LexThe UTTAR PRADESH2 ACCOMMODATION REQUISITION ACT, 1947
Uttarakhand · state statute
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¿mÙkj izns”kÀ2 oklLFkku vf/kxzg.k vf/kfu;e] 19471
¿mÙkj izns”k vf/kfu;e la[;k 25 o’kZ 1947À
mÙkj izns”k vf/kfu;e la[;k 13 o’kZ 1950
mÙkj izns”k vf/kfu;e la[;k 22 o’kZ 1952
mÙkj izns”k vf/kfu;e la[;k 15 o’kZ 1954
mÙkj izns”k vf/kfu;e la[;k 29 o’kZ 1958
mÙkj izns”k vf/kfu;e la[;k 19 o’kZ 1963
mÙkj izns”k vf/kfu;e la[;k 12 o’kZ 1969
mÙkj izns”k vf/kfu;e la[;k 38 o’kZ 1972
}kjk la”kksf/kr
,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`rA
¿la;qDr izkUr ysftLVysfVo dk mfUly rFkk ysftLysfVo ,lsEcyh us d ze”k% 20
flrEcj] 1947 bZ0 rFkk 15 uoEcj] 1947 bZ0 dh cSBd eas Lohd`r fd;kA
Hkkjrh; ¼vLFkk;h fo/kku½ vkns”k lu~ 1947 bZ0 }kjk voLFkkuqdwy ifjofrZr
Hkkjr&”kklu fo/kku lu~ 1935 bZ0 dh /kkjk 76 ds vUrxZr xouZj tujy eas fnuk¡d 15
fnlEcj] 1947 bZ0 dks Lohd`fr i znku dh vkSj la;qDr izkUrh; “kkldh; vlk/kkj.k xtV eas
fnuk¡d 15 fnlEcj] 1947 bZ0 dks izdkf”kr gqvkAÀ
¿oklLFkku vf/kxzg.k djus dh “kfDRk;ksa dh O;oLFkk djus ds fy,
vf/kfu;eÀ2
¿ * * * À3
,rn}kjk fuEufyf[kr vf/kfu;e cukrs gSa %&
1& ¿ ¼1½&& ;g vf/kfu;e mÙkj i zns”k okLkLFkku vf/kxzg.k vf/kfu;e] 1947
dgyk;sxkAÀ4
¿laf{kIr uke] foLrkj
rFkk izkjEHkÀ5
¼2½ bldk foLrkj lEiw.kZ ¿mÙkj izns”kÀ6 eas gksxkA
¼3½ [* * *]7
¼4½ ;g rqjUr izo`Ùk gksxkA
¼5½ [* * *]7
2&& tc rd fo’k; ;k izlax esa dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas %& ifjHkk’kk,a
¼d½ ^^oklLFkku^^ ls fdlh Hkou ;k Hkou dk dksbZ Hkkx vfHkizsr gS vkSj mlds vUrxZr
fuEufyf[kr Hkh gS %&
¼,d½ ,sls Hkou ;k Hkou ds fdlh Hkkx ls vuqyXu mn~;ku&LFky rFkk okº;
x`g] ;fn dksbZ gks( vkSj
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, vklk/kkj.k xtV] fnuk¡d 09 flrEcj] 1947 i`’B 3&5 nsf[k;sA
2- m0iz0 vf/kfu;e la[;k 38] 1972 dh /kkjk 2 ¼1½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 2 ¼2½ }kjk fudkyh x;hA
4- mi;qZDr dh /kkjk 3 ¼1½ }kjk izfrLFkkfirA
5- mi;qZDr dh /kkjk 3 ¼3½ }kjk izfrLFkkfirA
6- ,MsIVs”ku vkWQ ykWt vkMZj] 1950 }kjk ¼;wukbVsM izksfoUlst½ ds fy, izfrLFkkfirA
7- m0iz0 vf/kfu;e la[;k 19]1963 dh /kkjk 3 ¼2½ }kjk fudkyk x;kA
3
¿mÙkj izns”k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 3À
¼nks½ dksbZ QuhZpj] tks ,sls Hkou ds fdlh Hkkx esa i z;ksx ds fy, Lokeh }kjk
fn;k x;k gks(
¿¼[k½ ^^U;k;ky;^^ ls ,sls eqflQ ds U;k;ky; vfHkizsr gS ;k tgk¡ e aqflQ u gks] ogk¡
,sls flfoy U;k;k/kh”k ds U;k;ky ; vfHkizsr gS] ftldh vf/kdkfjrk ds Hkhrj oklLFkku fLFkr
gks(À1
¿¼[k[k½ ^^ftyk U;k;k/kh”k^^ ls ml ftyk U;k;k/kh”k ls gS] ftldh vf/kdkfjrk ds Hkhrj
oklLFkku fLFkr gks(À2
¼x½ ^^ftyk eftLVªsV^^ ls vij ftyk eftLVªsV vfHkizsr gS(
¼?k½ ^^v/;klh^^ ls ,slk O;fDRk vfHkizsr gS] ftlds okLrfod v/;klu eas okLFkku gks(
¼³½ ^^Lokeh^^ ds vUrxZr ldCtk cU/kdnkj] U;klh] fjlhoj ;k laj{kd Hkh gSA
¿3&& ¼1½ tgk¡ ftyk eftLVªsV dh ;g jk; gks fd fdlh ,sls lkoZtfud iz;kstu
ds fy,] tks Hkkjr la?k ds iz;kstu ds fy, u gks] fdlh oklLFkku dh vko”;drk gS vFkok
vko”;drk gksus dh lEHkkouk gS vkSj oklLFkku dk vf/kxzg.k fd;k tkuk pkfg,] rks ftyk
eftLVªsV&
vf/kxzg.k dh “kfDr
¼d½ fyf[kr uksfVl }kjk ¼ftleas vf/kxzg.k djus dk iz;kstu mfYyf[kr
gksxk½ oklLFkku ds Lokeh rFkk v/;klh dks Hkh ,slk uksfVl ml ij rkehy fd;s tkus
ds fnuk¡d ls iUnzg fnu ds Hkhrj ;g dkj.k crkus dks dgsxk fd D;ksa u oklLFkku
vf/kx`ghr dj fy;k tk;( vkSj
¼[k½ vkns”k }kjk ;g funs”k ns ldrk gS fd u rks oklLFkku dk Lokeh vkSj
u dksbZ vU; O;fDr] ftyk eftLVªsV dh vuqKk ds fcuk] nks ekg ls vuf/kd ,slh
vof/k dh] tks vkns”k eas fufnZ’V dh tk;] lekfIr rd u rks oklLFkku dk fuLrkj.k
djsxk] u mleas lajpukRed ifjorZu djsxk vkSj u mls fdlh fdjk;snkj dks fdjk;s
ij nsxkA
¼2½ ;fn oklLFkku ds Lokeh ;k v/;klh }kjk crk, x, dkj.k ij] ;fn dksbZ gks]
fopkj djus ds Ik”pkr~ ftyk eftLVªsV dk ;g lek/kku gks tk; fd ,slk djuk vko”;d ;k
b’Vdj gS rks og fyf[kr v kns”k }kjk oklLFkku dk vf/kxzg.k dj ldrk gS vkSj ,sls vxzÙkj
vkns”k ns ldrk gS] tks mls vf/kxzg.k ds lEcU/k eas vko”;d ;k b’Vdj izrhr gks %
izfrcU/k ;g gS fd dksbZ ,slk oklLFkku ;k mldk Hkkx &
¼d½ tks mlds Lokeh }kjk vius vFkok vius ifjokj ds fuokl LFkku ds :Ik
eas okLrfod :Ik ls iz;ksx fd;k tkrk gks( ;k
¼[k½ Tkks ;k rks turk }kjk /kkfeZd iwtk ds fy, vFkok Ldwy] vLir ky]
lkoZtfud iqLrdky; ;k vukFkky; ds :Ik eas vFkok ,sls iwtk LFky ;k ,sls Ldwy]
vLirky] iqLrdky; vFkok vukFkky; dk izcU/k djus ls lEc) O;fDr;ks a ds
oklLFkku ds iz;kstukFkZ ,dkfUrd :Ik ls iz;ksx fd;k tkr k gS] vfHkx`ghr ugha fd;k
tk,xk %
1- m0iz0 vf/kfu;e la[;k 19]1963 dh /kkjk 3 ¼,d½ }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 3 ¼2½ }kjk vUrfoZ’VA
4
¿mÙkj izns”k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 4&8À
vxzsÙkj izfrcU/k ;g gS fd ;fn vf/kx`ghr oklLFkku ;k mlds Hkkx dk iz;ksx
fdlh fdjk;snkj }kjk mi/kkjk ¼1½ ds v/khu uksfVl rkehy fd, tkus ds fnuk¡d ls
rRdky iwoZ de ls de nks efgus igys ls fuokl LFkku ds :Ik eas fd;k tk jgk gks
rks ftyk eftLVªsV ,sls fdjk;snkj ds fgr eas oSdfYid oklLFkku dh] tks mudh jk;
eas mi;qDr gks] O;oLFkk djsxhA
¼3½ mi/kkjk ¼1½ ds [k.M ¼d½ ds v/khu uksfVl rkehy fd, tkus ds lEcU/k eas /kkjk 4
ds micU/k mlh izdkj ykxw gksaxs] ftl izdkj ds mDr mi/kkjk ds [k.M ¼[k½ ds v/khu dksbZ
vkns”k rkehy fd, tkus ds lEcU/k eas ykxw gksrs gSaAÀ1
4&& vf/kxzg.k vkns”k oklLFkku ds Lokeh ij rFkk v/;klh ij Hkh] ;fn dksbZ gks]
ml vkns”k dh izfr ,sls Lokeh ;k v/;k”kh dks nsdj rkehy fd;k tk,xk] fdUrq ;fn Lokeh
;k v/;klh dk rRdky irk u pyrk gks vkSj v kns”k fcuk vuqfpr foyEc ds rkehy u
fd;k tk ldrk gks ;k ;fn LokfeRo fooknxzLr gks ;k ljyrkiwoZd lqfuf”pr u fd;k tk
ldrk gks rks vkns”k ljdkjh xtV eas izdkf”kr djds rFkk mldh izfr oklLFkku ds fdlh
lgtn`”; Hkkx ij yxkdj rkehy fd;k tk,xkA
vkns”k dk rkehy fd;k
tkuk
5&& ftyk eftLVªsV vius }kjk vf/kx`ghr oklLFkku ds LOkkeh dks ;k rks ldy
/kujkf”k ds :Ik eas fu;rdkfyd Hkqxrkuksa }kjk ,sls izfrdj dk Hkqxrku djsxk] tks mlds
vkSj Lokeh ds chp djkj ik;k tk;sA
djkj }kjk izfrdj
6&& ¼1½ ;fn /kkjk 5 esa ;FkkfofuZfn’V djkj u gks lds rks ,sls izfrdj dk Hkqxrku
fd;k tk,xk] tks U;k;ky; ftyk eftLVªsV }kjk mls fd, x, funsZ”k ij vo/kkfjr djsA
U;k;ky; dks funsZ”k
¼2½ funsZ”k dk fofu”p; djus eas U;k;ky;] Hkwfe vtZu vf/kfu;e] 1894 dh /kkjk 23
dh mi/kkjk ¼1½ ds micU/kksa dk] og k¡ rd tgk¡ rd fd os ykxw gks lds rFkk okLFkku dks
fjDr djkus eas fd, x, mfpr dk;ksZsa dks Hkh] ;fn dksbZ gks] /;ku j[ksxk vkSj flfoy izfdz;k
lafgrk] 1908 ds v/khu oknksa ij ykxw gksus okyh izfdz;k dk ;FkklEHko vuqlj.k djsxkA
U;k;ky; dk fofu”p; fMdzh ds leku izHkkoh gksxkA
1908 dk vf/kfu;e la0 5
¿7&& ¼1½ bl vf/kfu;e ds v/khu U;k;ky; ds fofu”p; ds fo:) vihy ftyk
U;k;k/kh”k dks rhl fnu ds Hkhrj dh tk ldsxhA
U;k;ky; ds vkns”kksa ds
fo:) vihysa
¼2½ bf.M;u fyfeVs”ku ,sDV] 1908 dh /kkjk 4] 5 rFkk 12 ds micU/k bl vf/kfu;e
ds v/khu dh vihyksa ij ykxw gksaxsAÀ2
1908 dk ,sDV 9
8&& ¼1½ ;fn bl vf/kfu; e ds v/khu vf/kx`ghr dksbZ oklLFkku vf/kxzg.k ls
fu;qfDr fd;k tkuk gks rks ftyk eftLVªsV mls ml O;fDRk ds i{k eas fueqZDr dj nsxk]
ftlls og vf/kx`ghr fd;k x;k Fkk ¿vkS j mldk dCtk mls ns nsxkAÀ3 ;fn vf/kxzg.k ds
fnuk¡d dks oklLFkku dCtk lfgr cU/kd ds v/khu Fkk vkSj mlds Ik”pkr~ cU/kd dk ekspu
fd;k tk pqdk gks ;k mldk vU;Fkk Hkqxrku fd;k tk pqdk gks ;k ;fn oklLFkku fdl h
fjlhoj] U;klh ;k laj{kd }kjk ? k`r Fkk vkSj ;FkkfLFkfr] fjlhoj] U;klh ;k laj{kd mUeksfpr
fd;k tk pqdk gks ;k ml O;fDr dh] ftlls oklLFkku vf/kx`ghr fd;k x;k Fkk] e`R;q gks
pqdh gks rks ftyk eftLVªsV ,slh tk¡p] ;fn dksbZ gks] djus ds Ik”pkr~ ftls og vko”;d
le>s] fyf[kr vkns”k }kjk og O;fDRk fofufnZ’V dj ldsxk] ftls mldk dCtk fn;k
tk,xkA
vf/kxzg.k Lks fueqZDr fd;k
tkuk
1- m0iz0 vf/kfu;e la[;k 38]1972 dh /kkjk 4 }kjk izfrLFkkfirA
2- m0iz0 vf/kfu;e la[;k 19]1963 dh /kkjk 4 }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 5¼,d½ }kjk vUrfoZ’VA
5
¿mÙkj izns”k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 9À
¿¼1&d½ mi/kkjk ¼1½ ds v/khu oklLFkku ij dCtk nsus ds iz;kstuksa ds fy, ftyk
eftLVªsV fu;eksa }kjk fofgr jhfr ls mu lHkh O;fDr;ksa dks csn[ky djsxk ;k djk,xk] ftudk
oklLFkku ij] mls vf/kxzg.k ls fueqZDr fd, tkus ds le; dCtk gks vkSj ,slk djus eas og ,sls
cy dk iz;ksx dj ldsxk] tks vko”;d gksAÀ1
¼2½ mi/kkjk ¼1½ ds v/khu ds vkns”k eas fofufnZ’V O;fDr dks ,sls oklLFkku dk dCtk
fn, tkus rFkk mlds fy, izfrdj dk Hkqxrku fd, tkus ls oklLFkku ds lEcU/k eas ¿jkT;
ljdkjÀ2 ;k f tyk eftLVªsV dh lEiw.kZ nkf;Ro ls iw.kZ mUeqfDr gks tk,xh] fdUrq blls
oklLFkku ds lEcU/k eas fdUgha ,sls vf/kdkjksa ij izfrdwy izHkko u iM+sxk] ftUgsa dksbZ vU; O;fDRk
ml O;fDr ds fo:)] ftls dCtk fn;k x;k gks ;k izfrdj dk Hkqxrku fd;k x;k gks] izo`Ùk
djkus dk gdnkj gksA
¼3½ ;fn og O;fDr] ftls mi/kkjk ¼1½ ds v/khu oklLFkku dk dCtk fn;k tkuk gks] u
fey ldrk gks vkSj mldk dksbZ ,slk vfHkdrkZ ;k vU; O;fDRk u gks tks mldh vksj ls dCtk
ysus ds fy, l”kDr gks rks ftyk eftLVªsV ;g ?kks’k.kk djus okyk] fd oklLFkku d ks vf/kxzg.k
ls fueqZDr dj fn;k x;k gS] uksfVl ljdkjh xtV eas izdkf”kr djk ldsxkA
¼4½ tc mi/kkjk ¼3½ eas fofufnZ’V uksfVl izdkf”kr gks x;k gks rks uksfVl eas fofufnZ’V
oklLFkku] xtV eas uksfVl ds izdk”ku ds fnuk¡d ls gh vf/kxzg.k ds v/khu u jg tk,xk vkSj
mlds lEcU/k eas ;g le>k tk,xk fd mldk dCtk ml O;fDr dks ns fn;k x;k gS] tks
mldk dCtk ikus dk gdnkj gks vkSj ¿jkT; ljdkjÀ2 ;k ftyk eftLVªsV dk ml oklLFkku ds
lEcU/k eas ,sls fnuk¡d ds Ik”pkr~ dh fdlh vof/k ds fy, fdlh izfrdj ;k vU; nkos ds fy,
nkf;Ro u gksxkA
¿¼5½ bl /kkjk dh dksbZ ckr ftyk eftLVªsV dks oklLFkku ds dsoy fdlh Hkkx dks
vf/kxzg.k ls fueqZDr djus ls fuokfjr u djsxh %
izfrcU/k ;g gS fd ;fn ftyk eftLVªsV Lokeh dh lgefr ls oklLFkku ds dsoy
fdlh Hkkx dks vf/kxzg.k ls fueqZDRk dj ns rks og mls i zfrdj lecU/kh ;k vU;Fkk] ,slh “krksZa
ds v/khu fueZqDr djsxk] tks mlds vkSj Lokeh ds chp djkj ikbZ tk;s %
vxzsÙkj izfrcU/k ;g gS fd ;fn oklLFkku ds dsoy fdlh Hkkx dks Lokeh dh lgefr
ds fcuk vf/kxzg.k ls foeqDr fd;k tk; ;k ;fn fueqZDr fd, tkus dh “krksZa ds lEcU/k eas
ijUrqd eas ;FkkfofufnZ’V djkj u gks lds rks Lokeh dks ns; izfrdj eas ,slh deh] ;fn dksbZ gks]
dh tk,xh] tks U;k;ky; ftyk eftLVªsV }kjk mls fd, x, funsZ”k ij vo/kkfjr djs vkSj /kkjk
6 dh mi/kkjk ¼2½ ds micU/k ,sls funsZ”k ij vko”;d ifjorZuksa lfgr ykxw gksaxsAÀ3
9&& dksbZ O;fDr] tks bl vf/kfu;e dh ;k rn~/khu fn, x, fdlh vkns”k ds fdlh
micU/k dk mYya?ku djsxk ;k tks bl vf/kfu;e ds v/khu dCtk fy, tkus eas ck/kk Mkysxk]
og dkjkokl ls] ftldh vof/k ,d ekg rd dk gks ldsxh ;k tqekZus ls] tks nks lk S :Ik;s
rd dk gks ldsxk ;k nksuksa ls] nf.Mr fd;k tk,xkA
“kkfLRk
1- m0iz0 vf/kfu;e la[;k 19] 1963 dh /kkjk 5 ¼nks½ }kjk c<kbZ xbZA
2- ,MsIVs”ku vkQ ykWt vkMZj] 1950 }kjk ¼izkfofa”k;y xouZesUV ds fy,½
3- m0iz0 vf/kfu;e la[;k 19] 1963 dh /kkjk 5 ¼rhu½ }kjk c<kbZ xbZA
6
¿mÙkj izns”k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 10&15&dÀ
10&& ¿¼1½À1 ;fn ftyk eftLVªsV dk bl vf/kfu;e ds v/khu fdlh oklLFkku dks
vf/kx`ghr djs rks fyf[kr uksfVl }kjk Lokeh dks fd lh Hkh le; ;g vkns”k ns ldsxk f d
og ,slh ejEer vkSj ,slh vof/k ds Hkhrj djs] ftUgsa uksfVl eas fofufnZ’V fd;k tk;sA
ejEer fd, tkus dk
vkns”k nsus dh “kfDr
¿¼2½ Lokeh ls lkekU;r;k ;g vis{kk u dh tk,xh fd og fdlh ,d o’kZ eas ,slh
ykxr ij ejEer djs] tk s oklLFkku ds ,d ekg ds fdjk;k& ewY; ls vf/kd gksA ;fn ft yk
eftLVªsV ds erkuqlkj oklLFkku eas fdlh fo”ks’k ejEer dh vko”;drk gks vkSj lEHkkouk ;g
gks fd o’kZ eas lHkh ejEer dh dqy ykxr oklLFkku ds ,d ekg ds fdjk;k&ewY; ls vf/kd gks
tk,xh vkSj Lokeh ,slh ejEer djus ds fy, lger u gks rks ftyk eftLVªsV ml fo’k; dks
U;k;ky; dks fufnZ’V dj ldsxk] tks ,slk vkns”k vkSj ,slh “krksZa ij] ftuds vUrxZr izfrdj ds
Hkqxrku ls lEcfU/kr “krZ Hkh gS] nsxk] tks og vko”;d le>sAÀ1
11&& ¼1½ ;fn dksbZ O;fDr /kkjk 3 ds v/khu fn, x, fdlh vkns”k dk ikyu ugha
djrk rks U;k;ky; ftyk eftLVª sV ds vkosnu ij ml vkns”k dks bl izdkj fu’ikfnr
djsxk ekuks og ml U;k;ky; }kjk ikfjr dh x;h dksbZ fMdzh gksA
vuqikyu u fd, tkus
dh n”kk eas vkns”k dk
fu’iknu
¼2½ ;fn Lokeh /kkjk 10 ds v/khu fn, x, vkns”k ds vuqlj.k eas dksbZ ejEer ugha
djrk rks ftyk&eftLVªsV ,slh ejEer djk ldsxk vkSj olwyh ds fdlh vU; <ax ij izfrdwy
izHkko Mkys fcuk mldh ykxr Lokeh dks ns; izfrdj eas ls dkVh tk ldsxhA
12&& ftyk eftLVªsV ;k mlds }kjk rnFkZ izkf/kd`r dksbZ O;fDr bl ckr dks
vo/kkfjr djus ds iz;kstu ls fd /kkjk 3 ds v/khu v kns”k fn;k tk, ;k ugha] fdlh
Hkwx`gkfn eas] mfpr uksfVl nsus ds Ik”pkr~ izos”k dj ldsxk vkSj ,sls Hkwx`gkfn dk ;k ml ij
fLFkr fdlh lEifÙk dk fujh{k.k dj ldsxkA
Ikzos”k rFkk fujh{k.k dh
“kfDRk
13&& rRle; izo`Ùk fdlh vf/kfu;fer eas ;k fof/k dk izHkko j[ku s okyh fdlh
fyf[kr eas fdlh izfrdwy ckr ds gksrs gq, Hkh bl vf/kfu;e ds micU/k izHkkoh gksaxsA
vU; vf/kfufefr;ksa ls
vlaxr micU/kksa dk izHkko
14&& bl vf/kfu;e ds v/khu fn, x, fdlh vkns”k ds vuqlj.k eas ln~HkkoiwoZd
dh xbZ ;k dh tkus ds fy, vk”kfxr fdlh ckr ds fy, fdlh O;fDr ds fo:) dksbZ okn]
vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha gksxhA
vf/kfu;e ds v/khu dh
xbZ dk;Zokgh ds fy,
ifj=k.k
15&& dksbZ Hkh U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk laKku]
,sls vijk/k dks la?kfVr djus okys rF; dh ftyk eftLVªsV }kjk dh xbZ fyf[kr fjiksVZ ij
gh djsxk] vU;Fkk ughaA
vf/kfu;e ds v/khu
vijk/kksa dk laKku
dEifu;ksa }kjk vijk/k
¿15&d& ¼1½&& ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dksbZ
dEiuh gks rks dEiuh rFkk vijk/k fd, tkus ds le; mlds dk;Z lap kyu ds fy, dEiuh
dk izHkkjh vkSj muds izfr mÙkjnk;h izR;sd O;fDr Hkh vijk/k dk nks’kh le>k tk,xk vkSj
rn~uqlkj og vius fo:) dk;Zokgh fd, tkus rFkk nf.Mr gksus dk mÙkjnk;h gksxk %
izfrcU/k ;g gS fd bl mi/kkjk eas vUrfoZ’V fdlh ckr ls dksbZ ,slk O;fDr fdl h n.M
dk mÙkjnk;h ugha gksxk] ;fn og ;g fl) dj ns fd vijk/k fcuk mldh tkudkjh ds fd;k
x;k Fkk vFkok mlus ,slk vijk/k fd, tkus dks jksdus ds fy, lHkh lE;d mik; fd,A
1- m0iz0 vf/kfu;e la[;k 19] 1963 dh /kkjk 6 }kjk mi/kkjk ¼1½ ds :Ik eas iqulaZ[;kafdr rFkk c<kbZ xbZA
7
¿mÙkj izns”k okLkLFkku vf/kxzg.k vf/kfu;e] 1947À ¿/kkjk 16&18À
¼2½ mi/kkjk ¼1½ eas vUrfoZ’V fdlh ckr ds gksrs gq, Hkh] ;fn bl vf/kfu;e ds v/khu
dksbZ vijk/k fdlh dEiuh }kjk fd;k tk; vkSj fl) gks tk; fd vijk/k ml dEiuh ds fdlh
MkbjsDVj] eSustj] lsdszVjh ;k vU; vf/kdkjh dh lgefr ;k ekSukuqefr ls fd;k x;k gS vFkok
,sls vijk/k dk fd;k tkuk MkbjsDVj] eSustj] lsdzsVjh ;k vU; vf/kdkjh dh mis{kk ds dkj.k
vkjksI; gS rks ,slk MkbjsDVj] eSustj] lsØsVjh ;k vU; vf/kdkjh Hkh ml vijk/k dk nks’kh le>k
tk,xk vkSj rn~uqlkj vius fo:) dk;Zokgh fd, tkus rFkk nf.Mr gksus dk mÙkjnk;h gksxkA
Li’Vhdj.k& bl /kkjk ds iz;kstuksa ds fy, &
¼d½ ^dEIkuh^ ls fdlh fu;fer fudk; vfHkizsr gS rFkk blds vUrxZr dksbZ
QeZ ;k O;fDr;ksa dk vU; leqnk; Hkh gS( vkSj
¼[k½ fdlh QeZ ds lECkU/k eas ^MkbjsDVj^ ls ml QeZ ds Hkkxhnkj vfHkizsr
gSAÀ1
16&& bl vf/kfu;e ls] tSlk micfU/kr gS] mlds flok;] bl vf/kfu;e }kjk ;k
mlds v/khu iznÙk fdlh “kfDr dk iz;ksx djds fd, x, fdlh vkns”k ij fdlh U;k;ky;
eas vk{ksi ugha fd;k tk,xkA
vkns”kksa ij fdlh
U;k;ky; eas vk{ksi u
fd;k tkuk
17& ¿¼1½À2 && ¿jkT; ljdkjÀ3 bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds
fy, ljdkjh xtV eas vf/klwpuk }kjk fu;e cuk ldsxhA
fu;e cukus dh “kfDRk
¿¼2½ bl vf/kfu;e ds v/khu cuk, x, lHkh fu;e cuk;s tkus ds Ik”Pkkr~ ;Fkk” kD;
“kh?kz jkT; fo/kku e.My ds izR;sd lnu ds le{k tc og l= eas gks ldrk gS] j[ks tk,axs
vkSj tc rd fd dksbZ ckn dk fnuk¡d fuf”pr u fd;k tk;] xtV eas izdkf”kr gksus ds
fnuk¡d ls ,sls ifj’dkjksa ;k vfHk”kwU;uksa ds v/khu jgrs gq, izHkkoh gksaxs] tks fo/kku e .My ds
nksuksa lnu mDr vof/k eas djus ds fy, lger gks] fdUrq bl izdkj dk dksbZ ifj’dkj ;k
vfHk”kwU;u lEc) fu;eksa ds v/khu igys dh xbZ fdlh ckr dh oS/ krk ij izfrdwy izHkko u
MkysxkAÀ2
fo/kku e.My ds le{k
fu;eksa vkfn dk j[kk
tkuk
18&& dksbZ vkns”k] tks ;wukbVsM izkfoalst ,dkseksMs”ku fjDohft”ku vkfMZusUl] 1947
ds v/khu fd;k x;k gks vkSj bl vf/kfu;e ds izkjEHk gksus ds Bhd iwoZ izo`Ùk gks] izo`Ùk cuk
jgsxk vkSj bl vf/kfu;e ds v/khu fd;k x;k vkns”k le>k tk;sxkA
vkns”k dk tkjh jguk
1- m0iz0 vf/kfu;e la[;k 38] 1972 dh /kkjk 5 }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 6 }kjk mi/kkjk ¼1½ ds :Ik eas iqulaZ[;kafdr c<+kbZ xbZA
3- ,MsIVs”ku vkQ ykt vkMZ] 1950 }kjk ¼izkfoaf”k;y xouZesUV½ ds fy, izfrLFkkfirA
8
THE [UTTAR PRADESH]2 ACCOMMODATION REQUISITION ACT, 19471
[U. P. Act No. XXV of 1947]
Amended by the
U. P. Act. No. XIII of 1950
U. P. Act No. XXII of 1952
U.P. Act NO: XV of 1954
U. P. Act No. XXIX of 1558.
U. P. Act .No. XIX of 1963·
U. P. Act No. XII of 1969
U. P. Act No. XXXVIII of 1972
Adapted and modified by the Adaptation of Laws Order, 1950.
[Passed by the United Provinces Legislative council on September 20 , 1947 and by the United
Provinces Legislative Assembly on November 15, 1947.
Received the a ssent of the Governor General on December 15, 1941, under section 76 of 'the
Government of India Act, 1935 as adapted by the India (Provisional Constitution) Order, 1947, and was
published in, the, United Provinces, Government Gazette Extraordinary, dated December 15, 1947]
[AN
ACT
to provide for powers to requisition, accommodation.]2
[ * * * ]3
It is hereby enacted as follows:
[Short title extent and
commencement]5
1. [(1) This Act may be called the Uttar Pradesh Accommodation
Requisition Act, 1947.]4
(2) It extends to the whole of [Uttar Pradesh] 6.
(3) [ * * *]7
(4) It shall come into force at once.
(5) [* * * ]7
Definitions 2. In this Act, unless there is anything repugnant in the subject or
context--
(a) "Accommodation" means any building or part of a building
and includes--
(i) the garden grounds and Outhouses if any, appertaining
to such building or part of a building; and
1. For S. O. R. see Gazette Extra. dated September 9,, 1947 P: 3-5.
2. Subs., by section 2 (1) of U. P. Act No. 38 of 1972.
3. Omitted by section 2 (2) ibid.
4. Subs. by section 3 (i) ibid.
5. Subs by section 3 (iii) ibid.
6. Subs. by the A. O. 1950 for (United Provinces).
7. Omitted by Section 3 (ii) of U. P. Act 38, 1972,
9
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 3]
(ii) any furniture supplied by the owner for use in
such building or part of a building;
[(b) "Court" means the Court of munsif or where ther e
is no Munsif, the Court of Civil Judge, in whose territorial
jurisdiction the accommodation lies;]1
[(bb) "District Judge" means the District Judge in
whose territorial jurisdiction the accommodation lies;]2
(c) "District Magistrate" includes an Additi onal
District Magistrate;
(d) "Occupier" means a person in actual occupation of
the accommodation;
(e) "Owner" includes a mortgagee in possession,
trustee, receiver or guardian.
Power of
requisition
3. (1) Where the District Magistrate is of opinion that any accommodation is needed or
likely to be needed -for any public purpose, not being a purpose of the Union,
and that the accommodation should be requisitioned, the District Magistrate--
(a) shall call upon the owner as well as the occupier of the
accommodation by notice in writing (specifying therein the purpose of the
requisition) to show cause within fifteen days of the date of the service of such
notice on him, why the accommodation should not be requisitioned, and
(b) may, by order direct that neither the owner of the accommodation nor
any other person shall, without permission of t he District Magistrate, dispose of
or structurally alter, the accommodation or let it out to a tenant until the expiry
of such period not exceeding two months, as may be specified in the order.
(2) If, after considering the cause, if any, shown by the owner or occupier of the
accommodation the District Magistrate o is satisfied that it is necessary or
expedient to do, he may by order in writing, requisition the acco mmodation and
may make such further orders as appear to him to be necessary or expedient in
connection with the requisitioning:
Provided that no accommodation or part thereof---
(a) which is bona fide used by the owner thereof as the reside nce of
himself or his family, or
(b) which is exclusively used either for religious worship by the public
or as a school, hospital, public library or an or phage or for the purpose of
accommodating persons connected with the management of such place of
worship or such school, hospital, library or orphanage, shall be requisitioned :
1. Subs. by Section 3 (1) of U. P. Act 19 1963.
2. Inserted by section 3 (2) ibid.
10
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 4-8]
Provided further that where the requisitioned accommodation or part thereof
is being used as a residence by a tenant for not less than two months immediately
preceding the date of the service of notice and sub -section (1) the District
Magistrate shall provide such tenant with alternative accommodation which, in his
opinion is suitable.
(3) The provisions of section 4 shall apply in r elation to service of a notice under clause
(a) of sub -section (1) as they apply in relation to service of an, order und er clause
(b) of that sub-section.]1
Service of order 4. The order of requisition shall be served On the owner as well as the occupier, if
any, of the accommodation by delivering to such owner or occupier a copy of the
order, but where the owner or the occupier is not readily traceable and the order
cannot be served without undue delay, or where the ownership is in dispute or
cannot be easily ascertained the order shall be served by publication in the official
Gazette, and by affixing a copy thereof on a ny conspicuous part of the
accommodation.
Compensation
by agreement
5. The District Magistrate shall pay to the owner of the accommodation requisitioned
by him such compensation, either in a gross sum of money or by periodical
payments, as may be agreed upon between him and the owner.
Reference to
court
Act V of 1908
6. (1) Where no agreement as specified in section 5 is reached such compensation shall be
paid as may be determined by the Court on a reference made to it by the District
Magistrate.
(2) The Court, in deciding the reference, shall have regard to the provisions of sub -
section (1) of section 23of the Land Acquisition Act, 1894 in so far as the same
may be applicable and also to the reasonable expenses, if any, incurred in vacating
the accommodation and shall as far as possible follow the procedure applicable to
suits under the Code of Civil Procedure, 1908. The decision of the Court shall have
the force of a decree.
[Appeals
against orders
of the court
Act IX of 1908
7. (1) An appeal from a decision Of the Court under this Act shall lie to the District Judge
within thirty days.
(2) The provisions of section 4, 5 and 12 of the Indian Limitation Act, 1908 shall be
applicable to, appeals under this Act.]2
Release from
requisition
8. (1) Where any accommodation requisitioned under this Act is to be released from
requisition, the District Magistrate shall release it in favour of the person from
whom, it was requisitioned [and deliver possession thereof to him] 3 If the
accommodation was subject to mortgage with possession on the date of requisition
and the mortgage has since been redeemed or otherwise paid off, or if the
accommodation was held by a receiver, trustee or, guardian and the receiver,
trustee or, guardian as the, case may, be has been discharged or the person from
whom it was requisitioned is dead, the District Magistrate may, after making such
enquiry, if any as he may consider necessary, specify by order in writing the person
to whom possession thereof shall be delivered,
1. Subs. by Section 4 of U. P. Act 38, 1972
2.Subs. by Section 3 of U. P. Act 19, 1963
3.Inserted by Section 5 (i) ibid.
11
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 9]
[(1-A) For purposes of delivery of possession of the ac commodation under sub -
section, (1) the District Magistrate shall in the manner prescribed by rules
evict or cause to be evicted all persons who might be, in occupation of the
accommodation at the time of its release from requisition, and in doing so, he
may use such, force as may be necessary.]1
(2) The delivery of possession of, and payment of compensation, for such
accommodation to a person specified in, the order under sub -section (1) shall
be full discharge of the [State Government] 2 or the District Magistrate from
all liability in respect of the accommodation, but shall not prejudice any rights
in respect of the accommodation which any other person may be entitled to
enforce against the person to whom possession is delivered or compensation is
paid.
(3) Where the person to whom possession of accommodation is to be delivered
under sub -section (1) cannot be found Land has no agent or other person
empowered to accept delivery of possession, on his behalf, the District
Magistrate may cause a notice, decl aring that the accommodation is released
from requisition, to be published in the official Gazette.
(4) When the notice referred to in sub -section (3) has been published, the
accommodation specified in the notice shall cease to be subject to requisition
on and from the date of the publication of the notice in the Gazette, and shall
be deemed to have been delivered to the person entitled to possession thereof,
and the [State Government] 2 or the District Magistrate shall not be liable for
any compensation or other claim in r espect of the accommodation for any
period after such date.
[(5) Nothing in this section shall prevent the District Magistrate from releasing
from requisition only a part of the accommodation :
Provided that where the District Magistra te releases from requisition
only a part of the accommodation with the concurrence of the owner, the
release shall be on such terms as to compensation or otherwise as may be,
agreed upon between him and the owner :
Provided further that where the release from requisition of only a part of
the accommodat ion is without the concurrence or the owner or where no
agreement as specified the first proviso as to the terms of the release is
reached, such reduction, if any, shall be made in the, compensation payable t o
the owner as may be determined by the court on a reference made to it by the
District Magistrate and the provisions of sub -section (2) of, section 6 shall
mutatis mutandis apply to such reference.]3
Penalty 9- Any person, who contravenes any provision of this Act or of any order made
thereunder, or who obstructs the taking of possession under this Act, shall be
punished with imprisonment for a term which may extend to one month, or
with fine which may extend to two hundred rupees, or with both.
1. Added by section 5 (ii) of U. P. Act 19 of 1963.
2. Subs. by A. O. 1950 for (provincial Government).
3. Added by section 5 (iii) of U. P. Act 19, 1963
12
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 10-15A]
Power to
order
repairs
10. [(1)]1 Where, the District Magistrate requisition any accommodation tinder this
Act, he may at any time by notice in writing order the owner to execute
such repairs, and within such time, as may be specified in the notice.
[(2) The owner shall not ordinarily be required to execute repairs at a cost
exceeding one month's letting value for the accommodation In a year If, in
the opinion of the District Magistrate the accommodation needs any special
repairs and the aggregate cost of all repairs is in any year likely to exceed
one month's letting value of the accommodation and the owner does not
agree to carry out such repairs, the District Magistrate may refer the matter
to the, Court which shall make, such order and on such terms, includ ing
those relating to payment of compensation as it may consider necessary.]1
Execution of
order in case
of non -
compliance
11. (1) If any person fails to comply with any order made under section 3 the Court
shall on the application of the District Magistrate, execute the order as if it
were a decree passed by that Court.
(2) If the owner fails to execute any repairs in pursuance of an order made
under section 10, the District Magistrate may cause such repairs to be
executed, and the cost thereof may, without prejudice to any other made of
recovery, be deducted from the compensation payable to the owner.
Power of
entry and
inspection
12. The District Magistrate or any person authorized by him in this behalf may
after giving reasonable notice, enter any premises and inspect such
premises or any property thereon for the purpose of determining whether
an order under section 3 may be made.
Effect of
provisions
inconsistent
with other
enactments
13. The provisions of this Act shall have effect notwithstanding anything to the
contrary contained in any enactment for the time being in force or any
instrument having the force of law.
Protection of
action taken
under the
Act
14. No suit, prosecution or other legal proceeding shall lie against any perso n
for anything which is in good faith done or intended to be done in,
pursuance of any order made under this Act.
Cognizance
of
offences
under
the Act
15- No court shall take cognizance· of any offence punishable under this Act
except on a report in wr iting of the fact constituting such offence made by
the District Magistrate.
Offences by
companies
15-A (1) If the person committing an offence under this Act is a company, the
company as well as every person in charge of and responsible to the
company for the conduct of its business at the time or the commission of
the offence shall be deemed to be guilty of the offence and shall be liable
to be proceeded against arid punished accordingly :
Provided that nothing contained in this sub section shall render any
such person liable to any punishment if he proves that the offence was
committed without, his knowledge or that he exercised all due diligence to
prevent the commission of such offence.
Renumbered as sub-section (1) and added by section 6 of U. P. Act 19 of 1963
13
[The Uttar Pradesh Accommodation Requisition Act, 1947] [Section 16-18]
(2) Notwithstanding anything contained in sub -section (1), where any offence
under this Act has been -committed by a company and it is proved t hat the
offence has been committed w ith the consent or connivance of or that the
commission of the offence is attributable or any neglect on the part of, any
director, manager, secretary, or other officer of the company, such director,
manager, secretary or other officer shall also be deemed to be -guilty of that
offence and shall be liable to be proceeded against and punished
accordingly.
Explanation-- For the purposes of this section-
(a) “company" means any body corporate, and includes a firm or
other association of individuals, and
(b) "Director", in relation to a firm means a partner in the firm.]1
Orders not to
be questioned
in any court
16. Except as provided in this Act no order made in exercise of any power
conferred by or under this Act shall be called in question in any court.
Rule making
power Laying
of
rules, etc.
before
Legislature
17. [(1 [(1)]2 The [State Government] 3 may, by notification in the official Gazette,
make rules to give effect to the purposes of this Act.
[(2 [(2) All rules made under this Act shall as soo n 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 not less than thirty days, extending in its one
session or more than one successive s essions, 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.]2
Continuance of
order
18. Any order made under the United Provinces accommodation Requisition
Ordinance, 1947 and in force imme diately before the commencement of
this Act shall continue to be in force and be deemed to be an order made
under this Act.
1. Inserted by section 5 of U. P. Act 38 of 1972.
2. Renumbered as sub-section (1) and added by section 6 ibid.
3. Subs. by A. O. 1950 for (Provincial Government).