Bhakra Project Ex-Military Personnel (Allotment of Government Lands) Rules, 1955

The Bhakra Project Ex-Military Personnel (Allotment of Government Lands) Rules, 1955

Published vide Notification No. F. 6 (48) Revenue 2/54 dated 11.10.1955 published in Rajasthan Gazette Part 4-C, dated 5.11.55

RJ456

In exercise of the powers conferred by section 28 of the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954), the Government of Rajasthan is pleased to make the following rules:-

1. Short title and commencement.- (1) These rules may be called the Bhakra Project Ex-Military Personnel (Allotment of Government Lands) Rules, 1955.

(2) They shall come into force on the date of their publication in the Rajasthan Gazette.

2. Application of rules.- These rules shall apply only to the Government lands irrigated by the Bhakra Project canals and reserved for allotment to the Ex-Military personnel.
3. Definition.- "Ex-Military personnel" shall mean such personnel of the Indian forces or of the forces of any of the former Covenanting States of Rajasthan who have been discharged on or before the 1st April, 1952 [and who were residents of Rajasthan before their discharge.]
4. Allotment to a Co-operative Society only.- Allotment of Government land under these rules shall be made only to a Co-operative Society formed by the Ex-Military personnel and registered under the Rajasthan Co-operative Society Act, 1953 (IV of 1953).
5. Disqualification of allotment.- No allotment shall be made under these rules if any member of the said society is already in possession of any land at any place, whether in his personal capacity or as an ex-military personnel or who has been given any other aid, in cash or otherwise, by the Post War Reconstruction Administration.
6. Procedure of allotment.- (1) An application for allotment of land under these rules by any Co-operative Society of Ex-Military personnel shall be made to the Director of Colonisation Hanumangarh along with the following documents:-

(a) A certificate of its registration from the Registrar, Co-operative Societies, Rajasthan; and

(b) Affidavit-Verified by any first Class Magistrate;

(c) The Secretary, Post War Reconstruction Fund Committee, Jaipur, shall certify that no member of the society has received any aid from the Administration and that the members are duly qualified for allotment of land under these rules.

7. Extent of allotment.- (1) Allotment shall be made under these rules to each Co-operative Society in one block at the rate of 25 Bighas (or one Murabba) per member thereof, and not less than 250 Bighas to a society.

(2) Lands to be reserved for inter and intro village roads and lands to be occupied by water courses shall be included in the area to be allotted to a society while lands to be reserved for new Chak, Abadis, common village pastures, village forests, cremation grounds and other places of public utility shall be excluded therefrom.

8. Conditions of allotment.- (1) The conditions laid down in the "Statement of General Colony Conditions, 1955" made under section 7 of the Rajasthan Colonisation Act, 1954, in so far as they are not inconsistent with these rules, shall also apply to the allotments made under these rules.

(2) No Co-operative Society of Ex-Military personnel or any member thereof shall alienate in any manner any part of the land allotted to the society to any other society or to any of its own members or to any other person within a period of 15 years from the date of allotment.

9. Breach of conditions.- The society as well as all individual members thereof shall be jointly and severally responsible for due observance of these rules as well as the conditions contained in the "Statement of General Colony Conditions, 1955" made under section 7 of the Rajasthan Colonisation Act, 1954 and any breach thereof shall be deemed to be a breach of the conditions of allotment to the society and the society as well as all members thereof shall be liable, jointly and severally, to the penalties prescribed for such breach.