The TEHRI GARHWAL REVENUE OFFICIALS (SPECIAL POWERS) ACT, 1956

22 
 
 
 
 
 
 
 
 
 
 
 
 
Vsgjh x<+oky jktLo inkf/kdkfj;ksa dk ¼fo”ks’kkf/kdkj½ vf/kfu;e] 1956 
¿mŸkj izns”k vf/kfu;e la0 25] 1956À 
 
 
 
 
 
TEHRI GARHWAL REVENUE OFFICIALS 
(SPECIAL POWERS) ACT, 1956 
[U. P. Act No. 25 of 1956] 
 
 
 
 
 
 
 
 
 
 
23 
 
  Vsgjh x<+oky jktLOk inkf/kdkfj;ksa dk ¼fo”ks’kkf/kdkj½ vf/kfu;e] 19561 
¿mŸkj izns”k vf/kfu;e la0 25] 1956À 
 
¿mÙkj izns”k fo/kku ifj’kn~ us fnukad 9 ekpZ] 1956 bZ0 rFkk mÙkj izns”k fo/kku 
lHkk us fnukad 17 tqykbZ] 1956 bZ0 dh cSBd esa Lohd`r fd;kAÀ 
¿^^Hkkjr dk lafo/kku** ds vuqPNsn 200  ds vUrxZr jkT;iky us fnukad 2 vxLr] 
1956 bZ0 dks Lohd`fr iznku dh rFkk mÙkj izns”kh; l jdkjh vlk/kkj.k xtV esa fnukad 4 
vxLr] 1956 dks izdkf”kr gqvkAÀ 
Vsgjh x<+oky esa jktLo inkf/kdkfj;ksa dks Fkkuksa ¼ Police station½ ds vo/kk;d 
inkf/kdkjh ¼Officer Incharge½ ds vf/kdkjksa dk iz;ksx djus dk vf/kdkj nsus dk  
 
vf/kfu;e 
 ;g b’Vdj gS fd Vsgjh x<+oky ds jktLOk in/kkfj;ksa dks Fkkuksa ¼ Police station½ 
ds vo/kk;d inkf/kdkjh ds vf/kdkjksa dk iz;ksx djus dk vf/kdkj fn;k tk;(  
 vr,o Hkkjrh; x.kra= ds lkrosa o’kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 
1&& ¼1½ ;g vf/kfu;e Vsgjh x<+oky jktLOk in/kkfj;ksa dk ¼fo”ks’kkf/kdkj½ 
vf/kfu;e] 1956 dgyk;sxkA  
laf{kIr “kh’kZuke] izlkj 
rFkk izkjEHk 
 ¼2½ bldk izlkj Vsgjh x<+oky ftys eas gksxkA 
 ¼3½ ;g rqjUr izpfyr gksxkA  
 
2&& ¼1½ jkT; ljd kj dh vkKk }kjk rnFkZ ?kks’k.kk djus ij ys[kiky iVokjh 
vFkok ,slk vU; jktLo in/kkjh] tks fufnZ’V fd;k tk;] ,sls fucZU/kuksa vkSj “krksZa ds v/khu 
jgrs gq,] tks fufnZ’V dh tk;] rRle; izpfyr fdlh fof/k ds v/khu iqfyl inkf/kdkjh 
¼Police Officer½ vFkok Fkkus ds vo/kk;d inkf/kdkjh ¼Officer Incharge½ ds ,sls vf/kdkjksa 
dk iz;ksx rFkk ,sls d`R;ksa vkSj drZO;ksa dk lEiknu djsaxs] tks fufnZ’V fd, tk;a] Hkys gh 
ml fof/k esa dksbZ ckr blls vlaxr gksA  
¼2½ mi/kkjk ¼1½  ds v/khu nh xbZ fdlh vkKk esa ,sls izklafxd ,oa vk uq’kafxd 
micU/k gks ldrs gSa] ftUgsa jkT; ljdkj mi/kkjk ¼1½ ds v/khu nh xbZ ?kks’k.kk ds micU/kksa 
dks dk;kZfUor djus ds fy, vko”;d le>k tk;sxkA  
¼3½ mi/kkjk ¼1½ ds  v/khu dh xbZ ?kks’k.kk esa fufnZ’V ys[kiky] iVokjh vFkok jkT; 
in/kkjh dsoy mi/kkjk ¼1½ ds v/khu nh xbZ vkKk ds vuqlkj Fkkus ds vo/kk;d ink f/kdkjh 
ds vf/kdkjksa dk iz;ksx djus ds dkj. k iqfyl ,sDV] 186 1 ds v/khu ukekafdr iqfyl 
inkf/kdkjh ugha le>k tk;sxkA  
 
dfri; {ks=ksa ds jktLOk 
in/kkfj;ksa esa Fkkus ds 
vo/kk;d inkf/kdkjh ds 
vf/kdkj fufgr djuk 
3&& ¼1½ mDr izR;sd vkKk dh izfrfyfi] ftls /kkjk 2 ds v/khu tkjh fd, tkus 
dk fopkj gks] ikaMqys[k ds :Ik esa jkT; fo/kku e.My ds nksuksa lnuksa ds le{k] tcfd 
mudk l= gks jgk gks] 30 fnu ls vU;wu vof/k ds fy, j[kh tk;sxh vkSj ;fn ml vof/k 
ds Hkhrj dksbZ Hkh  lnu mDr vkKk ds tkjh fd, tkus dk vuqeksnu u djs vFkok dsoy 
ifj’dkjksa lfgr mlds tkjh fd, tkus dk vuqeksnu djs rks mDr vkKk tkjh ugha dh 
tk;sxh vFkok tSlk fd fLFkfr vuqlkj visf{kr gks] dsoy ,sls ifj’dkjksa lfgr tkjh dh 
tk;saxh] ftuls nksuksa lnu lger gksaA  
¼2½ ,slh izR;sd vkKk ljdkjh xtV esa izdkf”kr dh tk;sxh vkSj ,sls izdk”ku ds 
fnukad ls izHkkoh gksxhA  
/kkjk 2 ds v/khu nh xbZ 
vkKk jkT; fo/kku e.My 
ds le{k j[kh tk;sxh 
 
 
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy, d`Ik;k fnukad 04 vxLr] 1956 bZ0 dk ljdkjh vlk/kkj.k xtV nsf[k,A  
 
24 
 
THE TEHRI-GARHWAL REVENUE OFFICIALS OF (SPECIAL 
POWERS) ACT, 19561 
[U. P. ACT NO. 25 OF 1956] 
  
[Passed in Hindi by the Uttar  Pradesh Legislative Council on March 9, 1956 and 
by the Uttar Pradesh Legislative Assembly on July 17, 1956. ] 
[Received the assent of the Governor on August  2, 1956, under Article 200  of 
“the Constitution of India” and was published in the Uttar Pradesh Gazette Extraordinary, 
dated August 4, 1956.] 
An 
Act 
 
to empower the revenue official in the Janusar -Bawar Pargana of the Tehri -
Garhwal to exercise the power of a Police officer-in-charge of a police-station. 
Whereas it is expedient to provide for the acquisition of rights, title and interest 
of the intermediaries between the State and tiller of the soil in Pargana Jaunsar Bawar of 
Tehri-Garhwal and for the introduction of land reforms therein. 
It is hereby enacted in the Seventh Year of the Republic of India, as follows : -- 
Short title,  
extent and  
commencement  
1. (1)  This Act may be called the Tehri Garhwal Revenue Officials of (Special 
Powers) Act, 1956.  
(2)   It shall extend to the whole of Tehri-Garhwal District.  
(3)   They shall come into force at once.  
 
Investing 
Revenue 
Officials in  
certain areas  
with the  
powers of an  
Officer-in-
charge of a  
Police Station 
2. (1) Where the State Government so declares by an Order, Lekhpal, Patwari or 
such other Revenue Officials, as may be s pecified shall, subject to such 
respects and conditions as may be specified, exercise such of the powers and 
perform such of the functions and duties , as may b e specified of a Police 
Officer or an Officer-in-charge of a police station under any law for the time 
being in force notwithstanding anything inconsistent therewith contained in 
such law. 
(2) An O rder made under sub -section (1) may contain such inci dental and 
consequential provisions as the State Government may consider necessary for 
carrying into effect the provisions of the declaration made under sub -section 
(1). 
(3)  A Lekhpal, Patwari or the revenue official specified in the declaration under 
sub-section (1) shall not merely by reason of exercising the powers of a police 
officer or of the Officer-in-charge of a police station in pursuance of any order 
made under sub -section (1) be deemed to be a police officer enrolled under 
the Police Act, 1861. 
 
Order under  
section 2 to be  
laid before the  
State 
Legislature 
3. (1)   A copy of every Order, proposed to be issued under section 2, shall 
be laid in draft before both Houses of the State Legislature for a period of not 
less than thirty days while they ar e in session and if within that period either 
House disapproves of the issue of  the Order or approval of such issue only 
with modifications, the Order shall not be issued or as the case may required 
on by both the Houses. 
(2)  Every such Order shall be published in the official Gazette and shall 
take effect from the date of such publication. 
 
                                  1. For State. of Objects and Reasons, please see Uttar Pradesh Gazette (Extraordinary) dated August 04, 
1956.      
 

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