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State of Haryana - Act

The Punjab Security of Land Tenures Rules, 1953

HARYANA
India

The Punjab Security of Land Tenures Rules, 1953

Rule THE-PUNJAB-SECURITY-OF-LAND-TENURES-RULES-1953 of 1953

Published on 20 February 1962
Commenced on 20 February 1962
[This is the version of this document from 20 February 1962.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Security of Land Tenures Rules, 1953Published vide Punjab Government Notification No. G.S.R. 56/P.A. 10/53/S. 2762, dated 20th February, 1962

1. Short title

- These rules may be called "The Security of Land Tenures Rules, 1953."

(2)They shall come into force at once.

2. Conversion of ordinary acres into standard acres.

- The equivalent, in standard acres, of one ordinary acre of any class of land in any assessment circle, shall be determined by dividing by 16, the valuation shown in Annexure 'A' to these rules for such class of land in the said assessment circle :[Provided that the valuation shall be -

(a)in the case of Banjar Qadim land, one-half of the value of the class previously described in the records and in the absence of any specific class being stated, one-half of the value of the lowest barani land;

(b)in the case of Banjar Jadid land, seven-eighth of the value of the relevant class of land as previously entered in the records, or in the absence of specified class in the records, of the lowest barani land; and

(c)in the case of cultivated thur land subject to water-logging, one-eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]

3. Intimation for reservation.

- A land-owner having land in excess of the permissible area and intending to make a reservation in pursuance of the provisions of sections 3, 4 or sub-section (1) of Section 5 of the Act shall notify, in duplicate, his reservation to the Patwari of the Estate in which the land is situated in the form in Annexure 'B' to these rules.

4.

The application may be delivered personally to the Patwari, who shall grant a receipt therefor or may be sent to the said Patwari by registered post, acknowledgement due.

5.

The reservation by the land-owner shall be deemed to have been effected as soon as the application is received by the Patwari, subject to the verification of all details as hereinafter provided.

6. Procedure for dealing with reservation forms.

- The Patwari shall after verifying all the particulars given in the forms, retain one copy and forward the other copy to the Tahsildar with his report as to the correctness of the particulars. referred to. The Tahsildar shall retain such copy received by him and forward a copy only of the report made by the Patwari, with his own remarks, if any, to the Revenue Assistant/Sub-Divisional Officer concerned of the District/Sub-Division, for his information and such further action as may be considered by him necessary in the circumstances of each case.

7. A Qabuliyat or a Patta by a tenant.

- A Qabuliyat or a Patta required to be executed under section [9(1)(vii)] [Substituted for the figures '9(2)(iv)' by Punjab Government Notification No. 687-LR-II-57/260, dated the 8th June, 1957.], of the Act shall be in the form in Annexure 'C' to these rules.

8. Application for restoration of possession.

- An application for restoration of tenancy, under [***] [The word 'Section 5(1) or' omitted by Punjab Government Notification No. 8368-R-53/415, dated the 12th March, 1954.] section 10(1) of the Act shall be made to, and disposed of by, the Assistant Collector of the first grade concerned after notice to the land-owner and such enquiry as he may deemed necessary.

9. Mode of determination of 1/3rd share of crop or value thereof.

(a)For the purposes of determination of the 1/3rd share of crop or the value thereof, "crop" means only that part of the produce of the land and harvest concerned which was the subject to division between the landlord and the tenant before the commencement of the Act (X of 1953).

Explanation. - Any part of the produce which before the commencement of the Act, was not divided between the landlord and tenant, shall continue to be so and shall not be included in the term "crop".

(b)For the purposes of determination of the value of the "crop" as defined in sub-rule (a), the quality, quantity and the prevailing prices shall be taken into account.

10. Receipt for rent received by the land-owner

- A receipt to be given by a land-owner, under section 14(1) of the Act for the rent received by him or on his behalf shall be in the form in Annexure 'D' appended to these rules.

11. Procedure generally.

- The procedure of Revenue Officers in matters under the Punjab Security of Land Tenures Act, 1953, and these rules for which a procedure is not prescribed thereby, shall be regulated as far as may be, by the procedure prescribed for Revenue Officers, by the provisions of the Punjab Tenancy Act, 1887, and the rules thereunder.

12. [ Conditions for Co-operative Farming Societies. [Added by Punjab Government Notification No. 8918-R (Ch.) 2531 595, dated the 29th April, 1954.]

- For the purposes of clause (ii) of sub-section (4) of section 1 of the Act, a co-operative farming society shall fulfil the conditions of a registered society governed by bye-laws for a co-operative Better Farming Society, Limited, and the rules made under the Co-operative Societies Act, 1912.] [Added by Punjab Government Notification No. 4341-ARI-(II)- 58/1568, dated 14th July, 1959.][Annexure 'A'] [Substituted by Punjab Governemnt Notification No. 460-ARI(II)- 59/1665, dated the 22nd April, 1959.]Valuation Statement for Hissar District(Figures represent value in annas per acre)

Tehsil	Class of Land
Irrigated (Nehri)	Irrigated Chahi	Unirrigated	Sailab
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9
Hisar	All tehsilNon-PerennialAll tehsil	1510	All tehsil	10	Nehri HarianaBarani HarianaBagar	543	Nehri HarianaBarani HarianaBagar	543
Bhiwani (including Loharu (State)	Eastern HarianaRest of the tehsil	1510	All tehsil	10	EasternHarianaWesternHarianaRest of thetehsil	653
Sirsa	PerennialAll tehsilNon-PerennialAll tehsil	1510	All tehsil	10	BagarRest	45
Hansi	PerennialAll tehsilNon-PerennialAll tehsil	1610	All tehsil	10	All tehsil	5
Fatehabad	All tehsil	15	All tehsil	10	BagarNehri, BaraniRangoi andNaliJungle	456

Note. - (1) Valuation fixed for Amrain Bagar assessment circle in Bhiwani Tehsil should be applied to Loharu State, a part of Bhiwani Tehsil.

(2)[ Tal area in Bagar tract shall be evaluated - [Foot note numbered as Note '(1)' and Note (2) added by Punjab Government Notification No. 9352-ARI(II)-60/4312, dated, the 27th December, 1960.]

(i)In Hissar Tahsil at annas 3; and

(ii)In Sirsa and Fatehbad Tehsils at anna 5.]

Valuation Statement for Rohtak District(Figures represent value in annas per acre)

Tehsil	Class of Land
Nehri	Barani	Bhud	Chahi	Sailab
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Rohtak	All tehsil	16	Nehri I, II and III Rest	98	Nehri I, II and III Rest	64	All tehsil	16	. .	. .
Gohana	All tehsil	17	Mohm Eastern Western and Southern	8109	Mohm Eastern, Western and Southern	46	All tehsil	17	. .	. .
Sonepat	Bagar	16	All tehsil	10	All tehsil	7	Bagar Khadir	1716	All tehsil	. .
Jhajjar	Nehri seasonal All tehsil	10	All tehsil	8	All tehsil	4	All tehsil	16	. .	. .

Note. - In Rohtak Tehsil 'Rest' includes Rajput and Barani Circles.Valuation Statement for Gurgaon District(Figures represent value in annas per acre)

Class of Land
	Chahi	Abi	Dehri	Ala Barani
Tahsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle
1	2	3	4	5	6	7	8
Nuh	All tahsil exceptTaoruTarou	1012	All tahsil	9	All tahsil	8	All tahsil
Rewari (including Pataudi State)	Chahat KhariChahat MithaPaharSahibi	12141113	..	..	All tahsil	8	Chahat Khari and MithaRest
Ferozepur- Jhirka	BengarBudhor andDahar Chiknot	10129	All tahsil	9	All tahsil except DaharDahar	89	All tahsil except DaharDahar
Palwal	BangarKhadir	139	..	..	All tahsil	8	BangarKhadir
Ballabgarh	KhadirBangarDahar	91312	All tahsil	8	All tahsil	8	All tahsil except BangarBangar
Gurgaon	Sohna and SahibiBhudGurgaon and Bahore	121314	All tahsil	8	SohnaGurgaonBahora	787	SahibiSohns, Gurgaon and BhudBahara(Chiknot)Bahora other

Class of Land
Ala barani	Bhud	Nehri	Sailab
Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
9	10	11	12	13	14	15
7	All tahsil	4	PerennialAll tahsilNon-PerennialAlltahsil	1610	..	..
65 ½	All tahsil	4	..	..	..	..
79	All tahsil except DaharDahar	45	Bengar	16	..	..
86	All tahsil	4	BangarKhadir	1612	All tahsil	8
68	All tahsil	4	PernnialAll tahsil	16	Khadir	8
5676	All tahsil	4	..	..

Notes. - (1) Valuation fixed for Sahibi assessmnet circle in Rewari Tahsil should be applied to Pataudi ara, a part of Rewari Tehsil.

(2)Ala Barani includes Chiknot, Narmote and Magda.Valuation Statement for Karnal District(Figures represent value in annas per acre)

Tahsil	Class of Land
Chahi and Abi	Chahi	Nehri	Unirrigated	Nehri/Non-Perennial or other Nehri or NehriInundation
Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Karnal	All tahsil except Ba ngar Indri and BagarKarnal.. Bangar Indri & Bangar Karnal	1516	..	..	All tahsil	16	All tahsil	9	All tahsil	12
Panipat	..	..	All tahsil	6	Khadir CircleB angar	1617	All tahsil	10	All tahsil	12
Thanesar	All tahsil except Southern Chachra SouthernChaehra	1615	..	..	..	..	Bet Markanda and Khadir circles Rest of theTehsil	109	All tahsil	12
Kaithal	All tahsil ..	10	..	..	All tahsil	16	Nardak an d Bangar Bangar Pahowa and Naili.Indarwar and Powadh	8½89	All tahsil	12

Valuation Statement for Ambala District(Figures represent value in annas per acre)

Tahsil	Class of Land
Chahi	Chahi and Abi	Chahi Nehri and Abi
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assesment circle	Valuation
1	2	3	4	5	6	7
Ambala	..	..	All tahsil	15	..	..
Jagadhri	..	..	..	..	All tahsil	15
Rupar	All tahsil exceptGhar Bet circleGhar Bet circle	1614	..	..	..	..
Naraingarh	All tahsil	15	..	..	..	..
Kharar	..	..	All tahsil except Seoti and II circles Seoti I and II circles	1516	..	..

Sailab	Abi	Barani and Bagh Barani
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment Circle	Valuation
8	9	10	11	12	13
All tahsil ..	9	..	..	All tahsil	10
All tahsil ..	9	..	..	Kandi and Nothern Jamna Khadar circles Banger CircleSouthernJamna Khadarand Som Khadar circle	810811
All tahsil ..	9	..	..	Bet and Dhaya circle.. Ghar and Ghar Bet circle ..	128
All tahsil ..	9	SeotiGhar ..	1614	Seoti circle ..Ghar circle ..	97½
All tahsil ..	9	All tahsil ..	14	Seoti I circle ..Seoti II andCharsa circle ..Dakar and Nili circles..Ghar ..	121198

Valuation Statement for Simla District(Figures represent value in annas in per acre)

Tahsil	Class of Land
Khul II	Lehri I	Lehri II	Kiar
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9
Simla	All tahsil	12	All tahsil	12	All tahsil	8	..	..
Kot Khai	..	..	..	..	..	..	All tahsil	12

Kiar I	Kiar II	Bakhal	Karoli I	Karoli II
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
10	11	12	13	14	15	16	17	18	19
..	..	..	..	..	..	..	..	..	..
All tahsil	16	All tahsil	13	Kot KhaiKot Guru	86	Kot KhaiKot Guru	64½	Kot KhaiKot Guru	32

Valuation Statement for Kangra District(Figures represent value in annas in per acre)

	Class of Land
	Irrigated	Unirrigated
Tahsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15
Kangra	Palam	11	Rehlu	10 ½	Kangra	11	Ramgarh	10	Palam and Rehlu	5	Bargaon, Kangra andRamgarh	6	..	..
Hamirpur	Mahl Morian	6 ½	..	..	..	..	..	..	DofsailiKutleharNadanNandauntaMahlMorianTirahRajgiri	5 ½655½4 ½4	EkfsailiKutleharNadanNandauntaMahlMorianTirahRajgiri	3 ½43½3 ½3 ½3	Khareta	..
Dehra	Dada SibaGangotMangarh and NagrotaRest of tahsil	8 ½910	..	..	ChanaurJaswanDhametn	689 ½	..	..	Chanaur Jaswan ansNagrotaGangot Balihar, Changar	5 ½6½	HaripurRest oftahsil	76	..	..
Palampur	Rajgiri andPalamBangal and KandiChanger	10610½	..	..	..	..	..	..	Palam andChangarRajgiriGadheram	66 ½6½	Gadheram	3	Gadheram	1 ½
Nurpur	NurpurChattarand JowaliAndhraura	8 ½9½12 ½	..	..	LodhwanKhairanSurajpur	911 ½7½	..	..	All tahsil exceptSurajpurSurajpur	56	All tahsil exceptSurajpurSurajpur	56	..	..
Kulu	Rapa IRapaIIRapa III	121110	..	..	..	..	..	..	Bathal IBathalII	104 ½	Bathal IBathalII	6 ½3	..	..

Noted:- (1) Pehand Banjar District exceed Hamirpur Tehsil Should be evaluated like other Barani land in the village and in Hamirpur Tehsil it may be reckoned with Ekfasli

(2)Kherater class of land in Kangra Distric should be considered as Banjar QudimValuation Statement for Hoshiarpur District(Figures represent value in annas per acre)

	Class of Land
	Chahi	Abi	Barani I	Barani II	Barani III	Nehri Shahnahr
Tehsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11	12	13
Hoshiarpur	SirwalKandiRakkar	181216 ½	SirwalKandiRakkar	161215	SirwalKandiRakkar		SirwalKandiRakkar	11610	SirwalKandiRakkar	846	..	..
Dasuya	Maira and BetSirwalRakkarKandi	1616 ½13	SirwalMaira and BetRakkarKandi	16 ½161312	Maira & KandiSirwalBetRakkar	1014118	SirwalMairaBetRakkarKandi	108987	Sirwal & MairaBetRakkarKandi	7635	All tahsil	15
Una	All tahsil except ChangarChangar	1210	..	..	..	..	..	..	..	..	..	..
Garh Shankar	..	..	..	..	Bet and RakkarBitSirwalKandi	1110139	Bet and RakkarBitSirwalKandi	98107	Bet and BitKandiSirwalRakkar	5486	..	..

Valuation Statement for Jullundur District(Figures represent value in annas per acer)

	Class of Land
	Chamb	Chahi Abi	Nehri Abi	Dofasli Garden	Ekfasli I	Ekfasli II
Tehsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
	14	15	16	17	18	19	20	21	22	23	24	25
Hoshiarpur	..	..	..	..	..	..	..	..	..	..	..	..
Dasuya	All tahsil	10	..	..	..	..	..	..	..	..	..	..
Una	..	..	..	..	All tahsil except DunDun	910	Changer & PaharBetDun & BitGhar	697	Changer & PaharBetGharDunBit	464 ½75 ½	All tahsil except Bet & DunBet & Dun	35
Garh Shankar	..	..	..	..	BetSirwal and RakkarKandi	141613	..	..	..	..	..	..

Valuation Statement for Jullundur District(Figures represent value in annas per acre)

	Class of Land
	Chahi Abi	Barani I	Barani II	Barani III	Sailab
Tehsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Jullundur	All tahsil except Dona LahndaDona Lahnda	1615	SirwalDona ChardaDona Lahnda	121110	SirwalDona ChardaDona Lahnda	11108	SirwalDona ChardaDona Lahnda	876
Nawanshahr	All tahsil excpet DhakDhak	1617	DhakRetliBetDhaya Bet UpperDhayaBet Lower	121191212	DhakRetliBetDhaya Bet UpperDhayaBet Lower	109999	DhakRetliBetDhaya Bet UpperDhayaBet Lower	88787	DhakDhaya BetBet	12109
Phillaur	All tahsil	16	All tahsil	11	All tahsil	11 All tahsil	7 ½
Nakodar	ManjkiDonaBet	161514	ManjkiDonaBet	12109	ManjkiDonaBet	988	ManjkiDonaBet	778	ManjkiDonaBet	161514

Notes.- (1) Barani should be reckoned with Barani II.

(2)Sailab in Phillaur Tehsil should be reckoned with Barani II.Valuation Statement for Ludhiana District(Figures represent value in annas per acre)

	Class of Land
	Bet Chahi	Bet Barani	Chahi Niai	Chahi Khalis	Nehri Khalis	Dakar Rousi	Bhud	Nehri Niai	Chahi Nehri
Tehsil	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15	16	17	18	19
Ludhiana	All tahsil except Lower DhayaLower Dhaya	1316	All tahsil except Eastern BetEastern Bet	67	All tahsil except JangalJangal	1716	All tahsil	16	All tahsil except Jangal perennialNon-penernnialJangalPenernnialNon-penennial	16121511	Lower Dhaya and JangalUpper Dhaya and Powadh	810	All tahsil except Lower DhayaLower Dhaya	76	PerennialAll tahsil exceptJangalJangalNon-perennialAll tahsilexcept JangalJangal	16151511
Samrala	All tahsil	13	All tahsil	7	Lower DhayaUpper Dhaya	1617	All tahsil	15			Lower DhayaUpper Dhaya	810	Lower DhayaUpper Dhaya	67
Jagraon*	All tahsil	14	BetLower Dhaya	76	All tahsil	17	All tahsil	16	PernnialAll tahsilNon-perennialAlltahsil	1612	BetLower DhayaUpper Dhaya	7910	All tahsil except BetBet	86	PernnialAll tahsilNon-perennialAlltahsil	1712	All tahsil	17

Notes - (1) Chahi Nehru Niai and Chahi Nehri Khalis should be evaluated at annas 17

(2)Chahi should be reckoned with Chahi Khalis.

(3)[ Nehri Khalis land in Samrala Tehsil shall be avaluated at the rate fixed for such land in Ludhiana Tehsil.] [Added by Punjab Government Notification No. 290-ARI (II)- 59/1989, dated the 9th may, 1959.]

(4)[ Khalis Chahi Nehri Land in Lundiana and Samrala Tahsil shall be evaluated at seventeen and fifteen annas, receptively.] [Added by Punjab Government Notification No. 5688-AIR (II)- 59/4244, dated the 29th October, 1959.]Valuation Statement for Ferozepur District(Figures represent value in annas per acre)

	Class of Land
	Chahi	Chahi Nehri Zila	Nehri Zila	Nehri Illahiwah	Nehri Sirhind	Henri Zila Jhalari	Chahi Nehri Sirhind	Sailab	Barani
Tehsil	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15	16	17	18	19
Ferozepur	All tahsil	15	All tahsil	15	All tahsil	12	..	..	Rohi	17	..	..	..	..	All tahsil	18	BetRohi	89
Fazilka	All tahsil	12	All tahsil	12	All tahsil	12	..	..	RohiUttar	1616	All tahsil	12	..	..	All tahsil	7	All tahsil exceptRohiRohi	67
Mamdot Jagir	All tahsil	15	All tahsil	15	All tahsil	12	..	..		12		12	..	..	All tahsil	7	All tahsil exceptRohiRohi	7..
Zira	All tahsil	15	All tahsil	15	All tahsil	12	..	..	..	..	..	..	..	..	All tahsil	8	BetRohi	810
Moga	All tahsil	16	All tahsil	15	All tahsil	12	All tahsil	12	All tahsil	17	All tahsil	12	All tahsil	16½	..	..	All tahsil exceptMaharajaMaharaja	108
Muktsar	All tahsil	14	All tahsil	14	All tahsil	12	..	..	All tahsil	16	..	..	..	..	All tahsil	7	All tahsil except UttarKot KapuraUttar Kot Kapura	7

Notes:- (1) In Fazilka Tahsil Nehru Shahi, i.e. Jhalari Sirhid should be evaluated at annas 16.

(2)Nehru Zilla Includes Nehri Non-perennial.

(3)Jhalari in Mamdot Jagir should be reckoned with Sailab.

(4)Nehri Jhalari should be reconed with Nehri. The rates of perennial or non-prennial, as the case may be, should be charged.

(5)The following perennial village in Zira Tahsil should be evaluated at annas 16:-

(1)Date (2) Bhandar kalan (3) Talwar Malian (4) Jalalalbad (5) Kishanpur kalanValuation Statement for Amritsar District(Figures represent value in annas per acre)

Tahsil	Class of Land
Chahi	Nehri	Sailab	Barani	Abi
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Amritsar	All tahsil exceptBet Banger andMirankot circlesBetBanger circleMirankot circle	1716½16	PerennialAll tahsilNon-perennialAll tahsil	1714	All tahsil	8	Bet Banger CircleJandiala CircleNehri circleMirankot circle	9½91110
Ajn ala	Sailab circleHithar circleUttar circle Nehri circle	14½1516½17	PerennialAll tahsilNon- perenmialAll tahsil	1714	All tahsil exceptSailab circleSailab circle	89	Sailab circleHithar circleUttar circleNehri circle	788½9	Sailab circleHithar circleUttar circleNehri circle	788½9
Tarn Tarn	All tahsil exceptBet Banger circleBet Banger circle	15½15	PerennialAll tahsilNon-perenmialAll tahsil	1714	All tahsil	9	All tahsil except UpperManjha circleUpper Manjhacircle	910

Valuation Statement for Gurdaspur District(Figures represent value in annas per acre)

	Class of Land
	Chahi	Chahi and Abi	Chahi and Chahi Nehri	Chahi and Nehri Zamindari	Chahi, Nehri Zamindari	Nehri Zamindari Abi	Nehri
Tehsil	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15
Gurdaspur	Maira KirnBet Raci	1617			All tahsil Nehri, Banger and Dhaya Bet BeasChahiNehriMaira Kirn and Bet Ravi	1616					Nehri ZamindariMaira Kirn	14	All tahsil Nehri PerennialNehri Non-Perennial	1714
Batala	All tahsil	17	All tahsil	17	Chahi NehriAll tahsil	17					Nehri ZamindariAll tahsil	14	Nehri PerennialNon-PerennialAll tahsil	1714
Pathankot							All tahsil	12	All tahsil	12	All tahsil	12	All tahsil	12

	Class of Land
	Sailab	Chammb Sailab	River Sailab	Sailab and Barani I	Barabi Bet Ravi	Barani I	Barani II	Barani III	Abi
Tehsil	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation
	16	17	18	19	20	21	22	23	24	25	26	27	28	29	30	31	32	33
Gurdaspur	All tahsil except Bet RaviBet Ravi	1214	All tahsil	12	All tahsil	12			All tahsil	14	All tahsil	12	Dhaya Bet BeasRest of the tehsil	910			All tahsil	14
Batala	All tahsil	12			All tahsil	12	All tahsil except Maira KirnMaira Kirn	1312	All tahsil	11	All tahsil	12	All tahsil	10
Pathankot	All tahsil except Bet RaviBet Ravi	910							Barani Ander Bet Ravi, Patnanti Shah Nehri	9	KandiPahari	109		KandiPahari	86	All tahsil	4

If Barani in Bet Ravi Circle is shown separately, the values for specified Barani I and II should be applied.[Valuation statement for Lahaul and Spiti District [Added by Punjab Government notification No. 1407-ARI-(II)- 60/1189, dated the 14th May, 1960.](Figures represent value in annas per acre)]Class of land

ABPASHI	DANG
Area or Assessment circle	Valuation	Area or Assessment circle	Valuation
Lahaul	12	Lahaul ..	3
Spiti	10

Annexure 'B'

	Class of Land
	Sailab	Chammb Sailab	River Sailab	Sailab and Barani I	Barabi Bet Ravi	Barani I	Barani II	Barani III	Abi
Tehsil	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation	Area or assess-ment circle	Valuation
	16	17	18	19	20	21	22	23	24	25	26	27	28	29	30	31	32	33
Gurdaspur	All tahsil except Bet RaviBet Ravi	1214	All tahsil	12	All tahsil	12			All tahsil	14	All tahsil	12	Dhaya Bet BeasRest of the tehsil	910			All tahsil	14
Batala	All tahsil	12			All tahsil	12	All tahsil except Maira KirnMaira Kirn	1312	All tahsil	11	All tahsil	12	All tahsil	10
Pathankot	All tahsil except Bet RaviBet Ravi	910							Barani Ander Bet Ravi, Patnanti Shah Nehri	9	KandiPahari	109		KandiPahari	86	All tahsil	4

Annexure 'C'[Rule 7 of the Punjab Security of Land Tenures Rules, 1953 and Section 9(2)(vi) of the Punjab Security of Land Tenures Act, 1953]Qabuliyat or PattaI, ----------------------------------, son of ------------------------------------, of village --------------------, Tehsil -----------------, district --------------------, hereby take for cultivation land owned by ---------------------, son of -----------------, comprising khasra Nos. -----------------, measuring -------------------, acres ----------------, kanals -----------------, marlas in village ----------------, tehsil ---------------, district --------------, at a rent of --------------------- (not exceeding 1/3rd of the crop of such land or the value thereof as determined in the prescribed manner or equal to the customary rent if such customary rent is less than 1/3rd of the crop of such land) per harvest/per agricultural year.and promise to pay it regularly in time.I give an undertaking that I shall not -

(i)fail, without sufficient cause, to cultivate the land comprised in my tenancy, in the manner or to the extent customary in the locality in which the land is situate;

(ii)use the land comprised in my tenancy in a manner which may render it unfit for the purpose for which I hold it; and

(iii)sublet the tenancy or a part thereof.

Witnesses :

1. -----------------.

Signature ----------------------------------.Dated the ---------------19 .Son of -----------------.

2. -----------------

Village ----------------------------------.Dated the --------- 19 .Tehsil -----------------District -----------------Dated the ---------19 .Note :- This qabuliyat or patta should be executed by the tenants in duplicate, who will give one copy to the land-owner concerned and retain the other.Annexure 'D'[Rule 10 of the Punjab Security of Land Tenures Rules, 1953 and Section 14(1) of the Punjab Security of Land Tenures Act, 1953]Received rent in Cash (Rs.)/Kinds (a) ----------------------------- (in words) Rupees -------------, annas ------------, pies -----------), for Kharif(b)/Rabi (a)-------------, from -------------, son of ----------------, of village -----------, tehsil ------------, district ---------------, in respect of land in my ownership in the ownership of ---------------------------- son of -----------, of village -------------, tehsil --------------, district -----------------, comprising khasra No./mentioned in qabuliyat/patta --------------- Area Acres -------------, Kanals -------------- Marlas ----------- held under tenancy.Dated the --------------Signature -------------------------------son of ------------------------------------Land-owner/on behalf of -----------Village -----------------------------------Tehsil ------------------------------------District ----------------------------------Dated the ------------------------------

(a)Give names of commodities received and their weight in maunds and seers.

(b)Enter year here.

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