Back
THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2012
THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2012
[Act No. 13 of 2012] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 4-5-2012 Page 218(1))
[04th May, 2012]
PREAMBLE
An Act further to amend the Chhattisgarh Land Revenue Code, 1959.
Be it enacted by the Chhattisgarh Legislature in the Sixty-third 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, 2012.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 59
For second proviso of sub-section (2) of Section 59 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959), hereinafter referred to as the Principal Act), the following proviso shall be substituted, namely:--
"Provided further that the land developed by an authority or body corporate established by State Government for the purpose of clause (f) of sub-section (1) of Section 59 as specified in Schedule-IV of this Code, shall be exempted from re-assessment for the diversion of land.
Section 3 - Section 3
After Schedule-III of the Principal Act, the following Schedule-IV shall be added, namely:--
"SCHEDULE-IV
[See Section 59 (2)]
|
S. No. |
Name of Authority/Corporate Body |
S. No. |
Name of Scheme |
|
(1) |
(2) |
(3) |
(4) |
|
A. |
Naya Raipur Development Authority |
1. |
Naya Raipur |
|
B. |
Raipur Development Authority |
1. |
Kamal Vihar Integrated Township Planning. |
|
C. |
Chhattisgarh Housing Board |
1. |
Atal Vihar Planning." |
