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The Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953
Published vide Notification Punjab Gazette Part 1, dated 29-5-1953, Page 507
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(ii) On receipt of an application as aforesaid, the Collector shall require the applicant to make or deliver to him on a date to be specified, a statement containing the name of every other person possessing any interest in the land or any part thereof as mortgagee, or otherwise of the rights of Ala Malik, the nature and extent of such interest and the rents and profits, if any received or receivable on this account by the Ala Malik.
3. Procedure. - The procedure with respect to all matters under the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952, shall be regulated as far as may be, by the procedure prescribed for Revenue Officers by the provisions of the Punjab Tenancy Act, 1887, and the rules thereunder.Form A
(Rule 2 of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Rules, 1953, and section 4(1) of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952)
To The Collector _______________________ __________________________________ ____________________________ District Sir, As required by section 4 of the Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952, I furnish below the particulars of the land held by Adna Maliks under me for determination and award of the amount of compensation payable to me by the Adna Malik :|
Serial No. |
Village |
Tehsil |
District in which the land is situated |
Khewat No. |
Khatauni No. |
Name of patti or Taraf with names of lambardar and revenue patwari |
Name(s) with description and address(es) of Ala malik(s) |
Names with description and addresses of Adna malik(s) |
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1 |
2 |
3 |
4 |
5 |
6 |
7 |
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Form A
Particulars of land under adna Malik(s)
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Field No. |
Area in ordinary acres |
Total land revenue |
Rent payable to Adna Malik |
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Cesses |
Total of (d) and (e) |
REMARKS |
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(a) |
(b) |
(c) |
(d) |
(dd) |
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By Adna Malik(s) with particulars of persons from whom due |
Partly by Adna Malik(s) and partly by Government with particulars of persons from whom due |
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Amount of other dues annual rent (with details) |
Amount of annual rent paid by each and proportion between them |
Other dues (with details) paid by each and the proportion between them |
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(i) |
(ii) |
(iii) |
(iv) |
(v) |
(vi) |
(vii) |
(viii) |
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Name |
Amount |
Name |
Amount |
Name |
Amount |
Name |
Amount proportion |
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(i) |
(ii) |
(i) |
(ii) |
(iii) |
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Km |
Rs. |
Rs. |
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Rs. |
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Rs. |
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Rs. |
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Rs. |
P. |
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Certificate
I solemnly affirm that the particulars given by me in the above form are correct. [-] Dated the ____________________ 19 .Signature___________
