Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com United Provinces Village Abadi Act, 1947 3 of 1948 [] CONTENTS 1. Short title, extent and commencement 2. Interpretation and definitions 3. Presumption regarding existing houses 4. House-owners right to user United Provinces Village Abadi Act, 1947 3 of 1948 [] An Act to regulate in certain respects the relations between landlords and the house- owners in village abadis in the United Provinces. Preamble Whereas it is expedient to regulate in certain respects the relations between landlords and houseowners in village abadis in the United Provinces; It is hereby enacted as follows 1. Short title, extent and commencement :- (1) This Act may be called United Provinces Village Abadi Act, 1947. (2) It extends to the whole of the Union territory of Delhi. 2. Interpretation and definitions :- In this Act, unless there is something repugnant in the subject or context (1) "Village abadi" means any land in an agricultural village which is or, but for an error or omission would have been recorded as such in the revenue records. (2) "Lanlord" means the propreitor of the land constituting the village abadi and includes a sub-proprietor or under-proprietor thereof. (3) "House owner" means a person, not being the landlord, who owns a house in a vilaage abadi. 3. Presumption regarding existing houses :- All houses built in a village abadi and existing on the 15th day of August, 1950, shall unless the contrary is proved, be presumed to have been built with the contest of the landlord. 4. House-owners right to user :- Notwithstanding any custom or usage to the contrary in any agricultural village, a house-owner may (a) convert his kachcha house into pucca, and (b) make such construction in the Sahan darwaza or land appurtenant to such house as may be necessary for agricultural or domestic purposes.