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[Cites 0, Cited by 10] [Entire Act]

State of Haryana - Section

Section 72 in The Punjab Land Revenue Rules

72. Form of Jamabandi.

- The statements prescribed by clause (a) of sub-section (2) of section 31 of the Punjab Land Revenue Act shall be recorded in the form set forth below, to be known as the Jamabandi with such additions as the Financial Commissioners may prescribe from time to time for each district :-
1 2 3 4 5 6
Khewat Jamaband No. Khatauni No. Name of Patti or Taraf with name of Lambardar and revenue Owner with description Cultivator with description Well or other means of irrigation
           
7 8 9 10 11 12
Field No. Areas Rent paid by cultivators, rate and amount Share or measure of right and rule bachh Demand with detail of revenue and cesses Remarks
           
Notes. - (1) In column 4, the father's name, [the grand father's name] [Financial Commissioner's notification No. 737-R-53-3066, dated the 4th September, 1953.] [-] [The words 'tribe or castes, got or sub- tribe, if any,' omitted by ibid.] and residence of the owners shall be entered.
(2)In column 5 the father's name, [the grand father's name] [Financial Commissioner's notification No. 737-R-53-3066, dated the 4th September, 1953.] [-] [The words 'tribe or castes, got or sub-tribe, if any,' omitted by ibid.] and residence and status (e.g., maurusi, ghair maurusi) of the cultivators, shall be entered.[The presumption of truth attaches to the entries so made only in respect of occupancy tenants ; and of lessees for a period of more than 20 years in estates outside a municipality or Cantonment ; and it is only in regard to such person that careful enquiry is necessary.] [Para added vide correction slip No. PLA-40, dated 8th September, 1938.][72A. Entry regarding the occupancy tenants. - Where the proprietary rights in the land have accrued since 15th June, 1952, or the 18th August, 1963, to occupancy tenants and adna maliks, by virtue of section 3 (a) of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, or the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954, as the case may be, and section 3(a) of the Punjab Abolition of Ala Malkiyat and Talukdari Rights Act, 1952, or the Pepsu Abolition of Ala Malkiyat Rights Act, 1954, as the case may be, necessary variations in proprietary rights, title and interest shall be given effect to in the records of rights or annual records by making such entries straightway without resorting to mutation proceedings.Similar procedure shall be observed in case of proprietary rights accruing to occupancy tenants in Shamilat lands after the expiry of a period of six months from 15th April, 1953, or the date of publication of Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, or from the date of their obtaining the occupancy rights, whichever is later, except in cases where an occupancy tenant has exercised the option under the proviso to section 3(a) of the Punjab Occupancy Tenants (Vesting of Properietary Rights) Act, 1952, not to acquire a share in the Shamilat. However, in the case of proprietary rights accruing to occupancy tenants in Shamilat lands under the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954, necessary variation will be recorded with effect from 18th August, 1953, when the President's Act was enforced in that State or from the date of obtaining occupancy rights.A reference to the relevant section of the Act under which these rights have been acquired shall be recorded in the remarks column of the records of rights or the annual rights.] [Substituted vide Financial Commissioner's notification No. 2657-ARI (IV)59/2848, dated 6th July, 1959.][72B. - (1) Where the proprietary or other rights, title or interest in the evacuee property, as described in the Administration of Evacuee Property Act, 1950 (XXXI of 1950), have been acquired by the Central Government under section 12 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954) (hereinafter referred to as the said Act), and have been transferred by that Government under section 10 of the said Act, or where any such rights have been transferred in payment of compensation under section 20 of the said Act, such transfer shall be given effect to in the Records of Rights or Annual Records, as the case may be, by making necessary entries on the basis of the Sanads issued under section 10 and section 20 of the said Act by the Central Government, without resort to mutation proceedings.
(2)Similarly the name of the Central Government shall be recorded in the relevant column of the Records of Rights or Annual Records, as the case may be, without entering a mutation, in all those cases in which proprietary or other rights, title or interest have been acquired by the Central Government but not transferred as specified in sub-rule (1). The names of temporary allottees or lessees, as the case may be, shall be entered as such in the cultivator's column.Note. - A reference to the relevant sections of the Act and notifications issued thereunder, under which such rights, title or interest, have been acquired by the Central Government and necessary particulars of Sanads, conferring rights of ownership upon the allottees shall be recorded in the remarks column of the Records of Rights or Annual Record, as the case may be.
(3)Rights of evacuee mortgagees or mortgagors of land owned by or in favour of non-evacuees shall continue to be recorded in the owner's or cultivator's column, as the case may be, in the name of the Custodian, till such rights are separated under the provisions of the Evacuee Interest (Separation) Act, 1951. After the rights have been separated by the Competent Officer between the Custodian of Evacuees Property and the non-evacuee right holders, the Custodian's separated share shall be recorded in the name of the Central Government, as laid down in sub-rule (2).
(4)The names of Muslim properties held in trust for a public purpose of a religious or a charitable nature, shall be recorded in the owner's or cultivator's column, as the case may be, of the Record of Rights or Annual Records, and the words "under the Management of the Custodian" i.e., "Falan Mazhbi adara be ehtmam Custodian" (Urdu) shall be recorded along with the name of the institution without resort to mutation proceedings. In the cultivator's column the tenant's name shall be shown under the Custodian, i.e., "Kasht falan ghair Mauroosi zer taht Custodian." (Urdu).
(5)The preparation of "Fard Taqsim Arazi Matrooqa" shall hereafter be discontinued.] [Rule 72-B, added by Financial Commissioner's notification No. 1781 R-58/201 (CH), dated the 28th January, 1959.]