The Mizoram Public Demands Recovery (Amendment) Act, 2010 (Act No. 15 of 2010)

NOTIFICATION
No. H. 12018/99/2010-LJD, the 29th October, 2010. The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Public Demands Recovery (Amendment) Act, 2010
(Act No. 15 of 2010)
(Received the assent of the Governor of Mizoram on 18.10.2010)
AN
ACT
To amend the Mizoram Public Demands Recovery Act, 2001 (Act No. 11 of 2001) (hereinafter
referred to as the Principal Act).
It is enacted by the Legislative of the State of Mizoram in the Sixty first year of the Republic of
India as follows :-
1)  Short title, (1) This Act may be called the Mizoram Public Demands Recovery (Amendment)
     and Commencement Act, 2010.
(2) It shall come into force from the date of its publication in the Mizoram Gazette.
2)  Amendment of (1) In section 1, the heading shall be substituted by “SHORT TITLE, EXTENT,
     Section 1 of the COMMENCEMENT AND APPLICA TION”.
     Principal Act
(2) After Section 1(3), the following sub-section shall be added, namely :-
“(4) The provisions of this Act shall apply subject to the provisions of the
Recovery of Debts Due to Banks and Financial Institution Act, 1993, wherever
so applicable”.
3)  Amendment of (1) In section 2(e), the words “and Sub Divisional Magistrates and Subordinate
Section 2 of the Officers dealing in the Revenue matter” shall stand deleted.
  Principal Act
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
VOL - XXXIX   Aizawl,    Tuesday  2.11.2010    Kartika  10,      S.E.  1932,     Issue No. 429
(2) Clause (h) of section 2 of the Principal Act shall be substituted by the
following, namely :-
“(h) ‘Public demand’ means any arrear or money payable or due to the
Government, or to any Scheduled Bank or financial institution approved by
the Reserve Bank of India, and includes any money recoverable as arrear of
land revenue by any law in force or by any lawful and valid agreement with
the Government of such Banks or financial institution.”
4)  Amendment of Section 31(1) of the Principal Act, shall be substituted by the following, namely :-
     Section 31 of the
     Principal Act “31 (1) An appeal from any original order made by a Certificate Officer
shall lie to the respective Collector or Deputy Commissioner of the area, if
presented within thirty days from the date of order appealed against, excluding
the time taken for obtaining the copy of such order”.
Sd/-
P. Chakraborty,
Commissioner/Secretary Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/850
- 2 -Ex-429/2010

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