Section 9 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
9. Section 20.
- The Compensation Officer shall, from the records prepared in accordance with the provisions of the Jaunsar-Bawar Security of Tenure and Land Records Act, 1952, as modified finally under Chapter II of the Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 and the rules framed thereunder, prepare the following statements in-(i)J.B. Form 3, showing gross rental income of a khat;(ii)J.B. Form 4, showing the share of each intermediary, in gross rental income and land revenue, etc.; and(iii)J.B. Form 5, showing the land under personal cultivation and possession of the (intermediary) zamindar, to be settled with him as bhumidhar and the amount of land revenue payable by him.
