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State of Rajasthan - Section

Section 70 in Rajasthan Tenancy (Government) Rules, 1955

70. Determination of compensation. - (1) The amount of compensation payable under sub-sec. (1) of Sec. 251-A of the Act, shall be determined in the following manner:-

(i)if the parties mutually agree on the amount of compensation, the Sub-Divisional Officer, shall determine the amount of compensation as per the mutual agreement.(ii)if the parties do not agree mutually on the amount of compensation, the Sub-Divisional Officer shall determine the amount of compensation for the land equivalent to-(a)two times of the rates recommended by the District Level Committee | constituted under clause (b) of sub-rule (D of Rule 2 of the Rajasthan Stamps Rules, 2004 or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamps Rules, 2004, in the matter of a new way or enlargement or widening of an existing way; and(b)10% of the rates recommended by the District Level Committee ; constituted under clause (b) of sub-rule (1) of Rule 2 of the Rajasthan Stamps Rules, 2004 or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamps Rules, 2004, in the matter of laying underground pipeline.
(2)In addition to the value of land determined under clause (a) or (b) of sub-rule j (1), if any loss or damages caused due to removal of standing trees, crops or structure, ] the amount of actual loss or damages shall also be determined.FORM 1[See Rules 681]Application for permission under sub-section (1) of Sec. 251-A of the Rajasthan Tenancy Act, 1955To,The Sub-Divisional OfficerSub-division ..............District .............Sir,
(1)I/we am/are khatedar tenant(s) holding land in your subdivision and I/wc intend to lay an underground pipeline/new way/ enlargement or widening of an existing way through the holding of................for the purpose of irrigation /access in my/our holding and I/we therefore, apply for permission under sub-section (2) of Sec. 251-A of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955).
(2)The required particulars are given below:
(i)Name, parentage and age of the applicant(s);
(ii)Full address of the applicant(s);
(iii)Particulars of applicant holding;
(a)name of village with name of sub-division in which holding is situated ..................
(b)khasra number with area in acres/bighas ...................
(iv)Particulars of another khatedar(s) holding through which intends to lay underground pipeline/ new way/enlargement or widening of an existing way required
(a)Name, parentage and age;
(b)Full address;
(c)name of village with name of sub-division in which holding is situated;
(d)khasra number with area in acres/bighas.
Signature of Applicant(s)[Schedule] [Substituted by Notification Notification Dated 17-1-1958, Published in Rajasthan Government Gazette, Part IV(C), Dated 3-4-1958.]
S. No. Name of District Name of Tehsil Minimum area of Barani land (inacres)
1 2 3 4
1. Bikaner Bikaner, Lunkaransar, Magra, Nokha 75
2. Churu Rajgarh, Ratangarh,SujangarhTaranager, Dungargarh, Sardarshahar 6575
3. Ganganagar Ganganagar, Karanpur, Padampur,Raisinghnagar, AnoopgarhHanumangarh, Nohar,Bhadra, Suratgarh, (1) 15.6 acres or one Murabba incommanded area(2) 62.5 acres in uncommanded area
50
4. Alwar Alwar, Laxmangarh, RajgarhThanaGhazi, Bahrod, Kishangarh, Mandawar, Tijara, Bansur 2530
5. Bharatpur Kama, Deeg, Nagar, Bayana, Roopwas,Weir, Bharatpur Nadbai[x x x] [Omitted by Notification Dated 5-10-1989, Published in Rajasthan Gazette Part 4(C)(I), Dated 14-5-1992 p. 172.] 30
5A. [] [Inserted by Notification Dated 5-10-1989, Published in Rajasthan Gazette Part 4(C)(I), Dated 14-5-1992 p. 172.] Dholpur BariGird(Dholpur)RajakheraBasedi 30303040
6. [] [Substituted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] Jaipur Jamwaramgarh, Chaksu, Arain, Phagi,Dudu, Bairah, Kotputli,KishangarhSarwar, Amber, Jaipur,Bassi, Sanganer, RoopnagarPhulera 40453550"
6A. [] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] Dausa Dausa, Baswa, BandikuiLalsot,Sikrai 4045
6B. [] [Renumbered by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] Aimer Ajmer, Kekri and Beawar 35
7. Jhunjhunu KherriUdaipurwati, Chirawa,Jhunjhunu 5060
8. SawaiMadhopur Gangapur, Hindaun, Mahwa, Todabhim,Bamanwas, Nadoti, Bonli (Malarana chour) Sawai MadhopurKarauli,Sapotra, Khandar 3540
9. Sikar Neem-ka-Thana, Srimadhopur,Dantaramgarh, Sikar, Fatehpur Laxmangarh 50
10. Tonk Tonk, Malpura, Todaraisingh, Duni,Uniara, Newai 35
11. Barmer SiwanaPachpadraBarmer,Chohtan, Sheo 6075100
12. Jaisalmer PokaranJaisalmer, Fatehgarh,NachnaRamgarh, Sam 75100125
13. Jalore Jalore, Ahore, Jaswantpura, Sanchore 50
14. Jodhpur BilaraJodhpur Shergarh,Osian,Phalodi 456075
15. Nagore Digana, Parbatsar,NawaMertaDidwana, Ladnu, JayalNagore 50406065
16. Pali Bali, DesuriJaitaranRaipur,Kharechi (Marwar), Sojat, Pali 354540
17. Sirohi Sirohi, Reodar, Sheoganj[AbuRoadPindwara] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] 4535
18. Bundi Bundi, Patan, Talera, Hindoli, Nainwa 35
19. Jhalawar Aklera, Bakani, Manohar Thana, Pirawa[including Sunel area] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.]Khanpur, Gangdhar, Pachpahar, JhalraPatan, Dag 3530
20. [] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] Baran Baran, Mangrol, Chhabra, Atru,ChhipabarodShahbad, Kishangarh 3040
20A. Kota Ladpura, DigodPipalda, Ramganjmandi Sangod 3530
21. Bhilwara Mandal, Raipur, Shahada,AsindBanera, Bhilwara, Hurda, Kotri, Shahpura, Mandalgarh,Jahazpur 3035
22. Chittorgarh Begun, Chittorgarh, Gangrar, Kapasin,Rashmi, Badi Sadri, Chhoti SadriBhadesar, Doongla, Kanera,Neembahera, Pratapgarh, Achhanera,[Bhoopal Sagar, Bhensrorgarh] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] 3035
23. Banswara Banswara, Gadhi, Ghatol, Bagidora,Kushalgarh 30
24. [] [Substituted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.] Rajsamand Nathdwara, Railmagra,RajsamandKumbhalgarhAmet, Bheem, Devgarh 253330
24A. [] [Inserted by Am. Notification No.26.] Udaipur Salumber, Kherwara,SaradaVallabhnagarDhariavadMavli,GirwaGogundaJhadol, Kotra 403040302540
25. Dungarpur Aspur, Dungarpur, Sagwara 30
[Form A] [Inserted by Notification Dated 21-1-1992, Published in Rajasthan Gazette Part 4(C), Dated 19-3-1992, p. 300.][See Rule 7A]Application under sub-section (3) of Section 15AAA of the Rajasthan Tenancy Act, 1955Sir,I, .......................... S/o ................................... Aged ................... resident of village .................................. Tehsil ..................... Distt. .............. beg to state as under -