ORISSA ACT 14 OF 1964
'[THE ORISSA LIMITATION (RECOVERY ,5 5'
REVENUE) ACT, 19641
[Recehled [he asserlt of the Governor 072 the 19tIt Novenrbe~. 1964, $lhst ptiblished ill ntl extrao~~ditznry iss its of the Orissa Gazette, dared the 4th Dece~nber 19641
A N ACT TO EXTEND PERIOD OF LIhllTATlON FOR RECOVERY OF LAND-REVENUE AND RENT PAYABLE
TO GOVERNMENT
BE it enacted by the Legislature of the State of Orissa in the Fifteenth Year, of the Republic of India,
as follows : -
1. (I) This Act may be called . the Orissa Short i i r l s
Limitatlon (Recovery of Revenuc) Act, 1964. cxtent o ~ ~ ~ r i i c n u and
(2) It shal1,exterzd to the whole of the State of """
Orissa.
(3) Tt shall come into force at once.
2. In this Act unless the context otherwise efiniiiona
requires: -
(a) "land-revenue" means all sums assessed
as land-revenue by whatever name desjgnrrted or locally .known and payable to the St ate Government; . ,.
(b) "rent" means any sum payable as sent to the State Government for the use and occuy>ation of lands held for the purposes of cultivation and includes rent payable to the State Government by a person
D. and 0.
A C ~ 2 OE who is a Chandnadar within the meaning
1 9 1 3 ~ of the Orissa Tenancy Act, 1913.
3. Notwithstanding any thing contained in any kA~22~~~~ other law for the time being in force or in any order, ofarrcara
custom or ussge having the form of law the period of land- rcvel?uc and
of limitation for the recovery of arrears of Iand- rcnt. revenue or rent shall be ten years from the date on which such arrears become due:
Provided that the period of limitation shall be five years from the date of the commenwnlent of this Act in respect of arrears which have accrued --
I , F~~~ Sl;jlc~r,cnI or Objcc'ts and Rcasons, Scc Orlssu Gazerre, Extraordinar!, d a ~ c d [ l l c 27lh August 1964 (1330)-
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78 THE ORISSA LIMITATION (RECOVERY ,OF REVENUE) [Or. Act 14 01 19641
ACT, 1964
( Secs. 4-5) due prior to the said date if the pzriod of limitation
applicable thereto before that date was marc than ten years.
Rornoval of 4. For the removal of doubts i t is hereby
doubts. declaredthatnothingcontained inthisAct shall bc
construed so as to .revive the claim for any such
dues as aforesaid the recov.ery ,of which has becoi-ue time-barred prior to ,the coming into force of
this Act.
An~endment arscction 12, 5, For section 12 of the Orissa Cess Act, 1962
Orissn A C ~ the follo~ving section shall be subs ti tuted, namely:-
11 011962.
"12. If any instalmen! of cess 0 7 part thereof
payable to Govor,nment or Intermediary is not paid
within fifteen days from the date on which the same .becomes due, the amount of such -instalment or part
thereof, together with interest at the rate of six
percenturn per annum caIcuIated from t be date on which such instalment becamedue and the costs of recovezing the same, may be recovared at any time
within- %(a) three ycars after it becomes due, if the same is payable to an Trlterrncdiary ; and
(b) :ten yeas after ,it :becorncs due, if the saQe is payable :to ,Government."
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