Section 16 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
16.
(i)The area to be reserved for the common purpose of extension of abadi for proprietors and non-proprietors under Section 18(c) of the Act shall be reserved after scrutinizing the demand of proprietors desirous of building houses and of non-proprietors including Harijan families working as agrarian labourers who are in need of a site for house. The land reserved for extension of abadi shall be divided into plots of suitable sizes. For the plots allotted to proprietors area of equal value shall be deducted from their holdings but in case of non-proprietors including Harijan families these shall be allotted without payment of compensation and they shall be deemed to be full owners of the plots allotted to them.(ii)[ In an estate or estates where during consolidation proceedings there is no shamlat deh land or such land is considered inadequate, land shall be reserved for the village Panchayat and for other common purposes, under section 18(c) of the Act, out of the common pool of the village at the scale prescribed by the Government from time to time. Proprietary rights in respect of land so reserved (except the area reserved for the extension of abadi of proprietors and non-proprietors) shall vest in the proprietary body of the estate or estates concerned and it shall be entered in the column of ownership of record of rights as Jumla Malkan Wa Digar Haqdaran Arazi Hassab Rasad. The management of such land shall be done by the Panchayat of the estate or estates concerned on behalf of the village proprietary body and the Panchayat shall have the right to utilise the income derived from the land so reserved for the common needs and the benefits of the estate or estates concerned] [Existing rule 16 renumbered as sub-rule (i) of that rule and new sub-rule (ii) added by Punjab Government Notification No. 459-D-57/713, dated the 9.4.1957.].[17. Form of application and documents which shall accompany it. - Every application under section 42 shall be signed and verified by the applicant, shall contain the following particulars and shall be accompanied by a certified copy each of the orders, if any, passed under sub-sections (2), (3) and (4) of section 21, although plan of the paths or paths, if any, in dispute and a certified copy of the grounds of the last appeal, if any, filed under sub-section (3) or sub-section (4) of section 21 :-(a)name of the authority to whom application is made;(b)name and description of place of residence, tehsil and district of the applicant;(c)names, description and addresses of the persons, who are likely to be affected, if the application is accepted;(d)names of the village, tehsil and district, in which the land which is subject matter of the application is situated;(e)the date of publication of the repartition shajra under sub-section (1) of section 21 of the Act, if it is known to the applicant;(f)whether any objection was lodged with the Consolidation Officer;(g)whether any appeal was preferred under sub-section (3) and under sub-section (4) of section 21 and, if so, with what result;(h)whether any application was previously filed under section 42 of the Act and, if so, with what result;(i)a statement of in concise form on which the party applying relies; and(j)relief prayed for.]
