Section 2 in The land Acquisition Rules, 1993 (Maharashtra)
2. Form of Agreement under section 11(2).
- The Form of agreement for the purpose of sub-section (2) of section 11 of the Land Acquisition Act, 1894 shall be as per Form 'A' appended hereto.Form 'A'(See rule 2)Form of Agreement to be executed between the persons interested in the land and the Government in connection with the matters to be included in the award of the Collector by consent under section 11(2) of the Land Acquisition Act, 1894.An agreement made at this..............day of 20 between (I). . ............ * land (2)...............resident/s* of. . . . hereinafter called the "Owner"/"Owners"* (which expression shall unless repugnant to the context or meaning thereof be deemed to include his/their respective heirs. executors and administrators)*/and (1)............(2).....etc. resident/s* of.................hereinafter called the "Interested Party"/"Interested Parties"* (which expression shall unless repugnant to the context or meaning thereof be deemed to include his/their* respective successors and assignees) of the One Part and the GOVERNOR OF MAHARASHTRA exercising the executive power of the Government of the State of Maharashtra hereinafter called "the Government" (which expression shall unless repugnant to the context or meaning thereof be deemed to include his successors in office and assignees of the Other Part.WHEREAS the right, title and interest of the Owner/Owners*/and the Interested Party/Parties* in the following land/lands* which have been notified for acquisition for the purpose of. ... . under Government Notification" No. ...... dated. . . .issued under section 4 of the Land Acquisition Act, 1894 (1 of 1894) and published in Maharashtra Government Gazette, at pages. .. .in Part thereof, on the.. . . day of. . .. (hereinafter referred to as "the said Land/Lands") is/are* as specified below :(a)Owner/Owners* being the absolute Owner/Owners* of the said Land/Lands* or having an interest therein capable of leading to ownership ultimately, hereinafter mentioned and hereby conveyed in the following shares, that is to say(1). . .................s/o......Share...............................(2 ).............................. s/o.........................Share.(3 ).....................s/o.........Share............................(b)The Interested Party/Parties* holding the said Land/Lands* under the Owners* named hereinabove with the respective terms and nature of interest :(1).................. s/o........................Definite term and nature of interest....................................(2)................... s/o.........................Definite term and nature of interest..........................(3).................. s/o........................Definite term and nature of interest..........................And Whereas the Owner/Owners*/ and the Interested Party/Parties* has/have* agreed on the matters to be included in the award to be declared by the Collector of..............* /Land Acquisition Officer, . . . ...................specially appointed by the Government to perform the functions of the Collector under the Land Acquisition Act, 1894 (1 of 1894) (hereinafter referred to as "the Collector") under section 11 of the Land Acquisition Act, 1894 (1 of 1894) after determining the amount of compensation including additional amount of compensation at the rate of 12 per cent, and solatium at the rate of 30 per cent, for the said Land/Lands* in the manner provided in section 23 thereof and also have agreed to apportion the same between themselves as specified in the Schedule hereunder written.And Whereas the Owner/Owners*/and the Interested Party/Parties* further agree to make deduction from the total amount of compensation shown in the Award, in case any or all of the thing/s* attached to the said Land/Lands* or permanently fastened to anything attached to the said Land/Lands* is/are* withdrawn by the Owner/ Owners* land the Interested Party/Parties* with the prior approval of the Collector.And Whereas the Owner/Owners* and the Interested Party/Parties* further agree to make deduction from the amount of compensation to be mentioned in the said award in case they are allowed to harvest the standing crop/s* on the said Land/Lands* by the Collector. Now this Agreement Witnesseth and it is hereby agreed and declared by and between the parties hereto as follows :-Rule 2-Form of Agreement under section 11(2).
