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State of Rajasthan - Section

Section 47 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

47.

If, in any year, the total cultivated area of an estate decreases, owing to dilluvion, by 20% or more of the total cultivated, area at the time the settlement was made, the rent revenue shall on an application being made to the Collector, before the 15th day of November in any such year, be liable to revision and the Collector shall submit his proposals in this behalf to Government through the Board.Form No. 1(See Rule 15)Proclamation under sub-section (1) of section 110 of the Rajasthan Land Revenue Act, 1956Whereas by a notification issued by the State Government under section 106 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) the area specified on the margin has been placed under survey and record operations, all estate-holders and tenants of the aforesaid area are hereby informed that they are bound to render such assistance as may be required of them by the undersigned or any other person deputed by him in the survey of the boundaries of the village as well as the boundaries of the fields therein.Given under may hand and seal this day of. 19 ...Additional Land Records OfficerForm No. 2(See Rule 16)Proclamation under sub-section (2) of section 110 of the Rajasthan Land Revenue Act, 1956, (15 of 1956)Whereas by my proclamation dated..............all estate-holders and tenants of the area specified on the *margin were informed of their liability to render assistance in the survey of the boundaries of the villages as well as the boundaries of the fields therein, this proclamation is now being issued under sub- section (2) of section 110 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) and the estate, holders and tenants are hereby directed to erect within 15 days of this proclamation, the undermentioned boundary marks t o define the limits of their village, estate or fields.Take notice that in default of compliance within the time specified in this proclamation, the Additional Land Records Officer will himself cause such boundary marks to be erected at their cost, which will be recovered as an arrear of land revenue.Given under may hand and seal this day of 19..(Particulars of boundary-marks to be given).Additional Land Records Officer*Area 10 be specified.Form No. 3(See Rule 19)Government of Rajasthan Settlement Department KhasraVillage...............Tehsil...........District..........Samvat.
Present Survey
No. of the Khasra with names of the field Area Culturable Non-culturable with area and description Means of Irrigation No. of Khatauni
    Soil class Area      
1 2 3 4 5 6 7
Previous Survey Revisional SurveySamvat
No. of Khasra Area Soil class Name of the crop Irrigated Unirrigated Irrigated Unirrigated
8 9 10 11 12 13 14 15
Soil-classification Samvat Name of the land holder (grantee) with father'sname, caste, residence & share.
Name of the crop Irrigated Unirrigated Unirrigated Irrigated
16 17 18 19 20 21
           
Name of the Sub-grantee with father's name, casteand share. Name of tenant (previous survey) with father'sname, caste, residence and class of tenancy Name of the tenant with father's name, caste,residence, class and term of tenancy Name of the subtenant with fathers name, casteand residence. Remarks
22 23 24 25 26
         
Form No. 4(See Rule 21)Parcha Khatauni Settlement DepartmentTehsil...............................District....................................................Samvat....................................Name of the tenant.................Class of.............tenant.......Khata No Assessment Parcha No.........................................Name of the Land-holder with parentage, caste and residence..........................Name of the sub-grantee with father's name, caste and residence.......................
Name of the tenant with father's name andresidence Khasra No. and name of the field Area Means of irrigation Length of occupation (in years)
1 2 3 4 5
Assessment
Present rent Soil class Rate Rent Remarks
6 7 8 9 10
Entries of the parcha except columns No. 7 to 9 Attested.To-day the above named tenant in the presence of the recognised agent of the landholder. Patwari, Halqa the village Lambardar and of the villagers stated that....................
Signature of Thumb Impression of the recognisedagent of Signature or Thumb Impression of villageLambardar Signature of the patwari
     
Signature or Thumb Impression of the tenant Signature of the Inspector Attested
Signature of the Assistant Records OfficerCircle.Form No. 4(See Rule 21)Settlement Department, RajasthanSlip for attestation with noticeVillage................Thikana..................Tehsil....................District................
(Tenant)To
Name of the land-holder with father's name, caste and residence.........................Name of the Sub-grantee with father's name, caste and residence.........................
Khasra No. with name of the field Area Means of irrigation Length of occupation (in years) Present rent Remarks
1 2 3 4 5 6
Notice:If your have any objection to the above entries, please present the same at the time of attestation on.............at.............Signature of the AminSignature of the InspectorDate.........................Signature of the Assistant Records OfficerCircle............Form No. 4(See rule 21)Settlement Department, RajasthanSlip for attestation with noticeVillage..........................Thikana...................Tehsil...........................District..................Name of the tenant..............................To-The landholder (grantee) with father's name, caste & residence...............................
Khasra No. with name of the field Area Means of irrigation Length of occupation (in years) Present rent Remarks
1 2 3 4 5 6
Notice:If your have any objection to the above entries, please present the same at the time of attestation on..............at.............Signature of the AminSignature of the InspectorDate.........................Signature of the Assistant RecordsOfficer Circle..................................Form No. 5(See Rule 24)Proclamation under section 115 of the Rajasthan Land Revenue Act, 1956(15 of 1956)Whereas lists of land situated in the under-mentioned village which appear to have no lawful owner have been prepared, this proclamation is being issued under section 115 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) to inform all concerned that if any one has arty claims to or over any of the lands specified in the appended list, he may present his claim and the grounds therefor by means of a petition in writing within 3 months from the date of this proclamation.Take notice that if no such claim is preferred within the prescribed period, the lands mentioned in the appended list will be declared to be the property of the State and demarcated as such.Additional Land Records OfficerListDetails of unclaimed lands situated in village...........Tehsil..........District........
Khasra No. Area Details or name of the field
1 2 3
Khasra No. Area Details or name of the field
4 5 6
Khasra No. Area Details or name of the field
7 8 9
Form No. 6(See rule 25)Register of villages as prescribed by section 120 of the Rajasthan Land Revenue Act, 1956
Names of village Area liable to fluvial action Revenue or rent assessed Name of persons responsible for payment Area having precarious cultivation
1 2 3 4 5
Revenue or rent assessed Name of persons responsible for payment Area of which the Revenue or Rent been Released
    Area Conditions of release, if any Reference to the order and the authoritygranting release
6 7 8 9 10
Area of which the Revenue or rent has been :-
Remitted Redeemed
Area Conditions of remittance, if any Reference to the order and the authoritygranting remittance Area Conditions of redemption, if any Reference to the order and the authoritygranting redemption
11 12 13 14 15 16
Area of which the Revenue or rent has been :- Remarks
Assigned Compounded
Area Conditions of assignment, if any Reference to the order and the authoritygranting assignment Area Conditions of compounding, if any Reference to the order and the authoritygranting compound  
17 18 19 20 21 22 23
             
[Form No. 7] [Substituted by GSR 82, dated 2-4-1983, R.G.G. IV-C, dated 4-8-1983., p. 452.](fu;e 26 nsf[k;s)xkao dk uke ---------------rglhy-----------ftyk------------[krkSuh (tekcanh) laor~----------ls------------rd
[kkrkla[;k ijpkla[;k Hkw&LokehjkT; [kkrsnkj@xSj[kkrsnkj@[kqndk'r dk'rdkj dk uke] cfYn;r] tkfr rFkk fuokl LFkkuvkSj Hkw/k`fr dk Lo:i o oxZ [kkrsnkjhvf/kdkjh ds vtZu ds fy, lanRr izhfe;e dh jde] ;fn dksbZ gks [kkrsnkjh ijpsdh rkjh[k vkSj vUrj.k] ;fn fd;s x;s gksa fof'kf"V;ksa lfgr [ksr dk[kljkla[;k ;k eqjCckla[;k vkSj ftyk la[;k {ks=Qy feV~Vh dkoxhZdj.k flpkabZ dsL=ksr vkSj ml Hkwfe dk [kljkla[;k ftlesa os fLFkr gsA yxku dh fd'r
[kjhQ jch tk;nk dqy jde fVIif.k;ka
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
                             
[Form No. 7-A](See rule 26 A)Office of the Land Record OfficerNotice under section 136 of the Rajasthan Land Revenue Act, 1956.To,Name, description & place of residenceLand bearing Khasra No................measuring....................situated village ...........Tehsil ............ District ............ in name of Khatedar/Gair Khatedar tenant has found to have clerical errors or any errors.You are hereby directed to appear before.......in person or by a pleader duly instructed, and able to answer 11 material question relating to matter on the ................ day' of ........... 19...............at..........O' clock you are directed to produce all the documents upon which you intend to rely in support of your evidence.Land Record OfficerForm No. 8(See rule 32)Statement of WellsName of Village.....................Tehsil...........District.............Samvat.
S. No. Name of well Khasra No. in which well exists Details of well e.g. Kachcha or Pacca Quality of water Depth to water
1 2 3 4 5 6
Depth of water No. of Lao or Nal No. of Jories Name of tenant with their shares Soil class of last settlement with area
7 8 9 10 11
Year in which well was constructed Approximate costs of construction System of irrigation Present Rent Remarks
12 13 14 15 16
Name of tenant with parentages: Caste andresident Khasra No. Area Soil Classes of last settlement
  Last Settlement Present settlement    
1 2 3 4 5
Samvat Fallow Double cropped area
Cultivated area    
Name of crops Irrigated Un-irrigated    
6 7 8 9 10
Samvat 20 Fallow Double cropped area
Cultivated area    
Name of crops Irrigated Un-irrigated    
11 12 13 14 15
Samvat 20 Fallow Double cropped area
Cultivated area    
Name of crops Irrigated Un-irrigated    
16 17 18 19 20
Samvat 20 Fallow Double cropped area
Cultivated area    
Name of crops Irrigated Un-irrigated    
21 22 23 24 25
Samvat 20 Fallow Double cropped area
Cultivated area    
Name of crops Irrigated Un-irrigated    
26 27 28 29 30
Total Average
Cultivated area Fallow Double cropped areairrigated and un-irrigated Cultivated area Fallow
Ir-rigated Un-ir-rigated Ir-rigated Un-ir- rigated
31 32 33 34 35 36 37
Proposed
  Soil Class Area Remarks
38 39 40 41