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State of Rajasthan - Section

Section 344 in Rajasthan Municipalities Act, 2009

344. Repeal and Savings.

(1)On and from the commencement of this Act, the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) shall stand repealed.
(2)Without prejudice to the provisions of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955),-
(a)such repeal shall not affect the validity or invalidity of anything already done or suffered or any action already taken under the repealed enactment or the rules, regulations and bye-laws made thereunder; and
(b)all Municipal Corporations, Councils, Boards or other municipal authorities established under the Rajasthan Municipalities Act 1959, (Act No. 38 of 1959) shall, notwithstanding such repeal, be deemed to have been established under this Act and all Municipalities constituted, members nominated, appointed or elected, committees formed, limits defined, appointments, rules, orders and bye-laws made, notifications and notices issued, taxes imposed, contracts entered into and suits and other proceedings instituted under the repealed enactment shall so far as they are not inconsistent with the provisions of this Act, be deemed to have been respectively constituted, nominated, appointed or elected, formed, defined, made, issued, imposed, entered into and instituted under this Act.
The First Schedule[See Clause (b) of Section 108]Notice is hereby given to the inhabitants of the Municipality of..............that the Municipality desires to impose the tax, toll or cess (as the case may be) defined in the rules appended.Any inhabitant of the Municipality objecting to the proposed tax may within one month from the date of this notice, send his objections in writing to the Municipality.The Second Schedule[See section 117]Form of notice of transfer to be given when the transfer has been effected by instrumentTo,The Chairperson/ Chief Municipal Officer of the...................MunicipalityI, A. B., hereby give notice, as required by section 116 of the Rajasthan Municipalities Act, 2009, of the following transfer of property: -
Date of Notice Date of Instrument Name of vendor or assigner Name of purchaser of assigner Description of property Dimensions of land Boundaries If instrument has been registered, the date of registration Remarks
Amount of consideration Of what it consists situation Number/Name of property
1 2 3 4 5 6 7 8 9 10 11 12
                       
The Third Schedule[See Section 117]Form of notice of transfer to be given when the transfer has taken place otherwise than by instrumentTo,The Chairperson/ Chief Municipal Officer of the..................Municipality I, A, B hereby give notice, as required by section 116 of the Rajasthan Municipalities Act, 2008, of the following transfer of property :-
Date of notice In whose name the property is at present entered in themunicipal registers In whose name it is to be transferred Description of property Boundaries Remarks
Of what it consist Situation Number/Name of property Dimension of land
1 2 3 4 5 6 7 8 9
                 
The Fourth Schedule[See Section 130]Form of notice of demandTo,A. B., residing at.................................Take notice that the Municipality of........................demand from.............the sum of.........................due from on account of (here describe the property or other subject in respect of which the tax is leviable) leviable under rule number.................for the period of commencing onthe day of.......................and ending on the day of....................... and that if, within fifteen days from the service of this notice, the said sum is not paid into the Municipal Office at.................or sufficient cause for non-payment is not shown to the satisfaction of the Municipality, a warrant of attachment of property will be issued for the recovery of the same with costs.Dated this day........... 200...SignedBy Order of the Municipality of..................The Fifth Schedule[See sub-section (1) of section 131]Form of Warrant(Here insert the name of the officer charged with the execution of the warrant)Whereas, A. B., of.............has not paid, and has not shown satisfactory cause for the non-payment of the sum of due for the tax................mentioned in the margin for the period commencing on the day of............and ending with the day of 200. and leviable under rule number...........................and whereas fifteen days have elapsed since the service on him of notice of demand for the same;This is to command you to attach, subject to the provisions of sections 131, 132 and 133 of the Rajasthan Municipalities Act, 2009 the property of the said-A.B., to the amount of...................being the amount due from him, asfollows: --
    Rs. P
On account of the said tax ….................. ............ …......
For service of notice …................... …........ ….......
and forthwith to certify to me together with the warrant all particulars of the property attached by you thereunder.Dated this day of 200...SignedChief Municipal OfficerThe Sixth Schedule[See sub-section (4) of Section 133]Form of Inventory and NoticeTo,A. B., residing at.............take notice that I have this day attached theproperty...............specified in the inventory beneath this for the value of...........due for the tax mentioned in the margin for the period commencing with the day of...............200...and ending with the day of 200 together with Rs due as for service of notice of demand and that unless within five days from the day of the date of this notice you pay into the municipal office at....................the said amount together with the costs of recovery, the said property will be sold.Signature of officer executing the warrantDated this....................day of..................200................Inventory(Here state particulars of the property attached)[Substituted by Act No. 13 of 2015, dated 22.4.2015.]