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State of Rajasthan - Act

The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

RAJASTHAN
India

The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

Rule THE-AJMER-ABOLITION-OF-INTERMEDIARIES-AND-LAND-REFORMS-RULES-1955 of 1955

Published on 23 July 1955
Commenced on 23 July 1955
[This is the version of this document from 23 July 1955.]
[Note: The original publication document is not available and this content could not be verified.]

The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955Published vide Notification Gazette of India (Extraordinary) Part 2, Section 3, dated 28.7.1955, 23rd July, 1955Government of Ajmer Revenue DepartmentS.R.O. 1947. - In exercise of the powers conferred by Section 84 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (111 of 1955), read with the Government of India, Ministry of Home Affairs Notification No.F.3(3)-Judl./II/55, dated the 31st May, 1955, the Chief Commissioner, Ajmer hereby makes the following rules:-Chapter - I Preliminary

1.

(1)

(a)These rules may be called the Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955.

(b)They shall come into force at once.

(2)In these rules, unless there is anything repugnant in the context:-

(a)"Act" means the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (III of 1955).

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

(c)"Schedule" means the schedule of the Act.

Chapter - II Abolition of Intermediaries and Equation of their Rights

2.

Upon the publication of a notification under Section 4, the Collector shall issue a proclamation in A.I. Form 1, and cause the same to be published in the villages in which the estate or estates to be acquired under the said notification are situated-

(1)by posting copies of the proclamation at his court house, at the Tehsil building and at some conspicuous place in or near the village or villages in which the estate or estates to be acquired are situated, and

(2)by beat of drum in each village in which the estate or estates are situated.

3.

With effect from the date of vesting, the Collector shall be incharge of the acquired estates and he shall deal with them in the matter of the management of Land and fixation and collection of revenue or rent according to the provisions in the Act and the Ajmer Tenancy and Land Records Act, 1950 (XLII of 1950).

4.

(1)Immediately after the date of vesting the Collector shall ask every Intermediary to furnish within a month a statement in A.I. Form 2 showing the amounts recovered by him before the date of vesting on account of revenue, rent, cess or other dues for the agricultural year in which the date of vesting falls, from every under-proprietor, tenant, sub-tenant or any other person in his estate.'

(2)The Collector shall maintain a separate account of the amount recovered by him after the date of vesting on account of revenue, rent, cess or other dues for the agricultural year in which the dale of vesting falls, from every under proprietor, tenant, sub-tenant or any other person in each estate acquired under the Act.

(3)The total amount recovered under sub-rules (1) and (2) shall, at the end of the agricultural year in which the date of vesting falls, after deducting ten percent therefrom, be rateably distributed between the Intermediary and the State Government.

5.

Immediately after the publication of the notification under Section 4 in respect of an estate, the Collector shall prepare and maintain a register in A.I. Form 3 showing the arrears of land revenue, cess and all other dues in respect of the estate due from the Intermediary and of all loans advanced by the State Government or the Court of Wards to the Intermediary outstanding against the Intermediary on the date of vesting.

6.

The Collector shall send a copy of the register maintained under Rule 5, duly signed by him to the Compensation Commissioner who shall take into account the entries in this register in determining the amount to be deducted from the compensation payable to the Intermediary under Section 9.Where no balance is outstanding in respect of an Intermediary the Collector shall send a blank statement duly signed by him.

7.

With effect from the date of vesting of an estate, the following classes of suits, applications and proceedings shall be stayed:-

(i)All suits and proceedings whether of the first instance, appeal or confirmation or revision for ejectment from the land in any acquired estate pending in any court on the date of vesting except where the plaintiff, appellant or applicant, as the case may be, is himself a tenant or a sub-tenant.

(ii)Applications for demarcation of Niji-Jot.

(iii)Applications or proceedings for the allotment of land in any estate.

(iv)Applications or proceedings for the acquisition of land by the Intermediary under Section 37 of the Ajmer Tenancy and Land Records Act, XL11 of 1950.

(v)Applications for acquisition of proprietary rights by tenants under Section 40 of the Ajmer Tenancy and Land Records Act, XLII of 1950.

(vi)Applications for declaration of rights under Section 43 of the Ajmer Tenancy and Land Records Act, XLII of 1950.

(vii)Proceedings for auction or sale of any holding in the estate on account of arrears of land revenue or rent.

(viii)Proceedings under Section 104 of the Ajmer Tenancy and Land Records Act, 1950 (XLII of 1950) started on the application of an intermediary.

(ix)All cases of execution of decree relating to debts which are wholly or partially charged upon or decreed against an acquired estate or part thereof.

8.

Every suit or proceedings, whether pending in the court of first instance or in appeal, confirmation or revision stayed under Rule 7, shall be abated by the court or the authority before which it may be pending, after giving notice to the parties and giving them an opportunity of being heard.

9.

(1)The State Government, by a notification in the Official Gazette, may transfer the control and management of any common land to a Gram Panchayat to the Guzaredar entitled to receive maintenance allowance under Section 11.

(2)In the management of such common lands a Gram Panchayat shall have regard to the following matters:-

(a)Development and improvement of agriculture.

(b)The preservation, maintenance and development of forests and trees.

(c)Maintenance and development of village sites, pathways and village communications.

(d)The proper management of huts, bazaars and melas.

(e)The development of co-operative farms.

(f)The development of animal husbandry which includes pisciculture and poultry farms.

(g)The development of cottage industries.

(h)The maintenance and development of fisheries, wells, ponds, water courses and channels.

(i)Sanitation and proper supply of drinking water.

(j)The proper preservation and maintenance of pasture lands or grazing grounds sufficient for grazing of the cattle in the village.

(k)Any other matter which may be in the public interest or convenience:

Provided that no waste land or pasture land shall, be let out to any person for cultivation without the previous sanction of the Collector and in contravention of the provisions of the Act.

10.

The Gram Panchayat shall maintain separate account of the money realised in respect of the common lands, the control and management of which has been transferred to it under Rule 9(1) and the money so realised shall be spent on the development and other works of public convenience in the same village in which the common land is situated.

11.

The Gram Panchayat shall maintain the following records in respect of the common land entrusted to their control and management under Rule 9(1):-

(i)A register of each class of common land entrusted to its management.

(ii)Counter-foils of leases, licence or contracts given by the Gram Panchayat to any person.

(iii)Demand and collection register.

(iv)Receipt books.

(v)Cash book showing the income and expenditure in respect of common lands entrusted to their management.

12.

(1)The Intermediary' whose estate has been acquired under Section 4 shall, within one month of the date of vesting submit to the Collector in A.I. Form 4 a list of the property which he claims under sub-section (1) of Section 7 of the Act to be his private and personal property. The Collector shall give a receipt for the Intermediary and shall desist from taking over possession or charge of the property specified in the list till he passes orders on the list under sub-rule 4.

(2)The Collector, before he passes orders on this list under sub-section (2) of Section 7, shall publish the list in the village or villages where the property mentioned in the list is situated and allow a months time for filing objections, if any.

(3)Copies of the list shall also be sent to the Tehsildar within whose jurisdiction the property is situated-

(a)for being proclaimed by beat of drums in the village or villages where the property is situated;

(b)for being exhibited at some conspicuous place in such locality;

(c)for being posted on the Notice Board of the Tehsil; and

(d)for verification of each item in the list with reference to the records maintained in the Tehsil and by necessary enquiry on the spot.

(4)If any objections are filed within the time allowed under sub-rule (2) or if the Tehsildar after verification reports that certain property mentioned in the list is not the private property of the Intermediary, the Collector shall fix a date for holding an enquiry in the presence of the Intermediary or his duly authorised agent, objectors, if any, and a representative of the State Government who shall be an Officer not below the rank of Naib Tehsildar and after giving an opportunity of producing evidence and of being heard, pass such orders as he deems proper about each item of the property mentioned in the list.

(5)The Collector shall forward a copy of the list with a copy of his order passed under sub-rule (4) to the Compensation Commissioner for his information.

13.

Immediately after the date of vesting the Collector shall get a statement prepared in A.I. Form 5 of Niji-Jot and Khud-Kasht lands, groves and orchards held by each Intermediary giving details of the Khasra number, area and soil class of each plot showing separately the plots cultivated personally by the Intermediary and by tenants with the period of tenancy on basis of existing records. The Collector shall send to the Compensation Commissioner a copy of the statement prepared under this rule.

14.

(1)Immediately after the date of vesting the Collector shall ask every Intermediary to furnish within a month of the receipt of the order, a list in A.I. Form 6 of all leases and contracts granted by him on or after the first day of June, 1950 for any non-agricultural purposes or relating to any forest, fishery, quarry, Bir, Pasture or waste land in his estate for a period of 3 years or more.

(2)On receipt of this list the Collector shall summon the persons in whose favour the leases or contracts have been granted, with their leases and other documents and after scrutinizing them giving an opportunity to the parties of being heard, shall decide whether the lease or contract should be cancelled under Section 3 of the Act.

(3)In determining the question whether a lease or contract was made or entered into in the normal course of management or in anticipation of the legislation for the Abolition of Intermediaries, the Collector shall take into consideration the following facts:-

(a)The past practice of granting such leases or contracts in the estate.

(b)The date of the lease or the contracts.

(c)The amount for which the lease or the contract has been granted.

(d)The amount of premium, if any, charged by the Intermediary.

(e)Whether the lease or the contract has been made or entered into in accordance with the rules and standing orders, if any, of the Government.

(4)After taking such oral or documentary evidence as the parties may produce and hearing the parties concerned, the Collector shall pass an order in writing giving full reasons in support of his order.

15.

(1)If any Intermediary recovers any rent, revenue or cess or other dues in contravention of Section 9 of the Act, the Collector shall call upon the Intermediary to appear before him on the date fixed in the notice and to show cause why the penalty provided in sub-section (2) of Section 9 should not be imposed on him; and after giving him an opportunity of being heard, pass such order as he may deem fit.

(2)In fixing the amount of penalty the Collector shall take into consideration the following matters:-

(a)The date of recovery.

(b)The period for which the amount recovered was due.

(c)The amount recovered.

(d)Circumstances under which the amount was recovered.

(3)In addition to the penalty imposed under this rule the Collector shall also order that the amounts recovered by the Intermediary be refunded within a period of 15 days from the date of the order.Chapter - III Assessment of Compensation

16.

(1)The Compensation Commissioner in determining the amount to be paid to a Guzaredar under Section 11 out of the compensation payable to an Intermediary in respect of his estate shall, in addition to the matters specified in Section 11, also take into consideration the following matters:-

(a)The relationship of the Guzaredar claiming maintenance allowance to the Intermediary.

(b)The terms and conditions, if any, mentioned in the Sanad, Iqrarnama, or any document about the maintenance allowance payable to the Guzaredar.

(c)Any orders of the State Government or a Court of Law regarding the payment of maintenance allowance out of the income of the estate acquired under the Act.

(d)Area of land in the Estate held rent-free or at a favourable rate of rent by the Guzaredar claiming maintenance allowance.

(2)The amount determined under Section 11 shall be payable to the Guzaredar out of the instalments of compensation payable to the Intermediary for such period only as the payment of instalments of compensation to the Intermediary continues. Ordinarily, the amount payable to a Guzaredar under Section 11 will bear the same proportion to the annual instalments payable to the Intermediary as the amount of cash maintenance allowance which that Guzaredar used to receive from the Intermediary before the date of vesting bears to the net income of the Intermediary on which compensation has been calculated.

17.

(1)The statement of claim required to be filed under sub-section (1) of Section 12 of the Act shall be in A.I. Form 7.

(2)In addition to the particulars mentioned under sub-section (2) of Section 12 of the Act, the following details shall be given in the Statement of Claim:-

(a)Khasra Number and the area of each plot held as Niji-Jot or Khud-Kasht by the Intermediary with details of the plots cultivated personally by the Intermediary and in possession of tenants mentioning the period of such possession in each case.

(b)Area and land revenue or rent of the holding or holdings held by the Intermediary as tenant in any village outside his estate.

(c)Details of open enclosures, house sites, private buildings, place of worship, wells, groves, orchards and trees which the Intermediary claims to be continued to remain in his possession under sub-section (1) of Section 7 of the Act.

(d)The amount of income-tax paid or payable by the Intermediary on his income from mines and forests in the estate.

18.

(1)The Statement of Claim shall be filed in duplicate in the office of the Compensation Officer personally by the Intermediary or his duly authorised Agent within the period specified in Section 12.

(2)The Statement of Claim shall be signed and verified by the Intermediary himself or his duly authorised Agent in the manner as provided under sub-section (4) of Section 12 of the Act.

19.

(1)The Compensation Officer shall from the Record of Rights prepared at the last Record Operations and the annual registers, if any, prepared by the Land Records Staff for the basic year, prepare the following statements:-

(a)a statement in A.I.Form 8 in respect of Niji-Jot, Khud Kasht, grove, orchard lands and bir held by each intermediary showing separately the lands cultivated personally by the Intermediary and in the possession of each tenant and their valuation at village-rates applicable to Ex-Proprietary tenants fixed at the last Settlement or Rent-Rate Operations;

(b)a statement in A.I. Form 9 of holdings or part thereof the rent of which is payable in kind or based on an estimate or appraisement of the standing crops or partly in cash and partly in kind; and

(c)a statement in A.I. Form 10 in respect of holdings for which rent is payable but has not been determined.

(2)The rent or revenue of the holdings entered in three statements prepared under sub-rule (1) will be calculated in accordance with the provisions of clause (3) of Schedule to the Act.

19A. [ [Inserted by item no. 1 of the Revenue (A) Department Notification No.F.1 (36) Revenue/A/57, dated 1-5-1958, published in the Rajasthan Gazette, Part IV-C, dated 12-6-1958.]

The rent rates in Bhom and Muafi areas shall:-

(a)if such area is situate in any jagir village, by the appropriate sanctioned rates for such jagir village, and

(b)if such area is not situate in a jagir village, by the appropriate sanctioned rates of the jagir circle, as shown in the Appendix to these Rules, in which the said area falls.

Explanation. - In this rule, the expression "sanctioned rates" means the sanctioned rates determined under the Ajmer Tenancy and Land Records Act, 1950 (Central Act XLII of 1950).]

20.

The Compensation Officer will check the entries in the Statement of Claim filed by the Intermediary with reference to the Record of Rights prepared during the last Record Operations and Annual Registers and the statements prepared by him under Rule 19 and after giving the Intermediary an opportunity of being heard and making such other enquiry as may be necessary, correct any mistake, that may be found in the Statement.

21.

In case no statement has been filed by the Intermediary within the period specified under section and the Statement filed does not contain all the required particulars, the Compensation Officer shall determine the required particulars on the basis of the Record of Rights prepared during the last Record Operations and Annual Registers and other documents after making such necessary enquiry as he may deem fit and after giving an opportunity of the Intermediary of being heard.

22.

For purposes of determining the amount of compensation, dues and other deductions, under sub-section (1) of Section 13, the Compensation Officer or Commissioner may require the Intermediary to produce any registers, records, documents or other evidence that may be in his possession for determining the amount of compensation and the amount recoverable from the Intermediary under clause (e) of sub-section (1) of Section 6. The Intermediary so required shall produce the register, the records, documents or other evidence which he has been asked to produce. If he fails to produce, then the Compensation Officer or Commissioner may make any reasonable presumption against him.

23.

The details of the amounts recoverable from an Intermediary under clause (b) of sub-section (1) of Section 13 shall be ascertained from the Collector.

24.

In case of areas included in Niji-Jot, Khud-Kasht or other holdings the rent or revenue of which has either not been determined or is paid in kind or partly in cash and partly in kind, the rent or revenue of such areas shall be determined at appropriate village rates fixed at the recent Rent-Rate or Settlement Operations in force for the time being on the basis of the statements prepared under Rule 19.

25.

The average Sayar income from ground rent for house sites, waste lands, huts, bazars, quarries, grazing fees, fisheries, birs, mines and irrigation fees from private tanks shall be calculated on the basis of the Record of Rights or annual register (if such records are regularly maintained in the estate) for the 12 years immediately preceding the year in which the date of vesting falls. If no annual records are maintained by Patwaris in any estate, the said average Sayar income may be calculated on the basis of any registers or records regularly maintained by the Intermediary for the said period of 12 years immediately preceding the year in which the date of vesting falls. In case no entries have been made in the annual registers and no regular records are maintained by the Intermediary, the Compensation Officer shall determine the average annual Sayar income after making such enquiries as he may deem fit.

26.

(1)Income of forest shall be calculated on the basis of the annual records maintained in the Forest Department and by the Intermediary for the period of 20 agriculture years immediately preceding the date of vesting. In case no records of such income are available in the Forest Department or with the Intermediary, the Compensation Officer shall determine the average income from Forests after making such enquiries as he may deem fit.

(2)The Compensation Officer may, during the course of the enquiry under sub-rule (1), call upon the Intermediary to furnish within a period to be fixed a written statement showing-

(a)the area of the forest,

(b)the class of forest (e.g., high forest, coppice, coppice with standards, scrubs etc.),

(c)the income received year after year during the 20 years immediately preceding the date of vesting,

(d)the principal species of trees in the forest and their approximate, age, class etc.,

(e)the condition of the forest at the date of vesting and any other particulars which may be material for determining the average annual forest income of the Intermediary for the period of 20 years.

(3)On the filing of the written statement under sub-rule (2), or if no written statement is filed on the expiry of the period allowed therefor, the compensation Officer may, in addition to any enquiry which he may deem proper to hold, call upon an officer of the Forest Department not below the rank of a Chief Forest Officer, to inspect the forest and submit his report about the estimate of forest income.

(4)After considering the report of the officer of the Forest Department and hearing the Intermediary and such other persons as he may like to be heard, the Compensation Officer shall make an order determining the average annual forest income recording his reasons therefor.

27.

The Intermediary shall also be called upon to furnish a written statement in respect of income from mines and minerals on account of which royalties have been paid for the 12 agricultural years immediately preceding the date of vesting, and the annual gross income of the mines which have been directly worked by the Intermediary and the amount of cess or income-tax paid or assessed on each of the two classes of income.

28.

(1)For purposes of calculating the net income of an Intermediary under clause 4 of the Schedule, the land revenue, cesses and other dues payable by the Intermediary to the State Government shall be ascertained from the revenue records maintained in the Tehsil under the Collector.

(2)The amount of income-tax payable by the Intermediary on the income from mines and forests may be ascertained from the Income- tax Department.

29.

If the gross income of an Intermediary calculated under paragraph 3 of the Schedule is reduced to less than rupees two thousand as a result of the deduction of twenty percent under sub-para (b) of para 4 of the Schedule, the gross income of such Intermediary after such deduction shall be taken to be two thousand rupees for the calculation of compensation payable to the Intermediary.

30.

(1)Before determining the final amount of compensation the Compensation Commissioner shall give notice to the Collector, the Intermediary and other interested persons, if any, and after giving them an opportunity of being heard, decide any objection that may be filed by any one of them.

(2)A.I. Form 11 will be used for determining the amount of compensation payable to each Intermediary.Chapter - IV Payment of Compensation

31.

(1)The net amount of compensation payable to an Intermediary under Section 10 after deducting the amounts specified in Section 15 and sub-section (2) of Section 16 shall be paid:-

(i)In one lump-sum to the Intermediary whose net annual income does not exceed Rs. 250/-.

(ii)In 3 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 250/- but does not exceed Rs. 500/-.

(iii)In 5 equal annual instalments to the Intermediary whose net annual income exceeds Rs.500/- but does not exceed Rs. 1,000/-.

(iv)In 6 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 1,000/-but does not exceed Rs. 2,000/-.

(v)In 8 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 2,000/- but does not exceed Rs. 5,000/.

(vi)In 10 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 5,000/- but does not exceed Rs. 10,000/-.

(vii)In 12 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 10,000/- but does not exceed Rs. 20,000/-.

(viii)In 15 equal annual instalments to the Intermediary whose net annual income exceeds Rs. 30,000/-.

(2)The amount deducted under sub-section (2) of Section 16 shall be paid the same number of instalments in which the amount of compensation is paid to the intermediary from whom the Quzaredar is entitled to receive maintenance allowance.

(3)The firs instalment of compensation will be payable on first June next following the-ddte of vesting and thereafter subsequent instalment will be payable on first June every year till the whole amount of compensation is paid.

32.

(1)Simple interest at two and half percent per annum from the date of vesting to the date of payment shall also be paid along with each annual instalment on the amount of each instalment paid.

(2)[ x x x] [Omitted by Revenue (A) Department Notification No.F.I d (6) Rev./A/60, dated 17-4-1961 published in the Rajasthan Gazette, Part IV-C dated 25-5-1961.]

33.

(1)A certificate in quadruplicate will be prepared by the Compensation Commissioner in A.I. Form 12 showing the total amount of compensation, deductions if any, on account of interim compensation, and other Government dues, the amount of each instalment and the interest thereon and the date on which and the treasury or the sub-treasury at which the annual instalment will be payable to the Intermediary.

(2)A separate certificate in quadruplicate will be prepared by the Compensation Commissioner in A.I.Form 12 showing the amount of each annual instalment and the interest thereon and the date on which and the treasury or the sub-treasury at which the annual instalment will be payable to the Guzaredar under sub-section (2) of Section 16.

(3)One copy of each of the certificate prepared under sub-rules (1) and (2) shall be issued to the Intermediary or the Guzaredar concerned as the case may be, the second copy will be issued to the Finance Secretary to the State Government, the third copy will be sent to the Accountant General Central Revenues and the fourth copy will be kept on the file in the office of the Compensation Commissioner.

34.

Interim compensation if any paid to the Intermediary under Section 18 and all amounts due to the Government or to the Court of Wards from the Intermediary shall be deducted from the amount of compensation.

35.

No annual instalment will be of less than Rs.500/- unless the total amount of compensation or the remainder for the last instalment is less than Rs.500/-.

36.

Payment of instalment shall become due on the date noted in the certificate issued under Rule 33 or on the next working date if that date happens to be a holiday.

37.

The instalment of compensation payable to a Waqf, Trust, or Endowment for the benefit of a religious or charitable institution shall be paid to the Mutwalli, Trustee or Manager of such Waqf, Trust or Endowment as the case may be for the benefit of a religious or charitable institution. In case there is no Mutwalli, Trustee or manager the instalment of compensation may be deposited in the Imperial Bank of India at Ajmer under intimation to the Officer-in-charge of the Waqf, Trust or Endowment.

38.

If the compensation payable to an Intermediary is not determined within a period of six months from the date of vesting, the Intermediary will be entitled to apply for interim compensation.

39.

(1)The application for interim compensation will be presented in duplicate to the Compensation Commissioner in A.I.Form 13.

(2)No court fee shall be charged upon application for interim compensation.

(3)All such applications shall be duly verified in the manner provided for the verification of plaints in the Code of Civil Procedure.

40.

If deductions have to be made under Section 15, the amount of interim compensation shall be equal to one-fifteenth of the estimated amount of compensation minus the deductions to be made under Section 15.

41.

The amount of interim compensation shall be determined by the Compensation Commissioner and shall be paid in cash on such date as may be fixed by the Compensation Commissioner.

42.

Before payment of interim compensation is made the Intermediary shall have to execute an indemnity bond in A.I.Form 14.

43.

The Compensation Commissioner shall maintain a register in A.I.Form 15 in which all entries in respect of payment of interim compensation shall be made. The voucher shall be prepared in AJ.Form 16.

44.

The Treasury Officer shall intimate to the Compensation Commissioner in A.I. Form 17 the payments of interim compensation made.

45.

(1)If a person entitled to receive compensation, dies before any or all of the instalments of compensation are paid to him, the remaining instalments shall be paid to his legal representatives.

(2)If the total compensation remaining due to the Intermediary after his death exceeds the sum of Rs.500/-, payment will be made only on production of a probate of his will or letter of administration of his estate or a certificate granted under the Indian Succession Act (XXXIX of 1952).

(3)If the total compensation remaining due to the Intermediary after his death is not more than a sum of Rs.500/-it may be paid to such person as the Collector may, after making such enquiries as he may deem fit determine the person legally entitled to receive such compensation.

(4)Any payment made in good faith under this rule shall absolve the State Government of all its liability to pay such compensation.Chapter - V Mines and Minerals

46.

(1)The Intermediary who desires that the mine which was being worked directly by him on the date of vesting be deemed to have been leased out to him under Section 22, shall in the first instance file an application before the Collector who, shall, after making such enquiries as he considers necessary forward it to the Secretary to the State Government in the Revenue Department for orders.

(2)An application under sub-rule (1) shall be made with one year from the date of vesting.

47.

(1)Where the State Government and the lessee of a mine do not come to agreement regarding the terms and conditions of the lease under sub-section (2) of Section 22 and in respect of ground rent payable by the lessee to the State Government under Section 24, the Collector shall make a reference to the Mines Tribunal appointed under Section 25 and forward the relevant papers to it.

(2)The Mines Tribunal on receiving a reference from the Collector under sub-rule (1) shall issue notices to the Collector and the lessee fixing a date for the hearing of the reference.

(3)On the date fixed for hearing, the Collector may be represented by an Officer subordinate to him not below the rank of a Naib-Tehsildar and the lessee may appear in person or through a duly authorised Agent. The Tribunal after taking such oral and documentary evidence as the parties may produce and after giving an opportunity to the parties of being heard, decide the dispute in accordance with the provisions of the Mines and Minerals (Development and Regulation) Act, 1948 (No. LIII of 1948), after taking into consideration the existing terms under the lease granted by the Intermediary before the date of vesting.

(4)The decision of the Tribunal shall be final and will be binding upon the State Government and the lessee. If there is a difference of opinion between the Chairman and the Member of the Tribunal the matter shall be referred by the Chairman to the Judicial Commissioner whose decision shall be final.

(5)The Tribunal shall follow the procedure laid down in the Code of Civil Procedure, 1908 (Act No. V of 1908).Chapter - VI Management of Land in Estate Acquired under the Act

48.

(1)The Intermediary whose estate has been acquired under the Act and who holds any areas of Niji-Jot or Khud-Kasht land, may within six months of the date of vesting apply in A.I. Form 18 to the Sub-Divisional Officer within whose jurisdiction such land or major portion of such land is situated for the allotment to him under Section 28 of such land as ,is in his personal cultivation on the date of vesting.

(2)In addition to the particulars required under sub-section (2) of Section 27 the following particulars also shall be furnished in the Application in A.I.Form 18:-

(a)The No. and date of the Order demarcating the area Niji-Jot of the Intermediary under Section 12 of the Ajmer Tenancy and Land Records Act, 1950 (No. XLII of 1950).

(b)The Agricultural year from which Khud-Kasht land has been in the personal cultivation of the Intermediary.

(c)The area of Niji-Jot or Khud-Kasht land lying follow and the year since when it has not been cultivated.

(3)On receipt of the application under sub-rule (1) the Sub-Divisional Officer shall issue notices under sub-section (1) of Section 20 of the Act to the applicant in A.I.Form 19 and to the tenants and other interested persons if any in A.I. Form 20.

(4)The Sub-Divisional Officer after verification of the particulars supplied by the applicant with reference to the Record of Rights prepared at the last Record Operations and annual registered for the basic year and making such enquiries as he may deem necessary and giving the parties an opportunity of being heard, pass an order in writing making allotment to the Intermediary of so much of the Niji-Jot or Khud-Kasht land as was in his personal cultivation on the date of vesting, not exceeding the permissible limit, under Section 29 of the Act and shall issue a lease to the Intermediary in A.I. Form 21 with the rights of a Bhuswami under the Act fixing the land revenue of the land allotted to him at the village rates fixed for Ex-proprietary tenants on the basis of ⅛th of the produce of the land at the last Settlement or Rent-Rate Operations in force for the time being in that area.

(5)The Sub-Divisional Officer shall also pass orders at the same time directing the Intermediary to deliver possession before May 31st, following the date of the Order, to the Tehsildar of the Tehsil in which the land is situated of the area, if any, in excess of the permissible limit selected by him for his personal cultivation, under sub-section (2) of Section 29.

(6)The Collector will then arrange to let out this area the possession of which has been delivered to the Tehsildar by the Intermediary under sub-rule (5) to landless persons or to such other Bhuswamis, Kashtkars or tenants who hold uneconomic holdings in the same village.

49.

(1)An Intermediary whose estate has been acquired under the Act and who on the date of the vesting does not hold any land for personal cultivation or holds a total area of Niji-Jot, Khud-Kasht of Tenancy holding which taken together is less than the minimum area may apply to the Sub-Divisional Officer in A.I.Form 22 for allotment of so much area of land for his personal cultivation as to make up the minimum area defined in sub-section (2) of Section 26 of the Act.

(2)The application under sub-rule (1) shall contain the following particulars:-

(a)The Khasra Nos. and the areas of the plots of Niji-Jot and Khud-Kasht land personally cultivated by the Intermediary in each village of his estate.

(b)The Khasra Nos. and areas of the plots of Niji-Jot which have been in the possession of sub-tenants for less than three years on the date of vesting.

(c)The Khasra No. and area of each plot held by the Intermediary as a tenant in any village outside his estate, and the amount of revenue or rent payable by him in respect of the tenancy holding held by him in each village.

(d)The Khasra Nos. and the areas of the plots of land which the Intermediary wants to be allotted to him for making up the minimum area in his personal cultivation with the name of the village and Tehsil in which the land is situated.

(e)The total cultivated area of the estate owned or held by him before the date of vesting.

(3)On receipt of the application under this rule the Sub-Divisional Officer shall after verification of the particulars supplied by the Intermediary by reference to the entries in the Record of Rights prepared at the last Record Operations and in the annual registers of the basic year and such other enquiries as he may deem proper and giving the Intermediary a reasonable opportunity of being heard pass an order in writing according to the provisions of sub-section (4) of Section 29 allotting so much land as to make up the minimum area:Provided that the total area of land shall in no case exceed total cultivated area of the estate held by him on the date of vesting.

(4)The Sub-Divisional Officer shall issue a lease of the land allotted to the Intermediary under sub-rule (3) in A.I.Form 23 and the land revenue payable by him for such land shall be fixed at the village rates fixed for Ex-Proprietary tenants at the last Settlement or Rent-Rate Operations on the basis of ⅛th of the produce of the land.

50.

(1)If any Bhuswami to whom land has been allotted under sub-section (3) of Section 29 does not personally cultivate the land so allotted to him within three years of the date of allotment or ceases to cultivate it personally at any time thereafter, the Patwari of the village shall make a report to the Collector through Sub-Divisional Officer, giving details of the land which has not been personally cultivated by the Bhuswami as required by sub-section (3) of Section 29, at the end of the three years from the date of allotment or within three months from the date when the Bhuswami ceases to cultivate it personally thereafter.

(2)The Collector on receipt of the report from the Patwari under sub-rule (1) or on application from any person shall after making such enquiries as he deems proper and after giving an opportunity to the Bhuswami concerned of being heard, order that the land which has not been personally cultivated by the Bhuswami reverts to the State Government and that possession of the same be given to the Tehsildar of the Tehsil in which the land is situated or to such other person as the Collector may direct in his order.

51.

(1)All tenants of Niji-Jot land except those in respect of such land as has been allotted to the Intermediary under sub-section (4) of Section 29 shall hold the land in their possession as Bhuswami direct from the State Government and shall pay revenue to the State Government at the village rates fixed for Ex-Proprietary tenants at ⅛th of the produce of the land. He may apply to the Sub-Divisional Office in A.I.Form 24 to obtain a lease of the land.

(2)The Sub-Divisional Officer after giving notice in A.I. Form 25 to the tenant and the Intermediary and after giving the parties an opportunity of being heard issue a lease in A.I. Form 26.

52.

A lease in A.I. Form 26 shall be issued by the Sub-Divisional Officer to every Ex-Proprietary, Occupancy and Hereditary tenant and also to every rent-free grantee or grantee at a favourable rate of rent, tenant or sub-tenant who acquire Bhuswami and Kashtkars rights under Section 31 fixing the land revenue payable to the State Government at the village rates prescribed under Section 32.

53.

(1)When any Bhuswami proposes to transfer by sale any area of land in his holding under Section 34, he shall give notice in A.I. Form 27 to the persons mentioned in sub-section (1) of Section 34 mentioning the total area of his holding and Khasra No. and the areas of the plots which he proposes to transfer by sale and also the price at which he is willing to sell such land. The names of the cosharers in the holding and of tenants if any on the land should also be mentioned.

(2)Such notice shall be given through the Tehsildar of the Tehsil in which the land proposed to be transferred by sale is situated.

(3)The Tehsildar on receipt of the notice under sub-rule (2) shall have it served on the persons mentioned in sub-section (1) of Section 34 and also have copies of the notice put up at the notice board in the Tehsil and on or near the land which is proposed to be transferred by sale.

54.

Any person having a prior right under sub-section (1) of Section 34 to purchase the land proposed to be sold shall lose his right of priority unless within the months he from the date of such notice he or his agent pays or tenders the price aforesaid to the person so proposing to sell the land.

55.

(1)Any person entitled to priority to purchase the land under sub-section (1) of Section 34 may apply to the Collector to enforce his rights on any of the following grounds, namely,

(a)that no due notice was given as required by Rule 53;

(b)that the tender was made under Rule 54 but was refused; and

(c)that the price stated in the notice was not fixed in good faith.

(2)The Collector after making such enquiries as he deems fit and giving an opportunity to the parties of being heard decide the dispute and if he finds that the price was not fixed in good faith, he shall fix such price as appear to him to be a fair market value of the land at the time of the sale; and shall in the same order specify the date on or before which the purchase money fixed by him shall be paid to the vendor or be deposited in his court.

(3)If such purchase money is not paid to the vendor or deposited in court on or before the date fixed in sub-rule (2) the purchaser will lose his right of priority over the land to which the order of the Collector relates.

56.

The Patwari shall as soon as he learns of a transfer mentioned in Section 44 submit a report to the Collector mentioning therein,-

(a)the names, percentage and addresses of the transferor and transferee;.

(b)the Khasra numbers and the area of each plot transferred;

(c)the date of the transfer of possession; and

(d)the nature of the transfer.

57.

(1)On receipt of the report from the Patwari or information from any other source about the transfer of any holding or part thereof by any Bhuswami in contravention of the provisions of the Act, the Collector or any other Officer authorised by him in this behalf shall issue notices to the transferor and the transferee to appear before him on a fixed date and to show cause why action under Section 44 should not be taken in respect of the land in question.

(2)On the date fixed for the hearing the Collector or the Officer authorised by him shall after taking such evidence as the parties may have to produce and giving them an opportunity of being heard pass suitable orders under sub-sections (1) and (2) of Section 44 of the Act, and shall also order the correction of papers accordingly.Chapter - VII Co-operative Farms

58.

The application for the registration of a Co-operative Farm shall be submitted to the Registrar, appointed under Co-operative Societies Act, 1912 (II of 1912) (hereinafter referred to as the Registrar) in A.I.Form 28 and shall be accompanies with two copies of the draft bye-laws for the working of the farm as agreed upon between the applicants. In addition to the particulars laid down in Section 47 of the Act it shall contain the following particulars:-

(i)The name, percentage, Caste, age and place of residence of each person applying for the registration for the Co-operative Farm.

(ii)The Khasra No. and the area of each plot held by each person applying for the registration of the Co-operative Farm.

(iii)The rent or revenue paid by each person.

(iv)The class or the tenure under which the land is held.

(v)The Khasra No. and the area of each plot in the possession of a tenant, if any.

(vi)The amount of un-secured debt which each person owes to any other person with the rate of interest.

(vii)Area mortgaged by each person and the mortgage money.

59.

(1)When an application for the registration of a Co-operative Farm is presented to the Registrar, he shall verify the entries in the application with reference to the Annual registers prepared by the Patwari of the village and shall also make such enquiries as he deems necessary from the Tehsildar of the Tehsil in which the land is situated and the applicants reside. Before registering the Co-operative Farm, the Registrar shall satisfy himself that the bye-laws are suitable for carrying out the objects of the farm and that the proposed farm has reasonable chances of success with reference to the local conditions and the financial position of the applicants. He may make such alterations as he may deem advisable, in the draft bye-laws provided that the written consent of all the applicants is obtained to such alteration.

(2)The Registrar after registering the Co-operative Farm under Section 48 shall send a copy of the certificate to the Collector for his information. The Collector on receiving a copy of this certificate and the approved bye-laws to the registered address of the Farm.

60.

If the Registrar refuses to register the Farm, he shall communicate the fact with reasons to the applicants and shall send a copy of his order to the Collector for information.

61.

An application under Section 50 for the formation of a Co-operative Farm of uneconomic holding shall be filed before the Collector in A.I.Form 30.

62.

If after such enquiry as he deems necessary, the Collector is satisfied that the condition mentioned in Section 50 have been fulfilled, he shall issue a notice in A.I.Form 31.

63.

In hearing and deciding objections under Section 51 the Collector shall follow the same procedure as is followed by Revenue Courts in deciding revenue cases.

64.

The notice of the order passed under sub-section (1) of Section 51 directing a co-operative Farm of un-economic holdings to be established shall be served on every person affected and shall also be proclaimed in the village by affixing copies of the order in or the land included in the Co-operative Farm and also by beat of drum in the village.

65.

The Registrar after registering the Co-operative Farm of un-economic holdings under sub-section (1) of Section 52 shall send a copy of the certificate of registration to the Collector for his information. The Collector on receiving a copy of the certificate of registration shall get necessary entries made in the Annual registers maintained by the Land Records Staff and shall also have a register of Co-operative Farms maintained in the office of the Tehsil. The land revenue in respect of the land included in the Co-operative Farm shall as from the date the Co-operative is constituted Farm shall be .realised from the Cooperative Farm.

66.

(1)The Co-operative Farm may grant permission to a Bhuswami member to dispose of his land on any of the following grounds namely.-

(i)if he is unable to cultivate the land on account of physical or mental infirmity;

(ii)if he has to discharge his debts which he cannot do otherwise;

(iii)if he intends to take up his residence in a place other than the village in which the Farm is situated and from where he will not be able to take part in agricultural operations on the Farm; ,

(iv)if he intends to take up some profession other than agriculture; and

(v)on any other ground with the consent of the two third of the members of the Farm.

(2)Permission to dispose of the land granted under sub-rule (1) may be made conditional upon the transferee becoming a member of the Farm. If such condition is imposed the transferee shall become a member of the Farm.

(3)If the Co-operative Farm wishes to purchase the land, it shall be entitled to do so at a price agreed upon between the Bhuswami and the Farm.

67.

Every member shall be entitled to such rights and privileges and be subject to such obligations and liabilities and be bound to discharge such duties as may be conferred or imposed upon him by the bye-laws of the Co-operative Farm.

68.

The admission, resignation and expulsion of members shall be governed by the bye-laws of the Co-operative Farm.

69.

A member who resigns or is expelled shall be paid by the management of the Co-operative Farm all money due to him from after deducting therefrom all dues owed by him to the Farm.Chapter - VIII Miscellaneous

70.

(1)The Compensation Officer shall scrutinize each Statement of Claim filed by the Intermediaries and check the entries made by the Intermediaries in the Statement of Claim with reference to the entries in Record of Rights and the Annual registers prepared by the Land Records Staff.

(2)If an Intermediary claims compensation on account of income from forests in his estate, the Compensation Officer may in addition to any other enquiry which he may deem proper, call upon an Officer of the Forest Department of the Government not below the rank of a Chief Forest Officer to inspect the forests and submit his report about the estimated income from the forests in the estate on the average of the last 20 years. The Chief Forest Officer shall after taking into consideration such information as may be furnished by an Intermediary and after holding such enquiry as he may deem proper make his recommendations to the Compensation Officer. The Compensation Officer on receipt of the recommendation of the Chief Forest Officer shall after giving the Intermediary an opportunity of being heard and after taking such evidence as he may have to produce determine the average annual income from the forest recording his reasons therefor.

(3)If an Intermediary claims compensation on account of income from mines and quarries the Compensation Officer in addition to making such other enquiries as he may deem proper may call upon a Revenue Officer not below the rank of Naib Tehsildar to inspect the area concerned for checking the figures as given by the Intermediary and to submit a report with respect to the income from mines and quarries. Such Officer shall ascertain the average income from mines and quarries for the 12 years immediately preceding the date of vesting. If the income from mines and quarries as given by the Intermediary is found to be excessive the Compensation Officer shall make an estimate of the income after giving the intermediary an opportunity of being heard and after considering the following points:-

(a)Where royalties are payable on account of mines and minerals the average income on account of the royalties calculated on the basis of the Annual Return filed by the Intermediary for the Assessment of cess or income-tax during the period of 12 years immediately preceding the date of vesting or for any short period for which such Returns have been filed.

(b)Where royalties are not so payable to the Intermediary and the mines are worked directly by the Intermediary himself, the average Annual income from such mines calculated on the same basis as is specified in sub-rule (a).

(4)The details of the amounts to be recovered from an Intermediary under clause (e) of sub-section (1) of Section 6 as given by the Intermediary in the statement of claim shall be checked by the Compensation Officer with reference to the entries in the register maintained by the Collector under Rule 5 a copy of which is received by the Compensation Commissioner under Rule 6. If the entries in the Statement of Claim and in the Register maintained by the Collector do not agree the Compensation Officer shall make necessary enquiries from the Department concerned and after taking such evidence as the Intermediary and the Collector may give to produce and giving an opportunity to them of being heard shall determine the amount to be deducted from the Compensation under Section 15 of the Act.

(5)The Compensation Officer, after determining the gross and the net income of the Intermediary on the principles laid down in the Schedule, shall apply the appropriate multiple to the net income of the Intermediary as laid down in part 5 of the Schedule of the Act and work out the compensation payable to the Intermediary. The Compensation Officer shall submit his report to the Compensation Commissioner who shall after making such further enquiries as he may deem necessary and hearing the Intermediary and the Collector or the duly authorised Agents determine the amount of compensation payable to the Intermediary in accordance with the principles laid down in the Schedule and the amount recoverable from the Intermediary under clause (e) of sub-section (1) of Section 6 and also the amount of compensation payable to a Guzaredar under Section 11.After the compensation payable to an Intermediary and to a Guzaredar has been finally determined certificate of compensation in A.I. Form 12 shall be prepared in quadruplicate and signed and sealed by the Compensation Commissioner.

71.

The Compensation Commissioner shall exercise general control and supervision over the work of the Compensation Officers and in particular may give directions regarding the distribution and programme of work, the appointment of staff, the preparation of statements required under the Act, their verification and correction and other administrative and disciplinary matters relating to the staff employed for the purposes of the Act and the duties entrusted to them. For this purpose he may-

(a)call for fortnightly statements showing the progress of work done by each Compensation Officer during each fortnight;

(b)make periodical inspections of the office and the work of the Compensation Officers :

(c)call for the files or records of any cases pending before the Compensation Officer and after scrutinizing them satisfy himself that the work is progressing satisfactorily and is being done promptly in accordance with the provisions and principles laid down in the Act and in these Rules.

72.

(1)An Officer or authority holding an enquiry under the Act shall before entering upon any land or building in the Estate of an Intermediary under clause (a) of Section 70 inform the Intermediary and other persons in actual possession of the land or the building of the time and date when he proposes to enter upon the land or the building. The time should not ordinarily be before sunrise and after sunset.

(2)The Officer or any authority while making a survey or taking measurements or doing any other act on any land in the estate under clause (b) of Section 70 shall act in such a way as not to cause any damage to standing crops, fencing and other construction on the land.

73.

Any notice or other document required to be served under the Act may, if a proper service is not secured by the modes prescribed in clauses (a) to (c) of Section 74 be served-

(a)by publication in the Official Gazette or in any local Hindi Paper having circulation in the area;

(b)by posting copies thereof on the Notice Board of the Collectors office and the Tehsil;

(c)by exhibiting copies thereof at some conspicuous place in the estate or near the land affected by the notice.

74.

(1)Inspection of all documents, statements and registers maintained under the Act or these Rules shall be allowed on application to the Compensation Commissioner or the Collector as the case may be during office hours on working days on payment of the same fees as are prescribed for the inspection of Revenue Records, Statements and Registers maintained by the Collector under the Rules in force for the time being:[Provided that inspection for official purposes shall be allowed free of charge.] [Inserted by Notification No. F.1(114) Revenue D/57 dated 24th March, 1958, published in the Rajasthan Gazette, Part IV-C, Dated 29th May, 1958.]

(2)Copies of such documents, statements and registers may be issued under the order of Compensation Commissioner or the Collector as the case may be on payment of the same fees as are prescribed for the issue of copies of the Revenue Records, Registers and Statements maintained by the Collector under the rules in force for the time being:[Provided that no fees shall be charged for copies required for official use.] [Inserted by Notification No. F.1(114) Revenue D/57 dated 24th March, 1958, published in the Rajasthan Gazette, Part IV-C, Dated 29th May, 1958.]

75.

(1)If during any proceedings under the Act any question arises whether any land included in the Estate is a Bir or a Forest or is situated in a Bir or a Forest or as to the limits of the Bir or Forest, it shall be referred to the Collector for determination under Section 76.

(2)The Collector on receipt of a reference under sub-rule (1) shall fix a date and place for the hearing of the case and after giving an opportunity to the parties concerned of being heard and taking such evidence as they may produce decide the question on the basis of the survey maps and records prepared at the recent Record Operations and the forest maps, if any, maintained by the Forest Department.

(3)The Collector may if he considers necessary call for a report from the Chief Forest Officer and may make a local inspection in the presence of the parties concerned before deciding the question.

(4)After deciding the question the Collector will send a copy of the decision to the Compensation Commissioner who shall act accordingly.

76.

(1)Any interested party may apply within ninety days from the date of the communication of the order of the Chief Commissioner, Judicial Commissioner or the Compensation Commissioner as the case may be for the review of the order passed by himself or his predecessor under Section 81.

(2)No order shall be varied or revised unless notice has been given to the parties interested to appear and be heard.

(3)No party who has appealed from, or applied for the revision of an order shall be entitled to apply for the review of the same.

77.

Every petition for appeal, revision or review shall be accompanied by a certified copy of the order to which the objection is made.

78.

Save as otherwise expressly provided in the Act, the Court Fee payable on all applications and appeals under the Act shall be the same as is provided for the time being for applications and appeals presented to a Revenue Court, and process fees shall be payable in respect of all notices issued under the Act as if they where processes issued by a Revenue Court.A.I.Form 1[See Rule 2]Form of ProclamationI................................Collector of Ajmer State do hereby declare for the information of all persons possessing or claiming any right, title or interest in land situated in the State aforesaid that by virtue of the notification No........... dated all such estates to which the notification applies shall vest on............ 196, in and stand transferred to the State Government, with effect from the said date, free from all encumbrances and 1 shall on the date aforesaid take charge of these estates on behalf of the State Government.Know all men, therefore, that with effect from the date aforesaid the right, title and interest of the Intermediary and of every other person claiming through him in the estate including waste or uncultivated or unoccupied lands, birs, forests, groves, hills, tanks, ponds, water courses or channels, ferries, quarries, pathways, village site, huts, bazaars and mela grounds and mines and minerals whether being worked or not, shall cease and be vested in the State Government free from all encumbrances.So with effect from the date aforesaid all rights, title and interests created by the intermediary or his predecessor-in-interest in he estate shall as against the State Government, cease and determine.Seal of the Collector.SignatureCollector, AjmerDateA.I.Form 2[See Rule 4(1)]Statement showing the amounts recovered by Shri............................. before the date of vesting on account of Revenue, rent cesses or other dues for the agricultural year 13.............from under-proprietors, tenants, sub-tenants or other persons in his estateVillage.........Tehsil.......Estate..........

S. No.	Date of recovery	Name of the person with full particulars fromwhom recovered	Nature of amount recovered whether as revenue,rent, cesses or other dues	Amount recovered	Remarks
1	2	3	4	5	6

Signature of IntermediaryDate.....................Note. - A separate statement is to be furnished for each village in the estate.A.I. Form 3[See Rule 5]Statement showing the arrears of land revenue etc., referred to in Rule 5Village.......Tehsil.........Estate.......

S.No.	Name of Intermediary with parentage and residence	Nature of arrears Land-revenue, Cesses, Loans byState Government or Court of Wards or any other dues	Agricultural Year for which the arrears are due
1	2	3	4

Amount due on date of vesting	Realisations made after the date of vesting butbefore the date of determination of Compensation
Principal	Interest	Total	Principal	Interest	Total
5	6	7	8	9	10

Balance to be recovered
Principal	Interest	Total	Remarks
11	12	13	14

A.I.Form 4[See Rule 12]List of the property which the Intermediary claims to be his private and personal property under Section 7 of the Act inVillage.................Tehsil

S.No.	Description of the property	Khasra No. in which situated	Area in acres	Land Revenue	Remarks
1	2	3	4	5	6

Signature of IntermediaryDated.....................Note. - This list should be prepared village-wise.A.I.Form 5[See Rule 13]Statement of Niji-Jot and Khud-Kasht lands, Grove lands and Orchards held by Shri ............................................................. Intermediary son of Shri.................................resident ofVillage...........Tehsil......................Tehsildar..............Tehsil............Ajmer

Name of village	Tehsil
S.No.	No. of khasra khatauni	Khasra No.	Area in acres	Soil Class
1	2	3	4	5

Rate per Acre	Valuation at rates in Column 6	Land Revenue	Nature of tenure whether nijo-jot, khud-kasht,Grove lands or Orchards
6	7	8	9

Year from which recorded as Niji-Jot orKhud-Kasht	Name of the tenant, if any	Year from when tenant is in possession	Rent-payable by the tenant to the intermediary	Remarks
10	11	12	13	14

A.I.Form 6[See Rule 14]List of leases and contracts granted on or after 1st June, 1950 for non-agricultural purpose or relating to forests, fisheries, quarries, birs, pasture of waste land by Shri.........................................................Village..............Tehsil...........Estate............

S.No.	Date of lease or contract	Nature of the lease	Area of the land or forest of which lease orcontract has been given
1	2	3	4

Term of the lease or contract	Name of the lessee or contractor with parentage,residence etc.	Amount of lease or contract	Premium or advance money realised
5	6	7	8

Details of future instalment with date on whicheach falls due	Condition of the lease or the contract	Remarks
9	10	11

Signature of IntermediaryDated :..................A.I.Form 7[See Rule 17]Statement of claim for compensation under Section 12 of the ActFull name of the Intermediary..........................................Place of residence.....................................................Date and year of the last Sanad or Grant if any........................Tenure of the estate ..................................................Income of the estate as mentioned in the Sanad, if any.................Name of village comprised in his estate................................

S. No.	Particulars	Area	Amount	Remarks
1	2	3	4	5
1	Total area of the village or portion of the village includedin the estate.
2	Total cultivated area of the village in the basic year orportion of the village in the estate.
Details of Income
3	Land Revenue including cesses or rent payable in cash for thebasic year by or on behalf of under Proprietors, tenants,sub-tenants, rent free grantees, grantees at a favourable rate ofrent or grove holders.
4	When the revenue or rent of persons mentioned at No. 3 ispayable in kind or partly in cash and partly in kind, thevaluation at the appropriate village rates fixed at the lastSettlement or Rent-Rate Operation.
5	Where the revenue or rent of persons mentioned at No.3 abovehas not been determined, the rent or revenue determined at theappropriate village-rates fixed at the last Settlement orRent-Rate Operation.
6	The valuation of Niji-Jot and Khud-Kasht in the personalcultivation of the Intermediary in the basic year, at theappropriate village rates fixed at the last settlement orRent-Rate Operations. The Khasra Nos. and area of Niji-Jot andKhud-Kasht plots will be given on the back of this form.
7	The valuation of Bir and Grove land held by the Intermediaryin the basic year at the appropriate village rates fixed at theLast Settlement or Rent-Rate Operation. The Khasra No. and thearea of the Bir and Grove will be given on the back of this form.
8	Sayar including income from ground rent for house sites, wastelands, “huts”, bazaars, mines, quarries, fisheries,birs, irrigation fees and grazing fees, calculated on the basisof an average of the last 12-agricultural years.
9	Income from Forest, if any, received by the Intermediarycalculated on the basis of an average of the last 20-agriculturalyears.
10	Total of items 3 to 9.
Details of Dues, Taxes, Loans And Cesses
11	Details of land revenue, rent, taxes, cesses, loans, etc. andother dues payable by the Intermediary to the State Government orto the Superior Proprietor during the basic year.
12	Income tax paid or payable on the income from the forest andmines in the estate in the basic year.
13	An amount equal to 20% of the gross income on account of costof management and irrecoverable arrears in respect of estateswith a gross income exceeding Rs.2,000/- a year.
14	Total amount of dues debts recoverable from the Intermediaryunder clause (e) of sub-section (1) of Section 6. Details of each itemshould be given on the back of this form.
15	Total of items 11 to 13.
Details of Guzaredars
16	Names of persons entitled to maintenance allowances togetherwith the amount payable to each.
Details of Co-Sharers
17	Names of Co-Sharers in the Intermediary’s estatetogether with the extent of share of each co-sharer.
Details of Khud-Kasht And Private Properties
18	Khasra numbers with their areas of land held as Niji-Jot andKhud-Kasht by the Intermediary cultivated personally by him inthe Agricultural year in which the date of vesting falls.
19	Khasra Numbers with the areas of land recorded as Niji-Jot andKhud-Kasht and in possession of tenants with the period ofpossession by each tenant.
20	Area and land revenue of the holding or holdings held by theIntermediary as tenant in any village outside his estate.
21	Details of open enclosures, house sites, private buildings,places of worship, wells, tanks, huts, groves and orchards, whichthe Intermediary claims to be continued in his possession undersub-section (1) of Section 7 of the Act.

Date.................................................Signature of IntermediaryInstructions for making entries in Form 7

1. Figures in the statement are to be based on agricultural years. Agricultural year means a year beginning on 1st June and ending on 31st May next following.

2. Basic year. - Basic year means the agricultural year immediately preceding the agricultural year in which the date of vesting falls.

3. More than one village in an Estate. - Where an estate consists of more than one village or parts of more than one village, a separate form should be used for each village or part of a village and all particulars about that village or part should be entered in that form. The forms should be serially numbered at the space provided for the purpose at the top corner of the form. An additional form should be used in which the total of various figures for the entire estate should be entered.

4. To be filled in duplicate. - All the forms i.e. village wise as well as for the entire estate will be filled in duplicate.

5. Items 1 & 2. - Against these items the area only will be entered. The column of amount will be left blank.

6. Items 4 to 7. - If the Intermediary is not able to calculate the valuation at village rates, it will be calculated in the office of the compensation officer, but areas against the items should be entered.

7. Items 8 to 12. - Against this item only the average of the last 12 years will be shown and against item 9 the average of the last 20 years. The income of each year from which the average has been calculated should be shown on the back of the form.

8. Items 16 and 17. - If the names of all the maintenance holders and co-sharers cannot be entered in the space provided, the remaining names should be shown on the back of the form, or on a separate paper.

9. Items 18 and 19, 20 and 21. - If for want of space details under these items cannot be entered in the form, separate lists on plain paper be attached to this statement.

10. Additional page. - If it is not possible to give all the information required on this form, extra page of ordinary paper may be attached to the form and the required information given thereon.

11. Application for land for personal cultivation. - Application for allotment of land for personal cultivation under Section 27(1) shall be made in a' separate form-A.l.Form 17 within 6 months of the date of vesting. An Intermediary who has already got Niji-Jot and Khud-Kasht land must also make this application so that the area in his personal cultivation may be formally allotted to him.

A.I.Form 8[See Rule 19(1 )(a) ]Statement showing Niji-Jot, Khud-Kasht and Grove land held by each Intermediary and in possession of each tenant with their valuationVillage.........Tehsil................... District...........

S. No.	No. of Khata Khewat	Tenure of the Intermediary	Name of Intermediary with parentage and residence
1	2	3	4

Class of tenure	No. of khata Khatauni	Khasra No. of plot	Area held by
Intermediary	Tenant with period
5	6	7	8	9

Class of soil	Sanctioned Rent Rate per acre for Ex-proprietarytenants	Valuation of the plot held by	Remarks
Intermediary	Tenant
10	11	12	13	14

A.I.Form 9[See Rule 19(1)]Statement showing the area and valuation of holdings, the rent of which is payable in kind or partly in cash and partly in kindVillage......Tehsil......District.........

S. No.	No. of Khata Khewat	Name of Intermediary with parentage and residence	Class of tenure	No. of khata Khatauni	No. of tenure holder with class of tenancy	Area	Cash rent or valuation commuted at sanctionedappropriate village-rates	Remarks
1	2	3	4	5	6	7	8	9

A.I.Form 10[See Rule 19(1 )(c)]Statement showing the area and valuation of holdings for which rent has not been determined

S. No.	No. of Khata Khewat	Name of Intermediary with parentage and residence	No. of khata Khatauni	Area	Name of the person holding the land with class oftenancy	Cash rent or valuation commuted at sanctionedappropriate village-rates	Remarks
1	2	3	4	5	6	7	8

A.I.Form 11[See Rule 30(2)]

Name of State	Name of Village
Name of Tehsil	State of Ajmer

S. No.	Particulars	Amount	Remarks
1	2	3	4
Part I-Income
1	Revenue or rent including cesses, local rates, and other duespayable in cash for the basic year by or in behalf of the underproprietors, tenants, grantees at favourable rate of rent orsub-tenants and grove holders.
2	Where the rent or revenue of persons mentioned at No.l aboveis payable in kind or partly in cash and partly in kind, thevaluation fixed at the current village rates fixed at recentSettlement or Rent-Rate Operations.
3	Where the rent or revenue of persons mentioned at No.l abovehas not been determined the rent of revenue determined inaccordance with the current village rates fixed at recentSettlement or Rent-Rate Operations.
4	The valuation of Niji-Jot, Khudkasht and bir land at thecurrent village rates fixed at recent Settlement or Rent-RateOperations.
5	The valuation of groves held by the Intermediary in the basisyear at current village rates fixed at recent settlement orRent-Rate Operations.
6	Sayar including income from ground rent for house sites, wasteland, “huts”, bazars, quarries, fisheries, birs,mines, grazing fees and irrigation fees from private tankscalculated on the basis of an average of 12 agricultural yearsimmediately preceding the date of vesting.
7	Income from forests calculated on the basis of an average of20 agricultural years immediately preceding the date of vesting.
8	Total of items 1 to 7.
Part II-Deduction
9	Revenue, rents, cesses and other dues payable by theIntermediary to the State Government during the basic year.
10	The income tax assessed for the basic year on the income ofthe Intermediary from mines and forests in his estate.
11	Amount in lieu of the cost of management and irrecoverablearrears of rent together equal to twenty percent of total grossincome when the total gross income calculated under paragraph 3of the Schedule to the Act exceeds two thousand rupees.
12	Total of items 9 to 11.
13	Total amount of dues and debts recoverable from theIntermediary under Section 6(1)(e).
Part III-Khud Kasht
14	Total area of Niji-Jot and Khud-Kasht allotted to theIntermediary.
15	Total cultivated area of the estate.
16	Percentage of Niji-Jot and Khud-Kasht area allotted to totalcultivated area i.e. 14/15.
Part IV-Amount of Compensation
17	Net income of the Intermediary i.e. item 8 minus item 12.
18	Multiple applicable to the Intermediary under clause 5 of theschedule to the Act.
19	Total amount of compensation calculated under clause 5 of theSchedule to the Act.
20	Amount payable to Co-sharers, if any.
21	Amount payable to maintenance holder, if any.
22	Arrears of revenue, cesses or other dues recoverable from theIntermediary and loans advanced by the State Government or theCourt of Wards.
23	Interim compensation, if any, paid to the Intermediary.
24	Total of items 13, 20 to 23.
25	Balance due to the intermediary i.e. item 19 minus item 24.

Submitted to the Compensation Commissioner for determination of compensation under Section 13 of the Act.Dated :............Compensation Officer,Ajmer.I determine an amount of Rs as compensation payable to Shri.....................Intermediary, under Section 13 of the Act.Dated :..................Compensation Commissioner,Ajmer.A.I.Form 12[See Rule 33(1)]This is to certify that Shri ................................................ son of Shri ............................... resident of .................. Tehsil........................ has been held under Section 10 & 11 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 to be entitled to a compensation of Rs....................... (in words) .................... on account of the acquisition of his estate. The above mentioned amount will be paid to him in ............................... annual instalments as mentioned below along with simple interest at two and a half percent per annum on the production of this certificate.Dated :...........................Compensation Commissioner,Ajmer

1. Amount of compensation..............................................

2. Deduction on account of interim compensation and other dues.........

3. Net amount of compensation.............................................

4. Annual instalment of Rs.............................................

5. Interest payable Rs.................................................

6. Date of payment of each instalment............................................

7. Treasury or Sub-Treasury at which the instalment, and interest payable

No. of instalments	Amount of instalments	Amount of interest	Total of columns 2 & 3	Date of payment	Signature of recipient	Initial of Treasury Officer or Sub-TreasuryOfficer
1	2	3	4	5	6	7
1
2
3
4
5
6
7
8
9
10
11
12
13
14
15

Copy to :-

1. The intermediary, Shri........

2. The Finance Secretary to Ajmer State Government.

3. The Accountant General Central Revenues.

Passed for payment at Treasury or Sub-Treasury at..............................New Delhi,Dated....................................Accountant General Central RevenuesA.I.Form 13[See Rule 39(1)]Application for interim compensationFrom Shri .......................... son of Shri...................................................... resident of village.......................................................Tehsil.................................................ToThe Compensation Commissioner,Ajmer.Sir,My estate was acquired on ........................... As the compensation payable to me has not yet been determined, I request that Rs.....................by way of interim compensation may be paid to me under Section 18 of Act. The amount of interim compensation that is paid to me may be deducted from the first instalment of compensation payable to me Details of my estate are as follows:

1. Name of Tehsil in which estate lies.

2. Income of the estate, in the Sanad, if any.

3. Gross income of the estate as given in Form 7.

4. Net income of the estate.

5. Amount of dues and debts recoverable from me under Section 6(l)(e).

6. Names of persons entitled to maintenance.

7. Name of Co-Sharers and the amount payable to each Name, Amount.

8. Area of Niji-Jot and Khud-Kasht Land continuing in my possession after the acquisition of the estate.

Dated........Signature of Intermediary.A.I.Form 14[See Rule 42]BondKnow all men present that I.........................son of................... residence of ............................ bound to the President of India, his successors in office or assigns (here-in-after described as Government) in the sum of Rs..................... (in words) to be paid to the State Government for which payment will and truly be made, I bind myself and my heirs, executors, administrators and representatives.Where the Government have paid to the said..................... an amount of .................. as interim compensation in lieu of the extinction of my rights as an Intermediary in the estate situated in village .......................Tehsil .........................And whereas in pursuance of the rule for the payment of interim compensation under the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955, the Intermediary receiving interim compensation is required to execute a bond for the amount paid to him as interim award of compensation, do not entitle the said Intermediary to the extent or share of the estate to which the said Intermediary was in the interim order previously held entitled.Now the condition of the above written bond is that if the final award of compensation is made in favour of the said ........................... for the full amount of this bond, the above written bond will become void and shall be of no effect but otherwise the same shall be and remain in full force and effect.In witness to the above written bond and all the terms and conditions here-in-before contained, I have hereunto set my hand this .............................day of................................Signed in the presence of............and of...................

1. Signature.................................

Date...................

2. Signature...............................

Date...................A.I.Form 15(See Rule 43)Register of interim compensationVillage..................Tehsil.................State of Ajmer

S.No.	Date of Application	Name of Intermediary with parentage &residence	Status of Intermediary	No. of Khata Khewat
1	2	3	4	5

Intermediary’s net income	Multiple applied	Estimated compensation	Amount of interim compensation (vide Section 18)
6	7	8	9

Deductions to be made from interim comensation
Nature of amount
Arrears	Principal	Interest	Total
10	11	12	13

Actual amount of interim compensation payable tointermediary	No. and date of Indemnity Bond (vide Rule 41)	Amount of interim compensation paid
By transfer credit	In cash
14	15	16	17

No. and date of voucher	Signature of Compensation Officer	Arrears remaining unrealised	Signature of Compensation Officer
18	19	20	21

Progressive total of entries in column 14	Amount of compensation finally determined	Signature of Compensation Officer	Remarks
22	23	24	25

A.I.Form 16[See Rule (42) 43]..........Sub-Treasury........... Treasury........month of .....................195

Head of Service	1. Major Head.....................
Chargeable	2. Minor & Sub-Head.................	Voucher No.
	3. Primary & Secondary Units ofAppropriation..................
		List of payment................................

1. Serial No. of bill register.....	2. Serial No. of Assessment Roll
	3. Serial No. of register of......
Deduction to be made :	Received this........day of....... 195, the sum of Rs. ...... Annas......... pies being the amount due to me for the followingEstates :-
Kind of arrears :
Amounts
Rs. as. ps.	Name ofvillage..................................................
	No. of Khata Khewat...............................
	Total: Rs..............................
......................................
Approved for Rs ...................
(in words).......................... as below:
In cash..........;..................
By TransferCredit...................................................	Claimant’s Signature
Compensation Commissioner.	Rs. as. ps.
Pay as follows :—
(i) In cash (figures and words) .........
(ii) By transfer credit to : .........
(1)	...........
(2)	...........
(3)	.... .......
	Total	…......
	(In words)	….....
Signature of Accountant	Signature of Treasury or Sub-Treasury Officer
Date ….....	Date ….........

Signature of AccountantSignature of Treasury or Sub-Treasury OfficerDate..........Date................(Seal of Sub-Treasury Officer)A.I.Form 17(See Rule 44)Intimation to the Compensation Commissioner or Officer.................... from the Treasury or Sub-Treasury Officer in respect of payment of interim compensation under Section 18 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955Village.............Tehsil.............

Name with parentage & address of the payee	No. of Khata Khewat	Date of payment	Date and number of voucher	Amount paid	Remarks
By transfer credit	In cash
1	2	3	4	5	6	7

Signature of the Treasury Officer or Sub-Treasury OfficerA.I.Form 18[See Rule 48 (1) & (2)]Application for allotment of the land for personal cultivation by the Intermediary under Section 27(1)ToThe Sub-Divisional Officer of Tehsil..........................State of Ajmer.Sir,My estate has been acquired with effect from ........................... I hereby apply under Section 27(1) of the Ajmer Abolition Intermediaries and Land Reforms Act, 1955 for allotment of land to me for personal cultivation. The necessary particulars are given below :

S. No.	Headings	Details
1	Full name of the applicant and residence.
2	Description of the estate
3	Date of vesting of the estate	Village	Area
4	Total area of the estate under cultivation on the date ofacquisition in each shares.
5	Names of Co-sharers, if any, in the estate arid the extent oftheir shares.
6	Area of recorded Niji-Jot and Khud-Kasht land, if any	Village	Area	Period	Remarks
…....…...................of
Niji Jot	Khud Kasht	Possession
(a) under the personal cultivation of the Intermediary on thedate of vesting.
(b) in the possession of tenants for less than 3 years.
(c) in the possession of tenants for 3 years or more.
(d) in the possession of co-sharers.
(e) in the possession of maintenance holders.
7	The area of cultivable waste land available in each village.
8	The agricultural year from which the land has been recordedas his Niji-Jot or Khud-Kasht in the Record of Rights or annualregisters.
9	Area of Niji-Jot or Khud-Kasht land lying fallow and the yearsince when it has been lying fallow.	Village	Area	Rent
10	Area of land held by the Intermediary as a tenant in anyvillage outside his estate.
11	Area of land with details which the Intermediary wants to beallotted to him as Bhuswami on payment of land revenue atvillage Rate fixed at Last Settlement or Rent-Rate Operation forEx-Proprietary tenants.
12	In the total area of Niji-Jot and Khud-Kasht land takentogether in the personal cultivation of the Intermediary is morethan 50 standard Acres, the Khasra Nos. and the areas of thecontiguous plots, which he would select for being allotted tohim under sub-section (2) of Section 29 of the Act.
13	In case the area of Niji-Jot or Khud-Kasht land under thepersonal cultivation of the Intermediary is less than 8 Standardacres, the Khasra Nos. and areas of the land with name of thevillage which he requires for personal cultivation to make upthe minimum area of 8 standard acres.

Dated....................(Signature of Intermediary)Instructions

1. No. 6 (a). Only the total area of Niji-Jot or Khud-Kasht under the personal cultivation of the Intermediary should be shown. The Khasra No., area and the method of personal cultivation of each plot should be shown on the back of the form or on separate page of ordinary paper to be attached to the form. By method of cultivation is meant:-

(i)by ones own labour; or

(ii)by the labour of any member of ones family; or

(iii)by servants on wages payable in cash or kind (but not in a share of crops) or by hired labour under ones personal supervision or supervision of any member of ones family;

(iv)in case of Niji-Jot the number and date of the order demarcating the area as Niji-Jot under Section 12 of the Ajmer Tenancy and Land Records Act, XLII of 1950 be given in the remarks column:

Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or who is in service as a member of the armed forces of the Union, land shall be deemed to be cultivated personally even without such personal supervision.

2. Nos. 6,7,9,10,11 and 12. If there is insufficient space against these items the remaining numbers can be entered on the back of the forms or on separate page of ordinary paper attached to the form.

3. "Standard acre" means :-

(a)in the case of Chahi I land one acre of such land,

(b)in the case of Chahi II and Talabi I land, one and a half acre or such land,

(c)in the case of Chahi III, Talabi II, Abi I, Gormia I and Mai I land, two acres of such land,

(d)in the case of Talabi III, Abi II, gormia II, and Mai II lands, three acres of such land,

(e)in the case of any other class of land four acres of such land.

Note. - Chahi I includes Chahi A, Chahi I + and Bari Classes of land which are generally irrigated from wells.A.I.Form 19[See Rule 48]Notice to person who has applied for allotment of land for personal cultivation under Section 28In the court of the Sub-Divisional Officer of..................State Ajmer.Application No......................of 19...............village.............The application made by you for the allotment of land for personal cultivation shall be heard by me on ......................... at. You should appear before me on the said date at 11 A.M. either personally or through a duly authorised agent and reply to any objection that may be raised to the allotment of the land to you.In case you do not appear on the date fixed, the matter will be heard and decided in your absence.Dated.............SealSub-Divisional OfficerA.I.Form 20[See Rule 48 (3)]Notice to other persons under Section 28 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955In the court of the Sub-Divisional Officer of........Ajmer State.Application No.....................of............19.... Village.................Whereas Shri........................of........................has applied for the allotment of land mentioned below to him for personal cultivation, notice is hereby given that if you have any objection to the allotment of the land to him, you should appear before me on .............................. at 11 A.M. and show cause why the land should not be allotted to him.In case you do not appear on the date fixed, the matter will be heard and decided in your absence.

	Number applied for
Name of Village	Khasra No.	Area

DateSealA.I.Form 21[See Rule 48 (4)]PattaThe following land' is hereby allotted to Shri............................................................son of........................... Tehsil State Ajmer for personal Cultivation as Bhuswami/Kashtkar at a revenue of Rs................................................... determined under Section 32(2) or (3) of the Act, w.e.f. Kharif..................................... agricultural year beginning on 1st June, 195...Name of village.................Tehsil State of Ajmer.

S.No. of Patta	Khasra No.	Area	Soil class	Rate per acre	Land revenue	Cess or Abwab	Total	Remarks
1	2	3	4	5	6	7	8	9

Dated.............Sub-Divisional OfficerA.I.Form 22[See Rule 49(1) & (2)]Applications for allotment of un-occupied cultivable land for personal cultivation to make up minimum area under Section 27(5)ToThe Collector.................Sir,My estate has been acquired with effect from.................................I hereby apply under Section 27(5) of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 for allotment of un-occupied cultivable land for personal cultivation. The necessary particulars are given below :-

Serial No.	Headings	Details
1	Full name of the applicant and residence.
2	Area of Niji-Jot & Khud-Kasht land personally cultivatedby the Intermediary in each village of his estate.
3	Area of land held by the Intermediary as a tenant outside hisestate with :
	(a) Details of the area held in each village, and
	(b) land revenue paid in each village.
4	The Khasra Nos. and areas of plots of Niji-Jot which has beenin possession of tenants for less than three years on the date ofvesting.
5	Total cultivated land in his estate on the date of vesting.
6	Area of land already allotted to him under Section 28(2) of theAct for personal cultivation.
7	Area of the land with Khasra number and area of each plotwhich the Intermediary wants to be allotted to him for making upthe minimum area in his personal cultivation and the name of thevillage where the area is situated.

Sub-Divisional Officer IntermediaryInstructions

1. No. 2. Only the total area of Niji-Jot or Khud-Kasht under the personal cultivation of-the Intermediary should be shown. The Khasra number, area and the method of personal cultivation of each plot should be shown on the back of the form or on separate pages of ordinary paper to be attached to the form. By method of cultivation is meant:-

(i)by ones own labour;

(ii)by the labour of any member of ones family;

(iii)by servants on wages payable in cash or kind (but not in a share of the crops) or by hired labour under ones personal supervision or supervision of any member of ones family:

Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or who is in services as a member of the armed forces of the Union, land shall be deemed to be cultivated personally even without such personal supervision.

2. Nos. 3 to 7. If there is insufficient space against these items, the Khasra numbers with their areas can be entered on the back of the forms or on separate pages of ordinary paper attached to the form.

3. The words 'minimum area' used in serial No.8 above means: 8 standard acres as defined in clause (XVI) of Section 2 of the Act.

4. "Standard acre" means:-

(a)in the case of Chahi I land, one acre of such land,

(b)in the case of Chahi II and Talabi 1 land, one and a half acre of such land,

(c)in the case of Chahi ill, Talabi Ii, Abi I, Gormia I and Mai I land, two acres of such land,

(d)in the case of Talabi III, Abi II, Gormia II, and Mai II lands, three acres of such land,

(e)in the case of any other class of land, four acres of such land.

Note. - Chahi I includes Chahi-A, Chahi I + and Bari Classes of land which are generally irrigated from wells.A.I.Form 23[See Rule 49(4)]Lease (Patta)The following land is hereby allotted to Shri....................son of.......................caste.................resident of........................ Tehsil.........................for personal cultivation as Bhuswami at a revenue of Rs determined under sub-section (2) or (3) of Section 32 of the Act, with effect from Kharif.................Agricultural year beginning on June 1, 195...Name of Village..................Tehsil..................

S.No. of Patta	Khasra No.	Area	Soil class	Rate per acre	Land revenue	Cess or Abwab	Total	Remarks
1	2	3	4	5	6	7	8	9

Date..............Sub-Divisional OfficerA.I.Form 24[See Rule 51(1)]Application by tenant of Niji-Jot land for obtaining a lease of land in his possession I...................................... son of......................................caste .................. resident of .............................................. tenant of the following Niji-Jot land under Shri................................. Intermediary in village ................ Tehsil .................... request that a lease of the land detailed below which is in my personal cultivation may kindly be given to me as Bhuswami at a revenue which may be fixed under sub-section (2) or (3) of Section 32 of the Act.

Khasra No.	Area	Soil class	Rate per acre	Land revenue	Period of Possession & the year when hispossession began	Cash rent of share of produce paid to theintermediary before vesting of the estate	The khasra No. and the areas of the applicantwants a lease as Bhuswami Kashtkar	Remarks
1	2	3	4	5	6	7	8	9

Date.............Sub-tenant...........A.I.Form 25[See Rule 51(2)]Notice to Tenant and the IntermediaryIn the court of Sub-Divisional Officer, Tehsil State Ajmer. The application No.......................dated.............of Shri.................. son of.................caste.................resident of........................... sub-tenant for allotment of land mentioned below will be taken up for hearing in my court on ................... A.M. You Intermediary/sub-tenant should appear before me on the said date and time and say what you have to say against/in support of the application.In case you do not appear on the fixed date the matter will be heard and decided in your absence.Sub-Divisional OfficerKhasra No. Area......DatedName of villageA.I. Form 26[See Rule 51 (2) and 52]PattaThe following land which has been in the cultivation of Shri.........................son of..........................caste resident of..........Tehsil ........................... is hereby allotted to him for cultivation as Bhuswami/Kashtkar at revenue of Rs. ..........fixed under Section 32(2) or (3) of the Act with effect from Kharif a ...........agricultural year beginning on 1st June, 195...Name of Village.................. Tehsil...........................

S.No. of Patta	Khasra No.	Area	Soil class	Rate per acre	Land revenue	Cess	Total	Remarks
1	2	3	4	5	6	7	8	9

Date................Sub-tenant..........A.I.Form 27[See Rule 53(1)]Notice of offer of transfer by sale of land by a Bhuswami under Section 34(1)I ........................................ son of......................resident of village ................ Tehsil ....................... holding as Bhuswami an area of .................. acres or .................... standard acres of land in village Tehsil .. propose of transfer by sale the following plots of land at a price of..........................The following persons are my co-sharers in the holdings :-The tenants in possession of the land proposed to be sold are noted below against each plot.

Khasra No.	Area in Acres	Name of tenant in possession	Remarks
1	2	3	4

Any person intending to purchase the above mentioned land within two months after the date notice should intimate his intention to the Tehsildar and on receipt of an order from Tehsildar deposit the price of the vendor or in Tehsil ........within one month of the receipt of the order.Signature of BhuswamiNote.-6 copies of this notice should be filed in the court of Tehsildar.Notice be served on :-

1. The tenant of the land.

2. The co-operative farm in the village

3. The co-sharers in the holdings

4. The institution established in the village for charitable purpose.

5. By affixation on or near the land to be transferred.

Date(Seal of Tehsil)Signature of TehsildarA.I.Form 28[See Rule 58]Application under Section 47 of the Ajmer Abolition of Intermediaries and Land Reforms Act 1955To,The Registrar,Co-operative Societies,State of Ajmer,Ajmer.Sir,We the undersigned members of the Co-operative Farm Society.......................of village .................... Tehsil...................................... hold between ourselves Bhuswami Right in....................acres of land in this village and desire to start a Co-operative farm in that land. The details of the land are given below. The form may please be registered. The Co-operative Farm will be managed by the Managing Committee consisting of the following........................members.

S.No. of applicants	Name of tenure holders (applicants) withparentage, residence with caste and age	Nature of tenure	Khasra No. of fields in the holding
1	2	3	4

Area	Total area of the holding	Total land revenue of the holding	Land held by tenants if any
Khasra No.	Area
5	6	7	8	9

Amount of unsecured debt which each person(applicant) owes to any other person with the rate of interest	Area mortgaged by each person (applicant) &the mortgage money	Capital, with details of shares, deposits, fees,etc.	Share	Remarks
10	11	12	13	14

Enclosures. - Two copies of the proposed bye-laws and certified extracts from the Record of Rights of the most recent years (13....Fasli).Signature or thumb impression of the applicants.

1.	2.	3.
4.	5.	6.
7.	8.	9.
10.

A.I. Form 29[See Rule 59(2)]Register of Co-operative Farms

Tehsil	Village	Name of members with parentage caste andresidence	Khasra No. of fields	Area	Land Revenue	Date of registration	Remarks
Kharif	Rabi
1	2	3	4	5	6	7	8	9

A.I.Form 30[See Rule 61]Application under Section 50 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955To,The Collector,State of Ajmer, Ajmer.Sir,We the undersigned residents of Village.........Tehsil...............who are not less than two-thirds of the total number of persons holding Bhuswami rights in un-economic holdings in the village and who hold between us not less than two-thirds of the aggregate area comprised in all such holdings in the village, request that a co-operative farm of all the un-economic holdings in the village be please established. The total area of the village is........acres or bighas and the total number of persons holding Bhuswami right is................ and the area held by them is...............acres.

S.No. of the applicants	Name of tenure holders (applicants) withparentage, caste, age & residence.	Nature of tenure	Total area of the holding	Total land revenue ofthe holding	Details of tenure-holders who have not joined theapplication	Remarks
Name with parentage, caste, age and residence	Nature of tenure	Total area of the holding	Total land revenue of the holding
1	2	3	4	5	6	7	8	9	10

Enclosures.-Two copies of the proposed bye-laws and certified extracts from the Record of Rights of the most recent year (13 Fasli),Signature or thumb impression of the applicants.A.I.Form 31[See Rule 62]Notice under Section 50 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955In the court of the Collector, Ajmer StateCase No.............of.............195.....

Applicants	1	2
	3	4
	5	6
	7	8
	9	10
	etc.	etc.

of village.................... Tehsil......................Whereas the applicants mentioned above who hold Bhuswami rights in uneconomic holdings have applied for the establishment of a co-operative farm, notice is hereby given to all the tenure holders of the remainder of such holdings in the village, whose names are given below, to appear in this court on ................... at 10 oclock in the forenoon and to show cause why a cooperative farm comprised of all the land included in such holdings in the village be not established and constituted.Name of tenure-holders with parentage, caste and residence to whom notice is issuedCollector,AjmerDated.............

1.

2.

3.

4.

5.

6.

7.

8.

9.

10.

[Appendix] [Added by item 2 of the Revenue, (A) Department Notification No.F- 1 (336)Rev./A/57, dated 1-5-1958, published in Rajasthan Gazette, Part IV-c, Dated 12-6-1958.][See Rule 19-A]Name of the Jagir CirclesSrinagar CircleName of Village.-1. Ashapura 2. Danta 3. dhal 4. Caderi 5. Gudli 6. Hati Batta 7. Jatia 8. Jhilaora 9. Kana Kheri 10. Labera 11. Manpura 12. Parkia 13. Rampura (Srinagar) 14. Srinagar 15. Modi 16. Mohanpura 17. Kesarpura (Ramsar) 18. Laxmipura 19. Loharwara 20. Mausha 21. Mohammadgarh 22. Niara 23. Nepoli 24. Raghunathpura 25. Rajpura.Ramsar CircleName of Village.-26. Rampura (Hanwantia) 27. Rampura (Niara) 28. Ramsar 29. Rangnote 30. Sadapur 31. Samproda 32. Sanod 33. Soelan 34. Surajpura 35. Tihari 36. Tilana 37. Ahera 38. Amarpura 39. Bahera 40. Bakhtawarpur 41. Barol 42. Bhagwanpura 43. Bhagwantpura 44. Bhairon Khera 45. Chandolai 46. Dabrela 47. Digaria 48. Deolia 49. Dhola Danta (Niara) 50. Hanwantia 51. Jaswantpura 52. Jhabarkia 53. Kabrichat 54. Kalyanpura 55. Kanpura 56. Kakarda (Bhanabai) 57. Khodan 58. Kotra.Gagwana CircleName of Village.-59. Ladpura 60. Lohagal 61. Madarpura 62. Magri 63. Makarwali 64. Mohami 65. Nareli 66. Naulakha 67. Padampura 68. Palra 69. Ramnerdhani 70. Rasulpura 71. Sarana 72. Tilonia 73. Akhari 74. Ararka 75. Bubani 76. Barla 77. Babaicha 78. Budol 79. Chachiawas 80. Chorsiawas 81. Chatri 82. Gugra 83. Godiawas 84. Guda 85. Gawardi 86. Harmara 87. Hasiawas 88. Hatikhera 89. Hoshiara 90. JatliAjmer CircleName of Village.-91. Ajmer Khas 92. Arjunpura (Khalsa) 93. Badgaon 94. Dumara 95. Jethana 96. Kesarpura (Makrera) 97. Khanpura 98. Kiranipura 99. Makrera 100. Sardhana 101. Shivpura 102. TabijiPushkar CircleName of Village.-103. Banseli 104. Bhautan 105. Kanas 106. Galti 107. Kawlai 108. Khori 109. Leswa 110. Nand 111. Nathuthala 112. Nuriawas 113. Rampura (Nand) 114. SurajKundCis-Arawali(II) CircleName of Village.-115. Alipura 116. Ansari 117. Balwanta 118. Barapather 119. Bhimpara 120. Bithur 121. Brikchiawas 122. Chat 123. Dulatkhera 124. Derathu 125. Dauladanta (Derathu) 126. Gola 127. Hatundi 128. Jaspura 129. Kaklana 130. Kalesra 131. Khapri 132. Lachipura 133. Miapura 134. Motipura 135. Nagelao 136. Naharpura 137. Pachmata 138. Ratkhera.Lower Dai Superior Loan CircleName of Village.-139. Kekri 140. Baneori 141. Baria Jagga 142. Baria Shama 143. Bhaironkhera (Dhola Dautal) 144. Bhojpura 145. Dhola Dauta I 146. Dungar Khera (Nundri Medratan) 147. Durgawas 148. Fatehgarh 149. Ganeshpura 150. Govindpura 151. Jalia I 152. Kesarpura (Nundri) 153. Khadia Khedra 154. KhejarlaRamgarh Kharwa Hill CircleName of Village.-155. Lamba 156. Malipura 157. Narbadkhera 158. Nundri Maldeo 159. Nundri Medratan 160. Pratappura 161. Ramawas 162. Ramkheradhana 163. Ramsar Balaiyan 164. Ramsar Inda 165. Ratanpura Sardara 166. Relwalikela 167. Sheonathpura 168. Singharia 169. Sobhapura 170. Sonia 171. Thikrana (Medratan) 172. Amarpura (Kali Kankar) 173. Bambipura 174. Baria Nagga 175. Bassi 176. Bayan Khera 177. Bhagwanpura (Dholi Chat) 178. Bhaisapa 179. Buti Salar 180. Dewatan 181. Dhola Danta II 182. Dholi 183. Gazipura 184. Gohana 185. Himmatpura 186. Jagpura 187. Jawaja 188. Kabra 189. Kalan Khera 190. Kali Kankar 191. Kalinjar 192. Kanpura (Dewatan) 193. Kharla Khera 194. Khera Dand 195. Kishanpura (Dewatan) 196. Kishanpura (Kali Kankar) 197. Kotra 198. Kurlan 199. Lalpura Dhawar 200. Malpura (Dewatan) 201. Naharpura 202. Rajiawas 203. Rajpura (Bochan) 204. Rampura Duda, 205. Rohera Khera, 206. Rupana, 207. Sanwa, 208. Sarbina, 209. Surajpura (Sarbina), 210. Thakurwas, 211. Thuni Thaia, 212. Andhi Deori, 213. Atitmand, 214. Balai Khera, 215. Baria Bhau (Pakhariawas), 216. Bhailan, 217. Bhakkala, 218. Bhawanikhera (Kaliawas), 219. Jaitpura (Atitmand), 220. Kaliawas, 221. Khirnikhera, 222. Kushalpura, 223. Lasani I, 224. Lasaria, 225. Malpura (Kaiawas), 226. Mandawas, 227. Mandera, 228. Mundati, 229. Nayasar, 230. Pakhariwas, 231. Pilani, 232. Rahman Khera, 233. Raitan Khera, 234. Ramgarh Jhuta, 235. Rampura Gayana, 236. Rampura (Malpura), 237. Ramsar Mahala, 238. Sahespura, 239. Sarakna, 240. Sargaon, 241. Somla, 242. Shahpura (Kalinjar), 243. Anakar, 244. Arazi Gwardi, 245. Banaran Khera, 246. Baral, 247. Baria Ajba, 248. Baria Bhau (Jawaja), 249. Baria Gayana, 250. Baria Lamha, 251. Baria Meda, 252. Baria Meta, 253. Baria Teja, 254. Barkocharan, 255. Bihar Ratanpura, 256. Bheron Khera (Barkocharan), 257. Bhuria Khera Kalan, 258. Bhuria Khera (Khurd), 259. Chilabar, 260. Dadola, 261. Deokhera (Sheonagari), 262. Hatan Khera, 263. Jaitgarh Bawania, 264. Jalia II Bas Durga, 265. Jalia II Bas Lala, 266. Jalia II Bas Pitha, 267. Jalia II Bas Rupa, 268. Jhak, 269. Kaladara, 270. Kala Khera, 271. Kana Khera (Shyamgarh), 272. Kesarpura(Shyamgarh), 273. Khera Dand, 274. Khera Nimari, 275. Kheta Khera (Shyamgarh), 276. Lasani II, 277. Lotiana, 278. Lulwa, 279. Nai Kalan, 280. Nai Khurd, 281. Naya Khera, 282. Punera, 283. Ragpura, 284. Rajendra, 285. Ratanpura Ghata, 286. Rawatmal, 287. Rudhana, 288. Sangarwas, 289. Shyamgarh, 290. Sheonagri, 291. Sheopura Ghatta, 292. Siliberi, 293. Soniana, 294. Surajpura (Lotiana), 295. Surlian, 296. Taragarh, 297. Balad, 298. Beawar, 299. Bhagwanpura (Beawar), 300. Bhawanikhera (Sarmaliyan), 301. Chhawani Parade, 302. Chora Nimri, 303. Daulatgarh Singha, 304. Daulatpura Balaiyan, 305. Deopura (Beawar), 306. Dilwara, 307. Fatehpura I, 308. Fatehpur II, 309. Garhi Thorian, 310. Gopalpura, 311. Harrajpura, 312. Jauhar Khera, 313. Lakhina, 314. Makrera, 315. Meria (Beawar), 316. Narsinghpura, 317. Naya Nagar, 318. Rampura Mewatan, 319. Ratanpura Jhuta, 320. Rupaheli, 321. Rup Nagar, 322. Saradhana (Beawar), 323. Sarmaliyan, 324. Sedaria, 325. Shahpura (Nayanagar), 326. Sukawa, 327. Thikrana, 328. Amarpura, 329. Charpan, 330. Khormal, 331. Bamanhera, 332. Dewal Fatehpur, 333. Bagmal, 334. Deolatan, 335. Asan, 336. Ganashpura, 337. Khera Satu, 338. Dholadanta, 339. Chak Marian, 340. Roriyana, 341. Marian (Tatgarh), 342. Barsawara (Todgarh), 343. Khera Kalan, 344. Palri, 345. Mewasa, 346. Balacharat, 347. Banjari, 348. Ranatan Bhagawanpura, 349. Gogoola, 350. Barakhan, 351. Negrian.

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