The rajasthan housing schemes (land acquisition) act, 1960

Rajasthan Housing Schemes (Land Acquisition) Act, 1960
Rajasthan Housing Schemes (Land Acquisition)Act, 1960
1. Short titleand commencement.
2. Definitions.
3. Amendment of section 3, 11 and 23 of Rajasthan Act XXIV of 1953.
The Rajasthan Housing Schemes (Land Acquisition)Act, 1960
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(Rajasthan Act No. 40 of 1960)
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RJ957
[Received the assent of the President on the 28th day of October. 1960]
An Act to make some special provisions forthe compulsory acquisitionof land forthe purpose of
housing schemes.
Be itenacted by the Rajasthan State Legislature inthe Eleventh Year of the Republic of India as
follows:-
1. Short titleand commencement. - (1) This Act may be called the Rajasthan Housing Schemes
(Land Acquisition)Act, 1960.
(2) Itshallcome intoforce at once.
(3) Itshall remain in force for a period of twenty years only.
2. Definitions.- In thisAct unless there isanything repugnant inthe subject or context,-
(i)"housing scheme" means any housing scheme which the State Government may, from time to
time, undertake forthe purpose of increasing accommodation for housing persons and shall
include any such scheme undertaken from time to time with the previous sanction of the State
Government by a localauthorityor a company.
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(ii)"relevant date" means the twelfthday of December, 1953.
3. Amendment of section 3, 11 and 23 of Rajasthan Act XXIV of 1953. - (1) Where during the
continuance of thisAct, any land isacquired under the Rajasthan Land Acquisition Act, 1953
(Rajasthan Act XXIV of 1953), hereinaftercalledthe "said Act",forthe purpose of a housing
scheme the said Act shall have effectin relationto such acquisitionas if-
(a) in clause (f)of section 3, afterthe words "such provision"the words and brackets "and a
housing scheme as defined inthe Rajasthan Housing Schemes (Land Acquisition)Act, 1960" had
been inserted:
(b) in section 11, afterthe words, figures and brackets, "section 4, sub-section (1)",the words "and
at the relevant date" had been inserted;and
(c) in section 23-
 
(i)in clause firstof sub-section (1),afterthe words and figure"section 6",the words, "or at the
relevant date, whichever isless" had been inserted;and
(ii)sub-section (2) had been omitted.
(2) Nothing inthissection shallapply to any building.

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