8. Procedure for grant of lands for agricultural purposes.
(1)Any person who under these rules is eligible for grant of lands for agricultural purposes shall make an application in writing to the Tahsildar of the taluk in Form 1 giving the following particulars.-(i)name, age and address of [the applicant and his wife] [Substituted for the words 'the applicant'by Notification No. RD68 LGP87, dated 17-12-1999, w.e.f. 18-12-1999.];(ii)the extent and particulars of the land asked for namely, survey number, village, taluk, sub-division in which the land is situated;(iii)the extent and details of the land if any already owned or held by him or by any member of his family;(iv)whether he belongs to the scheduled caste or the Scheduled Tribe or is a displaced person, displaced holder, displaced tenant, an ex-serviceman, soldier or political sufferer;(v)whether he or any member of his family had previously applied for land, if so, the particulars of the endorsement received thereon;(vi)the particulars of any land previously granted to him or any member of his family.(2)Immediately on receipt of such application, the Tahsildar shall cause the particulars of the application to be entered in a register which shall be in Form 11 kept in his office.(3)The Tahsildar shall after the last day of September of each year scrutinise the applications received and classify them according to the priorities specified in Rule 6. Applications received after 30th November, 1969 (for the year 1969) and after 30th September (subsequent years) shall be scrutinised and classified by the Tahsildar once a month.(4)Thereafter, the Tahsildar shall make such enquiry as he thinks fit and if satisfied that the applicant is eligible under these rules for the grant of land applied for he may, subject to the provisions of Rules [5,6, 7 and 24] [Substituted for the figures and word '5, 6 and 7' by GSR 297, dated 31-8-1972, w.e.f. 1-9-1972.] pass an order granting the land:[Provided that such an order may be passed in the joint name of the applicant and his wife, where the Tahsildar is satisfied that the wife is living with the applicant and she fulfills the requirement as to eligibility and other conditions referred to under these rules for the grant of land.] [Proviso inserted by Notification No. RD68 LGP 87, dated 17-12-1999, w.e.f. 18-12-1999.](5)Where the land applied for is not available for grant or the Tahsildar is satisfied that the applicant is not eligible for grant, he may reject the application and inform the applicant accordingly.(6)[Where the Tahsildar is not competent to grant land under these rules or where the extent of land applied for is more than the extent of land which he is competent to grant] [Substituted for the words 'Where the extent of land applied for is more than the extent of land which the Tahsildar is competent to grant' by GSR 223, dated 14-7-1971 w e f. 22-7-1971.] he shall submit the application to the Officer who is competent under these rules to grant such extent of land along with the report in the matter and such competent officer may pass orders granting the land.(7)The Tahsildar shall record a certificate whenever the grant of land is taken up to the effect that the reservations specified in Rule 5 have been observed.
