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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2) in Saurashtra Land Reforms Act, 1951

(2)Any appointment, notification, notice, order, rule or form made or issued under the provisions of the Ordinance so repealed shall continue to be in force and be deemed to have been made or issued under the provisions of this Act, in so far as such appointment, notification, notice, order, rule or form is not inconsistent with the provisions of this Act, or rules made thereunder and shall continue to be in force unless and until it is superseded by any appointment, notification, notice, order, rule or form made or issued under this Act.The First Schedule[ See section 2 (12) ]
Regions           Area of Cultivable land
1           2
1 Zalawad District .. .. .. .. 40 acres
2 Halar District -        
(a) Jam-Jodhpur Taluka and Amran Chovisi of Jodia.Mahal .. .. .. .. 32 acres
(b) Kalawad Taluka .. .. .. .. 36 acres
(c) Rest of Halar District .. .. .. .. 40 acres
3 Gohilwad District .. .. .. .. 32 acres
4 Madhya Saurashtra District-
(a) Morvi Taluka, Wankaner Taluka, Maliya Mahal,[Panchal area (Babra Taluka), Rajkot Taluka,] [These words, brackets and comma were substituted for the words and commas 'Panchal area, Babra Taluka' by Saurashtra Act No. 1 of 1952, s. 4.]Paddhari Mahal,Lodhika Mahal and Kotda Sangani Mahal .. .. .. .. 40 acres
(b) Babra Taluka excluding Panchal area, JasdanTaluka, Kandorna Mahal, Gondal Taluka, Kunkavav Taluka, andJetpur Taluka   .. .. .. 32 acres
(c) Dhoraji Taluka including Upleta Peta-Mahal       .. 28 acres
5 Sorath District-
(a) Ranavav and Porbandar Taluka excluding Ghedarea       .. 28 acres
(b) Ghed area .. .. .. .. 24 acres
(c) Five miles wide sea-shore belt from Madhavpurto Kodinar, Kutiana Proper, Mandva, Kaji, Thepda, Ujad, Thepda,Baloch and Bhadar Chhel Bhag     .. .. 20 acres
(d) Rest of the Sorath District   .. .. .. 32 acres
The Second Schedule(See section 26)
Serial No. Name of the Village Taluka or Mahal District
1 2 3 4
1 Nana Garadia Dhrol Halar
2 Sudhaguna .. Halar
3 Dhokalia Padadhari MadhySaurashtra
4 Dahisarda Padadhari MadhyaSaurashtra[5 .. .. ..] [This serial Number 5 which read as '5-Nagar-pipalia-L dh ka Mahal, Madhya Saurashtra' was deleted by Revenue Department. Notification No. RD/IV/1267, dated 23rd July, 1952.]
[The following villages were added to thisSchedule by notifications under sub-section (8) of section 26].
[6 [These entries were inserted by Revenue Department notification No. RD/IV/1307, dated 12th April, 1952.] Manekvada Halvad Zalawad
7 Ratabhi Halvad Zalawad
8 Dungarpur Halvad Zalawad
9 Vankia Halvad Zalawad
10 Chupari Halvad Zalawad
11 Nava-Rampura Vallabhipur Gohilwad
12 Liliva Palitana Gohilwad
13 Chhapra Kalawad Halar
14 Nani-Banugar Jamnagar Halar
15 Sanosara Jamnagar Halar]
[16 [These entries were inserted by Revenue Department Notification No. RD/IV/1307, dated 13th May, 1052.] Shekhalia Chotila Zalawad
17 Bokadthumba Wankaner Madhya Saurashtra
18 Pipalia Kandorna Madhya Saurashtra
19 Dungrani Devalia Kalawad Halar
20 Vagadia Jamnagar Halar ]
[21 [This entry which read as 'Rajput-Bajpara----Tina----Sorath' was inserted but afterwards deleted by Revenue Department Notification No. RD/IV/1S07, dated 6th March 1954.] -- -- --]
[22 [These entries were inserted by Revenue Department Notificaticn No. RD/IV/1307, dated 3rd July 1952.] Kaswala Sayla Zalawad
23 Eampara Chotila Zalawad
24 Tali Talaja Gohilwad
25 Sarwania (Hakumati) Kalawad Halar]
[26 [These entries were inserted by Revenue Department Notification No. RD/IV/1307, dated 23rd July 1952.] Dudhali Chotila Zalawad
27 Bhimgadh Chotila Zalawad
28 Nalieri Chotila Zalawad
29 Bhalgamda Halwad Zalawad
30 Nani Nagajab Kalawad Halar
31 Golania Kalawad Halar
32 Haripar Kalawad Halar
33 Vadakhand Upleta Madhya Saurashtra
34 Panasda Gariadhar Gohilwad]
[35 [These entries were inserted by Revenue Department Notification No. RD/1V/1307, dated 21st October, 1952.] Gada Kalawad Halar
36 Kansvirdi Lalpar Halar
37 Tarnetar Chotila Zalawad]
[38 [This entry was inserted by Revenue Department Notification No. RD/1V/1307, dated. January 1953.] Pajwali Chotila Zalawad]
[39 [These entries were inserted by Revenue Department Notification No. RD/IV/1307, dated 16th March 1953.] Moti Jagdhar Mahuva Gohilwad
40 Kathrota Rajkot Madhya Saurashtra
41 Vanala Babra Madhya Saurashtra
42 Ranipat Muli Zalawad
43 Khakhrathal Muli Zalawad]
[44 [This entry was inserted by Revenue Department Notification No. RD/IV/1307, dated 9th April, 1953.] Bhadakva Limbdi Zalawad]
[45 [This entry was inserted by Revenue Department Notification No. RD/IV/1307, dated 3rd November, 1953.] Sukhpur Jamjodhpur Halar]
[46 [This entry was inserted by Revenue Department Notification No. RD/IV/1307, dated 11th January 1954.] Dharadungari Sayla Zalawad]
[47 [These entries were inserted by Revenue Department Notification No. RD/IV/1307, dated 13th January 1954.] Velala Muli Taluka Zalawad
48 Raidhara Halwad Zalawad]
The Third Schedule(See section 40)
Class of Girasdar   Assessment to be charged
1   2
Girasdar of A Class   Full assessment.
Girasdar of B Class   Four annas per acre for the first three years,eight annas per acre for the next three years.
    [One half of the assessment for the next sixyears ] [These words were substituted for the words 'one half the assessment for the next five years' by Saurashtra Act No. 1 of 1952, s. 5.]Full assessment thereafter.
Girasdar of C Class   Four annas per acre for 21 years.
    Full assessment thereafter.
[Provided that if any such land is transferred by sale, mortgage with possession or otherwise, such land shall, from the date of such transfer, be liable to payment of full assessment except where such land is transferred-
(i)to a co-operative farming society; or
(ii)by way of exchange to persons who are descendants of a common an cestor in the male line and are living, in the same village in their co-shared villages:]
[Provided also that if any such land transferred by mortgage with possession is re-transferred, on redemption or otherwise, to the mortgagor or Girasdar who held, or is entitled to hold, that land as Gharkhed or land allotted for personal cultivation, such land shall be liable to assessment at such rate, for the period during which such land remains in possession with such Girasdars, at which it would have been liable, as if no transfer by mortgage with possession had taken place:] [This second proviso was inserted by Saurashtra Act No. XLVIII of 1955, s. 2.]Provided further that if such land or any portion thereof is transferred by way of exchange to any person by the Girasdar for the purpose of making a contiguous block of his holding, the land received by him in exchange shall be liable to assessment at the same rate as the land given by him in exchange was liable under this Schedule, and to the same extent];Explanation. - For the purposes of this Schedule, the assessment on any land for the time being shall be deemed to be the full assessment.The Fourth Schedule(See section 42)
Glass of Girasdar   Amount of grant
1   2
Girasdar of B Class.   Three additional installments each equal to oneassessment payable annually after and in continuation ofcompensation under section 33.
Girasdar of C Class   Six additional installments, each equal to oneassessment payable annually after and in continuation ofcompensation under section 33.
[These provisos were substituted for the original proviso by Saurashtra Act No. XXXV of 1954.]