RAJASTHAN LAND LAWS (AMENDMENT) ACT, 2014

Preamble - RAJASTHAN LAND LAWS (AMENDMENT) ACT, 2014

THE RAJASTHAN LAND LAWS (AMENDMENT) ACT, 2014

[Act No. 17 of 2014]

[07th October, 2014]

PREAMBLE

An Act further to amend the Rajasthan Tenancy Act, 1955 and the Rajasthan Land Revenue Act, 1956.

Be it enacted by the Rajasthan State Legislature in the Sixty-fifth Year of the Republic of India, as follows:--

 

Chapter I - PRELIMINARY

 

Section 1 - Short title and commencement

(1)     This Act may be called the Rajasthan Land Laws (Amendment) Act, 2014.

 

(2)     It shall come into force at once.

 

Chapter II - AMENDMENT IN THE RAJASTHAN TENANCY ACT, 1955

 

Section 2 - Amendment of Sec. 45, Rajasthan Act No. 3 of 1955

In sub-sec. (1) of Sec. 45 of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), after the existing proviso, the following new proviso shall be added, namely:--

"Provided further that for the purposes prescribed by the State Government under sub-sec. (5A) of Sec. 90-A of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), a holder of Khudkast or a land owner may let or a Khatedar tenant may sub-let whole or any part of his holding for a term upto thirty years and may extent such lease or sub-lease for a further period of ten years.".

 

Chapter III - AMENDMENT IN THE RAJASTHAN LAND REVENUE ACT, 1956

Section 3 - Amendment of Sec. 90-A, Rajasthan Act No. 15 of 1956

In Sec. 90-A of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), after the existing sub-sec. (5) and before the existing sub-sec. (6), the following new sub-section shall be inserted, namely:--

"(5A) Notwithstanding anything contained in any other provision of this section, the agricultural land may be used without permission for such non-agricultural purposes as may be prescribed by the State Government.".