Section 30(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

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State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(2)Copies of such documents, statements and registers may be issued under the orders of the Compensation commissioner, or the Collector, as the case may be, on payment of the same fees as are prescribed for the issue of a copy of the revenue record, registers and statements maintained by the collector under the rules in force for the time being:Provided that no fees shall be charged for copies required for official use.Form 'A'[See Rule 3]Notice under rule 3 of the Rajasthan Land Reforms and Acquisition of Landowners' Estates Rules, 1964.From:The Collector of ........... District.To:...............................................(full name and title of the landowner to be mentioned)Whereas the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963, has come into force from the 13th April, 1964 and every estate as defined in clause (b) of section 2 of the said Act, of very landowner, as defined in clause (g) ibid, Ls liable to the payment of land revenue to the State Government as from the 1st of April, 1963, and till the day immediately preceding its acquisition by a notification under section 7 of the Act:And Whereas I ................... (name) Collector of ............... (name of district to be mentioned) am required by sub-section (2) of section 3 of the said Act to assess the land revenue payable in respect of your estate and to determine under sub-section (1) of section 4, the rental income from such estate;You are, hereby requested kindly to furnish, within sixty days of the receipt of this notice, a statement in form 'B' (copy attached) of the rental income from all the villages and lands forming part of your estate.Kindly note that if the statement of rental income is not furnished within the period specified above, I shall, as empowered by sub-section (3) of section 5 of the Act, proceed to determine the rental income in accordance with the provisions of the said sub-section of the said section.I have also to invite your attention to the provisions of sub-section (4) of section 5 of the Act, which lays down that the statement furnished by a landowner may be used against him for the purpose of determining the compensation payable on the acquisition of his estate.Given under my hand and the seal of the Court this day of ......... 19 .....

Seal of the Court

Signature of Collector

Form 'B'[See Rule 3(c)]Statement of rental income for assessment of land revenue under section 3 of Rajasthan Act No. 11 of 1964.From:..................................................................................................(Name and address of landowner)To:The Collector of ................................. (District)Dear Sir,In response to your notice dated the..............I hereby furnish the following statement of the rental income of my estate for the purpose of assessment of land revenue:Name of landowner ..........................Date of acquisition .......................Particulars of Estate

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State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964