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State of Uttarakhand - Section

Section 43 in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

43. Section 56(1) read with Section 3(1): Collector to exercise powers of an Assistant Collector in charge of a sub-division.

- A Collector shall have all the powers which may be exercised under these rules by an Assistant Collector in charge of a sub-division.K.U.Z.A. Form 1(See Rule 2)Form of ProclamationI...............Collector of district do hereby declare for the infer nation of all persons possessing or claiming any right, title or interest in khaikari land dand Gao-n Sanjait land situated in pargana.............. tashsil.............. of the district aforesaid that by virtue of notification No........... dated ................... all such land to which the notification applies shall vest on in, and stand transferred to, the State of Uttar Pradesh with effect from the said date, free from all encumbrances and I shall, on the date aforesaid, take charge of these lands on behalf of the State of Uttar Pradesh.Know all men, therefore, that with effect from the date aforesaid. all rights, title and inteests of all the hissedars in such land have ceased and are vested in the State of Uttar Pradesh, free from encumbrances.So with effect from the date aforesaid, all rents, cesses, local rates and malikana in respect of all land so vested shall vest in, and be payable to, the State Government and not to the hissedar and any payment made in contravention thereof shall not be valid discharge for the person liable to pay the same.SignatureDateK.U.Z.A Form 2(See Rule 10(1)]Statement showing the arrears of Land Revenue, etc, referred to in clause (c) of Section 5.
Village................................Patti............................ Pargana .......................District .................................
Serial No. Nameofhissedarswith parentage and residence Nature of arrears Amount due on the ap pointed date a Signatureof tashildar No ofKhata khewaton which the mount is a charge or inrespect of which it is due
1 2. 3 4 5 6
Rs.
Realisation madeafter the appointed date but before the date of sending thisstatement to the Compensation Officer Balance remaining for realisation on date of sending thestatement to the Compensation Officer Signatureof Tahsildar Verfication by Collector
7 8 9 10
Rs.
K.U.Z.A. Form 2-A[See Rule 10(4)]Statement showing arrears of Land Revenue, etc. on the date of determination of compensation
Tahsil..........................District............................
Serial No. Name of village KhatKhewatNo. Name ofhissedarwith parentage andresidence Nature of arrears Amount of arrears on the date of determination ofcompensation Signature of Compensation Officer Remarks
1 2 3 4 5 6 7 8
K.U.Z.A. Form 3(See Rule 11)Statement for determination of rent of land held by Khaikars in cases in which is
(i)paid in kind or
(ii)is not payable or
(iii)has not been determined.
Village tahsil     Khata KhewatNo.
S. No. No. ofKhata Khatauni Name ofKhaikarwith parentage andresidence Area for which rent is to be determined
        Talaon Upraon I  
      Actual area Arrear in zarab nalis Actual area Arrear in zarab nalis
1 2 3 4 5 6 7
    Total area in zarab nalis (Columns 5+7+9+11) Revenue rate applicable
Upraon II Iiran of katil
Actual area Area in zarab nalis Actual area Area in zarab nalis    
8 9 10 11 12 13
           
Rent payable byKhaikar Total (Columns 14+15+16) Signature of Assistant Collector deter miningrent shown in Column 17 Remarks
Land Revenue (Columns 12x13) Cesses and local rates Maliana
14 15 16 17 18 19
K.U.Z.A. Form 4(See Rule 12)Statement showing Annual Rental value of land held by khaikars in Khata Khewat No.............. village............... pargana.............. tahsil..............List of Khaikari Khatas in the Khata Khewat
1 2 3 4 5 6
Serial No No. ofKhatakhatauni Name/Names ofKhaikar Area of land included inkhata Amount payable by kaikar on account of Total annual rental value ofkhata
Land Revenue Cesses/local rates Malian-a
        (a) (b) (c)  
        ---------------------------------------------  
        Grand Total  
K.U.Z.A. Form 5(See Rule 12)Statement showing the share of each khissedar in the-
(i)Annaul rental value of the khaikar khotas in the khata Khewat
(ii)Land Revenue, cesses and local rates payable for khaikari land, and
(iii)The compensation payable for khaikari land.
Village....................pargana....................... tahsil......................khata khewatNo...........................
Total area of khaikari land acquired underSection 4 Total annual rentalvalue ofkhaikariland in the khata khewat Total of lan revenue, cesses and local ratesactually payable by hissedars in respect of khaikari land
Land Revenue Cesses/local rates Total
1 2 3(a) 3(b) 3(c)
         
Serial No. Name, parentage and residence ofhissedar Extent of share (to be specified as a fraction) Hissedar'sshare in total area ofkhaikariland Hissedar'sshare of annual rental valueshowing Column 2
4 5 6 7 8
         
Hissedar's share in L.R. Cesses local rates shownin Column 3 Income of Hissedar (difference of amount shown inColumn 8-9) Compensation pay able to the His-sedar (30 amt.shown in Column 10) Signature of Compensation Officer
9 10 11 12
       
K.U.Z.A. Form 6(See Rule 12)Statement showing details of Gaon Sanjait land.
No. of Khata Khewat.VillagePattiParganaTashilDistrict
Area of land included inkhata khewat Area of land held bykhikars Remaining land(Column 1-Column 2)
Actual Zarab nali Actual Zara-b nali Actual Zarab nali
1 2 3
S.No. Name ofhissdarwith parentage andresidence Share of the hissedar inkhata khewat Area ofhissedars's share in land shown in Column3 (in zarab nalis) Khata khatauniNo.
4 5 6 7 8
 
Area in personalcultivation ofhissedarin 1366-F Area held as grove of hissedar in 1366-F Total area held byhissedar
Actual Zarab nali Actual Zarab nali Actual Zarab nali
(a) (b) (a) (b) (a) (b)
9 10 11
Area held byhissedarsin excess of shares (inzarab nalis) Column 11(b) column 7) Area ofGaon Sanjaitland ofhissedars's share excludingthat settled with him as bhumidhar (in zarab nalis (Column 7Column 11(b) Area of sites of wells and building including land appurtenantthereto (which are not included in Column 11) settled withhissedar
    Actual(a) Zarb nali(b)
12 13 14
Area for whichrental in come will be in-clued in K.U.Z.A. Form 10 (in zarabnalis) (Columns 13-14(b))   Annual rental income of land shown in Column 15  
    Land Revenue Local rate/cess Maliknana Total
    (a) (b) (c) (d)
15     16    
           
K.U.Z.A. Form 7(See Rule 13)Statement of Gaon Sanjait land held by Sri/Srimati............... son of/wife of Sri.................. resident of village................patti................ paragana.................tahsil.....................district....................from which he/she is liable to ejectment under Section 9 of the Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Act, 1960:
Serial No. Name of village Share of thehissedaringaon sanjaitand Area actually held by the hissedar in per sonal cultivation oras grove or as site of well and buildings (Column 11 (a) + 14(a)of K.U.Z.A. Form 6) Area from which thehissedaris liable to ejectment(Column 12 of K.U.Z.A. Form 6) Remarks
Plot No. Area
1 2 3 4 5 6 7
             
K.U.Z.A. Form 8(See Rule 13)In The Court of The Assistant Collector-Incharge of Sub-Division.......................District.......................To.Sri/Srimati................................................................................son of wife of Sri......................................................................resident of................................................................................Whereas you hold Gaon Sanjait land in exeress of the area which you are entitled to retain under Section 7 and 8 of the Kumaun and Uttarkhand Zamindari Adbolition and Land Reforms Act, 1960, and you are liable to ejectment from such excess land in pursuance of the provisions of Section 9 of the said Act;The attached statement showing inter alia the land which is proposed to be determined in excess with you, is sent herewith and you are hereby called upon to show cause within a period of thirty days from the date of service of this notice, why the said statement be not taken as correct.In case the selection of plots proposed to be determined in excess in not acceptable to you2 you should file on objection spevifying your own choice of plots (along with area of each) which you would like to be so determined.On your failure to dispute the correctness of the statement and/or to indicate your choice of the excess land within the time allowed the aforesaid statement shall be treated as final, and you will be ejected from the excess land accordingly.Given under my hand and seal of the court this............day of..................196.Signature of the Assistant Collector in charge of the sub-DivisionSealAcknowledgementReceived notice in K.U.Z.A. Form 8 along with the statement in K.U.Z.A. Form 7Signature of hissedarDate..............K.U.Z.A. Form 9(See Rule 13)In Court of Assistant Collector-Incharge of Sub-Division..............................District............................Warrant of Execution Addressed to Tahsildar/PeshkarWheareas Sri/Srimati...................hissedar son/wife of Sri.............resident of village................. Patti............. Pargana................ Tahsil..................... District.................... is liable to ejectment under Section 9 of the Kumaun and Uttarhand Zamindari Abolition and Land Reforms Act, 1960, from the Gaon Sanjait land detailed below:You are hereby ordered to eject him/her from the said land and to hand over possession of the same of Chairman Land Management Committee.................... Compliance of this order may be reported to this Court as well as to the Compensation Officer by.................Details of Property
Village Number of plot Area
1 2 3
     
issued under my han an the seal of the Courtthis...............day of....................19.
  Signature of Assistant
  Collector in charge of Sub-Division
Seal    
K.U.Z.A. Form 10(See Rule 14)Draft Compensation Assessment Statement
Village....................Pargana....................... Tahsil.......................
Serial No. Name, parentage and residence ofhissedar. Number of khata khewat Area ofhissedar'sshare of acquired land Annual rental income ofhissedar Land Revenue cesses and local rates payable foracquired land Income ofhissedarColumn 5-6 Compensation payable (30 times of aggregate ofColumn 7) Arrears to beadjusted from compensation
Nature of arrears Amount Remark
1 2 3 4 5 6 7 8 9 10 11
                     
(In the Khewat Khata relating toGaon,Sanjaitland, area and rental income of the share of thehissedarinGaon Sanjaitland referred to inColumn 15 and 16 of KUZA Form 6 will be included in Column 4 and5 respectively)
K.U.Z.A. Form 11(See Rule 16)In the Court of the Compensation Officer Tahsil................... District...................Whereas the statements of annual rental income and compensation in respect of khaikari land in village................ pargana.................. tahsil.................. district...................... have been prepared, it is hereby no tied for the information of all person interested that they may file objections, if any, upon the said statement in my court within a period of .............days.The statement referred to above will be available for inspection in my court-room at on any working day between 10 a.m. and 4 p.m.Seal of the CourtSignature of Compensation Officer,DatedK.U.Z.A. Form 12(See Rule 18)Misilband Register
S.No. Date of Filing objections Name of objector with parentage and residence Village Nature of objection filed Date of disposal. Gist of order passed on the objections Date of giving effect to of the orders incompensation statements Date of consignment to Record Room Signature of the official of the Record room Number of papers in the file Remark
1 2 3 4 5 6 7 8 9 10 11 12
                       
K.U.Z.A. Form 13(See Rule 23)Register of payment of Compensation
Serial No. Name of Village Name of hisedar with parentage and residence Amount of final compensation Amount of interests at 2 ½% per annumdetermined Total of Cols. 4-5
1 2 3 4 5 6
           
Arresra recoverable from compensation Number of transfer credit voucher in KUZA Form17 with date of issue Date of actual adjustment by transfer credit intreasury accounts Net amount payable in cash. (Col. 6 minus Col. 8)
Nature of Amount
7 8 9 10 11.
         
Date of delivery of voucher in KUZA Form 16 Numberof voucher and date Signature of Compensation Officer Date of encashment Remarks
12 13 14 15 16
K.U.Z.A. Form 14(See Rule 23)Proclamation for payment of Zamindari Abolition CompensationIn The Court of The Compensation Officer.District................Tahsil.....................All the hissedar in the following village whose compensation statements have become final are hereby informed to receive payment of compensation in my court at on day of 19, between the hours of 10 a.m. and 3 p.m.Given under my hand and the seal of the court this day of Seal of the Court.
List ofvillages Compensation Officer
K.U.Z.A. Form 15(See Rule 23)Notice (in duplicate)In the Court of the Compensation Officer.TahsilDistrict.To.Sri.....................son of Sri...................... resident of....................Whereas the net amount of compensation payable to you in respect of village has been determined to be Rs. which is payable to you in cash.Notice is hereby given to you to appear personally or through a duly authorised agent to receive the same in my court on the day of 19 between 10 a.m. and 3 p.m.Given under my hand and seal of the Court this day of 19.
Seal of the Court. Signature of the Compensation OfficerDate
K.U.Z.A. FORM 16 K.U.Z.A. FORM 16
(SeeRule 25) (SeeRule 25)
Counterfoil ofvoucher for payment of compensation in cash.Book No. Voucher No.Name, parentageand............ residence of claimant..............….......... Voucher for payment of compensation in cash.Book No. Voucher No.Head of the chargeable;
Compensation paid inrespect of notified land inkhata khewatsNo-s.................invillage............... Pargana................. Serial No. ofregister in KUZAForm 13, Amount ofcompensation in figures..................inwords...................Signature ofCompensation OfficerDate.................. "T-Deposits and Advances II-Deposit not bearing interest (B)Reserve Funds-B Investment Accounts Zamindari Abolition Fund (a)(iii) final compensation in cash (with interest) in respect ofKumaun and Uttara khand."
  Received this.............day of............. 19..............the sum of Rs. () being the amount due to me as compensation inrespect ofkhaikariland in village.............Pargana..................Signature of claimant with addressDate...............Approved for Rs............ in word..............Signature with seal of Compensation Officer:
K.U.Z.A.Form 17 K.U.Z.A. Form 17
(See Rule 25) Transfer Credit only
Counterfoil of voucher for paymentof compensation by adjustment towards arrears of Government dues. (See Rule 25)Voucher for payment of compansation by adjustmenttowards arears of Government dues.
Book No. Voucher No.
Name partenage and residence ofhissedar Book No. Voucher No.
  Head of service chargeable
Adjustment made from compensationmoney "T-Deposits and Advences II-Deposit not bearinginterest (B) Reserve Funds-B-Investment Account-ZamindariAbolition Fund ; (a) (iii) Final compensation in cash (withinterest) in respect of Kumaun and Uttarakhand."
Khata KhewatsNo-s.................................
Village.............Pargana....................
Serial No. of register in KUZA Form2-A........................
  VoucherNo. of listof payments.
Serial No. of register in KUZA Form2-A........................ Received this day of 19 the sum Rs.(..................) being the amount recoverable from thecompensation in respect of the following khaikari land andadjusted by transfer credit to the head as hereinafter detailed.
Amount payable by Transfer crediton account of 1.2.34.   Rs.Rs.Rs.Rs. Name, parentage and address ofhissedar...............village................Pargana..................Tahsil..................SerialNo. in register in KUZA Form 13..................................Serial No. of register in KUZA Form 2-A
Total.......................CompensationOfficerDate
Pay Rs. ( )......................by transfer credit as follows : Head of account. Amount
Head of account 1.
Signatureof Siaha Nawis Signature of Sub-TrasuryOfficer: 2.
3.
4.
Total...........
  Signatureof TalsildarDate Tahsildar ….................Tahsil.....................
 
  Approved for Rs................Date..................Compensation OfficerReceived VoucherSignature of TahsildarDate....................
 
 
 
 
K.U.Z.A. Form 18(See Rule 25)Intimation to Treasury of Sub-Treasury Officer use of voucher books...............Intimation No..........................Date........................FromThe Compensation OfficerTahsil.............................District.........................ToTreasury/sub-Treasury Officer,Tahsil........................District.....................This is to intimate that I have brought into use book No.........................containing voucher No-s. 1 to 100, and only voucher of which intimation has been sent to you already should be en-cashed. Please acknowledge receipt of this intimation.Signature of Compensation Officer.Dated..................K.U.Z.A. Form 19(See Rule 25)Stock Register of voucher Books in K.U.Z.A. Forms 17 and 18 District.....................
Date of receipt K.U.Z.A. Form No. From whom received Book No. Number of forms in the book Signature of Officer receiving the forms
1 2 3 4 5 6
           
Date of issue To whom issued Signature of issuing Officer Signature of Officer receiving the forms Remarks
7 8 9 10 11
K.U.Z.A. Form 20(See Rule 26)Register of power of attorney probates succession certificates.
Date Serial No. of the register inK.U.Z.A. Form No. 13 in respect of which representation made. Name of principal with parentage andresidence Name of authorised legal agent withparentage and residence Description of document Date of execution of document Date of registration of document inthe case of power of attorney Remarks
1 2 3 4 5 6 7 8
               
K.U.Z.A. Form 21(See Rule 27)Statement of K.U. Zamindari Abolition Compensation vouchers paid in cash or by adjustment.Treasury/sub-Treasury................................District..........................Date of en-cash-ment/adjustment........................................
Serial No. Book No. and serial No. of vouchers No. assigned to the voucher in thelist of payments at the Treasury/Sub-Treasury Amountpaid Signature of Treasury Sub-TreasuryOfficer Remarks
In cash By transfer credit
1 2 3 4(a) 4(b) 5 6
      Rs. Rs.    
      Total for the day    
K.U.Z.A. Form 22(See Rule 27)Monthly statement of payment of K.U.Z.A. CompensationTahsil........................District............................Month
Total value of vouchers issued inK.U.Z.A. From 16 Total amount en-cashed Total amount of vouchers issued in K.U.Z.A. From 17 Total amount paid by transfer credit Remarks
1 2 3 4 5
Rs.P. Rs. P. Rs. P. Rs. P.  
      CompensationOfficer
      date......................
K.U.Z.A. Form 23(See Rule 27)Consolidated monthly statements of payment of K.U.Z.A. Compensation in cash or by adjustment
District...........................Month ...............................
Name of Tahsil     Totalamount paidby transfer credit   By cash payment
1     2   3
      Rs. P.   Rs. P.
1. -- -- -- -- --
2. -- -- -- -- --
3. -- -- -- -- --
4. -- -- -- -- --
5. -- -- -- -- --
6. -- -- -- -- --
7. -- -- -- -- --
8. -- -- -- -- --
    …..............................................................................................................
    Grand Total -- -- --
        Verified forRupees.................
        Collector Signature of TreasuryOfficer
        Date Date......................
Forwarded to the CompensationCommissioner, U.P., Lucknow.
        Collector.....................
        Date...........................
K.U.Z.A. Form 24(See Rule 33)In The Court of Assistant CollectorTahsil............................District................................Application of asami for the purchase of bhumidhari rights under Section 29(1) of the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960: