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State of Rajasthan - Section

Section 3 in The Land Acquisition (Rajasthan Amendment) Act, 1987

3. Repeal and Savings.

(1)The Land Acquisition (Rajasthan Amendment) Ordinance, 1986 (Ordinance No. 3 of 1987) is hereby repealed.
(2)Notwithstanding such repeal all things done, action taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.Notifications[Notification No. F. 22(3) Revenue/I/54. dated 25-2-1954; published in Rajasthan Gazette Part I, dated 6-3-54]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is pleased to appoint the Land Acquisition Officer, Bakhra Project Hanumangarh to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22( 16) Revenue/I/54, dated 23-7-1954, published in Rajasthan Gazette Part 1(a), dated 31-7-54]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is pleased to appoint the Land Acquisition Officer, Jaipur to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22(17) Revenue/I/54, dated 4-8-1954, published in Rajasthan Gazette Part 1(b), dated 14-8-1954]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is phased to appoint the Land Acquisition Officer, Jawai River Project, Jodhpur, to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22(2) Revenue A/55/23136, dated 20-3-1955; published in Rajasthan Gazette Part 1(a). dated 23-4-55]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is hereby pleased to appoint the Land Acquisition Officer, Rana Pratap Sagar, Sagar Dam Area, Chambal Project and the Land Acquisition Officer Canal Area, Chambal Project to perform the function of a Collector under the said Act for the purposes of Land Acquisition within their respective jurisdiction.[Notification No. F. 22(3) Revenue 1/54, dated 29-3-1955, published in Rajasthan Gazette Part 1(a), dated 23-4-55]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, (Rajasthan Act XXIV of 1953), the Government of Rajasthan is pleased to appoint the Deputy Director of Colonisation posted at Hanumangarh and Nohar to perform the function of a Collector under the said Act within the local limits of their respective jurisdiction.[Notification No. F. 22(8) Revenue A/55, dated 20-4 1955; published in Rajasthan Gazette Part 1(a), dated 7-5-55]. - In exercise of the powers conferred by clause (c) of section 3 of the Rajasthan Land Acquisition Act, 1953 (Raj. Act No. XXIV of 1953), the Government of Rajasthan is hereby pleased to appoint the Land Acquisition Officer Jodhpur to perform the functions of a Collector under the said Act for the land required for the following projects:-
(1)Extension of Hemawas Bundh towards Hemawas village.
(2)Guide Bunds along Bandi Feeder into Hemawas.
(3)Ora Project-to the extent of the area sub merged.
(4)Bhula Tank to the extent of the area sub merged.
(5)Canal system of Bhula Tank.[Notification No. D. 21711 /F. 22(15) Revenue 1/54, dated 14-5-55, published in Rajasthan Gazette Part 1(a), dated 28-5-55]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953), the Government of Rajasthan is hereby pleased to appoint the Additional Collector, Jodhpur to perform the function of a Collector under the said Act for purposes of Land Acquisition within his respective jurisdiction.[Notification No. D-14260/F. 22(3) Revenue 1/54, dated 10-9-1955; published in Rajasthan Gazette Part 1(a), dated 31-12-1955]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953 (Raj. Act XXIV of 1953), the Government of Rajasthan hereby specially appoint the Deputy Director of Colonisation, Suratgarh Division, with Head Quarters at Hanumangarh by virtue of his office to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22(8) Revenue A/55, dated 14-3-1956, published in Rajasthan Gazette Part 1(a), dated 21-4-1956]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953 (Raj Act XXIV of 1953), the Government of Rajasthan is hereby pleased to appoint the Land Acquisition Officer, Jawai River Project Jodhpur to perform the function of a Collector under the said Act for the lands required for the following projects.
1. Sheoganj Sirohi Ora Project
2. Jaitaran Pali Girinanda
3. Jalore Jalore Bankli Bundh
4. Pindwara Jalore Jubilee Tank
5. Sheoganj Jalore Sukri Inundation Project
6. Sirohi Jalore Maila Goad Project
7. Sirohi Jalore Tonk Irrigation Project
8. Jaswantpur Jalore Ramseen
9. Bhinwal Jalore Sagi
10. Sirohi Sirohi West Banas Irrigation Project
11. Pindwara Sirohi Kalumbari Project
12. Sirohi Sirohi Sukli River Inundation Project
13. Bhinmal Jalore Bundi Inundation Project
14. Badesar Sirohi Dehpura -do-
15. Jalore Jalore Khari -do-
[Notification No. 9903/F. 22(2) Revenue/A/55, dated 7-9-1956; published in Rajasthan Gazette Part IV-C dated 22-11-56]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953 [Raj. Act XXIV of 1953), the Government of Rajasthan has been pleased to appoint the Land Acquisition Officer, Rana Pratap Sagar Dam headquarters at Kota to perform the function of a Collector under the said Act within the Right Main Canal area in addition to the powers already conferred upon him vide Government notification No. F. 22(2) Revenue/A/55/23136, dated 29-3-56.[Notification No. D. 2572/P.W./1/57, dated 25-6-1957; published in Rajasthan Gazette Part IV-C, dated 23 7-1957]. - In exercise of the powers conferred by sub-section (c) of section 3 of Rajasthan Land Acquisition Act, 1953, the Governor is pleased to appoint the Sub-Divisional Officer, Kishangarh to perform the functions of Collector under the said Act.[Notification No. F. 6(59) Irg./57/dated 20-2-1958; published in Rajasthan Gazette Part IV-C. dated 5-6 58]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953 (Raj. Act XXIV of 1953), the Government of Rajasthan is pleased to appoint the Land Acquisition Officer, R;ma Pratap Sagar Dam Headquarter at Kota, to perform the function of a Collector under the said Act, so far as to award of compensation in 65 villages of Bhainsrodgarh Tehsil District Chittorgarh (List attached) is concerned.Tehsil Bhainsrodgarh of Chittorgarh District.
1. Matasara. 34. Chhatar pura
2. Coyat. 35. Dabar Bans
3. Aranya (Mafi). 36. Latoor
4. Khedili. 37. Govind pura
5. Modi. 38. Ganga-ka-khera
6. Retauli. 39. Bala Ganj
7. Manoli. 40. Megpura
8. Antaralia 41. Pipal Kheri
9. Naya Gaon. 42. Malgarh
10. Prempura 43. Bakhari
11. Khangar Pura 44. Awal hera
12. Jaswant Pura 45. Chittoria
13. Muwada 46. Sarag pura
14. Kuwakhera 47. Tora-ka-khera
15. Jhinkara 48. Kehso-ka-khera
16. Narain Pura 49. Barban
17. Doongaria 50. Main pura
18. Talar 51. Kanwar pura
19. Than-ka-khera 52. Rajpura
20. Neemari 53. Dootara
21. Barkhera 54. Rosi
22. Kethoola 55. Motipura
23. Kanti 56. Pialda
24. Kevpura 57. Amerpura
25. Kerpura 58. Gopal pura
26. Kanwar Pura (Uthen). 59. Vandha
27. Neem-ka-khera 60. Amiya (Khalsa)
29. Amlat 61. Bawari khera
28. Roop pura 62. Charmi
30. Chak-Bawari-Kamal 63. Aemati
31. Kherat 64. Kundalia
32. Anand pura 65. Rawat-Bhata
33. Rampuraia    
[Notification No. F. 6(54) Revenue/B/58/Irg., dated 9-11-1958; published in Rajasthan Gazette Part IV-C, dated 27-11-57]. - In exercise of the powers conferred by clause (c) of section 3 of the Rajasthan Land Acquisition Act, 1953 (Raj Act XXIV of 1953), the Government of Rajasthan is pleased to appoint the Deputy Colonisation Officer, Rajasthan Canal Project, Suratgarh to perform the functions of a Collector under the said Act within the limits of his jurisdiction.[Notification No. F. 4(2) RCPD/61-II, dated 7-2-1962; published in Rajasthan Gazette Part IV-C, dated 26-4-1962]. - In exercise of the powers conferred by clause (c) of section 3 of the Rajasthan Land Acquisition Act, 1953 (Act XXIV of 1953) and in partial modification of this Department Notification No. F. 4(2) RCPD/61, dated 1-6-1961. the State Government hereby appoints all the Assistant Colonisation Commissioners, Rajasthan Canal Project to perform the functions of Collector under the said Act within the Districts of Ganganagar, Bikaner and Jaisalmer, in connection with the working of the Rajasthan Canal Project.[Notification No. F. 4(35) Ind/1/95, dated 31-10-1995; published in Rajasthan Gazette Extraordinary, part IV-C, dated 2-1-96, page 343]. - S.O. 186. - In supersession of this department notification of even number dated 10th April, 1995 and in exercise of the powers conferred by clause (c) of section 3 of the Land Acquisition Act, 1894 (Act 1 of 1894), the State Government hereby appoints, Dy. Manager (Land), Rajasthan State Industrial Development and Investment Corporation Ltd. Jaipur (RIICO) who is an officer of Rajasthan Administrative service on deputation to RIICO, as Land Acquisition Officer for Alwar and Jaipur to perform the functions of Collector under the aforesaid Act for acquisition of Land as may be required by RIICO from time to time for establishment/development of Industrial Areas.In all the districts other than Alwar and Jaipur, functions of the Collector shall be performed by the concerned Sub-Divisional Officer/Land Acquisition Officer under the provisions of Land Acquisition Act, 1894.[Notification No. P. 1(2) Raj/4/86/9 dated 30-4-90; published in Rajasthan Gazette Extraordinary, part 4(C)(II), dated 4-5-90, page 25].,l0vks0 16% Hkwfe vtZu vf/kfu;e] 1894 vf/kfu;e la0 1 o"kZ 1894 dh /kkjk 3 ds [k.M (x) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj ,rn~}kjk Hkwfe vokfIr vf/kdkjh cjflaxlj fyXukbV ,oa rki ifj;kstuk chdkusj dks mDr ifj;kstuk gsrq Hkwfe vokfIr ds fy, mDr vf/kfu;e ds vUrxZr dysDVj dk dk;Z djus dks fu;qDr djrh gSSA[la[;k i0 7@37 ufovk&3&87] fnukad 18&8&1993] jkt0 jkti= Hkkx 1 (d) vlk/kkj.k] fnukad 28&8&1993 i`"B 31-]Hkwfe vokfIr vf/kfu;e] 1894 dsUnzh; vf/kfu;e la0 1 lu~ 1894 /kkjk 3 ds [k.M (x) }kjk iznRr 'kfDr;ksa ds iz;ksx esa jkT; ljdkj fuEu vf/kdkjh dks muds lEeq[k uxj fodkl U;kl ds fy, Hkwfe vokfIr djus gsrq mDr vf/kfu;e ds rgr dysDVj ds d`R;ksa ds fuoZgu gsrq fu;qDr djrh gS%
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