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The Himachal Pradesh Utilization of Lands Rules, 1973
HP039
Government of Himachal Pradesh
Revenue Department
1. Short title and commencement. - (1) These rules may be called the Himachal Pradesh Utilization of Lands Rules, 1973. (2) They shall come into force at once. 2. Definitions. - In these rules, unless there is anything repugnant in the subject or context,-(a) 'Act' means the Himachal Pradesh Utilization of Lands Act, 1973 (Act No. 17 of 1973).
(b) 'section' means the section of the Act; and
(c) all other words and expressions used in these rules but not defined in these rules shall have the meanings assigned to them in the Act.
3. Payment of compensation to landowners and utilization of lease money. - (1) These shall be paid to the landowner whose land has been taken over under section 3, compensation equal to one half of the lease money shall be deposited into the Government treasury and shall be utilized for the following purposes:-(a) on the total cost of any additional staff (including contingencies) employed for the purposes of the Act;
(b) on the cost, if any of the stationery and survey material etc. used in connection with the utilization of land during the year under the Act; and
(c) any other cost specifically incurred in connection with the utilization of the land under the Act.
(2) Where compensation is payable to more than one landowner under sub-rule (1), the Collector shall apportion the compensation among them in such manner as he may deem fit. 4. Leases. - The leases granted by the Collector under section 5 and their termination under section 7 shall be duly recorded in the revenue papers. 5. Delegation of powers. - The delegations of posers and functions under the Act by the Collector shall be made in writing and addressed to the officer concerned either by name designation under his seal and signature. 6. lessee to be afforded an opportunity before determination of lease. - The Collector shall, before making order determining a lease and taking possession of the land under section 6, afford a reasonable opportunity to the lessee to show cause why his lease should not be determined and possession of land should not be taken. 7. Repeal and savings. - The Punjab Utilization of Lands Rules, 1950 as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966 and the Arable Land (Utilization for Food Crops) Order, 1963 issued by the Government of India, Ministry of Food (Department of Agriculture) New Delhi vide their notification No. 20-6/62-MY, dated 21-2-1963 are hereby repealed: Provided notwithstanding such repeal of the said rules and order anything done or any action taken in exercise of the powers conferred by the rules and order so repealed, shall be deemed to have been done or taken under these rules.By order,
L.Hmingliana Tochhawng,
Financial Commissioner cum-Secretary.
