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State of Haryana - Act

The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Rules, 1956

HARYANA
India

The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Rules, 1956

Rule THE-PUNJAB-OCCUPANCY-TENANTS-VESTING-OF-PROPRIETARY-RIGHTS-RULES-1956 of 1956

  • Published on 16 May 1953
  • Commenced on 16 May 1953
  • [This is the version of this document from 16 May 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Rules, 1956Published vide Punjab Government Notification No. 3886-R-53/1742, dated 16.5.1953. Re-Published vide Punjab Government Notification No. GSR 53/P.A.9/53/Section 12/62, dated 20.2.1962

1. Short title.

(1)These rules may be called "The Punjab Occupancy Tenants (Vesting of Proprietary Rights), 1956."
(2)They shall come into force at once.

2. Form of application.

(1)An application under section 4(1) of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, shall be made, in form A.
(2)The Collector may also require the applicant to make or deliver to him on a date to be specified, a statement containing the name of every other person possessing any interest in the land or any part thereof as mortgagee of the land or of the right of occupancy the nature and extent of such interest and the rents and profits, if any, received or receivable on this account.

3. Procedure.

- The procedure of Revenue Officers in matters under the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 for which a procedure is not prescribed thereby, shall be regulated as far as may be by the procedure prescribed for Revenue Officers by the provisions of the Punjab Tenancy Act, 1887, and the rules thereunder.Form ARule 2 of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Rules, 1956 and Section 4(1) of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952ToThe Collector ________________________________________DistrictSir,As required by section 4 of the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952, I furnish below the particulars of the land held by occupancy tenant(s) under me for determination and award of the amount of compensation payable to me by the occupancy tenant(s) :-
Serial No. Village, Tehsil, District in which land is situated Khewat No. Khatauni No. Name of Patti or Taraf with name of Lambardar and Revenue Name with description and address of landlords Name with description and address of occupancy tenant(s)
1 2 3 4 5 6 7
             
Form-A - Concld
  PARTICULARS OF LAND UNDER OCCUPANCY TENANTS
The section of the Punjab Tenancy Act under which the rightsof occupancy are held Field Nos. Area in ordinary acres Total Land Revenue Rent payable Share in batai Cesses Total of (d) and (e) Name of co-sharers (Landlords) in the holding and their shares Remarks
  (a) (b) (c) (d) (e) (f) (g) (h)  
7-A         8        
  K.M.              
CertificateI solemnly affirm that the particulars given by me in the above application form are correct.Dated the _________________ 19Signature _________________