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State of Uttar Pradesh - Section

Section 17 in The U.P. Debt Redemption Rules, 1941

17. Determination of protected land under U.P. Act XXV of 1934.

- For the purpose of determining the protected land of an agriculturist in proceedings under the Uttar Pradesh Encumbered Estates Act, 1934 (U.P. Act XXV of 1934), the Collector shall proceed in the manner provided in Rule 4.Appendix A(See rule 11)Present value of annual payments of Rs. 100 for any number of years from one to twenty allowing interest at three per cent per annum.
Term of mortgage in years     Present value of annual paymentsof Rs. 100
1. ... ... ... ... ... 97.08
2. ... ... ... ... ... 191.35
3. ... ... ... ... ... 282.86
4. ... ... ... ... ... 371.70
5. ... ... ... ... ... 457.97
6. ... ... ... ... ... 541.71
7. ... ... ... ... ... 623.02
8. ... ... ... ... ... 701.96
9. ... ... ... ... ... 178.61
10. ... ... ... ... ... 853.02
11. ... ... ... ... ... 925.26
12. ... ... ... ... ... 995.40
13. ... ... ... ... ... 1,063.49
14. ... ... ... ... ... 1,129.60
15. ... ... ... ... ... 1,193.79
16. ... ... ... ... ... 1,256.11
17. ... ... ... ... ... 1,316.61
18. ... ... ... ... ... 1,375.35
19. ... ... ... ... ... 1,432.37
20. ... ... ... ... ... 1,487.74
Appendix B(See Rule 13)Certificate of transfer of protected land[Under Section 20 (1) of the Uttar Pradesh Debt Redemption Act, 1940 (XIII of 1940)]This is to certify that the land described in the Second Schedule thereby annexed, together with all easements and appurtenances attached or belonging thereto and all the rights and interests of .......................... son of ......................... by caste .....:...................... resident of ......................... (judgement-debtor) in that land has been transferred to ....................... son of ..................... by caste .................... resident of ....................... (decree-holder) in accordance with the provisions of section 16 of the Uttar Pradesh Debt Redemption Act, 1940 (U.P. Act XIII of 1940), in part/ full satisfaction of the decree specified in the First Schedule.Given under my hand and the seal of the court this ........................ day of ........................ 19.First Schedule
Name of Court passing the decree Number of case Date of decree Name of parties Amount of the decree
         
Second Schedule(A ........................ share in the land described below.)(Description of land)Valuation according to Rule 5, or Rule 6, as the case may be read with Rule ............... Rs.Collector.Appendix C(See Rule 14)Certificate of mortgage of protected land under sub-section (2) of section 20 of the Uttar Pradesh Debt Redemption Act, 1940 (U.P. Act XIII of 1940).This is to certify that all the rights, title and interest of .............. son of .............. by caste ................. resident of ................ in the land described in the First Schedule thereto annexed has been mortgaged with possession under the provisions of Section 17 ................. the Uttar Pradesh Debt Redemption Act, 1940Section 18 read with section 17(U.P. Act XIII of 1940), to ....................... son of .................... by caste .................. resident of ...................... for a period of ..................... years with effect from on the conditions prescribed by Rule 9 of the Uttar Pradesh Debt Redemption Rules, 1941, and specified in the Third Schedule annexed hereto in part/ full satisfaction of the decree specified in the Second Schedule.Given under my hand and the seal of the court this ........................ day of .............. 19.First Schedule(A ......................... share in the land described below).(Description of land)Second Schedule
Name of Court passing the decree Number of case Date of decree Name of parties Amount of the decree
         
Third ScheduleConditions
(1)The mortgagee shall be entitled to retain proprietary possession of the land and to receive the rents and profits thereof in lieu of interests and towards payment of the principal in the condition that after the expiry of ....................... years the land shall be re-delivered by him to the judgement-debtor or his successor-in-interest.
(2)The mortgage shall be for a complete number of years and possession shall be delivered by the mortgagee and resumed by the mortgagor on the expiry of the term of the mortgage or on redemption before the expiry of that term, only between the first day of May and the thirtieth day of June in any year.
(3)The profits of the land shall be presumed to remain unchanged throughout the term of the mortgage and shall be the amount determined by the Collector under Rule 10 of the Uttar Pradesh Debt Redemption Rules, 1941.
(4)The mortgage debt shall be extinguished on the expiry of the term for which the mortgagee is authorized to remain in possession.
(5)The sum of money to be paid by the mortgagor on redemption of his land before the expiry of the term of the mortgage shall be such proportion of the mortgage money as may be prescribed by the Uttar Pradesh Debt Redemption Rules, 1941, less, any amount that may be due to the mortgagor for any loss or damage caused to the mortgaged property by any Act of the mortgagee which is permanently injurious to the mortgaged property, other than an act which may have been permitted by the Collector in accordance with Rule 9 of those rules.*Conditions, if any, imposed by the Collector in accordance with Rule 9 of the Uttar Pradesh Debt Redemption Rules, 1941.
(6)............
(7).............ToCollector Registration Officer.* The Collector shall file in the blank space here.Appendix - D(See Rule 15)Table showing the percentage of original debt of Rs. 100 that must be paid to mortgagee bearing 3 percent per annum at any time between one to twenty years
Numbers of years which mortgage has to run Term of mortgage in years
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20
1. 100 50.74 34.42 26.15 21.12 17.92 15.58 13.83 12.47 11.38 10.49 9.75 9.13 8.59 8.13 7.73 7.37 7.07 6.78 6.52
2.   100 67.65 51.18 41.71 35.23 30.71 27.26 24.57 22.43 20.68 19.22 17.99 16.94 16.03 15.23 14.53 13.91 13.36 12.86
3.     100 76.10 61.76 52.21 45.40 40.29 36.33 33.16 30.57 28.42 26.60 25.04 23.69 22.52 21.48 20.57 19.75 19.01
4.       100 81.16 68.62 59.66 2.95 47.74 43.57 40.17 37.34 34.95 32.91 31.14 29.59 28.23 27.03 25.95 24.98
5.         100 84.54 73.51 67.24 51.82 53.69 49.50 46.01 43.06 40.54 38.36 36.46 34.78 33.30 31.97 30.78
6.           100 86.96 71.17 69.57 63.51 58.55 54.42 50.49 47.96 45.38 43.13 41.14 39.99 37.82 36.41
7.             100 88.75 80.02 73.04 67.33 62.59 58.58 55.16 52.19 49.60 47.32 45.30 43.50 41.88
8.               100 90.16 82.29 75.87 70.52 66.00 62.14 58.80 55.88 53.32 51.40 49.01 47.28
9.                 100 91.28 84.01 78.01 73.21 68.23 65.22 61.98 59.14 56.61 54.36 52.33
10.                   100 92.19 85.70 80.21 75.51 71.45 67.91 64.79 62.02 59.55 57.34
11.                     100 22.95 87.00 81.91 77.51 73.66 70.28 67.27 64.60 62.19
12.                       100 93.60 88.12 83.38 79.24 75.60 72.37 69.03 66.91
13.                         100 94.15 89.08 84.66 80.77 77.32 74.25 72.48
14.                           100 94.62 89.93 85.80 82.13 78.86 75.93
15.                             100 95.04 90.67 86.80 83.34 80.24
16.                               100 95.40 91.33 87.69 84.43
17.                                 100 95.73 91.92 88.50
18.                                   100 96.02 92.44
19.                                     100 98.29
20.                                       100