THE RAJASTHAN PASS BOOK (AGRICULTURAL HOLDINGS) ACT 1983
(Act No. 14 of 1983) [Published in the Rajasthan Gazette, Part IV-A, Extra ordinary, dated October I, 1983]
CONTENTS
CHAPTER-I
Preliminary
1. Short title, extent and commencement
2. Definitions
3. Act to override other laws
CHAPTER-II
Issue of Pass Books and Matters relating thereto
4. Issue of Pass Books and matters relating thereto
5. Presumption of correctness as to entries
6. Endorsement on Pass Books
7. Transfers not to be registered except on production of Pass Book
CHAPTER-III
Miscellaneous
8. Protection of action taken in good faith 8A.Power of the State Government in certain cases to postpone the enforce- ment of the provisions of Rajasthan Act No. 17 of 1994
9. Power to make rules
10. Repeal and savings.
THE RAJASTHAN PASS BOOK (AGRICULTURAL
HOLDINGS) ACT 1983
(Act No. 14 of 1983)
[Received the assent of the President on the 30th day of September, 1983] As amended by the following: -
1. Raj. Act 17 of 1994 w.e.f. 26-1O-1995;
2. Raj. Act. 16 of 1995 117-5-1995J. An Act to provide for the issue of agricultural holdings Pass Books to enable agriculturists to have credit facilities and for matters connected therewith or incidental thereto.
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1 Statement of Object and Reasons
Pass Books, containing relevant data and information regarding the lands held by agriculturists, were prepared and distributed to the majority of farmers in the State over the last decade with a view to provide them a ready record of their rights and titles, and also to facilitate the obtaining of credit facilities from the banks and other financial institutions by them.
Administrative instructions had been issued in the year 1971 for preparation and distribution of Pass Books to agriculturists; and subsequently, statutory provisions regarding Pass Books were incorporated in the relevant rules. However, it was felt that unless a firm legal base is provided to back up these Pass Books and ensure that these are kept up-to-date at all times, the courts and financial institutions will not place adequate reliance on the entries made in it and the objectives in view will not be achieved. Hence, the need arose for this self- contained legislation. The Pass Books to be issued to the agriculturists should have firm statutory base, and should serve as a sort of record of rights of the agriculturists, and should contain not only full details of the land used by them for agriculture purposes but also contain an accurate account of the loans and credits raised by them on the security of their property. All transfers, of any part of their land, made by the agriculturists should be compulsorily entered in the Pass Books by the registering authorities and the agriculturists should be under legal obligation to produce the Pass Books before the competent authorities on such occasions.
The Pass Books are to be issued by the Revenue Officer or other Officers authorised by the State Government in this behalf, and are to be kept up-to-date. The production of Pass Book before the financial institutions shall also do away with the need of producing copies of Jamabandies and other revenue records before them. As in the absence of Pass Books containing full details of land held by an agriculturists and of the debts and loans outstanding against him, the financial institution were facing great difficulty in giving financial assistance to the agriculturists and the problem required immediate solution, the Governor promulgated the Rajasthan Pass Book (Agricultural Holdings) Ordinance, 1983 (Ordinance No. 3 of 1983) on 29th July, 1983.
This Bill seeks to replace the said Ordinance and to achieve the above objectives]. --------------------------------------------------------------------------------------------------------------
Be it enacted by the Rajasthan State legislature in the Thirty-fourth Year of the Republic of India, as follows:-
1 Pub. In Raj. Gaz. Ex. Dt. 6.9.1983 p.1971
2
CHAPTER-I
Preliminary
1. Short title, extent and commencement.-(1) This Act may be called the Rajasthan Pass Book (Agricultural Holdings) Act, 1983.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on the 29th day of July, 1983.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "agriculture" includes making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, soil conservation and land development measures, raising and harvesting of crops, horticulture, forestry, cattle breeding, animal husbandry, dairy farming, seed farming, pisciculture, agriculture, sericulture, piggery, poultry farming and other activities as are generally carried on by agriculturists, dairy farmers, cattle breeders, poultry farmers and other categories of persons engaged in similar activities; and the words "agricultural purposes" shall be construed accordingly;
(b) "Agriculturist" means a person who is engaged in agriculture;
(c) "co-operative society" means a co-operative society registered, or deemed to be registered, under the Rajasthan Co- operative Societies Act, 1965 (Rajasthan Act 13 of 1965), the object of which is to provide financial assistance to its members, and includes a co operative land development bank and an agricultural development bank;
(d) "Financial institution" means and includes,—
(1) a banking company as defined in clause (c) of Section 5 of the Banking Regulations act, 1949 (Central Act 10 of 1949) and includes,-
(i) the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);
(ii) a subsidiary bank as defined in the State Bank of India (Subsidiary Bank) Act, 1959 (Central Act 38 of 1959);
(iii) a corresponding new bank as specified in the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);
(iv) the Agricultural Re-finance and Development Corporation established under the Agricultural Re-finance and Development Corporation Act, 1963 (Central Act 10 of 1963);
(v) the Rajasthan State Agro-Industries Corporation limited;
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(vi) Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (Central Act 1 of 1956);
(vii) a Regional Rural Bank established under the Regional Rural Bank Act, 1976 (Central Act 21 of 1976);
(viii) a banking institution notified by the Central Government under Section 51 of the Banking Regulations Act, 1949 (Central Act 1O of 1949);
(ix) the National Bank for Agriculture and Rural Development established under the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981);
(2) a Panchayat Samiti established under the Rajasthan Panchayat Samitis and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959);
(3) the Rajasthan Land Development Corporation established under the Rajasthan Land Development Corporation Act, 1975 (Rajasthan Act 17 of 1975);
(4) a co-operative society;
(5) any other institution which may be notified in this behalf by the State Government;
(e)"financial assistance" means assistance byway of loans, advances, guarantee or otherwise for agricultural purposes;
(f) "land" means land used for the purpose of agriculture or any purpose subservient thereto and which is assessed by the Government to land revenue, but not being land appurtenant to any residential building situated within the local limits of a municipality or cantonment;
(g)"Land Revenue Act" means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956);
(h) "Pass Book" means a Pass Book issued under Section 4;
(i) "Registrar" and "Sub-Registrar" shall have the meaning respectively assigned to them in the Registration Act, 19O8 (Central Act 16 of 19O8);
(j) "Revenue Officer" means a Tehsildar or any other officer appointed by the State Government for the purposes of this Act;
(k) words and expressions defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and the Land Revenue Act, but not defined in this Act, shall, wherever used herein, be construed to have the meanings assigned to them by the said Acts; and
(1) words and expressions used to denote the possessor of any right, title or interest shall be deemed to include the predecessors and successors of any right, title or interest of such person.
3. Act to override other laws.- The provisions of this Act or any rule made thereunder shall have effect notwithstanding anything contained in the Rajasthan Co- operative Societies Act, 1965 (Rajasthan Act 13 of 1965) or in any other law for the
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time being in force including the Registration Act, 19O8 (Central Act 16 of 1908) or in any instrument having effect by virtue of any enactment other than this Act. CHAPTER-II
Issue of Pass Books and Matters relating thereto
4. Issue of Pass Books and matters relating thereto.-(1) Every agriculturist holding land in the State shall make a declaration in such form as may be prescribed to the Revenue Officer within the local limits of whose jurisdiction the land is situate containing full and correct particulars of the land held by him or in relation to which he holds an interest or in relation to the crops, if any, standing thereon or in relation to which he holds any interest and of all debts owed or loans raised by him by mortgaging or charging the whole or part of such land and subsisting on the date of making the declaration.
(2) On receipt of the declaration made by an agriculturist under sub-section (1), the Revenue Officer shall make or cause to be made, in such manner as may be prescribed, an inquiry about the right of the agriculturist in relation to the land specified in the declaration or any interest held by him therein or in respect of any crops standing thereon on the basis of the annual registers and any other basis relevant to the inquiry.
(3) If, as a result of such inquiry as mentioned in sub-section (2), the Revenue Officer is satisfied with regard to the right of the agriculturist relating to all or any of the properties specified in the declaration made by him under sub-section (1), he shall, on payment of prescribed fee by the agriculturist, issue a Pass Book in such form as may be prescribed in favour of the agriculturist indicating therein the extent of credit worthiness of the agriculturist and the properties in relation to which the agriculturist has right and the extent of encumbrances, if any, existing In relation to any of such properties on the date of issue of the Pass Book. The declaration made by the agriculturist under sub-section (1) shall be appended to and form part of the Pass Book.
(4) The size and colour of the cover and papers to be used in the original Pass Book, its office copy and that of the duplicate copy shall be different and as prescribed.
(5) If, on an application made by an agriculturist supported by affidavit, the Revenue Officer is satisfied that the Pass Book issued by him to the agriculturist making the application has been lost, or destroyed, he shall issue a duplicate copy thereof on payment of the prescribed fee and the words "Duplicate Copy" shall be conspicuously marked on it.
(6) Where the Pass Book issued to an agriculturist has been filled up, damaged or mutilated and can no longer be used, another Pass Book shall be prepared in the prescribed manner and issued to him by the Revenue Officer on payment of such fee as may be prescribed.
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(7) In no case, a true or certified copy of the Pass Book shall be issued by the Revenue Officer to any agriculturist.
5. Presumption of correctness as to entries.-(1) Every entry made by the Revenue Officer in a Pass Book or a duplicate copy thereof issued under Section 4 shall be presumed to be correct until the contrary is proved.
(2) The entries in the Pass Book shall be presumptive evidence of the rights of the holder thereof in respect of the land or other interest in the land or crops specified therein and may be accepted as such by a financial institution for the purpose of granting financial assistance tot he holder of the Pass Book, whether or not, on the security of the properties specified in the Pass Book.
6. Endorsement on Pass Books.-(1) A financial institution granting any financial assistance to the holder of a Pass Book shall make an attested endorsement on the Pass Book indicating the amount of such financial assistance and where such financial assistance has been given on the security of any property, the financial institution shall also make an endorsement against the property on the security of which the financial assistance has been granted by it; and the endorsement so made shall have the effect of creating a charge in favour of the financial institution on the property against which the endorsement has been so made:
2 lxxx]
Provided that where any charge on any land or interest therein was created by an agriculturist in favour of a co-operative society before the commencement of this Act, it shall not debar him from creating, after such commencement, a subsequent charge on such land or interest therein in favour of a financial institutions s security for any financial assistance given tot he agriculturist by such institution:
Provided further that the financial institution, which sanctions the first loan after the issue of the Pass Book, shall ascertain and verify all past loans and encumbrances advanced to or created by, as the case may be, by the agriculturist and shall enter and authenticate the details thereof in the Pass Book.
(2) A copy of every endorsement made by a financial institution in pursuance of the provisions of sub-section (1) shall be forwarded by it to the Revenue Officer within the local limits of whose jurisdiction the whole or any part of the property whereupon the charge so created is situate, and on receipt of the copy of such endorsement, the Revenue
Officer shall make the 'necessary entries in the record of rights maintained by him under the Land Revenue Act and in the office copy of the Pass Book.
2 Deleted by Raj. Act 17 of 1994
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7. Transfers not to be registered except on production of Pass
Book.-(l) No transfer made by the holder of a Pass Book of any parcel of land specified in such Pass Book or any interest in such land or any crop standing thereon shall be registered by the Registrar or Sub-Registrar unless the Pass Books are produced before him by the transferor and the transferee if they are Pass Book holders, and on production of the Pass Books, he shall make an endorsement therein indicating the particulars of transfer registered by him:
3 (x x x)
(2) Where mutation in the revenue record is ordered owing to any transfer of land or,any interest therein, not requiring registration a copy of the order shall be recorded in the Pass Book by the authority making such order:
4 (x x x)
(3) Any transfer effected in contravention of this Section shall be void. CHAPTER-III
Miscellaneous
8. Protection of action taken in good faith. No suit or other legal proceedings shall be against the Government or any officer or authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.
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|8-A. Power of the State Government in certain cases to postpone the enforcement of the provisions of Rajasthan Act No.17 of 1994. -Notwithstanding anything contained in this Act where, due to the pendency of settlement operations, elections uptad ' ing of records or otherwise, the State Government considers it neces sary to do so with respect to any local area in the State it may bv notification published in the Official Gazette and for reasons to be specified in such notification, postpone the enforcement of the provisions of the Rajasthan Pass-Book (Agricultural Holdings) (Amendment), 1994 (Act No.17 of 1994) in such local area for such period as may be specified in the Notification.]
9. Power to make rules.-(l) The State Government may by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
3 Proviso deleted by Raj. Act 17 of 1994
4 Proviso deleted by Raj. Act 17 of 1994
5 Ins.by Act No 16 of 1995 (17-5-1995)
THE RAJASTHAN PASS BOOK (AGRICULTURAL HOLDINGS) (AMENDMENT)
ACT, 1994
(Act No. 17 of 1994) [Received the assent of the Governor on the 29th day of April 1994] Note.-The provisions of the above Act are incorporated in the principal Act, hence not reproduced.
NOTIFICATION
In exercise of the powers conferred by Section 1(2) of the Rajasthan Pass Book (Agricultural Holdings) (Amendment) Act, 1994 (No. 17 of 1994), the State Government hereby appoints date 1-11- 1997 as the date on which the above Act shall come into force in Sarwad, Beawar, Masuda, Kishangarh & Bhinoy Tehsils of Ajmer District.
THE RAJASTHAN PASS BOOK (AGRICULTURAL HOLDINGS) RULES, 1983
CONTENTS
1. Short title and commencement
2. Definitions
3. Preparation of Pass Book
4. Declaration by Agriculturist
5. Enquiry by Revenue Officer
6. Payment of fees
7. Distribution of Pass Book
8. Distribution of fee amount
9. Issue of duplicate copy of trie Pass Book
10. Photograph of the agriculturist
11. Entry of past loans and creation of charge on land
12. Entries regarding changes in rights and title over holding of agriculturist and improvements
13. Declaration regarding non-issue of Pass Book Forms.
THE RAJASTHAN PASS BOOK
(AGRICULTURAL HOLDINGS) RULES, 1983
[Notification No. F. 2(6) Rev/Gr. 4/82/85. dt 26-8-1983. Pub. in Raj. Goz.. Ex. PL 1V- C (I) dt. 26-8-1983. p. 151.]
As amended subsequently by the following notifications:-
1. Dated 9-12-1986, Pub.in R.G.Gaz.pt.IV-C, dated 26-2-1987, p.283; &
2. Dated 14-6-1995, Pub.in R.G.Gaz.pt.IV-C, dated 16-6-1995, p.46.
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G.S.R. 42.-in exercise of the powers conferred by S. 9 of the Rajasthan Pass Book (Agricultural Holdings) Act 1983 (Rajasthan Act, No. 14 of 1983), the State Government hereby makes the following Rules, naniely:-
1. Short title and commencement. (1) These rules may be called the Rajasthan Pass Book (Agricultural Holdings) rules, 1983.
(2) They shall come into force at once.
2. Definitions.-In these rules, unless the subject or context other wise requires,- (a)"Form" means a form appended to these rules;
(b)"Act" means the Rajasthan Pass Book (Agricultural Moldings) Act, 1983. (c)"Section" means section of the Ordinance; and
(d)Words and expression defined in the Land revenue Act or in the rules made thereunder, but not defined in these rules, shall, wherever used herein, be construed to have the meanings assigned to them by the said Act or by the rules made thereunder.
3. Preparation of PassBook.-(l) The Revenue Officer shall get two copies of the Pass Book prepared in Form 1, out of which one shall be retained and maintained by the Revenue Officer as office copy and the other shall be issued to the agriculturist in accordance with the subject to the Act and these rules.
(2)The Pass Book shall be printed on durable paper and shall be bound in rexine cover.
(3)The colour of the cover and paper used for the office copy of the Pass Book shall be white, and that of the copy to be issued to the agriculturist shall be leaf Green in the case of original Pass Book. In the case of Duplicate copy of the Pass Book, the colour shall be light Yellow.
6 (4) The Pass Book shall be of the size 15 cm. X 1O cm. and shall have one page each for Form I and Part I, three pages for Part If, two pages for Part 111, six pages for Part IV and ten pages for Part V].
4. Declaration by Agriculturist.- Before issuing a Pass Book to an agriculturist the Revenue Officer shall obtain a declaration from him in Form II. When a declaration as presented before the Revenue Officer by an agriculturist, the Revenue Officer shall obtain the specimen signatures or clear thumb impression of the agriculturist thereon in his presence and attest the same under his signatures and official seal.
5. Enquiry by Revenue Officer.- When a declaration has been made by an agriculturist under Rule 4, the Revenue Officer shall get the entries made in various columns of Parts I, II and III of the Pass book from the Patwari of the circle where the
6 Subs. By Not. F. 2(6) rev./GrIV/82/8. Dated 10-1-1985. Pub in Raj Gaz. Pt.IV-C(1), dated 24-1-1985.p. 395
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holding of the agriculturist is situate and the same shall be checked by the Inspector, Land Records. The Revenue Officer shall, after giving notice to the concerned agriculturist to appear either, himself or through any officer subordinate to him, make such enquiry as the considers necessary to verify the correctness of the entries made by the Patwari in the Pass Book and checked and verified by the Inspector, Land Records. After being satisfied about the correctness of the entries made in various columns of the said parts of the Pass Book and after making any corrections or modifications, if necessary therein, the Revenue Officer shall sign the Pass Book and the office copy thereof and shall affix the seal of his office in both the copies of the Pass Book.
6. Payment of fees.- Before a Pass Book is issued to an agriculturist by the Revenue Officer, the agriculturist shall be required to pay a fee of Rupees five only.7[If an agriculturist fails to pay the fee, the Revenue Officer shall give a notice to the agriculturist giving 15 days time for depositing the fee. If he does not pay such fee, the same shall be recovered from him alongwith land revenue and issue the Pass Book.)
7. Distribution of Pass Book.- After the Revenue Officer has signed the Pass Book after holding the enquiry under Rule 5, he shall cause in to be delivered through Patwari under a receipt to be obtained by the Patwari from the agriculturist.
8. Distribution of fee amount.- Out of fee amount of Rs. 5/- paid by an agriculturist for the issue of Pass Book to him, the Revenue Officer shall pay under receipt, a sum of Rs. 2/- to the Patwari who made the entries in the Pass Book, 20 paisa to the Inspector Land Record will checked and verified the entries in the Pass Book and shall pay 10 paisa to the officer subordinate to him who was directed to make enquiry under Rule 5, as remuneration for preparing the Pass Book and checking and verifying its correctness and the remaining amount of Rs. 2.7O shall be deposited on the Government account in the treasury.
9. Issue of duplicate copy of the Pass Book.-
(l) Where the agriculturist applied with an affidavit to the effect that the Pass Book issued to him has been lost or destroyed, a duplicate copy of the same may be issued to him on payment of a fee of rupees ten only by him.
(2)When the Pass Book issued to the agriculturist has been filled up, or has been damaged or mutilated, and can no longer be used, a second copy of the Pass Book may be prepared and issued to him on application made in this behalf and on surrender by him of the Pass Book subject to the payment of a fee of rupees five only. (3)In no case a true or certified copy of the Pass Book shall be issued by the Revenue Officer.
7 Added by Ntin. Dated 1986.
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8 1O. Photograph of the agriculturist.-In all cases where a financial institution grants a loan for the first time after issue of the pass book, a passport size photograph of such agriculturist taking loan, duly attested by the Tehsildar/Naib- Tehsildar exercising jurisdiction in the area where the holding or measure part thereof is situated, shall be affixed by the agriculturist in the pass-book in the space provided for the purpose in part 1 of the same. The cost of the photograph shall be borne by such agriculturist.]
11. Entry of past loans and creation of charge on land.- For the purpose of verifying all past loans and encumbrances and for entering and authenticating the details of the same in the Pass Book the financial institution granting the first loan to an agriculturist after a Pass Book has been issued to him shall obtain an affidavit in that respect from the agriculturist who has applied for loan and shall verify the same from the financial institution concerned.
12. Entries regarding changes in rights and title over holding of agriculturist and improvements.-(1) On an application by the agriculturist to the effect that there has been any change in his rights and interest in his holding entered in the Pass Book, the Revenue Officer after being satisfied of the changes on the basis of mutation proceeding and other relevant evidence, shall make entry with respect of the changes in part III of the Pass Book and in the office copy thereof under his signatures and official seal.
(2) Entries shall also be made by the Revenue Officer in the Pass Book and in the office copy thereof in the remarks column in Part III of the Pass Book of any improvement in the holding of the agriculturist within the meaning of sub-sec. (19) of Sec. 5 of the Rajasthan Tenancy Act, 1955 after its due verification.
13. Declaration regarding non-issue of Pass Book.- The declaration regarding non-issue of Pass Book for the purpose of proviso to sub-Sec. (1) of Sec. 6 of the Act shall be in form III and the declaration regarding non issue of Pass Book for the purpose of proviso to sub-sec. (1) of Sec. 7 of the Act shall be in Form IV.
8 Subs. By Notn. Dated 14-6-1995
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FORM-I
[See Section 4 (1) read with sub-rule (1) of rule 2]
SEAL
PASS BOOK
(of agricultural holdings) Passport size
photograph of
the agriculturist
PART-I
Basic Data
1. Date and year of issue of Pass Book ..
2. Name of agriculturist arid his Father's name
3. Caste ............ (state whether belongs to Scheduled Caste of Scheduled Tribe).
4. Khata No. (of annual register) ......
5. Name of village • ......
6. Patwari Circle ......
7. Tehsil and District ......
8. Period of Revenue Settlement ......
PART-II Particulars of land holding
| Khat Status of a No. tenants (Khatedar, Gair- Khatedar etc.) | Khasra No. | Area in Soil acres Clas- sification | Annual Rent |
| 1 2 3 4 5 6 | |||
| ………. |
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Particularsof improvement on land if any Others Re - marks Wells Pumping Sets Per- Others particulars Kutcha Pucca Diesel Elec. sian
Well
a b c d e f
7 8 9
Signature of Signature of Signature of Patwari Inspector, Land Records Revenue Officer.
| S.No | Amt of Loan & date Of auction Date Amount | Name of the financial institution | Particulars of land on which such charge/ mortgage created | Principal amt. of loan out standing on the date of declaration |
| 1 | 2 3 | 4 | 5 | 6 |
Part III Particulars of transfers and acquisition of land
| Date of transfer of acquisition of land | Nature of transfer/ acquisition (sale deed, gift, bequest, succession etc.) | Mode of transfer/ acquisition (by registered sale deed, gift deed, succession etc.) |
| 1 | 2 | 3 |
| Parties to whom transferred | Particulars of land transferred or acquired | Consideration money received or paid |
| 4 | 5 | 6 |
13
| Date of number of mutation order | Signature of the Revenue Officer with seal | Remarks |
| 7 | 8 | 9 |
Part -IV
Statement of outstanding loans sanctioned by state Government and Financial Institutions. Name of Particular of debts
Institution Purpose of Amount Date of Period of loan Due date loans Advance of final
giving loans repaymen
t of loan
1 2 3 4 5 6
Other movable/ Signature of Details of land Mortgaged Remarks
immovable property revenue Officer/
Khasra No. Area in acres mortgaged manager of Financial
| Name of the financial institution advancing loan | Purpose | Date |
| Recovery of loan, Particulars of payment | Particulars of loan remaining due | |
| Principal Interest Total | P rincipal Interest Total | |
| r 4 5 6 7 8 9 | ||
| i n |
c
i
p
a
l
14
Particulars of property redeemed Signature of the Manager of after repayment Financial Institution of Revenue Khasra Area Other Moveable/ Officer with seal and date. in No. i m m oveable
acres
10 11 12 13
property Signature of thumb Signature of Patwari / Signature of Revenue impression of Agriculturist Inspector Land records officer
FORM-II Declaration under sub-section (3) of Section 4.
I……………......................son of. ........... ……………………..age ............................... resident of. ………………………….. village ..................................................... Tehsil ........ ……………………….
do hereby declare that the particulars regarding my agricultural holding and debts and loans raised by me after encumbering my holding or part thereof as existing on the date of making this declaration are as enumerated below:—
(A) PARTICULARS OF LAND HOLDING
| Khata No | Status of tenant (Khatedar, Gair Khatedar etc.) | Khasra No. | Area in acres | Soil classification | Annual rent |
| 1 | 2 | 3 | 4 | 5 | 6 |
Particulars of improvement on land if any Other Remark
Wells Pumping sets Persian others particulars s
Kucha Pucca Elec. Diesel well
A B C D E F
7 8 9
Signature of Signature of Signature of Patwari Inspector Land Records Revenue Officer
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(B) PARTICULARS REGARDING DEBTS AND
LOANS WITH ENCUMBRANCES
| S. No | Amount of loans and date of sanction | Name of the financial institution | Particulars of land on which such charge/ mortgage created | Principal amount of loan out standing on the date of decleration |
| 1 | 2 | 3 | 4 | 5 |
I ................................................... aforesaid declare that the information furnished in
this declaration is correct and I shall be responsible for this correctness.
Place ........... Signature/thumb impression
Date ……….. of the agriculturist.
Specimen signatures/
thump impression of the agriculturist.
……………………………
Signature /thumb impression attested by
Signature, name and designation.
The contents of the declaration have been explained to the declarer and admitted by
him to be correct.
Date .......................... Signature with designation and Official
seal of the Revenue Officer
attesting the signature/thumb on pression of the declarant.
……………………
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FORM-III Declaration under proviso to sub-section (1) of Section 6
I ……………………………..son of .................................. ……………,age……….. resident of ………. ........ ……….. village .......................... ………..Tehsil ……... do hereby declare that I have not been issued any Pass Book by the Revenue Officer in respect of land held by me as an agriculturist. I do hereby verify that the contents of this declaration are true and correct to the best of my knowledge and belief.
Signature/thumb impression of the agriculturist.
FORM-V Declaration under proviso to sub-section (1) Section 7
I…….. .............................. son of .....................................…. , age ………., resident of... ........................................ village ...................................Tehsil……………………. do hereby declare that no Pass Book has been issued in my favour by the Revenue Officer in respect of land held by me as an agriculturist.
I do hereby verify that the contents of this declaration are true and correct to the best of my knowledge and belief.
…………….
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