Section 21(3) in The Bihar and Orissa Natural Calamities Loans Rules, 1934

[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in The Bihar and Orissa Natural Calamities Loans Rules, 1934

(3)Personal.In the case of immovable property, state if the property is free from encumbrances and if registered, the number and date of the registered deed and the name of registry office.Column 5. - Whether shop, residence combined shop and residence, workshop or other building whether pucca or katcha building.Column 6. - Reference to the plot number in the record of rights (if any) in which the lands are contained or to the holding number in municipal areas shall be given.Reverse of Form A-1Particulars to be filled in by Enquiring OfficerI. Mauza with thana number or mohalla and thana, plot number or holding number ward number and area of land on which the house will be built.II. Status of applicant i.e. proprietor or tenant; whether the destroyed building was or whether the proposed building will be occupied jointly with other co-sharers and if so whether all the co-sharers responsible for the loan have joined in the application. Right of applicant in the building or land.III. Name of surety (if any).IV. Security-

(i)If the land on which the building is to be constructed the nature and value of the applicant's interest in it, and the nature and extent of encumbrances, if any.

(ii)If immovable property other than the land itself its nature, value and nature and extent of pre-existing encumbrances, if any.

(iii)If personal the names and status of the co-sureties.

(iv)If any property belonging to a surety the nature of the property and interest of the surety in it.

Note. - Under Section 8 (1) of the Act the repayment of the loan is made a first charge on the building to be repaired or constructed and the applicant's interest in the site of such building. Immovable property been as security should be property other than such building or land.V. Name and probable cost of the original building.VI. Probable cost of new building:(If an estimate has been prepared the estimated cost should be given).VII. Repayment-

(i)Suitable date for first instalment with reference to Clause VI.

(ii)Proposed instalments and period of repayment.

IX. Date on which the loan or any instalment thereof should be received by the applicant.X. Recommendations of the Enquiries Officer.Form A-2Application for loan for repairs to building

Name, father's name, residence, etc. of theaffected owner	Amount of loan required	Number of instalments in which required andamount of each instalment	Nature of the building and the extent of damageby the calamity	Estimated cost of repairs
1	2	3	4	5

Situation of the building	Applicant's rights in the building and land	Number of security if any, other the building	Period proposed for repayment	Encumbrances on the damaged house and on the landon which it stands
6	7	8	9	10

I/we declare that I am/we are the owner(s) of the building described in this application, valued approximately at Rs.............which has been damaged by the natural calamity to the extent of approximately Rs.Signature or thumb-impression of the affected owner.I/we declare that the statements made by me/us in the above application are true to the best of my/our knowledge and belief.Signature or thumb-impression of the affected owner.Note-Column 1. - Aliases, if any, are to be entered.Column 2. - In figures as well as in words.Column 4. - Whether shop, residence, combined shop and residence, workshop or other building-Whether pacca or katcha.Column 8. - Security may be of the following descriptions:-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 21(3) in The Bihar and Orissa Natural Calamities Loans Rules, 1934