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State of Haryana - Section
Section 18 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
18. [ Limitation for application under section 42. - An application under section 42 shall be made within six months of the date of the order against which it is filed:
Provided that in computing the period of limitation, the time spent in obtaining certified copies of the orders and the grounds of appeal, if any, filed under sub-section (3) or sub-section (4) of section 21, required to accompany the application shall be excluded :Provided further, that an application may be admitted after the period of limitation prescribed therefor if the applicant satisfies the authority competent to take action under section 42 that he had sufficient cause for not making the application with such period] [New rules 17, 18 and 19 inserted by Punjab Government Notification No. 1426-D(II-60/1527, dated the 18.3.1960.].[19. Fees on application. - The following fees shall be payable in court fees stamps in respect of applications under section 42] [Substitute vide Punjab Government Notification dated 18.3.1960.] :-| (i) on the application | *Rs. [10] |
| (ii) on the copy of the order against which application ismade | Re. 1 |
| (iii) On a certified copy of the grounds of last appeal, ifany filed under sub-section (3) or sub-section (4) of section 21 | Re. 1 |
| (iv) Process fees | Rs. 2 up to four respondents and 50 naya paise for eachadditional respondent subject to a maximum of Rs. 5 : |
| SerialNo. | Names of persons whose holding are affected | No. of Khewats/ Khataunies | Area on which consolidation fee has been assessedin acres | Rate of consolidation fee (per acre) | Demand | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| (i) Columns Nos 2 and 4 | Names of persons whose holdings are affected, parentage andcaste with details of rights (owners, occupancy tenants,sanjjidars) and area should be entered according to the latestJamabandi of the village. |
| (ii) Column No. 3 | Khewats and Khataunies should be written in respect of eachperson whose holdings are affected and has interest in them. |
| (iii) Column No. 5 | Rate of consolidation fee per acre should be entered in thiscolumn. |
| (iv) Column No. 6 | The demand of consolidation fee due from the persons whoseholdings are affected should be entered in this column. |
| (v) Column No. 7 | In case there is any change under the order for mutation, etc.,after the preparation of the list a mention should be made in theremarks column. |