The rajasthan government grant act, 1961

26
 
 
[ waren we Ure wae,1961 |
40af a saeaf RM weal G ue fea wr deel
The Rajasthan Government Grant Act, 1961
_—[ActNo.20of1961]
..(Received theassentof thePresidenton the8" dayof July, 1961)
An Act toprovideforthenon-applicabilityof certainlaws tograntsor
-.transfersfrom thecentralgovernment orthestategovernment and todeclarethe
validityof theprovisions,restrictions,conditionsand limitationscontainedin
- or imposed:bysuch grantsor transfers,Be itenactedby the RajasthanState
~ Legislaturein theTwelfthYearof theRepublicofIndiaasfollows:
- I-.. hort title,extentand commencement: -(1) thisAct may be calledthe
se leon Governmentt Grants:Act,1961.((2);Itextendstoie whole ofthe
 
   
  
    
 
  
 
ae appliedtoany¢‘grantof
made orrhereattertobemadeoh ,E :     Ae hime but.everysuch
shalltakeeffectasifneitherot‘thesaidActshad beenpassed.4."_Government grantstotakeeffectaccordingtotheirten
oe Te‘strictions,conditionand limitationsevercontained ny such grantoftransferasisreferredto insection2 orsection3 shallbe validand shalltakeeffectaccordingtotheirtenor,any provisioncontainedinany of theActsmentionedinthosesectionsorany ruleoflaw,statuteorenactinentorany decree or directionof a courtof competent jurisdictionto the contrarnotwithstanding. Sry
Repeas:-The GovernmentGrantsAct,1985.ofthercentral|
asfences toorstandadoptedtothewholeorany partofthenue trenand allothercorrespondinglawsinforceinany partof thestatearehererepealedandserialnumber35 ofthescheduletotheRajasthanAdaptationofCentralGadinanpe,1950 RajasthanOrdinance4 of 1950.isherebyomitted.
 
  ~All provisions
foremade or heleatichto» be : ee
ntto, orin favorof.any personerant nd transfershallbe construedand. a
oS under theHe ne
 
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GOVERNMENT OF RAJASTHAN
LOCAL SELF GOVERNMENT DEPARTMENT
No. Jaipur,Dated 15-09-1983
| ORDER ee |
No. OE/F-19 (Campaign) DLB/83/5783.. inesuppresssionof this
riepariiientcircularNo, D.745/F.10(22)LSG/A/59 dated 27"April1959&
memorandum No, F,10 (29)LSG/A/58 dated 26 February]1962 and ailother
ordersissuedinthisbehalf,thestategovernmenthave been pee to sanction
allotmentof landfreeof costand issueofpatiaon a nominal feesofRs.5.00
instategovernineatgrantAct,|196](RajasthanAct No.’20 of
CCU igthe landfortheI ast40 y
   
 
  
  
 
    
  
   
orityin.‘ase of Nazul
nv other kind ofland.. ne  
  
   palfrshallIbesipsiedaccortingh: ’
4. Incaseof landwhich isunderdisp:te:orforwhich legalseeding are
pendinginany law courtor‘beforeany.authority,no pattashallbe issueduntilthecaseisfinallydecided,
5. The Pattashallbe issuedin :ccordancewiththreprovisionscontained intheRajasthanMunicipalities(LisposalofUrban Land) Rules,1974,6. Incaseofanydispute,thedecisionofthecollectorinthisregardsshallbefinal.
By orderofthegovernment.
? (J.S.Yadav)
Wt Dy, Secretarytothegovernment,
 
en builtupon.bye
laximum area1of 300 Sq.
  , enticated S ee
 
  
GOVERNMENT OF RAJASTHAN
LOCAL SELF GOVERNMENT DEPARTMENT
No, F.80)(Rules)LSG/2000/15662 Jaipur,Dated2401-2000
: ORDER
In First Para of this department order No.OE/F-19 (Campaign)
DLB/83/5783 dated 15-1-83,after the expression “40 years or more” and
beforethe expression|“on the followingcondition”the expression“and 20
vearsor more in caseof scheduledcastsand scheduletribeperson”shallbe
inserted. ees
(C.B.Sharma)
‘Dy.Secretaryof theGovt.
     
   
    
  
isSRT ERAT
pai: ta()P
 
ee Sra / 83/ 8783
ae Saal i OR 300 
 
pera ae20eg ah ot a
é HEN arate |
|20,adeayane 2Pe
OT AATq at Ie ne oe
 
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rey Qe EIT aa Re UPS vas,1961RRMA sR 1961aT
20)& cetod A orderferia15.9.83SN fearWaTaT|Fa AAMT Fog Bae
ariwe Prefafrentra@ fasPAA aed otora ahror PETER a rast
1. afe aig amtaa erara iof8 8at weer Pate war feare 1 wae, 1960&
gd wTGal araraw&) Oe @ aca S weraoes aPenis Ray st
onfarentBrat8ATA Ta aS ET Ea A eae omaaa StaT |
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wear 20)& aanta wor Bee ere oH andermala at / WH 19 (A)Sree 08/50 fetes15.9100& Farge 2ah et ee eet FatGT F
" Pattashallbe issuedfortheAreaof thelandwhich hasbeenbuiltupon by kuechsPuccaconstrictionthereonvithamaximum areaorthe300Sq.Metersonly."
< grea woafad
  
Aeare 3: ve ww Se
arte Qn as 300% ae
a Tea wd ce \
 
 
 pe shallbe issued
cha construction theirsonwwith a ma
   uc ‘has|beeb:builtupon
Kac imum areaof the300 sq.metersonly. & a
sainwar & wa Yee femon &fe veerord araae ofa fem
sin feates & e048fernyoust,cea=o sofas ms Rhine
, saree &1 Se aren 300an rexwanaI UeeTfen aM pa eet aT A, wad 7
AUT eM |
   
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