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THE MANIPUR LAND REVENUE AND LAND REFORMS (THIRD AMENDMENT) ACT, 1976
THE MANIPUR LAND REVENUE AND LAND REFORMS (THIRD AMENDMENT) ACT, 1976
An Act to further amend the Manipur Land Revenue and Land Reforms Act, 1960.
Be it enacted by the Legislature of Manipur in the Twenty-Seventh Year of the Republic of India as follows:-
Short title and Commencement:-
1. (1) This Act may be called the Manipur Land Revenue and Land Reforms (Third Amendment) Act, 1976.
(2) It shall come into force an such date as the Government may, by notification in the Official Gazette appoint.
2. In this Act, “Principal Act” means the M.L.R. and L.R. Act. 1960 as amended from time to time.
Amendment of Section 91:-
3. In section 91 of the Principal Act after the existing proviso there shall be added a second proviso namely,-
“Provided further that not legal practitioner, shall be allowed to appear and conduct cases in proceeding under Chapter XI of the Act.”
Amendment of section 136:-
4. In sub-section (2) of Section 136 of the Principal Act,-
(a) the words “and unmarried daughter” occurring in the fourth line shall be deleted ;
(b) at the end of clause (ii) for the semicolon a full stop shall be substituted and the remaining clauses (iii) and (iv) shall be deleted.
5. In the proviso to sub-section (i) of section 136-B of the Principal Act, for the item (a) (ii), the following shall be substituted, namely,-
“(a) (ii) a banking company ;
Explanation- ‘a baking company’ means-
(1) a banking company as defined in the Banking Regulation Act, 1949 ;
(2) the State Bank of India constituted under the State Bank of India Act, 1955 ;
(3) a Subsidiary Bank, as defined in the State Bank of India (Subsidiary) Act, 1959 ;
(4) a corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 ;
(5) any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 ;
(6) the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance Corporation Act 1963 ;
(7) the Regional Rural Banks, as defined in section 2(f) of the Regional Rural Banks Ordinance, 1975 ; and
(8) any other financial institutions notified by the Central Government in the Official Gazette as a bank for the purpose of this Act.”
Amendment of Section 142:-
6. In section 142(1) of the Principal Act for the words “thirty days” occurring in the second time the words “fifteen days” shall be substituted.
Amendment of section 147:-
7. In section 147 of the Principal Act, for the full stop at the end, a colon shall be substituted and thereafter the following proviso shall be inserted, namely,-
“Provided that the Deputy Commissioner shall be as soon as the publication of the list under Section 142(3) is made, invite applications from eligible candidates including Schedule Castes and Schedule tribes members who resides within eight kilometers of the village in which the excess lands are situated to file applications for allotment in the prescribed from within a period to thirty days from the issue of such notice. Verification of those applications and selection of assignees for allotment of surplus land shall as far as practicable be completed within the next thirty days of the receipt of application.”
Amendment of Section 148:-
8. In sub-section (1) of section 148 of the Principal Act after the words “one thousand rupees” occurring at the end, the words “with imprisonment for a period which may extend upto two months” shall be added.
