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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(9) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(9)When in case of mixture crops the crops experiments results for the principal cereal are available, the corresponding yields for the other constituent crops should be filled in by local enquiry.Form 6[Rule 5 (i)]Statement showing the average yield per hectare of the GroupsZone .................................Group .................................
Name of the selected period Year comprising the period Average area to which yield relates for theperiod in column (2) Average yield for the period in column (2) inrespect of the area in column (3)
Bajri Mixture Jowar Mixture Cotton Mixture
Good Medium Inferior Good Medium Inferior Good Medium Inferior Good Medium Inferior
1 2 3 (a) 3 (b) 3 (c) 4 (a) 4 (b) 4 (c) 5 (a) 5 (b) 5 (c) 6 (a) 6 (b) 6 (c)
191919 -19-19-19                        
Average yield per hectare per village incolumn (1)
Bajri Misture Jowar Mixture Cotton Mixture etc.
Good Medium Inferior Good Medium Inferior Good Medium inferior
7(a) 7(b) 7(c) 8(a) 8(b) 8(c) 9(a) 9(b) 9(c)
                 
Average yield per hectare of the group
Bajri Misture Jowar Mixture Cotton Mixture etc.
Good Medium Inferior Good Medium Inferior Good Medium Inferior
10(a) 10(b) 10(c) 11(a) 11(b) 11(c) 12(a) 12(b) 12(c)
                 
Notes - (1) Yield in column 7a = 4a + 3a; similarly column 7b = 4b/3b; 7 = 4c/3c and so on.
(2) Yield in column 10a = Total of 7a in respect of all selected villagesNo. of selected villages
10b = Total of 7a in respect of all selected villagesNo. of selected villages
Form 7[Rule 5 viii]Details of population according to occupationZone ..................................
Agricultural population Having interest in land Labourers Total N.A. Population (other than agricultural)
Tenants and sub-sharers Other Land-holders
(1) (2) (3) (4) (5)
         
N.B. The figures at the last Settlement should first be given. Below them the latest figures available should be mentioned.Form 8[Rule 5 (ix)]Agricultural stock of the .................................... Villages in the ................................... taluka of the .................................. district during the year 19...................................
Cattle
Number of villages For plough For breeding For other purposes Milch Cattle Young stock
Oxen He-Buffaloes Bulls He-Buffaloes Oxen He-Buffaloes Cows She-Buffaloes Calve Buffalo Calves
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11)
                     
Total Plough Carts Other Implements Cropped land per pair of plough cattle Hectares
Hores and Ponies Sheep Goats Small Large(i.e., of over 2 cattle) For Passengers For produce and goods
(12) (13) (14) (15) (16) (17) (18) (19) (20) (21)
                   
N.B. - Figures at the time of the last settlement should first be given. Below them the latest figures available should be mentioned.Form 9[Rule 5 (x)]Zone ...................................Details of cultivation and crops of the ............................ Taluka of the ............................. District for the year ...........................
Ground and number of villages in each group Cultivated and uncultivated area Cultivable waste un-occupied
Gross area sown Deduct twice cropped area Deduct unassessed land sown Net assessed cropped area Add follow land Total area occupied for cultivation Assessed Un-assessed
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Year of settlement1947-481957-581967-68                
Cultivated and uncultivated area Not availablefor cultivation Gross area Details of column (2) Cereals and Pulses
Forest Other including un-cultivable Rice Wheat Barely Jowar Bajri Ragi Maize
(10) (11) (12) (13) (14) (15) (16) (17) (18) (19)
                   
Details of column (2) Cereals and Pulses - Contd.
Gram Mug Udid Math Val Chawali Kulthi Watana Masur Other cereals and pulses Total
(20) (21) (22) (23) (24) (25) (26) (27) (28) (29) (30)
                     
Condiments and spices
Cardamom Chillies Ginger Turmeric Fennel Coriander Cummin Garlic Others
(31) (32) (33) (34) (35) (36) (37) (38) (39)
                 
        Oil - seeds
Starches Arrowroot Sugar Cane Palm trees Linseed Til Rape and mustard Groundnut Coconut Sunflower
(40) (41) (42) (43) (44) (45) (46) (47) (48)
                 
Oil - Seeds- contd. Fibres Dyes
Niger Seeds Others Total Cotton Bombay hemp Hemp Others Indigo Others
(49) (50) (51) (52) (53) (54) (55) (56) (57)
                 
Drugs and Narcotics
Coffee Tea Tobacco Indian Hemp (Ganja) Betal leaves Betal-nut Ajwain Total Fodder
(58) (59) (60) (61) (62) (63) (64) (65) (66)
                 
Fruits and Vegetables including Root Crops Miscellaneous Grass and Babuls Pickly pear and weeds Fallow details (as required) Total Remarks
Gavar Others Food Non-food Short rain Self Efforescence True Rotation fallow
(67) (68) (69) (70) (71) (72) (73) (74) (75) (76)
                   
Form 10[Rule 5 (x)]Zone ...................................Details of occupied, cultivated, fallow, etc., lands in the villages of the ............................ taluka, District .............................. year by year from ............................ to .............................
Year Total Occupied area of which Government waste Forest Other Grossmea Remarks
Cultivated Fallow
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
N.B. Figures for the last 30 years should be givenForm 11[Rule 5 (xi)]Statement showing agricultural wages prevalent in
Taluka District From to  
Year   Agricultural wages  
         
N.B. - Figures to the last 30 years should be given.Form 12(Rule 8)Effect of Revision Settlement proposals on Government occupied land in the taluka of ............................ in the district of ............................
Serial No. Name of village No. of group By former settlement
Standard rates Dry crop Rice
Dry crop Rice Garden Warkas Area Assessment Average Area Assessment Average
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12) (13)
                         
By former settlement - (contd). By Revision Settlement
Garden Warkas Total Standard rates Dry Crop
Area Assessment Average Area Assessment Average Area Assessment Average Dry crop Rice Garden Warkas Area Assessment Average
(14) (15) (16) (17) (18) (19) (20) (21) (22) (23) (24) (25) (26) (27) (28) (29)
                               
Rice Garden Warkas Total Percentage increase or decrease Name of village Serial No.
Area Assessment Average Area Assessment Average Area Assessment Average Area Assessment Average
(30) (31) (32) (33) (34) (35) (36) (37) (38) (39) (40) (41) (42) (43) (44)
                             
Form 13(Rule 9)Notice under Section 97 (2) of the Maharashtra Land Revenue Code, 1966.Notice about the standard rates proposed by the Settlement OfficerIt is hereby made known to the people of the undermentioned villages of taluka ............................ district .............................. that the revision .............................. of the assessment of the lands of the said villages used for agriculture is about to be effected and that it is proposed to divide the said villages into the following groups the existing and proposed standard rate in each group being as shown against it in the following list.
Names of the villages on the group Standard rates according to existing settlementper hectare Standard rates proposed by revision settlementper hectare
Dry crop Rice Garden Dry crop Rice Garden Warkas
1 2 3 4 5 6 7 8
  Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs. P.
Group I  
Group II
Group III
[These included Inam villages which though not under revision, have Government unalienated lands which are included in the revision settlement.] [Amended by UNF. 1867-R, 20.9.1971; M.G.G., part IV-B, 28.10.1971, page 1671.]
The result so far as the village of .............................. is concerned is that the assessment in village is| raisedlowered| by paise in the rupee.
A copy of the Settlement Officer's report together with its appendices is also posted along with this notice in the [village Chavdi/ village Panchayat village/ other prominent place in the village] [Amended by UNF. 1867-R, 20.91971; M.G.G., part IV-B, 28.10.1971, page 1671.] and at the taluka office and is open to the inspection of any person interested.Any person may submit to the Collector, objections in writing to the proposals contained in the settlement report within three months from the date of this notice.Any person feeling aggrieved by the Report may within a period of two months from the date of this notice apply to the State Government to refer the report to the Maharashtra Revenue Tribunal after depositing a sum of Rs. 200 in a Government Treasury on account of cost.[Given under my hand and seal of this office.] [Amended by UNF. 1867-R, 20.9.1971; M.G.G., part IV-B, 28.10.1971, page 1671.][Seal] [Amended by UNF. 1867-R, 20.9.1971; M.G.G., part IV-B, 28.10.1971, page 1671.]DatedCollector.Form 14(Rule 12)Notice under Section 102 of the Maharashtra Land Revenue Code, 1966.
Whereas the Government of Maharashtra has been pleased to sanction under sub-section (1) of Section 100 of the Maharashtra Land Revenue Code, 1966, the| raisedlowered| settlement of assessment
of such lands are now actually used for the purposes of agriculture alone and of unoccupied cultivable lands (but excepting land classed as pot kharab) in the| villagebelow mentioned village| of the taluka
notice is hereby given under Section 102 of the said Code that the said assessments calculated according to the standard rates as noted below .............................. [in] [To be substituted for the word 'below', in original settlements and if the classification basis is altered at the time of revised settlement.] ............................... the accompanying ............................... shall be levied from .............................. and remain in force for Akarband a term of thirty years and shall continue to remain in force until the commencement of the term of fresh settlement.
Class of Land Standard rate [Approximate increase or decrease in the rupeeof existing assessment] [Omitted in the case of original settlement or when the classification basis is altered at the time of revised settlement.]
1 2 3
  Rs. P Rs. P.
Dry Crop    
Rice    
Garden warkas