Section 24 in The Punjab Security of Land Tenures Rules, 1956

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State of Punjab - Section

Section 24 in The Punjab Security of Land Tenures Rules, 1956

24. [ Return in respect of lands acquired by a person subsequently, under section 19-B(1) of the Act. [Punjab Government (Revenue Department) Notification No. 157-LR-II- 58/6053, dated the 2nd September, 1958.]

(1)Every landowner or tenant required to furnish a return under sub-section (1) of Section 19-B of the Act shall, within a period of three months from the date [of publication of Revenue Department *Notification No. 516-AR-I(II)-59/572, dated the 9th February, 1959, or within a period of three months, from the date on which he acquires the land by inheritance, bequest or gift or by transfer, exchange, lease, agreement or settlement, whichever is later] furnish it, in duplicate, in Form R or Form S, as the case may be, to the Collector of the district in which his land is situated personally or by registered post (acknowledgement due) :Provided that where the land of any such landowner or tenant is situated in more than one district, the return shall be furnished to the Collector in whose district the largest area of land mentioned therein is situated with additional copies thereof for the Collector of every other district in which the land of such landowner or tenant is situated.

(2)The Collector to whom the return in Form R or Form S is furnished shall issue a receipt in the Form prescribed in rule 4-A which shall be adopted mutatis mutandis.

(3)In every case falling under proviso to sub-rule (1), the Collector receiving the return shall forward two copies thereof, to the Collector of every other district in which the land is situated.

(4)On receipt of Forms R and S from the person concerned, the Collector shall get the particulars given therein verified by the Tehsildar/Tehsildars of the tehsil/tehsils in which the person owns or holds land in tenancy or in any other capacity :Provided that where any land is situated in other district, the verification shall be secured through the Collector of that district.

(5)If any landowner or tenant referred to in sub-rule (1) fails to furnish the return and select his land within the prescribed period, then the Collector may have the information collected, in Forms D and DD, as the case may be, through the normal revenue agency.

(6)The provisions of rule 6 shall, as far as possible, apply to assess the surplus are of such landowner or tenant as referred to in sub-rule (1).][Form A] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.](See rule 3)Declaration to be made by a landowner who owns or holds land in excess of the permissible area and whose land is situated in more than one Patwar Circle.Notes. - (1) This Form shall be submitted with as many additional copies thereof as there are Patwar Circles in which the land is situate.

(2)Figures, wherever required to be given in this Form, shall be given in English numerals.ToThe Collector/Special Collector,As required by section 5-A of the Punjab Security of Land Tenures Rules, 1953, I furnish the following declaration :-

1	2
Name with parentage and residence of landowner	Total approximate area owned or held in anyother capacity
Name of District and Tahsil in which land issituate	Name of patwar circle in which land is situate	Name of village with patti or taraf in whichland is situate	Total approximate area owned or held asallottee, (Ordinary acres)	Approximate area held in any other *capacity(Ordinary acres)	Total of sub-cols (iv) and (v) (Ordinaryacres)	Approximate area out of total area mentionedin sub-column (iv) held as displaced person (Ordinary Acres)
	(i)	(ii)	(iii)	(iv)	(v)	(vi)	(vii)

3	4	5	6	7
Particulars of area reserved, if any, forself-cultivation (Ordinary Acres)	Total approximate area of land owned on 15thApril, 1953, with name of district, tahsil, patwar circle andvillage in which it is situate (Ordinary acres)	Reasons of difference in area mentioned incolumn 2 (vi) and column 4,	Name of tenants, if any, under landowner withapproximate area held by each and location thereof	Remarks

Signature or thumb-Impression of tenant.Dated ------------------------* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.** While giving reasons [(nature and date of transfer)] [Punjab Government (Revenue Department) notification No. 157-LR-II-57/1624, dated the 22nd March, 1958.] and name of transfer should be given inter alia.*** Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form B(See rule 3)[Declaration to be made by a tenant who holds in tenancy] [Inserted by Punjab Government (Revenue Department) Notification No. 157-LR-II-58/6053, dated the 2nd September, 1958.] (and) as owner, lessee or mortgagee land in excess of the permissible area and whose land is situated in more than one Patwar Circle.Notes. - (1) This Form shall be submitted with as may additional copies thereof as there are Patwar Circles in which the land is situate.

1	2
Name with parentage and residence of tenant	Total approximate area held in tenancy,ownership, mortgage, lease, etc.
Name of district and tahsil in which land issituate(i)	Name of patwar circle in which land issituate(ii)	Name of village with patti or taraf in whichland is situate(iii)	Approximate area held in tenancy with name oflandowner (Ordinary Acres)(iv)

2-concld	3	4
Approximate area owned, if any, (OrdinaryAcres)(v)	Approximate area held in any other capacity*(Ordinary Acres)(vi)	Total of sub-cols.(iv),(v) and (vi) (OrdinaryAcres)(vii)	Particulars of the area not reserved by thelandowner which the tenant desires to retain (Ordinary Acres)	Remarks

Signed or thumb-Impression of tenant.Dated ________________* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.** Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form C(See rule 3)Form of affidavit to be filled in by a landowner/tenantAffidavitI solemnly affirm that the particulars given by me in the declaration in Form ------------------------- annexed hereto are true to the best of my knowledge and belief and that nothing has been concealed.Landowner/tenantDated the -----------19 .son of ------------------, resident of village ---------------, tehsil ------------------------, district ------------------------.AttestedCertified that the above declaration was made on solemn affirmation before me this --------------- day of ----------------, 19 , at -----------------, in -----------------, district by Shri ----------------, son of ----------------, resident of village ----------------, tehsil ----------------- and district -----------------.Dated the ---------------- 19 .Magistrate, Ist Class/Oath Commissionerat ----------------------------------------------.Certified further that the above affidavit has been read out to Shri -----------------, son of ----------------, resident of village --------------, tehsil -------------------- and district ---------------, the deponent, who seems perfectly to understand the same at the time of its making.Dated the -------------- 19 .Magistrate, Ist Class/Oath Commissionerat--------------------- -------------------------.Form D[See rule 6(1)](To be prepared in duplicate)Statement showing the area owned or held in any other capacity by a landowner in Patwar Circle -----------------, Tehsil ------------------, District -------------------.Notes. - (1) Figures, wherever required to be given in this Form, should be given in English numerals.

(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres', respectively.

(3)In case of difference in column 5, the Patwari shall also fill up part B of this Form in duplicate.

1	2	3
Name with parentage and residence of landowner	Village or Villages with patti or taraf inwhich land of landowner is situate	Particulars of Area Owned or held in any other
Area Owned	Area held as allottee
On 15th April, 1953(a)	At present(b)	On 15th April, 1953(c)	At present(d)
O.A.	S.A.	O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

3-concld	4	5
Capacity by Landowner	Grant Total of	Difference in Columns 4(a) and 4(b)	Reason for difference, if any
Area held in anyother capacity not herein before specified	Cols. 3(a), 3(c) and 3(e)	Cols. 3(b), 3(d) and 3(f)
On 15th April, 1953	At present	Nature of capacity in which the land is held
(e)	(f)	(g)	(a)	(b)	(i)	(ii)
O.A.	S.A.	O.A.	S.A.		O.A.	S.A.	O.A.	S.A.	O.A.	S.A.

6	7	8	9
Area, if any,Reserved by Land Owner for Self-Cultivation	Area, If any,Selected by Landowner for Self-Cultivation	Name and parentageof tenants and particulars of area with each	Remarks
Khewat and *[Khasra] Nos.	Area	Khewat and [Khasra]Nos.	Area
O.A.	S.A.	O.A.	S.A.

* Punjab Government (Revenue Department) notification No. 15-LR-II-58/6053, dated the 2nd September, 1958.CertificateI hereby certified that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari,------------------- Circle.AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo ------------------ Circle.

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State of Punjab - Section

Section 24 in The Punjab Security of Land Tenures Rules, 1956

24. [ Return in respect of lands acquired by a person subsequently, under section 19-B(1) of the Act. [Punjab Government (Revenue Department) Notification No. 157-LR-II- 58/6053, dated the 2nd September, 1958.]