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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951

16. Application for determination of compensation for improvements made by protected tenant:.

- An application for determination of compensation for improvements made on the land by a protected tenant under sub-section (1) of Section 41 shall be in Form X.Form No.IForm of Application by a Landholder under Section 35(See Rule 3)ToThe Tahsildar,............Taluq,...........District.Sir,I am the landholder of Survey No......Pote No./Hissa No....measuring.....acres.....guntas of.....village taluk.......district.The undermentioned person (s) is/was (has been) tenant(s) of the above land during the year shown below against their names:
Sl.No. Name Father's name Years during which he was or has been tenant Address
1.2.3.        
In respect of the said land, none of the above person or persons, only.....should be deemed to be a protected tenant under Section 34 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, for the following reasons:(Here give reasons with full details)My witnesses are:
Sl.No. Name Father's name Address
1.2.      
I file the following documents in support of this application Item........Description.Your's faithfully,Signature.Date.........I hereby declare that the facts stated above are true to my knowledge and belief.Date :SignatureNote:. - Additional copies (unstamped) at the rate of one for each of the persons against whom the declaration is sought should be filed.(To be Filled up by The Tahsildar)
(Name)....hereby called upon to file on or before.....a statement showing the grounds, if any, as to why the declaration applied for should not be made, together with a list of witnesses whom he will produce for examination on his behalf and the documents, if any, on which he relies.
Tahsildar.Form I-AForm of Application by a Tenant under Section 35(See Rule 3)ToThe Tahsildar,............Taluq,...........District.Sir,I am/was a tenant of Survey No....Pote No./Hissa No. of....measuring....Acres....Guntas.....Village....Taluq....District from the year...to the year.The landholder of the above land is.....(Name).....(Father's name).....(Address).....The undermentioned person(s) is/was tenant(s) of above land during the year mentioned below against his/their name(s).
Sl.No. Name Father's name Years during which land was/has been held by him Address
1.2.3.        
I am the person entitled to be deemed to be a protected tenant in respect of the above land under Section 34 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, for the following reasons:(Here give the reasons with full details)My witnesses are:
Sl.No. Name Father's name Address
1.2.3.      
I file the following documents in support of this application:ItemsDate :Description.Yours faithfully,
(Signature)I hereby declare that the facts stated above are true to my knowledge and belief.
Signature.Note:. - Additional copies (unstamped) at the rate of one for each of the persons, against whom the declaration is sought, should be filed.To be Filled by the Tahsildar
(Name).....is hereby called upon to file on or before.....a statement showing the grounds if any as to why the declaration applied for should not be made, together with a list of witnesses whom he will produce for examination on his behalf and the documents, if any, on which he relies.
TahsildarForm -II(See Rule 5)NoticeNotice is hereby given that the application under Section 35 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 filed by.......S/o......Village against:
Sl.No. Name Father's name Address
1.2.3.      
for a declaration that he (they) is (are) not protected tenant(s) of Survey Nos. situated in.....Village or of the above mentioned person(s) only.....(name)......(father's name) should be deemed to be a protected tenant under Section 34 of the said Act. The said application will be taken up for consideration at....a.m./p.m. on.....(day of the week)........date, at.......(Place)
(Name).....is hereby called upon to be present at the hearing and produce all oral and documentary evidence bearing on the dispute. He should take notice that if he fails to appear or produce his evidence at the hearing, the application will be heard and decided ex parte.
Date:Tahsildar.Form III(See Rule 5)Office of the Tahsildar.................Taluq,..............DistrictS.No.Whereas (name)......(Father's name).....of Village.....Taluq......Landholder of Survey No.....Pote No....Hissa No.....Measuring.....A......G of.....Village.....Taluq District has filed upon an application No.....of (Year) before me under Section 35 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, for a declaration that the following persons.
Sl.No. Name Father's name Address
1.2.3.      
Only.....(name).....(father's name) no one is a protected tenant within the meaning of the said Act in respect of the said land:And whereas on a consideration of the evidence adduced before me by all the parties at enquiry held by me on the said application on......(date or dates), it was established that none of the above said persons is only.......(name)......(father's name) is a protected tenant and finding to that effect was accordingly given therein:It is hereby declared that none of the said persons only......(name)......(father's name).....is a protected tenant of the land described above within the meaning of the said Act.SignatureTahsildarDate :Form No.IV(See Rule 6)Form of Application for Declaration under Section 37ToThe Tahsildar,..........Taluq,.........District.Sir,I am the landholder of Survey No....Pote No./Hissa No....measuring.....Acres....Guntas of.....Village.....Taluq.....District.I apply for a declaration that the person or persons below is/are not a protected tenant(s) of the above land.
Sl.No. Name Father's name Address
1.2.3.      
The grounds on which I apply for the declaration are :My Witnesses :
Sl.No. Name Father's name Address
1.2.3.      
I file the following documents in support of my application;ItemsDescriptionYour's faithfully,SignatureDate :I hereby declare that the facts stated above are true to my knowledge and belief.Note:. - Additional copies (unstamped) at the rate of one for each of the persons against whom the declaration is sought should be filed.To be Filled up by the Tahsildar
(Name).....is hereby called upon to file on or before.....a statement showing the grounds if any, as to why the declaration applied for should not be made, together with the list of witnesses whom he will produce for examination on his behalf and the documents, if any, on which he relies.
Date:TahsildarForm V(See Rule 3)NoticeNotice is hereby given that the application under Section 37 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act of 1950, filed by.........(son of)........Village.........against.
Sl.No. Name Father's name Address
1.2.3.      
for a declaration that he (they) is (are) not protected tenant(s) of Survey Nos. ..... situated in.....village under Section 37 of the said Act, and that the same will be taken up for consideration at....a.m./p.m. on....(day of the week)....(date), at....(place).
(Name).....is hereby called upon to be present at the hearing and produce all oral and documentary evidence bearing on the dispute. He should take notice that if he fails to appear or produce his evidence at the hearing the application will be heard and decided ex-parte.
Date:Tahsildar.Form - VI(See Rule 10)Form of Certificate under sub-section (6) of Section 38Whereas.....(name).....father's name.....(address)....is the protected tenant of the land specified below belonging to the landholder....(name)....(father's name).....(address) and whereas under the provisions of sub section(5) of the Section 38 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, the protected tenant mentioned above was required to deposit and has deposited Rs....(in words)....as the price of the land; it is hereby certified that the said protected tenant.....(name) shall be deemed to be the purchaser of the land specified below under the provisions of sub-section (6) of Section 38 of the said Act.Description Of Property
District taluq Village Survey No. Pote no. or Hissa No. Area A.G. Boundaries Assessment Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
SignaturePresidentThe Agricultural ands TribunalPlace:Date :Form VI-A(See Rule 10)Whereas.....(name).....(father's name).....(address) is the protected tenant of the land specified below belonging to the landholder......(name)....(father's name).....(address) and whereas under the provisions of sub section (5) of Section 38 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, the said protected tenant was required to deposit and has deposited or has paid direct to the landholder an amount of Rs......(in words).....as the price of the said land; it is hereby certified that the said protected tenant.....(name) shall be deemed to be the purchaser of the land specified below under the provisions of sub-section (6) of Section 38 of the said Act.Description of Property
District taluq Village Survey No. Pote no. or Hissa No. Area A.G. Boundaries Assessment Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
SignaturePresidentThe Agricultural ands TribunalPlace:Date :Form - VI-B(See Rule 10)Whereas.....(name).....father's name....(address) is the protected tenant of the land specified below belonging to the landholder.....(name).....(father's name) (address) and whereas the said Shri.....(landholder) has relinquished all his rights in the lands described below in favour of Shri.....(protected tenant) under Section 38-A of the said Act the said Shri.....(protected tenant) shall with effect from this day, be deemed to be the owner of the lands described below:Description Of Property
District taluq Village Survey No. Pote no. or Hissa No. Area A.G. Boundaries Assessment Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
SignaturePresidentThe Agricultural ands TribunalPlace:Date :Form - VII(See Rule 12)Form of Application for the exchange of Protected Tenancies under sub-section (1) of Section 39ToThe Tahsildar,..............Taluq,.............District.Sir,We,
Sl.No. Name Age Place of Residence
1.2.      
Protected tenants of the following lands do hereby apply for the exchange of the tenancies thereof by mutual agreement:Land Held By Applicant No. I
Name of Village Survey No. Pote No. or Hissa No Area A.G Assessment Name of the landholder and his place of residence Details of rent payable to the landholder
(1) (2) (3) (4) (5) (6) (7)
Land Held By Applicant No.2
Name of Village Survey No. Pote No. or Hissa No Area A.G Assessment Name of the landholder and his place of residence Details of rent payable to the landholder
(1) (2) (3) (4) (5) (6) (7)
The exchange of tenancies may please be sanctioned. The extracts of the Records of Tenancies concerning the lands are enclosed.Yours faithfully,Signature of applicant.Date:We hereby declare that the facts stated above are true to our knowledge and belief.SignatureNote:. - Additional copies at the rate of one for each of the Landholders concerned should be filed.Form VIII(See Rule 14)Form of Certificate under sub-section (2) of Section 36Whereas the protected means:
Sl.No. Name Father's Name Address
1.2.3.      
Applied for the exchange of tenancies in respect of the following lands held by them as protected tenants:
Taluq Village Survey No. Pote No. or Hissa No. Area A.G. Assessment Name of landholder Details of tent payable to the landholder Name of protected Tenants
(1) (2) (3) (4) (5) (6) (7) (8) (9)
And whereas after holding enquiry as required by sub-section (2) of Section 39, I have sanctioned the exchange of the Tenancies. I hereby certify that said tenancies shall be deemed to have been exchanged with effect from the date of this certificate, subject to the following terms and conditions.(Here enter the terms and conditions of the tenants)Given under my hand and seal, this..........day of............198..........SignatureTahsildar.Date:Form - IX[See Rule 15(1)]Form of Application for Apportionment of RentToThe Tahsildar,.............Taluq,...........District.Name of the applicant.....Age.....Profession.....Place of the Residence......name of the opposite party.... Age......Profession.....Place of Residence.....Sir,I am the landholder/protected tenant of the following lands:
Survey No. Pote No. or Hissa No. Area A.G. Assessment Village Taluq
(1) (2) (3) (4) (5) (6)
The opposite party has been the protected tenant/landholder of these lands and was paying/receiving the following rent for these lands:(Here give details of rent)I have/the opposite party has terminated his/my tenancy in respect of the following lands under Section 44 and obtained possession of them by an order of the Tahsildar under Section 32:
Survey No. Pote No. or Hissa No. Area A.G. Assessment Village Taluq
(1) (2) (3) (4) (5) (6)
The opposite party has/I have now in his/my possession the following of the above lands :
Survey No. Pote No. or Hissa No. Area A.G. Assessment Village Taluq
(1) (2) (3) (4) (5) (6)
I am prepared to accept/pay the following rent for the above lands remaining in his/my possession:(Here give the rent acceptable)I request you to apportion the rent payable for the above land in his/ my possession.The extracts of Record of Tenancies.concerning the lands are enclosed. I enclose the following documents:(Here give a list of documents)
Sl.No. Name Father's name Address
1.2.3.      
Date:Your's faithfully,Signature of landholder/protected tenant.I hereby declare that the facts stated above are true to my knowledge and belief.Date:SignatureForm - X(See Rule 16)Form of application for determination of compensation under sub section (1) of Section 41ToThe Tribunal,.............Taluq,...........District.Name of the applicant.....Age......Profession.....Place of Residence.....Name of the opposite party.....Age Profession.......Place of Residence........Sir,I am the protected tenant and the opposite party is the land-holder of the following lands:
Survey No. Pote No. or Hissa No. Area A.G. Assessment Village Taluq
(1) (2) (3) (4) (5) (6)
My tenancy has been terminated by the landholder under the provisions of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950. I have made the following improvements on the above land.(Here give details of improvements made)I request that the improvements made by me and their value be ascertained and the compensation payable by the opposite party for these improvements be assessed and paid to me.The extracts of the Records of Tenancies concerning the land are enclosed.I also enclose the following documents :(Here give a list of the documents)My witnesses are :-
Sl.No. Name Father's name Address
1.2.3.      
Yours' faithfully,Signature of the applicant.I hereby declare that the facts stated above are true to my knowledge and belief.Date:
(Signature)