RAJASTHAN
LAND REVENUE (AMENDMENT) ACT, 1963 THE RAJASTHAN LAND REVENUE (AMENDMENT) ACT, 1963 [Act No. 18 of 1963] [9th October, 1963] An Act further to amend the
Rajasthan Land Revenue Act, 1956. Be it enacted by the
Rajasthan State Legislature in the Fourteenth Year of the Republic of India as
follows:-- (1)
This Act may be called the Rajasthan Land Revenue (Amendment) Act,
1963. (2)
It shall come into force on such date as the State Government may,
by notification in the Official Gazette, appoint. In the long title of the
Rajasthan Land Revenue Act, 1956, (Rajasthan Act 15 of 1956), hereinafter
referred to as the principal Act, the words "village officers" shall
be omitted. In section 31 of the
principal Act, after the word and figures "Chapter VII", the words
"for the collection of all rents, revenue and other demands due from the
land-holders and tenants of the circle for which he is appointed" shall be
inserted. In sub-division 'E' of
Chapter III of the principal Act, the words "officers and" shall be
omitted. Sections 37, 38, 39 and 40
of the principal Act shall be repealed. Under sub-division 'E' of
Chapter III of the principal Act, the following new section shall be inserted,
namely:-- "40-A. Termination of
the services of Lambardars.-- Notwithstanding anything
contained in the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955),
or in any other law for the time being in force, all Lambardars appointed or
deemed to have been appointed under this Act, shall, as from the date of
commencement of the Rajasthan Land Revenue (Amendment) Act, 1963, cease to be
Lambardars of the village or group of villages for which they were appointed,
and shall cease to exercise the powers conferred, and to discharge the
functions and duties imposed on them, by this Act; and the duty of collecting
the revenue or rent or any other State demand shall, until the State Government
directs otherwise, be performed by the Patwari of the circle." In section 49 of the
principal Act, the words "or a Lambardar" shall be omitted. In section 82 of the
principal Act, after the words "Director of Land Records", the words
"or a Collector" shall be inserted. For subsection (2) of
section 91 of the principal Act, the following shall be substituted, namely:-- "(2) Such trespasser
shall be further liable to pay as penalty for each agricultural year during the
whole or any part where of he has been in such possession, a sum which may
extend to fifteen times the annual rent, or assessment, as the case may be, and
such sum shall be recovered as an arrear of land revenue; provided that, upon
payment of such penalty he shall have the right of tending, gathering and
removing any ungathered crops." At the end of clause (i) of
the proviso to sub-section (7) of section 95 of the' principal Act, the words
"or suo moto and where the Tehsildar proposes to act suo moto, he shall
give notice of such intention to the local authority concerned" shall be
inserted. In section 226 of the
principal Act, the following proviso shall be inserted, namely:-- "Provided that until
the State Government directs otherwise, the revenue or rent for the time being
payable to the State Government shall be paid through the Patwari of the
circle." Clause (vi) of sub-section
(2) of section 261 of the principal Act shall be omitted. In section 262 of the
principal Act, the word "Lambardar" shall be omitted.
Preamble - RAJASTHAN LAND REVENUE (AMENDMENT) ACT, 1963PREAMBLE