CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2011

Preamble - THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2011

THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2011

[Act No. 14 of 2011][1]

[11th May, 2011]

PREAMBLE

An Act further to amend the Chhattisgarh Land Revenue Code, 1959.

Be it enacted by the Chhattisgarh Legislature in the Sixty-second Year of the Republic of India, as follows: --

Section 1 - Short title and commencement

(1)     This Act may be called the Chhattisgarh Land Revenue Code (Amendment) Act, 2011.

 

(2)     It shall come into force from the date of its publication in the Official Gazette.

 

Section 2 - Amendment of Section 59

(1)     After clause (e) of sub-section (1) of Section 59 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959), (hereinafter referred to as the Principal Act), the following clauses shall be inserted, namely: --

"(f), (g) and (h)."

(2)     After clause (c) of sub-section (1) of Section 59, the following clauses shall be inserted, namely:--

"(f) Residential Colony/Project;

(g) Public/Institutional Purpose;

(h) Medical Facilities Center."

(3)     After proviso to sub-section (2) of Section 59 the following proviso shall be inserted, namely: --

"Provided further that the Naya Raipur Development Authority shall be exempted from re-assessment for the diversion of land."

(4)     In sub-section (5) of Section 59 of the Principal Act, for the words "Sub-Divisional Officer" the words "Competent Authority" shall be substituted.

 

Section 3 - Amendment of Section 172

(1)     In Section 172 of the Principal Act, for the words "Sub-Divisional Officer" wherever they occur the words "Competent Authority" shall be substituted.

 

(2)     In sub-section (4) of Section 172 of the Principal Act, for the words "two hundred rupees" the words "one thousand rupees" shall be substituted.

 

(3)     In sub-section (5) of Section 172 of the Principal Act, for the words "two hundred rupees" and "twenty rupees" the words "one thousand rupees" and "one hundred rupees" shall be substituted.

 

(4)     In sub-section (6-a) of Section 172 of the Principal Act, for the words "one hundred rupees" the words "five hundred rupees" shall be substituted.

 

Section 4 - Amendment of Section 241

In sub-section (4) of Section 241 of the Principal Act, for the words "five thousand rupees" the words "twenty five thousand rupees" shall be substituted.

Section 5 - Amendment of Section 247

In proviso to sub-section (7) of Section 247 of the Principal Act, for the words "one thousand rupees" wherever they occur the words "twenty five thousand rupees" shall be substituted.

Section 6 - Amendment of Section 248

(1)     In sub-section (1) of Section 248 of the Principal Act, for the words "five thousand rupees" and "twenty rupees" the words "twenty five thousand rupees" and "two hundred rupees" shall be substituted.

 

(2)     In sub-section (2) of Section 248 of the Principal Act, for the words "one thousand five hundred rupees" the words "ten thousand rupees" shall be substituted.

 

Section 7 - Amendment of Section 250

(1)     In sub-section (6) of Section 250 of the Principal Act, for the words "two hundred fifty rupees" the words "one thousand rupees" shall be substituted.

 

(2)     In sub-section (9) of Section 250 of the Principal Act, for the words "five thousand rupees" the words "ten thousand rupees" shall be substituted.

 

(3)     In proviso to sub-section (9) of Section 250 of the Principal Act, for the words "one thousand five hundred rupees" the words "five thousand rupees" shall be substituted.

 

(4)     In sub-section (4) of Section 250-B of the Principal Act, for the words "one hundred rupees" the words "five hundred rupees" shall be substituted.

 

Section 8 - Amendment of Section 253

In sub-section (1) of Section 253 of the Principal Act, for the words "one thousand rupees" the words "twenty five thousand rupees" shall be substituted.