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State of Haryana - Act

The Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953.

HARYANA
India

The Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953.

Rule THE-PUNJAB-ABOLITION-OF-ALA-MALIKIYAT-AND-TALUKDARI-RIGHTS-RULES-1953 of 1953

  • Published on 29 May 1953
  • Commenced on 29 May 1953
  • [This is the version of this document from 29 May 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953.Published vide Punjab Government Gazette Part 1, dated 29-5-1953, Page 507

1. Short title.

- These rules may be called 'The Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953.'

2. Form of application.

- (i) An application under sections 4(1) of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952, shall be made in form 'A'.
(ii)On receipt of an application as aforesaid, the Collector shall require the applicant to make or deliver to him on a date to be specified, a statement containing the name of every other person possessing any interest in the land or any part thereof as mortgagee, or otherwise of the rights of Ala Malik, the nature and extent of such interest and the rents and profits, if any received or receivable on this account by the Ala Malik.

3. Procedure.

- The procedure with respect to all matters under the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952, 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.Form A(Rule 2 of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953, and section 4(1) of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952)ToThe Collector ______________________________________________________________________________________________ DistrictSir,As required by section 4 of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952, I furnish below the particulars of the land held by Adna Maliks under me for determination and award of the amount of compensation payable to me by the Adna Malik :
Serial No. Village, Tehsil, District in which the land is situated Khewat No. Khatauni No. Name of patti or Taraf with names of lambardar and revenuepatwari Name(s) with description and address(es) of Ala malik(s) Names with description and addresses of Adna malik(s)
1 2 3 4 5 6 7
             
Form AParticulars of land under adna Malik(s)
Field No. Area in ordinary acres Total land revenue Rent payable to Adna Malik Dues Payable to AlaMalik Cesses Total of (d) and (e) REMARKS
(a) (b) (c) (d) (dd)
By Adna Malik(s) with particularsof persons from whom due Partly by Adna Malik(s) and partly by Government withparticulars of persons from whom due
Amount of other dues annual rent (with details) Amount of annual rent paid by each and proportion between them Other dues (with details) paid by each and the proportionbetween them
(i) (ii) (iii) (iv) (v) (vi) (vii) (viii)
Name Amount Name Amount Name Amount Name Amount proportion
        (i) (ii) (i) (ii) (iii)
  Km Rs. Rs.   Rs.   Rs.   Rs.   Rs. P.
CertificateI solemnly affirm that the particulars given by me in the above form are correct.[-] [ The words 'in support of these particulars, I attach herewith attested copies of necessary extracts from the Jamabandis and Khasras Girdawari' and the foot-note omitted by the Punjab Government notification No. 5685-R-54/2363, dated the 14th December, 1954.]Dated the ____________________ 19.Signature___________