The U. P. LAND REVENUE PROVISIONS (EXTENSION TO RAMPUR) ACT, 1969

THE U. P. LAND REVENUE PROVISIONS (EXTENSION
TO RAMPUR) AСТ, 1969
(PRESIDENT'S ACT NO. 5 OF 1969)
*[Received the assent of the President on February 4, 1969
and was published in both the Government of India Gazette
Extraordinary and the Uttar Pradesh Government Gazette
Extraordinary, dated February 4, 1969.]
to
Enacted by the President in the Twentieth
of the Republic of |ndia
AN
ACT
Year
extend certain provisions of the U. P. Land Revenue Act,
1901, to Rampur and to validate certain acts and proceedings.
IN exercise of the powers conferred by section 3 of the Uttar
7 of Pradesh State Legislature (Delegation of Powers) Act, 1968, the
1968 President is pleased to enact as follows:-
1. This Act may be called the U. P. Land Revenue Provisions
(Extension to Rampur) Act, 1969.
2. (1) The provisions of Chapter VIII of the U. P. Land
U. P. Revenue Act, 1901, and the rules framed under that Act in so
Act far as they relate to that Chapter, shall be, and be deemed to
III
of have been, extended with effect from the 18th day of June,
1901. 1965, to those areas of Rampur in which the Qanoon Malguzari
Arazi Riyasat, Rampur, 1932 (hereinafter referred to as the
Rampur Act) was, before such date, in force.
(2) Anything done or any action taken for the recovery of
land revenue or any sum recoverable as arrears of land revenue
(including any order passed, appointment made, proceedings
taken, direction or process issued or jurisdiction exercised) by
the Collector of Rampur or by any other officer or authority,
or by any receiver appointed by the Collector, in any area where
the Rampur Act is in force shall be deemed to be, and to have
been, as validly or lawfully done or taken as if the provisions
of the Rampur Act as amended by this Act were in force at all
material times when such thing was done or action taken.
(3) "Rampur" shall have the meaning assigned to it in the
Rampur (Administration) Order, 1949.
3. The provisions of Chapter VIII of the Qanoon Malguzari
Arazi Riyasat Rampur, 1932, shall, with effect from the 18th
day of June, 1965, stand repealed.
*For Reasons for the enactment, please see the Government of India
Gazette Extraordinary and the Uttar Pradesh Gazette Extraordinary,
dated February 4, 1969.
PSUP. A.P. 57 Genl. (Leg.)-1,822-(M)
Short title.
Extension and
Validation.
Repeal.
Price Rc.0.05
 Р

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