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State of Himachal Pradesh - Act

The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

HIMACHAL PRADESH
India

The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

Act 20 of 1976

Published on 1 January 1976
Commenced on 1 January 1976
[This is the version of this document from 1 January 1976.]
[Note: The original publication document is not available and this content could not be verified.]

The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976Act No. 20 of 1976Government of Himachal PradeshRevenue DepartmentAn Act to provide for the restitution of lands on which a mortgage subsists.Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-seventh Year of the Republic of India as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Himachal Pradesh Restitution of Mortgaged Lands Act, 1976.

(2)It extends to the whole of Himachal Pradesh.

(3)It shall come into force at once.

2. Application of Act to subsisting mortgages.

- Notwithstanding anything contained in any enactment for the time being in force, this Act shall apply to any subsisting mortgages of land which were effected more than 20 years prior to the date on which an application for the restitution of the possession of the mortgaged land under section 4 of this Act is made.Explanation. - A mortgage shall be deemed to subsist notwithstanding a decree or order for its redemption having been passed provided redemption has not taken place before the commencement of this Act.

3. Definitions.

(1)The expression "land" means land which is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture, and includes-

(a)the sites of buildings and other structures on such land;

(b)a share in the profits of an estate or holding;

(c)any dues or any fixed percentage of the land revenue payable by an inferior land-owner to a superior land-owner;

(d)a right to receive rent;

(e)any right to water enjoyed by the owner or occupier of land as such;

(f)any right of occupancy; and

(g)all trees standing on such land.

(2)The expression "Collector" means the Collector of the district in which the mortgaged property or any part thereof is situated, and shall include an Assistant Collector of the 1st grade specially empowered by the State Government to perform the duties of the Collector for the purposes of this Act.

(3)The expression "Commissioner" means the Commissioner of the area in which the mortgaged property or any part thereof is situated, and shall include any officer specially empowered by the State Government to perform the duties of a Commissioner for the purposes of this Act by a notification to be published in the Official Gazette.

(4)"Prescribed" means prescribed by rules made under this Act.

(5)"Mortgagor" or "Mortgagee" respectively shall include the assignee and the representative-in-interest of such 'mortgagor' or 'mortgagee' as the case may be

4. Petition for restitution.

- A mortgagor to whose land the provisions of this Act apply, may at any time present a petition to the collector praying for restitution of possession of the land mortgaged. The petition shall be duly verified in the manner prescribed for such petitions.

5. Procedure for dealing with petition for restitution.

- On receipt of such petition the Collector, after such enquiries as may be prescribed, shall record an order in writing with reasons stating whether the mortgage in question is one to which this Act applies.

6. Petition when to be dismissed.

- If the Collector finds that the mortgage is one to which this Act does not apply, he shall dismiss the petition.

7. Power of the Collector to declare and enforce orders in favour of mortgagor and to grant compensation to mortgagee in certain cases.

(1)If the Collector finds that the mortgage is one to which this Act applies, he shall, notwithstanding anything contained in any other enactment for the time being in force, in cases where he finds that the value of the benefits enjoyed by the mortgagee, while in possession, equal or exceed twice the amount of the principal sum originally advanced under the mortgage, order in writing-

(a)that the mortgage be extinguished; and

(b)where the mortgagee is still in possession, that the mortgagor be put into possession of the mortgaged land as against the mortgagee and that the title deeds, if any, be restored to the mortgagor.

(2)If, in cases to which this Act applies, the Collector finds that the value of the benefits enjoyed by the mortgagee while in possession, is less than twice the amount of the principal sum originally advanced and some payment is still due to the mortgagee according to the terms of the mortgage, the Collector shall, by order in writing, and notwithstanding anything contained in any other enactment for the time being in force, direct that the land be restored to the mortgagor and he be put into possession subject, however, to the payment of compensation by the mortgagor to the mortgagee at rates not exceeding the following scale:-

(i)thirty times the land revenue assessed on the land at the time when it was mortgaged if the mortgagee has been in possession for a period exceeding twenty years but not exceeding twenty-five years;

(ii)fifteen times the land revenue assessed on the land at the time when it was mortgaged if the mortgagee has been in possession for a period exceeding twenty five years.

Explanation. - The Collector shall for the purposes of this section, compute the period of possession from the date on which the mortgagee entered into possession, to the date of presentation of the petition under section 4.

8. Effect of order of restitution when compensation is payable.

- If the Collector finds that any sum is due to the mortgagee by way of compensation under sub-section (2) of section 7, he shall require the mortgagor to deposit the amount, in such manner as shall be prescribed; and on deposit of the amount, he shall declare the rights of the mortgagee extinguished and require the mortgagee to deliver possession of the land to the mortgagor together with all documents of title relating to the land.

9. Power of the Collector to eject mortgagee.

- The Collector may, after declaring the rights of the mortgagee extinguished, eject the mortgagee and order delivery of possession of the mortgaged land to the mortgagor. In case of resistance the Collector may exercise all the powers conferred on a civil court by rules 97 and 98 of Order XXI of the Code of Civil Procedure, 1908. (5 of 1908).

10. Appeal.

- An appeal shall lie from an original or appellate order made under this Act, as follows, namely:-

(a)to the Commissioner when the order is made by a Collector;

(b)to the Financial Commissioner when the order is made by the Commissioner:

Provided that when an original order is confirmed on first appeal a further appeal shall not lie.

11. Revision.

- The Financial Commissioner may, at any time, of his own motion or on application made, call for the record of any case pending or decided under this Act and may in any such case pass such order as he thinks fit:Provided that he shall not under this section pass any order reversing or modifying any proceedings or order without giving the person concerned an opportunity of being heard.

12. Limitation of appeal.

(1)The period of limitation for an appeal under the last foregoing section shall run from the date of the order appealed against, and shall be as follows:-

(a)when the appeal lies to the Commissioner-Sixty days;

(b)when the appeal lies to the Financial Commissioner-Ninety days.

(2)In computing the period of limitation for an appeal under this section the period requisite for obtaining copies of the order appealed against shall be excluded.

(3)The provisions of section 5 of the Limitation Act, 1963 (36 of 1963), shall apply to the appeals under this Act

13. Jurisdiction of civil courts barred.

- No civil court shall have jurisdiction to entertain any claim to enforce any right under a mortgage declared extinguished under this Act, or to question the validity of any proceedings under this Act.

14. Rule making power.

(1)The State Government may, subject to the condition of previous publication, make rules for the purpose of giving effect to the provisions of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, the State Government shall make rules regulating or determining the following matters, namely:-

(a)the presentation and verification of petitions under section 4 of this Act;

(b)the procedure by which the Collector shall deal with such petitions under section 5, 6 and 7 of the Act and assess compensation, if any;

(c)the procedure and principles by which the Collector shall assess the amount due under the mortgage, and the value of the benefits accruing to the mortgagee while in possession;

(d)the procedure for making the deposit prescribed by section 8 of this Act; and

(e)the procedure for enforcing ejectment of the mortgagee and delivery of possession to the mortgagor under section 9 of this Act.

(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the legislature requires any modification in the rules or desires that the rule should not be made, the rule shall thereafter have effect only in such modified form or be or no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

15. Repeal and savings.

- The Punjab Restitution of Mortgaged Land Act, 1938 (4 of 1938) as applied to Himachal Pradesh by the Himachal Pradesh (Application of Laws) Order, 1948 (4 of 1938) and the Punjab Restitution of Mortgaged Lands Act, 1938 in its application to the territories added to Himachal Pradesh by section 5 of the Punjab Re-organisation Act, 1966, (31 of 1966) are hereby repealed:Provided that anything done any action taken, rule made or notification issued in exercise of the powers conferred by or under the provisions of the Acts so repealed to the extent of their being consistent with the provisions of this Act, shall be deemed to have done, taken, made or issued in exercise of the powers conferred by or under this Act, as if this Act was in force on the day on which thing was done, action taken, rules made or notification issued.

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State of Himachal Pradesh - Act