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The Saraniams of the Feudatory Jahagirdars of Kolhapur (Resumption) Rules, 1957
Published vide Notification G. N., P. & S. D., No. FCK. 1054-F, dated 1st June, 1957 (B.G., Part 4-B, page 1271)
mh704
(Under the Exemptions from Land Revenue (No. 2) Act, 1863)
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LEGISLATIVE HISTORY 6 |
(i) "present holder" means the present holder referred to in rule 2 of the Saranjam Rules;
(ii) "Saranjam" means the grant of an amount as specified in the sanad issued to the present holder under rule 2 of the Saranjam Rules.
(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. With effect from the date of the coming into force of these rules, all Saranjams granted under the Saranjam Rules, shall be and are hereby resumed, and all sanads issued to the present holders under the Saranjam Rules, shall from the aforesaid date, be deemed to be cancelled. 4. [(1)] Upon the resumption of Saranjams as aforesaid, the following provisions shall apply, that is to say -(i) the present holder shall be entitled to receive as compensation a sum equal to seven times the amount of the Saranjam which was annually payable to him under the Saranjam Rules; but if such holder is responsible for making provision for the maintenance of persons under rule 6 of the Saranjam Rules, then each of such persons shall be entitled to receive a sum equal to seven times the amount of such maintenance which he received from the present holder. [Such sum shall, in the case of such of the persons, whose claims have been investigated and determined by the State Government or an officer authorised by it in that behalf, prior to the coming into force of the Saranjams of the Feudatory Jahagirdars of Kolhapur (Resumption) (Amendment) Rules, 1977, or prior to the issue of the transferable bonds referred to in rule 5 to the present holder whichever is earlier, be deducted from the compensation to which the present holder is entitled and shall be paid directly by the State Government. The payment of any such sum to any other person whom the present holder is responsible for making provision for the maintenance under the Saranjam Rules, shall be the responsibility of the present holder].
(ii) each of the persons specified in Schedule II of the Saranjam Rules, shall be entitled to receive as compensation a sum equal to seven times the amount specified against them in the said Schedule.
[(2) Notwithstanding anything contained in sub-rule (1), each of the persons specified in column 1 of the Schedule hereto (being persons or whom the State Government, on representations made by such persons, have agreed to grant a monthly allowance for life, in lieu of a sum equal to seven times the amount of their maintenance) shall alone be entitled to receive for life directly from the State Government in lieu of such sum, a monthly allowance of the sum specified against her name in column 2 of that Schedule : Provided that, nothing in this sub-rule shall affect the right of the present holder to receive compensation as provided by clause (i) of sub-rule (1) of this rule.] 5. The sums payable to the present holder, or any other person, under rule 4, 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 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 form as] the State Government may determine in this behalf; Provided that, any amount which may not be covered by the lowest denomination of the bond shall be paid in cash. 6. [The issue of transferable bonds referred to in rule 5 to the present holder for payment of the sums under Rule 4, shall discharge the State Government of its liability to make any payment to any person whom the present holder is responsible for making provision for the maintenance under the Saranjam Rules [* * *],|
SI.No. |
Name |
Monthly allowance |
|
(1) |
(2) |
(3) |
|
|
|
Rs. |
|
1. |
Smt. Shakuntala bai saheb Dattajirao Ghatge (Widow of late Jahagirdar of Kagal Junior). |
500.00 |
|
2. |
Smt. Kamaladevi Amatya (Widow of the late Jahagirdar of Bavda). |
650.00 |
|
3. |
Smt. Parvatibai Pratinidhi (Widow of the late Jahagirdar of Vishalgad) |
600.00 |
|
4. |
Smt. Premvati Raje Ghorpade (Widow of the late Jahagirdar of Kapshi) |
400.00 |
|
5. |
Smt. Anubai Vahinisaheb Ghorapade (Widowed daughter-in-law of the late Jahagirdar of Ichalkaranji). |
1,000.00 |
|
6. |
Smt. Shashikaladevi Pandit (Junior Widow of the former Jahagirdar of Bavda) |
500.00 |
|
7. |
Smt. Rukminibai Govindrao Chavan (Widow of the former Jahagirdar of Himmat Bahadur). |
658.40 |
Notifications
G.N., G.A.D., No. FCK. 1062, dated 24th March, 1964 (M.G., Part IV-B, page 324) - In exercise of the powers conferred by sub-rule (2) of rule I of the Saranjams of the Feudatory Jahagirdars of Kolhapur (Resumption) Rules, 1957 read with Government Notification, General Administration Department, No. FCK. 1062-S, dated the 27th December, 1963; the Government of Maharashtra hereby appoints the 1st day of July, 1964 to be the date on which the said rules shall come into force.
