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Rule framed under the Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949
Published vide Notification No. G. N., R. D., by 5898/45, dated 5th August, 1949 (B. G., Part 4B, page, 1640)
mh604
"Form
To(a) I am a holder of the [marginally-noted] land forming part of a bhag/narwa/share in a bhagdari/narwadari village..................taluka....................district............... ...and/or/a homestead/building site/premise appurtenant or appendant to such bhag/ narwa/share.
(b) I am lawfully in possession of the [marginally-noted] land forming part of a gam or pati majmun in a bhagdari/narwadari village..........taluka................district.............
2. Under the provisions of section.............of the Bombay Bhagdari and Narwadari Tenures Abolition Act, 1949, the following rights of mine in such land/lands or a homestead/building site/premises appurtenant or appendant thereto are extinguished/modified. I, therefore, claim Rs...... as compensation : The rights extinguished are ............. The amount of compensation which is claimed is arrived at as follows:- 3. Extracts from the Record of Rights and Narwa Patrak in respect of such land or homestead/building site/premises are enclosed. I also enclose the following documents evidencing my title to the land or the homestead/ building site/premise in question :(Here give a list, of documents)
(Names of witnesses, if any, should be stated, it should be stated whether they are to be summoned or whether the applicant will produce them.)Yours faithfully,
Date .......... Place..........Signature of the applicant."
