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Vindhya Province - Act

The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

VINDHYA PROVINCE
India

The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)

Rule THE-ABOLITION-OF-JAGIRS-AND-LAND-REFORMS-RULES-1953-VINDHYA-PRADESH of 1953

Published on 10 July 1953
Commenced on 10 July 1953
[This is the version of this document from 10 July 1953.]
[Note: The original publication document is not available and this content could not be verified.]

The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)Published vide Notification No. 211, dated 10-7-1953 of Vindhya Pradesh Government

Chapter I
Preliminary

1.

(a)

(i)These rules may be called The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh).

(ii)They shall come into force at once.

(b)In these rules unless there is anything repugnant in the context-

(i)"Act" means the Vindhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 (Act XI of 1952).

(ii)"Land Reform Commissioner" means an officer appointed by the State Government, in pursuance of clause (b) of sub-section (1) of Section 2 of the Act.

Chapter II
Consequences of Resumption

2.

Upon the publication of a notification under Section 5, the Collector shall issue proclamation in JA Form 1 and cause the same to be published within the local limits of his jurisdiction-

(a)by posting copies of the proclamation at his Court House, at the Tahsil building and at some conspicuous place in or near the village or villages in which the Jagir is situated, and

(b)wherever the Collector considers it necessary, by beat of drum in each village in which the Jagir is situated.

3.

With effect from the date of resumption the Collector shall be in charge of the resumed Jagir or portion of Jagir lying within the local limits of his jurisdiction.

4.

With effect from the date a Jagir is resumed, the following classes of suits and proceedings shall be stayed-

(i)All suits and proceedings whether of the first instance, appeal or revision, for ejectment from the land of any resumed Jagir, pending in any Court on the date of resumption except where the plaintiff or appellant or applicant, as the case may be, is himself a tenant.

(ii)All cases of execution of decrees relating to debts which are wholly or partly charged upon or decreed against a resumed Jagir or part thereof.

(iii)All suits for partition of village of the resumed Jagir.

Chapter III
Disposal of Stayed Suits and Proceedings

5.

Every suit or proceeding, whether pending in the Court of first instance or in appeal or revision, stayed under clauses (i) to (ii) of Rule 4 shall be abated by the Court or the authority before which it is pending after at least one month's notice to the parties and after giving them an opportunity to be heard.

6.

The abatement of any suit or proceeding under Rule 5 shall not debar any person from establishing his right in a Court of competent jurisdiction in accordance with the law for the time being in force in respect of any matter in issue in such suit or proceeding.

7.

Where any suit or proceeding has been stayed under Rule 4 or has abated under Rule 5, the period between the institution of such suit and its stay or abatement, as the case may be, shall be excluded in computing the period of limitation fixed for the institution of such suit or proceeding under the law applicable thereto.

Chapter IV
Arrears of Land Revenue and other Dues Recoverable from The Jagirdar on The Date of Resumption

8.

Immediately after the publication of the Notification under Section 5 in respect of any Jagir, the Collector shall prepare and maintain a Register in JA Form 2 showing the arrears of land revenue, cesses and other dues in respect of the Jagir land due from the Jagirdar and of all loans advanced by the State Government or the Court of Wards to the Jagirdar.

9.

The entries made in this Register will be taken into account to determining the amount of compensation due to the Jagirdar under Section 14 of the Act.

Chapter V
Jagirdar's Sir, Khudkasht, Groves and Orchards

10.

The application by a Jagirdar for allotment of land for personal cultivation under Section 20 shall be made in JA Form 3 and the patta to be issued to the Jagirdar under sub-section (3) of Section 21 shall be in JA Form 4.

11.

The notice to be issued to the applicant under Section 21 (i) shall be in JA Form 5 and the notice to other interested persons shall be in JA Form 6.

12.

Groves and orchards allotted to a Jagirdar under clause (c) of Section 7, shall be allotted to him on the following terms and conditions

(i)The Jagirdar will become a pattedar tenant of the land occupied by the grove or orchard.

(ii)Rent shall be assessed on the land at the village rate and shall be payable with effect from the date of resumption.

Chapter VI
Rent-Free Grantees, Non-Occupancy and Gairhaqdar Tenants, Grove-Holders and Holders of Grain Rented Holdings

13.

Every person who on the date of resumption holds any Jagir land as a rent-free grantee or non-occupancy or gairhaqdar tenant or holds any grove in such land, shall continue to hold such land or grove, as the case may be, on the following terms and conditions :-

(i)The land will be held as a Pachpan-Paintalis tenant if a Bandh has been construed on the land by the occupant at any time at his own cost or if a Bandh on the land has been purchased by him for valuable consideration after the last settlement.

(ii)In the case of any other land, the land will be held as a pattedar tenant at the village rate.

14.

The rent assessed under Rule 13 shall be payable with effect from the date of resumption of the Jagir.

15.

Grain-rented (Batal or Bhag) holdings may be assessed to cash rents at the village rate.

Chapter VII
Private Wells and Buildings

16.

The site of all private wells and buildings situated in the Jagir land and belonging to or held by the Jagirdar or any tenant or other person and any lands appurtenant thereto shall be settled with the Jagirdar tenant or other person, as the case may be, on the following terms and conditions

(i)The Jagirdar, tenant or other person, as the case may be, sltall become a pattedar tenant of the site and the appurtenant land at the village rate.

(ii)No rent will, however, be payable for the site and land appurtenant thereto if no such rent was payable on the date immediately preceding the date of resumption.

17.

The site of a private well or building in a holding or grove shall be deemed to be settled with the tenure-holder of the holding or grove in which it is situated.

Chapter VIII
Assessment of Compensation

18.

The statement of claim for compensation under Section 13 shall be filed in JA Form 7.

19.

The statement will be filed in duplicate and will be signed and verified in the manner provided under sub-section (3) of Section 13.

20.

The Land Reform Commissioner will check the entries in the statement with the settlement and annual revenue records, and after giving the Jagirdar an opportunity to be heard and making such other enquiry as may appear necessary, correct any mistakes that may be found in the statement.

21.

In case no statement has been submitted within the period specified in Section 13 or if the statement submitted does not contain all the required particulars, the Land Reform Commissioner shall determine the required particulars after making such enquiry as he may deem fit and after giving the Jagirdar an opportunity to be heard.

22.

For purposes of calculating the amount of compensation due, the Land Reform Commissioner may require the Jagirdar, co-sharer, maintenance holder or thekedar to produce any registers, records or other documents or evidence that may be in his possession. The person so required shall produce the registers, records or other documents or evidence which he has been asked to produce. If he fails to produce them, the Land Reform Commissioner can make any reasonable presumption against him (i.e. against the person who was required to produce them).

23.

In the case of holding the rent of which is payable in kind or partly in cash and partly in kind, valuation will be made according to the appropriate rent rates fixed at the settlement immediately preceding the date of resumption.

24.

In the case of mines or minerals which were being worked by the Jagirdar himself, the average annual gross income will be calculated on the basis of the annual returns filed by the Jagirdar for the assessment of cess or income-tax during the period of 12 agricultural years immediately preceding the date of resumption or any shorter period for which returns have been filed. In case no such returns have been filed the Land Reform Commissioner will determine the average annual gross income after making such enquiries as he may deem fit.

25.

For purposes of calculating the net income of a Jagir under clause 4 of the Schedule, the land revenue on sir, khudkasht, grove or other land allotted to the Jagirdar will be taken to bear the same ratio to the total land revenue of the village as the valuation of sir, khudkasht, grove or other land at village rates bears to the total gross income of the village from rent and Sayar.

26.

JA Form 8 will be used for determining the amount of compensation due to the Jagirdar.

27.

Before determining the final amount of compensation the Land Reform Commissioner will give notice to the Jagirdar and other interested persons and hear and decide any objection that may be filed by any one of them to the final amount of compensation.

Chapter IX
Payment of Compensation

28.

The total amount of compensation decided by the Land ReformCommissioner, will be paid in not more than ten equal annual instalments along with simple interest on each instalment at 3½% per annum from the date of resumption. The date on which the annual instalment will become due will be fixed by the Land Reform Commissioner in each case. A certificate will be issued by the Land Reform Commissioner in JA Form 9, to the Jagirdar showing the total amount of compensation, the amount of each instalment and the date on which and the Treasury at which the annual instalments will be payable.

29.

Interim compensation, if any, paid to the Jagirdar and all amounts of compensation or the remainder for the last instalment is less than Rs. 500.

30.

Payments will become due on the date fixed in the certificate or on the next working date if that date happens to be a holiday.

31.

No interest will be allowed on any annual instalment after the date on which it has become due.

32.

A Sub-Pawaidar will receive his compensation direct from Government and not through the Jagirdar of the parent Jagir.

33.

Whenever a Jagirdar, after obtaining the previous approval of the State Government, contracts with any firm that one or more instalments or part of any instalment due to him, may be paid to the firm from whom he may have purchased or intends to purchase tractors, pumps or other agricultural machinery and applies to the State Government that any instalment or instalments or part of any instalment be paid to the firm direct, the State Government may pay the amount of such instalment or instalments, or part of instalment, when they become due to the firm concerned and deduct the same from the amount of compensation due to the Jagirdar.

34.

Except as provided under Rule 34 any pledging or transfer of instalments by the Jagirdar or any of his heirs, successors-in-interest or legal representatives, shall not be recognised by the State Government.

35.

(i)When a person entitled to receive compensation dies before any or all the instalments of compensation are paid to him, the remaining instalments shall be paid to his legal representatives.

(ii)If the total compensation remaining due to the Jagirdar after his death exceeds the sum of Rs. 500, payment will be made only on production of a probate of his Will or letters of administration of his estate or a certificate granted under the Indian Succession Act (XXXIX of 1952).

(iii)If his total compensation remaining due to the Jagirdar after his death is not more than a sum of Rs. 500, it may be paid to such person as the fit, determine to be

(iv)Any payment made in good faith under this rule shall fully absolve the State Government in respect of its liability to pay such compensation.

Chapter X
Interim Compensation

36.

If the compensation payable to a Jagirdar has not been determined within a period of nine months from the date of resumption, the Jagirdar will be entitled to apply for interim compensation.

37.

The application for interim compensation will be presented before the Land Reform Commissioner in JA Form 10 and will be in duplicate.

38.

If deductions have to be made under Section 15, the amount of interim compensation will be equal to one-tenth of the estimated amount of compensation minus the deductions to be made under Section 15.

39.

The amount of interim compensation shall be determined by the Land Reform Commissioner and shall be payable in cash.

40.

Before payment of interim compensation is made the Jagirdar shall have to execute an indemnity bond in JA Form 11.

Chapter XI
Religious and Charitable Jagirs

41.

In the case of Jagirs for the maintenance of any religious or charitable institutions Compensation Statement will be prepared in the usual manner as given in Chapter VIII but an additional statement shall also be prepared in JA Form 12.

42.

The Land Reform Commissioner will record his opinion whether having regard to the nature and public utility of the religious or charitable institution for the maintenance of which the Jagir was given, a perpetual annuity should be allowed instead of compensation. He will also determine the amount of perpetual annuity and submit the case for the orders of Government.

43.

The instalments in which the annuity is to be paid and the dates on which the instalments will become due shall be fixed by the Government in each case on the recommendation of the Land Reform Commissioner.

44.

In case a perpetual annuity is granted, a certificate shall be issued in favour of the religious or charitable institution. The amount of each instalment and the date on which it will become payable shall be entered in the certificate.

Chapter XII
Miscellaneous

45. Interest on mortgage money.

- The amount due under a possessory mortgage substituted into a simple mortgage under sub-clause (iii) of clause (g) of sub-section (1) of Section 6 shall carry simple interest at the rate of 3½% per annum from the date of resumption.

46. Court and process-fees.

- Court and process fees for applications, suits and appeals, under the Act will be levied as in Appendix A to the rules.Appendix A(See Rule 47)Court and Process Fees payable under the Act

Sl. No.	Section of the Act	Description	Court fees
1.	11	Application by maintenance holder for payment of amount formaintenance.	Re. 1/-
2.	12	Application by co-sharer for payment of compensation.	Re. 1/-
3.	20	Application by Jagirdar for allotment of land for personalcultivation.	Re. 1/-
4.	24	Application for demarcation of applicant's share in joint Sirand Khudkasht.	Re. 1/-
5.	31	Appeal from order of Tahsildar under Section 8 or 21 (3).	Re. 1/-
6.	32	Appeal from order of land Reform Commissioner.	Rs. 5/-
7.		Any other application under the Act.	Re. 1/-
8.		Process Fees.	As under the Rewa Land Revenue & TenancyCode, 1935.

J.A. Form 1(See Rule 2)Proclamation

1. The Government of Vindhya Pradesh has resumed the Jagir noted below with effect from..................vide Notification No................... dated.......................... from the date of resumption, i.e., from....................... the rights, titles and interests of the Jagirdar, of every co-sharer in the Jagir and of every mortgage in possession of the Jagir land shall cease and determine and shall stand resumed to the State Government.

2. From the date of resumption all the rights in forests, trees, tanks, pathways, Hats, Bazars, Mela grounds, ferries, mines, minerals, fisheries, etc., whether held by the Jagirdar himself or by someone else on his behalf shall stand resumed to the State Government. But all private wells and trees in abadi belonging to the Jagirdar shall continue to remain in possession.

3. From the date of resumption all rents and cesses payable by the tenants shall be payable only to the State Government and not to the Jagirdar or mortgage in possession, if any.

4. The Jagirdar shall within two months from the date of resumption, file a statement of claim for compensation before the Tahsildar concerned.

Date......... .........................................................Deputy Commissioner District.... Jagir to be resumed.J.A. Form 2(See Rule 8)Statement showing the arrears of land revenue etc., referred to in sub-section (e) of Section 6

S. No.	Name of the Jagirdar with percentage andresidence.	Nature of arrears.	Amount due on date of resumption.	Realisation made after the date of resumption butbefore the date of determination of compensation.	Balance to be recovered.	Remarks.
PrincipalInterestTotal	PrincipalInterestTotal	PrincipalInterestTotal

J.A. Form 3(See Rule 10)Application for allotment of land for personal cultivationTo,The Tahsildar............Sir,My jagir lands have been resumed with effect from I hereby apply under Section 20 of V.P. Abolition of Jagirs and Land Reforms Act, 1952, for the allotment of land to me for personal cultivation. The necessary particulars are given below :

S. No.	Headings		Details
1.	Name of Co-sharers in the Jagir and the extent of theirshare.	Name	Extent of share
2.	Area ofsirandkhudkashtunder the personalcultivation of the Jagirdar for a continuous period of 3 yearsimmediately preceding the date of resumption.
3.	Total area of cultivable waste land within Jagir.
4.	In case the area ofsirandkhudkashtin thepersonal cultivation of the Jagirdar is less than the minimumarea, the khasra number and the area of plots which he wants tobe allotted to him to make up the minimum area.

Signature of JagirdarInstructions

1. No. 2. Only the total area of Sir and Khudkasht under the personal cultivation of the Jagirdar should be shown. The Khasra number, area and the method of personal cultivation of each plot should be shown on the back of the Form or on separate pages or ordinary paper to be attached to be Form. By method of cultivation is meant-

(i)By one's own labour; or

(ii)by the labour of any member of one's family; or

(iii)By servants on wages payable in cash or kind (but not in a share of the crops) or by hired labour under one's personal supervision or under supervision of any member of one's family :

Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or who is in service as a member of Armed forces of the Union, land shall be deemed to be cultivated personally even without such personal supervision.

2. No. 4. If there is insufficient space against this item the remaining numbers can be entered on the back of the Form or on separate pages of ordinary paper attached to the Form.

3. The words 'Minimum Area' used in Serial 4 means ten percent of the total cultivated land in the Jagir land at the date of resumption or' 30 acres, whichever is greater :

Provided that in no case the minimum area shall exceed 250 acres.J.A. Form 4PatlaThe following land is hereby let to Shri........................................ s/o Shri....................r/o.................Tahsil........District...... at the rate mentioned below-Date........... ...................................Tahsildar Tahsil......Name of village................. Tahsil................ District....................

S. No.	No. of Khata Khatauni	Khasra No.	Area	Class of Soil	Rate per Acre	Rent at which let	Class tenancy	Remarks
Rent	Cess	Total

J.A. Form 5(See Rule 11)Notice to person who has applied for allotment of land for personal cultivation under Section 20In the Court of Tahsildar of.................................. District...........Application No.....................of 20 Village...............The application made by you for the allotment of land for personal cultivation shall be heard by me on you should appear before me on that date at 10 A.M. either personally or through some authorised agent and reply to any objections that may be raised to the allotment of the land to you.In case you do not appear on the date fixed, the matter will be heard and decided in your absence.TahsildarJ.A. From 6(See Rule 11)Notice to other persons under Section 21 of the Vindhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952In the Court of the Tahsildar of....................... District .................Application No of 20...................... Village.............Whereas........................... of................. has applied for the allotment of land mentioned below to him for personal cultivation, notice is hereby given that if you have any objection to the allotment of the land to him, you should appear before me on ........at.......................... A.M. and show cause why the land should not be allotted to him.In case you do not appear on the date fixed, the matter will be heard and decided in your absence.Numbers applied for.........Name of Village, Khasra No. and Area..............TahsildarJ.A. Form 7(See Rule 18)Statement of Claim for compensation under Section 13 of the Act.Serial No...............

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Particulars	Area	Amount	Remarks
1.	Total area of the village or if only a portion of the villageis in the Jagir, total area of that portion.
2.	Total cultivated area of the village in the basic year or ifonly a portion of the village is in the Jagir, total cultivatedarea of that portion.
3.	Rents including cesses and local rates payable in cash forthe basic year by or on behalf of the tenants (other thantenants ofsir), sub-Pawaidar, grantee of concessionalrate of rent and grove-holders.
4.	When the rent of persons mentioned at No. 3 above is payablein kind, or partly in cash and partly in kind, the valuationfixed at the current settlement rates.
5.	Where the rent of persons mentioned at No. 3 above has notbeen determined, the rent determined in accordance with thecurrent settlement rates.
6.	The valuation of rent at settlement rates ofsir andkhudkashtof the Jagirdar in the basic year. The Khasranumbers and area of thesirandkhudkashtplotswill be given on the back of this Form.
7.	The valuation of rents at settlement rates of any grove heldby the Jagirdar in the basic year. The khasra number and thearea of the grove will be given on the back of this Form.
8.	Sayar including income from hats, Bazars and fisheriescalculated on the basis of an average of the last 12agricultural years.
9.	Income from forests, if any, received by the Jagirdarcalculated on the basis of an average of the last 20agricultural years.
10.	Royalties from mines and minerals, if any, received by theJagirdar on the basis of the annual returns filed by theJagirdar during the last 12 agricultural years or any shorterperiod for which returns are available.
11.	In the case of a Jagirdar who is himself working any mines orminerals the average annual gross income from such mines orminerals calculated on the basis of the annual returns filed bythe Jagirdar for the assessment of cess or income-tax during thelast 12 agricultural years or any shorter period for whichreturns are available.
12.	Other items of income, if any. The source of income should bementioned and the average annual income for the last 12 yearsshould be given.
13.	Total of items 3 to 12.
14.	Land revenue, Den, Barbast, cesses, local rates, rents andother dues payable by the Jagirdar to the State Government, or asuperior land holder during the basic year.
15.	The agricultural income-tax, if any, paid or payable for thebasic year by the Jagirdar.
16.	An amount equal to 2 percent of the gross Zabta, in lieu ofthe services known as Sewa or income if the Jagirdar is liableto render any such service.
17.	Total amount of dues and debts recoverable from the Jagirdarunder Section 6 (1) (e). Details of each item should be given onthe back of this Form.
18.	Names of persons entitled to maintenance allowance togetherwith the amount payable to each.
	Name	Amount of maintenance allowance
19.	Names of Co-sharers in the Jagir together with amount ofshare of each co-sharer.
	Name of Co-sharer	Amount of share
20.	Name of Thekadar, if any, together with details of terms ofthe theka.
	Name of Thekedar	Terms of Theka

DateSignature of JagirdarInstructions for making entries in Form 7.

1. Figures to be based on agricultural year - Figures in the statement are to be based on agricultural years. Agricultural year means a year beginning on 1st July and ending on 30th June.

2. Basic year - Basic year means the agricultural year immediately preceding the agricultural year in which the date of resumption lies.

3. More than one village in a Jagir. - Where a Jagir consists of more than one village or parts of more than one village, a separate Form 7 should be used for each village or part of a village and all particulars about that village or part should be entered on that Form. The forms should be serially numbered at the space provided for the purpose at the top right corner of the form. An additional form should be used in which the totals of various figures for the entire Jagir should be entered.

4. To be filed in duplicate. - All the forms, i.e., village-wise as well as for the entire Jagir will be filed in duplicate.

5. Items 1 to 2. - Against these items the area only will be entered. The column for amount will be left blank.

6. Items 8 to 12. - Against items 8, 10, 11, 12 only the average of the last 12 years will be shown and against item 9 the average of the last 20 years The income of each year from which the average has been calculated should be shown on the back of the Form.

7. Items 18 and 19. - If the names of all the maintenance holders and co-sharers cannot be entered in the space provided, the remaining names should be shown on the back of the Form.

8. Additional pages. - If it is not possible to give all the information required on this form, extra pages of ordinary paper may be attached to the Form and the required information be given thereon.

9. Application for land for personal cultivation. - Application for allotment of land for personal cultivation under Section 20 shall be made in a separate form (J.A. Form 3) within 90 days of the date of resumption. A Jagirdar who was already got Sir and Khudkasht must also make this application so that the Sir and Khudkasht in his personal cultivation may be formally allotted to him.

J.A. Form 7-A(See Rule 18)

Name of Jagirdar	Name of Village
Name of Tahsil	District

S. No.	Name of the maintenance holder	Annual amount of maintenance allowance beforeresumption	Date on which the allowance was originally fixed	Net income of the Jagirdar on the date in column4	Remarks
1	2	3	4	5	6

J.A. Form 8(See Rule 26)

Name of Jagirdar	Name of Village
Name of Tahsil	District

S. No.	Particulars	Amount	Remarks
1	2	3	4
	Part I-Income
1.	Rent including cesses and local rates payable in cash for thebasic year by or on behalf of the tenants (other than tenants ofsir), Sub-Pawaidar, grantee of concessional rate of rentand grove-holders.
2.	Where the rent of persons mentioned at No. 1 above is payablein kind or partly in cash and partly in kind the valuation fixedat the settlement rates.
3.	Where the rent of persons mentioned at No. 1 above has notbeen determined the rent determined in accordance with thecurrent settlement rates.
4.	The valuation of rents at settlement rates ofSirandKhudkashtof the Jagirdar in the basic year.
5.	The valuation of rents of settlements rates of any grove heldby the Jagirdar in the basic year.
6.	Sayar, including income from hats, Bazars and fisheriescalculated on the basis of an average of the last 12agricultural years (Brought over from Form 8-A)
7.	Income from forests, if any, received by the Jagirdarcalculated on the basis of an average of the last 20agricultural years (Brought over from Form 8-B).
8.	Royalties from mines and minerals, if any, received by theJagirdar on the basis of the annual returns filed by Jagirdarduring the last 12 agricultural years or any shorter period forwhich returns are available (Brought over from Form 8-C).
9.	In the case of Jagirdar who is himself working any mines orminerals the average annual gross income from such mines orminerals calculated on the basis of annual returns filed by theJagirdar for the assessment of cess or income-tax during thelast 12 agricultural years or any shorter period for whichreturns are available (Brought over from Form 8-D).
10.	Other items of income, if any. The source of income should bementioned and the average annual income for the last 12 yearsshould be given (Brought over from Form 8-E).
11.	Total of items 1 to 10.
	Part II-Deductions
12.	Land Revenue, Den, Barbast, cesses, local rates, rents andother dues payable by the Jagirdar to the State Government, or asuperior land holder during the basic year.
13.	The agricultural income-tax, if any, paid or payable for thebasic year by the Jagirdar.
14.	The amount equal to two percent of the gross income in lieuof the services known as Sewa or Zabta, if the Jagirdar isliable to render any such service.
15.	Cost of management and an amount in lieu of irrecoverablearrears of rent equal to 15 percent of the gross income.
16.	Valuation of rent forSir, Khudkasht, other land andgroves allotted to the Jagirdar at current settlement ratesminus the land revenue paid by him for such land and grove inthe basic year ascertained according to Rule 25.
17.	50 percent of the gross income given in item 9 above.
18.	Total amount of dues and debts recoverable from the Jagirdarunder Section 6 (i) (e).
19.	Total of deductions i.e., from items 12 to 18.
	Part III-Sir and Khudkasht
20.	Total area ofSirandKhudkashtallotted to theJagirdar.
21.	Total cultivated area of the Jagir.
22.	Percentage ofSirandKhudkashtare allotted tototal cultivated area, i.e. 20/21.
	Part IV-Amount of Compensation
23.	Net income of the Jagirdar, i.e., item 11 minus item 19.
24.	Multiple applicable to the Jagirdar under para 6 of theSchedule having regard to items 22 and 23, i.e.,8,9,10,11,12,13,14 or 15.
25.	Total amount of compensation calculated under para 6 of theSchedule.
26.	Amount payable to co-sharers as per Form 8-F.
27.	Amount payable to maintenance holders as per Form 8-G.
28.	Amount payable to Thekedar as per Form 8-H.
29.	Arrears of revenue, cesses or other dues recoverable from theJagirdar and all loans advanced by the State Government or theCourt of Wards.
30.	Interim compensation, if any, paid to the Jagirdar.
31.	Total of items 26 to 30.
32.	Balance due to the Jagirdar.

J.A. Form 8-A(See Rule 26)Statement of annual income from Sayar

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Year	Total income from hats and bazars	Total income from fisheries	Total income from other sources of Sayar	Total of columns 3, 4 and 5	Remarks

J.A. Form 8-B(See Rule 26)Statement of income from forests

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Year	Total income from the forest during the year	Remarks

J.A. Form 8-C(See Rule 26)Income from Royalty on mines and minerals

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Year	Total Royalty received during the year	Remarks

J.A. Form 8-D(See Rule 26)Mines and Minearls worked by the Jagirdar himself

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Year	Total gross income for the year from the mine ormineral	Remarks

J.A. Form 8-E(See Rule 26)Income from other items

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Year	Total income during the year	Source of income	Remarks

J.A. Form 8-F(See Rule 26)Compensation payable to Co-sharers

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

Serial No.	Name of Co-sharer	Share in the Jagir	Net amount of compensation on which the co-shareris entitled to get his share	Amount due to the co-sharer	Remarks

J.A. Form 8-G(See Rule 26)Amount of compensation payable to persons receiving maintenance allowance

Name of Jagirdar	Name of Village
Name of Tahsil	Name of District

S. No.	Name of maintenance holder	Net income of the Jagirdar at the time when theallowance was fixed	Amount of annual maintenance allowance beforeresumption	Net amount to compensation payable to Jagirdar	An amount which should near the same ratio to theamount in col. 4 bears to the amount in col. 3	Amount fixed by the Land Reforms Commissioner	Remarks

J.A. Form 8-H(See Rule 26)Compensation to ThekedarName of Jagirdar............................ Village............. Tahsil.............. District.........

Serial No.	Name of Thekedar	Year in which and the period for what theka wasgiven	No. of years for which theka would have run afterthe date of resumption	Gross income of the Jagir under theka

Net income of the Jagir under theka	Premium paid by Thekedar at the commencement ofthe theka	Amount payable by the thekedar annually	Amount of compensation awarded to the Jagirdar	Amount of compensation sanctioned for thethekedar	Remarks

J.A. Form 9(See Rule 28)CertificateThis is to certify that Shri ................. s/o Shri....... resident of Tahsil.....................District has been held under Section 14 of the Vindhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952, to be entitled to a compensation of Rs (in words) .................. on account of the resumption of his Jagir. The above mentioned amount will be paid to him in annual instalments as mentioned below along with simple interest at 3-½ percent per annum on the production of the Certificate.SealLand Reform Commissioner, Vidhya Pradesh

1.

.................Annual instalment of Rs..................each.

2. Date of payment of each instalment.............................

3. Treasury at which the instalments are payable .................

J.A. Form 10(See Rule 38)Application for interim compensation under Section 17To,........................................Sir,My Jagir was resumed on ........... As the compensation payable to me has not yet been determined, I request that interim compensation may be paid to me under Section 20 of the Act. Details of my Jagir are as follows-

1. Name of Tahsil and District in which Jagir lies.

2. Gross income of the Jagir as given in Form 7.

3. Amount of dues and debts recoverable from me under Section 6 (1) (e).

4. Name of persons entitled to maintenance allowance.

5. Name of co-sharers.

6. Name of the thekedar, if any.

Date...........Signature of JagirdarJ.A. Form 11(See Rule 41)BondKnow all men present that I.............................. son of.................................resident of.................bound to the President of India, his successors in office of assigns (hereinafter described as Government) in the sum of Rs.......... (in words)............... to be paid to the State Government for which payment will and truly be made I bind myself and my heirs, executors, administrators and representatives.Whereas the Government have paid to the said................ an amount of.............. as interim compensation in lieu of the extinction of my rights so Jagirdar in the Jagir situated in village......... of Tahsil.......... District.............And whereas in pursuance of the rules for the payment of interim compensation under the Vindhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952, the Jagirdar receiving interim compensation is required to execute a bond for the amount paid to him as interim compensation undertaking to repay the amount in case final orders of award of compensation do not entitle the said Jagirdar to the extent or share of the Jagir to which the said Jagirdar was in the interim order previously held entitled.Now the condition of the above written bond is that if the final award of compensation is made in favour of the said............. for the full amount of this bond the above written bond will become void and shall be of no effect but otherwise the same shall be and remain in full force and effect.In witness to the above written bond and to all the terms and conditions hereinbefore contained I have hereunto set my hand this......... day of........... 1953.Signed in the presence of............. and of............

Witnesses:
1. Signature..................	Date.....................
2. Signature..................	Date.....................

J.A. Form 12(See Rule 42)Compensation for religious and charitable Jagirs

Serial No.	Name of Jagir	Purpose for which Jagir was given	Total amount of compensation due	Annual interest on the amount of compensation at3 ½ percent

Tahsildar's opinion if a perpetual annuity shouldbe given, if so, of what amount	Deputy Commissioner's opinion	Land Reform Commissioner's recommendation andamount of annuity proposed	Remarks

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