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 0] [Entire Act]

State of Punjab - Section

Section 23 in The Punjab Village Common Lands (Regulation) Rules, 1964

23. Repeal.

- The Punjab Village Common Land (Regulation) Rules, 1955, published with Punjab Government Revenue Department Notification No. 5557/R(c) 54-216, dated 18th February, 1955 and the Pepsu Village Common Lands (Regulation) Rules, 1956, published with the Pepsu Government Revenue Department Notification No. 6 Agr. dated the 15th October, 1955 are hereby repealed :Provided that any action taken or anything done under the Rules hereby repealed shall be deemed to have been taken or done under the corresponding provision of these rules.[Form I]Register containing the description of shamlat dehName of Gram Panchayat.....................Tehsil and District ...........................
1 2 3 4 5 6
Serial No. Description of land. No. of trees growing on the land Details of the land given on lease/sold Period for which lease has been decided orconditions of sale Total amount of lease or sale proceeds.
           
7 8 9 10 11 12
Amount collected as lease sale proceeds Balance To whom leased or sold Signatures of the sarpanch Signatures of Leases/Purchasers Remarks
           
[Form II]Agreement Register for lease or pattaName of Gram Panchayat.....................Tehsil and District .......................
1 2 3 4 5 6 7 8
Serial No. Description of land to be auctioned Name and address of bidders Last bid Signature of bidders Signature of auctioneer Signature of Sarpanch Amount received cash
               
[Form III]Register of Rents and ReceiptsName of Gram Panchayat.....................Tehsil and District .......................
1 2 3 4 5 6 7 8 9
Serial No No. of the files Area of the fields Name of the tenants Rate fixed Rent in arrears Total sum recoverable Sum recovered Receipt No. and date
                 
[Form IV]Register of Tenants
1 2 3 4 5 6
Serial No. Excess area with the Panchayat under Section 5 Names of the persons who have applied forallotment of excess area Names of persons to whom excess area has beenallotted Conditions of tenancy etc. Date of the deed
           
[Form V]This deed of lease made this ...................... day of............ between the panchayat .................. (hereinafter referred to as the lessor) of the one part and Shri .................... son of .................... resident of village .................... tehsil .................. district ................. (hereinafter called the `lessee' which expression shall include his heirs, executors, administrators, successors, and assignees) of the other part.And whereas the lessor has agreed to let and the lessee has agreed to take the land hereinafter described and intended to be hereby demised (leased) upon the terms and subject to the conditions hereinafter appearing.Now, therefore, this deed witnesseth that the lessor does hereby grant to the lessee through auction a lease of the piece of land measuring ...................... bighas ...................... biswas pertaining to Khasra No. ...................... situated in village ...................... tehsil ...................... district ...................... to hold the same in accordance with the Punjab Village Common Lands (Regulation) Rules, 1964 and subject to the following conditions :-
(1)The lessee hereby takes the aforesaid land for the term of ...................... year and beginning from kharif-rabi ...................... on the yearly rent of Rs. ........... per bigha/acre. The lessee has paid Rs. ........... in advance and shall pay to the lessor Rs. ........... for the 1st year on ............. and thereafter the yearly rent of Rs......... shall be paid in advance in the month of February every year.
(2)That the lessee shall pay, when due in respect of the said land or any part thereof:-
(a)full assessment, cesses, water rates and other charges imposed by competent authority under any law for the time being in force;
(b)lease money in accordance with the Punjab Village Common Lands (Regulation) Rules, 1964
(3)That the lessee shall not assign, transfer in any way, mortgage or sublet the land hereby demised or premises thereon or any part thereof.
(4)That the lessee shall use the land only for the purpose of cultivation of food, fibre or fodder crops according to improved methods of cultivation and for no other purpose.
(5)That the lessee shall be responsible for removing the bushes, levelling the fields, cleaning the khals, making bunds, clearing mud out of watercourse etc. in the dismissed area.
(6)That all matters, relating to cultivation, e.g., ploughing, sowing, watering, cropping, digging, manuring, use of fertilizers and control of pests etc. will be carried out as recommended by the Agriculture Department and under the instructions and guidance of the Extension Officer (Agricultural) V.L.W of the area.
(7)That the lessee shall bear full costs of seeds, fertilizer, insecticides, etc.
(8)That the lessee shall look after the crops, fencing, trees, and other necessary fixtures on the land.
(9)That the lessor shall have a right to purchase or exchange of the whole of the lessee's produce or a part thereof, at the current market rates for seed purposes.
(10)That the lessee shall have to abide by the Regulations of the Irrigation Department, in default of which he will have to pay the penalty which may be imposed by the authorities of said Department for wastage of water.
(11)That the lessee can keep two milch cattle and two young stock per plough. The urine and dung etc. of farm animals shall have to be stored in a manure pit under the instructions of the Extension Officer (Agricultural) of the area.
(12)That during the period of lease, the lessee shall keep his ordinary place of residence at................and shall not reside elsewhere without the permission of the sarpanch.
(13)That if the lessee neglects his duties; the lessor will have the right to get these duties performed at his (lessee's) expense.
(14)That the lessor shall have a right to get damages from the lessee for any loss which may result from his non-compliance with any of the above conditions.
(15)That, in the event of lessee's death, his heir shall be allowed to continue the tenancy till the expiry of the lease period. In the event of the lessee's leaving the land of his own accord before the expiry of the lease, he shall forfeit his right to crops and shall not be entitled to any compensation for such forfeiture.
(16)That, in case there is breach on the part of the lessee of any of the conditions herein contained and to be observed and performed by him, the lessor or any person authorised by him in this behalf, may terminate the lease and re-enter the demised premises and in such case, the lessee shall not be entitled to get any compensation, whatsoever.
(17)That, in case, the lessee fails to pay the rent or to cultivate the lands he shall deliver the possession of the land in question to the sarpanch of the Panchayat (lessor) or any other person authorised by the lessor. The lessee shall, on the expiry of lease, vacate, and give possession of the land to the lessor.
(18)That, if any difference or dispute shall arise during the pendency of the lease between the parties hereto, in regard to any matter or thing concerning this lease and the terms thereof, such difference or dispute shall be referred to the District Development and Panchayat Officer of the district concerned whose decision shall be binding on the parties and shall be final and conclusive.
(19)In witness whereof the parties to this agreement have hereunder set and subscribed their hands on the dates hereinafter mentioned respectively.Witness....................Signature of the lessee, revenue ticket, survey etc.Witness....................Signature of the Sarpanch/Panch on behalf of the Panchayat.