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State of Punjab - Section

Section 12 in The Punjab Stamp (Dealing of under-valued Instruments) Rules, 1983

12. Order on appeal to be communicated to the officer concerned.

- A copy of the order on appeal shall be sent to the Collector whose order forms the subject matter of appeal.[Form 1] [Inserted vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.](See rule 3)(Strike out whichever is not applicable)
1 Office of the Registrar/Sub-Registrar/Joint Sub-Registrar --------------------------------
2 Name and address of the vender --------------------------------
3 Name and address of the vendee --------------------------------
4 Situation of property (whether urban or rural) --------------------------------
5 Name of the nearest road to property, its width andapproximate distance in metres/kilometers. --------------------------------
6 Distance of property from Railway Station, Bus Stand,Public Office, Hospital, Factories and Educational Institutions.Give distance in Metres/Kilometres of any one, which is nearestto property --------------------------------
7 Nature of Economic, Industrial, Developmental activity, inthe sub-territory, in which property is situated --------------------------------
8 Any other special features having bearing on the valuation --------------------------------
9 Details of agreement executed for the property undertransfer, if any --------------------------------
10 Amount of consideration of property under transfer, shown inthe deed --------------------------------
11 Appropriate market value of the property --------------------------------
(1)In case of agricultural land, -
(a)Khasra Number/Khewat/Khatauni Number of latest Jamabandi, area and location;
(b)Kind of land (Chahi, Barani, Banjar);
(c)If under cultivation, whether sown once or more in a year;
(d)Minimum market price fixed by the Collector.
(2)In case of non-agricultural land, -
(a)Khasra Number/Khewat/Khatauni Number of latest Jamabandi/Plot No., area and location of land;
(b)Purpose for which the land is being used presently;
(c)Minimum market price fixed by the Collector;
(3)In case of Gardens, -
(a)Khasra No./Khewat/Khatauni No. of latest Jamabandi, area and location of land;
(b)Number of trees, kind, size and age;
(c)The amount of average income per year., derived during the last three years;
(d)Minimum market price fixed by the Collector;
(4)In case of Buildings, -
(a)Name/Number of building, total area, constructed area and open area;
(b)Whether the building is used as Industrial/Commercial/Residential premises;
(c)Number of storeys and area of each storey;
(d)Whether the construction is of mud or cement, concrete of R.C.C. and year of construction;
(e)Type of construction, concrete, pacca bricks or other material;
(f)Annual rent, if given on rent;
(g)Amount of Annual House Tax, if assessed;
(h)Nature of Economic, Industrial, Developmental activity being run in the building;
(i)Minimum market price fixed by the Collector;
Signatures of Vendee Signatures of Vender
Date Date
I/We do hereby solemnly affirm and declare that the information given above is true to my information and belief.
Signatures of Vendee Signatures of Vender"
Date Date
Form 1-ANotice [See sub-rule (1) of rule 4]ToShri ______________________________ son of _____________________________ Village ____________________________ Post office _________________________ Tehsil _________ and District ___________Whereas it is alleged that instrument of _________________ relating to ____________of property situated in the Village __________________ Thana______________ which purports to have been executed by you on ___________ and registered in the office of the registering officer of ___________________ on_____________________ on a lesser valuation of property, you are hereby directed to appear before the under-signed in person or by a duly authorised agent on the _____________ day of ________________19_____ at _________________ in the forenoon to answer the claim and as the date fixed for your appearance is appointed for the final disposal of the case, you must be prepared to produce on that day all witnesses upon whose evidence and all the records and documents upon which you rely in support of you evidence.Take notice that in default of your appearance on the day before mentioned, the case will be heard and determined in your absence.Given under my hand and the seal of the court this the ________________ day of ________________Office seal.Place_____________Date _____________Signature______________________Collector ________________District.Form 2Notice [See sub-rule (1) of rule 5]ToShri ______________ son of _____________ Village _____________ Post office ________ Tehsil ______________ and Distrtict ____________