Gujarat act 031 of 2019 : The Gujarat Land Revenue (Third Amendment) Act, 2019

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EXTRAORDINARY

PUBLIS}IED BY AUTTIORITY FBrDAy, orcEruEulr-zo, lory a

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PART IV

Acas of Gujaral teglslature and Ordinanccs promulgatcd aod Regulatioos made bY the Covernor.

The following Act of the Guiarat Lcgislature, having bccn assentcd to by^the Govemor on the l9a Dccember,20i9 is hcriby published for gcneral information' K. M. LALA'

Sccretary to the Government ofCujarat'

Legislative and Parlianrentary Affairs Department'

GUJARAT^ACT NO. 3I^OF 2019.

(First published, after having reccivcd thc u:t:ll. of thc Govemor' in^the

"Gujarai Govirnment Gqzette", on the 206 December,20l9)'

AN ACT

further to amend the Guj arat Land Revenue Code' 1879' Ir^is hereby enacted in^the Seventieth Ycar of the Republic of India as

follows:-

l.^(l ) This Act may be called the Gujarat^Land

Amendment) Act,2019 '

(2)^It shall come into lorce on such date as the State Government may'^by nolification in lhe Official Gazette ' appoint'

2.^In the Cujarat Land Revenue Code, 1879' in section l25L' for sub- sections (l) and (2), the foltowing sub-sections shall be substituted, namely:-

..(

I ) On receipt of supPlemgglgrrlY--.,:::tllement fee h-om the c]aimant, the authorized revcnue officer shall issue a certificate of claim reflecting 32-r

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llevenue (Third Sbort titlc^a

commencen

Bom-'

of l8?Amendmcnt

of section

l25L^{of Bom'}

V of 1879'

1

I2 -2 ,,.'''u ilii2'il i'!l GuJAlul' covul(NrlrtiNl c^z.ti-r r-t:.,rix. zo-t2'2019 [ I'Al$ Iv

thc, sum of cornpounding fcc and supptcmcntsl rcvcnuc scltlcmcnt fcc:

and indicaling amounr of prcrnium an

(2) Thc cenificatc issucd b1,thc cuthoriscd rcvcnuc officcr shall trc valicl for a pcriod of 365 days. During rhis pcriod, if the claimant pays compounding fcc, covcrnmcnt ducs and prcmiurn, ctc. in four equal inshlmenB as indi_catcd inie c"rtilicute of claim3n entry to this effect shall be made in the Register of Mutations and a Certificate ofNo Dues shall be issued rvhich shall be valid for rcporting ofacquisition ofrighs under section 135C. If the claimant does not malie the payment of the Covcmment dues and premium as indicated within a said period of³⁶⁵ days, the revenue officer shall proceed to make an entry in the Register of Mutations reflecting payment of compounding fee, amount of premium and other Covemmenl dues in the enlry agains,t-the claimant."

Govemment Central Press, Gandhinagar

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