Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Gujarat - Act

The Gujarat Land Revenue (Third Amendment) Act, 2019

GUJARAT
India

The Gujarat Land Revenue (Third Amendment) Act, 2019

Act 31 of 2019

  • Published on 20 December 2019
  • Not commenced
  • [This is the version of this document from 20 December 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
AN ACT further to amend the Gujarat Land Revenue Code, 1879.It is hereby enacted in the Seventieth Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the Gujarat Land Amendment) Act,2019.
(2)It shall come into lorce on such date as the State Government may' by notification in the Official Gazette appoint

2. Amendment of section 125L of Bom. V of 1897.

(1)In the Gujarat Land Revenue Code, 1879' in section 125L for sub-sections (l) and (2), the following sub-sections shall be substituted, namely:-
(1)On receipt of supplemental revenue settlement fee from the claimant, the authorized revenue officer shall issue a certificate of claim reflecting the sum of compounding fee and supplemental revenue settlement fee;and indicating amounnt of premium and other government dues, if any, for reflecting the entry in the Register of Mutations during the relevant period in such form and manner as may be prescribed by the State Government.
(2)The certificate issued by the authorised revenue officer shall be valid for a period of 365 days. During this period, if the claimant pays compounding fee, Government dues and premium etc. in four equal instalments as indicated in the certificate of claim, an entry to this effect shall be made in Register of Mutations and a Certificate of No dues shall be issued which shall be valid for reporting of acqusition of rights under section 135C. If the claimant does not make the payment of the Government dues and premium as indicated within a said period of 365 days, the revenue officer shall proceed to make an entry in the Register of Mutations reflecting payment of compounding fee, amount of premium and other Government dues in the entry against the claimant.