Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 41 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960

41. The Collector shall submit a statement in Form N to the Secretary to the Government of Madhya Pradesh, Land Reforms Department, through the Commissioner of the Division, not later than the 15th of October, in each year, for making provision in the budget for the next year.

Form A[See Rule 4]Statement of Improvements made on surplus land vested in the State
Name of village with P.C. No. Tahsil and district Description of land vested in the State Description of improvements made Specifications Year in which improvements were first construed
Survey No. Area
(1) (2) (3) (4) (5) (6)
 
Capital expenditure incurred in respect of suchimprovements at time of construction Expenditure on labour incurred for theconstruction thereof. Latest renovation or repairs carried to theimprovements with their nature and date Expenditure incurred on such renovation/ repairs Details of documents enclosed
(7) (8) (9) (10) (11)
 
Date.....................................Signature of the holder and address[Form A-1] [Substituted by Amending Notification dated 6-7-1974][See Rule 3-A]
Name of village with P.C. No. and Tahsil andDistrict Description of land vested in the State and onwhich trees are standing Description of trees (timber) standing in SurveyNo. Description of trees other than timber standingin the Survey No.
Survey No. Area Nature of trees No. of trees Girth of each tree separately centimeters Nature of trees No. of trees Fruit bearing Non-fruit bearing
1 2 3 4 5 6 7 8 9 10
 
..............................Signature of the holder and address][Form A-2] [Substituted by Amending Notification dated 6-7-1974][See Rule 3-A]Scale
Measurement of Girth of the trees at breastheight in Centimeters Compensation per tree Timber Compensation per tree irrespective of the girth
Sagwan Other timber trees Mango Citrus fruit Others
Fruit bearing Non fruit bearing Fruit bearing Non fruit bearing
(1) (2) (3) (4) (5) (6) (7) (8)
  Rs. Rs. Rs. Rs. Rs. Rs. Rs.
Up to 60 Cm. 3.00 2.00          
61 Cm. to 120 Cm. 100.00 25.00 100.00 25.00 50.00 6.00 10.00
121 Cm. and above 200.00 50.00          
Form B[See Rule 7]Statement of arrears in respect of surplus land vested in the StateName of village....................... P.C. No.................. R.I. Circle No.............. Tahsil No................ District..............................
S.No. Name & Father's name of holder Details of vested land Nature of arrear Year(s) for which the amount of arrear is dueand amount of arrear
Area Land survey No. Year Amount Year Amount
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Land RevenueCesses, Loans under LandImprovementLoans Act,-(a) Principal(b) Interest,Loans underAgricultural Loans Act-(a) Principal(b) InterestDues of any other Departments suchas Co-operative Department etc.
Year......... Amount......... Year......... Amount......... Year......... Amount.........      
Dated............................TahsildarForm C[See Rule 8]Before at Case No.........................Major Head/Minor Head.......To,.................son of........................ resident of.............Tahsil........................District.........Whereas Tahsildar of Tahsil.............. has moved this Court for deduction of arrears of Revenue Cases/other dues under Section 13 (ii) o the Madhya Pradesh Ceiling on Agricultural Holdings Act, I960, as shown in the enclosed statement in respect of the land vested in the State from the amount of compensation money payable to you under the said Act;Now, therefore, you are, hereby required to appear either personally or through a pleader or through a duly authorised agent on...............20......at........ o'clock in the Court of the undersigned to show cause against such deductions.SealDated...........................................................................Competent AuthorityForm D[See Rule 14]In the Court of.................(Competent Authority)I,............ son of................ resident of............................village........................P.C. No.......... R.I. Circle No...................................... Tahsil..............................District.............. do hereby claim under Section 20 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, I960, a share in the amount of compensation that may be sanctioned in (name) Shri...........son of...........holder resident of......village............. PC. No........... R.I. Circle No............ Tahsil.........District........... in respect of survey numbers in the village PC No................ R.I Circle No........... Tahsil.......... District........ declared surplus in the final statement published under Section 11 (6) of the said Act 1960 by the Competent Authority.