Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR THE RESERVATION OF LAND TO EX- PROPRIETORS RECORDED AS "BIR CHHOTA GHAS", ETC. VESTING IN THE STATE UNDER THE ACT, 1950 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . RULES FOR THE RESERVATION OF LAND TO EX- PROPRIETORS RECORDED AS "BIR CHHOTA GHAS", ETC. VESTING IN THE STATE UNDER THE ACT, 1950 RULES FOR THE RESERVATION OF LAND TO EX-PROPRIETORS RECORDED AS "BIR CHHOTA GHAS", ETC. VESTING IN THE STATE UNDER THE ACT, 1950 1. . :- 26 An ex-proprietor shall be entitled to apply for reservation of land for his use in accordance with the rules hereinafter laid down from out of such Bir land Chhota ghas, land etc., which prior to the vesting thereof in the State was reserved by him for the exclusive use of his cattle. 1-A. The land reserved under the rules shall in the Central Provinces be in the rights of an occupancy tenant, in the merged territories in the rights of a ralyat and in the rights of an occupant. 2. . :- The area, which shall be reserved an ex-proprietor in a village shall in the Central Provinces including merged territories not exceed 10 per cent, of the total area of the home-farm of which he has become malik-makbuza, occupancy tenant or raiyat and shall in Berar not exceed 10 per cent, of the total area of the land of the category specified in Section 2(g) (3) (I) held by him on the date of vesting in that village under Section 38(1), 39(1), 40, 53(1) 54 or 68(1), as the case may be : Provided that where the fixing of the area in accordance with the limit herein laid down involves the splitting up to a survey number or a khasra number and the Deputy Commissioner is of the opinion that the portion in excess cannot be suitably utilised by Government the whole survey number or the khasra number may be so reserved. 3. . :- (1) An application for reservation of the rights of an occupancy tenant, a riayat or an occupant, as the case may be, shall be made. in Form A appended to these rules to the Deputy Commissioner through the Thasildar or such other Revenue Officer as may be specified by the Deputy Commissioner in this behalf. (2) 28 The application under sub-rule (1) shall be made on or before the 31st December, 1954. 4. . :- On receipt of the application the Tahsildar or the Revenue Officer specified under rule 3, shall after such, enquiries as may be considered necessary by him, for the purposes of ascertaining and satisfying of the correctness of the applicants claim, forward the papers to the Deputy Commissioner. 5. . :- The tahsildar or the Revenue Officer specified under rule 3. shall for the purpose of enquiries under rule 4 issue a proclamation in Form B appended to these rules calling on persons interested to prefer objections, if any against the reservation of rights of an occupancy tenant, a raiyat, or an occupant as the case may be in such land to the applicant. 6. . :- If the Deputy Commissioner finds that there is no objection to the reservation of the rights claimed by the applicant he shall proceed to determine the area of the land in which the rights of an occupancy tenant, a raiyat or an occupant, as the case may be, reserved to the applicant. 7. . :- The Deputy Commissioner shall determine the rent or land revenue, as the case may be, on the land reserved to the applicant 8. . :- The reservation of the rights shall be certified by a patta in Form C appended to these rules.