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Bhopal State - Section

Section 59 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

59.

Save as otherwise expressly provided in the Act, the court fee payable on all applications and appeals under the Act shall be the same as is provided for the time being for applications and appeals presented to a Revenue Court, and process fee shall be payable in respect of all notices issued under this Act as if they were processes issued by a Revenue Court.J.A. Form 1(See Rule 2)The Government of Bhopal has resumed the Jagir noted below, with effect from.........vide Notification No........dated........from the date of resumption, i.e., from....... the right, title and interest of the Jagirdar and of every co-sharer or other person claiming through him in his jagir lands, including grove land, forests, frees, fisheries, wells, tanks, ponds, water channels, ferries, quarries, pathways, village sites, hats, bazars, mela ground, mines an4 minerals, whether being worked or not, shall stand resumed to the State Government, free from all encumbrances. But Khudkashf land in the personal cultivation of the Jagirdar, private wells, buildings, house sites and enclosures of the Jagirdar as mentioned in Section 6 of the Bhopal Abolition of Jagirs and Land Reforms Act shall continue to remain in his possession subject to the decision of the Jagir Commissioner, Bhopal.From the date of resumption, all rights, titles, and interests created in or over the jagir land by the Jagirdar or his predecessors-in-interest shall, as against the State Government, cease and determine.From the date of resumption, all revenue, rents and cesses in respect of any holding (including all lands leased by or on behalf of Jagirdar for any purpose other than agriculture) in the Jagir lands for any periods after the date of resumption, which but for resumption, would have been payable to the Jagirdar shall be payable to the State Government.The Jagirdar shall within two months from the date of resumption, file a statement of claim for compensation, together with the list of the private property in the prescribed form which shall be obtained from the office of the undersigned.Name of village.Collector.Jagir ResumedJ.A. Form 2(See Rule 4)Statement showing the amounts recovered by Shri ................. Jagirdar before the date of resumption on account of revenue, rent, cess or other dues for the agricultural year (Section 13) from occupants, shikmis or other persons in village............. Tahsil...................District........
S. No. Date of recovery Name of the persons with full particulars fromwhom recovered Nature of the amount recovered whether asrevenue, rent, cess or other dues Amount recovered Remarks
1 2 3 4 5 6
 
Note-A separate statement is to be furnished for each village in theJagir-J.A. Form 3(See Rule 5)Statement showing the arrears of land revenue etc., referred to in Rule 5
Name of Tahsil.......................... Name of District..................
S.No. Name of Jagirdar with parentage and residence Nature of arrears of land revenue, abwab,Zar-i-chaharum, Zar-i-panjum, loans by State Government or byCourt of Wards and other dues Agricultural year for which the arrears are due Amount due on date of resumption Realisations made after the date of resumptionbut before the date of determination of compensation Balance to be recovered Remarks
Principal Interest Total Principal Interest Total Principal Interest Total
1 2 3 4 5 6 7 8 9 10 11 12 13 14
 
J.A. Form 4(See Rule 10)List of the property which...........................Jagirdar claims to be his private and personal property under Section 6 of the Act in village......................Tahsil...........District...........
S. No. Description of the property Khasra number in which situated Area in acres Land Revenue Remarks
1 2 3 4 5 6
 
Note - This list should be prepared village wise.JagirdarJ.A. Form 5(See rule 16)Statement of Khudkasht lands, grove lands and orchards held by Shri........................... Jagirdar, s/o.................................................r/o...................................... Tahsil..................District..................Name of village............................Tahsil...................................
District.....................  
Date..................... Tahsildar
S. No. of Patta No. of Khata in Khatauni Khasra No. Area Settlement soil class Rate per acre Land Revenue
1 2 3 4 5 6 7
 
Nature of tenure whether Khudkasht, grove land ororchard Year from which recorded as Khudkasht Name of the Shikmi, if any Year from when Shikmi is in possession Rent payable by Shikmi to Jagirdar Remarks
8 9 10 11 12 13
 
J.A. Form 6(See Rule 19)List of leases and contracts granted on or after 6th May, 1952 for nonagricultural purpose or relating to forests, fisheries or quarries by........... Jagirdar
S. No. Date of lease or contract Nature of the lease Area of the land or forest of which lease orcontract has been given Term of the lease or contract Name of the lessee or contractor with parentage,residence etc.
1 2 3 4 5 6
 
Amount of the lease or contract money Premium or advance money realised Details of future instalment with date on whicheach falls due Conditions of the lease or the contract Remarks
7 8 9 10 11
 
JagirdarJ.A. Form 7(See Rule 22)Statement of claims for compensation under Section 12 of the ActFull name of JagirdarPlace of residenceDate and year of last Sanad or GrantTenure of the Jagir whether hereditary(Naslan-bad-Naslan) or for life-time (Hin-Hayati)Sanadi Income of the JagirName of village comprised in his Jagir
S. No. Particulars Area Amount Remarks
1. Total area of each village or portion of a village includedin the Jagir.      
2. Total cultivated area of each village in the basic year orportion of a village in the Jagir      
  Details of Income      
3. Land revenue including cesses or Abwab or rent payable incash for the basic year by or on behalf of occupants, granteesat a concessional rate or rent to grove holders.      
4. When the revenue or rent of persons mentioned at No. 3 ispayable in kind or partly in cash and partly in kind, thevaluation at the appropriate village rates fixed at the currentsettlement.      
5. Where the revenue or rent of persons mentioned at No. 3 abovehas not been determined, the rent or revenue determined at thecurrent settlement village rates.      
6. The valuation of Khudkasht in the personal cultivation of theJagirdar in the basic year, at the current settlement villagerate. The Khasra Nos. and area of the Khudkasht plots will begiven on the back of this Form.      
7. The valuation of grove land at current settlement villagerates held by the Jagirdar in the basic year. The Khasra Numberand the area of the grove will be given on the back of thisform.      
8. Sayar including income from hats, bazars, quarries andfisheries calculated on the basis of an average of the last 12agricultural years.      
9. Income from forests and grazing fees, if any, received by theJagirdar calculated on the basis of an average of the last 20agricultural years.      
10. Total of items 3 to 9.,      
  Details of Dues, Taxes, Loans and Cesses      
11. Details of dues, taxes, cesses, loans, etc., Abwab,Zar-i-chaharum and Zar-i-panjum, local rates, rents and otherdues payable by the Jagirdar to the State Government during thebasic year.      
12. The Agricultural income-tax which but for the resumption ofthe Jagir would have been paid or payable for the agriculturalyear 1953-54.      
13. An amount equal to 20% of the gross income on account of costof management and irrecoverable arrears.      
14. Total amount of dues and debts recoverable from the Jagirdarunder clause (c) of sub-section 1 of Section 5. Details of eachitem should be given on the back of this Form.      
15. Total of items 11 to 13.      
  Details of Guzaredars      
16. Names of persons entitled to maintenance allowance togetherwith the amount payable to each.      
  Details of Co-Sharers      
17. Names of Co-sharers in the Jagir together with amount ofshare of each-co-sharer      
  Details of Khudkhast and Private Property      
18. Khasra Numbers with their areas of land held as Khudkasht bythe Jagirdar in the agricultural year in which the date ofresumption falls.      
19. Khasra Numbers with the areas of land recorded as Khudkashtand possession of Shikmis with the period of each Shikmi.      
20. Area and land revenue of the holding or holdings held by theJagirdar as occupants in any village outside his Jagir.      
21. Details of open enclosures, house sites, private buildings,places of worship, wells, tanks, huts, groves and orchards,which the Jagirdar claims to be continued in his possessionunder sub-section (1) of Section 6 of the Act.      
DatedSignature of JagirdarInstructions for making Entries in Form 7