The Manipur Public Premises (Eviction of Unauthorised Occupants) Act, 1978

5W No-Harrmqq'
 
THE MANIPUR ?UBLEC PREMISES (E TiON OE'I'
0R5 QCCUPANT)(ASI passégAbUyTIEheI Seg1sletive Assembfy,I ah1pur9on 221—79)
‘ Am
BILL 71,”;
to provide for theprevention of slums and for thespeedy eviction v '
' of unauthorised occupant3 from public premz'wes in the State
of Manipur.‘ '
1
Be it enacted by the Legislatwe of Manipur 111 the twenty—
ninth year Of the Rep'ubth oIf IndiIa as follows: —— ' - ' '.
'1. (1) This Act may be called the Manipur Pubhc P1‘emises_ Shor1 title;
I(Evietion of Unauthorised Occupants) Act,1978_II' extent & _
. ‘ commence-
'(2), It extends to' the whole of the State of Mahipur v‘ ment‘
(3) It shall come ihtot force with effect, from lst December,’
1978. . - ,v - y ‘1 ' - '
2 In this Act 11111e$s the context -’:11erwise requireé~ . ~ Defififtiohs.I
(a) "competent authority” means any person or authority
authorisec: by the Government, by notification, to penorm thefunc— '
tions' 01' 'L1_e competent, authority under this Act for such area or
in relation to such class or public premises as may be spec111ed '
«in the rot1fcat1r'n éf 1 I
(b) "‘G'pjvernmen’c’wmeans the State Governmefit“
I (c) “Leda"; authority”inc1udes Planning and Dexewthnt
Authority, M-unicipa1 B0ard,Dist1'1ct Counci1,' Block Sam1t1,Town
Committee, G1am PanchaIyat;etc
(d)"pre’mises”111eans any land or any building or huIt 01' _
fp'aIrt of a building or hut" and 1nc1udes——’ ' -
*‘ (1")1'gardens, grou11ds ahd outhouses,,-_ if any, apperta1niné-1io
‘ such building 011 hut or part of a building 01" hut, 11nd
(ii) any fittings afiixed to such building 01‘ but or part of a
building or but for the more benefitial'enjoyment there—
of; '
(e) H “public prermlseIs" means——
(1). any premises belonging to; or taken- 0n.:1ease or requisi-I
ti'oned by, 01" on behalf of, the Government; ,
(ii) any premises belonging to, or vested, in a 1ocal autho-'
1'1ty; ,
7
V (f) -“Revenue Comnfissioner”. méans
I ‘ the; 'jRevenueComsz-
sioner (of. the GOVBrnment of .Manipur.; _-
  
  
T(g) “Ufiéuthériséd” pccypatron». . -' ' * 'premises, means the’ o-céépgtiqn,“ w th" ' 'p“
. ( V
Eviction 9f
unauthome
”occupants.
V gt‘h‘e’ 'prc‘TjEIaIn'afi'o’ri’i and, '5
Taking,- 1305'-
session or:
property 1n
-' case of , re-
fusal. ‘ .
Dispoul of -
WWVv ‘ ‘ , ,.‘ seven .d’ays’ .n-QtiCe to”the"' person
- authorised eccfipation
  
  
  
  
  
  
 
. .. .1. umimmediately 'b‘éfoie' the date offfhé Coat any time after such ' 'Without lawful~ authorit
_ 3.. (1) If >the' c‘ompd asfit deems‘vfitisfi 7- - satisfi‘ d
m fev an-
shall—
     
   
. . [(2)3 (a)? ‘The Compet‘em: a'uthPI‘iW‘ShéH,“, 'firoclamation referreti' 1:9, in clause f(c)‘; calise 6made by kit under'usfibfse’cfion :(l‘ksto ibei’aifi'xsome otherdbnpicuofis:part..~bf5th'e;,p ‘ "   
  
 
  
      ”“"i‘1'..(=1):
     
 
  
   
 
, V \Ce ‘' the fad;- ,and: the date; 'of :sggéh" prOchamatmn.
. " '4; Ifjény ber_SéSfi: 1réfg” ‘ "of eviction,= the ’
  
  
   
   
    
~e-;’ ‘7/1 -r-.'. 15‘. 'f , .1; w , , UuSe"such"force~'as- max essary;
,~ ' ., 525(1) We're any "persbn has been .premises under this. Act,ther.c9mp<ate1;vj;ga‘
 - public premises has been§uph manneras may be?
3.. ..
taliien ,
£855:sz d'-  
  
  
   
  
3
(2) Where any property is sold under sub—section' (1) the; sale ‘ .proceeds shall, after deducting the expenses of the,~ sale and" the. ‘amount if any, ‘ due to the _Government or the local' authorityconcerned as the case maybe on account .of'damages, be paid to .such person or persons, as may : appear to the competent authorityto be entitled to the same:‘ ~ I V t v .
Provided that Where the competent authority is, 'unable to..--decide as to the person or persons to whom the balance .of the. >amount is payable, or as to’the apportionment of'the same, it may'‘refer such dispute to the civil court Of competent jurisdiction andthe decision 'of the court thereon'shall be final.
I6.A (1) Anvappeal .shall -lie to the‘ Revenue CorhmissiOnerhfrom every order of the competent authOrity made; in :‘respect pf\any public premises under sub—section (1) of section 3.— 2‘
ADM '
(2) The appeal under sub-section (1) shall 'be preferred' .. Within thirty days from the date of the proclamation» referred" to'in clause -(b) of sub—section (2) of' section 3. /'
Provided that the Revenue- Commissioner may entertain theappeal‘ after the expiry of the said period of thirty days if it is ‘satisfied that the appellant was prevented by, sufficient cause fromfiling the appeal in time. i i ' . . V '
(3) (a) The, Revenue Commissioner may, for sufficient. cause,order stay‘of the , endorcement of the order of the competentauthority pending the disposal of the appeal. V . - -
t (b) No. order, for. stay of‘ enforcement shall be made under”clause (a),un1ess theReVenue CommiSsioner’ is satisfied- ,that-' the .. ‘appellant is ..enmtled. t0 the possession of» the public" premises'
1
the Revenue Commissioner as expenditiou-sly" as- possible ‘
(5). The Order of the Revenue C01‘:r‘11~1r1issioner.~ onvappeal. under
' in sub—sectioh (2) of this section shall, be final. .,
7. No suit or other proceedings shall' lie or ‘be instituted inany civil court in respect to any matter arising under providedfor by thisAct; . ‘ - ,
8. (i) The Government may make rules for carrying out'the purposes of this Act. ' . '
(2) In_ particular and Witheht prejudice to' the \generality of
'(4) Every appeal under this section sha117~be disposed ie‘f by '
. Bar .of in- .-
risdiction'
" of court.
iPower tb h
'; makeruks;
foregomg power, such rules may provide. for“ all or any of the.f011'owingtmatters, ' namely :—
Repeal &
Savings.
. “Validation.
213;- of the Constitution of India.
(a) the making of enquifie‘s under this Act;
(b) the procedure to be followed intaking possession of public
premiSes,
(e) the manner in Which appeals may be preferred and the
procedtire to be followed in appeals;
(d) any other matter which has to be or may be prescribed;
'(3) Every rule made or ? notification issued under this Act
shall, as soon as possible, after it is made or issued be placed on the
table of State Legislative Assembly and before the expiry of. the
session, in Which it is so placed or the next session of Legislative.
Assembly agrees in makingany modification in any such rule or
notification or agree that the rule or notification should not be
’made or issued, the rule or netificatiOn shall thereafter have eflect V
only in such modified form or be of no efiect as the case may be,
so however, that any such ‘ modification Of annulment shall be
Without prejudice to the Validity of anything previofisly' done
under that rule or modification.
9. (1) The Manipur Public Premises (Eviction of Unautho—'
rised Occupants) Ordinance, 1978 shall stand repealedon the day
‘this Act comes into force.
(2)'Anything done and any step taken (including order,
_scheme,ru1e,form or notice) and any'action taken under the
repealed Ordinance sha11;in so far it is not inconsistent With the
provisions of this Act be treated as to have been done and acted
fundertheprevisions ofthis Act and shall continue to be in force
until superseded.
'10. Validation notwithstanding anything contained in the
Act or any other law for the time being in force in the State of
Manipur anythmg done and any step taken (including order,
'scheme,ru1e form o'r notice, appointment) purported by under the
provisions of the repeated Ordinance and the Rules framed?t1ere—_
under shall not be illegal and invalid for the reason that the
Governor had no power‘to promulgate the Ordinance underIArtiole -.
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