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State of Rajasthan - Act

The Rajasthan Housing Schemes (Land Acquisition) Act, 1960

RAJASTHAN
India

The Rajasthan Housing Schemes (Land Acquisition) Act, 1960

Act 40 of 1960

  • Published on 1 January 1960
  • Commenced on 1 January 1960
  • [This is the version of this document from 1 January 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Housing Schemes (Land Acquisition) Act, 1960(Rajasthan Act No. 40 of 1960)[Received the assent of the President on the 28th day of October. 1960]An Act to make some special provisions for the compulsory acquisition of land for the purpose of housing schemes.Be it enacted by the Rajasthan State Legislature in the Eleventh Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Rajasthan Housing Schemes (Land Acquisition) Act, 1960.
(2)It shall come into force at once.
(3)It shall remain in force for a period of twenty years only.

2. Definitions.

- In this Act unless there is anything repugnant in the subject or context,-
(i)"housing scheme" means any housing scheme which the State Government may, from time to time, undertake for the purpose of increasing accommodation for housing persons and shall include any such scheme undertaken from time to time with the previous sanction of the State Government by a local authority or a company.
(ii)"relevant date" means the twelfth day of December, 1953.

3. Amendment of section 3, 11 and 23 of Rajasthan Act XXIV of 1953.

(1)Where during the continuance of this Act, any land is acquired under the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953), hereinafter called the "said Act", for the purpose of a housing scheme the said Act shall have effect in relation to such acquisition as if-
(a)in clause (f) of section 3, after the words "such provision" the words and brackets "and a housing scheme as defined in the Rajasthan Housing Schemes (Land Acquisition) Act, 1960" had been inserted:
(b)in section 11, after the words, figures and brackets, "section 4, sub-section (1)", the words "and at the relevant date" had been inserted; and
(c)in section 23-
(i)in clause first of sub-section (1), after the words and figure "section 6", the words, "or at the relevant date, whichever is less" had been inserted; and
(ii)sub-section (2) had been omitted.
(2)Nothing in this section shall apply to any building.