Section 36(4) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

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State of Punjab - Subsection

Section 36(4) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(4)Total area reserved..........................Dated...........................Signature of Collector.Form III(See rule 9)Receipt for rent to be given by a landowner to a tenant.

Received rent in| cash (Rs.)kind (a)| _____________________(in words)

Rupees................and Naye Paise..................for| Kharib (b)Rabi| from......................, son of...................of village .................... Tahsil ................

District................. , in respect of land in my ownership/in the ownership of.................... son of.............................of ......................... of Village..................... Tahsil..................., District .............Comprising khasra Nomentioned in Qabuliyat/Patta,measuring Acres...................., Kanlas................ Marlas.........., held under tenancy.Dated...............Signature.............son of................Landowner............................on behalf ofVillage.............Tahsil...............District.............Dated the..........._____________________________________________________________________________________________________________

(a)Give names of commodities received and their weight in maunds and seers.

(b)Enter year here.

Form IV(See rule 9)Form of application for purchasing the site of a dwelling-houseToThe Tahsildar/Naib-Tahsildarof Tahsil....................I, .............................son of......................... of village............................ Tahsil.......................being in occupation of a dwelling-house built at my expense on a site measuring.....................situated in field No....................in village...................... Tahsil.............................., belonging to........................, son of........................., landowner of village.................., intend to purchase the said site.A notice to purchase the site was given by me to the landowner on............ to which no reply has been received from him within the statutory period of one month/reply has been received but I am not willing to pay the price of Rs. ...... demanded by the landowner.It, is therefore, prayed that market price of the site may be fixed for payment to the landowner to enable me to purchase the site. I will deposit the amount so determined for the issue of a sale certificate.Date.............................Signature and address of the tenant.Form V(See rule 12)Certificate of sale under section 15(7) of the Pepsu Tenancy and Agricultural Lands Act, 1955.Case No.Date of institution----------------.-----------------------vs.-------------------------I, ---------------------------, Tahsildar/Naib-Tahsildar of------------------------------, hereby certify that ------------------------------, son of --------, resident of village ----------------, tahsil-----------, district-----------------------, is the purchaser of the site measuring ---------------------------------, situated in Khasra No. ---------------------------------, of the said village, tahsil and district on payment of Rs. -------------------.This certificate is granted under the provisions of sub-section (7) of Section 15 of the Pepsu Tenancy and Agricultural Lands Act, 1955.Signature of Tahsildar/Naib-Tahsildar.Dated-----------.SealForm VI(See rule 14)Form of application for acquisition of proprietary rights by tenants.To------------------- (Prescribed authority)----------------------------------------------Sir,

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State of Punjab - Subsection

Section 36(4) in The Pepsu Tenancy and Agricultural Lands Rules, 1958