The Urban Land (Ceiling and Regulation) Repeal, ACT, 1976

THE URBAN LAND (CEILING AND REGULATION) 
REPEAL ACT, 1999 
(15 OF 1999) 
1[22nd March, 1999] 
An act to repeal the Urban Land (Ceiling and Regulation) Act, 1976. 
Be it enacted by Parliament in the Fiftieth Year of the Republic of India as follows:- 
1. Short title, application and commencement. -(1) This Act may be called  THE URBAN 
LAND (CEILING AND REGULATION) REPEAL ACT, 1999. 
2. It applies in the first instance to the whole of the States of Haryana and Punjab and 
to all the Union territories; and it shall apply  to such other State which adopts this Act by 
resolution passed in that behalf under clause (2) of article 252 of the Constitution. 
3. It shall be deemed to have come into force in the States of Haryana and Punjab and 
in all the Union territories on the 11 th day of January, 1999 and in any other State which 
adopts this Act under clause (2) of article 252 of the constitution on the date of such 
adoption; and the reference to repeal of the Urban Land (Ceiling and Regulation) Act, 1976 
(33 of 1976) shall, in rela tion to any State or Union territory, mean the date on which this 
Act comes into force in such State or Union territory. 
2. Repeal of Act 33 to 1976 - The Urban Land (Ceiling and Regulation) Act, 1976 
(hereinafter referred to as the principal Act) is hereby repealed. 
3. Savings – (1) the repeal of the principal Act shall not affect- 
 (a) the vesting of any vacant land under sub -section (3) of section 10, possession of 
which has been taken over by the State Government or any person duly authorised by the 
State Government in this behalf or by the competent authority; 
 (b) the validity of any order granting exemption under sub -section (1)of section 20 
or any action taken therunder , notwithstanding any judgment of any Court to the contrary; 
 (c) any payment made to the State Government as a condition for granting 
exemption under sub-section (1) of section 20.  
 (2)Where- 
 (a) any land is deemed to have vested in the State Government under sub -section (3) 
of section 10 of the principal Act but possession of which has not been taken over by 
the State Government or any person duly authorised by  the State Government in 
this behalf or by the competent authority; and  
 (b) any amount has been paid by the State Government with respect to such land,  
then, such land shall not be re stored unless the amount paid, i f any, has been refunded to 
the State Government. 
 
1. Received the assent of the President on 22-3-1991 and published in the Gazette of India, Ext., Pt. II, S. 1, dated 22-3-1991 
4. Abatement of lega l proceedings - All proceedings relating to any order made or 
purported to be made under the principal Act pending immediately before the 
commencement of this Act, before any Court, tribunal or other authority shall abate: 
Provided that this section shall n ot apply to the proceedings relating to sections 
11,12,13 and 14 of the principal Act insofar as such proceedings are relatable to the land, 
possession of which has been taken over by the State Government or any person duly 
authorised by the State Government in this behalf or by the competent authority. 
5. Repeal and saving- (1) The Urban Land (Ceiling and Regulation) Repeal Ordinance , 
1999 (Ord. 5 of 1999) is hereby repealed. 
2. Notwithstanding such repeal, anything done or any action taken under the said 
Ordinance shall be deemed to have been done or taken under the corresponding provisions 
of this Act.  
 

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