Section 29C in U.P Consolidation of Holdings Act, 1953
29C. [ Vesting of land contributed for public purposes. -] [Added by U.P. Act No. 38 of 1958.] [(1) The land contributed for public purposes under this Act shall, with effect from the date on which the tenure-holders became entitled to enter into possession of the chaks allotted to them under the provisions of this Act as amended from time to time, vest and be always deemed to have vested in the Gaon Sabha] [[Substituted by U.P. Act No. 8 of 1963. Prior to substitution, it stood as under :-
'29C. Vesting of land contributed for public purposes. - (1) The land contributed for public purposes shall from the date notified under Section 24 vest in the Gaon Samaj and be utilized for purposes for which it was earmarked in the scheme of consolidation, or, in case of failure of that purpose for such other purposes as may be prescribed.' ]] [in an area in which Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 applies and in the State Government in any other area] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] and shall be utilised for the purpose for which it was earmarked in the final Consolidation Scheme, or in case of failure of that purpose, for such other purposes as may be prescribed.(2)[ The provisions of Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. 1 of 1951), shall mutatis mutandis apply to such land] [[Substituted by U.P. Act No. 21 of 1966. Prior to substitution, it stood as under :-(2)Subject to the provisions of sub-Section (1), the Gaon Santaj shall, in respect of the land so vested in it exercise all the powers conferred, and perform all the duties imposed on it in respect of land vested in it under the U.P. Zamindari Abolition and Land Reforms Act, 1950, or the rules made thereunder.]] [vested in the Gaon Sabha] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] as if the land had vested in the Gaon Sabha by virtue of a declaration made by the State Government under sub-section (1) of that section, and as if the declaration were made subject to the conditions respecting utilisation specified in sub-section (1) of this section.(3)[* * *] [[Omitted by U.P. Act No. 21 of 1966. Prior to omission, it stood as under :-(3)All land vested in every Gaon Sabha under this Act on the commencement of the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961 shall subject to all conditions and incidents attacking thereto vest in the Gaon Sabha constituted for the circle of the Gaon Samaj.]]
