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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 2 in The Maharashtra Land Revenue (Inclusion of Certain Bhumidharis in Occupants-Class I, Permission) Rules, 1968 2. Application of certain Bhumidharis for inclusion in occupants Class-I. (1)A person holding land in Bhumidhari rights in the Vidarbha area of the State who is classed as Occupant - Class II under sub-section (3) of Section 29 (not being a Bhumidhari to whom lands have been allotted in accordance with Rules 3 to 9 of the rules published in the former Madhya Padesh Government in the Land Reforms Department Notification No. 1118/1832-55 XVIII, dated the 22nd May, 1956 as amended from time to time) and desires to be included in Occupants - Class I under clause © of sub-section (2) of that section shall make an application in that behalf addressed to the Collector. The application shall specify the following particulars, that is to say: -(a)the name, description and place of residence of the applicant;(b)the village in which the land is situated;(c)the number of fields in the land as entered in the latest jamabandi or record of rights of the village, the area of each field, the rent of the land and right in which it is held.(2)The application shall be accompanied by a copy of entries pertaining to the land in the latest janabandi or record or rights of the village in which the land is situated.
