The jaipur development authority (amendment and validation) act, 1990

",
-~"~' . ,',
.'.~
-~<'-
. ",I,.,
, ".
Regd. No. RJ. 2777/93
RAJ,\STHAN GAZETTE
Extraordinary
Published by Authority r
=if?!"13, Bf'f"fH, ~T* 1917- ~~~ 3,1995
Chaiira 13, Monday, Saka 191 7--April 3, 1995
mq 4 (Gfi)
~T~~'lfTrr fcp'-Hrr;ru~~ if;-arf~,~fo:fijlfI
fq-f>.r(fCf~Hft sn~q~) ~~pr
'qfCf~"f"T
~(:f~(, ~$i"'~ 3, g95
~(?!Tl q , 2 (26) fa:~TrrrIz /9 0:-<:1"ffI!fT;::r~T~1:ff<f'Cfro:r1111sB"Cffr f'f~"ft-
fCJ\Cf'J;rf~~f.:rl1+r,f;sj?f '(1t;~qf~ +rQ"TGrrCflT~~~fCf fu'-fj·'ij122 i1T,.f, 1995 if>T5ffl:~
~t \J:l~~n'U ~cftTTEjT~<!lCflT\l::qo:fl~ S('CfiTfmrf.filfT \)fraT ~:-
\5f~~ fcrCf)m>rTf'Cfcp~ (w.m~~ fcrf~rfn~~)
:qf~f;;~+r,1 9 9 • *:(1 99 5 GfiTmm;;~~2:fT 4)
[~l1S~qf<rJf~)Glf <fiT1A':!+rfcrfG~t'fi 22 JfT=Ti,1995 "fiTsnterg~]
\ifrr~<:fqGfiT« snff:T~~ 'TM;:P.flf, 1 982 ~ m-"(«mft:rn'16~ it» f~~
orf'Cff.,~11I (:?JG:/~rn:Cf if~~Filf: ifi '(4f)CfT~r~~ "frfit ~T~r;:r <:T\irrfcr'CfTo:f-qq{if f~-
fufu«r'Tf~f;:F~rt~r ~:-
1. ~f~r.Cf "flT_~T<:5fT~~r: -( 1) ~~ 'Tferfi17iQ<fiT.,r11 \)fi:T~ f<r'fiTQ"
5fTf'CfCfi~~(~r'Cf'i ~'h:f~ff:llf!;:rr~) orflrf'ftflt) 1990 ~ ,
( 2) rr~ ~~;:Cf sr~ ~WTI
2. 198 2 ~ ~r~tI!fFi ~ftTf.,q+r 25 "liT'CfT<:T54-Cff <{iTsrfCf~{!frcr.,:-
'3flfl];~fCf'tiT«5fTf'CfGfi"(~~faf'ilfJf, 1982 (19 82 <liTorfaf'itr+r ~. 25) <fiTtTT~T
!;4-'ti ~ ~~H q~, 1 ~'fHr, 1987~, f.,+=rrf~f~(Tsrf6P·nfqa- f<filft S'Q'T~flT~f
~Titm,~~fcr:--..
115 4-<F. _~f+r ~ :;:firr B"~1ifg6, ~faro lfl'qt>fT • f~~ ~.o:~TB"To:f
__ar.fGr;:~.-( 1) ~T"(T 45 CfiTaq-i'4TfT (1) it 'T;:lNrW(TfCf~ f<fi~T ~no ii
~T~t:t1: lfT, \if~t :24 f~cn:~~,198 4 ~'h: 3 1 ~(;frt, 1987 t iifl"t if
\iffpof~,lflt it ~;r ~ ~fif~mr fqj~T'11-~T11~ ~, ~~ ~ftTf.p:ri1 iF,~~T \<
f~ lf~ 1 or,,~Cf,19 8 7 ~ ~cf I!lT,~~~ff if; ~f:l);; 'Tn:Q',!~H "ii'r~ ...,: r.fTtI )J)
_ ~ ~v
~-f··

2
.:
4flff 1:1f'>I'T~WfifilTTiT1:1Tf!Tar~t Q:~T'I1T~cnf, iinff liT ~nhr <fil ~~ ~ltrr<:
q~ ~;:r:~6T(I)~T \ifT~lTT,if:;.,fir~tfCfiff f~lIT (jfT~rrr 'l"h:;:r Cf~ ~r~fq(f
fctiiJ\ifril if; <nflWfr;ff;f ~T'fr f~ Q:ifrCfiT~arT{,omrliT ~T~W a'~~ f>r~
'fT f\if~'fiT ~qGf;:U ~flf ~;:r ~fr.rf;:rlfll,1e 94 (1894 "fiT itrr;:T1T<qftr-
f.:1<rq1) (f'if« ~~ anT it 3fT1T~f+r~;:r 'Af~f;:rlflT '{i~ 'faT~) ?{ ~,
ff~Tfq i't«1iTq~?f, 1 ~fff, ]987 'liTliT ~t1~ q~:;;jTa:.'if~n:fT'f~ 1T
'fiT<rlfT 'liT{ '>1"1~fTlT ~T<fiTlicnf!l,'f.T~cfl~ lH f,f~W ~ '-inT ~ ~rl:f
~q-iifFQ't itt 8f5lnnil ~a-~({,flr ~;:r orftrf;:rq" t '>I''lllr 'l'h 3f1~~
~~rl
~
(2) 1I~ <ITitfT\if q;1 <:tfill $f~qT q~ "{'1l+r,\ifTfm~8f;:lf CfiT~ ij-«~ll' ~,
1 a{1f~, 1987 'liT ~Gfff ~T +rT~ if, Wll 3f\ifi'f' SIf~lf+r ~
~m ~ ar~ om:ari~r<:{fitlf ~TrtTarh 1 ar<r«f,1987 t ~ci{fC;:""
"'l'i'f'~ ~ll if ij-CfiTGT\if~T lfT ~~~ Sff~ ~~tf;;r(f fifill'T \ifT~n t
(3) .~ 1~/ 1987 .mmrcrnflllm m+r~ if, am 45 'fiT':3'tT-S'ru(2) t
mWr<tirt ifTfe~trr<:Tf.f,lfT ffqT ,T lfT ~{fifir ~q''lT<:T (1) ~ ~T;:rifi'T{
$ffV~"I'T ~f1!TO CflT 'flfT ~), q~t Q:~Tillfc~ lIT arfa~",;:rTWll~;:r
! nI mtff'i=llf+r<t1'T~m:T4 *'~q-'i:nU (1) iIi ~'ll;:r 1:1T,ll'~rft~fcr, t:1HT 6 IfiT
l ..' ~q-f.n<:T (1) ~ ~'lTOT SlifiTf~(f'fiT ttt ~fet~'ifOTT lfT 'fiT If\.. l!iII'fUTT~lf+tiT_ xii
6fTit?fT ~ ituftt.~T lfl+r~ it 'EfltrJlrlH ~fetfi=loTl:f1 ~a, 1987 ~ qCfi
,,~ liT, ~'iTftqfa,G:rart:{Cfil Cf.lmcrf'l' ~ +f'rCf"(-\1f(f<:f<filllGfTlt<rTI
(4) \;'J'~.t'li~~\1T ~flT, 1 'A?fHf, 1987 ~ ~<i~Tii'l ~n:CfiH if f.,f~a ~t'Tl1T~
ilT ;a-U'f.T'fi;\ijT 'it!" ~f~f.,ll+i if;, ~trT f'li~Q:1 ~~n(f 1987 ~ ~<im,
;a-qoi'lT if; ~~T~ ~ f~ll'T 'TlIT ~, cf~t ~flT 'fiT ~~T fi:{f~(f ~T"Tl1T'fi~\ifT
f~llT 'ifIOTT~~ '>I'Tt:1Hq~ "-fT~Tfq(f fcrit 'ifT;q-if; G"Tfl.ftqtrf.,iI~T ~:i 'IT fq;
1J,~nCl~'liT',Cf.ll ~fit ~;#;; ~faf.,lilT 'liT<m:T J 7 Cf.T ~q·t1T'T (J-T) ~
'A:!~n:filfOf~~ ~l~ t:fG"~;;~f !fit'IllT ~TG~Jfq, Q.t!"T~'filT.11 ~r:~c:J19i
U ~Q ~Hf ctl 'f.1I1T,;T'l'~ '>1"TG<:-~fcn:f.,fq~~ ~h 4<.('a'fiT "fTi:trf;I ~"1!
~'
(5) 1 'I'fJ~G, 1987 'f) ~ffOf(ffCf.~TIT)lT~ ~ ~fClf.,uff(ff'lii:r\iiT~ CfT~l:?;3frq~
'liT,C{.1i ~CftnhG if.<:~if, trT,T45 err 'jq''lfU(2), \;hfTfCfi qQ 1 ~F;"ff,
198 7 ~ ~~ ~T, ~ ;par., <:l'if·q~il- hm ar~'T<R"'T ;:flf~t!" SI"f.Tf!lfff
fCfillTl]/.:fT~T ;;HTCf.l"I~ 'JflTiti ~l\iin: ~~ll' if» fCl~H # fulH 'ifT~'lr I
. ?'
'?' .
-;;.;.
"
"
i'"
2

~<
,
J'+WT4 (ar) 3
( 6) U"T~T4 8<fif ~q'-?JT~r (6) iifi '>fer);;J;f~ "(TIr tfiT ~T fCfiij"T(t~fl'3f'ft~
lfT ~r~r 49 tfi"T~q'-crT~T (2) ~ ~cft;;!Q'ftT:fi"~urifiTfrr~fW('f Pcfiit~
fllra1~~ fcrCfTG~rcrT'{T50 eft ca-q'·~ru(2) ~ if~rrr f\jf~T ;:lfTllTtTTW
~ ;:~Tlfr~p:r iTf~ 1f1:t'(Cfi1f~ f~T ~ftf<fM'n:,\jf) 1 'f7T~, 1987
<tiTfiff~=qzr liT f;;CfCT~ ~ f~i..(:ffHf; ~, ~fq if~'f ~fcrf;rl1qit ~q;r;:S'T
<tiTSliT;; it '(~ ~~<tlp;icrr~') lliT~n~) I
( 7) ~Jt 1 iflfPf, 198 7 Cfil(:ff1:Gfa-f""trfqp:r~ if ~«.q-f,.:rfrrlTl1ii, ~trT f;;p
lJ~ 1 iflf~o, 1987 i6' ~cf'4'T,\1lfGf~eftiti ~;; ~~~ ~"rq~ .r,(l5if
lflf ~if ~rcrr'f1f1f ~ ~ ~~ '(Cfi1f ~ arfif<ti &" crti'Wq 'fiT
mqf '"' ~ f«a '(ri errir~f.Rr~ ~f" '(Cfiq ~T~ <ti'(il~
~ "~~I(~I·II I
3. f.:rfftlTr;:lAll:UT.-~T 1fT~~:nt;li, Q'N!fi'("1' lJTSfT~ur iti flitrr
1ft'f,=ruflf,f.~), lJT'>fr~wII'rf~ri ifor;:a-fcrscfCfi«r Gf11f~ ~fu'w~(~ ~ \11,
••.~'( fcrllmTsrrfQ'lt\'(Uf!Q'f~r'flJq I 1 982 (1 982 ~ ufcrfirlJl125) it 3Rrf~'!'
1fir ~ ~;r 8 ~GifQ'(f ~Cfit"ll ~ weft;r~ ~~~ if~ ~.1"1'Cfi"rt1fT~r"i;:rTf,
tmf.r ifr~ fi~ SfIf)T"(~f~ifRf qr'( ~\l'T"r ~ Qll'TirlfrllT'iT it«TCfin:~ T~,
it'T6' qr ~ ~ij" ~fuf;;t(if [TU If'fr~w)fCT6' ~'ffi iffcrf'flfif ~ iJ~r"f~llT lllfT
Q'TI
~. tIT.~tm,
~mrr ij"f:q~ I
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Iaipur, Apri I 3, 1995
No. F. 2(26) Vidhi/2/90.-In pursuance of clause (3) of Article 348
of the Constitution of India, the Governor is pleased to authorise the
publication in the Rajasthan Gazette of the following translation in the
English language of the Jaipur Vikas Pradhikaran (Sanshcdhan Aur
Vidhirnanyakaran) Adhiniyarn, 1995 (1995 ka Adhiniyarn Sankhya -4):-
(Aulhorised English Translation)
THE lA/PUR DEVELOPMENT AUTHORITY (AMENDMENT
AND VALIDATION) ACT, 1990~ J
(Act No. 4 of 1995)
[Received the assent of the President on the 22nd day of March, 1995}
A.'"I,

4
Be it enacted by the Rajasthan State Legislature in the Forty-
first Year of lhe R~public of India as follows:-
1. Short title and cornmencement.-(l) This Act may be called
the Jaipur Development Authority (Amendment and Validation) Act,
1990.
(2) It shall con:c into force at once.
2, Su'niituiion of section 54-A in Rajasthan Act 25 at1982.-
Section 51-A of the Jaipur Development Authority Act, 1982(Act No.
25 01 1982), shall be deemed to have been substituted on lst day of
August, 1987 Ly the followingl namely :- -:iJ.,51-.'1.TI·uns,··on] pr ;i)/\iOJ1Sfor p uulitu; ma tiers relating to acquisition
of lunu - -\l : . :.l\Vitl.si.':lldiI1~. al1ythi;l;~ otherwise contained
in <ub . cctio.i (I ~of section 45, where. in any matter relating Q.'
;0 lh: ;.CCjLli:··(iJ!1 of land pending between 24th day of Scp- '"
iembcr. 1984 and 31st day of July, 1987, an action, thing or
order has been taken, done or made under and in accordance
with the provisions of this Act, a" it stood before the first day
of August, 1987,such action, thing or order shall not be re-
opened or reviewed or be liable to be challenged on the ground
that such action, thing or order was at variance with that pro-
vided for in the Land Acquisition Act, 1894 (Central Act 1 of
1894) (hereinaiter in this section refer~_ to as the Land. ~
Acquisition Act) subject, however, that anYJ'ili!lier pr-cceedtn~
action or order in such matter conducted, taken or made on ")
or after ·!~efirst day of August, 1987, shall, subject to the other
provisions of this section, be made under and in accordance
with the Land Acquisition Act.
,{:2) Tho;arno.int of compensation or interest or that ;ayable
/ifit ~rt:l...'r reason, shall in a matter pending 011the first
~. (by or Auzusl, J987, be payable under and in accordance with
the orov isions of the Land Acquisition Act and the money
paid prior to the first day of August, 1987, shall be deducted
fro n 0:- ~dimte:l ava inst the said amount.J ,"
(3) Where in a matter pending on the first day of August, 1987,
a notice under sub-section (2) of section 45 or a notification
under sub -section (l) thereof has been issued or, as the case may
he, oublishe J sue! notice or notification shall be deemed to be
the notification or declaration published or made under sub-
section (I) of section 4 or, as the case may be, under sub-section
(l) 0f sicl ion 6 oi the Land Acquisition Act and the declaration
4

·, ,.
,. ,, .,
\TPT 4 (iii) 5
)---\ f
)
or award in such matter shall be made within a period of one
year or as the case may be, two years from the first day of
August, 1987.
(4) Where any land has, prior to the first day of August, 1987,
vested in the State Government or its possession has been
taken in accordance with the provisions of this Act, as it
stood before the first day of August, 1987, such vesting or
possession of land shall not be liable to be challenged on the
ground that no amount of compensation was tendered and paid
in accordance with sub-section (3-A) of section 17 of the Land
Acquisition Act, subject, however, that such amount shall be
(' , tendered and paid within a period of six months from the
.-<tlL • __ first day of August, 1987.
, (5) In cleter.1jingthe amount of conpensati on to be awarded
in a matter pen:Hngon the first day of Allgu3t, 1987, the. market
value of the land at the date on which the n rtice was published
in the Official Gazette under sub-section (2) of section 45. as it
stood before first day of August, 1987. shall be taken into
consideration.
(6) An appeal preferred to the Tribunal under sub-section (6) of
section 48 or a dispute referred to the Tribunal under sub-section
(2) of section 49 or a deposit of amount made in the Court of
the District Judge under sub-section (2) of section 50 and
pending decision or disposal on the first day of August, 1987,
shall be dealt with having regard to the provisions of the
Land Acquisition Act.
ch Where in a matter pending on the first day of August, 1987,
the amount of corn-iensation payable under the provisions of
this Act, as it stood before the first nay of August. 198'/, is
higher than that payable under the Land Acquisition Act, the
owner of the land and the persons interested therein shall be
entitled to claim the higher amount.".
3, Va'idlfion.--NJtwith"tanding anything contained in any judge-
rmtt. decree or or ler or finding of any Couri;,Tribunal or authority to
lh:, contrary, any action, th1rlg or order, taken, done or made under and
in accordance with the provisions relating to acquisition of land contained
in the Jait'ur Development Authority Act, 1982 (Act 25 of
198'2) shall be dee n-d to bevalid and effective as if such action, thing or
or.ier has been made, taken or done under the said Act as amended by
this Act.
~. 1ft.ai~J
Secretary 10 the Government.
5
Government Central Press Jaipur

~ "U\if --q;{
f<fflrffl;------~~.------~----------------~-
mffNiK 9'flTfircr
Regd. No. RJ. 2777/93-
RAJASTHAN GAZETTE
Extraordinary
L Published by Authority
----------------~
"m~2, '1Tf.:!'~r~~ 1 9 17-Vsf~ 22, 1995,C"""."o·
Vaisakha 2, Saturday. Saka 1917--April 22, 1995
_____ . c....-__ . -
m'T 4 ("')
~T~~;r f<{tll;r ~~~ ~ maf~~ ,
f~fa' (f<{UTl.:fTsrT~q1Jf) f<{qTt'\'
('1"q- 2)
I1f:[-q~
"
~~~, 'lllRf${ 22, 1995
,,~ q. 2 (26) f<{&Tl.:fT/2/9 0.- "(liif~~;r ~-cm- f"l~tri'" <tTt'\'-i ('Wi)I
f<:~ 3 mT~, 1995if st~mf vf~~~. q.2 (26) Fn.:nl1T/2/90,f~cti
3 ~, 1995 ~ f;{~R::If~ ~~l.:ft <1i~a-~ q;;T iifT~ :-
r',
1 2- ---- ..--.--- ..----~-.- ...--- .... ~------~-.-.-- - -_._---- ...-
m~f;{l.:f>f !fiT;{11i (2. «.1) m"tf;{l.:f", 1 9 9 5
.;1rl'qf'ltnf !liT ;{Tq ( 2.ti. 1) ~l.:fT
./~T .n!fa'(2. U. 1) mm~
"/~,, tififcr(2. ~. 1) 1Ji~·<{lf
~.~r cifil:Cf(2. ~ 2) ~
~T tifim(2' «.2) 'fqT
~..m(fCl'lqf!fCf (2. «.:2) 9JT~
~~1 qf'iCf(2-«.2) f~'T ~
~"') ttfifcr(2. «.2) 'If
t. ~H<{l qfCfCf(2- «.2) 'If
'i§iqr6"l1 q{"cr(2' ~. 2) ~)~.
_1(9iim~l tifCfa' (2 «-2)
v· mmf~l qfCffl'(2' 6. 2)
orTffq'tififCf (2. «-2)
q~~t qflffi(2' ~. 3)
•
~;~fuf.:f~"
.rnqyf.
if
T(l.:fT
~~
f~~) +It ~;~ _
'lltt
tT~t
~~1
1

Q'Q(:lTrrf~('f(~. ~. 3)
~t q?rn (~.~. 3)
Q'~T Iffty~(1. ~ '3)
'afT'~1 tf~Cf ('J. {f' 3 )
~~-------------------------
32
.~--
LAl.r (l.[(dSLATlVE DRI1FTfl'·./G) DEPI1RTMFNT
( GROUP-!l)
CORRIGENDUM
Iaipur, April 22, 1995
V;). F. 2 ('2S)":tlhayi/2/90..-The Notification No. F.2(26)viclhayi/~!
90 dated 3rd April. 1995 published in the Rajasthan Gazette, Extra,
ordinary, Part ~(A) dated 3rd April, 1995 may be read with the
Iollowin« (,Of[Cclions-
Referencr
1995
Corred Expressi on
3
1990
Printed incorrect Exp~essio_n_
2
Title of the Act,
Page No.3
Page No.3
_ 7th Line Page No.4
l Olh Line Page No . .(r-
11th Line Page No. .•
......22nd Line Page No.4
~.22nd Line Prge No.4
_ 23rd Line Page No. 4-
/ 23rd Line Page No. 4
26th Line Page No.4./ '
3 An
Act
further to amend
the Jaipur Develop.
merit Authority
Act, 1982.
3
2.
following.
"54.....A.
referred
the
any
proceeding,
provisions
2
following;
"54-A
refered
The
any.
proceeding
provision
rl

. ' .. ~ .'
~.
15
1 2 •,,28th Line Page No. 4 Payable payable
29th Line Page No.4 another any other
"-~v 14th Line Page No. 5 deterrning determining ~-
,,-,15th Lins Page No. 5 Agust August
24th Line Page No.5 1987 1987,../
·~'0~ndLine Page No. 5 amount:' t"arnoun..
34th Line Page No. 5 C01.JrtTribunal Court, Tribunal
.,,3SthLine Page No.5 order taken order, taken
j37th Line Page No. 5 Jaiur Jaipur
~\Ift~ faT,I J I
Secretary to GoveltrMnt.
-----~
3
Government Central Prey, laipur.
-

‹ Prev All Rajasthan acts Next ›