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Bombay Presidency - Section

Section 7 in The Bombay Inferior Village Watans Abolition Rules, 1959

7. Court-fees.

- Every appeal made to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960. Subsequently the words 'Divisional Commissioner' were substituted by Maharashtra 25 of 2002 and again the words 'Maharashtra Revenue Tribunal' were substituted by Maharashtra 23 of 2007, Schedule Serial No. 30(19).] shall bear a court-fee stamp of fifty naye paise.Form 'A'(See rule 6)Application for compensation under section 11 by a watandar or a person aggrieved by the provisions of the Act
A. Full name and address of the applicant  
B. Details of watan the abolition of which has entitled theapplicant to compensation under the Act.  
  (a) Name of the village in which the watan was situated.  
  (b) Details of lands comprising the watan -  
    (i) S. No.  
    (ii) Area  
    (iii) Assessment  
    (iv) Judi or other amounts which were being paid to Government.  
  (c) Details of cash allowance.  
  (d) Details of remuneration payable which was payable to theofficiator.  
  (e) Details of customary fees or perquisites levied or which wereleviable by the watandars.  
  If the applicant was a watandar, the extent of his share inthe watan.  
  If the applicant was not a watandar, the interest he had inthe watan.  
C. Compensation claimed -
(i)for the extinguishment of the watandar's rights in watan land which was assigned towards the emoluments of the watandar.
Details of watan lands : Village S. No., Area, Assessment, Judi Amount of compensation claimed.
(ii)for the extinguishment of the right to annual cash allowance or other annual payment of money (not by the rent of resumed watan lands) made by the State Government to the watandar under the existing watan law.
The amount of the annual cash allowance or other payment; Sub-Treasury from which the amount was received;Amount of compensation claimed;
(iii)for the extinguishment of the right to customary fees or perquisites; Details of customary fees or perquisites levied or which were leviable in each of the three years immediately preceding the appointed date.
In Cash -
Year Amount levied Amount leviable, but not levied
(1) (2) (3)
     
In Kind -
Year Kind Quantity levied Quantity leviable, but not levied Estimated cash value of the amount levied and theamount leviable, but not levied
         
(iv)for the extinguishment or modification of other rights. Details of the rights modified or extinguished;
Amount of compensation claimed;Basis on which the compensation is claimed;
(v)Total amount of compensation claimed.
(i), (ii), (iii), (iv) -
I, ................ do declare that what is stated above is true to the best of my information and belief.Place :Date :Signature of the Applicant.ToThe Collector of .....................