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State of Assam - Section

Section 27 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

27. Court-fees.

- Court-fees for document shall be as follows :
(1)Objection petition against the draft statement under sub-section (3) of Section 7............75 nP.
(2)Appeal to the State Government against the order of the Collector preferred under sub-section (3) of Section 7...............Rs. 10.
(3)Appeal to the District Judge against the order passed under Section, 12 or 13 by the Collector or the Office authorised in this behalf...............Rs. 5.
(4)Claim petition, filed by a creditor before the Collector under Clause (ii) of sub-section (b) of Section 13..................Rs. 2.
(5)Petition for settlement of land submitted by-
(i)a cultivating tenant or sub-tenant under sub-rule (1) of Rule 16 or sub-rule (1) of Rule 17............75 nP.
(ii)any person.........Re. 1.
(6)Application filed under Section 23 by a landlord for resumption of land from tenant for his personal cultivation .....Rs. 3.
(7)Application filed under Section 25 by a tenant for restoration of his possession Re. 1.
(8)Miscellaneous petition 75nP.Form AReturn of the lands held by a person[See Section 5 and Rule 3]Name and address of the person submitting the return...........
Name and address of the person in whose name thelands are held His relationship with the person submitting thereturn. And where he holds as a tenant, the name and address ofthe landlord. The patta No. or touzi No. of the lands and thevillage and mouza in which situate and nature of the patta andtenancy. Plot No. or boundaries of each plot in which theowner has interest. Total area of a plot (in bighas). If held jointly with another person not of thecosharer and the share or interest of self, and the co-sharer.
Lands held as tenants. Lands held as owner.
1 2 3 4 5 6
           
Area in which the owner has interest in each plot(in bighas). Area of orchard, if any, in the land of thepreceding column (in bighas). Plot No. of lands selected for retention by theperson out of land not coming under scope of exemption underSection 2. Area selected for retention shown against eachPlot No. of preceding column (in bighas). Plot No. of lands for which exemption is claimedunder Section 2. Area of such lands shown against each Plot No. ofpreceding column (in bighas). Reasons for claiming such exemption.
7 8 9 10 11 12 13
             
Plot No. of excess land. Area of excess land shown against each Plot No.of preceding column (in bighas). Plot No. and location of the land of precedingcolumn on which any building, structure or crop exist, and thenature of such building, structure or crop. Whether the excess land is fallow or underpersonal cultivation or held by a tenant. If held by a tenant thename of the tenant and the nature of tenancy. Remarks.
14 15 16 17 18
         
Form A-lReturn of lands held from special cultivation of tea[See Sections 4 (2), 5 and Rule 3 (5)]
1. Name and address of the person submitting the return.  
2. Name and address of the person in whose name the lands areheld [Section 4 (2)].  
3. Relationship of (1) to (2). 123
4. Name/names of tea estate (tea garden) anddistricts/subdivision where located. Rule  
5. Total area.  
6. Grant Patta No., etc., covering the total area against eachtea estate (garden) and Land Revenue assessed and payable.  
7. Area requisitioned by Government (details in Annexure 1).  
8. Area acquired by Government (details in Annexure 2).  
9. Area relinquished, if any (details in Annexure 3).  
10. Area sold, transferred, etc., to other persons on or before31st March, 1970 (details in Annexure 5) Sub-total 7-10 -Total.
11. Area sold, transferred, etc., to other persons on or after 1stApril, 1970 (details in Annexure 5). -Total.
12. Current areas held against each grant, patta, etc.  
13. Area under actual cultivation of tea as on 24th March, 1971  
14. If (12) is different from area under plantation registeredwith Tea Board, then the registered area and reasons fordifference (details in Annexure 6).  
  Return of lands held for special cultivation of tea.  
15. Area of land used for factory buildings.  
16. Area of land used for staff buildings.  
  Area of land used for office buildings.  
  Area of land used for management residence.  
  Area of land used for labour quarters.  
17. Area of land used for Roads and Bridges  
  Area of land used for drains.  
18. Area of land used for tea nurseries.  
  Area of land used for shade tree nurseries.  
19. Area of land used for-  
  Hospitals.  
  Dispensaries.  
  Creches.  
  Playground.  
20. Area of land used for-  
  Religious institutions  
  Cremation grounds.  
  Burial grounds.  
21. Area of land used for any buildings built by management asstatutory requirements under any law for the time being in force.  
22. Area of land used for seed bari.  
23. [] [Maximum allowed by law is 50 bighas (6.66 hectares).] Area of land used for rotational plantation.  
24. [] [Maximum allowed by law is 50 bighas (6.66 hectares).] Area of land under bamboos.  
25. Area of land, if any, lying within boundaries of actualplanted areas but excluding tenanted khet lands.  
  (Cadastral map prepared by approval surveyor should accompanythis item).  
    Sub-total (17-25).
26. Area admissible under Rs. 5-A. for-  
  (a) increase in area under special cultivation of tea.  
  (b) additional ancillary purposes.  
27. Plot Nos. or other details of land selected against item 26.  
28. Excess land and Plot Nos. and other details of such excessland.  
Form B[See Rule 11]Statement of compensation payable to an owner under Sections 12 and 19
Name and address of the owner from whom theexcess land has been acquired. The patta or touzi No. of the acquired land andthe village in which it is situated. The Plot No. of the land acquired. The area acquired from the owner's interest ineach plot. The full bigha rate of annual land revenuepayable for the plot. If no land revenue is payable or if it is payableat a concessional rate, the full bigha rate of annual landrevenue assessable on similar lands situated. Area which is fallow out of the acquired are ofeach plot as shown in column (4) Area which is not fallow Where the are in the preceding columns is inoccupation of the owner himself or of tenants, how much area plotby plot under the owner's personal occupation and how much undertenants' occupation with the names of the tenants ans the areaagainst each.
1 2 3 4 5 6 7 8 9
                 
Which of the tenant have acquired occupancyrights and in how much area. Under Section 12(a)(1)(i) for fallow land Under Section 12(a)(1)(ii) for land which is notfallow Under Section 12(b) or 9(3) on account of saleproceeds of building etc. Under Section 12 (c) improvement made on theacquired land Under Section 19(4) for fruit trees, etc, inannual land Total Number of instalments in which it is payable Remarks
10 11 12 13 14 15 16 17 18
                 
Signature of Collector or Officer authorised.Date.............Form C[See Rule 11]Statement of compensation payable to a tenant or a sub-tenant under Section 12
Name and address of tenant or sub-tenant Name and address of the landlord under whom heholds. The Patta No. or the touzi No. of the acquiredland, and the village in which it is situated. The Plot No. of the acquired land of the tenant The area acquired from the tenant's interest ineach plot Full bigha rate of annual land revenue payablefor the plot If no land revenue is payable or if it is payableat a concessional rate, the full bigha rate of land, revenueassessable on similar land situated nearest to it. Area which is fallow out of the area of each plotas shown in column (5) Area which is not fallow
1 2 3 4 5 6 7 8 9
                 
Whether the tenant has acquired occupancy rights,if so, state the area plot by plot Whether there is any sub-tenant in any part ofthe area shown in column (5). If so, state the area plot by plot,and the name of the sub-tenant against each. Under Section 12 (a) (2) (i). Under Section 12 (a) (2) (ii). Under Section 12 (a) (3). Under Section 12 (b). Under Section 12 (c). Total. The number of instalments in which it is payable. Remarks
10 11 12 13 14 15 16 17 18 19
                   
Signature of the Collector or the Officer authorised.Date..............Form D[See Rule 15]Register of Payment of compensation
Name and address of the person to whom thecompensation is payable. Total compensation awarded by the Collector orauthorized Officer under Sections 12 and 19. Ad interim compensation paid under Section 14. Amount payable to any creditor under Section 13(b) and the name of such creditor. Serial No. of the instalment for payment of theamount.
1 2 3 4 5
         
Date on which the instalment is due. Amount due under the instalments. Signature of the Officer receiving the amount andthe date. Date of order of settlement of the land with theperson. Date of issue of the order to the SettlementOfficer or the Sub- Deputy Collector. Remarks.
6 7 8 9 10 11
           
Form E[See Rule 16]Register of Realisation of the Amount Payable to Government under Sections 16 and 17
Name and address of the person to whom the amountis payable. Amount payable by the person to the Government. Adjustment under proviso to Section 16 (1) (b) ofany amount of compensation against the amount of the precedingcolumn. Balance payable by the person to the Government. Amount adjusted under proviso to Section 15 (1)(b) for taking settlement of land. Balance of the compensation.
1 2 3 4 5 6
           
Serial No. of the instalment. Date of which the instalment is due. Amount due under the instalment. Interest on the balance of the compensation. Total. Signature of the payee and the date in token ofreceipt of payment. Remarks
7 8 9 10 11 12 13