A
Regulation To Amend The Orissa Scheduled Areas Transfer Of Immovable Property
(By Scheduled Tribes) Regulation, 1956 In
exercise of the powers conferred by sub-paragraph (2) of paragraph 5 of the
Fifth Schedule to the Constitution of India the Governor of Orissa is pleased
to promulgate the following Regulation made by him in the Sixteenth Year of the
Republic of India:-- (1) This
Regulation may be called the Orissa Scheduled Areas Transfer of Immovable
Property (By Scheduled Tribes) (Amendment) Regulation, 1965. (2) It shall
come into force at once. In
section 3 of the Orissa Scheduled Areas Transfer of Immovable Property (By
Scheduled Tribes) Regulation, 1956 (Orissa Regulation 2 of 1956) (hereinafter
referred to as the principal Regulation) to sub-section (1), the following
provisos shall be added, namely:-- "Provided
that nothing in this sub-section shall apply in respect of any mortgage
executed in favour of any Co-operative Society registered under the Orissa
Co-operative Societies Act, 1962 (Orissa Act 2 of 1963), at any time within
three years from the date of commencement of the Orissa Scheduled Areas
Transfer of Immovable Property (By Scheduled Tribes) (Amendment) Regulation,
1965 : Provided
further that in execution of any decree for realisation of the mortgage money
no property mortgaged as aforesaid shall be sold in favour of any person not
being a member of the Scheduled Tribes without the previous consent in writing
of the competent authority. " In
section 9 of the principal Regulation, in clause (b) of sub-section (1) for the
words "in the State of Orissa" the words "in the Scheduled
Areas" shall be and shall be deemed always to have been substituted. In the
Schedule to the principal Regulation, item 3 shall be and shall be deemed
always to have been omitted.ORISSA SCHEDULED AREAS TRANSFER OF IMMOVABLE
PROPERTY (BY SCHEDULED TRIBES) (AMENDMENT) REGULATION, 1965
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