Uttar Pradesh act 28 of 2020 : The UTTAR PRADESH REVENUE CODE 2006 (AMEDMENT) ACT 2020

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BAR We SAAURT Wie, 31 BIT, 2020 No. 1551(2)/LXXIX-V-1—20-1(ka)-36-20 Dated Lucknow, August 31, 2020 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Rajaswa Samhita (Sanshodhan) Adhiniyam, 2020 (Uttar Pradesh Adhiniyam Sankhya 28 of 2020) as passed by the Ut tar Pradesh Legislature and assented to by the Governor on August 28, 2020. The Rajaswa Anubhag-1, is administratively concerned with the said Adhiniyam. THE UTTAR PRADESH REVENUE CODE (AMENDMENT) ACT, 2020 (U.P. Act no. 28 OF 2020)

[As passed by the Uttar Pradesh Legislature]

ACT

further to amend the Uttar Pradesh Revenue Code, 2006. IT IS HEREBY enacted in the Seventy first Year of the Republic of India as follows:-

Short title 1. This Act may be called the Uttar Pradesh Revenue Code (Amendment) Act, 2020. AE :

Amendment of 2. In section 4 of the Uttar Pradesh Revenue Code, 2006 hereinafter referred to Section 4 of the as the principal Act, for sub-section (10) the following sub-section shall be substituted, ULP. Act no 8 of 2012 namely:-

(10)- family, in relation to. a tenure-holder, means himself or herself and his wife or her husband or third gender spouse, as the case may be, (other than a judicially separated wife or husband or third gender spouse), minor sons and

minor daughters other than married daughters and third gender. minor issue.

Explanation- Third Gender means such a person who is of a gender different

from the male or female gender. a

Amendment of 3.In sub-section (4) of section 59 of the principal Act-

section 59 (1) for clause (a) the following clause shall be substituted, namely:- (a) (i) add to, amend, vary or rescind any earlier order issued under sub-section (1); :

(ii) convert any land entrusted or deemed to be entrusted or transferred to any

Gram Panchayat or. local authority, which is not covered under sub-section (1) of section 77 to a land covered under' sub-section (1) of section 77. (2). for clause (c) the following clause shall be substituted, namely:-

(c) (i)..resume any land or other thing so entrusted or deemed to be entrusted or transferred to any Gram Panchayat. or local authority on such terms and conditions as prescribed. — Sek

(ii) add to, amend, vary or dsa ny earlier order issued under clause (i);

Amendment of 4. In sub-section (2) of section 60 of the principal Act, for clause (b) the section 60 following clause shall be substituted, namely:- .

(b) the preservation, maintenance and development of forests, trees and pastures. vee

Amendment of 5. In section 77 of 'ie principal Act, for sub-section (2) the following sub- section 77 section shall be substituted namely:-

(2) Notwithstanding anything to the contrary contained in other provisions of this Code, where any land or part thereof specified in sub-section(1) of this section is, surrounded by or, in between, or on the edges and necessary for public purpose, the plot

Gey VSM APYRT WS, 31 BTA, 2020 or plots of land purchased, acquired or resumed for public purpose, the State Government may change the class of such public utility land, and if class of such public utility land is changed, any other land equivalent to or more than that of the aforesaid public utility land, shall be reserved for the same purpose in the same or any nearby Gram Panchayat or local authority, as the case may be or the State Government may permit the exchange thereof under section 101 of this Code in the manner prescribed. Provided that the class of any public utility land may be changed only in exceptional cases on such terms and conditions, as may be prescribed. The reason for changing the class of public utility land shall be recorded in writing.

6. In sub-section (1) of section 80 of the principal Act, the following proviso Amendment of shall be inserted, namely:- section 80 Provided that if the application for declaration is accompanied with the prescribed fee and in case of joint holding, no objection of co-tenure holders is attached in case of co-tenure holder and if the declaration is not made by the Sub-Divisional Officer with forty-five days as aforesaid, then the declaration shall be deemed to have |

been made. Tehsildar will make a record of it in the revenue records, with the comment "subject to the order of the Sub-Divisional Officer".

If any affected party wants to file an objection in relation to the said

declaration, it may file an objection in the competent court. 7. In section 89 of the principal Act- ; Amendment of

section 89 (i) after sub-section (2) the following explanation shall be inserted, namely:-

Explanation- the expression 'person' in this sub-section means natural or legal

person.

(ii) In sub-section (3), for the proviso the seis! proviso shall be

substituted, namely:-

Provided that where the land has been acquired or purchased by a registered firm, company, partnership firm, limited liability partnership firm, trust, society or any educational or a charitable institution, without obtaining prior approval under this sub- section or sub-section (3) of section 154 of the Uttar Pradesh Zamindari Abolition and Land Reforms 'Act, 1950 as enacted before the repeal, the State Government or an officer authorized for this purpose under this Act, may give its approval for regularizing

such acquisitioonr purchase, after payment of an amount as fine, which shall be fifty

percent of the cost of the land in excess of the limit prescribed under sub-section (2) calculated as per the circle rate prevailing at the time of making the application.

8. In section 101 of the principal Act, in clause (b) the ipllonine proviso shall Amendment of be inserted, namely:- section 101 Provided that permission for ashibaiee may be granted even 'if the valuation of private land offered for exchange is more than ten 'percent of the value of the public

Provided that permission for exchange may be. granted even if the area. of

private land offered for exchange' is more than twenty five S percent of the area of the

public land.

9.(1) In section 108 of the principal Act, in 'Gub-section (1) after 'the seats Amendment of "being a male" the words "Third Gender" shall be inserted. section 108 (2) For sub-section (2), the following sub-section shall be substituted, namely:- The following relatives of the male third gender Bhumidhar, asami or government lessee are heirs subject to the provisions of sub section (1), namely-

(a) Widow, or third gender spouse, unmarried daughters, third gender issue and

the male lineal descendants in the male line of descent per stirpes:

187 RPH 2020 (Revenue Code) (Adhiniyam) 4e ee °

Bey Yes SAM Wold, 31 BT, 2020 Provided that widow, unmarried daughters, third gender issue and sons howsoever low shall inherit per stripes the share which would have devalved u pon the

predeceased son had he been alive.

(b) Mother and father;

(c) Married daughter; (d) Brother, unmarried sister, third gender sibling being respectively the son and daughter, third gender issue of the same father as the deceased, and son, unmarried daughter, third gender issue of predeceased brother, the predeceased brother, having -

been the son of the same father as the deceased. (e) Son's daughter and third gender issue;

(f) Father's mother and father's father; (g) Daughter's son, third gender issue and unmarried daughter;

(h) Married sister;

(i) Half sister, being the daughter of the same father as the deceased; (j) Sister's son, third gender issue and unmarried daughter;

(k) Half sister's son, third gender issue and unmarried daughter the sister

having been the daughter of the same father as the deceased;

(1) Brother's son's son, third gender issue and unmarried daughter;

(m) Father's father's son, third gender issue and unmarried daughter;

(n) Father's father's son's son, third gender issue and unmarried daughte r;

(0) Mother's mother's son, third gender issue and unmarried daughte r. ~

Amendment of 10. In section 109 of the principal Act, after the word "male", wherever

section 109 occuring, the words "third gender" shall be inserted.

11. For section 110 of the principal Act, the following section sha ll be

Amendment of

section 110 substituted, namely:-

110. Where any female bhumidhar asami or a government lessee dies, after the commencement of this code, then her interest in any holding or its part shall subject

provisions of section 107 to 109, devolve, in. accordance with the order of

to the succession given below-

(a) Son, third gender issue, unmarried daughter, son's son, third gender issue,

and unmarried daughter, son's son's son, third gender issue and unmarried daughter,

's widow, and predeceased son's predeceased son's widow, in equal

predeceased son shares as per stripes:

Provided firstly that the nearer shall exclude the remoter in the same branch:

Provided secondly that a widow who has remarried, shall be excl uded.

(b) Husband or married third gender spouse; (c) Married daughters;

(d) Daughter's son, third gender issue and unmarried daughter;

(e) Father; (f) Widow mother;

(g) Brother being the son of the same father as the deceased, third g ende

sibling being the issue of the same father as the deceased and brother's son, third

gender issue and unmarried daughter as per stirpes;

(h) Unmarried sister;

(i) Married sister;

(j) Sister's son, third gender issue and unmarried daughter. é

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GER We SAUNT WIE, 31 BART, 2020 ⁹

12. In section 126 of the principal Act, the following proviso shall be inserted Amendment of © section 126 at the end, namely:-

Provided that preference shall be given to widow and physically disabled persons.

13. For sub-section (1-A) of section 128 of the principal Act, the following sub- Amendment of section 128 section shall be substituted, namely:- Under the provisions of sub section (1), an application may be moved in the case of an allotment or lease of land made before or after the commencement of this

code, within five years from the date of such allotment of lease. STATEMENT OF OBJECTS AND REASONS The Uttar Pradesh Revenue Code, 2006 has-been enacted to consolidate and amend the law relating to land tenures and land revenue in the State of Uttar Pradesh. To ensure smooth availability of land for purposes of industrialization and for the better implementation of

government schemes of the State, to simplify the process of exchange of land etc. for private

industries, to secure land for public utility, to clarify the process of regularization of land over the

prescribed limit, to make land use changes from agricultural use to non-agricultural land use, to

include third gender as eligible for the succession rights of land ownership and to solve various

procedural problems related to revenue matters certain amendments were required in the said

Act. In view of the above, it has been decided to amend the aforesaid Act. The Uttar Pradesh Revenue Code (Amendment) Bill, 2020 is introduced accordingly. By order,

J. P. SINGH-II,

Pramukh Sachiv. Tovsoyotto—yotto 187 wWeTIs-2020—-(656)—5e9 Uferai—(wryer / Fo / sae) |

Hlovaozotio—yortio 145 uo faeef—2020-(557)-300 wferai—(Hryex / Cio/ aT) |

7 2020 (Revenue Code) (Adhiniyam) 4e