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cy WN | No. 1864 (279-V-1—16-1(ka)-37-2016
sis 3 | Dated Luckno
w, December 27, 2016
! IN pursuance of the provisions of clause (3) of Article 348 of t
he Constitution of India, the
Governor is pleased to order the publication of the following English translati
on of the Rajya Sampatt!
Vibhag ke Niyantranadhin Bhawano ka Avantan (Sanshodhan) Adhiniyam, 2016 (Uttar Pradesh
Adhiniyam Sankhya 36 of 2016) as passed by the Uttar Pradesh Legislature and assented to by the
Governor on December 27, 2016.
THE ALLOTMENT OF HIOUSES UNDER CONTROL OF THE ESTATE
DEPARTMENT (AMENDMENT) ACT, 2016
(U.P. Act no. 36 of 2016)
é
[As passed by the Uttar Pradesh Legislature]
AN
ACT
to amend the Allotment of Houses under Control of the Estate Department
Act, 2016.
IT IS HEREBY enacted in the Sixty-seventh Year of the Republic of India as
follows :—
1. This Act may be called the Allotment of Houses under Control of the Short tle
Estate Department (Amendment) Act, 2016.
2. In section 2 of the Allotment of Houses under Control of the Estate Amendment va
Department Act, 2016 hereinafter referred to as the principal Act, afer clause (n) the Ato 28 or 016
following clause shall be inserted, namely:—
“(o) ‘Senior Journalist’ means a journalist who has been related in
any manner to any national daily News paper/news, T.V. channel for at Icast
fifieen years and has worked as correspondent or has done the written or
editing work at senior level.”
3. In section 4 of the principal Act, in the list of eligibility for allotment, in Amendment of
serial no. 5, relating to type-5 houses for the words “Chairman/Members of various %**to"4
statutory commissions under the State Government” the words “Chairman/Members
_of various statutory commissions under the State Government and Senior Journalist”
shall be substituted.
_ 4. In section 6 of the principal Act, in sub-section (3),— Amendment of
section 6
(a) for the words “maximum period of 05 years” the words “period of
ten years” shall be substituted; and
(b) for the words “five years” the words “ten years at a time” shall be
substituted.
5. For section 7 of the principal Act, the following section shall be Amendment of
substituted, namely:— Section 7
“7. The rent of the houses allotted under the provisions of this Act
shall be charged at market rate in the case of Trust and Society, and in the
case of other allottees the rent shall be charged at such rate as may be
prescribed.”
6. For section 8 of the principal Act, the following section shall be Amendment of
substinued, namely: — section §
Ҥ. The unauthorised occupation by an allottee of this Act shall be
evicted under the provisions of the Uttar Pradesh Public Premises (Eviction
of Unauthorised Occupants) Act, 1972 and the Uttar Pradesh Public
Premises (Eviction of Certain Unauthorised Occupants) Act, 2010."
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No. 1864 (2V79-V-1—16—I(ka)i37-2016
Dated Lucknow, December 27, 2016
W pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the
0.0Vernor is pleased to order the publication ofthe following English translation of the Rajya Sampattt
Vibhag ke Niyantranadhin Bhawano ka Avantan (Sanshodhan) Adhiniyam, 2016 (Uttar Pradesh
Adhiniyam Sankhya 36 of 2016) as passed by the [Jttar Pradesh Legislature and assented to by the
Governor on December 27, 2016.
THE ALLOTM ENT OF HOUSES UNDER CONTROL OF T1 113 ESTATE
DEPARTMENT (AMENDMENT) ACT, 2016
(U.P. Act no. 36 ol'2016)
I
[As passed by the Utter Pradesh Legisiature]
AN
ACT
to auteur! the Attotment of Homes under C outrot of the Estate Department
Act, 2016. -
IT IS HEREBY enacted in the Simy-seventh Year of the Republic of India as
follows :—
I. This Act may be called the Allotment of Houses under Control of the Slwfllillc
Estate Department (Amendment) Act, 2016-
2. In section 2 of the Allotment of Houses under Control of the Estate Nilf'fldmcfll 01;
Department Act, 2016 hereinafter referred to as the principal Act, ufler clause (n) the filth): $135616
following clause shall be inserted, namely:—
“(0) ‘Senior Journalist‘ means a journalist who has been related in
any manner to any national daily News paper/news, T.V. channel for at least
fifteen years and has worked as correspondent or has done the written or
editing work at senior level.”
3. In section 4 ofthc principal Act, in the list ofeligibility for allotment, in Nnt‘lldmflllnr
serial no. 5, relating to type-5 houses for the words “Chairman/Members of various secueM
statutory commissions under the State Government” the words “Chairman/Members
. of various statutory commissions under the State Government and Senior Journalist"
shall be substituted.
_ 4. In section 6 of the principal Act, in sub-section (3),— Amendment 0"
section 6
(a) for the words “maximum period of 05 years" the words “period of
ten years" shall be substituted; and
(b) for the words “five years” the words “ten years at a time” shall be
substituted. .
5. For section 7 of the principal Act, the following section shall be Ammdmmllor
substituted, namely:— 5mm" 7
“7. The rent of the houses allotted under the provisions oftltis Act
shall be charged at market rate in the case of'l'rust and Society, and in the
case of other allottees the rent shall be charged at such rate as may be
prescribed." '
6. For section 8 of the principal Act, the following section shall be Alltcndnwnl 01'
substituted, namely:_ mm“ 3
“8. The unauthorised occupation by an allottce of this Act shall be
evicted under the provisions ofthe Uttar Pradesh Public Premises (Eviction
of Unauthorised Occupants) Act. 1972 and the Uttar Pradesh Public
Premises (Eviction of Certain Unauthorised Occupants) Act, 2010.“
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UF “STATEMENT OF OBJECTS AND REASONS
The Allotment of Houses under Control of the Estate Department Act, 2016 (U.P. Act no. 23
of 2016) has been enacted to regulate the Allotment of Houses under Control of the Estate Department to
various persons, it has been decided to amend the said Act to provide for,—
(a) defining the words “Senior Journalist” and to include the “Senior Journalist” in the list
of eligibility relating to type-5 houses;
(b) increasing the period of allotment of houses to a trust from five years to ten years and
the renewal thereof from maximum period of five years to ten years at a time;
(c) the rent of houses alloted to the eligible persons other than the trust and society shall be
charged at prescribed rate;
(d) the unauthorised occupation by the allottees shall be evicted under the provisions of acts
mentioned in the principal Act.
The Allotment of Houses under Control of the Estate Department (Amendment) Bill, 2016 is
introduced accordingly.
| By order,
VIRENDRA KUMAR SRIVASTVA,
Pramukh Sachiv.
Movxoyotlo—yorflo 650 worta(fto)-2016—-(1545)-599 wafcrar (wager / clo / SFR) |
Mowwoyorto—voflo 120 mo faurd}-2016-(1546)-300 wftat (wEER/ clo / MRR) |
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1'1, . I 4 BER treat art-“terror note, 27 ferrets. 201a
' STATEM ENT or OBJECTS AND REASONS
The Allotment of Houses under Control of the Estate Department Act, 2016 (UP. Act no. 23
of 20l6) has been enacted to regulate the Allotment of Houses under Control of the Estate Department to
various persons, it has been decided to amend the said Act to provide for,—
(a) defining the words “Senioriournalist” and to include the “Senior Journalist" in the list
ofeligibility relating to type-5 houses;
(b) increasing the period of allotment of houses to a trust from five years to ten years and
the renewal thereof from maximum period of five years to ten years at a time;
(c) the rent of houses alloted to the eligible persons other than the trust and society shall be
charged at prescribed rate;
(d) the unauthorised occupation by the allottees shall be evicted under the provisions of acts
mentioned in the principal Act.
The Allotment of Houses under Control of the Estate Department (Amendment) Bill, 2016 is
introduced accordingly.
. By order,
VlRENDltA KUMAR SRlVASTVA,
Pramukh Sachr'v.
anatomic—ewe sso w(lao)-2015-(1545)—599 smut (mega/aU/atmlen
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