21A. [ Use of land for non-agricultural purposes (Section 81). [Rule 21-A & 21-B added by Notification F. (3) LRO/66, dated 8.7.1966.]
- The Patwari, as soon as he learns that the provisions of Section 23 have been violated and any land has been used for non-agricultural purposes, submit report to the Tehsildar mentioning therein-(i)The name, parentage and address of the Bhumidhar or Asami;(ii)The number and area of the plots affected;(iii)The name of the village and circle;(iv)The use to which the land has been put;(v)The date of conversion of land for non-agricultural purposes; and(vi)Approximate amount of expense involved in making and capable of use for agricultural purpose before.On receipt of the report from the Patwari or on receipt of information otherwise, the Tehsildar shall cause summary enquiry about the nature of the conversion of land and the approximate amount of expense involved in making the land capable of use for agricultural purposes as before, if it is possible. He shall then submit the papers to the Revenue Assistant for orders.
