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THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ADHINIYAM, 2002
THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ADHINIYAM, 2002
[Act No. 31 of 2002]
PREAMBLE
An Act to amend the Chhattisgarh Land Revenue Code, 1959.
Be it enacted by the Chhattisgarh Legislature in the Fifty-third Year of the Republic of India as follow:--
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Land Revenue Code (Amendment) Adhiniyam, 2002.
(2) It shall come into force from the date of its publication in the Gazette.
Section 2 - Insertion in Section 2(1)(z-1)
After entry (vii) of clause (z-1) of sub-section (1) of Section 2 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) (hereinafter referred to as the Principal Act) the following entries shall be inserted, namely:--
"(viii) Adina cardifolia (Haldoo)
(ix) Mitragyna parviflora (Mundi)
(x) Terminalia arjuna (Arjun)
(xi) Diospyros melanoxylon (Tendu)
(xiii) Gmelina arborea (Khamhar)"
Section 3 - Amendment in Section 239
(1) In Section 239 of the Principal Act, for the previous marginal heading "Rights in fruit bearing trees planted in unoccupied land" the marginal heading "Rights in fruit bearing trees and other trees planted in unoccupied land and Bhata Land and Bade Jhad/Chhote Jhad Ka Jungle" shall be substituted.
(2) In sub-section (1) and (2) of Section 239, after the words "unoccupied land" wherever it occurs the words "and Bhata land and Bade Jhad/Chhote Jhad Ka Jungle" shall be added.
Section 4 - Insertion after sub-section (5) in section 239
After sub-section (5) of Section 239 of the principal Act, the following sub-section shall be inserted, namely:--
"(5A) Permanent lease for such, Bhata Land, on which the provisions of the Forest Conservation Act, 1980 (No. 69 of 1980) shall not apply, may be granted.
(5B) An agreement can be executed for plantation on Bade Jhad/ Chhote Jhad Ka Jungle. No Bhumiswami right shall accrue to the agreement holder or of his/her heir of the land of Bade Jhad/Chhote Jhad Ka Jungle and on the trees planted on the above land. The agreement holder or his/her heir shall be entitled to only usufruct of the trees.".
Section 5 - Amendment in Section 241
(1) In sub-section (4) of Section 241 of the Principal Act for the words "one thousand rupees" the words "five thousand rupees" shall be substituted.
(2) At the end of sub-section (5) of Section 241 of the Principal Act, the following words shall be added, namely :--
"However such person shall be required to get his land demarcated by the competent authority and to inform in writing the Revenue Officer and Range Forest Officer having jurisdiction, at least 10 days before felling or removal of such trees.".
