Uttarakhand act 039 of 1948 : The UNITED PROVINCES ACQUISITION OF PROPERTY (FLOOD RELIEF) ACT, 19481

8

1948 bZ0 dk la;qDr izkUrh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDV ¿Lka;qDr izkUrh; ,sDV ua0 39] o'kZ 1948 bZ0À

THE UNITED PROVINCES ACQUISITION OF PROPERTY

(FLOOD RELIEF) ACT, 1948

[U. P. ACT No. XXXIX OF 1948]

9

1948 bZ0 dk la;qDr izkUrh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDV

1

¿Lka;qDr izkUrh; ,sDV ua0 39] o'kZ 1948 bZ0À mÙkj izns"k ,sDV ua0 36 o'kZ 1952 }kjk la"kksf/kr ,MsIVs"ku vkWQ ykW vkMZj] 1950 }kjk vuqdwfyr rFkk ifj'dr̀ la;qDr izkUrh; ysftLysfVo vlsEcyh rFkk ysftLysfVo dkmafly ds Øe"k% 22 vDVwcj] o'kZ 1948 bZ0 rFkk 05 uoEcj] o'kZ 1948 bZ0 dh cSBd eas Lohdr̀ fd;k

fnukad 09 fnlEcj o'kZ 1948 bZ0 dks xoZuj us Hkkjrh; ¼vLFkk;h fo/kku vkns"k o'kZ 1947 bZ0½ }kjk voLFkkuqdwy ifjofrZr Hkkjr&"kklu&fo/kku o'kZ 1935 bZ0 dh /kkjk 75 ds v/khu Lohdf̀r iznku dh vkSj la;qDr izkUrh; "kkldh; vlk/kkj.k xtV eas fnuk¡d 13 fnlEcj o'kZ 1948 bZ0 dks izdkf"kr gqvkA

Ckk<+ ihfM+r {ks=ksa eas yksxksa dks rqjUr lgk;rk igq¡pkus ds fufeÙk vf/kdkjksa dh O;oLFkk ds fy,

vf/kfu;e

vr,o fuEufyf[kr vf/kfu;e cuk;k tkrk gS &

D;ksafd ¿***À⁴;g vko";d gS fd ¿ck<+ ihfM+r {ks=ksa eas {kfr izkIr yksxksa ds lgk;rkFkZ bekjrh LFkku rFkk bekjrh lkeku dks rqjUr vf/kdr̀ vkSj gLrxr djus ds fy, vf/kdkjksa dh O;oLFkk dh tk;sAÀ

5

izkjfEHkd 1&& ¼1½ bl vf/kfu;e dk uke ¿mÙkj izns"kÀ

2

lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ¿***À⁶vf/kfu;e] 1948 gksxkA laf{kIr uke] foLrkj vkSj izkjEHk

¼2½ ;g ¿mÙkj izns"kÀ

2

ds cukjl] xkthiqj] cfy;k] eqjknkckn] cjsyh] cnk;w¡ Q:Z[kkckn] dkuiqj] "kkgtgk¡iqj] bykgkckn] fetkZiqj] xksj[kiqj] nsofj;k] cLrh] lhrkiqj] y[kheiqj [khjh] lgkjuiqj vkSj mUuko ftyksa eas ykxw gksxk] fdUrq ¿jkT; ljdkjÀ

3

xtV eas foKfIr izdkf"kr djds bls vU; {ks=ksa ij Hkh ¿ykxwÀ

8

dj ldrh gSA ¼3½ ;g rqjUr ykxw gksxk ¿***À⁷ ¼d½ bl ,sDV ds xr dky ds fdlh izHkko ij ;k fdlh ckr ij] tks blds v/khu fu;fer :Ik ls dh xbZ gks ;k fdlh gkfu ;k nkf;Ro ij] tks mBkuh iM+h gks(

¼[k½ fdlh vf/kdkj] fo"ks'kkf/kdkj] vk/kkj ;k nkf;Ro ij] tks bl ,sDV ds v/khu izkIr gqvk gks] vokIr gqvk gks ;k mRiUu gqvk gks( ;k 1- mn~ns";ksa vkSj dkj.kksa ds fooj.k ds fy, fnuk¡d 16 vDVwcj] 1948 dk xtV nsf[k;sA 2- ,MsIVs"ku vkWQ ykW vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA 3- mi;qZDr }kjk ^izkUrh; ljdkj^ ds fy, izfrLFkkfirA

10

¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 2&3À ¼x½ mi;qZDr fdlh vf/kdkj] fo"ks'kkf/kdkj] vk/kkj ;k nkf;Ro ls lEcfU/kr fdlh oS/kkfud dk;Zokgh ;k mipkj ij vkSj ,slh dksbZ oS/kkfud dk;Zokgh ;k ,slk dksbZ oS/kkfud mipkj] mlh izdkj fd;k tk,xk] tkjh j[kk vFkok ykxw jgsxk] ekuks fd ;g ,sDV lekIr ugha gqvk gksA

2&& bl ,sDV eas] tc rd dksbZ ckr fo'k; vFkok lanHkZ ds foijhr u gks & IkfjHkk'kk,a ¼d½ ^^bekjrh lkeku^^ eas bZV] ydM+h] ekal] feV~Vh pwuk] lhesUV] yksgk vkSj bLikr vkSj ?kjksa ds fuekZ.k ds fy, vko";d vU; lkeku lfEefyr gS( ¼[k½ ^^izfrdj vf/kdkjh^^ vkSj ^^vf/kdr̀ djus okys vf/kdkjh^^ ls ftys ds dySDVj vfHkizsr gS vkSj dySDVj }kjk fu;qDr fd, x, izFke Js.kh ds vflLVsUV dySDVj ls gS %

ijUrq izfrcU/k ;g gS fd ogh vf/kdkjh ,d gh ekeys eas vf/kdr̀ djus okyk vf/kdkjh vkSj izfrdj vf/kdkjh u gksxk(

¼x½ ^^yS.M&gksYMj^^ tehankj] ^VsusUV^ ¼vlkeh½] ^jsUV^ ¼yxku½ vkSj ^lk;j^ ds dze"k% ogh vFkZ gSa] tks ;wukbVsM izkfoalst VsusUlh ,sDV] lu~ 1939 bZ0 eas fn, x, gSa(

¼?k½ ^^O;fDRk] ftldk fgr gks^^ eas ,sls leLr O;fDr lfEefyr gS] tks bl ,sDV ds v/khu Hkwfe ds vf/kdr̀ vFkok gLrxr fd, tkus ds dkj.k fn, tkus okys izfrdj eas vius fgr dk nkok djrs gSa vkSj ml O;fDr ds ckjs eas ;g le>k tk,xk fd mldk Hkwfe eas fgr gS] ;fn mldk fgr ml lq[kkf/kdkj ¼bZtes.V½ esa gks] ftldk izHkko ml Hkwfe ij iM+rk gks(

IkjUrq izfrcU/k ;g gS fd bekjrh lkeku ds lEcU/k eas ^^O;fDr^^] ftldk fgr gks] ls ,sls bekjrh lkekuksa ds ^^Lokeh^^ vfHkizsr gS( Lka0izk0 ,sDV la0 17] o'kZ

1939 bZ0

¼³½ ¿^^izkUrh; ljdkj^^À

1

ls ¿la;qDr izkUr dh ljdkjÀ

2

vfHkizsr gS( vkSj ¼p½ ^^lkoZtfud iz;kstu^^ ls ck<+ ls ihfM+r O;fDr;ksa ds fy, xk¡oksa eas LFkku vFkok ?kjksa dh ejEer vFkok muds fuekZ.k dh O;oLFkk vfHkizsr gSA 3&& ;fn vf/kdr̀ djus okys vf/kdkjh ds er eas lkoZtfud mn~ns"; ds fy, ,slk djuk vko";d ;k mfpr gks rks og vkKk }kjk fdlh Hkwfe vFkok bekjrh lkeku dks] mlds Lokeh vkSj mlds mi;ksx djus okys O;fDRk ij bl vk"k; dk uksfVl nsdj fd vf/kdr̀ djus okys vf/kdkjh us bl /kkjk ds vuqlkj ,slh Hkwfe vFkok ,sls bekjr lkeku dks vf/kdr̀ djus dk fu"p; dj fy;k gS] vf/kdr̀ dj ldrk gS rFkk og , slh vU; vkKk ns ldrk gS] tks mls vf/kdr̀ djus ds lEcU/k eas vko";d ;k mfpr izrhr gksA blds vUrxZr ,sls vkns"k gks ldrs gSa] tks fdlh O;fDr ds ml Hkwfe ij [kM+s gq, fdlh isM++ksa vkSj vU; mitksa ds cspus mudks vf/kdkj eas j[kus vkSj mi;ksx djus ls lEcU/k j[krs gksaA tc HkwLokeh vFkok mldk miHkksx djus okyk O;fDr vklkuh ls u fey lds ;k tc Hkwfe vFkok bekjrh lkeku dks feyfd;r ;k muds mi;ksx lEcU/kh dksbZ >xM+k gks ;k tc mu O;fDr;ksa dh la[;k dks /;ku eas j[krs gq,] tks muds Lokeh gks ;k mu ij vf/kdkj j[krs gksa ;k tc mu O;fDr;ksa dh la[;k eas /;ku eas j[krs gq,] vyx&vyx uksfVl dh rkehy u dh tk ldrh gks rks ,slh uksfVl ml fof/k ls izdkf"kr djkbZ tk,xh] tks bl lEcU/k eas fu/kkZfjr dh tk;A

vf/kd̀r djus dh

dk;Zfof/k

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA 2- mi;qZDr }kjk ^izkUrh; ljdkj^ ds fy, izfrLFkkfirA

11

¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 4&6À 4&& ml n"kk eas tc dksbZ Hkwfe vFkok lkeku /kkjk 3 ds vUrxZr vf/kdr̀ fd;k tk; rks vf/kdr̀ djus okyk vf/kdkjh mls bl izdkj miHkksx esa yk ldrk gS] tks mls lkoZtfud iz;kstuksa ds fy, mfpr vkSj vko";d izrhr gksA

vf/kd̀r dh xbZ Hkwfe dk

miHkksx

5&&¼1½ vf/kdr̀ djus okyk vf/kdkjh /kkjk 3 ds v/khu fdlh Hkwfe vFkok bekjrh lkeku dh vf/kdr̀ djus ;k mlds fy,] izfrdj fu;r djus ds mn~ns"; ls fdlh O;fDRk dks ;g vkKk ns ldrk gS fd &

vf/kd̀r djus okys

vf/kdkjh ds vf/kdkj

¼d½ Okg mDRk vkKk eas fufnZ'V vf/kdkjh dks ml lEifÙk ds fo'k; eas vkKk eas of.kZr ,slh leLr ckrksa dh lwpuk nsa] tks mldh tkudkjh eas gks( vkSj ¼[k½ ml Hkwfe vFkok bekjrh lkeku dk Lokeh ;k mldk miHkksx ;k vf/kdkj j[kus okyk O;fDRk] mDr vkKk nsus okys vf/kdkjh ¼Authority½ dh vuqefr ds fcuk ml Hkwfe vFkok bekjrh lkeku dks ,slh vof/k ds lekIr gksus rd ugha cspsxk] tks mDr vkKk eas crkbZ xbZ gksA

¼2½ mi/kkjk ¼1½ }kjk izkIr vf/kdkjksa ij dksbZ foijhr izHkko Mkys fcuk dksbZ O;fDRk ;k vf/kdkjh ¼Authority½] tks vf/kdr̀ djus okys vf/kdkjh ¼fjDohft"kfuax vFkkWfjVh½ }kjk bl lEcU/k eaas fu;qDr fd;k x;k gks] ;g fu"p; djus ds mn~ns"; ls fd mDr Hkwfe vFkok bekjrh lkeku ds lEcU/k eas /kkjk 3 ds vUrxZr dksbZ vkKk nh tkuh pkfg, ;k ugha vkSj ;fn nh tkuh pkfg, rks fdl izdkj ;k /kkjk 3 ds v/khu nh xbZ fdlh vkKk dk ikyu djokus ds fy,] fdlh Hkwfe eas izos"k dj ldrk gS vkSj mldk fujh{k.k dj ldrk gSA 6&& ¼1½ tc dksbZ Hkwfe /kkjk 3 ds vUrxZr vf/kdr̀ dh xbZ gks rks izR;sd O;fDr dks] ftldk mleas fgr gks] ,slk izfrdj fn;k tk,xk] tks ,sls O;fDr vkSj Hkwfe vf/kdr̀ djus okys vf/kdkjh ds chp fyf[kr :Ik eas uhps fy[kh ckrksa ds lEcU/k eas fuf"pr dh tk;&

izfrdj dk Hkqxrku

¼d½ ,slh Hkwfe dk vf/kdr̀ djuk( vkSj

¼[k½ dksbZ ,slh {kfr] tks izkdf̀rd dkj.kksa ls gqbZ {kfr ds vfrfjDr vf/kdr̀ djus dh vof/k eas ls Hkwfe dks ig¡qph gksA

¼2½ tc dksbZ ,slk le>kSrk u gks lds rks vf/kdr̀ djus okyk vf/kdkjh ¼fjDohft"kfuax vFkkWfjVh½ ml ekeys dks vius bl vfHkLrko ¼fjdeUMs"ku½ ds lkFk fd izfrdj ¼gkfuiwfrZ½ dh /kujkf"k fdruh gksuh pkfg, vkSj og fdu dkj.kksa ls nh tkuh pkfg,] izfrdj vf/kdkj ¼dEIksUls"ku vkWfQlj½ bl lEcU/k eas fu;r fd, x, fnuk¡d ij ;k fdlh vU; LFkfxr fd;s gq, fnuk¡d ij ,sls O;fDr ds dFku dks lqusxk vkSj ,slh vf/kd tk¡p ds ckn] tks og mfpr le>s izfrdj dh /kujkf"k fuf"pr djsxk vkSj og /kujkf"k] flok; ml n"kk ds] tks /kkjk 11 eas crkbZ xbZ gS] vfUre vkSj fu.kZ;kRed gksxhA ¼3½ izfrdj vf/kdkjh ¼dEisUls"ku vkWfQlj½ izfrdj dh /kujkf"k fuEufyf[kr ckrksa ij fopkj djrs gq, fuf"pr djsxk &

¼d½ dksbZ ykxr] tks vf/kdr̀ dh gqbZ Hkwfe ij fu/kkZfjr fd;k x;k gks( ¼[k½ lk;j dh dksbZ vk;] tks ,slh Hkwfe ls gksrh gks(

¼x½ mu isM+ksa dk ewY;] tks Hkwfe vf/kdr̀ fd, tkus ds dkj.k Hkwfe ls gVkus iMs+ gksa( vkSj

12

¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 7&9À ¼?k½ dksbZ {kfr] tks fgr j[kus okys O;fDr dks fdlh ,slh [kM+h Qly vFkok isM+ksa dks nsus ds dkj.k gqbZ gks] tks mlds vf/kdkj djus ds le; ml Hkwfe ij gks(

fdUrq og ,sls isM+ksa ds ewY;ksa ij] tks mi;qZDRk O;fDr ds vf/kdkj eas cus jgs vkSj ftudk og miHkksx djrk jgs] dksbZ fopkj ugha djsxkA

¼4½ mi/kkjk ¼1½ ds v/khu fu;r fd;k x;k ;k mi/kkjk ¼2½ ds v/khu fuf"pr fd;k x;k izfrdj bl izdkj fn;k tk,xk] ftl izdkj lEcfU/kr i{k fuf"pr djus ;k tSlk izfrdj vf/kdkjh ¼dEisUls"ku vkWfQlj½ vkns"k nsA

¼2½ Tkc uksfVl] tSlk fd Åij dgk x;k gS] ;Fkkfof/k izdkf"kr gks tk;] vf/kdr̀ dh tkus okyh Hkwfe ;k bekjrh lkeku ml fnu ds izkjEHk ls] tc fd uksfVl bl izdkj izdkf"kr fd;k x;k gS] leLr Hkkjksa ls eqDr gksdj fcYdqy ¿jkT; ljdkjÀ

1

¼izksfoaf"k;y xouZesUV½ ds vf/kdkj eas jgsaxs vkSj ,slh Hkwfe ;k ,sls bekjrh lkeku dks vf/kd̀r djus dh vof/k rqjUr lekIr gks tk,xhA

¼3½ vf/kdr̀ djus okyk vf/kdkjh ¼fjDohft"kfuax vFkkWfjVh½ ¿jkT; ljdkjÀ

2

ds lk/kkj.k fu;a=.k ds v/khu ck<+&ihfM+r O;fDr ds fy, vkSj bl izdkj ls] tSlk fd og mfpr le>s] fdlh ,slh Hkwfe dks] tks bl /kkjk ds vuqlkj gLrxr dh xbZ gks] vf/kdkj eas dj ldrk gS ;k mldk O;ogkj dj ldrk gS ;k mls fdjk;s ij mBk ldrk gS] iV~Vs ij ns ldrk gS] csp ldrk gS] ,d nwljs ls cny ldrk gS ;k vU; izdkj ds vyx dj ldrk gSA 8&& ¼1½ Tkc /kkjk 3 vFkok /kkjk 7 ds vuqlkj dksbZ vf/kdr̀ djus okyk vf/kdkjh ¼fjDohft"kfuax vFkkWfjVh½ fdlh bekjrh lkeku dks vf/kdr̀ vFkok gLrxr] tSlh Hkh n"kk gks] djs rks mlds Lokeh dks ,slk izfrdj ¼gkfuiwfrZ½ fn;k tk,xk] tSlk fd mDRk vf/kdkjh ¼vFkkWfjVh½ fuf"pr djsA

izfrdj ¼gkfuiwfrZ½ dk

fn;k tkuk

¼2½ mi/kkjk ¼1½ ds v/khu izfrdj fu"p; djus ds fy,] vf/kdr̀ djus okyk vf/kdkjh fu;af=r ewY; ¼dUVªksy izkbl½ dk ;k ;fn fu;af=r ewY; ugha gS rks mlds cktkj ewY; ¼ekdsZV oSY;w½ rFkk ;krk;kr ¼VªkaliksVZ½ vkSj laxzg ds O;; dk] tks fgr j[kus okys O;fDr }kjk okLro eas yxk;k x;k gks] mfpr fopkj j[ksxkA

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA 2- mi;qZDr }kjk ^izkUrh; "kklu^ ds fy, izfrLFkkfirA

7&& ¼1½ ml n"kk eas tc /kkjk 3 ds v/khu fdlh Hkwfe ;k bekjrh lkeku dks vf/kdr̀ fd;k tk; rks vf/kdr̀ djus okyk vf/kdkjh ¼fjDohft"kfuax vFkkWfjVh½ fdlh Hkh le; ,slh fof/k ls] tks mDr vf/kdkjh fu;r djs] bl vk"k; dk uksfVl izdkf"kr djk dj fd bl /kkjk ds vuqlkj mlus gLrxr djus dk fu"p; dj fy;k gS] gLrxr dj ldrk gSA

Hkwfe dk gLrxr djuk

9&& ¼1½ Tkc dksbZ Hkwfe /kkjk 7 ds v/khu gLrxr dh tk; rks ,sls O;fDr dks] ftldk mleas fgr fufgr gks] ,slh gkfuiwfrZ nh tk,xh] ftldh /kujkf"k yS.M ,Dohft"ku ,sDV] 1894 bZ0 dh /kkjk 23 dh mi/kkjk ¼1½ ds igys ls pkSFks okD; [k.Mksa eas fn, x, fl)kUrksa ds vuqlkj izfrdj vf/kdkjh ¼dEisUls"ku vkWfQlj½ }kjk fuf.kZr dh tk,xh % gLrxr Hkwfe ds fy,

izfrdj dk Hkqxrku ,sDV

ua0 1] 1894 bZ0

13

¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 10À fdUrq izfrcU/k ;g gS fd yS.M ,Dohft"ku ,sDV] lu~ 1894 bZ0 dh /kkjk 23 dh mi/kkjk ¼1½ ds izFke okD; [k.M eas mfYyf[kr cktkj ewY; ¼ekdsZV oSY;w½ og ewY; le>k tk,xk] tks /kkjk 7 ds v/khu lwpuk ds izdkf"kr gksus ds fnuk¡d ;k 01 flrECkj 1939 bZ0 dks vkSj ;fn bu nksuksa eas vUrj gks rks bu nksuksa eas ls] tks Hkh de gks] ml Hkwfe dk cktkj ewY; ¼ekdsZV oSY;w½ jgk gks %

,sDV ua0 1] o'kZ 1894 bZ0

vkSj izfrcU/k ;g Hkh gS fd ml n"kk eas tc fd mDr Hkwfe 01 vDVwcj lu~ 1948 bZ0 ds iwoZ fdUrq 01 vDVwcj o'kZ 1948 bZ0 ds i"pkr~ fdlh iathdr̀ izys[k ¼jftLVMZ MkD;wesUV½ }kjk fd, x, dz; ;k mi;qZDRk frfFk;kas ds chp fdlh gd"kQk dh fMxzh ds v/khu mlds Lokeh ds vf/kiR; eas jgh gks rks mldks ogh /kujkf"k ds :Ik eas fn;k tk,xk] tks Ø;drkZ ¼ipsZtj½ us okLro eas pqdk;k gks ;k ftl /kujkf"k ds Hkqxrku ij mldh gd"kQk dh fMxzh eas] tSlh Hkh n"kk gks] Hkwfe gLrxr gqbZ gks %

vkSj izfrcU/k ;g Hkh gS fd izfrdj dh /kujkf"k fuf"pr djrs le; izfrdj vf/kdkjh ml fdlh ,sls ykHk gks Hkh /;ku eas j[ksxk] tks ¼fgr j[kus okys O;fDr dks muds LokfeRo eas] O;fDr dks fdlh ,slh vU; Hkwfe eas ;k ml ij ,sls O;fDr }kjk] ftlds miHkksx eas ,slh Hkwfe gks] ml Hkwfe dks R;kx nsus ds QyLo:Ik izkIr gks ldrk gS ;k gqvk gksA½ ¼2½ ml n"kk eas tc mi/kkjk ¼1½ ds v/khu izfrdj dh /kujkf"k fuf"pr dh xbZ gks rks izfrdj vf/kdkjh yS.M ,Dohft"ku ,sDV] 1894 bZ0 dh /kkjk 11 eas fn, gq, fl)kUrksa ds vuqlkj] tgk¡ rd fd os bl ,sDV vFkok mlds v/khu cuk, x, fdlh Hkh fu;e ds foijhr u gks] fu.kZ; nsxkA

,sDV u a0 1] o'kZ 1894 bZ0

¼3½ ml n"kk eas tc fdlh O;fDr dks] mi/kkjk ¼2½ ds v/khu fn, x, fu.kZ; ls larks'k u gks vkSj og fu/kkZfjr le; ds Hkhrj fMfLVªDV tt ds ikl fu.kZ; ds fy, Hkst nsxk] ftldk ogk¡ vf/kdkj&{ks= gksA

¼4½ yS.M ,Dohft"ku ,sDV] 1894 bZ0 ds vkns"k] tgk¡ rd fd os bl ,sDV ds vkns"kksa ds izfrdwy u gksa] mi/kkjk ¼3½ ds v/khu fMfLVªDV tt ds ikl fu.kZ; ds fy, Hksts x, fdlh ekeys ij ykxw gksaxs] flok; blds fd ,sls fMfLVªDV tt dh fdlh vkKk ds fo:) dksbZ vihy u gks ldsxhA

,sDV ua0 1] o'kZ 1894 bZ0

10&& ¼1½ ml n"kk eas] tc dksbZ Hkwfe ;k bekjrh lkeku] tks /kkjk 3 ds v/khu vfHkdr̀ fd;k x;k gks] vf/kdr̀ u fd;k tk; vkSj mls vf/kdr̀ voLFkkk ls eqDr djuk gks rks vf/kdr̀ djus okyk vf/kdkjh] ,slh tk¡p iM+rk ds ckn] ;fn dksbZ gks] dh tk;] ftls og vko";d le>s] ,d fyf[kr vkKk }kjk ml O;fDRk dks fufnZ'V dj nsxk] tks mls ,slh Hkwfe vFkok bekjrh lkeku ij dCtk ikus dk vf/kdkjh izrhr gksA

Ekk¡x djus ds lEcU/k eas

eqfDr

¼2½ mi/kkjk ¼1½ ds v/khu nh xbZ vkKk eas] mfYyf[kr O;fDr dks fdlh ,slh Hkwfe ;k bekjrh lkeku dk dCtk nsus ij ¿jkT; ljdkjÀ

1

ml Hkwfe ;k bekjrh lkeku ij fdlh ,sls O;fDr dks dCtk nsus ds mÙkjnkf;Ro ls iw.kZr% eqDr gks tk,xk] ftls ml ij dCtk ikus dk U;k;ksfpr vf/kdkj gks] fdUrq bl Hkwfe ;k bekjrh lkeku eass fdlh Hkh vU; O;fDRk ds fdlh ,sls vf/kdkj ij foijhr izHkko u iM+sxk] tks mls ml O;fDr ds fo:)] ftls ml Hkwfe ;k bekjrh lkeku ij bl izdkj dCtk fn;k x;k gS] mfpr dkuwuh dk;Zokgh ds vk/kkj ij izkIr gks ldsA

¼3½ ml n"kk eas tcfd og O;fDr] ftls /kkjk 3 ds v/khu vfHkd̀r dh xbZ Hkwfe ;k bekjrh lkeku dk dCtk fn;k tkrk gks] vizkI; gks ;k mldk "kh?kz irk u py ldrk gks ;k mldk dksbZ ,slk vfHkdrkZ ¼,tsUV½ ;k nwljk O;fDr ugha gS] ftls mldh vksj dCtk ikus dk vf/kdkj gks rks vf/kdr̀ djus okyk vf/kdkjh &

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA

14

¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 11&13À ¼d½ ;fn tk;nkn] mldk dCtk fn;k tkus okyk gks] Hkwfe gS rks "kkldh; xtV eas lwpuk ¼uksfVl½ izdkf"kr djk,xk] ftleas ;g ?kksf'kr fd;k tk;sxk fd ,slh Hkwfe vf/kdr̀ fd, tkus ¼fjDohth"ku½ ls eqDr dh xbZ gS vkSj ;g ckr MqXxh fiVok dj ml LFkku eas ?kksf'kr dh tk,xh( rFkk

¼[k½ ;fn og bekjrh lkeku gS rks mls ml

¼4½ ml n"kk eas mi/kkjk ¼3½ ds okD; [k.M ¼d½ eas mfYyf[kr lwpuk ¼Notice½

"kkldh; xtV eas izdkf"kr dj nh tk, rks ,slh lwpuk ¼Notice½ eas mfYyf[kr Hkwfe bl izdkj izdk"ku dh frfFk ls vf/kdr̀ voLFkk ls eqDr gks tk,xh vkSj ml Hkwfe ds lEcU/k eas ;g le>k tk,xk fd og ml O;fDr dks ns nh xbZ gS] tks ml ij dCtk ikus dk vf/kdkjh FkkA

¼5½ mi/kkjk ¼2½ ls ¼4½ rd ds v/khu dCtk fn, tkus ;k fcdzh gksus ds mijkUr izkUrh; "kklu ¿jkT; ljdkjÀ

1

flok; ml n"kk eas] tSlk fd mi/kkjk ¼3½ ds okD; [k.M ¼[k½ eas fn;k x;k gS ;k tSlk fd /kkjk 6 ds v/khu fdlh nh gqbZ vkKk }kjk vkns"k fn;k x;k gks] ,slh Hkwfe ;k bekjrh lkeku ds lEcU/k eas fdlh Hkh {kfriwfrZ ;k vU; nkoksa ds fy, mÙkjnk;h ugha gksxkA

11&& ;fn og bl ckr ls lUrq'V gS fd lEcfU/kr O;fDr ds lkFk dksbZ cM+k vU;k; gqvk gS rks dfe"uj ;fn pkgs] ,slh vkKk ij fQj ls fopkj dj ldrk gS] tks vf/kdr̀ djus okyk vf/kdkjh /kkjk 3 ds v/khu ;k izfrdj vf/kdkjh /kkjk 6 dh mi/kkjk ¼2½ ds v/khu nsA

/kkjk 3 vkSj /kkjk 6 dh

mi/kkjk ¼2½ ds v/khu nh

xbZ vkKk ij dfe"uj

}kjk fopkj

12&& ¼1½ fdlh ,slh vkKk ij] tks bl ,sDV }kjk ;k mlds v/khu iznÙk vf/kdkj dk iz;ksx djrs gq, nh xbZ gks] fdlh U;k;ky; eas vkifÙk u dh tk,xh] flok; ml n"kk ds] ftldh O;oLFkk bl ,sDV eas dj nh x;h gksA

bl ,sDV ds v/khu nh xbZ

vkKkvksa ds lECkU/k eas

U;k;ky; dksbZ vkifÙk ugha

djsxk

¼2½ tgk¡ fdlh vkKk ds lEcU/k eas ;g le>k tk, fd mldks fdlh vf/kdkjh ¼,FkkWfjVh½ us bl ,sDV ds v/khu iznÙk vf/kdkj dk iz;ksx djds fn;k gS rFkk ml ij gLrk{kj fd;k gS rks dksbZ U;k;ky; bf.M;u ,foMsUl ,sDV] 1872 bZ0 ds vFkksZa eas ;g eku ysxk fd ,slh vkKk ml vf/kdkjh us blh izdkj dh FkhA

,sDV ua0 1] o'kZ 1872 bZ0

13&& ¼1½ dk sbZ okn ¼ukfy"k½] vfHk;ksx ¼eqdnek½ ;k dksbZ nwljh dkuwuh dk;Zokgh fdlh izfrdj vf/kdkjh ;k vf/kdr̀ djus okys vf/kdkjh ;k fdlh O;fDr ds fo:) fdlh ,sls dk;Z ds lECkU/k eas u dh tk,xh] tks mlus bl ,sDV ;k mlds v/khu cuk, x, fu;e ;k nh xbZ fdlh vkKk ds vuqlkj ln~Hkkouk eas fd;k gks ;k ftlds djus dk fopkj fd;k gksA

bl ,sDV ds v/khu dk;Z

djus okys O;fDr;ksa dh

j{kk

¼2½ dksbZ okn ¼ukfy"k½ ;k vU; dkuwuh dk;Zokgh ¿jkT; ljdkjÀ¹ds fo:) ,slh {kfr ds lEcU/k eas u dh tk,xh] tks fdlh ,slh ckr ds dkj.k gks tk; ;k ftlds gksus dh vk"kadk gks] tks bl ,sDV ;k mlds v/khu cuk, x, fdlh fu;e ;k nh xbZ vkKk ds vuqlkj ln~Hkkouk ls fd;k gks ;k djus dk fopkj fd;k gksA

15

¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 14&15À 14&& ¼1½ bl /kkjk }kjk ;wukbVsM izkfoUlst ,Dohft"ku vkWQ izksiVhZ ¼¶yM fjyhQ½ vkfMZusal] 1948 bZ0 [kf.Mr fd;k tkrk gS vkSj ;w0ih0 tujy Dyklst ,sDV] 1904 dh /kkjk 6 vkSj 24 ds vkns"k bl izdkj ykxw gkasxs] ekuks fd mDr vkfMZusal ,slk ,sDV Fkk] tks fdlh ¿mÙkj izns"kÀ

2

,sDV }kjk [kf.Mr fd;k x;kA Lak;qDr izkUrh; vkfMZusal ua0 10] o'kZ 1948 bZ0 rFkk ,sDV ua0 1] o'kZ 1904 bZ0 ¼2½ dksbZ fu;qfDr ;k vkKk ;k vkns"k] tks mDr vkfMZusal ds v/khu dh xbZ gks ;k fn;k x;k gks ;k tkjh fd;k x;k gks vkSj mlds lEcU/k eas] tSlh Hkh n"kk gks vkSj tks bl ,sDV ds vkjEHk ds rqjUr iwoZ ykxw gks] ykxw jgsax s vkSj mlds lEcU/k eas] tSlh Hkh n"kk gks] ;g le>k tk,xk fd og fu;qDr] vkKk ;k vkns"k ,slk gS] tks bl ,sDV ds v/khu dh xbZ gS ;k tkjh fd;k x;k gSA

15&& ¼1½ ¿jkT; ljdkjÀ

1

bl ,sDV ds vkns"kksa dks dk;kZfUor djus ds fy, ¿fu;eÀ

3

cuk ldrh gSA fu;e cukus dk vf/kdkj ¼2½ mi;qZDRk vf/kdkj dh lkekU;rk ij foijhr izHkko Mkys fcuk ,sls fu;eksa eas fuEufyf[kr ckrksa ds lEcU/k eas O;oLFkk dh tk ldrh gS & ¼d½ izfrdj vf/kdkjh rFkk vf/kd̀r djus okys vf/kdkfj;ksa dh fu;qfDr rFkk muds dk;ksZa rFkk muds vf/kdkj lhek ds lEcU/k eas( ¼[k½ izfrdj vf/kdkjh ds ikl fu.kZ; ds fy, Hksts x, fo'k;ksa ds lapkyu rFkk lquokbZ ds fy, rFkk ,sls vf/kdkjh }kjk vuqlj.k dh tkus okyh dk;kZfof/k ds lEcU/k eas(

¼x½ Lkwpukvksa ds :Ik&i= ¼QkeZ½ rFkk muds rkehy fd, tkus ds

1- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA 2- mi;qZDr }kjk ^izkUrh; "kklu^ ds fy, izfrLFkkfirA

3- fu;eksa ds fy, vf/klwpuk la[;k 2244@1&5 fnukad 18 ebZ] 1949 ds xtV Hkkx 7&v ì'B 272 ns[ksaA

16

THE UNITED PROVINCES ACQUISITION OF PROPERTY

(FLOOD RELIEF) ACT, 1948

1

[U. P. ACT No. XXXIX OF 1948]

Amended by the U. P Act No. XXXVI of 1952 Adapted and modified by the Adaptation of Laws Order, 1950 [Passed by the United Provinces Legislative Assembly on October 22, 1948 and the United Provinces Legislative Council on November 5, 1948

Received the assent of the Governor on December 9, 1948, under section 75 of the Government of India Act, 1935 as adapted by the India (Provisional Constitution) Order, 1947, and was published in the United Provinces Gazette Extraordinary, dated December 13, 1948.]

AN

ACT

to provide for powers to afford immediate relief to persons in the flood affected areas Preamble Whereas [* * *]⁴it is necessary [to provide for powers for immediate requisition and acquisition of land for building sites and building materials for relief to the suffers in the flood affected areas];⁵

It is hereby enacted as follows:

Short title,

extent and

commencement

1. (1) This Act may be called the [Uttar Pradesh]

2 Acquisition of Property (Food Relief) [* * *]⁶Act, 1948,

(2) It shall apply a Banaras, Ghazipur, Ballia, Moradabad, Bareilly, Budaun, Farrukhabad, Kanpur, Shahjahanpur, Allahabad, Mirzapur, Gorakhpur, Deoria, Basti, Sitapur, Lakhimpur-Kheri, Saharanpur and Unnao Districts of [Uttar Pradesh]²but the [State Government]³may, by notification in the Gazette, [extend]⁸it to any other area.

(3) It shall come into force at once [ * * * ]⁷

(a) the previous operation of anything duly done or suffered under this Act, or

(b) any right privilege, obligation or liability acquired, accrued or incurred under this Act, or

1. For statement of objects and reasons see U. P. Gazette extraordinary dated October 16, 1948.

2. Subs. by A. O. 1950 for United Provinces.

3. Subs. by ibid. for 'Provincial Government'

4. Del. by section 2 (a) of U. P. Act No. 36. 1952.

5. Sub. by section 2 (b) ibid.

6. Del. by Sec. 3 (a) ibid:

7 . Omitted by section 3 (b) ibid.

8. Further extended to the districts of Banda, Hardoi, Meerut, Azamgarh, Raebareli, Barabanki, Bahraioh,

9. Gonda. Almora, Dehra Dun, Jaunpur and Bijnor Vide Government notifications Nos. 4251 (i)/IS. dated january 31, 1949, l043/IS-49, dated March 24. 1949, 1316 R/IS-100-50 dated September 28, 1950 and 1691/1S- 100-50, dated May 7,1951.

17

[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 2-3]

(c) any legal proceeding or remedy in respect of any such right, privilege, obligation or liability as aforesaid, and any such legal proceeding or remedy may be instituted continued or enforced as if this Act had not expired.

Definitions 2. In this Act, unless there is anything repugnant in the subject or context---

(a) "Building material" includes pricks, timber, bamboo, earth, lime, cement, iron and steel, and other material required in construction of houses;

(b) "Compensation Officer" and "Requisitioning. Authority" mean the Collector of the district and include an Assistant Collector of the I^stclass appointed by the Collector provided that the same officer shall not be the Requisitioning Authority and Compensation Officer respect of the same case ;

(c) "Landholder", "Tenant" "Rent" and "Sayar" have the meaning respectively assigned to them in the United Provinces Tenancy Act, 1939;

(d) "Person interested" includes all persons claiming an interest in compensation to be made on account of the requisition or acquisition of land under this Act; and a person shall be deemed to be interested in the land if he is interested in an easement affecting the land :

Provided that in the case of building materials person interested shall mean the owner of such building materials;

(e) ["State Government"]¹means [the Government of Uttar Pradesh]²; and

(f) "Public purpose" means provision of village sites or repair or construction of houses for persons affected by floods.

Procedure

of

requisition

3. If in the opinion of the Requisitioning Authority it is necessary or expedient so to do for a public purpose, it may, by order, requisition any land or building material by serving on the owner and the person in possession thereof and, when the other or person in possession thereof is not readily traceable, or the ownership or the right to possession of the land or building material is in dispute or owing to, the number of persons entitled to the ownership or to the possession thereof, it is not reasonably convenient to serve everyone of them separately, by publishing in such manner as may be specified-in that behalf, a notice stating that the Requisitioning Authority has decided to requisition such land or building material in pursuance of this section, and may make such further orders including orders relating to the disposal, possession and enjoyment, of any trees and, other crops of any person standing on such land, as appear to it to be necessary or expedient in connection With the requisitioning.

18

[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 4-6] Use of

requisitioned

land

4. Where any land or building material has been requisitioned under section 3, the Requisitioning Authority may use it in such manner as may appear to it to be expedient for any public purpose.

Powers of the

Requisitionin

g Authority

5. (1) The Requisitioning Authority may, with a view to requisitioning any land or building material under section 3 or determining the compensation therefor by order-

(a) require any person to furnish to such authority as may specified in the order such information in 'his possession biting to the property as may be specified; and

(b) direct that the owner or person in possession of the land or building material shall, not without the permission of the authority making the, order dispose of it till the expiry of such period as may be specified in the order.

(2) Without, prejudice to the powers conferred by sub-section (1) any person or authority appointed in this behalf by he Requisitioning Authority may enter any land and inspect it for the purpose of determining, whether, and if so in what manner, an order under section 3 should be made in relation to such land or building material or with a view to securing compliance with any order made under section 3.

Payment of

compensation

6. (1) Where any land is requisitioned under section 3 there shall be paid to every person interested such compensation as may be agreed upon in writing between such person and the Requisitioning Authority in respect of-

(a) the requisitioning of such land; and

(b) any damage done during the period of requisitioning such land other than that which may have been sustained by natural causes.

(2) Where no such agreement can be, reached, the Requisitioning Authority shall refer the matter with his recommendations as to the amount of compensation therefore to the Compensation Officer and shall direct the person claiming compensation to appear before such officer on such date as may be specified and the Compensation Officer shall, on the date fixed in that behalf or on any other date to which the hearing may be postponed, hear such person and after such further inquiry as he may deem fit determine the amount of compensation which shall except as provided in section 11, be final and, conclusive.

(3) The Compensation Office shall in fixing the amount of compensation have regard to-

(a) the rent if any, assessed on the land which has been requisitioned ;

(b) the sayar income, if any, derived from the land;

(c) the value of any trees which as a result of the requisition have to be removed from the land;

19

[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 7-9]

(d) the damage sustained by the person interested by reason of the taking of any standing crops or trees which may be on the land at the time of' taking possession thereof;

but he shall not take into consideration the value of trees, which may continue to be possessed enjoyed by the person entitled thereto.

(4) The compensation fixed under sub-section (1) or determined under sub-section

(2) shall be paid in such manner as the parties may agree or as the case may be the Compensation Officer may direct.

Acquisition

of land

7. (1) Where any land or building, material has been requisitioned under section 3, the Requisitioning Authority may at any time, acquire it by publishing in such manner as the said Authority may specify a notice to the effect that it has decided to acquire it in pursuance of this section.

(2) Where a notice as aforesaid is duly published, the requisitioned land or building material shall, from the beginning of the day on which the notice is so published, vest absolutely in the [State Government]¹free from all encumbrances and the period of requisitioning of such land or building material shall end forthwith.

(3) The Requisitioning Authority may, subject to the general control of the [State Government]²retain or utilize, or let on hire, lease, sell, exchange or otherwise dispose of, any land acquired in pursuance of this section to any person affected by floods and in such manner as it may deem proper.

Compensation

to the owner

8. (1) Whenever in pursuance of section 3 or section 7 a Requisitioning Authority requisitions or acquires as the case may be, any building material the owner thereof shall be paid such compensation as the said Authority may determine.

(2) In determining the amount of compensation under sub-section (1), the Requisitioning Authority shall have regard to the control price, or if there is no control price, to the market value thereof and to cost of transport and storage actually incurred by the person interested.

Act No.1 of

1894 Payment

of

compensation

for

acquisitioned

land

9. (1) Whenever any land is acquired under section 7 there shall be paid to the person interested compensation, the amount of which shall be determined by the Compensation Officer in accordance with the principles set out in Clauses first to fourth of sub-section (1) of section 23 of the Land Acquisition Act, 1894 :

1. Sub. by the A.O. 1950 for (Provincial Government) .

2. Subs. by ibid. for (Provincial Government).

20

[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 10]

Act I of

1894

Provided that the market value referred to in clause first of sub- section (1), of section 23 of the Land Acquisition Act, 1894 shall be deemed to be the market-value of such land on the date of publication of the notice under section 7 or on the first day of September, 1939, which ever is less:

Provided further that, where such land has been held by the owner thereof under a purchase made before the first day of October, 1948,but after the first day of September 1939, by a registered document or decree for pre-emption between the aforesaid dates, the compensation shall be the price actually paid by the purchaser or the amount of payment on which he may have acquired the land in the decree for pre-emption as the case may be:

Provided further that, in determining the amount of compensation, the compensation officer shall also take into consideration any benefit which may accrue or have accrued to the person interested in or over any other land belonging to such person on account of the abandonment of such other land by any person in occupation thereof. Act 1 of

1894

(2) When the compensation has been determined under sub-section (1) the compensation officer shall make an award in accordance with the principles, in so far as they are not inconsistent with this Act or any rule made thereunder, set out in section 11 of the Land Acquisition Act, 1894.

(3) When any person aggrieved by an award made under sub section (2) makes an application within the period prescribed requiring the matter to be referred to the District Judge the compensation officer shall refer it to the decision of the District Judge having jurisdiction. Act 1 of

1894

(4) The provisions of the Land Acquisition Act, 1894, shall, in so far as they are not inconsistent with the provisions of this Act, apply in respect of any reference made to the District, Judge under sub-section (3), except that no appeal shall lie from any order passed by such District judge.

Release

from

requisition

10. (1) Where any Land or building material requisition under section 3 is to be released from requisition the Requisitioning Authority may, after making such inquiry, if any, as it considers necessary, specify by order in writing the person who appears to it to be entitled to the possession of such land or building material.

(2) The delivery of possession of such land or building material to the, person named in the order made under sub-section (1) shall be full discharge of any liability of the [State Government]¹to deliver possession to such person as may have rightful claim to possession there of but shall not prejudice any right in respect of such land or building material which any other person may by due process of law, be entitled to enforce against the person to whom possession is so delivered.

(3) Where the person to whom possession of any-land or building material requisitioned under section 3 is to be delivered cannot be found or is not readily traceable or has no agent or other person empowered to accept delivery on his behalf, the Requisitioning authority-

21

[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 11-13]

(a) if the property to be delivered is land, shall publish in the official Gazette a

(b) notice declaring, that such land is released from requisitioning rand the fact will be notified by beat of drums in the locality; and

(b) If it is building material may sell the same in such manner as may be prescribed and deposit the proceeds in the treasury, which shall there be payable to the person entitled thereto.

(4) When a notice referred to in clause (a) of sub-section (3) is published in the official Gazette, the land specified in such notice shall cease to be subject to requisitioning onward from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof.

(5) Upon delivery of possession or sale made under sub-sections (2) to (4), the (State Government) shall save as provided in clause (b) of sub-section (3) or as may be directed by any order made under section 6, not be liable for any compensation or other claims in respect of such land or building material. Commissioner

may review order

passed under

sub-section (2)

of section 6 and

section 3

11. The Commissioner may review any order passed by the Requisitioning Authority under section 3 or by the Compensation Officer under sub- section (2) of section 6, if he is satisfied that grave injustice has been done to the person interested.

Court not to

any orders

passed under

this Act

Act I of 1872

12. (1) No order made in exercise of any power conferred by or under this Act shall be called in question in any court except as provided in this Act.

(2) Where an order purport to have been made and signed by any authority in exercise of any powers conferred under this Act, a court shall within the meaning of Indian Evidence Act 1872, presume that such order was so made by that Authority.

Protection of

persons acting

under this Act

13. (1) No suit, prosecution or other legal proceeding shall lie against the Compensation officer or the Requisitioning Authority or any person for anything which is in good faith done or intended to be done in pursuance of this Act, or any rule made or order issued thereunder.

(2) No suit for other legal proceeding shall lie against the [State Government]¹for any damage caused or likely to be caused by anything in good faith done or intended to be done in pursuance of this Act or any rule or, order made thereunder.

22

[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 14-15] Act I of

1904

Repeal

14. (1) The United Provinces Acquisition of Property (Flood Relief) Ordinance, 1948, is hereby repealed and the provisions of sections 6 and 24 of the United Provinces General Clauses Act, 1904, shall apply to it as if it has been an Act repealed by an [Uttar Pradesh]²Act.

(2) Any appointment or order made or direction issued under the said Ordinance and in force immediately before the commencement of this Act shall continue in force and be deemed to be an appointment, order or direction made or issued, as the case may be, under this Act. Rule making

power

15. (1) [State Government] 1 may make [rule] 3 for the purpose of carrying into effect the provisions of this Act.

(2) Without prejudice to the generality of the foregoing power, such rules may provide for----

(a) the appointment, functions and jurisdiction of Compensation officers and Requisitioning Authorities;

(b) the conduct and hearing of references that may be made to compensation officer and the procedure to be followed by such officer;

(c) the form of notices to be given and the mode of their service.

1. Subs. by the A. O. 1950 for 'Provincial Government'.