- Until otherwise prescribed in this behalf the rules relating to borrowing powers of the Anchalik Panchayat constituted under the Assam Panchayat Act, 1956 (Assam Act 24 of 1956) shall mutatis mutandis to the borrowing powers of the Gram Sabha.Form I[See Rule 3]Declaration Under Section 4 of the Assam Gramdan Act, 1961 (Assam Act 1 of 1962)I/We..........s/o.............aged..........years respectively, resident(s) of village ......... Circle District/Sub-Division do hereby make the following declaration :(1)that I/we have understood the provisions of the Assam Gramdan Act, 1961 (Assam Act 1 of 1962);(2)that I/we..................am/are not minor(s),(3)that I/we.........am/are owner(s) of the land particulars of which are given below, being patta holder (s) in respect of the aforesaid land ;(4)that the aforesaid land-(a)is not owned by two or more persons as co- owners/that the land is owned jointly by.............are jointly making this declaration ;(b)is not subject to mortgage or any encumbrances whatsoever/subject to mortgage and this declaration is made jointly be the mortgagor.............(name and address) and the mortgagee...........(name and address);(c)is not hypothecated as security for any Government loans or any other Government dues directly or indirectly ;(d)is not/is held under a grant, lease or assignment from the State Government without permanent rights and the previous approval of the State Government is attached herewith ;(e)is not in arrears in respect of land revenue, local rates other dues to the Government ;(5)that the original copy of the patta and revenue receipt for the current years in respect of the land are attached thereto.(6)that I/we hereby voluntarily donate by way of gramdan, all my/our lands in village..................specified below :Particulars of the land(s)
