Section 20A in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

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State of Uttar Pradesh - Section

Section 20A in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

20A. [ Section 27 (3) of the Act read with Section 69 of U. P. Act I of 1951. [Added by Notification No. U.P. 2319 (A)/l-A-582-D 63, dated 10th February, 1964.]

- Where the person entitled to receive the compensation is-

(a)a minor or a person suffering from some legal disability, such person not being a ward of a natural guardian, a testamentary guardian, guardian appointed under the Guardian and Wards Act, 1890 or other legal guardian, or

(b)a limited owner,

the compensation may be deposited with the District Judge of the district in which the person resides :Provided that after the compensation has been so deposited, the District Judge may, on application being presented to him, appoint a guardian for such minor or person suffering from legal disability, and until such appointment the District Judge shall deal with the compensation in the best interest of the person on whose behalf it has been deposited with him.]J.B. Form 1(See Rule 2)Form of ProclamationI .........., Collector of district Dehra Dun, do hereby declare for the information of all persons possessing or claiming any right, title or interest in land situated in Pargana Jaunsar-Bawar, tahsil Chakrata, of the district aforesaid, that by virtue of the Notification No...................dated................. all such lands to which the said notification applies shall vest on...................20, in and stand transferred to the State of Uttar Pradesh, with effect from the said date, free from all encumbrances and I shall on the date aforesaid take charge of the lands on behalf of the State of Uttar Pradesh.Know all men, therefore, that with effect from the date aforesaid all rights, title and interest of all the intermediaries in every such land have ceased and are vested in the State of Uttar Pradesh free from all encumbrances.So with effect from the date aforesaid all rent in respect of all lands so vested shall vest in and shall be payable to the State Government, and not to the intermediary, and any payment made in contravention thereof shall not be valid discharge of the person liable to pay the same.Seal of the CollectorSignature.............Date.............J.B. Form 2(See Rule 6)Statement showing arrears of land revenueKhat..........., pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra Dun

Serial No.	Name of intermediary with parentage and residence	Name of village	Number of Khata Pathbandi	Amount due on the appointed date	Realization made after the appointed date nutbefore the date of determination of compensation	Balance to be recovered (col. 5 minus col. 6)	Signature of Tehsildar
1	2	3	4	5	6	7	8

J.B. Form 3(See Rule 9)Statement showing gross rental income from the notified landKhat.......... pargana Jaunsar-Bawar, tahsil Chakrata, District Dehra Dun

Serial No.	Name of village	Number of Khatauni Khata	Name of intermediary with parentage andresidence	Total of all cash rents payable by tenantsincluding those commuted by Settlement Officer	Rent of the land to which Section 34 applies	Balance (col. 5 minus col. 6)	Signature of Compensation Officer	Remarks
Hamlet
1	2	3	4	5	6	7	8	9

J.B. Form 4(See Rule 9)Statement showing share of intermediaries in the net rental incomeKhat............. pargana Jaunsar-Bawar, tahsil Chakrata, District Dehra Dun

Sl. No.	Name of village	Number of Khatauni Khata	Name of intermediary in the Khatauni Khata	Share of the intermediary in the KhatauniKhata
1	2	3	4	5

Net rental income of the intermediaries fromrents received or payable by the tenants (excluding those ofSection 34)	Land Revenue of the Khewat and Patbandhi Khata	Intermediary's share of the net rental income	Intermediary's share of the land revenue	Remarks
6	7	8	9	10

J.B. Form 5(See Rule 9)Statement showing the land under personal cultivation of zamindari settled as Bhumidhari and the amount of land revenue payableKhat........., pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra Dun

				Land in personal cultivation or in possessionas grove etc.
Sl. No.	Name of intermediary with parentage andresidence	Name of village	Number of Khatauni Khata	Plot No.	Area	Class of Soil	Selected rent rate	Valuation
1	2	3	4	5	6	7	8	9
							Rs.	Rs.

Aggregate of col. 9	Total valuation as determined by SettlementOfficer in col. 13 of statement 6	Land Revenue as determined by the SettlementOfficer in col. 14 of statement 6	Land Revenue payable (col. 10 x col. 12)/Col.11	Signature of Compensation Officer	Remarks
10	11	12	13	14	15
Rs.	Rs.	Rs.

J.B. Form 6(See Rule 10)Draft Compensation StatementVillage.................khat................ pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra Dun

Sl. No.	Name or names of intermediary with parentageand residence	Number of Khatauni Khata	Land revenue payable or deemed to be payablebefore appointed date (col. 9 of J.B. Form 4)
1	2	3	4

Share in the rental income (col. 8 of J.B.Form 4)	Name of compensation (16 times the aggregateof col. 5)	Arrears/ land revenue	Signature of the Compensation Officer	Remarks
5	6	7	8	9

J.B. Form 7(See Rule 11)In the Court of the Compensation Officer, pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra DunWhereas the statement of rental income and the draft compensation statement in respect of the khat........................village..................... pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra Dun, have been prepared, the same are hereby published for the information of all persons interested, to appear and file objections, if any, upon the said statement or the draft compensation statement within a period of one month from the date of its publication.The statements referred to above will be available for inspection in the Court of the undersigned at................... on any working day between 10 a.m. and 4 p.m.Seal of the Court.Signature.....................Compensation Officer,Date ................................J.B. Form 8(See Rule 14)Register of payment of Cash CompensationKhat............... pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra Dun

Sl. No.	Name of village	Name of intermediary with parentage andresidence	Amount of final compensation determined	Amount of interest	Total cols. 4 and 5	Deductions to be made from compensation	Transfer credit account No.
Nature of arrear	Amount
1	2	3	4	5	6	7	8	9

Net amount payable (cols. 6-8)	Instalment	Amount of each instalment	Number of voucher and date	Signature of Compensation Officer	Date of enactment	Remarks
10	11	12	13	14	15	16
	First
	Second
	Third
	Fourth
	Fifth
	Sixth
	Seventh
	Eighth
	Ninth
	Tenth

J.B. Form 9(See Rule 14)Notice (in duplicate)In the Court of the Compensation Officer, pargana Jaunsar-Bawar, tahsil Chakrata, district Dehra DunToSri........................, son of................resident of.......................................Whereas the net amount of compensation payable to you under the Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956, in respect of your rights, title or interest in the notified land situate in the marginally noted villages is Rs..........and the same is payable to you in lump sum/10 annual instalments (as noted below) the first instalment having fallen due now and each of the remaining instalments being due hereafter on first of July each year.

	Amount of Compensation	Amount of Interest
	Rs. nP.	Rs. nP.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.

Notice is hereby given to you to appear personally or through a duly authorized agent to receive the said lump sum amount/first instalment in my court on the................day of.............................between the hours of 10a.m. and 4 p.m.Given under my hand and seal of the court this........................................day of..................................Seal of the Court.Signature of the Compensation Officer,Date.............................J.B. Form 10(See Rule 14)Voucher of Payment of Compensation

No. .............. Voucher no. ..........	Book No. ............ Voucher No. ............
.....................................	...................................
Name, parentage and residence of the Claimant	Head of service chargeable ............ voucher No. ........of list of payment
Compensation paid with interest in respect of notified landin village..............	Received this day..... of.............. the sum of Rs.............. being the amount due to me as compensation andinterest under Section 28 in respect of notified land invillage...........pargana........... .............name,parentage and address of the claimant................ SerialNo.............. in Register in J.B. Form 8.................
Pargana....................
Serial No............of Col. 1 of Register in J.B. Form 8
Amount payable in cash Rs............. nP........(in words)
Signature of Compensation Officer.	Approval for Rs................ (in words)................
Date......................	Signature of Compensation Officer
	Date ......................
	Claimant's signature and address.
Pay in cash Rs..............	(in words) Rs................only
Signature of Siaha Navis..........
Date .......................
Signature of Tahsildar......	Signature of the Treasury Officer/Sub-Treasury Officer.
Date................	Date ......................
	Received Voucher.
	Signature of recipient.
	Date .............

J.B. Form 11(See Rule 14)

Payable by transfer credit	Payable by transfer credit
	Voucher for adjustment of Arrears
Book No.	Voucher No.	Book No.	Voucher No.
Name, parentage and residence of the intermediary	Head of service chargeable.Voucher No. ........ of listof payment
Adjustment made from compensation money	Received this day of the sum of Rs. ............. being theamount recoverable from the compensation in respect of notifiedland in the following village and adjusted by transfer credit tothe head as herein detailed.
Khat	Khag
Sl. No. of register in J.B. Form 8 ….
Sl. No. of register in J.B. Form 2 ….
Amount payable by transfer crediton account of
	Rs.nP.	Name, parentage and residence ofthe intermediary
1.
2.	Village
Total ….	Sl. No. of register in J.B. Form 8 ….
Compensation officer	Sl. No. of register in J.B. Form 2 ….
Date...............	Signature of Compensation Officer
	Head of Account
	Approved for Rs.…............................
	…........................................
	Compensation Officer, Tahsildar
	Date.................... Date.....................
Pay by transfer credit Rs.…..................	(in words) as follows:
Head of Account
Siaha Navis..........	Received voucher
Date .......................	Amount
Tahsildar......	…..............................
Date................	Signature of Tahsildar
	…....................................
	Treasury/Sub-Treasury officer
	Date................................

J.B. Form 12(See Rule 14)Register of vouchers issued in J.B. Form 10Register of vouchers issued in J.B. Form 11

		District		Tahsil
Sl. No.	Date	Book No.	Serial No. of voucher	Amount of voucher	Signature of Compensation Officer verifyingentries in Cols. 1-5	Sub-Treasury voucher No. and date of payment	Signature of Compensation Officer verifyingentries in Col. 7	Remarks
1	2	3	4	5	6	7	8	9
				Rs.

J.B. Form 13(See Rule 16)Monthly statement of payment of compensation in pargana Jaunsar-Bawar, thasil Chakrata, district Dehra Dun.

Total value of vouchers in J.B. Form 11	Total amount encashed	Remarks
1	2	3
Rs.	Rs.

...................................Compensation OfficerDate...........................J.B. Form 14(See Rule 19)Register of Power of Attorney, Probates, Succession Certificate

Date	Sl. No. of the register in J.B. Form 8 inrespect of which representation made	Name of principal with parentage and residence	Name of authorized legal agent with parentageand residence
1	2	3	4

Description of document	Date of execution of document	Date of registration by document in the caseof power of attorney	Remarks
5	6	7	8

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State of Uttar Pradesh - Section

Section 20A in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

20A. [ Section 27 (3) of the Act read with Section 69 of U. P. Act I of 1951. [Added by Notification No. U.P. 2319 (A)/l-A-582-D 63, dated 10th February, 1964.]