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:~ l:eJJeul and sn11inq- I 1 l The I
( \mC'nd-
1:!) '\" ot\\ rl h~tandurg ~uch 1 ept·
:rmended by tin., -\c.:t a~ 11 thrs Act h.1d t..ome wto JuJtt· on the 19th da' ol ;\0\emlrer, 191.~
Till: KEH-\L\ L\\"D DE\'ELOP\JE;'\1'
Ll\llTEI> (SPECIAL PO\VEH.~J
CUHl'O HA'J'l 0.\
.-\CT, 1!:174
(Act 5 of 1975)
C< li\'TE\"T.'-1
Preamble .
Sect1ono;
t '-ihot t htl~:, P'\ tt•nt :md hmnmencenwnt
2 Def1nLt1ons :1 Pn•pa1 ahon o! land de\ l'lopment ~chemes 4 i\latter'> tor "hrt..h ,1 scheme m.:~y provHle
5 Pubhcrbon of sclrvme and 111\ rhng olJJt'Ltron'> li Bepm t ol tire lnqu111ng Olhcer
Dt~chron to t·,ecutl' or .1handon
(;0\ t'J nnwnl ! 111 <;.me bon
Publ1catron ol ..,cheml'
Pcm t'l to enlor<"e <;<:heme
'>clremc 111 rde1 encv to
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Lrabrht, ol cer tdm pen.uns to p.ty cost PI' to cont1llnrtc· Lrablllt.' to P<~Y rnten•<,t
I:.! Hight o! Entn
1:1 Decl.n .ttion ol co:mpletwn ol "orh
Heco1 d ol nghts and ltalJ!l!ttc~. 1-l
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l8. OhligdtJon oJ O\\ ners of land-; to maintmn and rep:nr "oii;s .-\ ppea l <>
Ht·< trtic.1tron oJ nu~t.1kes
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\mount<, due to Corpor.ttlOI} to bl' fit-,t charge HL•co' en· ol mone'
',en Ju• -ol notic.:e ·
21. ,.\• heme not to he mv.d1dated 2:.? l>1rections b~ Gove1 nment :!:1 \!embers dnd sen :mt., ol '><'1\,rnts
Co1 poratiun to be public Protectwn ot pe1~ons actrng good [.11th. hmttatton or
"u1t., ancl pro~ecut1on~ ')f>
'16 - . I 'o\\ cr to maJ,e Iule'>. Repedl and saYing. • •
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TilE KEH \L \ L.\ '\I> DE\'ELUP;\IE:'\ r C! lHPOHATION LL\IITI· I> iSPECI \L 1'0\\'EHS) .\CT. 1V71 (\ct.-, of 1'11-t)
.In .ld h llll!e\t file J~erulu Land JJeuelO(Jlllent CIJ1'fJOJulloir Lun1l< d with certain pou>ers to facilitate the execution of Land develop- Ill I' 11 t ~ • /11• 111 •• , ur t /, e ..., t u t e u I /,· e 1 u In JJ,·eamhle.---\YIIEHE.\~ 1t 1.., e"ped1ent to tn\est the Kei'Ul,\ Land De\ l'lopment Corpo1 ation Lrm1ted w1tlt cet tain powers t<~ tnrilitntP the ec.<"cutwn ol land
IlL 1l en.tded 111 the I'" ent~ -f1ftll \\·ar ol the RepuLlic of lndra a~ follo\\s:-
1 Short tdle, e.rtent and commencement -(t \ Th1s he c.tlled tile KPrala Land Development CorporatiOn \ct may
Ltmtted
(Special Pm' ers) ·\ct. HlH
!2) It e'-tends to the whole ot the ~tate of Kerala
(1) It shall lw deemed to II,ne tome mto Ioree on the 21st da' of No,cmhel, tn/3
'> /JefwdtiJ/l\ --In th,., \Lt. unleo,s the cunte ... t other" i~c requues-
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(a) Co1 pot at10n means the Kerala Land De' elopnwnt Corporab•!n Lmute
(h) · co~t ol "ot hs' shall not mclude < harge., fo1 e~t.thlish~ m<'nt and '>llper' tsion
'I ·r · )ffi t, ol • 'the'· oiT'tc•!t ,. 't I (c) IHilllrmg t tccr mean" ·· .._ appoin ec a"
..,uch b~ the Ctn potatiOn,
(tl) "m" ncr means any person lor the t1me lwmg I'd eL'-
mg or entttl..:d to retene. \\hetlwr on his O\\n ntcount.
or <~s o~gent truste<·, guardian, manager or recet\ er for
.tnotlrer person, r('nt 01 profit
and mcludes a tenant. an occupant or mortgngee 111
pos~PS~ton of land,
(<'\ 'pre-,cttbPd' m1·.tns prescnbed
tim -\ct
made under
~ 1-~ectlved the a~<,ent of the Governor on the 12th day of March, 1974 and put->llshed 1n the Gazette Ertraordmary No 275 dated 12th March 1974
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(I) ·•, eco1 d of nght~ ·· nwans the 1 I' cord of 1 tghtc; nnd liahihtJ<'~ prl'pared under .'>!:l tJon I ~,
(g) ''scheme' lliCdll!:> .my land development schenw pre· pared or to he p1 epa red unde1 tin<, \ct
(h) "ork'' mean-, an~ "or!- of pubhc ut1bt~ <•tccted OJ c':irncd out or to lw constJuctcd can H·d out under dll\ '>dwme undl'J tin~ Preparation of land development schemes.-(1) constJucteu.
eJected or
\d
Whenever
the C.m porat1on 1s ot optn1on tlwt 1t ts e:o.pt·dlt'nt and in the p11hhc mterest to e'\ecute .t .'>Ch<'IIH' 111 an~ area, 1t may prcp:ll'l' a clr:lft scheme contauung the Jollo" mg parttcular~. n:uncly -
(a) the oh tecl of lhe ~chcmc,
(h) the bound a rte-; and appro'\ !mat<' area of lancl'i to he mcluded 1n the <;chenw,
(C) th(' JH'rsons tndudmg the (im ernment, "ho \\' lll he affected})\ the ~che!ne,
(d) the work to he CdJJted out under the scheme, and
(e) ~uch other partJculai s as may be prescnbed
(2) On the preparation of a dJ at t ~cheme undeJ ~ub-scdion (I), the Corporat10n shall appomt an oflicer called the Inquu mg Ollicer f OJ the purpose herem at ter spee1fied 4 1l!ott.e1' {01 winch u scheme may pTomde --\ drat t scheme prepared under .'>ectlon :~ may plo\'Hlc for all or :lny of the follow- ing matters, namely.-
(:~) control anct pJ"2vention ol ~Oil eJ o~wn,
(b) preservation and improvement of soil;
(c) reclam,ttwn of "aste, saline or water-logged areas,
(d) impro\ emcnt in tlw method~ ol cultJvatJon and <·XI<.'nsJOn ot cultl\cl.tJOn,
1 e) construction ot earth and masomy "or I<' 111 field~. gulhcs and 1 a' me~. mcluding constJ uct10n of < atch
"ateJ d1 ains and contour bundmg wlwn'' er necessary,
(f) const1 uction of permanent bunds 111 "at(·J logged l:tnu<; for mcrPasmg agncu ltural p1 ocluctwn.
(g) control and mamtl'nance of trC'c gro" th, fh) Impro,cment ol "alc1 ..,upply,
(1) consolidation of the hol
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(J) dmuun!:! ol c:111al<>. ~,trl'anh :mel II\ er ... to pn'vent hank t•roSIOll.
(!-) prO\Idmg pump~tb and pldllorms !01
p11mpset ... lor dt'\\ .Jte11ng proCl'"".
(IJ JllO\ ul111g channl'l<; lor "atJ•J 111g
purpose..;, .md
(m) c;uch otlw1 mattt·r::., uot IIH Oll..,J'>lent ol th!'. Ali, .ts mav be prt sc:1 Il>~·d erectiOn of <,llch
:, Publtcatwn uj scheme tlllrl ·wudntcJ 'JIJ}ects.-- ( 1) Copies of the dt aft -,chemc togcthl'r "1th : l1e coniH'l tt·d 111aps Ltn
(a) m c\ en village m wh1ch tlw land'> meludcd m tlw ~chemc are sttuate;
(b) 111 the office of e'er.\ loud autlwlfty \\'ltllln "ho~e JUt isdichon the land~ uKlutlt>d 111 tht• ">llwmC' a a e situate;
(c) at the headquaii<'I'> ol the taluk m wh1ch 'oUCh lando., are s1tuate, and
(d) at such other placr~ n~ the Corporation mav
thc ( orpo1 atwn hn~ the '' 1
(a) mt1matmg that the dralt scheme has been p1epared and that coptes thereof ha' c been kept and may be mspected by the pubhc I ree of charge, at the places referred to m suh-.,ectton ( 1);
(b) reqlllring all perso11~ :dleded b.) .the draft scheme \\'hO Wl<;h to make ,m, obJeCtions to It or an' pa1 t the1 eot to suhm1t the1r ob)e<'tJOn'> In "nttng to the InqUirlllg Officer or to appear belore lum aud -.tale then obJections '' tthin tl11rty day!> ol the puhhcntJOn of the nottce
(::3) Separate notice'> to the s.Jmt• ell ect ..,h,lll also be ~en·p<] in the prescnlwd m:mner on all o\\ nt'r'> of tht' land-. nfTet·tpd IJy th'e scheme
P1 ovHled that an O\\ ner on ''hom a ~epar.ttc not1rt' hn.., hel'n
"en ed under this suh-'i('ct10n ... hall .,ubm1t h1" obwct10ns m
"ntmg to thl' Inqumng Ollit t·r or appear i>d01 (' that (>flicer and '-Lttt• In" oh]eebon.., wtthtn fifteen days ot the :-en 1ce ol :~4/18-!7/:\IC.
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the no bee it t liP "" 1d the pe•wd ol thlt t~ '>ecttun t2)
flciJOtl ol fi J teen drns e:~.pue<> lat0r than 111 cldu~e (h) o.f -,uh-dct~f:> Il'ltned to li Uf'purt of file liiiJIIZrtiiiJ UfftCI'I, - '1 h(' lnqutrmg Olliet!l '>!tall tnqutre mto the ol>]cttton ... retened or teundcd by h1111 ~tnd -,ul>mtt them to the ( .orpo1 atwn together "1th Ius tcpot t thereon .mel ht'> Jt•<·ommuldatton<;, 1l .my, lor the modtlicallon ol the draft ..,rheme
7 /Jeczqun to eteudc or nhandon Hflemc 'JT 1ejerewz to r;IJI)€?'/llll£'11t f!Jl suncfzon -(I) AltcJ um ... tdt•J lllg the oiJ]ectton~ ,tlHl the Jt•port .tnd 1 ecommend<~ttolt'> 11 an:, '>lllmutted h~ the
Inquutng ! llltcer under 'iecttun b, the CorporatiOn may etthet clt>cld(' to t·'\Pcute th(' ~
P1 O\ lded th:tt the Co1 po1 ahem '>llflll ~ubn11t
tht> Go' ('fnment lor the11 order'>-
the scheme til
( a) where the o" ne1., ol m01 e than flit) per cent ol the ar('a ol tlw Lm
(jove1nmcnt lands, or
(h) wht•Jt' more tlwn sl'\t) the land mcluded m
GO\ e1 nment,
per cent of
the sch<·me,
the O\\ ne1 '> of
othe1 than the
ha\ c made objectiOn~ to the dt
of opmwn t il.ll the -.c-lwnw ~houltl lw n.<·cu- ited wtth or "1thout modihcations
(2) \\'ht_·re a draft "theme •s ~ubmrtted to the (,o\('J'JJment under ~ub-!>\'ctJOn (I), the~ 111.1:'- '>ant tton the cit :1ft '>Chcnw "1th OJ' "itlluut mo
~ l'ublwafzun of .~< hcllll'.- tl l rite ~chenw a~ dt'cltled to he e'-<'cutcd by th•· Corporatton o1 as -.,1111 honed IJ\ tlw (;ovcru- ment ~ii.JII he pubh'ilted al th(' pL1ce., 1 eler r0d to m c;uh- ~ee lwn ( 1 ) of ~cc t1on 5
t21 \ gen1'J al not lee speed' 1ng the place<> at winch thl' sLhenH h.is been puhlt~ill d and llltun,ltlng the pubhc that the s:-~nl<' m.1~ IJI' w~pecte:d .1t tl10~e place~ free of < ha•ge .,hall abo be publt'>iled m " DC\\ spapl'r \\ hich, 111 the op11non of the C'.ot- porabon, ha5 tl11· "Hle~t <'11 enlc~twn In the locahtv (:~) The p:tbllcatwn of tl1t' o,chellll' undi'J ..,u!J-~ect10n (1) aml th(' publieatlon ol the notice undc·t o;ub-:>edwu (2) sh<~ll he con- clu~l\ e endcnce that the ~cl1•:mc ha~ been duly tr.nned • • --~
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Pml'C'r to enforce ~cherr .. • · (:' Upor. the publica Iron nf a ~chPtllt: undl'r :,,•ctiUII (), 11 shall h, l.twJ L'l lui thv Corpor::lllo11 to take up all) work v.. hrch 1s 1 •, I , x• cult d under tht• ..,chl'm•· (:2• \othlllg ~unl.1mtd ,,, '\'b ... ~c !Loll ll· -.ha.l IJe dt'l'I11L·I' to pi cv~nl I h(' Corp01 al1on II om t .t! 1 u-,trng d1lY worh to IJ,• e}..ecu- lt·d L.tJcier th1• '>Cht>mt· to the u'Wntr uf l}w lund on whrch lhp \\llrk J., to be ext·cull'd or to a p.tdasl'kho~ldll commlllte consiJlult:d und-.?1 I he Kerala Land De\Pio1Jmcnl \c~. lVI.H ll i "' 1H6·l:), 01 to any other person
\·lJ Where the Go\elnmvllt c~r•· the IIW!Il'l of any
111clud~d m the ~chemc, tile Government or the Corporat1011 ca1 ry out lht' wo1 k on that land
~mel
'>hall
~ Q Lwb~lzly of CCI totn pe1 .:.O>~s •u pa1; cost ur to cont11btd!- ( l) E ... ·< ry owne1 of land 1ncl udt:d 111 the '>Cherne ..,hall pdy the
coc;: ''' o part of the coc;l, as thP Cd.,, may bl', of the wo1k v;htcb undL0
!' the scheme 1<; ca1 ned out by the C01 poratwn nnd hao.; bl'IIef;leu 111., land
(2) IJ, m con.,cquo?nce of any work Colt'IIl'd out by the Col- poi at10n und~r <;ectwn 0, any pcr..,on (1ncludmg the Gf)vet nr<1• nt) other than the O\vners of land-, mc1uded m the .,cheme, 1~, or '"· ]1!-;:ely, 111 the opmwn ol the Co1 porat10n, to be, benefited by
"Ucl, v:ork. ~uc.h pe!:;'-m ··h<~l: pa·v 10 1hc C'"POl~t•(JO, by w.ty ot con~ributwn, ..,uch amount '' 11 hm ..,uch tune and m ~uch ma•mt'l ,l'> lhl' CorporatiOn m.ty d~'termme, and ~uch contnbnl•on
"hall bE. acl1ustc1l a,r;aln'>~ tlw co-·: 0f 'St·ch vron k payable by the O\V111°l''> o£ l,md.., mcluded ;.n the schem~ m ,1cconlance wtth ~uch unnc•ples a'> moty be prescnbed
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1 :i .,. shall he lwble tu J.M.\ 111tl·rest on SUl h Cllst, part of the_ cost ~'0!lt:!!..;~-~--"""
twn 01 expense!>, as lhr> r::o .. •: !"!"!:::,.· :.J<·, dL !>UCh rate and With effect !;vi"u ::.ul.-11 elate a!> llld) L>e preS(Ilbed
12 /(ZIJ/d o/ entry \n~
'>al y fo1 the purpose
ol p1 ('p,11 mg, JlHJtllring Jnto or e'ecutmg any !>Cheme or for the pu1 pose ol lll~J'ectmg <~IIY 11 orl,
1 ,; /)(:r..iwullon o/ t OlllfJidtol! of wotf. --A'> :,oon d'> ma~ he uliL·r lhe executiOn of the work!-> under a scheme, the Co< !JOratJou :-.li.dl ''·' notificatiOn In the (;azette, pubhsh .• declardt1on to tlwt ellect .111d such de< l<~nttwn :,hall he conc]U!>I\ <· <'' Idence 'that ~he
e' <'< ut10n ol tlw "111 J,s ha'> been completed
1-l H2coul of nyht~ HIHI lwbtLifw~ -(I) The Corp01 atwn o,h.dl, .1.s ..,oon H'> nld.\ be aftt•t ll1e publtcatwn ot the decl
ed!Oil I:~. prl'pale .1 s· .. ,tt•ment !>ettlng out-
( a) the ndl11eS of the O\\ IH'l'> ol the land!> liH luded Ill the schem<·,
(b) .t map and plan '>liO\\ mg thl' :-.1tuatwn, n.1lure .uad d!ml·nsJon!> of the "arks under the -.eheme, 1!') the coo,t ot .,nch \\OJI,s,
(d) the totnl .-J.ntount to l!l' Je<.11vered 110111 tile O\\ nc1::., lndudint-; mten·'>t,
ll') the rate p<·J heda~e pvr
(f) lhe Jl<'l!Olh "1tluu \\Inch su< h amount IS to be r e<'o\ <'Jed,
1g l 111 n·ga1 d to e,1ch ~uch "or!, the O\\ Jll'J 01 O\\ Ill' I"
llabh· to maintain :md 1 ep.nr 1t. and tiH· c'\tent of ~ the lrab!llt\ ol ea
(II) th<· nght-. 11 an~, oJ thl' o'' ners 01
(2) \Iter a sL1tenwnt d'> .llon·::,ald has been pleJl:.IH.'
Clthl·
tl1.tt -.uch .1 st.tt('m<'nt has heen Jll'l'l>
may be !>pectfled m the notJcl' (.I) \ <'OJ>Y of th<· st.ri ement prl'pal ed under <>ub-:,ec.twn (I) s!aall a],,, he :-.·~1' ed on t'\ cr~ O\\ JHT ol th<: l,ond.., wcludcd m lhe !>cfH.:HII' • •
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15 Obliy,,tion of ()!llnerg of lands to mamtazn wzd repazr worl .. ~ -( 1) E'er~ person shown m the .,tatement prepared under ~ectzon l-l a~ liable to m.untam .md z epa1r an~ "orh. '>hall, to the sati~tactwn ol thl' Co1 poration maJntam and n•Jwlr that
"ozl.. 111 hi'> O\\n L1ud and w :.n, other land in 1espect ol wh1ch he IS sho\\ n .~~ liable In the o,aui .,tatement {:!) II an~ J.H:I'>Oil li.tble to mamta111 01 rep.ur a "nrh. fails to do so. the Corporatwn .,hall ~~o,ue a notice to hlm requ1nng hun to mamt,un or repau 1t "I thin .1 peiiod to he .,pec1fied 111 sullt not1ce and. 011 h1s fallute to Lornpl~ \\Ith such directwn
"1thul the tlllll' fhed b~ the Corporatwn, the C01 poratron ~hall cau'>e thC' '' ork to be maintained or 1 epaiz ed, and the e'\ pen~es tnClll red thereby slr ... tll he reLo\ e1l'd from .the 0'' ner ,md ~uch othn persons. II .mv, lrahll' to <'Oiltnbute
(:1 \ \ 1:~ d zspute a'>
... ulJ-o;ectwn (2 \ .,hall be
dl'( Iston sh:dl subJel't to
to tlw amount to IJe rccm ered under
the pt o' 1szon'> ol sl'dton l !i, he final
lh Apfle'll~-{1) \n~ O\\ner or other pt·z~on ltable under
"L'('tzon I 0 to pa~ the cost or part ol the cost ot .1n~ "ork or to pay an\ amount b' "a' of contnbutwn "ho ob)ec.ts to such h.tiHht~, •!I any "" ner "ho IS aggrre' eel by an) r ntry In the .,tatement p1epa1ed under suh-~ect10n (1) ol '>·ectwn 14 or any pl'rson aggne' I'd b~ an' decision of the CorporatiOn under suiJ- .,cction ('l) of sectwn 15 may "ztlnn such tmw .1s may be pre.,cnbed appeal to thP Subordmate Judge
(2\ The order ot the Subordina.te Judge In .m ctppeal under suh-sechon ( 1) shall he final
( ·~\ I '01' the purposes ol flus sectwn, Subordm.ltt• Judge'' mt·an., tit~ ~til>~>rchnate Judge havmg Junsdt('hon 0' er the "hole or the major portion ot the arl'a. 111 "luch the l~m
'>Uh-~ectwn (2). :1ny
<,Uh-sec'tJoll (1) of
shall revt <;e tht·
1-l \ \Vhert· as a result ol an ordn under
modlfic:~tton to the .,tatement pr~pared under
'>e('tlon 14 bc>comes neces'>,ll y, the Corporatwn .,tatem• nt m aecorctance "'ith stwh order
,,-,) \\-herl' a .,tatement IS re' 1sed as alme'>atd, nottce 'olr:tll he !.!I\ en ol the l act of such fl'\ tsiOn m the pre'>crihcd manne1 I i Reclt(icattOn of nnsfrtl,e~ -- \t am t1me "ttllln one yc.1r I rom the date of an' order pao;.,ecl h~ tt, the Corpon~tiOn m:l\ on ;t; '•Wn mot1on, l'eCitfy illlY mz<;lake ,tppart·nt from tht• rcr·ord,
• 111d o..lt,ill. "1tlnn .1 lrkl' period, 1 ectit~ :w~ o;urh mt<,take \\ hich
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has hePn brought to the notice of the Corporation hy any person nile< tt·d by .111y 01 de1 1s:.ut:d unlit· I tin~ \ct .• Pro\ Hied th.tt no ">UCII 1 ediiit atwn 5llall be made '' h1ch ·ha:. Uw t·ll~< t ol l'llhauung the hdbilil\' ol .tn~ pel'>tllt unle-.., that
pe1 ~on h,t., l1een gl\ en a n·a..,onalJle opportulllh ot hemg Ileal d 111 tlw mattrr
Hi _\mount, due tu LOlfJurrdton to he fir>t ciHI?fJC- \II .tli\Ot111ts duv to the Co1p01atwn Jrom .tn~ 0\\1'1 ol J.md unde1 suh-!>ectioa
(1) of -,edwn 10 a<; the tost, or p.ut of the co ... t ol .lily ''ill k r.n 1 1ed out hy the Lorpor.tttnn or tm\ a1 d'i e'-pl'nSe!> 1111 uned b~ the CorporatiOn lo1 ma!llt.unlng or 1 epa1nng an\ worJ, ' ot II om nny per'> on a-, contr,bu- twn und1·I .,ub-'>ecJwn (2) ol ">ectwn 10, togf'tiH'I "1th mten:<;t tiH•J·..=:on. shall !>UbJect to an' cha1gt: for IJ.t"H' ta).. 01 oth<'J Lt'l:l'S, Cl'S'>l'S Ol' other dlllOUilb dlll' to the (oo\ l'l 1':\nlCilt 01 a loc.d .w tho11t y l1e a hr'> t cl1.ll ~e on the land bene II ~.ted by such \\Oil, .tnd upon till' 11111\ .tble prope1ty, Jl dO\. found \\Jtlnn 01 upcn the '>ame .tnd belongmg to !>lH h pei'>Oil Lltllanut 1011. --In I his ~ectwn,
p,n nllk tmdt•r the J~eral.t Land Ltx
'ba~Jc t.l"\
-\ct 1%1
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me.m5 thL t.1;-..
1 1.'1 o J Jllf i J )
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• 21 'irhemc not to />p tli1Wltdrzted -~o <;Chl'llH.' <;hall hC' Jt•t•med to be 111, .tlld merel~ h~ reason ol the l.1ct that 1 h~ person on "hom .1 notice ''a!> o;cn ed 111 pur!>uancc of any pron- siOn ol tlw, \ct "a~ not the O\\ ner oi the land lll 1 espect ol
"Inch tlw notice "as sen ('d, ()I O\ Ided ~uch per~on "a~ w poss(·~---
1011 of that l.llld "hen the not!( e ":-~s <>en cd on h11n ·>·> /Juedwn., l>y (,ouernmcni-- -(1) The Cimcrnment ma~ g1, •· to the Cor pot ahon general Instructions, nat mconst.,teut w1l h the Compame1» Act, H):>o \Central Act 1 ot 1 H;>li \ 01 the IVIemorandum or -\rt1clcs ol ...\s
c lollo" C'd b~ the Corpora bon
(2) l11 the e\.ercisc ol 1t'> (JO\\ er~ and pcdo1 manll· ol 1b dullc'> undet thl
l'>'>llcd under sub-~ectwn ( 1) c~cept "1tl1 the pre' 1011<; perml~SlOll of the Ciov<'J nment
:n llember s wul 'erPant:. of Corporation to l>e Jlllbltc ~ertNwt., -- \11 memhen ol the Cot porat10n and all olllcer~ nnd sPn ant-. ot tin· Corporatwn shn.ll be dPemcd. "lnlc admg or purportmg to act 1n pur!>U,lllCl' ol any ol the pro\ Iswns ol thi!> Act. to he public ~en ,mts \\Itlnn the meamng ot sectiOn :!1 of th1· ln
of 1860)
'21 f'rotedwn ot per~om admu m uood [wtlt, lunztatwn of stnf, mul fJroseculton'-
\I) :\o '>Utt pro!>ecutwn or othet legal p1 oceedmgs <;hall lw agam ... t lllc l•o' ernment tor an~ act do1w or pu1 portmg to lw clone uncle1 this \ct or an} 1 ule made thereunder (:ll No '>lilt, p10sccution 01 other legal proceedmgs shall be 111St1tut•·d agamst the CorporatiOn or
w 1 cspect of anytlung 111 good fatth donC' or mtendcd to he done under th1s \ct' or anY 1 ule made thereunder
(~) ?\o !>mt, or pro!>ccut10n sh:-~11 be mst1tuted agamst till' C01 porahon or :Ill} public SC'I'\ ant or any person duly authorised undpr thi<; Act unlcs~ the '>lilt or JHO'>'ecutiOn has been !llSt1tutcd
"1thtn '>IX month., from th(' date ot the act complmncd ol 2:, l'owe1 to mal.e rule'-( 1) J'hc (rovernment may, by nntJ- IIcatwJI 111 the Catl'tte, make 1 ules ior the purpoo;e ol carr) in~ mto ellect the pro' 1~1ons ol th1s A• t
(:!) r, et y rule made under tins scctwn !>hall be la1cl a<; soon a<; may be after 1t I'i made before the Legislative .\ssembly
•• "lnle tt 1s m sc!>swn fm a total pcnod of fourteen clays which
10
16
n1ny he comprt-.C'd 111 ont' se-.swn or 1n t,, o -.uf'r·r_ ~~!·:~---:,c~.,IUII!>, ctlld II. bel 01 e lhP ,., f-'!!'~· u: tile ses .. wn 111 \\ lucll tt lS :.0 J:ud u•· L1e ~e.,swn tmme
O hO'' e'er that .my sudt nwdlfH'•ltwn or ,,n11ulment ~hall he w1thout pt eJU
<'e to lht vnhtht) of an) thmg pre' JOU~ly done nnclc·r thdt rule
21i H('pefll and MPITliJ-(1)
CorporatiOn Lu111ted (Speual
197::), Ic;; hereby rC'pealed
'J he hct.da Land
Po\\'CI':o) Orduwnct•.
I >evelopment
JtJj:.i (15 of
(:!) '\' ot" tlhstdndmg such repeal, an) tlung done or an • ac.trnn tal, en under the <.,m
TilE KERAL \ AGHJClil.:fLIHL tJi\'1\'EHSITY
ACT, 1914
PremnJJle Sections (Act 6 ot 1974)
CONTENTS
Shott t1tl~ and commencement ·> Amendment of scctwn ()I :: lkpE>.II :md ~"' mg TH1. KrRALA AGHIC.ULTUH ·\L UNI\'ERSITY J.C'f, J0j4 1
(Act () ot 10 i 4) (.UH::ND,tCi\'T) (AMEND:\IEi\'T) An let furi!let fo nmenll the l\erala \gncultural Uni11e1 ~lf11 1\rt.
1971
Preomhle- WHERE <\S it Is <'Xpedrt>nt fut thel' to amencl thi?
KPrala Agncultul'al lmn <'rsth 1\<-t. Hl71, for the purpose hen·m- alter Hppcarmg,
• Recet ved the assent 1914 and published