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State of Tamilnadu - Section

Section 15 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

15. [ Sale of land. [Added by GO. Ms. No. 192, dated the 6th September 1988.]

- Any surplus land referred to in sub-section (4) of section 94-A maybe sold under these rules, on collection of market value, to any person, whose holding after such purchase does not exceed the ceiling limit.]Form A[See rule 3(1) of the Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965]Register of Surplus Land Acquired by Government under the Tamil Nadu Land Reforms (Fixation Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)Name of the district:Name of the taluk:Number and name of the village:
Serial numbers Date of entry in the register Survey number Extent Classification Assessment Boundaries
(1) (2) (3) (4) (5) (6) (7)
      A. C.   Rs. P.  
             
Date of publication of notification under section18 (1) Details of building (Kachcha or pucca) masonrywells (in use or not in use) tube wells (in use) Details of trees) fruit of timber trees or youngones) How disposed of, with particulars of the personto whom assigned and the number and other details of the papersrelating to the disposal of the land. Value of the land and of the buildings and treesthereon, if any to be collected from the assignee; how the valuewas arrived at and the manner of collection Remark
(8) (9) (10) (11) (12) (13)
           
           
Form B[See rule 4 of the Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965]Notice Inviting Applications for Assignment of Surplus Land Acquired under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)
(1)It is hereby notified that the land specified in the Schedule below, which has been acquired by the Government under sub-section (1) of section 18 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), is available for disposal under section 94 of the said Act and the rules made thereunder; Any person desiring to apply for the assignment of the land may present his application in Form C or send it by registered post to the assigning authority within thirty days from the date of the publication of this notice in.village/town where the land is situated.
(2)The following persons and societies shall be eligible for the assignment of land and shall be entitled to preference in the order given below:-
(i)A person who has been cultivating the lands as on the date of the commencement of the Act and who is completely dispossessed of the land, which is declared as surplus as a result of the provisions of the Act:
Provided that the person should not have surrendered the land subsequent to the date of the commencement of the Act;
(ii)A person whose extent of holding is reduced below three acres of dry land or one and a half acres of wet land held by him partly as cultivating tenant and partly as owner or wholly as cultivating tenant by virtue of the provisions of the Act;
(iii)A landless agricultural labourer belonging to Scheduled Caste or Scheduled Tribe, who contributes his physical labour or that of any member of his family in the cultivation of the land;
(iv)A person who is, or who has been a member of the Armed Forces including persons, who have served in the Indian National Army or the Ex-Assam Rifles Personnel or any Para-military force and members of the Armed Forces who retired or were disbanded before the 26th January 1950 and dependents of the persons of the above mentioned categories killed in action, namely, wife, widowed mother, minor sons and minor daughters. The servicemen not killed in action, but disabled and alive, can get surplus land in their own names;
(v)A repatriate from Burma or Sri Lanka who is likely to contribute his own physical labour or that of any member of his family in the cultivation of the land and who has brought to India assets not exceeding Rs. 10,000 (rupees ten thousand only) in value;
(vi)A landless agricultural labourer other than a landless agricultural labourer referred to in item (iii) above, who contributes his own physical labour or that of any member of his family in the cultivation of the land;
(vii)A cultivating tenant who is holding land which is less than three acres of dry land or one and a half acres of wet land in extent;
(viii)A co-operative farming society, the members of which are landless agricultural labourers:
Provided that the extent of land assigned to the society together with the land, if any, already held by the society does not exceed the ceiling area.
(3)The total extent of land that may be assigned to any person referred to in items (i) to (viii) in paragraph 2, together with the extent of other land, if any, already held by such person, or if such person is a member of a family, by such family, shall not exceed three acres of dry land or one and a half acres of wet land.
(4)The assignment shall be subject to the conditions contained in Appendix I to the Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965.Form C[See rule 7 of the Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965]Application for Assignment of Surplus Land under Section 94 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961)