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State of Punjab - Section

Section 10 in The Punjab Land Reforms Rules, 1973

10. Valuation of land for determining permissible area.

- For the purpose of proviso (i) of clause (d) of sub-section (2) of section 4, the land owned or held by a person shall be valued according to the relative valuation of various classes of land as given in rules 8 and 9 and the whole of the land shall be converted into the first quality land. After it is so valued and converted, the land in excess of seven hectares of first quality land shall be treated as surplus area. The figure arrived at on the basis of total valuation of all the classes of land shall be treated as land of the class referred to in clause (a) of sub- section (2) of section 4 and the permissible area and the surplus area shall be determined accordingly.Illustration, -
(1)A person has 20 hectares of land commanded for irrigation by a perrennial canal the projected intensity ratio whereof is 62 per cent for the whole year. There is a privately owned tubewell with a motor of 5 H.P. installed in that land. Besides, he has Barani land measuring 10 hectares. In this case, the permissible area shall be worked out as follows:-
The first quality land irrigated by canal water = 20x| 622| x| 1100| 6.2 hectares.
The first quality land irrigated by tubewell = 5 hectares.Total area of the first quality land = 6.2 + 5 = 11.2 hectares.Land deemed to be Barani out of 20 hectares = 20 - 11.2 = 8.8 hectares.Barani land = 10 hectares.Total Barani land including land deemed to be Barani = 10 + 8.8 = 18.8 hectares
Value of the Barani land in terms of the first quality land =| 18.8 x 34100| 6.392 hectares
Value of the whole land in terms of the first quality land = 11.2 + 6.392 = 17.592 hectares.Permissible area in terms of first quality land = 7 hectares.Surplus area in terms of the first quality land = 10.592 hectares.Land selected by this person as his permissible area shall be valued accordingly. The area equivalent to 7 hectares of the first quality land shall be allowed to him as permissible area and the rest shall be declared as surplus area.
(2)A person has 12 hectares of land commanded by a non-perennial canal whereof the projected intensity ratio is 55 per cent. Besides, he has 20 hectares of Barani land and 10 hectares of Banjar land.
The first quality land irrigated by canal water =| 12 x 55100| x| 63.6100| 4.2 hectares.
Land deemed to be Barani = 12 - 4.2 = 7.8 hectares.Total Barani land including land deemed to be barani = 20 + 7.8 = 27.8 hectares.
Value of the Barani land in terms of the first quality land =| 27.8 x 34100| hectares.
Value of the Banjar land in terms of the first quality land =| 10 x 27100| hectares.
Total value of the land in terms of the first quality land = 4.2 +| 27.8 x 34 + 10100| x| 27100|
= 4.1 + 9.452 + 2.7 = 16.352 or 16.35 hectares.Permissible area in terms of the first quality land = 7 hectares.Surplus area in terms of the first quality land = 9.35 hectares.The land selected by this person as his permissible area shall be valued accordingly. The area equivalent to 7 hectares of the first quality land shall be allowed to him as permissible area and the rest shall be declared as surplus area.