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State of Rajasthan - Section

Section 19 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

19. Determination of amount of acquisition.

(1)The State Government shall be liable to pay the amount of acquisition for all lands vesting in it under section 16 to the person upon whom the final statement was served.
(2)Every such person shall within thirty days from the vesting of land in the State Government or within such extended time as may be allowed by the Authorised Officer submit to the Authorised Officer a detailed statement of claim for the amount of acquisition in such form as may be prescribed.
(3)On receipt of the statement of claim for the amount of acquisition under sub-section (2) the Authorised Officer shall,-
(a)send one copy of the statement to the Tehsildar of the Tehsil in which the land vested is situate to report within one month about the correctness or otherwise of the particulars given in the statement and in particular about the extent of land that has vested in the State Government, its classification and the condition of improvements.
(b)issue a notice in such form as may be prescribed inviting objections against the statement of claim within one month; and
(c)hear and dispose of objections, if any, and then proceed to determine the amount of acquisition payable in accordance with the scales laid down in sub-section (4).
(4)[ The amount of acquisition payable to a person for surplus land vesting in the State Government under section 16 shall be determined by the Authorised Officer according to the following scales:-] [Substituted by Rajasthan Act No. 16 of 1981]
1. For the first 7.5 acres surplus land:- (a) Nahri Rs. 1600/-per acre
    (b) Chahi Rs. 1000/-per acre
    (c) Dry (Barani) land in-  
    (i) fertile zone as described in the Schedule Rs. 500/ per acre.
    (ii) semi-fertile zone as described in the Schedule Rs. 300/ per acre.
    (iii) hilly zone as described in the Schedule Rs. 300/ per acre.
    (iv) semi-desert zone as described in the Schedule Rs. 100/ per acre.
    (v) desert zone as described in the Schedule Rs. 75/- per acre.
2. For the next 7.5 acres of surplus land:- (a) Nahri Rs. 1400/- per acre
    (b) Chain Rs. 800/- per acre
    (c) Dry (Barani) land in-  
    (i) fertile zone as described in the Schedule Rs. 440/- per acre.
    (ii) semi-fertile zone as described in the Schedule Rs. 260/- per acre.
    (iii) hilly zone as described in the Schedule Rs. 260/- per acre.
    (iv) semi-desert zone as described in the Schedule Rs. 88/- per acre.
    (v) desert zone as described in the Schedule Rs. 65/-per acre
3. For the remaining surplus land:- (a) Nahri Rs. 1280/- per acre
    (b) Chahi Rs. 800/- per acre
    (c) Dry (Barani) land in-  
    (i) fertile zone as described in the Schedule Rs. 400/- per acre.
    (ii) semi-fertile zone as described in the Schedule Rs. 240/- per acre.
    (iii) hilly zone as described in the Schedule Rs. 240/- per acre.
    (iv) semi-desert zone as described in the Schedule Rs. 80/- per acre.
    (v) desert zone as described in the Schedule Rs. 60/- per acre.
(5)[ The amount of acquisition determined under sub-section (3) shall be paid in cash or in bonds or partly in cash and partly in bonds, as may be prescribed.] [Substituted by Rajasthan Act No. 1 of 1974 [1-1-1973]]
(6)The amount of acquisition shall carry a simple interest at two and a half per cent per annum from the date of surrender of surplus land under sub-section (2) of section 16 or of ejectment therefrom under sub-section (3) of that section, as the case may be, till the date of payment.
(7)All land revenue, rent or other income of the surplus land that is vested in the State Government including the amount realized on allotment shall be credited to the Consolidated Fund of the State to which the amount of acquisition shall be debited.