Maharashtra Abolition of Subsisting Proprietary Rights to Mines and Minerals in Certain Lands Rules, 1986
Published vide Notification No. INM. 1085/CR-486/L-5, dated 29th September 1986
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(a) "Act" means the Maharashtra Abolition of Subsisting Proprietary Rights to Mines and Minerals in Certain Lands Rules, 1986.
3. Form of application under section 5 . - An alienee entitled to the amount under sub-section (1) of section 5 of the Act, shall make an application to the Competent Authority on or before the 31st December, 1986 being the extended date fixed by the Competent Authority, in the Form, if the alienee has not already applied on or before the 31st December, 1985: Provided that, nothing in this rule shall effect the application, if any, made to the Competent Authority before or after the date of publication of these rules in the Official Gazette and no such application shall be rejected by the Competent Authority merely on the ground that the application is not made in the Form. 4. Court-fees. - Every appeal made to the Maharashtra Revenue Tribunal under section 7, read with section 9 of the Act, shall bear a court-fee stamp of rupees ten.Form
(See rule 3 )
ToThe competent Authority,
FromName of the applicant ..............................................................................................................
Village ...................................................................................................................................
Taluka ...................................................................................................................................
Sir,I was a holder of the alienated rights to mines and minerals in the following land in the village.........
taluka ....................................................district ......................................................................Survey No..........................................
Area ................................................
Assessment ......................................
The rights existed and were subsisting till 6th August 1985, that is till the passing of the Maharashtra abolition of Subsisting Proprietary Rights to Mines and Minerals in Certain Lands Act, 1985. In support of this, I rely upon the following documents, -
1.
2.
3.
4.
5.
and the provisions of section .................of......................Act by which their abolition was saved prior to the 6th August, 1985. I promise to produce the said documents, if and when so required.
2. (a) In the following lands, minerals, namely ..................................................................were extracted during the period from 6th August, 1982 to 6th August, 1985 :-Village ................................................
Survey No. ..........................................
Assessment ........................................
In support of this, I rely on the following documents which I promise to produce, it and when called upon to do so.(Give a list of documents, if any)
(b) Although no minerals were exploited in the following lands during the period between 6th August, 1982 to 6th August, 1985, I claim that they contain economically exploitable minerals :-
Village ..............................................
Survey No..........................................
Area.................................................
In support of my claim I rely on the following documents which I promise to produce, if and when called upon to do so.(Give a list of documents, if any)
3. I, therefore, claim, in accordance with the provisions of section 5 of the Act, Rs..................for my sub-soil rights in lands referred to in paragraph 2(a) above and Rs..........................for my sub-soil rights in respect of the lands referred to in paragraph 2(b) above, for the abolition and acquisition of my rights to mines and minerals in the said lands.Yours faithfully,
Signature of the Applicant.