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State of Rajasthan - Section

Section 44 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970

44. Berwala.

Annexure-II[See Condition 5]List of Ghair DakhilkarsName of Village/Chak ...................Name of Colony/Revenue Tehsil ................
S. No. Full particulars of Ghair Khatedars Khasra No./Murabba No. Details of killas with area Total area
Command Uncommand
1 2 3 4 5 6
           
Annexure-III[See Condition 6 (i)]Public NoticeWhereas allotment of Government lands in the following village to be made for agriculture purposes under the Rajasthan Colonisation [Allotment of Government land to Ghair Dakhilkar Tenants in Paintalisa Area] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] Act, 1970, this public notice is hereby issued under [Condition 9] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] of the said rules and all concerned are hereby informed that Ghair Khatedar or a Khatedar who wishes to apply for allotment of any of the lands available for allotment as under these [Conditions] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] should apply to the [Assistant Colonisation Commissioner/Sub-Divisional Officer] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] within two months of this public notice in the prescribed form, during office hours on any working day between the date of this notice and the date of expiry of the period for submission of applications.Issued under my hand and the seal of the Office, this....... day of ...........19Signature and Designation of Allotting Authority.Annexure-IV[nsf[k;s 'kjk;r ua- 6 (v)]Dk;kZy; ----------,oa(vkacVu vf/kdkjh)lwpukfufer-------------------------------------------------------------------------jktLFkku mifuos'ku (iSrkyhl xzke xSj&[kkrsnkj jktdh; Hkwfe vkacVu) 'kjk;r] 1970 dh 'kjk;r la[;k 9(2) ds vuqlkj vkidks lwfpr fd;k tkrk gS fd vkids ikl fuEufyf[kr iSrkyhl nsgkr@ xzke] rglhy] mifuos'ku@ jktLo------------- dh Hkwfe crkSj xSj nkf[kydkj dCyk dk'r esa gS !
ua-'kq- ukensgkr@pd ugjeqjCck ;k [kljk fooj.kjdck fdyksa esa dqyjdck
      [email protected]  
1 2 3 4 5
         
         
vr% vki bl uksfVl dh izkfIr ds 30 fnu ds Hkhrj mDr jktdh; Hkwfe ds iq[rk vkacVu 'kjk;rksa ds izko/kuksa ds vuqlkj izkFkZuk&i= ,ao gyQukek lacaf/kr lgk;d mifuos'ku vk;qDr ,ao ijxuk vf/kdkjh dks izLrqr djsa! ckn xqtjus fe;kn vkidk dksbZ izkFkZuk&i= ekU; ugha gksxk vkSj vkids dCts dh Hkwfe jktdh; Hkwfe ekuh tkdj vkidks dkuwu csn[ky dj fn;k tkosxk!gLrk{kj ,ao eksgjvkacVu vf/kdkjhfnukda--------uksV-& izkFkhZ Lo;a ij rkehy ugha gks ldus dh n'kk esa mlds fuokl&LFkku ij ;k ml xzke@pd esa tgka mijksDr Hkwfe fLFkfr gS LFkku ij pLik fd;k tkos!Annexure-V[See Condition No. 7(1)]Application for allotment of LandTo,The Assistant Colonisation Commissioner/Sub-Divisional Officer,....................................................Project,District..............Subject. - Application for allotment of land under the Rajasthan Colonisation (Paintalisa Village Ghair Dakhilkars Government Lands Allotment) Conditions, 1970.Sir,I ..................... son of ............... caste ............... occupation .................... permanent resident of............ Tehsil ............. District .......... now temporarily residing at Village ............. Tehsil ............ District............. hereby submit as under :-I. That I am a Ghair Dakhilkar within the [meaning] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] of clause........... of [Condition] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.]........... of the [Conditions] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] mentioned above.OrII. That I am a Khatedar tenant holding lands less than the ceiling area.(a)Particulars of the Ghair Dakhilkari lands, held by the applicant.
S. No. Full particulars of person or his-co-sharersholding the land Name of Chak or Village Name of Revenue or Colonisation Tehsil with nameof the District Particulars of Ghair Dakhildari land Area in Bighas State the year from which held continuously Remarks
Khasra or Murabba No. Kila Nos. if any
1 2 3 4 5 6 7 8 9
                 
                 
                 
                 
(b)Particulars of the tenure or other lands held by the applicant.
S. No. Full particulars of person or his-co-sharersholding the land Name of Chak or Village Name of Revenue or Colonisation Tehsil with nameof the District Kind of tenure or other land held Particulars of the land held Total area in Bighas Total No. of the area in bighas belonging to theapplicant or his joint family Remarks
Khasra or Murabba No. Kila Nos. if any
1 2 3 4 5 6 7 8 9 10
                   
                   
                   
                   
(c)Particulars of the land transferred or alienated after 15-11-1959 by the applicant or the members of his joint family:-
S. No. Full particulars of the person transferring oralienating the land Name of Chak or Village Name of Revenue Colonisation Tehsil with name ofDistrict Kind of tenure of the lands transferred oralienated Date and year of transfer or alienation Kind of transfer sale/gift or Mortgage Particulars of the land transferred or alienated Area in bighas Remarks
Khasra or murabba No. Kila Nos. if any
1 2 3 4 5 6 7 8 9 10 11
                     
                     
III. That the details of the members of my joint family living with me are as under:-
S. No. Name of the members Relations with the applicant Age Married or unmarried
1 2 3 4 5
         
         
Total No. of members....... Adult males....... Adult females...... Children.........IV. That I had applied for allotment of Ghair Dakhilkari lands under the Rajasthan Colonisation, Bhakra Project Government hands Allotment and Sale Rules, 1955 in the year ................... and the details of the land allotted or rejected as given below:-
S. No. Name of Colony/ Revenue Tehsil Name of Village or Chak Particulars of the land for which applicationmade Particulars of land allotted in bighas Particulars of land not allotted in bighas Whether the land not allotted is still undercultivatory possession or not
Khasra or Murabba No. Kila Nos. if any Area in bighas
1 2 3 4 5 6 7 8 9
                 
                 
                 
V. That I, therefore, hereby request that I may be allotted the undermentioned lands on permanent basis :-
Name of Tehsil or District Name of Chak or Village Khasra No. or Murabba Nos. Killa Nos. Area in bighas Soil Class Remarks
1 2 3 4 5 6 7
             
VI. That I hereby agree to abide by (i) the aforesaid condition, and
(2)The Rajasthan Colonisation Act, 1954,
(3)The Rajasthan Colonisation (General Colony) Conditions, 1955,and I further undertake to pay the price or premium of the lands allotted under the Conditions.DatedYours faithfully,(Signature of the applicant)Annexure-VI[See Condition 7(5)]Register of application for allotment Office of Assistant Colonisation Commissioner/ Sub-Divisional Officer.
S. No. Date Name of the applicant Address Kind of allotment claimed (whether GhairDakhilkari or small patch) Remarks
1 2 3 4 5 6
           
           
Annexure-VII[See Condition 7(5)]Acknowledgement Receipt of ApplicationReceived application of Shri ............... s/o ......... R/o.......... Tehsil ....... District....... for allotment of land under Rajasthan Colonisation [Allotment of Government Land to Ghair Dakhilkar Tenants in Paintalisa Area] [Substituted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] Conditions, 1970 on.......... and registered at Serial No. .......Assistant Colonisation Commissioner orSub-Divisional Officer.