Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 1st in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

1st. Class, In-charge of

Sub-Division........,District..........[C.L.H. Form 36-A] [Substituted by Notification No. 43/2-5(1)-76-Revenue-1, dated 3.4.1976.](See Rule 59)Qabuliat of the Patta granted for settlement of surplus land with a lessee under Sections 26-A, 27 and 28 read with Rule 59I,.....son of........(lessee), resident of village......tahsil.......,district.......have taken on lease the undermentioned land from the Collector.........District/Assistant Collector, 1st Class, In-charge of Sub-Division.......,district.......from the 1st day of July.........on the following terms and conditions :
(1)I shall abide by the terms and conditions mentioned in Rule 59.
(2)Rent amounting to Rs shall be payable by me each year, in the following instalments on the following dates, namely :.......Rupees on the................day of...............Rupees on the................day of........Description of the landKhasra No. of fields.............Area.........Village..........Tahsil........
(1)Witness.........Signature of the lessee
(2)Witness.........
(3)Subject to any contract to the contrary in writing, the following terms and conditions shall be deemed to be included in the case of every settlement referred to in sub-rule (2):
(a)the lessee shall have hereditary rights in the land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as applicable to the sirdars;
(b)the lessee shall utilize the land for cultivation or for other purpose connected with agriculture;
(c)subject to the provisions of clause;
(d)the lessee shall not transfer or sublet the land;
(e)the lessee shall be entitled to mortgage without possession, his interest in the land, as security for a loan taken from the State Government, or a Co-operative Society, or from the State Bank of India, or from any other Bank which is a Scheduled Bank within the meaning of Section 2(e) of the Reserve Bank of India Act, 1934, or from the U.P. State Agro-Industrial Corporation Limited for the development of agriculture; and
(f)the lessee shall pay annually to the State Government, in respect of the land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land liable to revision at the time of settlement.
(4)If the lessee commits a breach of any terms and conditions of the lease, the settlement or the lease shall determine and the land shall revert to the State Government.
(5)When a settlement or lease of any land has determined under sub-rule (4), the Collector may evict any person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.[C.L.H. Form 36-B] [Added by notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978 (w.e.f. 5.12.1978).](See Rule 59-A(1))Patta for settlement of surplus grove land, which is less than 5 acres in area, with a lessee under Sections 26-A, 27 and 28 read with Rule 59-AI,......Collector of District......../Assistant Collector, Ist Class In-charge of Sub-Division.....,District.....,have settled the undermentioned grove-land with Sri......,son of Sri......,resident of village......,tahsil......,district......,from the 1st day of July.....,on the following terms and conditions :-
(1)The lessee shall abide by the terms and conditions mentioned in Rule 59-A. (Rule 59-A reproduced on the reverse).
(2)Rent amounting to rupees.......shall be payable each year in the following instalments on the following dates, namely -.........Rupees on the........day of.................Rupees on the........day of........Description of the grove-land :-
(1)Khasra No. of fields..........
(2)Area...........
(3)No. and description of different trees standing trees standing on the grove-land.....
(4)Village...........
(5)Tahsil............Witnesses -
(1)
(2)Signature of Collector/AssistantCollector, Ist Class, In-charge ofSub-Division.........District.........[C.L.H. Form 36-C] [Added by Notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978.](See Rule 59-A)Qabuliat of the Patta granted for settlement of surplus grove-land which is less than 5 acres in area, with a lessee under Sections 26-A, 27 and 28 read with Ride 59-AI,......(lessee), son of.......,resident of village.......,tahsil.......,district.......,have taken on lease the undermentioned grove-land from the Collector.......,district......./Assistant Collector, Ist Class In-charge of Sub-Division......,district......,from the 1st day of July......,on the following terms and conditions :-
(1)I shall abide by the terms and conditions mentioned in Rule 59-A. (Rule 59-A reproduced on the reverse).
(2)Rent amounting to Rupees.......shall be payable by me each year, in the following instalments on the following dates, namely -........Rupees on the.........day of.................Rupees on the..........day of.........Description of the grove-land :-
(1)Khasra No. of fields.............
(2)Area...........
(3)No. and description of different trees standing on the grove-land...........
(4)Village..........
(5)Tahsil...........Witnesses -
(1)
(2)Signature of the lessee.C.L.H. Form [37 [Original Form 8 renumbered as C.L.H. Form 37 by notification No. 1583/1-A-626/60, dated 25.5.1962.]]Proposal for the modification of sanctioned hereditary rates under Section 33 of the UP. Imposition of Ceiling on Land Holdings Act, 1960District........Tahsil.........Pargana Settlement Circle........
  Name of change In year of settlement ( ) In 1959-60 (1367 F.) Decrease in per cent Increase in per cent Remarks
1. Cultivated area          
2. Dofasli area          
3. Irrigated area          
4. Number of tube-wells          
5. Mileage of canals          
6. Mileage of railways          
7. Mileage of roads          
8. Population          
9. Area under paddy          
10. Area under wheat          
11. Area under sugarcane          
12. Area under cotton and/or jute          
13. Area under other crops          
(a)Recommendations of the Board of Revenue
(b)Orders of the Government
Appendix[x x x] [Omitted by Notification No. 348/1-6(23)-73, Revenue-1, dated 21.5.1976.]_________[C.L.H. Form 38] [Forms 38 to 46 inserted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.](See Rule 22-A)Claim for annuity under Section 17-AIn the Court of [Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]......... Tahsil........District........I.......,son of........resident of........in my capacity as Manager/Mutawaili/Trustee of........(name of waqf, trust, endowment or institution) hereby submit this claim for award of annuity in lieu of [amount] [Ibid.] in respect of the land detailed in the Schedule below which has been declared surplus vide order dated........,in Case No........Vs.......by the Prescribed Authority, Tahsil......, District.........and the income from which was utilized for religious or charitable purposes.