LexThe UNITED PROVINCES LAND ACQUISITION (REHABILITATION OF REFUGEES) ACT, 1948
Uttarakhand · state statute
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Lka;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, yS.M ,Dohth”ku ¼Hkwfe izkIr djus dk½
,sDV] 1948
¿la;qDr izkUr ,sDV ua0 26] 1948À
THE UNITED PROVINCES LAND ACQUISITION (REHABILITATION
OF REFUGEES) ACT, 1948
[U. P. Act No. 26 of 1948]
14
Lka;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, yS.M ,Dohth”ku ¼Hkwfe izkIr djus dk½
,sDV] 19481
¿la;qDr izkUr ,sDV la[;k 26 o’kZ 1948À
m0 iz0 vf/kfu;e la[;k 16] 19502 }kjk la”kksf/kr
,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`rA
;wukbVsM izkfoUlst ysftLysfVo vlsEcyh us fnukad 4 ebZ] 1948 rFkk ;wukbVsM
izkfoUlst ysftLysfVo dkmafly us fnukad 8 ebZ] 1948 dks Lohd`r iznku dhA
bf.M;k ¼izkfotuy dkaLVhV~;w”ku½ vkMZj] 1947 }kjk ;Fkkuqdwfyr xouZesUV vkQ
bf.M;k ,sDV] 1935 dh /kkjk 75 ds vUrxZr xouZj us fnukad 19 ebZ] 1948 dks Lohd`fr
iznku dh rFkk fnukad 5 twu] 1948 ds ;wukbVsM izkfoUlst ljdkjh xtV eas izdkf”kr gqvkAÀ
,d ,sDV
D;kaasfd ;g mfpr gS fd ikfdLrku ls vk;s gq, “kj.kkfFkZ;ksa dks clkus ds fufeŸk Hkwfe
izkIr djus vkSj bl iz dkj izkIr dh x;h Hkwfe dk eqvkotk fu;r djus ds fy, dksbZ
“kh?kzxkeh fof/k fu;r dh tk;(
blfy, uhps fy[kk gqvk fo/kku cuk;k tkrk gS %&&
1& ¼1½ bl ,sDV dk uke la;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, Hkwfe izkIr
djus dk ,sDV] 1948 gksxkA
¼2½ ;g ,sDV lkjs ¿mÙkj izns”kÀ4 eas ykxw3 gksxkA
¼3½ ;g rqjUr ykxw gksxkA
NksVk uke] foLrkj vkSj
izkjEHk
2&& bl ,sDV esa] tc rd dksbZ ckr fo’k; ;k izlax ds foijhr u gks && ifjHkk’kk,a
¼1½ ^^eqvkotk vQlj** dk vFkZ ml eqvkotk vQlj ls gS] ftls ¿jkT;
ljdkjÀ5 us lk/kkj.k ;k fo”ks’k vkns”k }kjk fu;qDr fd;k gks(
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, la0 izk0 vlk/kkj.k xtV] fnukad 23 vizSy] 1948 nsf[k;sA
2- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, la0 izk0 xtV] fnukad 17 fnlEcj] 1949 nsf[k;sA
3- bl vf/kfu;e dk foLr kj bl lkj.kh ds LrEHk 1 eas mfYyf[kr {ks=ksa eas] LrEHk 2 eas mfYyf[kr vf/kfu;e
;k vkMZj ds v/khu fd;k x;k gS vkSj bls ,sls {ks=ksa eas] LrEHk 3 eas mfYyf[kr foKfIr] ;fn dksbZ gks] ds
v/khu ml fnukad ls] tks izR;sd ,sls {ks= ds lkeus LrEHk 4 eas mfYyf[kr gS] izo`Ÿk fd;k x;k gS %&
{ks= vf/kfu;e vFkok vkns”k] ftuds
vUrxZr foLrkj fd;k x;k
foKfIr] ;fn dksbZ gks]
ftuds vUrxZr izHkkoh
fd;k x;k
frfFk] ftlls
izHkkoh fd;k x;k
1 2 3 4
1&& ftyk jkeiqj jkeiqj ¼,Iyhds”ku vkQ ykt½
,sDV] 1950
&& 30 fnlEcj] 1949
2&& ftyk cukjl cukjl ¼,Iyhds”ku vkQ ykt½
,sDV] 1949
la[;k 3262¼1½@17 30 fnlEcj] 1949
3&& ftyk fVgjh&
x<+oky
fVgjh x<+oky ¼,Iyhds”ku vkQ
ykt½ ,sDV] 1949
la[;k 3262¼2½@17 rnSo
4- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA
5- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy, izfrLFkkfirA
15
¿la;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth”ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 3&4À
¼2½ ^^ftyk U;k;ky;** dk vFkZ izkjfEHkd vf/kdkj&{ks= dk iz/kku nh okuh
U;k;ky; gS vkSj bleas ,slk fy f[kr tt Hkh lfEefyr gS] ftldks m l {ks= eas
vf/kdkj izkIr gks(
¼3½ ^^Hkwfe** eas Hkwfe ls izkIr gksus okys ykHk] Hkwfe ls layXu oLrq,a ;k ,slh
oLrq,] tks Hkwfe ls layXu fdlh oLrq ls LFkk;h :i ls lEc) gks] lfEefyr gS(
¼4½ ^^fgr j[kus okys O;fDr** ¼ilZu bUVjsLVsM½ dk ogh vFkZ gS tks vFkZ
mldk Hkwfe izkIr djus ds ,sDV] 1894 bZ0 ¼ Land Acquisition Act, 1894 ½ dh
/kkjk 3 eas fd;k x;k gS(
¼5½ ^^fu/kkZfjr** dk vFkZ bl ,sDV ds v/khu cuk, x, fu;eksa ds v/khu
fu/kkZfjr ls gS(
¼6½ ^^¿jkT; ljdkjÀ2 dk vFkZ ¿mŸkj izns”kÀ1 ljdkj gS(
¿¼7½ ^^”kj.kkFkhZ** ls rkRi;Z ,sls O;fDr ls gS] tks mu izns”kksa dk fuoklh jgk
gks] tks vc ikfdLrku dk Hkkx gS vkSj tks ns”k ds foHkktu ds dkj.k vFkok ukxfjd
naxksa ds dkj.k vFkok ,sls naxksa ds Hk; ls mu izns”kksa ls 1 ekpZ] 1947 bZ0 dks vFkok
mlds ckn ¿mŸkj izns”kÀ 1 ds fdlh Hkh Hkkx eas py k vk;k gks vkSj rc ls ogh jg
jgk gks(À3
¼8½ ^^fuekZ.kdrkZ** ls rkRi;Z dksvkijsfVo lkslkbVht ,sDV] 1912 bZ0
¼Cooperative Societies Act, 1912 ½ ds v/khu jftLVªh dh gqbZ lfefr rFkk
LFkkuh; vf/kdkjh ls gS vkSj bleas ,slk vU; O;fDr Hkh lfEefyr gS] ftls ¿jkT;
ljdkjÀ2 bl fufeŸk xtV eas foKfIr }kjk ,slk ?kksf’kr dj nsA
3&& ;fn ¿jkT; ljdkjÀ 2 ds ;k vU; fdlh vf/kdkjh ds fopkj eas] ftls
¿jkT; ljdkjÀ 2 bl fufeŸk fu;qDr djs ¼ftls vk xs fu;qDr vf/kdkjh dgk tk;xk½
“kj.kkfFkZ;ksa dks fQj ls clkus ds fy, ?kjksa] nqdkuksa vkSj dkj[kkuksa ds fuekZ.k ds fy, vkSj
vU; lq[k&lqfo/kkvksa dk izcU/k djus ds fy, ,slk djuk vko”;d rFkk mfpr gks rks
¿jkT; ljdkjÀ2 ;k fu;qDr vf/kdkjh] tSlh Hkh fLFkfr gks] ,slh lwpuk ¼uksfVl ½ dh rkehy
djds] ftleas bl ckr dk mYys[k gks fd ¿jkT; ljdkjÀ2 ;k fu;qDr vf/kdkjh us] tSlh Hkh
n”kk gks] ;g fu”p; dj fy;k gS fd bl /kkjk ds vuqlkj Hkwfe vf/kd`r dh tk;] vkKk
nsdj fdlh Hkwfe dks vf/kd`r ¼Requisition½ dj ldrk gSA ¿jkT; ljdkjÀ2 vFkok fu;qDr
vf/kdkjh ,slh vU; vkKk,a Hkh ns ldrk gS] ftleas Hkwfe ij dCtk djus dh vkKk Hkh
lfEefyr gS] ftUgsa og Hkwfe dks vf/kd`r djus ds laca/k eas mfpr ;k vko”;d le>sA ,slh
lwpuk ml Hkwfe ds LOkkeh ;k vf/koklh dks nh tk;sxhA ;fn Hkwfe ds Lokeh ;k vf/koklh dk
vklkuh ls irk u yx lds vFkok ml Hkwfe ds LokfeRo ;k vf/kokl djus ds vf/kdkj ij
>xM+k gks vFkok ;fn Lokeh ;k vf/koklh gksus dk vf/kdkj j[kus okys O;fDr;ksa dh la[;k
,slh gks fd mueas ls izR;sd ij i`Fkd&i`Fkd ,slh vkKk dh rkehy djuk lqfo/kktud u
gks] rks bl fufeŸk fu/kkZfjr <ax ls lwpuk izdkf”kr djk dj ,slk fd;k tk ldsxkA
Hkwfe gLrxr djus dh
fof/k
4&& ml n”kk eas tc dksbZ Hkwfe /kkjk 3 ds v/khu vf/kd`r dh x;h gks ¿jkT;
ljdkjÀ2 vFkok ,slk dksbZ vU; O;fDr] ftls bl laca/k eas vf/kdkj fn;k tk;] mldk bl
izdkj mi;ksx dj ldrk gS] tSlk fd mls “kj.kkfFkZ;ksa ds fQj ls clkus ds fy, ?kjksa]
nqdkukas vkSj dkj[kkuksa ds fuekZ.k ds fy, rFkk vU; lq[k&lqfo/kkvksa ds izcU/k ds fy, mfpr
tku iM+sA
vf/kd`r dh xbZ Hkwfe dk
mi;ksx
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy, izfrLFkkfirA
2- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkfofU”k;y xouZesUV½ ds fy, izfrLFkkfirA
3- mÙkj izns”k vf/kfu;e la[;k 16] 1950 dh /kkjk 2 }kjk izfrLFkkfirA
16
¿la;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth”ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 5&7À
5&& fdlh ,slh Hkwfe dks izkIr djus ds fy,] ftldk fooj.k Li’V :i ls
izkFkZuk&i= esa fn;k x;k gks] d ksbZ fuekZ.kdrkZ “kj.kkfFkZ;ksa dks fQj ls clkus ds fy, ?kjksa]
nqdkuksa vkSj dkj[kkuksa ds fuekZ.k ds fufeŸk vkSj mlls laca/k j[kus okyh lq[k&lqfo/kkvksa dh
O;oLFkk djus ds fy, fu/kkZfjr <ax ls ¿jkT; ljdkjÀ1 dks izkFkZuk&i= ns ldrk gSA
fuekZ.kdrkZ }kjk Hkwfe dks
vf/kd`r djus ds fy,
izkFkZuk&i=
6&& ¼1½ ml n”kk eas tc ¿jkT; ljdkjÀ 1 dks fdlh ,slh tk ap ds mijkUr] ftls
og mfpr le>s] bl ckr dk lUrks’k gks tk; fd Hkwfe dh vko”;drk gS vkSj “kj.kkfFkZ;ksa ds
fQj ls c lkus ds fufeŸk ?kj] nqdkusa vkS j dkj[kkusa cukus ds fy, vFkok m lls lacaf/kr
lq[k&lqfo/kkvksa dh O;oLFkk ds fy, og mi;qDr gS rks ¿jkT; ljdkjÀ 1 vFkok fu;qDr
vf/kdkjh fuekZ.kdrkZ dks ;g vkns”k nsxk fd og ¿jkT; ljdkjÀ 1 ds lkFk ,d ,slk lafonk
¼eqvkfgnk½ djs] ftleas uhps fy[ks fo’k;ksa ds lEcU/k eas ,slh O;oLFkk dh tk;] tks ¿jkT;
ljdkjÀ1 dks lUrks’kizn izrhr gks( vFkkZr~ &
fdlh fuekZ.kdrkZ }kjk
fn, x, izkFkZuk&i= ij
¿jkT; ljdkjÀ 1 dh
?kks’k.kk
¼d½ Hkwfe izkIr djus ds O;; dk ¿jkT; ljdkjÀ1 dks Hkqxrku(
¼[k½ bl izdkj ds Hkqxrku ds i”pkr~ Hkwfe dk fuekZ.kdrkZ dks gLrkUrj.k(
¼x½ “krsZa] ftuds v/khu fuekZ.kdrkZ ds ikl Hkwfe jgsxh(
¼?k½ og le;] ftlds Hkhr j os “krsZ] ftuds v/khu vkSj og fof/k ftlds
vuqlkj ?kj] nqdku vkSj dkj[kkus cuk;s tk;saxs vkSj dkj[kkus pyk;s tk;asxs vkSj
lq[k&lqfo/kkvksa dh O;oLFkk dh tk;xh(
¼³½ izkIr dh xbZ Hkwfe ;k ml ij cuk;h x;h bekjr dh fcdzh]
vnyk&cnyh ;k iV~Vk }kjk ;k fdlh vU; izdkj ls vyx djuk(
¼p½ ikuh igqapkuk] jks”kuh dk izcU/k djuk] ikuh ds fudkl dh vUrHkwZr
vkSj Åijh ukfy;ksa dk izcU/k djuk vkSj xUnxh dks gVkuk(
¼N½ izkIr fd;s x, {ks= eas ?kjksa ds vkn”kZ vkSj ifj.kke dk fu:i.k
¼LVS.MMZ½ vkSj cktkjksa vkSj ogka ds fuokfl;ksa ds lkoZtfud iz;ksx ds vU; LFkkuksa ds
fy, txg fu;r djuk(
¼t½ fuekZ.k dh xbZ bekjrksa ds lkFk ;k mu ds fcuk Hkwfe dks okil ysuk
vkSj tks ifjn.M fuekZ.kdrkZ dks fn;k tk ldrk gS vkSj og fof/k] ftlds vuqlkj
mls dk;kZfUor fd;k tk ldrk gS( vkSj
¼>½ lc ,slh vU; ckrksa ds fy,] ftUgsa ¿jkT; ljdkjÀ1 fu/kkZfjr djsA
¼2½ ,slk izR;sd lafonk ¼eqvkfgnk½ iwjk ¼rdehy½ gks tkus ds i”pkr~ ;Fkk”kh?kz
ljdkjh xtV eas izdkf”kr fd;k tk;xk vkSj rc mldk izHkko oSlk gh gksxk ekuksa og blh
,sDV dk ,d Hkkx FkkA
7&&¼1½ /kkjk 6 eas mfYyf[kr lafonk ¼eqvkfgnk½ gks tkus vkSj fuekZ.kdrkZ }kjk ml
:Ik;s ds tek fd, tkus ds i”pkr~ ftldk ¿jkT; ljdkjÀ 1 vkns”k ns] ¿jkT; ljdkjÀ 1 ;k
fu;qDr vf/kdkjh xtV esa bl lEcU/k eas ,d uksfVl izdkf”kr djds fd mlus ,slh Hkwfe dks
izkIr djus dk fu”p; dj fy; k gS] Hkwfe izkIr dj ldrk gS vkSj ,slh ,slh vU; vkKk ns
ldrk gS] ftleas dCtk djus ds fy, nh x;h vkKk Hkh lfEefyr gS] ftls og Hkwfe izkIr
djus ds laca/k eas mfpr ;k vko”;d le>sA
/kkjk 6 ds v/khu lafonk
fd;s tkus ds i”pkr~ Hkwfe
dk izkIr fd;k tkuk
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij LFkkfirA
17
¿la;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth”ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 8&10À
¼2½ mi/kkjk ¼1½ ds v/khu uksfVl izdkf”kr fd, tkus ij] izkIr dh gqbZ Hkwfe iw.kZ:i
ls ml fnu ds vkjEHk ls] ftl fnu ,slk uksfVl izdkf”kr fd;k x;k gks] ¿jkT; ljdkjÀ 1 ds
LoRo eas iw.kZ :i ls vk tk;xh vkSj mDr ,sDV ds vU; lHkh vkns”k] tgka rd os ykxw gks
ldrs gSa] mlh izdkj ykxw gksaxs ekuks og Hkwfe vxyh /kkjk ds v/khu izkIr dh x;h gksA
8&& ¼1½ ¿jkT; ljdkjÀ 1 ;k fu;qDr vf/kdkjh /kkjk 3 ds v/khu fdlh Hkwfe dks
vf/kd`r djus ds fopkj ls ;k /kkjk 7 ds v/khu izkIr djus ;k /kkjk,a 10 vkSj 11 ds v/khu
eqvkotk fuf”Pkr djus ds fy, vkKk }kjk &
¼d½ fdlh O;fDr ls ,sls vf/kdkjh dks] ft ldk vkKk eas mYys[k fd;k
tk;] mDr lEifŸk ds lEcU/k eas ,sls fooj.k nsus dks dg ldrk gS] tks mldks ekyw
gks vkSj ftldk mDr vkKk eas funsZ”k dj fn;k x;k gks( vkSj
¼[k½ Hkwfe ds Lokeh ;k vf/koklh ;k ml O;fDr dks] ftldk ml ij dCtk
gks] vkns”k ns ldrk gS fd og vkKk tkjh djus okys vf/kdkjh dh vuqefr izkIr
fd, fcuk ,slh vof/k ds lekIr gksus rd] tks vkKk eas fofufnZ’V gks] Hkwfe dks vyx
u djsxkA
¼2½ mi/kkjk ¼1½ }kjk fn, x, vf/kdkjksa ij foijhr izHkko Mkys fcuk ¿jkT; ljdkjÀ1
}kjk bl lEcU/k eas fu;qDr dksbZ O;fDr ;k vf/kdkjh bl ckr dks fuf”pr djus ds iz;kstu
ls fd fdlh Hkwfe ds laca/k eas /kkjk 3 ;k 7 ds v/khu dksbZ vkKk tkjh dh tkuh pkfg, vFkok
ugha vkSj ;fn dh tkuh pkfg, rks fdl <ax ls dh tkuh pkfg, ;k mDr /kkjkvksa ds v/khu
tkjh dh x;h fdlh vkKk dk ikyu djkus ds fopkj ls] mDr Hkwfe eas izos”k rFkk mldk
fujh{k.k dj ldrk gSA
9&& ¼1½ tc dksbZ Hkwfe /kkjk 3 ds v/khu vf/kd`r dh x;h gks rks ¿jkT; ljdkjÀ 1
mldks fdlh le; Hkh ljdkjh xtV eas ;g lwpuk izdkf”kr djds izkIr dj ldrh gS fd
mlus bl /kkjk ds vkns”kksa ds vuqlkj mldks izkIr djus dk fu”p; fd;k gSA
Hkwfe izkIr djuk
¼2½ tc mi;qZDr <ax ls dksbZ lwpuk ljdkjh xtV eas izdkf”kr dh tk; rks vf/kd`r
dh gqbZ Hkwfe lc Hkkjksa ls eqDr gksdj ml fnu ds vkjEHk ls] ftl fnu og lwpuk bl izdkj
ls izdkf”kr dh tk; ¿jkT; ljdkjÀ 1 ds LoRo eas iw.kZ:i ls vk tk;xh vkSj mDr Hkwfe ds
vf/kd`r djus dh vof/k rqjUr lekIr gks tk;xhA
10&& ¼1½ tc dksbZ Hkwfe /kkjk 3 ds v/khu vf/kd`r dh tk; rks bl Hkwfe eas fgr
j[kus okys izR;sd O;fDr dks ,slk eqvkotk fn;k tk;xk] tks ,sls O;fDr vkSj ¿jkT;
ljdkjÀ1 ;k fu;qDr fd, x, vf/kdkjh ds chp fuEufyf[kr fo’k;ksa ds lEcU/k eas fy[k dj
fuf”pr fd;k tk; %&
eqvkotk nsuk
¼d½ ,slh Hkwfe dk vf/kd`r fd;k tkuk( vkSj
¼[k½ vf/kd`r jgus dh vof/k eas ,slh Hkwfe dks igqapkbZ gqbZ dksbZ {kfr] ftleas
og {kfr lfEefyr u gksxh] tks fdUgha izkd`frd dkj.kksa ls gqbZ gksA
¼2½ tc ,slk le>kSrk u gks lds rks ¿jkT; ljdkjÀ1 ;k fu;qDr vf/kdkjh ml fo’k;
dks eqvkotk vQlj ¼dEisUls”ku vkfQlj½ ds ikl eqvkots dh /kujkf”k dh flQkfj”k mlds
dkj.kksa lfgr Hkst nsxk vkSj eqvkots dh ek¡x djus okys O ;fDr dks Hkh ;g vkns”k nsxk fd
og mDr vf/kdkjh ds lkeus ml rkjh[k ij mifLFkr gks] tks fufnZ’V dh tk;A
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij izfrLFkkfirA
18
¿la;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth”ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 11&12À
¼3½ mi/kkjk ¼2½ ds v/khu fu.kZ; ds fy, Hksts gq, fdlh fo’k; ¼jsQjsUl½ ds vkus ij
eqvkotk vQlj fu;r rkjh[k ij ;k fdlh vU; rkjh[k ij] ftlds fy, lquokbZ LFkfxr dh
tk;] ,sls O;fDr dks lqusxk vkSj ,slh vU; tkap dju s ds ckn] ftls og mi;qDr le>s]
eqvkots dh /kujkf”k fuf”pr djsxk vkSj og vafre vkSj fu.kZ;kRed gksxhA
11&& ¼1½ tc dksbZ Hkwfe /kkjk 7 ;k 9 ds v/khu izkIr dh tk; rks ,slk eqvkotk
fn;k tk;xk] ftldh /kujkf”k Hkwfe izkIr djus ds ,sDV ¼yS.M ,Dohth”ku ,sDV] 18 94 bZ0½
dh /kkjk 23 dh mi/kkjk ¼1½ ds igys] nwljs vkSj rhljs okD; [k.Mksa vkSj mi/kkjk ¼2½ eas fn,
x, fl)kUrksa ds vk/kkj ij eqvkotk vQlj }kjk fu.khZr dh tk;xh %
eqvkots dh /kujkf”k
fdUrq izfrcU/k ;g gS fd mDr /kkjk dh mi/kkjk ¼1½ ds okD;[k.M ¼1½ vkSj mi /kkjk
¼2½ eas mfYyf[kr cktkj&ewY; og ewY; le>k tk;xk] tks /kkjk 7 ;k 9 ds v/khu] tSlh Hkh
n”kk gks] lwpuk ds izdkf”kr gksus dh rkjh[k ;k igyh flrEcj] 1939 bZ0 dks vkSj ;fn bu
nksuksa eas vUrj gks rks bu nksuksa eas ls] tks Hkh de gks] ml Hkwfe dk cktkj ewY; jgk gks %
vkSj izfrcU/k ;g Hkh gS fd ml n”kk eas tc fd mDr Hkwfe igyh viSzy] 1948 bZ0 ds
iwoZ fdUrq igyh flrEcj] 1939 bZ0 ds i”pkr fdlh jftLVªh fd, gq, ys[k&i= }kjk dh x;h
[kjhn ;k mijksDr rkjh[kksa ds chp fdlh gd”kqQk dh fMxzh ds v/khu mlds Lokeh ds
vkf/kiR; eas jgh gks] rks mldks ogh eqvkotk fn;k tk;xk] tks ewY; [kjhnkj us okLro eas
pqdk;k gks ;k ftl /kujkf”k ds Hkqxrku ij mldks “kqQk dh fMxzh eas vf/kdkj feyk gks] tSlh
Hkh n”kk gksA
¼2½ ml n”kk eaas] tc mi/kkjk ¼1½ ds v/khu eqvkfotk fu.khZr fd;k x;k gks rks
eqvkotk vQlj Hkwfe izkIr djus ds ,sDV] 1894 bZ0 dh /kkjk 11 eas fn, gq, fl)kUrksa ds
vuqlkj] tgka rd fd os bl ,sDV vFkok mlds v/khu cuk, x, fdlh Hkh fu;e ds foijhr
u gksa] fu.kZ; nsxkA
¼3½ ml n”kk eas tc fdlh O;fDr dks mi/kkjk ¼2½ ds v/khu fn, x , fu.kZ; ls
larks’k u gks vksj og fu/kkZfjr le; ds Hkhrj U;k;ky; ds lkeus fo’k; Hkstus ds fy,
izkFkZuk&i= ns rks eqvk otk vQlj mDr fo’k; dks ml ftyk U ;k;k/kh”k eas fu.kZ; ds fy,
Hkst nsxk] ftldk ogka vf/kdkj&{ks= gksA
¼4½ Hkwfe izkIr djus ds ,sDV] 1894 bZ0 ¼yS.M ,Dohth”ku ,sDV] 1894 bZ0½ ds vkns”k]
tgka rd os bl ,sDV ds vkns”kksa ds izfrdwy u gksa] mi/kkjk ¼3½ ds v/khu ftyk U;k;ky; eas
fu.kZ; ds fy, Hksts x, fo’k; ij ykxw gksaxsA
12&& ¼1½ ml n”kk eas tc dksbZ Hkwfe] tks /kkjk 3 ds v/khu vf/kd`r dh x;h g ks]
izkIr u dh tk; vkSj mls vf/kd`r voLFkk ls eqDr djuk gks rks ¿jkT; ljdkjÀ1 ;k fu;qDr
vf/kdkjh] tSlh Hkh n”kk gks] ,slh tkap iM+rky ds ckn] ;fn dksbZ] dh tk;] ftls og
vko”;d le>s] fyf[kr vkKk }kjk ml O;fDr dk mYys[k dj nsxk] tks mls ,slh Hkwfe ij
dCtk ikus dk vf/kdkjh izrhr gksA
vf/kd`r fd, tkus ls
eqfDr
¼2½ mi/kkjk ¼1½ ds v/khu nh x;h vkKk eas mfYyf[kr O;fDr dks fdlh ,slh Hkwfe dk
dCtk nsus ij ¿jkT; ljdkjÀ 1 ml Hkwfe ij fdlh vU; O;fDr dks dCtk nsus ds mŸkjnkf;Ro
ls iw.kZr;k eqDr gks tk;xh] ;|fi ,sls vU; O;fDr dks dCtk ikus dk vf/kdkj gks] fdUrq
blls ml Hkwfe eas fdlh Hkh vU; O;fDr ds fdlh ,sls vf/kdkj ij foijhr izHkko u iM+sxk]
tks mls ml O;fDr ds fo:)] ftls Hkwfe dk dCtk fn;k x;k gS] dkuwuh dk;Zokgh ds vk/kkj
ij izkIr gks ldsA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds LFkku ij izfrLFkkfirA
19
¿ la;qDr izkUr ds “kj.kkfFkZ;ksa dks clkus ds fy, ySaM ,Dohth”ku ¼Hkwfe izkIr djus dk½ ,sDV] 1948À ¿/kkjk 13&15À
¼3½ ml n”kk eas tc fd og O;fDr] ftls /kkjk 3 ds v/khu vf/kd`r dh xbZ Hkwfe dk
dCtk fn;k tkuk gks] ugha fey ldrk gks ;k mldk rqjUr irk u py ldrk gks ;k mldk
dksbZ ,slk ,tsUV ;k nwljk O;fDr ugha gS] ftls mldh vksj ls dCtk ikus dk vf/kdkj gks rks
¿jkT; ljdkjÀ1 ljdkjh xtV eas ;g uksfVl izdkf”kr djk,xh fd og Hkwfe vf/kd`r fd,
tkus ¼fjDohth”ku½ ls eqDr dj nh x;h gS vkSj ml uksfVl dh ,d izfrfyfi ,slh Hkwfe ds
fdlh izeq[k LFkku ij yxok nsxhA
¼4½ ml n”kk eas tc mi/kkjk ¼3½ eas mfYyf[kr uksfVl ljdkjh xtV eas izdkf”kr
dj fn;k tk; rks ml uksfVl eas mfYyf[ kr Hkwfe bl izdkj izdk”ku dh rkjh[k ls vf/k d`r
voLFkk ls eqDr gks tk;xh vkSj ml Hkwf e ds laca/k eas ;g le>k tk;xk f d og ml O;fDr
dks ns nh xbZ gS tks ml ij dCtk ikus dk vf/kdkjh FkkA
¼5½ mi/kkjk ¼2½ ;k ¼4½ ds v/khu dCtk fn, tkus ds mijkUr jkT; ljdkj ,slh
Hkwfe ds laca/k eas fdlh Hkh eqvkots ;k vU; nkoksa ds fy, mŸkjnk;h ugha gksxhA
13&& ¼1½ bl ,sDV ds v/khu ;k }kjk fn, x, fdlh Hkh vf/kdkj dks dke eas
ykdj nh xbZ fdlh Hkh vkKk ij fdlh U;k;ky; eas dksbZ vkifŸk ugha dh tk ldsxh mlh
fn”kk ds vfrfjDr] ftldh O;oLFkk bl ,sDV eas dh xbZ gksA
bl ,sDV ds v/khu nh xbZ
fdlh vkKk ds lEcU/k eas
U;k;ky; dksbZ vkifŸk ugha
djsxk
¼2½ ml n”kk eas tc fdlh vkKk ls ;g izrhr gks fd og fdlh vf/kdkjh us bl
,sDV }kjk fn, x, fdlh vf/kdkj dks dke eas ykdj nh gS rFkk ml ij vius gLrk{kj fd,
gSa rks dksbZ Hkh U;k;ky; Hkkjrh ; lk{; fo/kku] 1872 bZ0 ¼bf.M;u ,sfoMsUl ,sDV] 1872 bZ0½
ds vUrxZr ;g eku ysxk fd ,slh vkKk mls vf/kdkjh }kjk nh xbZ gSA
14&& ¼1½ ml n”kk ds vfrfjDr] ftldh bl ,sDV eas O;oLFkk dh x;h gks] fdlh
O;fDr ds fo:) fdlh ,sls dk;Z ds fy,] tks mlus bl ,sDV ;k mlds v/khu cuk, x,
fu;ekas ;k nh x;h vkKkvksa ds vuqlkj ln~Hkkouk ls fd;k gks ;k djus dk fopkj fd;k gks]
dksbZ eqdnek ;k vU; dkuwuh dk;Zokgh ugha dh tk ldsxhA
bl ,sDV ds v/khu dke
djus okys O;fDr;ksa dh
j{kk
¼2½ ¿jkT; ljdkjÀ 1 ds fo:) fdlh ,slh {kfr ds fy,] t ks bl ,sDV ;k blds
v/khu cuk, x, fdlh fu;e ;k nh x;h fdlh vkKk ds ikyu eas fdlh ,slh ckr ls] tks
ln~Hkkouk ls dh x;h gks ;k ftlds djus dk fopkj gks] fdlh O;fDr dh gqbZ gks ;k ftlds
gksus dh lEHkkouk gks] dksbZ eqdnek ;k vU; dkuwuh dk;Zokgh ugha dh tk ldsxhA
15&& ¼1½ bl ,sDV ds vkns”kksa dks dk;kZfUor djus ds fy, ¿jkT; ljdkjÀ 1 fu;e
cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ mi;qZDr vf/kdkjh dh lkekU;rk ij foijhr izHkko Mkys fcuk ,sls fu;eksa eas
fuEufyf[kr ckrksa ds laca/k eas O;oLFkk dh tk ldrh gS &
¼d½ eqvkfotk vQlj rFkk vU; fu/kkZfjr vf/kdkfj;ksa dh fu;qfDr rFkk mu ds
dk;ksZa rFkk muds vf/kdkj&lhek ds laca/k eas(
¼[k½ eqvkfotk vQljksa ds ikl fu.kZ; ds fy, Hksts x, fo’k;ksa ¼fjQjsUlst½ ds
lapkyu rFkk lquokbZ ds fy, rFkk ,sls vQljksa }kjk vuqlj.k dh tkus okyh dk;Zfof/k
ds laca/k eas(
¼x½ ,sls izkFkZuk&i= ds :i ¼QkeZ½ fu/kkZfjr djus ds fy, ftl ij fuekZ.kdrkZ
Hkwfe izkIr djus ds fy, izkFkZuk&i= nsxk(
¼?k½ uksfVlksa ds :i ¼QkeZ½ rFkk muds rkehy fd, tkus ds <ax ds laca/k eas(
¼³½ fdlh vkSj dke ds fy,] tks fu/kkZfjr gksus dks gks ;k fu/kkZfjr fd;k tk;A
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼izkUrh; ljdkj½ ds fy;s izfrLFkkfirA
20
THE UNITED PROVINCES LAND ACQUISITION (REHABILITATION
OF REFUGEES) ACT, 19481
[U. P. Act No. XXVI of 1948]
Amended by U. P. Act No. XVI of 19502
Adapted and modified by the Adaptation of Laws Order, 1950
[Passed by the United Provinces Legislative Assembly on May 4, 1948, and by the
United Provinces Legislative Council on May 8, 1948.
Received th e assent of the Governor on May 19, 1948, under section 75 of the
Government of India Act, 1935, as adap ted by the India (Provisional Const itution) Order,
1947, and was published in the United Provinces Government Gazette, d ated June 5.
1948.]
AN
ACT
to provide for the acquisition of land for the rehabilitation of refugees from
Pakistan.
Whereas it is expedient to acquire land required for the rehabilitation of r efugees
from Pakistan and to prescribe an expeditious procedure for the determination of
compensation to be paid on account of such acquisition;
It is hereby enacted as follows :--
Short title,
extent and
commencement
1. (1) This Act may be called the United Provinces Land Acquisition (Rehabilitation
of Refugees) Act, 1948.
(2) It shall extend3 to the whole of [Uttar Pradesh.]4
(3) It shall come into force at once.
Definitions 2. In this Act, unless there is anything repugnant in the subject or context---
(i) "Compensation Officer" means the Compensation Officer appointed
by, general or special order by the [State Government.]5
1. For Statement of Objects and Reasons see U. P. Gazette Extraordinary, dated April 23,
1948.
2. For Statement of Objects and Reasons see, U. P, Gazette, dated December 17, 1949.
3. This Act has been extended to tile areas mentioned in column 1 of this table under the
Act or order mentioned in column 2 and enforced in such areas under notification, if
any, mentioned in co lumn 3 with effect from the date mentioned in column 4 against
each such area :
Areas Act or Order under which
extended
Notification, if any, under
which enforced
Date from
which enforced
1 2 3 4
1. Rampur District Rampur (Application of
Laws) Act, 1950.
. December 30,
1949
2. Banaras District Banaras (Application of
Laws)Order, 1949.
No. 3262 (1)/XVII,
dated November 30, 1949
November 30,
1949
3. Tehri-Garhwal
District
Tehri-Garhwal
(Application of Laws)
Order, 1949.
No. 3262 (2)/XVII,
dated November 30, 1949,
Ditto
4. Subs. by A.O. 1950 for (United provisions).
5. Subs. by A.O. 1950 for (provincial Government).
21
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 3-5]
(ii) "Court" means the principal Civil C ourt of origi nal jurisdiction and
includes a Civil Judge having jurisdiction in the area;
(iii) "land" includes benefits to arise out of land and things attached to the
earth or permanently fastened to anything attached to the earth;
(vi) “person interested” has the meaning assigned to it in section 3 of the
Land Acquisition Act, 1894;
(v) "Prescribed" means prescribed by the rules made under this Act;
(vi) [State Government]2 means the Government of [Uttar Pradesh]1 ;
[(vii) “ Refugees” means any person who was a resi dent in any place
forming part of Pakistan and who, on account of partition or civil disturbances
or the fear of such disturbances, has on or after the first day of March, 1947,
migrated to any place in the [Uttar Pra desh]1 and has been sinc e residing
there;]3
(viii) "builder" means a society registered under the Co -operative
Societies Act, 1912, or the local authority and includes such other person as
the [State Gove rnment ] 2 may, by notification in the Gazette, declare in that
behalf.
Procedure of
requisition
3. If in the opinion of the [State Government] 2 or such other authority as the
[State Government] 2 may appoint in that behalf (hereinafter called ‘the
appointed authority’), it is necessary or expedient so to do for the erection o f
houses, shops, and workshops for the rehabilitation of r efugees, the [State
Government]2 or the appointed authority, as the case may be, may by order
requisition any land by serving on the owner and occupier thereof, a nd, when
the owner or the occupier i s not ready traceable or the ownership or the right
to occupation of the land is in dispute, or owing to the number of persons
entitled as owner or occupier it is not reasonably convenient to serve every
one of them separately, by publishing in such manner , as may be specified in
that behalf, a notice stat ing that the [State Government] 2 or the appointed
authority, as the case may be, has decided to requisition it in pursuance of this
section and may make such further orders including an order for the takin g of
possession as appear to it to be necessary or expedient in connexion with the
requisitioning.
Use of
requisitioned
land
4. Where a ny land has been requisitioned under section 3, the [State
Government]2 or such other person as may be authorized in that behalf may
use it, in such manner as may appear to it to be expedient, for the purpose of
erecting, houses, shops and workshops for the rehab ilitation of refugees and
for providing other amenities.
1. Subs. by A. 0. 1950 for (United Provinces).
2. Subs. by A. 0, 1950 for (provincial Government).
3. Subs. by section 2 of U. P. Act No. XVI of 1950.
22
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 5-7]
Application for
requisition by a
builder
5. A builder may, in the prescribed manner apply to the [State Government]1 to
acquire any land, as may be specified in the application, for the purpose of
erecting houses, shops and workshops for the rehabilitation of refugees and
for providing amenities connected therewith.
Declaration of
[State
Government]1
on an
application by
a builder
6. (1) Wh enever the [State Gover nment]1 is satisfied after such inquiry as it may
consider necessary that the land is needed and is suitable for the erection of
houses, shops and workshops for the rehabilitation of refugees or for the
provision of amenities directly connected therewith, the [State Government] 1
or the appointed authority, shall require the builder to enter into an agreem ent
with the [State Government] 1 providing to the satisfa ction of the [State
Government]1 for the following matters; viz:
(i) the payment to the [State Government]1of the cost of acquisition;
(ii) the transfer on such payment of the land to the builder;
(iii) the terms on which the land shall be held by the builder;
(iv) the time within which the condition on which and the manner in
which the houses , shops and workshops shall be erected, workshops started
and amenities provided;
(v) the disposal by sale, exchange, lease or otherwise of the land acquired
or of the building erected thereon;
(vi) water supply, lighting, drainage inclusive of sewe rage and surface
drains, and sewage disposal;
(vii) housing standard a nd location of market place s and other places for
common use of the residents in the area acquired;
(viii) resumption with or without the constructions and the penalty which
may be imposed on the builder and the manner in which it may be enforced;
and
(ix) generally for such other matters as the [State Government]1 may
prescribe.
(2) Every such agreement shall as soon as may be after its execution, be published
in the official Gazette, and shall thereupon have the same effect as if it had
formed part of this Act.
Acquisition of
land after
execution of
agreement
under section 6
7. (1) After the agreement mentioned in section 6 has been made and the builder has
deposited such amount as the [State Government] 1 may direct, the [State
Government]1 or the appointed authority may acquire the land by publishing
in the official Gazette a no tice to the effect that it has decided to acquire such
land, and may make such further order including an order for the t aking of
possession as appear to it to be necessary or expedient in connexion with the
acquisition.
1. Subs by A. 0. 1950 for (Provincial Government) .
23
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 8-10]
(2) Upon the publication of notice under sub -section (1) the land acquired shall
vest absolutely in the [State Government] 1 from the begin ning of the day on
which the notice is so published and all other provisions of the Act in so far as
they are applicable shall apply as if it had been acquired under the next
following section.
8. (1) The [State Government] 1 or the appointed authority may with a view to
requisitioning any land under section 3 or acquiring it under section 7, or
determining the compensation under sections 10 and 11, by order-
(a) require any person to furnish to such authority as may be specified
in the order, such information in his possession relating to the property as may
be so specified in the said order, and
(b) direct that the owner or the occupier or person in possession of the
land shall not, without the permission of the authority making the order,
dispose of it till the expiry of such period his may be specified in the order.
(2) Without prejudice to the powers conferred by sub section (1), any person or
authority appointed in this behalf by the [State Government] 1 may enter any
land and inspect it for the pu rpose of d etermining whether, and if so in what
manner, an order under section 3 or 7 should be made in relation to such land,
or with a view to securing compliance with any order made under the said
sections.
Acquisition of
land
9. (1) Where any la nd has been requisitioned under section 3, the [State
Government]1 may at any time, acquire it by publishing i n the official
Gazette, a notice to the effect that it has decided, to acquire it in pursuance of
this section.
(2) Where a notice as aforesai d is published in the official Gazette, the
requisioned land shall, from the beginning of the day, on whi ch the notice, is
so published vest absolutely in the [State Government] 1 free from all
encumbrances and the period of requisitioning of such land shall end
forthwith.
Payment of
compensation
10. (1) Where any land is requisitioned under section 3 there shall be paid to every
person interested such compensation as may be agreed up on in writing
between such person and the [State Government] 1 or the appointed authority,
in respect of --
(a) the requisitioning of such land, and
(b) any damage done during the period of requisitioning to such land
other than that which may have been sustained by any natural causes.
(2) Where no such agreement can be reac hed the [State Government]1 or the
appointed authority shall refer the mat ter, with its r ecommendation, as to the
amount of compensation and the reasons therefor, to the Compensation,
Officer and also direct the person claiming compensatio n to appear befo re
such officer on such date as may be specified,
1. Subs by A. 0. 1950 for (Provincial Government).
24
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 11-12]
(3) Upon the receipt of any reference under su b-section (2) the Compensation
Officer shall, on the date fixed or on any other date to which the hearin g may
be postponed, hear such person and after such further inquiry as he may deem
fit, determine the amount of compensation which shall be final and
conclusive.
Amount of
compensation
11. (1) Whenever any land is acquired under section 7 or 9 there shall be p aid
compensation the amount of which shall be determined by the Compensation
Officer, in accor dance with the principles set out in clauses first, second and
third of sub -section (1) and sub -section (2) of section 23 of the Land
Acquisition Act, 1894 :
Provided that the market value referred to in clause first of the said sub-
section shall be deemed to be the market value of such land on the date of
publication of the notice under section 7 or 9 as the case may be, or on the
first day of September 1939, whichever is less :
Provided further that where such land has been held by the owner
thereof under a purchase made before the first day of April, 1948, but after the
first day of September, 1939, by a registered document, or a decre e for pre -
emption between the aforesaid dates , the compensation shal l be the price
actually paid by the purchaser or the amount on payment of which he may
have acquired the land in the decree for pre-emption, as the case may be.
(2) When the compensation has been determined under sub -section (1), the
Compensation Officer shall make an award in accordance with the princip les,
in so far as they are not in consiste nt with this Ac t or any rule made
thereunder, set out in section 11 of the Land Acquisition Act, 1894.
(3) Where any person aggrieved by an award made under sub -section (2) makes
an application within the period prescribed requiring the matter to be referred
to the cou rt, the Compensation Officer, shall refer it to the decision of the
District Court having jurisdiction.
(4) The provisions of t he Land Acquisition Act, 1894, shall in so far as they are
not inconsistent with the provisions of this Ac t, apply in respect of any
reference made to the District Court under sub-section (3).
Release from
requisition
12. (1) Where any and land requisitioned under section 3 is not acquired and is to be
released from requisi tioning, the [State Government] 1 or the appointed
authority, as the case may be, may, after making such inquiry, if any, as it
considers necessary, specify by order in writing the person who appears to it
to be entitled to the possession of such land.
(2) The delivery of possession of such la nd to the person specified in the or der
made under sub -section (1) shall be a full discharge of any liab ility of the
[State Government]1 to deliver possession to such person as may have rightful
claim to possession thereof but shall not prejudice any right in respect of s uch
land which any other person may be entitled by due process of law to enforce
against the person to whom possession of the land is so delivered.
1. Subs. by A. 0. 1950 or (provincial Government).
25
[The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948] [Section 13-15]
(3) Where the person to whom the possessio n of any land requisitioned under
section 3 is to be deliv ered, cannot be found or is not readily traceable or has
no agent or other person empowered to accept del ivery on his behalf the
[State Government] 1 shall publish in the official Gazette, a notice declaring
that such land is releas ed from requisitioning and shall cause a copy there of
to be affixed on some conspicuous part of such land.
(4) Wh en a notice ref erred to in su b-section (3) is published in the official
Gazette, the land specifi ed in such notice shall cease to be subject to
requisitioning from the date of such publication and shall be deemed to have
been delivered to the person entitled to possession thereof.
(5) Upon delivery of p ossession under sub -section (2) or (4), the [State
Government]1 shall not be liable for any compe nsation or other claims in
respect of such land.
Court not to
question any
order passed
under the Act
13. (1) No order made in exercise of any power conferred by or under this Act shall
be called in question in any court except as provided in this Act.
(2) Where an order purports to have been made and signed by any authority in
exercise of any power conferred under this Act, a court shall within the
meaning of Indian Evidence Act, 1872, presume that such order was so made
by that authority.
Protection of
persons acting
under the Act
14. (1) Except as provided in this Act, no suit or other legal proceeding shall lie
against any person for anything which is in good faith done or intended to be
done in pursuance of this Act or any rules or orders made thereunder.
(2) No suit or other legal proceeding shall lie against the [State Government]1 for
any damage caused or likely to be caused by anything in good fait h done or
intended to be done in pursuance of this Act or any rule or order made
thereunder.
Rule making
power
15. (1) The [State Government] 1 may make rules for the purpose of carrying into
effect the provisions of this Act.
(2) Without prejudice to t he generality of the forgoing power, such rules may
provide-
(a) for the appointment, functions and jurisdiction of Compensation
Officers and other prescribed authorities;
(b) the conduct and hearing of refere nces that may be made to
Compensation Officer, and the procedure to be followed by such officer;
(c) the form of application to be made by builder for the acquisition of
land;
(d) the form of notices to be given and the mode of their service;
(e) for any matter which is to be or may be prescribed.
1. Subs by A. O. 1950 for (provincial Government).