Madhya Pradesh Bhudan Yagna Rules, 1954

Madhya Pradesh Bhudan Yagna Rules, 1954

Published vide Notification No. 407-8140-12, dated 27th January, 1954

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No. 407-8140-XII, dated 27th January, 1954. - In exercise of the powers conferred by section 35 of t he Madhya Pradesh Bhudan Yagna Act, 1953 (XV of 1953). (he State Government are pleased to make the following rules, the same having been previously published as required by sub-section (1) oi the said section, namely :-

1. In these rules :-

(a) "Act" means the Madhya Pradesh Bhudan Yagna Act, 1953 (XV of 1953);

(b) "form" means a form appended to these rules;

(c) "section" means a section of the Act.

2. The area of land for the purposes of clause (d) of section 2 shall be five acres of unirrigated land and irrigated land shall count as equal to two and a half times unirrigated land.
3. Applications to the Board under sub-section (1) of section 17 shall be made in Form A.
4. The notice required to be issued under sub-section (3) of section 17 shall be in Form B. A proclamation in Form C shall be made and published simultaneously by pasting copies thereof on the notice board of the office of the Revenue Officer, at the headquarters of the tahsil within which the land to which refers is situated and at some place of public resort on or adjacent to the land to which it refers and shall also be further published by beat of drum on or near the land to which it refers.
5. Orders passed under sub-section (7) of section 17 shall be drawn up in Form D.
6. Immediately after passing an order under sub-section (7) section 17, the Revenue Officer shall forward the order in original to 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.
7. After the order has been forwarded to the registering officer under rule 6, the Revenue Officer shall send a certified copy thereof to the Board and deliver or cause to be delivered another such copy to the donor.

Form A

(See rule 3)

Application for making a donation of land to the Bhudan Yagna Board (in the Bhudan Yagna initiated by Shri Acharya Vinoba Bhave)

To

The Bhudan Yagna Board, Madhya Pradesh

1. Name(s) (in full) of applicant(s)................................................
2. Full address and occupation of the applicant(s) .......................
3. Place of residence................... Village.............Tahsil............ District...................................................
4. Particulars of land(s) offered as a gift :

Schedule

*Note. - Give details of special powers by virtue of which the applicant is authorised to make the gift, e.g., as a father or manager in a Hindu joint family.

5. The applicants) hereby offers/offer to transfer by way of gift of the land(s) specified in paragraph 4 above to the Madhya Pradesh Bhudan Yagna Board and declares/declare that he/She/they has/have a lawful title to the aforesaid land(s) free from encumbrance of all kinds, including those mentioned in column (8) above and that no arrears of revenue or rent are due in respect thereof save as specified in column (9). The applicant(s) further declares/declare that he/she/they possesses/possess a transferable interest in the aforesaid land(s) and that he/she/they is/are competent under the law to which he/she/ they is/are subject to make a gift thereof.

Signature of applicant.

Verification

1. I/We ........................... do hereby solemnly affirm that the contents of paragraphs 4 and 5 are true to the best of my/our knowledge and belief.

Verified and signed on............ 19.......

(Signature of applicant)

Forwarded to the .................... Tahsil ................... District

2. The Board considers the gift acceptable.

Seal.

Place...................

Date...................

Chairman Bhudan Yagna Board. Madhya Pradesh.

Form B

Notice

(See rule 4)

To

................................... ................................... Before ................. at .......................... Revenue Case No............................... Major Head/Minor Head ...............................

Whereas Shri/Shrimati ...............................son/daughter/wife/widow of....................... ...............resident of village ......................tahsil.......... district................had made an application to the Madhya Pradesh Bhudan Yagna Board for donation of land specified in the Schedule below;

And Whereas the said Board has considered the gift acceptable and accordingly.forwarded the application to me for further action:

And Whereas upon making a summary enquiry as required by subsection (3) of section 17 of the Madhya Pradesh Bhudan Yagna Act, 1953 (XV of 1953), I am satisfied that the donor(s) has/have a valid title to the said land and is/are competent to make the gift;

And Whereas it appears to me that you are interested in the said land;

Now, Therefore, under sub-section (3) of section 17 of the said Act, you are hereby noticed to appear before me on................19................at 11 a.m. in person or by a duly authorised pleader or agent and show cause why the gift should not be accepted.

Notice is hereby further given that if no objection showing cause why the gift should not be accepted is filed on or before the date specified above. I shall proceed to accept the gift on behalf of the Board.

Given under my hand and the seal of the Court, this .....................day of.........19

(Signature and designation of Revenue Officer)

Schedule

Note. - Give details of special powers by virtue of which the applicant is authorised lo make the gift, e.g. as a father or manager in a Hindu joint family.

(Signature and designation of Revenue Officer).

Form C

Proclamation

(See rule 4)

Before..................at....................

Revenue Case No............................

Major Head/Minor Head............................

Whereas Shri/Shrimati.........................son/daughter/wife/widow of .................. resident of village .................... tahsil............................. district had made an application to the Madhya Pradesh Bhudan Yagna Board for donation of land specified in the Schedule below;

And Whereas the said Board has considered the gift acceptable and accordingly forwarded the application to me for further action;

And Whereas upon making a summary enquiry as required by subsection (3) of section 17 of the Madhya Pradesh Bhudan Yagna Act, 1953 (XV of 1953), I am satisfied that the donor(s) has/have a valid title to the said land and is/are competent to make the gift;

Now, Therefore, under sub-section (3) of section 17 of the said Act all persons claiming to have any interest in the land arc hereby noticed to appear before me on..................... 19 at 11 a.m. in person or by a duly authorised pleader or agent and show cause why the gift should not be accepted.

Notice is hereby further given that if no objection showing cause why the gift should not be accepted is filed on or before the dale specified above, I shall proceed to accept the gift on behalf of the Board.

Given under my hand and the seal of the Court, this.......................day of .........19..........

Seal

(Signature and designation of Revenue Officer)

Schedule

(As in paragraph 4 of Form A)

(Signature and designation of Revenue Officer)

Form D

(See rule 5)

Order of the Revenue Officer

Order

Passed this..................day of..................19...........under section 17(7) of the Madhya Pradesh Bhudan Yagna Act, 1953, in the Court of the ..................... at ............. Revenue Case No.................Major Head/Minor Head...............by.............

Whereas an application made on by Shri/Shrimati................to the Madhya Pradesh Bhudan Yagna Board offering a gift of land(s) specified in the Schedule hereunder and upon the Board considering the gift acceptable, a notice, as required by sub-section (2) of section 17 of the Madhya Pradesh Bhudan Yagna Act, 1953 (XV of 1953), was issued after making an enquiry as required thereunder;

And Whereas no objection was filed/and whereas all objections filed to the acceptance of the said gift under sub-section (5) of section 17 of the said Act have been duly enquired into and rejected;

Now, Therefore, it is ordered and declared that the gift of the land/lands described in the Schedule appended hereto is hereby accepted on behalf of the Board.

Given under my hand and the seal of the Court, this day of........... 19

(Signature and designation of Revenue Officer)

Schedule

(As in paragraph 4 of Form A)

(Signature and designation of Revenue Officer)