Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Thirty-Fourth Amendment) Act, 1974 CONTENTS 1. Short Title 2. Amendment Of Ninth Schedule Constitution (Thirty-Fourth Amendment) Act, 1974 An Act further to amend the Constitution of India. BE it enacted by Parliament in the Twenty-fifth Year of the Republic of India as follows:- Statement of Object The Chief Ministers' Conference held on the 23rd July, 1972, had madeimportant suggestions with regard to reduction in the level of ceilingon land holdings, application of ceiling on the basis of land held bya family and the withdrawing of exemptions. The suggestions of theChief Ministers' Conference were accepted by the Government of Indiaand necessary guidelines were issued to the State Governments for therevision of ceiling laws. 2. It is proposed to amend the Ninth Schedule to the Constitution toinclude therein the revised ceiling laws which have so far beenenacted in broad conformity with the aforesaid guidelines so that theymay have the protection under article 31B of the Constitution and anyuncertainty or doubt that may arise in regard to the validity of thoselaws is removed. In addition, two Acts dealing with the abolition ofintermediary tenures are also proposed to be included in the NinthSchedule, namely, the Bihar Land Reforms (Amendment) Act, 1972 and theGudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act,1969, so that they may also have the same protection. 3. The Bill seeks to achieve this object. 1. Short Title :- This Act may be called the Constitution(Thirty-fourth Amendment)) Act, 1974. 2. Amendment Of Ninth Schedule :- In the Ninth Schedule to the Constitution, after entry 66 and before the Explanation, the followingentries shall be inserted, namely:- " 6 7 . The Andhra Pradesh Land Reforms (Ceiling on AgriculturalHoldings) Act, 1973 (Andhra Pradesh Act 1 of 1973). 68. The Bihar Land Reforms (Fixation of Ceiling Area and Acquisitionof Surplus Land) (Amendment) Act, 1972 (Bihar Act I of 1973). 69. The Bihar Land Reforms (Fixation of Ceiling Area and Acquisitionof Surplus Land) (Amendment) Act, 1973 (Bihar Act IX of 1973). 70. The Bihar Land Reforms (Amendment) Act, 1972 (Bihar Act V of1972). 71. The Gujarat Agricultural Lands Ceiling (Amendment) Act, 1972(Gujarat Act 2 of 1974). 72. The Haryana Ceiling on Land Holdings Act, 1972 (Haryana Act 26 of1972). 73. The Himachal Pradesh Ceiling on Land Holdings Act, 1972 (HimachalPradesh Act 19 of 1973). 74. The Kerala Land Reforms (Amendment) Act, 1972 (Kerala Act 17 of1972). 7 5 . The Madhya Pradesh Ceiling on Agricultural Holdings (Amendment)Act, 1972 (Madhya Pradesh Act 12 of 1974), 76. The Madhya Pradesh Ceiling on Agricultural Holdings (SecondAmendment) Act, 1972 (Madhya Pradesh Act 13 of 1974). 77. The Mysore Land Reforms (Amendment) Act, 1973 (Karnataka Act 1 of1974). 78. The Punjab Land Reforms Act, 1972 (Punjab Act 10 of 1973). 79. TheB Rajasthan Imposition of Ceiling on Agricultural HoldingsAct, 1973 (Rajasthan Act 11 of 1973). 80. The Gudalur Janmam Estates (Abolition and Conversion intoRyotwari) Act, 1969 (Tamil Nadu Act 24 of 1969). 81. The West Bengal Land Reforms (Amendment) Act, 1972 (West BengalAct XII of 1972). 82. The West Bengal Estates Acquisition (Amendment) Act, 1964 (WestBengal Act XXII of 1964). 83. The West Bengal Estates Acquisition (Second Amendment) Act, 1973(West Bengal Act XXXIII of 1973). 84. The Bombay Tenancy and Agricultural Lands (Gujarat Amendment)Act, 1972 (Gujarat Act 5 of 1973). 85. The Orissa Land Reforms (Amendment) Act, 1974 (Orissa Act 9 of1974). 86. The Tripura Land Revenue and Land Reforms (Second Amendment) Act,1974 (Tripura Act 7 of 1974)."