Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Bhoodan Yagna (Nirsan) Adhiniyam, 1992 21 of 1992 [21 October 1992] CONTENTS 1. Short Title And Commencement 2. Definitions 3. Repeal And Savings Madhya Pradesh Bhoodan Yagna (Nirsan) Adhiniyam, 1992 21 of 1992 [21 October 1992] An Act to repeal the Madhya Pradesh Bhoodan Yagna Adhiniyam, 1968 Be it enacted by the Madhya Pradesh Legislature in the Forty- third Year of the Republic of India as follows : 1. Received the assent of the Governor on the 21st October, 1992; Assent first published in the Madhya Pradesh Gazette (Ext.) dated the 31st October, 1992. 1. Short Title And Commencement :- (1) This Act may be called The Madhya Pradesh Bhoodan Yagna (Nirsan) Adhiniyam, 1992. (2) It shall come into force on such date1 as the State Government may, by notification appoint. 1. The State Government has appointed 2nd January, 1993 as the appointed date. See Notfn. Pub. in M.P. Rajpatra, (Ext.) dated 2-1- 1993, p. 1. 2. Definitions :- In this Act unless the context otherwise requires,-- (a) "Appointed day" means the date of commencement of this Act, under sub-section (2) of Section 1; (b) "Board" means the Bhoodan Yagna Board constituted under Section 3 of the Madhya Pradesh Bhoodan Yagna Adhiniyam, 1968 (No. 28 of 1968). 3. Repeal And Savings :- (1) On the appointed day the Madhya Pradesh Bhoodan Yagna Adhiniyam, 1968 (No. 28 of 1968) shall stand dissolved. (2) All assets and liabilities of the Bhoodan Yagna Board on the appointed day shall stand vested in the State Government and the State Government shall have all powers necessary to take possession of, recover and deal with such asset and discharge such liabilities : Provided that the land which vested in the State Government under this sub-section shall only be distributed to landless poor persons who are able and willing to cultivate the land personally. (3) The person holding the land on lease or in Bhumiswami right on the appointed day from the Board shall be subject to all the conditions laid down in the lease deed and shall not transfer the land without the permission of the Collector. (4) Any proceeding pending immediately before the appointed day to which the Board was a party shall be continued as if the State Government was party thereto in lieu of the Board.