State of Madhya Bharat - Act
The Madhya Bharat Abolition of Jagirs Rules
MADHYA BHARAT
India
India
The Madhya Bharat Abolition of Jagirs Rules
Rule THE-MADHYA-BHARAT-ABOLITION-OF-JAGIRS-RULES of 1953
- Published on 2 July 1953
- Commenced on 2 July 1953
- [This is the version of this document from 2 July 1953.]
- [Note: The original publication document is not available and this content could not be verified.]
1.
In these rules, 'Act' means the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (No. 28 of 1951).2.
Subject to the provision of sub-section (2) of section 15, the amount of compensation payable to a Jagirdar under section 8 shall, after making the deductions with respect to the dues and debts under section 14, be paid to him in annual instalments as shown below-3.
The simple interest due under sub-section (2) of section 8 up to date of any instalments shall be paid to the Jagirdar along with that instalment.4.
The amount of compensation and interest payable under these rules shall be debited to the head "65-Payment of Compensation to Landholders, etc., on the abolition of the Zamindari system, A-Compensation- compensation to the Jagirdars on the abolition of Jagirdari system."5.
Where the amount of compensation determined by the Jagir Commissioner under section 13 is subsequently modified, enhanced or reduced in consequence of any order passed in appeal under section 29/the instalments remaining unpaid shall be adjusted accordingly. Where, however, the excess amount of compensation and interest paid thereon cannot be recovered out of the subsequent instalments, it shall be recovered as an arrears of land revenue, if within one month from the date of communication of the order in such proceedings, the payee fails to refund to excess amount. The excess payment so recovered shall be accounted for as a minus expenditure under the head "Compensation of Jagirdars on the abolition of Jagirdari system."6.
Decision of the Jagir Commissioner under section 18, shall be communicated in Form 'A'. Such decision shall be accompanied by a Statement in Form 'B' prepared by the Compensation Officer showing the amount to be deducted from the instalment for payment to the maintenance holder, to co-sharer and the Zamindar, the Jagirdar and also other amounts to be recovered from the instalment and a copy thereof shall, in addition to the persons mentioned in section 13, be also forwarded to the Secretary, Revenue.7.
The Jagir Commissioner shall prepare a register in Form 'C' showing the amount of compensation determined and the net amount payable to each jagirdar after making the deductions specified in section 14. The Compensation officer shall also casue to be prepared a register in Form 'D' showing the amount of annual instalment payable to each jagirdar and the deductions made therefrom in accordance with the Act.8.
After issue of the memo in Form 'A' the following procedure shall be followed-9.
10.
If on account of death or otherwise of the Jagirdar, co-sharer, maintenance holder or Zamindar, the change in the name of the Jagirdar, maintenance holder, co-sharer and the Zamindar has been made by any competent authority, such change shall be communicated to the Accountant-General for record.11.
In the event of the death of a Jagirdar, co-sharer, maintenance holder or Zamindar, his legal representative will be entitled to receive the amount and it shall be paid to such representative on the production of the requisite legal authority. If the total amount to be paid is Rs. 500, the Collector may dispense with the usual legal formaility and make payment, on execution, by the legal representative, of an indemnity bond with such sureties as the Collector may require, if he is satisfied of the right and title of the claimant and considers the undue delay and hardship would be caused by insisting on the production of letter of administration.12.
A monthly statement of payments in Form 'E' showing the amount of compensation including interest paid during the preceding month and in the current month shall be forwarded by the Deputy Compensation Officer to the Commissioner, Land Reforms and Jagirs by the 10th of succeeding month.13.
A statement in Form 'F' showing the outstanding balance of compensation at the end of the financial year shall so long as the payment ha$ not been made to all the Jagirdars, be forwarded by the 15th of May, by the Compensation Officer to the Commissioner, Land Reforms and Jagirs.14.
The Compensation Officer shall send a statement in Form 'G' to the Commissioner, Land Reforms and Jagirs not later than 15th August in each year, so long as the compensation to all the Jagirdars has not been paid, for making provision in the budget for the next year.Form 'A'Office of the Commissioner, Land Reforms and Jagirs Madhya Bharat Region Madhya Pradesh, GwaliorUnder rule 6 of the rules framed under Section 39 of the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (No. 28 of 1951).No.................Date...............MemoThe amount of compensation payable to Shri............. Jagirdar, Thikana.........Pargana..........District.......under Section 8 of the said Act and the amount to be deducted from compensation under Section 4 (1) (e) of the said Act and recoverable under Section 14 is determined as under-| Total compensation determined | ..................... | Rs.P. | |
| Deduction- | |||
| (1) | Arrears of revenue, cesses or other dues in respect of JagirLand for the period prior to 4-12-1952. | ..................... | |
| (2) | Any sum due under clause (d) of Section 4 (1) | ..................... | |
| (3) | Land Records management cost to be recovered from Jagirdarunder Revenue | ..................... | |
| (4) | Loan advanced by Government- | ||
| (i) Amount............. | |||
| (ii) Interest.......... | |||
| (5) | Loan advanced by the Court of Wards- | ||
| (i) Amount............. | |||
| (ii) Interest.......... | |||
| (6) | Arrears of nemnuk and maintenance allowance | ..................... | |
| Total deductions | _______________ | ||
| Net compensation payable | _______________ | ||
| Instalment of compensation payable | _______________ | ||
| Jagir Commissioner | |||
| Dated................... | |||
| No.............. |
1. Compensation Officer, Land Reforms and Jagirs ...........
2. Deputy Compensation Officer, Land Reforms and Jagirs......
3. Shri..............Jagirdar,Thikana.............
4. The Revenue Secretary, M.P. Bhopal.
5. The Accountant-General, M.P., Gwalior Branch, Gwalior.
Form 'B'Office of the Compensation Officer, Land Reforms and JagirsUnder rule 6 of the rules framed under Section 39 of the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (No. 28 of 1951).The following amounts shall be deducted out of the annual instalment payable under Jagir Commissioner, Memo No.................dated............ to Shri.......Jagirdar...................Thikana............... Pargana..........District........and paid to the persons entitled to the amount or credited to the respective receipt head or adjusted against the advance made-| Rs.P. | |||
| Name of instalment | .................... | ||
| Instalment payable | .................... | ||
| Particulars of deductions- | |||
| (1) | Amount of advance from the grant of 5 lakhs due from theJagirdar or any other advance made by Government | .................... | |
| (2) | Amount advanced to Jagirdar out of the income of Samvat 2009and 2010 of the Jagir Land | .................... | |
| (3) | Amount due if any under clause (d) of section 4 (1). | .................... | |
| (4) | Maintenance allowance payable to maintenance holder. | .................... | |
| (5) | Amount payable to the Co-sharer | .................... | |
| (6) | Amount payable to the Zamindar or Jagirdar | .................... | |
| (7) | Amount payable to Government but recovered by the Jagirdarfrom Jagir Land after 4-12-1952 | .................... | |
| (8) | Amount recoverable under orders of competent authority. | .................... | |
| Total deductions | ________________ | ||
| Balance amount payable to Jagirdar | ________________ | ||
| Compensation Officer | |||
| Dated..................... | |||
| No................. |
1. The Commissioner, Land Reforms and Jagirs, M.B. Region, Gwalior
2. The Collector...........,...........................
3. The Deputy Compensation Officer, Land Reforms and Jagirs.....
4. The Accountant-General, M.P. Gwalior Branch, Gwalior.........
5. Shri.................................Jagirdar.........................
6. Shri...........Maintenance holder
7. Shri...........Co-sharer.............
8. Shri...........Zamindar or the Jagirdar............
Form 'C'(Under rule 7 of rules framed under Section 39 of the Madhya Bharat abolition of jagir Act, Samvat 2008)Register showing the compensation amount payable to the jagidrarName of Pargana....................Name of District.................| Serial No. | Name of the Jagirdar. | Name of Jagir, No. of village and name ofPargana. | Gross income (Col. No. 22 of Rup Karmank No. 1) | Tanka due from the Jagirdar for the basic year. |
| 1 | 2 | 3 | 4 | 5 |
| Deductions on account of expenses of collection,Land records and establishment and any sum due from Jagirdar forbasic year (Col. No. 8 of Rup Kramank 2). | Basic income (Cols. Nos. 4-5). | Amount of deductions as per Col. 12 of RupKramank 2. | Total amount of deductions as per Col. No. 13 ofRup Kramank 2. | Net income (Col. Nos. 4-9). |
| 6 | 7 | 8 | 9 | 10 |
| Amount of compensation payable. | Arrears of revenue, cesses and other dues before4-2-52 due from the Jagir Col. Nos. 5. 8. 11. 20. 23 ofsupplementary statement No. 3 of Rup Kramank 1. | Any sum due under clause (d) of section 4(1). | Land Records management cost to be recovered fromthe Jagirdar under Revenue Department Memo. No. 179/JC, dated2-7-53 up to 3-12-52. |
| 11 | 12 | 13 | 14 |
| Deduction | |||||
| Land advanced by Government | Loans from the Court of wards due from theJagirdar, Col. No. 17 of supplementary Statement No. 3 of RupKarmank 1 | ||||
| Amount | Interest. | Total. | Amount. | Interest. | Total. |
| 15 | 16 | 17 | 18 | 19 | 20 |
| Arrears of Nemnuks and maintenance allowances.Col. 26 of supplementary statement No. 3 of Rup Kramank 1. | Total deduction (Col Nos. 12,13, 14, 17, 20 and21.) | Net amount payable to Jagirdar (Col. Nos. 11-22). | Remarks |
| 21 | 22 | 23 | 24 |
Part I
| Financial year. | Name of instalment. | Amount of instalment payable. | Date on which instalment becomes due. | Interest payable. | Previous instalment or balance thereof andinterest payable. |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Instalment paid in excess it any recoverable fromJagirdar. | Total amount payable with interest. | Amount of advance from the grant of 5 lacs or anyother advance made by Govt., and due from Jagirdar. | Amount advanced to Jagirdar out of the income ofSamvat 2000. | Amount due under clause (d) section 4(1). | Maintenance allowance payable tomaintenance-holder. |
| 7 | 8 | 9 | 10 | 11 | 12 |
Part II
| Amount payable to Co-sharer. | Amount payable to Zamindar of Jagirdar. | Amount due to Government recovered by Jagirdarfrom Jagir land after 4-12-52. | Any other amount recoverable under orders of acompetenf authority. | Total Deductions. | Balance amount payable to Jagirdar. | Initials of the Officer. |
| 13 | 14 | 15 | 16 | 17 | 18 | 19 |
| Details of payment authorised | Treasury Voucher No. and date. | Progressive total of payment. | Balance outstanding. | Initials of the officer. | Remarks | ||
| A C. Bill No. and date. | Name of payee. | Compensation amount with interest. | |||||
| 20 | 21 | 22 | 23 | 24 | 25 | 26 | 27 |
| Amount payable under the scheme for the year | Details of payment | Balance outstanding at the end of the month(Cols. 13). | Remark | ||
| Amount paid up to the end of previous month | Amount paid during the month | Progressive total of payment made to the end ofthe month | |||
| 1 | 2 | 3 | 4 | 5 | 6 |
| Compensation Officer | |
| No.................. | Dated................... |
| Name of the District | Total of the compensation and interest payableunder the scheme | Amount paid at the end of the previous year | Amount paid during the financial year | Progressive total of the amount paid up to theend of the year | Balance outstanding at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Compensation Officer | |
| No.................. | Dated................... |
| Name of the District | Amount required | Remarks |
| 1 | 2 | 3 |
| Compensation Officer | |
| No.................. | Dated................... |