Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SAGBARA AND MEHWASSI ESTATES (PROPRIETARY RIGHTS ABOLITION ETC.) RULES, 1962 CONTENTS 1. Short title 2. Definitions 3. Manner of publication of list and of notice under section 4. Period and manner of payment of occupancy price by holder of service land 5 . Period for deposit of occupancy price nnder clause (a) of sub- section (4) of section 6 6. Form of Certificate of Purchase under sections 6 and 7 7 . Form of application for compensation by Vasava Dumaldar or Mehwassi 8 . Form of application for compensation by person other than Vasava, Dumaldar or Mehwassi 9. Court fees SAGBARA AND MEHWASSI ESTATES (PROPRIETARY RIGHTS ABOLITION ETC.) RULES, 1962 In exercise of the powers conferred by section 21 of the Sagbara and Mehwassi Estates (Proprietary Rights Abolition etc.) Regulation, 1962, (Guj. Reg. 1 of 1962), the Government of Gujarat hereby makes the following rules, namely: 1. Short title :- These rules may be called the Sagbara and Mehwassi Estates (Proprietary Rights Abolition etc.) Rules, 1962. 2. Definitions :- In these rules unless the context otherwise requires, (i) the "Regulation" means the Sagbara and Mehwassi Estate (Proprietary Rights Abolition etc.) Regulation, 1962 . (ii) "Form" means a form appended to these rules, (iii) "Section" means a section of the Regulation. 3. Manner of publication of list and of notice under section :- The list of inferior holders and Permanent tenants prepared under sub section (1) of sections shall be published alongwith a public notice in Form-A by affixing a copy, of the list and the notice in the Chavdi of such village in which lands are held by the persons mentioned in the list as either inferior holders or permanent tenants and id case there is no Chavdi in such village, at the office of the village Panchayat or at any other conspicuous place in the village. 4. Period and manner of payment of occupancy price by holder of service land :- The occupancy price payable under the proviso to clause (a) of sub- section (1) of sections shall be paid within a period of three years from the notified day either in a lump sum or in three equal annual instalments. 5. Period for deposit of occupancy price nnder clause (a) of sub-section (4) of section 6 :- Under clause (a), sub-Section (4) of Section 6 , the occupancy price shall be deposited within a period of three years from the notified day. 6. Form of Certificate of Purchase under sections 6 and 7 :- The Certificate of purchase under Section 6 or RULE 7 shall be in Form B. 7. Form of application for compensation by Vasava Dumaldar or Mehwassi :- An application for compensation under sub-section (I) If Section 11 shall be made in Form C within a period of two years from the appointed day. 8. Form of application for compensation by person other than Vasava, Dumaldar or Mehwassi :- An application for compensation under sub-section (1) of Section 12 shall bs mads in Form D within a period of two years from the appointed day. 9. Court fees :- Every appeal made under the Regulation to the Gujarat Revenue Tribunal shall bear a Court-fee of stamp Rs. 3.