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State of Punjab - Section

Section 2 in The Punjab Security of Land Tenures Rules, 1956

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres' respectively
1 2
Name with parentage and residence of tenant Particulars of Land Held in Tenancy
Village or Villages with patti or taraf inwhich land of tenant is situate(a) Area held in tenancy with name of landowner(b) Area owned, if any(c) Area held in any other capacity(d)
O.A. S.A. O.A. S.A. O.A. S.A.
               
2-concld 3 4
Ownership, Mortgage, Lease, Etc.    
Nature of capacity in which land is held with nameof owner(e) Total of sub-columns (b), (c) and (d)(f) Particulars of area which the tenant desires toretain as his permissible area Remarks
  O.A. S.A.    
         
CertificateI hereby certified that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari,------------------- Circle.AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo ------------------ Circle.Date---------------------------------[Form E] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.](See rule 4)Note. - Figures, wherever required to be given in this form, should be given in English numerals.Particulars of the permissible area selected by a landowner under sub- section (1) of Section 5-B of Punjab Security of Land Tenures Rules, 1953.The Collector/Special Collector______________________________________As required by sub-section (1) of Section 5-B of Punjab Security of Land Tenures Rules, 1953, I furnish below the particulars of the land held by me as landowner and which I have selected as my permissible area.
Serial No. Name with description and address of landowner District and tahsil in which the land issituate Name of Estate in which land is situated withpatti or taraf Details of the Area Selected for Selfcultivation
Land held inproprietary right Land held as mortgagee with possession Land held as allottee Land held as lessee
Field Nos.(a) Area in ordinary acres(b) Field Nos.(c) Area in ordinary acres(d) Field Nos.(e) Area in ordinary acres(f) Field Nos.(g) Area in or dinary acres(h)
1 2 3 4 5
         
Land held as land-owner in any other capacitynot herein before specified Total of column 5(b), (d), (f), (h), (k) Total area in column 5(1) converted intostandard acres Remarks
Nature of interest on land(I) Field Nos.(j) Area in ordinary acres(k) Ordinary acres(l)
5-concld   6 7
           
CertificateI solemnly affirm that the particulars given in this Form are true to the best of my knowledge.Signature or thumb-impression.Date ---------------------.[Form F] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.][See rule 6(7)]Statement showing particulars of area declared surplus with a landowner/tenant.Notes . - (1) Figures, wherever required to be given in this form, should be given in English numerals.