[Cites 0, Cited by 31]

State of Uttar Pradesh - Act

The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

UTTAR PRADESH
India

The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

Rule THE-U-P-IMPOSITION-OF-CEILING-ON-LAND-HOLDINGS-RULES-1961 of 1961

Published on 29 June 1961
Commenced on 29 June 1961
[This is the version of this document from 29 June 1961.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961Published Vide Notification. No. 3124-1-A-624-1960 published in the U.P. Gazette, Extraordinary, dated 29.6.1961.

Chapter I
Preliminary

1.

[Section 44]. - (a) These rules may be called the Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961.

(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 Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 (U.P. Act No. 1 of 1961);

(ii)"Section" means a section of the Act;

(iii)[ "Form" means a form appended to these rules.] [Inserted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette Extraordinary, dated 13.7.1973.]

[3. In areas where due to consolidation operations or record operations or for any other reason no Khasras were prepared during the years mentioned in Section 4-A, the Prescribed Authority while examining other records may also examine available Khasras for the three latest years preceding the year in which the Khasra was not prepared.] [Inserted by Notification No. 1-67/75-Revenue-1, dated 18.9.1975 (w.e.f. 19.9.1975).][3A. [Section 3(20)]. - Any land included in a holding which was not used for growing crops during the year 176 Fasli to 1380 Fasli (both inclusive) due to the presence of salinity, stone, grit, or kankar shall be treated to be an usar land.] [Inserted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette Extraordinary, dated 13.7.1973.]

Chapter II
Imposition Of Ceiling, Exemption And Acquisition Of Surplus Land

[4. [Section 6]. - (1) The following land held for purposes ancillary to the development of tea, coffee or rubber plantations shall, to the extent specified below, be exempt under clause (d) of Section 6 -(i)land, not exceeding twenty per cent of the total area under such plantation required for expansion of the plantation during the next ten years, as may be considered reasonably necessary for the said purposes by the Prescribed Authority;(ii)land to the extent of five per cent of the total area under plantation for purposes of replantation;(iii)land under thatch baris and bamboo baris required for hutments in connection with the plantation work;(iv)land on which factories, labour quarters, playgrounds, hospitals, schools and other ancillary buildings are situate;(v)land used or required for provision of water supply and fuel, etc., in the plantation; and(vi)small bits of agricultural land which intersperse plantations and which cannot be managed as separate units without materially interfering with the management of the plantation.

(2)The Prescribed Authority may, for the purpose of determining the extent of area to be exempted under Rule 4(1), consult the Statutory Board or any Central Committee established for the development of tea, coffee or rubber industry.

(3)After considering the opinion of the Statutory Board or the Central Committee, as the case may be, and after hearing the tenure-holder, concerned and such other person as it may like to be heard, the Prescribed Authority shall for reasons to be recorded, determine the extent of exemptions under sub-rule (1).

(4)Land held for purposes of stud farms shall be exempt under clause (e) of Section 6 to the extent of four hectares for every thorough-bred mare and its progeny subject to a maximum of 32 hectares.] [Substituted by ibid.]

(5)[ Land held by a Gaushala referred to in clause (g) of Section 6 shall be exempt under that clause to the extent of one hectare of irrigated land for every ten heads of cattle including calves maintained by the Gaushala concerned.] [Substituted by Notification No. 2(2)-75-Revenue-1, dated 2.4.1975, published in U.P. Gazette, Part 1-Ka, dated 12.4.1975.]

(6)[Omitted][4A. (1) An application for permission to transfer any land referred to in sub-section (2), of Section 6 shall be made in C.L.H. Form 48.

(2)The application shall be made to the Collector and latest extracts from the Khatauni and Khasra shall invariably be accompanied with every such application.

(3)On receipt of the application, the Collector shall make such inquiry as may appear to him to be necessary and after verifying the facts stated therein the Collector shall send his comments to the Secretary to the State Government in the Revenue Department as expeditiously as possible.

(4)After considering the merits of each individual case, the State Government may grant the permission, if it is satisfied -

(a)that in the case of land referred to in clause (d) of sub-section (1) of Section 6 -

(i)the tenure-holder concerned is unable to run the plantation efficiently and economically; and

(ii)the transferee shall utilize the land only for the purposes for which it has been exempted;

(b)that in the case of land referred to in clauses (c) and (g) of the said sub-section -

(i)the land is being transferred to a similar institution for a similar purpose; and

(ii)it is necessary to transfer the land for proper maintenance of the existing Gaushala or stud farm, as the case may be;

(c)that in the case of land referred to in clause (f) of the said sub-section, the income from the sale proceeds shall be utilized exclusively for the purposes for which the institution has been established.]

5.

(1)All proceedings under the Act shall be held before the Prescribed Authority within whose jurisdiction the tenure-holder ordinarily resides.

(2)Where the tenure-holder does not ordinarily reside within the jurisdiction of any Prescribed Authority, the proceedings under the Act may be held before any Prescribed Authority within whose jurisdiction any one or more of the holdings of the tenure-holder are situate.

6.

The general notice to be published in pursuance of Section 9 and the statement required to be submitted thereunder by every tenure-holder holding land in excess of the ceiling area applicable to him in the State shall be in C.L.H. Forms 1 and 2 respectively.

7.

(1)Soon after the issue of general notice in C.L.H. Form 1, the Prescribed Authority shall, after making necessary enquiries, cause to be prepared a statement in C.L.H. Form 3.

(2)In proposing the ceiling area applicable to a tenure-holder in Part C of C.L.H. Form 3, the Prescribed Authority shall have regard to the following:

(a)[* * *] [Omitted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.]

(b)As far as possible, sub-division of holdings should be avoided by including in the first instance share of the tenure-holder in joint holdings in the proposed ceiling area applicable to the tenure-holder.

(c)The ceiling area proposed to be given to the tenure-holder should be as compact as possible.

[8. As soon as may be, after the expiry of thirty days from the date of publication of the general notice in C.L.H. Form 1 in the Official Gazette, the Prescribed Authority shall cause to be served upon every tenure-holder, who has failed to submit the statement in C.L.H. Form 2 or has submitted an incomplete or incorrect statement, a notice in C.L.H. Form 4 together with a copy of the statement in C.L.H. Form 3, prepared under Rule 6 calling upon him to show cause within a period of fifteen days from the date of service of the notice why the aforesaid statement be not taken as correct :Provided that where the statement in C.L.H. Form 3 also includes lam ostensibly held in the name of any other person, the Prescribed Authority shall cause to be served upon such other person a notice in C.L.H. Form 4 together with a copy of the statement in C.L.H. Form 3 calling upon him to show cause within a period of fifteen days from the date of service of the notice why the aforesaid statement be not taken as correct :Provided further that in the case of a tenure-holder who is a member of the Armed Forces (Military, Naval or Air Force) of the Union of India, the period within which he will be called upon to show cause why the statement in C.L.H. Form 3 be not taken as correct, shall be ninety days from the date of service [of the notice in C.L.H. Form 4.] [Substituted by Notification No. 2(2)-75-Revenue-1, dated 2.4.1975 (w.e.f. 12.4.1975).][9. [Section 44(2)(a)]. - The notice under Rule 8 may be served either -

(a)by delivering it to the person on whom it is to be served, or

(b)by delivering it to his agent, executor, administrator or any adult member of his family, or

(c)by affixing it at the usual or last known place of abode of that person, or

(d)by sending, it by registered post, addressed to that person at his usual or last known place of abode, and

(e)in case of an incorporated company or society, by sending it by registered post, addressed to the secretary or other principal functionary of the company or society or by delivery or affixing at its principal office.]

10.

[Section 44]. - (1) Where a tenure-holder has opted to declare his share or part thereof in one or more of his holdings, held jointly by him along with others, as surplus land or where the Prescribed Authority proposes to declare any such share or part thereof as surplus land in Part C of C.L.H. Form 3, the Prescribed Authority shall, except where the tenure-holder is in separate possession of his share in such holding, proceed to demarcate the same before determining the surplus land of the tenure-holder.

(2)For the purposes of sub-rule (1), the Prescribed Authority shall cause to be served on the tenure-holder and all the co-tenure-holders of the joint holding, a statement giving rental value of each plot, comprised in the joint holding (by multiplying its area with the rent-rate applicable) and the share of the tenure-holder, calling upon them to appear and file objections, if any, on a date to be specified in the notice in regard to the share or separate possession of the tenure-holder.

(3)After hearing and considering the objections, if any, the Prescribed Authority shall, in case of joint possession or in case of separate possession of the tenure-holder is disputed, demarcate the plot or plots which fall within the share of tenure-holder having due regard to the following principles -

(a)the valuation of the portion allotted to the tenure-holder shall be proportionate to his share in the holding;

(b)the portion allotted to the tenure-holder shall as far as may [be] [Inserted vide Notification No. 509/1-A-42(2)-64, dated 26.8.1964] compact;

(c)the tenure-holder shall, as far as may be possible, be given his proportionate share of inferior and superior classes of land;

(d)the existing plot numbers shall not, as far as may be possible, be split up; and

(e)plots which are in separate possession under some private arrangement, shall, as far as may be possible, be allotted to the tenure-holder to the extent of his share in the holding.

(4)The Prescribed Authority shall prepare and place on record, a map showing the plots allotted to the share of the tenure-holder and, if any field has been sub-divided he shall demarcate the portion thereof which falls in the share of the tenure-holder.

11.

[Section 44]. - Where portion of a plot has to be determined as surplus land, the Prescribed Authority shall, before making the said determination, demarcate the said portion. Before making the said demarcation the Prescribed Authority shall give to the tenure-holder concerned an opportunity of being heard and shall, as far as may be possible, demarcate the portion of the plot which is to be declared as surplus land in such manner that the remaining part of the plot left with the tenure-holder remains with the bulk of the land to be allotted as the ceiling area applicable to him.[11A. The provisions of Rules 10 and 11 and shall mutatis mutandis apply in the case of holdings held by a firm, co-operative society or other society or association of persons other than a public company.] [Inserted by Notification No. 2(2)-75-Revenue-1, dated 2.4.1975, published in U.P. Gazette, Part 1-Ka, dated 12.4.1975.][12. [Section 14]. - Objections filed under Sections 10 and 11 shall be entered in Misalband Register in C.L.H. Form 5.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).][13. As soon as the order declaring any land surplus under Sections 11, 12 or 13 has become final, the Prescribed Authority shall send to the Collector of the district, where the surplus land is situate, intimation about the surplus land along with two copies of C.L.H. Form 5-A, for the purpose of taking possession on such land and correction of land records pertaining thereto.] [Substituted by Notification No. 159/2-5(2)-76-Revenue-1, dated 8.9.1976 (w.e.f. 25.9.1976).][14. After possession on the surplus land has been taken by the Collector, the Collector shall return one copy of C.L.H. Form 5-A to the Prescribed Authority concerned. The Prescribed Authority shall then, notify such land in the Official Gazette, on C.L.H. Form 6.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).][14A. (1) Where a tenure-holder propose to deliver possession over any land referred to in sub-section (2) of Section 14, he shall send an intimation to the Collector in C.L.H. Form 47 with a copy to the Prescribed Authority concerned.

(2)If the intimation under sub-rule (1) is sent by registered post, the postal receipt thereof shall be retained by the tenure-holder as proof. But when the intimation is delivered personally to the Collector or to the Prescribed Authority, necessary acknowledgments should be obtained therefor.

(3)The possession over the land referred to in C.L.H. Form 47 shall be deemed to have been delivered to the Collector under sub-section (2) of Section 14 with effect from the date on which such Form is duly delivered or sent to the Collector.

(4)An soon as may be after possession in surplus land is taken under sub-rule (3) the Prescribed Authority shall take steps for the issuance of the necessary notification in accordance with Rule 14.] [Substituted by Notification No. 159/2-5(2)-76-Revenue-1, dated 8.9.1976 (w.e.f. 25.9.1976).][14B. (1) The Collector shall maintain a register in C.L.H. Form 7 showing details of all land declared surplus in his district.

(2)The Collector shall ensure that necessary corrections are made in the revenue records in respect of the surplus land referred to in sub-section (1) or sub-section (2) of Section 14.] [Substituted by Notification No. 1-5-8/72-Revenue-1, dated 12.7.1973.]

15.

[Section 44]. The Prescribed Authority shall, for the purpose of fixation of land revenue and correction of land records, also send intimation in respect of land included in the ceiling area applicable to a tenure-holder to the Collectors of the districts [where it is situate, along with a copy of C.L.H. Form 6] [Ibid.].

16.

[* * *] [Omitted by Notification No. 1-5-8/72-Revenue-1, dated 12.7.1973 (w.e.f. 13.7.1973).]

17.

[Section 15]. - (1) The Collector in conducting sale of crop, or fruits of trees, or property under sub-section (2) of Section 15, shall -(a)follow the procedure laid down in Rules 254 to 257 of U.P. Zamindari Abolition and Land Reforms Rules, 1952, and(b)in the case of immovable property, follow the procedure relating to sale of immovable property in execution of a decree in the manner provided under Order XXI of the First Schedule of the Code of Civil Procedure, 1908.

(2)Expenses of sale of movable and immovable property shall be calculated in accordance with Rules 258, 259 and 284 of the U.P. Zamindari Abolition and Land Reforms Rules, 1952, respectively.[18. (1) As soon as the Collector takes or is deemed to have taken possession of any land under Section 14, he shall inform the Prescribed Authority concerned about the date of taking over such possession by sending a copy of C.L.H. Form 7 in respect of each tenure-holder.

(2)The Prescribed Authority shall, thereupon, determine the amount of damages for use and occupation payable by each tenure-holder in accordance with Rule 18-A] [Inserted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).],[18A. The amount of damages for use and occupation referred to in Rule 18 shall be determined in accordance with the following principles :-

(a)Except as provided in clause (d), damages shall be ascertained in respect of each crop (Kharif and Rabi) separately.

(b)For the first five crops commencing from the Kharif of 1381 Fasli, damages for each crop shall be equal to the annual land revenue calculated at sanctioned hereditary rates applicable to the land concerned.

(c)For the remaining crops commencing from Rabi of 1383 Fasli, damages for each crop shall be equal to 6¼ times of the annual land revenue calculated at the sanctioned hereditary rates applicable to the land concerned.

(d)In respect of a grove-land damages for each Fasli year shall be equal to five times of the annual land revenue calculated at the sanctioned hereditary rates applicable to the land concerned.

(e)Damages shall not exceed the amount payable to the tenure-holder concerned under Chapter III of the Act if the possession of the land in respect whereof such amount is payable was taken under Section 14(8) before October 10, 1975.

(f)The aggregate damages in respect of the crops grown during the first five crops referred to in clause (b) shall not exceed the amount payable to the tenure-holder concerned under Chapter III of the Act.]

[18B. (1) The Prescribed Authority shall prepare a statement in C.L.H. Form 49 and serve a copy of the same on the tenure-holder concerned.

(2)A tenure-holder who has been served with a copy of C.L.H. Form 49 may, within 15 days from the date of its service, file an objection disputing the correctness of the entries made therein.

(3)The Prescribed Authority shall dispose of the objection as early as possible, and if necessary, shall amend the C.L.H. Form 49. He shall thereupon put his dated signature on the same.] [Substituted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973 (w.e.f. 13.7.1973).]

19.

[Section 44]. - (1) [* * *] [Omitted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973 (w.e.f. 13.7.1973).]

(2)[ Where a tenure-holder dies before the publication of the general notice under Section 9, such publication shall be deemed to apply to his executor, administrator, or other legal representatives and the Prescribed Authority may proceed to determine the ceiling area applicable to the deceased person as if such executor, administrator or other legal representatives were the tenure holder, for the purposes of service of such notice.

(3)Where a tenure-holder dies before he is served with a notice under sub-section (2) of Section 10, the Prescribed Authority may serve such notice on his executor, administrator or other legal representatives, and may proceed to determine the ceiling area applicable to the deceased person as if such executor, administrator or other legal representatives were the tenure-holder for the purposes of service of such notice.] [Substituted by Notification No. 289/II-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).]

(4)Where a tenure-holder dies after the service of notice in C.L.H. Form 4, executor, administrator, or other legal representatives shall be allowed 15 days' time from the date of tenure-holder's death to file objections against the statement in C.L.H. Form 3. The objections of the executor, administrator, or other legal representatives of the deceased tenure-holder about the option of the land, which is to be retained as the ceiling area applicable to the deceased tenure-holder, shall be accepted only if all the legal representatives are agreed about the option.[Chapter III] [Chapter III added by Notification No. 1583-A-1-A/626-62, dated 25.5.1962, published in the U.P. Gazette, 1-Ka, dated 2.6.1962.] Determination And Payment Of Compensation[20. All proceedings relating to assessment and payment of amount payable under Section 17 of the Act in respect of the surplus land of a tenure-holder which has vested in the State under the provisions of the Act, shall be held before the Prescribed Authority for the area notified under clause (13) of Section 3.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).][21. As soon as possession of the surplus land has been taken by the Collector under sub-section (8) of Section 14, he shall cause the following statements to be prepared in respect of the tenure-holder concerned and send to the Prescribed Authority having jurisdiction to assess and pay amount for the surplus land -

(i)statement in C.L.H. Form 8, showing particulars of surplus land;

(ii)statement in C.L.H. Form 9, showing particulars of buildings, masonry wells, tube-wells, pucca irrigational channels and trees existing on the surplus land;

(iii)statement in C.L.H. Form 10, in respect of arrears of land revenue or other dues recoverable under Section 41 of the Act by adjustment from amount].

22. Item (a), Part IV of the Schedule under Section 17. -

Where the gross annual letting value of any building is not known, it shall be ascertained on the basis of the letting value of any building of the same nature and condition existing in the neighbourhood and being used for purposes similar to that for which the former was being used. Where no building of similar nature, condition and use exists in the neighbourhood, the gross annual letting value of the building shall be taken to be an amount arrived at by dividing by twenty the assumed valuation of a building constructed afresh, of the same size, pattern and construction.[22A. [Section 17A]. - (1) An application for annuity under Section 17-A may be made in C.L.H. Form 38.

(2)On receipt of an application under sub-rule (1), its particulars shall be entered in a register in C.L.H. Form 46 and the [Prescribed Authority] [Inserted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.] shall, after such inquiry as he deems proper, ascertain the amount of annuity, if any, payable to a religious waqf, trust, endowment or institution. He shall thereafter prepare a statement in C.L.H. Form 39 showing -

(a)the total average annual income of waqf, trust, endowment, or institution;

(b)the division of the aforesaid income into two parts referred to in Section 17-A(i); and

(c)the amount of annuity payable to such waqf, trust, endowment, or institution.

(3)The C.L.H. Form 39 shall be kept with C.L.H. Form 11 in the compensation file.] [Ibid.][23. On receipt of the statement mentioned in Rules 21 and 22-A the Prescribed Authority shall cause to be prepared a statement in C.L.H. Form 11 showing the amount payable in respect of the surplus land vested in the State under the Act to the tenure-holder and the asami or sub-tenant, if any mentioned in Section 17(2).] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.][24. The Prescribed Authority shall with the help of the statement in C.L.H. Form 11, get the Draft Assessment Soil prepared in C.L.H. Form 12 in the name of every tenure-holder entitled to the amount payable under Section 17 and cause the same to be served with a notice in C.L.H. Form 13 on every such tenure-holder in the manner laid down in Rule 9.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]

25.

All objections filed under Section 19(2) and application made under Section 20(2) shall be entered in a Misilband Register which shall be maintained in C.L.H. Form 5.

26.

If during the course of service of notice under Rule 24 or otherwise, the [Prescribed Authority] [Substituted by ibid.] comes to know that the person on whom the notice is or was to be served has died, he may proceed to determine the legal representative of the deceased in the manner prescribed in Rules 43-B of the U.P. Zamindari Abolition and Land Reforms Rules, 1952.[27. While making the draft assessment roll of a person entitled to amount as final under Section 20 or Section 21, as the case may be, the Prescribed Authority shall make an endorsement thereon in the following words :"This Roll is declared as Assessment Roll for........Rs........(in words)..........SealSignature of Prescribed Authority.Dated...........][27A. [Section 17A]. - After the amount of annuity payable under Section 17-A to a waqf, trust, endowment, or institution has been determined in accordance with Rules 22-A, the [Prescribed Authority] [Rules 27-A to 27-T inserted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.] shall prepared an Annuity Roll C.L.H. Form 40 and shall forward the same along with the [assessment] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] filed of such waqf, trust, endowment, or institution to the Collector who shall himself countersign the roll. The serial number of C.L.H. Form 46 shall be the number of the annuity roll and shall be entered thereon.] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]

27B.

[Section 17A.] - (1) C.L.H. Form 40 shall be bound in books of 50 form each and the stock of these books shall be kept in the Treasury under double lock from where these shall be withdrawn and supplied by the Treasury Officer to the [Prescribed Authority] [Substituted by ibid.] on receipt of requisite indents. The Treasury Officer shall maintain a stock-book of C.L.H. Form 40 in the register in C.L.H. Form 41.

(2)Only one book shall be supplied at a time and a fresh issue shall be made only after all forms of the previous book have been used up. When the [Prescribed Authority] [Substituted by ibid.] sends indent for a fresh issue, he shall give a certificate thereon to the effect that each form of the previous book has been properly utilized and in the case of any loss or damage, state the circumstances relating thereto.

(3)Before issuing a new book, the Treasury Officer shall satisfy himself that each form of the previous book has been properly accounted for. For this purpose Treasury Officer may utilize the certificate mentioned in sub-rule (2) and in case of doubt he shall make reference to the [Prescribed Authority] [Substituted by ibid.].

(4)If any blank form has been spoiled, it shall be cancelled by drawing diagonal lines across the form and writing the word "cancelled" on the body of the form under the dated signature of the [Prescribed Authority] [Substituted by ibid.]. It shall be returned to the Treasury Officer for destruction. The Treasury Officer shall acknowledge its receipt and make an entry of its receipt in the stock-book of annuity rolls, and after destroying the form he shall record the word "destroyed" against the entry.

(5)The [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] shall count the number of forms as soon as he receives the book from the Treasury Officer and if there is any shortage of forms or other defect, he shall point it out to the Treasury Officer at once. The book shall always be kept by the [Prescribed Authority] [Ibid.] in his personal custody and he shall be held responsible if any form is lost.

27C.

[Section 17A]. - (1) On receipt of the annuity roll from the [Prescribed Authority] [Substituted by ibid.] for countersignature the Collector shall check the entries made therein by referring to the orders passed on the file and if he finds that there is no mistake, he shall countersign both copies of the annuity rolls. At the same time he shall write the words "Countersigned the Roll" on the assessment order under his signature and date. Before countersigning the annuity roll, the Collector shall verify from the register in C.L.H. Form 42 that an annuity roll of the same institution and the same land was not countersigned by him before.

(2)The Collector shall then return the file along with the annuity roll to the [Prescribed Authority] [Substituted by ibid.] after noting the date of return in the dak bahi register with which the file was received.

(3)If the Collector finds some mistake either in the annuity roll or the assessment order, he shall make a note thereof on the assessment order and return the same to the [Prescribed Authority] [ Substituted by ibid.] for rectification of the said mistake.

(4)The Collector shall maintain a register in C.L.H. Form 42 of the annuity rolls countersigned by him and the renewed or duplicate annuity rolls issued under Rules 27-E and 27-F. Separate pages shall be allotted to annuity rolls relating to different [Prescribed Authorities] [Substituted by ibid.].

27D.

[Section 17A]. - (1) On receipt of the annuity roll duly countersigned by the Collector, the [Prescribed Authority] [Substituted by ibid.] shall forward through a memo, the Treasury half of the annuity roll to the Treasury Officer concerned and make over the other half to the person entitled thereto. As soon as this is done, the relevant columns of the register in C.L.H. Form 46 shall be filled in.

(2)The [Prescribed Authority] [Substituted by ibid.] shall obtain acknowledgement from the Treasury Officer as well as the holder of the annuity roll and keep them on the relevant file. The file shall then be closed and after it has been checked by the Departmental Accounts Officer, it shall be sent to the Collector for safe custody. It shall thereafter be treated as permanent record.

27E.

[Section 17A]. - Annuity rolls may be renewed in the following cases :

(a)When all the columns for recording the payments are used.

(b)When the roll has been spoiled or rendered unfit for use.

(c)When the roll has been lost.

27F.

[Section 17A]. - No fees shall be charged for the renewal in the easel falling under clause (a) of Rule 27-E, but in the case of renewal under clausal (b) and (c) of the said rule, a fee of rupee one will be charged for each renewal which shall be payable in the form of Court fee label.

27G.

[Section 17A]. - (1) An application for the renewal of an annuity roll under Rule 27-E shall be made by the Roll-holder to the Treasury Officer, showing the reasons for renewal and containing the particulars of the roll required for renewal, and the period and date up to which payments have been drawn by him. In cases falling under clauses (a) and (b) of Rule 27-E, the original roll shall be attached to the application.

(2)In case a roll has been lost or stolen, the holder shall report the loss to the police and attach a copy of the report made by him with his application for issue of a duplicate annuity' roll.

27H.

[Section 17A]. - The Treasury Officer shall scrutinize the application and if the same is in order, he shall forward the same (together with the Treasury half of the roll) to the Collector. He shall also intimate the period and date up to which payment has been made by him in respect of the roll.

27I.

[Section 17A]. - (1) The Collector shall examine the report of the Treasury Officer and the application. In cases falling under Rule 27-E (a), he shall issue a fresh annuity roll which shall be marked "Renewed" at the top. In other cases, he shall issue a fresh copy of the holder's half only which shall be marked "Duplicate" at the top. He shall return the papers along with the fresh or duplicate annuity roll, as the case may be, to the Treasury Officer who shall in either case make over the holder's half to the holder of the annuity roll and if the case falls under Rule 27-E (a), he shall paste the Treasury half in the guard file. The Treasury Officer shall also make a note of the issue of fresh or duplicate annuity roll in the remarks column against the original entry in C.L.H. Form 43.

(2)The fresh or duplicate annuity roll so issued shall bear the original number of the original annuity roll.

(3)The Collector shall keep a separate stock of forms in C.L.H Form 40 (both halves), for renewals under clause (a) of Rule 27-E. For issue of duplicate under clauses (b and (c) of Rule 27-E, he shall keep stock of holder's half only. They shall be printed separately for this purpose with the word "Renewed" or "Duplicate" as the case may be, inscribed prominently on the face of the annuity roll. Whenever a fresh or duplicate annuity roll is issued, the Collector shall also give a note on the annuity roll so issued specifying the period and date from which payment is to be made. He shall also make a note of the issue in the remarks column of the original entry in the register in C.L.H. Form 42.

27J.

[Section 17A]. - (1) Whenever a change in the name of the mutawalli, manager or trustee is necessary either due to his death, resignation, or dismissal, or otherwise, the successor shall present an application before the Collector for alteration in the name. He shall attach the holder's half of the roll if available. If that half is not available he shall give reason for it. He shall also simultaneously report the circumstances in which it is necessary to alter the name to the Treasury Officer who will stop further payment till the Collector's orders on the point are received.

(2)The roll-holder shall also furnish legal proof for his recognition as successor.

27K.

[Section 17A]. - (1) The Collector shall examine the application and other records relating thereof. He shall also call for such evidence as he may consider necessary for the disposal of the case.

(2)The Collector shall also obtain in the Treasury, half of the annuity roll relating to the waqf, trust, endowment or institution along with a report as to the period and date up to which payment has been made.

(3)If the Collector is satisfied about the correctness of the application under Rule 27-J(l), he shall make an order for alteration of name in the annuity roll under his dated signature and seal of his Court.

(4)The Collector shall then cancel the old annuity roll and shall issue a fresh one in its place and specify therein the period for and the date from which payment is to be made. The annuity roll so issued shall be on the "Renewed" annuity roll form referred to in Rule 27-I(3). It shall be entered at a fresh serial in C.L.H. Form 42 and shall bear the number of the previous annuity roll as denominator and the fresh serial number of C.L.H. Form 42 as numerator. The Collector shall thereafter send the papers to the Treasury Officer along with the cancelled annuity roll. The Treasury Officer shall enter the annuity roll in his register in C.L.H. Form 43 at a fresh serial and paste the Treasury half in the guard file and make over the other half to the claimant after proper identification. The Treasury Officer shall also make a note of the change against the previous entry in the remarks column of the register in C.L.H. Form 43 and shall also give a reference to this entry against the fresh serial.

27L.

[Section 17A]. - Procedure at the Treasuries. - On receipt of annuity roll from [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] or Collector in the case of renewed or duplicate annuity roll the Treasury Officer shall enter it in the register of annuity rolls in C.L.H. Form 43 and shall paste the Treasury half in a separate guard file in which an index shall be provided at the beginning.

27M.

[Section 17A]. - When the holder of the annuity roll appears to receive the payment of the annuity, he shall produce before the Treasury Officer his copy of the annuity roll and a bill in C.L.H. Form 44. The former shall be returned to the holder after the Treasury Officer has satisfied himself as to the genuineness of the claim.

27N.

[Section 17A]. - (1) The Treasury Officer shall identify the holder from the mark of identification given in the Treasury half of the annuity roll and by comparison of his specimen signature or thumb-impression with that pasted on the annuity roll.

(2)The Treasury Officer shall also examine the claim made in the bill, record the fact of payment in the payment-cases printed on the reverse of boll the halves of the annuity roll, initial the entries, and pass the bill if the claim is in order in the same manner as Civil Pension Bills are passed.

(3)Instalment of annuity already due on the date of issue of the annuity roll shall become immediately due for payment on such date.

27O.

[Section 17A]. - If a bill in C.L.H. Form 44 is not presented persona by the mutawalli, manager or trustee, nominated in the annuity roll, the payment can be made to his legally authorised agent on production of a life certificate signed by a person authorised under Article 945 or 946 of Civil Service Regulation whose signatures are known to the Treasury, or some other responsible Government servant or well-known and trustworthy person whose signatures are known to the Treasury.

27P.

[Section 17A]. - Payment of annuity shall be made from the Headquarters treasury of the district in which the claim for annuity under Section 17-A is made and from no other treasury or sub-treasury.

27Q.

[Section 17A]. - The Treasury Officer shall enter the payments of annuity in separate schedule in C.L.H. Form 45.[27R. The Schedule referred to in Rule 27-Q shall be sent to the Accountant-General in duplicate along with the lists of payment under the major head '299 -fo'ks"k ,oafiNMs+ gq, {ks=&ioZrh; {ks=&M&vU; O;; 29 LFkkuh; fudk;ksa rFkk iapk;rh jkt laLFkkvksa dks izfrdj rFkk vH;iZ.k*( [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]or^363&LFkkuh; fudk;ksa rFkk iapk;rh jkt laLFkkvksa dks izfrdj rFkk vH;iZ.k*( [Substituted by Notification No. 43/2-5(1)-76-Revenue-1, dated 3.4.1976 (w.e.f. 3.4.1976).] as the case may be.] [Substituted by Notification No. 289/II-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).]

27S.

[Section 17A]. - (1) As soon as the Collector has countersigned the roll, the [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).] shall intimate the names of the institutions in respect of which payment of annuity has been sanctioned to the Collector in whose district the institutions are situated. The letter shall communicate the particulars of such institutions to the Tahsildars concerned in whose Tahsils they lie. The Tahildars shall give a list of each to the Naib Tahsildar, Kanungo and Lekhpal concerned showing the particulars of the institutions situated in their respective jurisdictions.

(2)It shall be the duty of the Collector, Sub-Divisional Officer, Tahsildars, Naib Tahsildars and Kanungos to ascertain the continued existence of as many institutions as is possible for them during their tours. As regards the Lekhpals, they shall be responsible to watch the continued existence of every institution situated in their circle. As soon as a Lekhpal comes to know that an institution has ceased to exist, he shall report the fact to the Kanungo of the circle who shall forward the report to the Tahsildar for transmission of the information to the Treasury Officer in whose office the annuities have been drawn. At the end of the financial year, each Lekhpal shall submit a statement to the Kanungo of his circle containing particulars of all the institutions in his circle and stating against each whether it continues to exist or not. The Kanungo shall verify the I statement with the verification he has done himself during his tour and forward the same to the Tahsildar. The Tahsildar shall prepare a certificate of verification of continued existence separately for each Treasury in which annuities in respect of those institutions are being drawn, and forward all the statements to his Collector. The Collector shall inform the Treasury Officer concerned about the continued existence of the institutions annuities in respect of which are being paid by them by 30th June every year. In case, any Treasury Officer does not get this information, he shall move the Collector concerned for obtaining it.

27T.

[Section 17A]. - (1) Annuity not drawn regularly may be disbursed by the Treasury Officer on his own authority if the period which has elapsed from the date on which the instalment of annuity fell due, does not exceed one year from such date.

(2)If the period referred to in sub-rule (1) exceeds one year but does not exceed six years, the sanction of the Collector shall be required, and if it exceeds six years, the sanction of the State Government shall be necessary.[28. [Section 22]. - The amount referred to in sub-section (3) of Section 12, shall become due for payment on the following date or dates -

(i)In the case of the amount referred to in clause (i) of sub-section (3) of Section 22, or in the case of the first instalment of the amount referred to in clause (ii) thereof, it shall become due for payment on the first day of April following the date on which the possession of surplus land was taken under sub-section (1) of Section 14.

(ii)Where possession of different surplus lands of the same tenure-holder was taken on different dates it shall become due for payment on the first day of April following the last of such dates.

(iii)The second or subsequent instalments of the amount referred to in clause (ii) of sub-section (8) of Section 22 shall become due for payment each year on the expiry of one year from the date on which the previous instalment fell due of payment.]

29.

[* * *] [Omitted by ibid.]

29A.

[* * *] [Omitted by Notification No. 11/II-3(2)-73-Revenue-1, dated 20.7.1974.]

30.

[* * *] [Omitted by Notification No. 289/II-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).]

31.

[* * *] [Omitted by Notification No. 348-1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).]

32.

[* * *] [ibid.]

33.

[(1) The amount and the annual instalments referred to in sub section (3) of Section 22 shall be payable at the sub-treasury of the Tahsil where the amount was assessed on the production of a voucher in C.L.H. Form 21 issued by the Prescribed Authority under Rule 43.] [Substituted by Notification No. 289/11-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).]

(2)In case the person entitled to amount desires payment at the sub treasury other than the sub-treasury referred to in sub-rule (1), he shall apply to the Prescribed Authority in writing and the Prescribed Authority shall pass such orders thereon as it may consider necessary.

34.

In case Government opts to redeem any class or classes of bonds before they are paid up or in the case of complete redemption of bonds the procedure laid down under Rule 67 or 68 of the U.P. Zamindari Abolition and Land Reforms Rule 1952, as the case may be, shall be followed.

35. to 40.

[x x x] [Omitted by Notification No. 348-1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).].[41. The amount with interest payable shall be rounded off to the nearest multiple of five paise.] [Substituted by Notification No. 289/11-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).]

42.

[x x x] [Omitted by Notification No. 348-1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).][43. (1) The Prescribed Authority shall issue a notice in C.L.H. Form 20 to the person entitled under Section 17 directing him to receive payment of the instalments on any working day or working days, as the case may be. On the date when the person entitled to the amount appears before him, the Prescribed Authority shall make payment in cash through voucher in C.L.H. Form 21 to the person concerned or his duly authorised agent and take signature of the recipient on the counterfoil of the voucher in token of receipt of the voucher. The counterfoil of the voucher shall be filed along with the file of the tenure holder.

(2)Whenever the person concerned comes to receive the first instalment or any subsequent instalments of the amount payable to him under Section 17, he shall produce every time the notice in C.L.H. Form 20 before the Prescribed Authority who shall record a note regarding payment of an instalment under his dated signature on C.L.H. Form 20 after the delivery of the voucher in C.L.H. Form 21 to the person concerned.

(3)Where the date due for payment of the amount under Section 17 has expired and the Assessment Roll has become final but the notice in C.L.H. Form 20 has not been received by the person entitled to the said amount, he may apply to the Prescribed Authority for payment of the amount and thereupon the Prescribed Authority shall serve the notice in C.L.H. Form 20 on the person entitled thereto and shall make the payment accordingly.

(4)The Prescribed Authority may, on being satisfied that the original C.L.H. Form 20 has been lost, or destroyed, issue duplicate copy thereof on an application accompanied with an affidavit being filed for the purpose.] [Substituted by ibid.]

44. to 46.

[x x x] [Omitted by Notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).].

47.

Payment in cash shall be made through voucher in C.L.H. Form 21. The books containing vouchers and counterfoils shall be kept in the personal custody of the [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] who shall, before commencing use of a book of vouchers, send intimation to the Treasury/Sub-Treasury Officer, as the case may be, in C.L.H. Form 27.[48. (1) Where the person entitled to the amount payable under Section 17 dies before it is paid to him, the Prescribed Authority shall proceed to determine the legal representatives of the deceased.

(2)Whenever the legal representative concerned comes to receive the first instalment or any subsequent instalment/s of the amount payable to him under Section 17, he shall produce every time the notice in C.L.H. Form 20 before the Prescribed Authority.

(3)The first and the subsequent instalment/s of the amount shall be paid through a voucher in C.L.H. Form 21 drawn in favour of the legal representatives determined as aforesaid.

(4)The signature of the legal representatives shall invariably be obtained in token of the receipt of the amount in cash on C.L.H. Form 21.] [Substituted by Notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).]

49.

The [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.] shall also maintain a register in C.L.H. Form 28 of entry of vouchers issued in C.L.H. Form 21.

50.

The Treasury Officer shall maintain an account of the voucher books in C.L.H. Form 29.

51.

In case of payment through a duly authorised agent, the Treasury/Sub-Treasury Officer shall maintain a register in C.L.H. Form 30 and enter the necessary particulars before making payments.[52. (1) The Treasury/Sub-Treasury Officer shall furnish in C.L.H. Form 31 to the Prescribed Authority an account of the vouchers presented and encashed on each day of the payment and the Prescribed Authority shall on its receipt fill in entries in Column 14 of the register in C.L.H. Form 14. The statement in C.L.H. Form 31 shall be kept in a guard file in the serial order of receipt. The Prescribed Authority shall furnish a statement in C.L.H. Form 32 to the Collector of his district at the end of each month who shall consolidate the statements so received in C.L.H. Form 33 in duplicate both copies whereof shall be sent to the Treasury Officer for verification of the total from the Treasury records. The Treasury Officer shall verify the figures from his registers, and note the verified amount on both the copies of statement under his dated signatures and return them to the Collector. The Collector shall then transmit one copy to the Board of Revenue by the 20th of each month. In the case there is any difference between the treasury and departmental figures the Collector shall institute an enquiry at once and report the result to the Board of Revenue.] [Substituted by Notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 27.5.1976).]

(2)[ In case arrears are to be deducted from the amount payable to the persons concerned, the Prescribed Authority shall prepare a voucher in C.L.H. Form 34 and enter therein the amount of deductions to be adjusted by transfer credit and send the same to the Tahsildar who shall nuke the necessary adjustments.] [Substituted by Notification No. 441½(9)-75, dated 6.1.1976.]

53.

A voucher not cashed for more than three months shall cease to be cashable unless it is countersigned and revalidated for payment by the [Prescribed Authority] [Substituted by Notification No. 441½(9)-75, dated 6.1.1976.]. The holder on failure to obtain payment within three months from the date of issue shall submit the voucher with application for revalidation of the same In case of loss, destruction or mutilation of the original voucher the holder may apply for the issue of a fresh one. In such a case fresh voucher shall not be issued until after the expiry of six months from the date of the issue of original voucher and after a non-payment certificate has been obtained from the Treasury/Sub-Treasury Officer.

54. and 55.

[x x x] [Omitted by Notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 27.5.1976).].

Chapter IV
Disposal And Settlement Of Surplus Land

56.

[* * *] [Omitted by Notification No. 1-5-(8)/72-Revenue-1., dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.][57. Where the State Government is satisfied that any surplus land vested in it under Section 14 is required for an urgent public purpose, it may permit its utilization for such purpose.] [Substituted by Notification No. 1-67/52-Revenue-1, dated 18.9.1975 (w.e.f. 19.9.1975).]

58.

[* * *] [Omitted by Notification No. 178/5-A-2-5(1)-70, dated 9.11.1970, published in U.P. Gazette, Part 1-Ka, dated 21.11.1970.][59. [Section 28]. - (1) In making settlement of surplus land with the Gaon Sabha under sub-section (1) of Section 27, the Collector shall as far as it may be possible, settle uncultivated land with it. Where, however, the required area of uncultivated surplus land is not available for settlement with a Gaon Sabha in a particular village only so much of cultivated land shall be settled with it for community purposes of the village which will, along with the uncultivated surplus land and the land already available with it for community purposes, make up a total of 15 acres.] [Substituted by Notification No. 178/5-A-2-5(1)-70, dated 9.11.1970, published in U.P. Gazette, Part 1-Ka, dated 21.11.1970.]

(2)[ The settlement of surplus land, other than grove-land, under Section 26-A or 27(3) shall be made by means of a Patta in C.L.H. Form 36 and Qabuliat in C.L.H. Form 36-A.] [Substituted by Notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978 (w.e.f. 6.12.1978).]

(3)[ The following terms and conditions shall be deemed to be included in the case of every settlement referred to in sub-rule (2), namely -

(a)[ the lessee shall have hereditary rights in the land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as applicable to the Bhumidhars;]

(b)the lessee shall be entitled to utilize the land only for cultivation or for other purposes connected with agriculture;

(c)except in cases provided for in clauses (d) and (e, no lessee shall have any right to transfer or sublet the land settled or leased in his favour;

(d)the lessee shall have the right to mortgage (including charge) the land in accordance with Section 153(2) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950;

(e)the lessee shall have the right to sublet the land in accordance with Sections 156 and 157 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, and the provisions of the said Act and the rules made thereunder relating to subletting shall mutatis mutandis apply;

(f)the lessee shall pay annually to the State Government in respect of the land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land liable to revision at the time of settlement.]

(4)If the lessee commits a breach of any terms and conditions of the lease, the settlement or the lease shall determine and the land shall revert to the State Government.

(5)When a settlement or lease of any land has determined under sub-rule (4), the Collector may evict any person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.[59A. Settlement of surplus grove-land. - (1) The settlement of plots of surplus grove-land, less than five acres in area, under sub-section (2) of Section 27, shall be made by means of a Patta in C.L.H. Form 36-B and Qabuliat in C.L.H. Form 36-C.

(2)The following terms and conditions shall apply to every settlement referred to in sub-rule (1), namely -

(a)the lessee shall maintain the grove-land in the shape of a grove. He shall have ownership rights over the trees standing on the grove-land;

(b)the provisions of the Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 (U.P. Act No. 45 of 1976) and the rules made thereunder, shall mutatis mutandis apply to the falling of trees standing on the grove-land;

(c)the lessee shall have hereditary rights in the grove-land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, as applicable to Bhumidhars;

(d)except in cases provided for in clauses (e) and (f), no lessee shall have any right to transfer or sublet the grove-land settled or leased in his favour;

(e)the lessee shall have right to mortgage without possession of his interest in grove-land as security for a loan taken from the State Government by way of taqavi or from a Co-operative Society or from the State Bank of India or from any other Bank which is a scheduled bank within the meaning of clause (e) of Section 2 of the Reserve Bank of India Act, 1934 (Act II of 1934) or from the Uttar Pradesh State Agro-Industrial Corporation Limited;

(f)the lessee shall, so far as the right to sublet the grove-land is concerned, be governed by the provisions of Sections 156 and 157 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950;

(g)the lessee shall pay annually to the State Government in respect of the grove land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land, which shall be liable to revision at the time of settlement.

(3)If the lessee commits a breach of any terms and conditions of the lease, the settlement or the lease shall determine and the grove land shall revert to the State Government.

(4)Where a settlement or lease of any grove-land has determined under sub-rule (3), the Collector may evict any person holding or retaining possession thereof and may for that purposes use or cause to be used such force as may be necessary.] [Inserted by Notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978 (w.e.f. 6.12.1978).]

60.

[Section 30]. - The period within which a tenure-holder must submit the statement to the Prescribed Authority in accordance with the provisions of Section 30 shall be ninety days, beginning from the date the land of the tenure-holder has become liable to be treated as surplus land under Section 29 :Provided, however, that in the case of a tenure-holder, who is a member of the Armed Forces (Military, Naval or Air Force) of the Union of India the period of submission of the said statement shall be 180 days.[x x x] [Omitted by notification No. 1-5-(8)/72-Revenue-1., dated 12.7.1973, published in U.I. Gazette, Extraordinary, dated 13.7.1973.][Chapter V] [Original Chapter III renumbered as Chapter V by notification No. 1583/1-A-626-60, dated 25.5.1962.] Miscellaneous[61] [Original Rules 20, 21, 22 under original Chapter III renumbered as Rules 61, 62 and 63 by notification No. 1583/1-A-626-60, dated 25.5.1962.]. [Section 33]. - In areas where no hereditary rates have been sanctioned, the hereditary rates shall be determined by the Prescribed Authority in the manner indicated below :

(i)The incidence of rent of hereditary holdings for every pargana, in which villages having no sanctioned hereditary rates lie, shall be worked out by dividing the total cash rent payable immediately before the abolition of zamindari by hereditary tenants of those villages of the pargana where there are no sanctioned hereditary rates by the total rented area of such tenants.

(ii)The incidence of rent of hereditary holdings for each village shall be calculated likewise, provided that in doing so, area and rent of those hereditary holdings the rents of which are inadequate shall be taken into account.

Explanation.. - A holding, the rent whereof is 33½ per cent or more below the paragana incidence worked out under clause (i) shall be taken as carrying inadequate rents.

(iii)The incidence of each village worked out under clause (ii) above increased by 20 per cent shall be taken as sanctioned hereditary rate for that village for wet areas; and incidence of rent of that village reduced by 10 per cent would be taken as sanctioned hereditary rate for dry areas.

Explanation. - (1) For purposes of this clause the incidence of rent of a village shall -

(a)In areas mentioned in clauses (c) to (f) of Section 337 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P Act No. I of 1951), where it exceeds the pargana incidence of rent worked out under clause (i), be deemed to be equal to it.

(b)In the rest of Uttar Pradesh, where it exceeds an amount double the pargana incidence of rent worked out under clause (I) be deemed to be equal to such an amount.

Explanation. - (2) Any land irrigated from a permanent source of irrigation in any of the three preceding years shall be treated as wet areas.

(iv)If, in a village, there are no hereditary holdings or if all the hereditary holdings carry inadequate rents, the average of the incidence of rents of all villages adjacent to the village calculated in accordance with clause (ii) of this rule, shall be deemed to be the incidence of rent of the village worked out under the said clause :

Provided that if such calculation is not possible in respect of any such adjacent village, it will be left out of calculation.[62] [Renumbered by notification No. 1583/1-A-626-60, dated 25.5.1962.]. For every settlement circle where marked changes envisaged in clause (ii) of sub-section (1) of Section 33 have taken place, the Board of Revenue may submit its proposals for modification of existing sanctioned hereditary rates to the Government in C.L.H. Form No. [37] [Substituted by notification No. 1583/1-A-626-60, dated 25.5.1962.] and the State Government may, by notification in the Gazette, modify the existing sanctioned hereditary rates for all or any kind of soil within that settlement circle to the extent warrant by the changes:Provided, howsoever, that the modification of rates for the same class of soil in the same settlement circle shall be as nearly uniform as may be possible and the rates so modified shall, in no case, be more than one-fifth of the produce value of the land.[63] [Renumbered by notification No. 1583/I-A-626-60, dated 25.5.1962.]. All documents, statements and registers maintained under the Act or these rules shall be open to inspection during such hours and subject to the conditions and on payment of fee prescribed in Chapter LVI of the Revenue Manual and any person shall be entitled to be furnished with a copy of such a document, statement of register or any portion thereof subject to the conditions and on payment of the fees prescribed in Chapter LX of that Manual :Provided that no Court fee shall be payable on applications for inspection and no inspection fee shall be charged for the inspection of C.L.H. Forms connected with the preparation of draft assessment rolls in cases where the inspection is made in response to the notice under Section 19.[64. [Section 2(d)]. - A court-fee of Rs. 15 shall be payable on every appeal to be filed under Section 13 or Section 21(2) by every person other than the State Government.

65.

The provisions of Rule 343 of the Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 shall mutatis mutandis apply to the publication of every general or special order referred to in Section 27(7).] [Substituted by notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).][C.L.H. Form 1] [Substituted by notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, dated 13.7.1973.](See Rule 6)Notice. - Under Section 9(2) of the U.P. Imposition of Ceiling on Land Holdings Act, I960 (U.P. Act I of 1961).

1. In pursuance of the provisions of Section 9 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960, I,........,the Prescribed Authority of the sub-division,.........of district.........do hereby call upon every tenure-holder holding land in excess of the ceiling area applicable to him on 8th June, 1973, to deliver to the undersigned within thirty days of the date of publication of this notice, a statement in respect of all his holdings within the State of Uttar Pradesh in C.L.H. Form 2, together with Annexures A to C thereof duly signed and verified in the manner indicated in the said Form.

2. The ceiling area applicable to a tenure-holder is to be calculated in accordance with the provisions of Section 5 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (Act I of 1961), as amended up-to-date.

3. The C.L.H. Form 2 contains instructions for its preparation. If any further information is desired, it can be obtained at the office of the undersigned.

Prescribed Authority of Sub-division........................District................Date.................[C.L.H. FORM 2] [Substituted by notification No. 2(2)-75-Revenue-1, dated 2.4.1975, published in U.P. Gazette, Part I-Ka, dated 12.4.1975.](See Rule 6)ToThe Prescribed Authority,...............Sub-division,.............District.In pursuance of the notice under Section 9 of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 (U.P. Act I of 1961), I submit the required information hereunder :"(1) Total area of holdings held in the State in my name and in the name of my family member as well as my share of land held by a co-operative society or an association of persons of which I am a member and land falling in my share in a private company in which I am a share-holder or a private trust of which I am a beneficiary, as detailed in Annexure A.

(2)Total area and plot numbers of land in respect of which exemption is claimed under Section 6 as detailed in Annexure B.

(3)Areas and plot numbers of land which is proposed to be retained as part of the ceiling area applicable, as detailed in Annexure C.

(4)The particulars in respect of my wife/husband/sons and daughters are as below :

Name	Age	Relationship	Whether married or judicially separated.
(a)
(b)
(c)
(d)

(5)The particulars in respect of my adult sons are as below :

Name of adult sons	Age	Whether themselves tenure-holders
1	2	3

Details of each plot held by adult sons

District	Tahsil	Village	Plot No.	Area	Whether irrigated, single crop land in areas mentioned in No. Section 4(ii) of the Act/unirrigated, grove orusar
4(I)	(II)	(III)	(IV)	(V)	(VI)

I solemnly affirm and verify that to the best of my knowledge the information given by me in this Form and Annexures hereto attached is correct and complete and that I have included therein :

(a)all land holdings held by me in my own name or in the name of my family members on 8th June, 1973 within the State of Uttar Pradesh;

(b)all land falling in my share out of the holdings of a registered firm or co-operative society or other association of persons in my capacity as member, partner, share-holder, etc.;

(c)my interest in land, comprised in the holding of a private waqf or trust as a beneficiary thereof in proportion to my share in the benefits of the trust.

I also certify that the consent of my wife as required by Section 9(3) is also being sent herewith.Full signature of the tenure-holder.................Address................Date..............Annexure A - C.L.H. Form 2Details of the holding held by Sri/Smt..........,son of/wife of Sri.........,resident of, village........,pargana.........,tahsil........,district........and his family members in Uttar Pradesh.

Serial No.	Name of recorded tenure-holder	Details of total land held in Uttar Pradesh
District	Tahsil	Village
1	2	3	4	5

Khata Khatauni No.	Class of tenure	Plot No.	Area	Details of subletting, if any
Name of sub-tenant or asami with parentage and residence
6	7	8	9	10

Period of sub-lease and date of commencement of sub-lease	Plot No.	Area	Remarks
11	12	13	14

Notes. - (1) All land held in his own right by the tenure-holder or any member of his family whether as a Government lessee or sub-lessee of a Government lessee, where period of sub-lease is co-extensive with the period of lease whether as bhumidhar, sirdar or asami of Gram Sabha in Zamindari Abolition area or otherwise than as a sub-tenant in non-Zamindari Abolition Area in the State of U.P. should be mentioned. In case of joint holdings share of the tenure-holder should be mentioned in Column 5 along with names of co-tenure-holders.

(2)The tenure-holder shall separately give details of land held by him/her, his/her wife/husband, his/her minor sons/minor unmarried daughters and as a member or a share-holder in a firm/co-operative society/other society or association of persons (other than a public company) or as a beneficiary of a private trust.

(3)In the remarks column, the details of buildings (kachcha or pucca, masonry wells in use or out of use), tube-well in use, number of trees (fruit-bearing or timber or young fruit-bearing which have not yet borne fruit) and pucca guls (in use or out of use), should be indicated against each plot.

(4)Under Column 9-12 asamis and sub-lessees of Government lessee, where the period of sub-lease is co-extensive with the period of lease, shall be mentioned and their states significantly brought out in Column 9 and the remarks column.Annexure B - C.L.H. Form 2Details of land in respect of which exemption, if any, is claimed by Sri/Smt.......son of/wife of..........resident of village.........tahsil..........district........

Serial No.	District	Tahsil	Village	Khata Khatauni No.	Nature of exemption
1	2	3	4	5	6

Exemption claimed under Section 6 read with Rule 4

Plot No.	Area	Justification for exemption
7	8	9

Details of land proposed to be retained by the tenure-holder Sri/Smt........son of/wife of........resident of........village.........tahsil........district as part of his/her ceiling area :

Serial No.	District	Tahsil	Village	Class of tenure	Khata Khatauni No.
1	2	3	4	5	6

Plot No.	Area in ordinary acres	Source of irrigation	Irrigated area	Single crop land in areas mentioned in Section 4(ii) of the Act	Unirrigated area
Plot No.	Area	Plot No.	Area	Plot No.	Area
7	8	9	10	11	11A	11B	12	13

Usar land	Grove land	Total area in terms of irrigated area in hectares calculated in accordance with Section 4	Remarks
Plot No.	Area	Plot No.	Area
14	15	16	17	18	19

1. Signature of the tenure-holder...............

................................

2. Signature of wife of tenure-holder in token of her consent as required by Section 9(3) in cases where the land held by the wife has been aggregated under Section

5. of the Act.

[C.L.H. Form 3] [Substituted by notification No. 2(2)-75-Revenue-1, dated 2.4.1975, published in U.P. Gazette, Part I-Ka, dated 12.4.1975.](See Rule 7)

Part A – Statement of total area of land held by the tenure-holder Sri/Smt.......,son of/wife of .........,resident of...........village........,tahsil.........district........and the members of his family in the State of Uttar Pradesh on June 8, 1973 :

Number of family members in excess of five	Number of adult sons not holding any land	Number of adult sons holding less than 2 hectares of irrigated land
Name	District/Tahsil/Village where land is situated	Area in terms of irrigated area
1	2	3	4	5

Ceiling area applicable to tenure-holder under Section 5 in terms of irrigated areas	Total area of land held by tenure-holder and his family in ordinary hectares	Area exempted under Section 6 read with Rule 4 in ordinary hectares
6	7	8

Net area in ordinary hectares to be taken into account for determining ceiling area	Grove land	Usar land	Total area in terms of irrigated area calculated according to Section 4
Irrigated land	Single crop land in area mentioned in Section 4(ii) of the Act	Unirrigated land
9	9A	10	11	12	13

Part AA – Statement of holdings held by Sri..........son of...........resident of.........in his own right ostensibly in the name of any other person :

Name, parentage and residence of the person in whose name the holding is recorded of ostensibly	District/Tahsil/Pargana	Village	Khatauni Khata No.
1	2	3	4

Area

Irrigated	Single crop land in areas mentioned in Section 4(2) of the Act	Unirrigated	Grove	Usar
5	6	7	8	9

Total area in ordinary acres	Total area in terms of irrigated area	Remarks
10	11	12

Part B – Statement of land held by tenure-holder Sri/Smt..........son of/wife of.........resident of village........tahsil.........district.........and; members of his family which is proposed to be exempted under Section 5 read with Rule 4 :

Serial No.	District	Tahsil	Village	Khata Khatauni No.
1	2	3	4	5

Nature of exemption	Exempted under Section 6 read with Rule 4	Remarks
Plot No.	Area
6	7	8	9

Part C – Statement of the area held by tenure-holder Sri/Smt........,son of/wife of.......resident of village........,tahsil........,district........and members of his family which is proposed as ceiling area applicable to him and the proposed surplus land :

Serial No.	Details of land proposed as ceiling area	Khata Khatauni No.
District	Tahsil	Village	Class of tenure
1	2	3	4	5	6

Ceiling applicable

Irrigated land	Single crop land in areas mentioned in Section 4(ii) of the Act	Unirrigated land
Plot No.	Area	Plot No.	Area	Plot No.	Area
7	8	8A	8B	9	10

Grove land	Usar land	Equivalent of Columns 8, 8B, 10, 11 and 14 in terms of irrigated area
Plot No.	Area	Plot No.	Area
11	12	13	14	15

Details of proposed surplus land	Irrigated land	Single crop land in areas mentioned in Section 4(ii) of the Act
Class of tenure	Khata Khatauni no.	Plot No.	Area	Plot No.	Area
16	17	18	19	19A	19B

Unirrigated land	Grove land	Usar land	Equivalent of Columns 19, 19B, 21, 23 and 25 in terms of irrigated area	Remarks
Plot No.	Area	Plot No.	Area	Plot No.	Area
20	21	22	23	24	25	26	27

[C.L.H. Form 4] [Substituted by Notification No. 1-5(8)-72-Revenue-1, dated 12.7.1973, published on 13.7.1973.](See Rule 8)(Form of Notice under Section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1961 (U.P. Act I of 1961))ToName of tenure-holder...........with parentage.........and address..............Whereas you have failed to submit a statement/have furnished incomplete/incorrect statement in respect of all your holdings in the State of Uttar Pradesh including holdings of your family members with all the required particulars within the time mentioned in the notice in C.L.H. Form 1, published under Section 9;And whereas the statement of all holdings held by you in the State on 8th June, 1973, statement showing proposed ceiling area applicable to you and the proposed surplus land have been prepared under sub-section (1) of Section 10, they are sent to you herewith and you are hereby called upon to show cause within a period of (15/90) [Strike off whichever is inapplicable. The period of 90 days is only for tenure-holder who is a member of the armed forces (Military, Naval or Air Force) of the Union of India.] days from the date of service of this notice, why the said statement be not taken as correct.On your failure to dispute the correctness of the statements in my Court, within the time allowed, the aforesaid statement shall be treated as final and ceiling area applicable to you and the surplus land shall be determine accordingly.Given under my hand seal of the Court this day of..........197.......Signature of thePrescribed Authority of the Sub-division_________________________________________________________________________________________________________________________________C.L.H. Form 5(See Rule 12)Misalband Register

SI. No.	Date of filing objection	Name of objector with parentage and residence	Village	Nature of objection filed	Date of decision with abstracts	Date of consignment to Record Room	Signature of the official of the Record Room	Number of papers in the file	Remarks
1	2	3	4	5	6	7	8	9	10

To be maintained in three Parts -

Part A – for objection under Section 10(2).

Part B – for objection under Section 11(2).

Part C – for objection under Section 14(4).

[C.L.H. Form 5-A] [Inserted by Notification No. 159/2-5(2)-76-Revenue-1, dated 8.9.1976 (w.e.f. 25.9.1976).](See Rules 13 and 14)In The Court Of Prescribed Authority..........ToThe Collector,....................The following land has been declared surplus under Section 11/12/13 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960. You are hereby requested to take possession of the said land immediately :Details of land

Serial No.	Name of tenure-holder with parentage and residence	District	Tahsil	Village	Khata Khatauni No.	Plot No.	Area	Remarks
Sub-Division
1	2	3	4	5	6	7	8	9

1. Signature of the Prescribed Authority.

2. Tahsil/Sub-Division.

3. District.

4. Date.

One copy returned to the Prescribed Authority.........with the remarks that the possession of the land detailed above has been taken on..........Collector/Assistant Collector of the first class incharge of the Sub-Division.Dated.........._______________________________________________________________________________________________________________________________Note. - Two copies of this notice shall be sent to the Collector by the Prescribed Authority.[C.L.H. Form 6] [Substituted by notification No. 159/2-5(2)-76-Revenue-1, dated 8.9.1976 (w.e.f. 25.9.1976).](See Rule 14)NotificationNo............Date........,19.........In pursuance of the provisions of sub-section (4) of Section 14 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (U.P. Act 1 of 1961), I,........Prescribed Authority, hereby notify that the following lands have been declared surplus under the provisions of the U.P. Act 1 of 1961 read with U.P. Act 2 of 1975 and U.P. Act 20 of 1976 :

1. Signature of the Prescribed Authority.

2. Tahsil/Sub-Division.

3. District.

Details of land

Serial No.	Name of tenure-holder with parentage and residence	District	Tahsil	Village	Khata Khatauni No.	Plot No.	Area	Remarks
Sub-Division
1	2	3	4	5	6	7	8	9

[C.L.H. Form 7] [Substituted by Notification No. 441½(1)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).](See Rule 14-B)Register of surplus land

Serial No.	Tahsil	Village	Khata Khatauni No.	Name of tenure-holder with parentage andresidence	Clause of tenure	Plot No.	Area	Applicable hereditary rates	Details of wells, buildings, trees etc.	Date of taking over possession	Signature of the Collector	Remarks
1	2	3	4	5	6	7	8	9	10	11	12	13

[C.L.H. Form 8] [Form No. 8 Substituted by Notification No. 8-5(8)-12, Rajasva-1 dated 12.7.1973, published in U.P Gazette, Extraordinary, dated 13.7.1973.](To be filled in two parts)(See Rule 21(i))District..........Tahsil............File No...........(To be filled in by the Prescribed Authority)Statement showing particulars of surplus land of tenure-holder.Name, parentage and address of the tenure-holder.............

SI. No.	Name of Village	Khata Khatauni No.	Nature of Tenure
1	2	3	4

Particulars of Khata

Plot No.	Area	Applicable hereditary rate	Land Revenue or rent at hereditary rate	Land Revenue or rent actually payable
5	6	7	8	9

Details of surplus land

Plot No.	Area	Land Revenue or rent at hereditary rate	Land Revenue or rent actually deemed payable
10	11	12	13

In case there existed an Asami or sub-tenant

Date of taking possession	Difference of Col. 12 and Col. 13	His name, parentage and residence	Khata No. of Part II of the Khatauni
14	15	16	17

Date of commencement of the lease	Total period for which the lease was given	Unexpired period of lease in years and months calculated from the date given in Col. 14	Remarks
18	19	20	21

Signature of Prescribed Authority.SealDated............, 197Explanatory Notes. -(i)This statement shall be filled in two Parts : Part A in respect of only Bhumidhari holdings and Part B in respect of other holdings. Totals of Cols. 8, 9,12,13 and 15 shall be struck in red ink separately for both the parts. Nature of tenure shall be according to the Schedule under Section 17 of the Act.(ii)In case any portion of the holding is barren, the hereditary rate in Col. 7, shall be six paise per acre.(iii)Where only part of the holding has been declared surplus, the land revenue or rent in Col. 13 shall be calculated proportionately in respect of the surplus portion in accordance with the principle laid down in Rule 205-C of the U.P. Zamindari Abolition and Land Reforms Rules, 1952.(iv)In case rent payable is in kind or partly in cash and partly in kind it may be computed in accordance with the provisions of the U.P. Tenancy Act, 1939.[C.L.H. Form 9] [Substituted by notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).](See Rule 21 (ii))(To be filled in by the Prescribed Authority)File No.District...........Tahsil..............Statement showing particulars of buildings, masonry wells, tube-wells channels and trees existing on surplus land of the tenure-holder.............

Item	C.L.H. Form 8 in respect of plot or Khatauni Khata on which exists	Khata No. of Part II of the Khatauni	Year of construction (except in cast of trees)	Cost of constructing similar building, masonry well, tube-well or channel in use	Other details	Remarks	Amount determined
1	2	3	4	5	6	7	8
Building				Built area in sq. ft Gross annual letting value Rs..... Approximate distance from the Abadi/nearest market......single /double storied Kuchcha/Pucca/Mixed.
In use
Masonry well, tube-well, channel
Not in use
Masonry well				Cost of the material of the cylinder and platform Rs......
Channel				Cost of material of the channel Rs......
Fruit-bearing trees				Total No. of trees 20 years valuation of fruit crops Rs..... Arithmetic Mean Rs.....
Young fruit trees which have not borne fruits				Number of plants..... Cost of plants Rs.....Expenditure on planting and labour Rs..... Total Rs......
Timber trees				Total No. of trees..... Eight times the annual air average value of such trees.

SealSignature of the Assistant CollectorIncharge of the Sub-Division.Date.........Notes. - (1) Cost of material in case of masonry well or channel not in use shall be estimated according to the present condition of the material.

(2)Column 8 shall be filled in by the Prescribed Authority.C.L.H. Form 10(See Rule 21 (iii))Statement of arrears of land revenue or other dues recoverable under Section 41 by [adjustment from amount] [Substituted by notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).] of the tenure-holderName, parentage and address of the tenure-holder.........tahsil........district.......

Serial No.	Village	Khatauni Khata No.	Nature of tenure	Nature of arrears or other dues	Amount of the arrears due on the date of dispossession of the tenure-holder	Signature of Assistant Collector Incharge of Sub-Division	Remarks
Principal	Interest	Total
1	2	3	4	5	6	7	8	9	10

Note. - In case of the arrears outstanding against Asami under Section 11 of the U.P.Z.A. & L.R. Act entries shall be made in the Remarks column.The name of the Asami with parentage and residence shall also be written.[C.L.H. Form 11] [Substituted by notification No. 43/2-5(1)-76-Revenue-1, dated 3.4.1976.](See Rule 23)District.............File No............Tahsil...........Statement showing the amount payable in respect of the surplus landName, parentage and address of the tenure-holder.............

Part I – . - In respect of surplus land (other than the land for which annuity has been determined under Section 17-A) held as bhumidhar or akin tenure.

Serial No.	District/Tahsil	Village	Serial Nos. of C.L.H. Form 8	Nature of tenure	Area of surplus land covered by Column 4 (in acres)	Aggregate of Land Revenue at hereditary rate in Col. 12 of C.LH. Form 8
1	2	3	4	5	6	7

Aggregate of Land Revenue payable as in Column 13 of C.L.H. Form 8	Aggregate of difference of Land Revenue at hereditary rate and Land Revenue payable in Col. 15 of C.L.H. Form 8	40 times the amount in Column 7	20 times the amount in Column 9	Amount payable (total of Column 10plusColumn 11)	Name, parentage and residence of Asami/sub-tenant
8	9	10	11	12	13

In case of Asami/sub-tenant mentioned in Section 17(2) of the Act	In case of Asami under Section 11 of U.P. Zamindari Abolition and Land Reforms Act	Remarks
One-fourth of the amount in Col. 12	Unexpired period as in Col. 20 of C.L.H. Form 8	Amount for the unexpired period (Col. 7 x Col. 15)	Amount payable to Asami/sub-tenant (Col. 15 or 16 whichever is less)	Net amount payable to Bhumidhar (Aggregate of Col. 12minusCol. 17)
14	15	16	17	18	19

Part II – . - In respect of surplus land held as Sirdar/Occupancy, Exproprietary or hereditary tenant or grantee at favourable rate of rent or akin tenure.

SI.No.	District/Tahsil	Village	SI.Nos. of C.L.H. Form 8	Nature of tenure	Area of surplus land covered by Col. 4 (in acres)	Aggregate of Land Revenue or rent at hereditary rate in Col. 12 of C.L.H. Form 8	Aggregate of difference of Land Revenue or rent at hereditary rate and that which was payable in Col. 15 of C.L.H. Form 8	Total of Columns 7 and 8	Amount payable (Twenty times of Col. 9)
1	2	3	4	5	6	7	8	9	10

In case of Asami/sub-tenant mentioned in Section 17(2) of the Act

His name, parentage and residence	One-fourth of the amount in Col. 10	Unexpired period as in Col. 10 of C.L.H. Form 8	Amount for the unexpired period (Col. 7 x Col.15)	Amount payable to Asami/sub-tenant (Col. 12 or 14, whichever is less)	Net amount payable to the tenure-holder (Aggregate of Col. 10minusaggregate of Col. 15)	Remarks
11	12	13	14	15	16	17

Part III – . - In respect of surplus land held by an Asami mentioned in item (b) of Part I and other tenants mentioned in item (b) of Part II of the Schedule under Section 17.

SI. No.	District/ Tahsil	Village	SI. No. of C.L.H. Form 8	Nature of tenure	Area of surplus land covered by Col. 4 (in acres)	Aggregate of rent payable in Col. 13 of C.L.H. Form 8	Amount payable (five times of Col. 7)	Remarks
1	2	3	4	5	6	7	8	9

Note. - Entries shall be made village-wise. But if the surplus land in a village is held under different tenures, amount shall be worked out separately for each kind of tenure. In case, however, there are Asami/sub-tenants also, amount shall be worked out separately in respect of the land which was held alone by the tenure-holder and that which was in possession of sub-tenants/Asamis.[C.L.H. Form 12] [Substituted by notification No. 45/2-5(1)/77-Revenue-1, dated 27.7.1977 (w.e.f. 28.7.1977).](See Rule 24)Draft Assessment RollName, parentage and address of tenure-holder.............

Serial No.	District/Tahsil	Village	Nature of tenure	Area of surplus land (Col. 6 of C.L.H. Form 11)	Amount payable in respect of land in Col. 5 (Col 12 of Part I or Col. 10 of Part II or Col. 8 of Part III of C.L.H. Form 11)	Amount payable to the tenure-holder mentioned above	In case of Asami/sub-tenant	Name, parentage and address of Asami/sub-tenant
Unexpired period	Amount payable to Asami/sub-tenant
1	2	3	4	5	6	7	8	9	10

Amount determined in respect of things mentioned in Part IV of the Schedule under Section 17	Arrears of Land Revenue or other dues as in Columns 5 and 8 of C.L.H. Form 10 or remarks column thereof or amount of damages for use and occupation under Section 16 as shown in Column 5 of the C.L.H. Form 49	Aggregate of the net amount payable to	Details of Instalments in which the amount is payable
Name of the item	Amount determined (as in Col. 8 of C.L.H. Form 9)	Nature of arrears	Amount outstanding on the date of dispossession	Amount of damages for use and occupation as shownin Col. 5 of C.L.H. Form 49	Total amount of arrears to be recovered (Col. 14plus Col. 15)	the tenure-holder mentioned above	the Asami/sub-tenant	Number of instalment	Amount of instalment	Date of falling due of instalment	Remarks
11	12	13	14	15	16	17	18	19(a)	19(b)	19(c)	20

Note. - (i) As many extra copies of this draft roll shall be prepared as there are Asamis under Section 11 of the Zamindari Abolition and Land Reforms Act but in the extra copy of each such person only such of the entries shall be taken from this draft roll as relate to the surplus land which was in his possession(ii)In the remarks column the total amount payable shall be written in words.C.L.H. Form 13(See Rule 24)NoticeIn the Court of [Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).].......To[Sri.............,] [Here enter the name of the tenure-holder mentioned at the top of C.L.H. Form 12 of Asami or sub-tenant or Asami under Section 11 of the Z.A. & L.R. Act, as the case may be.]Son of...........resident of.............,Whereas [amount] [Ibid.] in respect of surplus land vested in the State under the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (U.P. Act I of 1961), has been assessed, draft assessment roll in respect of your surplus land is sent herewith. You are hereby called upon to show cause within twenty-one days from the date of service of this notice, why the draft assessment roll be not taken as final.The statements in respect of assessment of [amount] [Ibid] referred to above will be available for inspection in my Court at.................on any working day between 10 a.m. and 4 p.m.......................Seal of Court.Signature of [Prescribed Authority [Ibid.]]Dated...............197....._________________________________________________________________________________________________________________________________________[C.L.H. Form 14] [Substituted by Notification No. 289/II-5(2)/78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).](See Rule 52(1))Register of tenure-holders and other persons and the amount payable to them under Section 17Tahsil............District...........

Serial No.	Village	Name, parentage and address of the person entitled to amount	Final amount as determined under Section 20 or 21 as the case may be	Date of determination	Arrears recoverable from final amount
Amount	Amount	Transfer credit A/C No. and date
Rs. P.	Rs. P.
1	2	3	4	5	6	7

Net amount payable	Interest, if any payable on the instalment due under Section 22	Total amount due for payment	Date and No. of voucher for payment of each instalment	Date of encashment of voucher in treasury/sub-treasury	Remarks
Number of Instalment	Date of falling due of instalment	Amount of instalment	Number of instalment	Amount
Rs. P.
8(a)	8(b)	8(c)	9	10(a)	10(b)	11	12	13

Notes. - (i) In Columns 8 to 11 entry of each instalment shall be made in separate line.(ii)The calculation of interest in Column 9 and the entry in Column 10 shall be made on the day of payment of instalment.C.L.H. Forms 15 to 19 [x x x] [Omitted by notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976.][C.L.H. Form 20] [Substituted by ibid.](See Rules 43 and 48(2))Before The Prescribed Authority........Tahsil........District........To.........(Name, parentage and residence)Whereas the net amount payable to you under Section 17 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 in respect of all the surplus land situated in the areas to which the said Act, applies has been determined to be Rs.........(in words........) and the said amount is payable to you as per details given below, notice is hereby given to you to appear personally or through an agent duly authorised to receive the same on any working day or working days, as the case may be.Details of amount payable under Section 17

Number of instalment	Due date	Amount of instalments	Total amount payable
Rs. P.

Given under my hand and seal this.......day of.......,19.......Prescribed Authority.Note. - This notice shall be produced by the person concerned every time when he comes to receive instalments of the amount.[C.L.H. Form 21] [Substituted by notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976.](See Rules 43 (1) and 48)Voucher for payment of amount payable under Section 17

Book No.	Voucher No.	Book No.	Voucher No.
Name, parentage and residence of the claimant.......	Head of services chargeable...........
Amount paid in respect of surplus land in......tahsil......, district...... Rs..... Serial No....., in register in C.L.H. Form 14. Amount of Rs...... payable in cash being the first/second/third/fourth/fifth instalment (as the case may be) out of the total amount of Rs......	Voucher No..... of lists of payment.......Received this..... day of..... 19...., the sum of Rs...... (in words)...... being the first/second/third/fourth/fifth instalments (as the case may be) out of the total amount of Rs...... (in words)....... due to me as amount payable under Section 17 in respect of the lands in....... tahsil.....district.
Signature of Prescribed Authority........Dated......,19............	Name, parentage and address of claimant...........Claimant's signature and address and Serial No...... in register in C.L.H. Form 14.Approved for Rs......(in words).......Signature of Prescribed Authority........Dated......,19............
(ON REVERSE)Received voucher.Signature ofrecipient.......Dated......., 19........	(ON REVERSE)Pay in cash Rs........(in words).......onlySignature of the Siahanavis........Dated.......,19........Signature of Treasury or Sub-Treasury Officer.Dated......., 19........

Note. - This voucher shall be prepared only after the person concerned has produced the notice issued to him in C.L.H. Form 20. After the voucher is passed the notice issued in C.L.H. Form 20 shall be returned to the person concerned after recording a note relating to the issue of voucher for the instalment concerned._________[C.L.H. Forms 22 To 26(Omitted)] [Omitted by Notification. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).]_________C.L.H. Form 27(See Rule 47)Intimation to Treasury or Sub-Treasury Officer for use of Voucher Books containing C.L.H. Form 21.Intimation No.......Dated........19......FromThe [Prescribed Authority,] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976.]Tahsil..........,District...........ToThe Treasury/Sub-Treasury Officer,Tahsil.........,District..........This is to inform you that I have brought into use Book No.........containing vouchers Nos. 1 to 100 and only vouchers of which intimation has been sent to you already should be encashed. Please acknowledge receipt of this intimation..................Date............19.......Signature of the [Prescribed Authority [IBid.]].C.L.H. Form 28(See Rule 49)Register of Vouchers issued in C.L.H. Form 21District.........Tahsil............

SI. No.	Date	Book No.	Serial No. of voucher	Amount of voucher	Signature of[Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976.]verifying entries in Columns 1 to 5	Sub-treasury Voucher No. and date of payment	Signature of[Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976.]verifying entries in Column 7
1	2	3	4	5	6	7	8

C.L.H. Form 29(See Rule 50)Treasury Stock Register of Voucher Books in C.L.H. Form 21

Date of receipt	From whom received	Book No.	No. of forms in the book	Signature of Treasury Officer	Date of issue	To whom issued	Signature of Receiving Officer	Signature of Treasury Officer	Remarks
1	2	3	4	5	6	7	8	9	10

C.L.H. Form 30(See Rule 51)Register of power of attorney, probates, succession, succession certificates, etc.

Date	Serial No. of the register in C.L.H. Form 14 in respect of which representation made (as given in C.L.H. Form 14)	Name of Principal with parentage and residence	Name of authorized legal agent with parentage and residence	Description of document	Date of execution of document	Date of registration of document in the case of power of attorney	Signature of the Treasury/ Sub-Treasury Officer	Remarks
1	2	3	4	5	6	7	8	9

C.L.H. Form 31(See Rule 52(1))Statement of cash vouchers encashedTreasury/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. P.

C.L.H. Form 32Monthly statement of payment of [amount] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).] in cash under the U.P. Imposition of Ceiling on Land Holdings Act, 1960Tahsil...........District...........Month...........

Total value of vouchers in C.L.H. Form 34 issued	Total amount encashed	Remarks
1	2	3
Rs. P.	Rs. P.	Rs. P.

..................Dated.......197.....[Prescribed Authority] [Substituted by notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).].C.L.H. Form 33(See Rule 52(1))Consolidated monthly statement of [amount] [Substituted by notification No. 441½(2)-75-Revenue-1 dated 6.1.1976 (w.e.f. 7.1.1976).] in cash under the U.P. Imposition of Ceiling on Land Holdings Act, 1960District........Month.........

Name of Tahsil	Total amount paid
1	2
1.	Rs. P.
2.
3.
	..............
	Grand Total

Verified for rupeesCollector......................Dated........ 20.............Signature of Treasury OfficerDated........ 20.............Forward to the Board of Revenue, Uttar Pradesh, Section 5, Lucknow.Dated...........20.....Collector.C.L.H. Form 34(See Rule 52)

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 of tenure-holder.Adjustment made from[amount] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]money.	Head of service chargeable.
Village	Tahsil	Voucher No.........of list of payment.
Serial No.......of Register in C.L.H. Form 14	......................
Serial No....... of statement in C.L.H. Form 10.Amount payable by transfer credit on account of	Rs. P. Received this day the sum of Rs.........,being the amount recoverable from the[amount] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]in respect of the surplus lands and adjusted by transfer credit to the Head as hereinafter detailed.
1.2.3.4.5.
Total-
	Name, parentage and address of the tenure-holder.Village.........Tahsil........Serial No.........in statement in C.L.H. Form 14.
[Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).].	Serial No.........in statement in C.L.H. Form 10.
Dated......20.......	Head of Account	Amount.
	1.2.3.4.5.
	Approved for Rs ............
	Total............
	[Prescribed Authority] [Substituted by Notification No.441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).].	Tahsildar.
	Dated..........20.........	Dated.........20.........
Pay by transfer credit Rs........(in words) Rs...........as follows.
Head of Account	Amount	Received voucher
SiahNiwas.......Dated......20....Tahsildar........Dated........20....	Treasury/Sub-Treasury OfficerDated.......20.....	Signature of TahsildarDated.......20....

C.L.H. Form 35(See Rule 58)Patta Qabuliat for lessee to whom land is let out under sub-section (2) of Section 26 read with Sections 28 and 43 and Rule 58Assistant Collector, 1st ClassI,.......son of.......Caste.......resident of....,district........to.......{||-| have leasedhave taken on lease| .........the undermentioned land..........,|}caste...........from the Assistant Collector,.......Ist Class in-charge of Sub-Division.......resident of........district.........on the terms and conditions given below :

1.

The lessee shallI shall| abideconditions mentioned in Rule 58.

2. The period of the lease shall be years beginning from the 1st day of July.........

3. Land Revenue of Rs................shall be payable each year in the following instalments on the following dates, namely :

..........rupees on the............day of...................rupees on the...........day of.........

4. The stamp duty on this document shall be payable by the State Government.

Description of the land
Khasra No. of fields	Area
Village..........	Tahsil.............
Signature of lessee	Signature of Assistant Collector, 1st Class, Incharge ofSub-Division..........., district............
(1) Witness.........	(1) Witness.........
(2) Witness.........	(1) Witness.........

[C.L.H. Form 36] [Substituted by Notification No. 43/2-5(1)-76-Revenue-1, dated 3.4. 1976.](See Rule 59)Patta for settlement of surplus land with a lessee under Sections 26-A, 27 and 28 read with Rule 59I,.....Collector of district......./Assistant Collector, 1st Class, In-charge of Sub-Division.......District......have settled the undermentioned land with Sri son of. resident of village tahsil.......district......from the 1st day of July......on the following terms and conditions :

(1)The lessee shall abide by the terms and conditions mentioned in Rule 59(3);

(2)Rent amounting to Rs...........shall be payable each year in the following instalment on the following dates, namely :.........rupees on the..........day of...............rupees on the..........day of......Description of the landKhasra No. of fields...........Area....................Village.................Tahsil..................

(1)Witness.......

(2)Witness.......Signature of Collector/Assistant Collector,

1st. Class, In-charge of

Sub-Division........,District..........[C.L.H. Form 36-A] [Substituted by Notification No. 43/2-5(1)-76-Revenue-1, dated 3.4.1976.](See Rule 59)Qabuliat of the Patta granted for settlement of surplus land with a lessee under Sections 26-A, 27 and 28 read with Rule 59I,.....son of........(lessee), resident of village......tahsil.......,district.......have taken on lease the undermentioned land from the Collector.........District/Assistant Collector, 1st Class, In-charge of Sub-Division.......,district.......from the 1st day of July.........on the following terms and conditions :

(1)I shall abide by the terms and conditions mentioned in Rule 59.

(2)Rent amounting to Rs shall be payable by me each year, in the following instalments on the following dates, namely :.......Rupees on the................day of...............Rupees on the................day of........Description of the landKhasra No. of fields.............Area.........Village..........Tahsil........

(1)Witness.........Signature of the lessee

(2)Witness.........

(3)Subject to any contract to the contrary in writing, the following terms and conditions shall be deemed to be included in the case of every settlement referred to in sub-rule (2):

(a)the lessee shall have hereditary rights in the land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as applicable to the sirdars;

(b)the lessee shall utilize the land for cultivation or for other purpose connected with agriculture;

(c)subject to the provisions of clause;

(d)the lessee shall not transfer or sublet the land;

(e)the lessee shall be entitled to mortgage without possession, his interest in the land, as security for a loan taken from the State Government, or a Co-operative Society, or from the State Bank of India, or from any other Bank which is a Scheduled Bank within the meaning of Section 2(e) of the Reserve Bank of India Act, 1934, or from the U.P. State Agro-Industrial Corporation Limited for the development of agriculture; and

(f)the lessee shall pay annually to the State Government, in respect of the land so settled, rent calculated at double the amount of sanctioned hereditary rates applicable to the land liable to revision at the time of settlement.

(4)If the lessee commits a breach of any terms and conditions of the lease, the settlement or the lease shall determine and the land shall revert to the State Government.

(5)When a settlement or lease of any land has determined under sub-rule (4), the Collector may evict any person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.[C.L.H. Form 36-B] [Added by notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978 (w.e.f. 5.12.1978).](See Rule 59-A(1))Patta for settlement of surplus grove land, which is less than 5 acres in area, with a lessee under Sections 26-A, 27 and 28 read with Rule 59-AI,......Collector of District......../Assistant Collector, Ist Class In-charge of Sub-Division.....,District.....,have settled the undermentioned grove-land with Sri......,son of Sri......,resident of village......,tahsil......,district......,from the 1st day of July.....,on the following terms and conditions :-

(1)The lessee shall abide by the terms and conditions mentioned in Rule 59-A. (Rule 59-A reproduced on the reverse).

(2)Rent amounting to rupees.......shall be payable each year in the following instalments on the following dates, namely -.........Rupees on the........day of.................Rupees on the........day of........Description of the grove-land :-

(1)Khasra No. of fields..........

(2)Area...........

(3)No. and description of different trees standing trees standing on the grove-land.....

(4)Village...........

(5)Tahsil............Witnesses -

(1)

(2)Signature of Collector/AssistantCollector, Ist Class, In-charge ofSub-Division.........District.........[C.L.H. Form 36-C] [Added by Notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978.](See Rule 59-A)Qabuliat of the Patta granted for settlement of surplus grove-land which is less than 5 acres in area, with a lessee under Sections 26-A, 27 and 28 read with Ride 59-AI,......(lessee), son of.......,resident of village.......,tahsil.......,district.......,have taken on lease the undermentioned grove-land from the Collector.......,district......./Assistant Collector, Ist Class In-charge of Sub-Division......,district......,from the 1st day of July......,on the following terms and conditions :-

(1)I shall abide by the terms and conditions mentioned in Rule 59-A. (Rule 59-A reproduced on the reverse).

(2)Rent amounting to Rupees.......shall be payable by me each year, in the following instalments on the following dates, namely -........Rupees on the.........day of.................Rupees on the..........day of.........Description of the grove-land :-

(1)Khasra No. of fields.............

(2)Area...........

(3)No. and description of different trees standing on the grove-land...........

(4)Village..........

(5)Tahsil...........Witnesses -

(1)

(2)Signature of the lessee.C.L.H. Form [37 [Original Form 8 renumbered as C.L.H. Form 37 by notification No. 1583/1-A-626/60, dated 25.5.1962.]]Proposal for the modification of sanctioned hereditary rates under Section 33 of the UP. Imposition of Ceiling on Land Holdings Act, 1960District........Tahsil.........Pargana Settlement Circle........

	Name of change	In year of settlement ( )	In 1959-60 (1367 F.)	Decrease in per cent	Increase in per cent	Remarks
1.	Cultivated area
2.	Dofasli area
3.	Irrigated area
4.	Number of tube-wells
5.	Mileage of canals
6.	Mileage of railways
7.	Mileage of roads
8.	Population
9.	Area under paddy
10.	Area under wheat
11.	Area under sugarcane
12.	Area under cotton and/or jute
13.	Area under other crops

(a)Recommendations of the Board of Revenue

(b)Orders of the Government

Appendix[x x x] [Omitted by Notification No. 348/1-6(23)-73, Revenue-1, dated 21.5.1976.]_________[C.L.H. Form 38] [Forms 38 to 46 inserted by Notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.](See Rule 22-A)Claim for annuity under Section 17-AIn the Court of [Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]......... Tahsil........District........I.......,son of........resident of........in my capacity as Manager/Mutawaili/Trustee of........(name of waqf, trust, endowment or institution) hereby submit this claim for award of annuity in lieu of [amount] [Ibid.] in respect of the land detailed in the Schedule below which has been declared surplus vide order dated........,in Case No........Vs.......by the Prescribed Authority, Tahsil......, District.........and the income from which was utilized for religious or charitable purposes.

2. I herewith furnish accounts for the preceding five years showing the total income accruing to the waqf/trust/endowment/institution from the surplus land and income from the portion of surplus land utilized for religious or charitable purposes.

Signature of Claimant...........Manager/Mutawaili/Trustee of Waqf/Trust/Endowment/Institution._________

Schedule

(Details of Surplus Land)

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

C.L.H Form 39(See Rule 22-A)Order determining the amount of annuity payable to a Waqf/Trust/ Endowment or Institution under Section 17-AIn the Court of the [Prescribed Authority] [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976)].........District ......Tahsil...............Whereas after scrutiny of the claim for annuity filed before me by........Manager/Mutawalli/Trustee of........waqf/trust/endowment/institution, I have come to the conclusion that the said waqf/trust/endowment/institution is entitled to an annuity of Rs.......(in figures and words both) in lieu of amount of surplus land detailed in the Schedule below, the income from which was utilized for religious, charitable purposes, I hereby order that an annuity roll for Rs........may be prepared in that name of.........waqf/trust/endowment/institution and the said amount shall be payable to the person herein named, every year.

Schedule 2

(Details of surplus Land)

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

Signature of the [Prescribed Authority [Substituted by Notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]]C.L.H. Form 40(See Rule 27-A)Annuity Roll(Holder's half)Book No..........SI. No. of Book..........Tahsil.........

Name of Waqf, Trust, Endowment or Institution	Name of Manager, Mutawalli or Trustee	Amount of Annuity	First payment due on
1	2	3	4

No of Roll...........Authority for PaymentToThe Treasury Officer,District..........Please pay Rs. (in words)......being the amount of annuity determined under Section 17-A of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (Act I of 1961) to...... (Name of waqf/trust/ endowment/institution), whose principal office is situated at......through Sri.......Manager/Mutawaili/ Trustee of the aforesaid waqf/trust/ endowment/ institution...........The amount of annuity falls due on.......day of.......every year........._________________________________________________________________________________________________________________________________Signature of [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976)]Prepared by :Checked by.............Tahsil...........Dated............Countersigned.Collector.District...........Seal.Record of Payment

Period	Date	Amount payable	Net amount paid	Signature of Treasury Officer
1	2	3	4	5

C.L.H. Form 40(See Rule 27-A)Annuity Roll(Treasury half)Book No.........SI. No. of Book.........Tahsil..........

Specimen signature of Manager, Mutawalli or Trustee
Name of Waqf, Trust, Endowment or Institution	Name of Manager, Mutawalli or Trustee	Mark of identification	Amount of Annuity	First payment due on
1	2	3	4	5

No of Roll...........Authority for PaymentToThe Treasury Officer,District.............Please pay Rs. (in words)........being the amount of annuity determined under Section 17-A of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (Act I of 1961) to....... (name of waqf/trust/endowment/ institution) whose principal office is situated at..........through Sri.......Manager/Mutawaili/Trustee of the aforesaid waqf/ trust/endowment/institution.........The amount of annuity falls due on.......day of......every year........_________________________________________________________________________________________________________________________________________Signature of the [Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]Prepared by :Checked by.........Tahsil................Date..................Countersigned.Collector.District...........Seal.(On reverse)Record of Payment

Period	Date	Amount payable	Net amount paid	Signature of Treasury Officer
1	2	3	4	5

C.L.H. Form 41(See Rule 27-B)Treasury Stock Book of C.L.H. Form 40

Receipt side

District........

Date	From whom received	Particulars of book	Number of forms contained in the book	Signature of Treasury Officer
1	2	3	4	5

Issue side

Date	To whom issued	Particulars of book	Number of forms contained in the book	Signature of Treasury Officer	Date of receipt of acknowledgment	Remarks
1	2	3	4	5	6	7

C.L.H. Form 42(See Rule 27-C)Register of Annuity Roll to be maintained by the CollectorDistrict.............

Serial No.	Annuity Roll Number	[Prescribed Authority] [Substituted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976.]from whom received	Name of Waqf, Trust, Endowment or Institution	Name of Manager, Mutawalli or Trustee	Date of Counter-signature	Initial of the Collector	Date of renewal under Rule 27-G with signature ofCollector	Date of issue of new Roll under Rule 27-I withsignature of Collector	Remarks
1	2	3	4	5	6	7	8	9	10

C.L.H. Form 43(See Rules 27-K and 27-L)Form of Register of Annuity Rolls on..............Treasury, District.........

Serial No.	Book No. serial number of Form and No. of AnnuityRoll	Name of Waqf, Trust, Endowment or Institution andaddress of its Principal Officer	Name of Mutawalli, Manager or Trustee withparentage and residence	Amount of annuity	Signature of Treasury Officer	Remarks
1	2	3	4	5	6	7

C.L.H. Form 44(See Rule 27 - M)Treasury.........month of........197........Voucher No...........___________________________________________________________________________________________________________________________________

299.

&fo'ks"k rFkk fiNM+s gq, {ks=&ioZrh; {ks=&ioZrh; {ks=&M&vU; O;;& 29 LFkkuh; fudk;ksa rFkk iapk;rh jkt [Substituted by notification No. 43/2-5(1)-76-Revenue-1, dated 3.4.1976.]laLFkkvksa dks izfrdj rFkk vH;iZ.k&x& mRrj izns'k vf/kdre tksr lhek vkjksi.k vf/kfu;e ds v/khu izfrdjA

363.

& LFkkuh; fudk;ksa rFkk iapk;rh jkt laLFkkvksa dks izfrdj rFkk vH;iZ.kA?k& mRrj izns'k vf/kdre tksr lhek vkjksi.k vf/kfu;e ds v/khu izfrdjANo. of Annuity Roll........Name of Waqf/Trust/Endowment/Institution.........Name of Institution for which annuity is drawn..........._____________________________________________________________________________________________________________________________________Received the sum of Rs.......the amount of annuity due to the said Waqf/Trust/ Endowment/Institution for the period from.....to.....Full amount of claim is Rs......Rs......P.Revenue Stamp if the Amount is above Rs. 20Net sum payable.Signature.............Designation..........(Mutawalli, etc.).......

(A)In Case Of Payment At The Treasury

Pay Rs.......(in cash).Examined Accountant Treasury Officer.

(B)In Case Of Payment At The Bank

To,The Agent, State Bank of India...........[Please pay Rs] [To be stated in words and figures.]............(in cash).Dated..........197..........Treasury Officer.___________________________________________________________________________________________________________________________________Payee's Discharge To The BankName...............Office................Received payment.(For use in Accountant General's Office)Admitted Rs.Rejected Rs.Auditor.Superintendent.C.L.H. Form 45(See Rule 27-Q)

of payments of annuity

Date of payment	Name of Waqf, Trust, Endowment, Institution and the name of claimant, manager, mutawalli or trustee	Period of payment	Amount payable	Amount paid
1	2	3	4	5

C.L.H. Form 46(See Rule 27-A)Register of AnnuitiesDistrict.............Tahsil...............

Serial No.	Date of application	Name of Waqf, Trust, Endowment or Institution	Name of applicant with parentage and residence	Amount of annuity admissible	Date of preparation of Annuity Roll
1	2	3	4	5	6

Book No. and serial No. of the Roll	File No.	Date on which counter-signed by the Collector	Date of issue to holder	Date of issue to Treasury Officer	Remarks
7	8	9	10	11	12

[C.L.H. Form 47] [Substituted by notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).](See Rule 14-A)ToThe Collector,District...........Under the proviso to Section 14(8) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960, the undersigned informs you that the undersigned hereby delivers voluntary possession to you over the land detailed below which has been declared surplus by order of the Prescribed Authority/appellate authority, dated..........or which is likely to be declared surplus. It is hereby declared that no right, title oi interest of the undersigned is now left in such land.Details of the land

Name of the tenure-holder	District	Tahsil	Village	Plot No.	Area	Nature of Land	Remarks
1	2	3	4	5	6	7	8

...........................Signature of the Tenure-holder.s/o.......................r/o.......................Date......................Copy forwarded to the Prescribed Authority...................................Signature of the Tenure-holder.C.L.H. Form 48(See Rule 4-A)Application for permission to transfer landToThe Secretary to Government,Revenue Department, Council House,Lucknow.ThroughThe Collector..............Sir,The applicant prays that the permission to transfer the land specified in Column No. 4 below may kindly be granted under Section 6(2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960. The particulars of the land held by the applicant are as noted below :-

1.	Name, parentage and address of the applicant.	.....................
2.	Total area in terms of irrigated land held by the applicant on the date of the application (as explained in Annexure 1).	.................
3.	Whether held as bhumidhar Government lessee, etc.	....................
4.	Total area in terms of irrigated land proposed to be transferred (as explained in Annexure 3).	................
5.	Reasons, why permission for transfer is required.	....................

I declare that the particulars given above and in the Annexures 1 and 2 are correct.Date.........Place.............................(Signature of the Applicant)Annexure 1 TO C.L.H. Form 48Details of total area of land held by Sri...........Bhumidhar/Manager/ Mutawalli/Trustee of (Name of Waqf/Trust/Institution) resident of village.......,tahsil......,district .......as in Uttar Pradesh.

Serial No.	District	Tahsil	Village	Class of tenure	Khata Khatauni No.	Nature of Exemption	Total area (in terms of Section 4 of the Act)
1	2	3	4	5	6	7	8

Irrigated	Single crop land	Unirrigated	Grove land	Usar land	Land Revenue payable or deemed to be payable
Plot No.	Area	Plot No.	Area	Plot No.	Area	Plot No.	Area	Plot No.	Area
9	10	11	12	13	14	15	16	17	18	19

............Signature of the Applicant.Annexure 2 To C.L.H. Form 48Details of land which Sri..........., resident of village............tahsil..........., district.......... desires to transfer

District	Tahsil	Village	Class of tenure	Khata Khatauni No.	Area
Irrigated	Single crop land
Plot No.	Area	Plot No.	Area
1	2	3	4	5	6	7	8	9

Unirrigated	Grove land	Usar land	Total area in ordinary acres	Land Revenue payable or deemed to be payable
Plot No.	Area	Plot No.	Area	Plot No.	Area
10	11	12

Signature of the Applicant.C.L.H. Form 49(See Rule 18-B)

Name and address of the tenure-holder	Particulars of surplus land in respect of which damages for use and occupation are sought to be recovered	Rate at which damages have been determined	Period for which the damages are to be recovered	Gross amount of damages for use and occupation	The amount payable to the tenure-holder under Chapter III of the Act	Net amount of damages for use and occupation	Remarks
1	2	3	4	5	6	7	8

SealSignature of the Prescribed Authority.[Appendix] [Omitted by notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).]___________[Substituted by Notification No. 289/II-5(2)-78-Revenue-1, dated 2.6.1979 (w.e.f. 4.6.1979).][Inserted by Notification No. 441½(9)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Act