Section 15 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
15. Appointment of guardians to minors.
- Where any of the landowners is a minor, the Consolidation Officer may after making such enquiries as may be necessary and by an order in writing, appoint a suitable person whose interest is not adverse to that of the minor as guardian ad litem. Similar action may be taken into the case of widows absentees, soldiers or others, if considered necessary.[16. (i) The area to be reserved for the common purpose of extension of abadi for proprietors and non-proprietors under section 18(c) of the Act shall be reserved after scrutinizing the demand of proprietors desirous of building houses and of non-proprietors including Scheduled Castes, Sikh backward classes, artisans and labourer depending on agrarian labour who are in need of a site for house. The land reserved for extension of abadi shall be divided into plots of suitable sizes. For the plots allotted to proprietors area of equal value shall be deducted from their holdings but in case of non-proprietors including Scheduled casts, Sikh backward classes, artisans and labourers depending on agrarian labour these shall be allotted without payment of compensation and they shall be deemed to be full owners of the plots allotted to them.] [Punjab Government Notification GSR 11, dated 7.1.1969.](ii)[] [Existing rule 16 renumbered as sub-rule (i) of that rule and new sub-rule (ii) added by Punjab Government Notification Ny. 459-D-57/713, dated the 9.4.1957.] In an estate or estates where during consolidation proceedings there is no shamlat deh land or such land is considered inadequate, land shall be reserved for the village Panchayat and for other common purposes, under section 18(c) of the Act, out of the common pool of the village [at the scale given in the schedule to these rules.] [Inserted on 3.7.1969 vide GSR 54.] Proprietary rights in respect of land so reserved (except the area reserved for the extension of abadi of proprietors and non-proprietors) shall vest in the proprietary body of the estate or estates concerned and it shall be entered in the column of ownership of record of rights as Jumla Malkan Wa Digar Haqdaran Arazi Hassab Rasad. The management of such land shall be done by the Panchayat of the estate or estates concerned on behalf of the village proprietary body and the Panchayat shall have the right to utilise the income derived from the land so reserved for the common needs and the benefits of the estate or estates concerned.
