Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(7) in The Rajasthan Soil and Water Conservation Rules, 1966

(7)Ledger of accounts.B-Statements. - (i) Quarterly statements of cases pending technical and financial sanction.
(ii)Quarterly statements of notifications sent for publications in official Gazette.
(iii)Quarterly statements of works-material to be procured.
(iv)Quarterly statements of recovery from individual cultivator to be rendered to the Collector.
(v)Quarterly statements of progress of works.
Form 1(See rule 3)Whereas a plan for carrying out soil and water conservation measures in............ Khasra No. .......... has been prepared, andWhereas Shri/Shrimati..................... is supposed to have interest in Khasra No....... by virtue of his/her......... being an occupant/holder or owner of the land;Now, therefore, in exercise of the powers conferred upon me under section 2(a)(ii) of the Rajasthan Soil and Water Conservation Act, 1964, I............ District Soil Conservation Officer............. hereby direct the said Shri/Shrimati................ to indicate to the undersigned within a period of 30 days of the service of this notice as to why Shri/Shrimati.............. be not declared a beneficiary within the meaning of section 2 of the Act.If no objection is received within the prescribed period, the case will be decided ex-parte.
Date.............Place............. District Soil Conservation Officer
Form 2(See rule 4)Whereas the Government have imposed regulation/restriction/prohibition under section 4 of the Rajasthan Soil and Water Conservation Act, 1964 vide notification No. ........... dated......Now, therefore, as provided in sub-sections (2) and (3) of section 5 of the Act you are called upon to prefer your claim, if any to the undersigned in writing, giving the following particulars in support of your claim-