THE MANIPUR LAND REVENUE
AND
LAND
REFORMS
(AMENDMENT) ACT, 1975
(Manipur Act No.13of
1976)
An
Act
further to
amend the
Manipur LandRevenue andLand
Reforms
Act,
1
960 so as
to bring itin thelinewiththe
changing
socio—economz'c
condition
of the
people of
Manipur and to create an
egalitarian society
in
the State. BE it enacted
by
the
Legislature
of
Manipur
in the
Twenty—seventh
Year
of the
Republic of
India as
follows:—
1.
(1)
This Act
may
be called the
Manipur
Land Revenue and Land
Reforms (Amendment) Act,
1975.
(2) It
shallcome intoforceonsuch'dateasthe
Government may,
by
notification in the Official
Gazette,
"appoint
and
different dates may be
appointed
for different
provisions
of this Act.
(3) ,Insection1 ofthe
Principal
Act, forthe
"full-stop" occurring
at
the end
of sub— section
(2),
a
"colon" shall be substituted and
thereafter the
following proviso
shall be
added, namely,—
"Provided that the State
Government may, by notification in the
oflicial Gazette extend the whole or
any
part
or
any Section of this Act to
any of the
hill areas of
Manipur
also as
may be specified in such
notification."
2. In
this
Act,
"Principal
Act" means the
Manipur
Land Revenue andLand
Reforms Act, 1960
(Central Act
No. 33
of
1960)
as
amended on
the 21st
January, 1972,
by
the Manipur (Adaptation of
Laws)
Order, 1972, andas
further amended on
the same
date
by Order No.
3/9/72-Act/L ofthe
Governor of
Manipur.
3. In
section 2
of the
Pricipal
Act~ (a)
clause
(a)
shallbe
omitted;
(b) in
clause
(0), forthe
wordsand
figures
"2.50
acres",
the words
"one
hectare" shall be
substituted;
(0) inclause
(h), forthewords and
figures "7.5
acres",
the words
"three
hectares" shall be
substituted; '
(d) in
clause
(i), forthewords "Central
Government" the
words "State
Government"
shall be
substituted;
(e) inthe
existing
clause
(t),
after
putting
acomma
after the words
"Agricultural workers" the word
"ex-servicemen" shall be
inserted; Short title
'& commence- ment.
Definition. Amendment of section 2.
Amendment of section 4. Amendment of section 7. Amendment of section 9. Amendment of section
1 2.
Insertion of section 13A. -2-
I
(t) inclause (v), thewords"orunderthe
system generally
knownas
'bhag',
'adhior barga'
"
shall be
omitted; (g)
After clause
(V), the
following
clause shall beinsertedas
clause
(vv), namely—
"(vv)
'Tribunal'
means anyofficer
appinted
by theState Governmenttobethe Tribunal forthepurposeofthis Aandany other law forthetime
being in force intheStateof
Manipur._"
4. In section 4
of the
Principal
Act,
for the clauses
(a) to
(k),
the
following
clauses shall be
substituted,
namely—
"(21)
Revenue
Commissioner;
(b) Deputy
Commissioner; (c)
Additional
Deputy
Comissioner; (d)
DirectorofSettlement andLand
Records; (e)
Sub-Divisional
Officers; (t)
ExtraAssistant
Commissioners; (g)
Survey andSettlement
Officers;
(11)
Assistant
Survey andSettlement
Officers;
(1) Sub—Deputy
Collectors;
(3)
Revenue
Inspectors;
(k) Supervisor
Kanangos;
(l) Jilladars; (m)
Mandols; and '
(n) Suchother
village
officers as maybe
appointed
by
ordermadeunderthis
Act,".
5. The
existing
section 7of the
Principal Act
shall
be renumbered assub-section
(1)
thereofandinsub—section
(1) assorenumberedforthewords
"State
Government",
the words
"revenue commissioner"
shall
be substituted and
the
following
shall
be inserted assub-section
(2)
after sub—section
(1) so
renumbered,
namely—
"(2) AllRevenue Officers inthe
Settlement
Department
shallbesubordinatetothe Director of Settlement and Land
Records,".
6. In section 9of the
PrincipalActfor the words
"and
village
accountants" the words
"supervisor
Kanangos,
Zilladars,
mandols"
shall be substituted.
7. In
section 12 of the
Prmcrpal
Act,
for sub—section
(2),
the
following
sub—section shall be
substituted
namely——
"(2) Alltreesorother natural
products growing onor by the sideofanypublic road or path vestinthe
Government,"
8. After section 13 of
the
Principal Act,
the
following
section 13A shall
be
inserted, namely— . mm to
13A
(1)
The
Deputy Commissionerwiththeprevious
sanctionof
the State
Government, fishfiries
may by
notification
published in the
prescribed
manner declare any collection of water, running or
still, tobea
fishery, andno
rightin anyfishery sodeclared
shallbedeemed to have been
acquired
by any person or
group of persons,
either beforeorafter the commencement of this
Act, except as
provided
in the rules flamed
under
sub—section
(2).
(2)
-3- The
State Government may, without
prejudice tothe
generality ofthe
provisions
of section 98,
make
rules for
carrying out the
purposes
of this section
and such
rules shall be published intheOfficial Gazette,".
'
9.' Insections
17
and 18 of the
Principal Act for the words, "oneacre"
wherever they Amendment occur, the words 'two—fifihs of ahectare"
shall be substituted. 2; SE?"
10. Insection
26 of the
Principal
Act,
for the word
"
e" occurring
in the second
line, Amendment the word
"it" shall
be substituted, and theWords
"with the
approval
of
the Government,"
"seem" ' occurring inthesecond and third lineshall be deleted.
ll.
26.
In section
34 of
the Principal Act, forsub—section (1), the following
shall
be Amendment substituted, namely— of section
34.
"(1) TheGovernment may confirm,
withmodification,
ifany, the
table of
revenue rates submittedby
the settlement ofiicer,".
12. Insection
37 of the Principal
Act,
for
clause
(b) of sub—section (2)
thereof, the
Amendment following
shallbesubstituted, namely—
of section
37.
"(b) TheGovernment may extend
the term of settlement
if
the circumstances of a local
area be such
that a
fresh
determination of the
revenuerate may be
inexpedient: .
"Provided thatthe term of settlement soextended shall innocase exceed the
.
period of ten
years,?'.
13. Insection 38,
for the full-stop at the end
of sub—section (1) thereofacolon shall be Amendment
substituted, andthereafier the following proviso
shall be inserted, namely— \
~
32590110"
Provided that the
revenue of any holding, irrespective of itssizeshall notbe less than
rupees
two3'
14. Section
44 of
the
Principal Act shall
be omitted. Omission of section 44.
15. Insection
46 Of the
Principal
ACt, Amendment _
.
' of section 46.
(l) _insub—section(2), for theword "mortgage"
occurring inthesecond
line, the word
"exchange"
shall besubstituted;
(2) insub—section (5) for the 'full-stop' atthe end a'colon'
shall be substituted, and there after, the followingproviso shall beinserted, namely—
"Provided that
aperson, who does not
acquire anyright under sub-section (2) or
by mortgage or
lease, shall notmake
objection on the basis
of
possession."
l6.
namely—
After
ChapterVof the
Principal Act, thefollowing Chapter V—A shall be
inserted,
18:6"!!sz
.
apter -
.
Definitions. Petition for partition. Partition in accordance with
finding of civil court. -4-
"CHAPTER V—A '
PARTITION
51A. For the purposes of this
Chapter,
(a) 'Fragment'
means a
holding ofless thanonehectareof landinarea;
03) 'holding'
meansthe
aggregate areaof landheld by a
person asa
landowner; (c)
"land'asdistinctfromthedefinition
given insection 13 5,
includes landused for
non-agricultural
purposes;
(d) 'partition'
meansthedivisionof a
holding into twoor moresuch
holdings each
separately
liable forthe revenue assessed
thereon. Sl—B.(l) (A
landownermay at anytime, byapplying in
writing tothe
Deputy Commissioner,
claim
partition of the
holding.
(2) On
receipt ofsuch an
application the
Deputy
Commissioner
shall
serve notice on all
such recorded
landowner ofthe landashavenot
joined
in the
application, requiring
them toraise objections, ifany,within a
prescribed
period:
Provided
that
the
Deputy
Commissioner may,ifhethinks it necessary,
publish a proclamation as maybe
prescribed.
(3)
Ifany objection preferred
under sub—section
(2)
raisesanyquestion of
title which has notbeen
already
determined
by acourt of
competent jurisdiction, the
Deputy Commissioner shall
stay
the
proceedings
for such timeas,inhis
opinion, issufficient toadmit of a
suit
being
instituted
in the civil
court of the
objection.
(4) The
Deputy
Commissioner
staying the
proceeding
under sub-section
(3)
shall make an
order
requiring
the
objector,
or, iffor any
reason he deems it
more
equitable,
the
applicant, to
institute such asuit not
being
instituted
withinthat
time, may disallowthe
objection, ordismissthe application, asthecase maybe.
(5)
Ifthe
objectionpreferred
under sub—section
(2) does notraiseany
question of
title, the
Deputy
Commissioner shall
dispose
of it
himself;
unless forany
reasonhethinks it fit to
require that itbesubmitted toacivil
courtfor
adjudication, inwhich
eventthe
provisions of
sub-section
(3) andsub—section
(4)
shall
apply tothe
objection.
5 l—C. The
Deputy
Commissioner
shall
be
guided
by
the decision
of the civil court of competentjurisdiction onthe
question of
title, andthe
proceedings
stayed
under sub-section
(3)
and sub—section
(5) ofsection 5 l-Bshall be
disposed
of whenthedecision of thecivil
courtis communicated tothe
Sub-Deputy
Collector
by aninterested
party
and
after notice hasbeen given totheother
parties.
-5-
51 -D.
The prowsrons of this
Chapter
shallinrelation to
holdings
unused for
agricultural
Restriction purposes, be
subject to
section
153,
section 154
and
section 155
for
prevention
of 0"
pamwn' Fragmentation. 5 l
-E.
(1)
Where there are no
lands held111
common, the
lands held1n
severalty by
the 1pplicant for
partition
shallbedeclareda
separate
holding andshall be
separately
assessed to and revenue.
(2)
Wheresomeofthe
landsareheldincommon,the
Sub-Deputy
Collector shall make such
division as
may
secure
to the
applicant
his fair portion
of common
lands
falling
by
the )artition to the
share of
the
applicant
shall be
added to
the landheld
by
him in
severalty,
and the ngregate thus
formed
shall be declared a
separate
holding
and
shall
be
separately
assessed to and revenue.
(3)
Whereallthe
landsareheldincommon,the
Deputy
Comissioner shall make such a )artition as
may
secure to
the
applicant
his fair
share of the
holding,
and the land
allotted to him hall be
declared a
separate
holding
and shall
be
separately
assessed to
land revenue:
Provided thatin
making
partition
under this section the
Deputy
Commissioner shall
give ffect to
any transfer of
lands
held1n
severally, forming part
of the
holding, agreed
to
by
the varties and made
before the order for
partition 5 1 -F.
If,
in
making
a
partition,
it is necessary
to
include in the
holding assigned
to one hare the
land
occupied by
a
dwelling
house,
or
other
buildings,
of
permanent nature,
in 1ossession of another co— s—harer,
that other co- s—harer shall be
allowed to
retain in
with any luilding
thereonon
conditionof his
paying a
reasonable
ground-rent
for1t to
the Sharerin
whose uortion itmay fall
5
1
-G.
(1)
Places of worship
and burial
grounds,
held in common
previous
to
the
order 1f
partition
of a
holding,
shall continue to be so
held,
unless the
parties
otherwise agree
among iemselves.
(2) Incases wherethe
parties agree among themselves
they
shall state
in
writing
the greement intowhich
they have
entered, andtheir statement
shall be filed
with the record. 51 —H
(1)Tanks,
wells,
water courses
and
embankments shall be considered asattached3 land for the
benefit of
which
they
were
originally
made.
-
(2)
Wherefromthe
extend,
situationor
contruction of any such
work,
it is
found .ecessary that it
should continuetobe the
joint property
of
landowners to
two or more
of the Oldings in
whichthe
holding is
divided, the
Deputy
Commissioner shall
determine the extent to vhich the
landowners of each
holding may make use
of the
work,
and the
proportion
of the barges for
repairs tobe home
by them
respectively,
and
the manner in
which the
profits,
if any, erived from the
work,
are to
be
divided Partition of land held in severalty or in common. Special
provisions for
buildings. Special
provisions for
places of
worship &
burial grounds. Special provisions for
tanks, well water courses
and embank- ments.
-6-
Stay of.51—1.Ifat any
stage of the
proceedings
notwithstanding
anything
containedinthis 5:15;?"
m
Chapter,
there appears tobeany
reasonfor
stopping the
partition, the
Deputy
Commissioner cases, may, of his
own
motion, stay
the
partition
and may also order the
proceedings
to be
quashed. Detérmi} 5 l -J . After passing
the order for partition,
the
Deputy
Commissioner shall determine
the nation 0 revenue amount of
land revenuetobe
paid
by
each
portion
of
the divided
holding,
and
shall
make the rate and
necessary changes
in the
record of
rights:
alteration ofrecord of
right3~ . .
. . .
Provrded that thelandowners of each
of the new
holdings
shall continuetobeJomtly
and severally
liable forarrears,ifany,oflandrevenueontheold
holdings duebeforetheorderfor partition, and thelandownerswho arebenefitted by the
special
provisions
under section 5l -H and
section 5 1—1shallbe
jointly and
severally
liableforland
revenueonthecommon
holdings. Execution of 5 1-K.
Assoon as
may be,
after
the order
for
partition
the
Sub—Deputy
Collector shall— partition and Exlma' (a) makethe
partition
underhis
personal supervision orunderthe
personal supervision of asubordinate
revenue
officer,
authorised by him,
unless the
parties agree tomake
the
partition
themselves;
and (b)
delivertotheseveral sharers
possession ofthe
separate
lands
allotted to
them, and for this purpose may, of necessary summarily eject
any landowner who may refuse tovacatethe
same:
Provided thatinthe caseofland usedfor
agricultural
purposes,the
partition
shall take effect
from the
beginning
of the
agricultural
year nextafter
the date of
the order for partition
(0) on
completion of a
partition, the
Deputy Commissioner
shall
publish a
proclamation of the fact athis office and atsome
conspicuous place onwhich all thenewholding of which
they originally
forma
part. Cost. 5 l-L.The
Deputy
Commissioner may,inaccordance with therules made under section
98,
require
the
parties or
any of the
parties to
any the cost of partition.
Appeal.
51-M. An
appeal
against thedecisionofthe
Deputy
Comrnissoner,
making the
partition
will lietotheTribunal within ninety
days
fiom thedate onwhich the
partition
takes
effect".
Amendment 17.Insection84of the
Principal Act, insub—section (1), for thewords
"State 2256""
Government"theword"Tribunal" shall be
substituted. Amendment 18.
At the end of sub-section
(2),
for
the
"full-stop" a"colon" shall be substituted
and ggseaion
thereafter the
following proviso
shall be
inserted,
namely,—
-7-
"Provided thatWhere
there are more
parties thanone,andsomeofthem do not
appear, the
Revenue
Ofiicer, may, atthe
instance of the
party orthe
parties appearing, permit acaseor
proceeding to
proceed in the same
way asif all the parties had
appeared, andmakesuch
order ashethinks
fit,".
'
l
19. Insection
95 of
the
Principal
Act,
(1) thewords "atanytime"
occurring in the second
line shall
be omitted.
(2)
after the
proviso tosection 95, the
following second
proviso
shall be
added, namely,—
"Provided
further that norevision shall lieafierthe
expiry of
ninety days
from the date of
the
order tobe revised."
20. The
existing
sections
101,
102, 103,
104,
and 105 of
the
Principal
Act shall be omitted. 21 . For the
existing
section
106 of the
Principal
Act,
the
following shall be
substituted, namely,—
106
('1)
Save asotherwise
provided
in this section noland
owner
shall, after the commencement of section 16 of the
Manipur
Land
Revenue and Land
Reforms
(Amendment) Act, 1975transfer
by wayof
leasefor
period
whatsoeveranyland
comprised in this
holding and any transfer
by
way of
lease made incontravention
of this sub—section shall
be void and inoperative.
(2) A
person under
disability or a
public
charitable or
religious
institution
or alocal authority ora
Society Registered
under the
Assam
Co-Operative Societies
Act, 1949, asin force inthe State of
Manipur,
may lease the whole or any
part
of
hisor its
holding:
Provided thatany lease
granted in
pursuance ofthissub-section
by a
person under disability
shall
ceasetobein
force after cessationof the
disability. Explanation—For the
purpose ofthissub-section the
disability of a
person shall
cease.
(a) Inthe caseof a
widow, ifshe
remarries, on the date of
her
marriage orifany person succeeds tothe widow onher
death, on the date of her
death;
(b) inthe caseof a
minor, onthedateofhis
attaining majority;
(c) in the caseof awomanwhoisunmarried or who
is divorced or
judicially separated fromher
husband, onthe dateof her
marriage asthe case
may be, /
or in the
case of
a woman
or
remarriage
whose husband
is a
person falling under
clause
(d) orclause
(e), onthedateof
which the
disability of the. husband ceases; Amendment
of section
95.
Omission of sections 101 to 105. Amendment of section
1 06.
"Right to lease.
-3-
(d) inthe caseof a
personwhois amember of
theArmed
Forces of the
Union, on the date of
his
discharge
from service
or of
his
posting
to the reserve;
(e) inthe caseof a
person suffering from
aphysical ormental
disability,on the date onwhich the
disability
ceasesto
exist; (f)
within one yearofthecessationof the
disability referred toinsub-section
(2),
the land
owner
shall, notwithstanding anything
contained insection
119, be entitled to
resumefor
personal
cultivation thelandheld
by the
tenantnot exceeding onehalfof the areaofsuchland:
Provided that no
resumption
underthissub—section
shall bemadewhich would
have the effect of
leaving
the
tenant aftersuch
resumptionwithlessthan one hectare
of land."
Amemlmem 22.Insection 199of the
Principal Act, of
section
.
119.
(a)
Clauses (a) & (b) ofsub-section (1) shall be
omitted, and the
remaining '
clauses shall berenumbered asclauses
(a), (b) &
(0)
thereof;
and forthe words "six months"
occurring
inthe second
line of
the
proviso toclause
(b) thereof asso
renumbered, theword "one
year"
shall be
substituted;
and (b)
sub-sections (3) & (4)
shall beomitted. Omission 23. Section
120 and
121 shall be omitted.
of
sections
,
120 &12]. Amendment 24. In sub—section
(1)
of section
124 of
the
Principal
Act,
for the words and
figures firm" "the6th day of
March, 1956", the words and
figures
"the 6th
day
of
March,
1966" shall be
'
substituted. Amendment 25.Forthe
existing section 126ofthe
Principal
Act, the
following
shall be (Eamon
substituted,—
"Surrender
126.
(1)
No surrender orabandonment
by atenant of any holding or
any
part fgngd by
thereof
shall
be valid
unless
such surrender
or abandonment
has been
previously '
approved by the
Deputy
Commissioner. '
(2) Any
tenant
desiring tosurrender orabandon his
holding or
any
part
thereof or the land
owner of
such
holding may furnish information
thereof in
writing
to the
Deputy Commissioner.
(3) On
receipt ofinformation
under sub—section
(2),
the
Deputy
Commissioner may, after
making or
causing tobe made such
inquiry and insuch
manner as may be
prescribed,
by
order,
either approve or
disapprove the
proposed
surrender or abandonment:
-9-
Provided that no surrender or
abandonment shall be
disapproved
unless the tenant has
been
given
as
opportunity
of
being
heard in
the matter.
(4)
Wherethesurrenderor
abandonmentofany holding or
part
thereof
is. approved
by the
Deputy
Commissioner underthis
section, the
holding or
part thereofso surrendered or
abandoned shall be settled
by
the Government:
(i)
Wheresuch
surrenderorabandonmentwasmade
by a
person belonging to a
scheduled
tribeorscheduled castewithanother person belonging tothe
scheduled tribeor thescheduled
caste, asthecase may be;
01'
(ii) Acasewhereno
person
belonging to theScheduled tribeorscheduled caste is available or
willing
to take settlement under clause
(i),
or in any . other case, with the
priority
specified
in
section
147-A.
(5) Every person onwhomany
holding or
part
thereofis settled
under
sub-section
(4)
shall hold the same as a
tenant and
shall have the same
rights
and
obligations
as the
tenant
who surrenderd or
abandoned the
holding
or
part
thereof.
(6)
Where any
tenant surrendersorabandonshis
holding ofany
part
thereofwithout the
previous
approval
of the
Deputy
Commissioner and
the
holding
or
part
thereof so surrendered or
abandonedistaken
possession of
by thelandowner, then, it
shall be competent forthe
Deputy
Commissioner
(after
giving the
landowneran
opportunity of
being heard in the
matter)
to
impose
on the
landowner
a
penalty
of an
amount not
exceeding
five hundred rupees per hectare of the land so
surrenderd or
abandoned for each year
or
any
part thereof
during
which the
possession
is continued."
26 . For the
existing
section 127 of the
Principal
Act,
the
following
shall be
substituted, namely,— "Transfer of
127.
(1)
Subject
to the
other provisions
of this
Act,
the
ownership
of any land 33:15:?
whichisinthe
occupation ofatenantat thecommencementofsection26 ofthe tenant. Manipur
Land Revenue
and Land Reforms
(Amendment) Act,
1975
shall stand transferred from the
landowner thereofto the tenant
with effect from such
date as may be
specified by
notification in the official
Gazette,
and the tenant shall become the owner of such land and
be
liable to
pay land revenue
therefor. (2) Nothing
containedin
sub—section
(1)
apply toatenant
holding
anyland at
the commencement
of section 26
of the
Manipur
Land Revenue and Land Reforms
(Amendment) Act,
1975
from a
person under
disability
or from'a
public charitable or
religious
institution or
alocal
authority
or a
Co-operative Society registered
under theAssam
Co—operative
Societies
Act, 1949, asinforcein the State
of
Manipur: Amendment of section 1 27.
Amendment of
section
128.
Amendment of section
1 29,
Amendment of section
1 30.
Amendment of section
132.
-10- Provided thatany lease
granted inpursuanceof
this
sub—section,
by a
person under disability
shall ceasetobein
force afterthe
cessationofthe
disability. Explanationz— '
In this
sub-section, the
disability of a
person shall
cease under
any of the circumstances
specified
in the
Explanation tosub-section
(2)
ofsection 106.
(3)
Within one yearofthe
cessationofthe
disability
referred toinsub—section
(2),
the landowner
shall,
notwithstanding anything
contained
in section
119,
be entitled to resume for
personal
cultivation the
land held
by
the tenant
not
exceeding
one-half of the areaof such land:
Provided that no
resumption
under this sub—section
shallbemade whichwould have the effect of
leaving
the
tenant after such
resumption
with less thanonehectare of lan ."
27. In
section
128 of
the
Principal
Act,
in sub—section
(3),
for the word "declaration"
the word
"notification",
shall besubstituted.
28. In section 129 of
the
Principal
Act,
in sub-section
(2),
/ (a)
for the word "declaration"
occurring
in
the first
line,
the word
"notification", shall be
substituted;
(b) for the
figures andwords "2
V2 percent"
occurring inthethird
line, thewords
"four per cent",
shall besubstituted.
29. In section 130 of the
Principal
Act,
in sub—section
(2),
for
the
figures
and
words
"2
1/2
per cent"
occurring
in the third
and fourth
line,
the words "four per cent" shall be substituted.
3 O.
in
section
132 of the
Principal
Act,
afier sub-section
(6),
the
following
sub-section shall be inserted
namely:
"(7) Ifalandowner sellshislandincontraventionof
sub—section
(1), the
tenant, within twomonths fromthedate of his
knowlege
of such
sale, may
apply inwriting tothe competent authority expressing hisintention to
purchase theland atthe
price received'by the landowner oratthe reasonable
price
determined
under sub—section
(2). The competent authority,
after
giving
opportunity of
being
heard tothe
landowner, the
.
purchaser andto anyother person interested inthe
land, andifsatisfied thatthesale has been madeincontravention
of sub-section
(1),
may ask the
tenant to
deposit
the amount of
the
price actually paid orthe reasonable
price,
whichever15
less,
within such
period as
maybe
prescribed,
and upon deposit ofsuch
amount
by the
tenant, the
competent authority
shall pass anorder
allowing
the
application
of
preamption and
thereupon the
provision of
sections
(4) to
(6)
shall be
applicable
mutatis mutandis.".
-11-
31 .
In section
134 of
the
Principal
Act,
after the word "Government"
occurring
in the m
line,
the
words,
"or the Central Government"
shall be
added. ' I 2.
In section
135 of
the
Principal
Act,
for
the
existing
clauses
(a), (b)
and
(c),
the firming
clauses shall be
substituted;
namely,—
"(3) Cb)
(C)
(d) (e) :amely,—'
"Ceiling on holdings. 'adult
son', inrelation to a
person
means asonwhohasattained theageof majority andincludes thewidowand the
children, ifany,of a
pre—deceased son;
'unmarrled adult
daughter', inrelation toa
person
meansthe
daughter who has attained
the age of
majority
and includes a
divorcee; 'farnily' ,inrelation to a
person
means,theperson,thewife orhusband as the
case
may be,
and
the minor
sons
and unmarried
minor
daughters; 'ceiling
limit',inrelation to
land,
meansthelimit fixed under section
1
36;
and 'land' , does notinclude land
used for
non—agricultural purposes".
33. For the
existing
section
136 of the
Principal
Act,
the
following
shall
be
substituted,
13 6.
(1)
No personby
himself, orif he
hasa
family, together
with any other member of his
family (hereinafter
referred to asthe
perSon representing the
family)
shall,
whether aslandowner or as
amortgagee with
possession or
otherwise, or
partly
in one
capacity
and
partly in
another, hold land in
excessoffivehectaresin
classI
land and sixhectares in class 11
land; » Provided thatwhere thenumber ofmembers ofthe
family
ofsuch person exceeds five, hemayholdoneadditional
hectareforeachmemberin
excessoffive in the caseof class Ilandand six in
class 11
land, sohowever asnottoexceed 8hectares in class
1 land and 10
hectares
in class 11land inthe
aggregate; Provided
further thatwherein a
family bothhusband andWifehold land
separately and the
aggregate areaof
such land exceed
the
ceiling
limit,
the
excess land thatshall vest
in the Government shall bear the same
proportion asthe extent of land
held
by
them.
(2)
Notwithstanding
anything
contained insub—section (1),
aperson may,in addition to
the landwhich hemay hold under that
sub—section,
hold
(from outof the land
.
owned orheld
by
him) in
respect ofhis adult sonandunmarried
daughter;
(i) in acasewheretheadult sondoes notholdanyland, somuch land as
not
exceeding onehalfof
the land the adult son
may hold under sub-section
(1); , Amendment of section
134.
Amendment
-12-
(ii) in casewhere theadult son holds land
less than
one halfof
that land permitted
under sub—section (1), so much land
as
together
with
the land
held
by the adult sondoes notexceed onehalfof
the land which theadult son
mayhold . the
sub-section; '
(Iii) in acasewhere theunmarried
daughter does
nothold any land somuch land asnot
exceeding onehectarein
respect ofeach unmarried
adult
daughter;
(iv) in acasewherethe adult unmarried
daughter
holds
land less than one
hectare, somuch
land as
together
with the land held
by
the adult unmarried
daughter does notexceed onehectare.
(3)
Unless otherwise
exempted under section 150for the
purpose of
this
Chapter, in the caseof a
company, anassociation or
body
of individuals,
the
ceiling limit shall befive hectares in the caseof
class
I and six
hectares in the caseof
class 11land. Explanation:
Class 1land means land which
has
irrigation
facilities.
Class II land means the land
other
than class 1 land. 1 36—A.
In
determining
the
excess land
in
respect
of a
person, the
followingprinciples shall be
followed,
namely,—
(a) anylandwhich was transferred
by
sales,
gift orotherwise or
partitioned
by '
the
person during
the
period
beginning with the21 st
day ofJanuary, 1971and
ending with the commencement
of section
28 of
the
Manipur Land
RevenueandLandReforms (Amendment) Act, 1975shall be taken into
account asif such
land had not been transferred or
partitioned, asthe case maybe; (b)
homestead
lands shall not be taken into
account;
(0)
Wherethe
person is amember of any association or
body ofindividuals and
holds
a
share in the land
held
by
such association or
body
of
individuals, his share be taken into account; (d)
lands in
possession of atenant or a
mortgagee
shall
be deemed to be lands held
by the
person. Explanationz— Forthe
purpose ofthis sub—section
"homestead
land"
meansthe land on which the
homestead,
whether
used
by the
owner or let cuton
rent, stands
together
withany courtyard, compound andattached
garden, not
exceeding twofifth of ahectare
in the
aggregate. 136—B(l).
Except
where heis
permitted in
writing by the
Deputy
Commissioner soto
do, no
person holding
land in
excess of the
ceiling
limit
shall,
afterthecommencement of
section
28
of the
Manipur
Land
Revenue and
Land Reforms
(Amendment)
Act, 1975,
transfer by
sale,