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State of Punjab - Act

The Punjab Security of Land Tenures Rules, 1953

PUNJAB
India

The Punjab Security of Land Tenures Rules, 1953

Rule THE-PUNJAB-SECURITY-OF-LAND-TENURES-RULES-1953 of 1953

Published on 20 February 1962
Commenced on 20 February 1962
[This is the version of this document from 20 February 1962.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Security of Land Tenures Rules, 1953Published vide Punjab Government Notification No. G.S.R. 56/P.A. 10/53/S. 2762, dated 20th February, 1962.

1. Short title.

- These rules may be called "The Security of Land Tenures Rules, 1953."

(2)They shall come into force at once.

2. Conversion of ordinary acres into standard acres.

- The equivalent, in standard acres, of one ordinary acre of any class of land in any assessment circle, shall be determined by dividing by 16, the valuation shown in Annexure 'A' to these rules for such class of land in the said assessment circle :[Provided that the valuation shall be -

(a)in the case of Banjar Qadim land, one-half of the value of the class previously described in the records and in the absence of any specific class being stated, one-half of the value of the lowest barani land;

(b)in the case of Banjar Jadid land, seven-eighth of the value of the relevant class of land as previously entered in the records, or in the absence of specified class in the records, of the lowest barani land; and

(c)in the case of cultivated thur land subject to water- logging, one-eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]

3. Intimation for reservation.

- A land-owner having land in excess of the permissible area and intending to make a reservation in pursuance of the provisions of sections 3, 4 or sub-section (1) of Section 5 of the Act shall notify, in duplicate, his reservation to the Patwari of the Estate in which the land is situated in the form in Annexure 'B' to these rules.

4.

The application may be delivered personally to the Patwari, who shall grant a receipt therefor or may be sent to the said Patwari by registered post, acknowledgement due.

5.

The reservation by the land-owner shall be deemed to have been effected as soon as the application is received by the Patwari, subject to the verification of all details as hereinafter provided.

6. Procedure for dealing with reservation forms.

- The Patwari shall after verifying all the particulars given in the forms, retain one copy and forward the other copy to the Tahsildar with his report as to the correctness of the particulars. referred to. The Tahsildar shall retain such copy received by him and forward a copy only of the report made by the Patwari, with his own remarks, if any, to the Revenue Assistant/Sub-Divisional Officer concerned of the District/Sub-Division, for his information and such further action as may be considered by him necessary in the circumstances of each case.

7. A Qabuliyat or a Patta by a tenant.

- A Qabuliyat or a Patta required to be executed under section [9(1)(vii)] [Substituted for the figures '9(2)(iv)' by Punjab Government Notification No. 687-LR-II-57/260, dated the 8th June, 1957.], of the Act shall be in the form in Annexure 'C' to these rules.

8. Application for restoration of possession.

- An application for restoration of tenancy, under [***] [The word 'Section 5(1) or' omitted by Punjab Government Notification No. 8368-R-53/415, dated the 12th March, 1954.] section 10(1) of the Act shall be made to, and disposed of by, the Assistant Collector of the first grade concerned after notice to the land-owner and such enquiry as he may deemed necessary.

9. Mode of determination of 1/3rd share of crop or value thereof.

(a)For the purposes of determination of the 1/3rd share of crop or the value thereof, "crop" means only that part of the produce of the land and harvest concerned which was the subject to division between the landlord and the tenant before the commencement of the Act (X of 1953).

Explanation. - Any part of the produce which before the commencement of the Act, was not divided between the landlord and tenant, shall continue to be so and shall not be included in the term "crop".

(b)For the purposes of determination of the value of the "crop" as defined in sub-rule (a), the quality, quantity and the prevailing prices shall be taken into account.

10. Receipt for rent received by the land-owner.

- A receipt to be given by a land-owner, under section 14(1) of the Act for the rent received by him or on his behalf shall be in the form in Annexure 'D' appended to these rules.

11. Procedure generally.

- The procedure of Revenue Officers in matters under the Punjab Security of Land Tenures Act, 1953, and these rules 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.

12. [ Conditions for Co-operative Farming Societies. [Added by Punjab Government Notification No. 8918-R (Ch.) 2531 595, dated the 29th April, 1954.]

- For the purposes of clause (ii) of sub-section (4) of section 1 of the Act, a co-operative farming society shall fulfil the conditions of a registered society governed by bye-laws for a co-operative Better Farming Society, Limited, and the rules made under the Co-operative Societies Act, 1912.] [Added by Punjab Government Notification No. 4341-ARI-(II)- 58/1568, dated 14th July, 1959.].[Annexure 'A'] [Substituted by Punjab Governemnt Notification No. 460-ARI(II)-59/1665, dated the 22nd April, 1959.]Valuation Statement for Hissar District(Figures represent value in annas per acre)

Tehsil	Class of Land
Irrigated (Nehri)	Irrigated Chahi	Unirrigated	Sailab
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9
Hisar	All tehsilNon-PerennialAlltehsil	1510	All tehsil	10	Nehri HarianaBarani HarianaBagar	543	Nehri HarianaBarani HarianaBagar	543
Bhiwani (including Loharu (State)	Eastern HarianaRest of the tehsil	1510	All tehsil	10	Eastern HarianaWestern HarianaRest of thetehsil	653	. .	. .
Sirsa	PerennialAlltehsilNon-PerennialAlltehsil	1510	All tehsil	10	BagarRest	45	. .	. .
Hansi	PerennialAlltehsilNon-PerennialAlltehsil	1610	All tehsil	10	All tehsil	5	. .	. .
Fatehabad	All tehsil	15	All tehsil	10	BagarNehri		Barani Rangoi and NaliJungle	456

Note. - (1) Valuation fixed for Amrain Bagar assessment circle in Bhiwani Tehsil should be applied to Loharu State, a part of Bhiwani Tehsil.

(2)[ Tal area in Bagar tract shall be evaluated -] [Foot note numbered as Note '(1)' and Note (2) added by Punjab Government Notification No. 9352-ARI(II)-60/4312, dated, the 27th December, 1960.]

(i)In Hissar Tahsil at annas 3; and

(ii)In Sirsa and Fatehbad Tehsils at anna 5.

Valuation Statement for Rohtak District(Figures represent value in annas per acre)

Tehsil	Class of Land
Nehri	Barani	Bhud	Chahi	Sailab
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Rohtak	All tehsil	16	Nehri I, II and IIIRest	98	Nehri I, II and IIIRest	64	All tehsil	16	. .	. .
Gohana	All tehsil	17	MohmEasternWestern and Southern	8109	MohmEastern, Western and Southern	46	All tehsil	17	. .	. .
Sonepat	Bagar	16	All tehsil	10	All tehsil	7	BagarKhadir	1716	All tehsil	. .
Jhajjar	Nehri seasonalAll tehsil	10	All tehsil	8	All tehsil	4	All tehsil	16	. .	. .

Note. - In Rohtak Tehsil 'Rest' includes Rajput and Barani Circles.Valuation Statement for Gurgaon District(Figures represent value in annas per acre)

Tahsil	Class of Land
Chahi	Abi	Dehri
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7
Nuh	All tahsil exceptTaoruTaoru	1012	All tahsil	9	All tahsil	8
Rewari (including Pataudi State)	Chahat KhariChahat MithaPaharSahibi	12141113	..	..	All tahsil	8
Ferozepur-Jhirka	Bangar Budhor and Dahar Chiknot	10129	All tahsil	9	All tahsil except DaharDahar	89
Palwal	BangarKhadir	139	..	..	All tahsil	8
Ballabgarh	KhadirBangarDahar	91312	All tahsil	8	All tahsil	8
Gurgaon	Sohna and SahibiBhudGurgaon and Bahore	121314	All tahsil	8	SohnaGurgaonBahora	787

Class of Land
Ala Barani	Bhud	Nehri	Sailab
Area or assessment circle	Valuation	Area or asssessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
8	9	10	11	12	13	14	15
All tahsil	7	All tahsil	4	PernnialAll tahsilNon-PerennialAll tahsil	1610	..	..
Chahat Khari and MithaRest	65½	All tahsil	4	..	..	..	..
All tahsil except DaharDahar	79	All tahsil exceptDaharDahar	45	Bangar	16	..	..
BangarKhadir	86	All tahsil	4	BangarKhadir	1612	All tahsil	8
All tahsil exceptBangarBangar	68	All tahsil	4	PerennialAll tahsil	16	Khadir	8
SahibiSohna, Gurgaon andBhudBahara(Chiknot)Bahora other	5676	All tahsil	4	..	..	..	..

Valuation Statement for Karnal District(Figures represent value in annas per acre)

Tahsil	Class of Land
Chahi and Abi	Chahi	Nehri	Unirrigated	Nehri/Non-Perennial or other Nehri Inundation
Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assessment circle	Valuation	Area or assesment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Karnal	All tahsil except Bangar Indri and BagarKarnal..Bangar Indri & Bangar Karnal	1516	..	..	All tahsil	16	All tahsil	9	All tahsil	12
Panipat	..	..	All tahsil	6	Khadir CircleB angar	1617	All tahsil	10	All tahsil	12
Thanesar	All tahsilexceptSouthernChachraSouthernChaehra	1615	..	..	..	..	Bet Mark anda and Khadir circles Rest of theTehsil	109	9All tahsil	12
Kaithal	All tahsil ..	10	..	..	All tahsil	16	Nardak and BangarBangarPahowa and Naili,Indarwar and Powadh	8½89	All tahsil	12

Valuation Statement for Ambala District(Figures represent value in annas per acre)

Tahsil	Class of Land
Chahi	Chahi and Abi	Chahi Nehri and Abi
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area orassesment circle	Valuation
1	2	3	4	5	6	7
Ambala	..	..	All tahsil	15	..	..
Jagadhri	..	..	..	..	All tahsil	15
Rupar	All tahsil exceptGhar Bet circleGhar Betcircle	1614	..	..	..	..
Naraingarh	All tahsil	15	..	..	..	..
Kharar	..	..	All tahsil exceptSeoti and II circlesSeoti Iand II circles	1516	..	..

Sailab	Abi	Barani and BaghBarani
Area orassessment circle	Valuation	Area orassessment circle	Valuation	Area orassessment Circle	Valuation
8	9	10	11	12	13
All tahsil ..	9	..	..	All tahsil	10
All tahsil ..	9	..	..	Kandi and Nothern Jamna Khadar circlesBangerCircleSouthern Jamna Khadarand Som Khadar circle	810811
All tahsil ..	9	..	..	Bet and Dhaya circle..Ghar and Ghar Bet circle..	128
All tahsil ..	9	SeotiGhar ..	1614	Seoti circle ..Ghar circle ..	97½
All tahsil ..	9	All tahsil ..	14	Seoti I circle ..Seoti II and Charsa circle ..Dakar and Nili circles ..Ghar ..	121198

Valuation Statement for Simla District(Figures represent value in annas in per acre)

Tahsil	Class of Land
Khul II	Lehri I	Lehri II	Kiar
Area orassessment circle	Valuation	Area orassessment circle	Valuation	Area orassessment circle	Valuation	Area orassessment circle	Valuation
1	2	3	4	5	6	7	8	9
Simla	All tahsil	12	All tahsil	12	All tahsil	8	..	..
Kot Khai	..	..	..	..	..	..	All tahsil	12

Kiar I	Kiar II	Bakhal	Karoli I	Karoli II
Area or assessment circle	Valuation	Area orassessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
10	11	12	13	14	15	16	17	18	19
..	..	..	..	..	..	..	..	..	..
All tahsil	16	All tahsil	13	Kot KhaiKot Guru	86	Kot KhaiKot Guru	64½	Kot KhaiKot Guru	32

Valuation Statement for Kangra District(Figures represent value in annas in per acre)

Tahsil	Class of Land
Irrigated
Area or assessment Circle	Valuation	Area or assessment Circle	Valuation	Area or assessment Circle	Valuation	Area or assessment Circle	Valuation
1	2	3	4	5	6	7	8	9
Kangra	Palam	11	Rehlu	10½	Kangra	11	Ramgarh	10
Hamirpur	Mahl Morian	6½	..	..	..	..	..	..
Dehra..	Dada SibaGangotMangarh and Nagrota..Rest oftahsil..	8½910	..	..	ChanaurJaswanDhametn	689½	..	..
Palampur		10½	..	..	..	..	..	..
Nurpur	Nurpur..Chattar and Jowali..Andraura..	8½9½12½	..	..	LodhwanKhairanSurajpur	911½7½	..	..
Kulu		Rapa I..Rapa II..Rapa III..	121110	..	..	..	..	..


Unirrigated
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
10	11	12	13	14	15
Palam and Rehlu	5	Bargaon, Kangra and Ramgarh	6	..	..
DofasliKutlehar ..Nadan ..NandauntaMahlMorian ..Tirah ..Rajgiri ..	5½655½4½4	EkfasliKutlehar ..Nadan ..Nandaunta ..MahlMorianTirah ..Rajgiri ..	3½43½3½3½3	Khareta	..
Chanaur Jaswan and NagrotaGangotBalihar,Changar	5½6½	HaripurRest of tahsil	76
Palam and ChangarRajgiri ..Gadheran ..	66½6½	Gadheran	3	Gadheran	1½
All tahsil exceptSurajpur ..Surajpur ..	56	All tahsil exceptSurajpur ..Surajpur ..	56	..	..
Bathal I ..Bathal III ..	104½	Bathal II..Bathal IV	6½3	..	..

Notes. - (1) Pehand Banjar in Kangra District except Hamirpur Tahsil should be evaluated like other Barani land in the village and in Hamirpur Tahsil it may be reckoned with Ekfasli.

(2)Kherater class of land in Kangra District should be considered as Banjar Qadim.Valuation Statement for Hoshiarpur District(Figures represent value in annas per acre)

Tehsil	Class of Land
Chahi	Abi	Barani I	Barani II	Barani III	Nehri Shahnahr
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11	12	13
Hoshiarpur	SirwalKandiRakkar	181216½	SirwalKandiRakkar	161215	SirwalKandiRakkar		SirwalKandiRakkar	11610	SirwalKandiRakkar	846	..	..
Dasuya	Maira and Bet Sirwal Rakkar Kandi	1616½13	SirwalMaira and Bet Rakkar Kandi	16½161312	MairaKandiSirwal Bet Rakkar	1014118	SirwalMairaBetRakkarKandi	108957	Sirwal &MairaBet Rakkar Kandi	7635	All tahsil	15
Una	All tahsil except ChangarChangar	1210	..	..	..	..	..	..	..	..	..	..
Garhshankar	..	..	..	..	Bet and RakkarBit Sirwal Kandi	1110139	Bet and RakkarBit Sirwal Kandi	98107	Bet andBit Kandi Sirwal Rakkar	5486	..	..


Chamb	Chahi Abi	Nehri Abi	Dofasli Garden	Ekfasli I	Ekfasli II
Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assesment circle	Valuation	Area or assesment circle	Valuation
14	15	16	17	18	19	20	21	22	23	24	25
..	..	..	..	..	..	..	..	..	..	..	..
All tahsil	10	..	..	..	..	..	..	..	..	..	..
..	..	..	..	All tahsil exceptDunDun	910	Changr &Pahar Bet Dun &Bit Ghar	697	Changer & PaharBetGharDunBit	464½75½	All tahsile exceptBet & DunBet & Dun	35
..	..	..	Bet Sirwal and Rakkar Kandi	141613	..	..	..	..	..	..	..

Valuation Statement for Jullundur District(Figures represent value in annas per acre)

Tehsil	Class of Land
Chahi Abi	Barani I	Barani II	Barani III	Sailab
Area or assement circle	Valuation	Area or assement circle	Valuation	Area or assement circle	Valuation	Area or assement circle	Valuation	Area or assement circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Jullundur	All tahsil exceptDona LahndaDona Lahnda	1615	SirwalDona ChardaDona Lahnda	121110	SirwalDona ChardaDona Lahnda	11108	SirwalDona ChardaDona Lahnda	876
Nawanshahr	All tahsil exceptDhakDhak	1617	DhakRetliBetDhaya Bet UpperDhaya Bet Lower	121191212	DhakRetliBetDhaya Bet UpperDhaya Bet Lower	109999	DhakRetliBetDhaya Bet UpperDhaya Bet Lower	88787	DhakDhaya BetBet	12109
Phillaur	All tahsil	16	All tahsil	11	All tahsil	11	All tahsil	7½
Nakodar	ManjkiDonaBet	161514	ManjkiDonaBet	12109	ManjkiDonaBet	988	ManjkiDonaBet	778	ManjkiDonaBet	161514

Notes.- (1) Barani should be reckoned with Barani II.

(2)Sailab in Phillaur Tehsil should be reckoned with Baran II.Valuation Statement for Ludhiana District(Figures represent value in annas per acre)

Tehsil	Class of Land
Bet Chahi	Bet Barani	Chahi Niai	Chahi Khalis	Nehri Khalis
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Ludhiana	All tahsil exceptLower DhayaLower Dhaya	1316	All tahsil exceptEasternBetEastern Bet	67	All tahsil exceptJangalJangal	1716	All tahsil	16	All tahsil exceptJangal perennialNon-perennialJangal ParennialNon-perennial	16121511
Samrala	All tahsil	13	All tahsil	7	Lower DhayaUpper Dhaya	1617	All tahsil	15		810
Jagraon*	All tahsil	14	Bet LowerDhaya	76	All tahsil	17	All tahsil	16	Perenni All tahsilNon-perennial All tahsil	1612

Dakar Rousi	Bhud	Nehri Niai	Chahi Nehri
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
12	13	14	15	16	17	18	19
Lower Dhaya andJangal Upper Dhayaand Powadh	810	All tahsil exceptLower DhayaLower Dhaya	76	PerennialAll tahsil exceptJangalJangalNon-perennialAll tahsil exceptJangalJangal	16151511
Lower DhayaUpper Dhaya	810	Lower DhayaUpper Dhaya	67
Bet Lower DhayaUpperDhaya	7910	All tahsil exceptBetBet	86	PerennialAll tahsilNon-perennialAll tahsil	1712	All tahsil	17

Notes :- (1) Chahi Nehri Niai and Chahi Nehri Khalis should be evaluated at annas 17.

(2)Chahi should be reckoned with Chahi Khalis.

(3)[ Nehri Khalis land in Samrala Tahsil shall be evaluated at the rate fixed for such land in Ludhiana Tahsil.] [Added by Punjab Government notification No. 2901-ARI(II)-59/1989, dated the 9th May, 1959.]

(4)[ Khalis Chahi Nehri land in Ludhiana and Samrala Tahsil shall be evaluated at seventeen and fifteen annas, respectively.] [Added by Punjab Government notification No. 5688-ARI(II)-59/4244, dated the 29th October, 1959.]Valuation Statement for Ferozepur District(Figures represent value in annas per acre)

Tehsil	Class of Land
Chahi	Chahi Nehri Zila	Nehri Zila	Nehri Illahiwah	Nehri Sirhind
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Ferozepur	All tahsil	15	All tahsil	15	All tahsil	12	..	..	Rohi	17
Fazilka	All tahsil	12	All tahsil	12	All tahsil	12	..	..	RohiUttar	1616
Mamdot Jagir	All tahsil	15	All tahsil	15	All tahsil	12	..	..	..	12
Zira	All tahsil	15	All tahsil	15	All tahsil	12	..	..	..	..
Moga	All tahsil	16	All tahsil	15	All tahsil	12	All tahsil	12	All tahsil	17
Muktsar	All tahsil	14	All tahsil	14	All tahsil	12	..	..	All tahsil	16

Nehri Zila Jhalari	Chahi Nehri Sirhind	Sailab	Barani
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
12	13	14	15	16	17	18	19
	..	..	..	All tahsil	18	BetRohi	89
All tahsil	12	..	..	All tahsil	7	All tahsil exceptRohiRohi	67..
	12	..	..	All tahsil	7	All tahsil exceptRohiRohi	7..
	..	..	..	All tahsil	8	BetRohi	810
All tahsil	12	All tahsil	16½	..	..	All tahsil exceptMaharajaMaharaja	108
	..	..	..	All tahsil	7	All tahsil exceptUttar Kot KapuraUttar Kot Kapur	7

Note. - (1) In Fazilka Tahsil Nehri Shahi, i.e., Jhalari Sirhind should be evaluated at annas 16.

(2)Nehri Zilla includes Nehri Non-perennial.

(3)Jhalari in Mamdot Jagir should be reckoned with Sailab.Valuation Statement for Amritsar District(Figures represent value in annas per acre)

Tehsil	Class of Land
Chahi	Nehri	Sailab	Barani	Abi
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9	10	11
Amritsar	All tahsil except Bet Banger and Mirankot circlesBet Banger circle Mirankot circle	1716½16	Perennial All tahsilNon-perennial All tahsil	1714	All tahsil	8	Bet Banger Circle Jandiala CircleNehri circleMirankot circle	9½91110
Ajnala	Sailab circleHithar circleUttar circleNehri circle	14½1516½17	Perennial All tahsilNon-perennial All tahsil	1714	All tahsil exceptSailab CircleSailab Circle	89	Sailab circleHithar circleUttar circleNehri circle	788½9	Sailab circleHithar circleUttar circleNehri circle	788½9
Tarn Tarn	All tahsil exceptBet Banger circleBet Bangercircle	15½15	Perennial All tahsilNon-perennial All tahsil	1714	All tahsil	9	All tahsil except Upper Manjha circle Upper Manjhacircle	910

Valuation Statement for Gurdaspur District(Figures represent value in annas per acre)

Tehsil	Class of Land
Chahi	Chahi and Abi	Chahi and Chahi Nehri	Chahi and Nehri Zamindari
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
1	2	3	4	5	6	7	8	9
Gurdaspur	Maira KirnBet Ravi	1617			All tahsil Nehri,Banger and Dhaya Bet BeasChahi NehriMairaKirn and Bet Ravi	1616
Batala	All tahsil	17	All tahsil	17	Chahi NehriAlltahsil	17
Pathankot							All tahsil	12


Chahi, Nehri Zamindari	Nehri Zamindari Abi	Nehri
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
10	11	12	13	14	15
		Nehri ZamindariMaira Kirn	14	All tahsil Nehri PerenniaNehri Non-perennial	1714
		Nehri ZamindariAll tahsil	14	Nehri PerenniaNon-perennialAll tahsil	1714
All tahsil	12	All tahsil	12	All tahsil	12


Sailab	Chammb Sailab	River Sailab	Sailab and Barani I	Barani Bet Ravi
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
16	17	18	19	20	21	22	23	24	25
All tahsil exceptBet RaviBet Ravi	1214	All tahsil	12	All tahsil	12			All tahsil	14
All tahsil	12			All tahsil	12	All tahsil exceptMajra KirnMaira Kirn	1312	All tahsil	11
All tahsil exceptBet RaviBet Ravi	910							Barani Andher Bet Ravi, Patnanti Shah Nehri	9


Barani I	Barani I	Barani I	Abi
Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation	Area or assessment circle	Valuation
26	27	28	29	30	31	32	33
All tahsil	12	DhayaBet BeasRest of the tehsil	910			All tahsil	14
All tahsil	12	All tahsil	10
KandiPahari	109	KandiPahari	86	All tahsil	4

Note. - If Barani in Bet Ravi Circle as shown separately, the values for specified Barani I and II should be applied.[Valuation statement for Lahaul and Spiti District [Added by Punjab Government notification No. 1407-ARI-(II)-60/1189, dated the 14th May, 1960.](Figures represent value in annas per acre)]Class of land

ABPASHI	DANG
Area or Assessment circle	Valuation	Area or Assessment circle	Valuation
Lahaul	12	Lahaul	3
Spiti	10	\|

Annexure 'B'[Rule 3 of the Punjab Security of Land Tenures Rules, 1953 and Section 3/4/5(I) of the Punjab Security of Land Tenures Act, 1953]ToThe Collector_______________ District (through the Patwari of the estate__________.SirAs required by Section 3/4/5(1) of the Punjab Security of Land Tenures Act, 1953, I furnish below the particulars of the land held by me as landowner in the State of Punjab and selected by me for reservation :-

Serial No.	Name with description and address of landowners	District and Tehsil wherein land is situate	Name of estate in which land held is situatewith patti or taraf	Details of Area Selected for Reservation in thewhole of the State of Punjab in Respect of which the LandownerReceives Rent Directly from the Tenants in Actual Cultivation ofthe land
Land held in Proprietary right	Land held as mortgagee with possession	Land held as allottee
Field Nos. (a)	Area in ordinary acres (d)	Field Nos. (c)	Area in ordinary acres (d)	Field Nos. (c)	Area in ordinary acres (f)
1	2	3	4
					K.M.	K.M.	K.M.


Land held as lessee	Land held as landowner in any other capacitynot herein before specified	Total of items (b), (d), (f), (h) and (k)	Total area in column 5(1) converted intostandard acres	Remarks
Field Nos. (g)	Area in ordinary acres (h)	Nature of interest in land (1)	Field Nos. (I)	Area in ordinary acres (k)	Ordinary acres (I)
5	6	7
	K.M.			K.M.	K.M.	K.M.

Dated____________________19

Signature_________________________

CertificateI solemnly affirm that the particulars given by me in the above form are correct.

Dated____________________19

Signature_________________________

Annexure 'C'[Rule 7 of the Punjab Security of Land Tenures Rules, 1953 and Section 9(2)(vi) of the Punjab Security of Land Tenures Act, 1953]Qabuliyat or PattaI, ----------------------------------, son of ------------------------------------, of village --------------------, Tehsil -----------------, district --------------------, hereby take for cultivation land owned by ---------------------, son of -----------------, comprising khasra Nos. -----------------, measuring -------------------, acres ----------------, kanals -----------------, marlas in village ----------------, tehsil ---------------, district --------------, at a rent of --------------------- (not exceeding 1/3rd of the crop of such land or the value thereof as determined in the prescribed manner or equal to the customary rent if such customary rent is less than 1/3rd of the crop of such land) per harvest/per agricultural year.and promise to pay it regularly in time.I give an undertaking that I shall not -

(i)fail, without sufficient cause, to cultivate the land comprised in my tenancy, in the manner or to the extent customary in the locality in which the land is situate;

(ii)use the land comprised in my tenancy in a manner which may render it unfit for the purpose for which I hold it; and

(iii)sublet the tenancy or a part thereof.

Witnesses :

1. -----------------.

Signature ----------------------------------.Dated the ---------------19 .Son of -----------------.

2. -----------------

Village ----------------------------------.Dated the --------- 19 .Tehsil -----------------District -----------------Dated the ---------19 .Note :- This qabuliyat or patta should be executed by the tenants in duplicate, who will give one copy to the land-owner concerned and retain the other.Annexure 'D'[Rule 10 of the Punjab Security of Land Tenures Rules, 1953 and Section 14(1) of the Punjab Security of Land Tenures Act, 1953]Received rent in Cash (Rs.)/Kinds (a) ----------------------------- (in words) Rupees -------------, annas ------------, pies -----------), for Kharif(b)/Rabi (a)-------------, from -------------, son of ----------------, of village -----------, tehsil ------------, district ---------------, in respect of land in my ownership in the ownership of ---------------------------- son of -----------, of village -------------, tehsil --------------, district -----------------, comprising khasra No./mentioned in qabuliyat/patta --------------- Area Acres -------------, Kanals -------------- Marlas ----------- held under tenancy.Dated the --------------Signature --------------------------son of ------------------------------Land-owner/on behalf of -------Village -----------------------------Tehsil ------------------------------District ----------------------------Dated the -------------------------

(a)Give names of commodities received and their weight in maunds and seers.

(b)Enter year here.

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