The Kerala Land Development Corporation Limited (Special Powers) Act, 1974 (No.5 of 1974)

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:~ l:eJJeul and sn11inq- I 1 l The I<erala l"nn·ersity 
nwnt) 0HIIn,mce. IH/.1 t12 of 1!11:1), 1:. here!•~ repealed. 
( \mC'nd-
1:!) '\" ot\\ rl h~tandurg ~uch 1 ept·<i.l, an' I lung done or an~ 
a( twn tdkl'n under the prrncrp.rl \t t .r~ amended by the 'iaid 
< lJ dln.rnLe 'ihall he deemed to I! a, t' bt•en d~Jne or tdl,t·n undl'r 
tlw pnncip:d \d cl'> :rmended by tin., -\c.:t a~ 11 thrs Act h.1d t..ome 
wto JuJtt· on the 19th da' ol ;\0\emlrer, 191.~ 
Till: KEH-\L\ L\\"D DE\'ELOP\JE;'\1' 
Ll\llTEI> (SPECIAL PO\VEH.~J 
CUHl'O HA'J'l 0.\ 
.-\CT, 1!:174 
(Act 5 of 1975) 
C< li\'TE\"T.'-1 
Preamble . 
Sect1ono; 
t '-ihot t htl~:, P'\ tt•nt :md hmnmencenwnt 
2 Def1nLt1ons 
:1 Pn•pa1 ahon o! land de\ l'lopment ~chemes 
4 i\latter'> tor "hrt..h ,1 scheme m.:~y provHle 
5 Pubhcrbon of sclrvme and 111\ rhng olJJt'Ltron'> 
li Bepm t ol tire lnqu111ng Olhcer 
Dt~chron to t·,ecutl' or .1handon 
(;0\ t'J nnwnl ! 111 <;.me bon 
Publ1catron ol ..,cheml' 
Pcm t'l to enlor<"e <;<:heme 
'>clremc 111 rde1 encv to 
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Lrabrht, ol cer tdm pen.uns to p.ty cost PI' to cont1llnrtc· 
Lrablllt.' to P<~Y rnten•<,t 
I:.! Hight o! Entn 
1:1 Decl.n .ttion ol co:mpletwn ol "orh 
Heco1 d ol nghts and ltalJ!l!ttc~. 1-l 
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l8. 
OhligdtJon oJ O\\ ners of land-; to maintmn and rep:nr "oii;s 
.-\ ppea l <> 
Ht·< trtic.1tron oJ nu~t.1kes 
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\mount<, due to Corpor.ttlOI} to bl' fit-,t charge 
HL•co' en· ol mone' 
',en Ju• -ol notic.:e · 
21. ,.\• heme not to he mv.d1dated 
2:.? l>1rections b~ Gove1 nment 
:!:1 \!embers dnd sen :mt., ol 
'><'1\,rnts 
Co1 poratiun to be public 
Protectwn ot pe1~ons actrng good [.11th. hmttatton or 
"u1t., ancl pro~ecut1on~ 
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I 'o\\ cr to maJ,e Iule'>. 
Repedl and saYing. 
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TilE KEH \L \ L.\ '\I> DE\'ELUP;\IE:'\ r C! lHPOHATION 
LL\IITI· I> iSPECI \L 1'0\\'EHS) .\CT. 1V71 
(\ct.-, of 1'11-t) 
.In .ld h llll!e\t file J~erulu Land JJeuelO(Jlllent CIJ1'fJOJulloir Lun1l< d 
with certain pou>ers to facilitate the execution of Land develop­
Ill I' 11 t ~ • /11• 111 •• , ur t /, e ..., t u t e u I /,· e 1 u In 
JJ,·eamhle.---\YIIEHE.\~ 1t 1.., e"ped1ent to tn\est the Kei'Ul,\ 
Land De\ l'lopment Corpo1 ation Lrm1ted w1tlt cet tain powers t<~ 
tnrilitntP the ec.<"cutwn ol land <It·\ elopment -,chcmes In the 
~tate of KPrala 
IlL 1l en.tded 111 the I'" ent~ -f1ftll \\·ar ol the RepuLlic of 
lndra a~ follo\\s:-
1 Short tdle, e.rtent and commencement -(t \ Th1s 
he c.tlled tile KPrala Land Development CorporatiOn 
\ct may 
Ltmtted 
(Special Pm' ers) ·\ct. HlH 
!2) It e'-tends to the whole ot the ~tate of Kerala 
(1) It shall lw deemed to II,ne tome mto Ioree on the 21st 
da' of No,cmhel, tn/3 
'> /JefwdtiJ/l\ --In th,., \Lt. unleo,s the cunte ... t other" i~c 
requues-
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(a) Co1 pot at10n means the Kerala Land De' elopnwnt 
Corporab•!n Lmute<l, rtgt.,ter~d unde1 th(' Com-
pan!<·~ .\rt l<);)t\ (Centro~l Att I of )<l:"l6) 
(h) · co~t ol "ot hs' shall not mclude < harge., fo1 e~t.thlish~ 
m<'nt and '>llper' tsion 
'I ·r · )ffi t, ol • 'the'· oiT'tc•!t ,. 't I (c) IHilllrmg t tccr mean" ·· .._ appoin ec a" 
..,uch b~ the Ctn potatiOn, 
(tl) "m" ncr means any person lor the t1me lwmg I'd eL'­
mg or entttl..:d to retene. \\hetlwr on his O\\n ntcount. 
or <~s o~gent truste<·, guardian, manager or recet\ er for 
.tnotlrer person, r('nt 01 profit <lerl\ able I rom lnn1l 
and mcludes a tenant. an occupant or mortgngee 111 
pos~PS~ton of land, 
(<'\ 'pre-,cttbPd' m1·.tns prescnbed 
tim -\ct 
made under 
~ 1-~ectlved the a~<,ent of the Governor on the 12th day of March, 1974 and 
put->llshed 1n the Gazette Ertraordmary No 275 dated 12th March 1974 
:l. 
(I) ·•, eco1 d of nght~ ·· nwans the 1 I' cord of 1 tghtc; nnd 
liahihtJ<'~ prl'pared under .'>!:l tJon I ~, 
(g) ''scheme' lliCdll!:> .my land development schenw pre· 
pared or to he p1 epa red unde1 tin<, \ct 
(h) "ork'' mean-, an~ "or!- of pubhc ut1bt~ 
<•tccted OJ c':irncd out or to lw constJuctcd 
can H·d out under dll\ '>dwme undl'J tin~ 
Preparation of land development schemes.-(1) 
constJucteu. 
eJected or 
\d 
Whenever 
the C.m porat1on 1s ot optn1on tlwt 1t ts e:o.pt·dlt'nt and in the 
p11hhc mterest to e'\ecute .t .'>Ch<'IIH' 111 an~ area, 1t may prcp:ll'l' 
a clr:lft scheme contauung the Jollo" mg parttcular~. n:uncly -
(a) the oh tecl of lhe ~chcmc, 
(h) the bound a rte-; and appro'\ !mat<' area of lancl'i to he 
mcluded 1n the <;chenw, 
(C) th(' JH'rsons tndudmg the (im ernment, "ho \\' lll he 
affected })\ the ~che!ne, 
(d) the work to he CdJJted out under the scheme, and 
(e) ~uch other partJculai s as may be prescnbed 
(2) On the preparation of a dJ at t ~cheme undeJ ~ub-scdion 
(I), the Corporat10n shall appomt an oflicer called the Inquu mg 
Ollicer f OJ the purpose herem at ter spee1fied 
4 1l!ott.e1' {01 winch u scheme may pTomde --\ drat t scheme 
prepared under .'>ectlon :~ may plo\'Hlc for all or :lny of the follow­
ing matters, namely.-
(:~) control anct pJ"2vention ol ~Oil eJ o~wn, 
(b) preservation and improvement of soil; 
(c) reclam,ttwn of "aste, saline or water-logged areas, 
(d) impro\ emcnt in tlw method~ ol cultJvatJon and <·XI<.'nsJOn 
ot cultl\cl.tJOn, 
1 e) construction ot earth and masomy "or I<' 111 field~. 
gulhcs and 1 a' me~. mcluding constJ uct10n of < atch 
"ateJ d1 ains and contour bundmg wlwn'' er necessary, 
(f) const1 uction of permanent bunds 111 "at(·J logged l:tnu<; 
for mcrPasmg agncu ltural p1 ocluctwn. 
(g) control and mamtl'nance of trC'c gro" th, 
fh) Impro,cment ol "alc1 ..,upply, 
(1) consolidation of the hol<lmg~ ot cultn a tors m an area 
for the better use ot land, 
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(J) dmuun!:! ol c:111al<>. ~,trl'anh :mel II\ er ... to pn'vent hank 
t•roSIOll. 
(!-) prO\Idmg pump~tb and pldllorms !01 
p11mpset ... lor dt'\\ .Jte11ng proCl'"". 
(IJ JllO\ ul111g channl'l<; lor "atJ•J 111g 
purpose..;, .md 
(m) c;uch otlw1 mattt·r::., uot IIH Oll..,J'>lent 
ol th!'. Ali, .ts mav be prt sc:1 Il>~·d 
erectiOn of <,llch 
:, Publtcatwn uj scheme tlllrl ·wudntcJ 'JIJ}ects.-- ( 1) Copies 
of the dt aft -,chemc togcthl'r "1th : l1e coniH'l tt·d 111aps Ltn<l plaus, 
tf an\'. shall ht• made a\ .nlablt· IJ\ tht• C.oqwr,Jtwu loJ mspee,tlon 
hy the pubhc, I 1 ee of charge,-
(a) m c\ en village m wh1ch tlw land'> meludcd m tlw 
~chemc are sttuate; 
(b) 111 the office of e'er.\ loud autlwlfty \\'ltllln "ho~e 
JUt isdichon the land~ uKlutlt>d 111 tht• ">llwmC' a a e 
situate; 
(c) at the headquaii<'I'> ol the taluk m wh1ch 'oUCh lando., 
are s1tuate, and 
(d) at such other placr~ n~ the Corporation mav <ltrect. 
(~) A general notice shall be published in a newspaper 
'' h1ch, m the opmton ol thc ( orpo1 atwn hn~ the '' 1<le..,t circula­
hon 1n the localit.),-
(a) mt1matmg that the dralt scheme has been p1epared 
and that coptes thereof ha' c been kept and may be 
mspected by the pubhc I ree of charge, at the places 
referred to m suh-.,ectton ( 1); 
(b) reqlllring all perso11~ :dleded b.) .the draft scheme \\'hO 
Wl<;h to make ,m, obJeCtions to It or an' pa1 t 
the1 eot to suhm1t the1r ob)e<'tJOn'> In "nttng to the 
InqUirlllg Officer or to appear belore lum aud -.tale 
then obJections '' tthin tl11rty day!> ol the puhhcntJOn 
of the nottce 
(::3) Separate notice'> to the s.Jmt• ell ect ..,h,lll also be ~en·p<] 
in the prescnlwd m:mner on all o\\ nt'r'> of tht' land-. nfTet·tpd IJy 
th'e scheme 
P1 ovHled that an O\\ ner on ''hom a ~epar.ttc not1rt' hn.., hel'n 
"en ed under this suh-'i('ct10n ... hall .,ubm1t h1" obwct10ns m 
"ntmg to thl' Inqumng Ollit t·r or appear i>d01 (' that (>flicer 
and '-Lttt• In" oh]eebon.., wtthtn fifteen days ot the :-en 1ce ol 
:~4/18-!7/:\IC. 
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the no bee it t liP "" 1d 
the pe•wd ol thlt t~ 
'>ecttun t2) 
flciJOtl ol fi J teen drns e:~.pue<> lat0r than 
111 cldu~e (h) o.f -,uh-dct~f:> Il'ltned to 
li Uf'purt of file liiiJIIZrtiiiJ UfftCI'I, - '1 h(' lnqutrmg Olliet!l 
'>!tall tnqutre mto the ol>]cttton ... retened or teundcd by h1111 
~tnd -,ul>mtt them to the ( .orpo1 atwn together "1th Ius tcpot t 
thereon .mel ht'> Jt•<·ommuldatton<;, 1l .my, lor the modtlicallon 
ol the draft ..,rheme 
7 /Jeczqun to eteudc or nhandon Hflemc 'JT 1ejerewz to 
r;IJI)€?'/llll£'11t f!Jl suncfzon -(I) AltcJ um ... tdt•J lllg the oiJ]ectton~ ,tlHl 
the Jt•port .tnd 1 ecommend<~ttolt'> 11 an:, '>lllmutted h~ the 
Inquutng ! llltcer under 'iecttun b, the CorporatiOn may etthet 
clt>cld(' to t·'\Pcute th(' ~<heme "tth oJ' '' ttlwut mo<hficatwns or 
ahc11Hion til(' scheme: 
P1 O\ lded th:tt the Co1 po1 ahem '>llflll ~ubn11t 
tht> Go' ('fnment lor the11 order'>-
the scheme til 
( a) where the o" ne1., ol m01 e than flit) per cent ol the 
ar('a ol tlw Lm<h lllcludcd 111 the ~cheme, other th,tn 
(jove1nmcnt lands, or 
(h) wht•Jt' more tlwn sl'\t) 
the land mcluded m 
GO\ e1 nment, 
per cent of 
the sch<·me, 
the O\\ ne1 '> of 
othe1 than the 
ha\ c made objectiOn~ to the dt <lit '><heme or pat t .thereol ,wd 
tiH Co1 poratwn 1'> of opmwn t il.ll the -.c-lwnw ~houltl lw n.<·cu­
ited wtth or "1thout modihcations 
(2) \\'ht_·re a draft "theme •s ~ubmrtted to the (,o\('J'JJment 
under ~ub-!>\'ctJOn (I), the~ 111.1:'- '>ant tton the cit :1ft '>Chcnw "1th 
OJ' "itlluut mo<hficatwu.., 01 m.1' reject 1t 01 ma~ direct that 
a 11 (·sh -.dJeme he prepdl ed 
~ l'ublwafzun of .~< hcllll'.- tl l rite ~chenw a~ dt'cltled to he 
e'-<'cutcd by th•· Corporatton o1 as -.,1111 honed IJ\ tlw (;ovcru-
ment ~ii.JII he pubh'ilted al th(' pL1ce., 1 eler r0d to m c;uh-
~ee lwn ( 1 ) of ~cc t1on 5 
t21 \ gen1'J al not lee speed' 1ng the place<> at winch thl' 
sLhenH h.is been puhlt~ill d and llltun,ltlng the pubhc that the 
s:-~nl<' m.1~ IJI' w~pecte:d .1t tl10~e place~ free of < ha•ge .,hall abo 
be publt'>iled m " DC\\ spapl'r \\ hich, 111 the op11non of the C'.ot­
porabon, ha5 tl11· "Hle~t <'11 enlc~twn In the locahtv 
(:~) The p:tbllcatwn of tl1t' o,chellll' undi'J ..,u!J-~ect10n (1) aml 
th(' publieatlon ol the notice undc·t o;ub-:>edwu (2) sh<~ll he con­
clu~l\ e endcnce that the ~cl1•:mc ha~ been duly tr.nned • • 
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Pml'C'r to enforce ~cherr .. • · (:' Upor. the publica Iron nf a 
~chPtllt: undl'r :,,•ctiUII (), 11 shall h, l.twJ L'l lui thv Corpor::lllo11 to 
take up all) work v.. hrch 1s 1 •, I , x• cult d under tht• ..,chl'm•· 
(:2• \othlllg ~unl.1mtd ,,, '\'b ... ~c !Loll ll· -.ha.l IJe dt'l'I11L·I' to 
pi cv~nl I h(' Corp01 al1on II om t .t! 1 u-,trng d1lY worh to IJ,• e}..ecu­
lt·d L.tJcier th1• '>Cht>mt· to the u'Wntr uf l}w lund on whrch lhp 
\\llrk J., to be ext·cull'd or to a p.tdasl'kho~ldll commlllte consiJlult:d 
und-.?1 I he Kerala Land De\Pio 1Jmcnl \c~. lVI.H ll i "' 1H6·l:), 01 
to any other person 
\·lJ Where the Go\elnmvllt c~r•· the IIW!Il'l of any 
111clud~d m the ~chemc, tile Government or the Corporat1011 
ca1 ry out lht' wo1 k on that land 
~mel 
'>hall 
~ Q Lwb~lzly of CCI totn pe1 .:.O>~s •u pa1; cost ur to cont11btd!-
( l) E ... ·< ry owne1 of land 1ncl udt:d 111 the '>Cherne ..,hall pdy the 
coc;: ''' o part of the coc;l, as thP Cd.,, may bl', of the wo1k v;htcb 
undL 0 !' the scheme 1<; ca1 ned out by the C01 poratwn nnd hao.; 
bl'IIef;leu 111., land 
(2) IJ, m con.,cquo?nce of any work Colt'IIl'd out by the Col­
poi at10n und~r <;ectwn 0, any pcr..,on (1ncludmg the Gf)vet nr<1• nt) 
other than the O\vners of land-, mc1uded m the .,cheme, 1~, or 
'"· ]1!-;:ely, 111 the opmwn ol the Co1 porat10n, to be, benefited by 
"Ucl, v:ork. ~uc.h pe!:;'-m ··h<~l: pa·v 10 1hc C'"POl~t•(JO, by w.ty 
ot con~ributwn, ..,uch amount '' 11 hm ..,uch tune and m ~uch 
ma•mt'l ,l'> lhl' CorporatiOn m.ty d~'termme, and ~uch contnbnl•on 
"hall bE. acl1ustc1l a,r;aln'>~ tlw co-·: 0f 'St·ch vron k payable by the 
O\V111°l''> o£ l,md.., mcluded ;.n the schem~ m ,1cconlance wtth ~uch 
unnc•ples a'> moty be prescnbed 0 
1'1oVHied that before any per1>nn Js required tCJ pay any 
'llCh Cunti tbutwn, hl' shall he grven ol n:a'>onablc opportu:11ly 
nf makmg h1., repno..,entati01l, 1f any, 111 rPgard to the m.IIIPI 
(3) If default ,., madl' by any pPI son 1n the P·''> mvnt 'J: t 11<: 
c•1~l 01 part of lhe cost as lhe ca..,e may be, pay.tble by hun t..ll(ler 
~ub-:::c>ctwn (1) w1th111 the penod .,pec;Jil'd m th~ ~lalement pre­
pate.! under '>eCilOn 1-l or of any contnbulwn und('r <>ub·<>ect1on 
(2) w•lhh1 thl' tun1o cholermmed 111 that beho~lf under th,d .. ~ub· 
~<'CtJ•Il:, the CorporatiOn shall recover the amount hom that 
}1l';'<;()ll 
1 ~ Liubrllty to pUlJ mte1e't -Every per.,on llabl~ to pdy the 
cost or part nf the co<,t of any work U11Ckr 'iub-o:,cctwn (1 l of 
'·r11nn 10 01 lo pdy <my conlnbul1on under ~uh-sectwn ('1) of 
trnt "E.CtlOH or to P'dY expcno:.,e.., under '>Ub·1>t·cl!nn (2) oi -"~CllOil 15 
1 :i .,. 
shall he lwble tu J.M.\ 111tl·rest on SUl h Cllst, part of the_ cost ~'0!lt:!!..;~-~--""" 
twn 01 expense!>, as lhr> r::o .. •: !"!"!:::,.· :.J<·, dL !>UCh rate and With effect 
!;vi"u ::.ul.-11 elate a!> llld) L>e preS(Ilbed 
12 /(ZIJ/d o/ entry \n~ <lirl'clOI 01 olll<<'l or ~e1 'ant ol lhc 
Col po1 .1t1oJJ lll<t' l'llt<·r upo11, ..,u, '<'\ and llldl k oHt anY bn•l 
.mrl do all suc!J other ,t<.J.s d.., llld.' lle nece'>'>al y fo1 the purpose 
ol p1 ('p,11 mg, JlHJtllring Jnto or e'ecutmg any !>Cheme or for the 
pu1 pose ol lll~J'ectmg <~IIY 11 orl, 
1 ,; /)(:r..iwullon o/ t OlllfJidtol! of wotf. --A'> :,oon d'> ma~ he 
uliL·r lhe executiOn of the work!-> under a scheme, the Co< !JOratJou 
:-.li.dl ''·' notificatiOn In the (;azette, pubhsh .• declardt1on to tlwt 
ellect .111d such de< l<~nttwn :,hall he conc]U!>I\ <· <'' Idence 'that ~he 
e' <'< ut10n ol tlw "111 J,s ha'> been completed 
1-l H2coul of nyht~ HIHI lwbtLifw~ -(I) The Corp01 atwn o,h.dl, 
.1.s ..,oon H'> nld.\ be aftt•t ll1e publtcatwn ot the decl<uatwn unde1 
!>ed!Oil I:~. prl'pale .1 s· .. ,tt•ment !>ettlng out-
( a) the ndl11eS of the O\\ IH'l'> ol the land!> liH luded Ill the 
schem<·, 
(b) .t map and plan '>liO\\ mg thl' :-.1tuatwn, n.1lure .uad 
d!ml·nsJon!> of the "arks under the -.eheme, 
1!') the coo,t ot .,nch \\OJI,s, 
(d) the totnl .-J.ntount to l!l' Je<.11vered 110111 tile O\\ nc1::., 
lndudint-; mten·'>t, 
ll') the rate p<·J heda~e pvr <mnum ,,t 1\lnch ~uch amount 
~~ to h!' 1 e< 01 l'r!'d I rom the O\\ ners, 
(f) lhe Jl<'l!Olh "1tluu \\Inch su< h amount IS to be 
r e<'o\ <'Jed, 
1g l 111 n·ga1 d to e,1ch ~uch "or!, the O\\ Jll'J 01 O\\ Ill' I" 
llabh· to maintain :md 1 ep.nr 1t. and tiH· c'\tent of ~ 
the lrab!llt\ ol ea<h such O\ll1er, 
(II) th<· nght-. 11 an~, oJ thl' o'' ners 01 <Ill~ ol tlwm a., 
tl'g.u ds the u~e ol .111' ., uc:h \\ 01 k, "nd 
(!) such other m.tUer-. "" may he pre!.Ctlhed 
(2) \Iter a sL1tenwnt d'> .llon·::,ald has been pleJl:.IH.'<i, a 
untie<· shdll he puh]Io,hl'd 111 the pre'>Clthl·<l manner mtunatmg 
tl1.tt -.uch .1 st.tt('m<'nt has heen Jll'l'l><tl ed dnd that 1t ffid\ lw 
mspe< ted <tt -.uch plac<·<; d'> may be !>pectfled m the notJcl' 
(.I) \ <'OJ>Y of th<· st.ri ement prl'pal ed under <>ub-:,ec.twn (I) 
s!aall a],,, he :-.·~1' ed on t'\ cr~ O\\ JHT ol th<: l,ond.., wcludcd m 
lhe !>cfH.:HII' • • 
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15 Obliy,,tion of ()!llnerg of lands to mamtazn wzd repazr 
worl .. ~ -( 1) E'er~ person shown m the .,tatement prepared 
under ~ectzon l-l a~ liable to m.untam .md z epa1r an~ "orh. '>hall, 
to the sati~tactwn ol thl' Co1 poration maJntam and n•Jwlr that 
"ozl.. 111 hi'> O\\n L1ud and w :.n, other land in 1espect ol wh1ch 
he IS sho\\ n .~~ liable In the o,aui .,tatement 
{:!) II an~ J.H:I'>Oil li.tble to mamta111 01 rep.ur a "nrh. fails 
to do so. the Corporatwn .,hall ~~o,ue a notice to hlm requ1nng 
hun to mamt,un or repau 1t "I thin .1 peiiod to he .,pec1fied 111 
sullt not1ce and. 011 h1s fallute to Lornpl~ \\Ith such directwn 
"1thul the tlllll' fhed b~ the Corporatwn, the C01 poratron ~hall 
cau'>e thC' '' ork to be maintained or 1 epaiz ed, and the e'\ pen~es 
tnClll red thereby slr ... tll he reLo\ e1l'd from .the 0'' ner ,md ~uch 
othn persons. II .mv, lrahll' to <'Oiltnbute 
(:1 \ \ 1:~ d zspute a'> 
... ulJ-o;ectwn (2 \ .,hall be 
dl'( Iston sh:dl subJel't to 
to tlw amount to IJe rccm ered under 
<ll'ci<IPd by the Corporation :mel ~uch 
the pt o' 1szon'> ol sl'dton l !i, he final 
lh Apfle'll~-{1) \n~ O\\ner or other pt·z~on ltable under 
"L'('tzon I 0 to pa~ the cost or part ol the cost ot .1n~ "ork or 
to pay an\ amount b' "a' of contnbutwn "ho ob)ec.ts to such 
h.tiHht~, •!I any "" ner "ho IS aggrre' eel by an) r ntry In the 
.,tatement p1epa1ed under suh-~ect10n (1) ol '>·ectwn 14 or any 
pl'rson aggne' I'd b~ an' decision of the CorporatiOn under suiJ­
.,cction ('l) of sectwn 15 may "ztlnn such tmw .1s may be 
pre.,cnbed appeal to thP Subordmate Judge 
(2\ The order ot the Subordina.te Judge In .m ctppeal under 
suh-sechon ( 1) shall he final 
( ·~\ I '01' the purposes ol flus sectwn, Subordm.ltt• Judge'' 
mt·an., tit~ ~til>~>rchnate Judge havmg Junsdt('hon 0' er the "hole 
or the major portion ot the arl'a. 111 "luch the l~m<h Cll' cn:•<l by 
th<' o;chemc are situate 
'>Uh-~ectwn (2). :1ny 
<,Uh-sec'tJoll (1) of 
shall revt <;e tht· 
1-l \ \Vhert· as a result ol an ordn under 
modlfic:~tton to the .,tatement pr~pared under 
'>e('tlon 14 bc>comes neces'>,ll y, the Corporatwn 
.,tatem• nt m aecorctance "'ith stwh order 
,,-,) \\-herl' a .,tatement IS re' 1sed as alme'>atd, nottce 'olr:tll he 
!.!I\ en ol the l act of such fl'\ tsiOn m the pre'>crihcd manne1 
I i Reclt(icattOn of nnsfrtl,e~ -- \t am t1me "ttllln one yc.1r 
I rom the date of an' order pao;.,ecl h~ tt, the Corpon~tiOn m:l\ on 
;t; '•Wn mot1on, l'eCitfy illlY mz<;lake ,tppart·nt from tht• rcr·ord, 
• 111d o..lt,ill. "1tlnn .1 lrkl' period, 1 ectit~ :w~ o;urh mt<,take \\ hich 
;-------- ----- - -- -
_-I_ 
• 
14 
has hePn brought to the notice of the Corporation hy any person 
nile< tt·d by .111y 01 de1 1s:.ut:d unlit· I tin~ \ct .• 
Pro\ Hied th.tt no ">UCII 1 ediiit atwn 5llall be made '' h1ch ·ha:. 
Uw t·ll~< t ol l'llhauung the hdbilil\' ol .tn~ pel'>tllt unle-.., that 
pe1 ~on h,t., l1een gl\ en a n·a..,onalJle opportulllh ot hemg Ileal d 
111 tlw mattrr 
Hi _\mount, due tu LOlfJurrdton to he fir>t ciHI?fJC- \II .tli\Ot111ts 
duv to the Co1p01atwn Jrom .tn~ 0\\1'1 ol J.md unde1 suh-!>ectioa 
(1) of -,edwn 10 a<; the tost, or p.ut of the co ... t ol 
.lily ''ill k r.n 1 1ed out hy the Lorpor.tttnn or tm\ a1 d'i 
e'-pl'nSe!> 1111 uned b~ the CorporatiOn lo1 ma!llt.unlng or 
1 epa1nng an\ worJ, ' ot II om nny per'> on a-, contr,bu-
twn und1·I .,ub-'>ecJwn (2) ol ">ectwn 10, togf'tiH'I "1th 
mten:<;t tiH•J·..=:on. shall !>UbJect to an' cha1gt: for IJ.t"H' ta).. 01 
oth<'J Lt'l:l'S, Cl'S'>l'S Ol' other dlllOUilb dlll' to the (oo\ l'l 1':\nlCilt 01 
a loc.d .w tho11t y l1e a hr'> t cl1.ll ~e on the land bene II ~.ted by 
such \\Oil, .tnd upon till' 11111\ .tble prope1ty, Jl dO\. found \\Jtlnn 
01 upcn the '>ame .tnd belongmg to !>lH h pei'>Oil 
Lltllanut 1011. --In I his ~ectwn, 
p,n nllk tmdt•r the J~eral.t Land Ltx 
'ba~Jc t.l"\ 
-\ct 1%1 ' 
me.m5 thL t.1;-.. 
1 1.'1 o J Jllf i J ) 
11} liccouer 11 O/ mnnetJ.-- \\' 1th~u L pre JlldH e to .Ill) otlwr modi.! 
ol tecovety, .m~ '>llnl of moiH'\ pa\abk by all\ O\\ller ol land 
01 oth('I pel <;on to tl1e (' 01 poratwn undo thl' pi• ,, 1 o.,wn~ ol tin::, 
Act sh.dl on the Js~ue ol .1 u·rtJfiratr by the C•,rporatJc,n 111 
that be hall, be recoverable I rom the del .llllt mg p1·1 '-'On cl'5 
.trt ea1 ~ of public I e' t•nue clue on land undei tlw · p1 O\ 1.,1011:> ol 
the Ker.tl.1 Re\l'll ue HccoH'ry -\ct, 1 fl68 ( l.i of I <t!i3 \ . , 
:!0 ':>er VIc e of notice - -\ny 
OJ' 1{1\ vn to nn\ pcr:.on undc1 
duh '>ei \'C'ci 01 gtven-
not1cc rcqu1red 
thl'> Act shall 
to I 1e, se1' I'd un 
IJl' deemed I o IJ<> 
(J \ d the no bee is add1 es~ed to that JW~'>on .md 1s gl\ en or 
tenderecl to hun, or 
'iJ) "hl're that person cannot be Jound. 11 1t IS :dlht·d on 
'>01111' L011~picuous part of hiS l.1~t kl10\\ II place o[' 
r<'"ldPnce 01 husmess 01 1.., t<'nc!Pred to <.om•· aciult 
mcmber ol h1s fanuly 01 I" aiThed on some con'>pltUIJII'­
part.: ol tlw land to winch 1t relatP.., Ol' 
I 
(iii 1 1f 1t J'> :'.('Jlt by 1 t't.;t<;tcl eel po~t to tlt,tt p~r~on .tt h 1.., 
la::.'t 1-ttu\\ 11 place uf 1 ~::>Hlt·nct~ or !Ju~iuc~:;. • • 
,.., 
u 
• 
21 'irhemc not to />p tli1Wltdrzted -~o <;Chl'llH.' <;hall hC' 
Jt•t•med to be 111, .tlld merel~ h~ reason ol the l.1ct that 1 h~ 
person on "hom .1 notice ''a!> o;cn ed 111 pur!>uancc of any pron­
siOn ol tlw, \ct "a~ not the O\\ ner oi the land lll 1 espect ol 
"Inch tlw notice "as sen ('d, ()I O\ Ided ~uch per~on "a~ w poss(·~---
1011 of that l.llld "hen the not!( e ":-~s <>en cd on h11n 
·>·> /Juedwn., l>y (,ouernmcni-- -(1) The Cimcrnment ma~ 
g1, •· to the Cor pot ahon general Instructions, nat mconst.,teut 
w1l h the Compame1» Act, H):>o \Central Act 1 ot 1 H;>li \ 01 the 
IVIemorandum or -\rt1clcs ol ...\s<ooc1atwn ol the C01 p,.ratJon, to 
l>c lollo" C'd b~ the Corpora bon 
(2) l11 the e\.ercisc ol 1t'> (JO\\ er~ and pcdo1 manll· ol 1b 
dullc'> undet thl<o \ct the Corporation shall uot d.:pm t l1 om any 
gencr.d mstruchon!> l'>'>llcd under sub-~ectwn ( 1) c~cept "1tl1 the 
pre' 1011<; perml~SlOll of the Ciov<'J nment 
:n llember s wul 'erPant:. of Corporation to l>e Jlllbltc 
~ertNwt., -- \11 memhen ol the Cot porat10n and all olllcer~ nnd 
sPn ant-. ot tin· Corporatwn shn.ll be dPemcd. "lnlc admg or 
purportmg to act 1n pur!>U,lllCl' ol any ol the pro\ Iswns ol thi!> 
Act. to he public ~en ,mts \\Itlnn the meamng ot sectiOn :!1 of 
th1· ln<ltan l'en,tl Code (Ct•ntral \('t t:> of 1860) 
'21 f'rotedwn ot per~om admu m uood [wtlt, lunztatwn of 
stnf, mul fJroseculton'-
\I) :\o '>Utt pro!>ecutwn or othet legal p1 oceedmgs <;hall lw 
agam ... t lllc l•o' ernment tor an~ act do1w or pu1 portmg to lw 
clone uncle1 this \ct or an} 1 ule made thereunder 
(:ll No '>lilt, p10sccution 01 other legal proceedmgs shall be 
111St1tut•·d agamst the CorporatiOn or <IllY pubhc ~ervant or ail\ 
person duh authonsed under th1s -\ct w 1 cspect of anytlung 111 
good fatth donC' or mtendcd to he done under th1s \ct' or anY 1 ule 
made thereunder 
(~) ?\o !>mt, or pro!>ccut10n sh:-~11 be mst1tuted agamst till' 
C01 porahon or :Ill} public SC'I'\ ant or any person duly authorised 
undpr thi<; Act unlcs~ the '>lilt or JHO'>'ecutiOn has been !llSt1tutcd 
"1thtn '>IX month., from th(' date ot the act complmncd ol 
2:, l'owe1 to mal.e rule'-( 1) J'hc (rovernment may, by nntJ­
IIcatwJI 111 the Catl'tte, make 1 ules ior the purpoo;e ol carr) in~ 
mto ellect the pro' 1~1ons ol th1s A• t 
(:!) r, et y rule made under tins scctwn !>hall be la1cl a<; soon 
a<; may be after 1t I'i made before the Legislative .\ssembly 
•• "lnle tt 1s m sc!>swn fm a total pcnod of fourteen clays which 
16 
n1ny he comprt-.C'd 111 ont' se-.swn or 1n t,, o -.uf'r·r_ ~~!·:~---:,c~.,IUII!>, 
ctlld II. bel 01 e lhP ,., f-'!!'~· u: tile ses .. wn 111 \\ lucll tt lS :.0 J:ud 
u•· L1e ~e.,swn tmme<hatel' I olio'' mg. the Leg1slatl\ e \c;;.,embl \ 
m.1kc~ .111.' mod1ficatum m the 1 ule or dcudcs that the rule 
should not !J<· made th<" rule shall there.lltt•t huH• efled onl~ 
111 -.uch mociJlie<i form or be of no eflect as th,. cn~e ma\' !Jc, 
!>O hO'' e'er that .my sudt nwdlfH'•ltwn or ,,n11ulment ~hall he 
w1thout pt eJU<iJ<'e to lht vnhtht) of an) thmg pre' JOU~ly done 
nnclc·r thdt rule 
21i H('pefll and MPITliJ-(1) 
CorporatiOn Lu111ted (Speual 
197::), Ic;; hereby rC'pealed 
'J he hct.da Land 
Po\\'CI':o) Orduwnct•. 
I >evelopment 
JtJj:.i (15 of 
(:!) '\' ot" tlhstdndmg such repeal, an) tlung done or an • 
ac.trnn tal, en under the <.,m<l Or dmanL.c ~hall be deemed to 
ha\ e lwl'n done or taken under thts Act. 
TilE KERAL \ AGHJClil.:fLIHL tJi\'1\'EHSITY 
ACT, 1914 
PremnJJle 
Sections 
(Act 6 ot 1974) 
CONTENTS 
Shott t1tl~ and commencement 
·> Amendment of scctwn ()I 
:: lkpE>.II :md ~"' mg 
TH1. KrRALA AGHIC.ULTUH ·\L UNI\'ERSITY 
J.C'f, J0j4 1 
(Act () ot 10 i 4) 
(.UH::ND,tCi\'T) 
(AMEND:\IEi\'T) 
An let furi!let fo nmenll the l\erala \gncultural Uni11e1 ~lf11 1\rt. 
1971 
Preomhle- WHERE <\S it Is <'Xpedrt>nt fut thel' to amencl thi? 
KPrala Agncultul'al lmn <'rsth 1\<-t. Hl71, for the purpose hen·m­
alter Hppcarmg, 
• Recet ved the assent 
1914 and published 
12th March 1974 
of the 
tn the 
Governot 
Gazette 
on the 121h day 0t March, 
Extraordtnary No 276 dated 
• • 
• 
~ 'n· ! 
.. 

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