Section 7 in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
7. Grant of deed of conveyance or sale certificate.
- The deed or the certificate in case of purchase shall be given in prescribed Form A & B as appended, by the Collector after full payment of the price and all Government dues, taxes on the property.Form 'A'Government of RajasthanRehabilitation DepartmentOffice of the Tehsildar-cum-Managing Officer, Rajasthan.Deed of Conveyance(Free hold properties-Rule 33)This Indenture made the ... day of ... 19.. Between The Governor of Rajasthan hereinafter called the vendor (which expression shall unless repugnant to the context or meaning thereof, be deemed to include his successors and assigns) of the one part and .................. S/o............ called the "purchaser" (which expression shall, unless repugnant to the context or meaning thereof, be deemed to include his heirs, successors in interest executers and administrators) of the other part.Whereas the property more particularly described in Schedule-I hereunder written (hereafter called the property) being an acquired evacuee property under section 12 of the Displaced Persons (Compensation and Rehabilitation) Act No. XLIV of 1954 (hereafter called the Act) vesting absolutely vide letter No. 6 (14)/68 L & R dated 11.8.69 from Joint Secretary to the Government of India, Ministry of Rehabilitation in the Rajasthan Government free from all encumbrances and the Vendor is seized and possessed thereof, andWhereas the purchaser who has declared himself to be a displaced person from West Pakistan/Local person is an authorised occupant of the property, as described in Schedule-I, andWhereas the property has been assessed to a total value of Rs..................... (Rupees.......................) and the purchaser on that account has deposited, Rs............in cash and produces the original treasury receipt and the remaining amount of Rs has been set off as provided in section 8 of the Act and the rules framed thereunder against Compensation payable to him and his associates as shown in Schedule-II written hereunder, andWhereas the said associate(s) has/have agreed to the property being exclusively granted, released, conveyed and assured unto the purchaser, the Vendor both in pursuance of rule 33 of the rules framed under the Act and the Rajasthan...................Rules 19 , hereby grant, release, convey and assure unto the purchaser, the property more particularly described in Schedule 1 hereunder the written together with all buildings, commons, fences, hedges, ditches, ways, waters, water courses, liberties, privileges, easements and appurtenance whatsoever to the said property belonging to or in any way appertaining on usually held or enjoyed therewith or reputed to belong, or appurtenant thereto and All the Estate, right, title, interest, claim whatsoever of the Vendor into and upon the property and every part thereof to Have and to Hold the property hereby granted, released, conveyed and assured or expressed so to be unto and to the use of purchaser with effect from subject nevertheless to the payment of such land revenue, cesses, taxes and levies as are or may be assessed or imposed on the said property and that the said purchaser shall and may at all times peaceably and quietly possess and enjoy the said property and receive the benefits thereof without any interruption claim or demand whatsoever, from the Vendor or any person lawfully or equitably claiming from, under, or in trust for him and Reserving to the Vendor all mines and minerals whatever nature as lie to, in or under the said property together with full liberty at all times for the Vendor, his agents and workmen to enter upon all or any part of the said property to search for, make merchantable and carry away the said mines and minerals under or upon the said property or any adjoining lands of the Vendor and to let down the surface of all or any part of the said property and any building standing thereon or hereafter to be erected thereon, making fair compensation to the purchaser for damage done thereby.
