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Bombay Presidency - Section

Section 14 in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

14. Certificate to be obtained by public trusts for purposes of sub-section (2) of Section 4.

(1)Where any inami or special tenure land (being the property of a public trusts), is eligible for the concession in the matter of payment of land revenue under sub-section (2) of Section 4, the trustees of such land shall make an application to the Collector in Form VII within a period of six months from the commencement of these rules or such further reasonable time which the Collector may allow for obtaining a certificate evidencing eligibility to such concession in For VIII.
(2)On receipt of an application, the Collector shall make such inquiry as he deems fit, and if he comes to the conclusion that the trust satisfies the requirement of sub-section (2) of Section 4, he shall issue a certificate in Form VIII.
(3)Where a certificate is issued under sub-rule (2) in respect of any property of a public trust the trustees thereof shall produce the same before the Collector, and get the same renewed every year on or before the 31st July, thereof.Form I(See Rule 3)Form of return to be submitted under Section 5 of the Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969, by a superior holder
1. Full name and address of the person submittingthe return  
2. If the person submitting the return is notprimarily liable to pay the land revenue in respect of theinamiland or special tenure land, the capacity in which he issubmitting the return, and the authority under which he is acting(See proviso to Section 5 of the Act).  
3. Details of theinamiland, special tenure land, orfazindariland in respect ofwhich the return is submitted.  
  (i) Name of the revenue division.  
  (ii) Revenue Survey No.  
  Cadastral Survey No.  
  New Cadastral Survey No.  
  (iii) Area in Sq. Metres.  
  (iv) Assessment now paid toinamdar.  
  (v) Description of the land-  
  (a)Inami  
  (b)SpecialTenures  
  (i) Pension and taxtenure  
  (ii) Quit and groundrent tenure.  
  (iii) Foras tenure  
  (iv) Sanadi tenure  
  (c) Redeemed land.  
  (d) Fazindari land.  
4. Estimate in regard to the value of the land inthe revenue division on the 2nd December, 1957 Rs. per sq. metre.  
5. The purpose for which the land is used, whetherresidential, commercial, industrial or other purpose.  
I ............................. resident of ............................. do hereby solemnly declare that the above statement contains to the best of my knowledge and belief correct and complete information in respect of all the [land held by] [Here specify the name superior holder.]Place :Date :Signature of applicant(Thumb impression)This is to witness that the return in subscribed by Shri. ............................ in our presence on the day of ............................ at ............................ and that he has signed it in our presence.Witness 1. - Full name and address Signature of the witness.Witness 2. - Full name and address Signature of the witness.Place :Date :To,The Collector of Bombay.Note. - (1) This return is to be furnished in duplicate and may be presented in person or sent by registered post.
(2)If this return is not furnished to the Collector within the prescribed time of six months with effect from 1st August 1971, the assessee is liable to penalty of Rs. 50 under Section 6 of the Act.Form II[See Rule 5 (1)]Register of sale transactions of plots in City of Bombay during the period of fifteen years immediately preceding 2nd December, 1957Revenue Division
Year Date of transaction Name and father's name of vendor Name and father's name of vendee Details of sales transaction
Plot No. or Survey No. Revenue assessed or ground rent paid Area sold Sale price
1 2 3 4 5 6 7 8
          Rs. Square metresRs. and Square yards
In the case of land with Superstructure break upof price on the date of sale Use of Land Remarks Signature of Certifying Officer
Value of land Value of superstructure Use at the time of sale User of land on 2nd December, 1957
9 10 11 12 13 14
Rs. Rs.        
Form III[See Rule 5(1)]Register of awards declared in respect of lands in City of Bombay under the Land Acquisition Act, 1894 during 15 years immediately preceding 2nd December, 1957Revenue Division
Year Date of issue of notification under Section 4 ofthe Land Acquisition Act Details of the land acquired
Plot No. or Survey No. Revenue Assessment or ground rent paid Area acquired
1 2 3 4 5
        Square metres and Square yards
Value of the land (excluding the value ofsuperstructure, if any) declared under the award Use of the land at the time of acquisition Purpose for which the land was acquired Remarks Signature of the Certifying Officer
6 7 8 9 10
         
Form IV[See Rule 5 (1)]Register of lease transactions of lands in City of Bombay during the period of fifteen years immediately preceding 2nd December, 1957.Revenue Division
Year Date of lease Name and father's name of lessor Name and father's name of lesse Details of lease transactions
Plot No. or Survey No. Revenue assessed or ground rent paid Area leased out Rent
1 2 3 4 5 6 7 8
          Rs. Square metres and Square yards Rs.
In the case of land with Superstructure break upof rent into User of Land Remarks Signature of Certifying Officer
Rent of land Superstructure Estimated sale price Use at the time of lease User as on 2nd December, 1957
9 10 11 12 13 14 15
             
Form V(See Rule 10)Application for compensation under Section 13 by an Inamdar entitled to compensation under Section 11 or 12 of the Bombay City (Inami and Special Tenure) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969.
A. Full name and address of the applicant.  
B. Details of inami/special tenure including redeemed land, theabolition of which has entitled the applicant to compensationunder the Act.  
  (a) Names of the revenue division in the City of Bombay in whichthe land is situated.  
  (b) Details of lands comprising the inami or special tenureincluding redeemed land.  
    (i) Survey No.  
    (ii) Area in square metres.  
    (iii) Assessment in Rs. If the applicant is an Inamdar, the extentof his share in the inami/special tenure including redeemed land.  
C. Compensation claimed -  
    (i) for the extinguishment of the right of the inamdar to recoverland revenue in respect of inami land under the 2nd Inam grant.Name of the revenue division Survey Number.  
    (ii) for the setting aside the redemption of assessment or rent.Details of special tenure land, Name of the revenue divisionSurvey Number Area in square metres Assessment redeemed Rs.......Compensation claimed Rs. .......  
    (iii) Total amount of compensation claimed.  
    (iv) Extracts from the register or rent rolls and other relevant,record in respect of such land(s) are enclosed.  
I also enclose the following documents evidencing my right in question. - Here give a list of documents-I Shri. ........................... do hereby declare that what is stated above is true to the best of my information and belief.Place:Date:Signature of the applicant.ToThe Collector of BombayForm VI(See Rule 12)Application for compensation under Section 14 by a person entitled to compensation under Section 14
A. Full name and address of the applicant.  
B. Details of Inami/Special tenure/including redeemed land theabolition of which has entitled the applicant to compensationunder the Bombay City (Inami and Special Tenure) Abolition andMaharashtra Land Revenue Code (Amendment) Act, 1969.  
  (a) Name of revenue division in the city in which the land issituated.  
  (b) Details of land comprising the Inami/Special tenure/includingredeemed land-  
    (i) Survey No.  
    (ii) Area in Square Metres  
    (iii) Assessment in Rs.  
  The interest he had in the Inami/Special tenure/redeemed land.  
C. Compensation claimed for extinguishment or modification land.  
D. Basis on which the compensation is claimed.  
E. List of documents in respect of lands evidencing the claim.  
I/ Shri. ............................. do hereby declare that what is stated above is true to the best of my information and belief.Place:Date:(Signature of applicant)(Thumb impression)ToThe Collector of Bombay.Note: - Extracts from the register of rent rolls and other relevant record in respect of such land(s) and other documents evidencing the claim should be enclosed.Form VII[See Rule 14 (1)]To,The Collector of BombaySubject - Grant of Certificate for exemption from the provisions of the Act.Sir,We, the trustees of [.............................] [Here specify the name of trust.] apply for a certificate for exemption from the provisions of the Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969, as provided for in Rule 14 of the Bombay City (Inami and Special Tenures) Abolition Rules, 1971.The trust is registered/deemed to be registered under the Bombay Public Trusts Act, 1950, bearing registered No. ............................... of .............................The trust is established for the purpose of .............................. and holds land (s) specified in the schedule hereto, and the income derived from the said land (s) is appropriated and will be appropriated hereafter for objects for which the trust is established.We append-
(i)a certified copy of the certificate of registration under Bombay Public Trust Act, 1950.
(ii)a certified copy of the extract from the register of rolls in respect of each of the lands mentioned in the schedule.
(iii)the latest balance sheet audited under Section 33 of the Bombay Public Trusts Act, 1950 and duly certified to be a copy of accounts so audited by the person referred to in sub-section (2) of that section.
Date :Yours faithfully,Before two witnesses:[Witness No. 1] [Each witness should sign after the trustee has signed in their presence.][Witness No. 2] [Each witness should sign after the trustee has signed in their presence.]Signature of Trustee (s)