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State of Andhra Pradesh - Section

Section 16th in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

16th. November, 1950.

Form - VIIOf Receipt(See Rule 13)
District Taluqa Village Survey No. Pote No. or Hissa No. Area Name of the field, if any
(1) (2) (3) (4) (5) (6) (7)
Name of tenant Rent agreed upon (if crop share, rent accordingto appraisement) for the year Rent actually recovered in cash or kind Total rent in cash or kind recovered during thecurrent year
(8) (9) (10) (11)
For the current year arrearsReceived to-day the rent specified in column 10 from........Date :Signature or thumb-mark oftenant or his authorised agentSignature of landholder orhis authorised agent 16th November, 1950Form - VIII(See Rule 14)Application for taking possession under Section 32(1) of the ActToThe Tahsildar,.........TaluqName of the applicant.........Village to which the application relates.......Father's name.......Place of residence.........Sir;I am a tenant/agricultural labourer/artisan entitled to the possession of the property described below:
Survey No. Pote Hissa No. Name of the field Area Assessment of Revenue In the case of a dwelling house the approximate extent and boundaries
(1) (2) (3) (4) (5) (6)
I have been tilling the land for.....years or I have been dwelling in the house built at my expense for.....The persons named below seek to oust me or dispute my possession of the said property.Name...........Father's name........Age..........Profession.........Address............My witnesses are:
Name Father's name Address
1.    
2.    
3.    
I file herewith the following documents on my behalf.I request that an early enquiry may be held and orders passed declaring me in un-disputed possession of the property.Date: ........Yours faithfully,Note: Unstamped additional copies for each of the persons against whom the application is filed shall be presented.(To be filled in by the Tahsildar)(Name.....is hereby called upon to file on or before.....(date) a statement showing the grounds, if any, as to why an order should not be passed together with a list of witnesses whom he will produce for examination on his behalf and the documents (if any) on which he relies.Date:TahsildarCourt Fee Re. 1Form-IX(See Rule 14)ToThe Tahsildar..........TaluqName of the applicant..........Village to which the application relatesFather's name......Address...........Sir,I am a landlord of the property prescribed below:
Survey No. Pote-Hissa No. Name of the field Area If the petition relates to a house the approximate extent and boundaries should be given
I claim possession of the lands/dwelling house from the following persons for the reason given below:Names of persons against whom the application is filed.Father's name.........Residence...........Reasons for the application.........My witnesses are;
Name Father's name Address
1.    
2.    
3.    
I file the following documents in support of my application.
Item Description of the Documents
I request that possession of the property described above may be given to me at an early date.DateYour's faithfully,Note: (1) Where the record of Tenancies is ready an extract shall accompany the application.
(2)Unstamped additional copies for each of the persons against whom the application is filed shall be presented.(To be filled in by the Tahsildar).
(Name).....is hereby called upon to file on or before......(date) a statement showing the grounds, if any, as to why the order as prayed for should not be made together with list of witnesses whom he will produce for examination on his behalf and the documents (if any) on which he relies.
DateTahsildar.Form - X(See Rule 15)NoticeNotice is hereby given that the application under Section 32 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act of 1950 filed by.........son of......for an order against......son of......that he is/is not entitled to the possession of.
Village Survey No. Pote Hissa No. Name of the field Area Assessment In the case of a dwelling house the approximateextent and boundaries
will taken up for consideration at.....a.m./p.m. on.....(day of the week).....(date) at.......place.Name.....is hereby called upon to be present at the hearing and produce all oral and documentary evidence bearing on the dispute. He should take notice that if he fails to appear at the hearing or produce his evidence, the matter will be decided ex-parte.Date:Tahsildar