MEGHALAYA LAND AND REVENUE REGULATION (APPLICATION AND AMENDMENT) ACT, 1972

Preamble - THE MEGHALAYA LAND AND REVENUE REGULATION (APPLICATION AND AMENDMENT) ACT, 1972

THE MEGHALAYA LAND AND REVENUE REGULATION (APPLICATION AND AMENDMENT) ACT, 1972

[Act No. 11 of 1972]

[28th July, 1972]

PREAMBLE

An Act to provide for the extension and application of, and to amend the Assam Land and Revenue Regulation, 1886 (Regulation 1 of 1886) and the Meghalaya Land and Revenue Regulation and for matters connected therewith or incidental thereto.

Be it enacted by the Legislature of Meghalaya in the Twenty-third Year of the Republic of India as follows:-

Section 1 - Short title extent and commencement

(1)     This Act may be called the Meghalaya Land and Revenue Regulation (Application and Amendment) Act, 1972.

 

(2)     It shall extent to the State of Meghalaya.

 

(3)     It shall come into force at once.

Section 2 - Application and extent of the Regulations

As from the 21st day of January, 1972, such of the provisions of the Assam Land and Revenue Regulation, 1886 and the Meghalaya and Land and Revenue Regulation, the rules framed thereunder, with the amendments to which they have been subjected before the said day and which are for the time being applicable to Meghalaya or any part thereof, shall have effect, subject to the amendments, adaptations or modifications hereinafter appearing.

Section 3 - Amendment of the Assame the Assam Land and Revenue Regulation

The Assam Land and Revenue Regulation, 1886 (Regulation 1 of 1886) shall stand amended as follows:-

(1)     For the word "Assam" wherever it occurs, the word "Meghalaya" shall be substituted and for the words "State Government", "Assam Government" or "State Government" or "State Government" wherever they occur, the words "Government of Meghalaya" shall; be substituted.

Section 4 - Amendment of Section 1 of the Regulations

In Section 1 of the Assam Land and Revenue Regulation, 1886 and the Meghalaya Land and Revenue Regulation, for sub-sections (1),(2) and (3) the following sub-section shall be substituted, namely:-

"1. ??(1) This Regulation may be called the Meghalaya Land and Revenue Regulation.

(2) ??Sections 12(2), 12(3), 69, 94, 144A, 147(a), 147(b) with the proviso (iii), sections 148, 149, 150, 151, 154, 154A, 155 with the exceptions of clauses (d) and (f), sections 156 and 157 shall apply to, and come into force at once in the whole of Meghalaya.

(3) ??The State Government may, by notification, direct that any provision of the Meghalaya Land and Revenue Regulation, with the amendments to which it has been subjected to immediately, before the 21st day of January, 1972 shall extend to and shall come into force in the State of Meghalaya or any part thereof on such date as the State Government may appoint in this behalf and different dates may be appointed for different areas of the State."

Section 5 - Amendment of section 154 of the Regulation

In the Assam Land and Revenue Regulation, 1886 for section 154 the following section shall be substituted, namely-

154. "Matters exempted from cognizance of Civil Court.-- Except when otherwise expressly provided in this Regulation, or in rules issued under this Regulation, no Civil Court shall exercise jurisdiction in any matter regarding ejectment of any person from land over which no person has acquired the right of a proprietor, land-holder or settlement-holder and the disposal of any crop raised, or any building or other construction erected without authority on such land."