Section 3 in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
3. Application for vesting of proprietary rights.
(1)Dholidars. Butimars. Bhondedars or Muqararidars or their successorin- interest whose period of twenty years have been completed on the date of commencement of the Act, shall apply in Annexure-I to the Collector concerned within a period of six months from the date of commencement of these rules for vesting of proprietary rights.(2)Dholidars. Butimars, Bhondedars or Muqararidars or their successorin- interest whose period of twenty years have not been completed on the date of commencement of the Act, shall apply to the Collector concerned within a period of six months from the date of completion of twenty years for vesting of proprietary rights.(3)Dholidars, Butimars, Bhondedars or Muqararidars in occupation of the land in question shall prove their occupation from the entries of the revenue record.(4)On receipt of an application, the Collector shall examine the eligibility of the applicant and continuous occupation thereof, from the entries in the revenue record, as on the date of making an order, for vesting of proprietary rights:Provided that before passing an order for conferment of proprietary rights on the Dholidar, Butimar, Bhondedar or Muqararidar, the Collector shall afford an opportunity of hearing to the land owner concerned or his successors-in-interest, as the case may be.(5)If the owner of land is the Gram Panchayat or Shamilat Deh, an opportunity of being heard shall be provided to the Gram Panchayat concerned.(6)If the ownership of any plot or site or building within the Abadi Deh is claimed then the possession over the plot or site or building shall have to be proved by the Dholidar, Butimar, Bhondedar or Muqararidar, as the case may be, on the basis of house tax, ration card, telephone bill, water charges bill or any other relevant document.(7)No stamp duty shall be charged from such Dholidar, Butimar, Bhondedar or Muqararidar on account of conferment of proprietary rights.
