ' _ 'land shall be extinguished; ‘ . I (b) where the land forms part of the holding of a bhumidhar with non-transferable rights, become a bitumia’har with non-transferable rights and the right, title and interest of an asami, if any,in such 'land shall be extinguished ;' (c) where the land forms part of the holding of an asami on behalf of the Gaon Sabha, become an asami of the holding from year to year.” 50. Section 211 of the principal Act shall be omitted. Omission of section 211. 51. In section 228 of the principal Act the words “sirdar and” shall be Amendmen‘ 01' omitted, and in the Explanation thereto, the words “or sirdar" shall be 5mm“ 228- remitted 52. In section 229-B of the principal 'Act the words "or swim” as Amcfldmcm 0‘ the case may he, shall be omitted. mum: 229-13- 53. In section 229-C of the principal Act, the words “orsirdar” shall be Ammdmen! of Omitted“ SECtion 229-C. 54. In section 230 of the principal Act, in sub-section (2)- Amendment of r section 230. (i) clauses (a), (b), (c) and (:1) shall be omitted. / (ii) in clause (g), the words “ofsirdar and asami”shall be omitted. ' 55} In section 240-); of the principal Act, for the word “:z’rdar", Wherever AmenCmEnt of occurring the words“‘bliumidlmr with non-transferable rights" shall be substituted. scction 240-8. " .56. In section 250 of the principal Act, for the word “sirdar""thé words Ame d e t t “-‘bhumidhar with non-transferable rights" shall be-substituted. . sectio: zrrsion 0 _ , . 57., In section 267-A of the principal Act, for the word,“ “Humid/tar" the Amendment of Words “bliztm'it't'hm with transferable rights" shall be substituted. 535mm 267-A-

14 TRT Ain tSTATMITI 1TW, 2 4 1911, 1977

Amendrnent of 58. In Chapter X of the principal Act, all references to sirdars, wherever Chapter X. occurring, shall be omitted.

Amendment of 59. In Schedule II to the principal Act— Schedule R.

the existing entries at serial numbers 6 and 8 shall be omitted ;

in serial number 15, for the word "sirdar" in column no. 3, the words: "Bhumidhar with non-transferable rights" shall be substituted ;

inserial number 16, the words "or sirdar" in column 3, shall be omitted;

in serial number 22, for the word "sirdar" in column 3, the worde "b/tumid/tar with non-transferable rights" shall be substituted..

The existing entries at serial number 25 shall be omitted..

Amendment of section 31 of U.P. Act XI of 1956.

Substitution of sections 32 and 33,

Amendment of section 35.

CHAPTER III Amendment of the Jaunsar-Bawar Zamindari Abolition and Land Reforms..

Act, 1956

60. In section 31 of the Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (hereinafter in this Chapter referred to as the principal Act),. for clauses (a) and (b) the following clauses shall be substituted, namely—

"(a) bhumidhar with transferable rights ;

(b) bhumidhar with non-transferable rights ;"

61. For sections 32 and 33 of the principal Act, the following sections. shall be substituted, namely—

"32. Every person belonging to any of the following classes not Bhumidhar with being a person referred to in section 33, shall be calledl

transferable a bhumidhar with transferable rights, and shall have rights, all the rights and be subject to all the liabilities conferred

or imposed upon such bhumidhars by or under this Act, namely—

every person who was a hhumidhar immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment)) Act, 1977 ;'

every person wao immediately before the said date was a sirdar referred to in clause (a) or clause (c) of section 33, as it stood immediately before the said date ;

every person who in any other manner acquires on or after the. said date the rights of such a bhumidhar under or in accordance with the provisions of this Act.

33. Every person belonging to any of the following classes shall be' Bhumadhar with called a bhumidhar with non-transferable rights, and;

non- transferable shall have all the rights and be subject to all the rights, liabilities conferred or imposed upon such bhumidhars by.

or under this Act, namely—

every person admitted as a sirdar of any vacant land before the date- of commencement of the Uttar Pradesh Land Laws (Amendment) Act,. 1977.

every person who in any other manner acquires on or after the said date, the rights of such a bhumidhar under or in accordance with the provisions of the this Act ;

every person who is or has been allotted any land under the provi— sions of the Uttar Pradesh Bhoodan Yagna Act, 1952."

62. In section 35 of the principal Act, the word "sirdar" shall be omitted.

332sz trauma one, 24 stars, 19 77 Aandment of 58. In Chapter X of the principal Act, all references to.rirdors, wherevert Chapter X. occurring, shall be omitted- Mend at of . ‘ h _ 56'1““;an 59 In Schedule II to the prlDClPal A“ (i) the existing entries at serial numbers 6 and 8 shall be omitted ; (ii) in serial number 15,fortheword “rirdar"in column no. 3,the words; “Bhumidhor with non-transferable rights" shall be substituted ; (iii) inserial number 16, the words “or sirdar” in column 3,' shall be; omitted; (iv) in serial number 22, for the word “sirdor” in column 3, the words ' “bhumidlmr with non-transferable rights” shall be substituted. (v) The existing entries at serial number 25 shall be omitted. CHAPTER III Amendment of the Jaunsar-Bawar Zamindari Abolition and Land Reforms" Act, 1956 a... Amendment of 60. In section 3] of the Jaunsar-Bawar Zamindari Abolition and Land' section 31 of up. Reforms Act, 1956 (hereinafter in this Chapter referred to as the principal Act), Act x1 of 1956. for clauses (a) and (b) the following clauses shall be substituted, namely— “(a) bhumidhor with transferable rights ; (b) bhumidhar with non-transferable rights ;" Substitution of 61. For sections 32 and 33 of the principal Act, the following sections ' 5““0'1532311‘1 33- shall be substituted, namely— “32. Every person belonging to any of the following classes not. ”mm“, with ' being a person referred to in section 33, shall be called? ' transferable a bhumid/zar with transferable rights, and shall have rishtS- all the rights and be subject to all the liabilities conferred or imposed upon such bhumidhars by or under this Act, namely— (a) every person whowas a bhumidhar immediately before the date- of commencement of the Uttar Pradesh Land Laws (Amendment)! Act,vl977 ;' (b) every person wno immediately before the said date was a sira'ar (A referred to in clause (a) or clause (c) ofsection 33, as it stood? ,1; * immediately before the said date ; i (0) every person who in any other manner acquires on or after the- said date the rights of such a bhumidlmr under or in accordance with: the provisions of this Act. 33. Every person belonging to any of the following classes shall be Bhumidhar with called a bhumidhar With non-transferable rights, and non— transferable shall have all the rights and be subject to all the fish‘s. liabilities conferred or imposed upon such bhumidhars by: or under this Act, namely— (o) every person admitted as a sirdar of any vacant land before the date- of commencement of the Uttar Pradesh Land Laws (Amendment) Act,. 1977. (b) every person who in any other manner acquires on or after the said: date, the rights of such a bhumia'har under or in accordance With the- provisions of the this Act ; (c) every person who is or has been allotted any land under the provi— sions of the Uttar Pradesh Bhoodan Yagua Act, 1952.” 62. In section 35 of the principal Act, the word ‘fsirdar” shall be omitted} Amendment of section 35.

39't SratRT RRTErrrr IME, 24 I-Mt 19 77 15

CHAPTER IV

Amendment of the Kuwaiti] and Uttar akhand Zamindari Abolition and Land Reforms Act, 1960 10

63. In section 42 of the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (hereinafter in this Chapter referred to as the prin-cipal Act), for clauses (a) and (b), the following clauses shall be substituted, namely—

"(a) bhumidhar with transferable rights ; (b) bhumidhar with non-transferable rights;."

64. For sections 43 and 44 of the principal Act, the following sections shall be substituted, namely—

"43. Every person belonging to any of the following classes not being Bhumidhar with a person referred to in section 44, shall be called a

transferable rights. bhumidhar with transferable rights and shall have all the rights and be subject to all the liabilities conferred or

imposed upon such bhumidhars by or under this Act, namely— every person who was a bhumidhar immediately before the date

of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 ;

every person who is the purchaser of the rights cf Itch a 1 limi-dhar under section 34, either before or after the said date;

every person who, immediately before the said date was a sirdar referred to in clause (a) of section 36 ;

every person who in any other manner acquires, on or after the said date the rights of such a bhumidhar under or in accordance with the provisions of this Act.

44. Every person belonging to any of the following classes shall be Bhumidhar with called a bhumidhar with non-transferable rights and shall non-transferable have all the rights and be subject to all the liabilities rights.

conferred or imposed upon such bhumidhars by or under this Act, namely—

every person who ivairsitdar under clause (a) of section 44, as it stood immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 ;

every person who in any other manner acquires on or after the• said date the rights of such a bhumidhar under or in accordance with theprovisions of this Act ;

every person who is or has been allotted any land under.w the provisions of the Uttar Pradesh Bhoodan Yagna Act, 1952."

65. In section 45 of the principal Act, for the word "sirdari" wherever occurring, the word "bhumidhari" shall be substituted. CHAPTER V

Amendment of U. P. Land Revenue Act, 19013

66. In section 33 of the U. P. Land Revenue Act, 1901 (hereinafter in this Chapter referred to as the principal Act), in sub-section (4)— this of

for the words "bhumidhar or sirdar", the word "bhumidhar" shall s iec9ocion 33 of U. P. Act 111 of

be substituted; and in the Explanation,for the words "for sirdari as well as bhumidhari

holdings of a tenure holder", the words "for all the holdings of a bhumidhar whether held with or without transferable rights" shall be substituted 67. In section 33-A of the principal Act, for sub-section (2), the follow-

ing sub-section shall be substituted, namely— Amendment of section 33-A. "(2) The provisions of sub-section (1) shall mutatis mitt andis apply to a person who has been admitted as a sirdar of any land under section

195 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act,

Amendment of section 42 of U. P. Act no. 17 of 1960.

Substitution of sections 43 an 44.

Amendment of section 45.

4,- fitfinnarantwnm,“ Eleni, 1977 15 CHAPTER IV Amendment of the Kumann and Uttaralrhand Zamindari Abolition and Land ' Reforms Act, 1960 E 63. In section 42 of the Kumaun and Uttarakhand Zamindari Abolition Amendment °f . t' 42 f and Land Reforms Act, 1960 (herein after in” this Chapter referred to as the pnn- {3‘31“ no. f7 cipal Act), for clauses (a) and (b), the following clauses shall be substituted, of 1960. namely—- “(a) bhumidhar with transferable rights ' , e (b) bhumidhar with non-transferable rights;.” 64. For sections 43 and 44 of the principal Act, the following sections sfcnibosxtiistut‘igna:f shall be substituted, namely— 44 “43. Every person belonging to any of the following' classes not being “mm”, with a person referred to in section 44, shall he called a transferable rights. bhumidlrar with transferable rights and shall have all the rights and be subject to all the liabilities conferred or imposed upon such bbumidhars by or under this Act, namely— (a) every person who was a bhumidhar immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 ; (b) every person who is the purchaser of the rights cfruh a [timi- dhar under section 34, either before or after the said date; (c) every person who, immediately before the said date was a .tirdar referred to in clause (a) of section 36 ; (:1) every person who in any other manner acquires, on or after the said date the rights of such a bhumz‘dlmr under or in accordance with the provisions of this Act. 44. Every person belonging to any of the following classes shall be ”mm/m, with called a bbumidhar with non-transferable rights and shall non-transferable have all the rights and be subject to all the liabilities fishli conferred or imposed upon such bhumidhars by or under this Act, namely— (a) every person -who Was'a'ht’r‘dar under clause (a) of section 44; asit stood immediately before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977 ; (b) every person who in any other manner acquires on or after the. sai date the rights of such a bhumidharunderorin accordance with the provisions of this Act ; __ (4‘) every person who is or has been allotted any land under the provisions of the Uttar Pradesh Bhoodan Yagna Act, 1952." 65. In section 45 of the principal Act, for the word “sirdari” wherever d t f occurring, the word “bhumid}tari”shall besubrtituted. 53:11:15?“ 0 CHAPTER V Amendment of U. P. Land Revenue Act, 19013 66. In section 33 of the U. P. Land Revenue Act, 1901 (hereinafter in Amendment of this Chapter referred to as the principal Act), in sub-section (4)— section 33 a}: (a) for the words “bhumia’har or sirdar”, the word “bhumia’har” shall U’P' Aetm o 1 0 . I be substituted; and 9 l (b) in the Explanation, for the words “forrira'ari as Well as bhumid/rari holdings of a tenure holder”, the words “for all the holdings of a blmmidhar whether held with or without transferable rights” shall be substituted. 67. In section 33-A of the principal Act, for sub-section (2), the follow- Amendment '0! ing sub-section shall be substituted, namely— “(2) The provisions of su b-section (1) shall mutatis mu a person who has been admitted as'a .rirdttr of any land 195 of the Uttar Pradesh Zamindari Abolition and Land section 33-A. tandis apply to under section Reforms Act,

16 '17t St .1 Yr vaitrivr Tr1iE, 24 Trat ,1977

1950 before the commencement of the Uttar Pradesh Land Laws (Amend-" ment) Act, 1977, or as a bhumidhar with non-transferable rights under the said section after such commencement, or as an asami of any land under

section 197 of the first mentioned Act."

Substitution of 68. For section 59 of the principal Act, the following section shall be section 50. substituted, namely—

"50. When any local area is under survey operations the Record

Powers of Record Officer may issue a proclamation directing all Gaon Sabhas Officer as to and bhumidhars to erect, within fifteen days such boundary erection of boun- marks, as he may think necessary to define the limits of the

dary marks, villages and fields and in default of their compliance within the time specified in the proclamation, he may cause such boundary marks to be erected, and the Collector shall recover the cost of their erection from the Gaon Sabhas or bhumidhars concerned.".

Insertio a of 69. After section 230 of the principal Act, the following section shall be

new section 231. inserted, namely— "231. Where any powers are to be exercised or duties to be performed by Powers of s u- any officer or authority under this Act, such powers or

bordinnte autho- duties may also be exercised or petforrned by an officer

exercised by or authority superior to him or it." rity to be

superior autho- rity.

CHAPTER VI

Amendment of the Uttar Pradesh Land Development Tax Act, .1972

Insertion of 70. After section 5 of me Uttar Pradesh Land Development Tax Act,

new section 5-A 1972, the following new section shall be inserted, namely—

in U. P. Act no. 35 of 1972. "5-A. (1) As from the date to be notified by the State Government,

Gram in Naas there shall be constituted a Committee known as Gramin

Nidlii Samiti. Vikas Nidhi Samiti . which shall consist of the following

members, namely—

The Revenue Minister in the State Government who shall be the Chairman thereof ;

The Sdcretary to the State Government in the Irrigation Depart- .

ment ;

(e) The Secretary to the State Government in the Medical Depart-

ment; The Secretary to the State Governbaent in the Public Works

Department ; The Secretary to the State Government in the Local Self-

Government Department ; The Secretary to the State Government in the Power Depart-

ment ; The Secretary to the State Government in the Revenue Depart-

ment ; The Secretary to the State Government in the Finance Depart-

ment; The Secretary to the State Government in the Planning Depart-

ment.

In the beginning of each financial year the Secretaries of the depart- ments mentioned in sub-section (1) shall prepare their respective proposals for the development of rural areas and submit the actual plan showing the estimated expenditure to the Committee mentioned in the said sub-

section.

The Committee shall after considering the proposals make neces- sary allotment of funds for each item."

16 amninualarwnee, 24 am? ,1977 . .. 1950 before the commencement of the Uttar Pradesh Land Laws (Amend-" ment) Act, 1977, or as a blmmidhar with non-transferable rights under the said section after such commencement, or as an asami of any land under section 197 of the first mentioned Act.” Supstitution of ' 68. For section 50 of the princi a1 Act the followin section shall "CHOU 50~ substituted, namely— p ’ g “50. When any local area is under survefy operations the Record POW“: of Record Ofiicer may issue a proclamation directing all Gaon ’Sabhas t0 and bhumidhars to erect, within fifteen days such boundary be Officer as Erection of boun- marks, as he may think necessary to define the limits of the 3‘7 marks- Villages and fields and in default of their compliance within the time specified in the proclamation, he may cause such boundary marks to be erected, and the Collector shall recover the cost of their _ erection from the Gaon Sabhas or bhumidlzar: concerned”. Insertion of ~. 69. After section 230 of the principal Act, the following section shall be new section 231. . inserted, namely— “23 1. Where any powers are to be exercised or duties to be performed by Powers of s u- any ofiicer or authority under this Act, such powers or bprdinéflc authO- duties may also be exercised or performed by an ofiicer “'3' ‘° be or authority superior to him or it." . exercised by superior autho- rity. ' CHAPTER VI Amendment of the-Uttar Prades‘h Land Development Tax Act, .1972 After seetion 5 of me Uttar Pradesh Land Development Tax Act, Insertion of 70. i“new 56011311 if; 1972, the following new section shall be inserted, namely—— 110- 35 Of 1972- _ “5-A. (1) As from the date to be notified by the State Government, Gram-m Vikas there shall be constituteda Committee known as Gramin Vikas Nidhi Samiti_which shall consist of the following Nidhi Sarniti. members, namely— (aj The Revenue Minister in the State Government who shall the Chairman thereof ; (b) The Secretary to the State Government in the Irrigation Depart- ment ; (c) The Secretary to the ment ; (d) The Secretary to the State Gov Department; . '(e) The Secretary to the State Government in the Local Self- Government Department ; t be State Government in the Medical Depart- ern'ment in the Public Works I - (f) The Secretary to the State Government in the Power Depart- ment ; (g) The Secretary to the State Government in the Revenue Depart- ment ; (h) The Secretary to the State Government in the Finance Depart- ment; \ (i) The Secretary to the State Government in the Planning Depart- ment. . each financial year the Secretaries of the depart- ection (1) shall prepare their respectiVe proposals nd submit the actual plan showing ned in the said sub- (2) In the beginning of ments mentioned in sub-s for the development of rural areas a the estimated expenditure to the Committee mentio section. 65- (3) The Committee shall after considering the proposals make nec sary allotment of funds for each item."

Amendment of section 2 of U.P. Act X of 1953.

Amendment of section 14.

3'W‹ Sfitir 8TRTUMPT trAZ, 24 IRIC 1977 17

CHAPTER VII

Amendment of Uttar Pradesh Bhoodan Vague Act, 1952

71. In section 2 of the Uttar Pradesh-Bhoodan Yagna Act, 1952 (hereinafter in this Chapter referred to as the principal Act), in clause (c), in sub-clause (i) for the words "bhumidhar or sirdar", the words "bhumidhar or Government Lessee" shall be substituted.

72. In section 14 of the principal Act—

in sub-section (1), in clause (i), for the word "sirdar", the words "bhumidhar with nontransferable rights" shall be substituted ;

sub-section (3) shall be omitted 7

in the Explanation, the word "sirdar" shall be omitted.

CHAPTER VIII

Miscellaneous

73. (1) Notwithstanding anything contained in any other law for the time being in force all proceedings for acquisition of bhumidharirights under sections 134 and 13.5 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as they stood immediately before January.28, 1977 and all proceedings arising therefrom, pending on such date before any court or authority shall abate.

(2) Where any proceeding has abated under sub-section (1) the amount deposited for the acquisition of such rights shall be refunded to the person de-

'positing the same or to his legal representatives as the case may be.

74. The Kumaun Nayabad and Waste Lands Act, 1948 is hereby repealed.

75. (1) The Uttar Pradesh Zamindari Abolition and Land Reforms (Third Amendment) Ordinance, 1977 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as amended by the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of the said Act as amended by this Act, as if this Act, were in force at all material times.

Transitory provisions.

Repeal of U. P. Act no. 32 of 1948.

Repeal of U. P. Ordinance no. 9 of 1977.

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entwén nafmm, 24 amt. 1977 17 CHAPTER V11 Amendment of Uttar Pradesh Bhoodan Yagna Act, 1952 71. In section 2 of the Uttar Pradesh-Bhoodan Yagna Act, 1952 (hereinafter Amendment of in this Chapter referred to as the principal Act), in clause (c), in su b-clause (i) figgngf‘igg-P- for the words “bhumidlmr or sirdar", the words “bhumidltar or Government ' Lessee” shall be substituted. - 72. In section 14 of the principal Act— Arnendment of section 14. (a) in sub-section (1), in clause (i), for the word “sirdar”, the words “bhumidlmr with nontransferable rights” shall be substituted ; (b) sub-section (3) shall be omitted ;_' (c) in the Explanation, the word “sirdar” Shall be omitted. CHAPTER VIII Miscellaneous _, ' 73. (1) Notwithstanding anything contained in any other law for the time Transitory ' being in force all proceedings for acquisition of blzumidltarirights under sections PKOVISIODS- l34 and 135 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as they stood immediately before January-28, 1977 and all proceedings arising therefrom, pending on such date before any courtor authority shall abate. - ' (2) Where any proceeding has abated under sub-section (1) the amount deposited for the acquisition of such rights shall be refunded to the person de- *‘ “ 'positing the same or to his legal representatives as the case may be. 74. The Kumaun Nayabad and Waste Lands Act, 1948 is hereby repealed. Repeal of U. P. Act no. 32 of 1948. Repeal of U. P. Ordinance no. 9 of 1977. 75. (l) The Uttar Pradesh Zamindari Abolition and Land Reforms (Third Amendment) Ordinance, 1977 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as amended by the said Ordinance shall be deemed to have been done or taken under the - . corresponding provisions of the said Act as amended by this Act, as if this Act, werein force at all material times. ma, .aita'rsrmzr‘nrer, «fiat