UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2005

Preamble - UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2005

THE UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2005

[Act No. 13 of 2005]

[24th March, 2005]

PREAMBLE

An Act further to amend the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.

It is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called the Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2005:

Section 2 - Amendment of section 154 of U.P. Act no. 1 of 1951

In section 154 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, hereinafter referred to as principal Act, after sub-section (2) the following sub-section shall be inserted, namely:--

"(3) For every transfer of land in excess of the limit prescribed under sub-section (1) prior approval of the State Government shall be necessary:

Provided that where the prior approval of the State Government is not obtained under this sub-section, the State Government may on an application give its approval afterward in such manner and on payment in such manner of an amount, as fine, equal to twenty-five per cent of the cost of the land as may be prescribed. The cost of the land shall be such as determined by the Collector for stamp duty."

Section 3 - Amendment of section 171

In section 171 of the principal Act, in the Hindi version, in sub-section (2), in clause (???(I)) for the words ???(I) the words ???(I) shall be substituted and be deemed to have been substituted on August 23, 2004.

Section 4 - Special provision

(1)     It is hereby declared that any transfer of such fragment as had become void under section 168-A as it stood before the commencement of the Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2004 (U.P. Act no. 27 of 2004) and had not been entered in revenue records in favour of State Government shall be deemed to have been voidable and any person may get such transfer validated by depositing such fee and within such time and in such manner as may be notified by the State Government:

Provided that the provisions of this sub-section shall cease to be in force after expiry of one year from the date of commencement of this Act.

(2)     ?Section 11 of the Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2004 (U.P. Act no. 27 of 2004) shall be omitted.