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State of Himachal Pradesh - Act

The Himachal Pradesh Ceiling on Land Holdings Rules 1973

HIMACHAL PRADESH
India

The Himachal Pradesh Ceiling on Land Holdings Rules 1973

Rule THE-HIMACHAL-PRADESH-CEILING-ON-LAND-HOLDINGS-RULES-1973 of 1973

  • Published on 22 November 1973
  • Commenced on 22 November 1973
  • [This is the version of this document from 22 November 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Himachal Pradesh Ceiling on Land Holdings Rules 1973Published vide Notification No. 10-5/73-Revenue A. dated 22nd November, 1973As amended upto 31-12-1988Government of Himachal PradeshRevenue DepartmentNo. 10-5/73-Rev. A. - Whereas, the draft Himachal Pradesh Ceiling on Land Holdings Rules, 1973 were published as required under section 26 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (Act No. 19 of 1973) in Rajpatra, Himachal Pradesh Extraordinary, dated the 24th October, 1973 vide Revenue Department notification of even number, dated the 22nd October, 1973 for inviting the objections or suggestions from all persons likely to be affected thereby within a period of 15 days from the date of publication of the draft rules in the Rajpatra.And whereas, the Government has considered the objections and suggestions received from the public on the said draft rules within the prescribed period.Now, therefore, in exercise of the powers conferred by section 26 of the said Act, the Governor, Himachal Pradesh hereby makes the following rules, namely:-

1. Short title, extent and commencement.

(1)These rules may be called the Himachal Pradesh Ceiling on Land Holdings Rules, 1973.
(2)They extend to the whole of Himachal Pradesh.
(3)They shall come into force at once.

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context,-
(a)"Act" means the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (19 of 1973);
(b)"form" means a form appended to these rules;
(c)"the land under assured irrigation" means the land irrigated by perennial State canal, State kuhl or State lift irrigation scheme or State tube-well run by electric/diesel power;
(d)"section" means section of the Act; and
(e)all other words and expressions used in these rules but not defined in these rules shall have the meanings respectively assigned to them in the Act.

3. Areas to be treated as subservient to tea plantation.

(1)The following areas shall be treated as subservient to tea plantation:-
(a)areas on which there is programme for expansion of tea plantation during next ten years which will be determined by the State Government;
(b)areas covered by forests and forest growth of which the fuel wood, timber is required for the manufacture of the tea and maintenance of tea estate;
(c)low-lying lands which generally serve as water reservoirs for the use of tea plantation; and
(d)land on which tea factories, labour quarters, playgrounds and other ancillary buildings are situated.
[Provided that no land, treated as subservient to tea plantation under this sub-rule and exempted from the operation of the Act under section 51 (g) thereof, shall be transferred by the landowner in any manner, without the permission of the State Government] [Proviso added vide notification no. 10-5/73-II Revenue B dated 4-4-86 (R.H.P. Extra ordinary) dated 26-4-86.]
(2)The owner of the tea estate will submit return in Form C-I to the Collector showing the areas he intends to include for the purpose of clause (a) of sub-rule (1) within one month from the date on which these rules will come info force. The Collector on receipt of this return shall make such inquiry as he deems fit and thereafter send his recommendations to the State Government for orders which will be final.

4. Form of return to be furnished by a person having land in excess of permissible area and manner of furnishing thereof.

(1)Every person required to furnish a return under section 8 shall himself or through an authorised person or in case of a minor through his guardian furnish it in duplicate in Form C-II to the Collector in whose jurisdiction the land is situate, personally or by registered post (Acknowledgment due) within six weeks from the coming into force of these rules:Provided that where the land of any such person is situate in the jurisdiction of more than one Collector, the return shall be furnished to the Collector in whose jurisdiction the largest area of land mentioned therein is situate with two additional copies thereof for each Collector in whose jurisdiction the land is situate.
(2)In every case falling under the proviso to sub-rule (1), the Collector receiving the return shall retain the original form with him and forward two copies thereof to the Collector/Collectors of the area in which the land of the person is situate.
(3)Where, in the case of a person, additional copies of Form C-II have been received by the Collector under sub-rule (2), the Collector shall, after holding such inquiry as he thinks fit, return them to the Collector from whom they were received, who shall be competent to determine the surplus area of the person concerned with respect of land falling in the jurisdiction of other Collector/Collectors also. This provision will also apply to cases falling under rule 8(3) of these rules.

5. Patwari to assist in filling up Form C-II.

- A person required to submit a return under rule 4 may take assistance of the Patwari concerned to fill up Form C-II for him on payment of fee of rupee one to the Patwari who shall issue receipt of the fee charged by him to the person as required under the Himachal Pradesh Land Records Manual, or the Punjab Land Records Manual, as the case may be.

6. Form of declaration and affidavit to be submitted under section 9.

(1)The declaration supported by an affidavit required to be furnished under section 9 shall be furnished in Form C-III along with the return submitted by a person, under rule 4 within six weeks from the coming into force of these rules.
(2)The Collector to whom the return in Form C-II is furnished under sub-rule(l) of rule 4 and the declaration supported by an affidavit is furnished in Form C-III under sub-rule (1) of this rule shall issue a receipt of these Forms in Form C-IV to the person furnishing the return as soon as the return in the required number of copies is received by him.

7. Verification of particulars given in returns referred to in rule 4.V.

- On receipt of return under rule 4, the Collector shall get the particulars given therein verified by the Tehsildar of the Tehsil or Naib-Tehsildar of the Sub-Tehsil, as the case may be, in which the land is situate, who shall further get the return verified by the Patwari of the circle concerned. On such verification, the Tehsildar or the Naib Tehsildar, as the case may be, will send back the return to the Collector concerned.

8. Collection of information under sub-section (2) of section 9.

(1)Where any person referred to in section 8 fails to furnish the return prescribed thereunder, the Collector shall cause the return to be filled up by the Patwari concerned, in duplicate, in Form C-II. The Patwari shall retain one copy of each return filled in by him and forward the other to Circle Kanungo.
(2)The Circle Kanungo shall, after examination, attest all entries made by the Patwari in Form C-II and forward it further to the Tehsildar of the Tehsil or Naib-Tehsildar or the Sub-Tehsil, as the case may be, who shall verify it and forward it further to the Collector.
(3)Where the land of a person is situated in more than one Patwar Circle, the Patwaris shall prepare returns of land situated in their respective circles and send them to the Tehsildar of the Tehsil or Naib-Tehsildar of the Sub-Tehsil, as the case may be, through the Field Kanungos. The Tehsildar or the Naib-Tehsildar will consolidate the return for the Tehsil or Sub-Tehsil, as the case may be, and submit it to the Collector concerned.

9. Draft statement under sub-section (1) of section 10.

(1)After satisfying himself as to the correctness of the particulars mentioned in Form C-II, the Collector shall prepare a draft statement mentioned in sub-section (1) of section 10 of the Act in Form C-V.
(2)The statement in Form C-V shall be published in the Office of the Collector and a copy thereof shall be forwarded immediately by the Collector to the person or persons concerned under cover of an endorsement prescribed in the Form and it shall be served upon person or persons as if it were summons from the Revenue Officer. Any objections received within thirty days of the service shall be duly considered by the Collector and after affording the objectors an opportunity of being heard the Collector shall pass such order as he may deem fit.

10. Final statement.

- The final statement under sub-section (3) of section 10, of the Act, shall be in Form C-V which shall be adopted subject to the modification that the word 'Draft' and the form of endorsement appearing thereon shall be omitted.

11. Form of Statement of amount.

- When the final statement has been published under sub-section(3) of section 10 of the Act the Collector shall, within a month from its publication, prepare the statement of the amount in Form C-VI in accordance with the principles laid down in clauses (i) to (iii) of sub-section (1) of section 14 of the Act.

12. Form of notice.

- On preparation of statement of the amount under rule 11, the Collector shall give a notice in Form C-VII to all person known to have any interest in the land for which the amount is to be paid to appear personally or by duly authorised agent before him at a time and place mentioned therein within 15 days after the date of service of notice and to state the nature of their respective interests in the land and the amount and particulars of their claims to the amount for such interests. Thereafter the amount shall be apportioned among the persons having interests in the land.

13. Mode of payment of the amount.

- The amount shall be paid in cash either in lump sum or in six monthly instalments not exceeding ten in the manner prescribed in rules 14 and 15. Whether the amount shall be paid in lump sum or in instalments shall be determined by the Collector.

14. Issue of voucher for cash payment.

(1)Payment of the amount in cash shall be made through vouchers in Form C-VIII. The books containing 100 vouchers and counterfoils shall be kept in double lock and shall, on receipt of a demand in Form C-IX be issued to the Collector who shall keep the book in his personal custody and before commencing use thereof, send an intimation to the Treasury Officer, in Form C-X. Only one book shall ordinarily be issued by the Treasury Officer to the Collector at one time.
(2)A Voucher which is not encashed for more than six months from the date of its issue shall cease to be cashable unless it is on an application by the holder thereof, countersigned and revalidated for payment by the Collector. The holder, on failure to obtain payment within 6 months from the date of issue shall submit the voucher with an application for revaluation of the same. In case of loss, destruction or mutilation of the original voucher, the holder may apply for the issue of a fresh one. In such a case fresh voucher shall not be issued until a non-payment certificate has been obtained from the Treasury Officer.

15. Account of vouchers.

- The Treasury Officer shall keep an account of the vouchers presented and encashed on each day of payment in Form C-XI. The statement in Form C-XI shall be kept in a guard file. Where no payments are made on any day, the Treasury Officer shall prepare a blank statement in Form C-XI. The Treasury Officer shall prepare a monthly statement in Form C-XII and send one copy thereof, to the Collector who shall consolidate the same in district statement to be prepared in Form C-XIII and shall forward copies thereof one each, to the Commissioner of the Division and the Financial Commissioner of Himachal Pradesh.

16. Return in respect of land acquired by a person under section 17.

(1)The return under section 17 of the Act shall be furnished in Form C-XIV within three months from the date on which he acquires the land by inheritance, bequest or gift, or transfer etc. in the case of a family by an adult member of the family and in the case of a sole minor by his guardian.
(2)Where any person referred to in section 17 fails to furnish the return in the Form prescribed under sub-rule (1) of this rule, the Collector shall cause the return to be filled up by the Patwari concerned in duplicate in Form C-XIV. The Patwari shall retain one copy of each return filled in by him and forward the other to Circle Kanungo.
(3)The Circle Kanungo shall, after examination, attest all entries made by the Patwari in Form C-XIV and forward it to the Tehsildar of the Tehsil or Naib Tehsildar of the Sub-Tehsil, as the case may be, who shall Verify it and forward it further to the Collector concerned.
(4)Where a land of a person is situated in more than one Patwar Circle, the provisions of rules 4 and 5 of these Rules shall apply for preparations and submission of returns. The declaration supported by an affidavit to be furnished by the person shall be in Form C-XV.
(5)For determination of surplus area under section 17, the provisions of rules 9 and 10 will apply.
(6)The Collector shall follow the same procedure for determination and payment of the amount as prescribed in Rules 11 to 15.

17. Determination of market value of building, structure or tube-well.

- In determining the market value of any building, structure or tube-well, the Collector shall take into account the advice of the Chief Engineer, Public Works Department, Himachal Pradesh concerned or any other Officer nominated by him.

18. Procedure.

- In all proceedings, under the Act and these Rules, the Collector or any other Revenue Officer shall observe the procedure as prescribed for Revenue Officers in the tenancy laws for the time being in force in Himachal Pradesh.

19. Court fee.

- All applications made under the provisions of the Act shall bear Rs.1.25 court fee stomp and process fees shall be chargeable as prescribed by or under the Himachal Pradesh Court Fees Act, 1968. (8 of 1968).

20. Manner of service of notices or orders.

- Save as otherwise provided in these rules, notices or orders under the Act shall be served in the manner provided in the tenancy laws for the time being in force in Himachal Pradesh.

21. Repeal and savings.

- The Pepsu Tenancy and Agricultural Land Rules, 1958, the Punjab Security of Land Tenures Rules, 1953 and the Punjab Security of Land Tenures Rules, 1956, as amended from time to time, are hereby repealed in their application to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966, in so far as they relate to the matters dealt in these rules and are inconsistent with these rules:Provided that, notwithstanding the repeal of the said rules, anything done or any action taken in the exercise of any power conferred by or under the said rules shall be deemed to have been done or taken in exercise of the powers conferred by or under these rules, as if these rules were in force on the day, on which such thing was done or action was taken.Form C-I[See Rule 3 (2)]Return showing areas which the owner of Tea Estate desires to include for Expansion of Ten Years Programme
Name of the owner of tea estate with fullparticulars Name of Village, Patwar Circle &Tehsil/Sub-Tehsil Particulars of existing land under teaplantation with Khasra Nos. Land required for ten years expansion programme,with Khasra Nos. and class of land Remarks
1 2 3 4 5
         
CertificateI solemnly affirm that the particulars given by me in this Form are correct.
Dated..................... Signature of Landowner.
Notes.-1. The particulars of land will be given with reference to the entry of Land Records as on 24-1-1971.

2. The site plan (Tatima Shajra) of the land required for ten years expansion programme will be attached with this form duly verified by the Patwari and Field Kanungo.

Form C-II(See rules 4 and 8)Return required to be furnished by a Landowner ?Tenant? Mortgagee with possession stating therein particulars of land held by him, members of his family and separate unit and the land which he desires to retain for the family additional minor member and separate unit under section 8 or to be prepared by patwari under sub-section (2) of section 9 of the Himachal Pradesh Ceiling on Land Holdings Act,

1972. (19 of 1973)

ToThe Collector,.........................................district.As required by section 8 or 9 of the Himachal Pradesh Ceiling Holdings Act, 1972, I furnished the following return:-
Name, parentage and place of residence oflandowner/ mortgagee with possession/ tenant each member of hisfamily/ his adult son or sons Village or ViLLages with name of Tehsil/ Sub-Tehsiland District in which the land is situate Total area held on24-1-1971_______________________________________________ Particulars of area acquired since 24-1-1971 asowner, Mortgagee with possession, tenant or in any other capacity Total land shown in columns 3 to 7 Area of land transferred after 24-1-71 (particularsto be given in Schedule 'A')
As landowner As mortgagee with possession As lessee As tenant
1 2 3 4 5 6 7 8 9
Area of land letf aftertransfer___________________________________________________________ Total area under personal cultivation village-wise Area under tenants Selected area which the person desires to retain for himself,for the family or separate unit/units with Khasra Nos. and classof land
Area of land left after transfer/As landowner As mortgagee with possession As lessee As tenant
10 11 12 13 14 15 16
Particulars of area sought to be exempted from ceiling undersection 5. Reasons for exemption Surplus area with Khasra Nos. and class of land. Remarks
17 18 19 20
Dated..................... Signature/thumb impression of landowner/mortgagee with possession/tenant.
Notes.-1. The age of each member of the family whether minor or adult may be given in the remarks column against his name.

2. The class of land should be filled in as recorded in the Land Records on 24-1-1971.

3. Wherever figures are required in the Form the same should be in English numerals and the area should be given in bighas and acres.

4. For the purpose of columns 3 to 6, the share in the undivided family, registered farming co-operative society or a company shall be mentioned.

5. In case of irrigated land, the source of irrigation whether private or Government be mentioned against each Khasra number.

orCertificate to be Recorded by the Patwari in case the Return is caused to be prepared underSection 9(2)I hereby certify that entries made by me in this Form are in accordance with those made in the revenue records and are correct.Patwari__________Circle.Dated...................AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo................CircleDated..........................AttestationI have verified the entries made in this Form and attest them to be correct.Tehsildar/Naib Tehsildar,..................................Tehsil/Sub-Tehsil.Dated...............................................___________________________________________________________________________________________________________

'A'

(See Form C-II Column 9)Particulars of Transfer by Sale, Gift, Mortgage or any other Disposition of Land made by a Person, or his Family Members, Adult Son after 24-1-1971 to date
Name and particulars of transfer Date of transfer whether or not by a Registered deed Mutation No. and kind of mutation Date of entry of mutation by the Patwari Date of attestation of mutation by RevenueOfficer Particulars of land i.e. Khasra Nos., class andarea
1 2 3 4 5 6 7
Consideration paid, if any Particulars of person/persons in whose favourland is transferred Remarks
8 9 10
Dated..............................Signature/thumb impression of the landowner/tenant/mortgagee with, possession.I solemnly affirm that the statement of transfers of land given above by me in the prescribed form are correct as per Land Records.Dated.........................Signature/thumb impression of the landowner/tenant/mortgagee with possession.orCertificate to be Recorded by the Patwari in case The Return is caused to be prepared underSection 9(2)I hereby certify that entries made by me in this Form are in accordance with those made in the Revenue Records and are correct.Dated.............................Patwari...........................................Circle.AttestationI have checked the entries made in this Form and attest them to be correct. Dated............................Kanungo...............................................Circle.AttestationI have verified the entries made in this Form and attest them to be correct.Dated............................Tehsildar/Naib-Tehsildar....................Tehsil/Sub-Tehsil.Form C-III(See rule 6)Form of Declaration under section 9 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (19 of 1973)I..................................................S/o........................................ resident of............................Tehsil/Sub Tehsil..............................................District.............................. hereby declare that I, the members of my family and separate unit hold land as landowner/tenant/mortgagee with possession in Himachal Pradesh in the following Patwar Circles only:-
S.No. Name of Patwar Circle Name of Tehsil/Sub-Tehsil Name of District Particular of person who holds land Total area held as landowner/tenant/mortgageewith permission
1 2 3 4 5 6
        Grand Total......................................
The details of the above land have been given in the return submitted under Rule 4 of the Himachal Pradesh Ceiling on Land Holdings Rules, 1973, which is enclosed.Dated...............................Signature/thumb impression of thelandowner/tenant/mortgagee with possession.AffidavitI solemnly affirm that the particulars given by me in the above declaration are true to the best of my knowledge and belief and that nothing has been concealed.Dated.....................................Landowner/tenant/mortgagee withpossession,......................resident of village...............Tehsil/Sub-Tehsil...........District.....................................AttestationCertified that the above declaration was made on solemn affirmation before me this........................day of...................19......, at...................in...................District by Shri..............s/o ..................... resident of village......................., Tehsil/Sub-Tehsil ................................., District............................................................Dated.......................Magistrate 1st Class/Oath Commissioner at............Certified further that the above affidavit has been read out to Shri.............................. s/o............... resident of village................................... Tehsil/Sub-Tehsil ...................., District...................., the deponent who seems perfectly to understand the same at the time of its making.Dated..........................Magistrate 1st Class/Oath Commissioner at...................Form C-IV[See rule 6 (2)]Form of Receipts to be issued by the Collector under Sub-Rule (2) of Rule 6 of the Himachal PradeshCeiling on Land Holdings Rules, 1973Received.......................copies in respect of each of the Patwar Circles mentioned below of the return under rule 4 and declaration supported by affidavit under rule 6 (1) of the Himachal Pradesh Ceiling on Land Holdings Rules, 1973 from Shri.......................... son of ....................landowner/tenant/mortgagee with possession of village......................., Tehsil /Sub-Tehsil..............District...............
SI. No. Name of the Patwar Circle Name of the tehsil/sub-tehsil
1 2 3
Dated......................197...Collector,............................District..............................Form C-V(See rules 9 & 10)Draft Statement showing the Particulars of a Landowner/Tenant/Mortgagee with Possession to be Prepared under Section 10 of the ActNote.-Figures, wherever required to be given in this Form should be given in English numerals.
Name, parentage and place of residence oflandowner/tenant/mortgagee with possession Village or villages with name of Tehsil/Sub-Tehsil in whichland is situate Total area owned or held as landowner/tenant/mortgagee withpossession village-wise Area (with Khasra & Khewat Nos.) not exceeding theaggregate permissible area which the landowner/tenant/mortgageewith possession desires to retain or selected by the Collectorunder section 9(2) Particulars of area (with Khasra & Khewat Nos.) exemptedfrom ceiling under section 5 of of the Act Surplus area Remarks
1 2 3 4 5 6 7
             
No..........................Office of the Collector ...................District..........................Dated the................................19......A copy is forwarded to..........................son of....................landowner/tenant/mortgagee with possession resident of.village.................., Tehsil/Sub-Tehsil.....................and District.......... for necessary action under section 10 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972. If he desires to take any objection, regarding this draft statement he can send the same to the undersigned before the expiry of 30 days after the date of the service of the draft statement upon him. The objections, if any, so received, will be taken into consideration before finalizing the draft statement under section 10 of the Act.Collector........................District.........................Dated...........................Form C-VI(See rule 11)Statement of Amount under Section 13(2) of Himachal Pradesh Ceiling on Land Holdings Act, 1972
Name, parentage and place of residence of landowner/ tenant/mortgagee with possession Details of surplusarea_______________________________ The amount for land declaredsurplus___________________________________________________________
Tehsil/ Sub-tehsil and District in which land is situate Village(s) in which land is situate with Khewat and KhasraNos. Class of land Total surplus area For the land upto 10 acres For the land in excess of 10 acres upto 30 acres For the land above 30 acres
1 2 3 4 5 6 7 8
               
Total of columns. 5, 7 and 8. Amount payable for building structure, tubewell,if any, standing on the land. Total amount of columns 9 and 10. Remarks
9 10 11 12
       
Collector...........District...........Dated................................Form C-VII(See rule 12)To.........................................................A copy of Form C-VI of the statement of amount prepared under sub-section (2) of section 13 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 is forwarded to you under the said sub-section. You are hereby required to appear personally.or by duly authorised agent before the undersigned on the.........................at.............................and state the nature of your interest on the land and the amount and particulars of your claim to the amount for such interest.Collector............................District.............................Dated................................Form C-VIII[See rule 14 (i)]Voucher for Payment of Amount in cash
Book No......................................... Voucher No......................
Name, parentage and residence of theclaimant_________________________________________________________________Head of ServiceChargeable____________________________________________________________________________________
Amount payable in Cash Rs.__________________(in words) Voucher No._________of list of payment. Received (inwords)______________________________________________this__________________day of____19____,the sum ofRs.____________________________________being the amount due to meas the amount under the Himachal Pradesh Ceiling on Land HoldingsAct, 1972.
Signature of Collector. Name, parentage and address of theClaimant_________________________
___________________District_______________  
Dated_____________________________________  
Received Voucher No.__________________BookNo.___________________ Approved for Rs.__________________(inwords) _____________________________________________________
Claimant's signature or thumb impression  
Address_________________________________  
Dated___________________________________ Signature of Collector.
Dated___________________________________ Signature of recipient.
Pay in cash Rs.____________________________(inwords)____________________________________________________only.
Dated____________________________ Signature of the Collector.
  District___________________
Form C-IX[See rule 14 (1)]Form of Requisition to be sent by the Collector to the Treasury OfficerNo..................................................Office of the Collector.............................District............................................Dated...............................................ToThe Treasury Officer,Please issue immediately to the undersigned one Book containing Voucher Nos. 1-100 for payment of amount in cash under the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (19 of 1973).Collector,....................District.(His office seal).Form C-X[See rule 14 (1)]Form of Intimation to the Treasury Officer regarding Use of Voucher BooksIntimation No......................................dated..................................................................FromThe Collector,............................District.ToThe Treasury Officer,This is to intimate that I have on this..........................day of.........................commenced the use of Book No....................... containing Voucher Nos. 1-100. Please acknowledge receipt of this intimation.Collector,......................District.(His office seal).Form C-XI(See rule 15)Statement of Encashed Vouchers issued for the Surplus Area determined under the Himachal Pradesh Celling on Land Holdings Act, 1972 (19 of 1973)Treasury........................District..............................
Date of encashment Book and Sl. No. of Vouchers. Treasury/ Sub-Treasury Voucher No. Amount paid Signature of Treasury Officer Remarks
1 2 3 4 5 6
Form C-XII(See rule 15)Monthly Statement of Payment of Amount in cash for the Surplus Area determined under the provisions of The Himachal Pradesh Ceiling on Land Holdings ACT, 1972 (19 of 1973)Tehsil/Sub-Tehsil ................................................., District................................. Month................................................................Year......................................
Book and Serial No. of Voucher Total amount encashed Remarks
1 2 3
Treasury Officer,Dated.............................................District.ToThe Collector,.......................District.Form C-XIII(See rule 15)Consolidated Monthly Statement of Payment of Amount in cash for the Surplus Area determined under the Provisions of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (19 of 1973)Month................................................................................. Year.
Name of District Total amount paid by cash payment Remarks
1 2 3
No................................................ Dated............................................Forwarded to the-

1. Commissioner,.................................................................. Division.

2. Financial Commissioner-cum-Secretary Revenue to the Government of Himachal Pradesh, Shimla-2.

Collector,.....................District.(His seal).Form C-XIV[See rule 16 (1)]ToThe Collector,...................District.As required by sub-section (1) or sub-section (2) of section 17 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972, I furnish the following return:-
Name, parentage and place of residence of landowner/ tenant/mortgagee with possession/ member of his family/ adult son, ifany. Village(s) with name of Tehsil/ sub-tehsil and district inwhich land is situate Particulars of area owned or held prior toacquisition by inheritance, bequest or gift, transfer (i.e.sale, mortgage, exchange, leaseetc.)______________________________________________________________  
As landowner As mortgagee with possession As tenant As lessee Total area of columns 3 to 6.
1 2 3 4 5 6 7
             
Particulars of area acquired by inheritance,bequest or gift, transfer (i.e. sale, exchange, mortgage, leaseetc.)_________________________________________________________________________________ Selected area not exceeding in the aggregatethe permissible area which the landowner/ tenant/ mortgagee withpossession desires to retain for the family and separate unit/units/_________________________
Land acquired by inheritance Land acquired as allottee Land acquired as mortgagee with possession Land acquired as tenant Land acquired as lessee Total area shown in columns 8 to 12 Land held in proprietary rights Land held as mortgagee with possession
8 9 10 11 12 13 14 15
               
Land held as tenant Land held as lessee Particulars of area sought to be exempted fromcelling under section 5. Reasons for exemption Estimated surplus area Remarks
16 17 18 19 20 21
           
I solemnly affirm that the particulars given by me in this Form are correct.Signature or thumb-impression of landowner/tenant/mortgagee with possession.Dated..........................Notes.-1. The age of each member of the family whether minor or adult may be given in the remarks column against his name.

2. The class of land should be filled in as recorded in the Land Records at the time of acquisition under section 17.

3. Wherever figures are required in the Form the same should be in English numerals and the area should be given in bighas and acres.

4. For the purpose of columns 3 to 6, the share in the undivided family registered co-operative farming society or a company shall be furnished.

5. Land to be reserved for minor member of a family and separate unit to be shown in columns 14 to 17.

6. In case or irrigated land, the source of irrigation whether private or Government be mentioned against each khasra number.

orCertificate to Be Recorded by the Patwari in case of Sub-Section (2) of Section 17I hereby certify that entries made by me in this Form are in accordance with those made in the Revenue Records and are correct.Dated.........................Patwari..........................Circle.AttestationI have checked the entries made in this Form and attest them to be correct.Dated........................Kanungo...............................Circle.AttestationI have verified the entries made in this Form and attest them to be correct.Tehsildar/Naib-Tehsiidar..............Dated..............................Tehsil/Sub-Tehsil.....................Form C-XV[See rule 16 (4)]Form of Declaration under Section 17 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (19 of 1973)I...................................... s/o................................. resident of village, tehsil/sub-tehsil..................................district....................................., hereby declare that I hold land as landowner/tenant/mortgagee with possession in Himachal Pradesh in the following Patwar Circles only:-
Sl. No. Name of Patwar Circle Name of Tehsil/ Sub-Tehsil Name of District Total area held as landowner/tenant/ mortgageewith possession prior to acquisition by inheritance, bequest orgift, transfer i.e. (sale, mortgage, exchange, lease etc.) Total area of land acquired by inheritance,bequest, gift, transfer (i.e. sale, exchange, mortgage, leaseetc.)
1 2 3 4 5 6
      Grand Total..  
The details of the above land have been given in the return submitted under rule 16 of the Himachal Pradesh Ceiling on Land Holdings Rules, 1973, which is enclosed.Dated........................Signature/thumb-impression ofthe landowner/tenant/mortgageewith possession.AffidavitI solemnly affirm that the particulars given by me in the above declaration are true to the best of my knowledge and belief and that nothing has been concealed.Landowner/tenant/mortgagee withpossession, resident of Village......Tehsil/Sub-Tehsil....................District.............................Dated........................AttestationCertified that the above declaration was made on solemn affirmation before me this .....................day of...............19...........at ......................in....................district by Shri.................s/o....................., resident of village..........................Tehsil/Sub-Tehsil.......................District.......................Magistrate 1st Class/Oath Commissioner at.............................Dated.................................Certified further that the above affidavit has been read out to Shri......................................s/o .........................., resident of village...........................Tehsil/Sub-Tehsil.................., District............................., the deponent, who seems perfectly to understand the same at the time of its making.Dated..........................Magistrate 1st Class/Oath Commissioner at....................By order,K.C. Chauhan,Under Secretary (Revenue).