Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(3) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(3)Where a certificate is issued under sub-rule (2) in respect of any property of a public trust the trustees thereof shall produce the same before the Collector, and get the same renewed every year on or before the 31st July, thereof.Form I(See Rule 3)Form of return to be submitted under Section 5 of the Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969, by a superior holder
1. Full name and address of the person submittingthe return  
2. If the person submitting the return is notprimarily liable to pay the land revenue in respect of theinamiland or special tenure land, the capacity in which he issubmitting the return, and the authority under which he is acting(See proviso to Section 5 of the Act).  
3. Details of theinamiland, special tenure land, orfazindariland in respect ofwhich the return is submitted.  
  (i) Name of the revenue division.  
  (ii) Revenue Survey No.  
  Cadastral Survey No.  
  New Cadastral Survey No.  
  (iii) Area in Sq. Metres.  
  (iv) Assessment now paid toinamdar.  
  (v) Description of the land-  
  (a)Inami  
  (b)SpecialTenures  
  (i) Pension and taxtenure  
  (ii) Quit and groundrent tenure.  
  (iii) Foras tenure  
  (iv) Sanadi tenure  
  (c) Redeemed land.  
  (d) Fazindari land.  
4. Estimate in regard to the value of the land inthe revenue division on the 2nd December, 1957 Rs. per sq. metre.  
5. The purpose for which the land is used, whetherresidential, commercial, industrial or other purpose.  
I ............................. resident of ............................. do hereby solemnly declare that the above statement contains to the best of my knowledge and belief correct and complete information in respect of all the [land held by] [Here specify the name superior holder.]Place :Date :Signature of applicant(Thumb impression)This is to witness that the return in subscribed by Shri. ............................ in our presence on the day of ............................ at ............................ and that he has signed it in our presence.Witness 1. - Full name and address Signature of the witness.Witness 2. - Full name and address Signature of the witness.Place :Date :To,The Collector of Bombay.Note. - (1) This return is to be furnished in duplicate and may be presented in person or sent by registered post.