The Orissa Private Lands of Rulers (Assessment of Rent) Rules, 1958

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India

The Orissa Private Lands of Rulers (Assessment of Rent) Rules, 1958

Rule THE-ORISSA-PRIVATE-LANDS-OF-RULERS-ASSESSMENT-OF-RENT-RULES-1958 of 1958

Published on 1 January 1958
Commenced on 1 January 1958
[This is the version of this document from 1 January 1958.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Private Lands of Rulers (Assessment of Rent) Rules, 1958Published vide Notification Orissa Gazette Extraordinary No. 618/20-12-1958

1. Short title and commencement.

- These rules may be called the Orissa Private Lands of Rulers (Assessment of Rent) Rules, 1958.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context -

(a)"The Act" means the Orissa Private Lands of Rulers (Assessment of Rent) Act, 1958;

(b)"Form" means the Form set out in the Schedule to these rules;

(c)"Schedule" means the Schedule appended to these rules;

(d)all words and expressions used in these rules and not defined herein shall have the same meanings as are respectively assigned to them in the Act.

3. Maximum rates of rent assessable on the private lands of the Rulers.

- Subject to the provisions of Section 6 of the Act, the rates at which the fair and equitable rent shall be assessed by the Revenue Officers with respect to the following classes of land shall not exceed the amount as mentioned against each except in cases referred to in Rule 4 :

(a) Irrigated wet lands	Rs. 16 per acre
(b) Rain-fed wet lands	Rs. 12 per acre
(c) Dry lands	Rs. 8 per acre

4. Rent payable by the Ruler in respect of lands over which tenants have acquired occupancy right.

(1)The rent payable by the Ruler to the State Government in respect of his private lands over which the tenants have already acquired rights of occupancy under the provisions of Clause (h) of Section 7 of the Orissa Merged States (Laws) Act, 1950, shall be ⅔rd of the rent fixed to be payable by the tenants concerned to the Rulers.

(2)The rent payable by the Ruler to the State Government in respect of his private lands over which the tenants have already acquired rights of occupancy prior to the date of merger under any law, custom, contract or agreement shall be ⅔rd of the rent fixed to be payable by the tenants concerned to the Ruler.

5. Procedure of determining rates of rent.

- The Revenue Officer in determining the rates of fair and equitable rent under Section 5 of the Act may take into account, in addition to all or any of the considerations specified under Clauses (a) to (d) of Section 6 of the Act, all or any of the following considerations, namely :

(a)Cost of cultivation;

(b)Crop or crops generally grown on the land;

(c)Average price of the staple crops for the preceding 10 years;

(d)Improvement of the land effected by the Ruler;

(e)Such other factor as may be considered necessary by the Revenue Officer for the purpose of assessment of rent.

6. Forms and particulars to be included in the Patta.

- The Preliminary Patta that shall be prepared by the Revenue Officer, in respect of a Ruler's Private land where there are no tenants over such land, shall be in the same form and shall contain such particulars as have been adopted for the preparation of record-of-rights of occupancy tenants in the course of the last Survey and Settlement Operations in the area concerned. Where there are tenants over any private lands held by a Ruler, the preliminary Patta shall be prepared in the same form and shall contain such particulars as have been adopted for the preparation of record-of-rights of tenure-holders in course of the last Survey and Settlement Operations in the area concerned:Provided that in case of areas where Pattas have not been issued to the occupancy tenants and tenure-holders in the course of the last Survey and Settlement Operations and in areas where particulars that are to be contained in the preliminary Patta to be granted to the occupancy tenants and tenure-holders have not been prescribed, the preliminary Patta to be issued by the Revenue Officer to the Ruler shall be-

(i)in case of a Ruler holding private land, where there are no tenants over such lands in the form given in Schedule I;

(ii)in case of a Ruler holding private lands where there are tenants over any of such lands in the Form given in Schedule II,

I

[See Rule 6(1)]Preliminary Patta FormName of village................Thana........... Thana No........District or Mahal..............Name of the Landlord and his Khewat No.................

Number of holdings	Name of the tenant, father's name and residence	Status	Khasra or Survey No.	Class and description of land	Sub-tenant or under Raiyat	Existing rent	Rent proposed by the Revenue Officer	Rent finally fixed	Special incidents, if any	Remarks
Area	Name	Rent
1	2	3	4	5	6	7	8	9	10	11	12	13

II

[See Rule 6 (11)]Khewat for Rulers having tenants under themVillage.............. Thana........... Thana No. .......... Pragana or Mahal............ Zilla or district...............

Khewat No.	Name, father's name, caste, residence	Name of the Mahal and Part I Khewat No.	Name of the proprietor	Share of the tenure-holder	Area	Rent proposed by the Revenue Officer	Rent finally settled	Description of the status and special incidence	Remarks
1	2	3	4	5	6	7	8	9	10

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