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State of Bihar - Section

Section 11 in The Bihar Bhoodan Yagna Rules, 1955

11. Assessment of rent on proprietor's private or landlord's privileged lands, etc.

(a)In determining the fair rent for the descriptions mentioned, in subsection (2) of Section 18, the Revenue Officer shall have regard to the average rate of rent payable by occupancy raiyats for lands of similar class and with similar advantages in the vicinity.
Explanation. - The expression "average rate of rent" shall mean the average of money rents paid during the previous agricultural year by occupancy raiyats for lands of similar class with advantages in the vicinity.
(b)The fair rent determined under this Rule together with the requisite participants shall be entered in the rent roll in Form V under the signature and seal of the Revenue Officer. Such rent roll shall form part of the records of proceedings to which it relates:
Provided that a gairmazrua parti land shall be exempt from payment of rent for a period of at least three years from the first crop is harvested thereon.The ScheduleForm IRegister of Bhoodan Yagya Danpatra filed before the Revenue Officer[See Rule 3 (2)]
Serial No. Date of presentation By whom presented Date of thedanpatra Name and address of the donor
1 2 3 4 5
         
Village with name of thana and than a No in whichthe lands donated are situate Where objection filed under Section 11 (2) Substance of order with the date of orderconfirming or superseding thedanpatraunder Section 11(4) Remarks
6 7 8 9
       
Form IINotice of publication of Bhoodan Yagna Danpatra[See Rule 3 (3)]Whereas Sri/Shrimati......... son/daughter/wife of........... resident of village.......... police station........... district.............. has donated the lands described in danpatra (copy attached hereto) to the Bhoodan Yagna Committee of Sri Acharya Vinoba Bhave.It is hereby notified that any person whose interests are affected by the said danpatra may, within thirty days of the publication of this notice, file a written objection in duplicate to the undersigned.Given under my hand and seal of the Court this the.......... day of........ 20.Seal of the CourtRevenue OfficerForm IIIRegister of Objections filed before the Revenue Officer[See Rule 4(1)]
Serial No. Date of filing the objection Serial No. and date of thedanpatrato which theobjection relates Name and address of the objector Substance of objection
1 2 3 4 5
         
Date of issue of public notice under Section 11(3) Date of service of the public notice Substance of order with date on the objection Remarks
6 7 8 9
       
Form IVPublic Notice of Objection[See Rule 4(1)]Before...........at........... For publication at village......... police station.......... thana............ thana No..............To whom soever it may concernWhereas Sri/Srimati.............son/daughter/wife of.............resident of village.......... police station.......... district.......... has donated the land described below in pursuance of Bhoodan Yagna initiated by Sri Acharya Vinoba Bhave.And whereas Sri/Srimati.......... son/daughter wife of.....................resident of village.......... police station.......... district.......... has filed objection against the aforesaid donation which will be heard on.......... at........It is, therefore, notified for general information that any person interested may attend the hearing on the said date, time and place with such evidence as he may like to produce in support of his claim or objection as the case may be.Take notice that in default of appearance on the day aforesaid the objection will be heard and disposed of ex parte.Description of land
Name of village, Halka, Circle/ Anchal etc. inwhich the donated lands are situate Class of lands Plot Nos. with Khata Nos. or boundaries thereof Area of lands donated Tauzi /Khewat No. Rent of lands donated Remarks
1 2 3 4 5 6 7
             
Given under my hand and the seal of the Court this the..........day of 20.......Seal of the Court.Revenue OfficerForm VRent-roll showing fair rent determined in respect of the donated lands of the description mentioned in Section 18 (2) of the Bihar Bhoodan Yagna Act, 1954[See Rule 11(b)]District.......... Sub-division.......... Circle/Anchal.......... Halka No...........................
Serial No. (Rent assessment case) Date of institution No. and date of thedanpatra Name of village (in which lands donated lie) withthana and thana No. Name of estate with tauzi Khewat
1 2 3 4 5 6
           
Particulars of donated lands Average rate of rent fixed Fair rent fixed Remarks (Signature of the Revenue Officer withdate)
Class Khatian Plot No. Area
7 8 9 10 11 12 13
             
Seal of........ Signed by................. By Order of the Governor of Bihar
  Revenue Officer Deputy Secretary to Government
Form VIUndertaking to the State Government under Section 12 foregoing compensation (including ad-interim payment) in respect of vested lands.[See Rule 6-A]This indenture made this ..............day of.......... 20........ (in word) between........ son of Shri........ resident of village............P.O...................P.S............in the district of...............of the one part and the Governor of Bihar of the other part.Whereas the estate of the said........ bearing tauzi no..............in the district of........ has vested in the State of Bihar under the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950);And whereas before the commencement of the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954) the said........................made a declaration in writing purporting to donate............. acres of lands particulars whereof are given in the schedule hereunder to Shri Acharya Vinoba Bhave which are comprised in the said estate;And whereas the said lands cannot be transferred by the State Government to and vest in the Bhoodan Yagna Committee unless an undertaking in writing is given by the said ..............to the State Government to the effect that the said..............would forego the compensation (including ad-interim payment) payable in respect of the said lands under the Bihar Land Reforms Act, 1950;And whereas the said...............has been called upon by the Governor of Bihar to give the said undertaking in writing;And whereas the said......................has voluntarily agreed to forego the compensation (including ad-interim payment) payable to the said...................his heirs, legal representatives and assigns in respect of the said lands;Now this indenture witnesseth that in pursuance of the said agreement the said...................both hereby release the said Governor of Bihar, his successor in office and assigns from all claims and demands whatsoever on account of compensation (including ad-interim payment) payable to the said...............his heirs, legal representatives and assigns in respect of the said lands and the Bihar State Government shall be competent to transfer the said lands to the Bhoodan Yagna Committee for purposes of the Bhoodan Yagna.In witness whereof the abovementioned....................has hereunto set his hand the day and year first above written.
  SignedIn the presence of-(1)(2)