Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 11 in Jammu and Kashmir Tenancy Rules, 1970

11. Form of notice under section 63(2)

-In connection with the sale of a right of occupancy in execution of a decree or order of Court under section 63(2) the following form of notice for issue to the landlord concerned is prescribed:"..........District.Notice of sale of right of occupancy in execution of decree or order of Court issued to the landlord pursuant to the provisions of sub-section (2) of section 63 by.......held at the.....Court of......in the District aforesaid.
Landlord on whose this notice is to be served. A.B. (with father's name, caste and residence).
Tenant whose right of occupancy is to be sold. C.D. (with father's name, caste and residence).
Tenancy to which this notice relates. (Give for each field included in the tenancy, its number andits area; also the total area of the tenancy and the estate andTehsil in which situate).
Notice is hereby given to A. B., the landlord of the tenancy above described, that the right of occupancy of C. D., the tenant will be sold by this Court at............O'clock of the..........day of........19......in execution of the decree de scribed below; and the landlord is hereby informed that if at any time before the close of the day, on which the sale takes place, he pays to the Court or to the officer conducting the sale a sum equal to one-fourth of the highest bid made at the sale, he shall be declared to be the purchaser of the tenant's right of occupancy at the amount of that bid; provided that he pays the balance of the purchase money within fifteen days of the date of the sale.Dated at the Court of.........this........day of...........19 ...(Seal and signature of Revenue Officer).Note.—Particulars of decree in execution of which this sale is ordered may be given here.