Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Taluqdari Tenure Abolition (Payment of Compensation for Abolition of Mineral Rights) Rules, 1982 CONTENTS 1. Short Title 2. Definitions 3. Form of application for compensation 4. Period for filing an application for compensation for abolition of mineral rights Bombay Taluqdari Tenure Abolition (Payment of Compensation for Abolition of Mineral Rights) Rules, 1982 Whereas certain draft rules were published as required by Sub- section (3) of Section 15 of the Bombay Taluqdari Tenure Abolition Act, 1949 (Bom.LXII of 1949) at pages 236-4 to 236-6 of the Gujarat Government Gazette, Extra Ordinary, Part IV-B, dated 11th November, 1982 under the Government Notification, No. GHM-82- 253-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 no objection or suggestions are received from the public on the said draft by the Government till the aforesaid date. Now, therefore, in exercise of the powers conferred by Sub-section (1) of Section 15 of the Bombay Taluqdari Tenure Abolition Act, 1949 (Bom.LXII of 1949) the Government of Gujarat hereby makes the following rules, namely 1. Short Title :- These rules may be called the Bombay Taluqdari Tenure Abolition (Payment of Compensation for Abolition of Mineral Rights) Rules, 1982 . 2. Definitions :- In these rules, unless there is anything repugnant in the subject or context (1) "Act" means the Bombay Taluqdari Tenure Abolition Act, (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 14A of the Act shall be made in Form A. 4. Period for filing an application for compensation for abolition of mineral rights :- An application for compensation under sub-section (3) of Section 14A of the Act shall be made on or before the 31st December, 1 [1990] 1. Subs, by G.G.Gaz. EXT. Pt. IV-B, dt. 30-12-1987, p. 250-2.