Published vide Punjab Government Notification No. 3251-R, dated the 31st August, 1939.
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- These rules shall be called the Punjab Restitution of Mortgaged Lands Rules, 1938
- In these rules, unless there be anything repugnant in the context, -
(i) "Act" means the Punjab Restitution of Mortgaged Lands Act, 1938;
(ii) "Compensation" means the amount assessed by the Collector under section 7 of the Act as payable to a mortgagee prior to the restitution of any mortgaged land to the mortgagor; and
(iii) "petition" means a petition under section 4 of the Act.
- (1) A petition shall be in form A attached to these rules, signed and verified as laid down in Order VI, rules 14 and 15, respectively of the [Code of Civil Procedure, 1908.]
(2) A petition shall bear the court-fee prescribed by Article I(b) of Schedule II to the Court-fees Act, 1870, be accompanied by an attested copy of the latest jamabandi entry relating to the land, and a copy of the original mutation of mortgage. There shall be filed with the petition as many copies thereof as is the number of persons mentioned in columns 2 and 3 of the petition :
Provided that if the petitioner is unable to supply copies of the latest jamabandi and the original mutation of the mortgage, he shall pay a fee of Rs. 2 and the Collector shall get those copies from his office.
(3) A petition shall be presented to the Collector by the petitioner personally or through a duly authorised agent. In the case of two or more petitioners, it may be presented by any one of them.
- When there are more mortgagers than one and all of them do not join in making a petition, it may be made by any one or more of them, the names of the others being set out in column 2 of the petition and the other mortgagers may subsequently be allowed to join as petitioners on such terms as may be decided by the officer hearing the petition.
- On receipt of a petition, or if it is not in order after getting the necessary corrections made, the Collector shall order it to be registered, fix a date for hearing the petition and cause notice thereof together with a copy of the petition to be served on the persons mentioned in columns 2 and 3 of the petition.
- Except as otherwise provided by these rules an officer dealing with a petition shall be guided by the procedure prescribed for revenue officers under the Punjab Tenancy Act, 1887, in so far it may be applicable.
- The persons mentioned in columns 2 and 3 of the petition may at the first hearing, and shall if required by the Collector at any time, present a written statement of their defence, which shall also be signed and verified as laid down in Order VI, rules 14 and 15, respectively, of the [Code of Civil Procedure, 1908.]
- (1) Parties to proceedings under the Act may appear in person or through a legal practitioner holding a power of attorney or other duly authorised agent.
(2) If any one of the petitioners or respondents is a minor or of unsound mind, the provisions of Order XXXII, [Code of Civil Procedure, 1908], shall, so far as these may be applicable apply to proceedings under the Act.
- The Collector shall then hear the evidence produced by the parties and make such further enquiries as he may deem fit.
[10. In assessing the benefits received by a mortgagee while in possession the Collector shall, in the absence of any satisfactory evidence to the contrary, presume that they were equal to the net assets of the land as defined in section 3(18) of the Punjab Land Revenue Act, 1887. To avoid difficulty where cash rents are rare and to secure uniformity, the estimate of net assets based on rents in kind prescribed by rule 1 of the Land Revenue Assessment Rules, 1929, shall be used. For the Collector's assistance these have been tabulated and the Collector shall in the absence of evidence to the contrary, adopt the scale of benefits shown in the table for his district. Such contrary evidence may be offered by a mortgager, inter alia, to justify a proportionate increase in the net assets for years of high prices or areas of intensive cultivation; and by a mortgagee, inter alia, to justify a proportionate reduction of these net assets for extraordinary calamities.]
- The compensation shall be the balance left after deduction of the sum assessed under the provisions of the foregoing rules from twice the amount of the principal sum originally advanced under the mortgage :
Provided that the compensation shall in no case exceed the scale laid down in sub-section (2) of section 7 of the Act.
- After determining the amount of compensation due, the Collector shall fix a time, which may for sufficient reasons be subsequently extended, within which the petitioners shall deposit the amount in the Government treasury for disbursement to the mortgagee.
- When the mortgagee has deposited with the Collector the mortgage deed and other documents, if any, evidencing the mortgage or title to the land, or satisfied him that the documents though at one time existing had been lost, he shall be entitled to receive the amount of compensation in accordance with the rules of the treasury, and the documents of title shall be made over to the petitioner.
- (1) On application by a petitioner in whose favour an order has been made under section 8 of the Act, the Collector may issue a warrant directing the petitioner to be put into possession of the land.
(2) If any co-mortgagor fails to apply under rule 4 to be made a petitioner, or being a petitioner fails to pay his share of the compensation assessed, possession shall be given to the mortgagor by whom such compensation has been paid in full; and such co-mortgagor shall continue to be shown in the revenue records as mortgagor until such time as he has paid his share to the person who has made payment being shown as mortgagee of his share.
(3) The warrant shall after execution and with necessary endorsement be returned to the Collector.
(4) Possession shall normally be delivered between the first day of May and the fifteenth day of June unless the land is lying vacant, but the petitioner may, subject to the payment by him of compensation for standing crops, as may be determined by the Collector, be allowed possession at any other time.
- (1) When any mortgage transaction affects land situated in more districts than one, a petition may be made to the Collector of any one of those districts, and the Collector to whom the petition is made shall deal with the case as if the entire land were situated in his district.
(2) In a petition covered by the above clause the Collector receiving the application shall transmit a copy of the same to the Collector of each district where any part of the rest of the land is situated.
(3) The Collector hearing the case may have the statements contemplated by [rule 10], so far as these relates to the areas situated in other districts, prepared through the Collector thereof.
(4) Every final order passed under sections 6 to 9 of the Act by the Collector enquiring into the petition shall, so far as it relates to the land lying in the other districts, be similarly communicated to the Collectors thereof.
- If after the receipt by any Collector of an intimation under rule 15(2) above any fresh petition is made to him in respect of the mortgage covered by the first petition, he shall forward the same to the Collector of the district where the first petition is pending and advise the petitioner to seek his remedy there.
- In cases covered by rule 15 above, the Collector issuing a warrant of possession under rule 14 shall issue a separate warrant for the area lying in each other district and transmit the same for execution to the Collector thereof, who shall executed the warrant as if it had been issued by himself.
- The dismissal of any petition for default shall not bar a fresh petition on similar facts, nor shall the failure of a petitioner to pay the amount of compensation have such a result :
Provided that such fresh petition shall not entitle the Collector to question the previous decision, except in so far as it may have been altered on appeal; but the Collector may hold an enquiry regarding the period subsequent to the date of the presentation of the petition in the first case, taking the amount assessed as compensation in that case as the mortgage debt.
[19. Any dispute between the persons claiming to be entitled to compensation shall be decided by the Collector.]
- (1) An appeal against an order by a Collector or a Commissioner under the Act shall be preferred by submitting a memorandum, accompanied by an attested copy of the order appealed against.
(2) Each such memorandum shall bear the court-fee prescribed by Article II of Schedule II of the Court-fees, Act, 1870.
- Appeals shall be heard, after proper notice to the parties, on a date fixed for the purpose and the procedure in force for the reception, hearing and disposal of appeals by Revenue Officers under the Punjab Tenancy Act of 1887 shall apply so far as it is applicable.
Form A
Application under section 4 of the Restitution of Mortgaged Lands Act
in the district of ___________________ Tahsil ___________________________ Year ____________________________
| Name parentage, *[-] and residence of the applicant | Name, parentage, *[-] and residence of other mortgagers not joining the application | (a) Name, parentage, caste and residence of mortgagee, and (b) if he be not in possession of the person in possession of the land | The area and description of the land to be restored | The date of the mortgage | The name, parentage,*[-] and residence of the original mortgager and mortgagee |
| 1 | 2 | 3 | 4 | 5 | 6 |
| The amount for which the mortgage was effected | Payments, if any, made towards the mortgage debt | Period for which the mortgagee has been in possession | How does the applicant claim the right of restitution | In case the respondent was not the original mortgagee, the manner in which he came to possess the mortgagee rights | Remarks |
| 7 | 8 | 9 | 10 | 11 | 12 |
Note. - (1) Attested copies of the latest jamabandi entry relating to the land and the mutation of the mortgage in question be attached to the petition.
(2) The facts in columns 5 to 11 should be given as are known to the petitioner, and any mistake therein will not effect the petition.
(3) If the petitioner is unable to secure copies of the latest jamabandi entry and the mortgage mutation or to give the facts required in columns Nos. 5 to 11, he should pay a fee of Rs. 2 and the Collector shall get the necessary documents and facts from his office.
Signature of the petitioner ______________________
Verification
Verified that the facts set out in columns ______________________ are true to my knowledge while facts set out in column Nos. ____________________ are true to my belief and information, Verified at _____________________________ on ______________________.
Signature of the person making the verification ____________
* The word "caste" omitted by G.S.R. 42, dated 29th March, 1968.
