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State of Haryana - Section

Section 122 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

122. Fees.

(1)The following fees shall be payable in respect of appeals and applications made under the Act:-
1. Appeals :-  
(i) to the Chief Settlement Commissioner Rs. 15/-
(ii) to the Settlement Commissioner Rs. 15/-
2. Applications :-  
(i) any application for revision under section 24 of the Act Rs. 20/-
(ii) any application for review under section 25 of the Act Rs. 1/-
(iii) any application under section 9 of the Act Rs. 2/-
(iv) any connection with the sale of property Rs. 1/-
(v) any application for obtaining a copy of any order madeunderthe Act or these rule Rs. 1/-
(vi) any other application not being an application forcompensationunder section 4 of the Act Rs. 8/-
(3)Any fee payable under this rule shall be paid in the form of an Indian Postal Order for the amount of the fee crossed in the name of Chief Settlement Commissioner, or Settlement Officer, as the case may be:Provided that where the person liable to pay the fee resides outside India, a receipt for the amount of the representative of India in the country where such person resides shall be sufficient evidence about the payment of the fee.AppendicesAppendix IApplications Form of Compensation[(Rule 4 (1)]Name of applicant ----- ------ --------Son/wife/widow of ----- ------ --------Present address ----- ------ Address as given on claim fromIndex Nos. of Claim
Urban Rural
For the official use onlyRegistration No. of Application
In Settlement Officer's office In Regional SettlementCommissioner's Office In Central Office
  To be cut along dotted line and pasted on CompensationCertificateThe ... ..... Office
ToSir,I herewith apply for the determination of compensation in respect of my claim verified and assessed under the Displaced Persons (Claims) Act, 1950. I file in duplicate the Application Form in which I have the particulars necessary for deciding the Applications.I declare and state that if any of the statements made by me in the application form is found false, it will be open to the Government to withhold payment of such compensation as may be due to me or as part thereof or to compensation if any which has been paid to me.I desire to receive of compensation in the form of :-
(i)Cash;
(ii)Government bonds;
(iii)Property;
(iv)Share and debentures; or
(v)In any other form.
Note - Score out what is not applicable.Yours faithfully.AffidavitI ............. Son/wife/widow of ....................................... originally resident of ....... Tehsil ........ District ..................... State ........ now residing at the address given above declare and affirm that I have not submitted an application in this form to any other authority.I solemnly declare and affirm that the information supplied in the application form is correct and I have neither concealed nor misrepresented facts.
Attested Deponent
Date Date
Affidavit above and specimen signature or thumb-impression at the bottom should be attested by a Sub-Judge, a Magistrate, an Oath Commissioner, Justice of Peace or any other Officer competent to administer oath.Two specimen signatures or left thumb impressions.Registered No.
1 2
Attesting Authority Attesting Authority
(1)Refugee Registration No. and details of family as entered on Registration Card, Mention the place of registration. If not registered, say so
(2)Was the applicant a member of Joint Hindu Family in Pakistan.
(3)Was this claim filed on behalf of the Joint Family as constituted in Pakistan ? If not, state whether claim in respect of the properties has been separately filed, and state Index No. of such claim. State names and address of principal members of Joint Family.
(4)Is the applicant or any member of his family staying in any Women's Home or infirmary ? If so, state where ?
(5)Is any member of the applicant's family in receipt of Maintenance Allowance ? If so, give name of the person, monthly allowance and total payment received, state the designation of officer from whom Maintenance Allowance is drawn.
(6)Has the applicant applied under the Displaced Persons (Debt Adjustment) Act, 1950 for adjustment of his debts ? If so, state name of Tribunal and names of pre-partition creditors as mentioned in his application to the Tribunal and their addresses.
(7)Particulars of residence since arrival in India (complete record of movement and residence should be stated since arrival in India).
(i)Has applicant migrated from any place in Pakistan on or after 14th March, 1947, as a result of Partition ? If so state date of migration and place from where migrated.
(ii)Transit Camp (State name and period of stay).
(iii)Relief Camp (State name and period of stay).
(iv)Residence in various towns from time to time (State names and period of stay).
(8)Has the applicant or any member of his Joint Family sold any property in Pakistan or exchanged any property in Pakistan with any property in India on or after 1st March, 1947 ? If so, state particulars and values of properties sold as well as properties both in India and Pakistan covered by the exchange.
(9)Did the applicant own any immovable property in India on 1st March, 1947 ? If so, give location and brief description (Rural or Urban Agriculture Lands etc.) with approximate value of each item.
(10)Rehabilitation benefit received by the applicant or by a member of the family viz., father/mother/husband/wife/son/unmarried daughter.
(a) Particulars of Government built accommodationand plots HousePlot No. of ward, street town or name ofcolony Date of occupation Assessed monthly rent Arrears of rent
(b) Particulars of Urban Evacuee property No. of ward, street, town Date of occupation Assessed rent Monthly or licence fee Arrears or rent/licence fee
HouseShopPlotIndustrialUndertakingsUrban Agricultural Lands  
(c) Particulars of Rural Evacuee property,occupied Village Tehsil, District Kaccha of Pacca Area of Site Covered Area Date of occupation Rent if any
HouseShop, Plot            
(d) Particular of allotmentof agricultural landsand gardens in Rural Area Area allotted Village Tehsil District State Date of allotment Date of acceptance of allotment Rent/lease money assessed. Arrears of rent/lease money
A. PUNJAB/PEPSU
(i)On quasi- Permanent basis.
(ii)On temporary basis.
B. OUTSIDE PUNJAB/PEPSUStatement 'A' should also be filed by applicant if he is a temporary allotted outside Punjab/Pepsu.
(i)Agricultural land.
(ii)Gardens and Groves.
(e) Particulars of loans outstanding on the date ofapplication Sanctioning Authority Amount sanctioned Amount so far received Amount required Amount outstanding principal interest
(i)R.F.A. Loans.
(ii)Small Urban Loans Scheme.
(iii)Education Loans.
(iv)House Building Loans.
(v)Loans for Agricultural Purpose.
  Location of house-plotand name of colony Amount paid Amount outstanding
(f)Unpaid instalments on account of house or plot purchased from Government or under a housing Scheme sponsored by Government.