The Gauripur (Gholla) Zamindars' Annuity Rights Abolition and Extinguishment Act, 1979 (Act 7 of 1980)

MEGHALAYA ACT 7 OF 1980
THE GAURIPUR (GHOLLA) ZAMINDARS’ ANNUITY RIGHTS ABOLITION AND
EXTINGUISHMENT ACT, 1979
(As passed by the Assembly)
[Received the assent of the Governor on the 23rd May, 1980]
(Published in the Gazette of Meghalaya Extraordinary issue, dated 6th June, 1980)
An
Act
to provide for abolition and extinguishment of annuity rights of the Zamindars of Gauripur
(Gholla) within West Garo Hills District.
Be it enacted by the Legislature of Meghalaya in the Thirty-first year of the Republic of
India as follows:-
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Short title, and
commencement
1. (1) This Act may be called the Gauripur (Gholla) Zamindars’
Annuity Rights Abolition and Extinguishment Act, 1979.
(2) It shall come into force at once.
(3) It shall apply to the Gauripur (Gholla) Estate in the West Garo
Hills District.
Definition. 2. In this Act, unless the context otherwise requires,-
(a) “Annuity” means the fixed sum of Rs.7,164.40 paise paid or
payable  yearly as annuity by Government to Raj Protap
Chandra Barua  Bahadur, proprietor/ Zamindar of Gauripur
Rah Estate, his h eirs, successors, executors and assignees as
consideration for resigning in perpetuity and making over to
Government all rights , title or interest which he possesses or
may have possessed in portions of his permanently settled
estate, parganas, Kalumalupa ra and Aurangabad as lie
within the West Garo Hills District under the terms and
conditions of the agreement, dated the 30 th April, 1878
executed between the said proprietor/Zamindar and the
Secretary of State of India;
(b) “Gauripur (Gholla) Estate” includes all land being portions
of the permanently settled estate, parganas, Kalumalupara
and Aurangabad as lie within the West Garo Hills District in
the State of Meghalaya which their proprietor/Zamindar had
resigned in perpetuity and made over to the Governmen t all
the rights, title or interest which he possesses or may have
possessed in the said lands in consideration of annuity.
Abolition and
exitinguishment of
annuity and all rights
thereof.
3. Notwithstanding any judgement, decree or order of any court or
any contract, agreement or treaty or any law in force on and from
the commencement of this Act, annuity paid or payable by
Government to the proprietors/Zamindars of Gauripur (Gholla)
Estate or to other person who, at any time before such
commencement, was recognised as proprietor/Zamindar of the
said estate or any person who, at any time before such
commencement was recognised as heirs, successors, executors
and assignees or such proprietors/Zamindars, is abolished and all
rights, liabilities and obligations pertaining to such annuity or any
claim for its payment are extinguished and, accordingly, the
proprietors/Zamindars of the said estate or, as the case may be, the
other person recognised as proprietors/Zamindars of the estate or
any person recognised a s the heirs, successors, executors and
assignees of such proprietors/Zamindars, on such commencement,
shall cease to be recognised as such.
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Payment of annuity in
lumpsum.
4. With the abolition of annuity pertaining to the Gauripur (Gholla)
Estate and the extinguishment of all rights, liabilities and
obligations or of any claim for payment of annuity under Section
3, there shall be paid by the State Government to the
proprietors/Zamindars of the said estate or to other person who, at
any time before the commencement of this Act, was recognised as
the proprietor/Zamindar of the said estate or any person who, at
any time before such commencement was recognised as the heirs,
successors, executors and assignees of such
proprietors/Zamindars, as the case may be , for such abolition and
extinguishment, a sum of one lakh forty -three thousand two
hundred eighty -eight rupees in lumpsum being twenty times the
value of the annual annuity pertaining the said estate.
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