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State of Uttar Pradesh - Act

The U.P. Government Estates Thekedari Abolition Rules, 1960

UTTAR PRADESH
India

The U.P. Government Estates Thekedari Abolition Rules, 1960

Rule THE-U-P-GOVERNMENT-ESTATES-THEKEDARI-ABOLITION-RULES-1960 of 1960

Published on 1 January 1960
Commenced on 1 January 1960
[This is the version of this document from 1 January 1960.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Government Estates Thekedari Abolition Rules, 1960Published vide Notification No. 4622/IC-343-C-58, dated May 31, 1961, published in U.P. Gazette, Part 1-A, dated June 11, 1960, Page 1209In the exercise of the powers conferred by Section 18 of the U.P. Government Estates Thekedari Abolition Act, 1958 (U.P. Act I of 1959), the Governor of Uttar Pradesh is pleased to make the following rules which shall come into force from the date of this notification.

1.

(a)These rules may be called the Uttar Pradesh Government Estates Thekedari Abolition Rules, 1960.

(b)They shall come into force at once.

2.

In these rules unless there is anything repugnant in the subject or context,-

(i)"Act" means the U.P. Government Estates Thekedari Abolition Act, 1958 (U.P. Act I of 1959).

(ii)"Section" means section of the Act.

(iii)"Land Reforms Commissioner" means an officer appointed as such by State Government and includes a Deputy Commissioner, Land Reforms.

3. [Section 3].

- Upon the application of an order under Section 3 the Collector shall issue a proclamation in G.E.T.A. Form I appended hereto and cause the same to be published within the local limits of the area in respect of which any lease has been ordered to be determined, by posting copies of the proclamation on the notice board of his court, and the tahsil and at a conspicuous place in or near the village in which a land is held under the lease.If the Collector so directs the proclamation may also be made by beat of drum in each village in which land is held under the lease.

4. [Sections 6 and 18 (2) (C)].

(a)The Collector or an officer appointed by him in this behalf, shall not ordinarily enter into any building for the purpose of seizing and taking possession of books, accounts and other documents referred to in Section 6 before sunrise and after sunset.

(b)The Collector or the officer making the search shall allow the occupier of the building or a person nominated by the occupier to watch the search.

(c)A receipt for the books, accounts or other documents seized and taken into possession shall be given on the spot immediately after making the search, by the person seizing, to the person from whose possession they are seized.

5. [Section 4 (f)].

- Immediately after publication of the Notification under Section 3 in respect of any lease, the Collector shall prepare and maintain in register in G.E.T.A. Form 2 showing the arrears of rent, cess, Agricultural Income Tax, holding tax and the amount due from the lessee under the Land Improvement Loans Act, 1883, and the Agricultural Loans Act, 1884, for any period prior to the date of determination.

6. [Section 8 (c)].

- Before the preliminary publication of the compensation statement the Collector shall ensure that the amount of arrears due as shown in G.E.T.A. Form 2 and remaining unrealized is entered in the compensation statement in G.E.T.A. Form 15.

7.

As soon as may be after the publication of the Notification under Section 3, the Collector shall intimate the Assessing Authority concerned under the Large Land Holdings Tax Act the names and the addresses of the lessees where leases have been determined and shall require the Assessing Authority concerned to furnish a statement in G.E.T.A. Form 12 in respect of the amount of holdings tax paid or to be paid by the lessee for the previous agricultural year, in respect of the land under the lease.

8. [Section 9].

- As soon as may be after the publication of the Notification under Section 3, the Collector shall cause to be prepared the following statements regarding the lessee:

(i)A statement in G.E.T.A. Form 3 showing land in the personal cultivation of the lessee.

(ii)A statement in G.E.T.A. Form 4 showing commutation of grain rents into cash.

(iii)A statement in G.E.T.A. Form 5 in respect of holding for which rent is payable but has not been determined.

(iv)A statement in G.E.T.A. Form 6 showing details of sayar income,

(v)A statement in G.E.T.A. Form 7 showing cash rents payable to the lessee.

(vi)A statement in G.E.T.A. Form 8 showing gross income of the lessee in the mahal.

9. [Section 10].

- The Collector shall after the statement of gross income in G.E.T.A. Form 8 has been prepared and after receipt of statement in G.E.T.A. Form 12, prepare a statement in G.E.T.A. Form 13 showing the share of lessee in the gross income together with his share in rent and cesses payable by him. The Collector shall then prepare for each lessee a statement in G.E.T.A. Form 14 of net income in respect of all land held by him.

10. [Section 12].

- As soon as the statement of net income has been prepared the Collector shall ascertain the R. P. as defined in Section 11 by examination of the Patta Qabuliat or other records and prepare a compensation statement in G.E.T.A. Form 15. He shall thereafter cause a notice in G.E.T.A. Form 16 to be published in the Gazette. Copies of such notice shall be pasted at the notice board of the office of the Collector, at the tahsil or tahsils and also at a place of public resort in the village in which the land under the lease is situate.

11. [Section 12].

- A copy of the aforesaid notice, together with a certified extract of the compensation statement in G.E.T.A. Form 15 shall be served on the lessee in the manner prescribed in the Code of Civil Procedure.

11A.

Where the compensation has been determined but the person entitled to it dies before it is paid to him the Collector shall proceed to determine the legal representative of the deceased, and the compensation shall be paid to him.

12. [Section 15].

- Where no objection referred to in Section 13 of the Act has been filed, the Collector shall after the expiry of the period of one month from the date of service of notice in G.E.T.A. Form 16 on the lessee, or the publication of the notice in the Gazette whichever is later, sign and date the statements, and affix his seal thereto in proof of the compensation statement having been made final.

13. [Section 13].

- Where an objection referred to in Section 13 is received, the Collector shall forward the same to the District Judge together with a forwarding letter in G.E.T.A. Form 17 giving details of-

(a)the names of persons whom the Collector has reasons to believe are interested in the lease,'

(b)details of the amount of compensation determined under Section 11 as set out in G.E.T.A. Form 17,

(c)a copy of the lease.

14. [Section 14].

- The District Judge shall on receipt of the objection together with the report of the Collector in G.E.T.A. Form 17, fix a date for the hearing of objection and for taking evidence in support thereof, and give notice of the said date to the objector and the persons interested, if any, as reported by the Collector in the aforesaid Form. He may also, after recording the evidence led before him make such further enquiries as he may deem necessary in this connection, where after he may decide the question of title and may confirm, vary, increase or reduce the amount of compensation fixed by the Collector to whom a copy of the decree shall be forwarded.

15.

The State Government shall be a party in proceedings before the Collector or the District Judge and every notice to be served on the State Government in proceedings before the District Judge may be served on the Collector or any authority nominated by the Collector.

16.

The Collector shall on receipt of the copy of the order from the District Judge, amend, alter or modify the compensation statement, if necessary, and sign, date and affix his seal on the compensation statement in proof thereof having been made final, where after a copy of the final compensation statement in G.E.T.A. Form 18 shall be supplied to the lessee.

17.

(1)Except as provided by or under these rules no correction shall be made in the compensation statement after it has become final.

(2)The Collector may, at any time before the payment of compensation either of his own motion or on application filed by a person interested, correct any clerical or arithmetical mistake in the compensation statement or any error arising therein from any accidental slip or omission.

18. [Section 16].

- After the compensation statement has become final, the Collector shall make entries in the register in G.E.T.A. Form 19 and fix a date on which the lessee shall be called to receive the amount of compensation payable to him, notice for which shall be sent in G.E.T.A. Form 20.

19.

The payment of compensation shall be made through voucher in G.E.T.A. Form 21.

20.

Any arrears to be realized from the lessee shall be adjusted by book transfer in G.E.T.A. Form 22.

21.

An intimation shall be sent by the Collector to the Treasury Officer in G.E.T.A. Form 24 in respect of voucher books used. The Treasury Officer shall send on each day when payment is made, an intimation in G.E.T.A. Form 23 to the Collector in respect of the payments made.

22.

The Collector shall furnish in the first week of month to the Land Reforms Commissioner a statement in G.E.T.A. Form 25 showing the amount of compensation paid in cash together with the amount of adjustment, if any, made by deduction on account of Government dues.

23. [Section 4 (b)].

- The Collector shall prepare a statement in G.E.T.A. Form 9 showing land held by the lessee in cases where the aggregate area of such land exceeds 30 acres. Thereafter, the Collector shall call upon the lessee, by notice in G.E.T.A. Form 10, to select the plots which he wishes to retain, the aggregate area whereof shall not exceed 30 acres. After taking into account the choice of the lessee, the Collector shall by order passed in G.E.T.A. Form 11, specify the plots which shall remain with the lessee as hereditary tenant and the plots which shall be deemed to be vacant land. Where the lessee does not turn or fails to select within the time allowed, the Collector shall, with due regard to the compactness of the holdings, specify the plots to be retained by the lessee by order in G.E.T.A. Form 11, which shall be served on the lessee.

24. [Section 4 (b)].

(1)All buildings, situate on any land included in the lease, held by the lessee shall, upon the determination of the lease, continue to be held by him for the remainder of the period of the lease on the same terms and conditions on which the building, together with the area appurtenant thereto, was held prior to the date of determination.

(2)Upon the expiry of the period referred to in sub-rule (1), all buildings other than those owned by the State, situate on any land included in the lease, held by a lessee, shall along with the land appurtenant thereto, be deemed to have been settled with owner thereof on the following terms and conditions:

(a)he shall have heritable and transferable interest in the building;

(b)he shall not be liable to ejectment;

(c)he shall have the right to use the building and the area appurtenant thereto for any purpose whatsoever subject to the existing rights of easement;

(d)succession shall be governed by the Personal Law;

(e)he shall pay to the Gaon Samaj rent for the site on which the building stands equal to the amount of rent payable therefor on the date immediately preceding the date of determination of lease. He shall, however; not be liable to pay any rent for the site if no rent was payable on the said date, and

(f)if the building is abandoned or if the owner dies without any heir entitled to succeed, the building shall escheat to the State.

(3)On the expiry of the remainder of the period of lease any building situate on any land included in the lease which was owned by the State Government shall be taken possession of by the Collector.

25. [Section 14].

- The District Judge shall have all such powers, rights and privileges as are vested in a Civil Court on the occasion of any action in respect of the following matters:

(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise, and the issue of a commission on request to examine witnesses abroad;

(b)compelling any person for production of any document;

(c)punishment of persons guilty of contempt.

26.

A summons signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and compelling the production of documents.

27.

Subject to the provisions of Appendix I, the provisions of the Indian Court Fees Act, 1870, the Code of Civil Procedure, 1908 and the Indian Limitation Act, 1908 shall apply to the proceedings under the Act.G.E.T.A. Form 1[See Rule 3]Form of ProclamationI ............................. Collector of district ......................... do hereby declare for the information of all persons present or claiming any right, title or interest in lease in respect of lands situate in the Mahals and the village described hereinafter that by virtue of Notification No. ................... dated .................... the leases described therein shall determine on .................... and I shall on the date aforesaid take charge of these lands on behalf of the Government of Uttar Pradesh.Be it known to all, therefore, that with effect from the date aforesaid, all rights, title and interest of the lessee in such land shall cease.With effect from the date aforesaid all rent, cesses and sayar in respect of land, the lease of which is thus determined, shall be payable to the State Government and not to the lessee and any payment made in contravention of this order shall not be a valid discharge of the person liable to pay the same.Signature .............................Date .....................................Seal of the Collector.G.E.T.A. Form 2[See Rule 5]Statement showing arrears of rent, cesses, taqavi and other dues recoverable from lessee on the date of determination of the lease-Tahsil ...................................... District ......................................

SI. No.	Name of lessee with parentage and residence	Village	Mahal	Nature of arrears	Amount of arrears on the date of determination oflease	Signature of Collector with date	Remarks
Principal	Interest	Total
1	2	3	4	5	6	7	8	9	10

G.E.T.A. Form 3[See Rule 8]Statement showing land in personal cultivation of the lessee-Mahal......................Village.....................Tahsil........................District..........

SI. No.	Khewat khata No.	Name of lessee with parentage and residence	Khatauni khata No.	Khasra No. of plots	Area of plots
1	2	3	4	5	6

Class of soil	Rent rate applicable	Valuation	Total rent of khata khatauni	Signature of Collector with date	Remarks
7	8	9	10	11	12

G.E.T.A. Form 4[See Rule 8]Commutation of grain rent into cash-Mahal......................Village.....................Tahsil........................District..........

SI. No.	No. of Khewat khata	Khatauni khata No.	Class of tenancy	Name of tenant with parentage and residence	Khasra No. of plots	Area
1	2	3	4	5	6	7

Class of soil	Rent rate applicable according to Section9(a)(ii)	Cash rent commuted	Total rent of khata khatauni	Order of Collector	Remarks
8	9	10	11	12	13

G.E.T.A. Form 5[See Rule 8]Commutation of rent in cases in which it is payable but has not been determined-Mahal......................Village.....................Tahsil........................District..........

SI. No.	No. of Khewat khata	Khatauni khata No.	Class of tenancy	Name of tenant with parentage and residence	Khasra No. of plots	Area
1	2	3	4	5	6	7

Class of soil	Rent rate applicable according to Section9(a)(ii)	Cash rent determined	Total rent of khata khatauni	Order of Collector	Remarks
8	9	10	11	12	13

G.E.T.A. Form 6[See Rule 8]Statement showing details of sayar income-Mahal......................Village.....................Tahsil........................District..........

SI. No.	Khata Khewat	No. of years for which lease held	No. of years for which sayar income is to beascertained	Total sayar income for the year in column 4	Average sayar income Col. 5/Col. 4	Order of Collector
1	2	3	4	5	6	7

G.E.T.A. Form 7[See Rule 8]Statement of cash rents including cesses payable to the lessee-Mahal......................Village.....................Tahsil........................District..........

Khata khewat number	Total cash rent including cesses and other duesin Part I of the khatauni payable to lessee	Income from sayar	Col. 2 minus Col. 3	Signature of Collector	Remarks
1	2	3	4	5	6

G.E.T.A. Form 8[See Rule 8]Statement of Gross Income-Mahal......................Village.....................Tahsil........................District..........

No. of khata khewat	Cash rent, cess and other dues entered in Col. 4of G.E.T.A. Form 7	Rent of land in personal cultivation of lesse(Col. 10 of G.E.T.A. Form 3)	Grain rent commuted to money rent (Col. 11 ofForm 4)	Rent determined in respect of unrented holdings(Col. 11 of G.E.T.A. Form 5)	Sayar income (G.E.T.A. Form 6)	Total of Cols. 2 to 6
1	2	3	4	5	6	7

G.E.T.A. Form 9[See Rule 23]Statement showing land held by lessee if exceeds of 30 acres-District .................................................

SI. No.	Name of lessee	Tahsil	Village	Mahal	Khata khatauni No.	Plot No.	Area of the plot	Total area held by lessee	Signature of Collector	Remarks
1	2	3	4	5	6	7	8	9	10	11

G.E.T.A. Form 10[See Rule 23]Notice (in duplicate) under Rule 23 of the rules framed under the U.P. Government Estate Thekedari and Abolition Act, 1958.ToSri. ..................................................Son of .................................................R/o ...................................................Whereas the total area of land held by you exceeds 30 acres (as set out in the statement in G.E.T.A. Form 9 attached) and whereas under the provisions of Section 4 of the U.P. Government Estates Thekedari Abolition Act, 1958, you are allowed to retain only 30 acres thereof and the rest shall be deemed to be vacant land, you may within one month from the date of the service of this notice indicate your choice in respect of the plots you want to retain with yourself, the total area whereof should not exceed 30 acres.In default of the expression of your choice the matter shall be decided and disposed of in your absence,

Seal of the Court of Collector.	......................................
	Signature of Collector
	Date.................................

G.E.T.A. Form 11[See Rule 23]Order of Collector under Section 4 of the U.P. Government Estates Thekedari Abolition Act, 1958-Whereas under the provisions of Section 4 of the U.P. Government EstatesThekedari Abolition Act, 1958, Sri................................is entitled to retain only 30 acres of land out of.........................acres of land held by him and whereas, the lessee abovenamed was served with a notice asking him to express his choice in respect of the plots he wishes to retain, and he has done so/has not done so, I hereby order that the plots as described in List A below shall be deemed to be settled with the lessee at the rent recorded hereunder as hereditary tenant. The land described in List B shall be deemed to be vacant land, and the lessee shall be liable to ejectment therefrom.List A

Tahsil	Village	Plot No.	Area	Rent
1	2	3	4	5

List B

Tahsil	Village	Plot No.	Area
1	2	3	4

G.E.T.A. Form 12[See Rule 7]Statement of apportionment of Large Land Holdings Tax-

Name of lessee assessee	Valuation of land holdings in year... Fasli....on which tax assessed in.... Fasli, under Section 5 of the L.L.H.Tax Act	Amount of tax	Valuation of land held under lease whichdetermined under Notification No.... dated....	Proportionate amount of tax due on land in Col.(3x4)/2	Signature of A.C.	Remarks
1	2	3	4	5	6	7

G.E.T.A. Form 13[See Rule 9]Share of lessee in Gross Income and in rent and cesses payable by him-Mahal......................Village.....................Tahsil........................District..........

Khata khewat	Name, parentage and residence of lessee	Share of lessee in khata khewat	Gross income of khata khewat	Rent and cesses payable in respect of the khatakhewat	Lessee's share of rent and cesses	Signature of Collector	Remarks
1	2	3	4	5	6	7	8

G.E.T.A. Form 14[See Rule 9]District ..................................Statement of Net Income-

SI. No.	Name, parentage and residence of lessee	Tahsil	Village	Mahal	Khewat Khata	Gross income of lessee in the khewat khata	Rent and cesses payable by the lessee for thekhewat khata
1	2	3	4	5	6	7	8

Cost of management and irrecoverable at 25 percent of (Col. 7-8)	Holdings Tax as in G.E.T.A. Form 12	Total of (Cols. 8 to 10)	Net income (Col. 7 minus Col. 11)	Signature of Collector	Remarks
9	10	11	12	13	14

G.E.T.A. Form 15[See Rule 10]Book No. .............................. Leaf No. .................................Compensation statementIn the Court of Collector ......................................................Name of lessee ............................. Parentage ...........................Residence ........................................................................Tahsil in which the lease is held ................................................Under the provisions of Section 3 of the U.P. Government Estates Thekedari Abolition Act, 1958, the lease of the lessee named above have determined and as a consequence thereof the right, title and interest of the lessee under the lease have ceased, and the amount of compensation payable to the lessee has been ascertained, details whereof are given overleaf.The amount of net income works out of rupees (in words and figures) .....................................................The R. P. as defined in Section 11 of the said Act has been fixed at (in words) years and the amount of compensation payable to the intermediary works out to Rs. ............................................The amount of arrears outstanding against the lessee are also detailed overleaf and these may, without prejudice to any other mode of recovery, be realized from the amount of compensation.Signature of Collector.Seal of the Court.Date...............................

(1)Gross income of the lessee.

(2)Rent together with cesses payable by the lessee in the previous agricultural year in respect of land included in lease.

(3)Holdings Tax payable in respect of land included in the lease.

(4)Cost of management and irrecoverable.

(5)Total of items 2 to 4.

(6)Net income (item 1 minus item 5).Arrears

Nature of arrears	Principal	Interest	Total
1	2	3	4

Seal of the Court.	Collector..........................................
	Date.................................................
On Counterfoil.	(Addl. Items).

Date of publication Date of service on lessee Date of decision of objectionCompensation statement made final on the amount Final Compensation determines Rs......................(in words and figures)...........................Seal of the Court.Signed...................................Date.......................................(Acknowledgement by the lessee)Received copy of final compensation statement in G.E.T.A. Form 18 on ............... 196 ..........Signature ....................G.E.T.A. Form 16[See Rule 10]In the Court of Collector .......................................................Whereas the statements of gross and net incomes and the compensation statement in respect of the lessees as hereinafter described have been prepared, they are published for the information of all persons interested, who may appear and file objections, if any, upon the said statement or the draft compensation statement within a period of one month from the date of publication.The statement referred to above will be available for inspection in my Court-room at on any working day between 10 a.m. and 4 p.m.:

Name of lessee with parentage and residence	Leases situated in
Tahsil	Village	Mahal
1	2	3	4

Seal of the Court

Signature of Collector.

G.E.T.A. Form 17[See Rule 13]FromThe Collector,.....................................ToThe District Judge,.....................................No. ....................... dated ....................... 19 ......Sir,I have the honour to forward herewith objections filed by...........................together with extract from the compensation statements of the lessee, and a copy of the relevant lease.

2. I consider that the persons interested in the above mentioned compensation statement are:

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)Seal of the Court.Yours faithfullyCollector.Extract of Compensation Statement

(1)Gross income of the lessee.

(2)Rent together with cessee payable by the lessee in the previous agricultural year in respect of land included in lease.

(3)Holdings Tax payable in respect of land included in the lease.

(4)Cost of management and irrecoverable.

(5)Total of items 2 to 4.

(6)Net assets (item 1 minus item 5).

(7)R. P.

(8)Amount of compensation.G.E.T.A. Form 18[See Rule 16]Final compensation statement No ...................................................Name of lessee with parentage and residence.........................................

(1)Gross income of the lessee.

(2)Rent together with cesses payable by the lessee in the previous agricultural year in respect of land included in lease.

(3)Holdings Tax payable in respect of land included in the lease.

(4)Cost of management and irrecoverable.

(5)Total of items 2 to 4.

(6)Net assets (item 1 minus item 5).

(7)R. P.

(8)Amount of compensation Rs................ (in words)................

Nature of arrears| Arrears duePrincipal interest| Total

Signature of Collector.Date...............................Seal.G.E.T.A. Form 19(See Rule 18)Register of Compensation ................................ District ........................

SI. No.	Name of lessee with parentage and residence	Amount of provisional compensation	Final compensation as determined under Section 15
Amount	Date of determination
1	2	3	4	5

Signature of Collector	Interest on the amount in Col. 4 from the date ofdetermination of lease till the date of payment	Total compensation, Col. 4 plus Col. 7	Arrears recoverable from compensation amount	Transfer credit account No. and date
6	7	8	9	10

Net cash payment, column 8 minus column 9	Date and No. of voucher for cash payment	Date of encashment of voucher in Treasury	Signature of Collector	Remarks
11	12	13	14	15

G.E.T.A. Form 20 (in duplicate)[See Rule 18]In the Court of the CollectorTo............................................(Name of lessee with parentage and residence)Whereas the net amount of compensation payable to you in respect of the marginally-noted lease has been determined to be ........................... notice is hereby given to you to appear personally or through an agent duly authorized to receive the same in my court on ............... day of ........... 196 ....., between the hours of 10 a.m. and 4 p.m.Given under my hand and seal of the Court this ............................... day of ................. 196 .......Seal of the Court.Collector ............................G.E.T.A. Form 21[See Rule 19]Voucher for payment of compensationBook No. ........... Voucher No. ............ Book No. .............. Voucher No. ......

Book No.......... Voucher No...............	Book No.......... Voucher No...............
Name, parentage and residence ofthe claimant.Compensation paid in respect ofleases in-Mahal...... Village...... Tahsil........ Serial No. of column1 of register in G.E.T.A. Form 19....... Amount payable in cash(in words)......... Rs. ......	Head of service chargeable.Voucher No........... of list ofpaymentReceived this......dayof.....19..... the sum of Rs....... being the amount due ascompensation in respect of the following lease rights.Name, parentage and address of the claimant.......Mahal.......... Village........ Tahsil........... SerialNo......... In register in G.E.T.A. Form 19.
Signature ofCollector...........Date..................	Approved for Rs............... (inwords).................Date.................Signature ofCollector....................Claimant's signature and address.
Received voucher.........Signature ofRecipient...............Date............Signature of Treasury orsub-Treasury Officer...........Date..................	Pay in cash Rs................(inwords) Rupees............... only...........Signature of Siaha Navis.Date.................Signature ofTahsildar...............Date.................................

G.E.T.A. Form 22(See Rule 20)

Payable by Transfer Credit only.	Payable by Transfer Credit only.
Voucher for adjustment of arrears
Book No............. Voucher No...............	Book No............. Voucher No...............
Name, parentage and residence ofthe lessee. Adjustment made from compensation money................ Mahal.......... Village..........Tahsil........Serial No. of register in G.E.T.A.Form 19.Serial No of register in G.E.T.A. Form 2	Head of service chargeable. Voucher No........ of list ofpayment. Received this......... day of...... the sum ofRs........ being the amount recoverable from the compensation inrespect of the following lease rights and adjusted by transfercredit to the head as hereinafter detailed.
Amount payable by Transfer Credit on account of-	Name, parentage and address of the lessee..........Mahal............ Village.......... Tahsil..............
Rs.	Serial No. in register in G.E.T.A. Form No. 2.
1.	1. Head of account Amount.
2.	2.
3.	3.
4.	4.
5.	5.
6.	6.	Total
7.	Approved for Rs.....................Tahsildar-
8.	Collector......................
	Date...........................
Total
Received voucher	Pay by transfer credit Rs............. (in words)
Date...............	Rupees.................as follows:
	Head of account	Amount
	Siaha Navis	Treasury or Sub-Treasury Officer.
	Date...............	Date...................

G.E.T.A. Form 23[See Rule 21]Statement of Government Estates, Thekedari Abolition Compensation Cash Vouchers encashed

Treasury Sub-Treasury	District
Date of encashment	Book and Serial No. of voucher	Sub-Treasury Voucher No.	Amount paid	Signature of Sub-Treasury Officer	Remarks
1	2	3	4	5	6

Rs.

G.E.T.A. Form 24[See Rule 21]Intimation to Treasury or Sub-Treasury Officer(Use of Voucher Books)Intimation No. ............................... Date ...............FromThe Collector.......................................ToTreasury Sub-Treasury Officer,Tahsil ..........................District .........................This is to intimate that I have brought into use book No containing Voucher Nos. 1 to 25, 100 and only vouchers of which intimation has been sent to you already should be encashed. Please acknowledge receipt of this intimation.Signature of Collector.Date ...............................G.E.T.A. Form 25[See Rule 22]Consolidated monthly statement of payment of G.E.T.A. compensation in cash or by adjustment

District .....................

Month........................

Name of Tahsil	Total amount paid by Transfer Credit	By cash payment
1	2	3
	Rs.	Rs.
1.
2.
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Grand TotalCollector......................Date.............................Verified for rupees....................Signature of Treasury Officer.Forwarded to the Land Reforms Commissioner, U.P. Lucknow.Collector...............................Date.......................................Appendix I[See Rule 27]

Serial No.	Sections	Description of application or proceedings	Period of limitation	Time from which period begins to run	Proper court f
1	2	3	4	5	6
1.	2	Application giving particulars of land which the lesseewishes to retain.	One month	From the date of service of notice in G.E.T.A. Form 12	Nil.
2.	13	Objection against the compensation statement.	Ditto	From the date of publication in the Gazette or service ofnotice on the lessee whichever is later	Re. 1
3.	16	Application for the substitution of legal heirs.	None	None	Nil

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State of Uttar Pradesh - Act