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State of Rajasthan - Section

Section 17 in The Rajasthan Lands Summary Settlement Act, 1953

17.

[Omitted] [Omitted by Rajasthan Act No. 27 of 1957.]Notifications[Notification dated 17.2.1954, Published in Rajpatra Part 1, dated 27.2.1954, page 1230] - In exercise of the powers conferred by sub- section (3) of Section 1 of the Rajasthan Lands Summary Settlement Act, 1953 (No. 19 of 1953), the Government of Rajasthan is pleased to appoint the 1st day of March 1954, to be the date on which the said Act shall come into force.[Notification dated 11.11.1955, Published In Rajpatra Part 1 (b) dated 3.12.1955, page 719] - In exercise of the powers conferred by section 3 of the Rajasthan Lands Summary Settlement Act, 1953 (No. 19 of 1953), the State Government hereby directs that pending the undertaking of regular settlement in all Khalsa and non- Khalsa villages of the former jaisalmer State (included at present in the Jaisalmer District, the magra Tehsil of Bikaner District and the Phalodi and Pokaran Tehsils of Jodhpur District) summary settlement operations of unsettled lands and buildings shall commence forthwith in the said villages.[Notification dated 15.5.1957, Published in Rajpatra part IV(ga), dated 30-5-1957, page 18] - In exercise of the powers conferred by section 4 of the Rajasthan Lands Summary Settlement Act, 1953 (No. 19 of 1953), the Government of Rajasthan is hereby pleased to appoint with effect from 1st December. 1955, the Settlement Officer, Pali and Settlement Officer, Jodhpur, respectively, for purpose of carrying out the summary settlement operations in the following Tehsils as noted against each officer:
S.No. Settlement Officer   Tehsil District
1. Settlement officer Pali, Head-quarter, Jodhpur 1. Ramgarh Jaisalmer
2. Nachna Jaisalmer
3. 42 village of former Jaisalmer State now included in MagraTehsil Bikaner
2. Settlement Officer, Jodhpur 1. Jaisalmer Jaisalmer
2. Sam "
3. Fatehgarh "
[Notification No. F.15 (163) Rev./A/58 dated 2-12-58, published in Rajasthan Gazette, Part IV-C, Ordinary, dated 8-1-59.]In exercise of the powers conferred by sub-section (3) of section 4 of the Rajasthan Forest Act, 1953 (Rajasthan Act No. 13 of 1953), the Government of Rajasthan is pleased to appoint the following officers to perform the duties of a Forest Settlement Officer, for enquiry into and determination of the existence, nature and extent of any rights alleged to exist in favour of any person in or over the land of the Ladpura Tehsil of Kota District comprised within the limits specified under clause (b) of sub section (1) of section 4 of the said Act in notifications
(i)No. 2459/Forest/1950, dated the 14th July, 1950 published in the Rajasthan Gazette Part 1 dated the 5th August, 1950 at page 307:
(ii)No. 2518 (20) Forest/50 dated the 14th July, 1950 published in the Rajasthan Gazette Part 1 dated the 29th July, 1950 at pages 291 and 292;
(iii)No. Nil dated nil published in the Rajasthan Gazette Part I dated the 25th February, 1950 at pages 230, 231, and 232: and
(iv)No. F.1 (1) Forest/52-750 published in the Rajasthan Rajpatra, Part 1, dated the 12th April, 1952 on pages 21 and 22,
as amended from time to time, or in or over any forest produce thereof and to deal with the same as provided in Chapter II of the said Act, namely:-