Section 24DDDD in Rajasthan Tenancy (Government) Rules, 1955
24DDDD. [ Procedure for regularisation of sale, gift or bequest under Section 42-B. - The sale, gift or bequest by a Khatedar Tenant of his interest in the whole or part of his holding which has been made before the commencement of the Rajasthan Tenancy (Amendment) Act, 1992 (Act No. 22 of 1992) was void on account of contravention of any of the provisions of clause (a) of Section 42, as it stood before the said amendment Act of 1992, such sale, gift or bequest may be declared to be valid by the Collector or any Officer or authority empowered by the State Government in this behalf on payment of such fee and/or penalty prescribed in the relevant rules by the Government in his behalf in the manner indicated below :-] [Inserted by No. F. 5(30) Revenue/Gr. 4/79, Dated 24-4-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 24-4-1981, pp. 9-13.]
(1)The application for declaration as valid of any sale, gift or bequest under Section 42B shall be made by the tenant in Form CC alongwith a fee of Rs. 10/-:[Provided that such application shall be made upto 31-3-2010.] [Substituted by Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 17.12.1955).](2)In case where the land is converted into non-agricultural purpose such application for declaration under clause (1) above shall be accompanied by another application requesting for conversion of the land in accordance with provisions of the relevant rules providing for the conversion of agricultural purpose.(2A)[ In case where such sale, gift or bequest is for agricultural purpose the penalty shall be equal to ten times of the revenue payable for the holding.] [Added by Notification Dated 27-6-1998, Published in Rajasthan Gazette, Part 4(C), Dated 6-7-1998, p. 128.](3)On receipt of the application, the Collector or Officer or authority authorised by the State Government under Section 42B of the Act, shall scrutinise the application and in doing so shall ensure that the land involved in such sale, gift or bequest is otherwise fit to be converted for the purpose for which it has been utilised in accordance with the provisions of the relevant rules framed under the Rajasthan Land Revenue Act, 1956 for the conversion of agricultural land for industrial, residential or commercial purposes and thereafter shall pass appropriate orders thereon.[Chapter IVB] [Renumbered by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965.] Prescription Of Minimum Areas For The Purposes Of Sub-Section (1) Of Section 53 Of The Act
