The Odisha Limitation (Recovery of Revenue) Act, 1964

 
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The Orissa Limitation (Recovery of Revenue) Act, 1964 
 
Act 14 of 1964 
 
 
 
 
 
 
 
 
Keyword(s): 
Land-Revenue, Rent, Recovery 
 
 
ORISSA ACT 14 OF 1964 
'[THE ORISSA LIMITATION (RECOVERY ,5 5' 
REVENUE) ACT, 19641 
[Recehled [he asserlt of the Governor 072 the 19tIt 
Novenrbe~. 1964, $lhst ptiblished ill ntl extrao~~ditznry iss its 
of the Orissa Gazette, dared the 4th Dece~nber 19641 
AN ACT TO EXTEND PERIOD OF LIhllTATlON FOR 
RECOVERY OF LAND-REVENUE AND RENT PAYABLE 
TO GOVERNMENT 
BE it enacted by the Legislature of the State of 
Orissa in the Fifteenth Year, of the Republic of India, 
as follows : - 
1. (I) This Act may be called . the Orissa Short iirls 
Limitatlon (Recovery of Revenuc) Act, 1964. cxtent co~~~riicnu and 
(2) It shal1,exterzd to the whole of the State of """ 
Orissa. 
(3) Tt shall come into force at once. 
2. In this Act unless the context otherwise efiniiiona 
requires: - 
(a) "land-revenue" means all sums assessed 
as land-revenue by whatever name 
desjgnrrted or locally .known and payable 
to the St ate Government; . ,. 
(b) "rent" means any sum payable as sent 
to the State Government for the use and 
occuy>ation of lands held for the purposes 
of cultivation and includes rent payable 
to the State Government by a person D. and 0. 
AC~ 2 OE who is a Chandnadar within the meaning 
1913~ of the Orissa Tenancy Act, 1913. 
3. Notwithstanding any thing contained in any kA~22~~~~ 
other law for the time being in force or in any order, ofarrcara 
custom or ussge having the form of law the period of land- rcvel?uc and 
of limitation for the recovery of arrears of Iand- rcnt. 
revenue or rent shall be ten years from the date on 
which such arrears become due: 
Provided that the period of limitation shall be 
five years from the date of the commenwnlent of 
this Act in respect of arrears which have accrued -- 
I, F~~~ Sl;jlc~r,cnI or Objcc'ts and Rcasons, Scc Orlssu Gazerre, Extraordinar!, 
da~cd [llc 27lh August 1964 (1330)- 
78 THE ORISSA LIMITATION (RECOVERY ,OF REVENUE) [Or. Act 14 01 19641 
ACT, 1964 
( Secs. 4-5) 
due prior to the said date if the pzriod of limitation 
applicable thereto before that date was marc than 
ten years. 
Rornoval of 4. For the removal of doubts it is hereby 
doubts. declaredthatnothingcontained inthisAct shall bc 
construed so as to .revive the claim for any such 
dues as aforesaid the recov.ery ,of which has becoi-ue 
time-barred prior to ,the coming into force of 
this Act. 
An~endment 
arscction 12, 5, For section 12 of the Orissa Cess Act, 1962 
Orissn AC~ the follo~ving section shall be subs ti tuted, namely:- 
11 011962. 
"12. If any instalmen! of cess 07 part thereof 
payable to Govor,nment or Intermediary is not paid 
within fifteen days from the date on which the same 
.becomes due, the amount of such -instalment or part 
thereof, together with interest at the rate of six 
percenturn per annum caIcuIated from t be date on 
which such instalment becamedue and the costs of 
recovezing the same, may be recovared at any time 
within- 
%(a) three ycars after it becomes due, if the 
same is payable to an Trlterrncdiary ; and 
(b) :ten yeas after ,it :becorncs due, if the saQe 
is payable :to ,Government." 

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