Bombay Kauli and Katuban Tenures (Abolition) Rules, 1953

The Bombay Kauli and Katuban Tenures (Abolition) Rules, 1953

Published vide Notification No. G. N., R. D., No. 5941/51, dated 14th August, 1953 (B. G., Part 4B, p. 1576)

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In exercise of the powers conferred by section 15 of the Bombay Kauli and Katuban Tenures (Abolition) Act, 1953 (Bombay XLIV of 1953), the Government of Bombay is pleased to make the following rules, namely :-

1. Short title.- These rules may be called the Bombay Kauli and Katuban Tenures (Abolition) Rules, 1953.
2. Definitions.- In these rules,-

(a) "Act" means the Bombay Kauli and Katuban Tenures (Abolition) Act, 1953;

(b) "Form" means a Form appended to these rules.

3. Form of application.- The application to be made to the Collector for compensation under sub-section (2) of section 7 of the Act shall be in Form 'A'.
4. Court-fees.- Every appeal under the Act to the [Maharashtra Revenue Tribunal]shall bear a court-fee stamp of Rs. 3.

Form 'A'

(See rule 3)

To,

The Collector of.......................... Name of the applicant................. Village.......................................... Taluka...........................................

Sir,

2. Under the provisions of section .......... of the Bombay Kauli and Katuban Tenures (Abolition) Act, 1953, the following rights of mine in such land/lands are extinguished/modified. I, therefore, claim Rs................as compensation. The rights extinguished/modified are :
3. The amount of compensation claimed is arrived at as follows
4. Extracts from the Record of Rights and other relevant village records in respect of such land/lands are enclosed. 1 also enclose the following documents evidencing my right in question

(Here give a list of documents)

(Names of witnesses, if any, should be stated. It should also be stated whether they are to be summoned or whether the applicant will produce them.)

Yours faithfully,

Signature of the applicant.

Date..........

Place ..........