Section 21 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
21. Disposal of objections. -
(1)The Prescribed Authority shall hear any person showing cause under sub-section (2) of Section 19 or in pursuance of any order under sub-section (2) or sub-section (3) of Section 20, and after affording an opportunity to such person for the production of evidence, give his decision in writing with reasons therefor. The Prescribed Authority shall prepare and declare the assessment roll in accordance with such decisions.(2)An appeal shall lie from an order passed under sub-section (1), within thirty days of the date of that order, to the [Commissioner] [Substituted by U.P. Act No. 3 of 1986, for 'District Judge' (w.e.f. 13.1.1986). Section 4 of U.P. Act No. 3 of 1986 provides : 4. Transitory provision. - All proceedings and appeals under Sections 13 and 21 of the principal Act, pending immediately before the commencement of this Act before any District Judge, Additional District Judge, Civil Judge or Additional Civil Judge, shall stand transferred to the Commissioner and shall be disposed of by the Commissioner in accordance with the provisions of the principal Act, as amended by this Act.] in whose jurisdiction the land or any part thereof is situate.(3)The [Commissioner] [Substituted by U.P. Act No. 3 of 1986, for 'District Judge' (w.e.f. 13.1.1986). Section 4 of U.P. Act No. 3 of 1986 provides : 4. Transitory provision. - All proceedings and appeals under Sections 13 and 21 of the principal Act, pending immediately before the commencement of this Act before any District Judge, Additional District Judge, Civil Judge or Additional Civil Judge, shall stand transferred to the Commissioner and shall be disposed of by the Commissioner in accordance with the provisions of the principal Act, as amended by this Act.] shall hear and decide the appeal as expeditiously as possible and, where necessary, tire assessment roll shall be amended in accordance with such decision.(4)Subject to the correction of any clerical or arithmetical mistake by the Prescribed Authority or the [Commissioner] [Substituted by U.P. Act No. 3 of 1986, for 'District Judge' (w.e.f. 13.1.1986). Section 4 of U.P. Act No. 3 of 1986 provides : 4. Transitory provision. - All proceedings and appeals under Sections 13 and 21 of the principal Act, pending immediately before the commencement of this Act before any District Judge, Additional District Judge, Civil Judge or Additional Civil Judge, shall stand transferred to the Commissioner and shall be disposed of by the Commissioner in accordance with the provisions of the principal Act, as amended by this Act.], the assessment roll, declared under Section 20, or declared or modified under this section, shall be final and conclusive and be not questioned in any Court of law.[22. Manner of payment of amount. - (1) The amount entered in assessment roll shall be deemed to have become due on the date on which possession of the land is taken under Section 14, and where possession of different lands of the person entitled to the amount is taken on different dates, on the last of such dates.(2)There shall be paid by the State Government on the amount entered in the assessment roll, interest at the rate of 3½ per cent per annum from the date it becomes due under sub-section (1) to the date of its final determination under Section 20 or Section 21, as the case may be.(3)Subject to the provisions of Section 23, the amount with interest referred to in sub-section (2) shall be paid -(i)if it does not exceed rupees one thousand, in cash in one lump sum;(ii)in any other case, in five annual instalments of which the first instalment shall be of rupees one thousand, and the remainder shall be payable in four years in annual equal instalments :Provided that the State Government may in its discretion, make full payment of the amount outstanding at any time :Provided also that in case of four annual instalments referred to in clause (ii), further interest on the amount outstanding shall be paid at the rate of 3½ per cent per annum from the date of final determination of the amount under Section 20 or Section 21, as the case may be, till the date when each such instalment falls due.(4)The payment of the said amount in accordance with the provisions of this Act, shall be full discharge of all liability of the State Government in respect of the surplus land, but shall not prejudice the right of any other persons against the person to whom such payment is so made in respect of the said amount.] [Substituted by U.P. Act No. 5 of 1979 (w.e.f. 19.1.1979).]
