7B. [ Form and manner of application - Form K. [Substituted by Notification No. G.S.R. 119 dated 15.11.1972.]
- (i) The Collector may, on receipt of a report, or of his own motion, by a written order served in the manner provided in Rule 3, require each outgoing proprietor or tenure holder of an estate or an industrial undertaking of an estate or tenure vested in the State to file an application before him in Form K furnishing therein a complete and accurate statement and description of all such lands lying with his jurisdiction, as may be deemed to have been settled by the State with such proprietor or tenure-holder or the industrial undertaking under Sections 5, 6, 7, 7-D and 7-F, determination of fair and equitable rent or ground rent thereof.(ii)An outgoing proprietor or tenure-holder of an estate or tenure vested in the State may, of his own motion, and without being so required by the Collector by an order referred to in sub-rule (i) above, file such application before the Collector furnishing the particulars prescribed in Form K.(iii)An application under sub-rule (i) or (ii) above shall for the purposes of fees payable under the Court-fees Act, 1870 be deemed to be an application referred to in the second paragraph of clause (b) of Article 1 of Schedule II to the said Act and shall also be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure, 1908 by the applicant or his agent duly authorised in this behalf.(iv)If an outgoing proprietor or tenure-holder or industrial undertaking of an estate or tenure vested in the State fails to file an application in Form K under sub-rule (i) or (ii), Collector may, of his own motion, take such action as may be deemed necessary for obtaining complete and accurate information for the purpose of determining fair and equitable rent and ground-rent, under Sections 5, 6, 7, 7-D and 7-F.]
