Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Bhudan Yagna Rules, 1959 [19 December 1959] CONTENTS 1. Short Title 2. Definitions 3. Landless Persons 4. Form Of Declaration 5. Form Of Notice 6. Form Of Order 7 . Transmission Of Order To Registering Officer, Punjab Bhudan Yagna, Board And The Donor Section 37 8 . Other Particulars In Respect Of Land Donated Prior To The Commencement Of The Act Punjab Bhudan Yagna Rules, 1959 [19 December 1959] 1. Short Title :- These rules may be called the Punjab Bhudan Yagna Rules, 1959. 2. Definitions :- In these rules unless there is anything repugnant in the subject or context,- (a)Actmeans the Punjab Bhudan Yagna Act, 1955. (b) Formmeans a form appended to these Rules. 3. Landless Persons :- Sections 2(f).- The area of land for the purposes of clause (f) of section 2 of the Act shall be five standard acres. Explanation.-For the purposes of this rules, the expression "Standard acre" shall have the same meaning as is assigned to it in sub-section (5) of section 2 of the Punjab Security of Land Tenures Act, 1953, and clause (i) of section 2 of the Pepsu Tenancy and Agricultural lands Act, 1955, in respect of the land held by the landless person in the respective territories to which the above- mentioned Act extend and the conversion of the ordinary acres into standard acres shall be effected in the manner laid down in rule 2 of the Punjab Security of Land Tenures Rules, 1953, and rule 5 of the Pepsu Tenancy and Agricultural Lands Rules 1958 as the case may be. 4. Form Of Declaration :- Section 17(1).- A declaration making an offer of gift of land under sub-section (1) of section 17 of the Act shall be made in form A. 5. Form Of Notice :- Section 17(3).- The notice required to be issued under sub-section (3) of section 17 of the Act shall be in Form B. 6. Form Of Order :- Section 37(1).- Orders passed under sub-section (7) of section 17 of the Act shall be drawn up in form C. 7. Transmission Of Order To Registering Officer, Punjab Bhudan Yagna, Board And The Donor Section 37 :- (1) Immediately after passing an order under sub-section (7) of section 17 of the Act, the Revenue Officer shall forward the order in original in Form C ton the Registering Officer within the local limits of whose jurisdiction the whole or any part of the donated land is situate, who shall thereupon proceed to register the same in accordance with law. (2) After the order has been forwarded to the registering officer under sub-rule (1) the Revenue Officer shall send a certified copy thereof to the Board and deliver or cause to be delivered another copy to the donor. 8. Other Particulars In Respect Of Land Donated Prior To The Commencement Of The Act :- T he Board shall while preparing a list under sub-section (1) of section 21 (A) of the Act, also show the following particulars namely,- (1) Land Revenue, rates and cesses and rent, if any payable; (2) Section 21(1)(f).- Full particulars of encumbrances including maintenance charges and attachments by a Civil Court or a Revenue Officer; and (3) Arrears of land revenue rates and cesses and rent if any payable.