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 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(12) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(12)
(a)Has any lard included in Annexure A been disposed of after the 15th February 1970 and, if so,
(b)have particulars of such land been furnished in Annexure I ?
I have furnished in Annexure J, the particulars of land which is desired to be retained within the ceiling area and the land which is desired to be declared as surplus.I have declared that to the best of my knowledge and belief, the information furnished in the form and in Annexures A to J is a full and complete information of the entire holding of the person or family specified in item (1) within the State of Tamil Nadu and that the said person or family or any member of the family does not hold any other agricultural land either individually or jointly with others within the State of Tamil Nadu.Place:
Date: Signature of the person furnishing the return.
ToThe Authorized Officer............Form 2Annexure AParticulars of all land held or deemed to have been held on the 15th february 1970
Serial number District Taluk Village Survey number Government or inam Wet or dry
(1) (2) (3) (4) (5) (6) (7)
             
If irrigated by Government Source of irrigation,name of such source and whether by direct flow or by lift Extent Assessment Extent in standard acres Details of building (Kachcha or pucca) masonrywells (in use or not in use) tube wells in use Number of trees (fruit bearing or timber or youngones) Remarks
(8) (9) (10) (11) (12) (13) (14)
A C. Rs. P.
             
Note. - (1) The particulars in this Annexure should be furnished in two parts under different sections as shown below:-Section I - Land held as owner.Section II - Land held as possessory mortgagee.Section III - Land held as tenant.Section IV - Land held as intermediary.Section V - Land held as trust land in which any interest is held.Section VI - Sridhana land held by female members of the family.