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State of Maharashtra - Section

Section 18 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

18. Manner of publicity of order under section 47(2).

- The State Government shall publish an order made by it under the proviso to sub-section (2) of section 47 in the Official Gazette and send a copy thereof to the industrial undertaking holding or acquiring land in respect of which the said order is issued.Form I[See rule 4(1)(a)]Form of return to be furnished under section 12 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961, by a person who has during the period from 4th August, 1959 to the appointed day (i.e., 26th January, 1962) (both days excluded) held any land in excess of the ceiling areaI. Details regarding the holder and members of his familyName of the holder.............................Place of residence.............Village.................Taluka/Tahsil...........District......
Name of member of holder's family Relationship with holder Whether the member is joint in estate orpossession or residence Whether the member holds any land separately inhis own name
1. ........................... ........................... ........................... ...........................
2. ........................... ........................... ........................... ...........................
3. ........................... ........................... ........................... ...........................
4. ........................... ........................... ........................... ...........................
5. ........................... ........................... ........................... ...........................
II. Details of land held by the holder during the period from 4th August, 1959 to the date of submission of this return
Serial No. District Tahsil or Taluka Village Survey number and Hissa number Area Assessment Area of land falling under
Sub-clause (a) of clause (5) of section 2 Sub-clause (b) of clause (5) of section 2 Sub-clause (c) of clause (5) of section 2 Sub-clause (d) of clause (5) of section 2
1 2 3 4 5 6 7 8 9 10 11
          A. g. Rs. P. A. g. A. g. A. g. A. g.
                     
Whether the land is exempt from the provisions ofthe Act under section 47 and if so, on what ground Whether the land is used as grazing land Whether the land is continuously in actualpossession of the holder from 4th August, 1959 to date If not In what capacity is/was the land held (i.e.,whether as occupant, tenure-holder,, mortgagee in possession,holder for maintenance or as tenant)
Whether the land is now in actual possession ofthe holder and if so, how, from whom and since when the land cameinto possession of the holder Whether the land is now not in actual possessionof the holder and if so, how, to whom and since when the land wastransferred
12 13 14 15 16 17
           
If the land is/was held as tenant If the land is/was held otherwise than as tenant,whether any proceedings for possession of the land is pendingbefore any Court or tribunal or authority under any law and ifso, the case number and other details of such proceedings Whether there are any encumbrances on the land,and if so, the details thereof
Name and address of landlord Whether the landlord's right to resume land forpersonal cultivation subsists Whether the landlord has filed any proceedingsunder Tenancy Act for resumption or possession of the land and ifso, the authority before whom the case is pending and the numberof the case
18 19 20 21 22
         
I, Shri............................................... resident of..............................................do hereby solemnly declare that the above statement contains to the best of my knowledge and belief correct and complete information in respect of all the lands held by me/my family. I further declare that no land held by me/my family has been left out.Signature of holder of surplus land or of hisguardian or authorised agent on his behalf.Note. - (1) If the reply to column 12 is in the affirmative, the remaining column 13 to 22 need not be filled in respect of such land.
(2)If this return is not furnished to the Collector within the prescribed time or if it contains false information, the person furnishing the return is liable to penalty in the former case upto one hundred rupees, and in the latter case, upto five hundred rupees, under section 13.Form II[See rule 4(1)(b)]Form of return to be furnished under section 12 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 by a person, who on or after the appointed day (i.e. 26th January, 1962) acquires, holds, or conies into possession of any land in excess of the ceiling area [or whose land is converted into another class of land as a result of the expiry of the period or the date specified in clause (5) of section 2] [Added by G. N.of 24.2.1964.]I. Details regarding the holder and the members of his familyName of holder....................... Place of residence............Village..............Taluka/Tahsil...............District..........
Name of member of holder's family Relationship with the holder Whether the member is joint in estate orpossession or residence Whether the member holds any land separate inhis name
1. ........................... ........................... ........................... ...........................
2. ........................... ........................... ........................... ...........................
3. ........................... ........................... ........................... ...........................
4. ........................... ........................... ........................... ...........................
5. ........................... ........................... ........................... ...........................
II. Details of land held by the holder on the date on the date of submission of this return
Serial No. District Tahsil or Village Taluka Survey number and Hissa number Area Assessment Area of land falling under
Sub-clause (a) of clause (5) of section 2 Sub-clause (b) of clause (5) of section 2 Sub-clause (c) of clause (5) of section 2 Sub-clause (d) of clause (5) of section 2
1 2 3 4 5 6 7 8 9 10 11
          A. g. Rs. P. A. g. A. g. A. g. A. g.
                     
Did the land change classification as a result ofexpiry of the period specified in section 2(5)(b)(ii) or theexplanation to section 2(5)(d) If so, from which column to which column Whether the land is exempt from the provisions ofthe Act under section 47 and if so, on what ground Whether the land is used as grazing land Whether the land was acquired or came intopossession of the holder after the appointed day (i.e. 26thJanuary, 1962) Is so, whether as a result thereof, the holdingof the holder exceeded the ceiling area If so, in what manner the land was acquires orcame into possession of the holder (i.e. by sale, gift lease,partition, court decree, devolution, etc.)
12 13 14 15 16 17 18
             
In what capacity is the land held (i.e., whetheras occupant, tenure-holder,, mortgagee in possession, holder formaintenance or as tenant) If the land is/was held as tenant If the land is/was held otherwise than as tenant,whether any proceedings for possession of the land is pendingbefore any Court or tribunal or authority under any law and ifso, the case number and other details of such proceedings Whether there are any encumbrances on the land,and if so, the details thereof
Name and address of landlord Whether the landlord's right to resume land forpersonal cultivation subsists Whether the landlord has filed any proceedingsunder Tenancy Act for resumption or possession of the land and ifso, the authority before whom the case is pending and the numberof the case
19 20 21 22 23 24
           
I, Shri............................................., resident of .........................................., do hereby solemnly declare that the above statement contains to the best of my knowledge and belief correct and complete information in respect of all the lands held by me/my family. I further declare that no land held by me/my family has been left out..........................................................Signature of holder of surplus land or of hisguardian or authorised agent on his behalf.Note. - (1) If the reply to column 14 is in the affirmative, the remaining columns 15 to 24 need not be filled in, respect of such land.
(2)If this return is not furnished to the Collector within the prescribed time or if it contains false information, the person furnishing the return is liable to a penally in the former case upto one hundred rupees, and in the latter case, upto five hundred rupees, under section 13.Form III[See rule 4(1)(c))Form of return to be furnished under section 12 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961, by a person whose land is converted into another class of land as a result of irrigation from a source constructed by GovernmentI. Details regarding the holder and the members of his familyName of holder.....................Place of residence...............Village.............Taluka/Tahsil..............District
Name of member of holder's family Relationship with the holder Whether the member is joint in estate orpossession or residence Whether the member holds any land separately inhis own name
1. ........................... ........................... ........................... ...........................
2. ........................... ........................... ........................... ...........................
3. ........................... ........................... ........................... ...........................
4. ........................... ........................... ........................... ...........................
5. ........................... ........................... ........................... ...........................
II. Details of land held by the holder, during the period from the date notified under section 12(2)(iii) to the date of submission of this return
Serial No. District Tahsil or Taluka Village Survey number and Hissa number Area Assessment Area of land falling under
Sub-clause (a) of clause (5) of section 2 Sub-clause (b) of clause (5) of section 2 Sub-clause (c) of clause (5) of section 2 Sub-clause (d) of clause (5) of section 2
1 2 3 4 5 6 7 8 9 10 11
          A. g. Rs. P. A. g. A. g. A. g. A. g.
                     
Did the land change classification as a result ofirrigation from a source constructed by Government If so, from which column to which column Whether the land is exempt from the provisions ofthe Act under section 47 and if so, on what ground Whether the land is used as grazing land Whether the land is continuously in actualpossession of the holder from the date notified under section12(2)(iii) Whether the land is now in actual possession ofthe holder, and if so, how, from whom and since when the landcame into possession of the holder Whether the land is now not in actual possessionof the holder, and if so, how, to whom and since when the landwas transferred
12 13 14 15 16 17 18
             
In what capacity is the land held (i.e., whetheras occupant, tenure-holder,, mortgagee in possession, holder formaintenance or as tenant) If the land is/was held as tenant If the land is/was held otherwise than as tenant,whether any proceedings for possession of the land is pendingbefore any Court or tribunal or authority under any law and ifso, the case number and other details of such proceedings Whether there are any encumbrances on the land,and if so, the details thereof
Name and address of landlord Whether the landlord's right to resume land forpersonal cultivation subsists Whether the landlord has filed any proceedingsunder Tenancy Act for resumption or possession of the land and ifso, the authority before whom the case is pending and the numberof the case
19 20 21 22 23 24
           
I, Shri................................................ resident of.............................. do hereby solemnly declare that the above statement contains to the best of my knowledge and belief correct and complete information in respect of all the lands held by me/my family. I further declare that no land held by me/my family has been left out.Signature of the holder of surplus land or of hisguardian or authorised agent on his behalf.Note. - (1) If the reply to column 14 is in the affirmative, the remaining columns 15 to 24 need to be filled in, in respect of such land.
(2)If this return is not furnished to the Collector within the prescribed time or if it contains false information, the person furnishing the return is liable to a penalty in the former case upto one hundred rupees, and in the latter case, upto five hundred rupees, under section 13.Form IV[See rule 5(1)]Public notice under sub-section (1) of section 17 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961Whereas an inquiry is to be held under section 14 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961, in respect of the holding of Shri ............ (hereinafter referred to as the said holder) situate in the ......... village(s) in the .......... district comprising of lands specified in the Schedule hereto, to ascertain the surplus land (if any), held by the said holder;Now, therefore, I hereby call upon the said holder and all persons interested in the said lands to submit to me in writing within one months from the date of publication of this notice (that is, on or before .........) their objections, if any, in the matter.