Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY MERGED TERRITORIES AND AREAS (JAGIRS ABOLITION)(PAYMENT OF COMPENSATION FOR ABOLITION OF MINERAL RIGHT)RULES, 1982 CONTENTS 1. Short Title 2. Definition 3. Form of application for compensation 4. Period for filing an application for compensation for abnlition of mineral rights BOMBAY MERGED TERRITORIES AND AREAS (JAGIRS ABOLITION)(PAYMENT OF COMPENSATION FOR ABOLITION OF MINERAL RIGHT)RULES, 1982 Whereas certain draft rules were published as required by Section 25 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bom. XXXIX of 1954) at pages 236-9 to 236-12 of the Gujarat Government Gazette, Extra Ordinary, Part IV-B, dated 11th November, 1982 under the Govt. Notification, No. GHM- 82/255/M/LTA/1082/Y, dated 11th November, 1982, inviting objections and suggestions from all persons likely to be affected thereby till 30th November, 1982. And whereas 10 objections cr suggestions were received from the public on the said draft by the Government till the aforesaid date. Now, therefore, in exercise of the powers conferred by Section 25 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bom. XXXIX of 1954), the Govt. of Gujarat hereby makes the following rules namely : 1. Short Title :- These rules may be called the Bombay Merged Territories and Areas (Jagirs Abolition) (Payment of Compensation for Abolition of Mineral Rights) Rules, 1982. 2. Definition :- In these rules, unless, there is anything repugnant in the subject or context: (1) "Act" means the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953. (2) "Form" means a form appended to these rules. (3) Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act. 3. Form of application for compensation :- An application for compensation under sub-section (3) of section 21A of the Act shall be made in the form A. 4. Period for filing an application for compensation for abnlition of mineral rights :- An application for compensation under sub-section (3) of Section 21A of the Act shall be made on or before the 31st December, 1987.