West Bengal Land Reforms (Transfer of Holding) Rules, 1965.
073
- Short title.— These rules may be called the West Bengal Land Reforms (Transfer of Holding) Rules, 1965.
- Definition.— In these rules. "section" means a section of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956).
- Notice of transfer under section 5.— (1) Notices under section 5 shall be, as nearly as may be, in the Form appended to these rules.
(2) When several holdings are included in one document of transfer, all such holdings may be included in one notice.
- Process fees.— The process fees required for service of notice under section 5 shall be levied in court-fee stamps at the rate of Rupees three and paise fifty per party on whom the notice is to be served.
- Prescribed authority.— The Collector shall be the prescribed authority for purposes of clause (b) of sub-section (1) and of sub-section (2) of section 5.
Form
(See Rule 3)
Notice of transfer for service on the prescribed authority and co-sharer raiyats under section 5
To
The Prescribed Authority/Co-sharer raiyat
Take notice of the transfer of the holding (or the portion or share thereof) specified in the schedule below.
The transfer for Rs...........has been registered at the Sub-Registry Office . on.........................
The sale of the holding or the portion or share there of (or decree or order absolute for the foreclosure of the mortgage thereof) for Rs............has been confirmed in the court of.................at.........on........in execution Certificate Case No.............of............
Sub-Registrar/Revenue Officer/Judge
N.B. : The Sub-Registrar, Revenue Officer or Judge shall strike out the paragraphs which are inapplicable.
(Names and postal addresses of all Co-sharer raiyats)
| Item No. in the Schedule | Name of the co-sharer raiyat | Postal address |
| Schedule | ||
| Column 1. | Name, father's/husband's name and residence of transferor or judgment-debtor | |
| Column 2. | Name, father' s/husband' s name and residence of the transferee or the decree-holder | |
| Column 3. | Name, father' s/husband's name and residence of the purchaser in case of sale | |
| Column 4. | Nature of transfer | |
| Column 5. | Item No. in the document of sale or foreclosure Column | |
| Column 6. | Village and police station in which the land is situated | |
| Column 7. | Khatian No. and Plot No. of the holding transferred with area (when the whole of the holding is not transferred, the extent of interest transferred and the particulars of the plots with area to be given) | |
| Column 8. | Annual revenue of the holding | |
| Column 9. | Proportionate revenue in case of transfer of a portion or share of the holding | |
| Column 10. | Consideration money or value as set forth in the document of transfer or sale price in case of sale in execution of decree or certificate or market value determined by court in case of foreclosure of mortgage | |
| Column 11. | Remarks | |
