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State of Rajasthan - Act

The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

RAJASTHAN
India

The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

Rule THE-RAJASTHAN-LAND-REFORMS-AND-ACQUISITION-OF-LAND-OWNERS-ESTATES-RULES-1964 of 1964

  • Published on 29 July 1964
  • Commenced on 29 July 1964
  • [This is the version of this document from 29 July 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964Published vide Notification No. F. 19(29) Revenue/A/60, dated 29-7-1964; Published in the Rajasthan Gazette Part 4-C, Extraordinary, dated 30-7-64In exercise of the powers conferred by section 30 of the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963 (Rajasthan Act No. 11 of 1964), the State Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan Land Reforms and Acquisition of landowners' Estates Rules, 1964.
(2)They shall come into force at once.

2. Interpretation.

- In these rules, unless the context otherwise requires,-
(1)the 'Act' means the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963;
(2)'Collectors' means the Collector of the District in which a landowner permanently resides whether or not the whole of his estate is situate within that district;
(3)'Form' means a form appended to these rules;
(4)'Section' means a section of the Act.

3. Issue of notice under section 3.

- To enable the Collector to discharge the duty imposed on him by sections 3 and 4 of the Act, the Collector shall, [within sixty days of the commencement of these rules] [Substituted by Notification No. F. 19(29) Revenue/A/60, dated 29-8-1964; published in Rajasthan Gazette Part IV-C, Extraordinary, dated 29-8-64.].
(a)Scrutinise the inventories in respect of every landowner residing in his district and prepare a statement of the lands liable to assessment under section 3 of the Act;
(b)call for a report from the Tehsildars and the Settlement Department as to-
(i)whether such lands are settled;
(ii)the rents in respect of settled lands as entered in the revenue record of the village;
(iii)the prevailing rent-rates in the locality of khudkasht 01-other lands that have not been assessed; and
(c)issue a notice, in form 'A', to every landowner permanently residing in his district requiring him to furnish a statement in form B, of the rental income from his estate.

4. Examination and preparation of statement of Income.

(1)Upon receipt of the statement of income in form 'B', the Collector shall examine the same with reference to the statement prepared under clause (a), and the reports received under clause (b), of rule 3.
(2)If such a statement in respect of any estate is not received by the Collector within the period specified in the notice issued under rule 3, the Collector shall immediately proceed to prepare the statement himself and make such further enquiry as may be necessary.

5. Power to examine witnesses and receive evidence.

- The Collector may examine witnesses and receive and admit in evidence the revenue records of the landowner, receipts for rents and other documents produced by or on behalf of the landowner or his tenants and other persons and for that purpose the Collector may exercise all the powers conferred on him by section 24 of the Act.

6. Representation of landowner and Government at enquiries.

- At every such enquiry or examination, the landowner may, if he so desires, appear in person or by a recognised agent; and the Collector may, if he considers it necessary, require any officer subordinate to him, not lower in rank to a Tehsildar, to represent Government interest at such enquiry.

7. Hearing of objections and final determination by Collector.

(1)The Collector shall, upon completion of the enquiry and hearing of objections, determine the amount of rental income under section 4 or section 5, as the case may be. If the landowner has failed to furnish a statement under sub-section (1) of section 5 and clause (c) of rule 3, or where the Collector has reason to believe that in any such statement the landowner has concealed any rental income or deliberately furnished in accurate particulars thereof the Collector shall determine the rental income from the estate after holding such enquiry, as he deems fit.
(2)If the estate or any part thereof has been settled after the date of vesting but before the determination of compensation under section 15, the income from agricultural land shall be calculated on the basis of the sanctioned rent rates for the assessment circle or circles in which the estate is situate; and the income from grazing dues shall be calculated at the sanctioned rate of grazing fee in some neighbouring Government forests or pasture land.

8. [ Manner of recovery of possession. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- If the landowner and any other person claiming through him in his estate fails to deliver the possession of the estate acquired under section 7 of the Act, the Collector shall recover its possession from the landowner and such other person by proclaiming the fact of the taking over possession of the estate by beat of drum near the estate and by affixing a notice to that effect on the notice boards of the offices of the Collector and the concerned tehsil and at a conspicuous place near the estate acquired and the recovery of possession of the estate in such manner shall, for all purposes, be effective as against the landowner and every other person claiming through him in his estate].

9. Sub-mission of list of private lands, buildings etc.

(1)The landowner shall, while delivering the records mentioned in [Section 9] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] also file a list of the properties that he claims as his private and personal properties under sub-section (1) of section 10 of the Act. Such lists shall be filed in triplicate.
(2)One copy of the list shall be forwarded by the Collector to the Government in the Revenue Department for information and the other copy shall be got affixed on the notice board of the Tehsil concerned; and Collector shall inform the Municipal Board or Village Panchayat concerned that they may see the list in the Tehsil and submit their objections, if any, to the inclusion of any property or part thereof, to the Sub-Divisional Officer within a specified period not exceeding one month.
(3)The Sub-Divisional Officer may extend the time by another thirty days, if he is satisfied that there are sufficient grounds for doing so, and shall submit the objections received from the Municipal Board or the Village Panchayat with his opinion to the Compensation Commissioner through the Collector.

10. Inquiry by Compensation Commissioner in the matter of private properties of landowners.

- Upon receipt of the Sub-Divisional Officer's report under rule 9, through the Collector, the Compensation Commissioner shall, after such further inquiry as he may consider necessary and after giving an opportunity of being heard if they so desire, to the landowner, the Government, the Municipal Board or the Village Panchayat pass order as laid down in sub-section (2) of section 10.

11. [ Rate of interest on the amount recovered in contravention of sub-section (1) of section 11. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- The rate at which interest shall be paid by the landowner on the amount of rent, cess or other dues recovered by him in contravention of sub-section (1) of section 11 and which he has failed to refund within the time specified in sub-section (1-A) of the said section shall be six per cent per annum.]

12. [ Imposition of penalty. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- In fixing the amount of penalty under sub-section (2) of section 11, the Collector shall take into consideration the following matters:-
(a)the date of recovery;
(b)the period for which the amount recovered was due;
(c)the amount recovered; and
(d)the circumstances under which the amount was recovered],

13. [ Appropriation of amount of rent cess and other dues. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- The amount of any rent, cess or other dues refunded by the landowner under sub-section (1-A) or sub-section (2) of section 11 or recovered from him under sub-section (3) of the said section shall be appropriated by the Collector as against the arrears of rent cess or other dues due to the Government under clause (c) of sub-section (1) of section 8 of the Act.]

14. Application by religious institution for grant under section 13.

- An application by a religious institution which was receiving from the income of any estate acquired under the Act a grant of money for a period exceeding six years from the date of acquisition shall be in form 'C' and shall be submitted in duplicate.

15. Inquiry and disposal of application made under rule 14.

(1)On receipt of an application under section 13 of the Act and rule 14 of these rules, the Collector shall forward the duplicate copy of the application to the Assistant Commissioner, Devasthan, concerned for an inquiry and report as to the correctness or otherwise of the statements made in the application.
(2)The Assistant Commissioner shall complete the inquiry and submit his report to the Collector within two months of the receipt of the order.
(3)On receipt of the Assistant Commissioner's report and after such further inquiry if any, as he may deem fit to make, the Collector shall forward the application, alongwith the record of the case, and his own recommendation, to the Secretary to Government in the Revenue Department, for the orders of the Government.

16. Utilisation of acquired estates.

(1)The Government shall reserve such extent of the land comprised in the estates acquired by or vesting in it under section 7 as may be necessary for purposes directed towards the promotion of agriculture or the welfare of the agricultural population to be settled on such lands.
(2)Fifty percent of the land remaining after the reservation mentioned in sub-rule (1), shall be allotted to landless persons, agriculturists and agricultural laborers belonging to the scheduled caste and the scheduled tribe and the remaining land shall be allotted to other landless persons, agriculturists and agricultural laborers according to the order of priority specified in sub-rule, (3).
(3)In making allotment of land under sub-rule (2), the following order of priority shall be observed :-
(a)A landless person or agricultural laborer who is in possession of the land under a transfer by the landowner which is not recognised under clause (i) of section 7A or which is null and void under clause (ii) of the said section.
(b)Co-operative agricultural society.
(c)A landless person who is a member of Armed Forces of the Union of India.
(d)A landless person or agricultural laborer residing in the village in which the land vested is situated and who does not hold any land whether in his own name or in the name of any member of his joint family.
(e)Other landless person and agricultural laborer residing in the village in which the land vested is situated.
(f)A tenant of contiguous plot of land holding landless than the ceiling area applicable to him.
(g)Any other landless person:
Provided that if there are more than one applicant belonging to the categories mentioned in clauses (b) to (g) for the same land, allotment shall be made to the applicant whose application was received first.
(4)In areas other than those covered by sub-rule (5) allotment shall be made by the Sub-Divisional Officer exercising jurisdiction in the areas where land is situated .
(5)The allottee shall have to pay the price of land allotted to him proportionate to the amount of compensation paid by the Government to the landowner for the land allotted to the allottee. In addition to the price of the land, the allottee shall also be liable to pay compensation for an improvement existing on the land as may be determined by the sub-Divisional Officer having regard to the provisions contained in section 75 of the Rajasthan Tenancy Act, 1955 and also compensation for the trees standing thereon at the rate prescribed under section 80 of the said Act.
(6)Tire initial allotment of land shall be on Ghair Khatedari tenure but on full payment of the price and compensation referred to in sub-rule (5) by the allottee, he shall be conferred Khatedari rights and become entitled to all the rights and subject to all the liabilities of a Khatedari tenant under the Rajasthan Tenancy Act, 1955.
(7)The allotment of land shall be subject to the payment of rent at sanctioned rent rate applicable to the land:Provided that if the existing assessment of the land is at the rate applicable to uncultivated land, the allottee shall have to pay rent at the rate applicable to the lowest class of cultivated land to which it will on cultivation belong.
(8)Notwithstanding anything to the contrary contained in these rules, allotment in area to which the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954) applies shall be made in accordance with the rules made and subject to the statement of conditions issued under the Rajasthan Colonisation Act, 1954 for allotment of land in such areas.

17. [ Statement of claim for compensation. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- The statement of claim for compensation to be filed under sub-section (1) of section 14 of the Act shall be in form 'D' and shall be tiled in duplicate. It shall be signed by the landowner himself provided that the Compensation Commissioner may entertain a statement signed by any other person duly authorised by the landowner].

18. [ Other sources of income to be included in gross income. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- In addition to the sources of income specified in sub-clauses (a) to (e) of clause 2 of the schedule appended to the Act, the following other sources of income shall, for the purpose of calculating the gross income of the landowner, be included, namely:-
(a)income from irrigation charges realised in respect of tanks, lakes, ponds, rivers and water channels held for purposes of irrigation calculated on the basis of average income therefrom for three years preceding the basic year;
(b)income from landing grounds or strips calculated on the basis of average income therefrom for three years preceding the basic year; and
(c)income from shikargah calculated on the basis of average income therefrom for three years preceding the basic year].

19. [ Determination of compensation and amount recoverable from landowner. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]

- In order to determine provisionally or finally the amount of compensation and the amount recoverable from the landowner under clause (e) of sub-section (1) of section 8 and the schedule appended to the Act, the Compensation Commissioner shall, without prejudice to any other provision contained in the Act, have power to-
(a)call for any information or report from any officer or authority relevant to the matters specified in section 15 and the schedule to the Act;
(b)call for or receive from any Officer or Authority statement regarding the amount recoverable from the landowner under clause (e) of sub-section (1) of section 8 and the schedule together with documents in support thereof;
(c)require the landowner to produce any register, record, document or other evidence as may be in his possession or power, and
(d)examine the landowner, tenants or other persons on matters relevant to enquiry before him],

20. Form of final order under section 15(2).

- The Compensation Commissioner's final order under sub-section (2) oi section 15 of the Act shall be in [Form 'E'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.].

21. Statement of claim for annuity in perpetuity under clause 6 of the schedule to the Act.

- A statement of claim for an annuity in perpetuity under clause 6 of the Schedule to the Act shall be filed in [Form 'F'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] and shall be in duplicate.

22. Determination of annuity in perpetuity under clause 6 of the schedule.

(1)On receipt of a statement of claim in [Form F] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] for an annuity perpetuity under clause 6 of the schedule to the Act, the Collector shall issue a notice in [Form 'G'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.].
(2)The notice shall be served in accordance with rule 28, and a copy of the notice shall also be served on the landowner who made the grant in respect of which the annuity is claimed.
(3)On receipt of objections, if any, or on the expiry of the period of notice, the Collector shall proceed to determine the amount of annuity in perpetuity payable in accordance with the provisions of clause 6 of the Schedule to the Act, and necessary deductions shall be made from the amount of compensation to be paid to the landowner who made the grant.
(4)For determining the amount of annuity in perpetuity [Form 'E'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] may be used. The amount of annuity in perpetuity shall be equal to the amount arrived at by deducting the grand total of the deductions to be made from the grand total of the gross income for the basic year determined under clause 2 of the schedule to the Act.
(5)A certificate for the payment of the annuity in perpetuity shall be issued in [Form 'H'] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.].

23. Payment of annuity in perpetuity.

(1)The annuity in perpetuity payable under clause 6 of the schedule shall be paid in cash from the Government Treasury or sub-Treasure in which the institution for which the annuity is made is situated.
(2)The order of the Devasthan Commissioner or the Director of Education, as the case may be, for payment of the annuity shall be [Form I] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] and the amount shall be drawn on a bill in [Form J] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] and shall be paid in the following manner :-
(i) In the case of Muslim Wakf. To the Mutwali as defined in the Wakfs Act,1954 (Central) Act XXIX of 1954), who is, or may hereafter, berecognised, in accordance with law as being charged for the timebeing with the duty of maintenance of the institution or theplace of worship or the performance of the religious service:
    Provided that in the event of a dispute as tosuccession to the office of Mutwali, the amount shall be paid tothe Board of Wakfs, Rajasthan established under section 9 of thesaid Act.
(ii) In the case of a public trust as defined in theRajasthan Public Trust Act, 1959. (Rajasthan Act 42 of 1959). To the trustee or other person who is, or mayhereafter, be recognised in accordance with law as being chargedfor the time being with the duty of maintenance of theinstitution or the place of worship or the performance of thereligious service:
    Provided that in the event of a dispute tosuccession to the office of the trustee or other person, theamount shall be paid to the Devasthan Commissioner:
    Provided further that if a Committee ofmanagement has been constituted for a public trust under section53 of the Rajasthan Public Trust Act, 1959, (Rajasthan Act 42 of1959) the payment shall be made to such committee of management.
(iii) If the grant was made for an educationalpurpose. To the person who is, or may hereafter berecognised, in accordance with law, as being charged for the timebeing the duty of maintenance of such institution:
    Provided that in the event of a dispute inregard to the person who is so charged, the amount shall be paidto the Director of Education concerned.

24. Certificate of payment of Compensation.

(1)A certificate in duplicate shall be prepared by the Compensation Commissioner in [Form K] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.], showing the total amount of compensation payable the arrears of Government dues to be deducted from the amount of each instalment, and the interest thereon, and the date on which, and the Treasury or the Sub-Treasury at which, the annual instalment will be payable to the landowner.
(2)One copy of the certificate shall be issued to the land owner, the second copy shall be issued to the Secretary to the Government, Revenue Department, the third copy shall be sent to the Accountant General, Rajasthan, and the fourth copy shall be kept on the file in the office of the Compensation Commissioner.

25. Date of payment of instalment.

- The payment of each instalment shall become due on the date noted in the certificate issued under rule 24 or on the next working day if that date happens to be holiday.

26. Form of Compensation.

- All Compensation payable under the Act shall be given in cash.

27. Enquiries.

- How to be conducted. - All enquiries under the Act, shall, unless otherwise specifically provided therein or in these rules, be conducted:-
(a)In contested cases. - In the manner provided by law for the trial of a suit in a Revenue Court: and
(b)In other cases. - In the manner provided by law for the trial of an application by a Revenue Court.

28. Mode of service of notice or order.

- Every notice or order under the Act or under these rules may be served either by tendering or delivering a copy thereof or sending such copy by post in a cover registered under the Indian Post Office Act, 1898 (Central Act VI of 1898) to the person on whom it is to be served or his authorised agent, or if service in the manner aforesaid cannot, be made, by affixing a copy thereof at his last known place, of residence or at some place of public resort in the village in which the land to which the notice relates is situated.

29. Court fee.

- The court fee on applications and appeals under the Act shall be the same as is provided for the time being for application and appeals presented to a Revenue Court, and process fees shall be payable in respect of a notice issued under the Act, as if they were processes issued by a Revenue Court.

30. Inspections and Copies .

(1)Inspection of all documents statements and registers maintained under the Act or under these rules shall be allowed on application to the Compensation Commissioner, or the Collector, as the case may be during office hours on working days, on payment of the same fees as are prescribed for the inspection of revenue record, statements and registers maintained by the collector under rules in force for the time being:Provided that inspection for official purposes shall be allowed free of charge.
(2)Copies of such documents, statements and registers may be issued under the orders of the Compensation commissioner, or the Collector, as the case may be, on payment of the same fees as are prescribed for the issue of a copy of the revenue record, registers and statements maintained by the collector under the rules in force for the time being:Provided that no fees shall be charged for copies required for official use.Form 'A'[See Rule 3]Notice under rule 3 of the Rajasthan Land Reforms and Acquisition of Landowners' Estates Rules, 1964.From:The Collector of ........... District.To:...............................................(full name and title of the landowner to be mentioned)Whereas the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963, has come into force from the 13th April, 1964 and every estate as defined in clause (b) of section 2 of the said Act, of very landowner, as defined in clause (g) ibid, Ls liable to the payment of land revenue to the State Government as from the 1st of April, 1963, and till the day immediately preceding its acquisition by a notification under section 7 of the Act:And Whereas I ................... (name) Collector of ............... (name of district to be mentioned) am required by sub-section (2) of section 3 of the said Act to assess the land revenue payable in respect of your estate and to determine under sub-section (1) of section 4, the rental income from such estate;You are, hereby requested kindly to furnish, within sixty days of the receipt of this notice, a statement in form 'B' (copy attached) of the rental income from all the villages and lands forming part of your estate.Kindly note that if the statement of rental income is not furnished within the period specified above, I shall, as empowered by sub-section (3) of section 5 of the Act, proceed to determine the rental income in accordance with the provisions of the said sub-section of the said section.I have also to invite your attention to the provisions of sub-section (4) of section 5 of the Act, which lays down that the statement furnished by a landowner may be used against him for the purpose of determining the compensation payable on the acquisition of his estate.Given under my hand and the seal of the Court this day of ......... 19 .....
Seal of the Court Signature of Collector
Form 'B'[See Rule 3(c)]Statement of rental income for assessment of land revenue under section 3 of Rajasthan Act No. 11 of 1964.From:..................................................................................................(Name and address of landowner)To:The Collector of ................................. (District)Dear Sir,In response to your notice dated the..............I hereby furnish the following statement of the rental income of my estate for the purpose of assessment of land revenue:Name of landowner ..........................Date of acquisition .......................Particulars of Estate

Part A – Settled villages and lands

(1)Name of village, with name of tehsil ..................
(2)Whether whole (Salim) village belongs to the landowner or only specified areas. If the later is the case, the Khasra numbers of all such areas ....................................
(3)Total area of the village/land in acres, with particulars of occupied and unoccupied area a ...............................
(4)Total irrigated area in acres, irrigation source-wise e.g. Chahi, Nahri, Talabi, etc. ...................
(5)Total area of each soil class in the village/land in acre .....
(6)Soil class-wise rent rates, if known .....................
(7)Total rent, as assessed by Settlement Officer and as entered iii the revenue record of the village ........................
(8)Particulars of lands under the personal cultivation of the landowner and total area with total area of each soil class irrigated and un-irrigated .......................
(9)Income from rents actually realised from tenants in respect of occupied lands ............................
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(10) Total rent of Sayar realised from unoccupied lands.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(11) Total rents that would have been payable for land underpersonal cultivation of the landowner fit prevailing rentrates.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(12) Income from grazing dues.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(13) Income from forest dues.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(14) [ Income from irrigation charges of tanks, lakes, ponds,rivers and water channels held for purposes of irrigation. [Inserted by Notification Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(15) Income from landing grounds or strips.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(16) Income from Shikargah.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5

Part B – Unsettled villages and lands.

(1)Name of village, with name of tehsil.
(2)Whether whole (Salim) village belongs to the landowner or only specified areas. If the later is the case, the Khasra numbers of all such areas.
(3)Total area of village/land in acres, with particulars of occupied and unoccupied area.
(4)Total irrigated area in acres, irrigation source-wise e.g. Chahi, Nahri, Talabi, etc.
(5)Income from rents actually realised from tenants in respect of occupied lands with particulars whether realised in cash or in kind; and if the latter, the share of produce taken.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(6) Total rent or Sayar realised from unoccupied lands onrent-rates prevailing in neighbouring settled villages/lands.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(7) Total rents that would have been payable for land underpersonal cultivation of the landowner at prevailing rent-rates in the locality.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(8) Income from grazing dues.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(9) Income from forest dues.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(10) Income from irrigation charges of tanks, lakes, ponds,river and water channels held for purposes of irrigation.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(11) Income from landing grounds or strips.
1960-61 1961-62 1962-63 Total for three years Yearly average
1 2 3 4 5
(12) Income from Shikargah.
1960-61 1961-62 1962-63 Total for three years Yearly average]
1 2 3 4 5
Certified that the entries in this statement are true to the best of my knowledge and belief.Signature of landowner with date.................................................Form 'C'(See Rule 14)Application by religious institution for grant under section 13 of Rajasthan Act, 11 of 1964.ToThe Secretary to the Government of Rajasthan, RevenueDepartment through the Collector of ....................................... District.Sir,This is an application for a grant under section 13 of the Rajasthan Land Reforms and Acquisition of Landowners' Estate Act, 1963, and rule 14 of the Rajasthan Land Reforms and Acquisition of Landowners' Estate Rules, 1964.

2. The required particulars are given below:-

(1)Name of religious institution (temple, mosque, church, gurdwara, etc.) with name of place and particulars of locality where situated.
(2)Whether the religious institution is open to the general public or only to some specified community or whether it is a private religious institution of the landowner.
(3)Whether it has been registered as a public trust under the Rajasthan Public Trust Act, 1959 (Rajasthan Act 42 of 1959), if so number and date of registration certificate.
(4)The date of the order, if any, where the landowner first made the grant to the religious institution, (a certified copy of the order should be attached), and whether the grant originally made by the landowner was being received by the religious institution regularly for a period of six years from the date of the acquisition of the estate.
(5)The approximate value of the immovable property held by the religious institution.
(6)The average annual income of the religious institution from all sources, such as the rent etc. of its immovable property investment, offerings etc.
(7)The average yearly expenditure of the religious institution.
(8)The name and particulars of the working trustee, manager or other person charged with the duty of maintenance of the religious institution or its worship, to whom the grant if sanction will be payable.

3. I request that the Government may be pleased to make a grant from the Consolidated Fund of the State.

Signature ................Date .......................VerificationI solemnly verify that the statements made in the above application are true to the best of my knowledge and belief; and that I have stated the truth and have not suppressed or concealed any fact.Signature ................Date .......................Form 'D'[See Rule [17] [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]]Statement of claim for compensation under Section 14(1) of the Rajasthan Land Reforms and Acquisition of Landowners' Estate Act, 1963.

Part A – (General) {|

|-| 1.| Name of estate-holder with address| ....................................|-| 2.| Name and description of the estate and name of district| ....................................|-| 3.| Date of vesting of estate (see sub-section (3) of section 7of the Act)| ....................................|-| 4.| Basic year (see clause 1 of the Schedule to Rajasthan Act. 11of 1964)| ....................................|-| 5.| Date of filing of this statement| ....................................|}

Part B – (Particulars of Estate) {|

|-| 1.| Names of villages comprised in the estate or in which landsforming part of the estate are situated| ..................................|-|| (i)| S. No.| ..................................|-|| (ii)| Name of village with name of Tehsil| ..................................|-|| (iii)| Whether whole village is held or only a part; and if thelatter, Khasra numbers| ..................................|-| 2.| (i)| Total area of estate including land under personalcultivation of the landowner in Bighas/ acres.| ..................................|}
Occupied Unoccupied Total Cultivated
1 2 3 4
Un-cultivated Irrigated Un-irrigated
1 2 3
Total area of each soil class.
  (ii) Area of estate under personal cultivation of landowner ..................................
3. Sanctioned rent-rates ..................................

Part C – (Details of Gross Income) {|

|-| 1.| Income from land revenue and rents| ..................................|-|| (i)| From land under personal cultivation of the landowner| ..................................|-|| (ii)| Rent from other tenants (see section 4 of the Act). If therent was not realised in accordance with the cash rent determinedby the Settlement Officer, particulars of the rate at which rentwas realised and if the rent was realised in kind, the share ofproduce should be given| ..................................|-|| (iii)| Revenue or rent received from grantees, if any| ..................................|-|| (iv)| Average income during three years preceding the basic year| ..................................|}
1st year 2nd year 3rd year Average of 3 years
Rs. P. Rs. P. Rs. P. Rs. P.
(a)Income from Forests.
(b)Income from grazing fees. The scale of grazing fees prescribed by Government and the scale of grazing fees realised by the landowner should be specifically mentioned.
(c)[ xxx] [Omitted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
(c)[] [Re-numbered by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] Income from other non-agricultural uses of land, e.g. market fees, sale of fishing rights and the like, but not including rents from houses or village sites.
(d)[] [Re-numbered by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.] Average income from conversion of culturable land into Abadi and vice versa and from sale of culturable and Abadi land on the basis of average income therefrom during the 20 years immediately preceding the basic year (vide details given in the statement attached.)
(e)[ Average income from irrigation charges realised in respect of tanks, lakes, ponds, rivers and water channels held for purpose of irrigation calculated on the basis of average income therefrom for three years preceding the basic year. [Inserted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
(f)Average income from landing grounds or strips calculated on the basis of average income therefrom for three years preceding the basic year.
(g)Average income from Shikargah calculated on the basis of average income therefrom for three years preceding the basic year.]

Part D – (Deductions to be made)

(1)Land revenue and other sums of recurring nature, e.g., agricultural income-tax, other taxes, cesses, etc. due to the Government ......................
(2)Revenue, rents, cesses or other dues for the agricultural year in which the date of vesting falls recovered by the landowner before the said date (vide clause (d) of sub-section (1) of section 8 of the Act.)
(3)Arrears of revenue, cesses or other dues in respect of the estates due from the landowner for any period prior to the date of vesting (vide clause (e) of sub-section (1) of Section 8) ..................
(4)Administrative charges inclusive of cost of collection, maintenance of land records, management of estate and irrecoverable arrears of rent at twenty five per cent of the gross income.

Part E – (Particulars of documents is support of the Statement of claim) See sub-section (3) of section 14 of the Act. (Particulars to be given).

Signature ..............Date .........VerificationI verify that the entries made in the statements are correct to the best of my knowledge and belief; and that no other claim has been made or remains to be made on account of the acquisition of my estate.Signature ..............Date .........[Form 'E'] [Form 'E' omitted and Form 'G' renumbered as Form 'E' by No. 2. [1-5-75].](See Rule 20)Form of final order under section 15(2) of Rajasthan Act No. 11 of 1964.

1. Name and description of Estate ..............

2. Name and address of landowner ...............

3. Date of vesting ................

4. Basic year ....................

Part I – Income {|

|-| (a)| Income from land revenue and rents determinedin accordance with the provisions of section 4 and 5 of the Act| ..................................|-| (b)| Income from forests calculated on the basis ofaverage yield for 3 years preceding the basic year| ..................................|-| (c)| Income from grazing dues calculated on thebasis of average yield for 3 years preceding the basic year,subject to the provisions of item (c) of clause 2 of the scheduleto the Act| ..................................|-| (d) [] [Re-numbered by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]| Income from other non agricultural uses of landcalculated on the basis of average yield for 3 years precedingthe basic year| ..................................|-| (e) [] [Re-numbered by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]| Income from conversion of culturable land intoAbadi and vice-versa and from sale of culturable or Abadi landcalculated on the basis of average income therefrom during 20years immediately preceding the basic year| ..................................|-|| Gross income under all heads (a) to (f)| ..................................|-| (f) [ [Inserted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]| Income from irrigation charges realised inrespect of tanks, lakes, ponds, rivers and water channels heldfor purposes of irrigation calculated on the basis of averageincome therefrom for three years preceding the basic year| ..................................|-| (g)| Income from landing grounds or strip calculatedon the basis of average income therefrom for three yearspreceding the basic year| ..................................|-| (h)| Income from Shikargah calculated on the basisof average income therefrom for three years preceding the basicyear]| ..................................|}

Part II – Dues & deductions, Net Income {|

|-| (1)| Sums of recurring nature due to the Governmentfrom the landowner for the basic year on account of land revenue,agricultural income-tax, other taxes, rents and cesses| ..................................|-| (2)| Administrative charges inclusive of the cost ofcollection maintenance of land records, management of estate andirrecoverable arrears of rent @ 25% of the gross income| ..................................|-|| Total of items (1) & (2)| ..................................|-| (3)| Net income (total of gross income under allheads minus total of deductions)| ..................................|}

Part III – Compensation {|

|-| (1)| Total amount of compensation payable (Netincome multiplied by 7 equal to| ..................................|-| (2)| Arrears of revenue, cesses or other dues inrespect of the estate due from the landowner for any period priorto the date of vesting, including revenue, rent, cesses or otherdues for the agricultural year in which the date of vestingfalls, recovered by the landowner before the said date| ..................................|-| (3)| Net amount actually payable mentioned at S. No.
(1)minus the amount of S. No. (2) equal to| ..................................|-| (4)| Annual instalment (amount mentioned at S. No.
(3)divided by 30)| ..................................|-| (5)| Rate of interest @ 2-½% per annum simpleinterest from date of vesting till the date of payment| ..................................|}
DateSeal Compensation Commissioner Rajasthan
[Form 'F'] [Form 'I' omitted and Form 'II' renumbered as Form 'F' by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.](See Rule 21)Statement of claim for annuity in perpetuity under clause 6 of the Schedule to Rajasthan Act 11 of 1964.ToThe Compensation Commissioner, Rajasthan.,.....................(name of head-quarter to be mentioned).Sir,I hereby apply for payment of an annuity in perpetuity under clause 6 of the Schedule to the Rajasthan Land Reforms and Acquisition of Land-owners' Estates Act, 1963. The required particulars are given below:-
(1) Name of applicant with parentage, age and fulladdress ..................................
(2) Name of religious/educational/ charitableinstitution/purpose/service for which the grant was made (fullparticulars to be given) ..................................
(3) Name and address of the landowner who made thegrant ..................................
(4) Date on which the grant was made ..................................
(5) Particulars of grant:-  
  (i) Name of village with name of Tehsil and name ofDistrict ..................................
  (ii) Khevat numbers, if any ..................................
  (iii) Khasra numbers ..................................
  (iv) Area in Bighas/acres ..................................
  (v) Soil-class ..................................
  (vi) Annual rent ..................................
(6) Date of vesting of the estate (see sub-section(3) of section 7 of the Act) ..................................
(7) Basic year (see clause 1 of the Schedule to theAct) ..................................
(8) Date of submission of this claim for annuity ..................................
(9) Name of the person who is at present chargedwith the duty of maintenance of the institution or place ofworship or the performance of the service: and name of authoritywho made the appointment together with particulars of the order ..................................
The particulars of income, dues and deductions and other particulars as per form 'B' appended to the Rajasthan Land Reforms and Acquisition of Landowners Estates Rules, 1964 are attached.Yours faithfully
Date Signature
VerificationI solemnly verify that the statements made in the above application and the appended forms are true to the best of my knowledge and belief: and that I have stated the truth and have not suppressed or concealed any fact.Signature

1. Witness

2. Witness

Dated .............Place .............[Form 'G'] [Form T renumbered as Form 'G' by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.](See Rule 22)Notice inviting objections to claim for annuity in perpetuity under clause 6 of the Schedule to Rajasthan Act 11 of 1964.Whereas Shri. .......................... S/o. ................. Resident of.............. Tehsil ............. District............who claims to hold a grant made, before the first day of July, 1959, by Shri. .......... (who is a Landowner, within the meaning of clause (g) of section 2 of the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act 1963 ...............(Rajasthan Act II of 1964) for the maintenance of ............. institution/purpose/service, (full particulars to be given), has applied under clause 6 of the Schedule to the said Act and rule 21 of the Rajasthan Land Reforms and Acquisition of Land owners' Estates Rules, 1964, for an annuity in perpetuity, notice is hereby given to all concerned of the said claim and objections are hereby invited.All objections should be filed in my court on or before.........(date to be mentioned) when the claim will be taken up for determination.Notice is also hereby given to the said ................. landowner, by whom the grant is alleged to have been made, to show cause, on or before the said date, why that part of the estate covered by the alleged grant should not be excluded in assessing the amount of compensation payable for the abolition of the said estate.Take notice that if no objections are filed by the said date, the undersigned will pass suitable orders.Given under my hand and the seal of this court on .............. (date) of the month of............19.....
Seal Signature
Compensation Commissioner[Form 'H'] [Form 'J' renumbered as Form 'H' by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.][See rule 22(5)]Office of the Compensation Commissioner, Rajasthan.Certificate for the payment of annuity in perpetuity under clause 6 of the Schedule to the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963.Name of the estate.................................Tehsil .................... District ...................Name of the Institution ...........................Claim No. .............................................This is to certify that ..................... (Name of the Institution), being an (Nature of the Institution whether Religious, Educational or Charitable) ................. institution has been held under clause 6 of the Rajasthan Land Reforms and Acquisition of Landowners' Estate Act, 1963, to be entitled to an annuity in perpetuity of Rs. ..................... (in words) on account of acquisition of the estate noted above with effect from ..................... 19 ..................... (dated).The annuity will be paid to the said institution by the Devasthan Commissioner/Director of Education, Rajasthan, debitable to his Budget grant commencing one year from the date of acquisition of the estate noted above.Issued this ............ day of the month of ........................... of the year ............... under my hand and the seal of this court.
Seal Signature
Compensation Commissioner[Form 'I'] [Form 'K' renumbered as Form 'I' by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.][See rule 23(2)]Order for Payment of annuity in perpetuityFrom:The Director of Education,Rajasthan, Bikaner,orThe Devasthan Commissioner,Rajasthan, Udaipur.To:The Collector,orThe Tehsildar,....................Sub:- Payment of annuity in perpetuity to institutions in lieu of grants made by landowners.Ref:- Certificate No dated issued by the Compensation Commissioner.Sir,In pursuance of the certificate mentioned above, sanction is hereby accorded to the disbursement of an annuity of Rs. ............. (in words) to ............. (Name of Institution) every year, on ............. (date) commencing from ............. day and till further orders.The expenditure is debitable to head ............. of the Budget.Yours faithfully.[Form 'J'] [Form 'V renumbered as Form 'J' by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.][See rule 23(2)]Bill of annuity in perpetuity
Bill No. ............. Voucher No. .............
Month of DrawalHead of Account ............................................................................................................Received on behalf of ................... (Name of Trust etc.) a sum of Rs. ................... (in words) being the amount of annuity for the period from ................... to ................... as sanctioned above ................... (Name of the Authority) in his Order No. ................... dated ...................
Dated Signature .........Mutwali/ Trusteeof....................
Countersignature  
Countersigned for Rs.
  Signature
Collector/Tehsildar
For use in Treasury  
Pay Rs. ...............................  
Examined ............................  
Treasury Accountant Treasury Officer
For Bank  
Paid Rs. ................ Manager Bank
For Treasurer  
Paid Rs. Treasurer
For use in Accountant Generals Office.Admitted Rs. ..............................Objected to Rs. ..........................Reasons for objection .................[Form 'K'] [Form 'M' renumbered as Form 'K' by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.](See rule 24)Certificate of payment of compensationThis is to certify that (name of landowner) .............. resident of ........... Tehsil ......... District .......... has been held under section 15 of the Rajasthan Land Reforms and Acquisition of Landowners' Act, 1963 to be entitled to a compensation of Rs. ............ (rupees ........) on account of the acquisition of his estate.The above mentioned amount will be paid to him in 30 annual installments as mentioned below alongwith simple interest @2 ½% per annum on production of this Certificate.Compensation Commissioner,RajasthanDate
(1) Amount of compensation Rs. .......................
(2) Annual instalments Rs. .......................
(3) Interest payable Rs. .......................
(4) Date of payment of each instalment ............................
(5) Treasury or Sub-treasury at which theinstalment and interest will be payable .......................  
(1) No. of instalments 1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 1920 21 22 23 24 25 26 27 28 29 30
(2) Amount of instalments  
(3) Amount of interest  
(4) Total of Columns 2 & 3  
(5) Date  
(6) Signature of Recipient.  
(7) Initial of Treasury Officer or Sub-Treasury Officer  
  (1) The landowner .................................(Name &Address)
  (2) The Secretary to Government of Rajasthan, Revenue Department,Jaipur.
  (3) Accountant General, Rajasthan, Jaipur.
      Compensation Commissioner,Rajasthan