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State of Madhya Pradesh - Section

Section 13 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

13. The original case shall then be sent to' the Wasil Baki Navis who shall take note of the premium whether payable in lump sum or in instalments in the Register of Form XI. It shall be the responsibility of the Wasil Baki Navis to intimate timely, action for the recovery of the annual instalments of the premium and interest due thereon as and when they become due.

Form I[See Rule 2]Statement showing the particulars of surplus land vested in the State Government in Village............................P.C. No..............S.No.............. Tahsil........District.........[Particulars of surplus land vesting] [Substituted by Amending Notification dated 6-7-1974]
S.No. Name and full address of the holder of land S.No./Plot No. Area of Khasra or plot No. in col. (3) No. of case and date of order of the CompetentAuthority Amount of compensation payable to the land holder Remarks
Area Dry Area [Area having assured irrigation or assuredprivate irrigation for two crops] [Substituted by Amending Notification dated 6-7-1974] [Area having assured irrigation or assured ;private irrigation for one crop] [Substituted by Amending Notification dated 6-7-1974] Land Revenue
1 2 3 4 5 6 6-A 7 8 9 10
 
Court/Office ..........................
Dated............. 20....... Competent Authority
Form II[See Rule 4]Register of surplus land vested in the State Government under Section 12 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960Name of village....... P.C. No....... S.No.......Tahsil ......Particulars of surplus land
S.No. Name and full address of the holder of land S.No./ Plot No. Area of Khasra or plot No. in col. (3)
Area Dry Area [Area having assured irrigation or assuredprivate irrigation for two crops] [Substituted by Amending Notification dated 6-7-1974.] [Area having assured irrigation or assuredprivate irrigation for one crop] [Substituted by Amending Notification dated 6-7-1974.] Land Revenue
(1) (2) (3) (4) (5) (6) (6-A) (7)
 
No. of case and date of order of the CompetentAuthority Amount of compensation payable to the land holder Details of allotment under Section 35 S.No./Plot No.
Name and full address of the allottee Revenue case No. and date of order
(8) (9) (10) (11) (12)
 
Area of Khasra or plot No. in col. (12) Amount of premium
Area Dry Area [Area having assured irrigation or assuredprivate irrigation for two crops] [Substituted by Amending Notification dated 6-7-1974.] [Area having assured irrigation or assuredprivate irrigation for one crop] [Substituted by Amending Notification dated 6-7-1974.] Land Revenue
(13) (14) (15) (15-A) (16) (17)
 
Form III[See rule 8 (i)]ProclamationNotice is hereby given that the land specified in the Schedule below which has vested in the State Government under Section 12 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960, is available for allotment for purposes of cultivation. Any person/society desiring to get any plot land for cultivation may submit an application in Form IV/V to the Tahsildar on or before the.............The land will be allotted in the following order of priority on payment of premium in lump sum or in twenty equal instalments equivalent to u> compensation payable in respect of land-
(i)[ Agricultural labourers- [Substituted by Amending Notification dated 6-7-1974]
(a)belonging to Scheduled Castes and Scheduled Tribes; and
(b)Others;
(ii)joint farming society, the members of which are agricultural labourers or landless persons whose main occupation is cultivation or manual labour on land or a combination of such persons;
(iii)better farming society, the members of which are agricultural labourers or landless persons whose main occupation is cultivation or manual labour on land or a combination of such persons;
(iv)Freedom Fighters];
(v)displaced tenants subject to the provisions of Section 202 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959),
(vi)holders holding contiguous land;
(vii)joint farming society of agriculturists;
(viii)better farming society of agriculturists;
(ix)any other co-operative farming society subject to the condition that land (including the land as owner or tenant individually by members) shall not exceed the area equal to the number of members multiplied by ceiling area;
(x)an agriculturist holding land less than the ceiling area.