The Uttarakhand ( the Uttar Pradesh Land Revenue Act,,1901) (Amendment) Act,, 2022

E:\18,19,20,21,22,23,24\2023\Act23\Land Revenue 1901\land Revenue  Act Engl 22 (1).doc 
TThhee  UUttttaarraakkhhaanndd  ((  tthhee  UUttttaarr  PPrraaddeesshh  LLaanndd  RReevveennuuee  AAcctt,,11990011))  ((AAmmeennddmmeenntt))        
AAcctt,,  22002222 
[[UUttttaarraakkhhaanndd  AAcctt  NNoo..55  ooff  22002233]]   
AAnn 
AAcctt 
  ffuurrtthheerr  ttoo  aammeenndd  tthhee  UUttttaarr  PPrraaddeesshh  LLaanndd  RReevveennuuee  AAcctt,,11990011((tthhee  
UUttttaarraakkhhaanndd  AAddaappttaattiioonn  aanndd  MMooddiiffiiccaattiioonn  OOrrddeerr,,22000011))  iinn  tthhee  ccoonntteexxtt  ooff  SSttaattee  ooff  
UUttttaarraakkhhaanndd;; 
  Be it enacted by the Uttarakhand  State Legislature in the seventy -third year of 
the Republic of India as follows- 
 
  
SShhoorrtt  ttiittllee  aanndd  
ccoommmmeenncceemmeenntt 
11.. ((11)) TThhiiss  AAcctt  mmaayy  bbee  ccaalllleedd  tthhee  UUttttaarraakkhhaanndd  ((tthhee  
UUttttaarr  PPrraaddeesshh  LLaanndd  RReevveennuuee  AAcctt,,11990011))  
((AAmmeennddmmeenntt))  AAcctt,,22002222 
    ((22)) SSaavvee  aass  ootthheerrwwiissee  pprroovviiddeedd  iitt  sshhaallll  ccoommee  iinnttoo  
ffoorrccee  aatt  oonnccee.. 
 
AAmmeennddmmeenntt  ooff  
sseeccttiioonn  11 
22.. IInn  SSeeccttiioonn  11  ooff  tthhee  UUttttaarr  PPrraaddeesshh  LLaanndd  RReevveennuuee  
AAcctt,,11990011  ((tthhee  UUttttaarraakkhhaanndd  AAddaappttaattiioonn  aanndd  
MMooddiiffiiccaattiioonn    OOrrddeerr,,22000011))  ((hheerree  iinn  aafftteerr  rreeffeerrrreedd  ttoo  
aass  PPrriinncciippaall  AAcctt))  aafftteerr  sseeccoonndd  pprroovviissoo  aa  eexxppllaannaattiioonn    
sshhaallll  bbee  iinnsseerrtteedd  aass  ffoolllloowwss,,  nnaammeellyy----   
     ““  EExxppllaannaattiioonn::  for the purpose of this 
section““whole of Uttarakhand” also includes  all 
the larger u rban areas ,declared as such under 
section 3 of the Uttar Pradesh Municipal 
Corporation Act,1959 ((aass  aapppplliiccaabbllee  iinn  tthhee  SSttaattee  ooff  
UUttttaarraakkhhaanndd))  aanndd  transitional area, smaller urban 
area ,declared as such under section 3 of the U ttar 
Pradesh Municipalities Act,1916 ((aass  aapppplliiccaabbllee  iinn  
tthhee  SSttaattee  ooff  UUttttaarraakkhhaanndd))..” 
 
IInnsseerrttiioonn  ooff  nneeww  
sseeccttiioonn  223333AA  
3. 
 
 
“Over
riding 
effect 
IInn  PPrriinncciippaall  AAcctt  aafftteerr  sseeccttiioonn  223333  tthhee    ffoolllloowwiinngg  nneeww  
sseeccttiioonn  sshhaallll  bbee  iinnsseerrtteedd  aass  ffoolllloowwss  ,,nnaammeellyy::--  
      223333AA..    Notwithstanding anything inconsistent 
therewith contained in any other Act or  judgment/ 
decree/ order or directions  of any court , the provisions 
of this Act, shall be valid and effective.”  
E:\18,19,20,21,22,23,24\2023\Act23\Land Revenue 1901\land Revenue  Act Engl 22 (1).doc 
VVaalliiddaattiioonn  4. TThhee  aammeennddmmeennttss  mmaaddee  iinn  tthhee  pprriinncciippaall  AAcctt  bbyy  
sseeccttiioonn  22  sshhaallll  bbee  ddeeeemmeedd  ttoo  hhaavvee  bbeeeenn  mmaaddee  wwiitthh  
eeffffeecctt  ffrroomm  tthhee  ccoommmmeenncceemmeenntt  ooff  tthhee  pprriinncciippaall  AAcctt  
aanndd  aaccccoorrddiinnggllyy  aannyy  aaccttiioonn  oorr  tthhiinngg  ttaakkeenn  oorr  ddoonnee  oorr  
ppuurrppoorrttiinngg  ttoo  hhaavvee  bbeeeenn  ttaakkeenn  oorr  ddoonnee  uunnddeerr  tthhee  
pprriinncciippaall  AAcctt  oonn  oorr  aafftteerr  tthhee  ssaaiidd  ddaattee  aanndd  bbeeffoorree  tthhee  
ccoommmmeenncceemmeenntt  ooff  tthhiiss  AAcctt,,  sshhaallll,,  nnoottwwiitthhssttaannddiinngg  
aannyytthhiinngg  ccoonnttaaiinneedd  iinn  aannyy  jjuuddggmmeenntt,,  ddeeccrreeee  oorr  oorrddeerr  
ooff  aannyy  ccoouurrtt,,  ttrriibbuunnaall  oorr  ootthheerr  aauutthhoorriittyy,,  bbee  ddeeeemmeedd  
ttoo  bbee  ,,  aanndd  ttoo  hhaavvee  aallwwaayyss  bbeeeenn,,  ffoorr  aallll  ppuurrppoosseess,,  aass  
vvaalliiddllyy  aanndd  eeffffeeccttiivveellyy  ttaakkeenn  oorr  ddoonnee  aass  iiff  tthhee  ssaaiidd  
aammeennddmmeennttss  hhaadd  bbeeeenn  iinn  ffoorrccee  aatt  aallll  mmaatteerriiaall  ttiimmeess..  
RReeppeeaall  aanndd  
SSaavviinnggss  
5.(1) 
 
 
    (2) 
TThhee  UUttttaarraakkhhaanndd  ((  tthhee  UUttttaarr  PPrraaddeesshh  LLaanndd  RReevveennuuee  
AAcctt,,  11990011  ((  AAmmeennddmmeenntt))  OOrrddiinnaannccee,,  22002222  iiss  hheerree  bbyy  
rreeppeeaalleedd,,  
NNoottwwiitthhssttaannddiinngg  ssuucchh  rreeppeeaall,,  aannyytthhiinngg  ddoonnee  oorr  aannyy  
aaccttiioonn  ttaakkeenn  uunnddeerr  tthhee  ssaaiidd  OOrrddiinnaannccee  sshhaallll  bbee  
ddeeeemmeedd  ttoo  hhaavvee  bbeeeenn  ddoonnee  oorr  ttaakkeenn  uunnddeerr  tthhee  
ccoorrrreessppoonnddiinngg  PPrroovviissiioonnss  ooff  tthhiiss  AAcctt..  
 
 
 
 
 
 
 
 
 
  
  

‹ Prev All Uttarakhand acts Next ›