Bombay Sendee Inams Useful to Community (Gujarat and Konkan) Resumption Rules, 1954

Bombay Sendee Inams Useful to Community (Gujarat and Konkan) Resumption Rules, 1954

The Bombay Sendee Inams Useful to Community (Gujarat and Konkan) Resumption Rules, 1954

Published vide Notification G. N., R. D., No. 8825/45-2, dated 5th November, 1954 (B.G., Part 4-B, page 1391)

mh703

(Under the Exemptions from Land Revenue (No. 2) Act, 1863)

In exercise of powers referred to in clause 3(3) of section 2 of the Exemptions from Land Revenue (No. 2) Act, 1863 (Bombay VII of 1863) and of all other powers enabling it in this behalf and in supersession of the rules made in Government Notification, Revenue Department, No. 10336, dated the 12th October, 1908, so far as they relate to inams held for service useful to the community in the territories formerly comprising of Gujarat and Konkan and subsequently forming part of the districts of Ahmedabad, Broach, Panchmahals, Kaira, Surat, Bombay Suburban District, Thana, Kolaba and Ratnagiri as they existed before the States' Merger (Governor's Provinces) Order, 1949, the Government of Bombay is pleased to make the following rules for the resumption of the aforesaid inams, namely :-

1. Short title, extent and commencement. - (1) These rules may be called the Bombay Service Inams Useful to Community (Gujarat and Konkan) Resumption Rules, 1954.

(2) They shall extend to the territories formerly comprising of Gujarat and Konkan and subsequently forming part of the districts of Ahmedabad, Broach, Panchmahals, Kaira, Surat, Bombay Suburban District, Thana, Kolaba and Ratnagiri as they existed before the States' Merger (Governor's Provinces) Order, 1949.

(3) They shall come into force on the 1st December, 1954.

2. Definitions. - (1) In these rules, unless there is anything repugnant in the subject or context -

(i) "appointed day" means the [day] appointed as such by the State Government by notification in the Official Gazette in this behalf;

(ii) "Code" means the Bombay Land Revenue Code, 1879 (Bombay V of 1879);

(iii) "holder" means (except in the expression "inferior holder") a holder of a service inam and includes a person lawfully holding through or under him;

(iv) "service inam village" or "service inam land" means a village or a portion of a village or land, as the case may be, held in inam by a person for service useful to the community;

(v) "service inam" means -

(a) a grant of a village, portion of a village or of land or of total or partial exemption from land revenue, held for service useful to the community and entered in the alienation register kept under section 53 of the Code as "Class VI-Village Servants useful to village communities";

(b) a grant of the whole or a share of land revenue of a village, portion of a village or land for service useful to the community; or

(vi) The words and expressions used but not defined in these rules shall have the meaning assigned to them in the Code.

(2) The Bombay General Clauses Act, 1904, shall apply to the interpretation of these rules as it applies to the interpretation of a Bombay Act.

3. Power of Government to decide question whether any grant is Service Inam. - If any question arises whether any grant is a service inam, such question shall be referred to the State Government. The State Government shall after holding such inquiry as may be deemed fit, decide the question and such decision shall be final.

4. Resumption of Service Inams. - Notwithstanding anything contained in any contract or grant, with effect on and from the appointed day,-

(a) all service inams shall be deemed to have been resumed;

(b) save as expressly provided by these rules or any order made by the State Government thereunder, all rights legally subsisting on the said date in respect of such service inams shall be deemed to have been extinguished.

5. Mode of resumption. - (1) All villages and lands held as service inams, if such inams are the grants of the soil with or without exemption from the payment of land revenue in full or in part shall be resumed and shall vest in the State Government free from any rights, tenures, encumbrances or equities created by the holder :

Provided that, any inferior holder in possession of any lands in such villages or any portion of such lands on payment of annual assessment from the time anterior to the grant of such villages or lands as service inam shall continue to hold the same on payment of land revenue in accordance with the provisions of the Code and the rules relating to unalienated lands and subject to the condition that the occupancy of the lands shall not be transferable or partible by metes and bounds without the previous sanction of the Collector.

(2) All villages and lands held as service inams, if such inams consist of exemptions from the payment of land revenue, either wholly or in part, shall be resumed and shall vest in the State Government free from any rights, tenures, encumbrances or equities created by the holder. But in the case of such villages and lands -

(a) if they are in the actual possession of the holder or any person holding from him other than an inferior holder referred to in clause (b) below, or

(b) if they are in the possession of an inferior holder on payment of annual assessment,

such resumption shall be by the levy of land revenue in accordance with the provisions of the Code and the rules thereunder relating to unalienated lands.

6. Compensation in lieu of land revenue or cash allowance. - Notwithstanding anything contained in any contract, grant, sanad or order-

(1) a sum equal to seven times the amount of cash allowance received by or payable to a holder for the year immediately preceding the appointed day shall be paid to the holder in full settlement of his claim to such allowance, and

(2) In the case of grant of the whole or a share of land revenue of a village, portion of a village or land,a sum equal to ten times the amount of the land revenue so granted shall be paid to the holder in full settlement of his claim.

7. Compensation payable in transferable bonds. - The amount of compensation payable under rule 6 shall be payable in transferable bonds carrying interest at the rate of three per cent, per annum from the date of the issue of such bonds and shall be repayable during a period of twenty years from the date of the issue of such bonds by equated annual instalments of principal and interest. The bonds shall be of such denominations and shall be in such forms as the State Government may determine in this behalf.

G. N., R. D., No. 6017/51-V-L, dated 5th March, 1956 (B.G., Part IV-B, page 263)

Amended by G. N.,R. D., No. 6017/51-VII/M-L, dated 25th March, 1957 (B. G., Part IV-B, page 424).

Amended by G.N., R. D., No. LTA-1059-XV-L, dated 27th February, 1962 (M.G., Part IV-B, page 463).

Amended by G. N., R. D., No. LTA-1062-L, dated 17th May, 1962 (M. G., Part IV-B, page 1772).

Amended by Corrig. R. & F. D. No. LTA. 1063/164469-L., dated 26th August, 1965 (M. G., Part IV-B, page 1599).

In exercise of the powers conferred by rule 7 of the Bombay Service Inams Useful to Community (Gujarat and Konkan) Resumption Rules, 1954, the Government of Bombay hereby directs as follows, namely:-

1. (1) There shall be separate series of bonds to be issued in respect of payment of compensation amounts due under the Bombay Service Inams Useful to Community (Gujarat and Konkan) Resumption Rules (hereinafter referred to as the said rules).

(2) Every such bond shall be in Form A appended hereto.

(3) Such bonds shall be of any of the following denominations, namely:-

Rs. 50, Rs. 100, Rs. 200, Rs. 500, Rs. 1,000, Rs. 5,000 and Rs. 10,000.

2. The date of the coming into force of the said rules shall be the date of issue of such bond.

3. [(1)] [Subject to the provisions of sub-rule (2), every such bond] shall be repayable in equated annual instalments in accordance with the repayment Schedule in Form B and Tables I to VII in Form C :

Provided that, if one or more instalments have fallen due before the delivery of the bond and have not been paid already, such instalments or any balance thereof shall be payable immediately after the delivery of the bond :

[Provided further that, in addition to the accrued amounts of instalments, interest at three per cent, per annum on the portion of the instalment amount, representing the amount of principal, for the completed number of years for which its payment has been delayed, shall be paid in cash by the Collector.]

[(2) No interest shall be payable except as provided by or under the Act and the rules made thereunder.]

4. Amounts of compensation or part thereof not covered by the smallest denomination of bonds specified in sub-clause (3) of clause 1 shall unless already paid be paid in cash.

5. Save as provided herein, the bonds shall be subject to the provisions of the Public Debt Act, 1944, and the Public Debt (Compensation Bonds) Rules, 1954.

Form A

[See clause 1(2)]

The Bombay State

[Reserve Bank of India, Nagpur],

Public Debt Office

Rs. [50]
at 3 per cent.

For Manager,

Public Debt Office

No. BY

The Bombay

[. . . . . . . . . . . . . . . . . . . . . . . . . . . .] Compensation Bond

The Governor of Bombay hereby promises to pay to . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . at any treasury in Bombay State.

Rupees [Fifty] Only

together with interest accruing thereon at the rate of three per cent, per annum in equated yearly instalments on the [. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .]

day of [. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .] every year during the period of twenty years from the [. . . . . . . . . . . . . . . . .] day of [. . . . . . . . . . . . . . . . .] 19 . . . . . . . . . . . . . . . . subject to the provisions of the [. . . . . . . . . . . . . . . . . . . . . . .] and the rules framed thereunder.

Rs. 50 . . . . . . . . . . . . . . . . Dated the [. . . . . . . . . . . . . . . . .] day . . . .

No. By

Manager.

For and on Behalf of the Governor of Bombay.

Governor,
Reserve Bank of India.

[Form B]

Repayment Schedule

(See clause 3)

Denomination	Value of annual equated instalment for the first 19 years	Value of residuary instalment for the 20th year
	Rs.	Rs.
50	3.37	3.13
100	6.73	6.49
200	13.45	13.29
500	33.61	33.57
1,000	67.22	67.09
5,000	336.08	336.06
10,000	672.16	672.09

Form C

Table showing equated annual instalments

Table No. I

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 50 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs	Rs	Rs.
				50.00
1	1.50	1.87	3.37	48.13
2	1.44	1.93	3.37	46.20
3	1.39	1.98	3.37	44.22
4	1.33	2.04	3.37	42.18
5	1.27	2.10	3.37	40.08
6	1.20	2.17	3.37	37.91
7	1.14	2.23	3.37	35.68
8	1.07	2.30	3.37	33.38
9	1.00	2.37	3.37	31.01
10	0.93	2.44	3.37	28.57
11	0.86	2.51	3.37	26.06
12	0.78	2.59	3.37	23.47
13	0.70	2.67	3.37	20.80
14	0.62	2.75	3.37	18.05
15	0.54	2.83	3.37	15.22
16	0.46	2.91	3.37	12.31
17	0.37	3.00	3.37	9.31
18	0.28	3.09	3.37	6.22
19	0.19	3.18	3.37	3.04
20	0.09	3.04	3.13	Nil

Table No. II

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 100 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs.	Rs.	Rs.
				100.00
1	3.00	3.73	6.73	96.27
2	2.89	3.84	6.73	92.43
3	2.77	3.96	6.73	88.47
4	2.65	4.08	6.73	84.39
5	2.53	4.20	6.73	80.19
6	2.41	4.32	6.73	75.87
7	2.28	4.45	6.73	71.42
8	2.14	4.59	6.73	66.83
9	2.00	4.73	6.73	62.10
10	1.86	4.87	6.73	52.23
11	1.72	5.01	6.73	52.22
12	1.57	5.16	6.73	47.06
13	1.41	5.32	6.73	41.74
14	1.25	5.43	6.73	36.26
15	1.09	5.64	6.73	30.62
16	0.92	5.81	6.73	24.81
17	0.74	5.99	6.73	18.82
18	0.56	6.17	6.73	12.65
19	0.38	6.35	6.73	6.30
20	0.19	6.30	6.49	Nil

Table No. III

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 200 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs.	Rs.	Rs.
				200.00
1	6.00	7.45	13.45	192.55
2	5.78	7.67	13.45	184.88
3	5.55	7.90	13.45	176.98
4	5.31	8.14	13.45	168.84
5	5.07	8.38	13.45	160.46
6	4.81	8.64	13.45	151.82
7	4.55	8.90	13.45	142.92
8	4.29	9.16	13.45	133.76
9	4.01	9.44	13.45	124.32
10	3.73	9.72	13.45	114.60
11	3.44	10.01	13.45	104.59
12	3.14	10.31	13.45	94.28
13	2.83	10.62	13.45	83.66
14	2.51	10.94	13.45	72.72
15	2.18	11.27	13.45	61.45
16	1.84	11.61	13.45	49.84
17	1.50	11.95	13.45	37.89
18	1.14	12.31	13.45	25.58
19	0.77	12.68	13.45	12.90
20	0.39	12.90	13.29	Nil

Table No. IV

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 500 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs.	Rs.	Rs.
				500.00
1	15.00	18.61	33.61	481.30
2	14.44	19.17	33.61	462.22
3	13.87	19.74	33.61	442.48
4	13.27	20.34	33.61	422.14
5	12.66	20.95	33.61	401.19
6	12.04	21.57	33.61	379.62
7	11.39	22.22	33.61	357.40
8	10.72	22.89	33.61	334.51
9	10.04	23.57	33.61	310.94
10	9.33	24.28	33.61	286.66
11	8.60	25.01	33.61	261.65
12	7.85	25.76	33.61	235.89
13	7.08	26.53	33.61	209.36
14	6.28	27.33	33.61	182.03
15	5.46	28.15	33.61	153.88
16	4.62	28.99	33.61	124.89
17	3.75	29.86	33.61	95.03
18	2.85	30.76	33.61	64.27
19	1.93	31.68	33.61	32.59
20	0.98	32.59	33.57	Nil

Table No. V

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 1,000 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs.	Rs.	Rs.
				1,000.00
1	30.00	37.22	67.22	962.78
2	28.88	38.34	67.22	924.44
3	27.73	39.49	67.22	884.95
4	26.55	40.67	67.22	844.28
5	25.33	41.89	67.22	802.39
6	24.07	43.15	67.22	759.24
7	22.78	44.44	67.22	714.80
8	21.44	45.78	67.22	669.02
9	20.07	47.15	67.22	621.87
10	18.66	48.56	67.22	573.31
11	17.20	50.02	67.22	523.29
12	15.70	51.52	67.22	471.77
13	14.15	53.07	67.22	418.70
14	12.56	54.66	67.22	364.04
15	10.92	56.30	67.22	307.74
16	9.23	57.99	67.22	249.75
17	7.49	59.73	67.22	190.02
18	5.70	51.52	67.22	128.50
19	3.86	63.36	67.22	65.14
20	1.95	65.14	67.09	Nil

Table No. VI

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 5,000 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs.	Rs.	Rs.
				5,000.00
1	150.00	186.08	336.08	4,813.92
2	144.42	191.66	336.08	4,622.26
3	138.67	197.41	336.08	4,424.85
4	132.75	203.33	336.08	4,221.52
5	126.65	209.43	336.08	4,012.09
6	120.36	215.72	336.08	3,796.37
7	113.89	222.19	336.08	3,574.18
8	107.23	228.85	336.08	3,345.33
9	100.26	235.72	336.08	3,109.61
10	93.29	242.79	336.08	2,866.82
11	86.00	250.08	336.08	2,616.74
12	78.50	257.58	336.08	2,359.16
13	70.77	265.31	336.08	2,093.85
14	62.82	273.26	336.08	1,820.59
15	54.62	281.46	336.08	1,539.13
16	46.17	289.91	336.08	1,249.22
17	37.48	298.60	336.08	950.62
18	28.52	307.56	336.08	643.06
19	19.29	316.79	336.08	326.27
20	9.79	326.27	336.06	Nil

Table No. VII

Table showing equated annual instalments of principal and interest at 3 per cent, payable on a Bond of Rs. 10.000 redeemable in 20 years

Year	Interest	Principal	Total	Amount outstanding
	Rs.	Rs.	Rs.	Rs.
				10,000.00
1	300.00	372.16	672.16	9,627.84
2	288.84	383.32	672.16	9,244.52
3	277.34	394.82	672.16	8,849.70
4	265.49	406.67	672.16	8,443.03
5	253.29	418.87	672.16	8,024.16
6	240.72	431.44	672.16	7,592.72
7	227.78	444.38	672.16	7,148.34
8	214.45	457.71	672.16	6,690.63
9	200.72	471.44	672.16	6,219.19
10	186.58	485.58	672.16	5,733.61
11	172.01	500.15	672.16	5,233.46
12	157.00	515.16	672.16	4,718.30
13	141.55	530.61	672.16	4,187.69
14	125.63	546.53	672.16	3,641.16
15	109.23	562.93	672.16	3,078.23
16	92.35	579.81	672.16	2,498.42
17	74.95	597.21	672.16	1,901.21
18	57.04	615.12	672.16	1,28 6.09
19	38.58	633.58	672.16	652.51
20	19.58	652.51	672.09	Nil


Install Now!	Install Now!	Install Now!


Install Now!	Install Now!	Install Now!


Install Now!	Install Now!


Install Now!	Install Now!	Install Now!