Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 10 in Jammu and Kashmir Tenancy Rules, 1970

10. Form of notice under section 49(3)

-The following form of notice is prescribed for the purposes of sub-section (3) of section 49:—"Notice issued by...................District..................Notice issued pursuant to the provisions of sub-section (3) of section 49.
Landlord on whom application this notice is issued C.D. (with father's name, caste and residence).
Tenants on whom this notice is to be served. (i) E.F. (with father's name, caste and residence).
  (ii)
  (iii)
  (iv)
Tenancy to which this notice relates. (Give for each field included in that tenancy, its number andTehsil in which situate).
Whereas C. D. has made an application to this office stating that he is the landlord of the tenancy/ tenancies above described and praying that E. F. (and where there are other tenants, put their names also), the tenant/ tenants thereof be ejected from.........kanals of land to enable him to resume it for personal cultivation under section 45; andWhereas it appears from the annual record that E. F. (and where there are other tenants, put their names also) holds/hold as a tenant/ tenants of C. D., who is entitled to resume.......kanals of Abi and/or.......kanals of Khushki land for personal cultivation.This notice is issued to E. F. (and in case of other tenants, add their names also) and he/they are hereby informed that he/they should appear before me on......at........and present written statement/statements admitting or denying the particulars mentioned by C. D. in his application, supported by necessary documents indicating at the same time the names of such tenants (together with the land held by them) as have entered into possession during the period intervening between 9th December, 1955 and 8th April, 1965 and also those who have entered into possession after 8th April, 1965.Dated at the Revenue Office of......this......day of......19(Seal and signature of Revenue Officer).