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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(2)If this return is not furnished to the Collector within the prescribed time or if it contains false information, the person furnishing the return is liable to penalty in the former case upto one hundred rupees, and in the latter case, upto five hundred rupees, under section 13.Form II[See rule 4(1)(b)]Form of return to be furnished under section 12 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 by a person, who on or after the appointed day (i.e. 26th January, 1962) acquires, holds, or conies into possession of any land in excess of the ceiling area [or whose land is converted into another class of land as a result of the expiry of the period or the date specified in clause (5) of section 2] [Added by G. N.of 24.2.1964.]I. Details regarding the holder and the members of his familyName of holder....................... Place of residence............Village..............Taluka/Tahsil...............District..........
Name of member of holder's family Relationship with the holder Whether the member is joint in estate orpossession or residence Whether the member holds any land separate inhis name
1. ........................... ........................... ........................... ...........................
2. ........................... ........................... ........................... ...........................
3. ........................... ........................... ........................... ...........................
4. ........................... ........................... ........................... ...........................
5. ........................... ........................... ........................... ...........................
II. Details of land held by the holder on the date on the date of submission of this return
Serial No. District Tahsil or Village Taluka Survey number and Hissa number Area Assessment Area of land falling under
Sub-clause (a) of clause (5) of section 2 Sub-clause (b) of clause (5) of section 2 Sub-clause (c) of clause (5) of section 2 Sub-clause (d) of clause (5) of section 2
1 2 3 4 5 6 7 8 9 10 11
          A. g. Rs. P. A. g. A. g. A. g. A. g.
                     
Did the land change classification as a result ofexpiry of the period specified in section 2(5)(b)(ii) or theexplanation to section 2(5)(d) If so, from which column to which column Whether the land is exempt from the provisions ofthe Act under section 47 and if so, on what ground Whether the land is used as grazing land Whether the land was acquired or came intopossession of the holder after the appointed day (i.e. 26thJanuary, 1962) Is so, whether as a result thereof, the holdingof the holder exceeded the ceiling area If so, in what manner the land was acquires orcame into possession of the holder (i.e. by sale, gift lease,partition, court decree, devolution, etc.)
12 13 14 15 16 17 18
             
In what capacity is the land held (i.e., whetheras occupant, tenure-holder,, mortgagee in possession, holder formaintenance or as tenant) If the land is/was held as tenant If the land is/was held otherwise than as tenant,whether any proceedings for possession of the land is pendingbefore any Court or tribunal or authority under any law and ifso, the case number and other details of such proceedings Whether there are any encumbrances on the land,and if so, the details thereof
Name and address of landlord Whether the landlord's right to resume land forpersonal cultivation subsists Whether the landlord has filed any proceedingsunder Tenancy Act for resumption or possession of the land and ifso, the authority before whom the case is pending and the numberof the case
19 20 21 22 23 24
           
I, Shri............................................., resident of .........................................., do hereby solemnly declare that the above statement contains to the best of my knowledge and belief correct and complete information in respect of all the lands held by me/my family. I further declare that no land held by me/my family has been left out..........................................................Signature of holder of surplus land or of hisguardian or authorised agent on his behalf.Note. - (1) If the reply to column 14 is in the affirmative, the remaining columns 15 to 24 need not be filled in, respect of such land.