19. Application by Girasdar for allotment of land for personal cultivation.
(1)Any Girasdar may [at any time [within four months] [These words, figures and brackets were substituted for the words and figures 'within 90 days from the date of commencement of this Act' by Saurashtra Act No. XV of 1952.] from the date of the commencement of the Saurashtra Land Reforms (Second Amend ment) Ordinance, 1952] apply to the Mamlatdar for the allotment to him of land for personal cultivation :[Provided that the Government may relax this time limit in the case of a Girasdar who is in service as a member of the Armed Forces:Provided further that an application by a Barkhalidar for being notified as Girasdar under clause (15) of section 2 of the Saurashtra Land Reforms Act, 1951, shall be treated as an application under this section if he is not declared as a Girasdar.] [These provisos were added by Saurashtra Act No. XV of 1952.](2)An application under sub-section (1) shall be in such form as may be prescribed and shall contain the following particulars:-(a)the area and the location of the land in respect of which the allotment is prayed for;(b)the right under which the Girasdar claims the land;(c)the full particulars of his estate containing-(i)the approximate area of the land in his estate;(ii)the area and location of Gharkhed in his estate;(iii)the area of agricultural land, bid land and cultivable waste in his estate; and(iv)the area of non-cultivable waste in his estate;(d)the names of tenants and description of land in their possession;(e)the area of Khalsa land, if any in his possession; and(f)any other particulars which may be prescribed :[Provided that the Settlement Commissioner may direct generally or in individual case that an application which is not in the prescribed form shall be accepted.] [This proviso was added by Saurashtra Act No. XV of 1952.](3)Where a Girasdar makes an application on his own behalf as also on behalf of other Girasdars who are jointly entitled with him to allotment of land under this Act, the application under sub-section (1) shall further contain the names of persons on whose behalf the allotment is prayed for and the full particulars of the joint estate, and of Gharkhed of all such persons.
