Uttar Pradesh Revenue Code (Amendment) Act, 2021

 

[4 of 2021]

[05 March 2021]

AN ACT

to amend the Uttar Pradesh Revenue Code, 2006.

IT IS HEREBY enacted in the Seventy-second Year of the Republic of India as follows :-

Section  - 1. Short title and commencement :-

(1)     This Act may be called the Uttar Pradesh Revenue Code (Amendment) Act, 2021.

 

(2)     It shall be deemed to have come into force on December 28, 2020.

Section  - 2. Amendment of section 59 of U.P. Act no. 8 of 2012 :-

After sub-section (6) of section 59 of the Uttar Pradesh Revenue Code, 2006 hereinafter referred to as the principal Act, the following Explanation shall be inserted, namely :-

Explanation :

For the purpose of this section the word Local Authority includes Kshettra Panchayat, Zila Panchayat, Town Area, Notified Area, Cantonment Area, Nagar Panchayat, Nagar Palika, Nagar Mahapalika, Nagar Nigam, Noida Vikas Pradhikaran, Greater Noida Vikas Pradhikaran, Yamuna Expressway Vikas Pradhikaran or any Industrial township declared as an Industrial Development Area under the Uttar Pradesh Industrial Area Development Act, 1976 under Article 243-Q of the Constitution of India.

Section  - 3. Amendment of section 80 :-

In section 80 of the principal Act, the first proviso to sub-section (2) shall be omitted.

Section  - 4. Amendment of section 89 :-

In section 89 of the principal Act, the Explanation to sub-section (2) shall be omitted.

Section  - 5. Amendment of section 89 :-

In sub-section (3) of section 89 of the principal Act for the proviso, the following proviso shall be substituted, namely :-

Provided that where the land has been acquired or purchased by a registered firm, company, partnership firm, limited liability partnership firm, trust, society or any other educational or a charitable institution, without obtaining prior approval under this sub-section or sub-section (3) of section 154 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as enacted before the repeal, the State Government or an officer authorized for this purpose under this Act, may give its approval for regularizing such acquisition or purchase, after payment of an amount as fine, which shall be ten percent of the cost of the land in excess of the limit prescribed under sub-section (2) calculated as per the circle rate prevailing at the time of making the application :

Provided further that where the State Government is satisfied that any transfer has been made in the public interest under various promotion investment policies or for the projects being encouraged by the State Government, for the establishment of private Universities and medical colleges, it may exempt any such transferee from the payment of fine under this sub-section.

Section  - 6. Repeal and saving :-

(1)     The Uttar Pradesh Revenue Code (Amendment) Ordinance, 2020 is hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act as if the provisions of this Act were in force at all material times.