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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(3) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(3)Notwithstanding the repeal of the rules under sub-rule (1) all suits, applications or other proceedings pending disposal under the Acts mentioned in section 126 shall be disposed of in accordance with the provisions of the rules repealed under sub-rule (1) as if these rules had not been repealed.Form LRI[See sub-rule (1) of rule 12]Form Of Application For Voluntary Surrender Of Tenancy Land By A Tenant In Favour Of Government Under Sub-Rule (1) Of Rule 12 Schedule
        Particulars of tenancy land        
Name, parentage and other particulars of tenant Name, parentage and other particulars of the landowners Names of District, Tehsil/ Sub-Tehsil and estate in whichthe land is situated Duration of possession as tenant Khewat No. Khatauni and field Nos. Area in Bighas Total revenue Rates and cesses Rent payable to the landowner Remarks
1 2 3 4 5 6 7 8 9 10 11
 
ToThe Collector,....................................Sir,I hereby voluntarily surrender my tenancy land shown in the Schedule given above in favour of the Government under section 31 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (Act No. 8 of 1974).......................................................Signature of tenant.Address.......................................................................................................................Dated..........................................I have compared the entries made in this application with the latest jamabandi entries of the estate and have found that the entries of this application tally with the entries of the Jamabandi.....................................................Signature of Patwari.Circle No. and Name ...............Dated ........................................Form LRII[See sub-rule (1) of rule 14]Statement Of Occupancy Tenants Under Section 96 Of The Himachal Pradesh Tenancy And Land Reforms Act, 1972, Pertaining To Village.........Tehsil.......District..........(To Be Prepared By The Patwari)
        Particulars of land held by occupancy tenant      
Serial No. Village (Revenue Estate) Khewat No. Khatauni No. Name with description of landowner and shares in case ofmore than one Name with description of occupancy tenant and share in caseof more than one. (The position before attestation) Field No. Area in Acres Total land revenue Rates and cesses Total amount Remarks
1 2 3 4 5 6 7 8 9 10 11 12
                       
....................................................Signature of Patwari,Circle No. and Name...............Dated........................................I have compared the entries of the statement with the latest jamabandi entries of the village and have found that the entries of this statement tally with the entries of the Jamabandi.....................................................Signature of Field Kanungo of the Circle.Dated...........................................Note. - The entry in Col. No. 5 will be an exact copy of ownership column of the Jamabandi and entry of Col. No. 6 will be the exact copy of column of cultivation of the Jamabandi.Form LRIII[See sub-rule (1) of rule 14]Notice Under Rule 14 Of The Himachal Pradesh Tenancy And Land Reforms Rules, 1975Before the Land Reforms officer ..................................... District.In the matter of Shri.............................................(Landowner).versusShri....................................(Occupancy Tenant),ToAll persons concerned.Whereas Shri/Sarvshri........................., s/o..................., resident of ..............., Tehsil.................... District ............. is/are the proprietors of the land per Khewat/Khatauni No. .......... Khasra Nos. ............... measuring ........... bighas ............. biswas ..................... situated in Revenue Estate ........................ Tehsil ................... District and Sarvshri .........................., sons of .............................. was/were the occupancy tenants thereof;And whereas all rights, title and interests of the land described above have vested in the aforesaid occupancy tenants free from all encumbrances under section 94 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (Act No. 8 of 1974);And whereas a sum of Rs. .......................... is proposed to be allowed as an amount to be paid by the said Shri/Sarvshri............................tenant/tenants to the said Shri/Sarvshri ............... landowner/landowners for extinguishment of the rights, title and interests of the said landowner/landowners in the land described above.Now, therefore, in pursuance of rule 14 of the Himachal Pradesh Tenancy and Land Reforms Rules, 1975, it is hereby notified for information of all persons concerned that objections in regard to assessment of the said amount of Rs. ........................ shall be heard by the undersigned on............(date) at..........(Place). Any person having any objection to make in the matter may do so on the said date and place.In the event of your, your legal practitioner or a recognised agent, non-appearances in proceedings will be taken against you ex-parte.Given under my hand and seal of this office this.....................day of...... 20.......Land Reforms Officer,..........................districtDated...........................Seal.Form LRIV[See rules 20 and 31]Register Of Conferment Of Proprietary Rights Of Occupancy And Non-Occupancy Tenants In Tehsil.............District..............