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URBAN LAND (CEILING AND REGULATION) REPEAL ACT, 1999
15 of 1999
March 22, 1999
An Act to repeal the Urban Land (Ceiling and Regulation) Act, 1976 Be it enacted by Parliament in the Fiftieth Year of the Republic of India as follows :-
SECTION 01: SHORT TITLE, APPLICATION AND COMMENCEMENT
(1) This Act may be called the Urban Land (Ceiling and Regulation) Repeal Act, 1999.
(2) It applies in the first instance to the whole of the States of Haryana and Punjab and to all the Union Territories; and it shall apply to such other State which adopts this Act by resolution passed in that behalf under clause (2) of Article 252 of the Constitution-.
(3) It shall be deemed to have come into force in the States of Haryana and Punjab and in all the Union territories on the 11th day of January, 1999 and in any other State which adopts this Act under clause (2) of Article 252 of the Constitution-on the date of such adoption; and the reference to repeal of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976)-shall, in relation to any State or Union territory, mean the date on which this Act comes into force in such State or Union territory.
Commencement of Act.-When the Legislature fixes the date and clearly expresses the intention that the Act shall come into force from that date, it is immaterial whether the Bill after having been passed by both the Houses, receives the assent of the Governor or President, as the case may be, prior to such date or subsequently. In either case, the intention being express and manifest, the Act shall come into force on that date.
SECTION 02: REPEAL OF ACT 33 OF 1976
The Urban Land (Ceiling and Regulation) Act, 1976-(hereinafter referred to as the principal Act) is hereby repealed.
SECTION 03: SAVINGS
(1) The repeal of the principal Act shall not affect-
(a) the vesting of any vacant land under sub -section (3) of Section 10-, possession of which has been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority;
(b) the validity of any order granting exemption under sub-section (1) of Section 20-or any action taken there under, notwithstanding any judgment of any court to the contrary;
(c) any payment made to the State Government as a condition for granting exemption under sub-section (1) of Section 20 -.
(2) Where-
(a) any land is deemed to have vested in the State Government under sub-section (3) of Section 10-of the principal Act but possession of which has not been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority; and
(b) any amount has been paid by the State Government with respect to such land, then, such land shall not restored unless the amount paid, if any, has been refunded to the State Government.
SECTION 04: ABATEMENT OF LEGAL PROCEEDINGS
All proceedings relating to any order made or purported to be made under the principal Act pending immediately before the commencement of this Act, before any court, tribunal or other authority shall abate:
Provided that this section shall not apply to the proceedings relating to Sections 11-,12-, 13 and 14 of the principal Act in so far as such proceedings are relatable to the land, possession of which has been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority.
SECTION 05: REPEAL AND SAVING
(1) The Urban Land (Ceiling and Regulation) Repeal Ordinance, 1999 (Ord. 5 of 1999) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.
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