LexThe UTTAR PRADESH HOUSE SITES (FLOOD AFFECTED AREAS) (TEMPORARY POWERS) ACT, 1957
Uttarakhand · state statute
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mÙkj izns”k x`g&LFky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 1957
¿mÙkj izns”k vf/kfu;e la[;k 3] 1958À
THE UTTAR PRADESH HOUSE SITES (FLOOD AFFECTED
AREAS) (TEMPORARY POWERS) ACT, 1957
[U. P. ACT NO. III OF 1958]
]
176
mÙkj izns”k x`g&LFky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 19571
¿mÙkj izns”k vf/kfu;e la[;k 3] 1958À
¼mÙkj izns”k vf/kfu;e la0 52] 1976 }kjk ;Fkkla”kksf/kr½
¿mÙkj izns”k fo/kku lHkk us fnukad 12 fnlEcj ] 1957 bZ0 rFkk mÙkj izns”k fo/kku
ifj’kn~ us fnukad 20 fnlEcj] 1957 bZ0 dh cSBd esa Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk’Vªifr us fnukad 19 tuojh]
1958 bZ0 dks Lohd`fr iznku dh rFkk mÙkj izns”k ljdkjh vlk/kkj.k xtV esa fnukad 22
tuojh] 1958 bZ0 dks izdkf”kr gqvkAÀ
Ckk<+ ihfM+r {ks=ksa eas orZeku v/;kfl;ksa }kjk x`g&LFkyksa ds vfojr v/;klu ds
fufeÙk O;oLFkk djus ds fy;s
vf/kfu;e
Ckk<+ ihfMr {ks=ksa eas orZeku v/;kfl;ksa }kjk x`g&L Fkyksa ds vfojr v/;klu
¼continued occupation½ dh O;oLFkk djus ds fufeÙk] ^^Hkkjr dk lafo/kku** ds vuqP Nsn 13
ds v/khu xouZj us mÙkj izns”k x`g&L Fky ¼ck<+ ihfM r {ks=½ ¼vLFkk;h vf/kdkj½ v/;kns”k]
1957 iz[;kfir fd;k Fkk(
vkSj ;g b’Vdj gS fd mDr v/;kns”k ds LFkku ij fo/kku e.My ds ,d vf/kfu;e
dh O;oLFkk dh tk;(
vr,o] Hkkjrh; x.kra= ds vkBosa o’kZ easa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ;g vf/kfu;e mÙkj izns”k x`g&L Fky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½
vf/kfu;e] 1957 dgyk;sxkA
laf{kIr “kh’kZuke] izlkj
rFkk izkjEHk
¼2½ bldk izlkj leLr mÙkj izns”k eas gksxkA
¼3½ ¿***À2
2&& fo’k; ;k izlax eas dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e eas %& ifjHkk’kk,a
¼1½ ^^dsUnzh; ljdkj** dk ogh vFkZ gksxk] tks tujy Dyktst ,sDV] 1897
dh /kkjk 3 eas “kCn lsUVªy xouZesUV dks fn;k x;kA
¼2½ ^^ ck<+ ihfM+r {ks=** dk vFkZ gS] ,slk {ks=] ftls jkT; ljdkj
le;≤ ij ljdkjh xtV eas foKfIr izdkf”kr djds bl lEcU/k eas fufnZ’V djs(
¼3½ ^^foKkfIkr fnukad** ¼ notified date½ rFkk ^^foKkfir vof/k** ¼ notified
period½ dk vFkZ gS] ,slk fnukad rFkk ,slh vof/k] ftls jkT; ljdkj ljdkjh
xtV eas foKfIr izdkf”kr djds bl lEcU/k eas fufnZ’V djs(
¼4½ ^^fu;r** dk vFkZ bl vf/kfu;e ds v/khu fufeZr fu;eksa }kjk fu;r gS(
rFkk
¼5½ ^^jkT; ljdkj** dk vFkZ mÙkj izns”k dh ljdkj ls gSA
1- mn~ns”;ksa vkSj dkj.kksa ds fooj.k ds fy, fnukad 3 fnlEcj] 1957 bZ0 dk ljdkjh vlk/kkj.k xtV
nsf[k;sA
2- mRrj izns”k vf/kfu;e la- 20 o’kZ 1982 dh /kkjk 26 }kjk fudkyk x;kA
177
¿mÙkj izns”k x`g&LFky ¼ck<+ ihfMr {ks=½ ¼vLFkk;h vf/kdkj½ vf/kfu;e] 1957À ¿/kkjk 3&6À
3&& ¼1½ ;fn jkT; ljdkj ds er eas ;g vko”;d vFkok b’Vdj gks fd fdlh {ks=
eas foKkfir vof/k eas ck<+ ihfM+r O;fDr;ksa dks fQj ls clk;k tk; rks og ljdkjh xtV eas
foKfIr izdkf”kr djds ,sls {ks= dks ck<+ ihfM+r {ks= ?kksf’kr dj ldrh gSA
ck<+ ihfM+r {ks=ksa eas orZeku
v/;kfl;ksa }kjk x`g&LFkyksa
ds vfojr v/;klu ds laca/k
eas ?kks’k.kk
¼2½ ck<+ ihfM+r {ks= eas os lc x`g&LFky] ftuds ?kj o’kkZ vFkok ck<+ ds dkj.k iw.kZr%
vFkok va”kr% fxj x;s gksa ;k {kr ¼ damage½ gks x;s gksa vkSj tks fdlh lafonk] :f<+ vFkok
izFkk ds vuqlkj] foKkfir fnukad dks fdlh O;fDr }kjk Hkou&fuekZ.k ds Ikz;sktuksa ls vf/kd`r
¼held½ vFkok v/;kfl r ¼occupied½ gksa] ml O;fDr }kjk mu iz;kstuksa ds fy, rFkk ,slh
“krksZa vkSj izfrcU/kksa ds v/khu] tks fu;r fd;s tk;a ] vf/kd`r vFkok v/;kflr cus jgsaxs] Hkys
gh blds fo:) dksbZ lafonk] :f<+ ;k izFkk vFkok fof/k ds micU/k gksa %
izfrcU/k ;g gS fd ?kj ,d o’ kZ dh vof/k vFkok ,slh vxzsÙkj vof/k ds Hkhrj] tks
jkT; ljdkj ljdkjh xtV eas foKfIr }kjk fuf”pr djs] iqu% fufeZr ;k iqu% izfr:fir
¼remodelled½ dj fy;k tk;xk ;k mldh ejEer dj yh tk;xhA
¼3½ bl vf/kfu;e dh dksbZ Hkh ckr mu “krksZa rFkk izfrcU/kksa dks] ftud s v/khu
x`g&LFky ewyr% vf/kx`ghr vFkok v/;kflr fd;k x;k Fkk] izHkkfor ugha djsxh] flok; ml
ek=k rd fd ftl rd fd bl vf/kfu;e ds v/khu v/;klh d ks x`g&LFky ij vf/kdkj
vFkok v/;klu cuk;s j[kus vkSj lkFk gh lkFk vius ?kj dh ejEer vFkok mldk iqu%
izfr:i.k ;k iqu% fuekZ.k djus dk LokfeRo gksA
4&& bl vf/kfu;e esa dksbZ Hkh ckr mu x`g&LFkyksa ij ykxw u gksxh] tks dsUnzh;
ljdkj vFkok jkT; ljdkj vFkok fdlh LFkkuh; izkf/kdkjh ds LokfeRo eas gksA
5&& ¼1½ jkT; ljdkj bl vf/kfu;e ds micU/kkas dks dk;kZfUor djus ds fy, fu;e
cuk ldrh gSA
¼2½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e cuk;s tkus ij ;Fkk”kh?kz] jkT;
fo/kku e.My ds le{k de ls de 14 fnu rd j[ks tk;saxs vkSj os ,sls ifj’dkjksa ds v/khu
jgsaxs] tks fo/kku e.My mueas djsA
6&& mÙkj izns”k x`g&LFky ¼ck<+ ihfM+r {ks=½ ¼vLFkk;h vf/kdkj½ v/;kns”k ] 1957
,rn~}kjk fujflr fd;k tkrk gS vkSj ;w0ih0 tujy Dyktst ,sDV] 1904 dh /kkjk 6 rFkk
/kkjk 24 ds micU/k ml ij mlh izdkj ykxw gksaxs ekuksa fd og mÙkj izns”k ds fdlh
vf/kfu;e }kjk fujflr ,d fo/kk;u ¼enactment½ jgk gksA
mÙkj izns”k vf/kfu;e la0 3]
1957 dk fujlu
;w0ih0 ,sDV 1] 1904
178
THE UTTAR PRADESH HOUSE SITES (FLOOD AFFECTED
AREAS) (TEMPORARY POWERS) ACT, 19571
[U. P. ACT NO. III OF 1958]
(As amended by U. P. Act No. 52 of 1976)
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on December 12, 1957
and by the Uttar Pradesh Legislative Council on December 20, 1957.
Received the assent of the President on January 19, 1958 under Article 201 of ‘the
Constitution of India’ and was published in the Uttar Pradesh G azette Extraordinary, dated
January 22, 1958.]
AN
ACT
to provide for the continued occupation of house sites by the existing occupants
thereof in areas affected by floods.
Whereas the Uttar Pradesh House Site s (Flood Affected Area s) (Temporary
Powers) Ordinance, 1957 was promulgated by the G overnor under Article 2 13 of ‘the
Constitution of India’ to provide for the continued occupation of house sites by the existing
occupants in areas affected by the floods;
And whereas it is expedien t that the said Ordinance be replaced by an Act of the
Legislature;
It is hereby enacted in the Eighth Year of the Republic of India as follows
:--
Short title, extent
and
commencement
1- (1) This Act may be called the Uttar Pradesh House Sites (Flood Affected
Areas) (Temporary Powers) Act, 1957.
(2) It extends to the whole of Uttar Pradesh.
(3) [***]2
Definitions 2- In this Act, unless there is anything repugnant in the subject or context-
(i) "Central Government" shall have the meaning assigned to it in section
3 of the General Clauses Act, 1857;
(ii) "flood affected area " means such area as the State Government may,
from time to time, by notification in the official Gazette, specify in this behalf;
(iii) "notified date" and "notified period" means such date and such period
as the State Government may by notification in t he official Gazette, specify in
this behalf;
(iv) "prescribed" means prescribed by the rules made under this Act, and
(v) "State Government" means the Government of Uttar Pradesh.
1. For State ment of Objects and Reasons see Uttar Pradesh Gazette Extrao rdinary,
dated December 3, 1957.
2. Omitted by section 26 of U.P. Act No. 20 of 1982.
179
[The Uttar Pradesh House Sites (Flood Affected Areas) (Temporary Powers) Act, 1957]
[Section 3-6]
Declaration
regarding
continued
occupation of
house sites by
existing
occupants in
flood-affected
areas
3- (1) If in the opinion of the State Government it is necessary or expedient
to rehabilitated persons affected by floods during the notified period in any area
it may, by a notification in the official Gazette, declare such area to be flood
affected area.
(2) All house sites in a flood area, held or occupied, on the notified date,
for building purposes by any person in pursuance of any contract, custom or
usage, the houses whereon have completely or partially fallen down or damaged
owing to rains or floods, shall continue to be held or occupied by such persons,
for such purposes subject to such terms and conditions as may be prescribed, any
contract, custom or usage or provisions of any law to the contrary,
notwithstanding :
Provided that the house shall be reconstructed, remodeled or repaired by
the holder or occupier of the house site within a period of one year or such
further period as may by State Government be fixed by notification in the
official Gazette.
(3) Nothing in this Act shall affect the terms and conditions und er which
the house site was orig inally held or occupied except in so far a s under this Act
the holder or occupier has been given the right to continue to hold or occupy the
house site as well as to repair, remodel or reconstruct his house.
4- Nothing in this Act sha ll apply to house sites owned by the Central
Government or the State Government or any Local Authority.
5- (1) The State Government may make rules for the purpose of carrying
into effect the provisions of this Act.
(2) All rules made under this Act shall be laid for not less than fourteen
days before the State Legislature as s oon as they are mad e, and shall be subject
to such modifications as the Legislature may make.
Repeal o f U.P.
Ordinance no. III
of 1957
U.P. Act no. 1 of
1904
6- The Uttar Pradesh House Sites (Flood Affected Areas) (Temporary
Powers) Ordinance, 1957 is hereby repealed and the provisions of sections 6 and
24 of the U.P. General Clauses Act, 1904 shall apply to it as if it had been an
enactment repealed by an U.P. Act.