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Tripura act 002 of 1983 : The Tripura Land Pass Book Act, 1983

Published in the

EXTRAORDINARY

ISSUE OFTRIPURA GAZETTE

Agartala, Tnursday,

March, 24I983A. D Chitra 3, 1904S. E. PART-III—Acts ofthe

Tripura

Legislature.

GOVERNMENT OFTRIPURA

LAW DEPARTMENT.

{40. F

._2(2)-Law/Legl$3. _Dated,

Agartala, the16th

March,

1983 .

The

followmg Actof the

Tripura Legislative

Assembly

received assentof the

President onthe

24th

February, 1983andIs

hereby

publuhed for

genera information.

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Short

title, extent and commencement. 10 of 1949. 23 of I955.

TRIPURA ACT.N0.2OF1983.

THE TRIPURA LAND

PASS BOOK

ACT,

1983.

An

Act

to

provide

for

the issue

of

Pass Bookto[and—holders

and to provide for

credit

facilitiesforpersons engaged in

agricul- ture on

presentation

of

Pass Book and

for

matters connec- ted therewith. BE it enacted

by

the

Legislative Assembly

of

Tripura in

the

Thirty

third

Year of

the

Republic

of India as follows :— CHAPTER—I Preliminary.

(1) ThisActmaybe

called the

Tripura Land PassBook Act,

1982

(2) It

extendstothewholeoftheStateof

Tripura.

(3) Itshallcomeinto

forceonsuch dateasthe

,

State Government may, by

notification

in the Official Gazette,

appoint, anddifferent

dates maybe

appointed for different

areasandfordifferent

provisions ofthisAct. '2.

In this

Act,

unless the context'othenvise

requires,—

.

',5 -

.1 (a) 'agriculture' includes

making

land

__fit

for

culti- - -

vation,

cultivation of

13nd,.

1mprovement of land

including development

of

sourcesof irri- gation, raising and

harvesting ofcrops and such other

activitiesas are

generally

carried on by an

agriculturist;

.

a.

(b) 'agriculturist'

means a

personwhois

engaged in

agriculture.

(0)

'bank' meansa

banking company asdefined in clause

(c)

of section 5 of

the

Banking Regu— lation

Act, 1949,

and includes~

(i) theState BankofIndia constituted

under the

State

Bank of

India

Act, 1955;

38 of 1959. 5 of 1970. 40 of

1980.

10 of 1963. 21 of

1976.

10 of

1949.

3

(ii) a

subsidiary bankas

definedintheState Bank of India

(Subsidiary Banks)

Act. 1959 ;

(iii) a

corresponding newbankas

specified in the

First Schedule to the

Banking

Com- panies (Acquisition andTransfer ofUnder» takings) Act, 1970andin the

First

Schedule to the

Banking Companies

(Acquisition and

Transfer of

Undertakings)

Act,

1980 ;

(iv) the

Agricultural

Refinanceand

Develop— ment

Corporation

established under the Agricultural

Refinanceand

Development, Corporation Act, 1963;

(v) a

Regional

RuralBank

established under the

Regional

Rural

Banks

Act,

1976 ;

(vi) any banking

institution

notified

by the Central

Government

under section 51 of the

Banking Regulation

Act,

1949 ;

(vii) any

other

financial institution which may be

notified in

this behalf-

by

the State Government ; and

(viii) a

co—operative

society including an

agri- cultural

development

bank

registered

or deemed to be

registered

under

the

law relating to

Co—operative

societiesfor the time

being

in

force.

((1)

"financial assistance' meansan

assistance

by

(8)

0") way of

loans, advances, guarantee or

otherwise for the purpose of

agriculture

; 'land' means land used for

agricultural pur— poses orfor purposes subservientto

agriculture and

which is assessed

by'

the

Government to land

revenue/land tax,

but not

being

land appurtenant to

residential

building

situated within a

municipality

or notified area or a Can- tonment ;

'

'

'land-holder' means

the person

to whom

the land

belongs

and

includes a

lessee,

a

mortagee with

possession,

an

under-raiyat

or a

barga- dar ;

3

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..

ah r

all?

.44."

-

m..- m

'Amixfimm sir-"4L- --r.

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M.

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16 or

1908

Act tooverride other

laws. Issue

of pass Boob

etc,

4

(9)

'loans oradvances'

means loans oradvances for

agricultural purposes

;

(h) 'prescribed'

means

prescribed by the

rules made under this

Act ; (i)

'pass

book' means alandpassbookissued under section 4 of

this

Act ; (j)

'revenue officer' shall have the same

meaning as in the

Tripura

Land Revenue and Land Referms

Act, 1960, andincludes any officer empowered by the

State Government to

exer— cise and

perform

the powers and functions of a revenue officer

under this Act ; and

(k) 'Registrar' and

'Sub-Registrar'

shallhavethe same

meanings, respectively,

as

assigned

to them in

the

Registration

Act,

1908.

3. The

provisions

of this Actor

anyrulemadethere». under shall have effect

notwithstanding anything

in any law

relating to

co-operative

societies,

for the time

being in- force, in theState orinany

enactment

(including the Registration Act,

1908)

otherthanthisAct orinanyinstru— ment

having

effect

by

virtue of any

enactment other than this Act.

CHAPTER—II

Issue of Pass Books and

matters

relating

thereto.

4.

(1)

On the commencement ofthis

Act,

it shall be lawful foraRevenue Officerto

provide forfacilitiesfor

agri— cultural credit

by theissueofpass books, insuchform as may be

prescribed, toland-holders

having, for

the

time being, landwithinthe

local

limitsofhis

jurisdiction.

(2) A

land-holder, whodesirestohave a passbook, may makean

application to

the concerned

Revenue

Officer, in such

form andon

payment ofsuch

fee, as

may be pres- cribed, forthe

issueofsuchpassbooktohim.

(3)

Every application

referredtoinsub-section

(2)

shall

containfull

particulars of the

parcels oflandowned

by the

applicant orinrelationtowhichthe

applicant

holds an interest 0"in relationtothe crops, if any. standing onsuch parcels of land orinrelationtowhich the

applicant

holds any

interest.

5

(4) On

receipt of the

application madeunder sub-sec- tion

(2),

the

Revenue Officer shall

make,

or cause to be made, in suchmanneras

maybe

prescribed, an

inquiry about thecreditworthinessofthe

applicant, andin

doing so, in

particular,

he shall makean

inquiry

about the title of

the

applicant

in

relation to the

parcels

of land

specified in

the

application

or

any interest

held

by

the

applicant therein or in

respect

of any

crops standing

thereon ; and where,

aftersuch

inquiry, theRevenue Officerissatisfied with

regard

to

the

title

of the

applicant relating

to all or

any of the

properties

aforesaid or

any part thereof,

he may issue a

pass book to the

applicant

indicating

therein the

extent of creditworthiness of the

applicant

and

the

properties

in rela- tion to which the

applicant

has

title

and the extent of incum- brances, ifany, existing inrelationto

anyofsuch

properties on

the date of issue of

the pass book.

(5) TheRevenue

Officer shall retain a

copyof thepass book issued

by

him under

sub-section(4)

and send

a

true- copy thereofto

the

Registrar/Sub-Registrar

within

the

local limits of whose

jurisdiction

the

properties specified

in

the pass bookare

situate,

andon

receipt

thereof,

the

Registrar or

Sub-Registrar

shall

place

the copy of the

pass book on his

records.

(6) IftheRevenue omceris

satisfiedthatany

passbook issued

by

him

has been lost

or

destroyed,

he may issue

a duplicate passbook, on

payment of such fee; as

maybe prescribed.

(7)

Every entry made

by the

iievenuc Officerin a

pass book issued

by

him shall be

presumed

to be correct. t8) Theentriesinthe

passbookshall be

prima-facie evidence of the title of the holder

thereof

in

respect

of the land or other

interest

in the

land

or

crops specified

therein and

shall

be

accepted

as such

by

a bank for

the purpose of granting

financial

assistancetothe

holderofthepassbook whether or not on the

security

of

the

properties specified

in the pass book.

5.

(1)

A bank

granting any financial assistance to the holder of a

pass book,

shall make an endorsement on the pass book

indicating

the amount of such financial assistance and

where such financial assistance has been

given

on the security ofany

property, thebankshallalso makean

'1'— Transfers not to be

registered , except on prc< duction of vase book.

'5.

6

endorsement

against

the

property onthe

security of which the financial

assistance hasbeen

granted

by

it; and the endorsement somade shall havetheeffect of

creating a charge infavourofthebank on the

property against

which the

endorsement hasbeen somadeand

the holder ofthe pass book shall be debarred

from

alienating

the

said

property until the

outstanding

amountofthefinancial

assistance

gran- ted

by

the bankhasbeen

repaid

together with interest due thereon.

(2) Acopyofevery endorsement made

by abank

in pursuance of the

provisions ofsub-section

(1),

shall be for- warded tothe

revenue officer andanothercopy of such

endorsement shall beforwarded tothe

Registrar orto the

Sub-Registrar

within thelocal limits of whose

jurisdiction the whole or

any part

of the

property

which has been so charged is

situate, andonreceipt of

the copy of such endorsement,7

(i) the

revenue officer

shall make the necessary entries in

the record—of-rights

maintained

by him under

the

Tripura

Land Revenue and

Land

Reforms

Act, 1960andtherules made thereunder ;and

(ii) the

Registrar or the

Sub—Registrar shall

place, or cause to be

placed.

such endorsement

on the copy of

the

pass book forwarded tohimunder section 4.

(3) Theholderofthepassbookmay also

produce

the endorsement made

by

the bank onthe

pass

book before the Registrar orthe

Sub—Registrar to enable him to

satisfy him— self astowhether a copyof thesaid endorsement has or

has notbeen

placed onhisrecords.

and in caseit

has not been so

done, to

get

the said endorsements

copied on the pass book which had been forwarded tohimunder section

4.

6.

(1)

No transfer made

by

the holder of a

pass book in

respect

of any parcel

of land

specified in such

pass book or

any

interest in such land or

any

crop standing

thereon shall be

registered

by the

Registrar or

Sub—Registrar unless

the pass book is

produced

before him; and onthe

produc- tion of the pass book, heshall make anendorsement

thereon indicating the

particulars of thetransfer

registered

by him.

Removal of disability in creation of charges.

Priority of charges. Protection of action taken in goodfaith.

Power to make rulel.

7

(2) Any

transfermade

by the

holder ofa passbook without

complying with

the

provisions

of sub-section

(1)

shall be void.

7. Where any charge on

any landorinterest therein or

crops standing

thereon was created

in favour of

a co-operative

society

before the

commencementofthis Act, it shall belawful foraland-holderto

create,

after such com- mencement, a

subsequent charge onsuchlandorinterest therein or

crops standing

thereon infavourof abankas security Ior anyfinancial assistance

given tothe

agriculturisl by that

bank.

8. No

charge or

mortage

createdon

any landor interest or

crops standing

thereon,

after

the

commencement of this

Act,

in favour of Government ora

co-operative society

shallhave

priority overa

charge or

mortage onsuch land or interest

created

by aland—holder in favour ofabank as

security

for financial assistance

given

to the land-holder by thebank

afterthecommencementofthis Act, and

prior to the

charge or

mortage

in favour of Government orthe co-operative

society. CHAPTER—III . Miscellaneous. 9a '

No "suit or other

legal proceedings

shall lie

against the

Government

or

any ofiicer or

authority

for

anything which is in

good

faithdoneorintended to be done in pursu- ance of

this Act

or

any rule made

thereunder.

10.

(1)

The State Government may,

by

notification in the Oflicial

Gazette,

make

rules

for

carrying

out the

provi- sions of

this Act.

(2) In

particular and

without

prejudice tothe generality of the

foregoing power, suchrulesmay

provide for all or

any of the

following

matters,

namely

:—

(a) theforminwhich pass books maybe

issued under sub-section

(1)

of section 4 ;

(b) theformtobeusedforan

application and the fee therefor under sub-section

(2)

of

section

4 ;

(c) themannerinwhich therevenue ofiicer may make, or

cause an

inquiry tobe

made,

under sub-section

(4)

of

section 4;

5;:-

8

(d) thefees

required tobe

paid for a

duplicate pass book under sub-section

(6)

of section

4;

and

(e) anyother

matter which hasto be, or maybe, prescribed

under this Act.

(3)

Every rulemade

by theState Government

under this

Act,

shall be

laid, assoon as

may be

after it is

made, before the

Legislative Assembly

while it

is insession fora total

period ofnotlessthanfourteen

days

whichmaybe comprised inonesession orintwo ormoresuccessive sessions and

if,

beforethe

expiry

of the

sessioninwhichit is so

laid, orthe successive

session

aforesaid,

the

Legislative ASSembly

agree in

makinganymodification in the rule or the

Legislative Assembly

agree that the

rule should notbe made, the ruleshall thereafter haveeffect

only in such

modi- fied form orbe

of no

effect, as

the case

may be,so,however, that any such modification or

annulment

shall be without prejudice tothe

validity of

anything previously doneunder that

rule.

S. R.

Sinha, Deputy

Secretary tothe GOVt. of

TripuIa.