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State of Rajasthan - Section

Section 78 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

78.

Save as otherwise expressly provided in the Act, the Court Fee payable on all applications and appeals under the Act shall be the same as is provided for the time being for applications and appeals presented to a Revenue Court, and process fees shall be payable in respect of all notices issued under the Act as if they where processes issued by a Revenue Court.A.I.Form 1[See Rule 2]Form of ProclamationI................................Collector of Ajmer State do hereby declare for the information of all persons possessing or claiming any right, title or interest in land situated in the State aforesaid that by virtue of the notification No........... dated all such estates to which the notification applies shall vest on............ 196, in and stand transferred to the State Government, with effect from the said date, free from all encumbrances and 1 shall on the date aforesaid take charge of these estates on behalf of the State Government.Know all men, therefore, that with effect from the date aforesaid the right, title and interest of the Intermediary and of every other person claiming through him in the estate including waste or uncultivated or unoccupied lands, birs, forests, groves, hills, tanks, ponds, water courses or channels, ferries, quarries, pathways, village site, huts, bazaars and mela grounds and mines and minerals whether being worked or not, shall cease and be vested in the State Government free from all encumbrances.So with effect from the date aforesaid all rights, title and interests created by the intermediary or his predecessor-in-interest in he estate shall as against the State Government, cease and determine.Seal of the Collector.SignatureCollector, AjmerDateA.I.Form 2[See Rule 4(1)]Statement showing the amounts recovered by Shri............................. before the date of vesting on account of Revenue, rent cesses or other dues for the agricultural year 13.............from under-proprietors, tenants, sub-tenants or other persons in his estateVillage.........Tehsil.......Estate..........
S. No. Date of recovery Name of the person with full particulars fromwhom recovered Nature of amount recovered whether as revenue,rent, cesses or other dues Amount recovered Remarks
1 2 3 4 5 6
           
           
           
Signature of IntermediaryDate.....................Note. - A separate statement is to be furnished for each village in the estate.A.I. Form 3[See Rule 5]Statement showing the arrears of land revenue etc., referred to in Rule 5Village.......Tehsil.........Estate.......
S.No. Name of Intermediary with parentage and residence Nature of arrears Land-revenue, Cesses, Loans byState Government or Court of Wards or any other dues Agricultural Year for which the arrears are due
1 2 3 4
       
       
       
Amount due on date of vesting Realisations made after the date of vesting butbefore the date of determination of Compensation
Principal Interest Total Principal Interest Total
5 6 7 8 9 10
           
           
           
Balance to be recovered  
Principal Interest Total Remarks
11 12 13 14
       
       
       
A.I.Form 4[See Rule 12]List of the property which the Intermediary claims to be his private and personal property under Section 7 of the Act inVillage.................Tehsil
S.No. Description of the property Khasra No. in which situated Area in acres Land Revenue Remarks
1 2 3 4 5 6
           
           
           
Signature of IntermediaryDated.....................Note. - This list should be prepared village-wise.A.I.Form 5[See Rule 13]Statement of Niji-Jot and Khud-Kasht lands, Grove lands and Orchards held by Shri ............................................................. Intermediary son of Shri.................................resident ofVillage...........Tehsil......................Tehsildar..............Tehsil............Ajmer
Name of village Tehsil
S.No. No. of khasra khatauni Khasra No. Area in acres Soil Class
1 2 3 4 5
         
         
         
         
Rate per Acre Valuation at rates in Column 6 Land Revenue Nature of tenure whether nijo-jot, khud-kasht,Grove lands or Orchards
6 7 8 9
       
       
       
       
Year from which recorded as Niji-Jot orKhud-Kasht Name of the tenant, if any Year from when tenant is in possession Rent-payable by the tenant to the intermediary Remarks
10 11 12 13 14
         
         
         
         
A.I.Form 6[See Rule 14]List of leases and contracts granted on or after 1st June, 1950 for non-agricultural purpose or relating to forests, fisheries, quarries, birs, pasture of waste land by Shri.........................................................Village..............Tehsil...........Estate............
S.No. Date of lease or contract Nature of the lease Area of the land or forest of which lease orcontract has been given
1 2 3 4
       
       
       
       
Term of the lease or contract Name of the lessee or contractor with parentage,residence etc. Amount of lease or contract Premium or advance money realised
5 6 7 8
       
       
       
       
Details of future instalment with date on whicheach falls due Condition of the lease or the contract Remarks
9 10 11
     
     
     
     
Signature of IntermediaryDated :..................A.I.Form 7[See Rule 17]Statement of claim for compensation under Section 12 of the ActFull name of the Intermediary..........................................Place of residence.....................................................Date and year of the last Sanad or Grant if any........................Tenure of the estate ..................................................Income of the estate as mentioned in the Sanad, if any.................Name of village comprised in his estate................................
S. No. Particulars Area Amount Remarks
1 2 3 4 5
1 Total area of the village or portion of the village includedin the estate.      
2 Total cultivated area of the village in the basic year orportion of the village in the estate.      
Details of Income
3 Land Revenue including cesses or rent payable in cash for thebasic year by or on behalf of under Proprietors, tenants,sub-tenants, rent free grantees, grantees at a favourable rate ofrent or grove holders.      
4 When the revenue or rent of persons mentioned at No. 3 ispayable in kind or partly in cash and partly in kind, thevaluation at the appropriate village rates fixed at the lastSettlement or Rent-Rate Operation.      
5 Where the revenue or rent of persons mentioned at No.3 abovehas not been determined, the rent or revenue determined at theappropriate village-rates fixed at the last Settlement orRent-Rate Operation.      
6 The valuation of Niji-Jot and Khud-Kasht in the personalcultivation of the Intermediary in the basic year, at theappropriate village rates fixed at the last settlement orRent-Rate Operations. The Khasra Nos. and area of Niji-Jot andKhud-Kasht plots will be given on the back of this form.      
7 The valuation of Bir and Grove land held by the Intermediaryin the basic year at the appropriate village rates fixed at theLast Settlement or Rent-Rate Operation. The Khasra No. and thearea of the Bir and Grove will be given on the back of this form.      
8 Sayar including income from ground rent for house sites, wastelands, “huts”, bazaars, mines, quarries, fisheries,birs, irrigation fees and grazing fees, calculated on the basisof an average of the last 12-agricultural years.      
9 Income from Forest, if any, received by the Intermediarycalculated on the basis of an average of the last 20-agriculturalyears.      
10 Total of items 3 to 9.      
Details of Dues, Taxes, Loans And Cesses      
11 Details of land revenue, rent, taxes, cesses, loans, etc. andother dues payable by the Intermediary to the State Government orto the Superior Proprietor during the basic year.      
12 Income tax paid or payable on the income from the forest andmines in the estate in the basic year.      
13 An amount equal to 20% of the gross income on account of costof management and irrecoverable arrears in respect of estateswith a gross income exceeding Rs.2,000/- a year.      
14 Total amount of dues debts recoverable from the Intermediaryunder clause (e) of sub-section (1) of Section 6. Details of each itemshould be given on the back of this form.      
15 Total of items 11 to 13.      
Details of Guzaredars
16 Names of persons entitled to maintenance allowances togetherwith the amount payable to each.      
Details of Co-Sharers
17 Names of Co-Sharers in the Intermediary’s estatetogether with the extent of share of each co-sharer.      
Details of Khud-Kasht And Private Properties
18 Khasra numbers with their areas of land held as Niji-Jot andKhud-Kasht by the Intermediary cultivated personally by him inthe Agricultural year in which the date of vesting falls.      
19 Khasra Numbers with the areas of land recorded as Niji-Jot andKhud-Kasht and in possession of tenants with the period ofpossession by each tenant.      
20 Area and land revenue of the holding or holdings held by theIntermediary as tenant in any village outside his estate.      
21 Details of open enclosures, house sites, private buildings,places of worship, wells, tanks, huts, groves and orchards, whichthe Intermediary claims to be continued in his possession undersub-section (1) of Section 7 of the Act.      
Date.................................................Signature of IntermediaryInstructions for making entries in Form 7