UTTARAKHAND ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2011

Preamble - THE UTTARAKHAND ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2011

THE UTTARAKHAND ZAMINDARI ABOLITION AND LAND REFORMS (AMENDMENT) ACT, 2011

[Act No. 14 of 2011]

[29th April, 2011]

PREAMBLE

An Act further to amend the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable to the State of Uttarakhand) to the context of State of Uttarakhand

Be it enacted in the Sixty-second Year of the Republic of India by the Uttarakhand State Legislative Assembly as follows :-

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Uttrakhand Zamindari Abolition and Land Reforms (Amendment) Act, 2011.

(2)     It extends to the whole State of Uttarakhand except the areas included and may be include from time to time in any Municipal Corporation, Nagar Panchayat, Nagar Parishad and Cantonment Board limits.

(3)     It shall come into force at once.

Section 2 - Amendment of Section 247-A

In place of sub-section (1) of section 247-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, the following sub-section shall be substituted; namely :--

"(1) Notwithstanding anything contained in section 245, 246 and 247, every member of a family, the total area of land held by whose members as Bhumidhars on or after the date of commencement of the agricultural year beginning on July 1, 1977 does not exceed 1.26 hectares (3.125 acres), shall be exempt from the liability to pay land revenue to the State Government :

Provided that such Bhumidhar, who holds the area of land more than 3.125 acre but less than 12.5 acre, the rate of land revenue shall be one rupees per annum."