Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MISCELLANEOUS RULES UNDER THE CEILING ON AGRICULTURAL HOLDINGS ACT 1960 CONTENTS 1. Definition 2. Notice under Sub-section (1) of section 4 SCHEDULE 1 :- FORM A SCHEDULE 2 :- FORM B MISCELLANEOUS RULES UNDER THE CEILING ON AGRICULTURAL HOLDINGS ACT 1960 In exercise of the powers conferred by Sub-section (1) of section 50 read with section 4 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960), the State Government hereby makes the following rules, the same having been previously published as required by Sub-section (3) of section 50 of the said Act, namely : 1. Definition :- In these rules, unless the context otherwise requires-- (a) "Act" means the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. XX of 1960); (b) "Form" means a form appended to these rules; (c) "Section" means a section of the Act. 2. Notice under Sub-section (1) of section 4 :- If, on the application of any person or otherwise, it comes to the notice of the competent authority that after the 1st January, 1971 but before the appointed day any holder has transferred any land held by him, by way of sale, gift, exchange or otherwise has effected the partition of his holdings or part thereof, the competent authority shall cause a notice in Form A to be serve upon the holder and a notice in Form B to be served upon other persons affected by such transfer or partition calling upon them to show cause why the transfer or partition should not be declared void. SCHEDULE 1 FORM A [See sub-rule (2)] Notice to the holder who has transferred any land by way of sale, gift, exchange or otherwise or has effected partition B e f o r e the..................at.......................in the case of..................................... Revenue Case No.................... To . . . . . . . . . . . . . . . . . . . s o n of...................resident of.........................Tahsil.................. District.................. Whereas it has come to my notice that you have transferred the land held by you, by way of *sale, gift, exchange or otherwise or have effected a *partition of your holding or part thereof as per details given in the Schedule below in anticipation of and to defeat the provisions of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960; Now, therefore, you are hereby informed that you should appear before me either personally or through a pleader or agent at.............on.............day of.............19............. and show cause why the said transfer or partition should not be declared void under Sub-section (1) of section 4 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960. * Strike off whichever is not applicable. Seal of the Court .............................................. Signature of the Competent Authority District Tahsil Village with P.C. No. Survey No./Plot No. Area Right Land Revenue Name of transferee 1 2 3 4 5 6 7 8 SCHEDULE 2 FORM B (See rule 2) Notice to persons affected by transfer of any land or partition of any holding or part thereof. B e f o r e the..........................at..........................in the case of.............................. Revenue Case No..................... To ............................son of.....................resident of...................................... Tahsil............. District..................... Whereas it has come to my notice that..........................son of.......................... resident of.............tahsil.............district.............has transferred *the land held by him, by way of *sale, gift, exchange or otherwise or has effected a *partition of his holding or part thereof as per details given in the Schedule below in your favour or in favour of Shri.......................... son of................resident of......................... tahsil............. in anticipation of and to defeat the provisions of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960; Now, therefore, you are hereby informed that you should appear before me either personally or through a pleader or agent at.............on.............day of............. 19.... and show cause why the said *transfer or partition should not be declared void under Sub-section (1) of section 4 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960. * Strike off whichever is not applicable. Dated................. .......................................... Signature of the Competent Authority. District Tahsil Village with P.C. No. Survey No./Plot No. Area Right Land Revenue 1 2 3 4 5 6 7