Section 26(1) in The Chota Nagpur Tenancy Act, 1908

[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(1) in The Chota Nagpur Tenancy Act, 1908

(1)An application under Section 61 for commutation of rent payable by an occupancy-raiyat must contain the following particulars,-

(i)

(a)when a record-of-rights has been prepared, the plot numbers, local names, quality, boundaries and area of each of the parcels of land constituting the holding, as entered in the record-of-rights;

(b)when a record-of-rights has not been prepared, a statement of the parcels of land constituting the holding, the local name and boundaries of each parcel, the different qualities in each parcel, and the number of plots and the area of each different quality in each parcel.

Illustration to clause (b). - Name of tenant, Birsingh Munda :

	Acres
1st parcel of land;	North-Sanre Munda	5 plots-Winter rice	3.13
Name-Pundidiri	South-Sanichar Uraon	4 plots-Autumn rice	1.49
Loyung	East-Bakast Malik	9 plots-Early rice	2.36
West-Thepa Munda

Explanation to clause (b). - (i) The area must be given in acres and decimals when these are known, otherwise, in the measures locally prevalent;

(ii)the existing rent (including, if they are legally renderable rakumats and begari) and the proposed inclusive money rent;

(iii)the rates of money-rent payable by tenants for land of a similar description and with similar advantages in the vicinity; and

(iv)the names and addresses of the rent-receivers of the holdings.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 26(1) in The Chota Nagpur Tenancy Act, 1908