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State of West Bengal - Section

Section 12A in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956

12A. Form of Notice to the bargadar in cases of surrender or abandonment of cultivator.

— The notice referred to in sub-section (2) of section 20B shall be in Form F.Form A[See Rules 12(1)]Register of Bhagchas AppealsYear.................Court of the Sub-divisional Officer at.................. etc.Form B[See sub-rule (2) of Rule 3]Form of ReceiptI do hereby acknowledge the receipt of.......................................... (Particulars and quantity of the produce) in full satisfaction of my claim of the share of the produce of the land described in the Schedule below for the period.......................due to me as the owner/bargadar of the land.The SchedulePlot No.............................Mauza...............................Police station........................Name and address of 'the owner..............................Name and address of the bargadar..................................(Signature in full with date)Form C[See sub-rule (4) of Rule 3]
  Particulars of receipt(Counterfoil) Particulars of receipt(To be made over to thebargadar)
1 Serial No. of receipt. Serial No. of receipt.
2 Date of deposit. Date of deposit.
3 Name and address of the bargadar making thedeposit. Name and address of the bargadar making thedeposit.
4 Name and address of the owner(s) of the land inwhose favour the deposit is made Name and address of the owner(s) of the land inwhose favour the deposit is made
5 Particulars of the land, the produce of which isdeposited C.S. PlotNo...........................Mouza...................................P.S..................................... Particulars of the land, the produce of which isdeposited C.S. PlotNo...........................Mouza...................................P.S.....................................
6 Period of which the produce deposited relates Period of which the produce deposited relates
7 Particulars and quantity of the produce deposited. Particulars and quantity of the produce deposited.
  …..............................................................Signatureof the officerreceiving the deposit …..............................................................Signatureof the officerreceiving the deposit
Form D[See sub-rule (5) of Rule 3]ToShri......................
(Address)........................
You are hereby informed that Shri.....................of.................... (address) claiming to be bargadar in respect of plot No............of mauza.......police station deposited with the undersigned on (date) (particularsand quantity of produce) in your favour vide this office receipt No.............You are requested to take delivery of the said produce within 15 days of the date of service on you of this intimation failing which it will be sold by the undersigned by public auction to the highest bidder without further reference to you, and the proceeds of such sale, after deducting therefrom the cost of conducting the sale, will be deposited in the treasury in revenue deposit to your credit for withdrawal by you in due course.(Officer or authority receiving the deposit)Form E[See sub-rule (5A) of Rule 3]ToShri...........................
(Address)......................
You are hereby informed that on your failure to take delivery within the prescribed period, of the share of the produce deposited with the undersigned by Shri......................in your favour, it was sold and the sale-proceeds thereof, less the cost of conducting the sale amounting to Rs..........(Rupees........), has been deposited in the treasury in revenue deposit to your credit vide challan No................dated........for withdrawal by you in due course.(Officer or authority receiving the deposit)Form F(See Rule 12A)Notice under sub-section (2) of section 20BToShri............................
(Address)...........................
Take notice that Shri.................of village............police station........ , has given information in writing that you use to cultivate his land particulars of which are given below, as a bargadar and that you have surrendered your right, voluntarily abandonedto cultivate in relation to the said land as a bargadar........................cultivation of the said land.The matter will be heard by the undersigned on.................................. When you present your case.Description of the land.