Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Colonisation Act, 1954 27 of 1954 [24 December 1954] CONTENTS 1. Short title and extent 2. Definitions 3. Application of Act 4. Power to withdraw a colony from the operation of the Act 5. Applicability of tenancy and land revenue laws 6. Investing Colonisation Officer with powers of Revenue Courts 7. Issue of statement of conditions of tenancy 8. Legal effect of conditions 9. Rectangularisation of fields and carrying out and maintenance of land development works 10. Reservation of area for common needs of village 11. False information by the tenant 12. Exchange 13. Transfer of rights 13A. Validation of certain transfers and declaration of consent to transfer 14. Penalty for breach of conditions 15. Power of re-entry and provision as to compensation in certain cases 16. Provision for re-entry on and compensation for buildings on sites allotted for residential purposes 17. Saving of certain tenancies and conditions 18. Sums due to State Government to be recoverable as arrears of land revenue 19. Power to abrogate conditions 20. Special conditions applicable to certain Khatedar tenants 21. Certain animals not liable to attachment or sale 22. Un-authorised occupation of land and re-entry 23. Penalties 24. Additional powers of Collector in regard to offences 25. Jurisdiction of Civil Court barred as regards matters arising under the Act 26. Public servants indemnified for acts done under this Act 27. Legalization of orders passed previously to the Act 28. Power to make rules 29. Rules etc. subject to rescission or modification by resolution of State Legislature 30. Omitted Rajasthan Colonisation Act, 1954 27 of 1954 [24 December 1954] PREAMBLE (An Act to make better provision for the colonisation and administration of lands in 1[the State of Rajasthan]) Be it enacted by the Rajasthan State Legislature in the fifth year of the Republic of India as follows:- 1. Substituted by sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi., dt. 13.8.1957. 1. Short title and extent :- (1) This Act may be called the Rajasthan Colonisation Act, 1954. 1[(2) It extends to the whole of the State of Rajasthan]. 1. Substituted by item No. 39 of the Schedule Pub. in Raj. Gaz. Pt. IV-A, Ex. Ordi., dated. 13.8.1957. 2. Definitions :- In this Act, unless the context otherwise requires- (i) "Collector" means the Collector of the district and includes- (a) any officer appointed by the State Government to perform all or any of the functions and exercise all or any of the powers of the Collector under this Act, and (b) any officer appointed before or after the commencement of this Act for purposes of colonization; 1[(ii) "Colony" means any area to which this Act shall, by notification in the Official Gazette, be applied by an order of the State Government, or in respect of minor irrigation projects, by an order of the Collector authorised by the State Government in this behalf; and 2[(iii) XXX] (iv) "improvement" means- (a) the construction and renovation of wells, tanks, bunds and water channels, and (b) the planting of trees and the draining, reclaiming, clearing, enclosing, leveling and terracing of land, but does not include such temporary works as are done by tenants or sub-tenants, without any special expenditure, in the ordinary course of agriculture; 3(v) "land" means land belonging to all or any of the following categories, namely:- (a) land as defined in clause (24) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), (b) land acquired under the provisions of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953) for the purpose of Government or a local authority or an educational institution, while such land remains the property of Government or such local authority or educational institution, as the case may be, (c) land surveyed and recorded, whether before or after the commencement of this Act, as belonging to the Government or a local authority which is used for any public purpose such as a road, (d) land surveyed and recorded as aforesaid for the use of the community such as, gochar, cremation-ground, grave-yard, road or pathway, (e) land in the possession of Government or a local authority obtained by transfer or otherwise, (f) abadi land within the limits of a municipality or a panchayat circle or a village, town or city, vesting in the State Government, and (g) land within the abadi area vesting in a local authority or land re-corded and set apart for the development of abadi or of mends or for other public or municipal purposes, and includes benefits to arise out of such land and things attached to the earth or permanently fastened to anything attached to the earth.] (vi) "land cultivated personally" with all its grammatical variations and cognate expressions, means land cultivated on ones own account- (i) by ones own labour, or (ii) by the labour of any member of ones family, or (iii) by servants on wages payable in cash or in kind (but not by way of a share in crops) or by hired labour under ones personal supervision or the personal supervision of any member of ones family or ones manager or agent: Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or is a member of the military, naval or air service of India or who, being a student of an educational institution recognised by the State Government, is below the age of twenty-five years, land shall be deemed to be cultivated personally even in the absence of such personal supervision; 4(vi-a) "Major Irrigation Project" means the works constructed to use surface water for irrigation of a culturable commanded area of more than 10,000 hectares; (vi-b) "Medium Irrigation Project" means the works constructed to use surface water for irrigation of a culturable commanded area of more than 2000 hectares but not more than 10,000 hectares; (vi-c) "Minor Irrigation Project" means the works constructed to use surface water for irrigation of culturable commanded area upto 2000 hectares;] (vii) "prescribed" means prescribed by or under this Act; 5(vii-a)Project Officer" means and Officer appointed by the Sate Government of exercise to powers and perform the duties assigned to such office under this Act. (viii) "public purpose" includes fair and equitable distribution of agricultural land among the various landless tenants; (ix) "tenant" means any person holding land in a colony and includes his predecessors and successors-in-interst and transferees. 1. Substituted vide Noti. No. F. 3(20) Vidhai/91, dated. 23.9.1991. Pub. in Raj. Gaz. Ex. Ordi., Pt. 4A, dated. 24.9.1991. 2. Omitted by item (12) of the Schedule to Rajasthan Act No. 8 of 1962, Pub. in the Raj. Gaz., Pt. IV-A, Ex. Ordi., dated. 23.4.1962. 3. Substituted by Sec. 2 of Raj. Act. No. 38 of 1958, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi., dated. 1.12.1958.. 4. Substituted by sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi, dated. 13.8.1957. 5. Inserted vide Noti. No. F. 3(20) Vidhi/91, dated. 23.9.1991, Pub. in Raj. Gaz., Ex. Ordi., Pt. 4A, dated. 24.9.1991. 3. Application of Act :- This Act shall apply to all lands in a colony. 4. Power to withdraw a colony from the operation of the Act :- The State Government may at any time, by notification in the 1[Official Gazette] withdraw a colony or any part of a colony from the operation of all or any of provisions of this Act 2[The State Government may also authorise a Collector to exercise the aforesaid powers in respect of a minor irrigation project for whole colony area or any part thereof within the local limits of the district."] 1. Substituted by sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi., dt. 13.8.1957. 2. Inserted vide Noti. No. F. 2(20) Vidhi/83, dt. 13.9.1983, Pub. in Raj. Gaz., Ex. Ordi., Pt. 4A, dt. 14.9.1983. 5. Applicability of tenancy and land revenue laws :- (1) Except as otherwise provided in this Act, the laws relating to agricultural tenancies, land, the powers, duties, jurisdiction and procedure of revenue courts, the survey and record operations, the settlement and collection of revenue, rent and other demands and the partition of estates and tenancies, for the time being in force in a colony, shall, in so far as may be applicable, apply to tenancies held and to proceedings conducted under this Act. (2) Nothing in such laws shall, however, be so construed as to vary or invalidate any rule made, or any condition entered in any statement of conditions issued, by the State Government under this Act. 6. Investing Colonisation Officer with powers of Revenue Courts :- The State Government may, by order published in the 1[Official Gazette], invest any officer appointed for colonisation of the colony with all or any of the powers of a Revenue Court or officer, other than the Board of Revenue, for the purpose of trying and hearing all or any specified classes of 1[applications,] suits or appeals arising in a colony. 1. Substituted by Noti. No. F. 2(20) Vidhi/83, dt. 13.9.1983, Pub. in Raj. Gaz., Ex. Ordi., Pt. 4A, dt. 14.9.1983. 7. Issue of statement of conditions of tenancy :- (1) The State Government may grant land in a colony to any person on such conditions as may be prescribed. (2) The State Government may issue a statement or statements of the conditions on which it is willing to grant land in a colony to 1[any person]. (3) Where such statements of conditions have been issued, the Collector may, subject to the control of the State Government, allot land to any person, to be held subject to such conditions contained in the statement issued under sub-section (2) of this section as the Collector may, by written order, declare to be applicable to the case. (4) No person shall be deemed to be a tenant or to have any right or title in the land allotted to him until such a written order has been passed and he has taken possession of the land with the permission of the Collector, and after possession has been so taken, the grant shall be held subject to the conditions declared applicable thereto. 1. Substituted by sections 3 of Rajasthan Act No. 23 of 1974, Pub. in the Raj. Gaz., Pt. IV A, Ex. Ordi., dt. 22.9.1974 8. Legal effect of conditions :- (1) Nothing contained in the Transfer of Property Act, 1882 (Act 4 of 1882), shall apply to the grant of any tenancy under section 7 or to any conditions imposed or any statement of conditions issued there under (2) All conditions under or subject to which a grant of tenancy is made under section 7 shall be valid and take effect according to their tenor, notwithstanding anything to the contrary contained in any rule or law. 9. Rectangularisation of fields and carrying out and maintenance of land development works :- 1[(1) The Collector may direct all or any section of allottees or tenants to effect rectangularisation of their fields. (2) For the purpose of carrying out land development works for optimum utilization of irrigation waters and/or the saving of land from damage, the Collector may, (i) direct the said allottees and tenants to carry out, at their own cost and as per plans and specifications approved by the Project Officer, land leveling work, reshaping of the fields, by division into rectangular bonded strips each connected to a water course and drains, excavation of water courses and drains, lining of water courses, soil treatment and land reclamation. Non- compliance of any of such directions shall be deemed to be a breach of the conditions imposed by this Act. (ii) direct the taking over of temporary possession of land belonging to any section of allottees or tenets temporarily for a period not exceeding three months; and the tenant or allottee concerned shall be bound to surrender the said land and shall not be entitled to any compensation for a period of occupation extending up to three months. In case the development work is not completed within three months, the Collector may extend this period for another one month for valid reasons. The tenant or allottee concerned shall be entitled for such compensation as determined by the Collector for the period extending beyond three months; (iii) before taking proceedings for taking possession under clause (ii) cause to be served in the prescribed manner on the tenant or allottee concerned a notice specifying the land to be taken over and calling on him to hand over possession by a certain date or to appear and show cause why the possession of the land in question should not be taken for the purpose of carrying out the land development work; Where the tenant or allottee concerned:- (a) does not hand over possession nor make appearance in response to the notice issued as above; or (b) does not show any cause; or (c) makes any representation which is rejected after it has been considered and a personal hearing given to him if this had been desired, the Collector may proceed to take possession in any manner he deems fit; (iv) direct any section of allottees or tenants to exchange peacefully their land for land elsewhere as nearby as may be, equal in value to the land surrendered, such value being determined by the Collector, and to hold it on the same terms and conditions, the said terms and conditions to apply in like manner as if the land taken in exchange had been the land held originally. (3) In case of the land being in the possession of a sub-tenant or mortgagee, as the case may be, under a valid lease or deed, the tenant shall inform the Collector and the provisions of sub- sections (1) and (2) shall apply to such sub-tenant or mortgagee as if he were a tenant but the ultimate liability for the payment of the cost of such development works shall in all cases be on the tenant. Such sub-tenant or mortgagee shall be entitled to the compensation if any, payable to the tenant for the possession of the land under clause (ii) of sub-section (2) above: Provided that such sub-tenant shall be liable to pay a proportionately higher rent for the remaining period of the lease or such mortgagee shall be liable to account for at the time of assessing the re-payment of the debt amount as the case may be, for the increased income from the land after the land development works, in accordance with the rules framed by the State Government for this purpose. (4) If any allottee or tenant fails to comply with an order of the Collector under sub-section (1) or clause (i) or clause (iv) of sub- section (2), within a period of one month, the Collector shall have the right to get the work executed departmentally or through a Government approved agency and to recover the cost thereof as arrears of land revenue and shall also have the right to enforce temporary resumption, surrender or exchange of land, as the case may be. (5) In pursuance of the above mentioned land development programme, all officers and servants of the Government duly authorised in this behalf shall have the right to enter upon the land or any building thereon at all times and do all acts and things necessary for or incidental thereto for enforcing the execution of the said works or ascertaining that they have been duly carried out: Provided that no residential plot shall be so entered into except at a reasonable time and after a notice of not less than 24 hours. 1. Substituted by Sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV A Ex. Ordi., dated. 13.8.1957. 10. Reservation of area for common needs of village :- The Collector may reserve in any specified locality such area as he may deem necessary for village site, grazing of cattle, roads and other common needs of the village and such reservation shall, on notification in the 1[Official Gazette], be deemed to be for a "public purpose" as defined in the Rajasthan Land Acquisition Act, 1953. 1. Substituted by item (12) of the Schedule to Raj. Act No. 8 of 1962, Pub. in Raj. Gaz., Pt IV-A, Ex. Ordi., dated 23.4.1962 11. False information by the tenant :- If any person who, after the commencement of this Act, has been put in possession of land in a colony as a tenant, shall have given false information intending or having reason to believe that any officer of the State Government at may be thereby deceived regarding his qualifications to become a tenant, he shall be deemed to have committed a breach of the conditions of his tenancy. 12. Exchange :- Subject to any orders that he may received from the 1[State Government] the Collector may allow any tenant to exchange the whole or any past of his tenancy for other land in the colony and the land so taken in exchange shall, in the absence of any special condition to the contrary to be recorded in writing by the Collector be deemed to be held on the conditions and subject to the obligations of which the land so given in exchange was held. 1. Substituted vide Noti. No. F. 2(24) Vidhi/84, dt. 7.11.1984, Pub in Raj. Gaz., Ex. Ordi., Pt. 4A, dt. 7.11.1984. 13. Transfer of rights :- 1[(1) No tenet shall, without the previous consent in writing of the S t a t e Government or an Officer of the State Government authorised by it in this behalf, to be given on the fulfillment of such conditions as may be prescribed, transfer his right or interest in land by way of sale, mortgage, exchange or gift or shall create thereon or shall sub-let the same for more than five years except by way of exchange under Sec. 12 or by way of mortgage or charge to the State Government or to a bank for the purpose of obtaining financial assistance from any of them. (2) A transfer or sub-lease made or charge created in contravention of sub-sec. (1) shall be void and if the transferee, sub-lessee or, as the case may be, the charge-holder has obtained possession of the land transferred, sub-let or, as the case may be, charged or of any part thereof, he shall, after an opportunity of being heard has been given to him and the transferor, be liable to be ejected there a from under the orders of the Collector and such land shall be resumed by the Collector to the State Government. Explanation - For the purpose of sub-section (1) of this section- (a) the expression "bank" shall have the same meaning as is assigned to it by clause (d) of section 2 of the Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974 (Rajasthan Act 22 of 1974) and shall include Land Development Banks specified in section 84 of the Rajasthan Co- operative Societies Act, 1965 (Rajasthan Act 13 of 1965) and such other bank or financial institution which the State Government may, by notification in the Official Gazette, specify as a bank for such purpose; and (b) the expression "financial assistance" shall have the same meaning as is assigned to it by clause (f) of Sec. 2 of the Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974 (Rajasthan Act 22 of 1974). 1[Provided that the State Government may exclude any area or class of tenants from the operation of sub-section (1)] 1. Inserted vide Noti. dt. 27.7.1989, Pub. in Raj. Gaz. Ex. Ordi, Pt 4A, dt. 29.7.1989 P. 41. 13A. Validation of certain transfers and declaration of consent to transfer :- (1) Not with sanding anything contained in section 13, or in any other provisions of this Act or in the Rules made or statement of conditions issued there under, but subject to sec. 42 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), where any transfer in whom khatedari rights have vested by or under this Act in contravention of sub-section (1) of section 13 at any time before the commencement of the Rajasthan Colonisation (Amendment) Act, 1983, such transfer, sub-lease or charge may, on an application being made to the Collector in this behlf in such Form as may be prescribed and within 1[1425 days of such commencement i.e. up to 30.6.1987] by the transferor, lessor or as the case may be, the person creating the charge or by the purported transferee sub-lessee or, as the case may be, charge-holler or by any subsequent purported transferee, sub-lessee or, as the case may be, charge-holder, be declared, after holding such enquiry as he deems proper, as valid by him subject, to any of such persons as aforesaid making payment to the State Government, in the case of irrigated land of an amount of Rs. 20,000/- per 25 bighas and in the case of barani or uncommand land of an amount of Rs. 4,000/- per 25 bighas or of an amount equal to the allotment price of the land prescribed by the State Government in the statement of conditions issued under sub- section (2) of section 7 or in any rule made under this Act and in force on such commencement, whichever is less 1[in four equal installment as follows:- (a) in the case of an application made up to 31.12.1984; the first, second, third and fourth installment shall be payable respectively on 31.12.1984, 30.6.1985, 31.12.1985 and 30.6.1986; (b) in the case, of an application made after 31.2.1984 but before the date of publication in the Official Gazette of the Rajasthan Colonization (Amendment) Ordinance, 1986; the first installment shall be payable within fifteen days from the date of such publication & the second, third and fourth installments shall be payable respectively within fifteen days, six months and one year from the date of the order of the Collector; and (c) in the case of an application made on or after the date of such publication; the first installment shall be payable along with application and the second, third and fourth installments shall be payable within the periods specified for such installments in clause (b). Provided that the State Government may on being satisfied that it is necessary or expedient to do so extend by notification the period beyond 30th June, 1987, not exceeding 2[five years and] six months, up to the day as deemed fit; and] 3[Provided further that where] any of the aforesaid persons pays to the State Government the entire compounding fee in one lump- sum along with his application and within the period specified in this sub-section the amount of compounding fee payable by him shall be deemed to be 25% less than that provided therein. 4[(1-A) Where an allottee, in whom khatedari rights have not been vested, even after seven years of allotment, under condition 9 of General Colony Conditions, has transferred the land allotted to him or any, right therein, in contravention of sub-sec. (1) of section 13 of this Act, before the commencement of the Rajasthan Colonisation (Amendment) Ordinance, 1988 (Ordinance No. 9 of 1988) the Collector on receiving an application from the allottee and the purported transferee in this behalf, in the prescribed form, within 297 days of the commencement of the Rajasthan Colonisation (Amendment) Ordinance, 1988 (Ordinance No. 9 of 1988) of within such period, as may be extended by the Government from time to time may subject to the provision of S. 42 of the Rajasthan Tenancy Act, 1955 (Raj. Act No. 3 of 1955), declare such transfer valid after holding such enquiry as he deems proper, subject to payment of all dues of the State Government by the transferee and also subject to the payment of sum of Rs. 50,000/- per 25 bighas to the State Government in case of irrigated or command land a sum of Rs. 10,000/- per 25 bighas in case of barani or uncommand land in four half yearly equal installments. Such transferee, shall thereafter be entitled to khatedari rights under the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955): Provided that where any of the aforesaid persons pays to the State Government the entire compounding fee in one lump-sum along with his application and within the period specified in this sub- section, the amount of compounding fee payable by him shall be deemed to be 25% less than provided therein. Explanation:- For the purposes of this sub-section,- (a) "allottee" means the person to whom land has been allotted on price under the rules made under this Act; and (b) "dues" in relation to the land allotted, shall include unpaid price of such land and such other dues are are required under law to be paid by the allottee." (2) Where on account of transfer, sub-lease or charge having been made by a tenant in whom khatedari rights have vested by or under this Act in contravention of sub-section (1) of section 13, the Collector has passed an order for ejectment of the purported transferee, sub-lessee or, as the case may be, the charge-holder or of any subsequent purported transferee, sub-lessee or, as the case may be, the charge-holder under sub-section (2) of the said section or for resumption of the tenancy of such tenant under clause (ii) of section 14, but any of such persons or such tenant as aforesaid has not actually been ejected from the land transferred sub-let or, as the case may be, charged and the tenancy has not actually been resumed before the commencement of the Rajasthan Colonisation (Amendment) Act, 1983, such tenant or any of such persons as aforesaid may, at any time within 5[1425 days of such commencement i.e. up to 30.6.1987 or within the period extended by the State Government, under first provisio to sub- section (1)] apply to the Collector for declaring the transfer, sub-lease or, as the case may be, the charge by such tenant as valid under and in accordance with sub-section (1) and upon such declaration having been made, any of such persons as aforesaid shall not be liable to be ejected and the tenancy of such tenant shall not be liable to be resumed and the order of ejectment or resumption of tenancy as the case may be, passed by the Collector shall be deemed to have been withdrawn. (3) Notwithstanding any judgment, decree, order, direction or permission of any court, officer or authority, all cases, in which previous consent in writing of the Collector was not obtained under sub-section (1) of Sec. 13 by a tenant in whom khatedari rights have vested by or under this Act for transferring or sub-letting such rights or, as the case may be, charging the same but subsequent consent as aforesaid for such transfer, sub-letting or, as the case may be, charge had been obtained by him from the Collector or from any court, officer or authority or in which clause (i) of Sec. 14 was applied by any of them to such transaction before the commencement of the Rajasthan Colonisation (Amendment) Act, 1983, shall be re-opened by the Collector and shall be decided afresh by him in accordance with this section after giving notice to the transferor lessor or, as the case may be, the person creating the charge, the purported tranferee, sub-lessee or, as case may be, the charge holder and to every subsequent purported transferee, sub-lessee, or as the case may be, the charge-holder. (4) Where compounding fee has been paid in accordance with this section, no action shall be taken or proceeded further against the purported transferee, sub-lessee or, as the case may be, charge- holder and no penalty shall be imposed on and no resumption of tenancy shall be made of, the tenant in whom Khatedari rights have vested by or under this Act, either under sub-section (2) of Sec. 13 or under Sec. 14 as the case may be, for the breach of the same condition of tenancy and arising due to the same contravention as aforesaid. (5) Where a tenant mentioned in sub-section (1) or his purported transferee, sub-lessee or, as the case may be, charge- holder or any subsequent purported transferee, sub-lessee or, as the case may be, charge-holder has already obtained a declaration under that sub-section or under sub-section (2) or sub-section (3) after making payment to the State Government of the amount of compounding fee under this section as it stood prior to its substitution by the Rajasthan Colonisation (Amendment) Act, 1984, so much amount of the compounding fee paid as is in excess of the amount of such fee specified in the proviso to sub-section (1), shall be refunded to such tenant or, as the case may be, to any of such persons who made the payment. (6) Where,- (a) any tenant in whom khatedari rights in land have vested by or under this Act has, before the commencement of the Rajasthan Colonisation (Amendment) Act, 1983, contracted to transfer for consideration such rights, or (b) any tenant to whom khatedari rights in land have accrued before such commencement had, before accrual of such rights to him, contracted to transfer for consideration rights vested in him by or under this Act, by writing signed by him or on his behalf from which the terms necessary to constitute the transfer can be ascertained with reasonable certainty, and the transferee has, before such commencement, in part performane of the contract taken possession of the land or any part thereof, or the transferee, being already in possession, continues in possession in part performance of the contract and has done some act in furtherance of the contract, and the transferee has paid the whole or part of the consideration to the transferor, then the transferor or any person claiming under him and the transferee or either of them may make an application in such form as may be prescribed on or before the last day up to which an application can be made under sub-sec. (1) to the Collector for declaration that the consent required of the Collector under sub-section (1) of section 13 to transfer such rights be deemed to have been granted and if Collector after making such enquiry as deemed fit, is satisfied that the conditions specified in this section and such other conditions as may be prescribed are fulfilled, he shall, subject to the transferor or the transferee making payment to the State Government of the amount calculated at the rate and in the manner specified in sub- section (1) by way of compounding fee, by order in writing declare that such consent to transfer such rights shall be deemed to have been granted to the transferor or any person claiming under him and upon such declaration being granted, the transferor shall, notwithstanding the fact that consent of the Collector was not obtained by him as required by sub-section (1) of section 13, be competent to transfer validly the land contracted to be transferred and in the event of the transferor refusing to do so or his whereabouts being not known, the transferee shall be competent to have the contract to transfer specifically enforced in accordance with the provisions of law relating to specific performance of contract for the time being in force. 1. Substituted vide Notification No. F. 4(15) Vidhi/86, dt. 3.1.1986, Pub. in Raj. Gaz. Ex. Ordi., Pt IV B, dated. 3.1.1987. 2. Substituted & Inserted vide Notification No. R 4(15) Vidhi/86, dt. 3.1.1986, Pub. in Raj. Gaz. Ex. Ordi., Pt IV B, dt. 3.1.1987. 3. Substituted vide Notification. dated. 25.4.1992, Pub. in Raj. Gaz., Ex. Ordi., Pt. IV-A, dt. 28.4.1992, p. 61. 4. Inserted vide Notification. dated. 27.7.1989, Pub. in Raj. Gaz. Ex. Ordi., Pt. IV B dt. 29.7.1989, P. 41. 5. Substituted vide Notification. No. F. 4(15)/Vidhi/86, dt. 3.1.1986, Pub. in Raj. Gaz;. EX. Ordi., Pt.IV B, dt. 3.1.1987. 14. Penalty for breach of conditions :- When the Collector is satisfied that a tenant in possession of land in a colony has committed a breach of the conditions of his tenancy, he may, after giving the tenant an opportunity to appear and state his objection, (i) impose on the tenant a penalty not exceeding five hundred rupees, or (ii) order the resumption of the tenancy: Provided that, if the breach is capable of rectification, the Collector shall not impose any penalty or order the resumption of the tenancy, unless he has issued a written notice requiring the tenant to rectify the breach within a reasonable time, not being less than one month to be stated in the notice and the tenant has failed to comply with such notice. 15. Power of re-entry and provision as to compensation in certain cases :- Where an order resuming the tenancy has been passed under section 14, the Collector may order immediate re- entry upon and taking possession of the land, subject to the payment of compensation, to be fixed by the Collector, for uncut and un gathered crops and for the improvements, if any, that may have been made by the tenant: Provided that, if the tenancy be allotted to any other person, the amount of compensation, if any, paid to the out-going tenant shall be recoverable by the Collector from the incoming tenant. 16. Provision for re-entry on and compensation for buildings on sites allotted for residential purposes :- In any case where a tenant has been allotted a site for residential purposes in consideration of his tenancy, and such tenancy has been resumed under the provisions of sections 14 and 15 of this Act, the Collect may order re-entry upon and taking possession of such site: Provided that the Collector shall fix and pay to the said tenant reasonable compensation for, or allow him to remove, any buildings or improvements made by him on such site. 17. Saving of certain tenancies and conditions :- Nothing in section 14 or section 15 or section 16 shall apply to:- 1(a) [X X X] (b) any breach of a condition regarding arboriculture included in any statement of conditions other than a statement pertaining to tree planting tenants. 1. Substituted by Sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi., dt. 13.8.1957. 18. Sums due to State Government to be recoverable as arrears of land revenue :- Sums due to 1[State Government] to be recoverable as arrears of land revenue All sums due to the State Government in respect of a tenancy granted under the provisions of this Act or of the rules made and conditions issued there under and all sums due on account of fines, confiscations, costs and penalties shall be recoverable as if they were arrears of land revenue. 1. Omitted by Sec. 5 of Raj. Act No. 23 of 1974 Pub. in R.G. Pt. IV- C Ex.Or. dt 22.9.1974. 19. Power to abrogate conditions :- The State Government may, at any time, by notification in the [Official Gazette] abrogate any of the limitations and obligations imposed upon tenants as part of the conditions of their tenure. 20. Special conditions applicable to certain Khatedar tenants :- Notwithstanding anything contained in any law or in any statement of conditions issued under this Act, a tenant who has previously to the commencement of this Act acquired rights in any land to which this Act for the time being applies, shall in respect of such land be bound by the conditions set out in the schedule to this Act. 21. Certain animals not liable to attachment or sale :- No animal maintained in accordance with any prescribed statement of conditions shall be liable to attachment or sale in execution of any decree. 22. Un-authorised occupation of land and re-entry :- 1[(1) Any person who occupies or continues to occupy any land in a Colony to which he has no right or title or without lawful authority shall be regarded as a trespasser and may be summarily evicted there a from by the Collector at any time at his own motion or upon the application of an aggrieved person at whose disposal such land has been placed and any crops, trees and buildings or any other constructions, erected or anything deposited on such land shall, if not removed within such reasonable time as the Collector may from time to time fix for the purpose, be liable to be forfeited to the State and to be disposed of as the Collector may direct; Provided that the Collector may in lieu of ordering the forfeiture of any such building or other construction, order the demolition of the whole or any part thereof. (2) Such transpose shall also be liable, by way of penalty, to pay a sum which may extend to 15 times the annual rent or assessment, as the case may be, and such sum shall be recoverable as arrears of land revenue. (3) Before taking proceedings for eviction under sub-section (1), the Collector shall cause to be served on the person reported to be occupying of continuing to occupy land without lawful authority a notice specifying such land and calling on him to appear and show cause why he should not be evicted there from. (4) In any of the following cases, namely:- (i) Where the trespasser neither vacates the land nor makes appearance in response to the notice issued under sub-section (3) or (ii) where in response to such notice the trespasser does not vacate the land and makes appearance but- (a) does not show any cause; or (b) makes any representation which is rejected after such, enquiry and hearing as may be necessary in the circumstances of the case: the Collector shall, unless in the case covered by clause (ii) above the trespasser undertakes to vacate the land within a weeks time and vacates it within such time, order the removal of the trespasser from such land and shall remove, or depute any person to remove him there from and take possession thereof.] 1. Substituted by Sec. 6 of Raj. Act No. 23 of 1974 Pub. in R.G. Pt. IV-C Ex.Or. dated 22.9.1974 23. Penalties :- If any person, without permission of an officer of the grade to be specified by the State Government:- (a) clears or breaks up for cultivation or cultivates any land which is not included in any tenancy or allotted residential enclosure or which has been set apart for the common purposes of a town or village community or section of the same or for a road, canal or water course; or (b) erects 1[any building or any other structure for any purpose whatsoever] on any such land; or (c) fells or otherwise destroys standing trees on such land; or (d) otherwise encroaches on any such land; or (e) makes an excavation or constructs a water channel on any such land, he shall, on complaint made by order of or under authority from the Collector, be punished on conviction by a Magistrate with a Fine not exceeding Rs. 500/-. Explanation- The felling of trees planted by a tenant on any village road or water course traversing his holding is not an offence under this section. 1. Inserted by sec. 3 of Raj. Act No. 38 of 1958, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi., dt. 1.12.1958. 24. Additional powers of Collector in regard to offences :- When the Collector is satisfied that an act punishable under section 23 has been committed, he may in lieu of proceedings against the offence under that section or after conviction of the offender under that section- (i) in the case of an offence under section 23 (a), confiscate, the crops growing on any land cultivated in contravention of this Act, or if the crops have been cut recover such sum as he may assess as the value thereof from the offender; (ii) in the case of an offence under section 23(c) recover such sum as he may assess as the value of the tree or trees destroyed: (iii) in the case of an offence under section 23 (b), (d) or (e), cause the building or other encroachment to be demolished or removed or the excavation or channel to be filled up, and levy the cost of so doing from the person responsible for such act. 25. Jurisdiction of Civil Court barred as regards matters arising under the Act :- A Civil Court shall not have jurisdiction in any master which the Collector is empowered by this Act to dispose of and shall not take cognizance of the manner in which the State Government or Collector any officer exercises any power vested in it or in him by or under this Act. 26. Public servants indemnified for acts done under this Act :- No suit shall lie against the State Government or any public servant for anything done in good faith under this Act. 27. Legalization of orders passed previously to the Act :- Any act hitherto done or order passed by the State Government or by any officer appointee! for colonization of a colony or by any other officer within any area to which this Act may be applied, which is not contrary to the provisions of this Act, shall be deemed to have been done or passed under this Act. 28. Power to make rules :- The State Government may, by notification in the 1[Official Gazette] make rules generally for carrying into effect the provisions and purposes of this Act and in particular for all matters which are required by this Act to be prescribed or which may be prescribed there under. 1. Substituted by sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi. dated. 13.8.1957. 29. Rules etc. subject to rescission or modification by resolution of State Legislature :- Every rule made, and every statement of conditions or notification issued, by the State Government under any provision of this Act shall be laid before the House of the State Legislature at the Session thereof next following and shall be liable to be rescinded or modified by a resolution of that House; and the rescission or modification so made shall, after publication by notification in the 1[Official Gazette], be deemed to have come into force. 1. Substituted by sec. 4 of Raj. Act No. 27 of 1957, Pub. in Raj. Gaz., Pt. IV-A, Ex. Ordi., dt. 13.8.1957. 30. Omitted :- 1[Omitted] 1. Omitted by item No. 39 of the Schedule-ibid.