Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com URBAN LAND (CEILING AND REGULATION) RULES, 1976 CONTENTS 1. Short title and commencement 2. Definitions 3. Statement by persons holding excess lands 4. Intimation by person holding vacant lands equal in extent within the jurisdiction of two or more competent authorities 5. Particulars to be contained in draft statement as regards vacant lands and manner of service of the same 6. Manner of publication of notification giving particulars of vacant lands 7 . Time within which competent authority shall dispose of cases under sub-section (9) of section 11 8. Particulars to be mentioned in statements by persons acquiring vacant lands by inheritance, etc., on or after the commencement of the Act 9. Particulars to be mentioned in statements under sub-section (1) of section 16 10. Times during which the competent authority or any person acting under the orders of such authority may enter upon any vacant land under section 17 11. T he time within which and form in which, declaration under sub-section (1) of section 21 shall be made 11A. Terms and conditions subject to which a person may be permitted to continue to hold excess vacant land under sub-section (1) of section 21 12. Particulars In a statement under sub-section (1) of section 22 13. Form of and particulars in an application under sub-section (1) of section 24 14. Form of application under sub-section (2) of section 27 15. Supply of certified copies 15A. Appellate authority 16. Court-fees SCHEDULE 1 :- SCHEDULE I SCHEDULE 1A :- SCHEDULE IA SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III SCHEDULE 4 :- SCHEDULE IV URBAN LAND (CEILING AND REGULATION) RULES, 1976 In exercise of the powers conferred by sub-section (1), read with sub-section (2)of section 46 of the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976), the Central Government hereby makes the following, Rules namely:- 1. Short title and commencement :- (1) These rules may be called the Urban Land (Ceiling and Regulation) Rules, 1976. (2) They shall come into force on the date1 of their publication in the Official Gazette. 1. 17-2-1976. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976); (b) "Form" means a form as given in 1[Schedule I]; (c) "Schedule" means a schedule appended to these rules; 2 [(cc) "Scheme" means a scheme referred to in sub-section (1) of section 21 and approved by the authority specified by the State Government under that sub-section;] (d) "section" means a section of the Act. 1. Substituted for "the First Schedule" by the Urban Land (C. and R.) Eighth Amendment Rules, 1977, w.e.f. 19-12-1977. 2. Inserted, Substituted for "the First Schedule" by the Urban Land (C. and R.) Eighth Amendment Rules, 1977, w.e.f. 19-12-1977. 3. Statement by persons holding excess lands :- Every statement under section 6 shall be filed within 1 [two hundred and twelve days] from the commencement of the Act and such statement shall contain the particu- lars specified in Form I: Provided that where any vacant land exempted by clause ( iv) of sub-section (1) of section 19 or sub-section (1) of section 20 ceases to be so exempted, the statement referred to in sub-section (1) of section 6 in relation to such vacant land shall be filed within ninety days from the date of which such vacant land ceases to be so exempted. Explanation.-In this rule, "commencement of the Act" shall have the meaning assigned to the expression "commencement of this Act" in the Explanation to sub-section (1) of section 6. 1. Substituted for "one hundred and eighty days" by the Urban Land (C. and R.) Sixth Amendment Rules, 1976, w.e.f. 14-8-1976. Earlier "one hundred eighty days was substituted for "one hundred and twenty days" by the Urban Land (C. and R.) Amendment Rules, 1976. 4. Intimation by person holding vacant lands equal in extent within the jurisdiction of two or more competent authorities :- The intimation to be sent to the State Government or the Central Government under sub-section (2) or sub-section (3), a.. the case may be, of section 7 shall be in Form II. 5. Particulars to be contained in draft statement as regards vacant lands and manner of service of the same :- (1) Every draft statement prepared under sub-section (1) of section 8 shall contain the particulars specified in Form III. (2) (a) The draft statement shall be served together with the notice referred to in sub- section (3) of section 8 on- (i) the holder of the vacant lands, and (ii) all other persons, so far as may be known, who have, or are likely to have, any claim to, or interest in the ownership, or possession, or both, of the vacant lands, by sending the same by registered post addressed to the person concerned: ( i) in the case of the holder of the vacant lands, to his address as given in the statement filed in pursuance of sub-section (1) of section 6 , and (ii) in the case of other persons at their last known addresses. (b) Where the draft statement and the notice are returned as refused by the addressee, the same shall be deemed to have been duly served on such person. (c) Where the efforts to serve the draft statement and the notice, on the holder of the vacant lands or, as the case may be, any other person referred to in clause (a), in the manner specified in that clause is not successful for reasons other than the reason referred to in clause (b), the draft statement and notice shall be served by affixing copies of the same in a conspicuous place in the office of the competent authority and also upon some conspicuous part of the house (if any) in which the holder of the vacant lands or, as the case may be, the other person is known to have last resided or carried on business or. personally worked for gain. 6. Manner of publication of notification giving particulars of vacant lands :- The notification under sub-section (1) of section 10 shall be published for the information of the general public, in addition to the publication to be made in the Official Gazettee of the State concerned, also in the following manner, namely:- (a) by affixing copies of the notification in a conspicuous place in the office of the competent authority; and 1[(b) by affixing copies of the notification in a conspicuous place in t h e offices of the District Collector, Tehsildar and Municipal Commissioner within the local limits of whose jurisdiction the vacant land to which the notification relates is situated: Explanation I-For the purposes of this rule "Municipal Commissioner" means the Chief Executive Officer (by whatever name called) of any municipal corporation, municipal committee or board, a town area committee, a notified area committee or cantonment board, as the case may be.] 2 [* * *] 1. Substituted by the Urban Land (C. and R.) Third Amendment Rules, 1976, w.e.f. 17-7-1976. 2. Proviso omitted by the Urban Land (C. and R.) Third Amendment Rules, 1976, w.e.f. 17-7-1976. 7. Time within which competent authority shall dispose of cases under sub-section (9) of section 11 :- Every case for determination of the amount to be paid to the person or persons having any interest in any vacant land shall be disposed of by the competent authority within one year from the date on which such vacant land is deemed to have been acquired by the State Government. 8. Particulars to be mentioned in statements by persons acquiring vacant lands by inheritance, etc., on or after the commencement of the Act :- Every statement under sub-section (1) of section 15 shall contain the particulars specified in Form IV. 9. Particulars to be mentioned in statements under sub- section (1) of section 16 :- Every statement under sub-section (1) of section 16 shall contain the particulars specified in Form 1. 10. Times during which the competent authority or any person acting under the orders of such authority may enter upon any vacant land under section 17 :- The competent authority or any person acting under the orders of the competent authority may enter upon any vacant land or any other land on which there is a building for the purposes referred to in that section between sunrise and sunset. 11. The time within which and form in which, declaration under sub-section (1) of section 21 shall be made :- Every declaration under sub-section ( 1 ) of section 21 by a person holding vacant land shall be made within 1[one thousand one hundred and thirty-nine days] from the commencement of the Act and shall be in Form V: Provided that- (a) where, on or after the commencement of the Act, any person acquires any vacant land in the manner provided in sub-section (1) of section 15 , and on such acquisition, the extent of the land so acquired together with the extent of the vacant land, if any, already held by him exceeds in the aggregate the ceiling limit, section 21 shall be 2[one thousand one hundred and thirty-nine days] from the date on which he acquires such vacant land in the manner aforesaid; (b) where any vacant land held by any person and exempted by clause (iv) of sub- section (1) of section 19 or sub-section (1) of section 20 ceases to be so exempted and as a consequence thereof the extent of such land together with the extent of the vacant land, if any, already held by him, exceeds in the aggregate the ceiling limit, then the time within which such person may file the declaration referred to under sub-section (1) of section 21 shall be 2 [one thousand one hundred and thirty- nine days] from the date on which such vacant land ceases to be so exempted. 1. Substituted for the words "one thousand and forty-nine days" by the Urban Land (C. and R.) Seventh Amendment Rules, 1978, w.e.f. 18-12-1978. Earlier "one thousand and forty-nine days was substituted for "six hundred and eighty-four days" by the Urban Land (C.and R.) Eighth Amendment Rules, 1977, w.e.f. 19-12- 1977. 2. Substituted for the words "one thousand and forty-nine days" by the Urban Land (C. and R.) Seventh Amendment Rules, 1978, w.e.f. 18-12-1978. Earlier "one thousand and forty-nine days" was substituted for six hundred and eighty-four days by the Urban Land (CandR) Eighth Amendment Rules, 1977, w.e.f. 19-12-1977, 11A. Terms and conditions subject to which a person may be permitted to continue to hold excess vacant land under sub-section (1) of section 21 :- . [. The terms and conditions subject to which the competent authority may permit a person to continue to hold vacant land in excess of the ceiling limit, under sub- section (1) of section 21 , for the construction of dwelling units for the accommodation of the weaker sections of the society in accordance with any scheme shall be the terms and conditions specified in Schedule IA.] 12. Particulars In a statement under sub-section (1) of section 22 :- Every statement under sub-section (1) of section 22 shall contain the particulars specified in Form VI. 13. Form of and particulars in an application under sub- section (1) of section 24 :- . . Every application under sub-section (1) of section 24 shall be made in Form VII and shall contain the particulars specified therein. 14. Form of application under sub-section (2) of section 27 :- Every application under sub-section (2) of section 27 shall be in Form VIII. 15. Supply of certified copies :- The competent authority may supply a party to any proceeding before it with certified copies of any document in relation to, or produced in, that proceeding on an application made therefor 1[which shall bear court-fee stamp of the value] as are specified in 2 [Schedule IV] in relation to that application. 1. Substituted for "and on the payment of such fees" by the Urban Land (C. and R.) Amendment Rules, 1977, w.e.f. 5-2-1977, as corrected by G.S.R., 506, dated 30-3-1977. 2. Substituted for the Fourth Schedule" by the Urban Land (C. and R.) Eighth Amendmen Rules, 1977, w.e.f. 19-12-1977. Earlier "the Fourth Schedule" was substituted for "the Secon( Schedule" by the Urban Land (C. and R.) Seventh Amendment Rules, 1977, w.e.f. 17-9-1977 15A. Appellate authority :- . [. (1) The authority to whom an appeal may be preferred, in the States or Union territories mentioned in column (1) of 1[Schedule II], from an order referred to in column (2) of the said Schedule made by any competent authority under the Act [not being an order under section 11 or sub-section (1) of section 30 ] shall be, for the urban agglomeration specified in column (3) of the said Schedule, the authority specified in the corresponding entry in column (4) thereof: Provided that the authority so specified in column (4) of 1[Schedule II] shall have no jurisdiction in relation to lands or buildings in cantonments declared as such under Cantonments Act, 1924 (2 of 1924). (2) The authority to whom an appeal may be preferred from the orders [not being orders under section 11 or sub-section (1) of section 30 ] of the competent authorities, appointed for cantonments under the Act, mentioned in column (1) of 3 [Schedule III] shall be the authorities specified in the corresponding entry in column (2) thereof.] 1. Substituted for "the Second Schedule" by the Urban Land (C. and R.) Eighth Amendment Rules, 1977, w.e.f. 19-12-1977. 3. Substituted for "the Third Schedule", Substituted for "the Second Schedule" by the Urban Land (C. and R.) Eighth Amendment Rules, 1977, w.e.f. 19-12-1977. 16. Court-fees :- Every application, appeal or other proceeding under the Act, mentioned in [Schedule IV] shall bear court-fee stamps of the value specified against each such application, appeal or other proceedings in column 3 of the said Schedule. SCHEDULE 1 SCHEDULE I [] \ \ \FORM I (TO BE FURNISHED IN TRIPLICATE) \ \ \ \ (See rule 3 and rule 9) \ \ Statement under sub-section (1) of section 6 \ \ \ \ \ PART A \ \ABSTRACT OF THE TOTAL VACANT LAND HELD BY A PERSON 1. Name and address of the person filing the statement. 2. Whether the statement relates to an individual, a family, a firm, a company or an association or body of individuals, whether incorporated or not. 3. The urban agglomeration in which the vacant land is situated: 6 \(a) The urban agglomeration in which the major part of \the vacant land is situated. \(b) The urban agglomeration/urban agglomerations in \which the other portion of the vacant land is situated. 4. The extent of each of the vacant lands referred to above and its location. 5. State if the vacant land is: \(i) only a vacant land, \(ii) land with a building, or \(iii) land with a building with a dwelling unit therein. 6. Have you made any transfer of any vacant land held by you as provided in section 4 of the Act after the 17th February, 1975 and before the 28th January, 1976? If so, the extent, location, mode and other details thereof. (Applicable only where the land is situated in a state to which the Act applies in the first instance). 7. Have you made any transfer of any vacant land held by you as provided in section 5 (1) of the Act during the period beginning with the 28th January, 1976, and ending with the commencement of the Act? If so, the extent, location, mode and other details thereof. (Applicable only where the land is situated in a State to which the Act applies in the first instance). 8. Is any exemption from the ceiling limit being claimed or sought by you in respect of any vacant land held by you under section 19 or section 20? If so, details thereof. 9. (a) Have you made any declaration under sub-section \(1) of section 21 in respect of any vacant land? If so, \give particulars of that declaration. \(b) Have you attached a copy of the declaration to this \statement? \ \ \ \ \PART B \STATEMENT UNDER SUB-SECTION (1) OF SECTION 6 OF THE ACT 1. Name and address of the person filing the statement. 2. Whether the statement relates to an individual, a family, a company or an association or body of individuals, whether incorporated or not ? 3. Name and address of the person by whom the land is owned or held. 4. (a) If the person specified in item 3 is mentally incapaci- \tated from attending to his affairs, is the person \specified in item I- \ \(i) his guardian; or \ \(ii) competent to act on his behalf? \(b) If the return relates to a family, is the person specified \initem I, the husband/wife/other person competent \to act on behalf of husband or wife or both? \(c) In the case of any other person, is the person referred \to in item I competent to file the statement? If not, \what is the nature of his authority to file the state- \ment? 5. If the return relates to a family, particulars of the family:- \ \ \ \ \ \ \ \Name Date of Age \ \ \ \ \ \ \ \ birth \(i) Husband \(ii) Wife \(iii) Unmarried minor children \ \1. \ \2. 6. Have particulars of all vacant lands, land with building, land with building proposed to be demolished and agricul- tural land owned, or possessed as owner or tenant or a mortgagee or under an irrevocable power-of- attorney or under a hire-purchase agreement or in any other capacity in the State, including lands transferred after the 17th February, 1975 and lands exempted under section 19, by the person to whom the statement relates, been furnished in Annexure A? 7. (a) is there any encumbrance on the lands included in \Annexure A and, if so, \(b) have particulars of the encumbrances been furnished in Annexure B? 8. (a) Is there any litigation pending in respect of any land \included in Annexure A and, if so, \(b) have particulars of the litigation been furnished in \Annexure C? 9. (a) Is there any arrears of land revenue or other amounts \recoverable as arrears of land revenue or attach- \ment or restraint on alienation in respect of any land \included in Annexure A and, if so, \(b) have particulars of such arrears and of the proceed- \ings pending for collection of such arrears or the \particulars of such attachment or restraint on alien- \ation been furnished in Annexure D? 10. (a) Is any land included in Annexure A in the possession \of other persons by way of mortgage or otherwise \and, if so, \(b) have particulars of such land been furnished in \Annexure E? 11. (a) Is any land in respect of which exemption is sought \under section 19 of the Act included in Annexure A \and, if so, \(b) have particulars of such land been furnished in \Annexure F? 12. (a) Is any land in respect of which exemption is sought \under section 20 of the Act included in Annexure A \and, if so, \(b) have particulars of such land been furnished in \Annexure G? 13. Have you filed a declaration under sub-section (1) of section 21? If so, give particulars of the declaration and attach a copy of the same: 14. Is there any other person interested in such land and, if so, have the name/names and address/addresses and nature of interest of such person/persons been indicated in Annexure A? 15. (Applicable only where the land is situated in a State to which the Act applies in the first instance): \(a) Whether any vacant land included in Annexure A has \been transferred by you by way of sale, mortgage, \gift, lease or otherwise- \ \(i) after the 17th February, 1975 and before 28th \ \January, 1976; \ \(ii) during the period beginning with 28th January, \ \1976 and ending with the commencement of \ \the Act, if so, \(b) have particulars of each such transaction and the \land or interest involved in such transaction been \furnished in Annexure H? 16. Have the particulars of land which is desired to be retained and the land which is proposed to be surrendered been furnished in Annexure I? I hereby declare that to the best of my knowledge and belief the information furnished in this Form and in Annexures A to I is the full and complete information of the entire holding of the person specified in item 3 within the State(s) of.................................:.......and that the said person does not own or hold any other land either individually or jointly with others within any other State. In case any further clarification on any item is required, I shall furnish the same. Place : Signature of the person Date : furnishing the statement. To The Competent Authority, SCHEDULE 1A SCHEDULE IA [ \ \ \ \ \See rule 11A \ \ \ \ \TERMS AND CONDITIONS SUBJECT TO WHICH A PERSON MAY BE \ \ PERMITTED TO CONTINUE TO HOLD EXCESS VACANT \ \ LAND UNDER SUB-SECTION (1) OF SECTION 21 1. The construction of dwelling units for the accommodation of the weaker sections of the society in the vacant land, in relation to which the declaration of the competent authority is sought or made under sub-section (1) of section 21, shall be consistent with the Master Plan, if any, for the urban agglomeration or that part of the urban agglomeration wherein such land is situated or, if there is no Master Plan for the urban agglomeration or such part thereof, such directions as the State Government may give in relation to land use in the urban agglomeration, or such part having regard to the planned development of the urban agglomeration or any part thereof. 2. Not less than fifty per cent of the total number of dwelling units constructed by any person under the scheme shall have plinth area not exceeding forty square metres. 3. The construction of the dwelling units shall be completed within five years from the date on which the declaration is made by the competent authority under sub- section (1) of section 21, permitting the person concerned to continue to hold the vacant land for the purpose specified in that sub-section. 4. (1) The dwelling units constructed under the scheme shall be sold by outright sale or on hire-purchase or shall be let-out on rent to the weaker sections of the society. 27[(2) Where any dwelling unit is sold by outright sale, the sale price which such person shall be entitled to receive shall not exceed a sum consisting of,- \(i) the actual cost of construction of the dwelling unit; \(ii) either ten times the net average annual income actually derived from the \land for the period of five consecutive years referred to in clause (a) of sub- \section (1) of section 11 or five times the amount he would be entitled to 11 \under clause (b) of sub-section (1) of that section, whichever is higher, in \respect of the land occupied by such dwelling unit and the land appurtenant \thereto, if such land is deemed to have been acquired by the State Govern- \ment under sub-section (3) of section 10; and \(iii) a sum calculated at the rate of fifteen per cent on such cost of construction \and such cost of land referred to in (ii) above.] Explanation.- Where the dwelling unit is part of a building, being a group housing, the proportionate share in relation to the dwelling unit in the amount paid in relation to the land occupied by the building and the land appurtenant thereto, determined on the basis of the ratio of the plinth area of the dwelling unit to the total plinth area of the building, only shall be taken into account in determining the sale price of the dwelling unit under this sub-paragraph. (3) Where any dwelling unit is sold on hire-purchase, such person shall be entitled to get, in addition, on the sale price determined in accordance with sub-paragraph (2), interest calculated at the rate often per cent per annum on the unpaid portion of the sale price. (4) Where any dwelling unit is let out on rent, the rent shall be worked out in such a way that such person would get a return not exceeding ten per cent per annum on the sale price of the dwelling unit determined in accordance with sub- paragraph (2). Explanation.-For the removal of doubts it is hereby declared that in working out the return on the sale price which such person may get under this sub-paragraph, by way of rent the fact that the dwelling unit has been vacant, or is likely to remain vacant, for any part of the year shall not be taken into account. 5. Between the date on which a declaration in relation to the vacant land is made by the competent authority under sub-section (1) of section 21 and the date of completion of the construction of the dwelling units, the person concerned shall not transfer the land by way of sale, gift, lease or otherwise : Provided that such person may mortgage it without possession to the State Government or Central Government or a bank as defined in section 19 for getting a loan for the purpose of constructing such dwelling units.] SCHEDULE 2 SCHEDULE II [[See rule 15A(1)] Name of the Provision of the Urban agglomeration Appellate State/Union Act under which within which the land authority territory the order has or lands with buildings been made are situated 1 2 3 4 PARTI States 29[1. Andhra Every order under All urban agglomera Commissioner, Pradesh the Act other than tions within the State. Urban Land Ceiling, an order under sec Andhra Pradesh.] tion 11 or sub-sec tion (1) of section 30. 2.- Assam Every order under All urban agglomera 30[Commissioner of the Act other than tions within the State. Lower Assam, divi an order under sec sion, Gauhati.] tion 11 or sub-sec - tion ( 1 ) of section 30. 31[2A. Gujarat Every order under All urban agglomera 32[(1) Urban Land the Act other than tions within the State Tribunal No. 1 and an order under sec ex-officio Secretary tion 11 or sub-sec to the Government tion ( 1 ) of section 30. of Gujarat, Revenue Department, Ahme- dabad. (2) Urban Land Tribunal No. 2 and ex-officio Secretary to the Govern ment of Gujarat, Revenue Depart ment, Ahmedabad. (3) Urban Land Tri bunal No. 3 and ex- offico Secretary to the Government of Gujarat, Revenue Department, Ahme- dabad. (4) Urban Land Tri bunal No. 4 and ex- officio Secretary to the Government of Gujarat, Revenue Department, Ahme- dabad.)] 3. Karna- 33[Every order under (a) Bangalore Urban Chairman, Karnatak taka the Act other than Agglomeration. Appellate Tribunal. an order under sec (b) Mysore. Divisional Commis tion 11 or sub-sec sioner, Mysore - tion ( 1 ) of section 30.] (c) Mangalore Urban Agglomeration. Divison, Mysore. (d) Belgaum Urban Divisional Commis sioner, Belgaum, Agglomeration Division Belgaum (e) Hubli-Dharwar. 34[3A. Madhya Every order under (a) Gwalior Urban Ag Additional Commis Pradesh the Act other than glomeration. sioner, Gwalior. an order under sec (b) Indore Urban Ag 35a[Divisional] Com tion 11 or sub-sec glomeration. missioner, Indore] tion (1) of section 30. (c) Ujjain Urban Ag 35a[Divisional] Com glomeration. missioner, Ujjain. (d) Jabalpur Urban 35a[Divisional] Com Agglomeration. missioner, Jabalpur. (e) Bhopal Urban Ag 35a[Divisional] Com glomeration missioner, Bhopal. (f) Raipur Urban Ag 35a[Divisional] Com glomeration. missioner, Raipur. (g) Durg- Bhilainagar 35a[Divisional] Com Urban Agglomera missioner, Raipur.] tion. 36[4. Maha- I. Every order under 36a[1. (a) Greater Additional Divi rashtra the Act other than Bombay Urban sional Commis an order under sec Agglomeration includ sioner, Konkan tion 11, section 21 or ing its peripheral area Division sub-section (1) of within the districts of section 30. Raigarh and Thane. (b) The peripheral area Additional Divi of Greater Bombay sional Commis Urban Agglomeration sioner, Konkan falling within the Division Districts of Raigarh and Thane. 2. (a) Pune Urban Divisional Commis Agglomeration. sioner, Pune/Addi- tional Divisional Commissioner, Pune (b) Ulhas Nagar Urban Respective Addi Agglomeration. tional Collector or (c) Kolhapur Urban Collector under Agglomeration. whose jurisdiction the urban agglomer (d) Solapur Urban ation is situated. Agglomeration. (e) Sangli Urban Agglomeration 3. All urban agglomera Divisional Commis tions within the State sioner under whose of Maharashtra exclud jurisdiction the ur ing the urban agglom ban agglomeration is erations mentioned situated.] at Serial Numbers 1 and 2 above II. Every order un 1.(a) Greater Bombay Secretary to Gov der section 21 of the Urban Agglomeration ernment of Act. excluding its peripher Maharashtra, Hous al area. ing and Special As (b) Pune Urban Ag sistance Depart glomeration. ment. 2. (a) Thane Urban Ag Additional Divi glomeration. sional Commission er, Konkan Division. (b) Ulhasnagar Urban Agglomeration. (c) Peripheral area of Bombay Urban Ag glomeration. 3. Nasik Urban Agglom Additional Division eration. al Commissioner, Nasik Division. 4. (a) Kolhapur Urban Divisional Commis Agglomeration. sioner, Pune/Addi- (b) Sholapur Urban Ag tional Divisional glomeration. Commissioner, Pune (c) Sangli Urban Ag glomeration. - 5. Nagpur Urban Ag Divisional Commis glomeration. sioner, Nagpur/Ad- ditional Divisional Commissioner, Nagpur.] 37[4A. Every order under 1. Patna Urban Agglom Commissioner, Patna Bihar the Act other than eration. Division, Patna an order under sec tion 11 or sub-sec 2. Ranchi and Jarn- Commissioner, Sou tion (1) of section 30, shedpur Urban Ag th Chotanagpur Di glomeration. vision, Ranchi. 3. Dhanbad Urban Ag Commissioner, Nor glomeration th Chotanagpur Division, Hazari- bagh.] 5. Orissa Every order under All urban agglomera Member, Board of the Act other than tions in the State Revenue for the an order under sec State. tion 11 or sub-sec tion (1) of section 3 0. 38[6. Punjab. Every order under All urban agglomera (1) The Commission the Act other than tions in the State. er of the Revenue an order under sec- Division in whose tion 11 or sub-sec jurisdiction the ur tion (1) of section 30. ban agglomeration falls in the case of orders passed by the Deputy Commis sioner and the Land Acquisition Collec tor, Housing and Urban Development Department, as Competent Authori ty (2) The Deputy Com missioner of the Dis trict in whose juris diction the urban agglomeration falls in the case of orders passed by Urban Ceiling Officers and Sub-Divisional Of ficers (Civil) as Com petent Authority.] Every order under (a) Jaipur Divisional Commis the Act other than sioner, Jaipur. an order under sec Divisional Commis 39[7. Rajas- tion 11 or sub-sec (b) Jodhpur sioner, Jodhpur. than tion (1) of section 30 (c) Bikaner Divisional, Commis sioner, Bikaner. (d) Kota Divisional Com missioner, Kota. (e) Ajmer Divisional Commis sioner, Ajmer.] Every order under (a) Agra Distt. Judge, Agra the Act other than (b) Aligarh Distt. Judge, Aligarh an order under sec 40[8. Uttar tion 11 or sub-sec (c) Allahabad Distt. Judge, Alla Pradesh tion (1) of section 30 habad, (d) Bareilly Distt. Judge, Bareilly. (e) Dehra Dun Distt. Judge, Dehra Dun. (f) Gorakhpur Distt. Judge, Gorakhpur. (g) Kanpur Distt. Judge, Kanpur. (h) Lucknow Distt. Judge, Luc know. (i) Meerut Distt. Judge, Meerut. (j) Moradabad Distt. Judge, Morababad. (k) Saharanpur Distt. Judge, Saharanpur. (l) Varanasi Distt. Judge, Varanasi.] 41[9. West Every order under All the urban agg 42[( i) Secretary to the Bengal the Act other than lomerations within the Government of West an order under sec State (including the pe Bengal, Department tion 11 or sub-sec ripheral areas) of Urban Develop tion (1) of section 30. ment, Urban Land Ceiling Branch, Calcutta. ( ii) Special Secretary to the Government of West Bengal, Department of Ur ban Development, Urban Land Ceiling Branch, Calcutta.]] PART II Union - territories 1. Chandi Every order under Chandigarh Urban Urban Finance Secr garh the Act other than Agglomeration. etary, Chandigarh an order under Administration. section 11 or sub section (1) of section 30. 2. Delhi Every order under Delhi Urban 43[Secretary (Lands the Act other than Agglomeration and Buildings), an order under excluding the Delhi Delhi Adminis section 11 or Cantonment. tration, Delhi.] sub-section (1) of section 30. 44[3. Pondi- Every order under Pondicherry Urban Secretary to Govern cherry the Act other than Agglomeration ment, Revenue an order under Department, section 11 or Pondicherry,] sub-section (1) of section 30. SCHEDULE 3 SCHEDULE III Competent Authorities Appellate Authorities 1. (a) Military Estates Officer, (Urban Land Ceiling), Secunderabad. (b) Military Estates Officer, Bombay 45b[Director, Defence Estates], and Gujarat Circle, Bombay. Ministry of Defence, Southern Command, Poona. (c) Military Estates Officer, Karnataka Circle, Bangalore. (d) Military Estates Officer, (Urban Land Ceiling), Poona (e) Military Estates Officer, Rajasthan Circle, Jaipur. 2. (a) Military Estates Officer, (Urban Land Ceiling), Agra. (b) Military Estates Officer, (Urban Land Ceiling), Lucknow (c) Military Estates Officer, (Urban Land 45c[Director, Defence Estates], Ceiling), Meerut. Ministry of Defence, Central Command, Lucknow. (d) Military Estates Officer, Madhya Pradesh Circle, Jabalpur. (e) Military Estates Officer, Bihar Circle, Dinapore. 3. (a) Military Estates Officer, Delhi Circle, 45c[Director, Defence Estates], Delhi Cantonment. Ministry of Defence, Western Command, Simla. (b) Military Estates Officer, Jullundur Circle, Jullundur. 4. Military Estates Officer, Calcutta Circle, 45c[Director, Defence Estates], Calcutta. Ministry of Defence, Eastern Command, Calcutta] SCHEDULE 4 SCHEDULE IV [[(See rules 15 and 16)] Court-fee stamp which applications, appeals and other proceedings under the Act should bear Court-fee stamp which applications, appeals and other proceedings under the Act should bear Provision under which the Description of the application, Proper fee application, appeal or other appeal or other proceeding proceeding is filed 1 2 3 Rs. Section 12(4) Appeal to the Tribunal against an order of the competent authority under section 11. 25 Section 19(1) An application for exemption of vacant land under clauses (iv), (vi) and (x) of sub-section (1) of section 19. 10 Rs. Section 20 Application for exemption of land. 10 Section 21(1) Declaration by a person holding excess vacant land that such land is to be utilised for construction of dwelling units for the accom modation of the weaker sections of the society to enable such person to be permitted to continue to held such land. 10 Section 23(1) Application for allotment of va cant land in excess of the ceiling limits for industry, etc. 10 Section 24(1) Application for assignment of vacant land. 10 Section 27(1) Application for permission to transfer urban property. 10 Section 30(2) Appeal to the Tribunal against an order for demolition. 25 Section 33 Appeal against any order of the competent authority, not being an order under section 11 or section 30(1). 25 Rule 15 Application for copy of any document. 1