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      • 1. Title and commencement.
      • 2.
      • 3. Definitions.
      • 4. Categories of muafis and jagirs.
      • 5. Basic principles for the resumption of muafis and Jagiris.
      • 6. Duties of Collector in connection with assignments.
      • 7. Procedure.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Issue of Kisan Pass Book.
      • 4. Contents of Kisan Pass Book.
      • 5. To make the pass book up-to-date.
      • 6. Cost of Kisan Pass Book.
      • 7. Periodicity of Kisan Pass Book.
      • 8. Account of Pass Book.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Unit of assessment.
      • 4. Classification of Land.
      • 5. The basis of net assets.
      • 6. Adjustment to be made.
      • 7. Conversion of estimates from produce to money value and prices to be adopted in the process.
      • 8. Estimates of net assets based on cash rents.
      • 9. Abnormal rents.
      • 10. Estimates of net assets.
      • 11. Miscellaneous in come.
      • 12. Estimates of true net assets.
      • 13. Forecast report.
      • 14. Publication of proposals.
      • 15. Inspection of estates.
      • 16. Draft assessment report.
      • 17. Abstract of assessment report to be published.
      • 18. Final report.
      • 19. Approval of the State Government.
      • 20. Assessment of particular estates.
      • 21. Progressive assessments.
      • 22. Distribution of assessment over holdings.
      • 23. Exemption of land benefited by improvement from enhancement.
      • 24. Remission of revenue when wells fall out of use.
      • 25. Period of exemption for wells to be fixed at settlement.
      • 26. Grant of exemption certificates at settlement.
      • 27. Grant of certificate at other times.
      • 28. Exemption of reclaimed waste lands.
      • 29. Order of assessment for each estate.
      • 30. Announcement of assessment.
      • 31. Calculation of incidence.
      • 32. Repeal and Savings.
      • 1. Short title.
      • 2. Definitions.
      • 3. Unit of assessment.
      • 4. Division of sites into categories Section 4(12-A).
      • 5. Categories of sites to be grouped into classes Section 4(12-A)
      • 6. Net letting value to be calculated on the basis of selected representative sites Section 4(12-A).
      • 7. Factors to be considered in calculating net letting value Section 4(12 A).
      • 8. Furnishing of information Section 4(12-A)
      • 9. Calculation of net letting value Section 4(12-A)
      • 10. Determination of average market value of sites (Section 50(b) (ii)
      • 11. Scale of special assessment (Section 50).
      • 12. Area to be assessed.
      • 13. Inspection of certain estates.
      • 14. Preparation of special assessment reports Section 64(b).
      • 15. Abstract of assessment report to be published after its preliminary approval by Financial Commissioner.
      • 16. Devisation allows.
      • 17. Distribution of special assessment over holdings.
      • 18. Formal announcement of special assessment.
      • 19. Duration of special assessment.
      • 20. Power of Settlement Officer to incorporate additional necessary information in the prescribed forms.
      • 21. Area to be measured in case of doubt Section 64(b).
      • 22. Scales of special assessment to be applied to new land put to non-agricultural use during the currency of the special assessment Section 64(b).
      • 1. Title, extent and commencement.
      • 2. Repeal.
      • 3. Savings.
      • 4. Definitions.
      • 5. Exclusion of certain land from operation of Act.
      • 6. Power to vary limits and alter number of tehsils, sub-tehsils, districts and divisions.
      • 7. Classes of Revenue Officers.
      • 8. Financial Commissioner.
      • 9. Appointment of Commissioners, Deputy Commissioners, Assistant Commissioners and Extra-Assistant Commissioners.
      • 10. Appointment of Tehsildars and Naib-Tehsildars.
      • 11. Powers of Revenue Officers.
      • 12. Superintendence and control of Revenue Officers.
      • 13. Powers to distribute business and withdraw and transfer cases.
      • 14. Appeals.
      • 15. Limitation for Appeals.
      • 16. Review by Revenue Officers.
      • 17. Power to call for, examine and revise proceedings of Revenue Officers.
      • 18. Power to make rules as to procedure
      • 19. Persons by whom appearances and applications may be made before and to Revenue Officers.
      • 20. Power of Revenue Officer to summon persons.
      • 21. Mode of service of summons.
      • 22. Mode of service of notice, order or proclamation, or copy thereof.
      • 23. Mode of making proclamation.
      • 24. Place of sitting.
      • 25. Holidays.
      • 26. Discharge of duties of Collector dying or being disabled.
      • 27. Retention of powers by Revenue Officers on transfer.
      • 28. Conferment of powers to Revenue Officer.
      • 29. Rules respecting kanungos and village officers.
      • 30. Village officer's cess.
      • 31. Restriction on attachment or assignment of remuneration of kanungos and village officers.
      • 32. Record-of-rights and documents included therein.
      • 33. Making of special revision of record-of-rights.
      • 34. Periodical record.
      • 35. Making of that part of the periodical record which relates to land-owners, etc. assignees of revenue and occupancy tenants.
      • 36. Making of that part of the periodical record which relates to other persons.
      • 37. Determination of disputes.
      • 38. Restrictions on variations of entries in records.
      • 39. Mutation fees.
      • 40. Penalty for neglect to report acquisition of any right referred to in section 35.
      • 41. Obligation to furnish information necessary for the preparation of record.
      • 42. Right of the Government in mines and minerals.
      • 43. Presumption as to ownership of forests, quarries and waste lands.
      • 44. Compensation for infringement of rights of third parties in exercise of right of the Government
      • 45. Presumption in favour of entries in records-of-rights and periodical records.
      • 46. Suit for declaratory decree by persons aggrieved by an entry in a record.
      • 47. Powers to make rules respecting records and other matters connected therewith.
      • 48. Record-of-rights and periodical records for groups of estates.
      • 49. Assessment of land revenue.
      • 50. Basis of assessment.
      • 51. Limit of assessment.
      • 52. Notification of intended re-assessment and instructions as to principles of assessment
      • 53. Mode of determining assessment.
      • 54. Announcement of assessment
      • 55. Application for reconsideration-of assessment
      • 56. Confirmation and duration of assessment.
      • 57. Duration of assessment
      • 58. Assessment to remain till new assessment takes effect.
      • 59. Refusal to be liable for assessment of an estate and consequences thereof.
      • 60. Distribution of the assessment of an estate over the holdings comprised therein.
      • 61. Application for amendment of the distribution of an assessment.
      • 62. Appeals from orders under sections 55 and 61.
      • 63. Special assessment.
      • 64. Power to make rules.
      • 65. Procedure to be followed in making rules.
      • 66. Rules and executive instructions issued before commencement of this Act, to be followed for the purpose of assessment operations begun before issue of rules made under the provisions of section 65.
      • 67. Power to issue instructions.
      • 68. Security for payment of land revenue.
      • 69. Further security for payment of land-revenue.
      • 70. Orders to regulate payment of land-revenue.
      • 71. Rules to regulate collection, remission and suspension of land-revenue.
      • 72. Cost recoverable as part of arrear.
      • 73. Certified account to be evidence as to arrear.
      • 74. Process for recovery of arrears.
      • 75. Writ of demand.
      • 75A. Arrest and detention of defaulters.
      • 76. Distress and sale of movable property and crops.
      • 77. Transfer of holding.
      • 78. Attachment of estate or holding.
      • 79. Annulment of assessment,of estate or holding.
      • 80. Proclamation of attachment or annulment of assessment and consequence of the proclamation.
      • 81. Sale of estate or holding.
      • 82. Effects of sale on encumbrances.
      • 83. Proceedings against other immovable property of defaulter.
      • 84. Remedies open to person denying his liability for an arrear.
      • 85. Proclamation sale.
      • 86. Indemnity to Revenue Officer with respect to contents of proclamation.
      • 87. Publication of proclamation.
      • 88. Time and conduct of the sale.
      • 89. Power to postpone sale.
      • 90. Stay of sale.
      • 91. Payment of deposit by highest bidder.
      • 92. Consequences of failure to pay deposit.
      • 93. Time for payment in full.
      • 94. Procedure in default of payment.
      • 95. Report of sale to Commissioner or Financial Commissioner
      • 96. Application to set aside sale.
      • 97. Order confirming or setting aside sale.
      • 98. Refund of purchase money on setting aside of sale.
      • 99. Proclamation after postponement or on resale.
      • 100. On confirmation of sale, possession and certificate to be granted to purchaser.
      • 101. Proceeds of sale.
      • 102. Recovery of certain arrears through Revenue Officer instead of by suit.
      • 103. Other sums recoverable as arrears of land revenue.
      • 104. Recovery of arrears due from co-sharers paid by Nambardar.
      • 105. Application of Chapter VI to sums recoverable under this Chapter.
      • 106. Power of Financial Commissioner to make rules for demarcation of boundaries and erection of survey marks.
      • 107. Power of Revenue Officers to define boundaries.
      • 108. Power to fix boundary between riverain estates.
      • 109. Effect of fixing a boundary between riverain estates.
      • 110. Application for immediate transfer of rights reserved under the proviso to sub-section (1) of section 109 upon payment of compensation and procedure thereupon. Award of compensation and extinguishment of rights thereby.
      • 111. Order under the proviso to sub-section (1) of section 109 to cease to apply to rights voluntarily transferred to a land-owner of the estate to which the land is transferred by fixing boundary.
      • 112. Rights transferred to be liable to all the incident of tenure of the estate to which the transfer is made.
      • 113. Meaning of the expression "Collector" in sections 108 to 110.
      • 114. Cost of erection and repair of survey-marks.
      • 115. Recovery of cost incurred by the Government.
      • 116. Power of Revenue Officers to enter on land for purpose of survey and demarcation.
      • 117. Surveys for purpose of preparation of records.
      • 118. Provision of flag-holders and chain-men for those surveys.
      • 119. Professional surveys.
      • 120. Penalty for destruction, injury or removal of survey-marks
      • 121. Report of destruction or removal of or injury to survey-marks.
      • 122. Effect of partitions of estates and tenancies on joint liability for revenue and rent.
      • 123. Application for partition.
      • 124. Restrictions and limitations on partition.
      • 125. Notice of application for partition.
      • 126. Addition of parties to application.
      • 127. Absolute disallowance of partition.
      • 128. Procedure on admission of application.
      • 129. Disposal of questions as to title in property to be divided.
      • 130. Disposal of other questions.
      • 131. Administration of property excluded from partition.
      • 132. Distribution of revenue and rent after partition.
      • 133. Instrument of partition.
      • 134. Delivery of possession of property allotted on partition.
      • 135. Affirmation of partition privately affected.
      • 136. Estimates and levy of costs.
      • 137. Re-distribution of land according to customs.
      • 138. Officers who may be empowered to act under this Chapter.
      • 139. Power to refer to arbitration.
      • 140. Order of reference and contents thereof.
      • 141. Nomination of arbitrators.
      • 142. Substitution of arbitrators by parties.
      • 143. Nomination and substitution of arbitrators by Revenue Officers.
      • 144. Process for appearance before arbitrators.
      • 145. Award of arbitrators and presentation thereof.
      • 146. Procedure on presentation of award.
      • 147. Effect of award.
      • 148. Power to invest officers making records-of-rights or general re assessments with powers of Civil Courts.
      • 149. Control over such officers and appeals from and revision of their decree and orders.
      • 150. Power to deposit certain sums other than rent.
      • 151. Procedure in case of deposit on account of a payment due to Government.
      • 152. Procedure in case of other deposits.
      • 153. Orders of Civil and Criminal Courts for execution of processes against land or the produce thereof to be addressed to Revenue Officer.
      • 154. Attachment of assigned land-revenue.
      • 155. Preservation of attached produce.
      • 156. Division of produce.
      • 157. Village cesses.
      • 158. Superior land owners dues.
      • 159. Substitution of service for payment of land revenue.
      • 160. Recovery of cost of assessing assigned land-revenue.
      • 161. Power to cancel the remission or assignment of land-revenue.
      • 162. Penalty for failure to attend within limits of estate in obedience to order of Revenue Officers.
      • 163. Prevention of encroachment on lands.
      • 164. Papers kept by village officers to be deemed public documents.
      • 165. Costs.
      • 166. Computation of periods limited for appeals and application for review.
      • 167. Restriction on Revenue Officer's bidding at auction or trading.
      • 168. Power to make rules.
      • 169. Rules to be made after previous publication.
      • 170. Powers exercisable by the Financial Commissioner from time to time.
      • 171. Exclusion of jurisdiction of Civil Courts in matters within the jurisdiction of Revenue Officers.
      • 1.
      • 2.
      • 3-13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 19A.
      • 19B.
      • 20.
      • 21.
      • 22.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 30A.
      • 30B.
      • 30C.
      • 30D.
      • 31.
      • 32.
      • 33.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38.
      • 39.
      • 40.
      • 41.
      • 42.
      • 43.
      • 44.
      • 45.
      • 46.
      • 47.
      • 48.
      • 49.
      • 50.
      • 51.
      • 52.
      • 53.
      • 54.
      • 55.
      • 56.
      • 57.
      • 58.
      • 59.
      • 60.
      • 61.
      • 62.
      • 63.
      • 64.
      • 65.
      • 66.
      • 67.
      • 68.
      • 69.
      • 70.
      • 71 and 71A.
      • 72.
      • 72A.
      • 72B.
      • 73.
      • 74.
      • 75.
      • 76.
      • 77.
      • 1. Notice of Resumption of lease on cessation of inability or disability.
      • 2. Ejectment of Tenants failing to satisfy decrees for arrears of rent.
      • 3.
      • 4. Establishment of right of occupancy.
      • 5. Suits for and to contest ejectment.
      • 6. Summary of the provisions of the H.P. Tenancy and Land Reforms Act, 1972 relating to ejectment of tenants.
      • 7. The question of compensation must be decided in all ejectment and enhancement of rent suits.
      • 8. Decree not to be executed till compensation has been paid.
      • 9. Compensation for disturbance.
      • 10. Scale of compensation for disturbance.
      • 11.
      • 12. Tabular statement to be given in judgment.
      • 13. Responsibility of first Court of Appeal.
      • 1. Revenue Officer.
      • 2. Revenue Court.
      • 3. Revenue Officers and Revenue Court distinguished.
      • 4.
      • 5. Procedure of Revenue Courts.
      • 6. Time & hour of presentation.
      • 7. How filed.
      • 8. Preliminary Examination.
      • 9. Responsibility regarding Court-Fee, Stamps.
      • 10.
      • 11. Examination of plaint.
      • 12. Rules of pleading noticed.
      • 13. Joinder of parties and causes of action.
      • 14. Scrutiny of plaint relating to Agricultural land and when plaintiff is illiterate.
      • 15. Court to determine the form of summons.
      • 16. Summons to the defendant.
      • 17.
      • 18. Service by post to be the general rule.
      • 19. Service in foreign territories where no special arrangements exist.
      • 20. Cases in which Military Officer or Soldiers are concerned.
      • 21. Defendants to present a written statement.
      • 22. Written statement be accompanied by documents relied upon.
      • 23. Plaintiff may also be called upon to file a written statement.
      • 24. Each defendant as a rule file separate written statement.
      • 25. Set Off.
      • 26. General and special rules as to written statements.
      • 27. Necessity of framing correct issues.
      • 29. Main foundations for the issues.
      • 30. Procedure in framing issues.
      • 31.
      • 32.
      • 33. Amendment of pleadings.
      • 34. "Discovery" inspection and "Admission".
      • 35.
      • 36. Burden of proof.
      • 37. Main provisions with regard to the production of documents.
      • 38. List of documents.
      • 39.
      • 40. Documents produced at a later stage.
      • 41. Documents with suspicious appearance or executed on unstamped or insufficiently stamped papers.
      • 42. Distinctions between mere productions admission in evidence.
      • 43. Exhibition of documents.
      • 44. Documents how to be dealt with at the trial.
      • 45. Documents admitted by the opposite party to be endorsed and numbered.
      • 46. Inconvenience caused by neglect of foregoing direction.
      • 47. Objection as to the admissibility of relevancy of the documents.
      • 48. Mode of proof of documents.
      • 49. Examination of witnesses identifying documents.
      • 50. Signature by the pen of another.
      • 51. Proof of registered documents.
      • 52. Certified extracts from settlement records bearing on the case should be placed on record.
      • 53. Revision of Record before judgment.
      • 54. Return of documents.
      • 55. Requisitions of appellate Courts to be sent to Deputy Commissioner.
      • 56. Production of records in appellate Courts.
      • 57. Duty of Court in such matters.
      • 58. Duties of appellate courts in calling for revenue record.
      • 59. Inconveniences resulting from.
      • 60. Deputy Commissioners to bring to the notice of the Financial Commissioner the case of any officer who systematically fails to comply with the orders on the subject.
      • 61. Patwaris not to be unnecessarily summoned.
      • 62. Patwaris not to be summoned during girdawari time.
      • 63. Patwaris to be summoned through the Tehsildar, courts to furnish Patwaris with certificates showing attendance.
      • 64. During Settlement Patwaris to be examined by Commission.
      • 65.
      • 66. Expenses of Commissioners.
      • 67. Issue of Commission to Revenue Officials.
      • 68. Issue of Commissions for local investigation etc.
      • 69. Duties of Commissioners so appointed.
      • 70. Selection of Commissioners.
      • 71. As above.
      • 72. Letters of request to a foreign country.
      • 73.
      • 74. Notice of day of trial and adjournment.
      • 75. Adjournments on payment of costs.
      • 76. Witnesses should be examined on the day on which they attend.
      • 77. Court to note when each party has closed his case.
      • 78. Examination of witnesses how to be conducted.
      • 79. Cross-examination.
      • 80. Question by the court.
      • 81. General instructions as to the judgment.
      • 82. Evidence and final order to be recorded legibly.
      • 83. Judgments must be written and announced within 14 days from the date on which arguments are heard.
      • 84. Decree.
      • 85. Standard forms of decree prescribed in certain cases.
      • 86. Powers of the Court to be disclosed.
      • 87. Preparation of decree.
      • 88. Decree based on compromise.
      • 89. General.
      • 90. Copy of decree to be filed.
      • 91. Vernacular copies of English order not Required.
      • 92. Terms 'Appellant' and 'Respondent' not to be used.
      • 93. Appellate files transmitted in vernacular.
      • 94.
      • 95. Death, marriage or insolvency of parties.
      • 96. Rent suits.
      • 97. Tenure to be accurately described.
      • 98. Surveys and boundaries.
      • 99. References to High Court under section 81.
      • 100. Court hours holidays and cause lists.
      • 101. Petition Paper.
      • 102. Preparation of Records, size and quality of paper.
      • 103.
      • 1. Importance of inspections.
      • 2. Minute book of inspection.
      • 3. No. of inspections.
      • 4. Control of Commissioner over the inspecting officers in his division.
      • 5.
      • 6. Submission of copies of inspection notes to the Commissioner and Financial Commissioner.
      • 7.
      • 8. Destruction of inspection note.
      • 9. Distribution of work in tehsil office.
      • 10. Matters requiring attention at the time of inspection.
      • 11. Cases relating to Lambardars. - Register I (for Lambardars).
      • 12. Partition cases. - Register IX (page 3 Standing Order Mo. 14).
      • 13. Coercive processes (Standing Order No. 8).
      • 14. Registers for miscellaneous revenue work.
      • 15.
      • 16. Maintenance of Reference Books and Circulars.
      • 17.
      • 18. Suspensions and remissions.
      • 19. Land Revenue Accounts.
      • 20.
      • 21.
      • 22. Day Book (Tehsil Register).
      • 23. (a) Temporary excluded from rent roll.
      • 24. Other land revenue.
      • 25. The Khataunis.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30.
      • 31.
      • 1.
      • 1. Quarterly business returns.
      • 2. Explanatory remarks.
      • 3. Procedure in District not under Settlement in regard to statement Nos. I to IV and in Districts under Settlement in regards to Statement Nos. I to III.
      • 4. Procedure in Districts under Settlement as regards statements IV and V.
      • 5.
      • 6.
      • 7. Return of Kanungos and other candidates under training.
      • 8. Revenue work of the District Sub-Divisional Col lectors.
      • 9. Revenue appellate work of Divisional Commissioner.
      • 1. Collection of Land Revenue.
      • 2. No fees on applications for processes by village officers.
      • 3. Recovery of dues of various departments of Government
      • 4. Issue of writs of demand under Section 15 of the H.P. Land Revenue Act.
      • 5. Period within which to be returned.
      • 6. Rate of Talband.
      • 7. Recovery of arrears.
      • 8. Talbana fee when process is issued on application of village headman.
      • 9. Punctual payments Instructions to tehsildars.
      • 10. Processes for collection of land revenue.
      • 11. Defaulters and Lambardars must pay in person.
      • 12. Register for issue of writs and warrants.
      • 13. Maintenance of Stock Register.
      • 14.
      • 15. Receipts how budgetted.
      • 16. Talbana how credited.
      • 17.
      • 18. Committal of defaulter to jail.
      • 19. Maintenance of defaulter arrested and retained.
      • 20.
      • 21.
      • 22. Report of transfer.
      • 23. Account to be kept by the Collector or agent managing land attached U/S 78 or 83 of H.P. Land Revenue Act.
      • 24.
      • 25. Application for leave to manage direct.
      • 26. Application for authority to farm.
      • 27. Security to be demanded from farmer U/S (79) of the H.P. Land Revenue Act.
      • 28. Right of survivorship when farm is held by several persons.
      • 29. Persons disqualified from being farmer or surety.
      • 30. Terms of Farmers engagement.
      • 31. Course to be followed when farm comes to an end before expiration of its term.
      • 32. Application for sale.
      • 33. Proposals for sale.
      • 34.

Standing orders of the Financial Commissioner Himachal Pradesh

Standing Order No. 12

HP079

Business Returns

1. Quarterly business returns. - The business statements prescribed in forms I-V, annexed to this Standing Order shall be submitted by the Deputy Commissioner or Settlement Officer, as the case may be, for each quarter of the year beginning from October 1st. Statement V shall be submitted only when a special revision of records or general re-assessment is in progress and statement Nos. I, II and III need not be submitted for the quarter ending 30th September.

2. Explanatory remarks. - The quarterly returns should in every case be accompanied by a brief letter written upon half margin, with such explanations and details as may be necessary to appreciate fairly the work of the quarter under report. The work shown in the statements for the whole year will be reflected in the annual report.

3. Procedure in District not under Settlement in regard to statement Nos. I to IV and in Districts under Settlement in regards to Statement Nos. I to III. - II, in duplicate, to the Commissioner who after recording his remarks will return one copy to the Deputy Commissioner and retain the other copy in his office record. Statement No. IV will be submitted by the Deputy Commissioner, in duplicate, to the D.L.R. who after recording his remarks on both the copies will forward this statement (No. IV) to the Commissioner. The Commissioner after recording his remarks will retain one copy in his office for record and return the other copy through the D.L.R. to the Deputy Commissioner.

In case of Districts under Settlement, the Deputy Commissioner will submit only statements I to II to the Commissioner, in duplicate. The Commissioner will record his remarks on these statements. He will send one copy to the Deputy Commissioner and retain the other copy in his office for record.

4. Procedure in Districts under Settlement as regards statements IV and V.- When a district is under Settlement, the Settlement Officer shall submit statement Nos. I to III, in duplicate, to the Commissioner who after recording his remarks will return one copy to the Settlement Officer. Statement Nos. IV and V shall be sent, in duplicate, to the D.L.R. who will record his remarks on these statements and forward them to the Commissioner. The Commissioner after recording his remarks on both the copies of these statements will submit them to the Financial Commissioner. On receipt of these statements in the office of the Financial Commissioner, the same will be submitted to the Financial Commissioner who will record fils observations on both the copies. After this has been done, one copy will be retained in Financial Commissioner's office for record while the other copy will be returned to the Settlement Officer through the Commissioner and the D.L.R.

5. Confusion sometimes arises regarding the submission of Statement Nos. I to III by the Settlement Officer and by the District Collector in respect of districts under Settlement. Submission of these statements is essential by both these officers, firstly because while the district as a whole may continue to be under settlement for several years, settlement work might be completed in some tehsils and it may still be in progress in others. Secondly, because these statements (statement No. II) contain information relating to suspension and remission of land revenue or cesses, coercive processes, deposit of revenue, taccavi loans, land acquisition cases, cases under the preamption Act, Redemption of Mortgages Act, Restitution of Mortgages Act, the Himachal Pradesh Ceiling on Land Holdings Act, the Himachal Pradesh Village Common Lands Vesting and Utilisation Act, and Nautor cases etc. These items fall within the jurisdiction of the District Collector. But information in respect of the remaining items of statement No. II is to be furnished by the Settlement Officer. Hence the necessity of submission of these statements (Statement Nos. I -111) by both these officers in districts under settlement.

6. Miscellaneous business which does not fall under any of the descriptive headings in Statement No.II must not be entered in quarterly returns. Partition and Revenue Court cases on which further action is deferred pending decision of suits filed in the Civil Courts should for the purposes of these returns, be reckoned as decided. The files of cases in which further action is thus deferred should be sent to the Record Office. When, by the termination of proceedings in the Civil Court, either of the parties a revenue case of the nature above referred to, desires to revive proceedings, the file will, on application being made, be restored to the Register of pending cases and be reckoned in these returns as a new institution.

7. Return of Kanungos and other candidates under training. - Settlement Officer(s) will submit half yearly statement in statement No. VI on the 1st January and 1st of July of each year showing the Kanungos and other candidates under training.

8. Revenue work of the District Sub-Divisional Col lectors. - The District Collectors will submit to the Financial Commissioner through the Commissioner half yearly business statement for the period ending 31st March and 30th September, by the 15th of the following month showing the revenue work of their courts as also the courts of the Sub-Divisional Collectors by name under their control in Statement No. VII. The Commissioner after recording his remarks on the statements shall forward them to the Financial Commissioner alongwith the Statement of his Court prescribed in para 9 infra.

9. Revenue appellate work of Divisional Commissioner. - The Commissioner will submit to the Financial Commissioner half-yearly business statements for the period ending 31st March and 30th September, showing the revenue appellate work of his court in statement No. VIII. The half yearly statements should reach the Financial Commissioner's Office by 30th April and 31st October respectively addressed to the Clerk of Court to the Financial Commissioner.

Statement No. I

Showing The Work Done By Each Officer (Original Cases Only) For The Quarter Ending..........................19

SI. No.

Name and designation/ rank of officer

Days employed for revenue work

Cases pending from the previous quarter

Instituted during the quarter

Total revenue cases for disposal

Disposed of during the quarter

No. of cases pending at the end of quarter

Partition cases pending over one year

other cases pending over 3 months

Remarks

1

2

3

4

5

6

7

8

9

10

11


Total

Instructions For Filling In The Statement

1. The figure showing cases disposed of should be written in red ink (Col. 7).

2. Total of columns 4 and 5 should be given in Column No. 6.

3. Cases shown as (a) pending for disposal and (b) disposed of during the quarter should tally with the corresponding totals in Statement No. II.

4. Cases entirely decided at Tehsils should be credited to the Tehsil Officers concerned. Cases in which final orders are passed by the headquarters officer will be credited to him, even though the bulk of the proceedings may have taken place in the Tehsil.

5. Explanation should be given as to the delay in disposing of cases shown pending in column Nos. 9 and 10.

Statement No. II

Classified List of Cases In Revenue Courts or Before Revenue Officers For The Quarter Ending....................

Class of cases. - Revenue Court Cases under the Himachal Pradesh Tenancy and Land Reforms Act H.P. Abolition of Big Landed Estates and Land Reforms Act/Punjab Tenancy Act, 1887.

SI. No.

Description of cases

No. of cases at the beginning of the quarter

No. of cases instituted

No. of cases decided

No. of cases pending

1

2

3

4

5

6


FIRST GROUP





1.

Suits for addition, abatement or commutation of rent under section 58 (3) clauses (a) and (b) of the H.P. Tenancy and Land Reforms Act or under the corresponding provisions of Section 115(3) of the H.P. Abolition of.Big Landed Estates and Land Reforms Act, 1953 or those of Section 77(3) of the Punjab Tenancy Act, 1887.






SECOND GROUP





2.

Suits between landowner and tenant or any other suit arising out the lease or conditions of any tenancy under section 58(3) clauses (c) to (e) of the H.P. Tenancy and Land Reforms Act, or under the corresponding provisions of Section 116(3) of the H.P. Abolition of Big Landed Estates and Land Reforms Act, 1953 or those of Section 77(3) of the Punjab Tenancy Act, 1887.





3.

Suits under clauses (f) to (h) of section 58(3) of the H.P. Tenancy and Land Reforms Act, 1972 or under the corresponding provisions of Section 116(3) of the H.P. Abolition of Big Landed Estates and Land Reforms Act, 1953 or those of Section 77(3) of the Punjab Tenancy Act, 1887.






THIRD GROUP





4.

Suits under clause (i) of Section 58(3) of the H.P. Tenancy and Land Reforms Act, by a landowner for arrears of rent or for money equivalent of rent or under the corresponding provisions of Section 116(3) of the H.P. Abolition of Big Landed Estates and Land Reforms Act, 1953 or Punjab Tenancy Act.





5.

Suits under clause (j) of the H.P. Tenancy and Land Reforms Act to recover sums payable on account of land revenue or any other demand recoverale as arrear of land revenue under any enactment for the time being in force or under the corresponding provisions of Section 116(3) of the H.P. Abolition of Big Landed Estates and Land Reforms Act, 1953 or those under Section 77(3) of the Punjab Tenancy Act.





6.

Execution of decrees of Revenue Courts. Total Revenue Court Cases.






Class of cases. - Revenue officer's cases under the H.P. Tenancy and Land Reforms Act/H.P. Abolition of Big Landed Estates and Land Reforms Act and the Punjab Tenancy Act.





7.

Cases falling under Section 57(1) of the H.P. Tenancy and Land Reforms Act, 1972 or under the corresponding provisions of Section 115(1) of the H.P. Abolition of Big Landed Estates and Land Reforms Act, 1953 and Section 76(1) of the Punjab Tenancy Act, 1887.





8.

Cases under other Sections such as Section 15, 95, 104, 118 etc. of the H.P. Tenancy and Land Reforms Act or the corresponding provisions of the Punjab Tenancy Act, 1887 or the H.P. Abolition of Big Landed Estates and Land Reforms Act, 1953.






Total Revenue Officers Cases.






Cases relating to:-





9.

Cases under the H.P. Ceiling on Land Holdings Act, 1972.





10.

Cases under the H.P. Village Common Lands Vesting and Utilisation Act., 1974.






Class of cases.-





11.

Lambardars.





12.

Patwaris and Kanungos.





13.

Assessment by estates of land revenue or cesses and distribution of the same.





14.

Suspension and remission of land revenue or cesses.





15.

Special assessments of all kinds including alluvion, diluvion and action of sand.





16.

Coercive processes.





17.

Boundaries and survey marks.





18.

Partitions.





19.

Execution of partitions.





20.

Warrants of Revenue Officers Cases.





21.

Deposit of revenue.





22.

Execution of orders of Civil, Criminal or Revenue Courts.





23.

Application for division of produce.





24.

Other cases under the Land Revenue Act such as encroachment etc.






Class of cases. -






Cases relating to:-





25.

Resumption of jagirs/Revenue assignments.





26.

Sale and lease of waste lands.





27.

Taccavi.





28.

Land Acquisition.





29.

Decrees received from Civil Courts under Pre-emption Act.





30.

Redemption of mortgages.





31.

Restitution of mortgages.





32.

Cases under the H.P. Nautor Rules, 1968.


Total Revenue Officers Misc. Cases.





Gross total of cases in Revenue Courts or before Revenue Officers.


Instructions For Filling In The Statement

Column No. 11

Lambardars. - As soon as a case is instituted, it should be shown as pending in the Court of Sub-Divisional Collector. If in consequence of a case being disputed, it goes to the Collector, it should be shown as disposed of by the Sub-Divisional Collector and pending with the District Collector.

Column No. 12

Patwaris and Kanungos. - Only the following cases should be shown under this head:-

(i) Appointment whether temporary or permanent.

(ii) Suspension, dismissal, fines or retirements.

(iii) Rewards.

(iv) Promotions.

(v) Transfers.

(vi) Leave sanctioned by the Sub-Divisional Collector or Collector of the District (for this purpose leave means all kinds of leave except casual leave).

Column No. 13

Assessment by estates of land revenue etc. - (i) These cases should be shown in the business returns of the possessing officer viz. the Tahsildar or the Sub-Divisional Collector as the case may be.

Column No. 16

Coercive processes. - A11 coercive processes should be shown in the Tehsil business returns even when issued after reference to superior authority.

Column No. 19

Execution of partition cases should be against this column and not against column No. 24 (Other cases under the Land Revenue Act).

Column No. 22

Execution of orders of Civil, Criminal or Revenue Courts. - The following orders of Civil, Criminal and Revenue Courts should only be shown in the Statement:

Civil and Revenue Courts. - (i) Warrants of attachment of immovable property.

(ii) Warrants of possession of immovable property.

(iii) Warrants of sale of immovable property.

(iv) Paupers applications.

(v) Mustajri.

(vi) Probate.

Criminal Courts. - (i) Warrants of attachment and sale of immovable property under Sections 82/83 of the Criminal Procedure Code.

(ii) Warrants for recovery of fines:-

(a) Robkars, reminders etc. should not be shown.

(b) The work under this column should appear in the business returns of the Tehsil and not of the Collector.

(c) Certificate of recovery of land revenue and other demands for other Districts should not be entered in the business returns.

Column No. 24

Other cases under the Land Revenue Act. - Application for change in the entry of tribal designation etc. should be shown under this head.

Statement No. 11

Revenue Judicial Appeals

Name of Office

Officer

Old cases

New Institutions

Total

Decided

Transferred

Pending than more 3 months

Pending than more one year

Pending than more 2 years

Total

1

2

3

4

5

6

7

8

9

10

11












Revenue Executive Appeals

Old cases

New Institutions

Total

Decided

Transferred

Pending more than 3 months

pending more than one year

pending more than years

Remarks

12

13

14

15

16

17

18

19

20










Statement No. IV

Maintenance of Village Records And Special Statistics In Relation Thereto

Instructions for filling in the Statement

(1) All remarks relating to the statement of the Collector or Settlement Officer by the D.L.R. and Commissioner should be recorded in the proper column provided in the statement.

(2) In the Statement for the quarter ending 30th June, it should be expressly stated in the remarks column whether all the extra rabi extracts have been filed or not as the number of these will usually be less than the whole number of estates.

(3) A note in the remarks column against serial No. 2(d) Part-I should invariably be given as to what steps are being taken to dispose of old cases.

(4) In Part-II, complete figures for one Tehsil should be given before beginning another Tehsil. Similarly totals of columns 6 and 8 should be given for each Tehsil. This will facilitate to know the performance of the Tehsil Revenue Officers Of each Tehsil.

Part I

General

..................District

Maintenance of Village Records For The Quarter Ending.

SI. No.

Total No. of

}

Patwaris =
Field Kanungo =
Estates =
Number of estates for which jamabandis:-

(a) Were prepared last year?

(b) Have to be prepared this year =

Tehsil

Tehsil

Tehsil

Total for district

1

2

3

4

5

6

1.

(a) Kharif crop abstract filed
(b) Rabi
(c) Extra Rabi





2.

(a) Total Mutation attested during the period under report
(b) Total Mutations attested to date
(c) Mutations entered by the Patwari but not attested
(d) Un-attested mutations in col. 2 (c) pending for two years or more





3.

(a) Jamabandis filed
(b) Jamabandis checked on the spot by field Kanungos
(c) Jamabandis checked by the field Kanungos in the Tehsil





4.

Jamabandis checked on the spot by Tehsil Officer:
(a) For the period under report
(b) Total to-date





5.

(a) No. of Tatima Shajras checked on the spot by the Tehsil Officers.
(b) Number of fard bach checked by Tehsil Officers
(c) No. of survey marks inspected by Tehsil Officers on the spot





6.

No. of Patwaris whose work was inspected by Tehsil Officers.





7.

(a) No. of estates in which girdwari was inspected by Tehsil officer
(b) No. of fields girdawari of which was inspected by tehsil officers
(c) No. of estates in which girdwari inspected by:-





(i) Collector
(ii) Sub-Divisional Collector

8.

No. of Field Kanungos whose work was inspected by:-
(a) Collector and Sub-Divisional Collector (Under Land Records Manual)
(b) Tehsil Revenue Officer (Under Land Records Manual)





9.

No. of Jamabandis attested on the spot by the Collector and Sub-Divisional Collector.





10.

(a) No. of Tehsils inspected by the Collector and Sub-Divisional Collector.
(b) No. of mutations checked by Collector and Sub-Divisional Collector as Tehsil inspections





11.

(a) Partition cases pending
(b) Partition cases pending for one year or more





Part II

Special Statistics Relating To Mutation Work


Tehsil


Tehsil office by name and designation

Days on Tour
_____________________


Nights spent away from the tehsil for revenue work including mutations


Mutations attested


Average per day (Col.6 divided by col 4)


Mutations pending in each circle


Remarks

Total

Days spent for mutation work

1

2

3

4

5

6

7

8

9










By the Deputy Commissioner

By the Director of records

By the commissioner

Orders of the Finance Commissioner





    No..........................Dated.....................Office of Deputy Commissioner......................District at...................No...................Dated....................

Deputy Commissioner

..........District

    Office of the Director of Land Records, Himachal Pradesh

    No....................dated......................

D.L.R.,

H.P.

    Officer of the Commissioner.............Division No............Dated.................

Commissioner,

............Division.

___________________

Statement No. V

Part I

Showing Progress Made at Special Revision of Records and General Re-Assessment

SI.

Date of Commencement of operations

Tehsil

Tehsil

Remaining to complete actual or approximate


(i) No of village
(ii) No. of Patwaris

1

2

3

4

5

1.
2.

No. of Chandas fixed
Preliminary Statement of rights and holdings prepared
(Chitha Shajra Nasab and Khatauni)




(i) For the period under report.
(ii)Total to date.

3.

No. Khasra measured



(i) For the period under report.


(a) Khasra No.
(b)Area.

(ii) Total to date:


(a) Khasra No
(b)Area

4.

(a)Village in which measurement


(b) Village in which measurement completed



(i) for the period under report
(ii) Total to date.

(i)for the period under report.
(ii) Total to date.

5.

Village of Which attested by : (a) Field Kanungo



(i) for the period under report.
(ii) Total to date.

(i)for the period under .
(ii)Total to date.

(i)for the period under report
(ii)Total to date.


(b) Naib-Tehsildar


(c) Tehsildar

6.

Village of which maps have been completed including part Tehsil (Momi).



(i)for the period under report
(ii)Total to date.

1.

Jamabandi (Misal Haquiyat)Prepared in accordance with new maps.



(i)for the period under report
(ii)Total to date.

2.

Patwaris copies of the records of rights prepared.



(i)for the period under report
(ii)Total to date.

3.

Khasra Girdawari prepared



(i)for the period under report
(ii)Total to date.

4.

Fard Tafrik Bachh completed



(i)for the period under report
(ii)Total to date.

5.

Village in which Bachh papers have been prepared



(i)for the period under report
(ii)Total to date.


Village of which administration papers have been prepared




6.

Note Books prepared



(i)for the period under report
(ii)Total to date.

Note :- 1. Total to-date means total from the commencement of operations.

2. In Col. 3 area be given in hectares.

_________

Part II

Average Outturn Per Working Chain In Field Numbers As Well As In Hectares


Tehsil


Number of patwaris, in district under settlement, engaged on re-measurement or map amendment


Total number of working days

Total Outturn
________________

Average outturn per day Per patwari in column 2
__________________


Remarks

Khasra Nos.

Area in hectares

Khasra Nos.

Area in hectares





1

2

3

4

5

6

7

8

    Re-measurement.........................................................................................

    Mal amendment.......................................................................................

Statement No. VI

SI. No.

District from which deputed

Name with description

Authority for deputation

Date of Joining the settlement training

Date of leaving the settlement training

Remarks

1

2

3

4

5

6

7








Statement No. VII

Original And Appellate Work Of The District Collector/sub-Divisional College For Half Year Ending 31 St March/30th September.....................19

Revenue Judicial Work

Name of Officer

Designation of officer

Old cases

New Institutions

Rejected at first hearing

Remanded for re-trial

Decreed

Total

1

2

3

4

5

6

7

8









Revenue Executive Work

Transferred

Pending more than

Old cases

New Institutions

Decided

Transferred

Pending


Remarks

a

b

a

b

3 months

One year

3 months

One year

9

10

11

12

13

14

15

16

    1. Original............................................................................................................

    2. Appellate .....................................................................................................................

    3. Total :

Statement No. VIII

Appellate Work of The Commissioner For The Half Hear Ending 31st March/30th September


Decided Revenue Judicial Appeals



name of Officer

Designation of officer

Old Cases

New Institutions

Rejected at first hearing

Remanded for re-trail

Decreed

Total decided

1

2

3

4

5

6

7

8










Revenue Executive Work

Transferred

Pending more than

Old cases

New Institutions

Decided

Transferred

Pending


Remarks

a

b

a

b

3 months

One year

3 months

One year

9

10

11

12

13

14

15

16

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