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State of Rajasthan - Act

The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

RAJASTHAN
India

The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

Rule THE-RAJASTHAN-HOLDINGS-CONSOLIDATION-AND-PREVENTION-OF-FRAGMENTATION-RULES-1955 of 1955

Published on 12 December 1955
Commenced on 12 December 1955
[This is the version of this document from 12 December 1955.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955Published vide Notification No. F. 6(280) Revenue/B/56, dated 12-12-1955, published in Rajasthan Gazette, Part 4-C, dated 24-12-1955In exercise of the powers conferred by section 44 of the Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (Rajasthan Act 26 of 1954), the Government of Rajasthan is pleased to make the following rules: -

1. Title.

- These rules may be called the Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rule, 1955.

2. Definitions.

- In these rules-

(a)"Act" means the Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954;

(b)"Form" means a form appended to these rules;

(c)"Section" means a section of the Act.

3. Mode of publication.

- Any matter required to be published or of which public notice is to be given, under the Act, shall be published by exhibiting copies thereof [at the Office of the Gram Panchayat or at any conspicuous place] [Inserted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.] in the village or villages concerned in Hindi and shall also, so far as possible be announced in such village or villages by beat of drum.

3A. [ Notice to Custodian of Evacuee Property. [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

- The Consolidation Officer shall also serve on the Regional Settlement Commissioner-cum-Custodiari of Evacuee Property a notice of the intention to make a scheme under sub-section (2) of section 14.]

4. [ Formation of Village Advisory Committee. [Substituted by Notification No. F. 6(286) Revenue A/55 dated 30-8-1957, published in Rajasthan Gazette Part IV-C, dated 19-9-1957.]

- After the notification and publication of intention to make a scheme under sub-section (1) of section 14, [and the service of a notice under rule 3A] the Consolidation Officer shall visit each of the villages concerned after giving a reasonable notice of his visit to the land-holders and tenants thereof [and the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Added, inserted and re-numbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] and form a Village Advisory Committee consisting of persons not less than five specially chosen by him for the purpose from among the land-holders and tenants concerned and after having considered the views of the aforesaid Advisory Committee shall prepare a scheme for the consolidation of holdings of the village].

5. [ Contents of Scheme. [Added, inserted and re-numbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

(1)Every such scheme of consolidation shall contain the following particulars-

(i)a statement of classification of land for the purpose of consolidation and the exchange ratio for conversion of one class into another;

(ii)a statement of valuation of lands, wells, trees, etc. to be exchanged showing the compensation to be given to or received by the holders concerned;

(iii)a brief statement as to the action, if any taken in pursuance of sections 17 and 18 of the Act; and

(iv)such other particulars as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.]

(2)[ In classifying lands for purpose of consolidation and fixing the exchange ratio for conversion of one class of land into another, and evaluating the lands the Consolidation Officer shall ensure that lands were placed in the same soil class by the Settlement Officer while acting under section 150 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) and the rules made thereunder, are not arbitrarily valued differently.] [Inserted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.][[(3)] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] In preparing such scheme the Consolidation Officer shall in respect of unallotted evacuee land, take into consideration, as far as possible, the original classification of soil and shall make separate blocks of such land chahi, barani, bhud etc. in the locality in which the major portion of evacuee land originally existed.]

(4)[ The holding of a person situated in a compact block and at only one place in the village shall not be disturbed without his written consent.] [Renumbered by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.]

6. Draft Scheme of consolidation to be explained to the persons effected thereby.

- [(1)] [Inserted, renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] In addition to publication under the provisions of rule 4, the draft scheme of consolidation shall be read over and explained by the Consolidation Officer to the persons likely to be affected thereby specially collected for the purpose. If any [land-holder or tenant] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] desires to have a copy of the proposed consolidation scheme, it may be supplied to him or her, as the case may be, on payment of the prescribed fee.

(2)[ A copy of the proposed consolidation scheme shall be sent to the Regional Settlement Commissioner-Custodian of Evacuee Property free of charge for his information and for sending such representative to watch his interest, as may consider necessary] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.].

7. Examination of scheme submitted by [Land-holder] [Inserted., renumbered by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.].

(1)Where the land-holders have applied for consolidation of their holdings and have themselves submitted a scheme therefor mutually agreed to, the Consolidation Officer shall examine the scheme in order to ascertain whether-

(a)classification and valuation of lands and assessment of compensation payable for trees, wells, buildings etc. have been made correctly;

(b)due provision has been made with regard to the holding of each land-holder for transfer of his encumbrances and sub-tenants having tenure right on the lands of their subtenancy;

(c)repartition of lands has been made according to an equitable valuation of lands and whether her lands of an as equal a value as possible have been proposed to be given in exchange for the lands taken away from each land-holder [x x x] [omitted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.];

(d)the interest of all minors, widows and absentees have been duly safe-guarded [and] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

(e)[ in the case of unallotted evacuee land, the original soil classification has, as far as possible, been taken into consideration and separate blocks of such land have been made as specified in sub-rule (2) of rule 5.] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

(2)After examining the scheme under sub-rule (1) the Consolidation Officer shall get prepared a brief statement of the main features of the scheme and maps showing separately the disposal of lands under the existing and the proposed holdings of each land-holder and shall get them published in the village and call upon all land-holders to submit their objections thereto, if any, within one month from the date of publication thereof.

(2A)[ A copy of the statement prepared under sub-rule (2) shall be sent to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property for bis information and for preferring such objections as he may consider necessary, within a period of one month of the receipt by him of such copy.] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

(3)If no objections are received and the Consolidation Officer finds the scheme to be in order under sub-section (1) he shall sanction the scheme and order mutation of lands and preparation of new records of rights accordingly.

(4)Where any land-holder or land-holders submit objections to the scheme published under sub-rule (2) [or the Regional Settlement Commissioner-cum-Custodian of Evacuee Property objects thereto under sub-rule (2A)] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] the Consolidation Officer shall visit the village after giving reasonable notice of his visit to the land-holders [and to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Added by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] and hold a meeting of all the land-holders, [and the representative of the Regional Settlement Commissioner-cum-Custodian of Evacuee Property, if nominated] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] hear the objections received and, after such local inspection of fields as he may deem necessary, re-examine the scheme in the light of the objections heard, and may modify it as he may deem proper.

(5)The modified scheme shall be read over to the land-holders present [and a copy of the same shall be sent to the Regional Settlement Commissioner-cum-Custodian of Evacuee Property] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]. If 75% of them agree to it he shall sanction it forthwith, otherwise he shall submit the modified scheme with his own remarks to the Settlement Officer (Consolidation).

8. Repartition.

- The Consolidation Officer shall, after obtaining the advice of the [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] of the village or villages concerned, [and the Regional Settlement Commissioner-cum- Custodian of Evacuee property or his representative, if any] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] carry out repartition in accordance with the scheme of consolidation of holdings confirmed under section 20 and shall prepare the following repartition papers:-

(i)a map of the village showing all the existing field numbers, recognised roads, and irrigation channels and area assigned for public purposes such as burial grounds, grounds for disposal of annual carcasses, ponds or grazing areas, and such other places of public use from time to time prescribed by the Government or the Director of Colonisation or the Collector with new field numbers super imposed upon it in red lines or other markings;

(ii)another similar village map exhibiting the position emerging as a result of repartition;

(iii)a statement showing the names of the [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] of holdings with particulars of field numbers, shares class of land, tenure, areas, assessment and encumbrances, if any, after getting the record of rights up-to-date;

(iv)a statement showing the names of [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] with particulars of all different rights possessed by each individuals;

(v)a statement showing the compensation payable by or to a [land-holder or tenant] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] in order to adjust difference in value of land exchanged under section 15 or due to the existence of wells, trees etc. under sub-section (4) of section 17;

(vi)a statement showing the names of occupants of holders to whom the new consolidation holdings are allotted with particulars of field number, shares class of land, tenure area, assessment and encumbrances, if any: [and the cost of consolidation proceedings payable] [Inserted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.]; and

(vii)such other papers as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.

9. Repartition papers to be explained to the persons effected thereby.

- The contents of the statements mentioned in items (iv) to (vii) of the rule 8 shall be read over and explained by the Consolidation Officer to the person likely to be affected thereby specially collected for the purpose [and a copy of such statement shall be sent to the Regional Settlement Commissioner- cum-Custodian of Evacuee Property.] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

10. Re-distribution of assessment.

- After repartition has been confirmed and the appeal against it. if any, has been finally decided, the Collector of the district, shall take necessary steps for the redistribution of the assessment of the [holdings] [Substituted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.] concerned, in accordance with the provisions of the Land Revenue Laws in force in the area.

11. Eviction.

- The Consolidation Officer shall serve a notice on the person or persons liable to eviction under sub-section (2) of section 23, requiring him within fifteen days of the receipt of the notice to vacate the land. If such notice is not complied with within the time specified therein, the Consolidation Officer may exercise the powers of a Revenue Officer under the Revenue Law in force in the area, for the purpose of putting in physical possession of the holding the person entitled thereto.

12. Compensation for standing crops.

(1)In fixing the compensation payable by the person put in possession of any land under sub-section (3) of section 23 of the Act for crops standing on the land, the Consolidation Officer shall observe the following principles,-

(a)If both the parties agree between themselves with regard to the amount of compensation to be paid the compensation agreed to shall be awarded.

(b)if the parties fail to come to an agreement the Consolidation Officer shall appoint a board of arbitrators of three persons one to be nominated by each of the parties and the third to be appointed by the Consolidation Officer, and the award for compensation given by the said board or majority thereof-after local inspection of the crops shall be final and binding on both the parties. In giving the award the board of arbitrators shall take into consideration the cost of the seed used and the labour put in on sowing operations and subsequent agricultural operations up to the date of the award, the cost of further labour and other incidental charges reasonably expected to be incurred on the crop up to the time the crop is ripe and is harvested and the total yield and income expected to be derived from the crop on its maturity.

(2)In giving effect to an award for compensation under this, [Rule] [Inserted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.] Consolidation Officer shall fix a target date by which the land shall be vacated by person in possession of the land at the time of award and give possession of to the allottee and shall direct that in case the land is not so vacated and given possession of by the target date fixed under this rule and if new crops are sown on the land after harvesting the crops for which an award has been given the new allottee shall be entitled to get possession of the land without payment of any compensation [x x x] [Omitted by Notification No. G.S.R. 73/F. 10(1) Revenue/GR. IV/76 dated 11-1-1979, published in Rajasthan Gazette Part IV-C, dated 4-9-1980.].

13. Deposit of compensation.

- The amount of compensation payable by [The land holder] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] under section 15 shall be deposited by him in the nearest Government treasury or Sub-treasury under such head as the Government in the (Finance Department) may from time to time prescribe for the purpose and a copy of the receipt obtained by him in token of credit shall be produced by him before the Consolidation Officer.

14. Transfer of encumbrance.

- In transferring a lease, mortgage debt or other encumbrance under sub-section (1) of section 25 the Consolidation Officer shall-

(i)if the new holding is of the same market value as the original one, transfer to the new building the entire encumbrance attaching to the original:

(ii)if the new holding is of a substantially greater market value than the original one, transfer to the new holding the encumbrance attaching to the original, subject, in case of a lease to the *[land holder] paying such reasonable rent in excess of the rent already payable under the lease as may be fixed by the Consolidation Officer and, in the case of any other encumbrance, subject to such reasonable reduction in the area or in the ratio of interest as may be fixed by the Consolidation Officer, having regard to the substantially better security provided by the owner of the new holding.

15. Putting the encumbrancer in possession.

- If the lessee, mortgagee or other encumbrancer appears to the Consolidation Officer to be entitled to possession of holding under section 25 the Consolidation Officer shall issue a notice to the [land- holder] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] to show cause within fifteen days of receipt of the notice why the lessee, mortgagee or other encumbrancer, as the case may be, should not be put in possession, of such holding. If the [land-holder] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] fails to show cause or if the Consolidation Officer is satisfied that the cause shown by the owner is not adequate, he shall put the lessee, mortgagee or other encumbrancer, as the case may be, into possession of the holding and the record of rights in respect of the holding shall be corrected accordingly.

16. [ Assessment, collection and refund of the cost of consolidation proceeding. [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]

(1)For the purpose of recovery of the cost of consolidation proceeding, Rajasthan shall be divided into five zones, A, B, C, D and E, as shown in the Schedule appended to these rules, and the cost of consolidation proceedings for the difference zones shall be as specified in the said Schedule:Provided that in areas where Battabandi is carried out, in place of the rates specified in the Schedule, the cost shall be assessed at rupees four per acre of occupied land, or portion thereof, if the Battabandi is carried out by the persons whose holdings are affected, and at rupees six and fifty paise per acre of occupied land, if the Battabandi is carried out by them on behalf of the Consolidation Officer, at the option, or default, of the persons whose holdings are affected.

(2)The cost of consolidation proceedings shall be payable by the persons whose holdings are affected by the scheme of consolidation:Provided that in the case of evacuee land, it shall be payable by an allottee in respect of land which has been allotted to him on a quasi-permanent basis, and by the Custodian of Evacuee Property, in the case of unallotted evacuee land:Provided further that if no portion of the holding of person is affected by the scheme of consolidation, no portion of the cost of consolidation shall be payable by such person.

(3)After the re-partition has been carried out as laid down in rule 8 and the persons whose holding are affected have been put in possession of the areas to which they are entitled, the Consolidation Officer shall cause to be prepared, in Form C.H.I. a list of all such persons from whom the cost of consolidation proceedings is to be recovered, and the demand on account of such cost payable by each such person shall be recorded in the re- partition paper mentioned in clause (vi) of rule 8 and called Pass-Book, Part II which is given to khata holder.

(4)If any person who is liable to pay the cost of consolidation proceedings, has any objection to raise in regard to the same, he may file his objections before the Consolidation Officer within fifteen days of the receipt of the Pass-Book, Part II.

(5)After disposing of the objections, if any received by him, and making such amendments as may be considered necessary, the Consolidation Officer shall send the recovery list of the cost of consolidation proceedings, in Form C.H. 1. to the Settlement Officer (Consolidation) concerned, who shall, after the scrutiny and corrections, if any, forward the list to the Revenue Tehsildar for collection.

(6)The cost of consolidation proceedings shall be collected in two equal yearly instalments, along with the land revenue demand. In single cropped areas the cost shall be realised when the land revenue falls due, while in double-cropped areas, the instalments of the cost shall be recovered with the Rabi collections, after the closure of the consolidation operations in the tract by a notification under section 43-A of the Act.

(7)The Revenue Tehsildar shall, on receipt of the recovery list of the cost of consolidation proceedings in Form C.H. I. get the same entered in the register in Form C.H. 2 to be maintained by the Wasil Baqi Navis and thereafter take necessary steps for the realisation of the demand in accordance with law.

(8)Any instalment of the cost of consolidation proceedings not paid on the due date shall become an arrear of land revenue on the day following and shall be recovered as such coercive process by the Revenue Tehsildar.

(9)A monthly return, in Form C.H.2, shall be forwarded by the collection to the Board of Revenue, with a copy of the Director of Consolidation of Holdings, by the 7th of the month. In this return shall be entered the demand for the harvest, arrears, if any, payments received during the month.

(10)Any excess cost of consolidation recovered shall be refunded only under the orders of the Collector in the same manner as refund of excess revenue collections.]

17. Appointment of guardians to minors.

- Where any of the [land holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] is a minor, the Consolidation Officer may after making such enquiries as may be necessary and by an order in writing, appoint a suitable person whose interest is not adverse to that of the minor as his guardian ad litem for the purpose of consolidation proceedings.

18. [ Representation of widows, soldiers or absentees by agents or attorneys. [Inserted by Notification No. F. 6(286) Revenue B/55 dated 17-1-1958, published in Rajasthan Gazette Part IV-C, dated 6-2-1958.]

- Widows, soldiers or persons who are not present in the village may be represented in consolidation proceeding by their authorised agents or attorneys].[Schedule of Cost of Consolidation Proceeding] [Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.]

	ZONE 'A'	ZONE 'B'	ZONE 'C'	ZONE 'D'		ZONE 'E'
	Rate Rs. 2.50 paise per acre	Rate Rs. 2/- per acre	Rate Rs. 1.50 paise per acre	Rate Rs. 1/- per acre		Rate 50 paise per acre
	1	2	3	4		5
1.	Areas coming under the command of the GangCanal, Bhakra, Cham-bal, Jawai or Rajasthan Canal.	1. District Alwar(Tehsils)1. Alwar,2. Bansur,3. Behror,4. Laxmangarh,5. Rajgarh,6. Thanagazi,7. Kishangarh,8. Mandawar,9. Tijara.	13. Distt. Sirohi(Tehsils)1. Sirohi.2. Sheoganj.3. Abu Road.4. Bindwara.5. Reodar.			17. Distt. Nagaur.(Tehsils)1. Deedwana.2. Ladou.3. Degana.4. merta.5. Jayal.6. Nagaur.7. Nawa.8. Parbatsar.
2.	Any other area in any Distt. of Rajasthancoming under the command of existing or future irrigationprojects declared by the Government from time to time.	2. Distt. Bharat pur(Tehsils)1. Bayana.2. Roopwas.3. Weir.4. Bharatpur.5. Nadbai.6. Deeg.7. Kaman.8. Nagar.9. Bari.10. Baseri.11. Dholpur.12. Rajakhera.	14. Distt. Tonk(Tehsils)1. Malpura.2. Uniara.3. Toda Raisingh.	14. Distt. Tonk(Tehsils)1. Tonk,2. Deoli,3. Newai.		18. Distt. Jaisalmer(Tehsils)1. Jaisalmer.2. Ramgarh.3. Sam. 4. Nachna.5. Pokaran.
					19. Distt. Bikaner(Tehsils)1. Bikaner.2. Lonkaransar.3. Magra (Kolayat).4. Nokha.
		3. Distt. Kota(Tehsils)1. Baran. 2. Kishan-ganj. 3.Mangrol.4. Shahbad.5. Atru. 6. Chabra.7. Chipa Barod.8. Ramganj Mandi.9. Sangod.10. Deegod. 11. Lad-pura. 12. Pipaldsa.				20. Distt. Churu(Tehsils)1. Churu. 2. Raj-garh. 3.Taranagar.4. Dongargarh.5. Ratangarh.6. Sardarshahr.7. Sujangarh.
		4. Distt. Bundi(Tehsils)1. Bundi.2. Patan.3. Hindaum.4. Nainwa.				21. Distt. Barmer(Tehsils)1. Pachphadra.2. Siwana.3. Barmer.4. Chauhtan.5. Shiv.
		5. Distt. Jhalawar.(Tehsils)1. Gangdhar.2. Jhalarapatan.3. Pachpahar,4. Pidawa.5. Khanpur.6. Aklera.				22. Distt. Jodhpur(Tehsils)1. Bilara.2. Jodhpur.3. Shergarh.4. Osian. 5. Phalodi
		6. Distt. Udaipur(Tehsils)1. Bhim.2. Deogarh.3. Kotra.4. Phalasiya.5. Amet.6. Kumhal-garh.7. Railmagra.8. Rajsamand.9. Kherwara.10. Salumber.11. Sarada.12. Udaipur.13. Nathdwara.14. Lasadia.15. Mavli.16. B. Abhanagar.17. Saira.		Distt. Sikar(Tehsil)Neem-ka-Thana		23. Distt. Jalore(Tehsils)1. Jaswantpura.2. Sandhore.3. Ahora. 4. Jalore.
					24. Distt. Sikar(Tehsils)1. Fatehpura.2. Laxmangarh.3. Danta Ramgarh.4. Sikar.5. Srimadhopur.
		7. Distt. Banswara(Tehsils)1. Banswara.2. Gadhi.3. Ghatol.4. Bagidora.5. Kushalgarh.		Distt. Jhunjhunu(Tehsils)1. Khetri.2. Udaipurwati.		25. Distt. Jhuajhunu(Tehsils)1. Jhunjhunu.2. Chirawa.
		8. Distt. Dungarpur.(Tehsils)1. Aspur.2. Dungarpur3. Sagwara.				26. Distt. Gangasagar(Tehsils)1. Ganganagar.2. Suratgarh.3. Karanpur.4. Padampur.5. Bhadra.6. Nohar.7. Anoopgarh.8. Raisinghnagar.9. Hanumangarh (excluding Project area).
		9. Distt. Chittorgarh.(Tehsils)1. Begun.2. Chitorgarh3.Gangral.4. Rashmi.5. Kapasin.6. Bar. Sadri.7. Bhadesar.8. Chhoti Sadri.9. Dungla.10. Nimbabera.11. Partapgarh.
		10. Distt. Bhilwara(Tehsils)1. Bhilwara.2. Mandal.3. Asind.4. Sahada.5. Burda.6. Kotri.7. Mandalgarh.8. Shahpura.9. Jahalpur.
		11. Distt. Sawai Madhopur(Tehsils)1. Bamanwas.2. Gangapur.3. Nadoti.4. Hindaun.5. Mahuwa.6. Toda Bhim.7. S. Madhopur.8. Bonti (Malrana).	Distt. Sawai Madhopur(Tehsils)1. Khandar.2. Karauli.3. Sapotra.
		12. Distt. Ajmer(Tehsils)1. Kekri.2. Sawar.	Distt. Ajmer.(Tehsil)1. Beawar.	Distt. Ajmer(Tehsils)1. Ajmer.2. Kishangarh.
		15. Distt. Jaipur(Tehsils)1. Dausa.2. Sikrai.3. Dudu.4. Bairath.	Distt. Jaipur(Tehsils)1. Amber.2. Jamwa Ramgarh.3. Baswa (Bandikui)4. Lalsot.5. Besai.6. chakeu.7. Jaipur.8. Sanganer.9. Kotputali.10. Phagi.11. Phulera (Sambhar).
		16. Distt. Pali(Tehsils).1. Balia.2. Deori.	Distt. Pali(Tehsils)1. Jitrar.2. Raipur.3. Pali.4. Kharohi.5. Sojat.

Form C.H. IRecovery list of Consolidation costs of village Tehsil............................ District..........

S. No.	Name of persons whose holdings are affected	No. of Khewats Khataunies or Dalbanch	Area on which consolidation fee has beenassessed in acres.	Rates of consolidation fee has been assessed inacres	Demand	Remark
1	2	3	4	5	6	7

			Notes
(i)	Column Nos. 2 and 4:-	Name of persons whose holdings areaffected parentage and caste with details of rights (Jagirdars,Proprietors, Occupancy Tenants, Khatedars etc.) area should beentered according to the latest Jamabandi of the village.
(ii)	Column No. 3:-	No. of Khewats and Khataunies orDalbanch should be written in respect of each person whoseholdings are affected and has interest in them.
(iii)	Column No. 5:-	Rate of Consolidation fee per acre should beentered.
(iv)	Column No. 6:-	The demand of consolidation feedue from the persons whose holdings are effected should beentered in this column.
(v)	Column No. 7:-	In case there is any change underthe orders of mutation etc. after the preparation of the list, amention should be made in the remarks column.

Form C.H. 2Statement showing the Consolidation fee realized in the District during the month of 19

Demands	Collection and Balance	Balance outstanding at the end of past year	Rabi 19	Kharif 19
		Rs. Ps.	Rs. Ps.
Balance of former demands. Add Demands received during themonth.
Total ..............
Substract remission authorised by the ConsolidationDepartment.
..................
Realisation during the month Balance of demands remaining forrealisation.
Details of balance of past year.
Harvest		Amount
			Rs. Ps.

Balance of last a/c	Since authorised by Settlement Officer,Consolidation of Holding	Total	Fee to Lamberdars

Paid during the month	Retrenched by Settlement Officer. Collector.	Total Balance

Dated ........... 19From Collector........................To the Commissioner, DivisionThe Director, Consolidation of Holding.No.DatedSd/-Secretary to the Government of Rajasthan in Revenue Department.

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