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State of Uttar Pradesh - Section

Section 15 in The U.P. Bhoodan Yagna Rules, 1953

15.

Rules in regard to donations of properties other land shall be prescribed by the Committee itself. Such rules shall be framed, as far as may be, in accordance with the Scheme of the Bhoodan Yagna.Appendix I[See Rules 8(1)]Bhoodan Yagna Declaration FormI............................son of...............................resident of village.......... Pargana............................,Tahsil............................District........................hereby donate the plot/plots of land described below to the Bhoodan Yagna initiated by Shri Acharya Vinoba Bhave, with effect from.....................19...........................
Name of the village, Pargana, Tahsil and Districtin which the donated land lies Class of tenure Khasra No. of the plot/plots donated Area of plot/plots donated Land Revenue of the plot/plots
1 2 3 4 5
         
Dated 19   Signature of Donor
Appendix II[See Rule 8(3)]Form of register of lands donated to the Bhoodan Yagna initiated by Sri Acharya Vinoba Bhave
SI.No. Date of declaration of donation by donor Name of donor with percentage and residence Title of the donor over the land donated landlies Area of land donated Khasra No. of plot/plots donated Village and pargana in which the donated
1 2 3 4 5 6 7
             
Appendix II-A[See Rule 9(2)]Register of Bhoodan Declarations filed in the Court of Tahsildar under Section 8 (2) of the Act:
Serial No. of the declaration Date of presentation Name and address of the declarant Village and Pargana in which land in respect ofwhich the declaration is filed is situate Whether objection filed under Section 11 (1) ofthe Act Date of confirmation Date of Supersession Remarks
1 2 3 4 5 6 7 8
               
Appendix III[See Rule 9(3)]In the Court of the Tahsildar .......................................Tahsil at.......................................To(Name, description and residence of the recorded tenure-holders except the person who has filed the declaration).Whereas Sri/Srimati........................son of/daughter of/wife of...........................................resident of village.....................Pargana...............Tahsil.......... ............District.....................has declared that he/she has...............donated the plot/plots of land described below to the Bhoodan Yagna, initiated by Sri Acharya Vinoba Bhave, with effect from............................................................................ you are hereby informed that if you are desirous of filing objections, you may do so till (date, month and year).Description of the plot/plot of landKhasra No./Nos...................................................................................................................Class of tenure...................................................................................................................Area in acres of standard bighas......................................................................................Land Revenue....................................................................................................................Village.................................................................................................................................Pargana..............................................................................................................................Tahsil..................................................................................................................................District.................................................................................................................................Given under my hand and the seal of the Court this..............................................................day of 19.....................................
(Signed)...........................................
Tahsildar...............................Tahsildated...................................Seal of the Court :Appendix IV[See Rule 10 (2)]In the Court of the Tahsildar.....................................Tahsil at................................................To(Name, description and residence of the declarant and the objector and address of the Gaon Panchayat concerned).have declared that you have donated the plot/plotsWhereas you...................................................................................................................................................have filed objections against the donation of the landdescribed below to the Bhoodan Yagna..................................................................................................................................................you are herebyplot/plots of land described below to the Bhoodan Yagnainformed that (date, month and year. . . . . . . . . . . . . . . . . . . . . . . . . . . . .) has been fixed for hearing objections and evidence, if any, produced in support thereof. You are, therefore, directed to produce on that day all the documents on which you intend to rely in support of your case.Take notice that in default of your appearance on the day aforesaid, the case will be heard and determined in your absence.Description of plot/plots of land intended to be donatedKharsa No./Nos..........................................plot..........................................................................Class of tenure...........................................................................................................................Area in acres or standard bighas..............................................................................................Land Revenue............................................................................................................................Village.........................................................................................................................................Pargana......................................................................................................................................Tahsil..........................................................................................................................................District........................................................................................................................................Given under my hand and the seal of the Court this.....................................................................day of......................19,.Dated.........................
(Signed)......................................
....................................TahsildarSeal of the Court:..........................................TahsilAppendix[See Rule 11]Form of Register of Grants made free of revenue for three yearsVillage.......................Pargana..........................Tahsil.......................District....................
SI.No. Name of grantee with parentage and residence Date of grant Area of land granted Khasra number of plot/ plots granted Whether old fallow orBanjar Date from which revenue becomes payable Remarks
1 2 3 4 5 6 7 8
               
Appendix VI(See Rule 12)Form of register of grants by the Bhoodan Yagna Committee
SerialNo. Name of grantee with parentage   Class of tenure Area in acres or standard Bighas Land revenue Village Pargana Tahsil District Remarks
1 2 3 4 5 6 7 8 9 10 11
                     
Appendix VII[See Rule 14(1)]Form of donation deed to be executed by the Bhoodan Yagna CommitteeThe plot/plots of land described below, donated to the Bhoodan Yagna Committee is/are hereby granted to Sri/Srimati........................son of/daughter of wife of................ resident of village...............Pargana...............Tahsil...............District...............
Name of village Pargana, Tahsil District in whichthe land lies Class of tenure Khasra no/nos. of the plot/plots Area of the plot/plots Land revenue of the plot/plots Rent of the plot/plots Remarks
1 2 3 4 5 6 7
             
WitnessDated........................19 .Signature of the Convener of theDistrict Sub-Committee.NotificationsNotification No. 9 (XV)-Bando-76 - 100, dated February 15, 1978, published in U.P. Gazette (Extra), dated 15th February, 1978, page 2. - Whereas, the State Government is satisfied that is has become expedient and necessary to dissolve the Uttar Pradesh Bhoodan Yagna Committee established and constituted under section 3 of the Uttar Pradesh Bhoodan Yagna Act, 1952 (U.P. Act No. X of 1952) vide Government Notification No. 9/(XV) 76 - 100, dated November 19, 1976;Now, therefore, in exercise of the powers under clause (i) of sub-section (1) of Section 5 of the said Act, the Governor is pleased to dissolve the aid Committee with effect from the date of publication of this notification in the Gazette till such time as a new committee is constituted in accordance with the provisions of the said Act;The Governor, in exercise of the powers under clause (iii) of sub-section (1) read with sub-section (2) of the said section is further pleased to declare that the duties, powers and functions of the said Committee shall be discharged, exercised and performed by the Board of Revenue, Uttar Pradesh, Lucknow and to order that approval of the State Government accorded in G.O. No. 9/(XIV) Bando 76 - 74, dated May 13, 1977, in connection with the appointment of persons authorising them to grant lands vested in the Uttar Pradesh Bhoodan Yagna Committee to the landless agricultural labourers under the provisions of Section 14 of the said Act, shall stand cancelled.