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State of Haryana - Act

The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953

HARYANA
India

The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953

Rule THE-PEPSU-ABOLITION-OF-ALA-MALIKIYAT-RIGHTS-RULES-1953 of 1953

  • Published on 18 September 1953
  • Commenced on 18 September 1953
  • [This is the version of this document from 18 September 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953Published vide Pepsu Government Notification No. 98, dated 18th September, 1953

1. Short title and commencement.

- These rules may be called the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Rules, 1953.
(2)They shall come into force on the date of their publication in the official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953 (II of 1953).
(b)"Form" means a form appended to these rules.

3. Form of application by Ala Malik.

- An application under sub-section (1) of section 4 of the Act shall be made in Form I and may be presented by the ala malik or, where there are more than one ala maliks in any land, by any one or more of them either personally or through a legal practitioner or a recognized agent.
(2)Compensation shall be determined by the Collector Khewat-wise and all proceedings, whether started on the application of the ala malik or suo motu in respect of land in one Khewat shall be deemed by the Collector to be one case.

4. Register of compensation proceedings.

(1)A register in Form II shall be maintained in the office of the Collector Tehsil-wise in which all applications and particulars relating thereto shall be entered.
(2)Where the Collector suo motu starts proceedings for the determination of compensation under the provisions of the Act, he shall cause necessary entries to be made in the register referred to in sub-rule (1) in the running serial order.

5. Form of Notice.

- The notice under sub-section (2) of section 4 of the Act shall be in form III.
(2)Notices under the Act shall be served in the manner provided in section 90 of the Punjab Tenancy Act, 1887.

6. Procedure for recording evidence.

- In proceedings under section 4 of Act, no detailed record of statements of parties and witnesses may be made but the order of the Collector shall state briefly the persons examined by him, the facts on which they deposed and the grounds of the order.

7. Manner of payment of compensation.

- The amount of compensation awarded under the Act shall be paid by the adna malik to the ala malik in a lump sum.

8. Form of notice to pay and receive compensation.

- As soon as may be after compensation has been awarded under the Act, the Collector shall require the adna malik to pay the compensation awarded and for that purpose shall issue a notice to him in Form IV and shall also send a copy of the same to the ala malik for his information.

9. Applications for review or revision.

- All applications for review or revision under the Act shall be made in the same manner as is provided in the Punjab Tenancy Act, 1887.

10. Applications to be stamp free.

- All applications under the Act shall be made on a petition paper, but no stamp duty shall be chargeable.Form I[See Rule 3]Application to be presented under sub-section (1) of section 4 of the ActToThe Collector,_________________________District.Sir,As required by section 4 of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Acts, 1953, I/we furnish below the particulars of the land held by adna malik/maliks under me/us for determination and award of the amount of compensation payable to me/us by the adna maliks.Village_________, Tehsil________District__________ in which land is situated.
Serial No. to be given by Collector's office Khewat No. Names and particulars of ala maliks with shares, if any Names and particulars of adna maliks with shares, if any Total area Annual rent payable by the adna maliks to ala maliks Land revenue including rates and cesses Amount of compensation claimed Remarks
1 2 3 4 5 6 7 8 9
                 
                 
                 
Dated____________ 19 Signatures
Form II[See rule 4]Register of cases to be maintained by the Collector, Tahsil-wise
Tahsil______________________ District_______________________
Serial No. Date of Institution Village with Hadbast No. Name of applicants with addresses Whether proceedings started suo motu Names with particulars and shares of ala maliksconcerned Names with particulars and shares of adna maliksconcerned Khewat Number
1 2 3 4 5 6 7 8
               
Total area of Khewat involved Haq malkana Land revenue including rates and cesses Summary of award Date of credit of award Date of deposit of compensation money Date or dates of disbursement to ala maliks Remarks
9 10 11 12 13 14 15 16
               
Form III[See rule 5]Notice under sub-section (2) of section 4 of the ActOffice of the Collector ________________
Case No. __________________________ Date of institution _________________
NOTICE
Description of holdings in respect of Village ______________
which Ala Malikiyat rights have been abolished Khewat No. __________
  Area
Ala Maliks, Adna Maliks
_____________ToIn exercise of the powers vested in me under section 4(2) of the Abolition of the Ala Malikiyat Rights Act, 1953, I __________, Collector __________________(Name of Collector)______________(Name of place)_____________order that ____________ proceedings for the determination of compensation payable to the ala malik by the adna maliks, consequent upon the abolition of the Ala Malikiyat Rights in respect of the holding noted above, be taken up; as applied for by the ala malik/maliks.Notice is, therefore, hereby given under sub-section (2) of section 4 of the Act to the ala maliks/the adna maliks to appear before me on ____________ at____________ (date)___________________(time)_____________ at____________________ to state or to be rebut the claim for payment of _____________________________ (place)___________________compensation and to adduce, on that date or any date to which the proceedings may be adjourned, evidence in support of their claims for the determination of the amount of compensation.Please take notice that in default of appearance on the said date or on the dates to which the proceedings may be adjourned, it shall be presumed that the absenting party has nothing to say and that there is no objection to the case being heard and award given ex parte.Given under my hand and seal this ___________day of _____________19____.
Seal Collector____________________
Notes - (1) In case of suo motu proceedings, the words "as applied for by the ala malik" in para 1 will be struck off.(2.) In case of application of ala malik or all the ala maliks jointly, notice should only be issued to adna maliks.Form IV[See rule 8]Notice under section 6Office of the Collector
Case No._______________ Instituted on
Adna MalikWhereas a sum of Rs. _________________has been determined under an award, dated _____________________, as compensation under section 4 of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953, payable to ____________________Ala Malik for abolition of his rights of Ala Malikiyat in respect of Khewat No. ___________________of ________________village of which you were the adna malik; you are hereby directed to pay that amount in lump sum to the ala malik or to deposit the same in the Tehsil Treasury at __________________within a period of one year from the date of the award.Take notice that in default of this payment, the arrears will be recoverable under sub-section (2) of the section 6 as if these were arrears of land revenue.Given under my hand and seal this _____________day of ___________19 ____.SealCollectorCopy to : Ala Malik, for information., Collector.