64. Variations in land revenue payable by a Bhumidhar on account of increase or decrease in areas by alluvion or diluvion or by fluvial action in these areas (Section 111).
(1)The land revenue payable by each Bhumidhar in the above named areas of Appendices II, III and IV as determined under,Rule 63, shall be subject to annual variations according to the actual cultivable areas available in each holding.(2)In each year as soon as as the river or the Najafgarh Jhil has fallen to its ordinary cold weather level, which will ordinarily be the 1st of December measurements will be made by the Patwari in the case of holdings affected by the fluvial action in order to bring on record the changes caused thereby. The patwari shall, after making the measurements, submit to the girdawar kanungo, a statement in duplicate showing all holdings in his halka, of a Bhumidhar whose cultivable area had decreased or increased by diluvion or alluvion or by the fluvial action of Najafgarh Jhil, as the case may be. The girdawar kanungo shall by personal inspection check all the entries in the statement and after making such corrections as may be necessary, submit the statement in duplicate to the Tehsildar. The Tehsildar shall immediately transmit one copy to the Revenue Assistant. The Tehsildar, Naib Tehsildar and the Revenue Assistant shall personally check sufficient number of the entries to satisfy themselves of the accuracy of the statement. When the statement has been finalised, the Revenue Assistant shall determine the land revenue payable during to current agricultural year in respect of the land which is cultivable. The land revenue for the cultivable portion of the holding shall bear the same portion to the total land revenue of the holding as the valuation of the cultivable portion at the last available village rate of rent with due regard to the class of soil, bears to the valuation of the whole holding calculated at the same rate.(3)A copy of the abstracts of assessment of each village, together with a general abstract of assessment for each assessment circle, shall be forwarded by the Revenue Assessment to the Sadar Kanungo. The Sadar Kanungo after checking the general abstracts with the village abstracts will prepare a final statement for submission to the Chief Commissioner through the Deputy Commissioner, for sanction.(4)If changes have occurred in a village of which the boundaries are fixed, the total area will not be altered and the only result of annual survey will be an alteration of the areas of some of the holdings affected. If changes have occurred in a village in which the deep stream rule is in force, the total area of the village will be changed as well as the area of one or more holdings affected.B. Payment, Credit and Refund of Land Revenue
