Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 10 in Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962

10. Bonds to be subject to provisions of the Public Debt Act, 1944.

- Save as provided in rules 6 to 9, the compensation bonds shall be subject to the provisions of the Public Debt Act, 1944, and the Public Debt (Compensation Bonds) Rules, 1954.Form "A"(See rule 3)Application for compensation under the Hyderabad (Abolition of Cash Grants) Act, 1952A.
(a)Full name and address of the grantee.
(b)Male or female.
(c)Date of birth.
(d)If the grantee is a female, whether she is a widow.
B. Details of the cash grant which was held by the applicant -
(a)The amount of the cash grant.
(b)The treasury from which the cash grant was being received.
(c)If the grant was permanent and hereditary or hereditary but subject to cut at each succession or was for life-time only.
(d)Whether the cash grant is payable to -
(i)Sardeshmukhs
(ii)Sardeshpandyas
(iii)Deshmukhs
(iv)Deshpandyas
(v)Dastabandars
(e)Whether the cash grant is -
(i)Mansab Maviza Jagir, including Jagir pension.
(ii)Mansab Maviza Quarza
(iii)Mansab Maviza Arazi
(iv)Mansab Maviza Abkari
(v)Mansab Maviza Sair
(vi)Mansab Maviza Aslaha, Kutab, Dookan, Safai. ..
(vii)Mansab Imtiazi
(viii)Mansab Nazam Mahawars.
(ix)Mansab Mahawarat Walajahi issued in lieu of Jagirs.
(f)Whether the cash grant is -
Ordinary Mansabs, Raiyeti, Khas and Mataferiq Mahwars, Mash, Youmia, Mamool, Saliyana, Customs, Mukhsas and Agrahars, Mahwarat Walajahi (other than those issued in lieu of Jagirs), Tahrir Shririshtadari, Wiqai Nigari.Form "B"[See rule 6(2)]The State of Maharashtra Reserve Bank of India, Nagpur Public Debt Office
No. MS Rs.[50] [Or Rs. 100, 200, 500. 1.000, as the case may be.]
at 3 per cent.
The Hyderabad (Abolition of Cash Grants) Act, 1952, Compensation Bond. The Government of Maharashtra hereby promises to pay to......................... at any treasury in the State of Maharashtra.Rupees [Fifty] [Or Rs. 100, 200, 500. 1.000, as the case may be.] Only together with interest accruing thereon at the rate of three per cent, per annum in equated yearly instalments on the [...................] [Insert the date on which the Act has come into force.]day of [........................................] [Insert the month in which the Act has come into force.] 19 subject to the provisions of the Hyderabad (Abolition of Cash Grants) Act, 1952 (Hyderabad Act XXXIII of 1952) and the rules framed thereunder.Rs. [50] [Or Rs. 100, 200, 500. 1.000, as the case may be.] Dated the day of 19No. MSManager,For and on behalf of the Governor of Maharashtra, Governor, Reserve Bank of India.Appendix "A"Repayment Schedule
Denomination Value of annual equated instalment for the firsteleven years Value of the residuary instalment for thetwelfth year.
1 2 3
Rs. Rs. n. P. Rs. n. P.
50 5.03 4.92
100 10.05 10.01
200 20.10 19.97
500 50.23 50.32
1,000 100.47 100.37
Appendix "B"Tables Showing Equated Annual InstalmentsTable ITable Showing Equated Annual Instalment of Principal and Interest on A Bond of Rs. 50 Redeemable in twelve years.
Year Principal Interest Total Amount outstanding
1 2 3 4 5
  Rs. nP. Rs. nP. Rs. nP. Rs. nP.
        50.00
1 3.53 1.50 5.03 46.47
2 3.64 1.39 5.03 42.83
3 3.75 1.28 5.03 39.08
4 3.86 1.17 5.03 35.22
5 3.97 1.06 5.03 31.25
6 4.09 0.94 5.03 27.16
7 4.22 0.81 5.03 22.94
8 4.34 0.69 5.03 18.60
9 4.47 0.56 5.03 14.13
10 4.61 0.42 5.03 9.52
11 4.74 0.29 5.03 4.78
12 4.78 0.14 4.92 Nil.
Total.. 50.00 10.25 60.25  
Table IITable showing Equated Annual Instalments of Principal and Interest on a Bond of Rs. 100 redeemable in twelve years.
Year Principal Interest Total Amount outstanding
1 2 3 4 5
  Rs. nP. Rs. nP. Rs. nP. Rs. nP.
        100.00
1 7.05 3.00 10.05 92.95
2 7.26 2.79 10.05 85.69
3 7.48 2.57 10.05 78.21
4 7.70 2.35 10.05 70.51
5 7.93 2.12 10.05 62.58
6 8.17 1.88 10.05 54.41
7 8.42 1.63 10.05 45.99
8 8.67 1.38 10.05 37.32
9 8.93 1.12 10.05 28.39
10 9.20 0.85 10.05 19.19
11 9.47 0.58 10.05 9.72
12 9.72 0.29 10.01 Nil.
Total.. 100.00 20.56 120.56  
Table IIITable showing Equated Annual Instalments of Principal and Interest on a Bond of Rs. 200 redeemable in twelve years.
Year Principal Interest Total Amount outstanding
1 2 3 4 5
  Rs. nP Rs. nP Rs. nP Rs. nP
        200.00
1 14.10 6.00 20.10 185.90
2 14.52 5.58 20.10 171.38
3 14.96 5.14 20.10 156.42
4 15.41 4.69 20.10 141.01
5 15.87 4.23 20.10 125.14
6 16.35 3.75 20.10 108.79
7 16.86 3.24 20.10 91.93
8 17.34 2.76 20.10 74.59
9 17.86 2.24 20.10 56.73
10 18.39 1.71 20.10 38.34
11 18.95 1.15 20.10 19.39
12 19.39 0.58 19.97 Nil.
Total.. 200.00 41.07 241.07  
Table IVTable showing Equated Annual Instalments of Principal and Interest on a Bond of Rs. 500 redeemable in twelve years.
Year Principal Interest Total Amount outstanding.
1 2 3 4 5
  Rs. nP. Rs. nP. Rs. nP. Rs. nP.
        500.00
1 35.23 15.00 50.23 464.77
2 36.29 13.94 50.23 428.48
3 37.38 12.85 50.23 391.10
4 38.50 11.73 50.23 352.60
5 39.65 10.58 50.23 312.95
6 40.84 9.39 50.23 272.11
7 42.07 8.16 50.23 230.04
8 43.33 6.90 50.23 186.71
9 44.63 5.60 50.23 142.08
10 45.97 4.26 50.23 96.11
11 47.35 2.88 50.23 48.76
12 48.76. 1.46 50.22 Nil.
Total.. 500.00 102.75 602.75  
Table VTable showing Equated Annual Instalments of Principal and Interest on a Bond of Rs. 1,000 redeemable in twelve years.
Year Principal Interest Total Amount outstanding
1 2 3 4 5
  Rs. nP. Rs. nP. Rs. nP. Rs. nP.
        1,000.00
1 70.47 30.00 100.47 929.53
2 72.58 27.89 100.47 856.95
3 74.76 25.71 100.47 782.19
4 77.00 23.47 100.47 705.19
5 79.31 21.16 100.47 625.88
6 81.69 18.78 100.47 544.19
7 84.14 16.33 100.47 460.05
8 86.67 13.80 100.47 373.38
9 89.27 11.20 100.47 284.11
10 91.95 8.52 100.47 192.16
11 94.71 5.76 100.47 97.45
12 97.45 2.92 100.37 Nil.
Total.. 1,000.00 205.54 1,205.54