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State of Madhya Pradesh - Section

Section 9 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Rules, 1974

9.

In case of a perpetual lease where any portion of Forest Land is cleared up and brought under cultivation by the lessee before 1st October. 1973, the Collector shall verify the area so cleared up and brought under cultivation and shall settle it with the lessee in Bhoomi-Swami rights subject to the ceiling limit fixed under the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960) on terms and conditions given below, namely :-
(a)For the land settled under these rules, the lessee shall pay the premium to the State Government at the following rates :- Premium rates for cultivated land settled with the lessee.
(1) where the settled land does not exceed 10 acres. Rupees 100 per acre or part thereof.
(2) where the settled land exceeds 10 acres but does not exceed 50acres. Rupees one thousand plus rupees 110 per acre or part thereofin excess of 10 acres.
(3) where the settled land exceeds 50 acres. Rupees 5,400 plus rupees 120 per acre or part thereof inexcess of 50 acres.
(b)The land so allotted shall be subject to the provisions of the Madhya Pradesh Land Revenue Code, 1959 and the rules made thereunder.
(c)The premium to be paid under these rules shall be deducted from the compensation, if any, to be paid to the lessee. In case the amount of compensation is less than the amount of the premium, the difference will be paid by the lessee within such time as may be fixed by the Collector. If the amount due is not paid within the time so fixed, the allotment of the land so made shall be cancelled.