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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

16. Enquiry:.

- On receipt of the statement provided under Rule 15, the Tahsildar shall issue notices in Form X to both the parties intimating the time, date and place at which he proposes to enquire into such an application. On the date so appointed or any other date to which the enquiry may be adjourned by him, the Tahsildar shall, after hearing the parties and their witnesses, if any, present and examine the documents, if any, filed by either party and after taking such further evidence as he may consider necessary, pass such orders as he deems proper.Form-1(See Rule 3)Form of application for declaration under Section 5 of the ActToThe Tahsildar,............Taluk.Sir,I am the land holder of Survey No......Pote No......Hissa No.....measuring.....acres......guntas........of.........village........taluk..........district.I apply for a declaration that the person/persons named below is/are not a tenant/tenants of the above land.
Name Father's name Residence
1.    
2.    
3.    
The grounds on which I apply for the declaration are:My witnesses are:
Name Father's name Address
1.    
2.    
3.    
I file the following documents in support of my application:
Items Description
Your's faithfully,SignatureI hereby declare that the facts stated above are true to my knowledge and belief.Date:Signature.Note: Unstamped additional copies of this application for each of the persons against whom the declaration is sought shall be filed.(To Be Filled In By The Tahsildar)Name......S/o.....is hereby called upon to file on or before......a statement showing the grounds, if any, as to why the declaration applied for should not be made together with a list of witnesses whom he will produce for examination on his behalf and the documents if any on which he relies.Tahsildar.Form-II(Under Rule 5)NoticeNotice is hereby given that the application under Section 5 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act of 1950 (No. 21 of 1950) filed by....S/o....for a declaration against.....S/o.....hat he is not a tenant, will be taken up for consideration at A.M./P.M. on.....(day of the week).....(date) at......place.Name....son of......is hereby called upon to be present at the hearing and produce all oral and documentary evidence bearing on the dispute. He should take notice that if he fails to appear at the hearing or produce his evidence the matter will be heard and decided Ex-Parte.Dated:TahsildarForm - III(See Rule 6)Form of Application for communication of rent in Terms of Service as Labour into Cash under Section 14 of the ActToThe Tahsildar ofName of the applicant.......Age......Profession......Place of residence......Name of the tenant.......age.......Profession.......Place of residenceSir,I am the land holder and the person(s) named above is/are the tenant(s) of the following lands:
Survey No. Pote Hissa No. Area A.G. Assessment Village Taluq
(1) (2) (3) (4) (5) (6)
The rent of the lands now payable is as given below: (Here give details of the rent including the details of the rent received in terms of the service or labour).I apply for communication of the rent received in terms of service or labour into cash and for determination of the cash rent. My witnesses are:
Name Father's name Address
I also enclose the following documents. (Here give a list of the documents).Your's faithfully,Signature of the Landholder.Date:Note: When a Record of Tenancies is prepared an extract relating to the land(s) should be filed with the application.Form - IV(See Rule 9)Form of Application for Determination of Reasonable Rent under Section 17 of the said ActToThe Tribunal ofSir,I am the landholder/tenant of land measuring acres.........guntas........of Survey No....Pote hissa No.........of........taluka.........district Sri......is the tenant and holder of this land. The present rent of the land is..........This rent is not reasonable for the following reasons:(Here state the reasons)I request you to determine the reasonable rent of the land under Section 17 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, I enclose the following documents:(Here give a list of documents)My witnesses are:
Name Father's name Address
1.    
2.    
3.    
Date:Your's faithfully,Signature of the Landholder/tenant.Note: The extract of the Record of Tenancies concerning the land should be filed when the Record is ready.Form - V(See Rule 11)Form of Certificate under Section 21(3) of the ActWhereas......son of.....in occupation of.....the house-site.....specified below belonging to.....son of.....and whereas under the provisions of sub-section (3) of Section 21 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950....was required to deposit and has deposited Rs.....(in words).....for the transfer of the said site to him; it is hereby certified that the said site shall be under the provision of sub-section (3) of Section 21 of the said Act.Description of House-Site
District Taluq Village Number Survey Hissa Number Pote/A.G. Area Boundaries
(1) (2) (3) (4) (5) (6) (7)
Date :
(Signature)President, Agricultural Lands Tribunal
Form - VI(See Rule 12)Application under Section 24 of the Act for an Adjudication of right to the produce of trees naturally growing on the land or Apportionment of such produceToTahsildar of....Taluqa...Name of applicant...Age...Profession...Place of Residence....Name of the opposite party....Age....Profession....Place of Residence....Sir,I am the tenant/landholder and the opposite party is the landholder/ tenant of the following land:
Survey No. Pote Hissa No. Area A.G. Assessment Village Taluq
(1) (2) (3) (4) (5) (6)
The following trees have grown naturally on the said land and I am entitled to two-thirds/one third of the total produce thereof under the provisions of sub-section (1) of Section 24 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950.(Here give details of the trees).The landholder objects:.......to my enjoying the two-thirds/one third of I object to the tenant:the total produce of the above trees. I therefore, request that my right to apportionment of the said produce may be determined. I enclosed the following documents:(Here give a list of documents)My witnesses are:
Name Father's name Address
1.    
2.    
3.    
Date :Yours faithfully,Note: When a Record of Tenancies is prepared an extract relating to the land(s) shall be filed with the application.Counterfoil