Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MADHYA PRADESH BHUDAN YAGNA RULES, 1954 CONTENTS 1. In these rules 2. area of the land how computed 3. Form A 4. Form B 5. Form D 6. . 7. serv ice of the order MADHYA PRADESH BHUDAN YAGNA RULES, 1954 In exercise of the powers conferred by Section 35 of the Madhya Pradesh Bhudan Yagna Act,1953 (XV of 1953), the State Government are pleased to make the following rules, the same having been previously published as required by sub-section (1) of the said section, namely :- 1. In these rules :- (a)"Act" means the Madhya Pradesh Bhudan Yagna Act, 1953 (XV of 1953); (b) "form" means a form appended to these rules ; (c) "section" means a section of the Act. 2. area of the land how computed :- The area of land for the purposes of clause (d) of section 2 shall be five acres of unirrigated land and irrigated land shall count as equal to two and a half times unirrigated land . 3. Form A :- Applications to the Board under sub-section (1) of section 17 shall be made in Form A. 4. Form B :- Form C notice and further information by beat of drum. The notice required to be issued under sub-section (3) of Section 17 shall be in Form B .A proclamation in Form C shall be made and published simultaneously by pasting copies thereof on the notice board of the office of the Revenue Officer, at the headquarters of the tahsil within which the land to which refers is situated and at some place of public resort on or adjacent to the land to which it refers and shall also be further published by beat of drum on or near the land to which it refers . 5. Form D :- Orders passed under sub-section (7) of section 17 shall be drawn up in Form D. 6. . :- Immediately after passing an order under sub-section (7) of Sec.17, the Revenue Officer shall forward the order in original to the registering officer within the local limits of whose jurisdiction the whole or any part of the donated land is situated, who shall thereupon proceed to register the same in accordance with law . 7. serv ice of the order :- After the order has been forwarded to the registering officer under rule 6, the Revenue Officer shall send a certified copy thereof to the Board and deliver or cause to be delivered another such copy to the donor.