[Cites 0, Cited by 1]

State of Haryana - Act

The Punjab Security of Land Tenures Rules, 1956

HARYANA
India

The Punjab Security of Land Tenures Rules, 1956

Rule THE-PUNJAB-SECURITY-OF-LAND-TENURES-RULES-1956 of 1956

Published on 27 April 1956
Commenced on 27 April 1956
[This is the version of this document from 27 April 1956.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Security of Land Tenures Rules, 1956Published vide Punjab Government Notification No. 1082-R (C.H.) - 56/471, dated the 27th April, 1956

Part I – Preliminary

1. Short title.

(1)These rules may be called "The Punjab Security of Land Tenures Rules, 1956' and are supplement to 'The Punjab Security of Land Tenures Rules, 1953' [ ] [Punjab Government Notification No. 32231-R-II/58/6053, dated the 22nd March, 1958.].

(2)They shall come into force at once.[2. Meaning of expressions used in these rules. - In these rules unless the context otherwise requires, -

(i)"Act" means the Punjab Security of Land Tenures Act, 1953;

(ii)"Circle Revenue Officer" includes any Revenue Officer authorised by the Collector to function as such in any tehsil or part thereof;

(iii)"Form" means a Form appended to these rules;]

[(iii-A) 'Collector' means the Collector of the district or any other officer not below the rank of Assistant Collector, 1st Grade, empowered in this behalf by Government; [**] [Punjab Government Notification No. 3744/A.R.I. - (II) ? 56/6381, dated the 4th October, 1958.].

(iv)[ "Special Collector" means an officer appointed by the Government by notification to perform the functions assigned to the Special Collector under these rules in respect of such area as may be specified in the notification:] [Punjab Government Notification No. 32231-R-IIL57/1624, dated the 22nd March, 1958.]

[Provided that for the purposes of section 19-B of the Act, the Special Collector shall in the case of a landowner or tenant owing or holding land in excess of the permissible area in more than one district, by the Collector of the district in which the largest area of such landowner or tenant is situate and such Collector shall perform the functions assigned to the special Collector under these rules;] [Punjab Government Notification No. 157-LR-II-58/6053, dated the 2nd September, 1958.] [and] [Added by Punjab Government Notification No. 2513/A.R.I.(II)-60/2173, dated the 16th June, 1960.]

(v)[ "tea estate" will include :- [Substituted by Punjab Government Notification No. 5942-A.R.I.(II)- 60/3744, dated the 14th November, 1960.]

(a)area under tea plantation;

(b)areas on which there is programme for expansion of tea plantation during the next ten years;

(c)five per cent of the area under tea, for replanting;

(d)areas covered by forests and forest growth and grazing rounds of which the fuel wood, timber and grass is required for the manufacture of tea and maintenance of tea estate;

(e)low-lying lands which generally serve as water reservoirs, for the use of tea plantation; and

(f)land on which tea factories, labour quarters, play-grounds, hospitals, schools and other ancillary buildings are situated.].

2A. [ [Punjab Government Notification No. 9312-A.R.I.(II)-58/627, dated the 10th February, 1959.]

Where two or more Collectors or Special Collectors are appointed for any area, the Financial Commissioner may by general or special order, regulate the distribution of business among them.] [Republished vide Punjab Government Notification No. 1082-R (C.H.)- 56/471, Dated the 27th April, 1956.][Part II [Punjab Government notification No. 157/L.R.II-58/6053, dated the 2nd September, 1958.] Assessment of Surplus Area]

3. [ Form, etc., of declaration, under section 5-A of the Act. [Substituted by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd March, 1958.]

(1)The declaration supported by an affidavit required to be furnished under section 5-A of the Act shall be furnished by a land-owner in Forms A and C and by a tenant in Forms B and C, either personally or by registered post (acknowledgement due) to :

(a)the Collector of the district, if his land is situated in such patwar circles as are comprised within one district; and

(b)the Special Collector, if his land is situated in such patwar circles as are comprised in more than one district.

(2)In addition to the Forms referred to in sub-rule (1), as many copies thereof as there are patwar circles in which the land is situate shall also be furnished by the land-owner or tenant.]

4. Selection of permissible area in case of non-reservation.

- An intimation under section 5-B(1) of the Act shall be furnished by a landowners in Form E in the manner and to the officer specified in rule 3, along with one additional copy thereof for the patwari of every patwar circle, in which the land selected by such land-owner is situate.

4A. Receipt for Forms.

- The Collector or the Special Collector to whom the Form or Forms mentioned in rules 3 and 4 are furnished [ ] [Substituted by Punjab Government Notification No. 32231-R-IIL57/1624, dated the 22nd March, 1958.] shall, as soon as the Form or Forms in the required number of copies, are received by him, issue the following receipt to the person furnishing the Form or Forms :-"Received ------------- copies each of Forms A/B/C together with -------------- copy or copies of Form E prescribed in rules 3 and 4 or copy or copies of Form E prescribed in rule 4 of the Punjab Security of Land Tenures Rules, 1956, from Shri -------------, son of ---------------------, land-owner/tenant of village ---------------------, tehsil ------------------, and district.Collector/Special Collector.Dated the -------------- 196 .Note :- Strike off, portion not required.

4B. Prescribed authority under sub-section (2) of section 5-B and section 5-C of the Act.

- For the purposes of sub-section (2) of Section 5-B and Section 5-C of the Act, the prescribed authority shall be :-

(i)the [Collector] [Substituted for the words, 'Collector of the district' by Punjab Government notification No. 1723-A.R.I. (II)-62/673, dated the 13th February, 1962.], if the lands owned or held by a land-owner or tenant are situate in patwar circles comprised in one district; and

(ii)the Special Collector, if the lands owned or held by a landowner or tenant are situate in patwar circles comprised in more than one district.

4C. Disposal of Forms furnished to Special Collector.

- Where Forms under rules 3 and 4 have been furnished to the Special Collector by a landowner or tenant, the Special Collector shall retain the original Forms with him and send the requisite number of copies thereof to the Collectors of the district, in which the land of the landowner or tenant, as the case may be, is situate.

5. Relatives through whom self-cultivation may be carried out.

- In addition to his wife and children, a landowner may undertake the self- cultivation of his land through the relatives mentioned below :-

(i)Brothers.

(ii)Collaterals in the first degree.

(iii)Real uncles and nephews, whether maternal or paternal :

[Provided that if the land is held by an unmarried female, her own relatives, and after marriage, her husband's relatives also shall be considered eligible.][Substituted by Punjab Government Notification No. 549- A.R.I.(II)-61/689, dated the 10th March, 1961.] [* * *] [Omitted - vide Punjab Government notification No. 157-R.L.II-58/6043, dated the 2nd September, 1958.].

6. [ Assessment of surplus area, with landowners and tenants. [Substituted by Punjab Government notification No. 3223-L.R.-II-57/1624, dated the 22nd March, 1958.]

(1)Every patwari shall prepare, in duplicate, statements in Forms D and DD for every landowner and tenant, respectively, who owns or holds land in excess of the permissible area in his circle, and shall retain one copy of each such Form himself and forward the other to the circle kanungo.

(2)The circle kanungo shall, after personal examination, test all entries made by the patwari in Form D or Form DD and forward it to the circle revenue officer.

(3)The circle revenue officer, shall, after holding such enquiry as he thinks fit and after giving the persons concerned, an opportunity of being heard, forward his report to the Collector.

(4)Where, in the case of a landowner, Forms A, C and E, and in the case of a tenant, Forms B and C, have been received by the Collector, from the Special Collector, under rule 4-C, the Collector shall, after holding such enquiry, as he thinks fit, return them to the Special Collector, along with Form D, in the case of a landowner and Form DD in the case of a tenant.

(5)In the case of a landowner or tenant who has furnished his Form to the Special Collector, under rules 3 and 4, the Special Collector shall [after giving the landlord or tenant an opportunity of being heard and] after such enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear any objections made by the landowner or tenant, and in a [ ] [Punjab Government Notification No. 690-A.R.I.(II)-59/642, dated the 11the February, 1959.] written order decide such objections. In case no objections are made or the person affected does not appear, the fact shall be stated in the order.

(6)In the case of a landowner or tenant who has furnished his Forms of the Collector, under rules 3 and 4, the Collector shall [after giving the landlord or tenant an opportunity of being heard and] [Punjab Government Notification No. 690-A.R.I.(II)-59/642, dated the 11the February, 1959.] after such enquiry as he thinks fit, assess his surplus area. In doing so, he shall hear any objections made by the landowner or tenant, and in a [ ] [Punjab Government Notification No. 690-A.R.I.(II)-59/642, dated the 11the February, 1959.] written order decide such objections. In case no objections are made or the person affected does not appear, the fact shall be stated in the order.

(7)

(i)The Collector or the Special Collector shall prepare a statement in Form F and forward immediately a copy thereof to the landowner or tenant concerned under cover of an endorsement prescribed in the Form and it shall be served upon the landowner or tenant as if it were a summons in the manner prescribed in section 90 of the Punjab Tenancy Act, 1887.

(ii)The Special Collector shall also forward a copy of Form F prepared by him to the Collector of every district in which the surplus area of the landowner or tenant is situate.

(8)[ Any person aggrieved by a decision of the Collector or the Special Collector, may within [60 days] [Punjab Government Notification No. 2015-A.R.I.(II)-59/1841, dated the 30th April, 1959.] from the date of communication of the decision to such person, to be computed after excluding the time spent in obtaining a copy of such decision, appeal to -

(a)the Commissioner of the Division where the person resides, in case the person resides in Ambala or Jullundur Division;

(b)the Commissioner of the Division where the largest portion of the holding of the person is situate, in case the person resides outside Ambala and Jullundur Divisions;

and the decision of the Commissioner which shall be duly communicated by the Commissioner to the Collector or Collectors concerned shall be final.].

(9)The Collector or the Special Collector or the Commissioner shall not while deciding any case under this rule, entertain any claim from a landowner for the exemption of any area on any of the grounds set forth in sub-rule (1) of rule 10.]

7.

[Omitted.] [Punjab Government Notification No. 3223-L.R.-II-57/1624, dated the 22nd March, 1959.]

Part III – Exclusion of certain areas from the surplus area

[8. Exemption of orchards, tea estates, co-operative garden colonies and well-run farms. - (1) If any landowner wishes to claim exemption on the ground that his surplus area is under a tea estate, or forms part of a well-run farm he may, within a period of thirty days from the date of publication of Revenue Department, notification No. [632-A.R.I.(II)-61/492, dated the 13th February, 1961] [Substituted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.], or from the date of the order, passed by the Collector or the Special Collector, declaring the surplus areas, or where an appeal against such order has been preferred to the Commissioner, within a similar period, from the date of the order, passed by the Commissioner, whichever is earlier , apply in Form H together with relevant information in Form J, to the Collector of the district, in which the land for which exemption is claimed is situate.

(2)Cases relating to co-operating garden colonies and orchards received by the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] before the date of publication of the notification referred to in sub-rule (1) shall be disposed by the Collector or the Special Collector, as the case may be, in accordance with the provisions of the Act.].

9.

[Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] to decide landowners applications for exemptions of orchards and well-run farms. - (1) On receipt the application in Form H, the Collector shall place it before a [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] consisting of himself, as Chairman, one non-official member and an official of the Agriculture Department, both to be nominated by Government. Government may if considered necessary, also nominate an officer of the Revenue Department to represent it on the Board.

(2)The [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] shall, before deciding the applications, give the landowner an opportunity of presenting his case. Proceedings before the [Committee] will be of a summary character, and the Chairman shall record the [decision] [Substituted by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd March, 1958.] of the [Committee], giving reasons briefly for the [decision] taken [and announce it to the party concerned.] [Substituted by Punjab Government Notification No. 3223-L.R.-II-57/1624 dated the 22nd March, 1958.]In the event of a difference of opinion between the members of the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.], the majority view shall prevail, and where opinion is equally divided, the Chairman will decide which of the two views shall prevail.

10. Considerations on which a landowner's application in Form H is to be decided.

(1)In deciding the landowner's application, the [Committee] shall exclude from the surplus areas to be utilized for the resettlement of ejected tenants :-

(a)[* * * * * *] [Omitted by Punjab Government Notification No. 3223- L.R.-II- 57/1624 dated the 22nd March, 1958.];

(b)Any area that is under [* * * * *] [Omitted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.] tea estate provided such [* * * * *] [Omitted by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.] tea estate was in existence at the commencement of the Act.

(c)Any area that is part of well-run farm.

(2)To decide if a farm is well-run, the [Committee] [Substituted for words 'Board' or 'Special Board' by G.S.R. 29, dated 13th January, 1964.] shall assign it marks in the manner explained in Rule 11, and classify it as follows :-Class A. - If it is awarded 80 per cent or more marks.Class B. - If it is awarded 60 to 80 per cent marks.Class C. - If it is awarded less than 60 per cent marks.

(3)

(a)A Class 'A' farm shall be deemed to be a well-run farm.

(b)Fifty per cent of the area under a Farm of class 'B' shall be left with the owner, according to his choice, and the rest declared as available for resettlement of tenants, ejected or liable to ejectment.

(c)The entire area under a farm of Class 'C' shall be declared as available for the resettlement of such tenants.

(4)[ * * * *] [Omitted vide, Punjab Government Notification No. G.S.R. 138, dated 3rd June, 1964.].

11. Assignment of marks to farms for the purposes of classification.

(1)The maximum marks to be awarded to a farm, for the purposes of classification, shall be 1,000.

(2)The features for which marks are awardable are those given in Schedule A, and marks shall be awarded for each feature, subject to the maximum marks noted against each in this Schedule :Provided that in allotting marks for 'Yields' the [Committee] [Substituted for words 'Board' by G.S.R. 29, dated 13th January, 1964.] shall apply the standard yields given in Schedule B [subject to such suitable adjustments as may be considered necessary on account of natural calamities.] [Added by Punjab Government Notification No. 632-ARI(II)-61/492, dated 13th February, 1962.].

11A. [ Revision of classification of well-run farms. [Rule 11-A inserted by G.S.R. 38, dated 3rd June, 1964.]

(1)The classification of Class 'A' or Class 'B' Farms referred to in [sub-rule (2) of rule 10 shall be liable to be reviewed by the Committee.]

(2)The first review shall be made by the Committee in the months of January and February after the expiry of atleast three years from the date on which exemption to a farm is granted and thereafter periodical review shall be made by the Committee so that a period of not less than three years shall intervene between two consecutive reviews.

(3)Every person to whom an exemption is granted under rule 10, shall furnish information to the Collector of the district in which the land is situate, in Form J-1 personally or through his recognised agent or by registered post (acknowledgement due).

(4)In reviewing the exemptions of well-run farms, the Committee shall take into account the information furnished in respect of the farm in Form J-1 and shall, as far as may be, be guided by the same rules as are applicable to the grant of exemptions in respect of areas claimed to be under well-run farms and marks shall be awarded by the Committee for the harvest immediately preceding the first or subsequent reviews, as the case may be.

(5)If, during the course of any review, the Committee finds that any area of land including in a farm exempted under rule 10, is inherited by an heir of the landowner and such area of land, with the other lands, if any, already owned by him, does not exceed in the aggregate his permissible area, the Committee shall if such heirs so desires exclude such area of land for the purpose of reviewing the exemption relating to the farm from the date of inheritance.

(6)If, as a result of review, the whole or any part of the farm, because of having ceased to earn exemption in accordance with the classification given in sub-rule (2) of Rule 10, is declared available by the Committee for resettlement, it may be utilized by the Circle Revenue Officer in accordance with the procedure laid down in these rules :Provided that such declaration shall not be made without giving an opportunity of being heard to the landowner or the heir, as the case may be.].

12. Appeal from the [Committee's decision] [Substituted for words 'Board''s decision' by G.S.R. 29, dated 13th January, 1964.].

- A landowner aggrieved by a decision of the [Committee] [Substituted for 'Special Board' by ibid.] may, within 30 days from the date of announcement of its decision, appeal to the Government, whose decision shall be final.[Part IV [Substituted by Punjab Government Notification No. 4766-ARI(II)- 60/2580, dated the 19th August, 1960.] Resettlement of tenants ejected or liable to ejectment]

13. Procedure for dispossession of tenants liable to ejectment, under Section 9(1)(i).

(1)An application, for the dispossession of a tenant liable to ejectment, under clause (i) of sub-section (1) of Section 9, of the Act shall be made to the Assistant Collector, I Grade, having jurisdiction, by a small landowner in Form K-1, and by a landowner who is not a small landowner, in Form K-2.

(2)On receipt of the application, the Assistant Collector shall summon the tenant and after hearing the parties and making such summary inquiry as he may deem necessary record a finding on the following points :-

(a)whether the tenant is liable to ejectment under clause (i) of sub-section (1) of Section 9 of the Act;

(b)the area from which he is to be ejected; and

(c)the amount of compensation, if any, due to the tenant for standing crops;

and shall, where necessary, forward the case to the Circle Revenue Officer for resettlement or where resettlement is not necessary, dispossess the tenant.Note :- Proceeding before the Assistant collector should be conducted in the manner provided in section 14-A(i) read with sub-section (2) of section 10 of the Act.

(3)The Circle Revenue Officer shall, on receipt of the case, under sub- rule (2), proceed to record his finding with respect to the matters specified in clauses (c) and (d) of rule 17.

14. Application by landowner for resettlement of tenant.

- The landowner of a tenant who is labile to ejectment under clause (i) of sub-section (1) of Section 9 of the Act, may make an application to the Circle Revenue Officer for resettlement of his tenant on the surplus area. Such an application shall be made by a small landowner in Form K-3 and by a landowner, who is not a small landowner in Form K-4, within two months of the date of publication of the notification No. 4766-ARI(II)-60/2580, dated 19th August, 1960, in the Official Gazette, or within such extended period, as may, for reasons to be recovered in writing, be allowed by the Circle Revenue Officer.

15. Application for resettlement by tenants.

- A tenant who is liable to ejectment under clause (i) of sub-section (1) of Section 9 of the Act or against whom an order of ejectment has been passed but his dispossession has been stayed till his resettlement, may make an application to the Circle Revenue Officer in Form K-5, for his resettlement on the land out of the surplus area. Such an application shall be made within two months of the date of publication of the notification No. 4766-ARI(II)-60/2580, dated 19th August, 1960, or within such extended period as may, for reasons to be recorded in writing, be allowed by the Circle Revenue Officer.

16. Suo motu proceeding for resettlement by Circle Revenue Officer.

- Notwithstanding anything contained in rules 13, 14 and 15, proceedings for resettlement on surplus area of any tenant who is liable to be ejected under sub-clause (i) of sub-section (1) of Section 9, may be initiated suo motu by the Circle Revenue Officer.

17. Procedure to be observed by Circle Revenue Officer.

- When an application is made under rule 14 or rule 15 or when the Circle Revenue Officer suo motu starts proceedings under rule 16, he shall after hearing the parties concerned and after making such enquiries as he may think necessary, record a finding on the following points:-

(a)whether the landowner is desirous of ejecting his tenant;

(b)whether the tenancy is liable to be terminated under clause (i) of sub-section (1) of Section 9 of the Act;

(c)the extent of area required for resettlement under rule 18; and

(d)the estate or estates for which the tenant indicates his preference for resettlement in case no surplus area is available for resettlement in the estate from which the landowner seeks his ejectment.

18. Procedure for allotment.

(1)After the procedure prescribed in sub-rule (3) of Rule 13 or Rule 17, as the case may be, has been followed, the Circle Revenue Officer, shall prepare a list of tenants in which the names of tenants of an estate shall be arranged in the same order as the extent of area required for their resettlement with the smallest claimant coming on the top. Where more than one tenants have equal claim, their names shall be arranged in alphabetical order in the English language.Illustration. - A is to be allotted four standard acres, B three standard acres, C two standard acres and H, G, F, E, and D each five standard acres. Their names shall be arranged as under :-C B A D E F G H

(2)The Circle Revenue Officer shall also prepare a list of the surplus area available in an estate mentioning therein the field numbers of the surplus area in numerical order, such as 1, 5, 10, 30, 60.

(3)After the lists under the preceding sub-rule have been prepared for an estate, the Circle Revenue Officer shall proceed to allot the surplus area to the tenants in the order of priority shown in the list prepared under sub-rule (1) and in accordance with the scale given in Schedule 'C' annexed to these rules.

19. Allotment of land to overflow tenants.

(1)Where due to insufficiency of surplus area in any estate, any tenant cannot be allotted land in the estate, from which he is to be ejected, the Circle Revenue Officer may, having due regard to the preferences of the tenant indicated under rule 17(d), allot him a land in any estate in which surplus area is available. In making such allotment, the Circle Revenue Officer shall endeavour to allot him land as near to his estate as may be possible.Explanation. - Allotment of land to such tenants shall be made -

(i)in the patwar circle;

(ii)in the Quanungo circle, if no land is available in the Patwar circle;

(iii)in the tehsil, if no land is available in the Quanungo circle;

(iv)in the district, if no land is available in the tehsil;

(v)in some other district, if no land is available in the district, in which the estate from which the tenant is liable to be ejected is situate.

(2)When more than one tenants are eligible for resettlement in an estate, other than the estate from which they are to be ejected, the principles mentioned in rule 18 shall, as far as may be, apply in making allotments to them.

20. Priority for resettlement of certain tenants.

- Notwithstanding anything contained in these rules, the tenants who are liable to be ejected under clause (i) of sub-section (1) of Section 9 of the Act and who are retired or discharged members of the Armed Forces of the Union shall be given priority over every other class of tenants in the matter of resettlement on surplus area.

20A. Issue of certificates.

- Every tenant shall be given a certificate in Form K-6 describing clearly the land allotted to him. A copy each of the certificate shall be sent to the Patwari concerned as well as the landowner on whose land the tenant is to be resettled, and another copy shall be retained on the file for record.

20B. Delivery of possession.

- [(1) After orders of allotment of any surplus area have been passed the Circle Revenue Officer, shall move the Collector for passing necessary orders directing the landowner or the tenant, as the case may be, to deliver possession of the land in his surplus area to the Circle Revenue Officer, who shall be deemed to be an officer empowered by the Government, under section 19-C, for the purpose of delivery of possession.] [Added by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.].

(2)[ Every tenant resettled on the surplus area shall be bound to take possession of the land allotted to him within a period of two months of the date on which demarcation of the land is made at site in his presence or within such extended period, as may, for reasons to be recorded in writing, be allowed by the Circle Revenue Officer. The possession of the land shall be delivered to the tenant by the Circle Revenue Officer himself.] [Added by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.]

(3)[. The possession of the land on which a tenant is resettled shall ordinarily be given after the crops are cut. If, however, the Circle Revenue Officer deems it necessary to deliver possession of the land to any tenant before the crops are cut a statement showing the crop and the area under the same shall be prepared by the Patwar before the possession is taken by the tenant. A copy of the statement shall be furnished to the landowner as well as to the tenant.] [Re-numbered by Punjab Government Notification No. 549-ARI(II)-61/689, dated the 10th March, 1961.]

20C. Conditions of resettlement.

- The tenant, who is resettled under this Part -

(a)shall be the tenant of the landowner in whose name the land in question stands in the revenue records;

(b)shall be liable to pay the same amount of rent as is customary in that estate for such lands subject to the maximum fixed under section 12 of the Act; and

(c)shall in respect of the land upon which he is resettled execute a Qabuliyat or a Patta as given in Annexure 'C' appended to the Punjab Security of Land Tenures Rules, 1953, in favour of the landowner before he is put in possession of the land.

20D. Consequences of not taking possession.

- In case, a tenant does not take possession of the surplus area allotted to him, for resettlement within the period specified in sub-rule (1) of Rule 20-B, the allotment shall be liable to be cancelled and the area allotted to such tenant may be utilized for resettlement of another tenant.[Part V [Punjab Govenment Notification No. 613-LR-II-57/2, dated the 14th January, 1958.] Miscellaneous]

21. Relatives who shall not be entitled to the benefit of section 9-A of the Act.

- The following classes of relatives of a landlord shall not be entitled to the benefit of section 9-A of the Act -

(1)Father;

(2)Sons;

(3)Brothers and their descendants;

(4)Cousins up to the 3rd degree;

(5)Maternal and paternal uncles and their descendants;

(6)Nephews up to the 3rd degree.

22. Forms to be used for applications and notices mentioned in section 14-A of the Act.

(1)A landowner desiring to eject a tenant, under clauses (ii) to (vii) of sub-section (1) of section 9, read with Section 14-A(i) of the Act shall, when applying to the Assistant Collector, I Grade, having jurisdiction, do so in writing in Form L.

(2)A landowner desiring to recover the arrears of rent from a tenant, under section 14-A(ii) of the Act, shall apply to the Assistant Collector II Grade, having jurisdiction, in Form M, and the Assistant Collector shall thereupon issue a notice to the tenant in Form N.

(3)The notice to be served on the landlord under section 14-A(iii)(b) shall be in Form P.[23. Payment of purchase price in instalments. - (1) A tenant desiring to purchase land under section 18 of the Act shall make an application in Form Q to the Assistant Collector I Grade, having jurisdiction, personally or through his recognised agent.

(2)The payment of compensation, under sub-section (4) or Section 18, shall be made either in a lump sum or in six monthly-equated instalments, not exceeding ten, the balance being payable with last instalment.

(3)The lump sum or the first instalment of purchase price shall be deposited in Government treasury, or a sub-treasury or paid to the Assistant Collector I Grade, having jurisdiction, within 15 days of his determining the value of the land and every subsequent instalment within fifteen days of the date on which it becomes due.] [Punjab Government Notification No. 703-R.A-I(II)-59/3347, dated the 30th June, 1959.].[24. Return in respect of lands acquired by a person subsequently, under section 19-B(1) of the Act. - (1) Every landowner or tenant required to furnish a return under sub-section (1) of Section 19-B of the Act shall, within a period of three months from the date [of publication of Revenue Department *Notification No. 516-AR-I(II)- 59/572, dated the 9th February, 1959, or within a period of three months, from the date on which he acquires the land by inheritance, bequest or gift or by transfer, exchange, lease, agreement or settlement, whichever is later] [Punjab Government (Revenue Department) Notification No. 157-LR-II- 58/6053, dated the 2nd September, 1958.] furnish it, in duplicate, in Form R or Form S, as the case may be, to the Collector of the district in which his land is situated personally or by registered post (acknowledgement due) :Provided that where the land of any such landowner or tenant is situated in more than one district, the return shall be furnished to the Collector in whose district the largest area of land mentioned therein is situated with additional copies thereof for the Collector of every other district in which the land of such landowner or tenant is situated.

(2)The Collector to whom the return in Form R or Form S is furnished shall issue a receipt in the Form prescribed in rule 4-A which shall be adopted mutatis mutandis.

(3)In every case falling under proviso to sub-rule (1), the Collector receiving the return shall forward two copies thereof, to the Collector of every other district in which the land is situated.

(4)On receipt of Forms R and S from the person concerned, the Collector shall get the particulars given therein verified by the Tehsildar/Tehsildars of the tehsil/tehsils in which the person owns or holds land in tenancy or in any other capacity :Provided that where any land is situated in other district, the verification shall be secured through the Collector of that district.

(5)If any landowner or tenant referred to in sub-rule (1) fails to furnish the return and select his land within the prescribed period, then the Collector may have the information collected, in Forms D and DD, as the case may be, through the normal revenue agency.

(6)The provisions of rule 6 shall, as far as possible, apply to assess the surplus are of such landowner or tenant as referred to in sub-rule (1).][Form A] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.](See rule 3)Declaration to be made by a landowner who owns or holds land in excess of the permissible area and whose land is situated in more than one Patwar Circle.Notes. - (1) This Form shall be submitted with as many additional copies thereof as there are Patwar Circles in which the land is situate.

(2)Figures, wherever required to be given in this Form, shall be given in English numerals.ToThe Collector/Special Collector,As required by section 5-A of the Punjab Security of Land Tenures Rules, 1953, I furnish the following declaration :-

1	2
Name with parentage and residence of landowner	Total approximate area owned or held in any othercapacity
Name of District and Tahsil in which land issituate	Name of patwar circle in which land is situate	Name of village with patti or taraf in which landis situate	Total approximate area owned or held as allottee,(Ordinary acres)	Approximate area held in any other *capacity(Ordinary acres)	Total of sub-cols (iv) and (v) (Ordinary acres)	Approximate area out of total area mentioned insub-column (iv) held as displaced person (Ordinary Acres)
	(i)	(ii)	(iii)	(iv)	(v)	(vi)	(vii)

3	4	5	6	7
Particulars of area reserved, if any, for self-cultivation(Ordinary Acres)	Total approximate area of land owned on 15th April, 1953,with name of district, tahsil, patwar circle and village inwhich it is situate (Ordinary acres)	Reasons of difference in area mentioned in column 2 (vi) andcolumn 4	Name of tenants, if any, under landowner with approximatearea held by each and location thereof	Remarks

Signature or thumb-Impression of tenant.Dated ------------------------* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.** While giving reasons [(nature and date of transfer) and name of transfer should be given inter alia.] [Punjab Government (Revenue Department) notification No. 157-LR-II-57/1624, dated the 22nd March, 1958.]*** Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form B(See rule 3)Declaration to be made by a tenant who holds in tenancy [(and) as owner, lessee or mortgagee land in excess of the permissible area and whose land is situated in more than one Patwar Circle.] [Inserted by Punjab Government (Revenue Department) Notification No. 157-LR-II-58/6053, dated the 2nd September, 1958.]Notes. - (1) This Form shall be submitted with as may additional copies thereof as there are Patwar Circles in which the land is situate.

1	2
Name with parentage and residence of tenant	Total approximate area held in tenancy,ownership, mortgage, lease, etc.
Name of district and tahsil in which land issituate	Name of patwar circle in which land is situate	Name of village with patti or taraf in which landis situate	Approximate area held in tenancy with name oflandowner (Ordinary Acres)
	(i)	(ii)	(iii)	(iv)

2-concld	3	4
Approximate area owned, if any, (Ordinary Acres)	Approximate area held in any other capacity*(Ordinary Acres)	Total of sub-cols. (iv), (v) and (vi) (OrdinaryAcres)	Particulars of the area not reserved by thelandowner which the tenant desires to retain (Ordinary Acres)	Remarks
(v)	(vi)	(vii)

Sigmund or thumb-Impression of tenant.Dated ________________* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.** Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form C(See rule 3)Form of affidavit to be filled in by a landowner/tenantAffidavitI solemnly affirm that the particulars given by me in the declaration in Form ------------------------- annexed hereto are true to the best of my knowledge and belief and that nothing has been concealed.Landowner/tenantDated the -------------19 .son of --------------------, resident of village -----------------, tehsil --------------------------, district --------------------------.AttestedCertified that the above declaration was made on solemn affirmation before me this --------------- day of ----------------, 19 , at -----------------, in -----------------, district by Shri ----------------, son of ----------------, resident of village ----------------, tehsil ----------------- and district -----------------.Dated the ---------------- 19 .Magistrate, 1st Class/Oath Commissionerat ------------------------------------------------------.Certified further that the above affidavit has been read out to Shri -----------------, son of ----------------, resident of village --------------, tehsil -------------------- and district ---------------, the deponent, who seems perfectly to understand the same at the time of its making.Dated the -------------- 19 .Magistrate, Ist Class/Oath Commissionerat----------------------------------------------------.Form D[See rule 6(1)](To be prepared in duplicate)Statement showing the area owned or held in any other capacity by a landowner in Patwar Circle -----------------, Tehsil ------------------, District -------------------.Notes. - (1) Figures, wherever required to be given in this Form, should be given in English numerals.

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres', respectively.

(3)In case of difference in column 5, the Patwari shall also fill up part B of this Form in duplicate.

1	2	3
Name with parentage and residence of landowner	Village or Villages with patti or taraf in whichland of landowner is situate	Particulars of Area Owned or held in any other
Area Owned	Area held as allottee
On 15th April, 1953	At present	On, 15th April, 1953	At present
(a)	(b)	(c)	(d)
O.A.	S.A.	O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

3-concld	4	5
Capacity by Landowner	Grant Total of	Difference in Columns 4(a) and 4(b)	Reason for difference, if any
Area held in any other capacity not herein beforespecified	Cols. 3(a), 3(c) and 3(e)	Cols. 3(b), 3(d) and 3(f)
On 15th April, 1953	At present	Nature of capacity in which the land is held
(e)	(f)	(g)	(a)	(b)	(i)	(ii)
O.A.	S.A.	O.A.	S.A.		O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

6	7	8	9
Area, if any, Reserved by Land Owner forSelf-Cultivation	Area, If any, Selected by Landowner forSelf-Cultivation	Name and parentage of tenants and particulars ofarea with each	Remarks
Khewat and *[Khasra] Nos.	Area	Khewat and [Khasra] Nos.	Area
O.A.	S.A.	O.A.	S.A.

* Punjab Government (Revenue Department) notification No. 15-LR-II-58/6053, dated the 2nd September, 1958.CertificateI hereby certified that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari,------------------------ Circle.AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo --------------------- Circle.

Part B – Statement showing transfers effected by landowner after the 15th April, 1953

1	2	3	4	5	6	7	8
Name and parentage of transferor	Date of transfer	To whom transferred	Nature of transfer	Whether oral or registered	Area involved with khasra Nos.	consideration paid, if any	Remarks

CertificateI hereby certified that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari,------------------------ Circle.Date -------------------------.AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo ------------------- circle.Date -------------------.Form DD[See rule 6(1)](To be prepared in duplicate)Statement showing the area held in tenancy, ownership, mortgage, lease, etc., by a tenant in Patwar Circle --------------------, tehsil ---------------, district ----------------.Notes . - (1) Figures, wherever required to be given in this form, should be given in English numerals.

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively

1	2
Name with parentage and residence of tenant	Particulars of Land Held in Tenancy
Village or Villages with patti or taraf in whichland of tenant is situate	Area held in tenancy with name of landowner	Area owned, if any	Area held in any other capacity
(a)	(b)	(c)	(d)
	O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

2 - concld	3	4
Ownership, Mortgage, Lease, Etc.
Nature of capacity in which land is held withname of owner	Total of sub-columns (b), (c) and (d)	Particulars of area which the tenant desires toretain as his permissible area	Remarks
(e)	(f)
	O.A.	S.A

CertificateI hereby certified that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari,------------------------ Circle.AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo ------------------ Circle.Date---------------------------------[Form E] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.](See rule 4)Note . - Figures, wherever required to be given in this form, should be given in English numerals.Particulars of the permissible area selected by a landowner under sub-section (1) of Section 5-B of Punjab Security of Land Tenures Rules, 1953.The Collector/Special Collector______________________________________As required by sub-section (1) of Section 5-B of Punjab Security of Land Tenures Rules, 1953, I furnish below the particulars of the land held by me as landowner and which I have selected as my permissible area.

Serial No.	Name with description and address of land owner	District and tahsil in which the land is situate	Name of Estate in which land is situated withpatti or taraf	Details of the Area Selected for Self cultivation
Land held in proprietary right	Land held as mortgagee with possession	Land held as allottee	Land held as lessee
Field Nos.	Area in ordinary acres	Field Nos.	Area in ordinary acres	Field Nos.	Area in ordinary acres	Field Nos.	Area in or dinary acres
(a)	(b)	(c)	(d)	(e)	(f)	(g)	(h)
1	2	3	4	5

Land held as land-owner in any other capacity notherein before specified	Total of column 5(b), (d), (f), (h), (k)	Total area in column 5 (1) converted intostandard acres	Remarks
Nature of interest on land	Field Nos.	Area in ordinary acres	Ordinary acres
(i)	(j)	(k)	(l)
5 - concld		6	7

CertificateI solemnly affirm that the particulars given in this Form are true to the best of my knowledge.Signature or thumb-impression.Date ---------------------.[Form F] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.][See rule 6(7)]Statement showing particulars of area declared surplus with a landowner/tenant.Notes . - (1) Figures, wherever required to be given in this form, should be given in English numerals.

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively

1	2
Name with parentage and residence of landowner	Particulars of Land Owned or held in any otherCapacity by
Tahsil and district in which land of landowner issituate	Village (s) with patti or taraf in which land issituate	Area owned	Area held as allottee	Area held in any other capacity
(a)	(b)	(c)	(d)	(e)
	O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

2 - concld	3	4	5	6	7
Landowner	Area reserved or selected by landowner. In caseno area has been reserved or selected by landowner, the areaselected by Collector or Special Collector for the landowner(Give village-wise)	Difference of col.2 (f) and column 3	Area out of area mentioned in col. 4 which thetenant(s) concerned desire(s) to retain as his (their)permissible area. State name parentage and residence of tenant(s)	Area declared surplus with landowner, (Givevillage-wise)	Remarks
Total of sub column (c), (d) and (e)
O.A.	S.A.	O.A.	S.A.	O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

No.Office of the Collector/Special Collector -------------Dated the --------------, 195 .A copy is forwarded to --------------, son of --------------, landowner, resident of village ----------------, tehsil -----------, district ------------------, for information.By order Collector/Special Collector.No. ----------------A copy is forwarded to ------------------, son of ------------- tenant, resident of village ------------------, tehsil ------------, district ---------------, for information.By order Collector/Special Collector.*No. ----------------A copy is forwarded to Collector :-

(1)------------------------

(2)------------------------

(3)------------------------for information and necessary action.By order Special Collector.*Strike off that not required.Form G

(Omitted)[] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.]

Form H(Figures, wherever required to be given in this Form, should be given in English numerals.)(Rule 8 of the Punjab Security of Land Tenures Rules, 1956)Application by a landowner for exclusion of whole or part of area [declared or likely to be declared] [Substituted for the word 'found' by Punjab Government Notification No. 584-ARI(II)-60/1557, dated the 4th May, 1960.] surplus.ToThe ---------------I am of the owner of the lands details of which are given in the attached Form 'J'. Out of this, the area/areas details of which are given below, have been declared surplus by order dated ---------------------- of

(1)[ The Collector ---------------.

(2)The Special Collector.] [Omitted by Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.][or are likely to be declared surplus] [Added by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.].For the reasons given below I request that the whole of this surplus [area/part of it, detailed, by excluded from the surplus pool. Form 'J', duly filled in by me,is also attached.] [Added by Punjab Government Notification No. 584-A.R.(II)-60/1557, dated the 4th May, 1960.]

1	2	3	4	5	6	7	8
Serial No.	Name parentage, and address of applicant	Tahsil and District	Village in which land is situate	Particulars of land declared [or likely to bedeclared] surplus	Particulars of land to be excluded	Reasons for claiming exclusion	Remarks
Field No.	Area in ordinary acres	Area in ordinary acres	Field No.	Area in ordinary acres	Area in ordinary acres
	Total

* Added by Punjab Government Notification No. 584-ARI(II)-60/1557, dated the 4th May.CertificateI solemnly affirm that the particulars given in this application are correct.Signature or thumb-impression.Dated -------------------.Form 'J'(Figures, wherever required to be given in this Form, should be given in English numerals)Part (a) (Rule 8 of the Punjab Security of Land Tenures Rules, 1956)Note. - (1) Yields to be given in maunds per acre (ordinary).

(2)In the sub-columns of columns 3 and 4 should be entered the name of the crop.

(3)Columns 5 and 6 of parts (a) and (b) are to be left blank by the applicant.

1	2	3	4	5	6
Serial No.	Year	Rabi	Kharif	Remarks by Board	Marks awarded by Board

Form 'J'Part (b) Details of criteria on which claim that farm is well-run is based

1	2	3	4	5	6
Serial No.	Criterion	Details, giving also the dates fromwhich improvement was started, works executed, purchase made,accounts kept, etc.	Capital Expenditure, if any,incurred	Remarks by Board	Marks awarded by Board
I.	Layout- ..(a)Terracing and levelling ..(b)Voluntary consolidation..(c)Straight bunds and wate ..r channels or contour bunds ..(d)Field areas standardised ..(e)Approach roads to fields..(f)Fencing ..(g)Tree planting at suitable places ..
II	Cultivationpractices -(a)Control of weeds ..(b)Improved implements and improved methods, e.g., improved furnace..
III	Sowingpractices -(a)Improved and good seed ..(b)Pre-sowing treatment of seed ..(c)Sowing in lines ..(d)Sowing with pore ..(e)Seed rate ..(f)Stand of crop ..
IV	Manurepractices - ..(a)Conservation of farm yard manure and compost making ..(b)Green manuring and fertilizer practices(c)Growing of leguminous crops ..
V	SoilConservation practices -(a)Heavy bunds ..(b)Contour ploughing ..(c)Tree plantation on slopes ..(d)Keeping soil covered in rainy season(e)Maintenance of stubbles or bushes in fields during summer ..(f)Wind breaks ..
VI	Developmentof irrigation facilities ..
VII	PlantProtection Measures ..
VIII	Keepingof Records - ..(a)Map of the farm ..(b)Statement of areas of fields, type of soil, etc. ..(c)Statement of crops sown, produce received and gross income ..(d)Statement of expenditure ..(e)Statement of dates of performance of operations ..(f)Miscellaneous records ..
IX	Miscellaneous Items -e.g.Quality of draught and milch animals and their maintenance,arrangements for storage of produce, small orchards, home poultryfarm, apiculture, sericulture, participation in co-operativeassociation,treatment with labour, etc.

CertificateI solemnly affirm that information supplied above is true to the best of my knowledge.Signature or thumb-impressionDated -----------------[Form J-1 [Form J-1 inserted by G.S.R. 138, dated 3rd June, 1964.][See rule 11-A(3)]Note . - Information in this form shall be furnished :-

(i)in the case of Rabi harvest, before the 31st July, and

(ii)in the case of Kharif harvest, before the 31st January.

Total area of the farm exempted	Total cultivable area of the farm	Particulars of the crops sown
Nature of the crop	Name of the variety	Area sown with particulars	Total produce (in maunds)	Average yields (in maunds of variouscrops) (variety if any) for
Irrigated area	Unirrigated area
1	2	3	4	5	6	7	8
	.	1. (i)(ii) etc.2. (i)(ii) etc.3. (i)(ii) etc.

Details of loss, if any, in the yield and causes therefor	Area not brought under crop with particulars and reasonstherefor	Area out of that mentioned in column to not brought under cropin the previous harvest	Name of improved seed used (the landowner should also furnishsome proof of having acquired such seeds from some standardsource)	Details of fertilizer used and the extent of area in whichused	Details of plant protection measures adopted by weeding ofpohli derating pesticide, spraying, etc.	Remarks, If any
9	10	11	12	13	14	15

CertificateI solemnly affirm that the particulars given by me in this Form are correct to the best of my knowledge and belief.Signature or thumb-impressionDated -----------------Form K-1(Figures, wherever required to be given in this Form, should be given in English numerals)(Rule 13 of The Punjab Security of Land Tenures Rules, 1956, read with Section 9-A of the Punjab Security of Land Tenures Rules, 1953, as Amended by Act XI of 1955)Application by a small landowner for the dispossession of a tenant liable to ejectment under clause (i) of sub-section (1) of Section 9The Assistant Collector, I Grade,Tehsil ----------------,District -------------------,I am a small landowner and as such want possession of the lands described in the Form below. These lands are in the possession of the tenant/tenants, whose particulars are given below. [ * * * * * * * * * *] [Punjab Government Notification No. 4766-ARI(II)-60/9580, dated the 19th August, 1960.]The particulars given below are, I solemnly affirm, true to the best of my knowledge.Signature or thumb-impressionDated -----------------

1	2	3	4	5
Full name, parentage and address of applicant	Particulars of all lands owned in the State	Particulars of the lands in possession of tenantsand from which they are to be dispossessed	If tenant/tenants has/have other lands in possession giveparticulars as below	Remarks if any
Tehsil and district	Village	Khasra number	Tehsil and district	Village	Name and parentage of tenant or tenants	Khasra No. from which to be dispossessed	Area Khasra numbers, village, etc. of lands in tenantspossession as :-(1) Proprietor,(2) Lease,(3)Mortgagee with possession,(4) Tenants of otherlandowners,(5) In any other capacity stating nature ofinterests

Form K-2(See rule 13)(Figures, wherever required to be given in this Form, should be given in English numerals).ToThe Assistant Collector, I GradeTehsil ----------------,District -----------------,I request to be put in possession of the lands, particulars given overleaf, as these lands constitute/form part of the permissible area which I had reserved, vide (give particulars of the intimation of reservation).These lands are at present in the possession of the tenant/tenants whose particulars are given overleaf.The particulars given overleaf are, I solemnly affirm, true to the best of my knowledge.Signature or thumb-impressionDated -----------------Form K-2

1. Name, parentage and address of applicant -------------

2. Particulars of tenant/tenants to be dispossessed and Khasra numbers from which to be dispossessed :-

Name, Parentage and address of tenant	Khasra numbers from which to be dispossessed withname of village in which situated

3. Particulars of other areas possessed by the tenant or tenants, as the case may be:-

Name of tenant	Khasra Numbers of land together with the area of ordinary andstandard acres, held as :-(a) Proprietor,(b) Tenant of other landowners.(c) Lessee.(d) Mortgage with possession.(e) in any other capacity, stating nature of possession.

Form K-3ToThe ---------------- ------------------------I am a small landowner and my tenant(s) is/are liable to ejectment under clause (i) of sub-section (1) of Section 9 of the Act. Action may please be taken for his/their resettlement elsewhere. Necessary particulars are furnished below :-

Name and particulars of the petitioner landowner	The area from which ejectment of the tenant issought	Particulars of the tenants whose ejectment issought	Whether the tenant owns or holds any lands otherthan from which he is to be ejected and, if so, its particulars
1	2	3	4

I solemnly affirm that the particulars given by me in this Form are correct to the best of my knowledge and belief.Dated ----------------- Signature or thumb-impressionForm K-4(See rule 14)To------------------------------------------------------I request that action may please be taken for resettlement of the tenant(s) who is/are occupying the lands which constitute/form part of the area which I had reserved.I solemnly affirm that the particulars given by me in this Form are correct to the best of my knowledge and belief.Dated ------------------ Signature or thumb-impression

Name and particulars of the petitioner landowner	The area from which ejectment of the tenant issought and whether it was reserved	Particulars of the tenants whose ejectment issought	Whether the tenant owns or holds any lands otherthan from which he is to be ejected and; if so, its particulars
1	2	3	4

Form K-5(Figures, wherever required to be given in this form, should be in English numerals)(See rule 15)ToThe _________________ _____________________I am liable to be dispossessed from my tenancy under landowner ------------- from the area particulars of which are given below in compliance with an order passed by ------------------ and I am entitled to be resettled on -------------- standard acres before I am dispossessed.ORI am the tenant of ------------------- who is a small landowner [I am the tenant in the reserved area of ---------------- who is a big landowner] [Substituted for the word 'and' by Punjab Government Notification No. 549- ARI(II)-61/989, dated the 10th March, 1961.]. I furnish below the particulars of other land held by me as owner, mortgagee or tenant which entitled to hold otherwise. I am entitled to ------------------- standard acres out of the surplus area.I request to be settled on surplus area immediately under section 10 of the Punjab Security of Land Tenures Rules, 1953. In case no surplus area is available in my own village, my preference is as under :-______________________________________(Here state the name of village for resettlement)Table (a)(Village_________________, Tahsil________________, District___________

1	2	3	4	5	6
Serial No.	Name, parentage and address of applicant	Name with description of landowner who ejected oris likely to eject	Khasra Nos. from which ejected or is likely to beejected	Total area owned by the landowner (ordinaryacres)	Remarks, If any

Table (b)

1	2
Details of Area held under Cultivation as	Details of Area held in any other Capacity notherein before specified
Owner	Mortgagee with possession	Tenants-at-will	Nature of interest in land	Field No.	Area in ordinary acres
Area held with description of Khasra No.	District and tehsil in which the land is situate	Name of Estate in which land is situate	Area held with description of Khasra Nos.	District and tehsil in which the land is situate	Name of Estate in which land is situate	Area held with description of K hasra Nos.	District and tehsil in which the land is situate	Name of Estate in which land is situate
1	2		3		4				6

CertificateI solemnly affirm that the particulars given in this Form are true to the best of my knowledge.Signature of thumb-impression.Date ---------------------.Form K-6[See rule 20-A]

(1)Particulars of the tenant to whom land is allotted .............................

(2)Particulars of the land allotted showing the area, in ordinary and standard acres ........................

(3)The place where the area is situated ..................

(4)Time, if any, fixed for taking over possession ....................Signature (Issuing Authority).Form L(Figures, wherever required to be given in this Form, should be given in English numerals)(Rule 22 of the Punjab Security of Land Tenures Rules, 1956, read with section 14-A(i) of the Punjab Security of Land Tenures Rules, 1953, as amended by Punjab Act XI of 1955)Application by a landowner under Section 14-A(i) for the ejectment of a tenant.ToThe Assistant Collector, I GradePlace or Tehsil ---------------------,District -----------------------,I am the owner of the lands whose particulars are given in the Form overleaf. The lands are in the possession of the tenant whose particulars are also given in the said Form. I desire to eject him for the reasons given therein.I solemnly affirm that the particulars given in this Form are true to the best of my knowledge.Signature of thumb-impression.Date ---------------------.Form L

(Continued){|

|-| 1| 2| 3| 4| 5| 6| 7|-| Serial No.| Name, parentage, address of applicant| Tehsil and District| Village in which land is situate| Name, parentage and address of tenant of tenantto be ejected| Particular of land from which to be ejected| Reasons for ejecting the tenant (score out thereasons that do not apply).|-| Khasra No.| Area| Village| Any other particulars|-||||||| (1) The tenant has failed to pay rent regularly withoutsufficient cause.(2) Was in arrears at the commencementof Punjab Act of 1953. [Here give the particulars required by theexplanation to Section 9(1) of the Act.](3) The tenanthas failed or fails without sufficient cause to cultivate theland in the manner or to extent customary in the locality inwhich the land is situate.(4) The tenant has used or usesthe land comprised in his tenancy in a manner which has renderedor renders it unfit for the purpose for which he holds it.Note.- Give particulars.(5) The tenant has sublet the tenancyor a part thereof.Note.- Give particulars.(6) The tenant refused to execute aQuabuliyat/ Patta in the form prescribed on being called upon todo by the Assistant Collector (Give name of Assistant Collector)on an application made by me.Note.- Give particulars.|}Signature or thumb impressionDated ___________________Form M[Figures, wherever required to be given in this Form, should be given in English numerals](Note :- To be presented in duplicate)(Rule 22 of the Punjab Security of Land Tenures Rules, 1956, read with section 14-A(i) of the Punjab Security of Land Tenures Rules, 1953, as amended by Punjab Act XI of 1955)Application by a landowner under Section 14-A(ii) for the ejectment of a tenant.ToThe Assistant Collector, II GradePlace or Tehsil -----------------------, District --------------------------------,The tenant, whose particulars are given in the form below, has not paid me rent for the harvest noted in the Form. Action may, therefore, be taken for his ejectment under Section 14-A(ii) of the Punjab Security of Land Tenures Rules, 1953 as amended by Punjab Act XI of 1955.Signature or thumb-impressionDate -----------------------.

1	2	3	4	5	6
Serial No.	Name, parentage and address of tenant	Particulars of land for which rent is due	Year and harvest for which due	Amount due	Any additional information considered relevant tobe given here
Khasra Nos.	Khewat Nos.	Area	Year	Harvest (Rabi or Kharif)

Form N[Rule 22 of the Punjab Security of Land Tenures Rules, 1956, read with section 14-A(ii) of the Punjab Security of Land Tenures Rules, 1953, as amended by Punjab Act XI of 1955].Notice to a tenant, who is in arrears of rent, to deposit the rent, etc.ToThe Assistant Collector, I Grade Place or Tehsil -----------------------, District -----------------------,To(Name, parentage and address of tenant).Attached is a copy of the application made by your landlord for recovery of arrears of rent due from you.You are now required, within a month of the receipt of this notice [ * * ] [Omitted by Punjab Government Notification No. GSR-33, dated the 29th January, 1963.] to :-

(1)deposit the rent or the value thereof (if rent payable in kind) in this court; or

(2)give proof of having paid the rent;

(3)give proof of not being liable to pay the whole or part of this demand; or

(4)give proof of the landlord's refusal to receive the rent or give a receipt for it.If you fail to comply with the above orders, you will be ejected summarily from the land and your landlord put in possessionSigned ---------------------------Assistant Collector, II GradePlace/Tehsil --------------------District ---------------------------Dated -------------------.Form P(Rule 22 of the Punjab Security of Land Tenures Rules, 1956, read with section 14-A(iii)(b) of Punjab Act X of 1953 as amended by Punjab Act XI of 1955)Notice to landlord to accept the rent, etc.ToThe Assistant Collector, II GradePlace/Tehsil -----------------------, District -----------------------,To(Name and address of landlord).With reference to your application No. ---------------, dated -------------- (particulars of the landlord's application in Form 'M' to be given here). You are informed that according to your tenant :-

(a)you had refused to accept the rent;

(b)you demanded rent in excess of what you are entitled to;

(c)you had refused to give your tenant a receipt.

You are, therefore, required within 60 days of the receipt of this notice to :-

(a)accept the rent payable in accordance with law; or

(b)given a receipt; or

(c)accept the rent and give a receipt.

If you have anything to say against this order, you or your representative should, with your proof, appear in my court on ------------------------ (date to be entered here).Signed --------------------Assistant Collector, II Grade --------------------Place/Tehsil --------------------District --------------------Dated -------------------.Form R[See rule 24(1)]Return required to be furnished by a landowner under sub-section (1) of section 19-B of the Punjab Security of Land Tenures Act, 1953.Notes:- (i) Figures, wherever required to be given in this Form, should be given in English numerals.

(ii)In columns regarding area, Khewat and khasra number and the particular of class of land as stated in Annexure 'A' appended to the Punjab Security of land Tenures Rules, 1956, should be given.

(iii)sub-column regarding standard area will be filled in by the Collector's Office.

(iv)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively.

To.The Collector___________District.As required by sub-section 19-B of the Punjab Security of Land Tenures Act, 1953, I furnish the following return:-

Name Parentage and place of residence

Village(s) with name of tahsil and district inwhich land is situate

Particulars of area owned or held as allotteevillage-wise prior to acquisition by inheritance or bequest orgift [or by Transfer, exchange, Lease, Agreement or Settlement]

Land held in proprietary right

Land held as allottee

Land held as mortgagee with possession

Land held as lessee

Land held in any other capacity not hereinbeforespecified

Total of sub-columns (a) to (e)

(a)

(b)

(c)

(d)

(e)

(f)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

Particulars of area acquired by inheritance orbeguest or gift [or by Transfer, Exchange, Lease, Agreement orSettlement]

Total of columns 3(f) and 4(f)

Land acquired in proprietary right

Land acquired as allottee

Land acquired as mortgagee with possession

Land acquired as lessee

Land acquired in any other capacity nothereinbefore specified

Date of acquisition

Total of sub-columns (a) to (e)

(a)

(b)

(c)

(d)

(e)

(f)

(g)

(h)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

Selected area not exceeding in the aggregate thepermissible area which the Landowner desires to retain

Estimated surplus area [Difference of columns 5and 6(f)]

Remarks

Area held in proprietary right

Land held as allottee

Land held as mortgagee with possession

Land held as lessee

Land held in any other capacity not hereinbeforespecified

Total of sub-columns (a) to (e)

(a)

(b)

(c)

(d)

(e)

(f)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

CertificateI Solemnly affirm that the particulars given by me in this from are correct.Signature or thump-impression of landowner.Date_________________*Mention clearly the capacity in which the area is held.**Punjab Government (Revenue Department) Notification No. 516-HR-I(II)-59/572, dated 9th February, 1959[Form S] [Punjab Government (Revenue Department) Notification No. 517-LR-I(II)-58/6053, dated 2nd September, 1958.][See rule 24(1)]Return required to be furnished by a landowner under sub-section (1) of section 19-B of the Punjab Security of Land Tenures Act, 1953.Notes:-(i) Figures, wherever required to be given in this Form, should be given in English numerals.

(ii)In columns regarding area, Khewat and khasra number and the particular of class of land as stated in Annexure 'A' appended to the Punjab Security of land Tenures Rules, 1956, should be given.

(iii)sub-column regarding standard area will be filled in by the Collector's Office.

(iv)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively.

To.The Collector___________District.As required by sub-section 19-B of the Punjab Security of Land Tenures Act, 1953, I furnish the following return:-

Name Parentage and place of residence

Village(s) with name of tahsil and district inwhich land is situate

Particulars of land held in tenancy, ownership,mortgage, lease, etc., village-wise prior to acquisition byinheritance or bequest or gift [or by transfer, exchange, Lease,Agreement or Settlement]

Area in tenancy, with name of land owner

Area owned, if any

Area held as mortgage with possession with nameof mortgagor

Area cultivated as lessee with name of lessor

Area of land held in any other capacity

Total of sub-columns (a) to (e)

(a)

(b)

(c)

(d)

(e)

(f)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

Particulars of area acquired by inheritance orbeguest or gift [or by Transfer, Exchange, Lease, Agreement orSettlement]

Total of columns 3(f) and 4(f)

Area in tenancy, with name of land owner

Area owned, if any

Area held as mortgage with possession with nameof mortgagor

Area cultivated as lessee with name of lessor

Area of land held in any other capacity

Date of acquisition

Total of sub-columns (a) to (e)

(a)

(b)

(c)

(d)

(e)

(f)

(g)

(h)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

Selected area village-wise not exceeding in theaggregate the permissible area which the Landowner desires toretain

Estimated surplus area [Difference of columns 5and 6(f)]

Remarks

Area in tenancy, with name of land owner

Area owned, if any

Area held as mortgage with possession with nameof mortgagor

Area cultivated as lessee with name of lessor

Area of land held in any other capacity

Total of sub-columns (a) to (e)

(a)

(b)

(c)

(d)

(e)

(f)

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

O.A.

S.A.

'A'

(Rule 11 of the Punjab Security of Land Tenures Rules, 1956.)

	Total Marks 1,000	Mountaneous	Sub Mountane	Central Plains	South Eastern Districts
Irrigated	Unirrigated	Irrigated	Unirrigated	Irrigated	Unirrigated	Irrigated	Unirrigated
1	2	3	4	5	6	7	8	9
I. Layout -	47								9
(a) Tracing andlevelling ..		20	20	12	12	12	12	12	12
(b) Voluntaryconsolidation ..		9	9	9	9	9	9	9	9
(c) Straight bundsand water channels and contour bunds ..		..	..	8	8	8	8	8	8
(d) Field areasstandardized ..		6	6	6	6	6	6	6	6
(e) Approach roads tofields ..		5	5	5	5	5	5	5	5
(f) Fencing ..		4	4	4	4	4	4	4	4
(g) Tree planting atsuitable places ..		3	3	3	3	3	3	3	3
II. Cultivation Practices -	63
(a) Control of weed..		38	38	38	38	38	38	38	38
(b) Improvedimplements and improved methods. e.g. improved furnace ..		25	25	25	13	25	13	25	13
(c) Dry Framingpractices ..		.	..	.	12	..	19	..	25
III. Sowing Practices -	63
(a) Improved and goodseed ..		19	19	19	19	19	19	19	19
(b) Pre-sowingtreatment of seed		6	6	6	6	6	6	6	6
(c) Sowing in lines..		13	13	13	..	13	..	13	..
(d) Sowing with pore..		..	..	..	13	..	13	..	13
(e) Seed rate ..		13	13	13	13	13	13	13	13
(f) Stand of crop ..		12	12	12	12	12	12	12	12
IV. Manure Practices-	94
(a) Conservation offarm yard manure and compost making ..		38	38	38	38	38	38	38	38
(b) Green-manuringand fertilizer practices ..		37	37	37	37	37	37	37	37
(c) Growing ofleguminous crops ..		19	19	19	19	19	19		19
V. Soil Conservation Practices :		31	31	31	31	31	31	31	31
(a) Heavy bunds ..		13	13	13	13	12	12	13	13
(b) Contour ploughing..		9	9	9	9	..	..	..	..
(c) Tree-plantationon slope ..		3	3	3	3	..	..	..	..
(d) Keeping soilcovered in rainy season ..		6	6	6	6	..	..		..
(e) Maintenance ofstubbles or bushes in fields during summer ..		..	..	..	..	..	..	9	9
(f) Wind of breaks ..		..	..	..	..	..	..	9	9
VI. Development of Irrigation Facilities ..		31	31	31	31	50	50	31	31
VII. Plant Protection Measures ..	47	47	47	47	47	47	47	47	47
VIII. Keeping of Records -	62
(a) Map of farm ..		6	6	6	6	6	6	6	6
(b) Statement ofareas of fields type of soil. etc. ..		6	6	6	6	6	6	6	6
(c) Statement ofcrops sown produce received and gross income ..			19	19	19	19	19	19
(d) Statement ofexpenditure ..		13	13	13	13	13	13		13
(e) Statement ofdates of performance of operations ..		12	12	12	12	12	12	12	12
(f) Miscellaneousrecords ..		6	6	6	6	6	6	6	6
IX. Miscellaneous Items -	62
e.g. Quality of draught and milch animals andtheir maintenance arrangements for storage of produce, smallorchards home poultry farm, apiculture, seri-culture,participation in co-operative association treatment with labouretc. ..	62	62	62	62	62	62	62	62	62
X. Yields ..	500	500	500	500	500	500	500	500	500

'C'

(Rule 18 of the Punjab Security of Land Tenures Rules, 1956)Scales for allocation of surplus area to tenants.

1	2	3
Sl. No.	Category of tenant	Surplus area to be allotted totenant
1.	The tenant owns no land and has no land in hispossession other than the land from which he has been or is tobe dispossessed -
	(1) If the entire tenancy was or is under onelandowner (1) An area equal to the area from which he was or isto be ejected or five standard acres whichever is less	(1) An area equal to the area from which he was,or is to be, ejected or five standard acres, whichever is less.
	(2) If the tenant was or is holding land underseveral landowners and -
	(a) Only one landowner had ejected or hasapplied for ejectment of the tenant -
	(i) If the area held under other landowners isfive standard acres or more -	(2) (a) (i) Nil
	(ii) If the area held under other landowners isless than five standard acres	(ii) An area equal to that by which the totalarea under other landowner falls short of 5 standard acresprovided that when this difference is less than a kanal no areais to be allocated
	(b) Some of the landowners had ejected or haveapplied for the ejectment of the tenant and the area held underthe landowners who have not ejected or applied for the ejectmentof the tenant is -
	(i) five standard acres or more	(b) (i) Nil
	(ii) less than five standard acres	(ii) An area equal to that by which the totalarea held under landowners who have not ejected or have appliedfor the ejectment of the tenant falls short of five standardacres provided that if this difference is less than a kanal noarea is to be allocated
	(c) All the landowners had ejected or haveapplied for the ejectment of the tenant	(c) An area equal to that from which tenant hasbeen or is to be ejected or 5 standard acres whichever is less
2.	The tenant also cultivates other land as aproprietor lessee mortgagee with possession or in any othercapacity other than a tenant -
	(1) If the tenancy land was or is held under oneowner only and -
	(a) the other area cultivated by him is fivestandard acres or more;	(1) (a) Nil
	(b) the other area cultivated by him is lessthan 5 standard acres	(b) An area equal to that by which the otherarea cultivated by him falls short of 5 standard acres providedthat where this difference is less than a kanal no area is to beallocated
	(2) If the tenancy land was or is held undermore than one landowner but only one landowner had ejected. orhas applied for the ejectment of the tenant and the area in thetenant's cultivating possession as owner lessee etc. includingthe area under other owners is -
	(a) five standard acres or more;	(2) (a) Nil
	(b) less than five standard acres	(b) An area equal to that by which the area inthe tenant's possession as owner lessee etc. and including thearea under other owners falls short of five standard acresprovided that when this difference is less than a kanal no areais to be allocated
	(3) If the tenancy land was or is held underseveral landowners some of whom had ejected or have applied forthe ejectment of the tenant and the area in the tenant'spossession as owner lessee etc. including tenancy land of ownerwho have not applied for ejectment is -
	(a) five standard acres or more ;	(3) (a) Nil
	(b) less than five standard acres	(b) An area equal to that by which the area inthe tenant's possession as owner lessee etc. and including thearea under landowners who have not applied for ejectment fallsshort of five standard acres provided that when this differenceis less than a kanal no area is to be allocated
	(4) If the tenancy land was or is held underseveral landowners all of whom had ejected or have applied forejectment of the tenant and the area in his possession as ownerlessee etc. is -
	(a) five standard acres or more	(4) (a) Nil
	(b) less than five standard acres	(b) An area equal to that by which the area inthe tenant's possession as owner lessee etc. falls short of fivestandard acres provided that when this difference is less than akanal no area is to be allocated

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Act