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State of Haryana - Section

Section 22 in The Punjab Security of Land Tenures Rules, 1956

22. Forms to be used for applications and notices mentioned in section 14-A of the Act.

(1)A landowner desiring to eject a tenant, under clauses (ii) to (vii) of sub-section (1) of section 9, read with Section 14-A(i) of the Act shall, when applying to the Assistant Collector, I Grade, having jurisdiction, do so in writing in Form L.
(2)A landowner desiring to recover the arrears of rent from a tenant, under section 14-A(ii) of the Act, shall apply to the Assistant Collector II Grade, having jurisdiction, in Form M, and the Assistant Collector shall thereupon issue a notice to the tenant in Form N.
(3)The notice to be served on the landlord under section 14-A(iii)(b) shall be in Form P.[23. Payment of purchase price in instalments. - (1) A tenant desiring to purchase land under section 18 of the Act shall make an application in Form Q to the Assistant Collector I Grade, having jurisdiction, personally or through his recognised agent.
(2)The payment of compensation, under sub-section (4) or Section 18, shall be made either in a lump sum or in six monthly-equated instalments, not exceeding ten, the balance being payable with last instalment.
(3)The lump sum or the first instalment of purchase price shall be deposited in Government treasury, or a sub-treasury or paid to the Assistant Collector I Grade, having jurisdiction, within 15 days of his determining the value of the land and every subsequent instalment within fifteen days of the date on which it becomes due.] [Punjab Government Notification No. 703-R.A-I(II)-59/3347, dated the 30th June, 1959.].[24. Return in respect of lands acquired by a person subsequently, under section 19-B(1) of the Act. - (1) Every landowner or tenant required to furnish a return under sub-section (1) of Section 19-B of the Act shall, within a period of three months from the date [of publication of Revenue Department *Notification No. 516-AR-I(II)- 59/572, dated the 9th February, 1959, or within a period of three months, from the date on which he acquires the land by inheritance, bequest or gift or by transfer, exchange, lease, agreement or settlement, whichever is later] [Punjab Government (Revenue Department) Notification No. 157-LR-II- 58/6053, dated the 2nd September, 1958.] furnish it, in duplicate, in Form R or Form S, as the case may be, to the Collector of the district in which his land is situated personally or by registered post (acknowledgement due) :Provided that where the land of any such landowner or tenant is situated in more than one district, the return shall be furnished to the Collector in whose district the largest area of land mentioned therein is situated with additional copies thereof for the Collector of every other district in which the land of such landowner or tenant is situated.
(2)The Collector to whom the return in Form R or Form S is furnished shall issue a receipt in the Form prescribed in rule 4-A which shall be adopted mutatis mutandis.
(3)In every case falling under proviso to sub-rule (1), the Collector receiving the return shall forward two copies thereof, to the Collector of every other district in which the land is situated.
(4)On receipt of Forms R and S from the person concerned, the Collector shall get the particulars given therein verified by the Tehsildar/Tehsildars of the tehsil/tehsils in which the person owns or holds land in tenancy or in any other capacity :Provided that where any land is situated in other district, the verification shall be secured through the Collector of that district.
(5)If any landowner or tenant referred to in sub-rule (1) fails to furnish the return and select his land within the prescribed period, then the Collector may have the information collected, in Forms D and DD, as the case may be, through the normal revenue agency.
(6)The provisions of rule 6 shall, as far as possible, apply to assess the surplus are of such landowner or tenant as referred to in sub-rule (1).][Form A] [Punjab Government Notification No. 3223-LR-II-57/1624, dated the 22nd March, 1958.](See rule 3)Declaration to be made by a landowner who owns or holds land in excess of the permissible area and whose land is situated in more than one Patwar Circle.Notes. - (1) This Form shall be submitted with as many additional copies thereof as there are Patwar Circles in which the land is situate.
(2)Figures, wherever required to be given in this Form, shall be given in English numerals.ToThe Collector/Special Collector,As required by section 5-A of the Punjab Security of Land Tenures Rules, 1953, I furnish the following declaration :-
1 2
Name with parentage and residence of landowner Total approximate area owned or held in any othercapacity
Name of District and Tahsil in which land issituate Name of patwar circle in which land is situate Name of village with patti or taraf in which landis situate Total approximate area owned or held as allottee,(Ordinary acres) Approximate area held in any other *capacity(Ordinary acres) Total of sub-cols (iv) and (v) (Ordinary acres) Approximate area out of total area mentioned insub-column (iv) held as displaced person (Ordinary Acres)
  (i) (ii) (iii) (iv) (v) (vi) (vii)
               
3 4 5 6 7
Particulars of area reserved, if any, for self-cultivation(Ordinary Acres) Total approximate area of land owned on 15th April, 1953,with name of district, tahsil, patwar circle and village inwhich it is situate (Ordinary acres) Reasons of difference in area mentioned in column 2 (vi) andcolumn 4 Name of tenants, if any, under landowner with approximatearea held by each and location thereof Remarks
         
Signature or thumb-Impression of tenant.Dated ------------------------* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.** While giving reasons [(nature and date of transfer) and name of transfer should be given inter alia.] [Punjab Government (Revenue Department) notification No. 157-LR-II-57/1624, dated the 22nd March, 1958.]*** Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form B(See rule 3)Declaration to be made by a tenant who holds in tenancy [(and) as owner, lessee or mortgagee land in excess of the permissible area and whose land is situated in more than one Patwar Circle.] [Inserted by Punjab Government (Revenue Department) Notification No. 157-LR-II-58/6053, dated the 2nd September, 1958.]Notes. - (1) This Form shall be submitted with as may additional copies thereof as there are Patwar Circles in which the land is situate.
(2)Figures, wherever required to be given in this Form, shall be given in English numerals.ToThe Collector/Special Collector,As required by section 5-A of the Punjab Security of Land Tenures Rules, 1953, I furnish the following declaration :-
1 2
Name with parentage and residence of tenant Total approximate area held in tenancy,ownership, mortgage, lease, etc.
Name of district and tahsil in which land issituate Name of patwar circle in which land is situate Name of village with patti or taraf in which landis situate Approximate area held in tenancy with name oflandowner (Ordinary Acres)
  (i) (ii) (iii) (iv)
         
2-concld 3 4
Approximate area owned, if any, (Ordinary Acres) Approximate area held in any other capacity*(Ordinary Acres) Total of sub-cols. (iv), (v) and (vi) (OrdinaryAcres) Particulars of the area not reserved by thelandowner which the tenant desires to retain (Ordinary Acres) Remarks
(v) (vi) (vii)    
         
Sigmund or thumb-Impression of tenant.Dated ________________* Mention clearly the capacity in which the area is held, i.e., as mortgagee, lessee, etc.** Such other information as the landowner may be having in his possession to enable Government to assess his surplus area may be given in this column.Form C(See rule 3)Form of affidavit to be filled in by a landowner/tenantAffidavitI solemnly affirm that the particulars given by me in the declaration in Form ------------------------- annexed hereto are true to the best of my knowledge and belief and that nothing has been concealed.Landowner/tenantDated the -------------19 .son of --------------------, resident of village -----------------, tehsil --------------------------, district --------------------------.AttestedCertified that the above declaration was made on solemn affirmation before me this --------------- day of ----------------, 19 , at -----------------, in -----------------, district by Shri ----------------, son of ----------------, resident of village ----------------, tehsil ----------------- and district -----------------.Dated the ---------------- 19 .Magistrate, 1st Class/Oath Commissionerat ------------------------------------------------------.Certified further that the above affidavit has been read out to Shri -----------------, son of ----------------, resident of village --------------, tehsil -------------------- and district ---------------, the deponent, who seems perfectly to understand the same at the time of its making.Dated the -------------- 19 .Magistrate, Ist Class/Oath Commissionerat----------------------------------------------------.Form D[See rule 6(1)](To be prepared in duplicate)Statement showing the area owned or held in any other capacity by a landowner in Patwar Circle -----------------, Tehsil ------------------, District -------------------.Notes. - (1) Figures, wherever required to be given in this Form, should be given in English numerals.
(2)'O.A.' and 'S.A.' stand for 'Ordinary Acres' and 'Standard Acres', respectively.
(3)In case of difference in column 5, the Patwari shall also fill up part B of this Form in duplicate.
1 2 3
Name with parentage and residence of landowner Village or Villages with patti or taraf in whichland of landowner is situate Particulars of Area Owned or held in any other
Area Owned Area held as allottee
On 15th April, 1953 At present On, 15th April, 1953 At present
(a) (b) (c) (d)
O.A. S.A. O.A. S.A. O.A. S.A. O.A. S.A.
                   
3-concld 4 5
Capacity by Landowner Grant Total of Difference in Columns 4(a) and 4(b) Reason for difference, if any
Area held in any other capacity not herein beforespecified Cols. 3(a), 3(c) and 3(e) Cols. 3(b), 3(d) and 3(f)
On 15th April, 1953 At present Nature of capacity in which the land is held    
(e) (f) (g) (a) (b) (i) (ii)
O.A. S.A. O.A. S.A.   O.A. S.A. O.A. S.A. O.A. S.A.  
                       
6 7 8 9
Area, if any, Reserved by Land Owner forSelf-Cultivation Area, If any, Selected by Landowner forSelf-Cultivation Name and parentage of tenants and particulars ofarea with each Remarks
Khewat and *[Khasra] Nos. Area Khewat and [Khasra] Nos. Area
O.A. S.A. O.A. S.A.
               
* Punjab Government (Revenue Department) notification No. 15-LR-II-58/6053, dated the 2nd September, 1958.CertificateI hereby certified that entries made by me in this Form are in accordance with those made in the revenue record and are correct.Patwari,------------------------ Circle.AttestationI have checked the entries made in this Form and attest them to be correct.Kanungo --------------------- Circle.