Uttarakhand act 005 of 1954 : The CONSOLIDATION OF HOLDINGS ACT, 1953

mRrj izns"k tksr pdcUnh vf/kfu;e] 1953 ¿mRrj izns"k tksr pdcUnh vf/kfu;e la[;k 5] 1954À

CONSOLIDATION OF HOLDINGS ACT, 1953 (U.P.)

[U.P. ACT NO. 5 OF 1954]

mRrj izns"k tksr pdcUnh vf/kfu;e] 1953

¿m-iz- vf/kfu;e la- 5 Ok'kZ 1954À m-iz- vf/kfu;e la- 26] 1954 m-iz- vf/kfu;e la- 13] 1955 m-iz- vf/kfu;e la- 20] 1955 m-iz- vf/kfu;e la- 24] 1956 m-iz- vf/kfu;e la- 16] 1957 m-iz- vf/kfu;e la- 38] 1958 m-iz- vf/kfu;e la- 33] 1961 m-iz- vf/kfu;e la- 8] 1963 m-iz- vf/kfu;e la- 12] 1965 m-iz- vf/kfu;e la- 21] 1966 jk'Vªifr vf/kfu;e la- 18] 1968 m-iz- vf/kfu;e la[;k 4] 1969 m-iz- vf/kfu;e la- 31] 1970 m-iz- vf/kfu;e la- 34] 1974 m-iz- vf/kfu;e la- 30] 1975 m-iz- vf/kfu;e la- 35] 1976 m-iz- vf/kfu;e la- 6] 1978 m-iz- vf/kfu;e la- 20] 1982 }kjk la"ksf/kr

mRrj izns"k fo/kku lHkk us fnukad 2 vizSy] 1963 rFkk mRrj izns"k fo/kku ifj'kn~ us fnukad 20 vizSy] 1953 dh cSBd esa Lohdr̀ fd;kA

^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 4 ekpZ] 1954 dks Lohdf̀r iznku dh rFkk mRrj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 8 ekpZ] 1954 dks izdkf"kr gqvkA

df̀'k fodkl ds fufer mRrj izns"k esa df̀'k lEcU/kh tksrksa dh pdcUnh dh O;oLFkk djus ds fy;s

vf/kfu;e

pwaafd ;g vko";d gS fd df̀'k fodkl ds fufeÙk mRrj izns"k esa df̀'k lEcU/kh tksrksa dh pdcUnh dh O;oLFkk dh tk;]

vr,o] fuEufyf[kr fu;e cuk;k tkrk gS &&&

v/;k; 1

izkjfEHkd

1&& ¼1½ bl vf/kfu;e dk uke mRrj izns"k tksr pdcUnh vf/kfu;e] 1953 gksxkA Lkaf{kIr "kh'kZ uke] izlkj vkSj izkjEHk

¼2½ bldk izlkj leLr mRrj izns"k esa gksxkA

1- mn~ns"; vkSj dkj.kksa ds fooj.k ds fy;s fnukad 7 ekpZ] 1953 dk ljdkjh vlk/kkj.k xtV nsf[k;sA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 2&3À ¼3½ ;g /kkjk rqjUr izpfyr gksxh vkSj bl vf/kfu;e dk vof"k'V Hkkx (remainder) ml fnukad ls izpfyr gksxk] ftls jkT; ljdkj ljdkj] xtV esa bl gsrq foKfIr izdkf"kr djds fuf"pr djs vkSj mRrj izns"k ds fofHkUu {ks=ksa ds fy;s fofHkUu fnukad fuf"pr fd;s tk ldrs gSaA

2&& ;w-ih- dUlkyhMs"ku vkQ gksfYM aXl ,sDV] 1939 ,rn~}kjk fujLr fd;k tkrk gSA fujlu ;w-ih- ,sDV la- 8 lu~ 1939

3&& fo'k; ;k izlax(subject context) esa dksbZ ckr izfrdwy

ifjHkk'kk;sa(repugnant) u gksus ij] bl vf/kfu;e esa &

ifjHkk'kk,a

¼1½ ^^lgk;d pdcUnh vf/kdkjh** dk rkRi;Z ,sls O;fDr ls gS] ftls jkT;

ljdkj bl vf/kfu;e ds vFkok rn~UrxZr cus fu;eksa ds v/khu lgk;d pdcUnh vf/kdkjh] ds vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djus ds fy;s bl fLFkfr esa fu;qDr djsa ¿vkSj blds vUrxZr lgk;d ledks.k vf/kdkjh (Assistant

Rectangulation officer Hkh gS(À³

¿¼1&d½ ^^pd** dk rkRi;Z pdcUnh gksus ij [kkrsnkj dks ifjfn'V Hkwfe ds [k.M ls gS(À

¿¼2½ ^^pdcUnh dk rkRi;Z ,d dVd dh tksrksa dh fofHkUu [kkrsnkjksa ds chp bl izdkj iquO;ZoLFkk djus ls gS] ftlls fd muds vius&vius [kkrs vf/kd lagr (compact)gks tk;saA

Li'Vhdj.k %& bl [k.M ds iz;kstuksa ds fy;s tksr ds vUrxZr fuEufyf[kr ugha gS&

¼1½ og Hkwfe] tks /kkjk 4 ds v/khu foKfIr tkjh gksus ds Bhd igys ds df̀'k o'kZ esa ckx Fkh]

¼2½ og Hkwfe] ftlesa ck<+ dk ikuh vk;k djrk gks rFkk ftlesa vR;f/kd dVko gksrk gks]

¼3½ 1950 bZ- ds mRrj izns"k tehankjksa foUkk"k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 132 esa mfYyf[kr Hkwfe]

m-iz- vf/kfu;e 1 lu~

1951

¼4½ ,sls lagr {ks=] tks lkekU;r% nh?kZdky rd tyIykfor jgrs gksa] ¼5½ mlj] dYyj rFkk jksgkyk ds xkVksa ls cuk dksbZ lagr {ks=] ftlesa mDr {ks= ds vUnj dh df̀'k Hkwfe Hkh gS] ¼6½ iku] xqykc] csyk] pesyh&oxZ(jasmine) rFkk dsoM+k mitkus ds fy;s iz;qDr Hkwfe] rFkk

¼7½ ,sls vU; {ks= ftUgsa pdcanh lapkyd] pdcanh ds iz;kstu ds fy;s vuqi;qDr iz[;kfir djsaAÀ

¿¼2&d½ ^^pdcUnh {ks=** dk rkRi;Z ml {ks= ls gS] ftlds fy;s /kkjk 4 ds v/khu foKfIr tkjh dh tk pqdh gks] fdUrq blesa mlds os Hkkx lfEefyr u gksaxs] ftu ij 1950 ds tehankjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e] 1950 ¿;k fdlh vU; fof/k] ftlds }kjk tehankjh iz.kkyh lekIr dj nh xbZ gksÀ

ds mica/k ykxw u gksaAÀ

1- mRrj izns"k vf/kfu;e la- 38] 1958 dh /kkjk 2 ¼2½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 2 ¼3½ }kjk c<+k;k x;kA

3 - m-iz- vf/kfu;e la- 8 lu~ 1963 dh /kkjk 2 }kjk c<+k;k x;kA 4- mi;qZDr dh /kkjk 2 ¼2½ }kjk c<+k;k x;kA 5- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 3 ¼d½ }kjk vUr%LFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 3À ¿¼2&dd½ ^^pdcanh lfefr** dk rkRi;Z ml lfefr ls gS] tks bl vf/kfu;e ds iz;kstuksa ds fy, fu;r jhfr ls la?kfVr dh tk;AÀ

¿¼2&[k½ ^^pdcanh ys[kiky** dk rkRi;Z ,sls O;fDr ls gS] ftls jkT; ljdkj bl vf/kfu;e ds vFkok rnUrxZr cus fu;eksa ds v/khu pdcUnh ys[kiky ds vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djus ds fy, bl fLFkfr esa fu;qDr dj rFkk pdcanh fdz;kvksa ds v/khu {ks=ksa esa ;w-ih- ySM jsosU;w ,sDV 1901 ds v/khu fu;qDr ys[kiky Hkh blds vUrxZr gS(À

¿¼3½ ^^pdcanh vf/kdkjh** dk rkRi;Z ,sls O;fDr ls gS] ftls jkT; ljdkj bl vf/kfu;e ds vFkok rnUrxZr cus fu;eksa ds v/khu pdcUnh vf/kdkjh ds vf/kdkjksa dk iz;ksx rFkk dRrZO;ksa dk ikyu djus ds fy;s bl fLFkfr esa fu;qDr djsa ¿vkSj blds vUrxZr ledks.k vf/kdkjh Rectangulation officer Hkh gSaAÀ⁴À³ ¿¼3&d½ ^^pdcUnhdrkZ** dk rkRi;Z ,sls O;fDr ls g]S ftls jkT; ljdkj bl vf/kfu;e ds vFkok rnUrxZr cus fu;eksa ds v/khu pdcUnhdrkZ ds vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djus ds fy;s bl fLFkfr esa fu;qDr djsa ¿vkSj blds vUrxZr ledks.kdkj(Rectangulator) rFkk pdcUnh fdz;kvksa ds v/khu {ks=ksa esa ;w-ih- yS.M jsosU;w ,sDV] 1901 ds v/khu mDr {ks= ds fu;qDr lqijokbtj dkuwuxksa Hkh gSAÀ

¿¼3&[k½ ^^pdcUnh ;kstuk** dk rkRi;Z fdlh dVd esa pdcUnh dks ;kstuk ls gS(À

¿¼4½ ^^pdcanh lapkyd** dk rkRi;Z ,sls O;fDr ls gS] ftls jkT; ljdkj bl vf/kfu;e ds vFkok rnUrxZr cus fu;eksa ds v/khu pdcanh lapkyd ds vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djus ds fy;s bl fLFkfr esa fu;qDr djsa vkSj vfrfjDr pdcanh lapkyd rFkk la;qDr pdcanh lapkyd Hkh blds vUrxZr gSAÀ

¿¼4&d½ ^^mi lapkyd] pdcanh** dk rkRi;Z ,sls O;fDr ls gS] ftls jkT; ljdkj pdcUnh lapkyd ds ,sls vf/kdkjksa dk iz;ksx rFkk drZO;ksa dk ikyu djus ds fy;s bl fLFkfr esa] fu;qDr djsa] tks mls jkT; ljdkj }kjk lkSis tk;a rFkk ftyk mi lapkyd pdcUnh vkSj lgk;d pdcUnh lapkyd Hkh blds vUrxZr gSA ¼4&[k½ ^^ftyk mi&lapkyd pdcUnh** dk rkRi;Z ml O;fDr ls gS] tks rRle; ftys dk dysDVj gks]

¼4&x½ ^^tksr** dk rkRi;Z Hkwfe ds ,sls Hkkx vFkok Hkkxksa ls gS] tks fdlh [kkrsnkj }kjk vdsys vFkok vU; [kkrsnkjksa ds lkFk la;qDr :Ik esa ,d [kkrs ds v/khu vf/kd̀r gksaAÀ

¼5½ ^^Hkwfe** dk rkRi;Z ,slh Hkwfe ls gS] tks fdlh ds vf/kdkj ;k v/;klu esa df̀'k] m+|kUkdj.k rFkk Ik"kqikyu] ftlds vUrxZr eRL; lao)Zu vkSj dqDdqV ikyu Hkh gS] ls lEcn~/k iz;kstuksa ds fy;s gksa vkSj blds vUrxZr fuEufyf[kr Hkh gS&

1- mRrj izns"k vf/kfu;e la- 38] 1958 dh /kkjk 2 ¼4½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 2 ¼5½ }kjk c<+k;k x;kA

3 - mi;qZDr dh /kkjk 2 ¼6½ }kjk izfrLFkkfirA

4- m-iz- vf/kfu;e la- 8] 1963 dh /kkjk 2 ¼3½ }kjk c<+k;s x;sA 5- m-iz- vf/kfu;e la- 38] 1958 dh /kkjk 2 ¼7½ }kjk izfrLFkkfirA 6- m-iz- vf/kfu;e la- 8] 1963 dh /kkjk 2 ¼4½ }kjk c<+k;s x;sA 7- mi;qZDr dh /kkjk 2 ¼5½ }kjk c<+k;s x;sA

8- m-iz- vf/kfu;e la- 38] 1958 dh /kkjk 2 ¼8½ }kjk izfrLFkkfirA 9- mi;qZDr dh /kkjk 2 ¼9½ }kjk c<+k;k x;kA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 3À ¼,d½ tksr dk og Hkkx] tks edku ;k vU; rRle jpuk dk LFky gks( vkSj

¼nks½ ,sls isM+] dq, vkSj vU; leqUufr;ka tks mu xkVksa esa gks] ftuls feydj tksr cuh gks]À

¼6½ ^^fof/kd izfrfuf/k**(legal representative)dk ogha vFkZ gS] tks dksM vkQ flfoy izkslhtj 1908 esa fn;k x;k gS]

,sDV la- 5 1908

¼7½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cus fu;eksa }kjk fu;r ls gS]

¿¼8½ fdlh ys[; ds lEcU/k esa dVd esa izdk"ku ;k dVd esa izdkf"kr djuk] dk rkRi;Z MqXxh ihVdj iwoZ lwfpr fnukad ij fdlh dVd esa ml ys[; dks Ik<+dj lqukus rFkk dVds esa MqXxh ihVdj vFkok vU; fdlh :f<+xr

izfrcU/k ;g gS fd ;fn dVd ds fy;s pdcUnh lfefr la?kfVr gks xbZ gks] rks mDr lfefr ds izR;sd lnL; dks izdk"ku ds rF; dh vyx&vyx lwpuk Hkh nh tk;sxhAÀ

¿¼8&d½ ^^ledks.k fuekZ.k** dk rkRi;Z pdcUnh ds le; pdzksa ds izns"ku dks fofu;fer djus ds mn~ns"; ls dVd ds {ks= dks lqfo/kktud vkdkj ds ledks.k prqHkqZt rFkk ,sls prqHkqZt ds Hkkxksa esa foHkkftr djus dh izfdz;k ls gS(À

¿¼9½ ^^cUnkscLr vf/kdkjh] pdcUnh* dk rkRi;Z ,sls O;fDr ls gS] ftls jkT; ljdkj bl vf/kfu;e ds vFkok rnUrxZr cus fu;eksa ds v/khu cUnkscLr vf/kdkjh] pdcanh ds vf/kdkjksa dk iz;ksx rFkk dRrZO;ksa dk ikyu djus ds fy;s] bl fLFkfr esa fu;qDr djs rFkk vfrfjDr cUnkscLr vf/kdkjh] pdcUnh ,oa lgk;d cUnkscLr vf/kdkjh] pdcUnh Hkh blds vUrxZr gS(À

¼10½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns"k dh ljdkj ls gS( ¿¼11½ ^^[kkrsnkj** dk rkRi;Z ¿vUrj.kh; vf/kdkj okys Hkwfe/kj ;k vuUrj.kh; vf/kdkj okys Hkwfe/kjÀ

ls gS vkSj mlds vUrxZr& ¼d½ vlkeh]

¼[k½ ljdkjh iV~Vsnkj ;k ljdkjh vuqnkux̀ghrk] ;k ¼x½ lgdkjh df̀'k lfefr tks ,slh "krksaZ dks iwjk djrh gks] tks fu;r dh tk;a] Hkh gSa(À

¿¼11&d½ ^^dVd** dk rkRi;Z ,sls xkao ;k mlds Hkkx esa gS] vkSj ;fn pdcanh lapkyd ljdkjh xtV esa izdk"ku }kjk ;g foKkfIr djs rks] ,sls nks ;k vf/kd xkao vFkok muds Hkkxksa ls gS] ftlds ;k ftuds fy, pdcUnh dh ,d gh ;kstuk cukuh gS]À

1- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 2 ¼6½ }kjk izfrLFkkfirA 2- m-iz- vf/kfu;e la[;k 38] 1958 dh /kkjk 2 ¼11½ }kjk izfrLFkfirA 3- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 2 ¼7½ }kjk c<+k;k x;kA 4- m-iz- vf/kfu;e la[;k 38] 1958 dh /kkjk 2 ¼12½ }kjk izfrLFkkfirA 5- m-iz- vf/kfu;e la[;k 12] 1965 dh /kkjk 44 ¼1½ }kjk izfrLFkkfirA 6- m-iz- vf/kfu;e la- 38] 1958 dh /kkjk 2 ¼14½ }kjk c<+k;k x;kA 7- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 3 ¼[k½ }kjk izfrLFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 4À ¼12½ mu "kCnksa vkSj inksa ds &&&

¼d½ ftudh bl vf/kfu;e esa ifjHkk'kk ugha dh xbZ gS fdUrq tks ;w- ih- ySUM jsosU;w ,sDV] 1901 esa ¿iz;qDr vFkokÀ

ifjHkkf'kr gS] vFkok ¼[k½ tks bl vf/kfu;e esa ;w-ih- ySUM jsosU;w ,sDV] 1901 esa ifjHkkf'kr ugha gS ¿fdUrq tks 1950 bZ- ds mRrj izns"k teh ankjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e eas iz;qDr vFkok ifjHkkf'kr gS]À

Okgh vFkZ gksaxs] tks muds ml ,sDV ;k ml vf/kfu;e esa fn;s x, gS] ftuesa os bl izdkj ¿iz;qDr ;kÀ

ifjHkkf'kr gS] ¿vkSj ¼13½ mRrj izns"k tehnkjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e] 1950 vkSj ;w-ih- yS.M jsosU;w ,sDV 1901 ds laca/k esa vfHkns"k(References) le;≤ ij ;Fkkla"kksf/kr mDr vf/kfuf;e ¼,sDV½ ds lEcU/k esa vfHkns"k(References) le>s tk;saxsAÀ

v/;k; 2 UkD"kksa vkSj vfHkys[kksa dk iqujh{k.k rFkk la"kks/ku 4&& ¿¼1½ ¼d½ ;fn jkT; ljdkj dh ;g jk; gks fd dksbZ ftyk ;k mldk Hkkx pdcUnh fdz;kvksa ds v/khu yk;k tk;] rks og xtV esa bl vk"k; dk iz[;kiu dj ldrh gSA rnqijkar fdlh vf/kdkjh ;k izkf/kdkjh ds fy;s] tks ftyk mi&lapkyd] pdcUnh }kjk rnFkZ vf/kdr̀ fd;s tk;s] ;g fof/k laxr gksxk fd og &&

pdcUnh ds lEcU/k esa

iz[;kiu rFkk foKfIr

¼,d½ mDr {ks= dh fdlh Hkwfe esa] ledks.k fuekZ.k ds laca/k esa ;k vU;Fkk izos"k djs rFkk mldk losZ{k.k djs vkSj Lrj (level) ekywe djs] ¼nks½ ledks.k fuekZ.k ds lEca/k esa [kEHks yxk;s] vkSj

¼rhu½ pdcUnh fdz;kvksa ds fy;s {ks= dh mi;qDrrk dk fu"p; djus ds fy;s lHkh vko";d dk;Zokgh djsA

¼[k½ ftyk mi&lapkyd pdcanh [kUM ¼d½ ds v/khu tkjh fd;s x;s iz[;kiu dh lkoZtfud lwpuk mDr ftys ;k mlds Hkkx esa lqfo/kkiw.kZ LFkkuksa ij fnyok;sxkA ¼2½ ¼d½ tc jkT; ljdkj mi/kkjk ¼1½ ds v/khu tkjh fd;s x;s iz[;kiu ds vUrxZr vkus okys {ks= ;k fdlh vU; {ks= esa pdcUnh fdz;k;sa vkjEHk djkus dk fu"p; djsa] rks og bl vk"k; dh foKfIr tkjh dj ldrh gSAÀ

¿¼[k½ izR;sd ,slh foKfIr xtV esa vkSj ,sls fdlh nSfud lekpkj&i= esa] ftldk mDr {ks= esa ifjpyu gks] izdkf"kr dh tk;sxh vkSj mDr {ks= esa izR;sd dVd esa ,slh jhfr ls Hkh izdkf"kr dh tk;sxh] tSlh leqfpr le>h tk;AÀ

1- m-iz- vf/kfu;e la- 38 1958 dh /kkjk 2 ¼15½ }kjk c<+k;s x;sA 2- mi;qZDr dh /kkjk 2 ¼15&2½ }kjk izfrLFkkfirA 3- m-iz- vf/kfu;e la- 12] 1965 dh /kkjk 44 ¼2½ }kjk c<+k;k x;kA 4- m-iz- izns"k vf/kfu;e la[;k 8] 1963 dh /kkjk 3 }kjk izfrLFkkfirA 5- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 4 }kjk izfrLFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 5À ¿¼4&d ¼1½ tgka jkT; ljdkj dh ;g jk; gks fd fdlh ,sls ftys ;k mlds Hkkx dh fLFkfr esa] ftlds laca/k esa /kkjk 52 ds v/khu foKfir tkjh dh tk pqdh gS] yksdfgr esa ,slk djuk lehphu gS ogka og xtV esa foKfIr }kjk ;g iz[;kfir dj ldrh gS fd ,slk ftyk ;k mldk Hkkx fQj ls pdcUnh fdz;k ds vUrxZr yk;k tk ldrk gS % ¿IkzfrcU/k ;g gS fd mDr /kkjk esa vfHkfn'V foKfIr ds fnukad ls chl o'kZ ds Hkhrj dksbZ ,slk iz[;kiu tkjh ugha fd;k tk;sxk] fdUrq fo"ks'k ifjfLFkfr esa jkT; ljdkj yksdfgr esa mDr fnukad ls 10 o'kZ ds Ik"pkr~ ,slk iz[;kiu tkjh dj ldsxhAÀ

¼2½ mi/kkjk ¼1½ ds v/khu tkjh dh x;h izR;sd foKfIr ij bl vf/kfu;e ds micU/k] vko";d ifjorZuksa lfgr mlh izdkj ykxw gksaxs] ftl izdkj os /kkjk 4 ds v/khu fdlh foKfIr ij ykxw gksrs gSAÀ

¿5&& ¼1½ ljdkjh xtV ds ¼/kkjk 4 dh mi/kkjk ¼2½ ds v/khu foKfIr izdkf"kr gksus ij mlesa fufnZ'V fnukad ls rFkk /kkjk 52 ds v/khu vFkok /kkjk 6 dh mi/kkjk ¼1½ ds v/khu tSlh Hkh n"kk gks] foKkfir izdkf"kr gksus rd ¿/kkjk 4 ¼2½ ds v/khu foKfIrÀ

ls lEc) {ks= esa] bl vf/kfu;e ds mic/kksa ds v/khu jgrs gq;s] fuEufyf[kr ifj.kke mRiUu gksaxs -------

¿/kkjk 4 ¼2½ ds v/khu

foKfIrÀ

dk izHkko ¼d½ ftyk vFkok mldk Hkkx] tSlk Hkh n"kk gks] pdcUnh fdz;kvksa ds vUrxZr le>k tk;xk vkSj vf/kdkj vfHkys[k dk j[k&j[kko rFkk izR;sd xkao ds uD"ks] [kljs] vkSj okf'kZd jftLVj dh rS;kjh dk dk;Z ftyk milapkyd pdcanh djsxk] tks fd mldk j[k&j[kko mudh rS;kjh] tSlh Hkh n"kk gks] fu;r jhfr ls djsxk(

¼[k½ ¿ *** À⁴

¼x½ 1950 bZ0 ds mRrj izns"k teh ankjh&fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e esa fdlh ckr ds gksrs gq;s Hkh] cUnkscLr vf/kdkjh] pdcUnh dh fyf[kr iwoZ izkIr vkKk ds fcuk dksbZ [kkrsnkj&&

¼,d½ df̀'k] m|kudj.k vFkok Ik"kqikyu] ftlesa eRL;] lac/kZ/ku rFkk dqDdqV ikyu Hkh lfEefyr gS] ls vlac) iz;kstu ds fy;s viuh tksr vFkok mlds fdlh Hkkx dk mi;ksx ugha djsxk] vkSj

¼nks½ ¿***À⁶

fdUrq izfrca/k ;g gS fd [kkrsnkj viuh tksr vFkok mlds fdlh Hkkx dk mi;ksx ,sls iz;kstuksa ds fy;s dj ldrk gS] ftlds fy;s /kkjk 4 dh mi/kkjk ¼2½ ds v/khu tkjh dh xbZ foKfir esa fufnZ'V fnukad ls igys og mi;ksx esa yk;k tk jgk FkkA

¿¼2½ /kkjk 4 dh mi/kkjk ¼2½ ds v/khu foKfIr ds mDr izdk"ku ds QyLo:Ik foKfIr ls lEc) {ks= esa fuEufyf[kr vkSj ifj.kke gksaxs] vFkkZr &&& 1- m-iz- vf/kfu;e la[;k 35] 1976 dh /kkjk 30 }kjk c<+k;k x;kA 2- m- iz- vf/kfu;e la- 38] 1938 dh /kkjk 4 }kjk izfrLFkkfirA 3- m-iz- vf/kfu;e la[;k 12] 1965 dh /kkjk 45 }kjk izfrLFkkfirA

4 - m-iz- vf/kfu;e la[;k 21 1966 dh /kkjk 2 ¼,d½ }kjk fudkyh xbZA 5- m0 iz0 vf/kfu;e la0 24 o'kZ 1986 dh /kkjk 19 }kjk izfrLFkkfirA

6 - mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 5 }kjk fudkys x,A

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 6&6dÀ ¼d½ vfHkys[kksa ds la"kks/ku dh izR;sd dk;Zokgh dk rFkk ml {ks= esa fLFkfr fdlh Hkwfe esa vf/kdkjksa ;k LorRo ds iz[;kiu ds laca/k esa izR;sd okn vkSj dk;Zokgh dk vFkok ,sls fdlh vU; vf/kdkj ds] ftlds laca/k esa bl vf/kfu;e ds v/khu dk;Zokgh dh tk ldrh gks ;k dh tkuh pkfg;s] iz[;kiu ;k fu.kZ; ds fy;s izR;sd ckn ;k dk;Zokgh dk] tks izkjfEHkd vFkok vihy ;k vfHkns"k lquus okys vFkok iqujh{k.k djus okys fdlh izkf/kdkjh vFkok U;k;ky; ds le{k fopkjk/khu gks] ml U;k;ky; vFkok izkf/kdkjh }kjk] ftlds le{k ,sls okn ;k dk;Zokgh fopkjk/khu gks] rnFkZ vkns"k nsus ij mi"keu gks tk;xk %

IkzfrcU/k ;g gS fd dksbZ ,slk vkns"k lEc) Ik{kksa dks Mkd ls vFkok vU; fdlh jhfr ls uksfVl fn;s fcuk vkSj] mudks lquokbZ dk volj fn;s fcuk ugha fn;k tk;xk %

Ikzfrca/k ;g Hkh gS fd mDr {ks= vFkok mlds Hkkx ds laca/k esa /kkjk 6 dh mi/kkjk ¼1½ ds v/khu foKfIr tkjh fd;s tkus ij] ;FkkfLFkfr] ,sls {ks= ;k mlesa Hkkx esa fLFkfr Hkwfe ds lEcU/k esa izR; sd ,slk vkns"k jn~n gks tk;sxk( ¼[k½ ,sls mi"keu ls mDr oknksa vFkok dk;Zokfg;ksa esa fooknLin vf/kdkjksa vFkok LoRoksa ds iz"uksa dks] bl vf/kfu;e rFkk rnUrxZr cuk;s x;s fu;eksa ds micU/kksa ds v/khu rFkk muds vuqlkj izHkkfor O;fDr;ksa ds leqfpr pdcUnh izkf/kdkfj;ksa ds le{k mBkus ds vf/kdkj ij izfrdwy izHkko ugha iM+sxkAÀ

¿Li'Vhdj.k& mi/kkjk ¼2½ ds iz;kstukFkZ mRrj izns"k vf/kdre tksr lhek vkjksi.k vf/kfu;e] 1960 ds v/khu dksbZ dk;Zokgh ;k mRrj izns"k teh ankjh fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e] 1950 dh /kkjk 134 ls 137 ds v/khu fufoZjks/k dk;Zokgh dks fdlh Hkwfe esa vf/kdkj ;k LoRo dh ?kks'k.kk ds lEcU/k esa dk;Zokgh ugha le>k tk;sxkAÀ

6& ¼1½ jkT; ljdkj ds fy;s oS/k gksxk fd og /kkjk 4 ds vUrxZr izpkfjr ¿foKfIrÀ

dks mlesa fufnZ'V leLr +{ks= vFkok mlds fdlh ,d Hkkx ds lEcU/k esa jn~n dj nsA

/kkjk 4 ds vUrxZr

izpkfjr ¿foKfIrÀ

dk jn~n djuk ¿¼2½ tc mi/kkjk ¼1½ ds v/khu fdlh dVd ds lEcU/k esa ¼foKfIr jn~n dj nh tk;½ rks og {ks= ;fn mDr jn~n djus ds fnukad ij ;k mlls igys ikfjr rFkk Hkwfe vfHkys[kksa esa la"kks/ku ls lEc)] dksbZ vfUre vkKk gksa] rks mlds igys ikfjr rFkk Hkwfe&vfHkys[kksa esa la"kks/ku ls lEc)] dksbZ vfUre vkKk gks] rks mlds v/khu jgrs gq;s] jn~n djus ds fnukad ls pdcUnh fdz;kvksa ds v/khu u jg tk;xkAÀ

¿6&d& ¼1½ /kkjk 4 dh mi/kkjk ¼2½ ;k /kkjk 4&d ds v/khu vf/klwpuk ds izdk"ku ds Ik"pkr~ vkSj /kkjk 8 ds v/khu dk;Zokgh izkjEHk gksus ds iwoZ mÙkjkf/kdkj ds vk/kkj ij ukekUrj.k fufoZokn ekeys dks pdcUnhdrkZ }kjk vkSj vUrj.k ds vk/kkj ij fufoZokn ukekUrj.k ds ekeys dks lgk;d pdcUnh vf/kdkjh }kjk] ,slh jhfr ls vkSj ,slh tkpa ds Ik"pkr~] tSlh fofgr dh tk;s] fuiVk;k tk;sxk %

izfrcU/k ;g gS fd /kkjk 8 ds v/khu dk;Zokgh izkjEHk gks tkus ds Ik"pkr~ bl /kkjk ds v/khu fdlh ekeys dks u rks xzg.k fd;k tk;sxk] u gh tkjh j[kk tk;sxk vkSj u gh fuiVk;k tk;sxkA

1- m- iz- vf/kfu;e la[;k 21] 1966 dh /kkjk 2 ¼nks½ }kjk c<+k;k x;k cukbZ xbZA 2- m-iz- vf/k- la- 35 lu~ 1976 dh /kkjk 31 }kjk izfrLFkkfir vkSj lnSo ls izfrLFkkfIr le>k tk;xkA 3- m-iz- vf/k- la- 8 lu~ 1963 dh /kkjk 4 }kjk izfrLFkkfirA

4- m-iz- vf/k la- 38 lu~ 1958 dh /kkjk 5 }kjk izfrLFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 7&8dÀ ¼2½ mi/kkjk ¼1½ ds v/khu fd;k x;k dksbZ vkns"k] /kkjk 9 ds v/khu fdlh vkifÙk dks oftZr ugha djsxkAÀ

7 && dVd ds izR;sd xkao vFkok mlds Hkkx ds vfHkys[kksa ls iqujh{k.k dks ljy cukus ds fopkj ls rFkk ;gka vkxs fn;s gq;s micU/kksa ds v/khu jgrs gq, tyk milapkyd] pdcUnh dVd dh ¿izkjfEHkdÀ

pdcUnh ;kstuk rS;kj gksus ds iwoZ ml dVd ds xkao ds uD"kksa dk iqujh{k.k djok;sxkA

xkao ds uD"kksa dk

iqujh{k.k

¿8 & ¼1½ /kkjk 7 ds v/khu uD"kksa dk iqujh{k.k gks tkus ij ftyk milapkyd] pdcUnh vkxs fn;s gq, micU/kksa ds v/khu jgrs gq;s] vkSj ,slh jhfr ls] tks fu;r dh tk;& [kljk rFkk pkyw okf'kZd

jftLVj dk iqujh{k.k]

la;qDr tksrksa ds ewY;ksa

vkSj va"kksa dk vo/kkj.k

¼,d½ dVd ds [kljs dk] [ksrokj iM+rky ds Ik"pkr] vkSj pkyw okf'kZd jftLVj dk] mlds ijh{k.k rFkk mldh tkap ds Ik"pkr~ iqujh{k.k djok;sxk( ¼nks½ pdcUnh lfefr ds ijke"kZ ls ------

¼d½ izR;sd xkVs dk ewY;kadu] mldh mRiknu "kfDr] vkSj fLFkfr

ij] vkSj ;fn flapkbZ dh dksbZ lqfo/kk;sa miyC/k gksa] rks mu ij Hkh] fopkj djus ds Ik"pkr~ djk;sxk] vkSj

¼[k½ xkVksa ds lHkh isM+ksa dqvksa rFkk vU; leqUufr;ksa dk ewY;kadu] mudk izfrdj vkadfyr djus ds iz;kstukFkZ djk;sxk(

¼rhu½ ;fn ,d ls vf/kd Lokeh gksa] rks [k.M ¼2½ ds mi[kaM ¼[k½ ds v/khu vo/kkfjr ewY; esa izR;sd Lokeh dk va"k fuf"pr djok;saxk] vkSj ¼pkj½ mfpr pdcUnh lqfuf"pr djus ds fufeRr foHkktu djus ds fy;s la;qDr tksrksa esa izR;sd [kkrsnkj dk va"k vo/kkfjr djk;sxkA ¼2½ ftyk milapkyd] pdcUnh] dVd ds vUrxZr vkus okys xkVksa ds lEcU/k esa fu;r vkdkj esa] [kljk pdcUnh rS;kj djok;sxk vkSj ,d ,slk fooj.k rS;kj djok;sxk] ftlesa os v"kqf);ka ¿mÙkjkf/kdkj ds fufoZokn ekeysÀ

rFkk fookn fn[kk;s tk;saxs] tks okf'kZd jftLVj dk ijh{k.k rFkk mldh tkap djrs le; vkSj [ksrokj iMrky ds nkSjku esa Kkr gq, gksaAÀ

¿8&d&& ¼1½ lgk;d pdcUnh vf/kdkjh] pdcUnh lfefr ds ijke"kZ ls pdcUnh fdz;kvksa ds v/khu izR;sd dVd ds lEcU/k esa ,d fooj.k] ftls ;gka vkxs fl)karksa dk fooj.k dgk x;k gS] fu;r vkdkj esa rS;kj djsxk] ftlesa os fl)kUr fn;s gq, gksaxs] ftudk vuqlj.k dVd esa pdcanh fdz;kvksa ds djus esa fd;k tk;sxkA

fl)kUrksa dk fooj.k rS;kj

djuk

¼2½ fl)karksa ds fooj.k esa fuEufyf[kr ckrsa Hkh gksaxh %&&& ¼d½ mu {ks=ksa ds O;ksjs] tgka rd os ml le; vo/kkfjr fd;s tk lds] tks vkcknh izlkj ¼ftlds vUrxZr dVd ds gfjtuksa rFkk Hkwfeghu O;fDr;ksa dh vkcknh ds fy;s {ks= Hkh gS]½ rFkk ,sls vU; lkoZtfud iz;kstuksa ds fy;s] tks fu;r fd;s tk;sa] fofufnZ'V fd;s tk;saxs]

1- m0 iz0 vf/kfu;e la- 8 o'kZ 1963 dh /kkjk 5 }kjk c<+k;k x;kA 2- mi;qZDr dh /kkjk 6 }kjk izfrLFkkfirA

3- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 6 }kjk vUr%LFkkfirA 4- mÙkjk[k.M vf/kfu;e la[;k 02 o'kZ 2005 dh /kkjk 2 }kjk izfrLFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 9À ¼[k½ og vk/kkj] ftl ij [kkrsnkj vkckh ds izlkj vkSj vU; lkoZtfud iz;kstuksa ds fy;s Hkwfe nasxs] vkSj

¼x½ ml Hkwfe esa C;ksjs] tks 1950 bzZ0 ds mRrj izns"k tehnkjh&foUkk"k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 117 ;k 117&d ds v/khu xkao lHkk ;k LFkkfud vf/kdkfj;ksa ¼LFkkuh; izkf/kdkfjdh½ esa fufgr Hkwfe esa ls lkoZtfud iz;kstuksa ds fufeRr fofufnZ'V dh tk;sxh(À

¿¼?k½ izR;sd dVd ds fy;s ekud xkVkAÀ

¿¼3½ lgk;d pdcUnh vf/kdkjh xkVk ;k xkVksa dh mRikndrk] vofLFkfr vkSj orZeku feV~Vh dh Js.kh dks /;ku esa j[krs gq, pdcUnh lfefr ds lnL;ksa vkSj dVd ds [kkrsnkjksa ls dVd ds lokZsRre xkVksa dk vfHkfu"p; djds mi/kkjk ¼2½ ds [k.M ¼?k½ esa fufnZ'V ekud xkVksa dk vo/kkj.k djsxkAÀ

¿9&& ¼1½ /kkjk 8 rFkk 8&d esa mfYyf[kr vfHkys[kksa rFkkk fooj.kksa ds rS;kj gks tkus ij lgk;d pdcanh vf/kdkjh&

¼d½ ;fn dksbZ fyfid v"kqf);ka ¿mÙkjkf/kdkj ds fufoZokn ekeysÀ

gksa] rks mUgha lgh djsxk vkSj lEcn~/k [kkrsnkjksa rFkk Loro j[kus okys vU; O;fDr;ksa dks uksfVl Hkstsxk ;k fHktok;sxk] ftuesa pkyw okf'kZd jftLVj vkSj vU; ,sls vfHkys[kksa ds tks fu;r fd;s tk;s] lEc) m)j gksaxs vkSj ftuls fuEufyf[kr ckrsa izdV gksa& vfHkys[kksa rFkk fooj.kksa ds

mn~/kjk tkjh djuk vkSj

/kkjk 8 rFkk 8&d esa

mfYyf[kr vfHkys[kksa dks

izdkf"kr djuk vkSj

vkifRr;ka vkeaf=r djus

ds fy;s uksfVl tkjh

djuk

¼,d½ muds Hkwfe esa vf/kdkj vkSj mlds lEcU/k esa nkf;Ro]

¼nks½ mlds lEcU/k esa /kkjk 8 ds vUrxZr ikbZ xbZ v"kqf);ka ¿mÙkjkf/kdkj ds fufoZokn ekeysÀ

vkSj fookn] ¼rhu½ mfpr pdcUnh lqfuf"pr djus ds fufeÙk foHkktu vko";d gksus ij mlds iz;kstukFkZ la;qDr tksrksa esa izR;sd [kkrsnkj dk fof"k'V va"k]

¼pkj½ xkVksa dk ewY;kadu] vkSj

¼ikap½ isM+ksa] dqvksa vkSj vU; leqUufr;ksa dk izfrdj vkadfyr djus ds fy;s mudk ewY;kadu rFkk ;fn muds vf/kd Lokeh gksa] rks mldk vfHkHkktu]

¼[k½ pkyw [kljk] vkSj pkyw okf'kZd jftLVj] [kljk pdcUnh] /kkjk 8&d ds v/khu rS;kj fd;k fl)kUrksa dk fooj.k rFkk dksbZ vU; vfHkys[k] tks vU; ckrksa ds lkFk&lkFk [k.M ¼d½ eas mfYyf[kr vU; C;kSjs fn[kkus ds fy, fu;r fd;s tk;sa] dVd eaas izdkf"kr djsxkA

¼2½ dksbZ O;fDr] ftls mi/kkjk ¼1½ ds v/khu uksfVl Hkstk x;k gks] ;k LoRo j[kus okyk dksbZ vU; O;fDr] ;FkkfLFkfr] uksfVl izkIr gksus d s] ;k mi/kkjk ¼1½ ds v/khu izdk"ku ds] 21 fnu ds Hkhrj lgk;d pdcanh vf/kdkjh ds le{k vkifRr;ka izLrqr dj ldrk gSa] ftuesa vfHkys[kksa ;k mlesa ls fy;s x;s m)j.kksa ds bUnkjktksa dh "k q)rk vFkok muds izdkj ds lEcU/k esa] ;k fl)karksa ds fooj.k ds lEcU/k esa] ;k foHkktu dh vko";drk ds lEcU/k esa vkfiRr dh xbZ gksAÀ

1- mÙkj izns"k vf/kfu;e la- 8 lu~ 1963 dh /kkjk 7 }kjk tksM+h xbZA 2- mi;qZDr dh /kkjk 8 }kjk izfrLFkkfirA

3- mÙkj izns"k vf/kfu;e la- 6 o'kZ 1978 dh /kkjk 9 ¼,d½ }kjk c<+k;k x;kA 4- mi;qZDr dh /kkjk 9 ¼nks½ }kjk c<+k;k x;kA

5- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 7 }kjk vUr%LFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 9d&9xÀ ¿9&d&& ¼1½ lgk;d pdcanh vf/kdkjh] ml n"kk esa& ¼,d½ tc Hkwfe ij nkoksa ;k la;qDr tksrksa ds foHkktu ds lEcU/k eas vkfiRr;ka izLrqr gksa] rks lEcn~/k Ik{kksa dh lquokbZ djus ds Ik"pkr~( vkSj Hkwfe ij nkoksa rFkk

la;qDr tksrksa ds foHkktu

ls lacaf/kr ekeyksa dk

fuLrkj.k

¼nks½ tc dksbZ ,slh vkifÙk;ka izLrqr u dh xbZ gks]a rks ,slh tkap djus ds Ik"pkr~ tks og vko";d le>s] vius le{k mifLFkfr gksus okys Ik{kksa esa le>kSrk djkdj tgk a rd lEHko gks] fookn dk fuiVkjk djsxkA v"kqf);ka dks Bhd djsxk rFk foHkktu djsxk vkSj ,sls le>kSrs ds vk/kkj ij vkKk;sa ikfjr djsxkA ¿fdUrq izfrcU/k ;g gS fd tgka lgk;d pdcUnh vf/kdkjh dk] ,slh tkap djus ds Ik"pkr~ tSlh og vko";d le>s] ;g lek/kku gks tk; fd mÙkjkf/kdkj dk ekeyk fufoZokn gS] ogak og ekeys dk fuLrkj.k ,slh tkap ds vk/kkj ij djsxkAÀ

¼2½ os lHkh ekeys] tks mi/kkjk ¼1½ ds v/khu lgk;d pdcUnh vf/kdkjh }kjk fuLrkfjr u fd;s x;s gksa rFkk xkVksa ds ewY;kdu ds lEc) lHkh ekeys vkSj os lHkh ekeys ftudk laca/k isM+ksa dqvksa rFkk vU; leqUufr;ksa dk izfrdj vkadfyr djuds ds fy;s muds ewY;kadu rFkk ;fn ,d ls vf/kd Lokeh gksa rks mldks lgLokfe;ksa esa vfHkHkkftr djus ls gksa] rks lgk;d pdcUnh vf/kdkjh }kjk pdcUnh vf/kdkjh dks Hksts tk;saxs] tks mudk fuLrkj.k fu;r jhfr ls djsxkA

¼3½ mi/kkjk ¼1½ ds v/khu dk;Z djrk gqvk lgk;d pdcUnh vf/kdkjh vkSj mi/kkjk ¼2½ ds v/khu dk;Z djrk gqvk pdcUnh vf/kdkjh rRle; izpfyr fdlh vU; fof/k esa fdlh foijhr ckr ds gksrs gq, Hkh] l{ke U;k;ky; ekuk tk;sxkA

9&[k&& ¼1½ tc /kkjk 9 ds v/khu fl)karksa ds fooj.k ds fo#) vkifRr;ksa izLrqr dh xbZ gksa] rks lgk;d pdcUnh vf/kdkjh lEcn~/k Ik{kksa dks lquokbZ dk volj nsus vkSj pdcUnh lfefr ds nf̀'Vdks.k ij fopkj djus ds Ik"pkr~ viuh fjiksVZ pdcUnh vf/kdkjh dks izLrqr djsxk] tks vkifRr;ksa dk fuLrkj.k fu;r jhfr ls djsxkA

fl)kUrksa ds fooj.k ij

dh xbZ vkifRr;ksa dk

fuLrj.k

¼2½ ;fn fl)kUrksa ds fooj.k ds fo#)/k /kkjk 9 esa fu;r le; ds Hkhrj dksbZ vkifÙk izLr qr u dh xbZ gks rks mldh "kq)rk dh ijh{kk djus dh nf̀'V ls pdcUnh vf/kdkjh pdcUnh lfefr dks mfpr lwpuk nsus ds Ik"pkr~ dVd dk LFkkuh; fujh{k.k djsxk vkSj rRi"pkr~ og fl)kaUrksa ds fooj.k esa ,sls ifj'dkj ;k ifjorZu dj ldrk gS] tks og vko";d le>sA

¼3½ mi/kkjk ¼1½ ;k mi/kkjk ¼2½ ds v/khu pdcUnh vf/kdkjh dh vkKk ls {kqC/k dksbZ O;fDr] mDr vkKk ds fnukad ls 21 fnu ds Hkhrj] cUnkscLr vf/kdkjh ¼pdcUnh½ ds le{k vihy izLrqr dj ldrk gS] ftldk fu.kZ; bl vf/kfu;e }kjk ;k blds v/khu dh xbZ vU;Fkk O;oLFkk ds v/khu jgrs gq,] vfUre gksxkA

¼4½ vkifÙk ;k vihy ij fu.kZ; nsus ls igys pdcUnh vf/kdkjh rFkk cUnkscLr vf/kdkjh] pdcUnh] lEc) i{kksa rFkk pdcUnh lfefr dks mfpr iwoZ lwpuk nsus ds Ik"pkr~ dVd dk LFkkuh; fujh{k.k djsxkA

9&x&& ¼1½ lgk;d pdcUnh vf/kdkjh ;k pdcUnh vf/kdkjh] /kkjk 9&d ds v/khu la;qDr tksrksa dk foHkktu dj ldrs gSa] Hkys gh 1950 bZ0 ds mrj izns"k teh ankjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 178 esa ;k fdlh vU; fof/k esa dksbZ foijhr ckr nh xbZ gks vkSj os mldk foHkktu Lor% Hkh dj ldrs gSaA

Lka;qDr tksrksa dk foHkktu

1- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 8 }kjk vUr%LFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 10&11[kÀ ¼2½ la;qDr tksrksa dk foHkktu va"kksa ds vk/kkj ij fd;k tk;sxk % fdUrq izfrcU/k ;g gS fd ;fn lEc) [kkrsnkj lger gksa rks foHkktu fof"k'V xkVksa ds vk/kkj ij fd;k tk ldrk gSAÀ

¿10&& ¼1½ okf'kZd jftLVj /kkjk 9&d dh mi/kkjk ¼1½ vkSj mi/kkjk ¼2½ ds v/khu nh xbZ vkKkvksa ds vk/kkj ij iqujhf{kr fd;k tk;sxkA rRi"pkr og fu;r vkdkj esa rS;kj fd;k tk;xk rFkk dVd esa izdkf"kr fd;k tk;sxkA

iqujhf{kr okf'kZd jftLVj

rS;kj djuk vkSj j[kuk

¼2½ tc mi/kkjk ¼1½ ds v/khu izdkf"kr okf'kZd jftLVj ds fdlh bUnjkt dk] bl vf/kfu;e dk fdlh vU;fof/k ds v/khu nh xbZ vkKk ds vuqlj.k esa] ifj'dkj fd;k tk;s] rks ml vkKk dk funsZ"k vkSj mldh izorhZ Hkkx dk m)j.k mDr bUnjkt ds lkeus ntZ fd;k tk;sxkAÀ

10&d&& ¿X X XÀ

10&[k&& ¿X X XÀ

¿11&& ¼1½ /kkjk 9&d ds vkhu gksus okyh dk;Zokfg;ksa dk dksbZ Ik{k tks] ml /kkjk ds v/khu lgk;d pdcUnh vf/kdkjh ;k pdcUnh vf/kdkjh dh vkKk ls {kqC/k gks] ml vkKk ds fnukad ls 21 fnu ds Hkhrj cUnkscLr vf/kdkjh ¼pdcUnh½ ds le{k vihy izLrqr dj ldrk gSA mDRk vf/kdkjh lEc) Ik{kksa dks lquokbZ dk volj nsus ds Ik"pkr~ ml ij viuk fu.kZ; nsxk] tks fd bl vf/kfu;e }kjk vFkok blds v/khu dh xbZ vU;Fkk O;oLFkk ds v/khu jgrs gq,] vfUre gksxk vkSj ml ij fdlh Hkh U;k;ky; esa vkifRr ugha dh tk ldsxhA vihy

¼2½ mi/kkjk ¼1½ ds v/khu vihy dh lquokbZ djus okyk cUnkscLr vf/kdkjh ¼pdcUnh½ l{ke U;k;ky; le>k tk;sxk] Hkys gh rRle; izpfyr vU; fdlh fof/k es dksbZ foijhr ckr nh gksAÀ

¿11&d&& pdcUnh {ks= ls lEcfU/kr fuEufyf[kr ekeyksa ds lEcU/k esa fdlh Hkh ,sls iz"u dks] ¿tks /kkjk 9 ds v/khu mBk;k x;k gks ;k tks mDr /kkjk ds v/khu mBk;k tk ldrk Fkk ;k mBk;k tkuk pkfg;s FkkÀ

ijUrq mBk;k ugha x;k gks] pdcUnh dk;Zokfg;ksa dh fdlh ckn dh voLFkk esa u rks mBk;k tk;xk vkSj u mldh lquokbZ dh tk;sxh %& vkifRr;ksa ij jksd

¼1½ Hkwfe ds nkos]

¼2½ la;qDr tksrksa dk foHkktu] vkSj

¼3½ ;fn iz"u /kkjk 10 ds v/khu okf'kZd jftLVj esa vfHkfyf[kr xkVs ds [kkrsnkj ;k isM+ksa] dqvksa ;k vU; leqfUufFk;ksa ds Lokeh }kjk mBk;k tk;] rks xkVksa] isMksa] dqvksa rFkk vU; lrUufr;ksa dk ewY;kaduAÀ

11&[k&& ¿X X XÀ

1- m-iz- vf/kfu;e la[;k 38] 1958 dh /kkjk 6 }kjk fudkyh x;hA 2- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 10 }kjk izfrLFkkfirA 3- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 11 }kjk izfrLFkfirA 4- mi;qZDr dh /kkjk 12 }kjk izfrLFkkfirA

5- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 13 }kjk fudkyh x;hA 6- mi;qZDr dh /kkjk 9 }kjk c<+k;k x;kA

7- m-iz- vf/kfu;e la[;k 4] 1969 dh /kkjk 24 }kjk izfrLFkkfirA

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 11 x&12?kÀ ¿11&x&& /kkjk 9 ds v/khu fdlh vkifRr ;k /kkjk 11 ds v/khu vihy vFkok /kkjk

4 8 ds v/khu iqujh{k.k dk;Zokfg;ksa dh lquokbZ ds nkSjku pdcUnh vf/kdkjh] ns ldrk gS fd dksbZ Hkwfe] tks jkT; ljdkj ;k ckao lHkk vFkok fdlh vU; LFkkuh; fudk; ;k izkf/kdkjh esa fufgr gks mlds uke ls vfHkfyf[kr dh tk;] Hkys gh ,slh ljdkj] xkao lHkk] fudk; ;k izkf/kdkjh n~kjk dksbZ vkifRr vihy ;k iqujh{k.k nkf[ky u fd;k x;k gksAÀ

¿12&& ¼1½ /kkjk 10 dh mi/kkjk ¼1½ ds v/khu izdkf"kr iqujhf{k.k vfHkys[kksa esa vfHkfyf[kr fdUgha vf/kdkjksa ;k LoRoksa dks izHkkfor rc fo|eku ugha Fkk] tc /kkjk 7 ls 9 rd dh dk;Zokfg;ksa izkjEHk dh x;h Fkh vFkok py jgha Fkh] mlds mRiUu gksus ij lgk;d pdcUnh vf/kdkjh ds le{k mBk;s tk ldrs gS] fdUrq /kkjk 52 vFkok /kkjk 6 dh mi/kkjk ¼1½ ds v/khu foKfIr ds izdk"ku ds Ik"pkr~ ughaA

Ikqujhf{kr vfHkys[kksa esa

vfHkfyf[kr vf/kdkjksa

vFkok LoRoksa ij izHkko

Mkyus okys ifjorZuksa rFkk

O;ogkjksa ls lEcn~/k ekeyksa

dk fu.kZ;

¼2½ ;fn mi/kkjk ¼1½ ds v/khu dksbZ ekeyk mBk;k tk; rks mldh lquokbZ rFkk fu.kZ; ij /kkjk 7 ls 11 rd ds micU/k] vko";d ifjorZuksa lfgr] mlh izdkj ykxw gksas] ekuksa og mi;qZDr /kkjkvksa ds v/khu mBk;k x;k ekeyk gksAÀ

¿12&d&& ¼1½ 1950 bZ0 ds mRrj izns"k tehnkjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e esa fdlh ckr ds gksrs gq;s Hkh cUnkscLr vf/kdkjh ¼pdcanh½ bl lEcU/k esa fufeZr fu;eksa ds v/khu jgrs gq,&

UkbZ tksrksa dh ekyxqtkjh

dk vo/kkj.k rFkk tkrksa

ds Hkkx ij ekyxqtkjh dk

fooj.k

¼d½ bl vf/kfu;e ¿* * *À³ds v/khu ikfjr vkKkvksa ds QyLo:Ik

[kkrsnkj }kjk vftZr Hkwfe ds vf/kdkjksa ds fufeRr ns; ekyxqtkjh dh /kujkf"k vo/kkfjr dj ldrk gS] rFkk

¼[k½ tgka vko";d gks ogka [kkrsnkj dh tksr ds Hkkx ds fufeRr ns; ekyxwtkjh Hkh vo/kkfjr dj ldrk gSA

¼2½ mi/kkjk ¼1½ ds v/khu ns; ekyxqtkjh dh /kujkf"k vo/kkfjr djus esa 1950 bZ- ds mRrj izns"k tehankjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e rFkk rnUrxZr fufeZr fu;ekoyh ds mica/k vko";d ifjorZuksa lfgr ykxw gksaxsAÀ

12&[k ¿* * *À⁴ 12&x ¿* * *À⁴ ¿12&?k&& /kkjk 10 dh mi/kkjk ¼1½ ds v/khu iqujhf{kr okf'kZd jftLVj ds izdkf"kr gks tkus ds iwoZ nks ;k vf/kd [kkrsnkj fdlh Hkh le; pdcanh vf/kdkjh dks leku HkkSfed vf/kdkjksa okyh viuh tksrksa dks ,slh "krksaZ ij tks muesa vkil esa r; gks] la;skftr djus ds fufeRr izkFkZuk&Ik= ns ldrs gSA ;fn izLrkfor la;kstu pdcanh ds fgr esa gks rks pdcanh vf/kdkjh mls dk;kZfUor djsxkAÀ

tksrksa dk la;kstu 1- m-iz- vf/kfu;e la[;k 38] 1958 dh /kkjk 7 }kjk c<+k;h x;hA 2- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 14 }kjk izfrLFkkfirA 3- mi;qZDr dh mi/kkjk 15 }kjk fudkyh x;hA

4 - mi;qZDr dh /kkjk 16 }kjk fudkyh x;hA 5- mi;ZqDr dh /kkjk 17 }kjk izfrLFkkfirA 6- m-iz- vf/kfu;e la[;k 34] 1974 dh /kkjk 22 }kjk c<+kbZ xbZA

100

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 13&19À v/;k; 3

pdcUnh ;kstuk dk rS;kj fd;k tkuk

13&& ¿* * *À¹

13&d&& ¿* * *À¹

13&[k&& ¿* * *À¹

13&x&& ¿* * *À¹

13&?k&& ¿* * *À¹

14&& ¿* * *À²

15&& ¿* * *À³

16&& ¿* * *À²

16&d&& ¿* * *À¹

16&[k&& ¿* * *À¹

17&& ¿* * *À²

18&& ¿* * *À²

¿19&& ¼1½ pdcUnh ;kstuk fuEufyf[kr "krksaZ dks iwjk djsxh] vFkkZr %& pdcUnh ;kstuk }kjk "krksaZ dk iwjk fd;k tkuk

¼d½ bl vf/kfu;e ds v/khu lkoZtfud iz;kstuksa ds fy;s fn;s x;s

va"knkuksa ds dkj.k dh x;h dVkSfr;ksa] ;fn dksbZ gksa] ds v/khu jgrs gq,] [kkrsnkj ds vf/kdkjh rFkk nkf;Ro] tSls fd os /kkjk 10 ds v/khu rS;kj fd;s x;s okf'kZd jftLVj esa vfHkfyf[kr gksa] mls ¼[kkrsnkj dh½ izfn'V Hkwfe;ksa esa lqjf{kr jgs] ¼[k½ bl vf/kfu;e ds v/khu lkoZtfud iz;kstuksa ds fy;s x;s va"knkuksa ds dkj.k dh xbZ dVkSfr;ksa ¼;fn dksbZ gksa½ ds v/khu jgrs gq,] [kkrnkj dks izfn'V xkaVksa dk ewY;kadu mlds }kjk ewyr% /k`r xkVksa ds ewY;kadu ds cjkcj gks % fdUrq izfrcU/k ;g gS fd flok; ml n"kk ds tc pdcUnh lapkyd us

rnFkZ vuqKk n nh gks] [kkrsnkj dks izfn'V tksr ;k tksrksa ds {ks=Qy vkSj mldh ey tksr ;k tksrksa ds {ks=Qy dk vUrj mijksDr {ks=Qy ds 25 izfr"kr ls vf/kd u gksxkA

¼x½ bl vf/kfu;e ;k rn~UrxZr cuk;s x;s fu;eksa ds micU/kksa ds v/khu vo/kkfjr izfrdj fuEuor fn;k tk;&

¼1½ [kkrsnkj dks &&&

¼,d½ mu isM+ksa] dqvksa rFkk vU; leqUufr;ksa ds fy;s] tks

mlds }kjk ewyr% /k`r Fks vkSj tks nwljs [kkrsnkj dks izfn'V dj

fn;s x;s gksa] vkSj

¼nks½ lkoZtfud nwljs [kkrsnkj dks izfn'V dj fn;s x;s

gksa] vkSj

1- mÙkj izns"k vf/kfu;e la[;k 8] 1963 dh /kkjk 18 }kjk fudkyh x;kA

2 - mÙkj izns"k vf/kfu;e la- 38] 1958 dh /kkjk 11 }kjk fudkyh x;hA 3- mÙkj izns"k mi;qZDr dh /kkjk 13 }kjk fudkyh x;hA

101

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 19d&20À ¼2½ ;FkkfLFkfr] xkao lHkk fdlh vU; LFkkuh; izkf/kdkjh dks ,slh leqUufr ds fy;s] ;fn dksbZ gks] tks mlus ml Hkwfe ij dh gks] tks mldh gks vkSj fdlh [kkrsnkj dks izfn'V dj nh xbZ gks] ¼?k½ fl)karksa ds fooj.k esa fn;s x;s fl)karksa dk vuqlj.k fd;k tk;] ¼³½ izR;sd [kkrsnkj dks] ;FkklEHko] ml LFkku ij tks mlds ikl viuh tksr dk lcls cM+k Hkkx gks] lagr {ks= izfn'V fd;k tk;( fdUrq izfrcU/k ;g gS fd mi lapkyd pdcUnh ds fyf[kr vuqeksnu ds fcuk fdlh [kkrsnkj dks rhu ls vf/kd pd izfn'V ugha fd;s tk ldrs( izfrcU/k ;g Hkh gS fd dh x;h dksbZ Hkh pdcUnh dsoy blfy, voS/k u ekuh tk;sxh fd fdlh [kkrsnkj ds ikl izfn'V rd rhu ls vf/kd gS] ¼p½ izR;sd [kkrsnkj dks] ;FkklEHko] og xkVk izfn'V fd;k tk;] ftlesa mldk flapkbZ dk futh lk/ku vFkok dksbZ vU; leqUufr fo|eku gks vkSj lkFk esa mlds fudV ,slk {ks= izfn'V fd;k tk;] ftldk ewY;kadu yxHkx mRuk gh gks] ftruk ogka ij mlds }kjk ewyr% /k`r xkVksa dk Fkk] vkSj ¼N½ izR;sd [kkrsnkj dks] ;FkklEHko] ledks.k fuekZ.k dVdksa es aledks.k fuekZ.k dh izfdz;k ds vuqdwy pd izfn'V fd;s tk;saA

¼2½ dksbZ Hkh pdcUnh ;kstuk] /kkjk 23 ds v/khu mls vafre :Ik fn;s tkus ds iwoZ /kkjk 19&d ds micU/kksa ds vuqlkj izkjfEHkd :Ik ls rs;kj dh tk;sxhAÀ

¿19&d&& ¼1½ lgk;d pdcUnh vf/kdkjh pdcUnh lfefr ds ijke"kZ ls] fu;r vkdkj esa] dVd ds fy, izkjfEHkd pdcUnh ;kstuk rS;kj djsxkA Lgk;d pdcUnh vf/kdkjh

}kjk izkjfEHkd pdcUnh

;kstuk dk rS;kj fd;k

tkuk

¼2½ bl vf/kfu;e esa ;k 1950 bZ0 ds mRrj izns"k tehnkjh&fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e] 1950 ;k rRl;e izpfyr fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] lgk;d pdcUnh vf/kdkjh ds fy,] tgka mldh jk; esa ,slk djuk vko";d ;k b'Vdj gks] ;g fof/klaxr gksxk fd og ewY;kadu djus ds Ik"pkr~ dksbZ Hkh Hkwfe] tks ¿jkT; ljdkj dh gks ;k dksbZ Hkwfe] tksÀ

1950 bZ0 ds mRrj izns"k teh ankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 117 ;k 117&d ds v/khu tkjh dh xbZ foKfIr ds QyLo:Ik xkao lHkk ;k fdlh vU; LFkkuh; izkf/kdkjh esa fufgr gks] fdlh Hkh [kkrsnkj dks izfn'V djsa % fdUrq izfrcU/k ;g gS fd ;fn dksbZ Hkwfe lkoZtfud iz;kstu ds fy, iz;qDr dh tkrh gS rks og Hkwfe lgk;d pdcUnh vf/kdkjh }kjk fyf[kr :Ik esa iz[;kiu djus ds Ik"pkr~ gh izfn'V dh tk;xh fd lkoZtfud rFkk leLr fo"ks'kksa ds ml Hkwfe esa ;k ml ij vf/kdkjksa dks fdlh vU; Hkwfe esa tks iz[;kiu esa fufnZ'V gks vkSj mDRk iz;kstu ds fy;s izkjfEHkd pdcUnh ;kstuk esa fofufnZ'V gks] ladzfer djus dk izLrko gSAÀ

¿20&& ¼1½ izkjfEHkd pdcnh ;kstuk ds rS;kj gks tkus ij] lgk;d pcUnh vf/kdkjh] lEc) [kkrsnkjksa vkSj LoRo j[kus okys O;fDr;ksa dks uksfVl Hkstsxk ;k fHktok;sxk] ftuesa mDr ;kstuk ls fy;s x;s lEc) m}j.k fn;s gksaxsA rRi"pkr izkjfEHkd pdcUnh ;kstuk dVd esa izdkf"kr dh tk;xhA

izkjfEHkd pdcUnh ;kstuk

dk izdkf"kr fd;k tkuk

vkSj mlds lEcU/k esa

vkifRr;ka izkIr djuk

1- mÙkj izns"k vfk/fu;e la- 8] 1963 dh /kkjk 19 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 20 }kjk izfrLFkkfirA

3- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 9 }kjk vUr%LFkkfirA

102

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 21À ¼2½ /kkjk 11&d esa fn;s x;s micU/kksa ds v/khu jgrs gq,] dksbZ O;fDr] ftls mi/kkjk ¼1½ ds v/khu uksfVl Hkstk x;k gks] vkSj izkjfEHkd pdcUnh ;kstuk ls izHkkfor dksbZ vU; O;fDr] tks izkjfEHkd pdcUnh ;kstuk ds bUnjktksa ;k mlls fy;s x;s m}j.kksa ds vkSfpR; ;k

"kq)rk ij vkfiRr djsa] ;FkkfLFkfr] uksfVl dh izkfIr ds fnukad ls ;k izkjfEHkd pdcUnh ;kstuk ds izdk"ku ds fnukad ls 15 fnu ds Hkhrj lgk;d pdcUnh vf/kdkjh ;k pdcUnh vf/kdkjh ds le{k vkifRr izLrqr dj ldrk gSA

¼3½ dksbZ Hkh izHkkfor O;fDr vFkok dksbZ ,slk O;fDr] ftls fdlh lkoZtfud Hkwfe esa ;k ml ij lkoZtfud ekxZ ds vf/kdkj ds vfrfjDr dksbZ LoRo ;k vf/kdkj izkIr gks] ;k ,slk vU; LoRo ;k vf/kdkj izkIr gks] ftl ij /kkjk 19&d dh mi/kkjk ¼2½ ds v/khu fd;s x;s iz[;kiu ls Lor% izfrdwy izHkko iM +rk gks] izkjfEHkd pdcUnh ;kstuk ds izdkf"kr gksus ds fnukad ls 15 fnu ds Hkhrj lgk;d pdcUnh vf/kdkjh ;k pdcUnh vf/kdkjh ds le{k] ;g crkrs gq;s] vkifRr izLrqr dj ldrk gS fd mDr LoRo ;k vf/kdkj fdl izdkj dk gSAÀ

¿21&& ¼1½ lgk;d pdcUnh vf/kdkjh }kjk izkIr leLr vkifRr;ka rnFkZ fu;r dkykof/k dh lekfIr ds Ik"pkr~ mlds }kjk pdcUnh vf/kdkjh ds ikl Hkst nh tk;sxh tks fd ,rn~I"pkr~ O;ofLFkr jhfr ls lEc) Qjhdksa rFkk pdcUnh lfefr dks uksfVl nsus ds Ik"pkr~ mUgsa vkSj lkFk gh lkFk vius dks izkIr vkifRr;ksa dks Hkh fujlrkfjr djsxkAÀ

izkjfEHkd pdcUnh ;kstuk ij dh x;h vkifRr;ksa dk fuLrkj.k

¼2½ dksbZ Hkh O;fDr] tks mi/kkjk ¼1½ ds v/khu pdcUnh vf/kdkjh dh vkKk ls {kqC/k gks vkKk ds fnukad ls ¿15À

fnu ds Hkhrj canksoLr vf/kdkjh ¼pdcUnh½ ds le{k vihy izLrqr dj ldrk gS] ftldk bl lEcU/k es a fu.kZ; flok; bl n"kk esa tc fd bl vf/kfu;e }kjk bl vf/kfu;e esa] vU;Fkk O;oLFkk gks] vfUre gksxkA

¼3½ vkifRr;ka fu.khZr djus ls igys pdcUnh vf/kdkjh lEc) Ik{kksa rFkk pdcUnh lfefr dks uksfVl nsus ds Ik"pkr~ foonxzLr xkVksa dk LFkkuh; fujh{k.k djsxk rFkk cUnkscLr vf/kdkjh ¼pdcUnh½ Hkh vihy fu.khZr djus ls igys ,slk dj ldrk gSA ¼4½ ;fn fdlh vkifRr ds fuLrkj.k vFkok vihy dh lquokbZ ds nkSjku esa] ;Fkk fLFkfr] pdcUnh vf/kdkjh ;k cUnkscLr vf/kdkjh ¼pdcUnh½ dh ;g jk; gks fd] ;FkkfLFkfr] lgk;d pdcUnh vf/kdkjh }kjk rS;kj dh xbZ ;k ckn esa pdcUnh vf/kdkjh }kjk ofj'dr̀ dh xbZ izkjfEHkd pdcanh ;kstuk ds dk;kZUo;u ls cgqr ls [kkrsnkjksa ds lkFk lkjr% vU;k; gksus dks lEHkkouk gS] vkSj izkjfEHkd pdcUnh ;kstuk dk iqujh{k.k fd;s fcuk vFkok ubZ izkjfEHkd pdcUnh ;kstuk rS;kj fd;s fcuk dVdksa ds [kkrsnkjksa dh Hkwfe dk Bhd vkSj mfpr izns"ku lEHko ugha gS] rks mu dkj.kksa ls] ftUgsa vfHkfyf[kr fd;k tk;xk && ¼,d½ pdcUnh vf/kdkjh ds fy;s ;g oS/k gksxk fd lEc) [kkrsnkjksa dks lquokbZ dk volj nsus ds Ik"pkr~ i zkjfEHkd pdcUnh ;kstuk dk iqujh{k.k djs vFkok mls ,sls funZs"k lfgr] ftUgsa pdcUnh vf/kdkjh vko";d le>s lgk;d pdcUnh vf/kdkjh dks okil dj ns] vkSj

1- m- iz- vf/kfu;e la 38] 1958 dh /kkjk 18 ¼1½ }kjk izfrLFkkfirA 2- m- iz- vf/kfu;e la 8] 1963 dh /kkjk 21 }kjk izfrLFkkfir

3- mi;qZDr dh /kkjk 22 ¼1½ }kjk izfrLFkkfirA

103

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 22&24À ¼nks½ cUnkscLr vf/kdkjh ¼pdcUnh½ ds fy;s ;g oS/k gksxk fd og lEc) [kkrsnkjksa dks lquokbZ dk volj nsus ds Ik"pkr~ izkjfEHkd pdcUnh ;kstuk dk iqujh{k.k djs vFkok mls lgk;d pdcUnh vf/kdkjh ;k pdcUnh vf/kdkjh dks tSlk cUnkscLr vf/kdjh ¼pdcUnh½ mfpr le>s] ,sls funs"kksa ds lkFk okil dj ns] ftUgsa og vko";d le>sAÀ

¼5½ ¿X X XÀ

¼6½ ¿X X XÀ

22&& ¿X X XÀ

¿23&& ¼1½ ¼d½ ;fn /kkjk 20 esa fufnZ'V vof/k ds Hkhrj dksbZ vkifRr;ka izLrqr u dh xbZ gks] ;k

IkzkjfEHkd pdcUnh ;kstuk

dh iqf'V rFkk izns"k

vkKkvksa dk tkjh fd;k

tkuk

¼[k½ ;fn mDr vkifRr;ka izLrqr dh xbZ gks] rks ,sls ifj'dkjksa ;k ifjorZuksa ds Ik"pkr~ tks /kkjk 21 dh mi/kkjk ¼1½ ls ¼4½ rd ds v/khu nh xbZ vkKkvksa dks nf̀'V esa j[krs gq, vko";d gksa] cUnkscLr vf/kdkjh ¼pdcUnh½ izkjfEHkd ;kstuk dh Ikqf'V djsxkA

¼2½ bl izdkj iqf'Vdr̀ izkjfEHkd pdcanh ;kstuk dVd esa izdkf"kr dh tk;sxh rFkk bl vf/kfu;e esa vFkok blds v/khu dh xbZ vU;Fkk O;oLFkk ds v/khu jgrs gq;s vfUre gksxhA

¼3½ ¼1½ ;fn /kkjk 19&d ds v/khu fd;s x;s izns"kuksa dks /kkjk 21 ds v/khu ifj'dr̀ u fd;k tk; vkSj mi/kkjk ¼1½ ds v/khu mudh Ikqf'V dj nh tk;] rks /kkjk 20 ds v/khu tkjh fd;s x;s uksfVl esa fn;s x;s m)j.kksa dks lEc) [kkrsnkjksa ds fy;s ¿bl vf/kfu;e }kjk vFkok mlds v/khu dh x;h O;oLFkk ds v/khu jgrs gq,]À

vfUre izns"ku vkKk;sa le>k tk;sxkA

¼2½ [k.M ¼1½ ds v/khu u vkus okys ekeyksa esa iqujhf{kr m)j.k] ftuesa mi/kkjk ¼1½ ds v/khu iqf'Vdr̀ izns"ku mfYyf[kr gksasxs&

¼d½ ;fn izns"ku cUnkscLr vf/kdkjh ¼pdcUnh½ }kjk ifj'dr̀ u fd;s x, gks] rks pdcUnh vf/kdkjh }kjk( vkSj

¼[k½ ;fn cUnkscLr vf/kdkjh ¼pdcUnh½ us izn"kZuksa dk ifj'dkj fd;k gks] rks mlds }kjk] tkjh fd;s tk;asxs vkSj os lEc) [kkrsnkjksa ds fy;s ¿bl vf/kfu;e }kjk vFkok blds v/khu vU;Fkk dh xbZ O;oLFkk ds v/khu jgrs gq; s vfUre izos"ku vkKk;sa gksaxhAÀ

v/;k; 4 ;kstuk dk ykxw fd;k tkuk 24&& cUnkscLr vf/kdkjh] pdcUnh og fnukad fuf"pr djsxk] tks dVd esa foKkfir gksxk] rFkk ftl fnukad ls ¿vfUre pdcUnh ;kstukÀ

izpfyr gksxhA mDr fnukad dks vFkok mlds Ik"pkr [kkrsnkjksa dks izfn'V xkVksa ij dCtk djus dk vf/kdkj gksxkA dCtk vkSj isM+ksa vkfn ds

fy, izfrdj dk nkf;Ro

1- m- iz- vfk/fu;e la 8] 1963 dh /kkjk 22 ¼2½ }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 22 ¼3½ }kjk fudkyh x;hA

3- mi;qZDr dh /kkjk 23 }kjk fudkyh x;hA

4- mi;qZDr dh /kkjk 24 }kjk izfrLFkkfirA

5- m- iz- vf/kfu;e la 8] 1963 dh /kkjk 25 ¼1½ }kjk izfrLFkkfirA 6- m- iz- vf/kfu;e la 12] 1965 dh /kkjk 46 }kjk c<+k;k x;kA

104

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 25&28À ¼2½ ¿vfUre pdcUnh ;kstukÀ

ds dk;kZUo;u ds vuqlj.k esa mldks izfn'V xkVksa esa fLFkr isM+] dqvksa rFkk vU; leqUufr;ksa dks ikus okyk izR;sd [kkrsnkj dCtk ikus ds fnukad ls mlds HkwriwoZ [kkrsnkj ds isM+ksa] dqvksa rFkk vU; leUufr;ksa ds fy;s] tks mls izfn'V dh xbZ gksa] ;gka iwoZ O;ofLFkr jhfr ls vo/kkfjr izfrdj dk nsunkj gksxk ¿vkSj nsxkAÀ

25&& ¿X X XÀ

26&& ¿X X XÀ

26&d&& ¿X X XÀ

¿27&& ¼1½ vfUre pdcUnh ;kstuk ds izpfyr gksus ds Ik"pkr~ ;FkklEHko "kh?kz] ftyk milapkyd pdcUnh] /kkjk 7 ds v/khu ;Fkkla"kksf/kr uD"kksa] [kljk pdcUnh rFkk /kkjk 10 ds v/khu rS;kj fd;s x;s okf'kZd jftLVj ds bunjktksa vkSj bl vf/kfu;e ds micU/kksa ds vuqlkj vfUre :Ik ls ns nh xbZ rFkk tkjh dh xbZ izns"ku vkKkvksa ds vk/kkj ij izR;sd xkao ds fy;s pdcUnh dk {ks= u;k uD"kk] [kljk rFkk vf/kdkj vfHkys[k rS;kj djk;sxk rFkk uD"kksa vkSj vfHkys[kksa dks rS;kj djus esa ;w-ih- yS.M jsosU;w ,sDV] 1901 ds micU/kksa dk ,sls ifj'dkjksa rFkk ifjorZuksa ds v/khu jgrs gq,] tks fu;r fd;s tk;sa] vuqlj.k tk;sxkAÀ

u;s eky vfHkys[k ;w-ih- ,sDV la- 3] 1901 ¿¼2½ mi/kkjk ¼1½ ds micU/kksa ds vuqlkj rS;kj fd, x;s vf/kdkj vfHkys[kksa dh lHkh izfof'V;ka Bhd ekuh tk;saxh tc rd mlds fo#) izekf.kr u dj fn;k tk;A ¼3½ /kkjk 52 ds v/khu foKfIr tkjh gksus ds Ik"pkr~ dysDVj vius }kjk igys j[ks tkus okys uD"ks] [kljk rFkk vf/kdkj vfHkys[k ds LFkku ij mi/kkjk ¼1½ ds vuqlkj rS;kj fd;s x;s uD"kk] [kljk rFkk vf/kdkj vfHkys[k j[ksxk ¿vkSj ,slk uD"kk] [kljk rFkk vf/kdkj vfHkys[k ds j[sk tkus mUgsa "kq) fd;s tkus ds lEcU/k esa ;w-ih- yS.M jsosU;w ,sDV] 1901 ds micU/k vko";d ifjorZuksa ds lkFk ykxw gksaxsAÀ

¿28&& ¼1½ lgk;d pdcUnh vf/kdkjh ,sls [kkrsnkj ;k Hkwfe izcU/kd lfefr ds izkFkZuk Ik= ij] ftls vfUre pdcUnh ;kstuk ds vUrxZr pd ;k Hkwfe;ka izfn'V dh xbZ gksa] ¿vkSj tgka dksbZ Hkwfe jkT; ljdkj dks izfn'V dh xbZ gks] ogka jkT; ljdkj ds fdlh izkFkZuk&i= ds fcuk] ml fnukad ds] tc mDr ;kstuk izpfyr gqbZ gks] N% ekg ds Hkhrj] ;FkkfLFkfr] [kkrsnkj ;k Hkwfe izcU/kd lfefr ;k jkT; ljdkj dks izfn'V pd ;k Hkwfe dk okLrfod dCtk fnyk;sxkÀ

vkSj ,slk djus esa mls os lHkh vf/kdkj] ftuesa voeku] izfrjks/k rFkk ,slh vU; ckrksa ds lEcU/k esa vf/kdkj Hkh gS] izkIr gksaxs ftudk iz;ksx vpy lEifRr ij dCtk fnykus dh fMdzh ds fu'iknu esa nhokuh U;k;ky; dj ldrs gSa % dCtk fnykuk

1- m- iz- vfk/fu;e la 38 1958 dh /kkjk 21 }kjk izfrLFkkfirA

2- m- iz- vf/kfu;e la 8] 1963 dh /kkjk 25 ¼1½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 25 ¼2½ }kjk fudkyh x;hA

4- m- iz- vfk/fu;e la 38] 1958 dh /kkjk 22 }kjk fudkyh xbZA

5- m- iz- vfk/fu;e la 8] 1963 dh /kkjk 26 }kjk izfrLFkkfirA

6- m-iz- vf/kfu;e la- 12] 1965 dh /kkjk 47 }kjk izfrLFkkfirA

7- m- iz- vf/kfu;e la 34] 1974 dh /kkjk 23 }kjk izfrLFkkfirA

8- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 10 ¼d½ }kjk izfrLFkkfirA

105

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 29&29dÀ fdUrq izfrcU/k ;g gS fd tc rd fd lgk;d pdcUnh vf/kdkjh mu dkj.kksa ls vfHkfyf[kr fd;s tk;saxs] ;g fu.kZ; u djs] fd Qly ij Hkh dCtk fnyk;k tk;sxk mi;qZDr izdkj ls dCts dk fnyk;k tkuk ml O;fDr ds] ftlls dCtk ladzkfer fd;k x;k gks] dCtk fnykus ds fnukad ij mDr pd ;k Hkwfe;ks a ;k muds Hkkx ij [kM+h Qlyksa dks ikyus&iks'kus vkSj mUgsa ,d= djus ds vf/kdkj ij izHkko u iMs+xk %

IkzfrcU/k ;g Hkh gS fd tc dksbZ O;fDr izFke izfrcU/kkRed [k.M ds vuqlkj [kM+h Qlyksa dk ikyu&iks'k.k djs rFkk mUgsa ,d= djs rks og ml O;fDr dks ftls pd ;k Hkwfe;ka izfn'V dh xbZ gksa] Hkwfe ds iz;ksx ds fy;s ,slh nj ij vkSj ,slh jhfr esa izfrdj nsxk] tks fu;r dh tk;A

¼2½ ftl fnukad dks [kkrsnkj ;k Hkwfe izcU/kd lfefr ¿;k jkT; ljdkjÀ

izfn'V pd ;k Hkwfe;ksa ij dCtk djus dh gdnkj gks xbZ gks] ¼pkgs ,slk mRrj izns"k tksr pdcUnh ¼la"kks/ku½ vf/kfu;e] 1962 ds izpfyr gksus ds iwoZ gks ;k mlds Ik"pkr~½ mlds N% ekl lekIr gks tkus ij ;k mDr vf/kfu;e ds izpfyr gksus ds fnukad ls N% ekl lekIr gksus ij] tks Hkh fnukad ckn esa iM+s] ;FkkfLr] [kkrsnkj ;k Hkwfe izcU/kd lfefr ¿;k jkT; ljdkjÀ

ds lEcU/k esa] tc rc dCtk igys gh u dj fy;k x;k gks] ;g le>k tk;xk fd mlus izfn'V pd ;k Hkwfe;ksa ij okLrfod :Ik ls dCtk dj fy;k gS(

fdUrq izfrcU/k ;g gS fd ;g rF; fd [kkrsnkj ;k Hkwfe izcU/kd lfefr ¿;k jkT; ljdkjÀ

us bl izdkj dCtk dj fy;k gS tks ml O;fDr ds] ftlls dCtk ladzfer fd;k x;k le>k tk;] mi;qZDr% N% ekl dh vof/k lekIr gks tkus ds fnukad dks ,sls pd ;k Hkwfe;ksa vFkok muds Hkkx ij [kM+h Qly dks ikyus&iks'kus vkSj mls ,d= djus ds vf/kdkj ij izHkko u MkysxkAÀ

29&& ¿¼1½ ;fn /kkjk 28 ds v/khu [kM+h Qlyksa ij Hkh dCtk fnyk;k tk;] rks lgk;d pdcUnh vf/kdkjh ml Hkwfe ds [kkrsnkj }kjk] ftls dCtk fnyk;k x;k gks] ,slh Qlyksa ds lEcU/k esa ns; izfrdj dks fu;r jhfr ls vo/kkfjr(Determine) djsxk ¿X X XÀ

izfrdj ¿¼1&d½ mi/kkjk ¼1½ ds v/khu vkKk ls {kqC/k dksbZ O;fDr] vkKk ds fnukad ls iUnzg fnu ds Hkhrj] pdcUnh vf/kdkjh ds le{k vihy izLrqr dj ldrk gS] ftl ij mldk fu.kZ; vfUre gksxkAÀ

¼2½ ¿X X XÀ

¼3½ ¿X X XÀ

¿29&d&& ¼1½ tc dksbZ [kkrsnkj ftlls bl vf/kfu;e ds v/khu izfrdj dh olwyh gksuk gks] rnFkZ fu;r vof/k ds Hkhrj izfrdj u ns rks mlds ikus dk vf/kdkjh O;fDr olwyh ds fy;s miyC/k fdlh vU; lk/ku ds lkFk&lkFk dysDVj dks ,slh vof/k ds Hkhrj] tks fu;r dh tk;] bl vk"k; dk izkFkZuk&Ik= ns ldrk gS fd mldh vksj ls izkIr /kujkf"k ljdkj dks ns; ekyxqtkjh dh cdk;k dh Hkkafr olwy dh tk;A

Ikzfrdj dh olwyh

1- m- iz- vfk/fu;e la 8] 1963 dh /kkjk 27 }kjk izfrLFkkfirA

2- m- iz- vf/fu;e la 13] 1955 dh /kkjk 5 }kjk izfrLFkkfirA

3- m- iz- vf/fu;e la 2] 1956 dh /kkjk 15 ¼1½ }kjk fudkyk x;kA 4- m- iz- vf/kfu;e la 8] 1963 dh /kkjk 28 }kjk tksM+h xbZA

5- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 10 ¼[k½ }kjk izfrLFkkfirA

106

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 29dd&29[kÀ ¼2½ ;fn bl vf/kfu;e ds v/khu ns; izfrdj ¿/kkjk 24 vFkok 28 ds v/khu tSlh Hkh fLFkfr gksÀ

dCtk ikus ds fnukad ls 3 eghus ds Hkhrj iw.kZr% ;k va"kr% vnk u fd;k x;k gks] rks ,slh /kujkf"k ij tks bl izdkj vnk dh x;h gks] 6 izfr"kr izfro'kZ dh nj ls C;kt fy;k tk;sxkAÀ

¿29&dd&& ¼1½ ;fn /kkjk 8&d ds micU/kksa ds v/khu lkoZtfud iz;kstuksa ds fufeRr va"knku esa Hkwfe fn;s tkus ds Qy#Ik [kkrsnkj dh ewy tksr dk {ks=Qy de gks tk;] rks mDr tksr ds fy;s ns; ekyxqtkjh] lgk;d pdcUnh vf/kdkjh }kjk ml vuqikr esa de dj nh tk;sxh] tks va"knku ds :Ik esa fn;s x;s {ks= dk mDr tksr ds dqy {ks=Qy ls gks vkSj de gqbZ ekyxqtkjh izkjfEHkd pdcUnh ;kstuk esa fn[kkbZ tk;sxhA LkoZtfud iz;kstuksa ds

fufxzRr Hkwfe fn;s tkus ds

dkj.k ekyxqtkjh esa deh

¼2½ mi/kkjk ¼1½ ds v/khu dh xbZ deh ls {kqCn dksbZ [kkrsnkj /kkjk 20 ds v/khu izkjfEHkd pdcUnh ;kstuk ds izdk"ku ds fnukad ls 15 fnu ds Hkhrj 1950 bZ- ds tehankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e ds micU/kksa ds vuqlkj ekyxqtkjh esa deh vo/kkfjr fd, tkus ds fy;s lgk;d pdcUnh vf/kdkjh ;k pdcUnh vf/kdkjh ds le{k vkifRr izLrqr dj ldrk gSAÀ

¿29&[k&& ¼1½ ¼d½ izR;sd [kkrsnkj dks] ftldh tksr dk dksbZ Hkkx bl vf/kfu;e ds v/khu lkoZtfud iz;kstuksa ds fy, fn;k x;k gks] bl izdkj nh xbZ Hkwfe ds fy;s izfrdj fn;k tk;xk] tks /kkjk 29&dd ds v/khu de dh xbZ ekyxqtkjh dk &&& LkoZtfud iz;kstuksa ds

fufRr [kkrsnkjksa }kjk nh

xbZ Hkwfe ds fy;s izfrdj

¼,d½ ¿vUrj.kh; vf/kdkj okys Hkwfe/kjÀ

dh Hkwfe ds fo'k; esa pkj xquk( vkSj

¼nks½ ¿vuUrj.kh; vf/kdkj okys Hkwfe/kjÀ

dh Hk wfe ds fo'k; esa nks xquk gksxk]

¼[k½ bl izdkj nh xbZ Hkwfe ds Hkhrj iM+us okys isM+ksa] dqvksa rFkk vU; leUufr;ksa ds fo'k; esa izfrdj dh /kujkf"k /kkjk 19 ds micU/kksa ds vuqlkj vo/kkfjr dh tk;sxhA

¼2½ fdlh [kkrsnkj dh ns; izfrdj dk Hkqxrku bl vf/kfu;e ds v/khu fd;k lEcU/kh O;; dks] ;fn dksbZ gks] dkVus ds Ik"pkr~ udnh esa fd;k tk;xkA ¼3½ tc dksbZ Hkwfe] ftlds lEcU/k esa mi/kkjk ¼1½ ds v/khu izfrdj dk Hkqxrku fd;k tk;] fdlh vklkeh ds dCts esa gks] rks ;FkkfLFkfr] ¿vUrj.kh; vf/kdkj okys Hkwfe/kj ;k vuUrj.kh; vf/kdkj okys Hkwfe/kjÀ

dks ns; izfrdj esa ls mldk 5 izfr"kr vlkeh] dks] ml Hkwfe esa mlds vf/kdkj] vkxe rFkk LoRo ds lEcU/k esa fn;k tk;xkAÀ

1- m- iz- vf/kfu;e la 24] 1956 dh /kkjk 16 }kjk tksM+h xbZA 2- m- iz- vf/kfu;e la- 38] 1958 dh /kkjk 24 }kjk izfrLFkkfirA 3- m-iz- vf/kfu;e la- 8] 1963 dh /kkjk 29 }kjk tksM+h xbZA 4- m-iz- vf/kfu;e la- 8] 1963 dh /kkjk 30 }kjk izfrLFkkfirA 5- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 11 ¼d½ ¼,d½ }kjk izfrLFkkfirA 6- mi;qZDr dh /kkjk 11 ¼d½¼nks½ }kjk izfrLFkkfirA

7- mi;qZDr dh /kkjk 11 ¼[k½ }kjk izfrLFkkfirA

107

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 29x&30À 29&x&& ¼1½ bl vf/kfu;e ds v/khu lkoZtfud iz;kstuksa ds fufeRr nh x;h Hkwfe] ml fnukad ls] tc [kkrsnkj le;≤ ij ;Fkkla"kksf/kr bl vf/kfu;e ds micU/kksa ds v/khu mUgsa izfn'V pdksa ij dCtk djus ds gdnkj gq, gksa] ¿fdlh ,sls {ks= esa] ftlesa mÙkj izns"k tehankjh fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e] 1950 dh /kkjk 117 ykxw gksrh gks] xkao lHkk esa vkSj fdlh vU; {ks= esa] jkT; ljdkj esaÀ

fufgr gksxh vkSj lnSOk ls fufgr gqbZ le>h tk;xh vkSj ml iz;kstu ds fy;s iz;qDr gksxh] ftlds fy;s og vafre pdcUnh ;k stuk esa fofufnZ'V dh xbZ Fkh vFkok mDr iz;kstu ds u jgus dh n"kk esa ,sls vU; iz;kstuksa ds fy;s iz;qDr gksxh] tks fu;r fd;s tk;aA

LkoZtfud iz;kstuksa ds

fufeRr nh x;h Hkwfe

dk fufgr gksuk

¼2½ mRrj izns"k teh ankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e] 1950 dh /kkjk 117 ds micU/k vko";d ifjorZuksa ds lkFk ¿xkao lHkk esa fufgrÀ

,slh Hkwfe ij ykx gksaxs ekuksa fd ,slh Hkwfe mDr /kkjk dh mi/kkjk ¼1½ ds v/khu jkT; ljdkj }kjk dh xbZ ?kks'k.kk ds vk/kkj ij xkao lHkk esa fufgr gks xbZ Fkh vkSj ekuksa fd ?kks'k.kk bl /kkjk dh mi/kkjk ¼1½ esa fufnZ'V mi;ksfxrk dh "krksaZ ds v/khu jgrs gq;s dh xbZ FkhA

¼3½ ¿X X XÀ

¿30&& ml fnukad ls tc bl vf/kfu;e ds micU/kksa ds vuqlkj dksbZ [kkrsnkj vius dks izfn'V pd ij dCtk djs ;k mlds lEcU/k esa ;g le>k tk; fd mlus dCtk dj fy;k gS] fuEufyf[kr ifj.kke gksaxs %&

Oks ifj.kke] tks dCtk

cnyus ij gksaxs

¼d½ fuEufyf[kr ds vf/kdkj] vkxeu] LoRo vkSj nkf;Ro mudh viuh&viuh ewy tksrksa esa lekIr gks tk;saxs &&&

¼,d½ og [kkrsnkj] tks dCtk djs ;k ftlds lEcU/k esa ;g le>k tk; fd mlus dCtk dj fy;k gS] vkSj

¼nks½ pd esa lfEefyr xkVksa dk iwoZorhZ [kkrsnkj] vkSj ¼[k½ ml [kkrsnkj ds] tks dCtk djs ;k ftlds laca/k esa ;g le>k tk;s fd mlds dCtk dj fy;k gS] vius pd esa ogha vf/kdkj vkxe] LoRo vkSj nkf;Ro gksas tks mldh viuh ewy tksr esa Fks vkSj mls ,sls futh L=ksr ls] tc rd fd og L=ksr fo|eku jgs] flapkbZ dh og vU; lqfo/kk;sa Hkh izkIr jgsaxh] tks pd esa lfEefyr xkVksa ds iwoZorhZ [kkrsnkj dks mu xkVksa ds lEcU/k esa izkIr Fkh( ¼x½ mu Hkwfe;ksa ds lEcU/k esa tks xkao lHkk ;k fdlh LFkkuh; izkf/kdkjh esa fufgr gksa vkSj tks [kkrsnkjksa dks izfn'V dh xbZ gksa] ;g le>k tk;xk fd os jkT; ljdkj }kjk 1950 bZ- dks mRrj izns"k tehankjh&fouk"k vkSj Hkwfe O;oLFkk vf/kfu;e dh ;FkkfLFkr /kkjk 117 ;k 117 d ds micU/kksa ds v/khu okil ys yh xbZ gSa vkSj mudk cUnkscLr [kkrsnkj ds lkFk dj fn;k x;k gS(

¼?k½ /kkjk 19&d dh /kkjk ¼2½ ds izfrcU/kkRed [k.M ds v/khu fd;s x;s iz[;kiu ds ckn pd esa lfEefyr Hkwfe esa ;k Hkwfe ij tu lk/kkj.k rFkk lHkh O;fDr fo"ks'kksa ds vf/kdkj lekIr gks tk;saxs vkSj os vfUre pdcUnh ;kstuk esa bl iz;kstu ds fy;s fufnZ'V Hkwfe esa l̀ftr gks tk;saxs( vkSj

1- m- iz- vf/kfu;e la[;k 21] 1966 dh /kkjk 3 ¼2½ }kjk fudkyh xbZA 2- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 12 ¼d½ }kjk izfrLFkkfirA 3- mi;qZDr dh /kkjk 12 ¼[k½ }kjk vUr%LFkkfirA

108

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 31&38À ¼³½ ml [kkrsnkj dh] tks dCtk djs ;k ftlds lEcU/k esa ;g le>k tk; fd mlds dCtk dj fy;k gS] ewy tksr ij Hkkj] ;fn dksbZ gks] pkgs og iV~Vk ;k cU/kd ds :Ik esa gks ;k vU; izdkj gks] ml tksr ds lEcU/k esa lekIr gks tk;sxk vkSj og mu tksrksa ij ;k muds ,sls Hkkx ij] gks tk;sxk tks vfUre pdcUnh ;kstuk esa mls fufnZ'V fd;k tk;AÀ

31&& ¿X X XÀ

¿32&& ;w-ih- yS.M jsosU;w ,sDV] 1901 vkSj 1950 bZ- ds mRrj izns"k teh ankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e esa fdlh ckr ds gksrs gq;s Hkh] [kkrsnkjksa dk viuh tksrksa esa vf/kdkj] vkxe] Loro] vkSj nkf;Roksa dk ,slk ladze.k] pkgs og fofu;e }kjk gks ;k vU; izdkj ls] tks mUgsa izHkkfor djus okyh vafre pdcUnh ;kstuk ds dk;kZUo;u esa vurxZzLr gks] oS/k gksxk fdlh [kkrsnkj ;k vU; O;fDr dks ,sls ladze.k ij vkifRr djus vFkok mlesa gLr{ksi dk vf/kdkj u gksxkAÀ

[kkrk ladzfer djus dk vf/kdkj

33&& ¿¼1½ jkT; ljdkj bl vf/kfu;e ds v/khu lapkfyr fdz;kvksa dk O;; fuf"pr djsxh vkSj dVd ds [kkrsnkjksa ls mldk ,slk Hkkx vkSj ,slh jhfr ls clwy djsxh] tks fu;r dh tk;AÀ

O;; ¼2½ ;fn jkT; ljdkj fu.kZ; djs] rks og vkKk ns ldrh gS fd ¿mDr fdz;kvksaÀ

ds O;; dh izFke fdlh ds :Ik esa dksbZ fufnZ'V /kujkf"k fu;r jhfr ls vfxze olwy dh tk;A ¼3½ bl /kkjk ds v/khu O;; :Ik esa ns; /kujkf"k ekyxqtkjh dh cdk;k dh Hkkafr olwy dh tk;xhA

34&& ¿X X XÀ

35&& ¿X X XÀ

36&& ¿X X XÀ

36&d&& ¿X X XÀ

v/;k; 5 Ikzdh.kZ 37&& ¿X X XÀ

38&& fuEufyf[kr fo'k;ksa ds lEcU/k esa pdcUnh lapkyd] mi&lapkyd] pdcUnh] cUnkscLr vf/kdkjh ¼pdcUnh½] pdcUnh vf/kdkjh vkSj lgk;d pdcUnh vf/kdkjh dks ,sls lc lkeF;Z(power) vf/kdkj (rights) fo"s'kkf/kdkj (privileges) izkIr gksxs] tks fdlh O;ogkj(action) esa fuEufyf[kr ekeyksa ds lEca/k esa nhokuh U;k;ky; dks izkIr gS %& Lkkf{k;ksa ds mifLFkfr

djkus rFkk vU; fo'k;ksa ds

vf/kdkj

1- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 32 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 33 }kjk fudkyh xbZA

3- m- iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 34 }kjk izfrLFkkfirA 4- mi;qZDr dh /kkjk 35 ¼1½ }kjk izfrLFkkfirA

5- mi;qZDr dh /kkjk 35 ¼2½ }kjk izfrLFkkfirA

6- mi;qZDr dh /kkjk 36 }kjk fudkyh x;hA

7- m-iz- vf/kfu;e la[;k 38] 1958 dh /kkjk 29 }kjk fudkyh xbZA

109

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 39&41dÀ ¼d½ lkf{k;ksa dks mifLFkfr djkuk vkSj mudks "kiFk nsdj izfrKku(affirmation) djkds ;k vU; izdkj ls muds C;ku ysuk vkSj fons"kLFk lkf{k;ksa(witness abroad) dk Ck;ku ysus ds fy;s deh"ku ;k fuosnu&Ik=(letter of request) tkjh djuk]

¼[k½ fdlh dh dksbZ ys[; (document)izLrqr djus dks ck/; djuk] ¼x½ vieku ds fy;s yksxksa dks n.M nsuk vkSj fdlh Hkh O;ogkj esa lkf{k;ksa dks mifLFkr vkSj ys[;ksa dks izLrqr djkus ds fy;s nhokuh U;k;ky; }kjk tkjh fd;s tk ldus okys fdlh Hkh jhfrd izlj ¼formal process½ ds LFkku ij ,sls vf/kdkjh }kjk gLrk{kj fd;k gqvk lEeu Hkstk tk ldrk gS vkSj og mDr izlj ds gh cjkcj le>k tk;xkA

¼2½ ¿X X XÀ

39&& ¼1½ fu;r fd;s tkus okys izfrcU/kksa ;k fujks/kksa dks ckf/kr u djrs gq, pdcUnh lapkyd milapkyd pdcUnh] cUnkscLr vf/kdkjh] pdcUnh] pdcUnh vf/kdkjh ;k lgk;d pdcUnh vf/kdkjh fyf[kr vkKk }kjk fdlh O;fDr dks vkns"k ns ldrs gSa fd og ,sls ys[k Ik= vkSj jftLVj izLrqr djs ;k ,slh lwpuk ns ftls bl vf/kfu;e ds v/khu vius vf/kdkjksa dk mfpr iz;ksx ;k drZO;ksa dk mfpr ikyu djus ds fy;s vko";d le>saA Yks[; bR;kfn izLrqr djkus

dk vf/kdkj

¼2½ izR;sd ,sls O;fDr ds lEcU/k esa] ftls bl /kkjk ds v/khu dksbZ ys[;] Ik= ;k jftLVj izLrqr djus ;k dksbZ lwpuk nsus dk vkns"k fn;k x;k gks] ;g le>k tk;xk fd og Hkkjrh; n.M fo/kku dh /kkjk 175 o 176 ds vFkZ esa fof/kr% ,slk djus dks ck/; gSA 40&& fdlh pdcUnh lapkyd] milapkyd] pdcUnh] cUnkscLr vf/kdkjh ¼pdcUnh½] pdcUnh vf/kdkjh rFkk lgk;d pdcUnh vf/kdkjh ds lkeus gksus okyh dk;Zokgh ds lEcU/k esa ;g le>k tk;sxk fd og Hkkjrh; n.M fo/kku dh /kkjk 193 vkSj 228 ds vFkZ esa vkSj /kkjk 196 ds iz;kstuksa ds fy;s U;kf;d dk;Zokgh (judicial proceedings) gSA pkdcUnh lapkyd] mi

lapkyd] pdcUnh] canks&

cLr vf/kdkjh ¼pdcUnh½]

pdcUnh vf/kdkjh rFkk

lgk;d pdcUnh vf/kdkjh

ds lkeus dk;Zokfg;ksa dk

U;kf;d ekuk tkuk

41&& tc rd fd bl vf/kfu;e }kjk ;k mlds v/khu vU; izdkj dh Li'V O;oLFkk u dh xbZ gks] ;w0ih0 yS.M jsosU;w ,sDV] 1901 ds v/;k; 9 rFkk 10 ds micU/k bl vf/kfu;e ds v/khu lc dk;Zokfg;ksa ij ykxw gksaxs] ftuds vUrxZr vihy vkSj vkosnu&i= Hkh gSA

;w0ih ysSaM jsoU;w ,sDV]

1901 dk ykxw fd;k tkuk

¿41&d&& bl vf/kfu;e ds v/khu fdlh dk;Zokgh esa ftlds vUrxZr dksbZ vihy ;k iqujh{k.k Hkh gS] izLrqr fd;s tkus okys "kiFk&Ik= mlh jhfr ls vkSj mUgsa vis{kkvksa ds vuq:Ik fn;s tk;saxs tSls fd flfoy izfdz;k lafgrk] 1908 ds v/khu dksbZ "kiFk&Ik= fn;k tkrk gS vkSj mldk lR;kiu mDr lafgrk dh /kkjk 193 ds [k.M ¼[k½ ds v/khu mPp U;k;ky; }kjk fu;qDr fdlh vf/kdkjh ;k vU; O;fDr }kjk vFkok [kaM ¼x½ ds v/khu fdlh vU; U;k;ky; }kjk fu;qDr vf/kdkjh }kjk fd;k tk ldsxkAÀ

"kiFk&Ik= 1- m-iz- vf/kfu;e la[;k 38] 1958 dh /kkjk 30 ¼2½ }kjk fudkyh x;h 2- m- iz- vf/kfu;e la[;k 31] lu~ 1970 dh /kkjk 2 }kjk tksM+h xbZA

110

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 42&45dÀ 42&& ¿¼1½ jkT; ljdkj ,sls {ks=ksa esa ,sls izkf/kdkjh rFkk vf/kdkjh fu;qDr dj ldrh gS] tks bl vf/kfu;e ds micU/kksa dks dk;kZfUor djuss ds fy;s vko";d gksAÀ

vf/kdkjh vkSj izkf/kdkjh ¼2½ ftyk mi lapkyd] pdcUnh ,sls funs"kksa ds v/khu jgrs gq,] tks le;≤ ij pdcUnh lapkyd }kjk tkjh fd;s tk;a] pdcUnh ys[kikyksa] pdcUnh drkZvksa rFkk mi/kkjk ¼1½ ds v/khu ftys ds fu;qDr vU; izkf/kdkfj;ksa ds gYdksa dk ifjPNsn dj ldrk gSA ¿42&d&& rRle; izpfyr fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh ;fn pdcUnh vf/kdkjh vFkok cUnkscLr vf/kdkjh pdcUnh dks ;g larks'k gks tk;s fd bl vf/kfu;e ds fdlh micU/k ds v/khu rS;kj fd;s x;s fdlh ys[; esa dksbZ fyfid ;k x.kuk lEcU/kh Hkwy izR;{k gS] rks og rks Lor% ;k LoRo j[kus okys O;fDr ds izkFkZuk&Ik= ij "kq) dj nsxkAÀ

fyfid rFkk x.kuk lEcU/kh Hkwyksa dh "kqf) 43&& ¿X X XÀ

¿44&& jkT; ljdkjh ljdkjh xtV esa foKfIr }kjk vkSj foKfIr esa fufnZ'V fd;s tkus okys fujks/kksa vkSj izfrca/kksa ds v/khu&

Ikzfrfu/kku

¼1½ bl vf/kfu;e ds v/khu mls iznRr dksbZ vf/kdkj fdlh vf/kdkjh ;k izkf/kdkjh dks lkSi ldrh gS]

¼2½ bl vf/kfu;e vFkok rnUrxZr cuh fu;ekoyh ds v/khu pdcUnh lapkyd milapkyd] pdcUnh] cUnkscLr vf/kdkjh dks iznku dj ldrh gSAÀ

¿44&d&& tc bl vf/kfu;e ds v/khu vFkok rnUrxZr cuh fu;ekoyh ds v/khu fdlh izkf/kdkjh dks vf/kdkjksa dk iz;ksx ;k drZO;ksa dk ikyu djuk gks] rks ,sls vf/kdkjksa dk iz;ksx vFkok drZO;ksa dk ikyu mlls mPprj izkf/kdkjh }kjk Hkh fd;k tk ldrk gSAÀ

mPprj izkf/kdkjh }kjk u;wurj izkf/kdkjh ds vf/kdkjksa dk iz;ksx 45&& bl vf/kfu;e esa mfYyf[kr vf/kdkjh ;k mud vkKkvksa ds v/khu dk;Z djus okys dskbZ O;fDr ;k muesa ls dksbZ ,d bl vf/kfu;e ds v/khu fdlh drZO; ds ikyu esa Hkwfe ij izos"k dj ldrk gS] mldk ikyu dj ldrk g S] ml ij ekiu(servey) ds fpUg cuk ldrk gS rFkk mudh lhekvksa dk ifjPNsn dj ldrk gS vkSj vU; ,sls lHkh dk;Z dj ldrk gS] tks ml drZO; dk mfpr ikyu djus ds fy;s vko";d gksaA Ekiu rFkk ifjPNsn ds

iz;kstuksa ds fy;s Hkwfe ij

izos"k djus ds vf/kdkfj;ksa

ds vf/kdkj

¿45&d&& ¼1½ tks O;fDr] /kkjk 5 ¼x½ ¼1½ ds micU/kksa dk mYya?ku djsxk] og fdlh leFkZ U;k;ky; }kjk fl)&nks'k ik;s tkus ij] ,sls tqekZus dk Hkkxh gksxk] tks 1]000 #0 ls vf/kd u gksA

/kkjk 5 ds mYya?ku djus

dk n.M

¼2½ rRle; izpfyr fdlh vU; fof/k esa dksbZ izfrdwy ckr gksrs gq, Hkh /kkjk 5 ¼x½ ¼2½ ds micU/kksa ds izfrdwy ladze.k oS/k vFkok ekU; u gksxkAÀ

1- m- iz- vf/kfu;e la- 38] 1958 dh /kkjk 36 }kjk izfrLFkkfirA 2- mi;qZDr dh /kkjk 37 }kjk c<+k;h x;hA

3- mi;qZDr dh /kkjk 38 }kjk fudkyh x;hA

4- mi;qZDr dh /kkjk 39 }kjk c<+k;h x;hA

5- m- iz- vf/kfu;e la[;k 8] lu~ 1963 dh /kkjk 37 }kjk izfrLFkkfirA

111

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 46&48À 46&& ¼1½ ;fn dksbZ O;fDr fof/kd :Ik ls fufeZr fdlh ekiu ¿;k lhekÀ

ds fpUg dks fcuk fof/kd vf/kdkj ds tku&cw>dj u'V djs ;k gkfu igqpk;s ;k gVk;s] rks pdcanh vf/kdkjh mls izfrdj dh ,slh /kujkf"k ds Hkqxrku djus dk vkns"k ns ldrk gS] tks bl izdkj ls u'V fd, x;s] gkfu igqapk;s x;s vFkok gVk;s x;s izR;sd fpUg ds fy;s ¿,d gtkj #Ik;sÀ

ls vf/kd u gksxh vkSj tks ml vf/kdkjh ds erkuqlkj mDr fpUg dks iwo Z n"kk esa ykus ds O;; dks iwjk djus rFkk ml O;fDr dks] ;fn dksbZ gks] ftlus u'V fd;s tkus] gkfu igqapk;s tkus dh lwpuk nh gks] ikfjrksf'kd nsus ds fy;s vko";d gksA Ekkiu ¿;k lhekÀ

ds fpUgksa dks u'V djus] gkfu igqapkus vFkok gVkus ds lEcU/k esa n.M

¼2½ mi/kkjk ¼1½ ds v/khu izfrdj nksuksa ds fy;s nh xbZ dksbZ vkKk Hkkjrh; n.M fo/kku dh /kkjk 434 ds v/khu vfHk;kstu esa ck/kd u gksxhA 47&& bl vf/kfu;e ds mica/kksa ds v/khu tkjh dh xbZ fdlh vkKk ds fo#) vihy ;k iqujh{k.k (revision) ds fufeRr vkosnu&Ik= izLrqr u fd;k tk ldsxk] tc rd fd bl lEcU/k esa bl vf/kfu;e ds v/khu ;k mlds }kjk dksbZ O;oLFkk u dh xbZ gksA vf/kfu;e }kjk Lohd̀r dh

tkus okyh vihysa vkfn

¿48&& ¼1½ pdcUnh lapkyd] fdlh v/khuLFk izkf/kdkjh }kjk fu.khZr fdlh ekeys ;k dh xbZ fdlh dk;Zokgh dk vfHkys[k] ml dk;Zokgh dh fu;ferrk ds fo'k; esa ;k ml ekeys vFkok dk;Zokgh esa ml izkf/kdkjh }kjk nh xbZ ¿vUrorhZ vkKk ls fHkUuÀ

fdlh vkKk dh "kq)rk] oS/krk ;k vkSfpR; ds fo'k; esa viuk lek/kku djus ds iz;kstu ls eaxk ldrk gS vkSj mldh tkap dj ldrk gS vk Sj lEc) Qjhdksa dks lquokbZ dk volj nsus ds Ik"pkr ml ekeys ;k dk;Zokgh esa ,slh vkKk ns ldrk gS] tks og mfpr le>sA Ikqujh{k.k vkSj vfHksns"k

¼2½ PkdcUnh lapkyd }kjk mi/kkjk ¼1½ ds v/khu vf/kdkjksa dk iz;ksx mi/kkjk ¼3½ ds v/khu vfHkns"k fd;s tkus ij Hkh fd;k tk ldrk gSA

¼3½ pdcUnh lapkyd ds v/khuLFk dksbZ izkf/kdkjh] lEc) Qdhjksa dks lquokbZ dk volj nsus ds Ik"pkr~ fdlh ekeys ;k dk;Zokgh dk vfHkys[k mi/kkjk ¼1½ ds v/khu dk;Zokgh ds fy;s pdcUnh lapkyd dks vfHkfn'V dj ldrk gSAÀ

¿Li'Vhdj.k ¿¼1½À

bl /kkjk ds iz;kstuksa ds fy;s cUnkscLr vf/kdkjh ¼pdcUnh½] pdcUnh vf/kdkjh] lgk;d pdcUnh vf/kdkjh] pdcUnhdrkZ vkSj pdcUnh ys[kiky] pdcUnh lapkyd ds v/khu gksaxsAÀ

¿Li'Vhdj.k& ¼2½ bl /kkjk ds iz;kstukFkZ in ^^vUroZrhZ vkKk** dk rkRi;Z fdlh ekeys ;k dk;Zokgh ds laca/k esa ,sls vkns"k ls gS tks ml ekeys ;k dk;Zokgh esa mRiUu gksus okys ;k mlds laikf"oZd fdlh fo'k; dks fu.khZr djrs gq, Hkh ml ekeys ;k dk;Zokgh dk vfUre :Ik ls fuLrkj.k djus dk izHkko ugha j[krk gSAÀ

1- m0 iz0 vf/kfu;e la- 8 dh /kkjk 39 }kjk izfrLFkkfirA 2- m0 iz0 vf/kfu;e la[;k 4] 1969 dh /kkjk 25 }kjk c<+k;k x;kA 3- m0iz0 vf/kfu;e la[;k 20] 1982 dh /kkjk 20 ¼2½ }kjk orZeku Li'Vhdj.k dks iqu% la[;kfdr fd;k x;k vkSj u;k Li'Vhdj.k ¼2½ c<+k;k x;kA

4- m0iz0 vf/kfu;e la- 20] 1982 dh /kkjk 20 ¼1½ }kjk c<+k;s x;sA

5- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 13 ¼d½ }kjk izfrLFkkfirA 6- mi;qZDr dh /kkjk 13 ¼[k½ }kjk vUr%LFkkfirA

112

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 48d&48[kÀ ¿48&d&& ¼1½ bl vf/kfu;e ds iwoZorhZ micU/kksa esa fdlh ckr ds gksrs gq, Hkh & fu'dzkUr lEifr ds

lEca/k esa fo'ks"k micU/k

¼d½ ,sMfefuLVªs"ku vkQ boSdbZ izkiVh ,dV] 1950 ds micU/kksa ds v/khu fu'dkar lEifRr ds dLVksfM;u](custodian of Evacuee Property) ftUgsa ;gka ij vkxs pydj bl /kkjk es a dLVksfM;u dgk x;k gS] esa fu'dzkar lEifRr ds :Ik esa fufgr fdlh Hkwfe ds vkJ; ds lEcU/k esa mlds fu.kZ; ij bl vf/kfu;e ds v/khu dksbZ Hkh vf/kdkjh vFkok izkf/kdkjh u rks vk{ksi djsxk vkSj u mls ifjofrZr vFkok O;frdkUr(call in guestion very or reverse) djsxk vkSj

¼[k½ bl vf/kfu;e esa fdlh ckr dk ;g vFkZ u gksxk] ftlls dLVksfM;u fdlh Hkwfe ds vkxe ds lEcU/k esa ,slh dk;Zokgh dks tks mlds le{k bl vf/kfu;e ds ,sls micU/kksa ds izpfyr gksus ds fnukad ij] ftlds v/khu Hkwfe ds vkxe ds lEc) dk;Zokfg;ka #duh pkfg;s] fopkjk/khu gks] jksd lds vFkok ftlls pdcUnh vf/kdkjh ;k vU; fdlh vf/kdkjh ;k izkf/kdkjh dks ,sls vf/kdkj izkIr gks ftlds vuqlkj mDr fnukad ij dLVksfM;u ds le{k fopkjk/khu fdlh dk;Zokgh esa vUrZxzLr(involved) Hkwfe ds lca/k esa vkxe ds iz"u dks vo/kkj.k ds fy;s vfHkfn'V djsA

¼2½ tc pdcUnh fd;kvksa ds QyLo:Ik fdlh xkao esa &&&

¼d½ ,MfefuLVsªs"ku vkQ boSdbZ izkiVh ,sDV] 1950 ds micU/kksa ds v/khu fu'dkar lEifRr(evacuee property) ds :Ik esa dLVksfM;u esa fufgr Hkwfe;ka mu tksrksa esa lfEefyr dj nh tk;a tks dLVksfM;u esa fu'd zkar lEifRr ds :Ik esa fufgr u gksa] rks ,slh Hkwfe pdcUnh ;kstuk ds izpyu ds fnukad ij vkSj mDr fnukad ls dLVksfM;u esa bl izdkj fufgr u jgsxh vkSj rRi"pkr~ mDr ,sDV ds micU/k muds lEcU/k esa izoR̀r u jgsaxs( vkSj

¼[k½ ,slh Hkwfe;ksa ds cnys esa mlh izdkj Hkwfe;ka bu tksrksa esa lfEefyr dj nh tk;saxh] tks dLVksfM;u esa fu'dkar lEifRr ds :Ik esa fufgr gks vkSj ,slh Hkwfe;ka pdcUnh ;kstuk ds izpyu ds fnukad ij vkSj mDr fnukad ls mi;qZDr ,sDV ds rkRi;Z ds vUrxZr iz[;kfir fu'dkar lEifRr le>h tk;saxh vkSj dLVksfM;u esa fufgr gk s tk;saxh vkSj rRi"pkr~ mDr ,sDV ds micU/k ;FkklEHko muds lEcU/k esa izoR̀r gksaxsAÀ

¿48&[k&& ¼1½ tc [kkrsnkjksa ds chp esa ftuds vUrxZr eaMy dh Hkwfe izcU/kd lfefr Hkh gS ¿X X XÀ

/kkjk 48 ds v/khu ikfjr vkKkvksa ds ifj.kkeLo:Ik dCts dk ifjorZu vko";d gks tk; rks ,slh vkKkvksa ds vuqlkj muds /kkjk vkil esa dCts dk fofue; fof/kiw.kZ gksxkA

dCts dk fofu;e

¼2½ tc ikjLifjd le>ksrs }kjk dCts dk ifjorZu u gks lds] rc lgk;d pdcUnh vf/kdkjh ,sls [kkrsnkjksa rFkk Hkwfe izcU/kd lfefr dks /kkjk 28 ds micU/kksa ds vuqlkj dCtk fnyk;sxkAÀ

1- m-iz- vf/kfu;e la- 26] 1954 dh /kkjk 19 }kjk c<+k;k x;kA 2- m- iz- vf/kfu;e la- 38] 1958 dh /kkjk 41 }kjk c<+k;h x;hA 3- m-iz- vfk/fu;e la- 8 1963 dh /kkjk 40 }kjk fudkys x;sA

113

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 49&52À ¿49&& rRle; izpfyr fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] ,slh Hkwfe ds lEcU/k esa] ml {ks= esa iM+rh gks] ftlds fy;s ¿/kkjk 4 dh mi/kkjk ¼2½ ds v/khuÀ

¿foKfIrÀ

tkjh dj nh xbZ gks] [kkrsnkjksa ds vf/kdkjksa dk iz[;kiu rFkk fu.kZ; vFkok ,sls fdlh vU; vf/kdkj dk fu.kZ; tks pdcUnh dk;Zokfg;ksa ls mRiUu gks vkSj ftlds lEcU/k esa bl vf/kfu;e ds v/khu dksbZ dk;Zokgh dh tk ldrh Fkh vFkok dh tkuh pkfg;s Fkh] bl vf/kfu;e ds micU/kksa ds vuqlkj fd;k tk;sxk vkSj dksbZ nhokuh ;k eky U;k;ky; mDr Hkwfe esa vf/kdkjksa ds vuqlkj fd;k tk;sxk vkSj dksbZ nhokuh ;k eky U;k;ky; mDr Hkwfe esa vf/kdkjksa ds lEcU/k esa vFkok fdlh vU; fo'k; ds lEcU/k esa ftlds fy;s bl vf/kfu;e ds v/khu dkbZ dk;Zokgh dh tk ldrh Fkh vFkok dh tkuh pkfg;s Fkh] fdlh okn ;k dk;Zokgh dks xzg.k ugha djsxk %À

nhokuh rFkk eky U;k;ky;ksa ds vf/k{ks= ij jksd

¿fdUrq izfrcU/k ;g gS fd bl /kkjk dh dksbZ ckr fdlh ,slh Hkwfe ds laca/k esa ftl ij bl vf/kfu;e ds micU/kksa ds v/khu ;k vuqlkj fdlh xkao lHkk dks dCtk fn;k x;k gks] ;k fn;k x;k le>k tk;] mRrj izns"k teh ankjh&fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e] 1950] dh /kkjk 122&[k ds v/khu dk;Zokfg;ka izkjEHk djus ls vflLVsV dysDVj dks izokfjr ugha djsxhAÀ

¿49&d&& dksBZ Hkh okn] vfHk;kstu vFkok vU; fof/kd] dk;Zokgh fdlh Hkh O;fDr ds fo#) fdlh ,sls dk;Z ds fy;s izLrqr u dh tk ldsxh] tks mDr vf/kfu;e ;k rn~UrxZr cuh fu;ekoyh ds v/khu mlus ln~Hkkouk ls fd;k gks ;k mldks djuk vfHkizsr gksAÀ

bl vf/kfu;e vkSj rn~/khu cuh fu;ekoyh ds vUrxZr dh x;h dk;Zokgh ds fy;s lqj{kk ¿50&& bl vf/kfu;e ds micU/kksa ds v/khu fdlh okn ;k dk;Z okgha esa fn;s x;s fdlh izkFkZuk&Ik= ij ;k odkyrkukek ds vfrfjDr fdlh ys[; ij] tks nkf[ky fd;k tk;] dksbZ U;k; "kqYd ns; u gksxkAÀ

U;k; "kqYd ls eqfDr ¿51&& rRle; izpfyr fdlh vU; fof/k eas fdlh ckr ds gksrs gq, Hkh] vfUre pdcUnh ;kstuk dks dk;kZfUor djus esa tksrksa dk tks ladze.k gksxk mls iwjk djus ds fy;s u rks fdlh fyf[krdj.k dh vko";drk gksxh vkSj u ,slk dkj.k fu'ikfnr fd;s tkus ij mlds jftLVªh dh vko";drk gksxhAÀ

Lakdze.k ds fu'iUu djus ds fy;s dksbZ dkj.k vko";d ugha gS

52&& ¼1½ /kkjk 27 dh mi/kkjk ¼1½ ds v/khu u;s uD"ks vkSj vfHkys[k rS;kj gksus ds Ik"pkr] ;Fkk"kh?kz] jkT; ljdkj] xtV esa bl vk"k; dh ,d foKfIr izpkfjr djsxh fd dVd esa pdcanh fdz;k;sa lekIr dj nh xbZ gks vkSj rnqijkUr mDr dVd ds xkao pdcUnh fdz;kvksa ds v/khu ugha jgsaxs %

PkdcUnh fd;kvksa dh

lekfIr

¿fdUrq izfrcU/k ;g gS fd bl /kkjk ds v/khu foKfIr izpkfjr fd;s tkus ls] bl vf/kfu;e ds v/khu fdz;kvksa ds O;; dks fuf"pr djus] ckaVus vkSj olwy djus ds jkT; ljdkj ds vf/kdkj ij dksbZ izHkko u iM+sxkAÀ

1- m- iz- vf/kfu;e la- 38] 1958 dh /kkjk 42 }kjk izfrLFkkfirA 2- m- iz- vf/ku;e la- 38 1958 dh /kkjk 43 }kjk c<+k;h x;hA 3- mi;qZDr dh /kkjk 44 }kjk izfrLFkkfirA

4- m-iz- vf/kfu;e l-a 8] 1963 dh /kkjk 41 }kjk izfrLFkkfirA 5- mi;qZDr dh /kkjk 42 }kjk izfrLFkkfirA

6- mi;qZDr dh /kkjk 43 }kjk c<+k;h x;hA

7- m- iz- vfk/fu;e la- 12] 1965 dh /kkjk 48 }kjk izfrLFkkfirA 8- m- iz- vf/kfu;e la- 20] 1982 dh /kkjk 21 }kjk c<+k;k x;kA

114

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 52dÀ ¿¼1&d½ mi/kkjk ¼1½ ds v/khu tkjh dh xbZ foKfIr fdlh ,sls nSfud lekpkj&i= esa Hkh] ftldk {ks= esa ifjpyu gks vkSj ,slh vU; jhfr ls] tSlh mfpr le>h tk;] izdkf"kr dh tk;xhAÀ

¿¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq;s Hkh] ^^Hkkjr dk lafo/kku** ds micU/kksa ds v/khu izLrqr dh xbZ ys[k&pkf;dkvksa ds ekeyksa esa ;k mi/kkjk ¼1½ ds v/khu foKfIr izpkfjr fd;s tkus ds fnukad dks bl vf/kfu;e ds v/khu fopkjk/khu ekeyksa ;k dk;Zokfg;ksa esa l{ke U;k;ky; }kjk nh xbZ vKk;sa ,sls izkf/kdkfj;ksa }kjk tks fu;r fd;s tk;a] dk;kZfUor dh tk;saxh vkSj bl iz;kstu ds fy;s pdcUnh fdz;kvksa ds fo'k; esa ;g le>k tk;xk fd os lekIr ugha gqbZ gSAÀ

¿¼3½ tgka /kkjk 23 ds v/khu pdcUnh ;kstuk ds vfUre gks tkus ds iwoZ fdlh Hkwfe ds izns"ku ;k iV~Vk dk fujlu mRrj izns"k teh ankjh fouk"k vkSj Hkwfe&O;oLFkk vf/kfu;e] 1950 dh /kkjk 198 dh mi/kkjk ¼4½ ds v/khu vkns"k }kjk fd;k tkrk gS vkSj og vkns"k vfure gks tkrk gS ogka bl vf/kfu;e ds micU/kksa esa fdlh ckr ds gksrs gq;s Hkh] ,sls vkns"k dks fuEufyf[kr jhfr ls ,sls izkf/kdkfj;ksa }kjk tks fu;r fd;s tk;a] dk;kZfUor fd;k tk;sxk vkSj bl iz;kstu ds fy;s pdcUnh fd;k dks lekIr ugha le>k tk;xk] vFkkZr~&& ¼d½ ,sls izns"ku ;k iV~Vs dh fo'k;xr Hkwfe ds ewY;kadu dks fu;r jhfr ls igys lqfuf"pr fd;k tk;sxk(

¼[k½ pdcUnh dk;Z esa lEcn~/k [kkrsnkj dks izfn'V Hkwfe ds dqy ewY; esa ls [k.M ¼d½ esa vfHkfn'V ewY;kadu dks de dj fn;k tk;xk(

¼x½ pdcUnh dk;Zokgh ds nkSjku [kkrsnkj mDr Hkfe ds ewY;kadu ds cjkcj Hkwfe dk gdnkj gksxkAÀ

¿52&d&& ¼1½ fdlh ,sls dVd dh n"kk esa ftlds lEcU/k esa mRrj izns"k tksr pdcUnh ¼la"kks/ku½ vf/kfu;e] 1970 ds izkjEHk gksuss ds iwoZ /kkjk 52 dh mi/kkjk ¼1½ ds v/khu foKfIr tkjh dj nh xbZ gks] /kkjk 52 esa nh xbZ fdlh izfrdwy ckr ds gq;s Hkh] dysDVj] ;fn mldh ;g jk; gks fd pd ekxksaZ ;k pd xwyksa dh dksbZ O;OkLFkk ugha gS vFkok vi;kZIr ;oLFkk gS] rks mi/kkjk ¼2½ ds v/khu dk;Zokgh dj ldrk gS] vkSj ;fn mDr izkjEHk gksus ds fnukad ls N% eghus ds Hkhrj dqy [kkrsnkjksa esa ls de ls de nl izfr"kr }kjk bl vk"k; dk vH;kosnu fn;k tk;] rks mi/kkjk ¼2½ ds v/khu dk;Zokgh djsxkA

Pkd ekxksaZ rFkk py xqyksa

ds fy;s fo"ks'k O;oLFkk

¼2½ dysDVj bl /kkjk ds v/khu dk;Zokgh djus ds izLrko dh vkSj mi/kkjk ¼1½ ds v/khu izkIr vH;kosnu dh Hkh] ;fn dksbZ gks] lwpuk dVu esa MqXxh fiVokdj vkSj ,slh vU; jhfr ls] ;fn dksbZ gks] ftls og mfpr le>s] fnyok;sxk] vkSj fdlh pdcUnh vf/kdkjh dks ml {ks= dk fujh{k.k djus rFkk [kkrsnkjksa dh ;k muesa ls ,sls O;fDr;ksa dh tks vH;kosnu esa lfEefyr u gksa] bPNkvksa dks lqfuf"pr djus ds fufeRr ;qfDr&;qDr dne mBkus] vkSj ekeys esa ,slh vU; tkap djus] ftls og mfpr le>s] dk funs"k nsxkA

1- m-iz- vf/kfu;e la[;k 8] 1963 dh /kkjk 43 }kjk c<+k;h x;hA

2- m-iz- vf/kfu;e la- 35] 1976 dh /kkjk 32 }kjk c<+k;h x;hA

3- mRrj izns"k vf/kfu;e la- 30 o'kZ 1991 dh /kkjk 14 }kjk c<+k;k x;kA

115

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 52dÀ ¼3½ ,slk pdcanh vf/kdkjh dVd esa pd ekxksa ;k pd xwyksa dh O;oLFkk djus ;k] tSlh Hkh n"kk gks] vkSj vf/kd Ik;kZIr O;oLFkk djus ds fy;s ;kstuk cukus ;k u cukus ds vkSfpR; ds lEcU/k esa dysDVj dks fjiksVZ nsxk vkSj dysDVj ml fjiksVZ ij fopkj djus ds Ik"pkr~ ;fn mldk ;g lek/kku gks tk; fd ,slk djuk vko";d ;k b'Vdj gS] ;kstuk dk ,d izk:Ik rS;kj djok;sxkA

¼4½ rnqijkUr lgk;d pdcUnh vf/kdkjh dVd ds mrus [kkrsnkjksa dh] ftruk og O;ogkjxE; l>s] bPNk dks vukSifpkjd :Ik ls lqfuf"pr djus ds Ik"pkr~ fu;r izi= esa ;sktuk dk ,d izk:Ik rS;kj djsxk] ftlesa pdekxkZsa ;k pdxwyksa dh O;oLFkk vFkok vfrfjDr O;oLFkk] tSlh vko";d gks] djus dk izLrko djsxkA ;kstuk dk izk:Ik rS;kj djus es algk;d pdcanh vf/kdkjh fuEufyf[kr fln~/kkarksa dks /;ku esa j[ksxk vFkkZr~ &&& ¼d½ tgka rd O;ogkjxE; gks] pdekxksa vkSj pdxwyksa dh O;oLFkk izFker% xkao lHkk esa fufgr Hkwfe dk mi;ksx djds vkSj f}rh;r% mu [kkrsnkjksa }kjk /k`r Hkwfe esa ls] ftuds pd izLrkfor pdekxZ ;k pdxqy ls lEcfU/kr gksa] vkSj vUrr% fdlh vU; Hkwfe ls dh tkuh pkfg;s(

¼[k½ pdksa dk iquO;ZoLFkkiu dsoy ml lhek rd] tgka rd og pdekxksa rFkk pdxwyksa dh O;oLFkk djus ds fy;s okLrfod :Ik esa vko";d gks] vkSj igys ls gh iqf'Vdr̀ pdcUnh ;sktuk esa de ls de O;fDr dze fd;s fcuk fd;k tkuk pkfg;sA

¼5½ mi/kkjk ¼4½ ds v/khu rS;kj dh xbZ ;kstuk dk izk:Ik dVd esa fu;r jhfr ls izdkf"kr fd;k tk;sxkA

¼6½ ;kstuk ds izk:Ik ls izHkkfor dksbZ O;fDr] ,sls izdk"ku ds fnukad ls 15 fnu ds Hkhrj pdcUnh vf/kdkjh ds ikl fyf[kr :Ik esa vkifRr dj ldrk gSA ¼7½ ¼d½ pdcUnh vf/kdkjh lEc) Ik{kksa dks uksfVl nsus ds Ik"pkr lHkh vkifRr;ksa dk fuLrkj.k djsxk(

¼[k½ [k.M ¼d½ ds v/khu pdcUnh vf/kdkjh dh vkKk ls {kqC/k dksbZ O;fDr vkKk ds fnukad ls 15 fnu ds Hkhrj cUnkscLr vf/kdkjh ¼pdcUnh½ ds le{k vihy dj ldrk gS] ftldk ml ij fu.kZ; vfUre gksxk(

¼x½ [k.M ¼d½ ds v/khu vkifRr;ksa ij fu.kZ; nsus ds iwoZ pdcUnh vf/kdkjh vkSj [k.M ¼[k½ ds v/khu vihy ij fu.kZ; nsus ds iwoZ cUnkscLr vf/kdkjh ¼pdcanh½ lEc) Ik{kksa dks uksfVl nsus ds Ik"pkr fooknxzLr LFky dk fujh{k.k dj ldrk gS(

¼?k½ [k.M ¼d½ ds v/khu pdcUnh vf/kdkjh vkSj [k.M ¼[k½ ds v/khu cUnkscLr vf/kdkjh ¼pdcanh½ ds fy;s mu dkj.kksa ls tks vfHkfyf[kr fd;s tk;saxs] mi/kkjk ¼4½ esa fufnZ'V fl)kUrksa ds vuqlkj ;kstuk ds izk:Ik esa ifj'dkj djuk vkSj cUnkscLr vf/kdkjh ¼pdcUnh½ ds fy;s mls pdcUnh vf/kdkjh ;k lgk;d pdcUnh vf/kdkjh dks ,sls funs"kksa ds lkFk] ftUgsa og mfpr le>s] izfrizsf'kr djuk oS/k gksxkA

¼8½ cUnkscLr vf/kdkjh ¼pdcUnh½

¼d½ ;fn mi/kkjk ¼6½ esa fufnZ'V le; ds Hkhrj dksbZ vkifRr izLrqr u dh tk;] ;k

116

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 53&54À ¼[k½ ;fn ,slh vkifRr;ka izLRkqr dh tk;a rks ,sls ifj'dkjksa ;k ifjorZuksa ds Ik"pkr~ tks mi/kkjk ¼7½ ds v/khu vkifRr;ka rFkk vihyksa ij nh xbZ vkKkvksa dks /;ku esa j[krs gq, vko";d gks] ;kstuk dk iqf'V dj nsxkA ¼9½ mi/kkjk ¼8½ ds v/khu iq'Vhdr̀ ;kstuk dVd esa fu;r jhfr ls izdkf"kr dh tk;sxh vkSj , sls izdk"ku ds fnukad dks izoR̀r gksxh vkSj rnqijkUr /kkjk 23 ds v/khu vfUre :Ik esa cuh pdcUnh ;kstuk vkSj nh xbZ izns"ku vkKkvks a ;kstuk esa bafxr lhek rd la"kksf/kr gks tk;saxh vkSj rnquqlkj cUnkscLr vf/kkjh ¼pdcUnh½ }kjk ubZ izns"ku vkKk;sa tkjh dh tk;saxhA

¼10½ v/;k; 4 ds micU/k mDr ;kstuk ds lEcU/k esa vko";d ifjorZuksa ds lkFk mlh izdkj ykxw gksaxs ftl izdkj ds vfUre pdcUnh ;kstuk ds lca/k esa ykxw gksrs gSa vkSj v/;k; 4 dks ykxw fd;s tkus ds iz;kstuksa ds fy,] bl /kkjk ds v/khu O;ofLFkr pd ekxksa Z vkSj pdxwyksa ds fy;s nh xbZ Hkwfe /kkjk 8 ds v/khu lkoZtfud iz;kstuksa ds fy;s nh xbZ Hkwfe le>h tk;sxhAÀ

¿53&& cUnkscLr vf/kdkjh ¼pdcUnh½ ds fy;s ;g oS/k gksxk fd og pdcUnh fdz;kvksa fdlh Lrj ij] fdUrq /kkjk 27 ds v/khu vfUre vfHkys[k rS;kj gks tkus ds iwoZ] [kkrsnkjksa ds e/; ¿le>kSrs }kjkÀ

pdksa ;k muds fdlh Hkkx ds ikjLifjr fofue; dh vuqefr ns] ;fn og bl ckr ls lUrq'V gks fd mDr fofue; ls pdksa ds vkdj esa lq/kkj gks tk;sxk vFkok mldh la[;k esa deh gks tk;sxh vkSj mu yksxksa esa lkekU;r;k vis{kkdr̀ vf/kd larks'k mRiUu gksxkA

[kkrsnkjksa ds e/; pdksa dk

ikjLifjd fofu;e

53&d&& ¼1½ milapkyd] pdcUnh fdlh xkao ds lacU/k esa] pkgs og pdcUnh {ks= ds Hkhrj gks ;k ckgj] xkao ds [kkrsnkjksa }kjk LosPNk ls rS;kj dh xbZ fdlh ¿pdcUnh ;kstukÀ

dks ekU;rk ns ldrk gS] ;fn og bl ckr ls laUrq'V gks fd mDr ;kstuk bl vf/kfu;e ds v/khu pdcUnh ds lkekU; fl)kUrksa ds vuqdwy gS rFkk mlesa lEc) lHkh [kkrsnkjksa dk leFkZu izkIr gS vkSj og lEcfU/kr O;fDr;ksa ds izfr vU;Fkk U;k;iw.kZ gSA [kkrsnkjksa }kjk rS;kj dh

xbZ ¿pdcUnh ;kstukÀ

dks ekU;rk ¼2½ mi/kkjk ¼1½ ds v/khu ekU;rk izkIr ¿pdcUnh ;kstukÀ

] bl vf/kfu;e ds micU/ksa ds v/khu rS;kj rFkk iq'V dh xbZ le>h tk;xh] vkSj mlds v/khu ykxw dh tk;xhA ¿53&[k && ¿ifjlhek vf/kfu;e] 1963À

dh /kkjk 5 ds micU/k bl vf/kfu;e rFkk rnUrxr cuh fu;ekoyh ds v/khu izLrqr izkFkZuk&Ik=ksa] vihyksa] iqujh{k.kksa rFkk vU; dk;Zokfg;ksa ij ykxw gksaxsAÀ

dkykof/k 54&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus ds iz;kstu ds fy;s ¿xtV esa foKfIr }kjk fu;e cuk ldrh gSAÀ

fu;e cukus dk vf/kdkj 1- m- iz- vf/k- la- 38] 1958 dh /kkjk 46 }kjk c<+k;h x;hA 2- m- iz- vf/k- la- 8 lu~] 1963 dh /kkjk 44 }kjk tksM+h xbZA 3- mi;qZDr dh /kkjk 45 }kjk izfrLFkkfirA

4- m-iz- vf/k- la- 4 lu~ 1969 dh /kkjk 26 }kjk izfrLFkkfirA 5- m- iz- vf/k- la- 31 lu~] 1970 dh /kkjk 3 }kjk tksM+h xbZA 6- m- iz- vf/k- la- 30 lu~ 1975 dh /kkjk 47 ¼1½ }kjk izfrLFkkfirA

117

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 54À ¼2½ iwokZDr vf/kdkj dh O;kfIr ij izfrdwy izHkko u Mkyrs gq;s] ,sls fu;e fuEufyf[kr dh O;oLFkk dj ldrs gSa %&&&

¼d½ ¿/kkjk 4 dh mi/kkjk ¼2½ ds v/khuÀ

¿foKfIrÀ

dk vkdkj] cUnh lfefr ds lnL;ksa ds dk;Zdky dk vo/kkj.k rFkk mlesa fjfDr gksus ij dh tkus okyh dk;Zokgh]

¼x½ /kkjk 5 ds v/khu LFkfxr oknksa vkSj dk;Zokfg;ksa ds fuLrkj.k dh izfdz;k]

¿¼xx½ pdcUnh {ks= esa tksr ds ladze.k ds fy;s /kkjk 5 dh mi/kkjk ¼1½ ds [k.M ¼x½ esa vfHkfn'V vuqKk nsus ds fy;s cUnkscLr vf/kdkjh ¼pdcUnh½ }kjk vuqikyu dh tkus okyh "krsaZ(À

¿¼?k½ iqujh{k.k] ftlds vUrxZr vf/kdkjh dk izk[;kiu] la;qDr tksrksa dk foHkktu] xkVksa dk ewY;kadu] dqvksa isM+ksa rFkk vU; leqUufr;ksa ds izfrdj dk vo/kkj.k rFkk vfHkHkktu Hkh gS] le lEcn~/k izfz;k vkSj fl)karksa ds fooj.k dh rS;kjh rFkk izdk"ku(À

¼M-½ u;s [kkrksa ij ekyxqtkjh dk vo/kkj.k vkSj /kkjk 12 ds ds v/khu mldk iqjkuh tksrksa ds Hkkxksa ij forj.k]

¿¼p½ /kkjk 12&?k ds v/khu tksrksa ds la;kstu dh izfdz;k] ¼N½ /kkjk 19&d ] 21 vkSj 23 ds v/khu pdcUnh ;kstuk rS;kj djus] mls izdkf"kr djus vkSj mldh Ikf̀'V djus dh izfdz;k vkSj jhfr] ¼t½ /kkjk 23 ds v/khu izns"ku vkKkk;sa tkjh djus dh izfdz;k vkSj jhfr]À

¼>½ ,rnFkZ fufnZ'V iz;kstuksa ij pdcUnh lfefr ds fopkj izkIr djus dh izfdz;k vkSj jhfr]

¼´½ ml lkoZtfud iz;kstu dk vo/kkj.k] ftlds fufeRr {ks= fofufnZ'V fd;s tk;s vkSj jhfr] ftlesa ;g fd;k tk;s]

¼V½ lkoZtfud Hkwfe esa ml Hkwfe esa tks lkoZtfud iz;kstu ds fufEer fofufnZ'V dh xbZ gks] vf/kdkjksa ds ladze.k ls lEc) fo'k;] ¼B½ /kkjk 24 vkSj 28 ds v/khu dCtk ysus dh izfdz;k] ¼M½ bl vf/kfu;e ds v/khu fdlh O;fDr dks fn;s tkus okys ;k mlds olwy fd;s tkus okys izfrdj ds vo/kkj.k dh izfdz;k vkSj jhfr] ¼<½ pdcUnh O;; ds] ftlds vUrxZr og vuqikr Hkh gS] flds vuqlkj mldk forj.k fd;k tk ldrk gS] forj.k djus ds lEcU/k esa fopkj dh tkus okyh ifjfLFkfr;ka vkSj fo'k;%]

1- m0iz0 vf/kfu;e la0 38 o'kZ 1958 dh /kkjk 46 }kjk izfrLFkkfirA 2- m-iz- vf/kfu;e la[;k 8 lu~ 1963 dh /kkjk 46 ¼1½ }kjk izfrLFkkfirA 3- m-iz- vf/kfu;e la[;k 12 lu~ 1965 dh /kkjk 50 }kjk izfrLFkkfirA 4- m-iz- vf/kfu;e la[;k 35 lu~ 1976 dh /kkjk 33 }kjk tksM+k x;k vkSj lnSo ls tksM+k x;k le>k tk;sxkA

118

¿mRrj izns"k tksr pdcUnh vf/kfu;e] 1953À ¿/kkjk 54À ¼.k½ bl vf/kfu;e ds v/khu fdlh uksfVl ;k fdlh ys[; ds rkyhe fd;s tkus dh jhfr ls lEc) fo'k;]

¼r½ bl vf/kfu;e ds v/khu leLr dk;Zokfg;ksa esa] ftuds vUrxZr izkFkZuk Ik= vkSj vihysa Hkh gS] vuqlj.k dh tkus okyh izfdz;k] ¼Fk½ bl vf/kfu;e ds v/khu {ks=kf/kdkj j[kus okys izR;sd vf/kdkjh vFkok izkf/kdkjh ds dRrZO; vkSj ,sls vf/kdkjh ;k izkf/kdkjh }kjk vuqlj.k dh tkus okyh fd;k]

¼n½ mu ekeyksa esa] ftuesa ;gka ij rRlEcU/kh fof"k'V O;oLFkk ugha dh xbZ gS] bu vf/kfu;e ds v/khu izkFkZuk&Ik= vkSj vihyksa ds izLrqr fd;s tkus dh dkykof/k]

¼/k½ fdlh vf/kdkjh dks fuf"pr dky lhekvksa ds c<+kus dk vf/kdkj nsrs gq;s vFkok u nsrs gq;s dky laca/kh lhekvksa dk fu"p;] ftuds Hkhrj fu;eksa ds iz;kstuksa ds fufeRr dk;Z vo"; fd; tkus pkfg;s]

¼u½ fdlh izkf/kdkjh ;k vf/kdkjh ds ikl ls nwljs dks dk;Zokfg;ksa dk ladze.k] vkSj

¼Ik½ vU; dksbZ fo'k;] tks fu;r gks ;k fu;r fu;r fd;k tk;A ¿¼3½ bl /kkjk ds v/khu cuk;s x;s lHkh fu;e cuk;s tkus ds Ik"pkr ;Fkk"kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k tc og l= esa gksa] mlds ,d l= ;k nks ;k vf/kd l=ksa esa lekfo'V de ls de dqy rhl fnu dh vof/k Ik;Zur j[ks tk;sa vkSj tc rd fd dksbZ ckn dk fnukad fu/kkZfjr u fd;k tk;s] xtV esa] izdkf"kr gksus ds fnukad ls ,sls ifj'dkjksa vFkok vfHk"kwU;ksa ds v/khu jgrs gq;s] izHkkoh gksaxs tks fo/kku e.My ds nksuksa lnu mDr vof/k esa djus ds fy;s lger gksa] fdUrq bl izdkj ds fdlh ifj'dkj ;k vfHk"kwU;u ls lEcU/k esa fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/krk ij dksbZ izfrdwy izHkko u iM+sxkAÀ

1- m- iz- vf/kfu;e la[;k 30 lu~ 1975 dh /kkjk 47 }kjk izfrLFkkfirA

119

THE UTTAR PRADESH CONSOLIDATION OF HOLDINGS ACT, 1953

[U. P. Act No. V of 1954]

Amended by the- U. P. Act No 26 of 1954 U. P. Act No. 13 of 1955 U. P. Act No. 20 of 1955 U. P. Act No. 24 of 1956 U. P. Act No. 16 of 1957 U. P. Act No. 38 of 1958 U. P. Act No. 33 of 1961 U. P. Act No. 8 of 1963 U. P. Act No. 12 of 1965 U. P. Act N9. 21 of 1966 President's Act No. 18 of 1968 U.P. Act No 4 of 1969 U. P. Act No. 31 of 1970 U. P. Act No. 34 of 1971 U. P. Act No. 30 of 1975 U. P. Act No. 35 of 1976 U. P. Act No 6 of 1978 U. P. Act No. 20 of 1982 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 2, 1953, and by the Uttar Pradesh Legislative Council on April 20, 1953.

Received the assent of the President on March 4, 1954 under Article 201 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette Extraordinary dated March 8, 1954.]

ACT

to provide the consolidation of agricultural holdings in Uttar Pradesh for the development of agriculture.

Whereas it is expedient to provide for consolidation of agricultural holdings in Uttar Pradesh for the development of agriculture,

It is hereby enacted as follows.-

CHAPTER I

PRELIMINARY

Short title, extent and commencement

1. (1) This Act may be called the Uttar Pradesh Consolidation of Holdings Act, 1953.

(2) It extends to the whole of Uttar Pradesh.

1. For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated March 7, 1953. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 2-3]

120

(3) This section shall come into force at once and the remainder of the Act shall come into force on such date as the State Government may, by notification in the official Gazette, appoint in this behalf and different dates may be appointed for different parts of Uttar Pradesh. Repeal U.P. act

VIII of 1939

2. The U. P. Consolidation of Holdings Act, 1939 is hereby repealed. Definitions 3. In this Act, unless there is anything repugnant in the subject or context-

(1) "Assistant Consolidation Officer" means a person appointed as such by the State Government to exercise the powers and perform the duties of an Assistant Consolidation Officer under this Act or the rules made thereunder [and shall include an Assistant Rectangulation Officer,]¹ [(1-A) "Chak" means the parcel of land allotted to a tenure holder on consolidation,]²

[(2) "Consolidation" means re-arrangement of holdings in a unit amongst several tenure-holders in such a way as to make their respective holdings more compact,

Explanation- For the purposes of this clause, holding shall not include the following : --

(1) land which was grove in the agricultural year immediately preceding the year in which the notification under section 4 was issued;

(2) land subject to fluvial action and intensive soil erosion;

(3) land mentioned in section 132 of the U. P. Zamindari Abolition and Land Reforms Act, 1950 ;

(4) such compact areas as are normally subject to prolonged water- Jogging;

(5) usar, kallar, and rihala plots forming a compact area including cultivated land within such area;

(6) land, in use for growing pan, rose, bela, jasmine and kewra ; and

(7) such other areas as the Director of Consolidation may declare to be unsuitable for the purpose of consolidation ;]³

[(2-A) "Consolidation area" means the area, in respect of which a notification under section 4 has been issued, except such portion there of to which the provisions of the U, P, Zamidari Abolition and Land Reforms Act, 1950 [or any other Law by which Zamindari System has been abolished]⁵do not apply ;]⁴

1. Added by section 2 (1) of U. P. Act No. 8 of 1963.

2. Added by section 2 (2) ibid.

3. Subs by s. 2 (2) of U.P. Act 38 of 1958.

4. Add. By s. 2 (3) ibid.

5. Ins. by section 3 (a) of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 3] [(2-AA) "Consolidation Committee means a committee to be constituted in the

121

manner prescribed for the purposes of the Act;]¹ [(2- B) "Consolidation Lekhpal" means a person appointed as such by the State Government to perform the duties of a Consolidation Lekhpal under this Act or the rules made thereunder and shall, in areas under consolidation operations, include a Lekhpal appointed under the U. P. Land Revenue Act, 1901 ;]² [(3) "Consolidation Officer" means a person appointed as such by the State Government to exercise the powers and perform, the duties of a Consolidation Officer under this Act or the rules made thereunder (and shall include a Rectangulation Officer;)⁴]³

[(3-A)"Consolidator means a person appointed as such by the State Government to exercise the powers and perform the duties of a consolidator under the Act or the rules made thereunder]⁶, rand shall include a Rectangulator and also, in areas under consolidation operations, the Supervisor Kanungo appointed under the U. P. band Revenue Act, 1901 for that area ;]⁵

[(3-B) "Consolidation scheme" means the scheme of consolidation in a unit ;]⁷ [(4) "Director of Consolidation" means the person appointed as such by the State Government to exercise the powers and perform the duties of the Director of Consolidation tinder this Act or the rules made thereunder and shall include an additional Director of Consolidation and a Joint Director of Consolidation;]⁸ [(4-A) "Deputy Director of Consolidation" means a person appointed as such by the State Government to exercise such powers and perform such duties of the Director of Consolidation as may be delegated to him by the State Government and shall include a District Deputy Director of Consolidation and Assistant Director of Consolidation;

(4-B) "District Deputy Director of Consolidation" means a person who is for the time being the Collector of the District;

(4-C) "Holding" means parcel or parcels of land held under one tenure by a tenure- holder singly or jointly with other tenure- holders.]⁹

(5) "land" means land held or occupied for purposes connected with agriculture, horticulture and animal husbandry (including pisciculture and poultry farming) and includes:

1- Subs by section 2 (4) of U.P. Act 38 of 1958.

2- Subs. by section 2 (5) ibid.

3- Add by section 2(6) bid.

4- Ins. by section 2 (3) of U.P. Act 8 of 1963.

5 - Subs by section 2 (7) of U.P. Act 38 of 195 8.

6- Ins. by section 2 (4) of U.P. Act 8 of 1963.

7 - Add. By section 2 (5) ibid.

8 - Subs by section 2 (8 ) of U.P. Act 38 of 1958 .

9 - Add by section 2 (9 ) ibid. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 3]

(i) the site, being a part of holding of a house or other similar structure; and

122

(ii) trees, wells and other. improvements existing on the plots forming the holding ;]¹

(6) "Legal representative" has the meaning assigned to it in the Code of Civil Procedure, 1908 ;

(7) "Prescribed" means prescribed by rules made under this Act; [(8) "Publication in the unit" or "publish in the unit" with reference to any document means reading out the document in the unit on a date of which prior notice shall be given by beat of drum, and proclamation by beat of drum, or, in any other customary mode, in the unit of the fact that the document is open to public inspection at any appointed place and time; Provided that where a Consolidation Committee has been constituted for the unit each member of the said Committee shall also be individually informed of the fact of publication;]²

[(8-A) "Rectangulation" means the process of divinding the area of a unit into rectangles and parts of rectangles of convenient size with a view to regulating the allotment of chaks during consolidation; ]³ [(9) "Settlement Officer Consolidation" means a person appointed as such by State Government to exercise the powers and perform the duties of a Settlement Officer, Consolidation under this Act and the rules made thereunder and shall include any Additional Settlement Officer, Consolidation and Assistant Settlement Officer, Consolidation;]⁴

(10) "State Government" means Government of Uttar Pradesh; [(11) "Tenure-holder" means a [bhumidhar with transferable rights or bhumidhar with non-transferable rights]⁷and includes :--

(a) an asami,

(b) a Government lessee or Government grantee, or

[11-A) "Unit" means village or part thereof, and where the Director of Consolidation so notifies by publication in the official Gazette, two or more villages or parts thereof or which a single scheme of consolidation is to be framed; ]⁶

1 . Subs. by section 2 (6) of U. P. Act. 8 of 1 963.

2. Subs. by section 2 (11) of U. P. Act. 38 of 1958.

3. Add. by section 2 (7) of U. P. Act. 8 of 1963.

4. Subs. by section 2 (12) of U. P. Act. 38 of 1958.

5. Subs. by section 44 (1) of U. P. Act. 12 of 1965.

6. Added by s. 2 (14) of U.P. Act 38 of 1958.

7. Subs. by section 3 (b) of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 4]

(12) Words and expressions-

(a) not defined in this Act but [used or]¹defined in the U. P. Land Revenue Act, 1901, or

123

(b) not defined in this Act or in the U. P. Land Revenue Act, 1901 [but used or defined in the U. P. Zarnindari Abolition and Land Reforms Act, 1950;]²

shall have the meanings assigned to them in the Act in which they are so [used or ]¹defined; [and

(13) The references to the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and the U. P, Land Revenue Act 1901, shall be construed as references to the said Acts as amended from time to time.]³

CHAPTER II

REVISION AND CORRECTION OF MAPS AND RECORDS

Declaration and notification regarding

consolidation

4. [(1) (a) The State Government may whore it is of opinion that a district or Dart thereof may be brought under consolidation operations, make a declaration to that effect in the Gazette, whereupon it shall become lawful for any officer or authority who may be empowered in this behalf by the District Deputy Director of Consolidation -

(i) to enter upon and survey, in connection with rectangulation or otherwise and to take levels of any land in such area ;

(ii) to fix pillars in connection with rectangulation; and

(iii) to do all acts necessary to ascertain the suitability of the area for consolidation operations;

(b) The District Deputy Director of Consolidation shall cause public notice of the declaration issued under clause (a) to be given at convenient places in the said district or part thereof.

(2) (a) when the State Government decides to start consolidation operations, either in an area covered by a declaration issued under sub-section (1) or in any other area, it may issue a notification to this effect.]⁴ [(b) every such notification shall be published in the Gazette and in a daily newspaper having circulation in the said area and shall also be published in each unit in the said area in such manner as may be considered appropriate.]⁵

1 . Added by s. 2 (1 5) of U.P. Act 38 of 1 958.

2. Ins. by s. 2 (15-2) ibid.

3 . Ins. by s 44 (2) of U. P. Act 12 of 1965.

4 . Subs. by s. 3 of U. P. Act 8 of 1963.

5 . Subs. by section 4 of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 5] [4-A. (1) Where the State Government is of opinion that : in the case of a district or part thereof in respect of which a notification has already been issued under section 52, it is expedient in public interest so to do, it may make a declaration by notification in the Gazette that the such district or part thereof may again be brought under consolidation operation :

[Provided that no such declaration shall be issued within twenty years from the date of the notification referred to in the said section, but in

124

special circumstances the State Government may, in public interest, issue such declaration after ten years from the said date.]⁵

(2) The provisions of this Act shall mutatis mutandis apply to every notification issued under sub-section (1) as they apply to a notification under section 4.]¹

2 [Effect of

[notification

under section

4(2)]³

5. (1) Upon the publication of the notification [under sub-section (2) of section 4]³in the official Gazette, the consequences, as hereinafter set forth, shall subject to the provisions of this Act, from the date specified thereunder till the publication of notification under section 52 or sub-section (1) of section 6, as the case may be, ensue in the area to which the [notification under sub-section (2) of section 4]³relates, namely-

(a) the district or part thereof, as the case may be, shall be deemed to be under consolidation operations and the duty of maintain the record-of- rights and preparing the village map the field book and the annual register of each village shall be performed by the District Deputy Director of Consolidation, who shall maintain Or prepare them, as the case may be, in the manner prescribed;

(b) [* * *]⁴

(c) notwithstanding anything contained in the U. P. Zamindari Abolition and Land Reforms Act, 1950, no tenure-holder except with the permission in writing of the Settlement Officer, Consolidation, previously obtained shall-

(i) use his holding or any part thereof for purposes not connected with agriculture, horticulture or animal husbandry including pisciculture and poultry farming. ; or

(ii) [***]⁶ Provided that a tenure-holder may continue to use his holding, or any part thereof for any purpose far which it was in used prior to the date specified in the notification issued [under sub-section (2) of section 4.]³

[(2) Upon the said publication of the notification under sub- section (2) of section 4 the following further consequences shall ensue in the area to which the notification relates, namely-

1. Add. by section 30 of U. P. Act 35 of 1976:

2. Subs. by section 4 of U. P. Act 38 of 1958.

3 . Subs. by s. 45 of U. P. 12 of 1965.

4. Omit. by s. 2 (i) of U. P. Act 21 of 1966. 5· Subs by section 21 (1) of U. P. Act 34 of 1974.

6. Omitted by section 5 of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 6-6A]

(a) every proceeding for the correction of records and every suit and proceeding in respect of declaration of rights or interest in any land lying in the area, or for declaration or adjudication of any other right in regard to which proceedings can or ought to be taken under this Act pending before any court or authority whether of the first instance or of appeal, reference or revision shall on an order being passed in that behalf by the court or authority before whom such suit or proceeding is pending, stand abated :

Provided that no such order shall be passed without giving to

125

the parties notice by post or in any other manner and after giving them an opportunity of being heard :

Provided further that on the issue of the notification under sub-section (1) of section 6, in respect of the said area or part thereof every such order in relation to the land lying in such area or part, as the case may be, shall stand vacated ;

(b) such abatement shall be without prejudice to the rights of the persons affected to agitate the right or interest in dispute in the said suits or proceedings before the appropriate consolidation authorities under and in accordance with the provisions of this Act and the rules made thereunder.]¹

[Explanation- For the purposes of sub-section (2), a proceeding under the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 or an uncontested proceeding under sections 134 to 137 of the U. P. Zamindari Abolition and Land Reforms Act, 1950, shall not be deemed to be a proceeding in respect of declaration of rights or interest in any land.]²

Cancellation of

[notification]³

under section 4

6. (1) It shall be lawful for the State Government at any time to cancel the [notification]³made under section 4 in respect of the whole or part of the area specified therein.

[(2) Where a [notification]³has been cancelled in respect of any unit under sub section (1), such area shall subject to the final orders relating to the correction of land records, if any, passed on or before the date of such cancellation, cease to be under consolidation operation with effect from the date of the cancellation.]⁴

[6-A (1) After the publication of notification under sub-section (2) of section 4 or section 4-A and before start of the proceeding under section 8, a case of undisputed mutation on the basis of succession shall be disposed of by a Consolidation Officer and on the basis of a transfer shall be disposed of by the Assistant Consolidation Officer, in such manner and after making such inquiry as may be prescribed :

Provided that no case shall be entertained, continued or disposed of under this section after start of the proceeding under section 8.

1. Added by section 2 (ii) of U. P .Act 21 of 1966.

2 . Subs. by section 31 of U. P. Act 35 of 1976 and shall be deemed always to have been substituted.

3. Subs. by section 4 of U. P. Act No. 8 of 1963.

4. Subs. by sec. 5 of U. P. Act No. 38 of 1958. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 7-8A]

(2) An order made under sub-section (1) shall not be a bar to an objection under section 9.]⁴

Revision of

village map

7. With a view to facilities the revision of records of each village or part thereof in the unit and subject to the provisions hereinafter contained the District Deputy Director of Consolidation shall, before [the provisional consolidation scheme]² for a unit is prepared, cause to revise the village maps of such unit. [Revision of the

field-book and

the current

8. (1) Upon the revision of maps under section 7, the District Deputy Direct or of Consolidation shall, subject to the provisions herein-after contained, and in such

126

annual register, determination of valuations and shares in joint holding

manner as may be prescribed, cause to be-

(i) revised, the field-book of the unit after field to field partal and the current annual register after its test and verification ;

(ii) determined, in consultation with the Consolidation Committee, the valuation of- --

(a) each plots after taking into consolidation its productivity location and availability of irrigation facilities if any ; and

(b) all trees, wells and other improvements existing in the plots for the purpose of calculating compensation therefore ;

(iii) ascertained the share of each owner, if there be more owners than one, out of the valuation determined under sub- clause (b) of clause (ii) ; and

(iv) determined the shares of individual tenure-holders in joint holdings for the purpose of effecting partition to ensure proper consolidation.

(2) The District Deputy Director of Consolidation shall cause to be prepared a

"khasra chakbandi" in the form prescribed, in respect of all the plots fallen, in the unit as also a statement showing the mistakes [undisputed cases of succession]³ and disputes discovered during the test and verification of the annual register in the course of the field to field partal.]¹

[Preparation of

Statement of

Principles

8-A (1) The Assistant Consolidation Officer shall, in consultation with Consolidation Committee, prepare in respect of each unit under consolidation operations, a statement in the prescribed from (hereinafter called the Statement of Principles) setting forth the principles to be followed in carrying out the consolidation operations in the unit.

(2) The Statement of Principles shall also contain-

(a) details of areas, as far as they can be determined at this stage, to be earmarked for extension of abadi Including areas for abadi site for Harijans and landless persons in the unit and for such other public purposes as may be prescribed;

1. Added by section 5 of U. P. Act No. 8 of 1963.

2. Subs. by section 6 of U. P. Act No. 8 of 1963.

3. Ins. by section 6 of U.P. Act No. 30 of 1991.

4. Added by section 2 of Uttarakhand Act No. 02 of 2005. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 9]

(b) the basis on which the tenure-holders will contribute land for extension of abadi and for other public purposes; and

(c) details of land to be earmarked for public purposes out of land vested in a Gaon Sabha or a Local Authority under section 117 or section 117-A of the Uttar Pradesh Zamindari Abolition and Lad Reforms Act, 1950.]¹ [(d) the standard plots for ach unit.]³

[(3) The standard plots referred to in clause (d) of sub-section (2) shall be determined by the Assistant Consolidation Officer after ascertaining from the members of the Consolidation Committee and the tenure-holders of the units the best plot or plots of the unit, regard being had to productivity,

127

location and the existing soil class of the plot or plots.]⁴ [Issue of

extracts from

records and

statements and

publication of

the records

mentioned in

sections 8 and

8-A and the

issue of notices

for inviting

objections

9. (1) Upon the preparation of the records and the statements mentioned in section 8 and 8-A, the Assistant Consolidation Officer, shall-

(a) correct the clerical mistakes, [undisputed cases of succession]⁵if any, and send or cause to be sent to the tenure-holder concerned and other persons interested, notices containing relevant extracts from the current annual register and such other record as may be prescribed showing-

(i) their rights in and liabilities in relation to the land;

(ii) mistakes [undisputed cases of succession]⁵and disputes discovered under section 8 in respect thereof;

(iii) specific shares of individual tenure-holder in joint holdings for the purpose of effecting partitions, where necessary, to ensure proper consolidation;

(iv) valuations of the plots ; and

(v) valuation of trees, wells and other improvements for calculating compensation there or and its Apportionmenty amongst owners, if there be more owners than one;

(b) publish in the unit the current Khasra and the current annual register, the Khasra Chakbandi, the Statement of Principles prepared under section 8-A and any other records that may be prescribed to show, inter alia, the particulars referred to in clause (a),

(2) Any person to whom a notice under sub-section (1) has been sent, or any other person intersted, may, within twenty-one days of the receipt of notice, or of the publication under sub-section (1), as the case may be, file before the Assistant Consolidation Officer objections in respect thereof disputing the correctness or nature of the entries in the records or in the extracts furnished therefrom, or in the Statement of Principles, or the need for partition.]²

1. Added by section 7 of U. P. Act No. 8 of 1963.

2 . Subs. by section 8 ibid.

3. Added by s. 9 (ii) of U. P. Act No. 6 of 1978.

4. Added by section 9 (ii) ibid.

5. Ins. by section 7 of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 9A-9C] [Disposal of

cases relating

to claims to

land and

partition of

joint holdings

9-A (1) The Assistant Consolidation Officer shall-

(i) where objections in respect of claims to and or partition of joint holdings are filed, after hearing the parties concerned; and

(ii) where no objections are filed, after making such enquiry as he may deem necessary, settle the disputes, correct the mistakes and effect partition as far as may be by conciliation between the parties appearing before him and pass orders on the basis of such conciliation :

[Provided that where the Assistant Consolidation Officer, after making such enquiry as he may deem necessary, is satisfied that a case of succession is undisputed, he shall dispose of the case on the basis of such enquiry.]²

(2) All cases which are not disposed of by the Assistant Consolidation Officer under sub-section (1), all cases relating to valuation of plots and all cases relating to valuation of trees, wells or other improvements for calculating

128

compensation therefore, and its appointment amongst, co-owners, if there he more owners than one, shall be forwarded by the Assistant Consolidation Officer to the Consolidation Officer, who shall dispose of the same in the manner prescribed.

(3) The Assistant Consolidation Officer, while acting under sub-section (1) and the Consolidation Officer while acting under sub-section (2), shall be deemed to be a court of Competent jurisdiction anything to the contrary contained any other law for the time being in force notwithstanding. Disposal of

objections on

the Statement

of Principles

9-B (1) Where objections have been filed against the Statement of Principles under section 9, the Assistant Consolidation Officer shall after affording opportunity of being heard to the parties concerned and after taking into consideration the views of the Consolidation Committee, submit his report to the Consolidation Officer who shall dispose of the objections in the manner prescribed.

(2) Where no objections have been filed against the Statement of Principles within the time provided therefor under section 9, the Consolidation Officer shall, with a view to examining the correctness, make local inspection of the unit, after giving due notice to the Consolidation Committee and may thereafter make such modification or alterations in the Statement of Principles as he may consider necessary.

(3) Any person aggrieved by an order of the Consolidation Officer under sub- section (1), or sub-section (2), may, within 21 days of the date of the order, file an appeal before the Settlement Officer, Consolidation, whose decision except as otherwise provided by or under this Act shall be final.

(4) The Consolidation Officer and the Settlement Officer, Consolidation shall before deciding an objection or an appeal, make local inspection of the unit after giving due notice to the parties concerned and the Consolidation Committee.

Partition of

joint-holdings

9-C (1) The Assistant Consolidation Officer or the Consolidation Officer may partition joint holdings under section 9-A notwithstanding anything to the contrary contained in 178 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or any other law, and may also partition the same suo moto,

1. Ins. by section 8 of U. P. Act No. 8 of 1963. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 10-11B]

(2) The partition of joint holdings shall be effected on the basis of shares, Provided that where the tenure-holders concerned agree, it may be effected on the basis of specific plots.]⁶

[Preparation

and

maintenance

of revised

Annual

Registers

1 0. (1 ) The Annual Register shall be revised on the basis of the orders passed under sub- section (1) and sub-section (2) of section 9-A. It shall thereafter be prepared in the form prescribed and published in the unit.

(2) Where any entry in the annual register, published under sub-section (1), is modified in pursuance of an order passed under this Act or under any other law, a reference to the order along with an extract of its operative portion shall be noted against the said entry.]²

10-A [ X X X]¹

129

10-B [ X X X ]¹ [Appeals 11. (1) Any party to the proceedings under section 9-A, aggrieved by an order of the Assistant Consolidation Officer or the Consolidation Officer under that section, may, within 21 days of the date of the order, file an appeal before the Settlement Officer, Consolidation, who shall, after affording opportunity of being heard to the parties concerned, give his decision thereon which, except as otherwise provided by or order under this Act, shall be final and not be questioned in any court of law.

(2) The Settlement Officer, Consolidation, hearing an appeal under sub-section (1) shall be deemed to be a court of competent jurisdiction, anything to the contrary contained in any law for the time being in force notwithstanding.]³ Bar on

objections

11-A No question in respect of relating to the consolidation area [which has been raised under section 9 or which might or ought to have been raised under that section,]⁷but has not been so raised shall be raised or heard at any subsequent stage of the consolidation proceedings :--

(i) claims to land,

(ii) partition of joint-holdings, and

(iii) valuation of plots, trees, wells and other improve merits, where the question is sought to be raised by a tenure-holder of the plot or the owner of the tree, well or other improvements recorded in the annual register under section 10.]⁴

11-B [X X X]⁵

1. Omitted by section 6 of U.P. Act No. 30 of 1958

2. Subs. by s. 10 of U· P. Act No. 8 of 1963.

3. Subs. by section 11 of U. P. Act No. 8 of 1983.

4 . Subs by section 12 of U. P. Act No. 8 of 1963.

5 . Del. by section 13 of U. P. Act 8 of 1963.

6 . Added by section 9 ibid.

7. Subs. by section 24 of U. P. Act No. 4 of 1969. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 11C-

12D]

[11-C In course of hearing of an objection under section 9-A or an appeal under section 11 or in proceedings, under section 48, the Consolidation Officer, the Settlement Officer (Consolidation) or the Director of consolidation, as the case may he, may direct that any land which vests in the State Government or the Gaon Sabha or any other local body or authority may be recorded in its name, even though no objection, appeal or revision has been filed by such Government, Gaon Sabha, body or authority.]⁶

[Decision of

matters

relating to

changes and

transactions

affecting

rights or

12. (1) All matters relating to changes and transfers affecting any of the rights or interest recorded in the revised records published under sub-section (1) of section 10 for which a cause of action had not arisen when proceedings under sections 7 to 9 were started or were in progress may be raised before the Assistant Consolidation Officer as and when they arise, but not later than the date of notification under section 52, or under sub-section (1) of section 6.

130

interests recorded in revised

records

(2) The provisions of sections 7 to 11 shall, mutatis mutandis, apply to the hearing and decision of' any matter raised under sub- section (1) as if it were a matter raised under the aforesaid section.]²

[Assessment of

land revenue

on new

holdings and

distribution of,

revenue on

parts of

holdings

12-A (1) Notwithstanding anything contained in U. P. Zamindari Abolition and Land Reforms Act, 1950, the Settlement, Officer, Consolidation, may subject to the, rules made in this behalf-

(a) determine the amount of land revenue payable by a tenure-holder on land on which he acquires rights as a result or orders under [***]³this Act, and

(b) where necessary, also determine the amount of land revenue payable in respect of a portion of the tenure-holders holding .

(2) In assessing the amount of land revenue payable under sub-section (1), the provisions of the U. P. Zamindari Abolition and Land Reforms Act, 1950 and the rules made thereunder shall mutatis mutandis apply.]¹ 12-B [ * * * * ]⁴

12-C [ * * * * ]⁴

[Amalgamation

of holdings

12-D Two or more tenure-holders may at any time before the publication of the revised annual register under sub-section (1) of section 10, apply to the Consolidation Officer to amalgamate their holdings of like tenure on such terms as may be agreed upon between them. The Consolidation Officer may, if the proposed amalgamation is in the interest of consolidation give effect to the same.]⁵

1. Add. by section 22 of U. P. Act No. 34 of 1974.

2 . Subs. by section 14 of U. P. 8 of 1963.

3. Omit by section 15 of U. P. Act 8 of 1963.

4. Deleted by section 16 ibid.

5. Subs. by section 17 ibid.

6. Added by section 22 of U. P. Act No. 34 of 1974. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 13-19]

Chapter III

PREPARATION OF CONSOLIDATION SCHEME

13.

13-A. 13-B. 13-C. 13-D.

14.

15.

16.

1 6-A. [* * * * ]¹ [* * * * ]¹ [* * * * ]¹ [* * * * ]¹ [* * * * ]¹ [* * * * ]² [* * * * ]³ [* * * * ]² [* * * * ]¹

131

16-B.

17.

18.

[* * * * ]¹ [* * * * ]² [* * * * ]² [Consolidations to be fulfilled by a

consolidation scheme

19. A consolidation scheme shall fulfil the following conditions namely- --

(a) the rights and liabilities of a tenure-holder, as recorded in the annual register prepared under section 10, are subject to the deductions, if any, made on account of contributions to public purposes under this Act, secured in the lands allotted to him .

(b) the valuation of plots allotted to a tenure-holder subject to deductions, if any, made on account of contribution to public purposes under this Act, is equal to the valuation of plots originally held by him :

Provided that except with the permission of the Director of Consolidation, the area of the holding or holdings allotted to a tenure- holder shall not differ from the area of his original holding or holdings by more than twenty five percent of the latter;

(1) To the tenure-holder-s-

(i) for trees, wells other improvements, originally held by him and allotted to another tenure-holder and,

(ii) for land contributed by him for public purposes;

1. Omit by section 18 of U. P. Act 8 of 1963.

2 . Deleted by section l1 of U. P. Act 38 of 1958.

3. Deleted by section 13 ibid. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 19A-20]

(2) To the Gaon Sabha, or any other local authority, as the case may be, for development, if any, effected by it in or over land belonging to it and allotted to a tenure-holder ;

(d) the principles laid down in the Statement of Principles are followed ;

(e) every tenure-holder is, as far as possible, allotted a compact area ,at the place where he holds the largest part of his holding :

Provided that no tenure-holder maybe allotted more chaks than three except with the, approval in writing of the Deputy Director of Consolidation. Provided further that no consolidation made shall be invalid for the reason merely that the number of chaks allotted to a tenure- holder exceeds three ;

(f) every tenure-holder is, as far as possible, allotted the plot on which exists his private source of irrigation or any other improvement together with an area in the vicinity equal to the valuation or the plots originally held by him there; and

(g) every tenure-holder is, as far as Possible, allotted chaks in conformity with the process of rectangulation in rectangulation units.

132

(2) A consolidation scheme before it is made final under section 23, shall be provisionally drawn up in accordance with the previsions of section,19-A.]¹ [Preparation of

provisional

consolidation

scheme by the

Assistant

Consolidation

Officer

1 9-A (1 ) The Assistant, Consolidation officer shah in consultation with the consolidation Committee, prepare in the horn prescribed, a provisional Consolidation Scheme for the unit,

(2) Notwithstanding anything contained in this Act, the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 or any other law for the time being in, force, it shall be lawful for the Assistant Consolidation Officer where in his opinion it is necessary or expedient so to do to allot a tenure-holder, after determining its valuation valuation [any land belonging to the State Government, or]³any, land vested, in the Gaon Sabha, or arty other local authority or as a result of notification issued under section 117, or l17-A of the U. P. Zamindari Abolition and Land Reforms Act 1950;

Provided where any, such, land is used for a public purpose, it shall be allotted only after the Assistant Consolidation Officer has declared in writing that it is proposed to transfer the rights of the public as well as all individuals in or, over that land to any either and specified in the declaration and earmarked for that, purpose in the provisional Consolidation Scheme.]²

[Publication of

the provisional

consolidation

scheme and

receipt of

objection

thereon

20. (1) Upon the preparation of the provisional consolidation scheme, the Assistant, Consolidation officer shall send or cause to be sent, to the tenure-holder concerned and person's interested, notices containing relevant extracts therefrom. The provisional consolidation scheme have thereafter, be published in the unit.

1. Substituted by section 19 of U.P. Act No. 8 of 1963.

2 Added by section 20 ibid.

3. Ins. by section 9 of U. P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 21]

(2) Subject to the provisions contained in section 11-A any person to whom notice has been sent under sub-section (1), and any other person affected by the provisional consolidation scheme, disputing the property or correctness of the entries In the provisional consolidation scheme; or in the extracts furnished therefrom may, within fifteen days of the receipt or the notice or of the date of the publication of the consolidation scheme, as the case may be file an objection before the Assistant Consolidation Officer or the Consolidation Officer.

(3) Any person affected, or any person having any interest or right, in addition to the, right of public highway in, or over any public land, or having other interest or right which is substantially prejudiced by the declaration made under sub-section (2) of section 19-A, may, within fifteen days after the publication of, the provisional consolidation scheme file an objection before the Assistant Consolidation or officer or the Consolidation Officer stating the nature of such interest or right.]²

[Disposal of

objections to

the

provisional

Consolidation

Scheme

21. (1) All objections received by the Assistant Consolidation Officer shall, as soon as may be, after the expiry of the period of limitation prescribed therefor be submitted by him to the Consolidation Officer who shall dispose of the same, as also the objections received by him, in the manner hereinafter provided after notice, to the parties concerned and the Consolidation Committee.]¹

133

(2) Any person aggrieved by the order of the Consolidation Officer under sub- section (1) may, within [15]³days of the date of the order file an appeal before the Settlement Officer, Consolidation, whose decision shall, except as otherwise provided by or under this Act, be final.

[(3) The Consolidation Officer shall, before deciding the objections, and the Settlement Officer, Consolidation may, before deciding an appeal, make local inspection of the plots in dispute after notice to the parties concerned and the Consolidation committee.

(4) It during the course of the disposal of an objection or the hearing of' an appeal, the Consolidation Officer or the Settlement Officer, Consolidation, as the case, may be, is of this opinion that Material injustice is likely to be caused to a number of tenure-holders in giving-effect to, the provisional Consolidation Scheme as prepared by the assistant Consolidation Officer, or as, subsequently modified by the Consolidation Officer, as the case may and, that, a fair and proper allotment of land to the, tenure-holders of the units is not possible without revising the provisional Consolidation Scheme, or getting a fresh one prepared, it shall be lawful, for reasons to be recorded in writing for----

(i) the consolidation officer to revised provisional consolidation scheme, after giving opportunity of being heard to the tenure-holders concerned, or to remand the same to the Assistant consolidation officer, with such directions as the Consolidation officer may consider necessary; and

1. Substituted by section 21 of U· P. Act No. 8 of 1963.

2. Subs. by s. 18 (1) of U. P. Act 38 of 1958.

3. Subs. by s. 22 (1) of U. P. Act 8 of 1963. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 22-24]

(ii) the Settlement Officer, Consolidation to revise the provision of Consolidation Scheme after giving opportunity of being heard to the tenure-holders concerned or to remand the same to the Assistant Consolidation Officer, or the Consolidation Officer as the Settlement Officer Consolidation may think fit with such directions as the may consider necessary.]¹

(5) [ X X X ]²

(6) [ X X X ]²

22. [ X X X ]³

[Confirmation of the provisional Consolidation Scheme and the issue of a

allotment orders

23. (1) The Settlement Officer, Consolidation shall confirm the provisional Consolidation Scheme- --

(a) if no objections are filed within the time specified in section 20 ; or

(b) where such objections are filed, after such modifications or alterations as may be necessary in view of the orders passed under sub-sections (1) to (4) of section 21.

(2) The provisional Consolidation Scheme so confirmed shall be published in the unit and, except as otherwise provided by or under this Act shall be final.

(3) (i) Where the allotments made under section 19-A are not modified under section 21 and are confirmed under sub-section (1), the extracts contained in the notice Issued under section 20, shall [except

134

as provided by or under this Act]⁶be treated as final allotment orders for the tenure-holders concerned;

(ii) In cases not covered by clause (i), revised extract specifying the modified allotments; as confirmed tinder sub-section (1) shall be issued by-----

(a) the Consolidation Officer, where the allotments are not modified by the Settlement Officer, Consolidation; and

(b) by the Settlement Officer, Consolidation, where he has modified the allotment, and the same shall [except as otherwise, provided by or under this Act]⁶be the final allotment orders for the tenure-holders concerned.]⁴

CHAPTER IV

ENFORCEMENT OF THE SCHEME

[Possession and accrual of

compensation for trees, etc.

24. (1) The Settlement Officer, Consolidation, shall fix the date to be notified in the unit, from which the [final consolidation scheme]⁵shall come into force. On and after the said date a tenure-holder shall be entitled to enter into possession of the plots allotted to him.

1. Subs, by section 22 (2) of U. P. Act 8 of 1963.

2. Omit by section 22 (3) ibid.

3. Omitted by section 23 ibid.

4 . Subs. by section 24 ibid.

5 . Subs. by section 25 (1) of U. P. Act No. 8 of 1963.

6. Ins. by section 46 of U. P. Act 12 of 1965. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 25-28]

(2) On from the date of obtaining possession every tenure- holder getting trees, wells, and other improvements existing on the plots allotted to him in pursuance, of the enforcement of the [final consolidation scheme]²shall be liable, [for the payment of]³and pay to the former tenure-holder thereof, compensation for the trees wells and other improvements allotted to him, to be determined in the manner hereinbefore provided.]¹

25. [* * * * ]⁴

26. [* * * * ]⁴ 26-A [* * * * ]⁴ [New revenue records

27. (1) As soon as may be, after the final consolidation scheme has come into force, the District Deputy Director of Consolidation shall cause to be prepared for each village, a new map filed book and record of rights in respect of the consolidation area, on the basis of the entries in the map as corrected under section 7 the Khasra Chakbandi, the annual register prepared under section 10 and the allotment, orders as finally made and issued in accordance With the provisions or this Act. The provisions of the U. P. Land Revenue Act, 1901 shall, subject to such modification as maybe prescribed, be followed in the preparation of the map and records.]⁵

[(2) All entries in the record of rights prepared in accordance with the provision of sub-section (1) shall be presumed to be true until the contrary is proved.

(3) After the issue of notification under section 52, the Collector shall, instead of the map, field-book and record of rights previously maintained by him

135

maintain the map, field-book and record of rights prepared in accordance with the provisions of sub-section (1) [and the provisions of the U. P. Land Revenue Act, 1901 relating to the maintenance and correction of such map, field book and record of rights shall mutatis mutandis apply]⁷.]⁶ [Delivery of

possession

28. (1) The Assistant Consolidation Officer on the application of the tenure-holder or the Land Management Committee, to whom chak or lands have been allotted under the final Consolidation scheme, [may, and where any land has been allotted to the State Government shall, without any application off the State Government, within six months of the date on which the said scheme has come into force, put the tenure-holder or the Land Management Committee or the State Government, as the case may be, in actual physical possession of the allotted chak or lands,]⁸and for so doing shall have all the powers including powers as regards contempt, resistance and the like as are exercisable, by a Civil Court in execution of a decree for delivery of possession of immovable property :

1 . Subs. by section 21 of U. P. Act No. 38 of 1 963.

2. Subs. by section 25 (1) of U. P. Act No. 8 of 1963.

3. Subs. by section 25 (2) ibid.

4. Deleted by section 22 of U. P. Act No. 38 of 1958.

5. Subs. by section 26 of U. P. Act No. 8 of, 1963.

6. Subs. by section 47 of U. P. Act. No. 12 of 1965.

7. Subs. by section 23 of U. P. Act. 34 of 1974.

8. Ins. by section 10 (a) of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 29-29A] Provided that the delivery of possession as aforesaid shall not affect the right of the person from whom possession is transferred to tend and gather the crops standing on such chaks or land or part thereof, on the date of the delivery, unless the Assistant Consolidation Officer decides, for reasons to be recorded that the possession over the crop also shall be delivered :

Provided further that the person tending and gathering the standing crop, in accordance with the first proviso, shall be liable may to the person, who has been allotted the chak, or lands, compensation for the use of the land at such rate and in such manner as may be prescribed.

(2) On the expiry of six months from the date en which a tenure-holder or Land Management Committee [or State Government]⁵became entitled to enter into possession of the chak or lands allotted, whether before or after the coming into force of the Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963, or on the expiry of six months from the date of the coming into force of that Act, which ever is later, the tenure holder in the Land Management Committee [or State Government]⁵, as the case may be shall unless possession has been obtained earlier, be deemed to, have entered in to actual physical possession of the alloted chak of land :

Provided that the fact that a tenure-holder or the Land Management Committee [or State Government]⁵has thus entered in possession shall not affect the right or the person from whom possession is deemed to have been transferred to tend and gather the crop standing on the chak or lads or part thereof, on the date of the expiry of the period of six months aforesaid.]¹ Compensati

29. [(1) Where possession over standing crops is also delivered under section 28, the Assistant Consolidation Officer shall determine in the manner prescribed, the compensation payable in respect of such crops by the tenure-holder put in

136

possession [X X X]³.]² [(1-A) Any person aggrieved by an order under sub-section (1), may within fifteen gays of the date of the order, prefer an appeal before the Consolidation Offices, whose decision thereon, shall be final.]⁴

(2) [ X X X ]³

(3) [ X X X ]³

[Recoveries of

compensatio n

29-A (1) Where a tenure-holder from whom compensation is recoverable under this Act fails to pay the same within the period prescribed therefor, the person entitled to receive it, may in addition to any other mode of recovery open to him, apply to the Collector within such time as may be prescribed to recover the amount due on his behalf as if it were an arrear of land revenue payable to Government.

1. Substituted by s. 27 of U. P. Act. 8 of 1963.

2. Subs by section 5 of U.P. Act No.13 of 1955.

3. Delete by section 15 (1) of U. P. Act 2 of 1956,

4. Added by section 28 of U, P Act No, 8 of 1963.

5. Subs. by section 10 (b) of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 29AA-29B]

(2) Where any compensation payable under this Act is not and whether in whole or in part within three months of the date of obtaining possession [under section 24 or section 28, as the case may be]²interest at the rate of 6 per cent per annum shall be charged on the amount not so paid.]¹

[Reduction

land

revenue on

account of

contribution

land for

public

purposes

29-AA (1) Where, as a result of contribution for public purposes under the provisions of section 8-A, the area of the original holding of a tenure-holder is reduced, the land revenue payable for the holding shall be reduced by the Assistant Consolidation Officer, in the, same proportion as the area so contributed bears to the original total area of the holding, and the reduced land revenue shall be shown in the provisional consolidation scheme.

(2) A tenure-holder aggrieved by the reduction made under sub-section (1) may, within 15 days of the date, of publication of the provisional consolidation scheme under section 20 file an objection before the Assistant Consolidation Officer or the Consolidation Officer for getting the reduction of the Land revenue determined in accordance with the provisions of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.]³

[Compensatio

n for land

contributed

tenure-

holders for

public

purposes

29-B (1) (a) Every tenure-holder any part of whose holding has been, contributed for public purposes under this Act, shall be paid, for the land so contributed, compensation equal to--

(i) in the case of land of a [bhumidhar with transferable rights]⁵, four times; and

(ii) in the case of the land of a bhumidhar with non-transferable rights]⁶two times of the land revenue reduced under section 29-AA,

(b) In the case of trees, wells and other improvements, falling within the land so contributed, the amount of compensation behalf be determined in

137

accordance with the provisions of section 19.

(2) The Compensation payable to a tenure-holder shall after adjustment of the cost of operations under this Act, if any be paid, to him in cash.

(3) Where any land, in respect of which compensation is paid under-sub-section (1), is in occupation of, an, asami, there shall lie paid to the asami out of the compensation payable to the [bhumidhar with transferable rights or bhumidhar with non-transferable rights]⁷as the case may be, an amount equal to 5 per cent of such compensation in respect of the right title and interest of the asami therein.]⁴

1 . Del, by section 1 5 (2) of U. P. Act No, 24 of 1 956.

2. Added by section 16 of U.P. Ad No. 24 of 1956.

3. Subs. by section 24 of U. P. Act. No. 38 of 1958.

4. Added. by section 29 of U. P. Act 8 of 1963.

5. Subs by section 11 (a) (i)of U.P. Act No. 30 of 1991.

6. Subs by section 11 (a) (ii) ibid.

7. Ins. by section 11 (b) ibid. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 29C-30] Vesting of

and

contributed

for public

proposes

29-C (1) The land contributed fur public purposes under this Act shall, with effect from the date on which the tenure-holders became entitled to enter into possession of the chaks allotted to them under the provisions of this Act as amended from time to time, vest and be always deemed to have vested in the Gaon Sabha [in an area in which section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 applies and in the State Government in any other area]²and shall be utilized for the purpose for which it was earmarked in the final consolidation of scheme, or in case of failure of that purpose, for such other purposes may be prescribed.

(2) The provisions of section 117 of the Uttar Pradesh Zamindari Abolition rand Land Reforms Act, 1950, shall mutatis mutandis apply to such land [vested in the Gaon Sabha]³as if the land had vested in the Gaan Sabha by virtue of a declaration made by the State Government under sub-section (1) of that section and as if the declarations were made subject to the conditions respecting utilization specified in sub-section (1) of this section.

(3)[X X X ]¹

[Consequences which shall ensue

on exchange of possession

30. With effect from the date on which a tenure-holder enters or is deemed to have entered in to possession of the chak allotted to him in accordance with the provisions of this Act, the far awing consequences shall ensue----

(a) the rights title, interest and liabilities--

(i) of the tenure-holder entering or deemed to have entered, into possession; and

(ii) of the farmer tenure-holder of the plats comprising the chak, in their respective original holdings shall cease, and

(b) the tenure-holder entering into possession, or deemed to have entered into possession, shall have in this chak the same rights title interests and liabilities as he had in the original holdings together with such other benefits of irrigation from a private source till such source exists, as

138

the farmer tenure-holder of the plots comprising the chak had in regard to them;

(c) land vested in the Gaon Sabha, or any local authority, and allotted to the tenure-holder shall be deemed to have been resumed by the State Government under the provisions of section 117orsection 117-A, as the case may be, of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and settled with tenure-holder;

(d) the rights of the public as well as all individuals in or over land included in a chak following a declaration made under the proviso to sub- section (2) of section 19-A, shall cease and be created in the land specified for the purpose in the final consolidation scheme; and 1.Subs. by section 3 (2) of U. P. Act. No. 21 of 1966. 2.Subs by section 12 (a) of U.P. Act No. 30 of 1991.

3. Ins. by section 12 (b) ibid. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 31-38]

(e) the encumbrance if any, upon the original holding at the tenure-holder entering, or deemed to have entered, into possession, whether by ay of lease, mortgage or otherwise shall in respect of that holding, cease, and be created on the holdings, or on such part thereof, as may he specified in the final consolidation scheme.]¹

31. [ X X X ]²

[Power to

transfer holdings

32. A transfer, whether by exchange or otherwise of rights, title, interest and liabilities of tenure- holders in their holdings, involved, in giving effect to the final Consolidation Scheme affecting them, shall notwithstanding, anything contained in the U. P. Land Revenue Act, 1961 and the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 be valid and not tenure holder or other person shall be entitled to object or interfere with any such transfer.]³ Costs 33. [(1) The State Government shall fix the amount of costs of the operations conducted, under the Act and shall recover from the tenure-holders of the unit such part thereof and in such manner as may be prescribed.]⁴

(2) If the State Government so decides it, may order that a specified amount be recovered in advance in the manner prescribed, as the first installment of the cost of [the said operations]⁵.

(3) Any amount payable as costs under this section shall be recoverable as arrears of land revenue.

34 [X X X]⁶

35. [X X X]⁶

36. [X X X]⁷

36-A [X X X]⁷

Chapter V

MISCELLANEOUS

37. [X X X]⁷

Power to 38. (1) The Director of Consolidation Land Deputy Director of Consolidation

139

enforcer attendance of witnesses and in certain Matters Settlement Officer, Consolidation Officer and Assistant Consolidation Officer shall have all such powers and rights' and privileges as are vested in a Civil Court on the occasion of any action; in respect of the following matters:

1. Substituted by section 32 of U. P. Act No. 13 of 1963.

2. Deleted by section 33 ibid.

3. Subs. by section 34 of U. P. Act 8 of 1963.

4. Subs by section 35 (1) ibid.

5. Subs. by section 35 (2) ibid.

6. Del. by section 36 ibid.

7. Del. by section 29 of U. P. Act 38 of 1958. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 39-41A]

(a) the enforcing of the attendance of witnesses and examining them on oath. affirmation or otherwise and the issue of a commission or request to- examine witnesses abroad;

(b) compelling anyone for the production of any document;

(c) the punishing of persons guilty of contempt and a summon signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and compelling the production of document.

(2) [ X X X]¹

Power for production of documents, etc.

39. (1) Subject to any conditions or restrictions that may be prescribed, the Director of Consolidation Deputy Director of Consolidation Sett1emcnt Officer Consolidation, Consolidation Officer, or Assistant, Consolidation Officer may, by written order require any person to produce such documents papers and registers or to furnish such information as .he may deem necessary for the proper exercise of his powers or the proper discharge of his duties under this Act.

(2) Every person required to produce any document, paper or register or to furnish information under this section shall be deemed legally bound to do so within the meaning of sections 175 and 176 of the Indian Penal Code. Proceedings before

Director of Conso-

lidation, Deputy

Director of

Consolidation,

Settlement Officer

Consolidation,

Consolidation Officer

and

Assistant Consoli-

dation Officer to be

judicial Proceedings

40. A proceeding before a Director of consolidation, Deputy Director of Consolidation, settlement officer, consolidation, consolidation officer and assistant Consolidation officer shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section

1 96 of the Indian Penal Code.

140

[Application of U. P. Land

Revenue Act,

1901

41. Unless otherwise expressly provided by or under this Act, the provisions of Chapters IX and X of the U. P. Land Revenue Act, 1901, shall apply to all proceeding including appeals and applications under this Act. [Affidavits 41-A Affidavits to be filed in any proceedings under this Act, including an appeal or revision shall be made in the same manner arid conform to the same requirements as affidavits filed under the Code of Civil Procedure, 1908 and may be verified by any officer or other person appointed by the High Court under, clause (b) or by an officer appointed by any other court under clause

1. Del. by section 30 (2) of U. P, Act 38 of 1958.

2. Added by section 2 of U. P. Act 31 of 1970. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 42-45A] Officer and

Authorities

42. (1) The State Government may appoint such authorities and officers, and for such areas as may be necessary to give effect to provisions of the Act.]⁵

(2) The District Deputy Director of Consolidation may, subject to such directions as the director of Consolidation may, issue from time to time demarcate the circles to be assigned to Consolidation Lekhpals, Consolidators and other authorities appointed for the district under sub-section (1). [Correction of

clerical

arithmetical error

42-A Notwithstanding anything contained in any law for the time being in force if the Consolidation Officer or the Settlement Officer, Consolidation is satisfied that a clerical or arithmetical error apparent an the face of the record exists in any document prepared under any provision of, this Act, he shall, either on his awn motion or on the, application of any person interested, correct the same.]⁴

43. [ X X X ]³

Delegation 44. The State Government may by notification in the official Gazette and subject to such restrictions and conditions as may, be specified in the notification:

(i) delegate to any officer or authority any of the power conferred upon it by this Act ; and

(ii) confer power of the Director of Consolidation, Deputy Director, Consolidation; the Settlement Officer, Consolidation and the Consolidation Officer under this Act or the rules made thereunder on any officer or authority.]¹

[Powers of

subordinate

authority to be

exercised, by a

superior authority

44-A Where powers ate to be exercised or duties to be performed under this Act of the rules made thereunder such powers or duties may also be exercised or performed by an authority superior to it.]²

Powers of officers

to enter upon land

for purposes of

survey and

demarcation

45. The officer mentioned in this Act or any person acting under the orders of any one of them may, in the discharge of any duty under this act, enter upon arid survey land and erect survey marks, thereon and demarcate the boundaries thereof and no all other acts necessary for the proper performance of that duty. [Penalty for

contravening

provisions of

section 5

45-A (1) Any person contravening the provisions of section 5 (c) (i) shall, a conviction by a court of competent jurisdiction, be liable, to a fine not exceeding rupees one thousand.

141

(2) A transfer made in contravention of the provisions of section 5 (c) (ii) shall not be valid or recognized, anything contained in any other Jaw for the time being to in force to, the contrary notwithstanding.]⁴

[

1. Subs. by section 36 of U. P. Act 38 of 1958

2 . Subs, by section 37 ibid.

3 . Omitted by section 3 8 ibid.

4. Added by section 39 ibid.

5. Subs. by section 37 of U.P. Act No. 8 of 1963. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 46-48] Penalty for

destruction,

injury or removal

of survey [or

boundary]⁵

marks

46. (1) If any person destroys willfully or injures or removes without law-full authority a survey [or boundary]⁶mark lawfully erected, he may be ordered by a consolidation officer to pay such compensation not exceeding [one thousand rupees]⁶for each mark so destroyed, injured or removed, as may in the opinion of that officer be necessary to defray the expenses of restoring the same and of rewarding the person, if any, who gave information of the destruction, injury or removal.

(2) The order for the payment of compensation under sub-section (1), shall not bar a prosecution under section 434 of the Indian Penal Code

Appeal etc. to

be allowed by

the Act

47. No appeal and no application for revision shall lie from any order passed under the provisions of this Act except as provided by or under this Act. Revisions and

reference

48. (1) The Director of Consolidation may call for and examine the record of any case decided or proceedings taken by any sub-ordinate authority for the purpose of satisfying himself as to the regularity of the proceedings, or as to the correctness, legality or propriety of any order [other than an interlocutory order]⁴passed by such authority in the case or proceedings and may after allowing the parties concerned an opportunity of being heard, make such order in the case or proceedings as he thinks fit.

(2) Power under sub-section (1) may be exercised by the Director of Consolidation also on a reference under sub-section (3).

(3) Any authority subordinate-to the Director of Consolidation may after allowing the parties concerned an opportunity of being heard, refer, the record of any case or proceedings to the Director of Consolidation for action under sub- section (1).]¹

[Explanation [(1)]²For, the purposes of this section, Settlement Officers Consolidation, Consolidation Officers, Assistant Consolidation Officers, Consolidators and Consolidation Lekhpals shall be subordinate to the Director of Consolidation.]²

[Explanation (2) For the purposes of this section the expression interlocutory order in relation to a case or proceeding, means such order deciding any matter arising in such case or proceedings or collateral thereto as does not, have the effect of finally disposing of such case or proceeding.]³

142

1. Subs. by section 39 of U, P. Act 8 of 1963.

2 . Add. by s. 2 5 of U. P. Act 4 of 1969.

3. Existing Explanation re-numbered as Explanation (1) and new Explanation (2) ins, by section 20 (ii) of U, P. Act 20 of 1982.

4. Insert by section 20 (1) of U. P. Act 20 of 1982·

5. Subs. by section 13 (a) of U.P. Act No. 30 of 1991.

6. Ins. by section 13 (b) ibid. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 48A-48B] [Special

provisions

with

respect to

evacuee

property

48-A (1) Notwithstanding anything contained in the foregoing provisions of this Act:-

(a) no decision of the Custodian (Evacuee Property thereinafter in this section referred to as the Custodian) in relation to title to any land vested in him as evacuee property under the provisions of the Administration of Evacuee property Act, 1950, shall be called in question and varied or reversed by any officer or authority under this act: and

(b) nothing in this Act, shall be construed as requiring the Custodian to stay any proceedings in relation to title to any such land pending before him on the date of the coming into force of those provisions of this Act under which proceedings in relation to title to land are required to be stayed or as empowering the consolidation officer or any other officer or authority to refer for determination of any question of title in relation to such land involved in any proceedings pending before the custodian on such date.

(2) Where as a result of consolidation operations in .any village---------

(a) lands, which are vested as evacuee property in the Custodian under the provisions of, the Administration of Evacuee Property Act, 1950, are included in holdings which are not vested in the Custodian as evacuee property, such land shall. on and from the date, of the coming into force of the consolidation scheme cease to be so vested in the Custodian, and the provision of the said Act shall thereupon cease to apply in relation thereto; and

(b) in lieu of such lands, corresponding lands shall be included in holdings which are vested in the Custodian as evacuee property, and such lands shall, on and from the date of the coming into force of the consolidation scheme, be deemed to be evacuee property declared as such within the meaning of die aforesaid Act and be vested in the Custodian and the provision of the said Act shall thereupon apply, so far as may be, in relation to such lands.]¹ [Exchange of

possession

48-B (1) Where change of possession becomes' necessary amongst tenure-holders including the Land Management Committee of the circle as a result of orders passed [XXX]³under section 48, it shall be lawful for them to exchange possession amongst themselves in, accordance with such orders.

(2) Where change of possession cannot be effected by mutual arrangement, the Assistant Consolidation Officer shall affect delivery of possession to such tenure- holders and the Land Management Committee in accordance with the provisions of section 28.]²

143

1. Added by section 19 of U. P. Act 26 of 1954.

2. Add. by section 41 of. U. P. Act. 38 of 1958.

3. Omitted by section 40 of U. P. Act 8 of 1963. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 49-52] [Bar to civil

jurisdiction

49. Notwithstanding anything contained in any other law for the time being in force, the declaration and adjudication of rights of tenure-holders in respect of land lying in an area, for which [notification]⁴has been issued [under sub-section (2) of section 4]⁷or adjudication of any other rights arising out of consolidation proceedings and in regard to which a proceeding-could or ought to have been taken under this Act, shall be done in accordance with the provisions of this Act and no civil or revenue court shall entertain any suit or proceeding with respect to rights in such land or with respect to any other matters for which a proceeding could or ought to have been taken under this Act;]¹

[Provided that nothing in this section shall preclude the Assistant Collector from initiating proceedings under section 122-B of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 in respect of any land possession over which has been delivered or deemed to be delivered to a Gaon Sabha under or in accordance with the provisions of this Act.]⁸ [Protection of

action taken

under this Act

rules made

thereunder

49-A No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act or rules made thereunder.]²

[Exemption

from court-fee

50. No court-fee shall be payable on any application made or any document filed, with the exception of a Vakalatnama, in any suit or proceedings under the provisions of this Act.]³

[Instrument

not necessary

to effect

transfer

51. Notwithstanding anything contained in any other law for the time being in force, no Instrument in writing shall be necessary for effecting a transfer of holdings involved in giving effect to a final consolidation scheme nor shall any instrument, if executed, require registration.]⁵

Close of

consolidation

operations

52. (1) As soon as may be after fresh maps and records have been prepared under sub-section (1) of section 2, the State Government shall issue a notification in the official Gazette that the consolidation operations have been closed in the unit and the village or villages forming part of the unit shall then cease to be under consolidation operations;

[Provided that the issue of the notification under this section shall not affect the powers of the State Government to fix distribute and recover the cost of operations under this Act.]⁶

1. Subs. by section 42 of. U. P. Act. 38 of 1958.

2. Add. by section 43 of U. P. Act 38 of 1958 .

3. Subs. by section 44 ibid.

4. Subs. by section 41 of U. P. Act 8 of 1963.

144

5. Subs. by section 42 ibid.

6. Added by section 43 ibid.

7. Subs. by section 48 of U. P. Act 12 of 1965.

8. Ins. by section 21 of U. P. Act 20 of 1982. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 52-A] [(1-A) The notification issued under sub-section (1) shall be published also in a daily newspaper having circulation in the area and in such other manner as may be considered proper.]³

[(2) Notwithstanding anything contained in sub-section (1), any order passed by a court of competent jurisdiction in cases of writs filed under the provisions of the Constitution of India, or in cases for proceedings pending under this Act on the date of issue of the notification under sub-section (1), shall be given effect to by such, authorities as may be prescribed and the consolidation operations shall, for that purpose be deemed to have not closed.]¹

[(3) Where the allotment or lease of any land, made before the consolidation scheme becomes final under section 23, is cancelled by an order under sub- section (4), of section 198 of the Uttar Pradesh Zamindari abolition arid Land Reforms Act, 1950 and such order becomes final then notwithstanding anything contained in the provision of this Act, such order shall be given effect to by such authorities, as may be prescribed in the following manner, and the consolidation operation shall for that purpose, be deemed to nave not closed; namely--

(a) the value of the land which was the subject matter of such allotment or lease shall first be ascertained in the manner prescribed ;

(b) the value referred to in clause (a), shall be deducted from the total value of land allotted to the tenure-holder concerned during consolidation, proceedings;

(c) the tenure-holder shall be entitled during consolidation proceeding to land equivalent in valuation of the said land.]² [Special

provisions for

Chak Roads

and

Chak Guls

52-A (1) In the case of a unit in relation to which a notification under sub-section (1) of section 52 has been issued before the commencement of the Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1970 the Collector may, if he is of opinion that there exists no provision or inadequate provision of chak roads of chak guls in the unit, and shall if a representation in that behalf by not less than ten per cent of the total number of tenure holders is made to him within six months of the said commencement proceed to take action under sub-section (2), anything to the contrary contained in section 52 notwithstanding.

(2) The Collector shall cause a notice of the proposal to take action under this section and also of the representation, if any, received under sub-section (1) to be given in the unit by beat of drum and in such other manner, if any, as he thinks fit and direct any Consolidation Officer to inspect the locality and take reasonable steps to ascertain the wishes of the tenure-holders or as the case may be of such of them as have not joined in the representation, and to make such other inquiry into the matter as he thinks fit.

1. Add. by section 43 of the U, P. Act .No. 8 of 1963.

145

2. Ins. by section 32 of U. P. Act. No. 35 of 1976.

3. Added by section 14 of U.P. Act No. 30 of 1991. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 52-A]

(3) Such Consolidation Officer shall make a report to the Collector on the advisability or otherwise of drawing up a plan making provision or as the case may he, more adequate provision, for chak roads or chak guls in the unit, and the Collector on being satisfied after considering such report that it is necessary or expedient so to do, shall cause a draft plan to be prepared.

(4) The Assistant Consolidation Officer shall thereupon, after ascertaining informally the wishes of as many tenure-holder a of the unit as he considers practicable, prepare a draft plan in the prescribed form proposing such provision or additional provision of chak roads or chak guls, as may be necessary. In preparing the draft plan the Assistant Consolidation Officer shall have regard to the following principles, namely-

(a) that as far as practicable, provision of chak roads and chak guls should be made primarily by utlising land vested in the Gaon Sabha and secondarily out of land held by those tenure-holders whose chaks are connected with the proposed chak roads or chak guls and in the last resort, out of any other land:

(b) there arrangement of chak should be made only to the extent it is really necessary for making provision of chaks roads and chalk guls with minimum possible, dislocation in, the consolidation scheme already confirmed.

(5) The draft plan prepared under sub-section (4) shall be published in the prescribed manner.

(6) Any person affected by the draft plan may within 15 days from the date of such publication file an objection in writing before the Consolidation Officer.

(7) (a) The Consolidation Officer shall dispose of all objections after notice to the parties concerned:

(b) Any person aggrieved by the order of the Consolidation Officer under clause (a) may Within 15 days from the date of the order, file an appeal before the Settlement Officer, Consolidation, whose decision thereon shall be final.

© Before deciding the objections under clause (a), the Consolidation Officer, and before deciding the appeal under clause (b), the Settlement Officer, Consolidation, may make a local inspection of the site in dispute after notice to the parties concerned.

(d) It shall be 1awful, for reasons to, be recorded in writing, for the Consolidation Officer under clause (a) and the Settlement Officer, Consolidation under clause (b) to modify the draft plan in the settlement with the principles specified in sub-section (4) and for the Settlement Officer, Consolidation, to remand the same either to the Consolidation Officer or to the Assistant Consolidation Officer with such directions as he thinks fit.

(8) The Settlement Officer, Consolidation, shall confirm the plan-----

(a) if no objections are filed within the time specified in sub-section (6); or

146

[The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 53-54]

(b) where such objections are filed, after the modifications or alternations as may be necessary in view of the orders passed oil objections and appeal under sub-section (7).

(9) The plan confirmed under sub-section (8) shall be published in the unit in the prescribed manner and shall come into force on the date of such publication, and thereupon the consolidation scheme and the allotment orders made final under section 23 shall stand amended to the' extent indicated in the plan, and fresh allotment orders shall be issued by the Settlement Officer, Consolidation accordingly.

(10) The provisions of Chapter IV shall mutatis mutandis apply in relation to the said plan as they apply in relation to the final, consolidation scheme, and for the purposes of application of Chapter IV land contributed for chak roads and chak guls provided under this section shall be deemed to be land contributed for public purposes under section 8-A.]⁵ [Mutal exchange

of chaks between

tenure-holders

53. It shall be lawful for the Settlement Officer, Consolidation, at any stage of the consolidation proceedings but before the preparation of the final records under section 27, to allow mutual exchange of chaks, or part thereof [by agreement]²between the tenure-holders, where he is satisfied that the exchange will improve the shape of chaks, or reduce their number and generally lead to greater satisfaction amongst them . Recognition of

[consolidation

scheme]³

prepared by

tenure-holders

53-A (1) The Deputy Director of Consolidation may recognise a [consolidation scheme]³in respect of a village within or without a consolidation area, prepared voluntarily by the tenure-holders of the village, where he is satisfied that it conforms to the broad principles of consolidation under this Act, and has support of all the tenure-holders concerned and is of her wise fair to all concerned.

(2) The [consolidation scheme]³recognized under sub-section (1) shall be deemed to have been prepared and confirm under the provisions of this Act and shall be enforced thereunder.

[Limitation 53-B The provision of section 5 of [the Limitation Act, 1963]⁴shall apply to the application, appeals, revisions and other proceedings under this Act or the rules made thereunder.]¹

Rules 54. (1) The State Government may [by notification in the Gazette make rules]⁶ for the purposes of carrying into effect the provisions of this Act.

1 . Added by section 46 of U.P. Act No. 38 of 1 958.

2. Ins. by section 44 of U. P. Act No. 8 of 1963.

3. Substituted by section 45 ibid.

4. Subs. by section 26 of U.P. Act No. 4 of 1969.

5. Inserted by s.3 of U. P. Act No. 31 of 1970.

6 . Substituted by section 47 (1) of u. P. Act No. 30 of 1975. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 54]

147

(2) Without prejudice to the generality of foregoing power, such he may provide for :-

(a) the form of [notification]²[under sub-section (2) of section 4 ;]³

(b) the constitution of consolidation committee under clause (2-AA) of section 3, determination of the terms of members of the Consolidation Committee and action to be taken on a vacancy occurring therein;

[(cc) the condition to be observed by the Settlement Officer (Consolidation) in granting permission referred to in clause (c) of sub- section (1) of section 5, for transfer of holdings of in the consolidation area;]⁴

[(d) procedure relating to the revision of maps and records including declaration of rights, partition of joint-holdings, valuation of plots, determination and apportionment of compensation for wells, trees and other Improvements and the preparation and publication of the statement of principles under sections 7 to 11 and 12 ;]²

(e) the determination of land revenue over new holdings and distribution thereof on the portions of old holdings under section 12-A ; [(f) procedure relating to amalgamation of holding under section 12-D ;

(g) the procedure and the manner relating to the preparation publication and confirmation of the. consolidation scheme under sections 19-A, 21 and 23;

(h) the procedure and the manner of issue of allotment orders under section 23;]¹

(i) title procedure and the manner in which the views of the Consolidation Committee shall be obtained on matters specified for this purpose ;

(j) the determination of the public purposes for which areas may be earmarked and the manner in which this shall be done ;

(k) the matters relating to transfer of rights from the public land to other land earmarked for public purposes;

(l) the procedure for entering into possession under sections 24 and

2 8;

(m) the procedure and the manner for determination of compensation to be paid to or recovered from any person under this Act;

(n) the circumstances and the matters which shall be taken into

consideration in distributing the cost of consolidation. including the proportion in which the distribution may be made;

1 . Ins. by section 46 of U. P. Act 38 of 1 958.

2 . Substituted by section 46 of U.P. Act No. 8 of 1963.

3 . Substituted by section 50 of U. P. Act No. XII of 1965.

4 . Inserted by section 33 of U. P. Act 35 of 1976 and shall be deemed always to have been inserted. [The Uttar Pradesh Consolidation of Holdings Act, 1953] [Section 54]

148

(o) the maters relating to the mode of service of notice or documents under this Act ;

(p) the procedure to be followed in all proceedings including applications and appeals under this Act ;

(q) the duties of any officer, or authority having jurisdiction under this Act and the procedure to be followed by such officer and authority;

(r) the time within which applications and appeals may be presented under this Act in cases for which no specific provision in that behalf has been made herein;

(s) imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;

(t) the transfer of proceedings from one authority or officer to another; and

(u) any other matter which is to be or may be prescribed. [(3) All rules made under this section shall, as soon as may, after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days comprised in its one session or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modification or annulments as the two Houses of the Legislature may, during the said period agree to make so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.]¹

1 . Substitute by section 47 of U.P. Act No. 30 of 1 975.