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 Rajasthan - Section

Section 20B in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

20B. Allotment of land to Persons/families displaced from Mahajan Field Firing Range, Bikaner.

- Notwithstanding anything contained in these rules officer authorized by the State Government in this behalf may allot Government agriculture land to persons/families displaced from Mahajan Field Firing Range, Bikaner on the following condition, namely:-
(i)that the total land to be allotted, including land allotted under any other rules to a displaced family shall be equivalent to the land from which such family has been displaced subject to the ceiling limit as presceribed in the ceiling laws for the time being in force.
(ii)that if any displaced family has been allotted land prior to this notification anywhere else they shall not be eligible for allotment under this notification without cancellation of the earlier allotment.]
[[21.] [Inserted by G.S.R. 37, Dated 9-9-1977; published in Rajasthan Gazette Extraordinary Part 4(Ga)(1), Dated 14-9-77, p. 221.]An order of allotment shall be in Form V-B and a copy of the same together with a trace of the land, shall be given to the trespasser and a fee of Rs. five shall be recovered from such trespasser and credited to head "IX Land Revenue (3) Miscellaneous VII Miscellaneous.][[22.] [Substituted by Published in Rajasthan Gazette Part IV(Ga)(II), Dated 10-2-72, p. 220.] Repeal and Saving.] - The Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1957, as amended from time to time, are hereby repealed:Provided that the repeal shall not affect any order made, action taken, effects consequences of anything done or suffered thereunder or any right, title, privilege, obligations or liability acquired, accrued or incurred there under or enquiry, verification or proceedings in respect thereof made.[Schedule I ***] [Deleted 'Schedule I' by Rajasthan Notification No. G.S.R. 69, dated 15.9.2001 (w.e.f. 24.7.1970).]
[Schedule I ] [Inserted by G.S.R. 310, Dated 22-1-72; published in R.G.G. Dated, p. 626](SeeRule 12 and 20)List of Double Crop Village of Tehsil Osia{|
1. Dablra 2. Panchla Khurd
3. Jeloo Gangadee 4. Ghewada
5. Badla 6. Balrawa
7. Bijwadia 8. Tinwari
9. Badi 10. Mathanian
11. Chopasani Charani 12. Kotada
13. Rajasani 14. Rampura
15. Messer Kutari 16. Messer Chewandiali
17. Messer Kotwali 18. Kimsharia Kallan
19. Jood 20. Pisharian Khurd
21. Gangani 22. Bhawad
23. Ummed Nagar 24. Khari Khurd
25. Anwana 26. Khari Kallan
27. Kelwa Khurd 28. Kelwa Kallan
29. Baori 30. Tetda
31. Sewaki Kallan 32. Sewaki Khurd
33. Surpwa Kallan 34. Birari
35. Samwat Kuan Khurd 36. Sanwat Kuan Kallan
|}Form I(See Rule 5)List of unoccupied Government lands corrected upto 30th September, 19................
…....................................Tehsil......................................................District.............................................................
S.No. Name of village (in alphabetical order) Particulars of Unoccupied Government lands
Khasra/Area No. Soil classification Rent Sanctioned at rent rates
1 2   3  
Year in which last cultivated together with nameof cultivator or and rate of rent If irrigated, Khasra No. in which source ofirrigation situated Particulars of sources of irrigation, irrigation,viz. Well, tanks, Nada etc. with condition thereof and extent ofirrigation facility available Particulars of order of allotment Remarks
4 5 6 7 8
         
Form II(See Rule 7)Whereas [...................] [Strike out whichever is inapplicable] [hectares] [Substituted 'bighas/acres' by Notification No. G.S.R. 61, dated 22.11.2006 (w.e.f.24.7.1970).] of unoccupied Government lands] (*both irrigated and unirrigated situated in village of this Tehsil is available for allotment of land for agriculture under the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules,