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Bombay Presidency - Act

The Bombay Bhil Naik Inams Abolition Rules, 1955

BOMBAY PRESIDENCY
India

The Bombay Bhil Naik Inams Abolition Rules, 1955

Rule THE-BOMBAY-BHIL-NAIK-INAMS-ABOLITION-RULES-1955 of 1955

  • Published on 4 August 1955
  • Commenced on 4 August 1955
  • [This is the version of this document from 4 August 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bombay Bhil Naik Inams Abolition Rules, 1955Published vide Notification No. G. N., R. D., No. 7351/51-3, dated 4th August, 1955 (B. G., Part 4B, page 1597)In exercise of the powers conferred by section 13 of the Bombay Bhil Naik Inams Abolition Act, 1955 (Bombay 21 of 1955), the Government of Bombay is pleased to make the following Rules, namely :-

1. Short title.

- These Rules may be called the Bombay Bhil Naik Inams Abolition Rules, 1955.

2. Definitions.

- In these Rules,-
(a)"Act" means the Bombay Bhil Naik Inams Abolition Act, 1955;
(b)"Form" means a form appended to these Rules;
(c)"Section" means a section of the Act.

3. Period within which the occupancy price under the proviso to sub-section (1) of section 5 is payable.

- The occupancy price payable to the State Government under the proviso to sub-section (1) of section 5 shall be paid within a period of five years from the appointed date.

4. Form of application for compensation.

- An application for compensation under sub-section (2) of section 7 shall be made in the form hereto appended.

5. Court-fee.

- Every appeal under the Act to the Bombay Revenue Tribunal shall bear a court-fee stamp of Rs. 3.Form 'A'(See rule 4)To.The Collector of ..................Full name of the applicant.............Village ........ Taluka................Sir,
(a)[ I beg to state that I am a holder of the marginally-noted] [In the case of Inamdars.]
(i) Name of village {|
village (s)land(s) in the village .......
|-| (ii)| S. No.AreaAssessment|taluka ........ district......under a Bhil Naik Inam.|}
(b)[ I beg to state that I am a resident of the village......taluka.......... district .....] [In the case of person other than Inamdars.]

2. Under the provisions of section .............. of the Bombay Bhil Naik Inams Abolition Act, 1955, the following rights of mine in such

village(s)land(s)| are| abolishedextinguishedmodified
(i)...................................
(ii)..................................
I, therefore, claim Rs............ as compensation.

3. The amount of compensation claimed is arrived at as follows :-

................................................................................................

4. Extracts from the Record of Rights and other relevant village

records in respect of the said| village(s)land(s)| are enclosed. I also enclose the following documents evidencing..................my right in question
(Here give a list of documents)(Names of witnesses, if any, should be stated. It should also be stated whether they are to be summoned or whether the applicant will produce them.)Yours faithfully,Signature of the applicant.Date ........Place ........