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State of Jharkhand - Section

Section 11 in The Bihar Bhoodan Yagna Rules, 1955

11. Assessment of rent on proprietor's private or landlord privileged lands, etc.

(a)In determining the fair rent for lands of the descriptions mentioned in sub-section (2) of Section 18 the Revenue Officer shall have regard to the average rate of rent payable by occupancy raiyats for lands of similar class and with similar advantages in the vicinity.Explanation. - The expression "average rate of rent" shall mean the average of money-rents paid during the previous agricultural year by occupancy raiyats tor land of similar class with similar advantages in the vicinity.(b)The fair rent determined under this rule together with the requisite particulars shall be entered in the rent-roll in Form V under the signature and seal of the Revenue Officer. Such rent-roll shall form part of the records of the proceedings to which it relates:Provided that a garmazrua parti land shall be exempt from payment of rent for a period of at least three years from the year the first crop is harvested thereon.The ScheduleForm IRegister of Bhoodan Yagna Danpatra filed before the Revenue Officer[See rule 3(2)]
Serial No. Date of presentation By whom presented Date of the danpatra. Name and address of the donor Village with name of thana and thana no. inwhich the lands donated are situate Where objection filed under Section 11(2) Substance of order with the date of orderconfirming or superseding the danpatra under Section 11(4) Remarks
1 2 3 4 5 6 7 8 9
                 
Form IINotice of Publication of Bhoodan Yagna Danpatra[See Rule 3(3)]Whereas Shri/Shrimati................................................son/daughter/wife of.............................., resident of village............................police-station................................, district...........................has donated the lands described in the danpatra (copy attached hereto) to the Bhoodan Yagna Committee/Shri Acharya Vinoba Bhave.It is hereby notified that any person whose interests are affected by the said danpatra may, within thirty days of the publication of this notice, file a written objection in duplicate to the undersigned.Given under my hand and the seal of the Court, this the...........................day of ....................200.Revenue OfficerSeal of the CourtForm IIIRegister of objections filed before the Revenue Officer[See Rule 4(1)]
Serial No. Date of filing the objection Serial No. and date of the danpatra to which theobjection relates Name and address of the objector Substance of objection Date of issue of public notice under Section 11(3) Date of Service of the public notice Substance of order with date on the objection Remarks
1 2 3 4 5 6 7 8 9
Form IVPublic Notice of objection[See Rule 4(1)]Before...............................................................At............................................................ For publication at village..............................police-station....................................thana.............................. thana no................................To whomsoever it may concernWhereas Shri/Shrimati..................................................................................................................son/daughter/wife of..............................resident of village................................police-station............................. district.........................has donated the lands described below in pursuance of the Bhoodan Yagna initiated by Shri Acharya Vinoba Bhave;And Whereas Shri/Shrimati..............................................................................................................son/daughter/wife of....................................resident of village........................................................police-station................................district.......................... has filed objection against the aforesaid donation which will be heard on...........................at.......................It is, therefore, notified for general information that any person interested may attend the hearing on the said date, time and place with such evidence as he may like to produce in support of his claim or objection, as the case may be.Take notice that in default of appearance on the day aforesaid the objection will be heard and disposed of ex-parte.Description of Lands
Name of village, Halka, Circle/An-chal etc. inwhich the donated lands are situate Class of lands Plot Nos. with khata nos. or boundaries thereof Area of lands donated Tauzi Rent of lands donated Remarks
Khewat No.
             
1 2 3 4 5 6 7
Given under my hand and the seal of the Court, this the.....................day of.........................20..............Revenue OfficerSeal of the CourtForm VRent-roll showing fair rent determined in respect of the donated lands of the description mentioned in Section 18(2) of the Bihar Bhoodan Yagna Act, 1954[See Rule 11(b)]District...........Subdivision...................Circle/Anchal............... Halka No...............
Serial No. (Rent assessment case) Date of institution No. and date of the danpatra Name of village (in which lands donated lie) withthana and thana no. Name of estate with tauzi no Khewat Particulars of donated lands Average rate of rent fixed Fair rent fixed Remarks (Signature of the Revenue Officer withdate)
Class Khatian Plot No Area
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
By order of the Governor of BiharSeal of - Signed by..........................................Revenue Officer Deputy Secretary to GovernmentForm VIUndertaking to the State Government under section 12 foregoing compensation (including ad-interim payment) in respect of vested lands.[See Rule 6-A]This indenture made this....................day of.........20 (in word) between ..................son of Shri ....................resident of village.......................... P.O............. P.S................... in the district of.................of the one part and the Governor of Bihar* of the other part.Whereas the estate of the said...................................bearing tauzi no........................in the district of.....................has vested in the State of Bihar* under the †Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950);And whereas before the commencement of the ‡Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954) the said.........................made a declaration in writing purporting to donate acres of lands particulars whereof are given in the schedule hereunder to Shri Acharya Vinoba Bhave which are comprised in the said estate;And whereas the said lands cannot be transferred by the State Government to and vest in the Bhoodan Yagna Committee unless an undertaking in writing is given by the said...................to the State Government to the effect that the said would forego the compensation (including ad-interim payment) payable in respect of the said lands under the †Bihar Land Reforms Act, 1950;And whereas the said..............................has been called upon by the Governor of Bihar* to give the said undertaking in writing;And whereas the said........................has voluntarily agreed to forego the compensation (including ad-interim payment) payable to the said.................his heirs, legal representatives and assigns in respect of the said lands;Now this indenture witnesseth that in pursuance of the said agreement the said..............................both hereby release the said Governor of Bihar*, his successor in office and assigns from all claims and demands whatsoever on account of compensation (including ad-interim payment) payable to the said..................... his heirs, legal representatives and assigns in respect of the said lands and the *Bihar State Government shall be competent to transfer the said lands to the Bhoodan Yagna Committee for purposes of the Bhoodan Yagna.In witness whereof the abovementioned...........................has hereunto set his hand the day and year first above written.SignedIn the presence of-
(1)
(2)*In view of applicability of these Rules to Jharkhand [u/s 84, Bihar Reorganisation Act, 2000] this may be read as "Jharkhand".‡Bihar Bhoodan Yagna Act, 1954 has been adapted by Notification No. 971 dated 22.2.2002, therefore, this may now be read as "Jharkhand Bhoodan Yagna Act".†This may be now read as "Jharkhand" in view of adaptation of "Bihar Land Reforms Act, 1950".