PUNJAB GOVT. GAZ., MARCH 2, 2023
(PHGN 11, 1944 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, MARCH 2, 2023
(PHALGUNA 11, 1944 SAKA)
( xxv )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020. (Punjab Act No. 1 of 2023)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 1-5
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1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 2nd March, 2023
No. 1-Leg./2023.- The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 13th day of January, 2023 is hereby published for general information:-
THE PUNJAB BHONDEDAR, BUTEMAR, DOHLIDAR, INSAR
MIADI, MUKARRARIDAR, MUNDHIMAR, PANAHI QADEEM,
SAUNJIDAR, OR TARADDADKAR (VESTING OF PROPRIETARY
RIGHTS) ACT, 2020.
(Punjab Act No. 1 of 2023)
AN
ACT
to vest proprietary rights in persons recorded as Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar and to provide for payment of compensation to land owners and for other consequential and incidental matters. BE it enacted by the Legislature of the State of Punjab in the Seventy- first Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
(3) This Act shall be applicable to occupiers of land who or their predecessors in interest have been recorded as Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar for a period of at least twenty years on the appointed day.
2. In this Act, unless the context otherwise requires:-
(a) "appointed day" means the day on which this Act comes into force;
(b) "Collector" means the Collector of the district appointed under the Punjab Land Revenue Act, 1887 and includes any officer not below the rank of an Assistant Collector of the First Grade specially Short title,
commence-
ment and
application.
Definitions.
2
empowered by the State Government to perform the duties of a Collector under this Act;
(c) "Commissioner" means the Commissioner of the Division appointed under the Punjab Land Revenue Act, 1887;
(d) "compensation" means the sum payable to the land owner, being the amount deposited under section 4 of this Act by a person of the specified categories;
(e) "estate" means an estate as defined in clause (1) of section 3 of the Punjab Land Revenue Act, 1887;
(f) "Financial Commissioner" means the Financial Commissioner and Administrative Secretary to Government of Punjab, Department of Revenue and Rehabilitation appointed under the Punjab Land Revenue Act, 1887;
(g) "Government" means the Government of the State of Punjab;
(h) "land" means land which is recorded in the revenue record of the estate in the name of a person belonging to the specified categories and includes the sites of buildings and other structure on such land; but does not include Shamlat or Panchayat land that vests in the Panchayat under sub-sections (1) or (2) of section 4 of the Punjab Village Common Lands (Regulation) Act, 1961;
(i) "land owner" means a person or entity recorded as owner of the land and under whom a person belonging to specified categories is recorded as such and includes his predecessors and successors-in- interest;
(j) "prescribed" means prescribed by Rules made under this Act;
(k) "recorded" means recorded in the record of rights maintained under the Punjab Land Revenue Act, 1887; and
(l) "specified categories" means persons recorded as Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar for a period of at least twenty years on the appointed day, and includes their predecessors and the successors-in-interest.
3. (1) Notwithstanding anything to the contrary contained in any other law, custom, usage, contract or deed for the time being in force, and in accordance with the procedure under this Act and as prescribed, all rights, title and interests of the land owner in such land shall be extinguished, and shall Vesting of
land in
persons of
specified
categories.
vest free from all encumbrances in the person belonging to specified categories who is in occupation of the land.
(2) No contract, claim or liability, against the land owner, under any decree or order of a civil court or otherwise, shall be enforceable against the land, which has vested in a person of a specified categories.
(3) The land owner shall after the commencement of this Act not be entitled to receive any service in respect of such land that a person of the specified categories may have rendered.
4. A person belonging to the specified categories shall submit an application to the Collector in such form and manner, and accompanied by such amount as may be prescribed, for the conferment of proprietary rights of the land.
5. On receipt of an application filed under Section 4, the Collector shall proceed in the manner as may be prescribed, and pass an order either accepting or rejecting the application:
Provided that no order accepting or rejecting an application shall be passed unless the land owner or a person belonging to the specified categories have been given a reasonable opportunity of being heard in the matter.
6. (1) The Collector upon acceptance of the application shall pass an order conferring proprietary rights on the applicant, and all rights, title and interests of the land owner in such land shall thereupon stand extinguished.
(2) The Collector shall after the expiry of sixty days from the date of order conferring proprietary rights issue a certificate to this effect.
(3) Any land owner whose rights have been extinguished under this Act may, within two years from the day of the order extinguishing his rights, title and interests apply to the Collector, in such form and manner as may be prescribed, for the release of compensation payable to him:
Provided that the Collector may, within a period not exceeding five years from the date of his order, entertain an application after the expiry of the period of two years if he is satisfied that the applicant was prevented by sufficient cause from filing the application in time and in case no such application is received within five years, the amount deposited by a person of the specified categories shall stand forfeited to the Government.
Form and
manner of
application
and amount
to be
deposited
with
application.
Conferment
of proprietary
rights and
payment of
compensation.
Powers of
the Collector.
3
(4) Where there is any dispute as to the person or persons who are entitled to the compensation, the Collector shall decide such dispute and if the Collector finds that more than one person are entitled to compensation, he shall apportion the amount thereof amongst such persons:
Provided that the findings, if any, of a Civil Court about the persons entitled to receive compensation shall be binding on the Collector.
(5) Where the compensation is payable to a minor, a person of unsound mind or to a person having a limited interest, the Collector may make such arrangements as may be equitable having regard to the interest of the minor, the person of unsound mind or the person concerned.
(6) The land which is subject to a mortgage at the time of payment of compensation shall pass unencumbered to the person in whom it is vested; and the mortgage debt shall be a charge on the compensation payable to the land owner.
(7) The Collector shall, in the absence of any such charge and subject to any order of any Revenue Officer or decree of a Court, pay the compensation to the land owner.
(8) In case there is such a charge, the Collector shall, subject to as aforesaid, apply in the discharge of such charge so much of the compensation as is required for the purpose and pay the balance, if any, to the land owner or retain the compensation pending decision of the Civil Court as to the person or persons entitled thereto, as the case may be.
7. In case an application filed under Section 5 is rejected by the Collector, the amount deposited as compensation by the applicant shall be refunded to him.
8. The provisions of Sections 13, 14, 15 and 16 of the Punjab Land Revenue Act, 1887 shall apply, mutatis mutandis, to the proceedings under this Act.
9. No prosecution, suit or other legal proceeding shall lie against the State Government or any officer or authority for anything which is in good faith done or intended to be done in pursuance of this Act or of any rules made thereunder.
10. No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Collector is empowered by this Act to determine, and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred Refund of
compensation
amount
deposited.
Appeal,
review and
revision.
Protection of
acts done in
good faith.
Bar of Civil
Courts.
4
by or under this Act.
11. (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of the period of two years from the date of commencement of this Act.
(2) Every order made under this Section shall, as soon as may be after it is made, be laid before the State Legislature.
12. (1) The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(i) the form and manner in which the application claiming the proprietary rights may be filed by a person of specified categories;
(ii) the amount to be deposited along with such application, and the manner of retaining such amount by the Collector;
(iii) the procedure to be followed by the Collector while deciding an application filed under section 5;
(iv) the form in which the certificate conferring proprietary rights is to be issued;
(v) the form and manner in which an application for compensation may be filed by the land owner; and
(vi) the manner in which appeals and revisions may be filed.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2780/3-2023/Pb. Govt. Press, S.A.S. Nagar Power to
remove
difficulties.
Power of
Government
to make
rules.
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