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State of Madhya Bharat - Section

Section 7 in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act

7. A copy of the Khasra of Samvat 2007 pertaining to the land and the document which purports to show the existing rights in trees is appended herewith.

Particulars of land in which the Pacca tenant rights have been acquired under Chapter IV of the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (No. XXVIII of 1951).
Name of Village Name of Jagirdar or Zamindar of the Khudkashtland or name of the original tenant, as the case may be Name of person acquiring the right of Paccatenant Details of land in which Pacca tenant right havebeen acquired
Khasra No. Area (Acres) Assessment
1 2 3 4 5 6
 
Statement showing the number and species of trees
Name of village Khasra No. Particulars of the trees
No. Species No. Species No. Species No. Species No. Species
1 2 3 4 5 6 7 8 9 10 11 12
Total
(See Sections 21 and 23)[Rule Prescribing Court-Fee] [Published in M.B. Gazette, dated 29-12-55, Zild 8 Vol. 39 p. 1030.]Notification No. 99/6-J.C.-538/55, dated 22-12-1955. - In exercise of the powers conferred by Section 39 of the Madhya Bharat Abolition of Jagirs Act, Samvat 2008, the Government hereby makes the following Rules for prescribing court-fees on application filed in a proceeding under the Act and fees to be paid for the issue or execution of process :Save as otherwise expressly provided in the Act, there shall be paid such court-fees on applications filed in a proceeding under the Act and such fees for the issue or execution of any process thereunder as contained in Schedule I.