THE CONSTITUTION (AMENDMENT)

THE CONSTITUTION (THIRTY-FOURTH AMENDMENT) ACT, 1974

Statement of Objects and Reasons appended to the Constitution
(Thirty-fourth Amendment) Bill, 1974 which was enacted as
the Constitution (Thirty-fourth Amendment) Act, 1974

                   STATEMENT OF OBJECTS AND REASONS

The Chief Ministers' Conference held on the 23rd July, 1972, had made
important suggestions with regard to reduction in the level of ceiling
on land holdings, application of ceiling on the basis of land held by
a family and the withdrawing of exemptions. The suggestions of the
Chief Ministers' Conference were accepted by the Government of India
and necessary guidelines were issued to the State Governments for the
revision of ceiling laws.

2.   It is proposed to amend the Ninth Schedule to the Constitution to
include therein the revised ceiling laws which have so far been
enacted in broad conformity with the aforesaid guidelines so that they
may have the protection under article 31B of the Constitution and any
uncertainty or doubt that may arise in regard to the validity of those
laws is removed. In addition, two Acts dealing with the abolition of
intermediary tenures are also proposed to be included in the Ninth
Schedule, namely, the Bihar Land Reforms (Amendment) Act, 1972 and the
Gudalur 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.

NEW DELHI;                                 FAKHRUDDIN ALI AHMED.

The 29th April, 1974.

THE CONSTITUTION (THIRTY-FOURTH AMENDMENT) ACT, 1974

                                        [7th September, 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:-

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 following
entries shall be inserted, namely:-

"67.   The Andhra Pradesh Land Reforms (Ceiling on Agricultural
Holdings) Act, 1973 (Andhra Pradesh Act 1 of 1973).

68.   The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition
of Surplus Land) (Amendment) Act, 1972 (Bihar Act I of 1973).

69.   The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition
of Surplus Land) (Amendment) Act, 1973 (Bihar Act IX of 1973).

70.   The Bihar Land Reforms (Amendment) Act, 1972 (Bihar Act V of
1972).

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 of
1972).

73. The Himachal Pradesh Ceiling on Land Holdings Act, 1972 (Himachal
Pradesh Act 19 of 1973).

74.   The Kerala Land Reforms (Amendment) Act, 1972 (Kerala Act 17 of
1972).

75.   The Madhya Pradesh Ceiling on Agricultural Holdings (Amendment)
Act, 1972 (Madhya Pradesh Act 12 of 1974),

76.   The Madhya Pradesh Ceiling on Agricultural Holdings (Second
Amendment) Act, 1972 (Madhya Pradesh Act 13 of 1974).

77. The Mysore Land Reforms (Amendment) Act, 1973 (Karnataka Act 1 of
1974).

78. The Punjab Land Reforms Act, 1972 (Punjab Act 10 of 1973).

79. The[[B Rajasthan Imposition of Ceiling on Agricultural Holdings
Act, 1973 (Rajasthan Act 11 of 1973).

80.   The Gudalur Janmam Estates (Abolition and Conversion into
Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969).

81.   The West Bengal Land Reforms (Amendment) Act, 1972 (West Bengal
Act XII of 1972).

82.   The West Bengal Estates Acquisition (Amendment) Act, 1964 (West
Bengal 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 of
1974).

86. The Tripura Land Revenue and Land Reforms (Second Amendment) Act,
1974 (Tripura Act 7 of 1974).".