The Kerala Restriction on Transfer by and Restoration of Lands to Scheduled Tribes Act, 1999

(Translation in English of “1999-ലലെ കകേരള പടട്ടികേവർഗ്ഗ ഭഭൂമട്ടി കകേമമാറ്റ നട്ടിയന്ത്രണവവവും 
പവനരവകേമാശ സമാപനവവവും ആകക്റ്റ്” published under the authority of the Governor)
 
ACT 12 OF 1999
 THE KERALA RESTRICTION ON TRANSFER BY AND RESTORATION OF LANDS TO
SCHEDULED TRIBES ACT, 19991 
AN
 ACT 
to provide for restricting the transfer of lands by members of Scheduled Tribes in the
State of Kerala and for the Restoration of Possession of lands alienated by such
members and for matters connected therewith. 
Preamble.-WHEREAS it is expedient to provide for restricting the transfer of
lands by members of Scheduled Tribes in the State of Kerala and for the restoration of
possession of lands alienated by such members and for matters connected therewith; 
BE it enacted in the Fiftieth Year of the Republic of India as follows:— 
1. Short title, extent and commencement .—(1) This Act may be called the Kerala
Restriction on Transfer by and Restoration of Lands to Scheduled Tribes Act, 1999.
(2) It extends to the whole of the State of Kerala.
(3) It shall be deemed to have come into force on the 24th day of
January, 1986.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “competent authority”, with reference to any land means the District
Collector of the district in which the land is situate or any other officer appointed by
the Government to be the competent authority for the purpose of this Act, for the
areas in which the land is situate; 
(b) “land” means any agricultural land; 
(c) “prescribed” means prescribed by rules made under this Act;
1
(d) “Revenue Divisional officer” with reference to any land means the
Revenue Divisional Officer having jurisdiction over the area in which that land is
situate or any other officer appointed by the Government to perform the functions of
the Revenue Divisional Officer under this Act, in the area in which that land is situate;
(e) “Scheduled Tribe” means any of the Scheduled Tribes in relation to the
State as specified in the Constitution (Scheduled Tribes) Order, 1950;
 (f) “State” means the State of Kerala; 
(g) “transfer” means the transfer made by any person belonging to the
Scheduled Tribe of lands in his ownership and possession to a person other than a
member of the Scheduled Tribe by way of sale, mortgage, lease, gift and includes
‘vilapanayam’ and ‘unduruthy’. 
Explanation.—For the purposes of this clause,— 
(i)  ‘vilapanayam’  means  hypothecation  of  crops  on  payment  of
consideration or otherwise;
(ii) “unduruthi” means an assignment of the right to collect the usufructs
available or anticipated to be available to any land during a specified term for a
specified price.
3. Explanations.—Nothing contained in this Act shall apply to,—
(a) the lease of any land granted by the Administrator General, Official Trustee
or Official Receiver; or 
(b) the mortgage, pledge or hypothecation of any land by a member of a
Scheduled Tribe in favour of the Government as security for the purpose of obtaining
any loan or other assistance from the Government; or 
(c) the mortgage, pledge or hypothecation of any land by a member of a Scheduled
Tribe in favour of a Co-operative Society registered or deemed to be registered under
the Kerala Co-operative Societies Act, 1969 (21 of 1969), or a corporation or a
nationalised bank or any other financing agency, not being a private agency or a
money lender, as security for any loan advanced by such society, corporation, bank or
other agency.
4. Restriction on transfer .—Notwithstanding anything to the contrary contained
in any other law, or in any contract, custom or usage, or in any judgment, decree, or
order of any court, any transfer effected by a member of the Scheduled Tribe, of land
possessed, enjoyed or owned by him on or after the commencement of this Act, to a
person other than a member of a Scheduled Tribe, without the previous consent in
writing of the competent authority, shall be invalid.
5. Certain transfers to be invalid .—(1) Notwithstanding anything to the contrary
contained in any other law for the time being in force, or in any contract, custom or
usage, or in any judgment, decree or order of any court, any transfer of land
possessed, enjoyed or owned by a member of a Scheduled Tribe to a person other than
a member of a Scheduled Tribe, effected on or after the 1st day of January, 1960, and
before the commencement of this Act shall be deemed to be invalid:
Provided that nothing in this section shall render invalid any transfer of land
possessed, enjoyed or owned by a member of a Scheduled Tribe to a person other than
a member of a Scheduled Tribe effected during the aforesaid period and the extent of
which does not exceed two hectares. 
(2)  Notwithstanding  anything  contained in sub-section  (1)  or  in any
judgment, decree or order of any court or other authority, in cases where the land
involved in such transfer is used for agricultural purposes, the transferee thereof shall
be entitled to retain in his possession the said land upto an extend of two hectares
which shall be demarcated by the Revenue Divisional Officer by order and in the
manner as may be prescribed.
6. Allotment of lands.—Notwithstanding anything contained in section 5 or in any
judgment, decree or order of any court or other authority, a member of a Scheduled
Tribe who had effected any transfer of land, possessed, enjoyed or owned by him, to a
person other than a member of a Scheduled Tribe, between the 1st day of January,
1960 and the 24th day of January, 1986 and where an application for restoration of
right under section 6 of the Kerala Scheduled Tribes (Restriction of Transfer of Lands
and Restoration of Alienated Lands) Act, 1975 (31 of 1975) has been filed before
publication of this Act in the Gazette, but the possession or enjoyment thereof, has not
been restored to him and such transfer has been validated by the proviso to sub-section
(1) of section 5 or the transferee thereof has been made eligible for the retention of
said land under sub-section (2) of section 5, shall be entitled to restoration of equal
extent of land by way of allotment from the Government:
Provided that where the extent of the land so allotted in respect of which there
is eligibility for restoration of rights, is less than forty ares, Government shall allot the
rest of the land required to make the total extent equal to forty Ares (One acre).
7. Reconveyance of land .—(1) Where by reason of a transfer of land, which is
invalid under section 4 or section 5, a member of a Scheduled Tribe has ceased or
ceases to be in possession or enjoyment thereof, he shall be entitled to the restoration
of possession or enjoyment, as the case may be, of such land.
(2) Any person entitled to be restored to the possession or enjoyment of
any land under sub-section (1) or any other person on his behalf may make an
application, either orally or in writing, to the Revenue Divisional Officer within a
period of one year from the date of publication of this Act in the Gazette or such
further period as may be specified by Government by notification in the Gazette,—
(a) for restoration of possession or enjoyment, as the case may be, of such
land if such transfer had been made before the date of commencement of this Act; or 
(b) for restoration of possession or enjoyment, as the case may be, of such
land and for the prosecution of the person who has procured such transfer, if such
transfer was made on or after the date of publication of this Act in the Gazette. 
(3) On receipt  of an application under sub-section (2), the Revenue Divisional
Officer shall make or cause to be made, necessary inquires in respect of such
application and if he is satisfied that the applicant or the person on whose behalf the
application has been made is entitled to restoration of possession or enjoyment, as the
case may be, of the land mentioned in the application, he shall, by order, direct the
person in possession or enjoyment of such land to deliver possession thereof to the
applicant or to the person on whose behalf the application has been made, or, as the
case may be, to allow him to enjoy such land:
Provided that no order, under this sub-section shall be made unless the person in
possession or enjoyment of the land has been given a reasonable opportunity of being
heard in the matter. 
(4) Every order made under sub-section (3) shall be served on the person for
whom it is intended.—
(a) by delivering or tendering it to that person; or 
(b) if it cannot be delivered or tendered to that person, by delivering or
tendering it to any officer of such person or any adult member of the family of such
person or by affixing a copy thereof on the outer-door or some conspicuous part of the
premises in which that person is known to have last resided or carried on business or
personally worked for gain; or 
(c) failing service by any of these means, by registered post.
(5) Any person aggrieved by an order of the Revenue Divisional Officer under
sub-section (3) or sub-section (2) of section 5 may, within a period of thirty days from
the date of service of the order, prefer an appeal to the competent authority, and the
decision of the competent authority on such appeal shall be final and shall not be
called in question in any court of law.
(6) Where an order under sub-section (3) has not been complied with; and
(a) an appeal has not been preferred within the time allowed for such
appeal; or 
(b) an appeal having been preferred has been dismissed; the Revenue
Divisional Officer shall cause the land to which the order relates to be delivered to the
transfer or by putting him in possession or enjoyment of that land if need be, by
evicting any person who refuses to vacate the same. 
8. Liability to pay amount.—(1) Notwithstanding anything contained in any other
law for the time being in force, where the possession or enjoyment of any land is
restored to a member of a Scheduled Tribe under this Act, an amount equal to the
aggregate of the actual amount of consideration received by such member at the time
of  the  transfer  and  an  amount  determined  by  the  competent  authority  for
improvements, if any, made after the transfer and before such restoration shall be paid
by him to the person from whom possession or enjoyment, as the case may be, was
restored, in accordance with the rules made under this Act:
Provided that no amount shall be payable if the transfer was effected on or
after the commencement of this Act. 
(2) The amount determined by the competent authority under sub-section
(1) shall be final and shall not be called in question in any court.
(3) The amount payable under sub-section (1) shall be recoverable in such
manner as may be prescribed.
9. Government to provide grants for the payment.—The Government shall, subject
to such conditions as may be prescribed provide grants to the eligible members of
Scheduled Tribes who are liable to pay amounts under section 8.
10. Assignment of land .—(1) Notwithstanding anything contained in section 6 or
in the Kerala Government Land Assignment Act, 1960 (30 of 1960) and the rules issued
thereunder, the Government shall assign land to the landless families of the Scheduled
Tribes in the State, an extent not exceeding forty ares of land in the district they
reside within a period of two years from the date of publication of this Act in the
Gazette, or such further period as may be specified by Government by notification in
the Gazette, and in the manner as may be prescribed.
(2) Where the extent of the land in the possession and enjoyment of any
family of the Scheduled Tribe in the State, is less than 40 Ares such family shall be
entitled to get assigned more land which is necessary to make the total extent of the
land equal to 40 Ares.
11.  Constitution of Scheduled Tribe Rehabilitation and Welfare Fund and its
utilisation.—(1) A fund known as “ Scheduled Tribe Rehabilitation and Welfare Fund”
may be constituted by the Government and administered in such manner as may be
prescribed.
(2) The Fund shall be utilised by the Government for construction of
houses for the Tribal families and for other welfare measures as per the rules or in
any scheme framed thereunder:
Provided that priority shall be given to construct and provide houses to the
homeless Scheduled Tribe families. 
12. Offences and penalties.—Any person who, on or after the date of publication
of this Act in the Gazette procures transfer of any land in contravention of the
provisions of section 4, shall be punishable with rigorous imprisonment for a term
which may extend to one year, or with fine which may extend to five thousand rupees.
13.  Cognizance of offences .—(1) Magistrate of the First Class shall try any
offence punishable under this Act:
Provided that the Government may constitute one or more than one special court
exclusively for the trial of the offences under this Act. 
(2) In a case where transfer of land in contravention of section 4 has been
made on or after the publication of this Act in the Gazette the Revenue Divisional
Officer shall file a complaint to the Magistrate having jurisdiction or to the Special
Court, as the case may be, for the trial of the offences under this Act.
14. Bar on proceedings against Scheduled Tribes under Chapter X of the Code of
Criminal Procedure.—Where a person claiming to be a member of a Scheduled Tribe or
any other person on his behalf applies to the Revenue Divisional Officer for the
restoration of possession or enjoyment of any land under the provisions of this Act,
then, notwithstanding anything contained in any other law for the time being in force,
no Magistrate shall have jurisdiction under Chapter X of the Code of Criminal
Procedure, 1973 (Central Act 2 of 1974) in respect of any dispute between that person
and any other person claiming to be in possession or enjoyment of the said land.
15.  Powers of competent authority and Revenue Divisional Officer .—(1) The
competent authority and Revenue Divisional Officer while making inquiries under this
Act shall have all the powers of a civil court while trying a suit under the Code of
Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters,
namely:—
(a) summoning and enforcing the attendance of any person and examining
him on oath; 
(b) requiring the discovery and production of any document; 
(c) any other matter which may be prescribed.
(2) The decisions of the competent authority and the Revenue Divisional
Officer under this Act shall have the force of a decree of a civil court and shall be
executed through the civil court having jurisdiction over the area in which the land is
situate.
16. Legal Assistance .—The Government shall provide for legal assistance to the
members of Scheduled Tribes for the execution of the orders of the Competent
Authority or of the Revenue Divisional Officer.
17. Power to remove difficulties .—(1) If any difficulty arises in giving effect to
the provisions of this Act, the Government may, by order, do anything not inconsistent
with such provisions which appear to them to be necessary or expedient for the
purpose of removing the difficulty.
(2) No order under sub-section (1) shall be made after the expiration of a
period of two years from the publication of this Act in the Gazette.
(3) Every order made under sub-section (1) shall be laid as soon as may be
after it is made, before the Legislative Assembly while it is in session for a total period
of fourteen days which may be comprised in one session or in two successive sessions
and if before the expiry of the session in which it is so laid or the session immediately
following, the Legislative Assembly makes any modification in the order or decides that
the order should not be made, the order shall thereafter have effect only in such
modified form or be of no effect as the case may be; so however, that any such
modification or annulment shall be without prejudice to the validity of anything
previously done under that order.
18. Protection of action taken in good faith .—No suit, prosecution or other legal
proceedings, shall lie against any person for anything done or purporting to be done in
good faith under this Act or the rules made thereunder.
19. Saving of other laws .—The provisions of this Act shall be in addition to and
not in derogation of any other law for the time being in force regulating any of the
matters dealt with in this Act, except to the extent provided in this Act.
20. Bar of jurisdiction of civil courts .—No civil court shall have jurisdiction to
settle, decide or deal with any question or to determine any matter which is, by or
under this Act, required to be settled, decided or dealt with or to be determined by the
competent authority or the Revenue Divisional Officer.
21.  Power to make rules .—(1) The Government may, by notification in the
Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be after
it is made, before the Legislative Assembly while it is in session for a total period of
fourteen days which may be comprised in one session or in two successive sessions and
if, before the expiry of the session in which it is so laid or the session immediately
following, the Legislative Assembly makes any modification in the rule or decides that
the rule should not be made, the rule shall thereafter have effect only in such
modified form or be of no effect, as the case may be; so however that any such
modification or annulment shall be without prejudice to the validity of anything
previously done under that rule.
22. Repeal and saving .—(1) The Kerala Scheduled Tribes (Restriction on Transfer
of Lands and Restoration of Alienated Lands) Act, 1975 (31 of 1975) is hereby repealed.
(2) Notwithstanding the repeal of the said Act, all orders issued by the
competent  authority  or  the  Revenue Divisional  Officer,  so  far  as  they  are  not
inconsistent with the provisions of this Act shall be deemed to have been made under
the corresponding provisions of this Act and shall continue to be in force accordingly
unless and until superseded by anything done or any action taken under this Act. Every
proceedings pending before a court on a complaint under section 14 of the said Act
shall be deemed as a proceeding under the corresponding provisions of this Act and
shall be continued accordingly. 

‹ Prev All Kerala acts Next ›