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State of Punjab - Section

Section 22 in The Punjab Land Revenue (Special Assessments) Rules, 1958

22. Scales of special assessment to be applied to new land put to non- agricultural use during the currency of the special assessment.

- During the period for which the special assessment remains in force the new sites of land or potential building sites put to non-agricultural uses mentioned in rule 4(2)(a) to (k) from harvest to harvest shall be classified by the Collector into the five classes of each category in the block or assessment circle, as the case may be, and the scale of special assessment of the class in that category shall be enforced on those sites in lieu of the land revenue payable at that time.Form I(See rule 20)Statement No. I showing details of Land to be specially assessed which has been put to non-agricultural use or to use different from that for which a general assessment is in forceTown or village, _________________ Hadbast No. _________________ Abadi _________________, Tehsil _________________ Assessment Circle _________________ District _________________ for the year 19
1 2 3 4 5 6 7 8
        Area    
Khasra number in seriatim, which has been put tonon-agricultural use or a use different from that for which ageneral assessment is in force Number of house or building already given at the spot forhouse or property tax Number of present Khatauni in the latest jamabandi Number of present Khewat in the latest jamabandi Total That part which is liable to special assessment with kind ofnon- agricultural use Remaining area with kind of soil Owner with description
               
9 10 11 12 13 14 15 16
    AMOUNT OF ANNUAL TAXES ALREADY BEING PAID      
Cultivator, tenant or person in possession with description.In case of more than one tenant, etc., kind and extent of areaunder possession of each Annual rent or ground rent House Tax Property Tax Total Amount of ordinary land revenue already assessed Opinion of Circle Revenue Officer with regard to reliabilityof recorded figures and the class in which the site should be putwith signatures REMARKS
               
    Rs. Rs. Rs. Rs.    
Form II(See Rule 20)Statement No. II showing details of the transactions of sale/lease of land to be specially assessed which has been put to non-agricultural use or to a use different from that for which general assessment is in forceTown or village, _________________ Hadbast No. _________________, Tehsil _________________ Assessment Circle _________________, District _________________, for the year 19 _________________ to 19 _________________
        CONSIDERATION MONEY    
        For Sale For Sale    
Serial No Mutation Number Alienor and alienee write in short Khasra No. and kind of soil or use to which it has been put For land For building Total For land For building Total Date of transaction REMARKS
        Rs.   Rs. Rs. Rs. Rs. Rs.    
Note. - All the transactions of sale should be entered first and then of lease.Internally the transactions pertaining to assessable area should be entered first.Form III
1 2 3 4 5 6 7  
    TOTAL CONSIDERATION AVERAGE OF LAND ONLY  
Kind of the Total area under transaction For land For building Total Per acre Per marla REMARKS
SALES              
Cinemas              
Hotel and Restaurant              
Petrol-Pump              
Factories              
Shop              
Shop-cum-residence              
Residential houses              
Residential bungalow              
Cart, tonga, motor or other stands or landing ground              
Brick-kiln and land from which earth is taken for bricks              
Other non-agricultural uses              
Potential building sites              
LEASES              
Cinemas              
Hotel and Restaurant              
Petrol-pump              
Factories              
Shop              
Shop-cum-residence              
Residential bungalows              
Cart, tonga, motor or other stands or landing grounds              
Brick-kiln and land from which earth is taken for bricks              
Other non-agricultural uses              
Potential building sites              
Note. - The average consideration money in the case of leases will be annualForm V(See Rule 20)Questionnaire to be answered by the owner of the land