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GUJARAT TENANCY LAWS (AMENDMENT) ACT, 1976

GUJARAT TENANCY LAWS (AMENDMENT) ACT, 1976

GUJARAT TENANCY LAWS (AMENDMENT) ACT, 1976

Preamble - THE GUJARAT TENANCY LAWS (AMENDMENT) ACT, 1976

THE GUJARAT TENANCY LAWS (AMENDMENT) ACT, 1976

[Act No. 37 of 1976]

[22nd September, 1976]

PREAMBLE

AN ACT further to amend the Bombay Tenancy and Agricultural Lands Act, 1948 and the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958, as in force in the State of Gujarat.

In exercise of the powers conferred by section 3 of the Gujarat State Legislature (Delegation of Powers) Act, 1976(44 of 1976), the President is pleased to enact as follows: ?

 

Section 1 - Short title

This Act may be called the Gujarat Tenancy Laws (Amendment) Act, 1976.

 

Section 2 - Amendment of section 43 of Bombay Act LXVII of 1948

In section 43 of the Bombay Tenancy and Agricultural Lands Act, 1948, as in force in the State of Gujarat,?

(i)       for sub-section (IA), as inserted by the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960(Guj. Act XVI of 1960), the following sub-section shall be substituted, namely:?

'(1AA) Notwithstanding anything contained in sub-section (1), it shall be lawful for such tenant or a person to mortgage or create a charge on his interest in the land in favor of the State Government in consideration of a loan advanced to him by the State Government under the Land Improvement Loans Act, 1883(19 of 1883), the Agriculturists' Loans Act, 1884(12 of 1884), or the Bombay Non-agriculturists' Loans Act, 1928(Bom. III of 1928), as in force in the State of Gujarat, or in favor of a bank or co-operative society, and without prejudice to any other remedy open to the State Government, bank or co-operative society, as the case may be, in the event of his making default in payment of such loan in accordance with the terms on which such loan was granted, it shall be lawful for the State Government, bank or co-operative society, as the case may be, to cause his interest in the land to be attached and sold and the proceeds to be applied in payment of such loan.

Explanation.?For the purposes of this sub-section, "bank" means?

(a)      the State Bank of India constituted under the State Bank of India Act, 1955(23 of 1955);

 

(b)      any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959(38 of 1959);

 

(c)      any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;

 

(d)      the Agricultural Refinance and Development Corporation, established under the Agricultural Refinance and Development Corporation Act, 1963(10 of 1963);

 

(ii)      in sub-section (IB), for the word, brackets, figure and letter "or (1A)", the word, brackets, figure and letters "or (1AA) shall be substituted.

 

Section 3 - Amendment of section 67 of Bombay Act XCIX of 1958

In section 57 of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958, as in force in the State of Gujarat, after sub-section (1), the following sub-section shall be inserted, namely:?

'(1A) Notwithstanding anything contained in sub-section (1), it shall be lawful for such tenant or a person to mortgage or create a charge on his interest in the land in favor of the State Government in consideration of a loan advanced to him by the State Government under the Land Improvement Loans Act, 1883(19 of 1883), the Agriculturists' Loans Act, 1884(12 of 1884), or the Bombay Non-agriculturists' Loans Act, 1928(Bom. III of 1928), as in force in the State of Gujarat, or in favor of a bank or co-operative society, and without prejudice to any other remedy open to the State Government, bank or co-operative society, as the case may be, in the event of his making default in payment of such loan in accordance with the terms on which such loan was granted, it shall be lawful for the State Government, bank or co-operative society, as the case may be, to cause his interest in the land to be attached and sold and the proceeds to be applied in payment of such loan.

Explanation.?For the purposes of this sub-section, "bank" means?

(a)      the State Bank of India constituted under the State Bank of India Act, 1955(23 of 1955);

 

(b)      any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959(38 of 1959);

 

(c)      any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;

 

(d)      the Agricultural Refinance and Development Corporation, established under the Agricultural Refinance and Development Corporation Act, 1963(10 of 1963).'.