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State of Punjab - Section

Section 11 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967

11. Enhancement of rent (Section 14).

- The enhancement of the rent by the owner of the land reclaimed shall be to be extent that the enhanced rent does not exceed the rent prevalent in the estate or locality for similar lands; provided that the cost of reclamation is to be borne by the owner of the land.Form 'A'[See rule 8(a)]Notice to take Possession of Reclaimed Land.ToShri/Smt------------Please take notice that your land measuring --------------- acres --------------- bighas --------------- as per details below has been reclaimed in village ------------------ tehsil ----------- district ------------ and you are hereby directed to take its possession within a period of 15 days from the service of this notice. If no objection is received within the specified period, it will be presumed that the reclamation has been done to your entire satisfaction and no objection about the quality of operations or acreage of area reclaimed will be entertained afterwards. In case of your failure to take back possession of the reclaimed land within the aforesaid period, the Collector shall have the power to lease out the same for purposes of cultivation and recovery of reclamation charges to any person for a period not exceeding ten years to be determined by the Collector.
Serial No. Khasra No. Acres Area Bighas Biswas.
Signature on behalf of the Collector.Form 'B'[See rule 8(2)]Disposal Form.I/We-------, son/daughter; wife of --------------, of village-----------, Post Office----------, tehsil-------------, district------------------ herewith take back possession of my/our reclaimed area from---------------on -------------- as per details given below or overleaf situated in village----------- tehsil-----------, district-----------------I/We further promise to bring this area under crops regularly and pay reclamation charges as apportioned by the Director or any officer authorised by him.The land has been properly reclaimed to my/our satisfaction. Khasra No. -----Acres----------- Bighas------------------ Biswas.
Witness (Full address) Signature of the landowner taking possession of the abovereclaimed area.
Witness (Full address) Signature of the officer giving possession of the abovereclaimed area.
Form 'C'[See rule 9(2)]Notice of demand for payment of cost of Reclamation.From---------------------------------To------------------- --------------------Please take notice that your land comprised in khasra No. ---------- the possession of which was taken by the Director --------------- in pursuance o the Irrigation Department Notification No. --------------- dated the ----------- has since been reclaimed and a sum of Rs. --------- has been apportioned by the Director ------------------------ as cost of reclamation payable by you. The Director ----------- has further determined that the aforesaid sum may be deposited within a period of ------ in ------- instalments, each instalment to be deposited within a period of ---------- from the date on which it becomes due. In case of your failure to deposit the lamp sum or any instalment within the aforesaid period, action will be taken under section 12 of the Punjab Thur and Sem Lands (Reclamation) Rules, 1963, to recover the same-Signature of the Collector or on his behalf