LexThe UTTAR PRADESH OWNERSHIP OF FLATS ACT, 1975
Uttarakhand · state statute
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mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975
¿mÙkj izns”k vf/kfu;e la[;k 50] 1975À
THE UTTAR PRADESH OWNERSHIP OF FLATS ACT, 1975
[U.P. Act No. 50 of 1975]
206
mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975
¿mÙkj izns”k vf/kfu;e la[;k 50] 1975À
¿tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvkÀ
Pkkj ;k mlls vf/kd ¶ySVksa okys Hkouksa esa vyx&vyx ¶ySVksa ds LokfeRo vkSj mi;ksx
ls lEc) fo’k;ksa dh O;oLFkk djus ds fy;s
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 mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975 dgyk;sxkA
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
laf{kIr uke rFkk foLrkj
2&& ;g vf/kfu;e dsoy ml lEifÙk ij ykxw gksxk ] ftldk ,d ek= Lokeh ;k
ftlds lHkh Lokeh lE;d~ :i ls ,slh ?kks’k.kk fu’ikfnr rFkk jftLVªh djkdj ] ftlesa /kkjk
10 esa fufnZ’V fof”kf’V;ka nh gqbZ gksa] mls bl vf/kfu;e ds micU/kksa ds v/khu dj nsa %
ijUrq dksbZ Hkh lEifÙk bl vf/kfu;e ds micU/kksa ds v/khu ugha dh tk;xh] tc
rd fd bldk vkokfld iz;kstu ds fy;s okLro esa mi;ksx u fd;k tkrk gks ;k mi;ksx
fd;k tkuk izLFkkfir u gks %
ijUrq ;g vkSj fd ,slh Hkwfe dk ftl ij dksbZ Hkou fLFkr gks] ,dek= Lokeh ;k
mlds lHkh Lokeh ml Hkwfe dks bl “krZ ds lkFk bl vf/kfu;e ds micU/kksa ds v/khu dj
ldsaxs fd og ;k os ,slh Hkwfe dk iV~Vk ¶ySV ds Lokfe;ksa dks djsaxs vkSj ,slh n”kk esa iV~Vs
dh “krsZa rFkk fucU/ku fu’ikfnr fd;s tkus okys iV~Vs dh fy[kr dh ,d izfrfyfi ,slh
?kks’k.kk esa yxk dj ;k vU;Fkk] ?kks’k.kk esa izdV fd;s tk;saxsA
vf/kfu;e dk ykxw gksuk
3&& bl vf/kfu;e esa] tc rd fd lanHkZ ls vU;Fkk visf{kr u gks]& ifjHkk’kk,aa
¼d½ ^^¶ySV** dk rkRi;Z fdlh lEifÙk ds ,sls Hkkx ls gS ] ftlls fdlh lM+d] ekxZ
;k jkt&ekxZ ij vFkok ,slh lM+d ekxZ ;k jkt&ekxZ rd tkus okyh fd lh lkekU; {ks= ij
lh/kk fudkl gks rFkk tks lkekU; {ks=ksa vkSj lqfo/kkvksa esa vius vfoHkkftr fgr lfgr ,d
Lora= vkokfld bdkbZ gks(
¼[k½ ^^Hkou** dk rkRi;Z ,d gh ifj{ks= esa fLFkr ,sls fdlh Hkou ;k ,dkf/kd Hkouksa
ls gS ftuesa dqy feykdj pkj ;k mlls vf/kd ¶ySV gks (
¼x½ ^^mifof/k;ksa** dk rkRi;Z bl vf/kfu;e ds v/khu cukbZ xbZ mifof/k;ksa ls gS (
¼?k½ ^^lkekU; {ks=ksa vkSj lqfo/kkvksa** ds vUrxZr fuEufyf[kr Hkh gS %&
¼1½ Hkwfe ftl ij Hkou fLFkr gks vkSj Hkwfe rFkk Hkou ds lHkh lq[kkpkj] vf/kdkj
vkSj mikax (
¼2½ Hkou dh uhao] LrEHk] xMZj] /kju] vkyEc] eq[; nhokysa] Nrsa] gky] xfy;kjs]
ykfc;ka] lhf<+;k] lksiku] vfXu&lksiku] izos”k rFkk fudkl }kj (
¼3½ rg[kkus] v/k%dks’B] izkax.k] m|ku] xkM+h [kM+h djus ds LFkku vkSj HkaMkjdj.k ds
LFkku(
207
¿mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975À ¿/kkjk 4&5À
¼4½ lEifÙk ds izcU/k ds fy;s lsok;ksftr izfrgkjksa ;k O;fDr;ksa ds okl ds fy;s
ifjlj (
¼5½ lkekU; lsok;sa tSls “kfDr] izdk”k] xSl] xeZ ;k BaMk ikuh] rkiu] iz”khru]
okrkuqdwyu rFkk lhoj O;oLFkk(
¼6½ ,yhosVj] VSad] iai] eksVj] dEizslj] ikbi rFkk ukyh vkSj lk/kkj.kr% lkekU;
mi;ksx ds fy;s fo|eku lHkh lkf/k= rFkk laLFkkiu (
¼7½ ,slh vU; lqfo/kk;sa ftuds fy;s ?kks’k.kk esa fo”ks’kr% O;oLFkk dh tk; (
¼8½ lEifÙk ds ,sls vU; lHkh Hkkx tks mlds vfLrRo] vuqj{k.k rFkk lqj{kk ds fy,
vko”;d ;k lqfo/kktud gksa ;k lk/kkj.kr% lkekU; mi;ksx esa gksa(
¼³½ ^^lkekU; O;;** dk rkRi;Z lkekU; {ks=ksa vkSj lqfo/kkvksa ds iz”kklu] vuqj{k.k]
ejEer ;k izfrLFkkiu ds O;;ksa rFkk ¶ySVksa ds Lokfe;ksa ds laxe }kjk ¶ySVksa ds Lokfe;ksa ds
izfr fu/kkZfjr lHkh vU; jkf”k;ksa ls gS (
¼p½ ^^lkekU; ykHk** dk rkRi;Z lkekU; {ks=ksa vkSj lqfo/kkvksa ls leLr vk;] fdjk;k]
ykHk rFkk jktLo ds ml vfr”ks’k ls gS tks lkekU; O;; dks dkVus ds i”pkr~ cps(
¼N½ ^^l{ke izkf/kdkjh** dk rkRi;Z mÙkj izns”k vkokl ,oa fodkl ifj’kn~ vf/kfu;e]
1965 ds v/khu fu;qDr vkokl vk;qDr ls gS (
¼t½ ^^?kks’k.kk** dk rkRi;Z ,slh fy[kr ls gS ] ftlds }kjk dksbZ lEifÙk ,rn~i”pkr~
micfU/kr jhfr ls bl vf/kfu;e ds micU/kksa ds v/khu dh tk;(
¼>½ ^^lhfer lkekU; {ks=ksa vkSj lqfo/kkvksa** dk rkRi;Z mu lkekU; {ks=ksa vkSj lqfo/kkvksa
ls gS ftUgsa ?kks’k.kk esa vU; ¶ySVksa dks vioftZr djds fdlh ¶ySV ;k fdUgha ¶ySVksa ds mi;ksx
ds fy, vkjf{kr vfHkfgr fd;k tk; (
¼´½ ^^fofgr** dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fofgr ls gS(
¼V½ ^^lEifÙk** esa dksbZ Hkwfe] ml ij fufeZr ;k fuekZ. k ds fy, izLFkkfir dksbZ Hkou
rFkk lkekU; {ks= vkSj lqfo/kk;sa lekfo’V gSA
4&& ¼1½ izR;sd ¶ySV dk Lokeh ?kks’k.kk ds vuqlkj vius ¶ySV ds ,dy LokfeRo
rFkk dCts dk gdnkj gksxkA
¶ySVksa dk vUrj.kh; rFkk nk;
;ksX; lEifÙk gksuk
¼2½ /kkjk 2 ds f}rh; ijUrqd ds micU/kksa ds v/khu jgrs gq,] dksbZ ¶ySV lkekU;
{ks=ksa vkSj lqfo/kkvksa esa vius vfoHkkftr fgr lfgr] rRle; izo`Ùk fdlh fof/k ds vFkkZUrxZr
nk; ;ksX; rFkk vUrj.kh; LFkkoj lEifÙk gksxk %
ijUrq fdlh ¶ySV dk vkSj ,sls ¶ySV ls vuqyXu lkekU; {ks=ksa vkSj lqfo/kkvksa esa
vfoHkkftr fgr ds izfr”kr dk] fdlh Hkh iz;kstu ds fy, foHkktu ;k vUrfoZHkktu ugha fd;k
tk;xkA
5&& ¼1½ izR;sd ¶ySV dk Lokeh lkekU; {ks=ksa vkSj lqfo/kkvksa esa] ?kks’k.kk esa
vfHkO;Dr izfr”kr ds vuqlkj] vfoHkkftr fgr dk gdnkj gksxkA
¼2½ lkekU; {ks=ksa vkSj lqfo/kkvksa esa izR;sd ¶ySV ds Lokeh ds vfoHkkftr fgr ds
izfr”kr esa] tSlk fd og ?kks’k.kk esa vfHkO;Dr gks] leLr ¶ySVksa ds Lokfe;ksa dh lgefr ds
fcuk tks bl vf/kfu;e dh vis{kkuqlkj lE;d : i ls fu’ikfnr rFkk jftLVªhd`r dh xbZ
la”kksf/kr ?kks’k.kk esa vfHkO;Dr gks] dksbZ ifjorZu ugha fd;k tk;xkA
lkekU; {ks= vkSj lqfo/kk;sa
208
¿mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975À ¿/kkjk 6&8À
¼3½ lkekU; {ks=ksa vkSj lqfo/kkvksa esa vfoHkkftr fgr ds izfr”kr dks ml ¶ySV ls]
ftlls og vuqyXu gks] i`Fkd ugha fd;k tk;xk] vkSj og ¶ySV ds lkFk gLrkarfjr vFkok
foYyaxfer le>k tk;xk] Hkys gh gLrkarj.k&i= ;k vU; fy[kr esa ,slk fgr vfHkO;Drr%
mfYyf[kr u gksA
¼4½ lkekU; {ks= vkSj lqfo/kk;sa vfoHkkftr jgsaxs] vkSj mlds foHkktu ;k izfoHkktu ds
fy;s fdlh ¶ySV ds Lokeh ;k vU; O;fDRk ds vuqjks/k ij dksbZ okn ugha yk;k tk;xk] tc
rd fd lEifÙk] bl vf/kfu;e ds micU/kksa ls izR;kâr u dj yh xbZ gksA
¼5½ izR;sd ¶ySV dk Lokeh lkekU; {ks= ksa vkSj lqfo/kkvksa dk mi;ksx mu iz; kstuksa ds
fy, ftuds fy;s os vk”kf;r gksa] vU; ¶ySVksa ds Lokfe;ksa ds fof/kiw.kZ vf/kdkjksa dks izfrckf/kr
;k vf/kdzfer fd;s fcuk dj ldsxkA
¼6½ lkekU; {ks=ksa vkSj lqfo/kkvksa ds vuqj{k.k] ejEer rFkk izfrLFkkiu vkSj muesa dksbZ
ifjo)Zu ;k lq/kkj djus ls l acaf/kr dk;Z bl vf/kfu;e vkSj mifof/k;ksa ds micU/kksa ds
vuqlkj fd;k tk;xkA
¼7½ ¶ySV ds Lokfe;ksa ds laxe dks izR;sd ¶ySV esa fdUgha Hkh lkekU; {ks=ksa vkSj
lqfo/kkvksa ds tks ogak gksa ;k tks ogak l s lqxe gksa] vuqj{k.k] ejEer rFkk izfrLFkkiu ds fy,
vFkok lkekU; {ks=ksa vkSj lqfo/kkvksa dks vFkok vU; ¶ySVksaa dks gksus okys fdlh uqdlku dks
jksdus ds fy, muesa vkikrh ej EEkr ds fy,] ;qfDr&;qDr le; ds nkSjku] le;≤ ij
igaqp dk vizfrlagj.kh; vf/kdkj gksxk ftldk iz;ksx laxe dh vksj ls izcU/kd ;k izcU/kd
cksMZ }kjk ,slh lgk;rk ls tks] ;FkkfLFkfr] izcU/kd ;k izcU/kd cksMZ vko”;d le>s] fd;k
tk;xkA
6&& izR;sd ¶ySV dk Lokeh mifof/k;ksa r Fkk ?kks’k.kk es miof.kZr izlafonkvksa] “krksZa
rFkk fucZU/kuksa dk dM+kbZ ls vuqikyu djsxk vkSj mlds }kjk muesa ls fdlh d k Hkh
vuqikyu u fd;k tkuk ¶ySVksa ds Lokfe;ksa ds laxe dh vksj ls izcU/kd ;k izcU/kd cksMZ ds
vuqjks/k ij] ;k leqfpr ekeys esa fdlh ¶ySV ds O;fFkr Lokeh }kjk] uqdlkuh dh olwyh ds
fy;s ;k vU; vuqrks’k vFkok vuqrks’kksa ds fy;s dk;Zokgh djus dk vk/kkj gksxkA
mifof/k;ksa] izlafonkvksa
vkfn dk vuqikyu
7&& fdlh ¶ySV dk Lokeh dksbZ ,slk dk;Z ugha djsxk tks lEifÙk vFkok nkf;Ro dh
lqn`<+rk ;k lqj{kk ij izfrdwy izHkko Mkyus okyk gks vkSj og u rks dksbZ lkjoku lajpuk
djsxk vkSj u dksbZ vfrfjDr rg[kkuk ;k v/k%dks’B [kksnsxkA
dfri; dk;Z dk
izfrfl) gksuk
8&& ¼1½ ml dkykof/k ds nkSjku tc lEifÙk bl vf/kfu;e ds v/khu jgs] lEifÙk
ij fdlh izdkj dk dksbZ foYyaxe l`ftr ugha fd;k tk;xk %
¶ySVksa ij foYyaxe
ijUrq ,slh dkykof/k ds nkSjku izR;sd ¶ySV ij rFkk ,sl s ¶ySV ls vuqyXu lkekU;
{ks=ksa vkSj lqfo/kkvksa esa vfoHkkftr fgr ds izfr”kr ij] mlh jhfr ls dksbZ foYyaxe l`ftr
fd;k tk ldsxk ftl jhfr ls O;fDrxr LokfeRo ds v/khu fdlh vU; i`Fkd lEifÙk [k.M ds
laca/k esa foYyaxe l`ftr fd;k tkrk gSA
¼2½ lkekU; {ks=ksa vkSj lqfo/kkvksa ds fy, fd;s x;s Je rFkk nh xbZ lkexzh ds ckjs esa]
;fn og bl vf/kfu;e] ?kks’k.kk ;k mifof/k;ksa ds vuqlkj ¶ySVksa ds Lokfe;ksa ds laxe] izcU/kd
;k izcU/kd cksMZ }kjk lE;d~ :i ls izkf/kd`r gks] ;g le>k tk;xk fd mls izR;sd ¶ySV ds
Lokeh dh vfHkO;Dr lEefr ls fd;k x;k ;k fn;k x;k gS vkSj og lEifÙk vUrj.k vf/kfu;e]
1882 ds v/khu izR;sd ¶ySV ij Hkkj ;k foYyaxe ds fy;s vk/kkj gksxh rFkk mi/kkjk ¼3½ ds
micU/kksa ds v/khu gksxhA
209
¿mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975À ¿/kkjk 9&11À
¼3½ ¼d½ nks ;k mlls vf/kd ¶ySVksa ij la;qDr :i ls fdlh Hkkj ;k foYyaxe ds
izHkkoh gksus dh n”kk esa] i`Fkd&i`Fkd ¶ySVksa ds Lokeh vius&vius ¶ySVksa dh rFkk ,sls ¶ySVksa
ls vuqyXu lkekU; {ks=ksa vkSj lqfo/kkvksa esa vfoHkkftr fgr ds izfr”kr dh ?kks’k.kk es afn;s x;s
izfr”kr ds vuqlkj] izR;sd izHkkfor ¶ySV ij vkjksI; fHkUu ;k vuqikrh /kujkf”k dk Hkqxrku
djds Hkkj ;k foYyaxe ls gVk ldsaxsA
¼[k½ ,slh fdlh lank;] mUekspu vFkok vU; rqf’V ds i”pkr~ ¶ySV vkSj m lls
vuqyXu lkekU; {ks=ksa vkSj lqfo/kkvksa esa vfoHkkftr fgr dk izfr”kr] bl izdkj iznÙk] rq’V
vFkok mUeksfpr Hkkj ;k foYyaxe ls rRi”pkr~ eqDr vkSj cjh gks tk;saxsA
¼x½ ,slk vkaf”kd lank;] rqf’V ;k mUekspu ,sls O;fDr dks ftldk dksbZ Hkkj ;k dksbZ
vU; foYyaxe gks] vlanÙk] vrq’V ;k vuuqeksfpr fdlh ¶ySV vkSj mlls vuqyX u lkekU;
{ks=ksa vkSj lqfo/kkvksa esa vfoHkkftr fgr ds izfr”kr ij] mlds vf/kdkj dks izofrZr djkus dh
dk;Zokgh djkus ls fuokfjr ugha djsxkA
9&& lkekU; {ks=ksa vkSj lqfo/kkvksa esa ¶ySVksa ds Lokfe;ksa ds vfoHkkftr izfr”kr ds
vuqlkj muds chp lEifÙk dk lkekU; ykHk ckaVk tk;xk vkSj lkekU; O;; Hkkfjr fd;k
tk;xkA
lkekU; ykHk rFkk O;;
10&& ¼1½ /kkjk 2 esa fufnZ’V ?kks’k.kk ,sls izi= esa vkSj ,slh jhfr ls tks fofgr dh
tk;] izLrqr dh tk;xh vkSj mlesa fuEufyf[kr fof”kf’V;ka gksaxh] vFkkZr~ %&
?kks’k.kk dh fo’k; oLrq
¼d½ lEifÙk dk o.kZu vFkkZr~ ml Hkwfe dk o.kZu ftl ij Hkou fLFkr gS ;k fLFkr
fd;k tkus okyk gS vkSj D;k og Hkwfe ekQh dh gS ;k iV~Vk/k`r gS vkSj D;k Hkwfe dk dksbZ
iV~Vk /kkjk 2 ds f}rh; ijUrqd ds vuqlkj fn;k tkuk gS] vkSj Hkou ;k izLFkkfir Hkou dk
o.kZu] ftlesa eaftyksa rFkk rg[kkuksa dh la[;k rFkk ¶ySVksa dh la[;k mfYyf[kr dh tk;xh (
¼[k½ lEifÙk esa Lokeh ;k Lokfe;ksa ds fgr dk Lo:i (
¼x½ orZeku foYyaxe] ;fn dksbZ gks] ftlls lEifÙk ij izHkko iM+rk gks (
¼?k½ izR;sd ¶ySV dk o.kZu ftlesa mldh vofLFkfr] yxHk x {ks=Qy] dejksa dh
la[;k] fudVLFk lkekU; {ks= ftl ij mldk fudkl gks rFkk mldh leqfpr igpku ds fy,
vko”;d dksbZ Hkh vU; vk/kkj&rF; (
¼³½ lhfer lkekU; {ks=ksa vkSj lqfo/kkvksa dk o.kZu (
¼p½ lhfer lkekU; {ks=ksa vkSj lqfo/kkvksa] ;fn dksbZ gk sa] dk o.kZu ftlesa ;g
mfYyf[kr fd;k tk;xk fd fdu ¶ySVksa ds fy, mudk mi;ksx vkjf{kr gS (
¼N½ lEifÙk vkSj izR;sd ¶ySV dk ewY; rFkk lHkh iz;kstuksa ds fy;s ftuds vUrxZr
ernku Hkh gS izR;sd ¶ySV ls vuqyXu vkSj mlds Lokeh dk lkekU; {ks=ksa vkSj lqfo/kkvksa es a
vfoHkkftr fgr dk izfr”krA
11&& ¼1½ leLr ¶ySVksa ds Lokeh rnFkZ fu’ikfnr fd;s x;s fy[kr }kjk lEifÙk dks
bl vf/kfu;e ds micU/kksa ls izR;kâr dj ldssaxsA
¼2½ bl vf/kfu;e ds micU/kksa ls lEifÙk dks izR;kâr dj fn;s tkus ij ;g
le>k tk;xk fd og ¶ySVksa d s Lokfe;ksa ds lkekU; LokfeRo esa gS vkSj ml lEifÙk esa ,sls
izR;sd Lokeh dk va”k og izfr”kr gksxk ] tks lkekU; {ks=ksa vkSj lqfo/kkvksa esa ,sls Lokeh ds
LokfeRo esa gksA
vf/kfu;e ds micU/kksa ls
izR;kgj.k
210
¿mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975À ¿/kkjk 12&15À
¼3½ fdlh Hkh ¶ySV dks izHkkfor djus okyk dksbZ foYyaxe lEifÙk esa ¶ySV ds Lokeh
ds vfoHkkftr fgr ds izfr”kr esa] orZeku iwfoZdrk ds vuqlkj tSlk fd blesa O;ofLFkr gS]
vUrfjr le>k tk;xkA
¼4½ mi/kkjk ¼1½ esa O;ofLFkr izR;kgj.k ckn esa lEi fÙk dk bl vf/kfu;e ds micU/kksa
ds v/khu iqu% dj fn;k tkuk fdlh izdkj ls oftZr u djsxkA
12&& /kkjk 10 esa fufZnZ’V ?kks’k.kk ;k mldk dksbZ la”kks/ku ;k /kkjk 11 esa fufnZ’V
bl vf/kfu;e ds micU/kksa ls fdlh lEifÙk ds izR;kgj.k ls lacaf/kr leLr fy[krsa
jftLVªhdj.k vf/kfu;e] 1908 dh /kkjk 17 dh mi/kkjk ¼1½ ds [k.M ¼[k½ ds vFkkZUrxZr
vfuok;Zr% jftLVªhdj.kh; fy[krsa le>h tk;sxhA
?kks’k.kk vkfn ds fy[krksa dk
vfuok;Zr% jftLVªh& dj.kh;
gksuk
13&& ¼1½ izR;sd lEifÙk dk izcU/k ,slh mifof/k;ksa ds vuqlkj fd;k tk;xk ] tks
jkT; ljdkj ds iwokZuqeksnu ls l{ke izkf/kdkjh }kjk cukbZ tk;sA
¼2½ mifof/k;ksa esa vU; fo’k;ksa ds lkFk&lkFk fuEufyf[kr dh Hkh O;oLFkk dh
tk;xh] vFkkZr~ %&
mifof/k;ka
¼d½ og jhfr ftlds vuqlkj ¶ySVksa ds Lokfe;ksa dk laxe cuk;k tk;xk] ¶ySVks a ds
Lokfe;ksa esa ls izcU/kd cksMZ dk fuokZpu] cksMZ xfBr djus okys O;fDr;ksa dh la[;k] ,sls cksMZ
ds mu lnL;ksa dh la[;k tks izfr o’kZ fuo`Ùk gksaxs] cksMZ dh “kfDr;ka rFkk mlds drZO;] cksMZ
ds lnL;ksa dks in ls gVkus dk <ax] lfpo ;k izcU/kd dks fu;qDR k djus dh cksMZ dh “kfDr]
,sls lfpo ;k izcU/kd dks “kfDr;ksa rFkk drZO;ksa dk izR;k;kstu(
¼[k½ ¶ySVksa ds Lokfe;ksa ds vf/kos”ku cqykus dk <ax vkSj x.kiwfrZ ds fy;s mudh
la[;k(
¼x½ v/;{k dk] tks cksMZ ds rFkk ¶ySVksa ds Lokfe;ksa ds laxe ds vf/kos”kuksa dh
v/;{krk djsxk] fuokZpu (
¼?k½ lkekU; {ks=ksa vkSj lqfo/kkvksa dk vuqj{k.k] ejEer rFkk izfrLFkkiu vkSj mlds
fy;s lank; (
¼³½ ¶ySVksa ds Lokfe;ksa ls lkekU; O;; ds va”k dks olwy djus dh jhfr (
¼p½ dksbZ vU; fo’k;] tks lEifÙk dk izcU/k djus ds fy;s vko”;d le>k tk;A
14&& rRle; izo`Ùk fdlh fof/k esa fdlh izfrdwy ckr ds gksrs gq, Hkh] izR;sd ¶ySV
rFkk lkekU; {ks=ksa vkSj lqfo/kkvksa esa vfoHkkftr fgr esa mlds izfr”kr dks] rRle; izo`Ùk
fdlh fof/k ds v/khu fdlh LFkkuh; izkf/kdkjh }kjk mn~xzg.kh; jsV rFkk dj d s fu/kkZj.k ds
iz;kstukFkZ i`Fkd~ lEifÙk le>k tk;xkA
i`Fkd fu/kkZj.k
15&& fdlh ¶ySV ij izHkk;Z lkekU; O;;ksa ds va”k ds fy;s ¶ySVksa ds Lokfe;ksa ds
laxe }kjk fu/kkZfjr lHkh /kujkf”k;ka ,sls ¶ySV ij] flok; ml Hkkj ds] ;fn dksbZ gks] tks
rRle; izo`Ùk fdlh fof/k ds v/khu dsUnzh; ljdkj ;k jkT; ljdkj ;k fdlh LFkkuh;
izkf/kdkjh dks ns; djksa ds lank; ds fy, gks] vU; lHkh Hkkjksa ls iwfoZd Hkkj gksxhA
lkekU; O;;ksa ds fy;s
lEifÙk dk Hkkj
211
¿mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975À ¿/kkjk 16&18À
16&& ¼1½ izcU/kd ;k izcU/kd cksMZ dks] ;fn ?kks’k.kk ;k mifof/k;ksa }kjk ;k ¶ySVksa
ds Lokfe;ksa ds cgqer }kjk vis{kk dh tk; rks] vFkok ,s ls cU/kdnkj ds vuqjks/k ij ftldks
fdlh ¶ySSV ds laca/k esa izFke cU/kd fd;k x;k gks] lEifÙk dk vfXu vkSj , sls vU;
ifjladVksa ls gkfu ds ;k uqdlku ds fo:)] ,slh “krksaZ ij rFkk mruh /kujkf”k;ksa ds fy;s
ftuds fy;s vis{kk dh tk; ;k vuqjks/k fd;k tk;] chek djkus dk izkf/kd kj gksxk vkSj og
mldk chek djk;sxkA
¼2½ lEifÙk ds laca/k esa ,slh chek dojst ?kks’k. kk esa fuf”pr izfr”krksa ds vuqlkj
¶ySVksa ds Lokfe;ksa esa ls izR;sd ds fy;s U;klh ds :i esa ,sls izcU/kd ds ;k ¶ySVksa ds
Lokfe;ksa ds laxe ds izcU/kd cksMZ ds uke ls fy[kk tk;xkA
¼3½ ,sls chek ls lEc) fd”rsa lkekU; O;; gksaxhA
¼4½ ,sls ches ds iwoZorhZ micU/kksa ls izR;sd ¶ySV ds Lokeh ds vius ykHk ds fy;s
vius ¶ySV dk chek djus ds vf/kdkj ij izfrdwy izHkko ugha iM+sxkA
chek
17&& ;fn leLr lEifÙk ;k mlds Hkkx dk uqdlku ;k fouk”k gksus ds fnukad ls
lkB fnu ds Hkhrj ¶ySVksa ds Lokfe;ksa ds laxe }kjk ;g vo/kkfjr u fd;k tk; fd mldh
ejEer djuk gS ;k mldk iqulZfUUkekZ.k ;k fofuekZ.k djuk gS] rc vkSj ml n”kk esa&&
lEifÙk ds fouk”k ;k
uqdlku ij O;;u
¼d½ lEifÙk ds ckjs esa ;g le>k tk;xk fd og ¶ySVksa ds Lokfe;ksa ds lkekU;
LokfeRo esa gS (
¼[k½ lkekU; LokfeRo okyh lEifÙk esa izR;sd ¶ySV ds Lokeh dk tks vfoHkkftr fgr
gksxk og vfoHkkftr fgr dk og izfr”kr gksxk tks lkekU; {ks=ksa vkSj lqfo/kkvksa esa ,sls Lokeh
ds LokfeRo esa igys ls gks(
¼x½ fdlh Hkh ¶ySV dks izHkkfor djus okys dksbZ foYyaxe or Zeku iwfoZd rk ds
vuqlkj lEifÙk esa ¶ySV ds Lokeh ds vfoHkkftr fgr ds izfr”kr esa t Slk fd blesa O;ofLFkr
gS] vUrfjr le>s tk;saxs(
¼?k½ fdlh ¶ySV ds Lokeh ds o kn ij lEifÙk ds laca/ k esa foHkktu dh dk;Zokgh dh
tk ldsxh vkSj ml n”kk esa lEifÙk ds chek ds “kq) vkxe lfgr] ;fn dksbZ gks] foØ; ds
“kq) vkxe dks ,d fuf/k le>k tk;xk rFkk mls] ¶ySVksa ds Lokfe;ksa ds leLr lacaf/kr va”kks a
dk ml lhek rd tks bl iz;kstu ds fy;s i;kZIr gks] rFkk lEifÙk esa izR;sd ¶ySV ds Lokeh
ds LokfeRo esa mlds vfoHkkftr fgr ij leLr Hkkj ksa dk] igys Hkqxrku djus ds i”pkr~
leLr ¶ySVksa ds Lokfe;ksa esa mlh izfr”kr ds vuqlkj foHkDr fd;k tk;xk ] tks lEifÙk es a
izR;sd Lokeh ds LokfeRo ds vfoHkkftr fgr ds izfr”kr ds cjkcj gksA
18&& ¼1½ fdlh ¶ySV ds Lokeh ds vf/kdkjksa dks ifjlhfer fd;s fcuk nks ;k vf/kd
¶ySVksa ds Lokfe;ksa dh vksj ls lkekU; {ks=ksa vkSj lqfo/kkvksa ls vFkok ,d ls vf/kd ¶ySVksa ls
lacaf/kr fdlh okn gsrqd ds laca/k esa tSls muds vius&vi us fgr izrhr gksa] izcU/k d ;k
izcU/kd cksMZ }kjk] nksuksa esa ls fdlh Hkh n”kk esa izcU/k d cksMZ ds foosdkuqlkj okn yk;k tk
ldsxk rFkk fof/kd dk;Zokfg;ka dh tk ldsaxhA
¼2½ lkekU; {ks=ksa vkSj lqfo/kkvksa ;k ,d ls vf/kd ¶ySVksa ls lEc) fdlh okn ;k
vU; fof/kd dk;Zokfg;ksa esa] nks ;k vf/kd ¶ySV ds Lokfe;ksa ij vknsf”kdk dh rkehy ml
O;fDr ij dh tk ldsxh ] ftls vknsf”kdk dh rkehy izkIr djus ds fy;s ?kks’k.kk eas
inkfHkfgr fd;k x;k gksA
fof/kd dk;Zokfg;ka
212
¿mÙkj izns”k ¶ySVksa dk LokfeRo vf/kfu;e] 1975À ¿/kkjk 19&22À
19&& ¼1½ leLr ¶ySVksa ds Lokeh] ,sls Lokfe;ksa ds fdjk;sn kj] Lokfe;ksa rFkk
fdjk;snkjksa ds deZpkjh ;k dksbZ vU; O;fDr] tks bl vf/kfu;e ds micU/kksa ds v/kh u dh
xbZ lEifÙk ;k mlds fdlh Hkkx dk fdlh jhfr ls iz;ksx djsaxs] bl vf/kfu;e ds vkSj
?kks’k.kk vkSj mifof/k;ksa ds v/khu gksaxsA
¼2½ bl vf/kfu;e] ?kks’k.kk ;k mifof/k;ksa ds v/khu fu;r ernku izfr”kr ds vuqlkj
¶ySVksa ds Lokfe;ksa ds laxe }kjk fof/k iwoZd fd;s x;s leLr djkj] fofu”p; rFkk vo/kkj.k
leLr ¶ySVksa ds Lokfe;ksa ij vkc) dj le>s tk;saxsA
¶ySVksa ds Lokfe;ksa]
fdjk;snkjksa vkfn ij
vf/kfu;e vkc)dj gksxk
20&& ¼1½ fdlh ¶ySV ds foØ; ;k vU; vuqnku ij] ml ¶ySV dk Ø srk ;k
vuqnkux`ghrk ,sls foØ; ;k vuqnku ds le; rd ds lkekU; O;;ksa esa ls foØsrk ;k
vuqnkrk ds va”k ds fy, mlds izfr leLr vlanÙk fu/kkZj.kksa ds fy,] foØsrk ;k vuqnkrk ds
lkFk la;qDrr% vkSj i`Fkdr% nk;h gksxk fdUrq blls Øsrk ;k vuqnkux`ghrk }kjk mlds fy;s
lanÙk dh xbZ /kujkf”k dks foØsrk ;k vuqnkrk ls olwy djus ds Ø srk ;k vuqnkux`ghrk ds
vf/kdkj ij izfrdwy izHkko ugha iM+sxkA
¼2½ ,slk dksbZ Hkh Øsrk ;k vuqnkux`ghrk lfpo ;k izcU/kd cksMZ ls ,slk fooj.k ikus
dk gdnkj gksxk] ftlesa foØsrk ;k vuqnkrk ds laca/k esa vlanÙk fu/kkZj.k dh /kujkf”k nh gqbZ
gks vkSj ,sls ¶ySV ds laca/k esa lkekU; O;;ksa ds fdlh ,sls vlanÙk va”k ds fy;s tks mlesa nh
xbZ /kujkf”k ls vf/kd gks] u rks Øsrk ;k vuqnkux`ghrk nk;h gksxk vkSj u foØ; ;k vuqnÙk
fd;k x;k ¶ySV fdlh Hkkj ds v/khu gksxkA
vlanÙk lkekU; O;;ksa ds fy;s
foØsrk vkfn dk la;qDr vkSj
i`Fkd~ nkf;Ro
21&& ”kadkvksa dks nwj djus ds fy;s ,rn~}kjk ?kksf’kr fd;k tkrk gS fd lEifÙk
vUrj.k vf/kfu;e] 1882 ds micU/k] tgka rd os bl vf/kfu;e ds micU/kksa ls vlaxr u
gksa] izR;sd ¶ySV ij ftlds lkFk mlds lkekU; {ks=ksa vkSj lqfo/kkvksa esa mldk vfoHkkftr
fgr Hkh gS] mlh izdkj ykxw gksaxs] ftl izdkj os micU/k fdlh vU; LFkkoj lEifÙk ij ykxw
gksrs gSaA
“kadkvksa dk nwj fd;k
tkuk
22&& ¼1½ jkT; ljdkj] xtV esa vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuks a dks
dk;kZfUor djus ds fy;s fu;e cuk ldsxhA
fu;e cukus dh “kfDr
¼2½ bl vf/kfu;e ds v/khu cuk;s x;s lHkh fu;e cuk;s tkus ds i”pkr~
;Fkk”kD;”kh?kz] jkT; fo/k ku eaMy ds izR;sd lnu ds le{k tc fd mldk l= gks jgk gks
dqy rhl fnu dh dkykof/k i;ZUr tks ,d l= ;k ,d ls vf/kd vkuqØfed l=ksa esa
foLrkfjr gks ldsxh] j[ks tk;saxs] vkSj tc rd fd dksbZ c kn dk fnukad fu;r u fd;k tk;]
xtV esa izdkf”kr gksus ds fnukad ls ,sls ifj’dkjksa ;k vfHk”kwU;uksa ds v/khu jgrs gq;s izHkkoh
gksaxs] tks fo/kku eaMy ds nksuksa lnu mDr dkykof/k esa djus ds fy;s lger gksa] fdUrq bl
izdkj dk ifj ’dkj ;k vfHk”kwU;u rn~/khu igys dh xbZ fdlh ckr dh oS/krk ij izfrdwy
izHkko u MkysxkA
213
THE UTTAR PRADESH OWNERSHIP OF FLATS ACT, 1975
[U.P. Act No. 50 of 1975]
[As passed by the Uttar Pradesh Legislative]
AN
ACT
to provide for matters connected with the owners hip and use of individual
flats in buildings consisting of four or more flats.
IT IS HEREBY enacted in the Twenty-sixth Year of the Republic of India
as follows:-
Short title and
extent
1- (1) This Act may be called the Uttar Pradesh Ownership of Flats Act, 1975.
(2) It extends to the whole of Uttar Pradesh.
Application of
the Act
2- This Act applies only to property, the sole owner or all the owner s of
which submit the same to the provisions of this Act by duly executing
and registering a Declaration setting out the particulars referred to in
section 10:
Provided that no property shall be submitted to the provisions of
this Act, unless it is actually used or is proposed to be used for
residential purposes:
Provided further that the sole owner or all the owners of the land
on which building is situated may submit such land to the provisions of
this Act with a condition that he or they shall grant a lease of such land
to the owners of the flats, the terms and conditions of the lease being
disclosed in the declaration either by annexing a copy of the instrument
of lease to be executed to the declaration or otherwise.
Definitions
3- In this Act, unless the context otherwise requires---
(a) “flat” means part of a property having a direct exit to a road, street or
highway or to a common area leading to such road, street or highway whi ch
together with its undivided interest in the common areas and facilities forms
an independent residential unit;
(b) “building” means a building or more than one buildings situated in
the same locality containing, in all four or more flats;
(c) “bye-laws” means bye-laws made under this Act;
(d) “common areas and facilities” includes—
(1) the land on which the building is located and all easements, rights
and appurtenances belonging to the land and the building;
(2) the foundations, columns, girders, beams, supports, main w all,
roofs, halls, corridors, lobbies, stairs, stair-way, fire-escapes and entrances
and exits of the building;
(3) the basements, cellars, yards, gardens, parking areas and storage
spaces;
214
[The Uttar Pradesh Ownership of Flats Act, 1975] [Section 4-5]
(4) the premises for the lodging of janitors or persons employed for
the management of the property;
(5) installations of common services, such as power, light, gas , hot
and cold water, heating, refrigeration, air conditioning and sewerage;
(6) the elevators, tanks, pumps, motors, expressors, pipes and ducts
and in general all apparatus and installations existing for common use;
(7) such other common facilities as may be specially provided for in
the Declaration;
(8) all other parts of the property necessary or conv enient to its
existence, maintenance and safety or normally in common use;
(e) “common expenses” means expenses of administration, maintenance,
repair, or replacement of the common areas and facilities and all other sums
assessed against the owners of flats by the Association of owners of the flats;
(f) “common profits” means the balance of all income, rents, profits and
revenues from the common areas and facilities remaining after the deduction
of the common expenses;
(g) “competent authority” means the Housing Com missioner appointed
under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam,1965;
(h) “Declaration” means the instrument by which a property is submitted
to the provisions of this Act as hereinafter provided;
(i) “limited common areas and facilities” means those common areas and
facilities which may be designated in the Declaration as reserved for use of
certain flat or flats to the exclusion of the other flats;
(j) “prescribed’ means prescribed by rules made under this Act;
(k) “property” comprises any land, any buil ding built or proposed to be
built thereon, and the common areas and facilities.
Flat to be
transferable
and heritable
property
4- (1) Each owner of a flat shall be entitled to the exclusive ownership and
possession of his flat in accordance with the Declaration.
(2) Subject to the provisions of the seco nd proviso to section 2, a flat, together
with its undivided interest in the common areas and facilities, shall constitute
heritable and transferable immovable property within the meaning of any law
for the time being in force :
Provided that no flat and the percentage of undivided interest in
the common areas and facilities appurtenant to such flat shall be
partitioned or sub-divided for any purpose whatsoever.
Common areas
and facilities
5- (1) Each owner of a flat shall be entitled to an undivided interest in the common
areas and facilities in the percentage expressed in the Declaration.
(2) The percentage of the undivided interest of each owner of a flat in the
common areas and facilities as expressed in the D eclaration shall not be
altered without the consent of all the owners of the flats expressed in a n
amended Declaration duly executed and registered as required by this Act.
215
[The Uttar Pradesh Ownership of Flats Act, 1975] [Section 6-8]
(3) The percentage of the undivided interest in the common areas and facilities
shall not be separated from the flat to which it appertains, and shall be deemed
to be conveyed or encumbered with the flat even though such interest is not
expressly mentioned in the conveyance or other instrument.
(4) The common areas and facilities shall remain undivided, and no suit shall lie
at the instance of any owner of the flat or other person for partition or division
of any part thereof, unless the property have been withdrawn from t he
provisions of this Act.
(5) Each owner of a flat may use the common areas and facilities for the purpose
for which they are intended without hindering or encroaching upon the lawful
rights of the owners of other flats.
(6) The work relating to the maintenance, repair and replacement of the common
areas and facilities and the making of any additions or improvement thereto
shall be carried out in accordance with the provisions of this Act and the bye -
laws.
(7) The Association of Owners of flats shall have irrevocable right to be exercised
by the M anager or the Board of Managers on behalf of the Association with
such assistance as the Manager or the Board of M anagers, as the case may be,
considers necessary to have access to each flat from time to time during
reasonable hours, for the maintenance, repair and replacement of any of the
common areas and facilities therein or accessible therefrom or for making
emergency repairs therein to prevent any damage to the common areas and
facilities or to other flats.
Compliance
with bye -laws,
covenants etc.
6- Each owner of flat shall comply strictly with the bye -laws and with the
covenants, conditions and restrictions set forth in the Declaration, and his
failure to comply with any of the same shall be a ground for an action to
recover damages or for other relief or reliefs at the instance of the
Manager or the Board of Managers on behalf of the Association of
Owners of flats or, in a proper case, by an aggrieved owner of a flat.
Certain work
prohibited
7- No owner of a fla t shall do any work which would be prejudicial to the
soundness or safety of the property or hereditament or shall add any
material structure or excavate any additional basement or cellar.
Encumbrances
against flats
8- (1) During the period the property remains subject to this Act, no encumbrance of
any nature shall be created against the property :
Provided that during such period an encumbrance may be created
against each flat and the percentage of undivided interest in the
common areas and facilities a ppurtenant to such flat, in the same
manner as in relation to any other separate parcel of property subject to
individual ownership.
(2) Labour performed and material furnished for the common areas and facilities,
if duly authorized by the Association of Owner of flats, the Manager or Board
of Manager in accordance with this Act, the Declaration or bye -laws, shall be
deemed to be performed or furnished with the express consent of each owner
of a flat and shall be the basis for a charge or encumbrance under the Transfer
of Property Act, 1882, against each of the flats and shall be subject to the
provisions of sub-section (3).
216
[The Uttar Pradesh Ownership of Flats Act, 1975] [Section 9-11]
(3) (a) In the event of a charge or any encumbrance jointly against two or more
flats becoming effective, the owners of the separate flats may remove
their flats and the percentage of undivided interest in the common areas
and facilities appurtenant to such flats from the charge or encumbrance by
payment of the fractional or proportional amounts attributable to each of
the flats affected in accordance with the percentages appearing in the
Declaration.
(b) Subsequent to any such payment, discharge or other satisfaction, the
flat and the percentage of undivided interest in t he common areas
and facilities appurtenant thereto shall thereafter be free and clear
of the charge or encumbrance so paid, satisfied or discharged.
(c) Such partial payment, satisfaction or discharge shall not prevent the
person having a charge or any o ther encumbrance from proceeding to
enforce his rights against any flat and the percentage of undivided interest
in the common areas and facilities appurtenant thereto not so paid,
satisfied or discharged.
Common
profits and
expenses
9- The common prof its of the property shall be distributed among, and the
common expenses shall be charged to, the owners of flats according to
the respective percentages of their undivided interest in the common areas
and facilities.
Contents of
Declaration
10- (1) The declaration referred to in section 2 shall be submitted in such form
and in such manner as may be prescribed and shall contain the
following particulars, namely:--
(a) description of the property, namely the description of the land on which
the building is or i s to be located, whether the land is freehold or
leasehold and whether any lease of the land is to be granted in
accordance with the second proviso to section 2, and description of the
building or proposed building stating the number of storeys and
basements and the number of flats;
(b) nature of interest of the owner or owners in the property;
(c) existing encumbrance, if any, affecting the property;
(d) description of each flat containing its location, approximate area,
number of rooms, immediate common area to wh ich it has access, and
any other data necessary for its proper identification;
(e) description of the common areas and facilities;
(f) description of the limited common areas and facilities, if any, stating to
which flats their use is reserved;
(g) value of the prop erty and of each flat, and the percentage of undivided
interest in the common areas and facilities appertaining to each flat and
its owner for all purposes, including voting.
Withdrawal
from the
provisions of
the Act
11- (1) All the owners of flats may w ithdraw a property from the provisions of
this Act by an instrument executed to that effect.
(2) Upon the property being withdrawn from the provisions of this Act, it
shall be deemed to be owned in common by the owners of flats and the
share of each such owne r in the property shall be the percentage of
217
undivided interest previously owned by such owner in the common
areas and facilities.
[The Uttar Pradesh Ownership of Flats Act, 1975] [Section 12-15]
(3) Any encumbrance affecting any of the flats shall be deemed to be
transferred in accordance with the existing priority to the percentage of
the undivided interest of the owner of the flat in the property as
provided therein.
(4) The withdrawal provided for in sub -section (1) shall in no way bar the
subsequent resubmission of the property to the provisions of this Act.
Instrument of
Declaration
etc.
compulsorily
registerable
12- All instruments relating to the Declaration or any amendment there to
referred to in section 10 or the withdrawal of a property from the
provisions of this Act referred to in section 11 shall be deemed to be
instruments compulsorily registerable within them meaning of clause
(b) of sub-section (1) of section 17 of the Registration Act, 1908.
Bye-laws 13- (1) Every property shall be admi nistered in accordance with such bye -laws
as may be framed by the competent authority with the prior approval of
the State Government.
(2) The bye -laws shall provide for the following amongst other matters;
namely:-
(a) the manner in which the Association of Owne rs of flats is to be
formed, the election of a Board of Managers from amongst the owners
of flats, the number of persons constituting the Board, the number of
members of such Board to retire annually, the powers and duties of the
Board, the method of removal from office of members of the Board, the
powers of the Board to engage the services of a Secretary or Manager,
the delegation of powers and duties to such Secretary or Manager;
(b) the method of calling meetings of the owners of flats and the
number to constitute a quorum;
(c) the election of a President who shall preside ov er the meetings
of the Board and of the Association of Owners of flats;
(d) the maintenance, repair and replacement of the common areas
and facilities and payments therefor;
(e) the manner of col lecting the share of the common expenses
from the owners of flats;
(f) any other matter considered to be necessary for the
administration of the property.
Separate
Assessment
14- Notwithstanding anything to the contrary contained in any law for the
time being in force, each flat and its percentage of undivided interest in
the common areas and facilities shall be deemed to be a separate property
for the purpose of assessment of rates and taxes leviable by a local
218
authority under any law for the time being in force.
Charge of
property for
common
expenses
15- All sums assessed by the Association of Owners of flats for the share of
the common expenses chargeable to any flat shall constitute a charge on
such flat prior to all other charges, except charge, if any, on the flat for
payment of taxes due to the Central Government or the State Government
or to any local authority under any law for the time being in force.
[The Uttar Pradesh Ownership of Flats Act, 1975] [Section 16-18]
Insurance 16- (1) the Manager or Board of Managers, if required by the Declaration or the
bye-laws or by a majority of the owners of flats, or at the request of a
mortgagee having a first mortgage covering a flat, shall have the
authority to, and shall, obtain insurance for the pr operty against loss or
damage by fire, and such other hazards, under such terms and for such
amounts as shall be required or requested.
(2) Such insurance coverage shall be written on the property in the name of
such Manager or of the Board of Managers of the Association of the
owners of flats as trustee for each owner of flats in the percentage
established in the Declaration.
(3) Premium relating to such insurance shall be common expense.
(4) The foregoing provisions for such insurance shall be without prejudice
to the right of each owner of a flat to insure his own flat for his benefit.
Disposition of
property or
destruction or
damage
17- If within sixty days of the date of damage or destruction to all part of
the property, it is not determined by the Association of o wners of flats
to repair, reconstruct or rebuild, then and in that event—
(a) the property shall be deemed to be owned in common by the
owners of flats;
(b) the undivided interest in the property owned in common which
shall appertain to each owner of a f lat shall be the percentage of the
undivided interest previously owned by such owner in the common
areas and facilities;
(c) any encumbrances affecting any of the flats shall be deemed to be
transferred in accordance with the existing property to the percent age of
the undivided interest of the owner of the flat in the property as
provided herein;
(d) the property shall be subject to an action for partition at the suit of
any owner of a flat in which event the net proceeds of sale together with
the net proceeds o f the insurance on the property, if any, shall be
considered as one fund and shall be divided among all the owners of the
flats in percentages equal to the percentage of undivided interest owned
by each owner in the property after first paying out all the respective
shares of the owners of the flats to the extent sufficient for the purpose
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and all charges on the undivided interest in the property owned by each
owner of flat.
Legal
Proceedings
18- (1) without limiting the rights of any owner of a flat suits and other legal
proceedings may be brought by the Manager or Board of Managers, in
either case at the discretion of the Board of Managers, on behalf of
two or more of the owners of flats as their respective interest may
appear, with respect to any cause of action relating to the common
areas and facilities or more than one flat.
(2) Service of process on two or more owners of flats in any suit or other
legal proceeding relating to the common areas and facilities or more
than one flat may be made on the person designated in the Declaration
to receive service of process.
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[The Uttar Pradesh Ownership of Flats Act, 1975] [Section 19-22]
Act to be
binding on
owners of flat,
tenants, etc.
19- (1) All owners of flats, tenants of such owners, employees of owners a nd
tenants or any other person who may in any manner use the property or
any part thereof submitted to the provisions of this Act shall be subject
to this Act and to the Declaration and the bye-laws.
(2) All agreements, decisions and determinations lawfully ma de by the
Association of Owners of flats in accordance with the voting
percentage established under this Act, the Declaration or the bye -laws,
shall be deemed to be binding on all owners of flats.
Joint and
several
liability of
vender, etc. for
unpaid
common
expenses
20- (1) Upon the sale or other grant of a flat, the purchaser or grantee of the
flat shall be jointly and severally and severally liable with the vendor or
grantor for all unpaid assessments against the latter for his share of the
common expenses up to the time of such sale or grant without prejudice
to the purchaser’s or grantees right to recover from the vendor or
grantor the amount paid by the purchaser or grantee therefor.
(2) Any such purchaser or grantee shall be entitled to a statement from the
Secretary or Board of Manage rs, setting forth the amount of the unpaid
assessment against the vendor or grantor and such purchaser or grantee
shall into be liable for, nor shall the flat sold or granted be subject to a
charge for any unpaid share of c ommon expenses against such flat in
excess of the amount therein set forth.
Removal of
doubts
21- For the removal of doubts, it is hereby declared that the Provisions of
the Transfer of Property Act, 1882 shall, in so far as they are not
inconsistent with the provisions of this Act, apply to every flat together
with its undivided interest in the common areas and facilities as those
provisions apply in relation to any other immovable property.
Power to make
rules
22- (1) The State Government may by noti fication in the Gazette make rules
for carrying out the purposes of this Act.
(2) All rules made under this Act shall , as soon as may be after they are
made, be laid before each House of the State Legislature while it is in
session for a total period of thirty days, extending in its one session or
more than one successive sessions and shall unless some later date is
appointed take effect from the date of their publication in the Gazette,
subject to such modifications or annulments as the two Houses of the
Legislature may during the said period agree to make, so, however,
that any such modification or annulment shall be without prejudice to
the validity of anything previously done thereunder.