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State of Jammu-Kashmir - Section

Section 11 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

11. Statement of value and owners.

- (l) In order to facilitate the inquiry into the value of the land and into the claims of persons interested, the acquiring officer will cause two statements, in the forms given below, to be prepared by the Tehsildar or other competent revenue officer : -Form I
S. No. Kharsa No. whole or part Khatauni No. Total areas filed (in Kanals and Madras) Owners, mortgagee, occupancy tenant, or otherperson interested Area taken up (in Kanals and Maralas) Class of land Crops, tree, wells, or houses on land taken up Value of such crops, trees, wells or houses Remarks
                   
Form II
S. No. Jamabandi No. Name of owner Name of occupancy tenants Kharsa No. whole or part Total Area of land in holding taken up (inKanals and Marlas) Class of land taken Crops, tree, wells, or houses on land taken up Value of Crops etc. shown in column 8 Remarks
                   
(2)Report giving data for estimate of market value. - The statements as mentioned in rule 12 (i) will give in a tabular form most of the information necessary to enable the acquiring officer to come to a decision as to the compensation to be awarded. Statement No. 1 will give details for each Khasra Number, whilst Statement No. 2 will merely give the totals for each holding. In addition to these statements the Tehsildar or other Revenue Officer will submit a report, in which he will give in detail all the data from which the market value of the land can be estimated viz. : -
(a)the prices paid for land recently acquired in that or neighboring villages ;
(b)the prices paid in private transactions as discoverable from the register of mutations etc. ;
(c)all other information available, especially with regard to the points referred to in sections 23 and 24 of the Land Acquisition Act, Samvat 1990.
(3)Proper care should be taken that a copy of the settlement field map, in which the land taken up is situated with the boundaries of the land marked on it, is filed with the Patwari's papers and with the proceedings of the case.