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THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2003
THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2003
[Act No. 11 of 2003]
PREAMBLE
An Act to further amend the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).
Be it enacted by the Chhattisgarh Legislature in the fifty-fourth year of the Republic of India as follows.--
Section 1 - Short Title and Commencement
(1) This Act may be called the Chhattisgarh Land Revenue Code (Amendment) Act, 2003.
(2) It shall come into force from 23rd November, 2002 (Twenty third November Two Thusand Two).
Section 2 - Amendment in Section 3
Section 3 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) (Here in after referred as the Code) shall be substituted by the following.--
(1) There shall be a Board of Revenue for Chhattisgarh having a President.
(2) In addition to the President, the State Government may appoint as many members as it may deem fit.
Section 3 - Substitution of Section 10
Section 10 of the Code shall be substituted by the following :.--
"10(1) All appeals, applications for revision, review and other proceedings under the Code pending before the Board of Revenue of Madhya Pradesh, relating to the State of Chhattisgarh on 31st October 2002 shall stand transferred to and, be heard and decided by the Board of Revenue of Chhattisgarh.
(2) All appeals, applications for revision, review and other proceedings under the Code pending as on 23rd November, 2002 before the Commissioners and Additional Commissioners, shall stand transferred to and, be heard and decided by the Board of Revenue.
Provided that all bona fide decisions, proceedings and actions taken by the Commissioners or the Additional Commissioners appointed under the Code after the 22nd November, 2002 till they relinquished office, shall be deemed to be legal and valid."
Section 4 - Amendment in Section 11
The following words appearing in Section 11 of the Code shall be omitted.--
Commissioner (including Additional Commissioners);
Section 5 - Amendment in Section 12
Sub-section (2) of Section 12 of the Code shall be omitted.
Section 6 - Amendment in Section 14
Section 14 of the Code shall be omitted.
Section 7 - Amendment in Section 15
Section 15 of the Code shall be omitted.
Section 8 - Amendment in Section 29
Sub-section (2) of Section 29 of the Code shall be omitted.
Section 9 - Amendment in Section 30
The words "Commissioner, a" appearing in Sub-section (2) of Section 30 of the code shall be omitted.
Section 10 - Amendment in Section 44
(1) In clause (e) of Sub-section (1) of Section 44 of the Code, for the word "Commissioner" the words "Board of Revenue" shall be substituted.
(2) In clause (g) of Sub-section (1) of Section 44, of the Code the word "Commissioner or the" shall be omitted.
(3) In clause (i) of Sub-section (2) of Section 44, of the Code for the word "Commissioner" the words "Board of Revenue" shall be substituted.
(4) clause (iii) of Sub-section (2) of Section 44 of the code shall be omitted.
Section 11 - Amendment in Section 47
Sub-section (b) of Section 47 of the Code shall be omitted.
Section 12 - Amendment in Section 49
Sub-section (3) of Section 49 of the Code shall be substituted by the following.--
"(3) After hearing the parties, the Appellate Authority may confirm, vary or reverse the order appealed against; or may take such additional evidence as it may consider necessary for passing its order.
Provided that the Appellate Authority shall not remand the case for disposal by any Revenue Officer subordinate to it."
Section 13 - Amendment in Section 50
(1) In Sub-section (1) of Section 50 of the Code the words "or Commissioner" appearing before the words "or the Settlement Commissioner" shall be omitted.
(2) In Sub-clause (c) of clause (i) of the proviso to Sub-section (1) of Section 50 of the Code, the words "Commissioner or" appearing before the words "the Settlement Commissioner" shall be omitted.
(3) In clause (ii) of the proviso to Sub-section (1) of Section 50 of the Code, the words "Commissioner or" appearing before the words "the Settlement Commissioner" shall be omitted.
(4) In clause (i) of Sub-section (2) of Section 50 of the Code, the words "Commissioner or" appearing before the words "the Settlement Commissioner" shall be omitted.
(5) In clause (ii) of Sub-section (2) of Section 50 of the Code, the words "the Commissioner or" appearing before the words "the Settlement Commissioner" shall be omitted.
(6) In clause (iii) of Sub-section (2) of Section 50 of the Code the word "Commissioner" appearing before the words, "Settlement Commissioner," and the words "the Commissioner or" appearing before the words "the Settlement Commissioner" shall be omitted.
(7) In clause (iv) of Sub-section (2) of Section 50 of the Code, the words "the Commissioner or" appearing before the words "the Settlement Commissioner" shall be omitted.
Section 14 - Amendment in Section 51
In clause (i) of the proviso of Subsection (1) of the Section 51 of the Code the word "Commissioner" appearing before the words, "Settlement Commissioner" shall be omitted.
Section 15 - Amendment in Section 114-A
(1) In Section 114-A of the Code, for the marginal heading "Bhoo Adhikar Avam Rin Pustika" the new marginal heading "Kisan Kitab" shall be substituted.
(2) In Sub-section (1), (2) and (3) of Section 114-A of the Code, for the words "Bhoo Adhikar Avam Rin Pustika", wherever it occurs the word "Kisan Kitab" shall be substituted.
