Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES REGARDING PARTITION OF HOME-FARM, 1950 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . RULES REGARDING PARTITION OF HOME-FARM, 1950 RULES REGARDING PARTITION OF HOME-FARM, 1950 1. . :- An application by a co-sharer for partition of his share in the sir khudkasht or home-farm land, as the case may be, shall set out the following particulars : (a) The name of the applicant; (b) The area of each field and the numbers borne by each of them in the village rent roll (jamabandi); (c) The rental valuation of the land ; (d) The names of the co-sharers and the extent of their shares. 2. . :- The application shall also be accompanied by a copy of entries in the village rent roll (jamabandi) for the preceding year pertaining to the end. 3. . :- If the application involves the formation of a share of land of which the area will be less than ten acres, the Revenue Officer shall reject the application forthwith. 4. . :- If the application is not rejected under rule 3. the Revenue Officer shall issue on payment of process-fee by the applicant in accordance with the provisions of Section 23 of the C. P. Land Revenue Act, 1917 (II of 1917) notices in Form 'A' appended to these rules of the co-sharers requiring them to appear before him and state their objections, if any, on a day to be specified in the notice. He shall also cause a proclamation in Form 'B' Appended to these rules to be published in accordance with the provisions of Section 24 of the same Act, stating his intention to partition of the land. If from any cause a notice cannot be personally served on the co-shaers, the proclamation shall be deemed to be sufficient notice. 5. . :- After hearing the applicant, co-sharers and any other persons who appear, the Revenue Officer may, after recording his reasons in writing, reject the application. 6. . :- If the Revenue Officer does not reject the application he shall proceed after determining and recovering from the applicant the costs of making the partition, to effect the partition either personally or through such agency as he may appoint and shall apportion the land revenue of the land over the shares thus formed. 7. . :- After partition has been completed the Revenue Officer shall hear any objections which the parties may make and shall either amend o r confirm the partition. The partition shall take effect from the commencement of the agricultural year next following the date of such amendment of confirmation.