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State of Himachal Pradesh - Section
Section 30 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
30. Repeal and savings.
- The Himachal Pradesh Consolidation of Holdings Rules, 1954, as in force in the areas comprised in Himachal Pradesh immediately before the 1st November, 1966 and the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949, as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966, are hereby repealed:Provided notwithstanding such repeal of the said rules anything done or any action taken in exercise of powers conferred by rules so repealed, shall be deemed to have been done or taken under these rules.Form C.H. 1Recovery Fard of Consolidation fee of Village...............Hadbast No.........................................Tehsil.........................District..........................................| SI. No. | Names of No. persons whose holdings are affected | No. of Khewats Khataunies | Area on which consolidation fee has been assessed in acres | Rate of consolidation fee per acre | Demand | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| (i) | Column Nos. 2 and 4 | .. Names of persons whose holdings areaffected, their parentage with details of rights (owners,occupancy tenants, sanjhidars) and area should be enteredaccording to the entries of the last jamabandi, khasra girdawariand mutations of the viilage. |
| (ii) | Column No. 3 | .. Khewats and Khataunies should be written inrespect of each person whose holdings are affected. |
| (iii) | Column No. 5 | Rate of consolidation fee per acre should beentered. |
| (iv) | Column No. 6 | .. The demand of consolidation fee due from thepersons whose holdings are affected should be entered in thiscolumn. In case there is any change under the orders for mutationetc. after the preparation of the lists, a mention should be madein the remarks column. |
| Total demand ofConsolidation fee_______________________________________ | ||||||
| Total area Cultivated / uncultivated | Area on which fee assessed | Rate of consolidation fee | 1st instalmentRabi | 2nd instalment kharif | Total of recovery | Signature of Settlement officer/consolidation officer. |
| _________________________ | ||||||
| Amount last date of recovery | Amount last date of recovery | |||||
| 1st Instalment | 2nd Instalment | ||
| 1. Lambardari allowance payable on the total amountrecoverable by the Lambardar.. | .. | ||
| 2. Amount actually recovered by the Lambardar | .. | ||
| 3. Lambardari allowance actually paid | .. | ||
| 4. Retrenchment of the allowance, if any | .. |
| Record of Recovery of Consolidation Fee | |||||
| Challan No. | Date of deposit | Name of the depositor | Amount deposited | Balance to be recovered | Remarks |
| 1 |