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State of Haryana - Act

The Haryana Common Purposes Land Eviction and Rent Recovery Act, 1985

HARYANA
India

The Haryana Common Purposes Land Eviction and Rent Recovery Act, 1985

Act 15 of 1985

  • Published on 4 December 1985
  • Commenced on 4 December 1985
  • [This is the version of this document from 4 December 1985.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Haryana Common Purposes Land Eviction and Rent Recovery Act, 1985Haryana Act No. 15 of 1985Statement of Object and Reasons. - The Panchayats and the Government are facing difficulty in the eviction of unauthorised occupants from the lands reserved for common purposes under the East Punjab Holdings (Consolidation and Prevention of Fragmentation ) Act, 1948 as only the management of such lands has been given to Panchayats/Government and the ownership vests in the proprietors. It is intended to bring such lands within the ambit of Haryana Public Premises and land (Eviction and Rent Recovery) Act, 1972 so as to enable the Panchayats/Government to start eviction proceedings against unauthorised occupants. Hence this Bill.Published vide Haryana Government Gazetted (Extra.) dated 26.9.1985 (Asvan. 4, 1907 Saka) page 1612.Received the assent of the President of India on the 4th December, 1985, and was published in the Haryana Gazette, (Extra.), Legislative Supplement, Part I, dated December 26, 1985/Aghrayana 26, 1907.An Act to provide for eviction of unauthorised occupants from land reserved for common purposes under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948Be it enacted by the Legislature of the State of Haryana in the Thirty-sixth Year of the Republic of India as follows :

1. Short title.

- This Act may be called the Haryana Common Purposes Land Eviction and Rent Recovery Act, 1985.

2. Definition.

- In this Act unless the context otherwise requires, "common purposes land" means the land reserved for the common purposes of a village under Section 18 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948, the management and control whereof vests in the State Government or the Gram Panchayat under Section 23-A of the aforesaid Act.

3. Application of Haryana Act 24 of 1972 to common purposes land.

- Notwithstanding anything contained in any law for the time being in force, the provisions of the Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972, shall apply to common purposes land which shall be deemed to be public premises for the purpose of the said Act.