Rajasthan Agricultural Lands Utilisation Rules, 1958

Published vide notification No. F. 1 (1) Rev/B/53 dated 19-2-58 Published in the Rajasthan Gazette, part IV-C dated 27th March, 1958

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In exercise of the powers conferred by section 9 of the Rajasthan Agricultural Lands Utilisation Act, 1954 (Rajasthan Act XXII of 1954) the State Government hereby makes the following rules namely — 1. Short title, extent and commencement- (1) These rules may be called the Rajasthan Agricultural Lands Utilisation Rules, 1958. (2) They shall come into force on the date of their publication in the Official Gazette. Additional Information 6

2. Interpretation- In these Rules, unless there is anything repugnant in the subject or context- (1) 'the Act' means the Rajasthan Agricultural Lands Utilisation Act 1954 (Raj.Act XXII of 1954).

(2) 'form' means a form appended to these rules

(3) 'Section' means a section of the Act.

3. Form of notice under section 4- The notice under section 4 of the Act shall be in form A. 4. Order of preference- (1) If the land is Khadkasht, it shall be let out for cultivation to the tenant of khudkasht, if any, and failing such tenant, it shall be let out for cultivation in the order indicated in sub-rule (2). (2) If the land is not khudkasht and there be more than one person requiring the land, the allotment shall be made in the following order - (i) to co-sharers of the holding if it forms part of a compact block or irrigated from the same source, preference amongst such co-sharers being given to one having land less than area indicated in rule 24 A of the Rajasthan Tenancy (Government) rules, 1955;

(ii) to persons residing in the village in which the land to be situated preference amongst such persons being given to persons having no land, or less than the area indicated in rule 24 A of the Rajasthan Tenancy (Government) Rules, 1955;

(iii) to other landless persons of adjoining villages; and

(iv) to other landless persons of neighbouring Tehsils.

(3) In this rule, a 'landless persons' shall mean a bonafide agriculturist by procession who cultivates or can reasonably by expected to cultivate the land personally but who does not hold any land either in this own name or in the name of any member of his joint family or who holds an area which is less than the area indicated in rule 24 A of the Rajasthan Tenancy (Government) Rules, 1955. 5. Manner of letting out land- (1) The person to whom land is let out for cultivation under subsection (4) of section 4 of the Act, shall be given a lease in form C appended to the Rajasthan Tenancy (Government) Rules, 1955. (2) The rent payable by the allottee shall be (a) where rent in respect of such land has not been settled, the rent rate sanctioned therefore during the last settlement; and

(b) where rent in respect of such land has not been settled, the rent rate sanctioned during the last settlement for similar land in the neighbourhood.

Form A

(See rule 3)

Notice under section 4 of Rajasthan Act XXII of 1954

Court of Collector................... Whereas I........................ (name) Collector of......................(District) am satisfied that the agricultural land particulars where of are given in the schedule below has remained uncultivated for ........................ Years although it is reported to be culturable; has not at all been cultivated. Now, therefore, in exercise of the powers conferred by section 4 of the Rajasthan Agricultural Lands Utilisation Act, 1954 (Rajasthan Act XXII of 1954) I hereby call upon you.................. s/o.............. caste................. resident............... tehsil................. district...................... *Strike out whichever is inapplicable landholder tenais of the aforesaid land, within 30 days of the date of the service of that notice- (a) to cultivate the said land personally, or

(b) to arrange for its cultivation forthwith, or

(c) to let out or sub-let such land for cultivation. Take notice that if, within the time specified above this direction is not complied with, I shall order the Tehsildar under sub-section (4, of section 4 of the Act, to let out the land in accordance with the provisions of the said section.

Given under my hand and the seal of the Court this................. day of...................... 195.

The Schedule

Particulars of land

1. Name of village

2. Name of Tehsil

3. Khewat number

4. Khasra number

5. Area

6. Soil class

*Land Revenue

7. Annual assessment

Rent