Section 17 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 17 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

17. The Deputy Commissioner shall submit a statement in Form I to the Secretary to Government, Madhya Pradesh, Revenue Department, not later than 15th October, in each year, so long as the compensation to all the proprietors has not been paid, for making provision in the budget for the next year.

Form AOrder of Payment of Compensation and Interest[Under rule 9 (i) and (ii) of the rules framed under section 91 (2)(b) and (h) of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I of 1951).]Court of the Deputy Commissioner......................Revenue Case No..... Major/Minor Head/Class...............Page No. of the Register in Form C or D......ToThe Officer-in-Charge of................Treasury/Sub-Treasury.Please pay the sum of Rs.............(in words..........) to Shri.......... son of .............. of mouza................................... settlement No.... tahsil/ taluqa............. district................... on account of [compensation] [The words which are not required should be scored out to suit the nature of the compensation paid and in respect of payment of instalment, the number of instalments should be specified in the space left blank.] in full / ............ instalment of compensation payable under section 13 of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I to 1951), and interest thereon at 2 ½ per cent, per annum. The expenditure is debitable to the heads noted below :-

	Head	Amount
	(1)	(2)
(i)	"65. - Payment of Compensation to Landholders on theAbolition of Malguzari."	Rs.
(ii)	"22. - Interest on Debt and Other Obligations - Intereston Compensation to Malguzars."	Total..

Date............................
Pay Rs. ......................	Deputy Commissioner
Date............................	.............................Officer-in-Chargeof Treasury

I hereby acknowledge the receipt of the amount mentioned above. If in consequence of any proceeding under section 15(2) or 15(3) of the Act it is found that an excess payment has been made to me, I agree to the excess amount being recovered from me as an arrear of land revenue of within one month from the date of the communication of the order in such proceeding I fall to refund the excess.

(Stamp)(if amount exceeds Rs. 20)

Date........................................Signature of Payee.Form BOrder of Payment of Compensation[Under rule 9 (ii) of the rules framed under section 91 (2)(b) and (h) of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I of 1950).)Court of the Deputy Commissioner..........................Revenue Case No.................... Major/Minor Head/Class ................... The sum of Rs.................................. (in words...........) payable to Shri son of of mouza ................, settlement No. tahsil/taluqa district as compensation payable under section 13 of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I of 1951), together with interest thereon at 2 ½ per cent, per annum will be paid on the production of this order in instalments on the dates specified in Schedule appended hereto:-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Section

Section 17 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

17. The Deputy Commissioner shall submit a statement in Form I to the Secretary to Government, Madhya Pradesh, Revenue Department, not later than 15th October, in each year, so long as the compensation to all the proprietors has not been paid, for making provision in the budget for the next year.