[14th
February 2023] In exercise of the powers
conferred under Section 168 read with Section 4A of the Manipur Land Revenue
and Land Reforms Act, 1960 (Manipur Act No. 33 of 1960), the Governor of
Manipur is pleased to make the following rules, namely: (1)
These rules may be called the Manipur Land
Revenue and Land Reforms (Leasing out of Government Land) Rules, 2022. (2)
These rules shall come into force from the
date of their publication In the Official Gazette. (i)
"Act" means the Manipur Land
Revenue and Land Reforms Act, 1960 and (ii)
"Government" means the State
Government of Manipur, (iii)
"Government land" means khas land. (1)
The Revenue department shall have the power
to lease out Government land for the purpose of industry or for any purpose of
public utility to the following entities:- (i)
Any individual; (ii)
Any company as defined under the Companies
Act, 2013; (iii)
Any firm as defined in the Indian Partnership
Act, 1932, and shall include a limited liability partnership as defined in the
Limited Liability Partnership Act, 2008; (iv)
Government Sector undertaking Company/Body; (v)
Any local authority; (vi)
Any society as defined under the Manipur
Societies Registration Act, 1989; (vii)
Every artificial juridical person, not
falling within any of the preceding sub-clauses; (viii)
Any entity as above constituted under a
Public Private Partnership. (2)
Sub-rule (1) above shall be subject to the
following conditions: - (i)
Lease fee, rent and land revenue: - (a)
For profit-oriented activities, the lease fee
shall be 10% of the total value of the land or Rs. 50,000/- per acre whichever
is higher or as decided by the Government The monthly rent fee shall be Rs.
10,000/- per month per acre in rural areas and Rs. 20,000/- per month per acre
in urban areas or as decided by the Government. Land revenue shall be paid by
the lessee as per prevailing rate of land revenue. (b)
For non-profit oriented activities, lease fee
shall be the amount equivalent to land revenue of the leased period. Land
revenue shall be paid by the lessee as per the prevailing rate of land revenue (c)
The monthly rent fee in any case may be
reviewed every three years. (d)
Notwithstanding the above, the lease fee and
monthly rent may be decided by the Government on case-to-case basis in the case
of tease to an entity constituted under a Public Private Partnership. (ii)
Lease Period: - The tease period shall be for
a period of a minimum of 10 years but not more than 30 years. (iii)
Renewal: - Lease may be renewed from time to
time on mutual agreement between lessor and lessee. (iv)
The lessee shall not mortgage the teased land
for purpose of loan or for availing any financial assistance from banks or
financial institutions. (v)
The lessee shall not sublet any portion of
the leased land for any purpose without the approval of the Government. (vi)
Ownership: - Under no circumstances,
ownership of land shall be transferred to any entity without approval of the
Government. (vii)
The Deputy Commissioner concerned or
Director, Settlement & Land Records, Manipur shall execute the lease deed
with the lessee. (viii)
The lease may be terminated before the expiry
of the lease period by serving notice by either party of a period of a minimum of
3 months and maximum of 6 months. (ix)
In the case of default in payment of rent fee
for 12 (twelve) consecutive months without any reasonable cause, the lease
shall stand terminated on the day of completion of such period of default. (x)
The lessee shall not engage in any activity
other than for the purpose specified in the lease agreement. (xi)
For leasing of land situated within the
Greater Imphal area, the approval of the Cabinet Sub-Committee constituted for
the purpose of allotment of land shall be required. (xii)
Any legal dispute arising out of the lease
agreement shall be decided by the competent court in which the jurisdiction of
the land lies. (xiii)
The lessee shall abide by the bye-laws, rules
and regulations of the local authorities in respect of the leased land. (3)
Notwithstanding the above, the Government
shall have power to relax any of these rules.Manipur
Land Revenue And Land Reforms (Leasing Out Of Government Land) Rules, 2022
In these rules, unless the context otherwise requires: -