Contents: |
Sections: |
Particulars: |
Title |
The Manipur Land Revenue and Land Reforms Act, 1960 |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Revenue Divisions, Revenue Officers and Their Appointment |
3. |
Power to create, alter or abolish districts, sub-divisions, etc |
4. |
Appointment of revenue officers |
5. |
Deputy Commissioner and certain other revenue officers |
6. |
Settlement officers |
7. |
Subordination of revenue officers |
8. |
Combination of offices |
9. |
Notification of appointments |
10. |
Seals |
Chapter III |
Land and Land Revenue |
11. |
Title of Government to lands, etc |
12. |
Right to trees, forests, etc |
13. |
Assignment of land for special purposes |
14. |
Allotment of land |
15. |
Unauthorised occupation of land |
16. |
Liability of land to land revenue |
17. |
Alluvial lands |
18. |
Land revenue in case of diluvion |
19. |
Assessment of land to land revenue |
20. |
Diversion of land |
21. |
Remission or suspension of revenue on failure of crops |
22. |
Responsibility for payment of land revenue |
23. |
Receipt for land revenue |
Chapter IV |
Survey and Settlement of Land Revenue |
24. |
Definitions of "revenue survey", "settlement" and "term of settlement" |
25. |
Inquiry into profits of agriculture |
26. |
Revenue survey |
27. |
Power to require assistance from landholders |
28. |
Survey numbers and villages |
29. |
Division of survey numbers into sub-divisions |
30. |
Determination of revenue-rates |
31. |
Preparation of statistical and fiscal records |
32. |
Revenue-rates how determined |
33. |
Publication of table of revenue-rates |
34. |
Confirmation of the table of revenue-rates |
35. |
Rates of revenue to form part of settlement register |
36. |
Introduction of revenue-rates |
37. |
Duration of revenue-rates |
38. |
Assessment on holdings |
39. |
Additional assessment for water advantages |
40. |
Continuance of survey operations and rates in force at commencement of Act |
41. |
Power of deputy commissioner to correct errors, etc |
Chapter V |
Land Records |
42. |
Preparation of record of rights |
43. |
Publication of the record of rights |
44. |
Jurisdiction of civil courts |
45. |
Correction of bona fide mistake in register |
46. |
Register of mutations |
47. |
Penalty for neglect to furnish information |
48. |
Assistance in preparation of maps |
49. |
Certified copies |
50. |
Maps and other records open to inspection |
51. |
Power to transfer duty of maintaining maps and records to settlement officer |
Chapter VI |
Boundraries and Boundary Marks |
52. |
Determination of village boundaries |
53. |
Effect to settlement of boundary |
54. |
Construction and repair of boundary marks |
55. |
Description of boundary marks |
56. |
Responsibility for maintaining boundary marks |
57. |
Deputy commissioner to have charge of boundary marks |
58. |
Penalty for injuring boundary marks |
Chapter VII |
Realisation of Land Revene and Other Public Demands |
59. |
Land revenue to be first charge |
60. |
Payment of land revenue |
61. |
Arrear of land revenue |
62. |
Recovery of arrears |
63. |
Notice of demand |
64. |
Distraint and sale of movable property |
65. |
Sale of immovable property |
66. |
Notice of sale |
67. |
Sale to be by auction |
68. |
Prohibition to bid at auction |
69. |
Sale of perishables |
70. |
Sale not to be excessive |
71. |
Deposit by purchaser of immovable property |
72. |
Failure to make deposit |
73. |
Setting aside sale |
74. |
Confirmation of sale |
75. |
Refunds |
76. |
Certificate of purchase |
77. |
Application of proceeds of sale |
78. |
Liability of certified purchaser |
79. |
Precautionary measures in certain cases |
80. |
Recovery of other public demands |
Chapter VIII |
Procedure of Revenue Officers: Appeals and Revisions |
81. |
Revenue officers to be courts |
82. |
Place of hearing |
83. |
Power to enter upon and survey land |
84. |
Power to transfer cases |
85. |
Power to take evidence, summon witnesses, etc |
86. |
Compelling attendance of witnesses |
87. |
Hearing in absence of party |
88. |
Adjournment of hearing |
89. |
Power to order payment of costs |
90. |
Use of force |
91. |
Appearances before and applications to revenue officers |
92. |
Correction of error or omission |
93. |
Appeals |
94. |
Limitation of appeals |
95. |
Revision |
96. |
Review of orders |
97. |
Stay of execution of orders |
98. |
Power to make rules |
Chapter IX |
Rights of Landowners |
99. |
Accrual of rights of landowners |
100. |
Rights of landowners |
101. |
Reservation of land for personal cultivation |
102. |
Procedure for reservation of land |
103. |
"Permissible limit" defined |
104. |
Land deemed to be reserved for personal cultivation in certain cases |
105. |
Non-resumable land |
106. |
Right to lease |
107. |
Land left uncultivated |
108. |
Relinquishment |
Chapter X |
Rights of Tenants |
109. |
Interest of tenants |
110. |
Right to create a mortgage or charge |
111. |
Right to make improvements |
112. |
Maximum rent |
113. |
Payment of rent |
114. |
Reasonable rent |
115. |
Commutation of rent payable in kind |
116. |
Receipt for payment of rent |
117. |
Refund of rent recovered in excess |
118. |
Suspension or remission of rent |
119. |
Eviction of tenant |
120. |
Restoration of possession of land to tenant |
121. |
Certain lands to be non-resumable land of tenant |
122. |
Compensation for improvements |
123. |
Tenant may remove buildings, works, etc, not deemed improvements |
124. |
Restoration of possession of land in certain other cases |
125. |
Relief against termination of tenancy for act of waste |
126. |
Surrender of land by tenant |
127. |
Transfer of ownership of land to tenant |
128. |
Compensation to landowner |
129. |
Payment of compensation to landowner |
130. |
Tenant to pay compensation amount |
131. |
Issue of certificate to tenants |
132. |
First option to purchase |
133. |
Power to make rules |
Chapter XI |
Ceiling on Land Holdings |
134. |
Exemption |
135. |
Definitions |
136. |
Ceiling on holdings |
137. |
Submission of returns |
138. |
Collection of information through other agency |
139. |
Procedure for determination of excess land |
140. |
Selection of excess land in cases of certain transfers |
141. |
Excess land to vest in Government |
142. |
Publication of the final list and consequences thereof |
143. |
Compensation |
144. |
Manner of payment of compensation |
145. |
Limit of future acquisition of load |
146. |
Excess land not to be surrendered in certain cases |
147. |
Power of deputy commissioner to take possession of excess land |
148. |
Offences and penalties |
149. |
Finality of orders |
150. |
Power to exempt, etc |
Chapter XII |
Prevention of Fragmentation |
151. |
Definitions |
152. |
Restrictions on transfer, etc |
153. |
Partition of holding |
154. |
Transfers in contravention of this Chapter |
155. |
Penalty |
156. |
Power to make rules |
Chapter XIII |
General and Miscellaneous |
157. |
Recovery of amounts due as an arrear of and revenue |
158. |
Special provision regarding Scheduled Tribes |
159. |
Jurisdiction of civil courts excluded |
160. |
Act to over-ride contract and other laws |
161. |
Court-fees |
162. |
Village officers to be public servants |
163. |
Power to exempt |
164. |
General provision as to penalties |
165. |
Protection of action taken in good faith |
166. |
Delegation of powers |
167. |
Power to remove difficulties |
168. |
General power to make rules |
169. |
Laying of rules before Parliament |
170. |
Repeal and savings |
The Schedule |
[See Section 170 (1)] |