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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The audit of the accounts and inspection and verification of the Accounts and records of the Grama Parishad shall be made by such officers of the State Government as may be directed by them.Form I[See Rule 3 (4)]In pursuance of Sub-rule (4) of Rule 3 of the Orissa Bhoodan and Gramdan Rules, 1971, the Governor of Orissa hereby declares that the Bhoodan Yagna Samiti for Orissa has been established consisting of the following members :
Serial No. Name of the member Designation Address
(1) (2) (3) (4)
1   Chairman  
2   Vice Chairman  
3   Secretary  
4   Member  
5   Member  
6   Member  
7   Member  
8   Member  
9   Member  
10   Member  
11   Member  
Form II[See Rule 7 (1)]Bhoodan Yagna Declaration FormI .......................................son of..........................resident of village..................."".... P. S..................P. O.....................District........................being the owner of the land/lands described below hereby donate the said land/lands to the Bhoodan Yagna/Gramdan (movement initiated by Shri Acharya Vinoba Bhave) this day of..................................................
Name of village, pragana, tahasil and districtin which the donated land lies Status Khata No. Plot No. Description of land donated Extent of interest
Boundary Area Class Rent and cess
1 2 3 4 5 6 7 8 9
                 
Witness :No. 1.No. 2.Date 20.................Signature of Donor[Form II-A] [Inserted vide Orissa Gazette Extraordinary No. 133 of 1976.][See Rule 7(1)]Bhoodan Yagna Declaration form for donation of Government landsI, Shri........................................Collector of the District................being authorised to donate the Government lands described below do hereby donate the said land/lands to the Bhoodan Yagna/Gramdan (movement initiated by Shri Acharya Vinoba Bhave) this.................day of..............19.........The land may be granted in favour of the Grama Parishad concerned namely :
Name of village, pragana, tahasil and districtin which the donated land lies Status Khata No. Plot No. Description of land donated Extent of interest
Boundary Area Class
1 2 3 4 5 6 7 8
               
Witness :No. 1.No. 2.Date......... 20............Signature of the donor on behalfof the State GovernmentForm-III[See Rule 8 (1)]Register of [Bhoodan/Gramdan] [Register for Bhoodan and Gramdan lands to be maintained separately.] Declarations presented before the Tahasildar under Section 12 (2) of the Act
Serial No. No. of declaration Date of filing of declaration Name and address of the declarant Village and Pragana in which the land in respectof which the declaration is filed, is situated Partculars of the land donated
Status Khata No. Plot No. Area Class of land
1 2 3 4 5 6 7 8 9 10
                   
Rent and cess Whether objection filed under Section 13(1) ofthe Act Date of order of acceptance or rejection of thedeclaration of whole or part of the Tahsildar Date of communication of the order to the Samiti Orders if the appeal, if any Remarks
11 12 13 14 15 16
           
Form IV[See Rule 8 (2) (a)]Whereas Shri/Shrimati.................................son of /daughter of/wife of.................resident of village.......................P.S..................District.....................has declared on.....................that he/she has donated the land/lands described below to the Bhoodan Yagna/Gramdan it is hereby published that any objection to the said declaration which will be received within two months from the date of issue of this notice shall be taken into consideration.Description of land
Name of village, pragana, tahasil and district inwhich the donated land lies Class of land Khata No. Plot No. Boundary Area Land revenue and cess Extent of interest
1 2 3 4 5 6 7 8
               
Given under my hand and the seal of the Court this .......................................day of ..........................20..........
  (Signed)...................
Seal of the Court Tahsildar...................
Form V[See Rule 9 (3)]ToWhereas you have declared that you have donated the plot/plots of the land/lands have filed objections against the donation of the plot/ plots of land described below to the Bhoodan Yagna/Gramdan described below to the Bhoodan Yagna;You are hereby informed that (date, month and year) has been fixed for hearing objections and taking evidence, if any, produced in support thereof;You are therefore, directed to produce on that day all the documents and evidence on which you intend to rely in support of your case.Take notice that in default of your appearance on the day aforesaid, the case will be heard and determined in your absence.Description of land
Name of village, pragana, tahasil and district inwhich the donated land is situated Class of land Khata No. Plot No. Area of plot donated Land revenue and cess of the plot donated Extent of interest
1 2 3 4 5 6 7
             
Given under my hand and the seal of the Court this.............day of..................20............
Date................................. (Signed)...................
Seal of the Court............... Tahsildar...................
Form VI[See Rule 10]Mouza ...................Union No..........................Thana.................. Tahsii.................... District
Date of declaration Serial No. Name of the declarant and his address Date of filing of the declaration by the donor Total area of land in possession of thedeclaration Area donated
Acre Decimals Acre Decimals
1 2 3 4 5 6 7 8
               
Extent of interest Name of the village and thana Touzi No. Khata No. Plot No. Area of each plot donated Rent and Cess Remarks
9 10 11 2 13 14 15 16
               
* Separate registers to be maintained for Bhoodan and Gramdan lands.Form VII[See Rule 11 (3)]Form of donation deed to be executed by the Bhoodan Yagna SamitiThe plot/plots of land described below out of the lands donated to the Bhoodan Yagna/Gramdan movement initiated by Shri Vinoba Bhave is/are hereby granted to Shri/Shrimati.......................son of/daughter of /wife of.............resident of village...Pargana..................................P.S................... District...................on the following conditions :