The Punjab Utilization of Lands Rules, 1950
Published vide Punjab Government Notification No. 1768-FP-50/786, dated the February 20, 1950
Pu698
- These Rules may be called the Punjab Utilization of Lands Rules, 1950.
[2. Payment of compensation to landowners. - In computing the expenditure, if any incurred in relation to any preliminary process incidental to the utilization of the land taken over by the Collector or in connection with any additional staff or services rendered necessary for such utilization, which it is proposed to deduct from the compensation payable, the Collector shall proceed as follows :-
The total acreage of waste land actually taken over by the Collector under Section 3 of the Act in the district in a particular year should be ascertained. Next the expenses incurred in relation to any preliminary process incidental to the utilization of the land or in connection with any additional staff appointed or services rendered for such utilization during the year should be calculated. These expenses should cover :-
(a) the total cost of any additional staff (including contingencies) employed for the purpose.
(b) the cost, if any, of the stationery and survey materials, etc., used in connection with the utilization of the land in the year.
(c) any other cost specifically incurred in connection with the utilization of the land.
The expenditure worked out for the year in questions should be divided by the total acreage of waste land taken over in that year. The sum thus determined would give the expenditure per acre. A deduction shall be made out of the compensation to be paid to the owner of the land at the rate per acre worked out above and the balance shall be paid to the owner as compensation for that year with respect of his land taken over under the Act.]
- Lease.- Leases granted by the Collector under Section 5 and their termination under Section 7 shall be duly recorded in the revenue papers.
- Delegation of powers.- The delegation of powers and functions under the Act by the Collector shall be made in writing and addressed to the officer concerned either by name or designation under his seal and signature.
