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State of Punjab - Section

Section 10 in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953

10. Applications to be stamp free.

- All applications under the Act shall be made on a petition paper, but no stamp duty shall be chargeable.Form I[See Rule 3]Application to be presented under sub-section (1) of section 4 of the ActToThe Collector, _________________________District.Sir,As required by section 4 of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Acts, 1953, I/we furnish below the particulars of the land held by adna malik/maliks under me/us for determination and award of the amount of compensation payable to me/us by the adna maliks.Village_________, Tehsil ________District____________ in which land is situated.
Serial No. to be given by Collector's office Khewat No. Names and particulars of ala maliks with shares, if any Names and particulars of adna maliks with shares, if any Total area Annual rent payable by the adna maliks to ala maliks Land revenue including rates and cesses Amount of compensation claimed Remarks
1 2 3 4 5 6 7 8 9
                 
                 
                 
Dated_________ 19SignaturesForm II[See rule 4]Register of cases to be maintained by the Collector, Tahsil-wiseTahsil________________________ District____________________
Serial No. Date of Institution Village with Hadbast No. Name of applicants with addresses Whether proceedings started suo motu Names with particulars and shares of ala maliks concerned Names with particulars and shares of adna maliks concerned Khewat Number
1 2 3 4 5 6 7 8
               
Total area of Khewat involved Haq malkana Land revenue including rates and cesses Summary of award Date of credit of award Date of deposit of compensation money Date or dates of disbursement to ala maliks Remarks
9 10 11 12 13 14 15 16
               
Form III[See rule 5]Notice under sub-section (2) of section 4 of the Act
Office of the Collector ________________    
Case No. ____   Date of institution ________
  NOTICE  
Description of holdings in respect of   Village_______________
which Ala Malikiyat rights have been abolished   Khewat No.___________
    Area
Ala Maliks   Adna Maliks.
  _____________  
ToIn exercise of the powers vested in me under section 4(2) of the Abolition of the Ala Malikiyat Rights Act, 1953, I __________, Collector __________________(Name of Collector)______________(Name of place)_____________order that ____________ proceedings for the determination of compensation payable to the ala malik by the adna maliks, consequent upon the abolition of the Ala Malikiyat Rights in respect of the holding noted above, be taken up; as applied for by the ala malik/maliks.Notice is, therefore, hereby given under sub-section (2) of section 4 of the Act to the ala maliks/the adna maliks to appear before me on ____________ at_____________ (date) _______________(time)_______________ at______________ to state or to be rebut the claim for payment of ____________________ (place) ______________ compensation and to adduce, on that date or any date to which the proceedings may be adjourned, evidence in support of their claims for the determination of the amount of compensation.Please take notice that in default of appearance on the said date or on the dates to which the proceedings may be adjourned, it shall be presumed that the absenting party has nothing to say and that there is no objection to the case being heard and award given ex parte.Given under my hand and seal this ______________day of ___________19____.Seal Collector__________Notes - (1) In case of suo motu proceedings, the words "as applied for by the ala malik" in para 1 will be struck off.2. In case of application of ala malik or all the ala maliks jointly, notice should only be issued to adna maliks.Form IV[See rule 8]Notice under section 6
Office of the Collector    
Case No. ___________   Instituted on
  Adna Malik  
Whereas a sum of Rs. _________________has been determined under an award, dated _____________________, as compensation under section 4 of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953, payable to ____________________Ala Malik for abolition of his rights of Ala Malikiyat in respect of Khewat No. ___________________of ________________village of which you were the adna malik; you are hereby directed to pay that amount in lump sum to the ala malik or to deposit the same in the Tehsil Treasury at __________________within a period of one year from the date of the award.Take notice that in default of this payment, the arrears will be recoverable under sub-section (2) of the section 6 as if these were arrears of land revenue.Given under my hand and seal this ________________day of ___________19 ______.SealCollectorCopy to : Ala Malik, for information., Collector.