The Manipur Municipalities (Second Amendment) Act, 2004

    
 
  
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Ti!)EXTIAé‘tUINl-IARY" -I..11w (1;?
Il_‘ -" ' .. "' I1 31!; l: ‘
No. 144(3) 1mphaLMonsiaY1'II Aumt-29.3905;-(W4-.%1927)
7’“ 7"'J“""" "' ”“Gd'vERmIIBNr OF MANI'PUR (m
(,msacggfmgurr: iLAW &LEGISLATIVE rAFFAIRSDEPARTMENT
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‘ .F'VJ ..I'j'e '1:- ."1 11-12311".
. , _I". .V . NOTIFICATIONr-‘IU-‘K 1':'~’- ?"It‘: 4") ‘I-“I'J‘ I'" " :~ 123nm”? 1.1"!)
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"I':No: 2749/2004443/L.—+Thc: -fol1;wimg- Am:0(- :11Iq 'I chidgmrc 13171 1481315115
:whifh roocivcd z3:155:11; of.111c._Govcrnor o1" ‘Manipuyl _0n 26-8-2005-13 hereby
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Izm MANIPURIIMUNICIPAIJTIESKSECONI} mmmm'AOL.-mg“,
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furthertoamcnd the Manipur Municipalities Act,,1994 (41.1;qu43 01.19%
1351.1; megpythc 123131111111: of ManipurI}: 1111:. Fifty-fifth year :11; the
?chubh?of India nsfolloW'So‘!, j; 1:. - 1.. 'l I ..-\1' - .-.I...I" Is" 113mm")
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ImeaPtlmm'115M0nd'Animdmcnt7MI-I' 2004 H II r-' - . rd -I I' I I n ml:
~1II1 IfQ) n shall. 'o'ém'c'inm force On 'such' 'dfitc '35 Q36 SlatO Gubanmnnt'mtfl
: 'by‘nbufi'caudd In‘Ibaomcia'l Gazacw‘nppomt. “I” I.’ =. . II--I- ,. r '3 3':
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I IMIIIIPUIIUIMMIRIIIIW494.1914W994?“1411,1110.(a!,nmcf1p11”[§q§,
1 the following sub—scctioo (18) shall be inacrmd, namely:.— ‘ ‘
'13th [£9- m: (In LII:II"'.IJI: «‘7 "' ‘CQ/I M3 \10 ‘In 10 d: II‘: 1' J.‘;.’.I"-(1.I
mu 1.:11‘IIAAIIIIIIIIIIAWm- 9m. 45.1499111441119qu gggfifigw
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3. Amendment of section 1294’01’ Iodion 129 of tho Pfimw A“. the '(oflowing section shall be Iuhtitntud. nnmdy*2 s,U -§n3 ,
"129 (1) If the construction of a building 1: untied or If abuildin;
1' materially altered or erected
(8) Without sanction as required by :octioo 126 (I); or~L~\‘ (5) without notice as required by section 124 (2); or
‘ ’ )' when sanction ha: been mtu-od: or '= . “ -~"‘((1) In contravention of the terms of any auction granted: 61'
:(o) When the sanction bu lapsed; or
«(D in contravention of any bye-Iaws made u'nder clause (W3 0r”11>-
scCtiOn (13 of section 209
' tho’ Conncil or Nag" Pancheyat may nuke an order directing that such
construction or erectionor- attention of the building shall be demoluhed or
altered by the person at whose instance the erection o: alteration of the building was
mwithin a period or thirty days from the data tormrvtan of the. order;
Provided that no order of demolition or alteratiofx Ihtnbebemidé little“
the person is given a reasonable opportunity of being heard for thawing
um: within a period of fifteen days why such order shall not be made.
(2) Any person aggrieved by an order of the Council or Napu- Panchayat
u the case may be under wb—section (1) may prefer a: appeal apimt the
era? for modifying or Innumnj the order to the Amalia“ Tritium *Mfin
the period specified in the order for the demand“ or alteration of the
buiiding which it relates:
Provided that the Appellate Tribut‘ml may entertain an appeal after expiry
of the said period if it is satisfied that there was sufficient cause for not
Hines52 Within that period; -
(3) When no" appeal has been preferred agaiast an order made by the
Couuil or Negat- Panchaynt under sub-section (1) Or Where an order had.
um mbaeouon (1) ha been coé'Ii‘nned d: appeal the peuon spits: whom
the order has been made that]! comply withtlu order within thapuiodepmim
Ma or within the period fixed in the order Man IppcsL On failure
of the person to comply with the order within such period. the Council or
ngt Mahayat may muse the demolition or alteration Of the building to
which the order relates to and tho expem of such demolitidn or utmqn
nun be racovmbto from ,Juch perm: as an mm at tend manna pt tax.
. (4) Subject to such order by the Appellate Ttibunal on 19pm] undu-
“mach (3). every drag: mado' by me Comm! 9r Nip:Pauehayu under
“)3! action the“ be final.”
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‘ :4' 129%?“ °f “”50“ 1'29 l» 129 3; 13'C1 win- (ad. 119’E:~—Afiet$31.1 $30.1- the Pfiaéipal Act," (bu folloviin; mdfoha'129 A, D0 b.129 C., 29 :Ind 129‘ E shall be insaned, namely“: ' ' ' .
4.5" 1299:. H.)- Notwithatandiqg anythipx c'oatni-nodv it)" any proiiflon of" MAL $11941 be lawful for the Cguncil or 'anr 'Pa‘nc'heynt at'afiy time.before or the: making an order of demolition under ramnni section: or'~ 0‘ ‘10ch of tho communion o: erection of my ‘buflainz or' .oxecutionof guy work .undcr rcluvmt sections. to' 11'1ng nu'ordor'airecting mendingQ! Inch construction or erection or wgrk or of thc,.ptcmiw. 'in .Whia.‘ ”‘11. . conarucuon or creation or 'w_ oxk in being carried on or has bcdn dompla-10d 1n the me: prescribed by rules, for the purpose of carrying out‘51! provxnonn of this Actor 1' '\ or wanting any dispute as 'to the nature, and extent of such erection or work:
970W that no order for web mling or stopping under subsection*Ihlll be made unim' tho potaon ix gg'wen a. reasonable opportunity of. being
-'W for Wu: dhse within n period' of thn- am .why web order than£0! be mada. .
..
(2) Where any canstruction or erection 9; work. or Anyprcmiaes in which
any construction or erectiOn work i: being carried on, has or have been scaled
--:dr-lwpped the Comet! or the Mega: Ranchgyat. u the ,cm »-m'\Y'b90-my forQM purpo- :affdcmnfiahing such construction or. graction or work in. .axgcqr-'
tdam-‘withlmoapmflxiam 'of thhAct. wdomnch smppage or seal to-bereatovod.
(3) Any person aggrieved by an order undet- xubdcction (1) may prefer
an appeal 40 ch Appallate 'flribnnal :for anodigdpg or mum. .wch ordu
Mdin thrpctiod mom'findin the mad“ made undatmheumian (1).
1293! ‘Subja‘c‘t to ‘the 'pmviliom of sectionwmc Df-rthjn Act. rno
building wind) was constructed with permds‘ion 6f -thn Cwncil-ar Nun:
’Panchayzt, us the use my be, before coming 'tnto'nporation-gf1mw
section 129 or 129A, shalt be'orflcrcddo bo'dcmolhhod or afimmd3if;4h¢..m.ot
the building including its height is fit for human habitation and Also not
‘in 'W‘m scum ‘on mustardly mundand .attoqg tmpt miner Mmmion
- or btien’utinn cram rbuildinz mpoctiuz doors. «windows..opaping. ..balcogy,
mama, ‘d‘tc. nu per specification unmadby-mmm gym.“
”The owner 'or ‘occupicr 3h!“ "Mir 0m much minor Hewett xormém
"'I'fibn or the buil'dltxg fithtfi Lima: monthrfmm ithn {due inf vmipt tof m
with specification from the'Council -‘ur ’Nam --lelnyat-m :theflcamrmay Ibo.
Exp/maxim :- the word “minor alteration or otientetion ot‘ the building”“Jhin'lndufl'e Ween sm. dining. m-Wm Woollwino‘:y-nmi. Wlfiéflm "natunl ‘ii'g'lnuystem fud :mphwther mrmtlve 4mm".Ipinst dinner. ' ' f ‘ '
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"5”!“ rm. (1) Notwithstanding nnythinfl “Rm.““1 ‘hfi‘ A.“ if 33y
D'i'building 01' a posting thereol -in any locality 1'5... 1.11 theOpimon hot“ the-
State Government for seeuxity reasons 01' protection of the locahty [of1,:
_zmcgrded, dangerous or causing inconvenience to the resident or to Other
n: 3 P000113 including owner or OCCHpicr of the such building Who have legal
access thereto or to the neighbourhood thereof the State 60110111111611: my-
siirpct the Municipality to make :ppropn'nte order for removal or aitetation
O_fthc building or apottioh thereof i11 the pfiblic interest. The Councilor-
.. N888! Panch'ayat as the' easemaybe, inaddition to any a'ction that may
31‘ be taken under this Act as required by the State Government. shall,_
'11... nlfinbkfit to reasonable compensati'o‘n in appropriate as: to be paid as
., may preteribe, by a noticein wining with a statement 'ofreatons thereof,
Waite the owner of such' bfiiitiing within a period 61" not less than
b1_1e month to be specified from thé date ofservice of notice to remove or
altei" balcony ‘or' projection of structure or hanging veranda including
whatsoever of any nature or to talc: such steps for attention ofithe abuilding
'HIIS-‘J
' ”3 01' a portiofi"'thereof as shall appear to the' Council? orHagar 'Plnchayat
as the case mey be necessary in order to prevent such dan'mr or 1111:011-
'veniedcc arising therefrom: ' ' " .. :- ' i: '
I-iIJ .
‘ Prayided that 'no order of demolition? or alteration 321111 be made unless
the person is gi‘lbn a reasonable o'ppertunityh ofbeing! board for-.1howing
“cabs: within a periodof fifteen days whysuch- order. shall- notabe’ made...
3:) (r ... . . . .,
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'1" "V: (2)1112: Council 'or Nagar Panbhnylt, '11.: theiicasc may bq, :mybefore
the period'of any‘such'notice has expired, take such temporary measure: as it-thjnh.
”fit to preVent 'the‘ danger or inconvenience arising therefrqm; a_nd any expenses
5-incurred by the Council or Nagnr Panchayat in taking such temporary meaxnm
7r-‘shaii be recoverable'from. the owner of the building adjusted cut 'of the
“compensation to be ’paid. as the ease may be. -
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1.. "’(3) In case of default by the Council or Nagar Pancheyat as the caw‘xpay bc,.
" '16 mike l111211611 within-such period Specified byl the State Government, in its
direction issued tinder sub-tcction'al) of section 1293A, the Deputy Commissioner
snh'xet: to mch- order.- 0! Appellate Tribunal "on 81199111 ifany,“ may make an
32order forremoval oruaiteration.of -tbe,bui1_dingor .11.. pomqn thereof i
diately :in'_the manner provided ,in,,sub-,eection_ (l) 711;: :;-1,.‘.i.'.::i.'w..:1 xizi-u
.... . , - : , .y" 4. ‘1;,'1i_‘.'.j , v ‘i ’ :1' - :‘f‘ 1’1.-'!"111Dl‘.‘a\.\”1.5
"'“““’“(4) Any“ person Izgricved by anionic! under N10135011 miopfiiifi”_
”‘hp'p'dil ti): the Appenate--Tribunai fie: modifying or Wyl‘fld} $1133“;
*1, within the period specified in the order. ~11. “.5 3 “”9"
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mcmli31' gonmétéfion of Appellate Tribunll etc‘- (1). no cation ' .Tnbunal consisti "1 “W cm
section; 129(2), 1311(3) end 129cm.
Tl. 'bunal may entertni -penod spec' - . . . n 8.11 WW“ 1&0: expu'y of meltno: 161111 _‘fiud. '1} the order 1f 11 11 Iamfled that there was suficientca f3 n mthm 1111; period. “3‘ °‘
GOVernment, for
(2) TM APPCHme T
to “(:2 The Appellate Tribunal may after giving opportunity of being hardMel, pass orders thereof as itthinb f1! confirming or modifying\jcr 3111111111113 the order appealed azsimt.
(1) “111.: Appeilne 111111311111 11111 not nuke in 1mm order 1pm.: theCouncil or the Nags: Panehayat or its ofieer or the Deputy Commiuiencr.u the case may be unless an opportunity is given to the Council or theNagar- Panchayat or in ofiieer or‘tbe Deputy Commissioner to be heard in
the matter.
129 E. .The State Government mydesignne one or more Superinten-
ding Engines of Public Works Department. Manipur fer determinetion
of tho nlue of thebuilding or the portion of the building to be demolished
or altered or damage clued to each building in the course of implemen-
tation of the order made by the Council or Nun: Punch)“, .“ tho
case may be."
A. SUKUMAR SINGH,
Seaway (Luv). Govt. of Manipnr.
 
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PM“ u m 13W“ 01 pg. 1 Sty, Govt. or Manipuflommm
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