1949 : East Pb. Act XXXVIII ) UTILISATION OF 449
THE
Sections.
10.
11.
12
13.
14.
15
16.
LANDS
EAST PUNJAB UTILISATION OF LAND,
ACT, 1949. S
TABLE OF CONTENTS.
Short title, extent and duration. Definitions.
i'ower to take possession of any vacant land. Payment of compensation.
Lease by Collector.
Power of Collector to determine lease in certain cases. Delivery of possession on termination of lease. Penalty for failure of the temant to grow food or fodder crops.
Omitted.
Sums due recoverable as arrears of land revenue. Power of Collector to use force for securing compliance with his order.
Delegation of functions.
Instrument of lease not necessary.
Appeals and Revision.
Debar to suits or legal proceedings.
Power of Government to make rules.
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1949 : East Pb. Act XXXVIIL] uniLizatioy of LANDS 451 'THE EAST PUNJAB UTILIZATION ACT, 1949. RF, Kals ssent bf His Excellency th - General on the 22nd November, }19496; gz?e%:;t published in the Eagt Punjab Government Gazette _(E_xl'azmdimry) of November 26, 1949.] 3 7 Year No. Short title Whether repealed or otherwise
affected by legislatisn
East Punjab Utili- Amended in part by the Adapta- Zation of Lands tion of Laws Order, 1950 Act, 1949 Amended in part by the Adapta- tion of Laws (Third Amend-
ment) Order, 1951
Amended in part by Punjab
Act XIof 19512
Amended in part by Punjab
Act XXXII of 19533
Amended by Punjab Act No.
XXXIX of 19564
Amended by Punjab Act No. XXIV of 19575 )
Extend:d o the teritories
which, immedialy before the Ist November, 1956, were
compriszd in the State of
Patiala and gast Punjab
States Union, by Punjab Act
No, Vof 19598,
Amended by Punjab Act No.
I of 19607
Amended by the Punjab Re-
! organisation (Chandigarh)
! (Adaptation of Laws on State
'| &l{gd Concurrent Subjects) Order,
68,
An Act to provide for the utilization of lands in $[Punjab]. It is hereby enacted as follows — :
1. ({) This Act may be called the' Utilization of Lands Act, 1949, 1For Statement of Objects and Reasons, see East Punjab Governnent Gazette (Extraordinary), 1949, page 1130, for proceedings in the Assembly, see East Pupab Legislative Assembly Debates, Volume IV, 1949, Pa33s (8) 61—(8) 63, *For Statement of Objxcts and Reasons, sez Punjab Government Gazette (Extra- ordinary), 1951, page 93, for proceedings in the Assembly, s22 Paajib State isla- tive Assembly Debates, Volume III, 1951, 223 (21)138—(21)152. (This Act repealed Punjab Ordinance No. XV of 1950). 3For Statement of Objects and Reasins, see Punjab Government Gazette (Extra- ordinary), 1953, p. 164, for proceedings in Assembly, "sze Panjab Legislative Assem- bly Debates, 1953. .
4For Statement of OVj:cts and Reasons, see Punjab Goyernment Gazette (E ctraordinary) 1956, pages 1078-79.
sFor Stztemeg;oof Objects and Reasons, see Punjab Government Gazette
Extraordina e 680.
il lfl?]':or rgt)axt):rient of Objects and Reasons, see Punjah Government
(Extraordinary), 1958, page 1487,
7For Statems;lt of (i).;,izscm and Reasoas, see Punjob Government Gazette
Extraordinary), 1959, page 472. i : it T vords. "Enst Punial" by Adaptation of Laws (Third Amendment) Order, 1951,
1949 XXXVIIT
Gazette
=
'East Punjab Short title, extent and duration.
el
2
432 UTILiZATION OF LANDS [1949: East Pb. Act XXXVHI
(2) It extends to the whole o_f the [Union terriroy of Chandigarh]. i
@3 ot
Definitions. 2. In this Act, unless there is anything repugns in the subject or contextl,l— " . )
"Allottee" has the meaning assigned ¢, @ under the East Punjab Displaced Persons (Lan';%,ah& Resettlement) Act, 1949. Isgh
(b) "Collector" means Collector of the district where the land is situated. .
(c) "Custodian" has the meaning assigned to it in the Administration of Evacuee Property Orgi. nance, 1949. .
(d) "Evacuee land"" means land which has vesteq in the Custodian under the provisions of the Administration of Evacuee Property Ordinance,
1949.
(¢) "Land" means land which is not urban land and is not occupied as the site of any building in a town or village but does not include land which is leased by Government or Cusrodian under any law other than this Act.
(f) "Owner" means a person having a proprictary right in the land and includes an allottee, a usufructuary mortagagee or a lessee,
(g) "Prescribed" means prescribed by rules made under the Act.
(h) "Tenant" means a person to whom land is leas- f{i by the Collector under the provisions of this ct.
() "Urban land"" means all land included within the limits of a Corporation, Municipal Com- mittee, Notified Area Committee, Town Area, Small Town Committee and Cantonment. Power fo take 3. 3(]) Notwithstanding any law to t ntrary, the D mal ¥ Collector may issue notice .togthe ):)wner(:)fhaen; (iand \!'{Vhi';h has not been cultivated for the last six or more harvests
show cause, within thirty days of the date of the service 0
such notice on him, why the land has not been cultivated
and in case the Collector does not find the explanatiol
to be satisfactory, he may take possession of the lan forthwith for the puposes of the Act :
¥ ¥ kK ¥
iSubstituted for the words "Statc of Punjab' by the Punjab Reorganis?tio®
gglfil;nd'mh) (Adaptation of Laws fm Sta[a: al;)é C:ncufli:'s""j"") Ot
sSub-sectlon (3) which reads as follows : 'It shall remain in force for two i maies Was ommitted by Punjab Act X1 ort;vgsiaglg:né.' e 4 *Substituted by Punjab Act No. 39 of 1956, cement"
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1949; East Pb. Act XXX VIIl| UTILIZATION OF LANDS 453 Provided that the Collector may take i the land without issue of notice, if, in hyis opinig:,s i;sefig?vng thereof has been wrorgfully shownin the revenue records to have cultlvateq the land which in fact has remained ;r:tcrl;lt]wated for six or more harvests prior to such wrong
2) 'The notice required by sub-section (1) shall be deemed to be duly served if delivered at, or sent by post to, the usual or last known place of residence of the owner :
Provided that no notice shall be deemed to be invalid
on the ground of any defect, vagueness or insufficiency.
'[4. Where possession of any land has been taken
under the last prceding section, compensation shall be
paid in accordance with the provision of section 23(J)
of the Land A cquisition Act, 1894 (Act No. 1 of 1894):
Provided that from the compensation the Collector
shall be competent to deduct the expenditure, if any, incur-
red in relation to any preliminary process incidental to the
utilization of the said land or in connection with any ad-
ditional staff or services rendered necessary for such ufiliza-
tion and computed in ths manner prescribed. The balance
shall be paid to the person who in his opinion is entitled to
receive the same without prejudice to the rights of any
other person whomay belaw fully entitled to claim it.]
Payment of com-
Ppensation.
5. Where the Collector has taken possession of any Lease by Collector. land under section 3, he may lease it to any person on suc terms and conditions as he may deem fit for the purpose of growing food and fodder crops :
?[Provided that the period of lease shall not be less than 7 years or more than 20 years.]
3[6. (1) Ifapersonto whomland has been leased under Power of Coliector section 5 commits a breach of any of the terms and condi- tions thereof, the Collector shall, without prejudice to any other right or remedy against him, have the power to deter- mine the lease and take possession of the land.
(2) Where lease has been determined by the Collector, the lessee shall not be entitled to any compensation.] 1Substituted for section 4, by the East Punjab Utilization of Lands (Amend- ment) Act, 1953, section 2 (Punjab Act 32 of 1953).
2Substituted for the old proviso by Punjab Act XI of 1951, section 5, 3Section 6 omitted by Punjab Act XI of 1951, sectlon 6, "but now section 6 inserted by Punjab Act No. 24 of 1957,
to determine lease
in certain cases.
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454 UTILIZATION OF LANDS [1949 : East Ph, Ac XXXVI[] Delivery of possas. 7. (1) Where any land taken possession of 33: of 153"5'?'"*!' Collector under section 3 is on the exXpiry of ¢p, }ilhc ¥ % x o 1x e x % {0 be returned to the owner, (pe Coe]?s° tor may after making such inquiry, if any, as pe COnsidec' necessary, specify by order in writing the person to wh;rs possession of the land shall be given. M
(2) The delivery of possession of the land to the pe son specified in any order made under sub-sectiop 0)) Sharfi be a full discharge of the Collector from all liability {y Tes pect of such delivery but shall not prejudice any rightg j'; respect of the land which any other person may be entitleq by due process of law to enforce against the person tq Whom possession of the land is so delivered.
(3) Where the person to whom possession of any land is to be given cannot be found and has no agent or other person empowered to accept delivery on his behalf, the Collector shall cause a notice declaring that the land released to be affixed on some conspicuous rart of the land .
(4) On issue of the notice referred to in sub-section (3) the land specified in the notice shall be deemed to have been delivered to the person entitled to the possession there- of, and the Government or the Collector shall not be liable for any compensation or other claim in respect of the land for any period after the said date.
Penalty for failure 8. Where the tenant fails to grow food or fodder crops ofthe lemaat 0 o1 the land leased to him, he shall besides the payment of fodder crops. rent fixed under section 5 be also liable to pay a penalty not exceeding twice such rent.
9, ¥ k *x 2% % %
S ums due Tocoser. 10. All sums due under this Act from the owner or fand rovemve. ' tenant shall be recoverable as arrears of land revenue.
Power of Coliector 11. The Collector may take or cause to be taken such securing. eewor steps and use or cause to be used such force as may in hl: liance with his opinion be reasonably necessary for securing complianc orders. with any order made by him under this Act. Delegation of func- 12. The Collector may delegate all or any of lfi: tions. powers and functions under this Act to any officer of : Revenue or Rehabilitation Department in his district eith
by name or designation,
- = 951, The words "or its earlier termination" omitted by Punjab Act XI of! section 7. i
2Section 9 omitted by Punjab Act XT of 1951, section 8.
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1949 : East Pb. Act XXXvIIy) UTILIZATION OF LANDS 455
13. Notwithstanding anytp; i
. Viths y hing cont i for the time being in force, no instrfiment ?rllm\aacrlri:?ng Itlg i wm?'m effect to a lease by the Collector undey the Act shall it stamp, attestation or registratjon, Sire
114. (1) Any person agerieved b . an order : by the Collector may, within fifteen d);ys from t]%afisaig oo of such order, or such longer period as the Commissioner may allo;v. for ggaso;ls hto be recorded in writing, prefer an appeal in writing to the Commiss; ivision i which the land is situate, sefier. of Divrsion i Explanation.—In computing the period of fifteen d
the time taken in obtaining a certifigd copy of the o:ly;: appealed against shall be excluded.
© (2) On such appeal being preferred, the Commis-
sioner may order stay of further proceedings in the matter
pending decision on the appeal.
(3) The Commissioner shall decide the appeal after giving the parties an opportunity of being heard and, if necessary, after sending for the records of the case from the Collector and after making such enquiry as he thinks fit either personally or through the Collector.
(4) The 2[Central Government] or the Financial Commisioner authoriscd by it in this behalf, may, at any time, for the purpose of satisfying itself or himself as to the legality or propriety of any order passed by any officer under this Act, call for and examine the records of any case pending before or disposed of by such officer
. and may, after giving the parties a reasonable opportunity of being heard, pass such order in reference thereto as may be deemed fit.
5) Except as provided in this Act no order made or
actio(n )taken 11:1 exercise of any power conferred by thi s Act
shall be called into question in any court or b efore any
officer or authority.],
0 3 . Debar to suits or
. No suit, prosecution or other leg al procegd D! art Sui ot
ings lsiall(lb?e institutedpagainst any person for anything egal proceedin
which is, in good faith, done or intended to be done under
this Act.
1Substituted by Punjab Act No. 1 of 1 960, section 12.
«State Government" by the Punjab Reorgani za-
sLaws on State and Concurrent Subjects) Or der, Substituted for the words
1';';'; (Chandigarh) (Adaptation of
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456 UTILiZATION OF LANDS [1949 : East Pb. Ac¢ XXx
(2) No suit or other legal proceedings shaj) the 1[Government] for any damage caused b anygpt which is, in good faith, done or intended to be done u"dng this Act. e
lie agaj
Power of Govern- 16. The *[Central Government] may by noific,:
Tt 0 0 mako make 3rules fo£ carrying out the provisions of thjg Ac?tlon Substituted for the word "Crown" by the Adaptation of Laws Order, 195, e
.
*Substituted for the words "'State Government"' by the Punjab Reorgap; 'ign (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects &selsra 68 ;
3For ules, s e Punjab Government Notification No. 1763'FP'50/786, dueg
20th February, 1950,
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