The Meghalaya School Education Act 1981 (Act No.16 of 1981)

MEGHALAYA ACT 11 OF 1981
THE MEGHALAYA REMOVAL OF RESTRICTIONS ON USE AND ENJOYMENT OF
LAND ACT, 1980
(As passed by the Assembly)
[Received the assent of the President on the 12th April, 1981]
(Published in the Gazette of Meghalaya, Extraordinary, dated 1st May, 1981)
An
Act
to remove restrictions on the use occupation and enjoyment of land by a purchaser and for
matters connected therewith.
Be it enacted by the Legislature of Meghalaya in the Thirty-first Year of the Republic of
India as follows:-
Short title,
extent and
commencement
1. (1) This Act may be called the Meghalaya Removal of
Restrictions on User and Enjoyment of Land Act, 1981.
(2) It shall extend to such areas of Meghalaya as the State
Government may, by notification, specify in this behalf.
(3) It shall come into force on such date as the State Government
may, by notification, appoint and different dates may be appointed
for different areas of the State.
Exemption from
application of the Act.
2. This Act shall not apply to Government land.
Definitions 3. In this Act, unless there is anything repugnant in the subject or
context:-
(a) “land” includes benefits arising out of land and things and
structures attached to the earth; and
(b)“prescribed” means prescribed by Rule made under this
Act.
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Removal of restrictions
on use and enjoyment
of land.
4. Notwithstanding anything to the contrary in any contract, custom,
usage or practice when a person who has acquired a permanent,
heritable and transferable right of use, occupation or enjoyment in
any land by purchase or otherwise sells his land, it shall n ot be
lawful for him or the landlord to impose any restriction or
condition on the buyer regarding enjoyment or disposal of the
land and such restriction or condition shall be void.
Illegal realisation. 5. Notwithstanding anything to the contrary in any c ontract, custom,
usage or practice, realisation of any ‘Salami’ in any form, shall be
illegal.
Penalties. 6. Whoever wilfully fails or neglects to comply with any
requirement made of him under this Act, or violates any provision
of this Act shall, on conviction before a Magistrate, be punishable
with fine which may extend to one thousand rupee.
Power to make rules. 7. The State Government may, from time to time, by notification,
make rules for carrying out the purpose of this Act.
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