Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rules regarding Assessment of Compensation, 1950 CONTENTS 1. . 2. . 3. . 4. . 5. Statement of compensation in Form II and details in Form III 6. . Rules regarding Assessment of Compensation, 1950 Rules regarding Assessment of Compensation, 1950 1. . :- The statement of claim under sub-section (1) of section 12 of the Act, shall be filed in Form I of the Appendices to these rules within fifteen days from the date of vesting specified under Section 3 of the Act. 2. . :- The proprietor who derives income from big forests or village forest and who is assessed to income-tax shall in support of his claim file along with the statement of claim, copies of the returns filed before the 3. . :- (1) The statement of claim shall be presented to the Compensation Officer of the area or to such other officer, if any, authorised in this behalf in writing by the Compensation Officer ; (2) The statement may be presented in person or by an agent or by a legal practitioner duly authorised in writing in this behalf or sent by registered post 4. . :- The Compensation Officer shall fix a date of hearing and inform the applicant thereof. On the date of hearing or the date to which the hearing may be adjourned, the Compensation Officer shall proceed to determine the amount of compensation. 5. Statement of compensation in Form II and details in Form III :- The Compensation Officer shall record a statement of compensation due to each proprietor in Form II and the details in Form III in respect of each village separately of property 1 [vesting] in the State Government after acquisiting in lieu of the payment of compensation and shall supply a copy of the statement to the outgoing proprietor. The copy may be supplied either by a tendering or delivering a copy thereof or sending such copy by post in a cover registered under the Indian Post Office Act, 1898, to a person to whom it is to be supplied or his authorised agent or, if the supply in the manner aforesaid cannot be made, by affixing a copy thereof at his last known place of residence or some place of public resort in the village in which the property is situated. 1. .Subs. For the words "which shall vest" vide correction slip No 2 dated 3rd October, 1951 6. . :- The application for review under Section 15 (3) of the Act shall be filed within 30 days of the date of which the statement of compensation is supplied to the proprietor affected by the acquisition.