Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 36 in The Pepsu Tenancy and Agricultural Lands Rules, 1958

36. Cancellation of the Pepsu Tenancy and Agricultural Lands Rules, 1953.

- The Pepsu Tenancy and Agricultural Land Rules, 1953 notified with the erstwhile Pepsu Government notification No. 148, dated the 22nd December, 1953, as amended by Punjab Government, Revenue Department, notifications No. 221-LRR-(CH)-57/3276-A, dated the 2nd August, 1957 and No. 221-LRR(CH)- 57/II/4631, dated the 4th October, 1957, are hereby cancelled :Provided that, notwithstanding the cancellation of the said Rules, anything done or any action taken in the exercise of any power conferred by or under the said Rules shall be deemed to have been done or taken in exercise of the powers conferred by or under these Rules, as if these Rules were in force on the day on which such thing was done or action was taken.Form I(See rule 9)Particulars of all the land of a landowner and of the land reserved by him for personal cultivation as required under section 5 of the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955)ToThe Collector,.............Sir,As required by section 5 of the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955), I furnish below the particulars of the land held by me as landowner, as also of the area which I want to reserve for my personal cultivation.
1 2 3 4 5 6
Sr. No. Village Area owned Area allotted underquasi- permanent allotment Total of standard acres in columns 3 and 4 Permissible limit in standard acres
Khewat No. Ordinary acres Standard acres Khewat No. Ordinary acres Standard acres
                   
 
7 8 9 10 11
Area held for personal cultivation immediatelybefore 3rd December, 1953 Total of standard acres in column 7 Area required to make up permissible limit in standard acres Particulars of the area reserved for personalcultivation including the area in column 8 Remarks
Khewat No. Ordinary acres Standard acres Field No. Area in Bighas Standard acres
                 
 
I solemnly affirm that the particulars given in the above form are true to the best of my knowledge and belief.Date----------------------------------Note.- This form is to be filled in duplicate.Signature and address of landowner.Form II(See rule 8)Form of notification under section 6(1) of the Pepsu Tenancy and Agricultural Lands Act, 1955, to be issued by Collector notifying the area reserved for personal cultivation.Office of the Collector of district.........................Reservation Return No.....................filed on...............Whereas the reservation return in Form I has been filed by............. son of................ landowner of village........................... Tahsil.....................District................... under section 5(1) of the Pepsu Tenancy and Agricultural Lands Act, 1955, stating therein the area reserved by him for personal cultivation.Now, therefore, it is notified that the following parcels of land have been reserved for personal cultivation by the said landowner :-
(1)Name of Village...................................
(2)Field numbers with area under personal cultivation immediately before the 3rd December, 1953..................
(3)Other areas with field numbers reserved for personal cultivation.......................
(4)Total area reserved..........................Dated...........................Signature of Collector.Form III(See rule 9)Receipt for rent to be given by a landowner to a tenant.
Received rent in| cash (Rs.)kind (a)| _____________________(in words)
Rupees................and Naye Paise..................for| Kharib (b)Rabi| from......................, son of...................of village .................... Tahsil ................
District................. , in respect of land in my ownership/in the ownership of.................... son of.............................of ......................... of Village..................... Tahsil..................., District .............Comprising khasra Nomentioned in Qabuliyat/Patta,measuring Acres...................., Kanlas................ Marlas.........., held under tenancy.Dated...............Signature.............son of................Landowner............................on behalf ofVillage.............Tahsil...............District.............Dated the..........._____________________________________________________________________________________________________________
(a)Give names of commodities received and their weight in maunds and seers.
(b)Enter year here.
Form IV(See rule 9)Form of application for purchasing the site of a dwelling-houseToThe Tahsildar/Naib-Tahsildarof Tahsil....................I, .............................son of......................... of village............................ Tahsil.......................being in occupation of a dwelling-house built at my expense on a site measuring.....................situated in field No....................in village...................... Tahsil.............................., belonging to........................, son of........................., landowner of village.................., intend to purchase the said site.A notice to purchase the site was given by me to the landowner on............ to which no reply has been received from him within the statutory period of one month/reply has been received but I am not willing to pay the price of Rs. ...... demanded by the landowner.It, is therefore, prayed that market price of the site may be fixed for payment to the landowner to enable me to purchase the site. I will deposit the amount so determined for the issue of a sale certificate.Date.............................Signature and address of the tenant.Form V(See rule 12)Certificate of sale under section 15(7) of the Pepsu Tenancy and Agricultural Lands Act, 1955.Case No.Date of institution----------------.-----------------------vs.-------------------------I, ---------------------------, Tahsildar/Naib-Tahsildar of------------------------------, hereby certify that ------------------------------, son of --------, resident of village ----------------, tahsil-----------, district-----------------------, is the purchaser of the site measuring ---------------------------------, situated in Khasra No. ---------------------------------, of the said village, tahsil and district on payment of Rs. -------------------.This certificate is granted under the provisions of sub-section (7) of Section 15 of the Pepsu Tenancy and Agricultural Lands Act, 1955.Signature of Tahsildar/Naib-Tahsildar.Dated-----------.SealForm VI(See rule 14)Form of application for acquisition of proprietary rights by tenants.To------------------- (Prescribed authority)----------------------------------------------Sir,