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State of Rajasthan - Act

The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963

RAJASTHAN
India

The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963

Rule THE-RAJASTHAN-LAND-REFORMS-AND-RESUMPTION-OF-JAGIRS-CONCESSIONS-FOR-KHUDKASHT-IN-RAJASTHAN-CANAL-PROJECT-AREA-RULES-1963 of 1963

Published on 10 February 1963
Commenced on 10 February 1963
[This is the version of this document from 10 February 1963.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963Published vide Notification No. F. 1(143) Revenue/A/57/Part 2, dated 10-2-1963, Published in Rajasthan Gazette, Part 4-C, Supplement No. 1, dated 4-4-1963In exercise of the powers conferred by clause (i) of sub-section (2) of section 48 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 6 of 1952), the State Government hereby makes the following rules, namely;-

1. Short title and commencement.

(1)These rules may be called "The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1962".

(2)They shall come into force at once.

2. General colony conditions to apply.

- The statement of general conditions for colonies namely, the Rajasthan Colonisation (General Colony) Condition, 1955, in so far as the said conditions are not repugnant to these rules, shall govern all allotments of land made under these rules.

3. Form of application.

- An application for allotment under these rules shall be made in Form No. 3 appended to the Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954, and submitted to the Commissioner for Khudkasht Lands through the Tehsildar of the Tehsil in which the applicant's Jagir was situated.

4. List of persons selected.

- The Commissioner for Khudkasht Lands shall send to the Deputy Commissioner (Colonisation) concerned a list in Form 'A' appended to these rules of persons selected by him for allotment of land in the Rajasthan Canal Project Area and shall keep a bound register in the same form of the persons so selected.

5. Order of Priority.

- The list of persons referred to in rule 4 above shall be arranged in an order of priority to be determined by the Commissioner for Khudkasht Lands according to the date of application.[xxx] [Deleted by Notification No. F. (1) (143) Revenue/A/57/Part II, dated 28-11-1963, published in Rajasthan Gazette Part IV-C, dated 20-2-1964]

6. Allotment of lands.

- The Deputy Commissioner (Colonisation) shall arrange the available lands in a particular block that may be reserved by the Government for allotment of Khudkasht lands, in such order of priority as may be necessary in view of the class of soil, facilities of irrigation and other conveniences determined, according to local conditions, and make allotment of [and] [Substituted by Notification No. F. 1(3) BA/67, dated 29-6-1967, published in Rajasthan Gazette Part IV C, dated 21-9-1967] to the applicants for Khudkasht.

7. [ Extent of allotment. [Substituted by Notification No. F. 1(3) BA/67, dated 29-6-1967, published in Rajasthan Gazette Part IV C, dated 21-9-1967]

- Each Jagirdar shall be allotted only 20 bighas of land and he shall have to pay only the betterment charges for it.]

8. Taking possession.

(1)The person to whom allotment of land is made by the Deputy Commissioner (Colonisation) under rule 6 shall on receipt of notice [x x x] [Omitted by Notification No. Figure (4) Revenue/A/68/ dated 9-8-1968, published in Rajasthan Gazette Part IV-C, Extraordinary, dated 9-8-1968] taken possession of the land allotted to him within one month of such allotment.

(2)If the allottee fails to take possession of the land allotted to him for three months from the date of allotment, the allottee shall, be deemed to have declined the allotment and the land shall, thereupon, be available for re-allotment to any other person under these rules.

9. Certificate of possession.

- The Deputy Commissioner (Colonisation) or any other officer subordinate to him authorised in this behalf, shall grant a certificate of taking over possession with necessary detail in Form 'D' appended to these rules. A copy of this certificate shall also be forwarded at the same time to the Commissioner for Khudkasht Lands for his record.

10. [ Tenure of allotment. [Substituted by Notification No. F. 4(1) Revenue/Col./78/, dated 2-8-1979, published in Rajasthan Gazette Part IV-C (I), dated 16-8-1979]

- The allotment shall be on a Ghair Khatedari tenancy from the date of taking over possession till the payment of full amount of betterment charges in the instalments or in lump sum at any earlier date. The allottee shall thereafter be eligible for the conferment of Khatedari rights in accordance with the provisions contained in rule 15 of these rules.]

11. Time for payment of dues.

- The land revenue, rents and such other dues as may be ordered to be paid, by the Collector, or by the officers of the Irrigation Department in respect of Irrigation charges, shall be payable by the allottee at such time as may be fixed by the authorities concerned.

12. Price of land.

- The price of land which may be fixed by the Government and such other charges as may be payable along with such price, shall be payable in the instalments sanctioned by the Government, with interest at such rate or rates as may be fixed from time to time by the Government.

13. Price when to be paid.

- An allottee shall make an advance payment [rupees two hundred and fifty] [Substituted by Notification No. F. (1) (143) Revenue/A/57/Part II, dated 21-5-1964, published in Rajasthan Gazette Part IV-C, dated 3-9-1964] for obtaining an allotment order in Form 'C' appended to these rules and for an order in Form 'D' similarly appended for taking possession of the land. Payment of the price of land and interest as also betterment charges including such other charges as may be included in or deemed to be realisable with the said price, shall commence two years after taking over possession or the date from which irrigation facilities are available, whichever later.

14. Instalments-Time of payment.

- The instalments of the dues referred to in rule 13 above shall be payable along with the instalments of land revenue or rent payable to the Government.

14A.

(1)The price of the different kinds of Government lands [x x x] [Deleted by Notification No. F. 4 (8) Revenue/Col./76/, dated 15-5-1976, published in Rajasthan Gazette Part IV-C, Sub. Part I, dated 27-5-1976] in the Rajasthan Canal Project Area under these rules shall be as follows:-

No.	Class of soil	Price
Per bigha	Per murabba of 25 bighas
1	2	3	4
1.	Nail	1400/-	35,000/-
2.	Light Loam	1181.25	29531.25
3.	Sandy Loam	875/-	21875/-
4.	Uncommand Land	262.50	6562.50

(2)The price mentioned in sub-rule (1) shall be recoverable in instalments as indicated below in respect of each square of 25 bighas for the different soil classes of land sanctioned by the Collector as defined in clause (i) of section 2 of the Rajasthan Colonisation Act, 1954:-

[1st Year [Substituted by Notification No. F. 4(8) Revenue/Col./76/, dated 13-3-1976, published in Rajasthan Gazette Part IV-C, Extraordinary dated 13-3-1976]	2% of the total cost
2nd Year	3% of the total cost
3rd Year	4% of the total cost
4th Year	5% of the total cost
5th Year	6% of the total cost
6th Year	8% of the total cost
7th Year	8% of the total cost
8th Year	8% of the total cost
9th Year	8% of the total cost
10th Year	8% of the total cost
11th Year	8% of the total cost
12th Year	8% of the total cost
13th Year	8% of the total cost
14th Year	8% of the total cost
15th Year	8% of the total cost]

(3)No betterment fee shall be charged on Government lands allotted at the prices mentioned in sub-rule (1).

(4)Betterment fee shall be charged on Government lands allotted free of cost under these rules.

(5)The amount of advance payment deposited by the allottee at the time of allotment, if any shall be adjusted at the time of recovery of the 12½% of the price.

(6)All annual instalments shall be liable to be paid by the allottee at the nearest sub-treasury on or before the 15th of July and interest @9% per annum shall be charged on the amount f instalments falling into arrears on that date.

(7)In case any land allotted as uncommand becomes command, at any time subsequently, the market price prevalent at the time shall be charged and in case any land sold as command is declared as uncommand by the Irrigation Department before its price is fully paid up, the amount paid towards the payment of the price thereof as command land will be adjusted towards the price and instalments payable for it as uncommand land and any amount paid in excess thereof will be refunded to the allottee.

(8)After allotment of land to each individual allottee, the Deputy Colonisation Commissioner shall prepare for each allottee a demand statement of the instalments to be realised from him and shall send it to the Collector and then it shall be the duty of the collector to realise from the allottee the instalments as and when they fall due and to maintain ledger and account registers connected therewith. The amounts realised as well as the instalments falling in arrears with regard to each allottee shall be reported by the Collector after each year to Colonisation Commissioner and the Deputy Colonisation Commissioner, if any.

14B. [ Allotment of small patches of Government land. [Added by Notification No. F. 4 (7) Revenue/Col./74/, dated 6-1-1975, published in Rajasthan Gazette Part IV-C (I), dated 16-1-1975]

(1)Notwithstanding anything contained in these rules, small patches of Government land measuring up to 5 Bighas may be allotted to an allottee under these rules whose allotted land is in the same Murabba at the prevailing market price and the price of such land shall be payable by the allottee within a fortnight from the date of the order of allotment.

(2)In case there are more than one such allottees eligible for allotment of such land, allotment shall be made by drawal of lots against them.]

15. Accrual of Khatedari Rights.

- On the full payment of all the instalments as they fall due, or at the choice of the allottee in lump sum at any earlier date, Khatedari rights shall accrue to the allottee in accordance with the General colony Conditions for the time being in force as issued under the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954).

16. Taccavi.

- Taccavi will be given to a Jagirdar who has been allotted land in the Rajasthan Canal Project Area under these rules in accordance with the Rajasthan Agricultural Loans (Taccavi) Rules, 1958, subject to the modifications hereinafter contained.

17. Applications.

- An application for taccavi under these rules shall be submitted to the Tehsildar of the Tehsil in which the original residence of the Jagirdar concerned is situated.

18. Enquiry by Tehsildar.

- The Tehsildar of the Tehsil mentioned in rule 17 above shall complete the enquiry, so far as it may be, and submit the file to the Commissioner for Khudkasht Lands for sanction.

19. Maximum amount of Taccavi.

- The following shall ordinarily be the maximum amounts to be granted as Taccavi loans :-

1.	For purchase of bullocks	Rs. 750/-
2.	For construction of a house	Rs. 2,000/- or 2/3rd of the cost of house whichever is less.
3.	For construction of a common drinking-water tank or diggi toeach individual participating in such construction	Rs. 150/-
4.	For purchase of seeds, etc. (Short term loan)	Rs. 500/-

20. Terms of repayment.

- The Taccavi loans shall be free of interest and shall be repayable in ten annual instalments commencing after two years from the date on which such loans are paid in accordance with the rules.

21. Loan for bullocks.

- A loan for the purchase of bullocks shall be advanced only on the applicant's producing the certificate of taking over possession of land granted under rule 9 of these rules.

22. Loan for house.

- A loan for the construction of a house shall not be granted unless the allottee has actually proceeded to the area marked for his rehabilitation and taken up his residence there is a hut or some other Kutcha structure.

23. Instalments for advance of loan for house.

- A loan for the construction of a house shall be given in the following instalments:-

(1)	Immediately on sanction of the loan	Fifty percent of the sanctioned amount.
(2)	When the Revenue Tehsildar of the area whereconstruction work is taken up, is satisfied that the constructionof the house is well in progress	Twenty five percent of the sanctioned amount
(3)	When such Revenue Tehsildar is satisfied thatmore than half the construction work of the house is over	Twenty five percent of the sanctioned amount.

24. House to be constructed within six months.

- The construction of the house for which the loan is advanced shall be completed within six months of the payment of the loan. The conditions prescribed in the Rajasthan Colonisation (General Colony) Conditions, 1955, for time being in force shall be applicable to all such constructions.Form 'A'(See rule 4)List of the persons to whom allotment of land for Khudkasht is sanctioned in the Rajasthan Canal Project Area.

S.No.	Name of Jagirdar	Father's Name	Place of residence (village)	Tehsil
1	2	3	4	5

District	Place where land is allotted	Area Allotted	Remarks
6	7	8	9

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