UTTARAKHAND ZAMINDARI ABOLTION AND LAND REFORMS (AMENDMENT) ACT 2014

Preamble - UTTARAKHAND ZAMINDARI ABOLTION AND LAND REFORMS (AMENDMENT) ACT 2014

THE UTTARAKHAND ZAMINDARI ABOLTION AND LAND REFORMS (AMENDMENT) ACT 2014

[Act No. 04 of 2014]

[27th January, 2014]

PREAMBLE

An Act to amendment in Jamindari Aboltion and Land Reforms Act 1950 (as applicable to State of Uttarakhand) in it's application to the State of Uttarakhand.

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

Section 1 - Short title and commencement

(1)     This Act may be called Uttarakhand Zamindari Aboltion and Land Reforms (Amendment) Act 2014.

 

(2)     it extends to the whole of State of Uttarakhand.

 

(3)     It shall come into force at once.

Section 2 - Insertion of Clause (g) of section 2 in the principal Act

In the Uttar Pradesh Zamindari Aboltion and Land Reforms Act 1950, as applicable to the State of Uttarakhand, after clause(f) of sub section (1) of section 2, a new clause (g) shall be inserted as follows-

(g) Such land within the limit of district Udham Singh Nagar who was came refugees in India before 1971 or prior from the Bangladesh (Former Eastern Pakistan), whose the land allotted on lease by the District Rehabilitation office, Bareilly under the Government Grant Act, 1895 within the Rehabilitation Scheme of the Government of India."

Section 3 - Insertion of Clause (h) of section 2 in the principal Act

In clause (f) of sub section(1) of section 2 of the Uttar Pradesh Zamindari Abolition and Land Reform Act, 1950 hereinafter referred to as principal Act, a new sub-clause(h) shall be inserted as follows, namely-

"(h) Such land of category 4 within the area of the State of Uttarakhand, where the persons were occupied as unauthorised from the date of 30-06-1983 or before that date and presently are occupied in that land also.

Section 4 - Insertion of clause (d) of section 130 of principal Act

In clause (c) of section 130 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, f950, a new clause (d) shall be inserted as follows, namely-

"(d) Refugees came in to India before the year 1971 from the eastern Pakistan (existing Bangladesh) and whose the land allotted under the Rehabilitation Scheme of Government of India prior form 1980 on lease by District Rehabilitation office Bareilly under the Government Grant Act, 1895 for agriculture within the territorial jurisdiction of temporary District Nainital (existing District Udham Singh Nagar) within the Rehabilitation Scheme of the Government of India and who is owner of this land with obtain possession before dated 09.01.2000 from other persons with the consent of original lease holders on these leased plots and who have deposited value of estimated possessed land on the basis of time being in force circle rate on the year 2013 and such person who have performed other prescribed conditions by the State Government."

Section 5 - Insertion of clause (e) of section 130 of principal Act

After clause(d) of section 130 of the principal Act, a new clause (e) shall be inserted as follows-

"(e) To the as per prescribe procedure by the Government such land of category 4 within the area of the State of Uttarakhand, where the persons were occupied as unauthorised from the date of 30-6-1983 or before the date and presently are occupied in that land also as per procedure prescribed by the Government."

Section 6 - Repeal and Saving

(1)     The Uttarakhand Zamindari Abolition and Land Reforms (Amendment) Ordinance, 2013 is here by repealed.