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State of Punjab - Section
Section 19 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
19. [ Fees on application. [Notification 18.3.1960.]
- The following fees shall be payable in court fees stamps in respect of applications under section 42 :-]| (i) on the application | Rs.[10] [Vide GSR No. 74 Dated 22.2.1964.] |
| (ii) on the copy of the order against which application ismade | Re. 1 |
| (iii) On a certified copy of the grounds of last appeal, ifany filed under sub-section (3) or sub-section (4) of section 21 | Re. 1 |
| (iv) Process fees | Rs. 2 up to four respondents and 50 naya paise for eachadditional respondent subject to a maximum of Rs. 5 : |
| Serial No. | Names of persons whose holding are affected | No. of Khewats/ Khataunies | Area on which consolidation fee has been assessed in acres | Rate of consolidation fee (per acre) | Demand | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| (i) Columns Nos 2 and 4, Names of persons whose holdingsare affected, parentage and caste with details of rights(owners, occupancy tenants, sanjjidars) and area should beentered according to the latest Jamabandi of the village. | |
| (ii) Column No. 3 | Khewats and Khataunies should be written in respect of eachperson whose holdings are affected and has interest in them. |
| (iii) Column No. 5 | Rate of consolidation fee per acre should be entered in thiscolumn. |
| (iv) Column No. 6 | The demand of consolidation fee due from the persons whoseholdings are affected should be entered in this column. |
| (v) Column No. 7 | In case there is any change under the order for mutation,etc., after the preparation of the list a mention should be madein the remarks column. |