7E. Holding of enquiry, irrespective of any claim or objection - Preparation of a report.
- Particulars to be included in the report - On the date or dates fixed for enquiry, the Collector shall, personally or through [a Kanungo or a Circle Inspector] [Substituted by Notification No. 1644, L.R. dated 24.2.1960.], hold an enquiry irrespective of any claim or objection having been received or not, and prepare a report including, amongst others, the following particulars:(i)Description and extent of the homesteads, referred to in the proviso to sub-section (1) of Section 5, which are found on enquiry to have been used by the outgoing proprietor or tenure-holder for the purpose of letting out on rent, together with the average rate of ground rent which the Enquiry Officer considers to be fair and equitable.(ii)Description and extent of lands used for agricultural or horticultural purposes, referred to in sub-section (1) of Section 6, which are found on enquiry to have been in Khas possession of the outgoing proprietor or tenure-holder on the date of vesting together with the average rate of rent which the Enquiry officer considers to be fair and equitable.(iii)Description and extent of the proprietor's private land under a temporary lease in conformity with the provisions of Section 116 of the Bihar Tenancy Act, 1885, referred to in clause (a) (i) of subsection (1) of Section 6, together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;(iv)Description and extent of the landlord's privileged lands under a temporary lease in conformity with the provisions of Section 43 of the Chhota Nagpur Tenancy Act, 1908 together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;(v)Description and extent of lands used for agricultural or horticultural purposes, referred to in clause (b) of sub-section (1) of Section 6, which are found on enquiry to have been held under the direct possession of a temporary lessee of the estate or tenure, together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;(vi)Description and extent of lands used for agricultural or horticultural purposes and in the possession of a mortgagee, referred to in clause (c) of sub-section (1) of Section 6, which are found on enquiry to have been in Khas Possession of the outgoing proprietor or tenure holder immediately before the execution of the mortgage bond, together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;(vii)[ Description and extent of buildings or structure together with the lands on which they stand, other than any buildings used primarily as office or Cutchery, referred to in sub-section (1) of Section 7 or Section 7-D or Section 7-F, which are found on enquiry to have been in possession of the outgoing proprietor or tenure-holder or as the case may be of the industrial undertaking or other industrial unit of the vested estate, at the commencement of the Act and sub-section (1) of Section 7-D or Section 7-F before the 1st day of January, 1946, together with the average rate of ground-rent which the Enquiry Officer considers to be fair and equitable.] [Substituted by Notification No. G.S.R. 119, dated 15.11.1972.]
