Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT DEVASTHAN INAMS ABOLITION RULES, 1970 CONTENTS 1. Short title 2. Definitions 3 . Form and period for making application for compensation and form of awards under section 10 4. Application for compensation under section 11 5. Court fee 6. Reference to the Civil Court under section 18 7. Application to the Collector regarding declaration under section 19(2) 8. Application by the tenant under sub-section (5) of section 19 GUJARAT DEVASTHAN INAMS ABOLITION RULES, 1970 In exercise of the powers conferred by section 29 of the Gujarat Devasthan Inams Abolition Act, 1969 (Gujarat 16 of 1969), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Devasthan Inams Abolition Rules, 1970. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Gujarat Devasthan Inams Abolition Act, 1969 : (b) "Form" means a form appended to these rules: (c) "Section" means a section of the Act. (d) Words or expressions used but not defined in these rules shall have the meanings assigned to them in the Act. 3. Form and period for making application for compensation and form of awards under section 10 :- (1) The application to the Collector under sub-section (1) of Section 10 shall be made within a period of ten years from the appointed day and shall as far as possible be in Form A, (2) The award under sub-section (2) of Section 10 shall be in the Form prescribed in Section 26 of the Land Acquisition Act, 1894 . 4. Application for compensation under section 11 :- An application under sub-section (1) of Section 11 shall be made to the Collector in Form B within a period of ten years from the appointed day. 5. Court fee :- Every appeal made under the Act to the Gujarat Revenue Tribunal shall bear a court fee stamp of rupees five. 6. Reference to the Civil Court under section 18 :- Whenever the Collector makes a reference tot he Civil court under sub-section (4) of Section 18 , he shall forward to the Civil Court, the papers of the inquiry made by him with a brief report prepared and duly signed by him, stating- (a) the point or points of law on which the decision of the Court is required: (b) the facts of the claims as disclosed in the evidence recorded by the Collector: and (c) the reasons for making a reference to the Court. 7. Application to the Collector regarding declaration under section 19(2) :- The application under sub-section (2) of Section 19 shall be made in Form C within a period of seven years from the appointed day. 8. Application by the tenant under sub-section (5) of section 19 :- The application to the Collector under sub-section (5) of Section 19 shall as far as possible be in Form D.