UTTAR
PRADESH REVENUE CODE (FIFTH AMENDMENT) RULES, 2023
PREAMBLE
In exercise of the powers
under section 233 of the Uttar Pradesh Revenue Code, 2006 (U.P. Act no. 8 of
2012) read with section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P.
Act no. 1 of 1904), the Governor is pleased to make the following rules with a
view to amend the Uttar Pradesh Revenue Code Rules, 2016.
Rule- 1. Short title and commencement.
(1)
These rules may be called Uttar Pradesh
Revenue Code (Fifth Amendment) rules, 2023.
(2)
They shall come into force with effect from
the date of their publication in the Gazette.
Rule- 2.
In the Uttar Pradesh Revenue
Code Rules, 2016 (hereinafter referred to as the "said rules"), for
the existing rules 94 set out in Column-1 below, the rule as set out in
Column-2 shall be substituted, namely:-
|
Column-1
Existing rule
94.(1) The State Government may be a general or special
order, authorise any person to acquire land in excess of the limits specified
in section 89 (2), if such acquisition is-
|
Column-2
Rule as hereby substituted
94.(1) The State Government may be a general or special
order, authorise any person to acquire land in excess of the limits specified
in section 89 (2), if such acquisition is-
|
|
(a) for a charitable or industrial purpose; and
|
(a) for a charitable or industrial purpose; and
|
|
(b) in favour of a registered society or a company or
other corporation or an educational institution or a charitable institution;
and
(c) in its opinion in public interest.
|
(b) in favour of a registered society or a company or
other corporation or an educational institution or a charitable institution;
and
(c) in its opinion in public interest.
|
|
(2) If in any special case, any person wants to acquire
land in excess of the limit specified in section 89(2), then he shall submit
an application to the Secretary to the State Government, in the Revenue
Department, specifying therein the following particulars:-
|
(2) If in any special case, any person wants to acquire
land in excess of the limit specified in section 89(2), then he shall submit
an application to the Secretary to the State Government, in the Revenue
Department, specifying therein the following particulars:-
|
|
(a) Name and address of the applicant. (if the
applicant is a juristic person, the detailed particulars of such person);
|
(a) Name and address of the applicant. (if the
applicant is a juristic person, the detailed particulars of such person);
|
|
(b) The details of the property sought to be acquired;
|
(b) The details of the property sought to be acquired;
|
|
(c) The name and address of the person from whom the
land is sought to be acquired;
|
(c) The mode of acquisition (sale, gift etc.);
|
|
(d) The mode of acquisition (sale, gift etc.);
|
(d) Sale consideration, if any;
|
|
(e) Sale consideration, if any;
|
(e) Purpose of acquisition;
|
|
(f) Purpose of acquisition;
|
(f) Any other information which may be considered
relevant.
|
|
(g) Any other information which may be considered
relevant.
|
|
|
(3) On receipt of the application under sub-rule (2),
the State Government may make an inquiry, and if it is of opinion that the
conditions specified in section 89(3) are fulfilled, it may grant the
requisite permission with or without any conditions or restrictions.
|
(3) On receipt of the application under sub-rule (2),
the State Government may make an inquiry, and if it is of opinion that the
conditions specified in section 89(3) are fulfilled, it may grant the
requisite permission with or without any conditions or restrictions.
|
|
(4) If the State Government grants the permission under
section 89(3), a copy thereof shall be sent to the Collector of the district
concerned.
|
(4) If the State Government grants the permission under
section 89(3), a copy thereof shall be sent to the Collector of the district
concerned.
|
Rule- 3. Amendment of Appendix-I.
In the said rules, in
Appendix-I for the existing entry 13 set out in Column-1 below, the entry as
set out in Column-2 shall be subsituted, namely:-
|
Column-1
Existing entry
|
Column-2
Entry as hereby substituted
|
|
Sl. No.
|
Section
|
Nature of suit, application and proceedings
|
Period of limitation
|
Proper Court Fee
|
Sl. No.
|
Section
|
Nature of suit, application and proceedings
|
Period of limitation
|
Proper Court Fee
|
|
13
|
80(1)
|
Application for declaration
|
Nill
|
As per the provisions of rule 85(2) of the code
|
13
|
80(1)
|
Application for declaration
|
Nill
|
Amount mentioned as proper Court fee against serial
number 14 (regarding 'Application for cancellation of declaration)
|