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Bombay Presidency - Section

Section 9 in The Bombay Land Improvement Schemes Rules, 1949

9. [ Manner of publication of scheme under section 25-A. [Substituted by G. N. of 5.7.1956.]

- On a scheme being approved under sub-section (3) of section 25-A of the Act, the Board shall publish it in the Official Gazette and in such local newspapers, if any, as it may decide and by affixing notices in Form V in English as well as in the regional language of the area to which the scheme relates at conspicuous places in the villages affected by the scheme.]Form No. I(See rule 3)Notice of publication of draft schemeNotice of publication is hereby given of the scheme prepared in accordance with the provisions of section 4 of the Bombay Land Improvement Schemes Act, 1942, providing [........................] [Description of scheme.] for the land described below and situate in the village of..................... in the ...................... taluka/petha district.
Survey number and other description of lands Nature of works to be carried out
   
All persons affected by the scheme who wish to make any claims or to submit any objections to the said scheme should do so in writing or by appearing personally before the Land Assistant.................... who has been appointed as Inquiry Officer for the scheme on or [before] [Date not later than 21 days of publication of the scheme in the Maharashtra Government Gazette.] .................. at.........................Dated the................day of.................20.........
(Signed)Secretary to the Board.
Form No. II(See rule 4)Notice of publication of the schemeNotice is hereby given that the scheme providing for [.....................] [Description of scheme.] for the lands described below and situate at the village of................... of the .................... taluka/petha.................... district, has been sanctioned by the Board/State Government under sub-section (1) of section 9 of the Bombay Land Improvement Schemes Act, 1942. The Board has appointed to execute it under sub-section (1) of the said Act.
Description of Lands Works to be carried out
   
Secretary of the Board[Form No. III] [Substituted by G. N. of 5.7.1956.](See rule 5)Serial No.............Rs. a. p.Total cost recoverableTotal annual instalmentTotal cost of work doneVillageTaluka or PethaDistrict
Sr. No. Survey No. and/or Sub-Division No. Area Assessment Nature of work done
Number of bunds Number of trenches Number of waste weirs
1 2 3 4 5 6 7
             
Total amount to be recovered from owner Period of survey Year from which recovery should begin Annual instalment Person or persons liable to maintain and repairwork individually or jointly [Serial No. of entry in the mutation register(Village Form No. VI) and date of certification of the entry] [To be filled in by the Talathi.] Remarks
8 9 10 11 12 13 14
             
Form No. IV[See rule 6(1)]
Form of notice of entry upon land to be given to| Owners of /Occupiers of /Other persons interested in| land under section 16
To
A. B. Esquire,Owner ofOccupier ofMortgageePermanent tenantor other persons interested in
S. No.Hissa No.C.T.S. No.Gaothan Plot No.
of village .........of taluka/petha......... district................Notice is hereby given that I, ..................... being duly authorised under section 16 of the Bombay Land Improvement Schemes Act, 1942, by the
Board constituted under section 3 thereofCollector of
to enter upon and survey and mark out the land and do all acts necessary for the purpose of preparing, sanctioning and executing a/the scheme, or repairing or maintaining any works under a/the scheme, under the said Act, intend to enter upon the land in the abovementioned
S. No.Hissa No.C.S.T. No.Gaothan Plot No.
for the said purpose at.................. on or after dated day of.................. 20..............
Persons authorised by| BoardCollector| under section 16 of the said Act.
[Form No. V] [Inserted by G. N. of 5.7.1956.](See rule 9)Notice of publication of the scheme under section 25A(3)Notice is hereby given that the scheme providing for [..................] [Here give description of the scheme whether for preservation and improvement of soil or for prevention of erosion of soil or for any other matter specified in section 4(1).] for the lands described below and situate at the village of ............... of the ................. taluka/petha district has been approved by the Board under sub-section (3) of section 25-A of the Bombay Land Improvement Schemes Act, 1942, and shall come into force on the date of publication of this notice in the said village.The Board has appointed ............................ to execute it under sub-section (1) of section 11 read with sub-section (3) of section 25-A of the said Act.
Serial No. Survey Nos. and other description of lands Works to be carried out
(1) (2) (3)
     
Place :Dated the ................. day............ of............ 20..Secretary to the Board.