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      • 1. Short title.
      • 2.
      • 3. Form and Service of Notice to Encroacher.
      • 4. Enquiries.
      • 5.
      • 6.
      • 1. Short title.
      • 2. Application.
      • 3. Definition.
      • 4. Hereditary Archaka Scheme.
      • 5. Hereditary Archaka Families.
      • 6. Rule of Succession.
      • 7. Right to Archakatvam.
      • 8. Honours.
      • 9. Category of Hereditary Archakas.
      • 10. Emoluments.
      • 11. Benefits.
      • 1. Short title.
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      • 1. Short title, extent, application and commencement.
      • 2. Definitions.
      • 3. Appointments etc., of Commissioner, Additional Commissioner, Regional Joint Commissioner, Deputy Commissioner and Assistant Commissioner.
      • 4. Qualifications for appointment of Commissioner etc.
      • 5. State to be divided into regions, divisions and subdivisions for the purposes of this Act.
      • 6. Preparation and publication of list of charitable and religious institutions and endowments on the basis of income.
      • 7. Commissioner to be corporate sole.
      • 8. Powers and functions of Commissioner and Additional Commissioner.
      • 9. Powers and functions of Regional Joint Commissioner.
      • 10. Powers and functions of Deputy Commissioner.
      • 11. Powers and functions of Assistant Commissioner.
      • 12. Powers of Commissioner etc., to enter and inspect institutions and endowments .
      • 13. Commissioner etc., to observe appropriate form, usages and practices.
      • 14. Vesting of all properties in the institution or endowment.
      • 15. Appointment of Board of Trustees.
      • 16. Abolition of heriditary trustees.
      • 17. Procedure for making appointments of trustees and their term.
      • 18. Qualifications of Trusteeship.
      • 19. Disqualifications for trusteeship.
      • 20. Chairman of the Board of Trustees.
      • 21.
      • 22. Vacancy in the office of trustee and filling of such vacancy.
      • 23. Powers of the trustee.
      • 24. Duties of the trustees.
      • 25. Fixation of dittam.
      • 26. Power of trustee of charitable or religious institution over trustee of specific endowment.
      • 27. Acts of trustees or Board of Trustees not to be invalidated by informality, vacancy etc.
      • 28. Suspension, removal or dismissal of trustee.
      • 29. Appointment and duties of Executive Officer.
      • 30. Appointment of Engineering staff.
      • 31. Appointment of Engineers, Architects and Silpis for each subdivision.
      • 32. Appointment of Subordinate Officers.
      • 33. Constitution of Endowment services for different officers or classes of officers.
      • 34. Abolition of hereditary rights in Mirasidars, Archakas and other office holders and servants.
      • 35. Appointment of office holders and servants, etc.
      • 36. Qualifications for Archaka.
      • 37. Punishment of office holders and servants.
      • 38. Power of Commissioner, Deputy Commissioner or Assistant Commissioner to punish officeholders etc., in certain cases.
      • 39. Transfer of office holders and servants.
      • 40. Office holders and servants not to be in possession of jewels etc., except under conditions.
      • 41. Power of Executive Officer not to implement resolution of the trustee or the Board of Trustees in certain cases.
      • 42. Overriding effect of the provisions of this chapter over the existing corresponding provisions.
      • 43. Registration of Charitable and Religious Institutions and Endowments.
      • 44. Power of Commissioner to have the institution or endowment registered.
      • 45. Application in regard to entry or omission to make an entry in register.
      • 46. Extract from the register maintained under Section 43 to be furnished.
      • 47. Definition.
      • 48. Certain sections of Chapter III not to apply to maths or specific endowments attached thereto.
      • 49. Fixation of dittam.
      • 50. Padakanukas and other gifts.
      • 51. Removal of Mathadhipathi.
      • 52. Filling of temporary vacancies in the office of the mathadhipathi.
      • 53. Filling of permanent vacancies in the office of mathadhipathi.
      • 54. Nomination of mathadhipathi.
      • 55. Power of Commissioner to frame schemes.
      • 56. Dharmadayam.
      • 57. Budget of charitable or religious institution or endowment.
      • 58. Accounts and audit.
      • 59. Authority to whom audit report is to be submitted.
      • 60. Contents of audit report.
      • 61. Rectification of defects in audit, etc.
      • 62. Rectification of defects detected by Commissioner.
      • 63. Agency to audit accounts.
      • 64. Duty of trustee to give all assistance and facilities to auditors.
      • 65. Liability of institution or endowment or Dharmadayam to pay annul contribution and audit fees.
      • 65A. Archakas, other office holders and servants' salary and other emoluments fund.
      • 66. Assessment of contribution on the trustee.
      • 67. Liability of institution or endowment to pay costs etc.
      • 68. Payment of contribution costs, charges and expenses.
      • 69. Establishment of Endowments Administration Fund.
      • 70. Common Good Fund.
      • 71. Vesting of Common Good Fund.
      • 72. Utilisation of Surplus Funds.
      • 73. Determination and application of properties and funds of defunct institution or endowment.
      • 74. Appropriation of endowments.
      • 75. Lease, sale of inams to be void in certain cases.
      • 76. Prohibition of transfer of lands granted for rendering service to a religious or charitable institution or endowment.
      • 77. Resumption of Inam Lands.
      • 78. Appeal.
      • 79. Prohibition of purchase of immovable property in certain cases.
      • 80. Alienation of immovable property.
      • 81. Invalidation of unauthorised sale.
      • 82.
      • 83. Encroachments by persons on land or building belonging to charitable or religious institution or endowment and the eviction of encroachers.
      • 84. Mode of eviction on failure of removal of the encroachments as directed by the Endowments Tribunal.
      • 85.
      • 86. Penalty for offences in connection with encroachment.
      • 87. Power of Endowments Tribunal to decide certain disputes and matters.
      • 88. Right of appeal against the decision of the Endowments Tribunal under Section 87.
      • 89. Compromise how to be made.
      • 90. Appeal in certain cases.
      • 91. Revision.
      • 92. Power of the Commissioner to call for records and pass orders.
      • 93. Power of Government to call for records and pass orders.
      • 94. Review.
      • 95. Application of the Act to Tirumala Tirupathi Devasthanams.
      • 96. Constitution of Board of Trustees.
      • 97. Powers and functions of the Board.
      • 97A. Constitution of Committee.
      • 97B. Powers and functions of Committee.
      • 98. Qualifications and disqualifications for Chairman and members of Board or Committee.
      • 99. Term of office of Chairman and Members of the Board or Committee.
      • 100. Chairman and members not to receive or be paid salary or other remuneration.
      • 101. Resignation.
      • 102. Cessation of office members.
      • 103. Suspension or removal of Chairman or member.
      • 104. Casual vacancy in the office of the Chairman or member.
      • 105. Dissolution and reconstitution of Board or Committee.
      • 106. Appointment of Executive Officer, Joint Executive Officer, Special Grade Deputy Executive Officer and Financial Advisor and Chief Accounts Officer etc.
      • 107. Qualifications for appointment of Executive Officer, Joint Executive Officer, Special Grade Executive Officer, Financial Advisor and Chief Accounts Officer etc.
      • 108. Term of appointment of Executive Officer and Joint Executive Officer.
      • 109. Powers and functions of Officers appointed under Section 106.
      • 110. Extraordinary powers of the Executive Officer.
      • 111. Funds of the Tirumala Tirupathi Devasthanams.
      • 112. Establishment of Hindu Dharma Prachara Parishad.
      • 113. Establishment of Sri Venkateswara Sishtacharya Vidya Samstha.
      • 114. Civic Administration of Tirumala Hills Area.
      • 115. Powers of Government to take over or transfer, control and management of educational institutions belonging to Tirumala Tirupathi Devasthanams to the Government or any authority.
      • 116. Budget.
      • 117. Accounts and Audit.
      • 118. Encroachments.
      • 119. Enquiries.
      • 120. Appeals.
      • 121. Revision.
      • 122. Review.
      • 123. Right of preemption.
      • 124. Oath of Office.
      • 125. Administration Report.
      • 126. Meeting of the Board or Committee.
      • 127. Acts of the Board or Committee not to be invalidated by informality, vacancy etc.
      • 128. Committee to be in possession of institutions and properties.
      • 129. Suits and legal proceedings by or against Tirumala Tirupathi Devasthanams.
      • 130. Cost of Proceedings etc.
      • 131. Annual Inspection.
      • 132. Power of the Commissioner to transfer proceedings etc.
      • 133. Duty of trustees, etc., to handover charge to successor and procedure for recovery of possession of institution, etc., in case of default.
      • 134. Trustee not to lend or borrow money without sanction.
      • 135. Dissolution of the Board of Trustees.
      • 136. Costs of proceedings etc.
      • 137. Appointment of specified authority by Government incertain cases.
      • 138. Public Officers to furnish copies of or extracts from certain documents.
      • 139. Power to enter and inspect.
      • 140. Bequest under will for benefit of charitable or religious institution or endowment.
      • 141. Court fee to be paid as specified in the Third Schedule of Act VII of 1956.
      • 142. Savings.
      • 143. Property of charitable or religious institution or endowment not to vest under the law of limitation after commencement of this Act.
      • 144. Abolition of shares in Hundi and other rusums.
      • 145. Adoption or amalgamation of institutions and Endowments.
      • 146. Constitution of Renovation Committee and its liability.
      • 147. Imposing of fines and execution.
      • 148. Recovery of contributions etc., as arrears of land revenue.
      • 149. Procedure and powers at enquiries under this Act.
      • 150. Notifications, orders etc., under the Act not to bequestioned in Courts of law.
      • 151. Bar of Jurisdiction.
      • 152. Constitution of Andhra Pradesh Dharmika Parishad.
      • 153. Power to make rules.
      • 154. Exemptions.
      • 155. Repeals and Savings.
      • 156. Certain enactments cease to apply to charitable andreligious institutions.
      • 157. Trustees etc., to be public servants.
      • 158. Validation.
      • 159. Power to remove difficulties.
      • 160. Overriding effect of the Act.
      • 161. Archakas and other employees welfare fund.
      • 162. Constitution of Endowments Tribunal.
      • 1. Short title.
      • 2. Definitions.
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      • 1. Short title.
      • 2. In these rules unless the context otherwise requires.
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      • 1. Short title.
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      • 3. In these Rules, unless the context otherwise requires.
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      • 13. Other Office holders and servants.
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      • 17. Age.
      • 18.
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      • 7.
      • 1.
      • 2. Income to be collected on due dates.
      • 3. Responsibility of the trustee or the Executive Officer.
      • 4. Trustee or executive officer to grant receipts for all items of income.
      • 5. Issue of temporary receipts.
      • 6. Signature or thumb impression of persons to whom receipt is issued to be obtained.
      • 7. Accounting collections without delay.
      • 8. Only trustee or executive officer to give a valid discharge of claim.
      • 9. No expenditure without Budget Sanction.
      • 10. Expenditure to be incurred according to dittam and Budget.
      • 11. Claim indisputably payable.
      • 12. Bill to be signed by persons making claim against the institution.
      • 13. Responsibility of persons making disbursements without sanction of Executive Officer.
      • 14. Receipt to be obtained for all payments.
      • 15. All purchases shall be supported by bill or certificates.
      • 16. Arrear Claims.
      • 18. Authority to write off irrecoverable loans, etc.
      • 1. Short title.
      • 2. Definitions.
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      • 2. Definitions.
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      • 1. Short title.
      • 2.
      • 3. The lending or borrowing of money on behalf of the institution referred to in Rule 1 shall be subject to the following conditions, namely.
      • 4.
      • 1. Short title.
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      • 1. Short title.
      • 2. Definitions.
      • 3. Constitution of Renovation committee.
      • 4. Committee to be a Body Corporate.
      • 5. Term of office of the Committee.
      • 6. Termination of appointment.
      • 7. Functions of the Committee.
      • 8. Functions of the Chairman.
      • 9. Collection of donations.
      • 10. Receipt Books.
      • 11. Mode of collection.
      • 12. Accounts.
      • 13. Joint Account.
      • 14. Deposits.
      • 15. Meetings.
      • 16. Procedure in case of disputes.
      • 17. Resolutions to be communicated to the Commissioner etc.
      • 18. Mode of execution of works.
      • 19. Audit.
      • 20. Complaints and suggestions of the members of the Committee.
      • 21. Issue of directions by the Government etc.
      • 22. Powers of the Committee and Chairman.
      • 1. Short title.
      • 2. Form of application and presentation thereof.
      • 3. Copies to accompany the application.
      • 4. Deed of alienation, if any, to accompany the application.
      • 5. Procedure to be followed by the Revenue Divisional Officer.
      • 6. Service and publication of notice of application.
      • 7. Procedure at Inquiry.
      • 8. Publication of order of Resumption.
      • 9. Application for execution of order granting Ryotwari patta.
      • 10. Manner of execution of order granting Ryotwari Patta.
      • 11. Time for presentation of appeals.
      • 12. Procedure in appeal.
      • 1. Short title.
      • 2. Constitution.
      • 3. Method of Appointment
      • 4. Reservation of Appointment.
      • 5. Qualifications.
      • 6. Age.
      • 7. Minimum Service.
      • 8. Probation.
      • 9. Training.
      • 10. Tests.
      • 11. Unit of Appointment.
      • 1. Short title.
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      • 2. Definitions.
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      • 13.
      • 1. Short Title.
      • 2. Budget Sanction.
      • 3. Demand notice to remit the amount.
      • 4. Acknowledgement.
      • 5. Responsibility for prompt remittance.
      • 6. Preparation of Balance sheet.
      • 1.
      • 2.
      • 3. quorum for the special meeting shall be.
      • 4.
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      • 6.
      • 7.

The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Resumption of Inam Lands and Appeal Rules, 1987

Last Updated 28th May, 2019 [ap132]

In exercise of the powers conferred by Sections 77 and 78 read with Section 153 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act No.30 of 1987) the Governor of Andhra Pradesh hereby makes the following rules as the same having been previously published as required by sub-section (1) of Section 153 of the said Act.

1. Short title. - These rules may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Resumption of Inam Lands and Appeal Rules 1987.

2. Form of application and presentation thereof. - Every application under sub-section (1) of Section 77 shall be in Form 'A' annexed to these rules and shall be presented to the Revenue Divisional Officer in person or by counsel.

3. Copies to accompany the application. - The application shall be accompanied by as many copies thereof as are required for service on the Commissioner for Endowments Department and each of the persons mentioned in sub-section (2).

4. Deed of alienation, if any, to accompany the application. - If the application is made on the ground specified in sub-clause (i) of sub-section (1), it shall be accompanied by an authenticated copy of the deed, if any,under which the inam or portion thereof was gifted, exchanged, sold mortgaged or leased.

5. Procedure to be followed by the Revenue Divisional Officer. - (1) On receipt of an application under sub-section (1) of Section 77, the Revenue Divisional Officer shall-

(a) If he is satisfied that the application is in conformity with the provisions of the Act and these rules, fix a date for the inquiry which shall not be less than thirty days from the date of application;and

(b) If he is not so satisfied, return the application to the applicant for being brought into such conformity and represented within a reasonable period to be specified, which may however be extended at the discretion of the Revenue Divisional Officer.

(2) In cases falling under clause (b) of sub-rule (1)-

(a) if the application is not represented within the specified period in that behalf or if it is so represented within such period but the Revenue Divisional Officer is not satisfied that it has been brought in conformity with the provisions of the Act and these rules, the Revenue Divisional Officer may reject the application; and

(b) if the application is represented within the specified period aforesaid and the Revenue Divisional Officer is satisfied that it has been brought in conformity with the provisions of the Act and these rules; the Revenue Divisional Officer shall fix a date for the inquiry which shall not be less than thirty days from the date of representation of application.

6. Service and publication of notice of application. - (1) In case where an application has been presented under sub- section (1) of Section 77 the notice referred to in clause (a) of sub-section (2) of Section 77 shall be in Form 'B' annexed to these rules and shall be accompanied by a copy of the application and shall be served in the manner specified in sub-rule (3).

(2) In case where the Revenue Divisional Officer acts on his own motion under sub-section (1) the notice referred in clause (a) of sub-section (2) shall be in Form B-I annexed to these rules and shall be served in the manner specified in sub-rule (3).

(3) Service of such notice shall be effected-

(a) in the case of each of the other persons mentioned in clause (a) of sub-section (2) of Section 77 by delivery of a copy to such person or to some adult male member of his family at his usual place of residence or to the authorised agent of such person.

(4) Such notice shall be published

(a) on the notice board of the office of the Assistant Commissioner, Mandal Revenue Officer and Revenue Divisional Officer concerned;

(b) on the notice board or the front door of the Math or temple concerned.

(c) on the notice board of the office of the Municipal Council or the village chavidi and if there is no village chavidi in some other conspicuous place in the village in which th temple concerned is situate;

(d) in any other conspicuous place in the locality which may be selected by the Revenue Divisional Officer in his discretion.

(5) The notice shall also be published in the District Gazette in the language of the district.

7. Procedure at Inquiry. - At the inquiry under clause (a) of sub- section (1) the Revenue Divisional Officer shal hear and record the substance of the evidence produced by the parties concerned on such of the following points as are relevant namely.

(i) whether the inam was or was not made, confirmed or recognized by the Government;

(ii) the purpose for which the inam was granted;

(iii) whether the inam or any portion thereof was or was not alienated by exchange, gift, sale, mortgage, or lease for a term exceeding six years.

(iv) what is the custom or usage concerned the performance of the charity or service as the case may be;

(v) whether there has been any failure to perform, or to make the necessary arrangements for performing the charity or service in accordance with such custom;

(vi) in case a portion of the inam has been alienated or is in the enjoyment of any person or persons who has or have failed to perform or make the necessary arrangements for performing his or their part of the charity or service for performing which the inam was granted, whether that portion can be se tely sub-divided.

(vii) whether the math or temple has ceased to exist;and

(viii) whether the charity or service has become impossible for performance.

8. Publication of order of Resumption. - A copy of every order of resumption passed under Section 77 (1) shall be published in the same manner as in the case of notice published under sub-rule (4) of Rule 6 above.

9. Application for execution of order granting Ryotwari patta. - Any application for the execution of an order passed under clause (a) of sub-section (4) granting ryotwari patta in respect of any inam or part of an inam, shall be presented to the Revenue Divisional Officer in Form-C annexed to these rules within one year form the date of the order. The Revenue Divisional Officer my, however, for reasons to be recorded in writing admit an application presented after the prescribed period under this rule.

10. Manner of execution of order granting Ryotwari Patta. - An order under clause (a) of sub-section (4) granting Ryotwari Patta in respect of any inam or part of inam shall be executed in the following manner:-. Where the inam, or part is resumed and order is issued to this effect, after due inquiry as prescribed under Rule 7 of these Rules, the Revenue Divisional Officer, shall issue a Warrant to the concerned Revenue Inspector authorising him to take possession of land and deliver it to the Math or Temple concerned or to such religious, educational or charitable institution recommended by the Commissioner, as the case may be, if required after removing any person, bound by the order of granting Ryotwari Patta who refuses to vacate the land.

11. Time for presentation of appeals. - (1) The time allowed to a party for perferring an appeal to the District Collector against an order passed by the Revenue Divisional Officer under sub- section (1) of Section 77 shall be sixty days from the dateof receipt of the order by the party, after excluding the time, if any, taken by him for obtaining an authenticated copy of the order.

(2) Such appeal shall be presented to the District Collector in person or by counsel and such an ppeal shall be accompanied by:

(a) an authenticated copy of the order appealed against;and (b)as many copies of the memorandum of appeal as are required for service one to each of the persons and bodies mentioned in sub- section (2) (a) of Section 77 of the Act.

12. Procedure in appeal. - (1) On receipt of any such appeal, the District Collector shall fix a date for the enquiry and give notice referred to in sub-section (1) of Section 78 in Form-D annexed to these rules,. Every such notice shall be accompanied by a copy of the Memorandum of appeal. The notice shall be served in the manner prescribed in sub-rule (3) of Rule 6. At the inquiry the District Collector shall pursue the evidence recorded by the Revenue Divisional Officer under Rule 7, hear the parties who may appear before him and pass an order as required by sub- section (1) of Section 78 of the Act.

(2) The parties to an appeal shall not be entitled to produce additional evidence whether oral or documentary before the District Collector but if it is found that-

(a) the Revenue Divisional Officer has refused to admit any evidence which ought to have been admitted;or

(b) the District Collector requires any documents to be produced or any witness to be examined to enable him to pronounce Judgment;or

(c) there is any other substantial cause, the District Collector may allow such evidence or documents to be produced or such witness to be examined.

(3) Wherever additional evidence is allowed to be produced by the District Collector under the foregoing provisions he shall record the reason for its admission.

Annexure 1

Form A

[See Rule 2]

Application under Section 77 (1) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act 30 of 1987.

1. Name,description, age and place of residence of the applicant.

2. If the applicant is not the trustee of an Institution or Endowment or the Commissioner what interest he has in the Institution or Endowment and whether he has obtained the consent of such trustee or Commissioner (a copy of letter according such consent should be appended hereto)

3. Name, description, age and place of residence of-

(a)the inamdar or where only a part of the inam is affected, each of the holders of the several parts of the Inam, and

(b) the alienee.

4. Whether the inam has been recognised by the Government; if so, the date and number of the title deed issued by the inam Commissioner should be given.

5. A concise statement of the conditions and tenure of the grant.

6. Reasons for resuming the inam., Certified that the particulars furnished herein are true to the best of my knowledge and belief.

Signature of the applicant.

Form B

[See Rule 6 (1)]

Notice under Section 77 (2) (a) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987.

In the court of............................... at.......................District................... No.....................of 19

(Subject :- Inams-Religious/Charitable Resumption). ...................Mandal..................Village..................T.D

To
(Name,description and place of residence).
......................................................
......................................................

Whereas ................................................... has prepsented an application to this Court praying for the resumption of the whole of the inam or a portion of the inam described below ..........................................................................................................................................on account of...............................................................................

Take notice that if you have any cause to show why the Inam/portion of the Inam should not be resumed, you should appear in person or by a counsel duly instructed with proofs, in this Court on the ........................ day of 19 when the said application will be heard and disposed of, failing which the said application will be heard and disposed of ex parte and it will be presumed that you consent to the resumption of the Inam/portion of Inam.

Given under my hand and the seal of the Court, this the ....................................... day of.........................................19....................

Description of Inam

Form B1

[See Rule 6 (2)]

Notice under Section 77 (2) (a) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987.

In the Court of..........................................at...............................................................District ........................................No............................19.

(Sub:- Inam Religious/Charitable Resumption)

Mandal Village T.D.No.

To
(Name, description and place of residence).

Whereas I have reason to believe that the whole of the Inam/portion of the Inam described below should be resumed on account of.

Take notice that if you have any cause to show why the Inam/portion of the Inam should not be resumed, you should appear in person or by a counsel duly instructed with proofs in this court on the day of 19 , when the aforesaid matter will be heard and shall be disposed of, failing whwich the matter will be heard and disposed of ex parte and it will be presumed that you consent to the resumption of the Inam/portion of the Inam.

Given under my hand and the seal of the Court, this day of ....................................19.............

Revenue Divisional Officer,

Form C

(See Rule 9)

Application for execution of the order of grant in Ryotwari Patta in respect of the Inam under Section 77 (4) (b) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,m1987.

1. Name, description, age and place of the residence of the applicant.

2. Number and date of the order for the execution of which the application is made.

3. Whether an appeal has been preferred to the District Collector or a suit has been filed in the Civil Court against the order, if so, with what result.

4. Name, description, age and place of residence of the persons against whom the order is to be executed.

5. Mode in which the assistance of the Revenue Divisional Officer is required-whether by delivery of land or recovery of money allowance.

Certified that the particulars furnished herein are true to the best of my knowledge and belief.

Signature of the applicant.

Form D

(See Rule 12)

Notice under Section 78 (1) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987.

(Subject :-Inam......................... Mandal..................Village......................... T.D.No.............. Resumption) Appeal from...................................of the Court of.................. ....................dated.....................

To
(Name, description and place of Residence),

Take notice that an appeal from the order of in this case has been presented by........ and registered in this court and that the day of 19 has been fixed by this court for the hearing of this appeal. If no appearance is made by yourself in person or by your counsel, the appeal will be heard and decided in your absence.

Given under my hand and the seal of the court, this day of......................... ........................19..................

District Collector.

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