LexThe UNITED PROVINCES ACQUISITION OF PROPERTY (FLOOD RELIEF) ACT, 19481
Uttarakhand · state statute
Open in Lexace · Ask the AI about this act8
1948 bZ0 dk la;qDr izkUrh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDV
¿Lka;qDr izkUrh; ,sDV ua0 39] o’kZ 1948 bZ0À
THE UNITED PROVINCES ACQUISITION OF PROPERTY
(FLOOD RELIEF) ACT, 1948
[U. P. ACT No. XXXIX OF 1948]
9
1948 bZ0 dk la;qDr izkUrh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDV1
¿Lka;qDr izkUrh; ,sDV ua0 39] o’kZ 1948 bZ0À
mÙkj izns”k ,sDV ua0 36 o’kZ 1952 }kjk la”kksf/kr
,MsIVs”ku vkWQ ykW vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`r la;qDr izkUrh;
ysftLysfVo vlsEcyh rFkk ysftLysfVo dkmafly ds Øe”k% 22 vDVwcj] o’kZ 1948 bZ0 rFkk 05
uoEcj] o’kZ 1948 bZ0 dh cSBd eas Lohd`r fd;k
fnukad 09 fnlEcj o’kZ 1948 bZ0 dks xoZuj us Hkkjrh; ¼vLFkk;h fo/kku vkns”k o’kZ
1947 bZ0½ }kjk voLFkkuqdwy ifjofrZr Hkkjr&”kklu&fo/kku o’kZ 1935 bZ0 dh /kkjk 75 ds
v/khu Lohd`fr iznku dh vkSj la;qDr izkUrh; “kkldh; vlk/kkj.k xtV eas fnuk¡d 13
fnlEcj o’kZ 1948 bZ0 dks izdkf”kr gqvkA
Ckk<+ ihfM+r {ks=ksa eas yksxksa dks rqjUr lgk;rk igq¡pkus ds fufeÙk vf/kdkjksa dh O;oLFkk
ds fy,
vf/kfu;e
vr,o fuEufyf[kr vf/kfu;e cuk;k tkrk gS &
D;ksafd ¿***À4 ;g vko”;d gS fd ¿ck<+ ihfM+r {ks=ksa eas {kfr izkIr yksxksa ds
lgk;rkFkZ bekjrh LFkku rFkk bekjrh lkeku dks rqjUr vf/kd`r vkSj gLrxr djus
ds fy, vf/kdkjksa dh O;oLFkk dh tk;sAÀ5
izkjfEHkd
1&& ¼1½ bl vf/kfu;e dk uk e ¿mÙkj izns”kÀ2 lEifÙk ds gLrxr djus dk ¼ck<+
lgk;d½ ¿***À6 vf/kfu;e] 1948 gksxkA
laf{kIr uke] foLrkj vkSj
izkjEHk
¼2½ ;g ¿mÙkj izns”k À2 ds cukjl] xkthiqj] cfy;k] eqjknkckn] cjsyh] cnk;w¡
Q:Z[kkckn] dkuiqj] “kkgtgk¡iqj] bykgkckn] fetkZiqj] xksj[kiqj] nso fj;k] cLrh] lhrkiqj]
y[kheiqj [khjh] lgkjuiqj vkSj mUuko ftyksa eas ykxw gksxk] fdUrq ¿jkT; ljdkjÀ3 xtV eas
foKfIr izdkf”kr djds bls vU; {ks=ksa ij Hkh ¿ykxwÀ8 dj ldrh gSA
¼3½ ;g rqjUr ykxw gksxk ¿***À7
¼d½ bl ,sDV ds xr dky ds fdlh izHkko ij ;k fdlh ckr ij] tks
blds v/khu fu;fer :Ik ls dh xbZ gks ;k fdlh gkfu ;k nkf;Ro ij] tks mBkuh
iM+h gks(
¼[k½ fdlh vf/kdkj] fo”ks’kkf/kdkj] vk/kkj ;k nkf;Ro ij] tks bl ,sDV ds
v/khu izkIr gqvk gks] vokIr gqvk gks ;k mRiUu gqvk gks( ;k
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, fnuk¡d 16 vDVwcj] 1948 dk xtV nsf[k;sA
2- ,MsIVs”ku vkWQ ykW vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA
3- mi;qZDr }kjk ^izkUrh; ljdkj^ ds fy, izfrLFkkfirA
4- m0iz0 vf/kfu;e la[;k 36] 1952 dh /kkjk 2 ¼d½ }kjk fudkyk x;kA
5- mi;qZDr dh /kkjk 2 ¼[k½ }kjk izfrLFkkfirA
6- mi;qZDr dh /kkjk 3 ¼d½ }kjk fudkyk x;kA
7- mi;qZDr dh /kkjk 3 ¼[k½ }kjk fudkyk x;kA
8- ljdkjh foKfIr;ksa dh la[;k 4251¼1½ vkbZ0,l0fnukad 31 tuojh] 1949] 1043@vkbZ0,l0&7&49
fnukad 24 ekpZ] 1949] 1316 vkj@vkbZ ,l&100&50 fnukad 28 flrEcj] 19 50 vkSj
1691@vkbZ0,l0 100&50 fnukad 7 ebZ] 1951 ds }kjk ckank] gjnksbZ] esjB] vktex<+] jk;cjsyh]
ckjkckadh] cgjkbp] xkSaMk] vYeksM+k] nsgjknwu] tkSuiqj vkSj fctukSj ftyksa ds fy, vkSj foLrkfjr fd;k
x;k A
10
¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 2&3À
¼x½ mi;qZDr fdlh vf/kdkj] fo”ks’kkf/kdkj] vk/kkj ;k nkf;Ro ls lEcfU/kr
fdlh oS/kkfud dk;Zokgh ;k mipkj ij vkSj ,slh dksbZ oS/kkfud dk;Zokgh ;k ,slk
dksbZ oS/kkfud mipkj] mlh izdkj fd;k tk,xk] tkjh j[kk vFkok ykxw jgsxk] ekuks
fd ;g ,sDV lekIr ugha gqvk gksA
2&& bl ,sDV eas] tc rd dksbZ ckr fo’k; vFkok lanHkZ ds foijhr u gks & IkfjHkk’kk,a
¼d½ ^^bekjrh lkeku^^ eas bZV] ydM+h] ekal] feV~Vh pwuk] lhesUV] yksgk vkSj
bLikr vkSj ?kjksa ds fuekZ.k ds fy, vko”;d vU; lkeku lfEefyr gS(
¼[k½ ^^izfrdj vf/kdkjh^^ vkSj ^^vf/kd`r djus okys vf/kdkjh^^ ls ftys ds
dySDVj vfHkizsr gS vkSj dySDVj }kjk fu;qDr fd, x, izFke Js.kh ds vflLVsUV
dySDVj ls gS %
ijUrq izfrcU/k ;g gS fd ogh vf/kdkjh ,d gh ekeys eas vf/kd`r djus
okyk vf/kdkjh vkSj izfrdj vf/kdkjh u gksxk(
¼x½ ^^yS.M&gksYMj^^ tehankj] ^VsusUV^ ¼vlkeh½] ^jsUV^ ¼yxku½ vkSj ^lk;j^
ds dze”k% ogh vFkZ gSa] tks ;wukbVsM izkfoalst VsusUlh ,sDV] lu~ 1939 bZ0 eas fn, x,
gSa(
¼?k½ ^^O;fDRk] ftldk fgr gks^^ eas ,sls leLr O;fDr lfEefyr gS] tks b l
,sDV ds v/khu Hkwfe ds vf/kd`r vFkok gLrxr fd, tkus ds dkj.k fn, tkus okys
izfrdj eas vius fgr dk nkok djrs gSa vkSj ml O;fDr ds ckjs eas ;g le>k tk,xk
fd mldk Hkwfe eas fgr gS] ;fn mldk fgr ml lq[kkf/kdkj ¼bZtes.V½ esa gks]
ftldk izHkko ml Hkwfe ij iM+rk gks(
IkjUrq izfrcU/k ;g gS fd bekjrh lkeku ds lEcU/k eas ^^O;fDr^^] ftldk
fgr gks] ls ,sls bekjrh lkekuksa ds ^^Lokeh^^ vfHkizsr gS(
Lka0izk0 ,sDV la0 17] o’kZ
1939 bZ0
¼³½ ¿^^izkUrh; ljdkj^^À1 ls ¿la;qDr izkUr dh ljdkjÀ2 vfHkizsr gS( vkSj
¼p½ ^^lkoZtfud iz;kstu^^ ls ck<+ ls ihfM+r O;fDr;ksa ds fy, xk¡oksa eas
LFkku vFkok ?kjksa dh ejEer vFkok muds fuekZ.k dh O;oLFkk vfHkizsr gSA
3&& ;fn vf/kd`r djus okys vf/kdkjh ds er eas lkoZtfud mn~ns”; ds fy, ,slk
djuk vko”;d ;k mfpr gks rks og vkKk }kjk fdlh Hkwfe vFkok bekjrh lkeku dks] mlds
Lokeh vkSj mlds mi;ksx djus okys O;fDRk ij bl vk”k; dk uksfVl nsdj fd vf/kd`r
djus okys vf/kdkjh us bl /kkjk ds vuqlkj ,slh Hkwfe vFkok ,sls bekjr lkeku dks vf/kd`r
djus dk fu”p; dj fy;k gS] vf/kd`r dj ldrk gS rFkk og ,slh vU; vkKk ns ldrk gS]
tks mls vf/kd`r djus ds lEcU/k eas vko”;d ;k mfpr izrhr gksA blds vUrxZr ,sls
vkns”k gks ldrs gSa] tks fdlh O;fDr ds ml Hkwfe ij [kM+s gq, fdlh isM++ksa vkSj vU; mitksa
ds cspus mudks vf/kdkj eas j[kus vkSj mi;ksx djus ls lEcU/k j[krs gksaA tc HkwLokeh vFkok
mldk miHkksx djus okyk O;fDr vklkuh ls u fey lds ;k tc Hkwfe vFkok be kjrh
lkeku dks feyfd;r ;k muds mi;ksx lEcU/kh dksbZ >xM+k gks ;k tc mu O;fDr;ksa dh
la[;k dks /;ku eas j[krs gq,] tks muds Lokeh gks ;k mu ij vf/kdkj j[krs gksa ;k tc mu
O;fDr;ksa dh la[;k eas /;ku eas j[krs gq,] vyx&vyx uksfVl dh rkehy u dh tk ldrh
gks rks ,slh uksfVl ml fof/k ls izdkf”kr djkbZ tk,xh] tks bl lEcU/k eas fu/kkZfjr dh
tk;A
vf/kd`r djus dh
dk;Zfof/k
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA
2- mi;qZDr }kjk ^izkUrh; ljdkj^ ds fy, izfrLFkkfirA
11
¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 4&6À
4&& ml n”kk eas tc dksbZ Hkwfe vFkok lkeku /kkjk 3 ds vUrxZr vf/kd`r fd;k
tk; rks vf/kd `r djus okyk vf/kdkjh mls bl izdkj miHkksx esa yk ldrk gS] tks mls
lkoZtfud iz;kstuksa ds fy, mfpr vkSj vko”;d izrhr gksA
vf/kd`r dh xbZ Hkwfe dk
miHkksx
5&&¼1½ vf/kd`r djus okyk vf/kdkjh /kkjk 3 ds v/khu fdlh Hkwfe vFkok bekjrh
lkeku dh vf/kd`r djus ;k mlds fy,] izfrdj fu;r djus ds mn~ns”; ls fdlh O;fDRk
dks ;g vkKk ns ldrk gS fd &
vf/kd`r djus okys
vf/kdkjh ds vf/kdkj
¼d½ Okg mDRk vkKk eas fufnZ’V vf/kdkjh dks ml lEifÙk ds fo’k; eas vkKk
eas of.kZr ,slh leLr ckrksa dh lwpuk nsa] tks mldh tkudkjh eas gks( vkSj
¼[k½ ml Hkwfe vFkok bekjrh lkeku dk Lokeh ;k mldk miHkksx ;k
vf/kdkj j[kus okyk O;fDRk] mDr vkKk nsus okys vf/kdkjh ¼Authority½ dh vuqefr
ds fcuk ml Hkwfe vFkok bekjrh lkeku dks ,slh vof/k ds lekIr gksus rd ugha
cspsxk] tks mDr vkKk eas crkbZ xbZ gksA
¼2½ mi/kkjk ¼1½ }kjk izkIr vf/kdkjksa ij dksbZ foijhr izHkko Mkys fcuk dksbZ O;fDRk
;k vf/kdkjh ¼ Authority½] tks vf/kd`r djus okys vf/kdkjh ¼fjDohft”kfuax vFkkWfjVh½ }kjk
bl lEcU/k eaas fu;qDr fd;k x;k gks] ;g fu”p; djus ds mn~ns”; ls fd mDr Hkwfe vF kok
bekjrh lkeku ds lEcU/k eas /kkjk 3 ds vUrxZr dksbZ vkKk nh tkuh pkfg, ;k ugha vkSj ;fn
nh tkuh pkfg, rks fdl izdkj ;k /kkjk 3 ds v/khu nh xbZ fdlh vkKk dk ikyu djokus ds
fy,] fdlh Hkwfe eas izos”k dj ldrk gS vkSj mldk fujh{k.k dj ldrk gSA
6&& ¼1½ tc dksbZ Hkwfe /kkjk 3 ds vUrxZr vf/kd`r dh xbZ gks rks izR;sd O;fDr
dks] ftldk mleas fgr gks] ,slk izfrdj fn;k tk,xk] tks ,sls O;fDr vkSj Hkwfe vf/kd`r
djus okys vf/kdkjh ds chp fyf[kr :Ik eas uhps fy[kh ckr ksa ds lEcU/k eas fuf”pr dh
tk;&
izfrdj dk Hkqxrku
¼d½ ,slh Hkwfe dk vf/kd`r djuk( vkSj
¼[k½ dksbZ ,slh {kfr] tks izkd`frd dkj.kksa ls gqbZ {kfr ds vfrfjDr vf/kd`r
djus dh vof/k eas ls Hkwfe dks ig¡qph gksA
¼2½ tc dksbZ ,slk le>kSrk u gks lds rks vf/kd`r djus okyk vf/kdkjh
¼fjDohft”kfuax vFkkWfjVh½ ml ek eys dks vius bl vfHkLrko ¼fjdeUMs”ku½ ds lkFk fd
izfrdj ¼gkfuiwfrZ½ dh /kujkf”k fdruh gksuh pkfg, vkSj og fdu dkj.kksa ls nh tkuh pkfg,]
izfrdj vf/kdkj ¼dEIksUls”ku vkWfQlj½ bl lEcU/k eas fu;r fd, x, fnuk¡d ij ;k fdlh
vU; LFkfxr fd;s gq, fnuk¡d ij ,sls O;f Dr ds dFku dks lqusxk vkSj ,slh vf/kd tk¡p ds
ckn] tks og mfpr le>s izfrdj dh /kujkf”k fuf”pr djsxk vkSj og /kujkf”k] flok; ml
n”kk ds] tks /kkjk 11 eas crkbZ xbZ gS] vfUre vkSj fu.kZ;kRed gksxhA
¼3½ izfrdj vf/kdkjh ¼dEisUls”ku vkWfQlj½ izfrdj dh /kujkf”k fuEufyf[kr ckrksa
ij fopkj djrs gq, fuf”pr djsxk &
¼d½ dksbZ ykxr] tks vf/kd`r dh gqbZ Hkwfe ij fu/kkZfjr fd;k x;k gks(
¼[k½ lk;j dh dksbZ vk;] tks ,slh Hkwfe ls gksrh gks(
¼x½ mu isM+ksa dk ewY;] tks Hkwfe vf/kd`r fd, tkus ds dkj.k Hkwfe ls gVkus
iMs+ gksa( vkSj
12
¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 7&9À
¼?k½ dksbZ {kfr] tks fgr j[kus okys O;fDr dks fdlh ,slh [kM+h Qly
vFkok isM+ksa dks nsus ds dkj.k gqbZ gks] tks mlds vf/kdkj djus ds le; ml Hkwfe
ij gks(
fdUrq og ,sls isM+ksa ds ewY;ksa ij] tks mi;qZDRk O;fDr ds vf/kdkj eas cus jgs vkSj
ftudk og miHkksx djrk jgs] dksbZ fopkj ugha djsxkA
¼4½ mi/kkjk ¼1½ ds v/khu fu;r fd;k x;k ;k mi/kkjk ¼2½ ds v/khu fuf”pr fd;k
x;k izfrdj bl izdkj fn;k tk,xk] ftl izdkj lE cfU/kr i{k fuf”pr djus ;k tSlk
izfrdj vf/kdkjh ¼dEisUls”ku vkWfQlj½ vkns”k nsA
¼2½ Tkc uksfVl] tSlk fd Åij dgk x;k gS] ;Fkkfof/k izdkf”kr gks tk;] vf/kd`r dh
tkus okyh Hkwfe ;k bekjrh lkeku ml fnu ds izkjEHk ls] tc fd uksfVl bl izdkj izdkf”kr
fd;k x;k gS] leLr Hkkjksa ls eqDr gksdj fcYdqy ¿jkT; ljdkjÀ1 ¼izksfoaf”k;y xouZesUV½ ds
vf/kdkj eas jgsaxs vkSj ,slh Hkwfe ;k ,sls bekjrh lkeku dks vf/kd`r djus dh vof/k rqjUr
lekIr gks tk,xhA
¼3½ vf/kd`r djus okyk vf/kdkjh ¼fjDohft”kfuax vFkkWfjVh½ ¿jkT; ljdkjÀ2 ds
lk/kkj.k fu;a=.k ds v/khu ck<+&ihfM+r O;fDr ds fy, vkSj bl izdkj ls] tSlk fd og mfpr
le>s] fdlh ,slh Hkwfe dks] tks bl /kkjk ds vuqlkj gLrxr dh xbZ gks] vf/kdkj eas dj
ldrk gS ;k mldk O;ogkj dj ldrk gS ;k mls fdjk;s ij mBk ldrk gS] iV~Vs ij ns
ldrk gS] csp ldrk gS] ,d nwljs ls cny ldrk gS ;k vU; izdkj ds vyx dj ldrk gSA
8&& ¼1½ Tkc /kkjk 3 vFkok /kkjk 7 ds vuqlkj dksbZ vf/kd`r djus okyk vf/kdkjh
¼fjDohft”kfuax vFkkWfjVh½ fd lh bekjrh lkeku dks vf/kd`r vFkok gLrxr] tSlh Hkh n”kk
gks] djs rks mlds Lokeh dks ,slk izfrdj ¼gkfuiwfrZ½ fn;k tk,xk] tSlk fd mDRk vf/kdkjh
¼vFkkWfjVh½ fuf”pr djsA
izfrdj ¼gkfuiwfrZ½ dk
fn;k tkuk
¼2½ mi/kkjk ¼1½ ds v/khu izfrdj fu”p; djus ds fy,] v f/kd`r djus okyk vf/kdkjh
fu;af=r ewY; ¼dUVªksy izkbl½ dk ;k ;fn fu;af=r ewY; ugha gS rks mlds cktkj ewY; ¼ekdsZV
oSY;w½ rFkk ;krk;kr ¼VªkaliksVZ½ vkSj laxzg ds O;; dk] tks fgr j[kus okys O;fDr }kjk okLro
eas yxk;k x;k gks] mfpr fopkj j[ksxkA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA
2- mi;qZDr }kjk ^izkUrh; “kklu^ ds fy, izfrLFkkfirA
7&& ¼1½ ml n”kk eas tc /kkjk 3 ds v/khu fdlh Hkwfe ;k bekjrh lkeku dks vf/kd`r fd;k
tk; rks vf/kd`r djus okyk vf/kdkjh ¼fjDohft”kfuax vFkkWfjVh½ fdlh Hkh le; ,slh fof/k
ls] tks mDr vf/kdkjh fu;r djs] bl vk”k; dk uksfVl izdkf”kr djk dj fd bl /kkjk ds
vuqlkj mlus gLrxr djus dk fu”p; dj fy;k gS] gLrxr dj ldrk gSA
Hkwfe dk gLrxr djuk
9&& ¼1½ Tkc dksbZ Hkwfe /kkjk 7 ds v/khu gLrxr dh tk; rks ,sls O;fDr dks]
ftldk mleas fgr fufgr gks] ,slh gkfuiwfrZ nh tk,xh] ftldh /kujkf”k yS.M ,Dohft”ku
,sDV] 1894 bZ0 dh /kkjk 23 dh mi/kkjk ¼1½ ds igys ls pkSFks okD; [k.Mksa eas fn, x,
fl)kUrksa ds vuqlkj izfrdj vf/kdkjh ¼dEisUls”ku vkWfQlj½ }kjk fuf.kZr dh tk,xh %
gLrxr Hkwfe ds fy,
izfrdj dk Hkqxrku ,sDV
ua0 1] 1894 bZ0
13
¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 10À
fdUrq izfrcU/k ;g gS fd yS.M ,Dohft”ku ,sDV] lu~ 1894 bZ0 dh /kkjk 23 dh
mi/kkjk ¼1½ ds izFke okD; [k.M eas mfYyf[kr cktkj ewY; ¼ekdsZV oSY;w½ og ewY; le>k
tk,xk] tks /kkjk 7 ds v/khu lwpuk ds izdkf”kr gksus ds fnuk¡d ;k 01 flrECkj 1939 bZ0
dks vkSj ;fn bu nksuksa eas vUrj gks rks bu nksuksa eas ls] tks Hkh de gks] ml Hkwfe dk ck tkj
ewY; ¼ekdsZV oSY;w½ jgk gks %
,sDV ua0 1] o’kZ 1894 bZ0
vkSj izfrcU/k ;g Hkh gS fd ml n”kk eas tc fd mDr Hkwfe 01 vDVwcj lu~ 1948 bZ0
ds iwoZ fdUrq 01 vDVwcj o’kZ 1948 bZ0 ds i”pkr~ fdlh iathd`r izys[k ¼jftLVMZ MkD;wesUV½
}kjk fd, x, dz; ;k mi;qZDRk frfFk;kas ds chp fdlh gd”kQk dh fMxzh ds v/khu mlds
Lokeh ds vf/kiR; eas jgh gks rks mldks ogh /kujk f”k ds :Ik eas fn;k tk,xk] tks Ø ;drkZ
¼ipsZtj½ us okLro eas pqdk;k gks ;k ftl /kujkf”k ds Hkqxrku ij mldh gd”kQk dh fMxzh eas]
tSlh Hkh n”kk gks] Hkwfe gLrxr gqbZ gks %
vkSj izfrcU/k ;g Hkh gS fd izfrdj dh /kujkf”k fuf”pr djrs le; izfrdj
vf/kdkjh ml fdlh , sls ykHk gks Hkh /;ku eas j[ksxk] tks ¼fgr j[kus okys O;fDr dks muds
LokfeRo eas] O;fDr dks fdlh ,slh vU; Hkwfe eas ;k ml ij ,sls O;fDr }kjk] ftlds miHkksx eas
,slh Hkwfe gks] ml Hkwfe dks R;kx nsus ds QyLo:Ik izkIr gks ldrk gS ;k gqvk gksA½
¼2½ ml n”kk eas tc mi/kkjk ¼1½ ds v/khu izfrdj dh /kujkf”k fuf”pr dh xbZ gks
rks izfrdj vf/kdkjh yS.M ,Dohft”ku ,sDV] 1894 bZ0 dh /kkjk 11 eas fn, gq, fl)kUrksa ds
vuqlkj] tgk¡ rd fd os bl ,sDV vFkok mlds v/khu cuk, x, fdlh Hkh fu;e ds foijhr
u gks] fu.kZ; nsxkA
,sDV ua0 1] o’kZ 1894 bZ0
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 fMfLVªDV tt ds ikl fu.kZ; ds fy, Hkst nsxk]
ftldk ogk¡ vf/kdkj&{ks= gksA
¼4½ yS.M ,Dohft”ku ,sDV] 1894 bZ0 ds vkns”k ] tgk¡ rd fd os bl ,sDV ds
vkns”kksa ds izfrdwy u gksa] mi/kkjk ¼3½ ds v/khu fMfLVªDV tt ds ikl fu.kZ; ds fy, Hksts
x, fdlh ekeys ij ykxw gksaxs] flok; blds fd ,sls fMfLVªDV tt dh fdlh vkKk ds
fo:) dksbZ vihy u gks ldsxhA
,sDV ua0 1] o’kZ 1894 bZ0
10&& ¼1½ ml n”kk eas] tc dksbZ Hkwfe ;k bekjrh lkeku] tks /kkjk 3 ds v/khu
vfHkd`r fd;k x;k gks] vf/kd`r u fd;k tk; vkSj mls vf/kd`r voLFkkk ls eqDr djuk gks
rks vf/kd`r djus okyk vf/kdkjh] ,slh tk¡p iM+rk ds ckn] ;fn dksbZ gks] dh tk;] ftls og
vko”;d le>s] ,d fyf[kr vkKk }kjk ml O;fDRk dks fufnZ’V dj nsxk] tks mls ,slh Hkwfe
vFkok bekjrh lkeku ij dCtk ikus dk vf/kdkjh izrhr gksA
Ekk¡x djus ds lEcU/k eas
eqfDr
¼2½ mi/kkjk ¼1½ ds v/khu nh xbZ vkKk eas] mfYyf[kr O;fDr dks fdlh ,slh Hkwfe ;k
bekjrh lkeku dk dCtk nsus ij ¿jkT; ljdkjÀ1 ml Hkwfe ;k bekjrh lkeku ij fdlh ,sls
O;fDr dks dCtk nsus ds mÙkjnkf;Ro ls iw.kZr% eqDr gks tk,xk] ftls ml ij dCtk ikus dk
U;k;ksfpr vf/kdkj gks] fdUrq bl Hkwfe ;k bekjrh lkeku eass fdlh Hkh vU; O;fDRk ds fdlh
,sls vf/kdkj ij foijh r izHkko u iM+sxk] tks mls ml O;fDr ds fo:)] ftls ml Hkwfe ;k
bekjrh lkeku ij bl izdkj dCtk fn;k x;k gS] mfpr dkuwuh dk;Zokgh ds vk/kkj ij izkIr
gks ldsA
¼3½ ml n”kk eas tcfd og O;fDr] ftls /kkjk 3 ds v/khu vfHkd`r dh xbZ Hkwfe ;k
bekjrh lkeku dk dCtk fn;k tkrk gks] vizkI; gks ;k mldk “kh?kz irk u py ldrk gks ;k
mldk dksbZ ,slk vfHkdrkZ ¼,tsUV½ ;k nwljk O;fDr ugha gS] ftls mldh vksj dCtk ikus dk
vf/kdkj gks rks vf/kd`r djus okyk vf/kdkjh &
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA
14
¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 11&13À
¼d½ ;fn tk;nkn] mldk dCtk fn;k tkus okyk gks] Hkwfe gS rks “kkldh;
xtV eas lwpuk ¼uksfVl½ izdkf”kr djk,xk] ftleas ;g ?kksf’kr fd;k tk;sxk fd ,slh
Hkwfe vf/kd`r fd, tkus ¼fjDohth”ku½ ls eqDr dh xbZ gS vkSj ;g ckr MqXxh fiVok
dj ml LFkku eas ?kksf’kr dh tk,xh( rFkk
¼[k½ ;fn og bekjrh lkeku gS rks mls ml <ax ls csp nsxk] tks fu/kkZfjr
fd;k tk;s vkSj tks :Ik;k feysxk] mls [ktkus eas tek dj nsxk vkSj ;g /ku rc
mlds ikus ds vf/kdkjh dks ns fn;k tk,xkA
¼4½ ml n”kk eas mi/kkjk ¼3½ ds okD; [k. M ¼d½ eas mfYyf[kr lwpuk ¼ Notice½
“kkldh; xtV eas izdkf”kr dj nh tk, rks ,slh lwpuk ¼ Notice½ eas mfYyf[kr Hkwfe bl
izdkj izdk”ku dh frfFk ls vf/kd`r voLFkk ls eqDr gks tk,xh vkSj ml H kwfe ds lEcU/k eas
;g le>k tk,xk fd og ml O;fDr dks ns nh xbZ gS] tks ml ij dCtk ikus dk vf/kdkjh
FkkA
¼5½ mi/kkjk ¼2½ ls ¼4½ rd ds v/khu dCtk fn, tkus ;k fcdzh gksus ds mijkUr
izkUrh; “kklu ¿jkT; ljdkjÀ1 flok; ml n”kk eas] tSlk fd mi/kkjk ¼3½ ds okD; [k.M ¼[k½
eas fn;k x;k gS ;k tSlk fd /kkjk 6 ds v/khu fdlh nh gqbZ vkKk }kjk vkns”k fn;k x;k gks]
,slh Hkwfe ;k bekjrh lkeku ds lEcU/k eas fdlh Hkh {kfriwfrZ ;k vU; nkoksa ds fy, mÙkjnk;h
ugha gksxkA
11&& ;fn og bl ckr ls lUrq’V gS fd lEcfU/kr O;fDr ds lkFk dksbZ cM+k
vU;k; gqvk gS rks dfe”uj ;fn pkgs] ,slh vkKk ij fQj ls fopkj dj ldrk gS] tks
vf/kd`r djus okyk vf/kdkjh /kkjk 3 ds v/khu ;k izfrdj vf/kdkjh /kkjk 6 dh mi/kkjk ¼2½
ds v/khu nsA
/kkjk 3 vkSj /kkjk 6 dh
mi/kkjk ¼2½ ds v/khu nh
xbZ vkKk ij dfe”uj
}kjk fopkj
12&& ¼1½ fdlh ,slh vkKk ij] tks bl ,sDV }kjk ;k mlds v/khu iznÙk vf/kdkj
dk iz;ksx djrs gq, nh xbZ gks] fdlh U;k;ky; eas vkifÙk u dh tk,xh] flok; ml n”kk
ds] ftldh O;oLFkk bl ,sDV eas dj nh x;h gksA
bl ,sDV ds v/khu nh xbZ
vkKkvksa ds lECkU/k eas
U;k;ky; dksbZ vkifÙk ugha
djsxk
¼2½ tgk¡ fdlh vkKk ds lEcU/k eas ;g le>k tk, fd mldks fdlh vf/kdkjh
¼,FkkWfjVh½ us bl ,sDV ds v/khu iznÙk vf/kdkj dk iz;ksx djds fn;k gS rFkk ml ij
gLrk{kj fd;k gS rks dksbZ U;k;ky; bf.M;u ,foMsUl ,sDV] 1872 bZ0 ds vFk ksZa eas ;g eku
ysxk fd ,slh vkKk ml vf/kdkjh us blh izdkj dh FkhA
,sDV ua0 1] o’kZ 1872 bZ0
13&& ¼1½ dksbZ okn ¼ukfy”k½] vfHk;ksx ¼eqdn ek½ ;k dksbZ nwlj h dkuwuh dk;Zokgh
fdlh izfrdj vf/kdkjh ;k vf/kd`r djus okys vf/kdkjh ;k fdlh O;fDr ds fo :) fdlh
,sls dk;Z ds lECkU/k eas u dh tk,xh] tks mlus bl ,sDV ;k mlds v/khu cuk, x, fu;e
;k nh xbZ fdlh vkKk ds vuqlkj ln~Hkkouk eas fd;k gks ;k ftlds djus dk fopkj fd;k
gksA
bl ,sDV ds v/khu dk;Z
djus okys O;fDr;ksa dh
j{kk
¼2½ dksbZ okn ¼ukfy”k½ ;k vU; dkuwuh dk;Zokgh ¿jkT; ljdkjÀ1 ds fo:)
,slh {kfr ds lEcU/k eas u dh tk,xh] tks fdlh ,slh ckr ds dkj.k gks tk; ;k ftlds gksus
dh vk”kadk gks] tks bl ,sDV ;k mlds v/khu cuk, x, fdlh fu;e ;k nh xbZ vkKk ds
vuqlkj ln~Hkkouk ls fd;k gks ;k djus dk fopkj fd;k gksA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUrh;^ ds fy, izfrLFkkfirA
15
¿1948 bZ0 dk la;qDr izkarh; lEifÙk ds gLrxr djus dk ¼ck<+ lgk;d½ ,sDVÀ ¿/kkjk 14&15À
14&& ¼1½ bl /kkjk }kjk ;wukbVsM izkfoUlst ,Dohft”ku vkWQ izksiVhZ ¼¶yM fjyhQ½
vkfMZusal] 1948 bZ0 [kf.Mr fd;k tkrk gS vkSj ;w0ih0 tujy Dyklst ,sDV] 1904 dh /kkjk
6 vkSj 24 ds vkns”k bl izdkj ykxw gkasxs] ekuks fd mDr vkfMZusal ,slk ,sDV Fkk] tks fdlh
¿mÙkj izns”kÀ2 ,sDV }kjk [kf.Mr fd;k x;kA
Lak;qDr izkUrh; vkfMZusal
ua0 10] o’kZ 1948 bZ0 rFkk
,sDV ua0 1] o’kZ 1904 bZ0
¼2½ dksbZ fu;qfDr ;k vkKk ;k vkns”k] tks mDr vkfMZusal ds v/khu dh xbZ gks ;k
fn;k x;k gks ;k tkjh fd;k x;k gks vkSj mlds lEcU/k eas] tSlh Hkh n”kk gks vkSj tks bl
,sDV ds vkjEHk ds rqjUr iwoZ ykxw gks] ykxw jgsaxs vkSj mlds lEcU/k eas] tSlh Hkh n”kk gks] ;g
le>k tk,xk fd og fu;qDr] vkKk ;k vkns”k ,slk gS] tks bl ,sDV ds v/khu dh xbZ gS ;k
tkjh fd;k x;k gSA
15&& ¼1½ ¿jkT; ljdkjÀ1 bl ,sDV ds vkns”kksa dks dk;kZfUor djus ds fy, ¿fu;eÀ3
cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ mi;qZDRk vf/kdkj dh lkekU;rk ij foijhr izHkko Mkys fcuk ,sls fu;eksa eas
fuEufyf[kr ckrksa ds lEcU/k eas O;oLFkk dh tk ldrh gS &
¼d½ izfrdj vf/kdkjh rFkk vf/kd`r djus okys vf/kdkfj;ksa dh fu;qfDr
rFkk muds dk;ksZa rFkk muds vf/kdkj lhek ds lEcU/k eas(
¼[k½ izfrdj vf/kdkjh ds ikl fu.kZ; ds fy, Hksts x, fo’k;ksa ds lapkyu
rFkk lquokbZ ds fy, rFkk ,sls vf/kdkjh }kjk vuqlj.k dh tkus okyh dk; kZfof/k ds
lEcU/k eas(
¼x½ Lkwpukvksa ds :Ik&i= ¼QkeZ½ rFkk muds rkehy fd, tkus ds <ax ds
lEcU/k easA
1- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ^la;qDr izkUr^ ds fy, izfrLFkkfirA
2- mi;qZDr }kjk ^izkUrh; “kklu^ ds fy, izfrLFkkfirA
3- fu;eksa ds fy, vf/klwpuk la[;k 2244@1&5 fnukad 18 ebZ] 1949 ds xtV Hkkx 7&v i`’B 272
ns[ksaA
16
THE UNITED PROVINCES ACQUISITION OF PROPERTY
(FLOOD RELIEF) ACT, 19481
[U. P. ACT No. XXXIX OF 1948]
Amended by the U. P Act No. XXXVI of 1952
Adapted and modified by the Adaptation of Laws Order, 1950
[Passed by the United Provinces Legisl ative Assembly on October 22, 1948 and the United
Provinces Legislative Council on November 5, 1948
Received the assent of the Governor on December 9, 1948, under section 75 of the Government of
India Act, 1935 as adapted by the India (Provisional Constitution) Order, 1 947, and was published in the
United Provinces Gazette Extraordinary, dated December 13, 1948.]
AN
ACT
to provide for powers to afford immediate relief to persons in the flood affected areas
Preamble Whereas [* * *] 4 it i s necessary [to provide for powers for im mediate
requisition and acquisition of lan d for building sites and build ing materials for relief
to the suffers in the flood affected areas];5
It is hereby enacted as follows:
Short title,
extent and
commencement
1. (1) This Act may be called the [Uttar Pradesh] 2 Acquisition of Property
(Food Relief) [* * *]6 Act, 1948,
(2) It shall apply a Banaras, Ghazipur, Ballia, Moradabad, Bareilly,
Budaun, Farrukhabad, Kan pur, Shahjahanpur, Allahabad, Mirzapur,
Gorakhpur, Deoria, Basti, Si tapur, Lakhimpur-Kheri, Saharanpur and
Unnao Districts of [Uttar P radesh]2 but the [State Government]3 may,
by notification in the Gazette, [extend]8 it to any other area.
(3) It shall come into force at once [ * * * ]7
(a) the previous operation of an ything duly done or suffered under
this Act, or
(b) any right privilege, obligation or liability acquired, accrued o r
incurred under this Act, or
1. For statement of objects and reasons see U. P. Gazette extraordinary dated October 16, 1948.
2. Subs. by A. O. 1950 for United Provinces.
3. Subs. by ibid. for 'Provincial Government'
4. Del. by section 2 (a) of U. P. Act No. 36. 1952.
5. Sub. by section 2 (b) ibid.
6. Del. by Sec. 3 (a) ibid:
7. Omitted by section 3 (b) ibid.
8. Further extended to the districts of Banda, Hardoi, Meerut, Azamgarh, Raebareli, Barabanki, Bahraioh,
9. Gonda. Almora, Dehra Dun, Jaunpur and Bijnor Vide Government notifications Nos. 4251 (i)/IS.
dated january 31, 1949, l043/IS -49, dat ed March 24. 1949, 1316 R/IS -100-50 dated September 28, 1950 and
1691/1S- 100-50, dated May 7,1951.
17
[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 2-3]
(c) any legal proceeding or remedy in respect of a ny such right, privilege,
obligation or liability as aforesaid, and any such legal proceeding or
remedy may be instituted continued or enforced a s if this Act had not
expired.
Definitions 2. In this Act, unless there is anything repugnant in the subject or context---
(a) "Building material" includes pricks, timber, bamboo, earth, lime, cement,
iron and steel, and other material required in construction of houses;
(b) "Compensation Officer" and "Requisitioning. Authority" mean the
Collector of the dist rict and include an Assistant Collector of the I st class
appointed by the Collecto r provided that the same officer shall not be the
Requisitioning Authority and Compensation Officer respect of the same
case ;
(c) "Landholder", "Tenant” "Rent" and "Sayar" have the meaning respectively
assigned to them in the United Provinces Tenancy Act, 1939;
(d) "Person int erested" includes all persons claiming an interest in
compensation to be made on account of the requisition or acquisition of
land under this Act; and a person shall be deemed to be interested in the
land if he is interested in an easement affecting the land :
Provided that in the case of building materials person interested
shall mean the owner of such building materials;
(e) [“State Government”]1 means [the Government of Uttar Pradesh]2 ; and
(f) "Public purpose" means provision of village sites or repair or construction
of houses for persons affected by floods.
Procedure
of
requisition
3. If in the opinion of the Requisitioning Authority it is necessary or expedient
so to do for a public purpose, it may, by order, requisition any land or
building material by serving on the owner and the person in possession
thereof and, when t he other or person in pos session thereof is not readily
traceable, or the ownership or the r ight to possession of the land or building
material is in dispute or owing to , the number of persons entitled to the
ownership or to the possession thereof, it is not reasonably convenient to
serve everyone of t hem separately, by publishing in such manner as may be
specified-in that behalf, a notice stating that the Requisitio ning Authority has
decided to requisition such land or building material in pursuance of this
section, and may make such further orders inc luding orders relat ing to the
disposal, possession and enjoyment, of any t rees and, other crops of any
person standing on such land, as appear to it to be necessary or expe dient in
connection With the requisitioning.
1. Subs. by the A. O. 1950 for (Provincial Government).
2. Subs. by ibid for the United Provinces.
18
[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 4-6]
Use of
requisitioned
land
4. Where any land or building material has been requisitioned under section
3, the Requisitioning Authority may use i t in such manner as may appear
to it to be expedient for any public purpose.
Powers of the
Requisitionin
g Authority
5. (1) The Requisitioning Authority may, with a view to requisit ioning any land
or bu ilding material under section 3 or determining the compe nsation
therefor by order-
(a) require any person to furnish to such authority as may specified in the
order such information in 'his possession biting to the property as may
be specified; and
(b) direct that the owner or person in possession of the land or building
material shall, not without the permission of the authority making the,
order dispose of it till the expiry of such period as may be specified in
the order.
(2) Without, prejudice to t he powers conferred by sub-section (1) any person
or authority appointed in this behalf by he Requisitioning Authority may
enter any land and inspect it for the purpose of determining, whether, and
if so in what manner, an order under section 3 should be m ade in relation
to such land or building material or with a view to securing compliance
with any order made under section 3.
Payment of
compensation
6. (1) Where any land is requisitioned under section 3 there shall be paid to
every person interested such compensation as may be agreed upon in
writing between such person and the Requisitioning Authority in respect
of-
(a) the requisitioning of such land; and
(b) any damag e done during the period of requisit ioning such land other
than that which may have been sustained by natural causes.
(2) Where no such agreement can b e, reached, the Requisitioning Authority
shall refer the matter with his recommendations as to the amount of
compensation therefore to the Compensation Officer and shall direct the
person claiming comp ensation to appear before such officer on such date
as may be specified and the Compensation Officer shall, on the date fixed
in that behalf or on any other date to which the hearing may be postponed,
hear such person and after such further inquiry as he may deem fit
determine the amount of compensa tion which shall except as provided in
section 11, be final and, conclusive.
(3) The Compensation Office shall in fixing the amount of compensation have
regard to-
(a) the rent if any, assessed on the land which has been requisitioned ;
(b) the sayar income, if any, derived from the land;
(c) the value of any trees which as a result of the requisition have t o be
removed from the land;
19
[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 7-9]
(d) the damage sustained by the person interested by reason of the taking of
any standing crops or trees which may be on the land at the time of' taking
possession thereof;
but he shall not take into consideration the value of trees, which may
continue to be possessed enjoyed by the person entitled thereto.
(4) The compe nsation fixed under sub -section (1) or determined under sub-section
(2) shall be paid in such manner as the parties may agree or as the case may be
the Compensation Officer may direct.
Acquisition
of land
7. (1) Where any land or building, material has been requisitioned under section 3, the
Requisitioning Authority may at any time, acquire it by publishing in such
manner as t he said Authority may spe cify a notice to the effect that it has
decided to acquire it in pursuance of this section.
(2) Where a notice as a foresaid is duly published, the requisitioned land or building
material shall, from the beginning of the day on w hich the notice is so
published, vest absolutely in the [State Gov ernment]1 free from all
encumbrances and the period of requisitioning of such land or building material
shall end forthwith.
(3) The Requisitioning Authority may, subject to the general control of the [State
Government]2 retain or utilize, or let on hire, lease, sell, exchange or otherwise
dispose of, any land acquired in pursuance of this section to any person affe cted
by floods and in such manner as it may deem proper.
Compensation
to the owner
8. (1) Whenever in pursuance of section 3 or section 7 a Re quisitioning Authority
requisitions or acqu ires as the case may be, any building material the owner
thereof shall be paid such compensation as the said Authority may determine.
(2) In determining the amount of compensation under sub -section (1 ), the
Requisitioning Authority shall have regard to the control price, or if there is no
control price, to the market value thereof and to cost of transport and storage
actually incurred by the person interested.
Act No.1 of
1894 Payment
of
compensation
for
acquisitioned
land
9. (1) Whenever any l and is acquired under section 7 there shall be paid to the person
interested compensation, the amount of which shall be determined by the
Compensation Officer in accordance with the principles set out in Clauses first
to fourth of sub-section (1) of section 23 of the Land Acquisition Act, 1894 :
1. Sub. by the A.O. 1950 for (Provincial Government) .
2. Subs. by ibid. for (Provincial Government).
20
[The United Provinces Acquisition of Property (Food Relief) Act, 1948]
[Section 10]
Act I of
1894
Provided that the market value referred to in clause first of sub
section (1), of section 23 o f the Land Acquisiti on Act, 1894 shall be
deemed to be the market -value of such l and on the date of publication
of the notice un der section 7 or o n the first day of September, 19 39,
which ever is less:
Provided further that, where such land has been held by the
owner thereof under a purchase made before the first day of October,
1948,but after the first day of September 1939, by a registered
document or decree for pre-emption between the aforesaid dates, the
compensation shall be the price actually paid by the purchaser or the
amount of payment on which he may have acquired the land in the
decree for pre-emption as the case may be:
Provided further that, in determining the amount of compensation, the
compensation officer shall also take into consideration any benefit
which may accrue or have accrued to the person interested in or over
any other land belonging to such person on account of the
abandonment of such other land by any person in occupation thereof.
Act 1 of
1894
(2) When the compensation has been determined u nder sub-section (1) the
compensation officer shall make an award in accordance with the
principles, in so far as they are not inconsistent with this Act or any
rule made thereunder, set out in section 11 of the Land Acquisition
Act, 1894.
(3) When any pe rson aggrieved by an award made under sub section (2)
makes an application within the period prescribed requiring the matter
to be referred to the District Judge the compensation officer shall refer
it to the decision of the District Judge having jurisdiction.
Act 1 of
1894
(4) The provisions of the Land Acquisition Act, 18 94, shall, in so far as
they are not in consistent with the provisions of this Act, apply in
respect of any reference made to the D istrict, Judge under sub -section
(3), except that no appeal shall lie from any order passed by such
District judge.
Release
from
requisition
10. (1) Where any Land or building material requisition under section 3 is to be released
from requisition the Requisitioning Authority may, after making such inqu iry, 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 or building material.
(2) The delivery of possession of such land or building material to the, person named
in the order made under sub -section (1) shall be full discharge of any lia bility of
the [State Government] 1 to deliver possession to su ch person as may have
rightful claim to possession there of but shall not prejudice any right in respect of
such land or buil ding mat erial which any o ther person may by due process of
law, be entitled to enforce against the person to whom possession is so delivered.
(3) Where the person to whom possession of any -land or building materi al
requisitioned under section 3 is to be delivered cannot be found or is not readily
traceable or h as no agent or other person em powered to accept delivery on his
behalf, the Requisitioning authority-
1. Subs. by A. O. 1950 for (Provincial Government).
21
[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 11-13]
(a) if the property to be delivered is land, shall publish in the official Gazette a
(b) notice declaring, that such land is released from requisitioning rand the fact
will be notified by beat of drums in the locality; and
(b) If it is building material may sell the same in such manner as may be
prescribed and deposit the proceed s in the treasury, which s hall there be
payable to the person entitled thereto.
(4) When a notice referred to in clause (a) of sub-section (3) is published in the
official Gazette, the land specified in such notice shall cease to be subject to
requisitioning onward 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 possession o r sale made under sub -sections (2) to (4), the
(State Government) shall save as provided in clause (b) of sub-section (3) or
as may be directed by any order made under secti on 6, not be liable for any
compensation or other claims in respect of such land or building material.
Commissioner
may review order
passed under
sub-section (2)
of section 6 and
section 3
11. The Commissioner may review any order passed by the Requisitioning
Authority under section 3 or by the Compensation Officer under sub -
section (2) of section 6, if he is satisfied that grav e injustice has been
done to the person interested.
Court not to
any orders
passed under
this Act
Act I of 1872
12. (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 purport to hav e been made and signed by any authority
in exercise of any powers confe rred under this Act, a court shall wit hin
the meaning of Indian Evidence Act 1872, presume that such order was
so made by that Authority.
Protection of
persons acting
under this Act
13. (1) No suit, prosecution or other legal proceeding shall lie against the
Compensation officer or the Requisitioning Authority or any person for
anything which is in good faith done or intended to be done in
pursuance of this Act, or any rule made or order issued thereunder.
(2) No suit for other lega l pr oceeding shall lie against the [State
Government]1 for an y damage caused or likely to be caused by
anything in good faith done or inten ded to be done in pursuance of this
Act or any rule or, order made thereunder.
1.Subs. by A. O. 1950 for (Provincial Government).
22
[The United Provinces Acquisition of Property (Food Relief) Act, 1948] [Section 14-15]
Act I of
1904
Repeal
14. (1) The United Provinces Acquisition of Property (Flood Relief) Ordinance,
1948, is hereby repealed and the provisions of sections 6 and 24 of the
United Provinces General Clauses Act, 1904, shall apply to it as if it has
been an Act repealed by an [Uttar Pradesh]2 Act.
(2) Any appointment or order made or direction issued under the said
Ordinance and in force immediately before the commencement of this Act
shall continue in force and be deemed to be an appointment, order or
direction made or issued, as the case may be, under this Act.
Rule making
power
15. (1) [State Government] 1 may make [rule]3 for the purpose of carrying into
effect the provisions of this Act.
(2) Without prejudice to the generality of the foregoing power, such rules may
provide for----
(a) the appointment, functions and jurisdiction of Compensation officers
and Requisitioning Authorities;
(b) the conduct and hearing of references that may be made to
compensation officer and the procedure to be followed by such
officer;
(c) the form of notices to be given and the mode of their service.
1. Subs. by the A. O. 1950 for ‘Provincial Government’.
2. Subs. ibid for ‘United Provinces’.
3. For rules see notification no. 2244/1-S, d. May 18, 1949, in Gaz. Pt. I-A: p. 272.