The Manipur Land Revenue and Land Reforms (Third Amendment) Act, 1976

fianigxur
EXTRAO RDINARY
i PUBLISHED BY AUTHGRITY
No. 105 (A) Imphal, Tuesday, October 26, 1976 (Kartika 4,1898)
GOVERNMENT OF MANIPUR
SECRETARIAT : LAW DEPARTMENT
Imphal, the 26th October, 1976
_No. 2/29/76-Act/Leg.——The following Act of the Legislature, Manipur which
necuved assent of the Governor on 20—10-76 is hereby published in the Manipur
We. , h
I. BUOY SINGH,
Deputy Secretary (Law) to the Govt. of Mnnipun.
THE MANIPUR LAND REVENUE AND LAND REFORMS
(THIRD AMENDMENT) ACT, 1976
(Manipur Act No.21 of 1976)
An
. Ac;
zofurzher amend the Manipar Land Revenue and Land Re:fbrms
,3 d 1960. Act, I960.
.
BE it enacted by the Legislature ' 'of Manipur in the
Twenty—Seventh Year of the Republic of India as follows :-—-
 
l. (1) This Act may be called the Manipur Land ' . _ '
Revenue & Land Reforms (Third Amendment) Act, 1976. 55°" “"9 ‘
nlmence‘
g2) It shall come into force on such date as the Govern— ,mcm
ment may, by notification in the oificial Gazette appoint.
2. In this Act, “Prinbipal Act” means the M. L. R.‘ &
[3d 1960. L. R. Act, 1960 as amended from time to time.
3, In section 91 of the Principal Act aftgr the existing Amendment
proviso there shall b: added a. second provxso namely,-—- of Scam.
. . 91.
“Provided further that not legal practmoner' shall be
allowed to appear and conduct cases in proceeding under
Chapter XI of the Act”.
4. In subsection (2) of Section 136 of the Principal Amman“.
ACt,——— -
of Section
(3) the words “and unmarried daughter” occuring 13"
in the fourth line shall be deleted; _
(b at 'the end of clause (ii) for the rsemicplqn a
full stop shall be substituted and the rcmaming
clausas (iii) and (iv) shall be deletci .
5. In the proviso to sub—section (i)uof section 136;!)
of the Principal Act, for the item (a). (u), the followmg
shall be substituted, namely,—
“(a) (ii) a banking company ;
Amendment
of Section
142.
d , Section
1".
2
Explanation—‘a banking company’ means—
(1) a banking company as defined in the BankingRegulation Act, 1949;
(2) the State Bank of India constituted underthe State Bank of India Act, 1955;
(3) a Subsidiary Bank, as defined in the StateBank of India (Subsidiary) Act, 1959;
(4) a corresponding new Bank constituted underthe Banking Companies (Acquisition andTransfer of Undertaking) Act, 1970 ;
(5) any banking institution notified by the CentralGovernment under Section 51 of the BankingRegulation Act, 1949;
(.6) the Agricuhural Refinance and DevelopmentCorporation constituted under the Agricul-tural Refinance Corporation Act, 1963;
(7) the Regional Rural Banks, as defined in sec-tion 2(f) of the Regional Rural Banks Ordi-nance, 1975; and
(8) any other financial institutions notified bythe Central Govern ment in the Ofiicial Gazetteas a bank for. the purpose of this Act”.
6, In" section 142(1) of the Principal Act for the words“thirty days” occuring in the second time, the words “fifteendays” shall be substituted.
7. In section147 of the Principal Act, for the fulfil"stop at the end, a colon shall besubstituted and thereafterthe following proviso shall be inserted, namely,—
“Provided that the Deputy Commissioner shall be assoon as the publication of the ’ist under Section 143(3) ismade, invite appiications from efigible candidates includingSchedule Castes and Scheduie tribes members who resides"within eight kilometers or the village in which the e-zcrss landsare situated to file applications for ailotment in the prescribedform within a period 0 thirty days from the iSSue of suchnotice. Verification offhose appfications and selection ofa‘ssignees' for allotment 0F Surplus land shall as far as prac-éicablc be comp¥eted within the next thirty days of thereceipt of wplioation."
10 of 1949.
22 of 1955.
SI of 1959.
5 of 1970.
go of 1949.
10 o: 1963._
 
8. In sub-section (1) of section 148 of the Principal Ammdmsm
Act alter the words “one thousand rupees" occun‘ng at the fig. 3935““
end, the wares “With impfisesmcm for a period which may
extend upto two months” shall be addaL
 
Printed by the Supdt., Ptg. & Sty., Manipur at the Govt. Press, 1mphal/500—C/26-10-76,

‹ Prev All Manipur acts Next ›