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Bombay Presidency - Section

Section 8 in The Bombay City Land Revenue Assessment Rules, 1989

8. Appeal.

- The procedure regarding it situation and disposal of appeal (including the provision for period of limitation and hearing) filed under sub-section (4) of section 262B shall be the same as laid down under Chapter XIII of the Code and the Rules made thereunder.Form I[See rule 3 (1)]Register of registered sales of plots in City of Bombay during the period of fifteen years immediately preceding the [.........] [Relevant date to be written here.]Revenue Division ....................
Year Date of the transaction Full name of the vendor and his father Full name of vendee and his father Detail of sale transaction of land sold
Plot No. or C.S No. Revenue assessed or ground rent paid Area sold Sale price
Square metres Square yards
(1) (2) (3) (4) (5) (6) (7A) (7B) (8)
          Rs. P.     Rs. P.
In the case of land with super structure break upof price on the date of sale User of land Remarks Signature of certifying officer
Price of land Price of superstructure User at the time of sale User of land on*
(9) (10) (11) (12) (13) (14)
           
*Relevant date to be written here.Form II[See Rule 3(1)]Lease transaction of lands in the City of Bombay during the period of fifteen years immediately preceding the [.........] [Relevant date to be written here.]Revenue Division ..................
Serial No. Date of lease day, month, year Full name of the Assigner/Lessor and his father'sname Name and Father's name of lease or Assignee Detail of lease transactions Premium or Consideration
Plot No. of C.S. No. Revenue assessed rent paid Area of the plot leased
In square metres In square yard
(1) (2) (3) (4) (5) (6) (7A) (7B) (8)
        Rs. P.       Rs. P.
Lease rent In the case of land with superstructure Estimated value of land Use of land at the time of lease or assignment User of the land leased Remarks Signature of certifying officer
Premium plus 16 times annual lease rent Value of superstructure Use as on*
(9) (10) (11) (12) (13) (14) (15) (16)
Rs. P. Rs. P. Rs. P. Rs. P.        
*Relevant date to be written here.Form III[See Rule 3(1)]Register of AwardsDeclared in respect of plots in City of Bombay under the Land Acquisition Act, 1894 during 15 years immediately preceding the [.........] [Relevant date to be written here.]Revenue Division
Year Particulars of Award No. and date of notification issued under section4 of the Land Acquisition Act, 1894 Details of lease transactions
Date on which given Authority by whom given Which Amount of Award Plot No. C.S. No. Nature of revenue assessment paid Area of the plot leased
Square metres Square yard
(1) (2A) (2B) (2C) (3) (4) (5) (6A) (6B)
            Rs. P.    
Value of the land Use of the land at the times of acquisition Nature of Public purpose and the name of theinstitution for which the land was acquired Remarks Signature of certifying officer
(Excluding the value of superstructure if anydeclared under the award)
(7) (8) (9) (10) (11)