LexThe UTTAR PRADESH LANDLESS AGRICULTURAL LABOURERS DEBT RELIEF ACT, 1975
Uttarakhand · state statute
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mRrj izns”k Hkwfe&ghu d`f’k&Jfed _.k vuqrks’k vf/kfu;e] 1975
¿mRrj izns”k vf/kfu;e la[;k 12] 1975À
THE UTTAR PRADESH LANDLESS AGRICULTURAL LABOURERS
DEBT RELIEF ACT, 1975
[UTTAR PRADESH ACT NO. 12 OF 1975]
48
mRrj izns”k Hkwfe&ghu d`f’k&Jfed _.k vuqrks’k vf/kfu;e] 1975
¿mRrj izns”k vf/kfu;e la[;k 12] 1975À
¿tSlk fd mRrj izns”k fo/kku eaMy }kjk ikfjr gqvkAÀ
Hkwfe ghu d`f’k&Jfedksa dks _.k xzLrrk ls vuqrks’k dk micU/k djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds NCchlosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mRrj izns”k Hkwfeghu d`f’k& Jfed _.k vuqrks’k vf/kfu;e]
1975 dgyk;sxkA
laf{kIr uke] foLrkj
rFkk izkjEHk
¼2½ bldk foLrkj lEiw.kZ mRrj izns”k esa gksxkA
¼3½ ;g rqjUr izo`Rr gksxkA
2&& bl vf/kfu;e dh fdl h ckr dk izHkko fuEufyf[kr “kh’kZdksa ds vU rxZr vkus
okys fdlh vuqlwfpr _.kh ds _.kksa rFkk vU; nkf;Roksa ij ugha iMs+xk] vFkkZr~ %&&
dfri; _.kksa rFkk
nkf;Roksa ij izHkko u
iM+uk
¼d½ ,sls _.kh dks fdjk;s ij nh xbZ fdlh lEifRr ds lEcU/k esa ns; dksbZ
fdjk;k(
¼[k½ jftLVªhd`r nLrkost }kjk lkf{;r dksbZ laO;ogkj ;k gd foys[kksa ds
fu{ksi }kjk cU/kd dk dksbZ laO;ogkj(
¼x½ U;kl&Hkax ls mn~Hkwr dksbZ nkf;Ro vFkok dksbZ vid`R; lEcU/kh
nkf;Ro(
¼?k½ dh xbZ lsokvksa ds fy;s osru ds :i esa ;k vU;Fkk ns; etnwjh vFkok
ikfjJfed ds lEcU/k esa dksbZ nkf;Ro(
¼³½ Hkj.k&iks’k.k ds lEcU/k esa dksbZ nkf;Ro] pkgs og U;k;ky; dh fMdzh
ds v/khu gks vFkok vU;Fkk(
¼p½ fuEufyf[kr dks ns; dksbZ _.k %&
¼1½ dsUnzh; ljdkj vFkok dksbZ jkT; ljdkj(
¼2½ dksbZ LFkkuh; izkf/kdkjh(
¼3½ mRrj izns”k yks d&/ku ¼ns;ksa dh olwyh½ vf/kfu;e] 1972 esa
;Fkk ifjHkkf’kr dksbZ cSafdx dEiuh(
¼4½ mRrj izns”k yskd&/ku ¼ns;ksa dh olwyh½ vf/kfu;e] 1972 esa
;Fkk ifjHkkf’kr dksbZ fuxe(
¼5½ dksbZ lgdkjh lfefr(
¼6½ dEiuht ,sDV] 1956 ds vFkkZUrxZr dksbZ ljdkjh dEiuh(
¼N½ dksbZ _.k] tks ,sls _.kh }kjk Ø ; fd;s x;s eky dh dher ds ckjs
esa gks(
¼t½ lEifRr ds foHkktu ;k caVokjs ds dkj.k ns; dksbZ izfrdj] vFkok
mRrj izns”k tksr pdcUnh vf/kfu;e] 1953 dh /kkjk 29&d esa fufnZ’V dksbZ izfrdj(
¼>½ Hkw&jktLo ds cdk;k ds :i esa olwy dh tk ldus okyh dks bZ
/kujkf”kA
49
¿mRrj izns”k Hkwfeghu d`f’k&Jfed _.k vuqrks’k vf/kfu;e 1975À ¿/kkjk 3&4À
3&& bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks&& ifjHkk’kk,a
¼1½ ^^flfoy U;k;ky;** ds vUrxZr&&
¼d½ izkfoaf”k;y bUlkyosUlh ,s DV] 1920 ds v/khu vf/kdkfjrk dk iz;ksx
djus okyk dksbZ U;k;ky;(
¼[k½ ;w0ih0 iapk;r jkt ,sDV] 1947 ds v/khu LFkkfir dksbZ U;k; iapk;r(
¼x½ izkUrh;&y?kqokn U;k;ky; vf/kfu;e] 1887 ds v/khu “kfDr;ksa dk
iz;ksx djus okyk dksbZ U;k;ky;( Hkh gS(
¼2½ ^^lgdkjh lfefr** dk rkRi;Z mRrj izns”k lgdkjh lfefr vf/kfu;e] 19 65 ds
micU/kksa ds v/khu jftLVªhd`r dh xbZ ;k jftLVªhd`r le>h xbZ fdlh lfefr ls gS(
¼3½ ^^_.k** dk rkRi;Z udn vFkok oLrq ds :i esa fdlh vf/knk; ls gS] pkgs mlds
fy;s fcdzh gqbZ gks vFkok ugha vkSj blds vUr xZr dksbZ ,slk laO;ogkj Hkh gS tks lkj :i esa
_.k gks(
¼4½ ^^Hkwfe&ghu d`f’k&Jfed** dk rkRi;Z ,sls O;fDr ls gS] ftldh thfodk dk eq[;
lk/ku d`f’k&Je ;k [ksrh gks vkSj ftlds ikl bl vf/kfu;e ds izkjEHk gksus ds Bhd iwoZ ;k
rks dksbZ Hkwfe u gks ;k mRrj izns”k esa Hkwfe/kj] lhjnkj] vlkeh ;k ljdkjh iV~Vsnkj ds :i esa
0-40468564 gsDVj ¼,d ,dM+½ ls vuf/kd Hkwfe gks(
¼5½ ^^vuqlwfpr _.kh** dk rkRi;Z lk/kkj.kr;k mRrj izns”k esa fuokl djus okys ,sls
O;fDr ls gS] tks Hkwfe&ghu d`f’k&Jfed gksA
4&& rRle; izo`Rr fdlh vU; fof/k esa vFkok fdlh ,slh lafonk ;k vU; fy[kr
esa] tks ,slh fdlh fof/k ds v/kkj ij izHkkoh gks] fd lh ckr ds gksrs gq, Hkh vkSj bl
vf/kfu;e esa vU;Fkk vfHkO;Dr :i ls micfU/kr ds flok;] bl vf/kfu;e ds izkjEHk gksus ds
fnukad ls] ,rn~i”pkr~ fn;s x;s ifj.kke gksaxs] vFkkZr~&&
bl vf/kfu;e ds izkjEHk
gksus ds ifj.kke
¼d½ bl vf/kfu;e ds izkjEHk gksus ds iwoZ ysunkj dks vuqlwfpr _.kh } kjk
ns; izR;sd _.k ft lds vUrxZr C;kt] ;fn dksbZ gks] dks /kujkf”k Hkh gS] iw.kZr;k
mUeksfpr le>k tk;xk(
¼[k½ bl vf/kfu;e ds izkjEH k gksus ds Bhd iwoZ vuqlwfpr _.kh }kjk ns;
dksbZ Hkh _.k mlls vFkok mldh fdl h Hkh taxe vFkok LFkkoj lEifRr l s vFkok
taxe ;k LFkkoj lEifRr ds izfr] olwy u fd;k tk ldsxk vkSj mlds fo:) ,sls
_.k ls lEcfU/kr fdlh fMdzh ;k vkns”k ds fu’iknu esa dksbZ ,slh lEifR r u rks
dqdZ dh tk ldsxh] u csph tk ldsxh vkSj u mld s fo:) fdlh vU; jhfr ls
dk;Zokgh dh tk ldsxh(
¼x½ dksbZ Hkh flfoy U;k;ky; _.k dh fdlh Hkh /kujkf”k dh ftlds
vUrxZr] C;kt] ;fn dksbZ gks] Hkh gS] olwyh ds fy, fdlh vuqlwfpr _.kh ds fo:)
dksbZ okn vFkok dk;Zokgh xzg.k ugha djsxk %
ijUrq tgka fd fdlh vuqlwf pr _.kh rFkk fdlh vU; O;fDr ds fo:)
dksbZ okn vFkok dk;Zokgh la;qDr :i ls lafLFkr dh tk; ogka bl [k.M dh dksbZ
ckr] okn yk;s tkus vFkok dk;Zokgh fd;s tkus ds laca/k esa ogka rd tgka rd fd
mldk laca/k ,sls vU; O;fDr ls gS] ykxw u gksxh(
¼?k½ fdlh vuqlwfpr _.kh ds fo:) fdlh _.k dh olwyh ds fy, bl
vf/kfu;e ds izkjEHk gksus ds fnukad dks yfEcr leLr okn rFkk dk;Zokfg;ka ¼ftlds
vUrxZr vihysa] iqujh{k.k] dqdhZ vFkok fu’iknu dh dk;Zokfg;k a Hkh gS½ mi”kfer gks
tk;saxh(
50
¿mRrj izns”k Hkwfeghu d`f’k&Jfed _.k vuqrks’k vf/kfu;e 1975À ¿/kkjk 5&6À
ijUrq bl [k.M dh dksbZ ckr] &&&
¼1½ fdlh ,sls taxe lEifRr dh fcdzh ij tks bl vf/kfu;e ds
izkjEHk gksus ds iwoZ gqbZ gks vkSj iwjh gks(
¼2½ fdlh ,sls LFkkoj lEifRr dh fcdzh ij ftls ,sls izkjEHk ds iwoZ
iq’V dj fn;k x;k gks(
ykxw u gksxh(
¼³½ izR;sd vuqlwfpr _.kh tks fdlh _.k ds lEcU/k esa flfoy U;k;k y;
}kjk /ku ds fy;s mlds fo:) ikfjr dh x;h fdlh fMdzh ds fu ’iknu esa flfoy
dkjkxkj esa fu:) gks] NksM+ fn;k tk;sxk(
¼Pk½ fdlh vuqlwfpr _.kh }kjk fxjoh j[kh x;h izR;sd taxe lEifRr] ,sls
_.kh ds i{k esa fueqZDr gks tk;sxh vkSj ysunkj mls rqjUr okil djus ds fy, ck/;
gksxkA
Li’Vhdj.k&& bl /kkjk dh fdlh ckr dk ;g vFkZ ugha yxk;k tk;sxk
fd bl vf/kfu;e ds izkjEHk gksus ds iwoZ vuqlwfpr _.k h _.k ds fdlh ,sls Hkkx
dks ftldk mlus igys gh Hkqxrku dj fn;k gks] ;k tks mlls olwy fd;k x;k gks]
okil ikus dk gdnkj gksxkA
5&& dksbZ Hkh :f<+ ;k ijEijk vkSj dksbZ Hkh djkj ¼pkgs og bl vf/kfu;e ds izkjEHk
gksus ds iwoZ fd;k x;k gks ;k blds i”pkr~ fd;k tk ;½ ftlds v/khu vFkok ftlds dkj.k
fdlh vuqlwfpr _.kh ;k mlds vkfJrksa vFkok mlds dqVqEc ds fdlh lnL; ls ysunkj ds
fy, Jfed ds :i esa ;k vU;Fkk dk;Z djuk visf{kr gks] “kwU; gksxkA
_.k ds cnys esa Je
dk;Z lEcU/kh djkj
dk “kwU; gksuk
6&& ¼1½ mRrj izns”k vuq lwfpr tkfr;ka] vuqlwfpr tu tkf r;ka rFkk foeqDr
tkfr;ka _.k vuqrks’k v/;kns”k] 1974 ,rn~nkjk fujflr fd;k tkrk gSA
mRrj izns”k v/;kns”k
la[;k 18] 1974 dk
fujlu
¼2½ ,sls fujlu ds gksrs gq, Hkh] mlds micU/kksa ds v/khu vFkok vk/kkj ij fd;k
x;k ;k djus ls jg x;k dksbZ dk;Z bl vf/kfu;e ds v/khu vFkok blds vk/kkj ij fd;k
x;k ;k djus ls jg x;k le>k tk;sxk ekuks ;g vf/kfu;e] tgka rd bldk lEcU/k
vuqlwfpr tkfr;ksa] vuqlwfpr tu tkfr;ksa rFkk foeqDr tkfr;ksa ds Hkwf e&ghu d`f’k&Jfedksa ls
gS] 1 vDVwcj] 1974 dks izkjEHk gqvk gksA
51
THE UTTAR PRADESH LANDLESS AGRICULTURAL LABOURERS
DEBT RELIEF ACT, 1975
[UTTAR PRADESH ACT NO. 12 OF 1975]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for relief from indebtedness to landless agricultural labourers;
IT IS HEREBY enacted in the Twenty-sixth Year of the Republic of India as follows :-
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Landless Agricultural Labourers
Debt Relief Act, 1974.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once.
Certain debts
and liabilities
not to be
affected
2. Nothing in this Act shall affect the debts and other liabilities of any
scheduled debtor falling under the following heads, name1y,-
(a) any rent due in respect of any property let out to such debtor;
(b) any transaction evide nced by a registered document or a
transaction of mortgage by deposit of title deeds;
(c) any liability arising out of breach of trust or any tort ious
liability;
(d) any liability in respect of wages or remuneration due as salary or
otherwise for services rendered;
(e) any liability in respect of maintenance, whether under a decree
of court or otherwise;
(f) a debt due to --
(i) the Central Government or any State Government;
(ii) any local authority;
(iii) any banking company as defined in the Uttar Pradesh
Public Moneys (Recovery of Dues) Act, 1972;
(iv) any corporation as defined in the Uttar Pradesh Public
Moneys (Recovery of Dues) Act, 1972;
(v) any co-operative society;
(vi) any Government company within the meaning of the
Companies Act, 1956 ;
(g) any debt which represents the price of goods purchased by such
debtor;
(h) any compensation payable on account of partition or division of
property, or any compensation referred to in section 29 -A of the Uttar
Pradesh Consolidation of Holdings Act, 1953;
(i) any sum recoverable as arrears of land revenue.
52
[The Uttar Pradesh Landless Agricultural Labourers Debt Relief Act, 1975] [Section 3-4]
Definitions 3. In this Act, unless the context otherwise requires -
(i) "civil court" includes-
(a) any court exercising jurisdiction under the Provincial
Insolvency Act, 1920;
(b) a Nyaya Panchayat established under the U. P. Panchayat
Raj Act, 1947;
(c) a court e xercising powers under the Provincial Small
Causes Courts Act, 1887 ;
(ii) "co-operative society" means a society registered or deemed to
be registered under the provisions of the Uttar Pradesh Co -operate
Societies Act, 1965;
(iii) "debt" means an advance in cash or kind, whether decreed or
not, and includes any transaction which is in substance a debt;
(iv) "landless agricultural labourer" means a person whose main
source of livelihood is agricultural labour or cultivation and who,
immediately before the commencement of this Act, either held no land or
holds land not exceeding 0.40468564 hectares (one acre) in Uttar
Pradesh as a bhumidhar, sirdar, asami or Government lessee;
(v) "scheduled debtor" means a person ordinarily residing in Uttar
Pradesh who is a landless agricultural labourer.
Consequences of
commencement
of this Act
4. Notwithstanding anything contained in any other law for the time being
in force or in any contract or other instrument having force by virtue of
any such law, and save a s otherwise expressly provided in this Act, the
consequences as hereinafter set forth shall, with effect from the date of
commencement of this Act, ensue, namely :-
(a) every debt advanced before the commencement of this Act,
including the amount of interest, if any, payable by a scheduled debtor to
a creditor shall be deemed to be wholly discharged;
(b) no such debt due from the scheduled debtor immediately before
the commencement of this Act shall be recoverable from him or from or
against any movable o r immovable property, belonging to him, nor shall
any such property be liable to be attached and sold or proceeded against
in any manner in the execution of any decree or order relating to such
debt against him;
(c) no civil court shall entertain any suit or proceeding against a
scheduled debtor for the recovery of any amount of such debt, including
interest, if any :
Provided that where a suit or proceeding is instituted jointly against
a scheduled debtor or any other person, nothing in this clause shall apply
to the maintainability of a suit or proceeding in so far as it relates to such
other person;
(d) all suits and proceedings (including appeals, revisions,
attachment or execution proceedings) pending on the date of
commencement of this Act for the r ecovery of any such debt against a
scheduled debtor shall abate :
53
[The Uttar Pradesh Landless Agricultural Labourers Debt Relief Act, 1975] [Section 5-6]
Provided that nothing in this clause shall apply to the sale of-
(i) any movable property, held and concluded before the
commencement of this Act;
(ii) any immovable property, confirmed before such
commencement;
(e) every scheduled debtor undergoing detention in a civil prison in
execution of any decree for money passed against him b y a civil court in
respect of any such debt shall be released;
(f) every movable property pledged by a scheduled debtor shall,
stand released in favour of such debtor, and the creditor shall be bound to
return the same to the debtor forthwith.
Explanation-- Nothing in this section shall be construed to entitle
any scheduled debtor to the refund of any part of a debt already repaid by
him or recovered from him before the commencement of this Act.
Agreement for
labour in lieu
of debt to
become void
5. Any custom or tradition and any agreement (whether entered into before
or after the c ommencement of this Act), where under or by virtue of
which a scheduled debtor or any of his dependants or any member of his
family is required to work as labourer or oth erwise for the creditor shall
be void.
Repeal of U.P.
Ordinance no.
18 of 1974
6. (1) The Uttar Pradesh Scheduled Castes, Scheduled Tribes and De notified
Tribes Debt Relief Ordinance, 1974, is hereby repealed.
(2) Notwithstanding such repeal, any thing done or omitted to be done under
or by virtue of its provisions shall be deemed to have been done or
omitted to be done under or by virtue of this Act, as if this Act in so far
as it relates to landless agricultural labourers belonging to Scheduled
Castes, Scheduled Tribes and Denotified Tribes had commenced on
October 1, 1974.