Section 13(1) in Bihar Privileged Persons Homestead Tenancy Rules, 1948

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State of Bihar - Subsection

Section 13(1) in Bihar Privileged Persons Homestead Tenancy Rules, 1948

(1)The Collector shall maintain a register in Form "J".]Form AApplication Under Section 5 (1) ofThe Bihar Privileged Persons Homestead Tenancy Act, 1947

To,
	The Collector......................
		1. Name and address of the applicant/ privilegedtenant -
		Resident of	….	….
		Thana	….	….
		Sub-division	….	….
		District	….	….
		2. Name and address of landlord by whom ejected-
		Resident of	….	….
		Thana	….	….
		Sub-division	….	….
		District	….	….
		3. Details of the homestead or part thereof fromwhich ejected including area and place where situated.
		4. Date since when the applicant has beenholding the above homestead.
		5. Date when the applicant was ejected from theabove homestead.
		6. Relief prayed for	….	….
			Signature of applicant

Form BApplication Under Section 6(1) of the Bihar Privileged Persons Homestead Tenancy Act, 1947

To,
	The Collector of..........................
	1. Name and address of the applicant -
	Resident of	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	2. Whether the applicant is a landlord or aprivileged tenant
	{\|
3. If\| landlordprivileged\| tenant name andaddress of the\| landlordprivileged

tenant concerned-||-|| Resident of| ….| ….|-|| Thana| ….| ….|-|| Sub-division| ….| ….|-|| District| ….| ….|-|| 4. Details of the holding for which fair andequitable rent has to be determined including area and placesituated.||-|| 5. The amount or rate of rent existing.||-|| 6. Relief prayed for| ….| ….|-|| Signature of applicant.|}Form CApplication Under the First Proviso To Section 8(1) of the Bihar Privileged Persons Homestead Tenancy Act, 1947.

To,
	The Collector of..................
	1. Name and address of the landlord -
	Resident of..	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	2. Name and address of privileged tenant -
	Resident of..	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	3. Details (including area and situation) of theholding to be ejected from.
	4. Ground on which application for ejectment ismade, whether under clause (a) or (b) or both of Section 8(1).
	5. If under (a) state the use made of theholding and how rendered unfit for the purposes of tenancy….........
	6. If under (b), state when rent paid last.
	7. Relief prayed for	….	….
		Signature of applicant.

Form DApplication under Section 13(1) of the Bihar Privileged Persons Homestead Tenancy Act, 1947

To
	The Collector of …...........................
	1. Name and address of the mortgagor -
	Resident of	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	2. Name and address of the mortgagee -
	Resident of	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	3. Name and address of the landlord
	Resident of	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	4. Details of the holding mortgaged -
	5. Number and date of registration of mortgageunder the Indian Registration Act
	6. State how mortgagee legally liable to payrent of mortgaged property -
	7. Statekistorkistsfor whichrent not paid by the mortgagee -
	8. State when mortgagor deposited arrears ofrent with costs with the Collector (number and date of challan tobe given in each case -
	9. Relief prayed for	….	….
		Signature of applicant

Form EApplication under Section 15(1) of the Bihar Privileged Persons Homestead Tenancy Act, 1947

To,
	The Collector of................
	1. Name and address of the applicant -
	Resident of	….	….
	Village	….	….
	Thana	….	….
	Sub-division	….	….
	District	….	….
	2. Name and address of the privileged tenantmaking an improper transfer, if he is not the applicant	….	….
	3. Name and address of the transferee.
	4. State whether whole or part of the holdingimproperly transferred....
	5. Nature of transfer, how it contravenesprovision of Section 9 (State as far as known)	….	….
		Signature of applicant.

Form FNotice under Sub-Rule (2) of Rule 5 of the Bihar Privileged Persons Homestead Tenancy Rules, 1948To,......................Whereas the undersigned will hold enquiry on the spot on the...................... day of.................. 200.................. regarding an application filed by...... under [*] [Here state the provisions of the Act.]....................... of the Bihar Privileged Persons Homestead Tenancy Act, 1948...............you are hereby directed to appear on the above date before the undersigned with all the evidence in your possession in support of, or against the applicant.

Date	Enquiring Officer

Note. - The serving peon shall unite his service report and, if possible obtain signature or thumb impression of a witness of the village where the notice is served.Form GRecord of Homestead under sub-rule (5) of the Rule 5 of the Bihar Privileged Persons Homestead Tenancy Rules, 1948.Name of the village..................... Thana No. ...................... Anchal........... Thana......................... P.O. ........................ Name of the owner of the land (with full particulars).

Name of tenant (with parentage, full address andshares).	Khata no.	Khesra no.	Area.	Boundary.	Nature of land.	Fair rent fixed by the Collector.	Status (Kaiyami or Shikmi dakhalkar).	Case no ........ Under Section................... of the Bihar Privileged Persons HomesteadTenancy Act.	Remarks.
1	2	3	4	5	6	7	8	9	10
			N					Collector.
			S
			E
			W]

Note. - The serving peon shall unite his service report and, ifHere state the purpose for which application is made.[Form-H] [Form H to K inserted by G.S.R. 22, dated 25.2.1971.]General NoticeForm of the General Notice to be published under Section 17A calling upon the landlord whose lands are deemed to be acquired by the State.For publication at village .................... P.S. ....................... Thana..................... Thana No. ............Notice is hereby given to all land holders that the portion of their lands which is in occupation by the privileged tenant has been acquired by the State Government on payment of compensation at the prescribed rate under Section 17A of the Bihar Privileged Persons Homestead Tenancy Act, 1947 and the same may be treated as settled with the privileged tenant for homestead purposes.Now all the landholders are informed that they should file an application in Form "I" to the Collector within sixty days from the issue of the notice for payment of compensation.Date......

Office Seal

Signature of the Collector under the Act.

Form IForm of Application to be filed by the Land Holders For Payment of CompensationTo,The Collector (Under the Act)Sir,Whereas after the commencement of the Bihar Privileged Persons Homestead Tenancy (Amendment) Act, 1970 my....................... Khatas............... Dhurs .................. Dismal................ of land has been acquired by the State Government.Now, therefore, I (Name)......................... Land-holder/guardian of the landholder (Name)..............................................................who is a minor, a resident of village P.S................. district................. hereby submit to you, the following information for payment of compensation and apportionment of rent of my holding -

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State of Bihar - Subsection

Section 13(1) in Bihar Privileged Persons Homestead Tenancy Rules, 1948