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State of Himachal Pradesh - Section

Section 8 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974

8. Manner in which Tehsildars to collect information.

(1)Where any person liable to pay surcharge under the Act fails to furnish the details of the land revenue payable on the prescribed form provided in rule 4, the Tehsildar or the Naib-Tehsildar shall cause the written information to be prepared in the said form from all the patwaris in whose jurisdiction the land of land-owner is situated with the instructions to send the information within 15 days through the respective Field Kanungo.
(2)On receipt of the information from the patwaris, the Field Kanungo shall, after examination attest the entries made by the patwari in Form 'A' and forward it to the Tehsildar or the Naib-Tehsildar concerned, as the case may be.
(3)After satisfying himself as to the correctness of the particulars mentioned in the form, the Tehsildar or the Naib-Tehsildar, shall make assessment of the surcharge payable by the land-owner in accordance with the provisions of section 3 of the Act and intimate the same to the patwari of the circle in which the land-owner holds the largest area of land.Form 'A'(See Rule 4)Information to be Furnished By The Landowner Under Sub-Section (1) of Section 74
Name of Parentage the land-owner Address of the land-owner Name of Tehsil and district which the land issituated Village and patwar circle in which land issituated Kanungo circle in which land is situated Area of land held by land-owner in hectares Amount of land revenue payable Total land revenue payable
1 2 3 4 6 7 8 9
               
Date.................................................................Place................................................................Signature of Landowner(Thumb impression).By order,L. Hmingliana Tochhawng,Secretary.Government of Himachal PradeshRevenue DepartmentDated Shimla-171002, the 27th March, 1984NotificationsNo. Rev.D-B(15)-2/82, In supersession of all previous Orders in this aspect, I, Attar Singh, Financial Commissioner (Revenue) Government of Himachal Pradesh, in exercise of the powers vested in me under Rule 21(1) of the Punjab Land Revenue Rules made under the Punjab Land Revenue Act, 1887, as applicable to Himachal Pradesh and Rule 7 of the H.P. Land Revenue (Surcharge) Rules, 1974, hereby fix the remuneration of Lambardars in Himachal Pradesh at 20% (Twenty percent) for the Collection of Land Revenue as well as surcharge thereon with effect from Rabi Crop 1983-84, on the amount collected. The remuneration of the Lambardars shall be paid by the Land owners as usual, over and above the Land Revenue and Surcharge thereon.By OrderAttar SinghFinancial Commissioner-cum-Secretary (Revenue) to the Government of Himachal PradeshEndorsement No. Rev.D-B(15)-2182, dated the 27th March, 1984 copy forwarded to:-