The Chattisgarh Land Holdings (Validation) Act 2013

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CHHATI1SGARH ACT 
(No.26of 2013). 
CHHATTISGARH LAND HOLDINGS (VALIDATION) ACT, 2013 
TABLE OF CONTENTS 
CHAPTER-I 
PRELIMINARY 
J. Short title, extent and commencement. 
2. Definition .. 
CI:IAPTER-II 
VALIDITY OF SALE, EXCHANGE AND TRANSFER OF ffiE LAND 
3. · Validity of sale, exchange and transfer of the Land. 
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CHHAIDSGARH ACT 
(No. 26 of 2013) 
ClmATTISGARH LAND HOLDINGS (VALIDATION) ACT; 2013 
An Act to validate the tramfer of land holdings situated within the limits of Raipur 
. Municipal Corporation. 
Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic 
of India, as follows ::._ 
l. 
2. 
3. 
(1) 
CHAPTER-I 
PRELIMINARY 
This Act may be called as Chhattisgarh Land Holdings (Validation) Act, 
2013. 
(2) It extend to the whole State of Chhattisgarh. 
(3) It shall come into force from the date of publication in Official Gazette. 
(1} In this Act, unless the context otherwise requires,-
(a) "Government Instrumentality" means Instrumentality which are 
under the control of Government as defined under Article· 12 of the 
Constitution of India, and includes Raipur Development Authority 
and Chhattisgarh Housing Board; 
(b) "Government" means Government of Chhattisgarh. 
(2) The words and expressions not defined in this Act shall have the same 
meaning as defined under the Chhattisgarh Land Revenue Code, 1959 (No. 
20 of 1959). 
CHAPIER-Il 
VALIDITY OF SALE, EXCHANGE AND TRANSFER OF THE LAND 
(1) Notwithstanding anything contained in any other law for the time being in 
force, the land pucliased or the possession of which is taken over under an 
agreement of exchange or agreement to sale, by the Government Instrumen­
tality, the said puchase, agreement to sale or agreement of exchange, as may 
be notified once by the State Government in the Official Gazette, sha11 not be 
considered invalid merely by a reason of not being properly stamped or 
registered by the Government Instrumentality . 
(2) The possession of the said land shall be deemed to be validly transferred to 
the lease holders by the Government Instrumentality and all such transfer to 
Government Instrumentality and further transfer to the lease holders, as may 
be notified once by the State Government in the Official Gazette, shall be 
deemed to be legal and valid and mutated under the provisions of the 
Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959). 
(3) Subject to the provisions of this Act, any change made subsequent to the said 
purchase, agreement to sale or agreement of exchange, by the original owners 
in respect of ownership in land records under the Chhattisgarh Land Revenue 
Code, 1959 (No. 20 of 1959), which have been agreed to be transferred or 
exchanged to the Government Instrumentality, shall be co11sidered invalid. 
688 (3) 
Short title, extent 
and commencement. 
Definition. 
Validity of sale, 
exchange and 
transer of the LaI!d. 

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