LexThe UTTAR PRADESH BHOODAN YAGYA ACT, 1952
Uttarakhand · state statute
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mRrj izns”k Hkw&nku ;K vf/kfu;e 1952
¿mRrj izns”k vf/kfu;e 10] 1953À
UTTAR PRADESH BHOODAN YAGYA ACT, 19521
[U. P. Act No. 10 of 1953]
mRrj izns”k Hkw&nku ;K vf/kfu;e 19521
¿mRrj izns”k vf/kfu;e 10] 1953À
m0 iz0 vf/kfu;e la- 10] 1975 m0 iz0 vf/kfu;e la- 8] 1977 rFkk m0 iz0
vf/kfu;e la[;k 23] 1979 }kjk la”kksf/kr
¿mRrj izns”kh; fo/kku lH kk us fnukad 24 fnlEcj] 1952 bZ0 rFkk mRrj izns”kh;
fo/kku ifj’kn us fnukad 5 tuojh] 1953 bZ- dh cSBd esa Lohd`r fd;k½
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk’Vª ifr us fnukad 27 Qjojh]
1953 bZ0 dks Lohd`fr iznku dh vkSj mRrj izns”kh; ljdkjh vl k/kkj.k xtV esa fnukad 5]
ekpZ] 1953 bZ0 dks izdkf”kr gqvkAÀ
Jh vkpk;Z fouksck Hkkos }kjk vkjC/k Hkw&nku ;K ds laca/k esa Hkwfe ds nku rFkk mlds
cUnkscLr dks lqdj cukus ds fy;s
vf/kfu;e
;g vko”;d gS fd Jh fouksck Hkkos }kjk vkjC/k Hkw&nku ;K ds laca/k esa Hkwfe ds
nku dks lqdj cuk;k tk; vkSj ,slh Hkwfe dk cUnkscLr Hkwfeghu O;fDr;ksa ds lkFk fd;k tk;A
vr,o fuEufyf[kr vf/kfu;e cuk;k tkrk gS &
1&& ¼1½ bl vf/kfu;e dk uke ^^mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952** gksxkA Lkaf{kIr uke] izlkj vkSj
izkjEHk
¼2½ bldk izlkj leLr mRrj izns”k esa gksxkA
¼3½ ¿ *** À3
2&& fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e esa %& IkfjHkk’kk,a
¼d½ ^^Hkwnku ;K** dk rkRi;Z ml vkUnksyu ls gS ] tks Hkwfeghu O;fDr;ksa esa
forj.k ds mn~ns”; ls LosPNkiwoZd nku }kjk Hkwfe gLrxr djus ds fufeRr Jh
vkpk;Z fouksck Hkkos }kjk vkjC/k fd;k x;k gS]
¼[k½ ^^[kkrk** dk vFkZ ogh gS] tks ;w-ih- Vsusalh ,sDV] 1939 esa fn;k x;k gSA
¼x½ ^^Lokeh dk rkRi;Z fdlh Hkwfe ds lEcU/k esa&
¼1½ mu {ks=ksa esa tgka e/;ofrZ;ksa ds vf/kdkj 1950 bZ0 ds mRrj
izns”k tehankjh fouk”k vkSj Hkwfe&O;oLFkk vf/kfu;e dh /kkjk 4 ds v/khu
jkT; ljdkj esa fufgr gks x;s gks] ;FkkfLFkfr] mlds ¿Hkwfe/kj ;k ljdkjh
iV~Vsnkj ls gS(
¼2½ mu {ks=ksa esa tgka ;wukbZVsM izkfoUlst Vsuslh ,sDV] 1939 le;
fo”ks’k ij izpfyr gks] mlds tehnkj ls gS rFkk blds vUrxZr ekQhnkj
dk”rdkj fj;k;rsa yxku ckxnkj vkSj vf/kfu;e ,sDV dh /kkjk 21 ds [kaM
¼v½ ls ¼,Q½ rd esa mfYyf[kr dk”rdkj Hkh gSA
1- mn~ns”; vkSj dkj.kksa ds fooj.k ds fy;s fnukad 21 uoEcj] 1952 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
2- mÙkj izns”k vf/kfu;e la[;k 8] 1977 dh /kkjk 71 }kjk izfrLFkkfirA
3- mÙkj izns”k vf/kfu;e la[;k 20] 1982 dh /kkjk 26 }kjk fudkyk x;kA
¿mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 3&5À
¼3½ vU; {ks=ksa esa mlds Lokfe;ksa ls gS vkSj blds vUrxZr ,slk
dkLrdkj Hkh gS] ftldk Hkwfe ij nk; ;ksX; rFkk gLrkarj.kh; LoRo gks]
¼?k½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds v/khu cus fu;eksa }kjk fu;r ls
gS]
¼³½ ^^ jkT; ljdkj** dk rkRi;Z mRrj izns”k ljdkj ls gS] vkSj
¼p½ bu vf/kfu;eksa esa ftu “kCnksa rFkk inksa dh ifjHkk’kk u nh x;h gks]
mudk rkRi;Z&
¼1½ mu {ks=ksa esa ] ftldk vfHkns”k [k.M ¼x½ ds mi[k.M ¼1½ esa
fd;k x;k gS] 1950 bZ - ds mRrj izns”k tehankjh fouk”k vkSj Hkwfe&O;oLFkk
vf/kfu;e esa mudks fn;s x;s vFkZ ls gksxk(
¼2½ mu {ks=ksa esa ] ftudk vfHkns”k mDr [k.M ds m I[k.M ¼2½ esa
fd;k x;k gS] ;wukbZVsM izkfoUlst Vsuaslh ,sDV] 1939 bZ0 esa muds fn;s x;s
vFkZ ls gksxk]
¼3½ vU; {ks=ksa esa] Hkwfe ij izo`Rr gksus o kys HkkSfed vf/kdkj ls
lEcfU/kr fof/k esa mudks fn;s x;s vFkZ ls gksxkA
3&& mRrj izns”k ds fy;s ,d Hkw&nku ;K lfefr ¼ftls ;gka ij vkxs py dj
^^lfefr** dgk x;k gS½ dh LFkkiuk dh tk;xh] ftlls lRr vuqdze izkIr gksxk vkSj tks ,d
fuxfer la[;k gksxh vkSj mls ;g lkeF;Z izkIr gksxk fd vius uSxe uke ¼Corporate name½
ls nwljs ij okn izLrqr dj lds vkSj nwljk ml uki ij mlds fo#) okn izLrqr dj lds]
og py vkSj vpy lEifRr dks mikftZr dj lds j[k lds mldk iz”kklu vkSj gLrkarj.k
dj lds rFkk lafonk Hkh dj ldsA
Hkw&nku ;K lf efr dks
LFkkiuk vkSj mldk
fuxehdj.k
4&& ¼1½ lfefr ds fuEufyf[kr lnL; gksaxs] vFkkZr~& Lkfefr dk laxBu
¼d½ ¿jkT; ljdkjÀ1 }kjk ukaekafdr lHkkifr ¼ps;jeSu½ (
¼[k½ pkj lnL; ;k mll s vf/kd fdUrq ukS ls vf/kd ugha ] ftUgsa ¿jkT;
ljdkj ukekafdr djsxhAÀ2
¼2½ ¿ * * * À2
¼3½ lHkkifr ¼pS;jeSu½ rFkk lnL;ksa dk ukekadu ¿ À3 fu;r jhfr ds vuqlkj
foKfIr fd;k tk;xkA
¼4½ lfefr ds lHkkifr vkSj lnL; mi/kkjk ¼3½ ds v/khu foKfIr ds fnukad ls pkj
o’kZ ds fy;s vius in ij dk;Z djsaxs vkSj os iqufuZ;qfDr ;k iquukZekadu ds] ;FkkfLFkfr] ;ksX;
gksaxsA
5&& ¼1½ ;fn fdlh Hkh le;] jkT; ljdkj dks ;g lUrks’k gks tk;s fd & Lkfefr dks Hkax fd;k
tkuk
¼d½ lfefr us bl vf/kfu;e ds v/khu ;k }kjk yxk;s x;s drZO ;ksa dk
ikyu ;k fn;s dk;ksaZ dk lEiknu fdlh mi;qDr dkj.k ;k vins”k ds fcuk ugha
fd;k gS]
¼[k½ ,slh ifjfLFkfr mRiUu gks xbZ gS fd bl vf/kfu;e ds v/khu ;k }kjk
yxk;s x;s drZO;ksa dk ikyu ;k fn;s x;s dk;ksaZ dk lEiknu djus esa lfefr vleFkZ
gks x;h gS ;k gks ldrh gS] ;k
1- mÙkj izns”k vf/kfu;e la[;k 23] 1979 dh /kkjk 2 ¼d½ }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 2 ¼[k½ fudkyk x;kA
3- mi;qZDr dh /kkjk 2 ¼x½ }kjk fudkyk rFkk izfrLFkkfir fd;k x;kA
¿mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 6&11À
¼x½ vU; dkj.kksa ls lfefr dk Hkax djuk mi;qDr ;k vko”;d gks] rks og
ljdkjh xtV esa foKfIr izdkf”kr djds&
¼1½ lfefr dks] ,slh vof/k ds fy;s] tks fufnZ’V dh tk;] Hkax dj
ldrh gS(
¼2½ ;g funZs”k dj ldrh gS fd bl vf/kfu;e dh /kkjk 4 ds
micU/kksa ds vuqlkj lfefr dks iqu% laxfBr fd;k tk;( vkSj
¼3½ ;g iz[;kfir dj ldrh gS fd bl vf/kfu;e ds v/khu] ml
vof/k ds fy;s ftlds fy;s lfefr Hkax dh xbZ gks] lfefr ds drZO;ksa]
vf/kdkjksa vkSj dk;kZsa dk ikyu] iz;ksx vkSj lEiknu ,sls O;fDr ;k
izkf/kdkjh }kjk vkSj ,sls fojks/kksa ds lkFk tks fu;r fd;s tk;a fd;k
tk;sxkA
¼2½ jkT; ljdkj ] ,sls vkuq’kkafxd vkSj ikfj.kkfed micU/k dj ldrh gS tks bl
iz;kstu ds fy;s vko”;d izrhr gksA
6&& Lkfefr esa gksus okyh vkdfLed fjfDr;ksa dks Hkjus dk <ax] mlds dk;Z djus
dh izfdz;k rFkk mlds dk;ksaZ dk izpkyu] ogha gksxk] tks fu;r fd;k tk;A
vkdfLed fjfDr;ka
rFkk lfefr ds laca/k esa
vU; fo’k;A
7&& ¼1½ lfefr Hkw&nku ;K ds iz;kstuksa ds fy , ,sls vU; dk;Z djsxh rFkk mls
,slh vU; “kfDr;ka izkIr gksxh] tks ,slh Hkwfe ds laca/k esa vko”;d gksaA
lfefr ds drZO;
8&& ¼1½ le; fo”ks’k ij izpfyr fdlh fof/k esa fdlh ckr ds gksrs gq, Hkh dksbZ
O;fDr] tks Hkwfe dk Lokeh gks] bl fufer fu;r jhfr ls fyf[ kr iz[;kiu }kjk ¼ftls ;gka
gj vkxs pydj Hkw&nku iz[;kiu dgk tk;xk½ ,slh Hkwfe dk nku vkSj vuqnku dj ldrk
gSA
Hkw&nku ;K ds fy;s
Hkwfe dk nkuA
¼2½ Hkw&nku iz[;kiu fd;s tkus ds Ik”pkr~ ;Fkk”kh?kz rglhynkj ds ;gka izLrqr fn;k
tk;sxkA
9&& Hkw&nku iz[;kiu izkIr gksus ij] rglhynkj %&&
¼d½ mls mtwnkfj;ka ds fy;s izdkf”kr djsxk vkSj
¿¼dd½ mldk uksfVl lEc) xkao lHkk dks nsxkAÀ1
Ikz[;kiu dk izdk”ku
rFkk mlds laca/k esa
tkapA
¼[k½ ,slh Hkwfe esa nkrk ds vf/kdkj] vkxe vkSj LoRo dh ljljh rkSj ls
tkap djsxkA
10&& 1950 bZ - dks mRrj izns”k tehaankjh fouk”k vkSj Hkwfe&O;oLFkk vf/kfu;e
;wukbVsM izkfoUlst VsusUlh ,sDV] 1939 ;k HkkSfed vf/ kdkj ls lEc) fdlh vU; fof/k esa ]
tks ykxw gks] fdlh ckr ds gksrs gq;s Hkh dksbZ Lokeh Hkw&nku ;K esa ,slh Hkwfe dks] tks mlds
ikl mDr :Ik esa gks] nku djus ds fufer bl vf/kfu;e ds iz;kstuksa ds fy;s leFkZ gksxkA
Hkw&nku ds fy;s
leFkZnkrk
11&& ¼1½ dksbZ Hkh O;fDr] ftlds LoRoksa ij /kkjk 8 ds v/khu fd;s x;s Hkw&nku
iz[;kiu dk izHkko iM+rk gks] mDr iz[;kiu ds izdk”ku ds fnukad ls 30 fnu ds Hkhrj
mlds lEcU/k esa rglhynkj ds le{k mtnkjh dj ldrk gSA
mtnkfj;ksa dk izLrqr
fd;k tkuk] mudh
lquokbZ vkSj mudk
fuLrkj.k
1- mÙkj izns”k vf/kfu;e la[;k 10] 1975 dh /kkjk 2 }kjk c<+k;k x;kA
¿mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 12&13À
¼2½ rglhynkj ,slh izR;sd mtwnkjh dks jftLVj esa ntZ djsxk vkSj mldh lquokbZ
ds fy;s fnukad fuf”pr djsxk] ftldh lwpuk iz[;kiu djus okys O;fDr] mtnkjh djus okys
O;fDr] rFkk ¿lEc) xkao lHkkÀ1 dks nh tk;sxhA
¼3½ lquokbZ ds fnukad ij ;k fdlh ,sls vU; fnuka d ij] ftlds fy;s lquokbZ
LFkxfr] dh tk;s] rglhynkj mtwnkjksa dh tkap iM+rky vkSj fuLrkj.k dh dk;Zokgh vkjEHk
dj nsxk vkSj /kkjk 12 ds micU/kksa dks ckaf/kr u djrs gq;s &&
¼d½ ;k rks Hkw&nku iz[;kiu dks Ik`’B djsxk] vFkok
¼[k½ mls vf/kdkUr dj nsxkA
¼4½ ;fn rglhynkj Hkw&nku iz[;kiu dks Hkh iq’V dj nsrk gS] rks le; fo”ks’k ij
izpfyr fdlh fof/k esa fdlh ckr dks gksrs gq;s Hkh] Lokeh ds ,slh Hkwfe e sa lHkh vf/kdkj]
vkxeu vkSj LoRo Hkw&nku ;K ds iz;kstuksa ds fufeRr Hkwnku lfefr dk gLrk Urfjr rFkk
mlesa fufgr gks tk;sxh %
fdUrq izfrca/k ;g gS fd Hkwnku iz[;kiu dh Ik`f’V ds fnukad ls Bhd ckn dh tqykbZ
ds igys fnol vkjEHk gksus okyh rhu o’kZ dh vof/k rd ,slh Hkwfe ds lEcU/k esa dksbZ
ektxqtkjh ns; ugha gksxh ;fn og nku ds fnukad ij ijrh dnhe vFkok catj gksA
¼5½ ;fn mi/kkjk ¼3½ ds vUrxZr rglhynkj Hkw&nku iz[;kiu dks vf/kdkUr dj ns
rks mDr nku fujLr gks tk;sxk vkSj ,slh Hkwfe esa Lokeh ds lHkh vf/kdkj] LokRo vkSj vkxeu
mlh izdkj izpfyr jgsaxs vkSj ekuks fd ,slk dksbZ nku fd;k gh u x;k gksA
¿¼6½ bl /kkjk ds v/khu rglhynkj ds fdlh vkns”k ls O;fFkr dksbZ O;fDr vkns”k ds
fnukad ls rhu fnu ds Hkhrj mlds fo:) dysDVj dks vihy dj ldsxk] vkSj ,slh vihy
ij dysDVj dk fofu”p; vfUre gksxkA
¼7½ bl /kkjk ds v/khu Hkwnku iz[;kiu dks Ikq ’V vFkok vf/kdzkUr djus ds vf/kdkj
ds varxZr mls iw.kZr% ;k va”kr% iq’V ;k vf/kdzkUr djus dk Hkh vf/kdkj gksxkAÀ2
12&& fdlh fof/k esa fdlh ckr ds gksrs gq;s Hkh dksbZ Lokeh bl vf/kfu;e ds
iz;kstuksa ds fufeRr fdlh ,slh Hkwfe dk nku ugha dj ldrk gS ] tks fuEufyf[kr oxksaZ esa ls
fdlh ds Hkh vUrxZr gks &
Hkwfe] ftudk nku ugha
fn;k tk ldrkA
¼d½ ,slh Hkwfe] tks nku ds fnukad ij vfHkfyf[kr ;k vkpkfjd lkoZtfud
Ik”kwpj Hkwfe] “ke”kku] vFkok dfczLrku] rkykc] jkLrk vFkok [kfygku gks]
¼[k½ ,slh Hkwfe] ftlesa Lokeh ds LoRo thou dky rd lhfer gksa]
¼x½ vU; ,slh Hkwfe] ftls jkT; ljdkj xtV] esa foKfIr }kjk fufnZ’V djsA
13&& ¼1½ ;fn bl vf/kfu;e ds izkjEHk ds iwoZ Hkwfe Hkw&nku ;K esa nku nh xbZ gks
rks dysDVj mu Hkwfe;ksa dks NksM+dj ftu ij /kkjk 12 ds mica/k ykxw gksrs gksa] ,slh lHkh
Hkwfe;ksa dh lwph rS;kj djsxk vkSj mlesa fuEufyf[kr iznf”kZr gksaxsA&
bl vf/kfu;e ds izkjEHk
ds iwoZ nku nh gqbZ Hkwfe
1- mÙkj izns”k vf/kfu;e la[;k 10] 1975 dh /kkjk 3 ¼1½ }kjk izfrLFkkfirA
2- mi;qZDr dh /kkjk 3 ¼2½ }kjk vUrfoZ’VA
¿mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 14À
¼d½ Hkwfe dk {ks=Qy rFkk vU; C;ksjs(
¼[k½ nkrk dk uke rFkk irk(
¼x½ nku dk fnukad(
¼?k½ ,slh Hkwfe esa nkrk ds LoRo dk izdkj(
¼³½ ;fn ,slh Hkwfe Hkw&nku ;K ds vuqlkj fdlh O;fDr dks vuqnku dh
tk pqdh gks rks ml O;fDr dk uke vkSj irk ] ftls Hkwfe vuqnku dh xbZ gks ¼ftls
vkxs pydj vuqnku xzghrk dgk x;k gS(½
¼p½ mi[k.M ¼M-½ ds vUrxZr vuqnku dk fnukad( vkSj
¼N½ ,sls vU; C;kSjs] tks fu;r fd;s tk;aA
¼2½ bl izdkj rS;kj dh xbZ lwph fu;r jhfr ls izdkf”kr dh tk;sxhA
¼3½ mi/kkjk ¼2½ ds vUrxZr lwph izdkf”kr gksus ij fdlh fof/k esa fdlh foijhr ckr
ds gksrs gq;s Hkh &&
¼d½ nkrk ds ,slh Hkwfe esa vf/kdkj] esa vkxe rFkk LoRo] nku ds fnukad ls
Hkw&nku ;K lfefr dk gLrfUrfjr rFkk mlesa fufgr le>s tk;sas ekuksa fd /kkjk 8
rFkk /kkjk 11 dh mi/kkjk ¼3½ ds vuqlkj Hkw&nku ;K iz[;kiu fof/kor fd;k x;k
Fkk rFkk ml lEcU/k esa iq’V gqvk Fkk(
¼[k½ ;fn ,slh Hkwfe dk Hkw&nku ;K ds vuqlkj fdlh O;fDr dks vuqnku
dj fn;k x;k gks] rks mDr Hkwfe vuqnku ds fnukad ls /kkjk 14 ds micU/kksa ds
v/khu rFkk vuqlkj vuqnku xzghrk ds vuqnku dh x;h Hkh le>h tk;sxhA
14&& ¿¼1½À1 lfefr vFkok vU; dksbZ izkf/kdkjh vFkok O;fDr ftls lfefr jkT;
ljdkj dks Lohd`fr ls lkekU;r% vFkok {ks= fo”ks’k ds laca/k esa fufnZ’V djsa] lfefr esa fufr
Hkwfe ¿Hkwfeghu d`f’k JfedksaÀ2 dks fu;r fof/k ls vuqnku dj ldrs gS vkSj Hkwfe dk vuqnku
xzghrk&
Hkwfeghu O;fDr dks Hkwfe
dk iznku
¼1½ ;fn Hkwfe fdlh ,sls vkLFkku esa fLFkr gks tks 1950 bZ - ds
mRrj izns”k tehankjh fouk”k vkSj Hkwfe O;oLFkk vf/kfu;e dh /kkjk 4 ds
vUrxZr vkSj vuqlkj jkT; ljdkj esa fufgr gks x ;h gks] rks ,slh Hkw fe esa
¿vladze.kh; vf/kfu;e dkj okys Hkwfe/kjÀ 3 ds vf /kdkj rFkk nkf;Ro
mikftZr djsxk ( vkSj
¼2½ ;fn Hkwfe fdlh vU; {ks= esa fLFkr gks rks ,sls vf/kdkj vkSj
nkf;Ro ,oa ,sls izfrca/kksa] fujks/kksa vksj lhekvksa ds v/khu ] tks fu;r fd;s
tk;sa] mikftZr djsxk] rFkk vU; fdlh fof/k esa fdlh foijhr ckr ds gksrs
gq;s Hkh ;s lizHkko gksaxsA
1- mÙkj izns”k vf/kfu;e la[;k 10] 1975 dh /kkjk 4 }kjk iqu% la[;kafdrA
2- mi;qZDr dh /kkjk 4¼d) }kjk izfrLFkkfirA
3- mÙkj izns”k vf/kfu;e la[;k 8] 1977 dh /kkjk 72 }kjk varfoZ’VA
¿mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 15À
¿¼2½ tgka mi;qZDr lfefr ;k vU; izkf/kdkjh ;k O;fDr lfefr esa ,slh Hkwfe ds fufgr
gksus ds fnukad ls ;k mRrj izns”k Hkw&nku ;K ¼la”kks/ku½ vf/kfu;e] 1975 ds izkjEHk gksus ds
fnukad ls tks Hkh Ik”pkrorhZ gks] rhu o’kZ dh vof/k ds Hkhrj mi/kkjk ¼1½ ds vuqlkj Hkwfedk
vuqnku djus esa vlQy jgrk gS rks dysDVj Lo;a ,slh Hkwfe dk vuqnku Hkwfeghu d`f’k
Jfedksa dks fu;r jhfr ls dj ldrk gS] vkSj rnqijkUr vuqnku xzghrk mi/kkjk ¼1½ esa
mfYyf[kr vf/kdkjksa rFkk nkf ;Roksa dks mlh izdkj mikftZr djsxk ekukas vuqnku Lo;a lfefr
}kjk fn;k x;k gksA
¼3½ ¿ À1
¼4½ bl /kkjk ds v/khu Hkwfe dk vuqnku djus esa] ;FkkfLFkfr] mi;qZDr lfefr ;k
vU; izkf/kdkjh ;k vU; O;fDr ;k dysDVj fuEufyf[kr fl)kUrksa dk vuqikyu djsxk%&&
¼d½ vuqnku ds fy;s miyC/k Hkwf e dk de ls de 50 izfr”kr mu O;fD r
dks] tks vuqlwfpr tkfr;ksa] vuqlwfpr tu&tkfr;ksa ds gksa vkSj mu O;fDr;ksa dks tks
dksy] iBkjh] [kSjokj] cSxk] /kkfjdkj] ifu dk vkSj xkS.k tu tkfr;ksa rFkk ,slh vU;
tu&tkfr;ksa ds gks] ftUgsa jkT; ljdkj lfefr dks flQkfj”k ij rnFkZ f oKfIr djsa]
vuqnRr fd;k tk;sxk(
¼[k½ fdlh xkao esa fLFkfr Hkwfe dk vuqnku] ;FkklEHko mlh xkao esa fuokl]
djus okys O;fDr;ksa dks fn;k tk;sxkA
Li’Vhdj.k %& bl /kkjk ds iz;kstukFkZ] in ^^Hkwfeghu d`f’k Jfed** dk rkRi;Z ,sls
O;fDr ls gS ] ftldh thfodk dk eq[; lk/ku d`f’k&Je ;k [ksrh gks vkSj ftlds ikl
lqlaxfr le; ij ;k rks dksbZ Hkwfe u gks ;k mRrj izns”k esa Hkwfe/kj ¿À2 vlkeh ;k
ljdkjh iV~Vsnkj ds :Ik esa 0-40468564 gSDVj ¼,d ,dM+½ ls vuf/kd Hkwfe gksAÀ3
15&& LkHkh vuqnku tgka rd lEHko gksxk Hkw&nku ;K ;kstuk ds vuqlkj gh fd;s
tk;saxsA
Hkwnku ;K ;kstuk ds
vuqlkj gh iznku ¼xzkaV½
fn;s tk;axsA
¿15&d&& ¼1½ dysDVj m0iz0 Hkwnku ;K ¼la”kks/ku½ vf/kfu;e] 1975 ds izkjEHk gksus
ds iwoZ ;k Ik”pkr] /kkjk 14 ds v/khu vuqnRr d h xbZ fdlh Hkwfe ds lEcU/k esa Loizsj.kk ls
tkap dj ldsxk vkSj lfefr ds laLrq fr ij ;k ,sls vuqnku ls O;fDr fdlh O;fDr ds
vkosnu ij tkap djsxk vkSj ;fn mldk lek/kku gks tk;s fd vuqnku vfu;fer ;k ,slk
vuqnku mlds x`ghrk }kjk nqO;Zins”ku ;k diV ls izkir fd;k x;k Fkk] rks ;g&
¼1½ vuqnku jn~n dj ldsxk] vkSj bl izdkj jn~n fd;s tkus ij
/kkjk 14 esa rRle; izo`Rr fdlh vU; fof/k esa fdlh ckr ds gksrs gq;s Hkh]
,slh Hkwfe esa vuqnku xzghrk ;k mlds ek/;e ls nkok djus okys fdlh
O;fDr ds vf/kdkj] vkxe vkSj LoRo lekIr gks tk;saxs vkSj Hkwfe lfefr dks
izfrofrZr gks tk;sxk] vkSj
¼2½ ,slh Hkwfe ij dCtk djus okys ;k dCtk j[ks jgus okys
izR;sd O;fDr dks csn[ky djus ds Ik”pkr Hkwfe dk dCtk lfefr dks
ifjnRr djus dk funs”k ns ldsxk vkSj iz;kstukFkZ ,sls cy dk iz;ksx dj
ldsxk ;k djk ldsxk] tks vko”;d gksA
1- mÙkj izns”k vf/kfu;e la[;k 8 1977 dh /kkjk 72 ¼[k½ }kjk fudkyk x;kA
2- mi;qZDr dh /kkjk 72 ¼x½ }kjk fudkyk x;kA
3- mÙkj izns”k vf/kfu;e la[;k 10] 1975 dh /kkjk 4 ¼[k½ }kjk varfoZ’VA
¿mRrj izns”k Hkw&nku ;K vf/kfu;e] 1952À ¿/kkjk 16&17À
¼2½ mi/kkjk ¼1½ ds v/khu izR;sd dk;Zokg h dks uksfVl lfefr dh nh tk;sxh vkSj
mlds lEcU/k esa lfefr }kjk fd;s x;s izR;sd vH;kosnu ij dysDVj }kjk fopkj fd;k
tk;xkA
¼3½ vuqnku xzghrk ;k ,sls vU; O;fDr dks] ftlds lEcU/k esa dysDVj dks ;g Kkr
gks fd ;g mlds vU rxZr nkosnkj gS] lqu okbZ dk volj fn;s fcuk mi/kkjk ¼1½ ds v/khu
dksbZ vkns”k ikfjr ugha fd;k tk;xkA
¼4½ mi/kkjk ¼1½ ds v/khu ikfjr dysDVj dk vfUre vkSj fu”pk;d gksxkAÀ1
16&& /kkjk 8 ds v/khu fd;k x;k ;k fd;k gqvk le>k x;k Hkw&nku iz[;ku vFkok
/kkjk 14 ds v/khu fd;k x;k ;k fd;k gqvk le>k x;k Hkwfe dk vuqnku fdlh fof/k esa
fdlh foijhr ckr ds gksrs gq, Hkh jftLVªh vk Sj ys[;ksa ds fu’iknu ls lEc) fof/k ds
vUrxZr LVkEi M~;wVh dh vnk;xh vkSj jftLVªh vFkok lk{khdj.k ¼,sVsLVs”ku½ ls eqDr jgsxk
vkSj loZnk eqDr le>k tk;sxkA
jftLVªh rFkk LVkEi M~;wVh
ls eqfDr
17&& ¼1½ bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy;s jkT; ljdkj ]
fu;e cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ iwokZsDr vf/kdkjksa dh O;kidrk dks ckf/kr u djrs gq;s] ,sls fu;eksa esa
fuEufyf[kr ds fy;s O;oLFkk dh tk ldsxh&&
¼d½ lfefr dh LFkkiuk] laxBu rFkk blds lHkkif r ¿vkSj lnL;ksa ds
ukekaduÀ2 ls lEc) fo’k;(
¼[k½ Hkwnku iz[;kiu dk vkdkj&Ik= rFkk jhfr ] ftlesa og izLrqr fd;k
tk;xk(
¼x½ Hkwnku iz[;kiu ds lkFk uRFkh fd;s tkus okys ys[;(
¼?k½ Hkwnku iz[;kiu ds izdk”ku dh jhfr(
¼³½ /kkjk 9 ds v/khu tkap dk izdkj] {ks= rFkk jhfr(
¼p½ mtnkfj;ka izLrqr djus rFkk buds ntZ djus dh jhfr(
¼t½ bl vf/kfu;e ds varxZr uksfVlksa dh rkehy dh jhfr vkSj <ax(
¼>½ /kkjk 11 ds vUrxZr mtwnkfj;ka dh lquo kbZ rFkk fuLrkj.k e sa
vuqlj.k dh tkus okyh izfdz;k(
¼´½ iz[;kiu ds iq’Vhdj.k vFkok vf/kdzkUr djus ls lEc) izfdz;k(
¼V½ /kkjk 14 ds vuqlkj Hkwfe vuqnku ls lEc) fo’k;( vkSj
¼B½ os fo’k;] tks fu;r fd;s tkus okys gksa vkSj fu;r fd;s tk;saA
1- mÙkj izns”k vf/kfu;e la[;k 10] 1975 dh /kkjk 5 }kjk c<+kbZ xbZA
2- mÙkj izns”k vf/fku;e la[;k 23] 1979 dh /kkjk 3 }kjk izfrLFkkfirA
THE UTTAR PRADESH BHOODAN YAGYA ACT, 19521
[U. P. Act No. 10 of 1953]
Amended by U. P. Act No. 10 of 1975, U. P. Act No.8 of 1977 and U. P. Act No.23 of 1979
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on December 24, 1952 and by the
Uttar Pradesh Legislative Council on January 5, 1953.
Received the assent of the President on February 27, 1953, under Article 201 of ‘the Constitution
of India’, and was published in the Uttar Pradesh Gazette Extraordinary, dated March. 5, 1953]
AN
ACT
to facilitate donation and settlement of lands in connection with the Bhoodan Yagya initiated by
Sri Acharaya Vinoba Bhave:
Whereas it is expedient to facilitate the donation of lands connection wit h the Bhoodan Yagna
initiated' by Sri Vinoba Bhave and to provide for the settling of such lands on the landless persons :-
It is hereby enacted as fo11ows-
Short title,
extent and
commenceme
nt
1. (1) This Act may be called the U. P. Bhoodan Yagya Act, 1952.
(2) It extends to the whole of the Uttar Pradesh.
(3) It shall come into force at once.
Definitions 2. In this Act unless there is anything repugnant in the subject or context-
(a) "Bhoodan Yagya" means the movement initiated by Sri Acharya Vinoba Bhave
for acquisition of land through volun tary gifts with a view to distri bute it to
landless persons ;
(b) "holding" shall have the meaning assigned to it in the U. P. Tenancy Act, 1939;
(c) "owner" means, as respects any land-
(i) in areas where the rights of intermediar ies have vested in the St ate
Government under se ction 4 of the U.P Zamindari Abolition and Land
Reforms Act, 1950, its [bhumidhar or Government Lessee] 2 as the case may
be;
(ii) in areas where the U. P. Tenancy Act, 1939, is in force for the time being. its
landlord and also includes a rent -free grantee, a grantee at a favourable rate
of rent, a grove-holder and a tenant mentioned in clauses (a) to (f) of section
21 of the said Act;
1. For S 0, R. see Gazette Extraordinary dated Nov 21, 1952.
2. Sub. by see 71 of U. P. Act No. 8 of 1977.
3. Omitted by section 26 of U.P. Act No. 20 of 1982.
[The U. P. Bhoodan Yagya Act, 1952] [Section 3-5]
(iii) in other areas, its proprietors and also includes a tenant having a heritable
and transferable interest in land ;
(d) "prescribed" means prescribed by rules made under this Act;
(e) "State Government" means the Government of Uttar Pradesh ; and
(f) words and expressions not defined in this Act shall have the meaning
assigned to them-
(i) in areas referred to in sub-clause (1) of clause (c), in the U. P. Zamindari
Abolition and Land Reforms Act, 1950 ;
(ii) in areas referred to in sub -clause (ii) of the said clause in th e U. P.
Tenancy Act; 1939 ;
(iii) in other areas, in the law relating to land tenure applicable to the land.
Establishment
and
incorporation
of the
Bhoodan
Yagya
Committee
3. There shall be established a Bhoodan Yagna Committee for Uttar Pradesh
(hereinafter called the Committee) having perpetual succession which shall
be a body corporate vested with t he capacity of suing and being sued in its
corporate names acquiring, holding, administering and transferring property,
both movable and immovable and of entering into contracts.
Constitution
committee
4. (1) The Committee shall consist of the following members; namely---
(a) the Chairman to be nominated by the [State Government;]1
(b) four or more but not excee ding nine members to be nominated by the
[State Government.]1
(2) [ * * * ]2
(3) The nomination [ *** ]3 of the Chairman and of the members shall be notified
in the Gazette in the manner prescribed.
(4) The Chairman and members of the committee shall hold office for four years
from the date of the notification under sub -section (3) and shall be eligib le
for re-appointment or re-nomination.
Dissolution of
the committee
5. (1) If at any time the State Government is satisfied that----
(a) the Committee has failed without reasonable cause or excuse to discharge
duties or to perform functions imposed or assigned by or under this Act;
(b) circumstances have so arisen that the Committee is rendered unable o r
may be rendere d unable to discharge duties or to perform functions
imposed or assigned by or under this Act; or
1. Subs. by sect. 2 (a) of U. P. Act No, 23 of 1879.
2. Del. by sect. 2 (b) ibid.
3. Del. by sect. 2 (e) ibid.
[The U. P. Bhoodan Yagya Act, 1952] [Section 6-11]
(c) it is otherwise expedient or necessary to dissolve the committee,
It may by notification in the official Gazette----
(i) dissolve the committee for the period to be specified;
(ii) direct the reconstitution of the committee in accordance with the provisions of
section 4 of this act; and
(iii) declare that the duties, powers and functions of the committee under this A ct
shall for the period for which it has been dissolved be discharged, exercised
and performed by such person or authority and subject to such restrictions as
may be specified therein.
(2) The State Government may make such incidental and consequential provisions as may
appear to be necessary for this purpose.
Casual
vacancies
and
other maters
about the
committee
6. The method of filling up casual vacancies in the committee, procedure of its working
and the conduct of its business shall be such as may be prescribed.
Duties of
the
committee
7. (1) It shall be the duty of the committee to administer all lands vested in it for the benefit
of the Bhoodan Yagna.
(2) The committee shall for the purposes of Bhoodan Yangna perform such other
functions and possess such other powers as may be necessary in respect of such land.
Donation
of
land to
Bhoodan
Yagna
8. (1) Notwithstanding anything contained in any law for the time being in force, any
person, being the owner of land, may donate and gr ant such land to the “Bhoodan
Yagna” by a declaration in writing in that behalf (hereinafter called the Bhoodan
declaration) in the manner prescribed.
(2) The Bhoodan declaration shall be filed with the Tahsildar as soon as it is made.
Publication
of
and
investigatio
n upon the
declaration
9. Upon receipt of the Bhoodan declaration the Tahisildar shall---
(a) publish the same for objections; and
[(aa) give notice of the same to the concerned Gaon Sabha;]1
(b) make a summary inquiry as to the right title and interest of the donor in such land.
Donor
competent
to
donate land
10. Notwithstanding anything contained in the, U. P. Zamindari Abolition and Land
Reforms Act, 1950, U. P. Tenancy Act, 1939, or any other law relating to land tenure as
may be applicable, an owner shall be competent for purposes of this Act to donate the
land held by him as such to the Bhoodan Yagna.
Filling,
hearing and
disposal of
objections
11. (1) Any person whose interests are affected by the Bhoodan dec laration made under
section 8 may within thirty days of tile publication of the declaration, file objections
on the same before the Tahsildar.
1. Inserted by sec. 2 of U. P. Act No. 10 .1975.
[The U. P. Bhoodan Yagya Act, 1952] [Section 12-13]
(2) The Tahsildar shall register every such objection and shall fix a date of hearing, of
which notice shall be given to the declarant, the objector and [the concerned Gaon
Sabha]1.
(3) On the date of the hearing or any other date to which it may be postpone d, the
Tahsildar shall proceed to investigate and dispose of the objection and shall
subject to the provisions of section 12 --
(a) either confirm the Bhoodan declaration, or
(b) supersede the same.
(4) If the Tehsildar confirms the Bhoodan declaration then notwith standing anything
contained in any law for the time being in force, all the rights title and interest of
the owner in such land shall stand trans ferred to and ve st in the Bhoodan
Committee for purposes of the Bhoodan Yagna :
Provided that no Land revenue shall be payable in respect of the land for a
period of three years commencing from the first day of Jul y next following the
date of confirmation where such land was partikadeem or ba njar on the date of
donation.
(5) Where the Bhoodan declaration is superseded by the Tehsildar under sub -section
(3) the donation shall dee med can celled and the owner shall be deemed to
continue to have all his right interests and title in such land as if no such donation
was made.
[(6) Any person aggrieved by an order of the Tahsildar under the section may, within
thirty days from the date of the order, prefer an appeal against it to the Collector
and the decision of the Collector on such appeal, shall be final.
(7) The power to confirm or supersede a Bhoodan declaration under this section shall
include the power to confirm or supersede the same wholly or in part.]2
Lands which
cannot be
donated
12. Notwithstanding anything contained in any law an owner shall not, for purposes
of this Act, be entitled to donate the land falling in any of the following classes
namely.
(a) lands which on th e date of donation are recorded or by usage treated as
common pasture lands cremation or burial grounds, tank, pat h-way or
threshing floor; and
(b) land in which the interest of the owner is limited to the life time;
(c) such other land as the State Government may b y notification in the Gazette
specify.
Lands donated
prior to the
commencement
of this Act
13. (1) Where any land has been donated to the Bhoodan Y agna prior to the
commencement of this Act, the Collector shall prepare a list of all such lands
other than lands to which the provisions of section 12 apply showing therein--
1. Sub. by sec 3 (i) of U. P. Act No. 10 of 1975.
2. Ins. by sec. 3 (ii) ibid.
[The U. P. Bhoodan Yagya Act, 1952] [Section 14]
(a) the area and other particulars of the land;
(b) the name and address of the donor;
(c) date of donation;
(d) the nature of interest of the donor in the land;
(e) if the land has already been granted to any person in pursuance of the
Bhoodan Yagna, the name and address of the pe rson. to whom the
land has been granted (herein after called the grantee) ;
(f) the date of the grant under sub-clause (e) ; and
(g) such other particulars as may be prescribed.
(2) The list so prepared shall be published in the manner prescribed.
(3) Upon the publication of the list under sub-section (2) and not withstanding
anything in any law to the contrary-
(a) the right, title an d interest of the donor in such land shall with effect
from the date of donation be deemed to stand transferred to and vest in
the Bhoodan Yagna Committee as if a Bhoodan Yagna declaration
had. been duly made and confirmed in respect thereto under and in
accordance with section 8 and sub-section (3) of section 11;
(b) where such land has in pursuance of Bhoodan Yagna been granted to
any person it shall with effect from the date of grant be deemed further
to have been gran ted to the grant ee under and in accordance with the
provisions of section 14.
Grant of
land
to landless
persons.
14. [(1)]1 The committee or such other authority or person as the Committee with
the approval of the State Government, specify either generally or in respect
of any area, m ay, in the manner prescribed, grant lands which have vested
in it to the [landless agricult ural labourers] 2, and t he grantee of the land
shall-
(i) where the land is situate in any state which has vested in the State
Government under and in acc ordance with section 4 of the U. P.
Zamindari Aboli tion and Land Reforms Act, 1950 , acqui re in such
land he rights and the liabili ties of a [Bhumidar with non -transferable
rights,]3 and
(ii) where it is situate in any other area, acquire therein su ch rights and
liabilities and subject to such conditions, restrictions and limitations as
may be prescribed and th ey shall have effect, any law to the contrary
notwithstanding.
1. Re-numbered by sec. 4 of U. P. Act No. 10 of 1975.
2. Subs. by Sec. 4(b) ibid.
3 Subs. by Sec. 72(a) of U. P. Act No.8 of 1977.
[The U. P. Bhoodan Yagya Act, 1952] [Section 15]
[(2) Where the committee or other authority or person as aforesaid fails to grant any
land in accorda nce with sub-section (1) within a period of three years from the
date of vesting of such land in the com mittee or from the date of commencement
of the Uttar Pradesh Bhoodah Yagna (Amendment) Act, 19 75, whichever is
later, the Collector may himself grant su ch land to the landless agricultural
labourers in the manner prescribed, and thereupon the gra ntee shall acquire the
rights and liabilities mentioned in sub -section (1) as if the grant were made by
the committee itself.
(3) [ * * * ]1
(4) In making grant of land under th is section, the committee or, other authority or
person as aforesaid or t he Collector, as the case may be, shall observ e the
following principles :-
(a) At least fifty per cent of the land available for grant shall be granted to
persons belonging to the Scheduled Castes, Scheduled Tribes and persons
belonging to the Kol, Pathari, Khairwar, Baiga, Dharikar, Panika and Gond
Tribes and such other tribes as the State Government on the
recommendation of the Committee may notify in this behalf ;
(b) The land situate in one village shall, as far as possible, be granted to
persons residing in that very village.
Explanation-- For the purposes of this section; the expression "landless agricultural
labourer" means a person whose main source of livelihood is agricultural labour
or cultivation and who at the relevant time either holds no land or holds; land not
exceeding 0.40468564 hectares (one acre) in Uttar Pradesh as a bhumid har,
[***]2 asami or Government lessee.]3
Grants to be m ade
in accordance with
Bhoodan Yagna
Scheme
15. All grants shall be made as far as may be, in accordance with the scheme of
Bhoodan Yagna.
[Cancellation of
certain grant
15-A (1) The Collector may of his own motion and shall on the report of the comm ittee or
on the application of any person aggrieved by the grant of any land made under
section 14, whether before or after the commencement of the Uttar Pradesh
Bhoodan Yagna (Amend ment) Act, 1975, inquire into such grant, and if he is
satisfied that the grant was irregular or was obtained by the grantee by
misrepresentation or fraud, he may-
(i) cancel the grant, and on such cancellation, notwithstandin g anything
contained in section 14 or in any other law for the time being in force, the
rights, title and interest of the grantee or any person claiming through him in
such land shall cease, and the land shall revert to the committee; and
(ii) direct delivery of possession of such land to the committee after ejectment of
every person ho lding or retaining p ossession thereof, and may for that
purpose use or cause to be used such force as may be necessary.
1. Omitted by Sec 72(b) of U. P. Act No.8 of 1977
2. Omitted by Sec. 72 (c) ibid .
3. Ins. by Sec. 4(b) of U. P. Act No. 10 of 1975
[The U. P. Bhoodan Yagya Act, 1952] [Section 16-17]
(2) Notice of every proceeding under sub -section (1) shall be given to the
committee, and any representa tion made by the committee in relation thereto
shall be taken into consideration by the Collector.
(3) No order shall be passed under sub -section (1) except after giving an
opportunity of being heard to the g rantee or any person known to the
Collector to be claiming under him.
(4) The order of the Collector passed under sub -section (1) shall be final and
conclusive.]1
Exemption
from
stamp
duty and
registration
16. The Bhoodan declaration made or deemed to be made under section 8 or a
grant of land made or deemed to be made under section 14 shall be and the be
deemed always to have been exemp t from payment of stamp duty and from
registration or attestation under law relating to registration and execution of
Documents, any law to the contrary notwithstanding.
Power to
make
rules
17. (1) The State Government may make rules for the purpose of carrying into effect
the provisions of this Act.
(2) Without prejudice to the ge nerality of foregoing powers such rules may
provide for --
(a) the matters relating to the establishment, constitution of the
(b) committee [and nomination of chairman and the members thereto]2;
(c) the form of Bhoodan declaration and the manner in which it shall be
filed;
(d) the documents to be filed with the Bhoodan declaration;
(e) the manner of publication of the Bhoodan declaration;
(f) the nature, scope and manner of the enquiry under section 9;
(g) the manner of filing the objections and their registration ;
(h) the fixation of date for hearing the objections;
(i) manner and mode of service of notices under this Act;
(j) procedure to be followed in hearing and disposal of objection under
section 11 ;
(k) the p rocedure relating to the confirmation or supersession of
declaration;
(l) the matters relating to the grant of land in pursuance of section 14; and
(m) the matters, which are to be and may be prescribed.
1. Ins. by section 5 of U. P. Act No. 10 of 1975
2. Subs. by sect. 3 of U. P. Act No. 23 of 1979.