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State of Goa - Section

Section 5th in Code of Comunidades of 1961

5th. Capoty and coconut grove of the blacksmith.

Orlim. - It has got 3100 shares. The dividend of each share shall be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Raia. - It has got 5400 shares and also members known as "gaonkars", "gentios" grade 1, "gentios" grade 2 and "vantelos" with right to personal zonn.The zonn of the "gaonkars" and of the zonnkars of the remaining three chasses is equivalent to 28 shares plus the quota of 136 shares of the general group of zonnkars.The "gaonkars" are subject to annual tax, named "navim", which consists of $10 per head and the zonnkars of the other three classes to $05 per head. This tax shall constitute the income of the comunidade and it shall be divided by the general number.In view of this, in the first place, the annual divisor shall be calculated in the following manner:-The number of the "gaonkars" and zonnkars of the other three classes enrolled in the said year, is to be multiplied by 28, plus 5400 shares shall be added to the said product and the sum will indicate the divisor of the respective year.When this is done, the amount to be distributed or the general dividend fixed in the annual accounts sheet, shall be divided by the said divisor.The quotient of this divisor will be the dividend pertaining to each share in the respective year and the gains of the personal zonn of the aforesaid four classes will be the product of the said quotient multiplied by 28, added by the quota corresponding to the dividend of 136 shares of the general group of zonnkars. This quota will be calculated by dividing the same dividend of 136 shares by the number of "gaonkars" and zonnkars of the other three classes enrolled in the respective year.After paying the gains, calculated in the aforesaid manner, to "gaonkars" and other zonnkars the tax "navim" described above, shall be computed.Sarzora. - It has got 3600 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Seraulim. - It has got 4400 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Sernabatim. - It has got 600 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Sirlim. - It has got 1800 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Telaulim. - It has got 3400 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Utorda. - It has got 3700 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Vanelim: - It has got 400 shares. The dividend of each share will be calculated by dividing the amount to be distributed i.e. the general dividend fixed in the annual accounts sheet by the said number of shares.Varca. -It has got 8000 shares. The dividend of each share will be calculated by dividing the general dividend fixed in the annual accounts sheet by the said number of shares.Velim. - It has got 41,650 shares.Verna. - It has got 9200 shares and also members known as "gaonkares", with right to personal zonn or "vangor parte".The "vangor parte" consists in invariable amount of 135$90. Besides the member, "gaonkars" receive on account of title of gain of "servidores", the net income of the properties listed below and the dividends of 5 shares of the "servidores" carpenters.So, the aforesaid amount of 135$90, of "vangor", and the net income of the properties mentioned below shall be separated from the amount to be distributed or from the general dividend that may be fixed in the annual accounts sheet and the remaining shall be divided by 9200 shares, the quotient will be the dividend of each share.The amount of "vangor parte" and the income of the aforesaid properties shall be added to the dividend of the said 5 shares of "servidores carpinteiros" and the sum will be divided by 25 "vangores" of which at present, the comunidade is composed, the quota of each "vangor" shall be sub-divided "per stirpes" by "gaonkars" enrolled in the respective year, and the quotient will indicate the gains that as title of "vangor parte" and gain of the "servidores" belong to the gaonkars. The following are the properties, the net income whereof, is exclusively distributed among "gaonkars":-