ORDER IN BENGALI
Correction in field Index (Khasra/Khatian Resultant correction in corollary records under objection according to order
Signature of "tamil, Clerk Signature of Peskar Signature of "tamil" Signature of Peskar In token "tamil, and date in token of final Clerk in token of in token of final Junch and date "tamil", and date junch and date.
74
T.R.L.R.FORM 18
[See rule 66(1)] Notice fixing date for hearing objection under Section 43(1) of the Tripura Land Revenue and Land Reforms Act, 1960.
Objection No…………………………
Village Name and No…………………………
Thana………………………………………….
District……………………………………….
Objector……………………………………….
Other parties…………………………………
NOTICE
To
…………………………………………………… …………………………………………………… Whereas and objection has been filed under Section 43(1) of the Tripura Land Revenue and Land Reforms Act, 1960, and………………………………………………….(date) has been fixed for hearing you are hereby informed that you should be present before the undersigned your self or through a duly authorized agent with evidence, oral and documentary at………………………….(place) at………………………………………(time) on the said
date. If you fail to turn up at the appointed time, orders may be passed expert according to law.
Signature and full designation of the
Revenue Officer
Date………………..19
N.B.—This should be accompanied by a copy of the objection.
T.R.L.R. FORM 19
[See rule 68/71 A (6)] Notice for the publication of the final record of rights/ Field Index under Sec. 43(2) 45B. District……………………………..Sub-Division………………………………..
Revenue Circle……………………….Tehsil………………………………..
Village………………………………………
To
All holders of land, raiyat, under raiyats,
Tenants and occupants.
Whereas all objections under Section 43(1)/45A(2) of the Tripura Land Revenue and Land Reforms Act, 1960, having been finally disposed of and all the orders have been incorporated in the record of rights. Field Index (Khasra0, the record of rights/field Index (Khasra) of village mentioned above has been finally framed.
You are hereby informed that the said record will remain open for public inspection at (place)…………………………..from (date)……………………….to (date)………………..
Signature and full designation of
The Revenue Officer.
Date…………………………
Place………………………….
75
T.R.L.R. FORM 20
[See rule 72]
MUTATION REGISTER
Village……………Tehsil…………………..Thana………….Sub-Division………………… Sl. Name of the Year and Name and Gist of the Total Name of Description of the amount paid, if No. village and date of address of report giving area of the any
Plot No submission the applicant nature of the recorded Date and year Amount (with of and his acquisition holding per sons of payment
Khatian application father's with their
No.) name names,
parentage
and
addresses
1 2 3 4 5 6 7 8 9
Year and date of Year and date of the Sl. No. of register Disposal Remarks and the issue of notice return of the notice of disputed cases after service if any Year and Abstract Date of the
signature of the
date of order (Short correction of certifying
sanction or description records officer
refusal of particulars
10 11 12 13 14 15 16
76
(a) after the existing form 20, the following new form shall be inserted, namely:-
T.R.L.R Form 20A
Register of Bargadar
Name of Village……………Tehsil…………Circle……………Sub-Division……………… Sl.No. Name, parentage and Name, parentage and Khatian Plot No. Address of the address of the No.
Applicant Bargadar recorded raiyats
1. 2 3 4 5
Area Date from which the Conditions Date of service of Date of filing Applicant is cultivating if any notice o the raiyat objection, if any The land
6 7 8 9 10
Date of disposal Order in brief Date of correction of Initial of the competent of the objection record of rights authority
11 12 13 14
77
T.R.L.R. FORM 21
[See rule 74(1)] Report for Mutation
1. Name of the Village and No………………………………….2. Tehsil…………………………………… 3.Serial No.
4. Date of report
5. Name of applicant
6. (a) Names of recorded persons with their father's names and dresses in whose place mutation is sought
(b) Khatian No. and class
7. Manner of acquisition with consideration paid, if any, date
8. Date of sending the report to the Revenue Officer
9. Date of entry in the mutation register by Village Accountant
10. Date of sanction or refusal
11. Abstract order
12. Date if correction in record of rights
13. Signature with date of the officer verification the correction COUNTER-FOIL
Receipt for application for mutation
Serial No Received the marginally noted request For mutation from Shri……………….
………………………………………..
of Village……………………………….
Name and no. of the Village on………………………………………
Signature of the Village accountant
with date
(b) after the existing from 21, the flowing new shall be inserted, namely:-
T.R.L.R. FORM 21A
Report of Bargadar Name of Mouja…………………………………………Tehsil……………………………… Circle……………………………………………………Sub-Division……………………….
1. Sl. No. :-
2. Name, parentage and address of the claimant :-
3. Name, parentage and address of the raiyat
4. Description of land under cultivation as bargadar:-
Khatian Plot No. Area
5.Date from which cultivating:-
6. Conditions, if any:- Signature of the claimant. CONTER-FOIL
Sl. No…………………………………………..
Received the marginally noted report from Shri………………………………………………..
S/O………………………………………………..
of Village…………………………………………
Village Accountant
By order of the Governor,"
78
T.R.L.R. FORM 22
[See rule 77] Register of disputed cases Village…………J.L. No.......…Tehsil…………Thana……………Sub-Division…..............19
| Serial No. of dispute |
Serial No. in the mutation register |
Plot No. |
Area entered in the record of right |
Date of receipt of objection |
Name of disputing parties |
Nature and particulars of dispute |
Order passes with date and signature of the officer passing the order |
| 1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
79
T.R.L.R. FORM 23
(See rule 78) Received from……………………………………………………………….objection under Section 46(4) of the Tripura Land Revenue and Land Reforms Act, 1960, specified below regarding the acquisition of right over land situated in village………………………. ……………………………….J.L. No…………………………………………Tehsil………..
…………………..Thana……………………………………………………………………
Details of objection……………………………………………………..
Village Accountant
Village……………………
Tehsil…………………….
Date: Thana…………………….
(or any other receiving official)
T.R.L.R. FORM 24
[See rule 89(1)] Notice of demand under section 62 of the Tripura Revenue and Land Reforms Act, 1960.
In the Court of…………………………………………………………….
………………………………………………………………………………………………..
To………………………………………….S/O……………………………………………..
Resident of village……………………………………Tehsil………………………………. Thana………………………………………..Sub-Division…………………………………. You are hereby required to take notice that a sum of Rs………………………is due from you on account of arrears of land revenue, and other dues realizable as land revenue, as per details given below and that unless it is paid within……………………………..days from the receipt of this notice further proceedings for the recovery of the dues shall be taken against you according to law:-
Village with Plot No. with Amount of Year for Interest Process Total amount due J.L.No. Khatian No. arrears. Which due. fee
1 2 3 4 5 6 7
Date………………….19 Circle Officer. Sub-Division Officer/ (Seal) Collector.
80
T.R.L.R. FORM 25
[See rule 90(1)] Warrant of distraint of movable property………………………………………………………. …………………………………………………………………………………………………..
To (Name and office of the person charged with execution of warrant) Whereas………………………….son of…………………………………………resident of Village…………………………..Tehsil……………………………………………………
Thana……………………………..Circle…………………………………………………..
Sub-Division……………………………….has made default in payment of Rs…………. On account of land revenue as per details given below, you are hereby ordered to attach the movable property of the said………………………………….and unless the total amount due is paid to the Tehsilder, to hold the same until further orders from this court. You are further ordered that if the property distained be subject to speedy or natural decay: or if the expenses of keeping it in custody are likely to exceed its value, you may sell it at once by public auction and deposit the proceeds according to law. You are also ordered to return this warrant on or before, the……………………………day of …………………199, with the endorsement certifying the date and manner in which it has been executed or why it has been executed:-
Village with Plot No. Amount of Year for Interest Process Total amount J.L.No. with arrears which due fee due
Khatian No.
1. 2 3 4 5 6 7
Date………………………………..198 Circle Officer/Sub-Division Officer/ Collector.
Seal
T.R.L.R FORM 26
[See rule 90(3)] Proclamation of sale of movable property Whereas movable property specified below has been attached for the recovery of Rs……… on account of arrears of land revenue and process fee resident of village………………… …………………………. Tehsil………………………………..Thana………………………
Circle…………………………………Sub-Division………………………………………..
Proclamation is hereby made that, unless the amount due be paid to the Tehsilder before the day herein fixed for the sale, the said property shall be sold by public auction at………….. …………………………………..on the…………………………day of…………………19
at or about……………………..O'clock.
Description of movable property Number of articles
1 2
Dated…………………..19 Circle Officer/Sub-Divisional Officer/Collector.
81
T.R.L.R. FORM NO 27
[See rule 95(1)] Prohibitory order: Attachment of immovable property Whereas……………………….son of……………………………………caste…………….. resident of…………………………..Tehsil………………………….Thana………………. Sub-Division………………………………has made default in payment of Rs……………… on account of land revenue and other dues realizable as such by him as per margin. It is ordered that the said……………………………………be and is hereby prohibited and restrained until further order of this office, from transferring or charging the property specified in the following schedule by sale, gift or otherwise and all persons be and hereby in like manner prohibited from receiving the same by purchase, gift or otherwise. Issued under my hand and seal of this office this………………………day of………….199 Collector
Sub-divisional Officer
Schedule
Village with J.L.No Plot No Area Description Amount
Sub-Division
1 2 3 4 5
T.R.LR.FORM 28
[See rule 99(1)] Proclamation of sale of holding Whereas the holding(s) specified below has (have) been attached for the recovery of the arrears of land revenue specified n column(5) below and of Rs………………………… on account of process fees due from…………………….son of…………………………
resident of village……………………………..Tehsil…………………………..Thana
…………………………….Sub-Division………………………………..
Proclamation is hereby made that unless the amounts due to paid to the Tehsildar before the date herein fixed for the sale, the said holding(s) shall be sold free of all encumbrances by public auction at…………………….on the………………………….day of………………..
199 at or about……………….O'clock.
Village with Plot No. with Area Assessment Arrears of land revenue due J.L.No. Khatian No.
1 2 3 4 5
Dated 19 Circle Officer/Sub-divisional Officer/Collector
82
T.R.L.R. FORM 29
[See rule 92(1)] Proclamation of sale of immovable property Whereas the immovable property described below has been attached for the recovery of Rs…………………. on account of………………..due from……………………don of….. ………………………..resident of……………………………………….plus Rs…………
………………………o account of process fees.
Proclamation is hereby made that unless the total amount aforesaid be paid before the day here in fixed for sale, the said property shall be sold by public auction at………………..on the………………………….day of………………………..19 by or about………..
…………………..o'clock.
The sale extends only to the right, title and interest of the said defaulter in the said property. Date…………..19 Circle Officer/Sub-divisional Officer/
Collector.
Village with Sub-Division Description Assessment, Note of any known
J.L.No Thana, Tehail if any encumbrance etc.
1 2 3 4 5
T.R.LR. FORM 30
[See rule 107(1)] Certificate of purchase In the court of the……………………………………….. This is to certify that……………………………..son of…………………………………….. resident of village………………………………..Tehsil……………………………………. Thana…………………………………………….Sub-Division………………………….has been declared the purchaser of the immovable property specified below at a sale by public auction held o the …………………………day of………………………..and that the sale has been duly confirmed by the Collector on the…………………………..day of…………. ………………..19.
The sale transferred the right, title and interest of………………………………………….. S/O…………………………………..in the said property to the purchaser.
Details of Property
Description Place of location Assessment if any Name of recorded Amount for which occupant or owner purchased
1 2 3 4 5
Date……………….19 Collector Seal
83
T.R.L.R. FORM 31
[See rule 14(1)] Summons for disposal of Case In the Court of…………………………. Case No………………………………… Parties…………………………………… (Name, description and place of residence) Whereas………………………………………………………..has institution a case against you for………………………………………..you are herby summoned to appear in this Court in person or by a pleader duly instructed, and able to answer all material questions relating to the case, or who shall be accompanied by some person able to answer al such questions, on the………………………………day of…………..19 , at……………..
O'clock in the …………………………….noon, to answer the claim; and as the fixed for your appearance is appointed for the final disposal of the suit, you must be prepared to produce on that day al the witnesses upon whose evidence and all the documents upon which you intend to rely in support of your defence.
Take notice that, in default of your appearance o the day before mentioned, the case will be heard and determined in your absence.
Given under my hand and seal of the court, this day of………………..19 . Revenue Officer
(Full designation)
Note: should you apprehend your witnesses will not attend of their own accord, you can have a summons from this court to compel the attendance of any witness, and he production of any document that you have a right to call upon the witness to produce, on applying to the Court and on depositing the necessary expenses.
T.R.L.R. FORM 32
[See Rule 114(i)] Summons for settlement of issues. In the Court of……………………… (Title Case No)………………………… Parties…………………………………..
(Name, description and place of residence) To
Whereas………………………………………………has instituted a case against you for… ……………………………………..you are hereby summond toappear in thisCourt in perso or by a pleader duly instructed, and able to answer all material questions relating to the case, or who shall be accompanied by sme person able to answer all such question, on the day of… ………………………………19…..at…………O'clock in the………………………….
Noon to answer the claim; and you are directed to jproduce on that day all the documents uypon which you intend to rely in support of your defence.
Take notice that, in default of your appearance on the day before mentined, the case woll be heard and determined in yiour absence.
Given under my hand and the seal of the Court, this day of……………19……… Dated…………….. Revenue Officer
Seal (Full Designation)
84
T.R.LR. FORM 33
[See Rule114(2)] In the Court of…………………………. Case No………………………………… Parties………………………………….. To
……………………………………………
………………………………………….. Whereas your attendance is required to……………………………..on behalf of the………… ………………………in the above case you are hereby required personally to appear on the ……………………………..day of………19……..at o'clock in the forenoon, and to bring with you (or to send to this court)…………..
A sum of Rs………………………………… being your traveling and other allowances for one day, is herewith sent. If you fail to comply with this order without lawful excuse, you will be subject to the consequences of non attendance laid down in rule 12 of Order XVI of the Code of Civil Procedure, 1908.
Given under my hand and the seal of the court, this…………………………………….. day of……………….19.
Revenue Officer
(Full Designation)
Note: If you are summoned only to produce a document and not to give evidence, you shall be deemed to have complied with the summons if you cause document to be produced as aforesaid.
T.R.L.R. FORM 34
[See Rule 115] Bail able warrant of arrest for appearance before a Revenue Officer. In the Court of……………………………………
To
…………………………………………………..
Whereas…………………………of village……………………………..has not obeyed the summons issued by this Court for his appearance, which summons was duly served on him, you are hereby ordered to arrest the said……………………………and to produce him before this court by or before…………………………………..
Date……………………………
(Seal) Revenue Officer
(Full Designation)
If the said………………………………..gives a personal bond in the sum of Rs…………… with one surety in the sum of Rs…………………..to attend before this court on the………. ………………………………….day of…………………………19…………he may be
released forthwith.
Dated………………………..
Revenue Officer
(Full Designation)
85
T.R.L.R. Form No. 35 [See rule 126(1)] As required under Section 100 of the Tripura To Land Revenue and Land Reforms Act, 1960, I The Furnish the following in formation and request That land in Col. 7 may be reserved for my Personal cultivation.
Total approximate area owned or held on 10.8.1957. Name with Name of Plot No. Area owned Area held as Name of Area held Total Parentage the village with in ordinary under raiyat the raiyat as co-sharer area & the circle Khatian acres with or or with
in which the No. classification mortgages mortgages particulars land is and revenue & share of
situated Plot Area the self
No.
1 2 (a) (b) (c) (I) (c) (ii) d e f
Area held Reasons for Area under Area leased Area desire Whether the under Remark At the time difference personal to under to raiyat has any area Of applic- cultivation raiyats reserve as owner or as
ation under raiyat under
Plot Area Plot Area Name Plot Area another raiyat. If
No. No. of the No. so the particulars
tenant of the area with
name of the raiyat
3 4 5(i) (ii) 6(i) (ii) (iii) 7(i) 7(ii) 8 9
I certified that the above particulars are true to the best of my knowledge and belief.
N.B. In case persons under disability
the fact should be stated clearly in Signature or thumb impression the remarks column. of the raiyat
Dated……………………
86
T.R.L.R. FORM 36
[See Rule 126(3)] To
Sub-Registrar Tehsildar/Rev. Inspector. As required under Section 100 of the Tripura Land Revenue and Land Reforms Act, 1960. Shri(Name of the raiyat/under raiyat/mortagager/co-sharer)………………………………. S/O…………………………………….R/O…………………………….has applied for
reservation of land for personal cultivation as specified in Col……………………………of the statement enclosed. The particulars furnished by him may verified from the record of rights and from oral enquiry, & the report should be submitted in the enclosed forms. Signature
Dare
87
Annexure 'A' to T.R.L.R. From 36 To be reported in duplicate Statement showing the area owned or held in any other capacity by a raiyat / Under -raiyat in village ……………………Tehsil………………District…………………….. Name with Particulars area Area held in any Total of Reasons for difference in parentage held as raiyat other capacity Col. 4(a) & Col. 4(b) and
residence
of raiyat On At On At Col. 2(a) Col. 2(b)
10.8.57 present 10.8.57 present and 3(a) and 3(b)
1 2(a) 2(b) 3(a) 3(b) 4(a) 4(b) 5
Area, if any Area if any held Area held by the Name and parentage Remarks to be by the raiyat as raiyat under of under raiyats and received by under raiyat and personal particulars of area held the raiyat declared to be cultivation by each
the non-
resumable land
of the under
raiyat
Plot Area
No.
6 7(a) 7(b) 8 9 10
I hereby certify that entries made by me in this forms are in Teshilder Accordance with these made in the revenues records and are correct. Date Village
(Area should also be shown in standard area)
I have checked the entries made in this Form and Circle Rev.Inspector Attest them to be correct. Date.
88
Annexure 'B' to T.R.L.R. From 36 Statement showing transfers effected by the raiyat after 10.8.1957. Name and Date of To whom Nature of Whether Area involved Consideration Remarks parentage transfer transferred transfer oral or with plot No. paid if any of transferer registered
1 2 3 4 5 6 7 8
Tahsilder
Certificate Village Date I hereby certify that the entries made by me in this Form are in accordance with those made in this revenue records and are correct.
I have checked the entries made in this Form and attest them to be correct. Revenue Inspector
Circle Date
T.R.L.R. FORM 37
[See Rule 127] Form of notice to the under raiyat/co-sharer under Section 101 (1) of the Tripura Land Revenue and Land Reforms Act, 1960.
To
……….…………………………………………..name of the under raiyat/(Raiyat) Co-sharer. As required under Section 101 of the Tripura Land Revenue and Land Reforms Act (Name of the Raiyat)………………………………….S/O……………………….of village…………….
……………………….has desired to reserve the following lands for personal cultivation. Description of the land
Name of the Village with Khatian No. Plot No. Area
J.L. No and Thana
1 2 3 4
You are therefore, requested to submit your objection if any t the proposed reservation within a period of 90 days of the receipt of the notice failing which land held by you as under raiyat will be declared as land reserved for personal cultivation of the raiyat. You are also required to submit a statement in Form 38. A copy of the statement filed by the raiyat is also enclosed hereto.
Date Signature
Seal
89
T.R.L.R. FORM 38
[See Rule 128] Form to be submitted by the under raiyat. To
…………………………………………..
…………………………………………..
As required your notice No…………………dated………………………received by me on ……………………………I furnish the following information and request that land in Col… …………………………………may/nay not be reserved for the personal cultivation of the raiyat.
Total area held as under raiyat on 10.8.1957. Area held Reasons for Name Names of the Plot No. Area held in Name of the at present difference with village in which with ordinary raiyat
parentage the land is situated khatian acres
with J.L.No. No.
and Thana
1 2 3 4 5 6 7
Total area held in any other capacity on 10.08.1957 Area held Reasons Area under At present at persent for personal
difference cultivation
on 10.8.57
Name of Plot No. Area in Capacity in Plot Area
the village with ordinary which the No
J.L No. in Khatian acres with area is held
which the No. classification
land is of the land
situated
Thana
9 9 10 11 12 13 14 15 16
Area leased to under-raiyat Area desired to be Area Remarks reserved
Plot No. Area Name of the Plot No.
with under raiyat with Khatian
Khatian No.
No.
17 18 19 20 21 22
(If the applicant has failed a statement for reservation of the land a copy of the statement may be enclosed) I certify that the above particulars are true to the best of my knowledge and belief. N. B.: In case a person under disability the fact should be stated clearly in the remarks column. Signature
Date
90
T.R.L.R. FORM NO 39
Certificate under Rule 130(i) of the Tripura Land Revenue and Land Reforms rules, 1961. Case No…………………………..
Date of application for reservation……………………………………………
This is to certify that…………………………………..S/O………………………………..
resident of…………………………………………..Village……………………………….
J.L. No………………………………………………Tehsil………………………………..
Thana……………………………………………District…………………………………is
entitled to resume the following land for personal cultivation………………………… Village with J.L.No. Tashil Plot No. with Area Revenue Name and address of Thana Khatian No. payable under raiyat
1 2 3 4 5 6
Given under my hand and seal of the court. this…………………………………… of………………………..19………………………
Signature of the Competent authority
(Full Designation)
T.R.L.R. FORM No. 40
Certificate under rule 130(ii) of the Tripura Land Revenue and Land Reforms Rules 1961 C. No………………………………..
Date of the application for reservation by the raiyat……………………………………… This is to certify that……………………….S/O……………………………………..resident of…………………………………………….Village with J.L. No………………………….
Tahsil………………………………..Thana……………………………………..District…..
………………………………is entitled to retain the following lands as non-resumable land. Description of the land
Village with J.L.No. Plot No. with Area Revenue payable Name of the raiyat Thana Khatian No. with parantage
1 2 3 4 5
Given under my hand and seal of the Court, this……………………………………… of……………….19……………………….
Signature of the competent authority with designation
91
T.R.L.R. FORM NO.41
[See rule 13191)] NOTICE FOR LEASE OF LAND WHICH REMAINED UN-CULTIVATED FOR A
PERIOD OF NOT LES THAN TWO CONSECUTIVE YEARS.
(Section 106 of the Tripura Land Revenue and Land Reforms Act, 1960) In the Court of…………………………
To
………………………..S/O……………………….Village J.L.No…………………… Thana. ………………………………Tahasil………………………………Sub-Division………….. …………………………..
It has come to my notice that the land as shown in the schedule below which is held by you as raiyat has remained uncultivated for not less than two consecutive years, and as such the land under section 106 of the Tripura Land Revenue and Land Reforms act, 1960 is liable to be let out for cultivation on lease for five years in the first instance, you are therefore, hereby asked to appear before the under signed
on………………………..at……………….and to show cause why the land should not be let out. In case you fail to appear or appear and do not contest it or do not show reasonable cause for allowing the land to remain uncultivated for two consecutive years and do not undertake to cultivate the same, the land shall be let out for cultivation on annual rent. Sl. No. Name of Village Plot No. with Area Soil class Remark
J.L.No. Khatian No.
1 2 3 4 5 6
Given under my hand and the seal of the Court this day of………………19………… Collector
T.R.L.R. FORM NO.42
(See rule 136) Notice for relinquishment of raiyats in land To
The Competent Authority
I………………………….S/O…………………………………….resident of village… ……………………………..District………………………….hereby give notice for relinquishing my raiyats rights in the land as shown in the schedule below situated in village J.L. No………………………….Thana……………………………..Sub-Division………….
………………………………and of which I am the raiyat the agricultural year………….. ………………………….
Khatian Plot No. Area Soil Class Land Revenue Name of under raiyat if any
1 2 3 4 5 6
I further certify that the land in question or any part thereof is not subject to any encumbrance or charge.
Signature of witness.
1……………………………. Signature of applicant
2……………………………. Date…………………
Date……………………….
92
T.R.L.R. FORM NO 43
(See rule 151)
APPLICATION FOR DETERMINATION OFREASONABLE RENT
To
(Competent authority) (a) Name
1. Particular of applicants (b) Parentage raiyat/under raiyat. (c) Residence
(d) Village, Thana:
2. Particulars of the respondents, (a) Name raiyat/under raiyat. (b) Parentage
(c) Residence
(d) Village, Thana
3. Particulars of the land (a) Village, Thana & Sub-Division in Which land is situated.
(b) Khatian No.
(c) Plot number & area
(d) Amount of rent
4. If the application is for abatement or enhancement.
5. The amount of rent claimed or Asserted.
Dated Signature of raiyat/under raiyat.
T.R.L.R. FORM NO. 44
(See rule 154) Under section 114 of the Tripura Land Revenue and Land Reforms Act, 1960. To
(Competent authority)
Name of the applicant……………………………………………….Age……………..
Profession………………………………….place of residence……………………… Name of opposite party…………………………….Age…………………………… Place of residence………………………………………
Sir,
I am the raiyat/under raiyat and the person(s) named above is/are raiyats/ under raiyats of the following lands:-
Khatian No. Plot No. Area Revenue Village Tashil Thana
(1) (2) (3) (4) (5) (6) (7)
The rent of the lands now payable is as given below: (here give the details of the rent paid/recorded)
I apply for commutation of the rent payable in kind into cash rent. My witnesses are
Name……………………………Fathers Name…………………………………….
Village……………………………………..
I enclose the following documents.
1.
2.
3.
Dated (Signature)
93
T.R.L.R. FORM NO. 45
(See rule157)
Form of receipt Counter foil. Receipt Form of receipt
1. District 1. District 2. Sub-Division
2. Sub-Division 3. Teshil/Thana
3. Teshil/Thana 4. Village J.L.No.
4. Village J.L.No. 5. Plot No.
5. Plot No. 6. Area
6. Area 7. Khatian No.
7. Khatian No. 8. Name of under raiyat
8. Name of under raiyat 9. Rent payable
9. Rent payable 10. Rent actually recovered in cash/kind 10. Rent actually recovered in cash/kind
11. Total rent in cash recovered during 11. Total rent in cash recovered during the current year the current year
For the current year/for arrear received For the current year/for arrear today the rent specified in column 10 received today the rent specified in from.
column 10 from. Shri…………………………
Shri………………………… Signature of raiyat or his authorized
Signature of raiyat or his authorized agent
agent Signature of under-raiyat or his
Signature of under-raiyat or his authorized agent
authorized agent Date………….
Date………….
T.R.L.R. FORM NO.46
(See rule 164) Application for surrender. From
To
The competent authority Government of Tripura Raiyat (Name and address)………….. This is to inform you that under provisions of Section 125 of Tripura land Revenue and Land Reforms Act, 1960. I intend to surrender my holding the details of which are given below with effect from……………………………..permission for the same may be given to me. Name of Village Plot No. to Khatian No. Area of field Rent of the Remarks with J.L. No. be surrendered to be surrendered holding to be
surrendered.
1 2 3 4 5 6
Signature of under raiyat (Entries below this line will be made at the time of (attestation)
Attested on…………………..
by……………………………..
(1) Signature (2) Signature and designation of the attesting officer Witness…………………….
Son of……………………… Witness…………………….
Resident of…………………. Son of…………………….
Address……………………. Resident of……………….
Address…………………..
94
T.R.L.R. FORM NO. 47
(See rule 166) To
……………………………….. ……………………………….
Sir,
Under section…………………of the Act, lands owned by me have been declared non- resumable land and the ownership of lands has been transferred to……………………(name of the under-raiyat(s) I therefore, request that compensation for the following lands may be given to me.
Name of the under-raiyats Khatian No. Plot Nos. Area Date of Revenue Whom land has been transferred an order payable
1 2 3 4 5 6
1. Details of the trees and their value.
2. Whether the land has any encumbance. If so, the full details with value of the encumbance.
Whether any improvements have been made given details of the improvements and their value.
Yours faithfully
(Signature of the raiyat)
T.R.L.R. FORM NO. 48
(See rule 168) Certificate under Section 130 of the Tripura Land Revenue and Land Reforms Act, 1960. This is to certify that the ownership of the land described below has been transferred to Shri……………………………….Son of……………………………………………..
resident of village…………………………Thana…………………………………….
Tahsil……………………………….Sub-Division……………………………form (date).
…………………………….under section………………………………………….of the
Tripura Land Revenue and Land Reforms Act,1960.
Description of the land
Village with J.L.No. Khatian No. Plot No. Area Revenue land payable
1 2 3 4 5
Name of the previous raiyat, his fathers Name of any other person having name and residence. Interest in the land.
This certificate is issued under section 130 of the Tripura Land Revenue and Land Reforms Act, 1960, and is conclusive evidence of the said under raiyat having become the owner of the above mentioned land from the (date)…………………………….as against the raiyats and all other persons having interest in that land.
As an immediate consequence of the transfer of ownership to the said Shri…………. ………………………….his relationship of tenancy with the raiyat ceases from the said date.. ………………………No rent is, therefore, payable to the raiyat for any period after the said date.
From the date of transfer the under raiyat is liable for payment of land revenue for the aforesaid land.
Seal
Date Signature of the competent authority.
95
T.RLR. FORM NO 49
[See rule 169(1)] Office for sale of land under section 131(1) of the Tripura Land Revenue and Land Reforms Act, 1960.
(Regd. A.D.)
To
………………………..( Name of under raiyat/under Raiyats)……………………………….
………………………..(Address)
Sir,
I am the raiyat/co-share of the following land held by you as my under raiyat/ under raiyats Description of the land.
Village with J.L. No. Plot No. with Khatian No. Area Revenue Payable
1 2 3 4
I intend to sell the above land, at the rate of Rs………………………….per acre. The total price will be Rs…………………………..In pursuance of the provisions of Sub-section (1) of Section 131 of the Tripura Land Revenue and Land Reforms Act, 1960. I offer this land for sale to and you as required under Section 131(1), you should intimate to me within two months of the receipt of this notice, whether you are willing to purchase the land at the price quoted above, failing which you will forfeit your right of purchase under Section 131(5) of the Act.
I declare that there are on encumbrances on the land/it has been mortgaged for Rs………….. and this amount may/may not be deducted from the above quoted price. Yours faithfully.
(Signature of the raiyat)
Village with J.L. No…………………………….
Thana………………………………………………
Tehasil………………………………………..
District………………………………………..
N.B. Portions which are not applicable may be struck off.
96
T.R.L.R. FORM No. 50 [See rule 169(2)] Application to the competent authority for determination of the reasonable price under Section 151(2) of the Tripura land Revenue and Land reforms Act, 1960. The…………………………………………
…………………………………(competent authority)
Sir,
I am the raiyat/under raiyat of the following land.
Description of the land
Village with J.L.No. Thana Plot No. with Khatian No. Area Revenue payable
1 2 3 4
Whereas Shri………………………… raiayt/of the land has fed to sell the land to me at the rate of Rs…………………….per acre.
Whereas Shri………………………………………under raiyat has offered to purchase the land at the rate of Rs…………………………….per acre.
The total value is Rs…………………………
The price quoted by the raiyat/under raiyat is very high low and as required under Section 131(2) of the Tripura Land Revenue and land Reforms Act, 1960. I apply for determination of the reasonable price of the above mentioned land.
I am prepared to pay/accept Rs…………………for the land mentioned above. A copy of the notice of the raiyat/letter of the under riayat is enclosed herewith. Yours faithfully
(Signature of the riayat/under raiyat)
Village ……………..…………………………….
Thana………………………………………………
Tehasil………………………………………..
District………………………………………..
N.B. Strike out the portion or portions not applicable.
97
T.R.LR. FORM NO.51
[See rule 169(6)] Certificate of purchase of land under Section 131. In the court of the………………………….
Case No…………………………………..
This is to certify that……………………………………S/O……………………………….. resident of village………………………………………Tehsil……………………………. Thana…………………………….Sub-Division……………………………………..has been declared the purchaser of the land specified below after he has deposited the reasonable price of the land in the government treasury vide Challan No………………………………. dated.. ……………which shall be paid to Shri……………………………..S/O……………………
……………………… resident of village………………………………Tehsil……………..
……………….. Thana…………………………….Sub-Division…………………………
who had offered to sell his land.
Details of land
Description Place of location Assessment if any Name of recorded Amount for which Occupant of owner purchased
1 2 3 4 5
Date Signature and designation of the Seal competent authority
98
FORM 52
[See rule 172(1)] To
………………………………………………………………………………………….. (Name of the intermediary/person) …………………………………..……………………………………………..Address Whereas notification No…………………….dated the……………………………… under Section134 of the Tripura Land Revenue and Land Reforms Act,1960 declaring that all estates and the rights of every intermediary in each such estate situated in……………… shall vest in the Government free from all of the Tripura Gazette of the………………………… Now, therefore, for the purpose of taking under Sub-section (1) of Section 137 of the said Act, the charge of the estate and interests of the intermediaries therein which have vested in the Government under section 135 of the said Act.
I do hereby require you—
*(i) to give up possession of such estates and interests or parts thereof, which are in your possession;
(ii) to delever all such documents, registers, records and papers connected with the management of such estates or of such interests which are in your custody. *(iii) to furnish a statement in respect of such estates or such interests in Form 53 showing the particulars specified therein.
Note--- In default of compliance
steps under section 137 (3) Signature
of the Act will be taken to
reject you there from Collector/Settlement Officer
* The clauses which may not be applicable in any particular case should be stuck off.
99
T.R.LR.FORM 53
[See Rule 172(2)] Description of the lands to be retained by the intermediaries under section 136 of the Tripura land Revenue and Land Reforms Act, 1960.
Name of intermediary…………………………Address…………………………………
Fathers/husbands Name………………………… Date of filing statement……………….
Name of villages Khatian Description Share of the Home-stead etc. by Section with J.L.Nos. & Nos. of interest intermediary 136(1)(b)
name of police in the in the interest
Station and Khatian men- and the date Plot Nos. Area
Sub-Division tioned in of acquisition
Cjol. 2 of interest
1 2 3 4 5
Land under per- Lands covered by Lands covered by Lands covered by Land covered by sonal cultivation Section 136 (1)(c) Sec. 136(1)(d) Sec. (1)(c) Sec. 136(1)(f) covered by Sec-
tion 136(1)(a)
Plot Nos Area Plot Nos Area Plot Nos Area Plot Nos Area Plot Nos Area
6 7 8 9 10
Total area of land Remarks in Cols. 5 to 10
11 12
I declare that to the best of my knowledge an belief the information given by me I the statement is correct and complete also truly stated.
Signature
Note:--I) The statement relates to all interest which an intermediary has I the whole of Tripura. (Information with regard to Cols. 5 to 10 maybe given only pertaining to the area to which notification of vesting relates.
ii) The statement shall be filed before the Collector or Revenue Officer authorized by the Collector in this behalf.
iii) Each of the co-sharers of the same interest shall submit the statement and separately for his own share.
iv) Every intermediary shall submit one master copy of the statement and s many forms as there are mouja in which his interest is situated.
v) If the intermediary is a person under disability, the fact may be indicated in the remark column.
100
TR.L.R. FORM 54
(See Rule—175) To……………………………………………………………………………intermediary tenure holder S/O…………………………………………ofvillage………………………J.L.No…………………… Tehsil……………………Thana…………………….Suv-Division……………District……...……….. Take notice that I………………………………………..appointed as Compensation Officer by the State Government under section 143 of the Tripura Land Revenue and Land Reforms Act, 1960, shall proceed to determine the compensation payment to intermediaries under the provisions of the above mentioned Act and you are hereby called upon to submit a return in Form 55 giving the particulars and information required therein within a period of 30 days from the date of service of this notice.
2. Along with a consolidated retune a separate return shall be submitted in respect of each estate. Given under my hand & seal this………………………………………………day
of……………………. ………………….199
Compensation Officer.
101
T.R.L.R. FROM 55
(See Rule 175) PART—A
As required I the notice, under Section 4, 1 submit the flowing information:-
Name of the intermediary…………………………………..Address…………………………… Sl. Name of the Sub-Division District Class or interest No. village with of the interme-
Touzi No. diary and his
Khatian No.
In respect of tenanted lands on August 10, 1957 In respect of order lands on 10thAugust, 1957. Khatian Name of the Rent and cases payable Khatian Area Actual From hats, enfant and by immediately sub-or- No. Annual bazaars,
sub-tenant dinate tenants including income ferries
the commuted value forest
of rents kind or tents
received in cash
1 2 3 4 5 6 7
In respect Buildings Kutcheries In respect Khas lands retained Vested I the Government by intermediary
Khatian Kind of Annual Khatian Area Revenue/rent Total land revenue No. interest income No. and cesses payable
payable
8 9 10 11 12 13 14
102
Rent of land purchased by the interme- Total of Cols Deductions claimed diary in execution of a decree for arrears 3,6,7,10 &17 of rent proceeding the date of vesting. Revenue. rent Sum payable Sum payable of Ceses as agricultural as income
Khatian Area Revenue/rent income tax tax under
No. and ceses under the the Indian
payable Bengal Agri- Income
cultural in- tax, 1922
come tax Act,
1944 as exten-
ded to Tripura
15 16 17 18 19 20 21
Deduction Claimed Sum payable as any tax in Any other tax or legal imposition Charges on account Total of cols respect to any building payable in respect of the estate of management 19 to 24 used as office or Katcherry or tenure not expressly mentioned and collection for the Management of in the Act or in these rules or any (a) Rate estate. services or obligations of any (b) Amount
other form to be rendered or
discharged as a condition prece-
dent to the enjoyment of such
estate or tenure.
22 23 24 25
Net income Rate of Amount Compensation for Cols. 18--25 compensation of buildings retaineds compensation by the tenants
26 27 28 29
I declare that the information given above is true to the best of my knowledge and belief. I also declare that I have/have not any lands or interests in estates which have/have not vested in the Government. Particulars attached.
I request that compensation may be assessed by compensation officer in charge of…………Sub-Division or area. (Separate form may by submitted in respect of each estate including one master copy giving consolidated figures for all his interests in land which have vested in the Government.
Signatures thump impression.
103
T.R.L.R. FORM 55
[See rule 175)] Part -B
(Area held as intermediary not vested in the Government) Name of the intermediary ……………………………………………………………………. Sl. Name of Sub- District Class of interest Name Total Revenue No. the Division of the of the income rent and village Thana intermediary and tenure and cesses with his Khatian No. holder gross payable
Touzi Khatian Area tenant received
No. No.
1 2 3 4 5 6 7 8 9
I declare that the information given above is true to the best of my knowledge and belief. Signature
104
T.R.L.R. FORM 56
(See rule 181) Part -B
COMPENSATION TO THE INTERMEDIARY
Name of the intermediary with father's/ husband's name & residence Tehsil….Sub-Division…….District Thana
Sl. Name of Tehs Sub- Distric Net Net Rate of Amount
No the il Divisio t income aggregate compe of
Estate n of the income from nsation compen
and Than interm all his sation
village a ediary estates j.e.
with J.L local under
No. col.6
1 2 3 4 5 6 7 8 9
Arrear Total Remarks Land revenue Principal Interest taxes & loand
10 11 12 13 14
In the remarks column record:-- (i)The fact whether the intermediary wakf , trust, endowment of a limited owner or a person suffering from disability.
(ii)The particulars of transfers, if any not to be recognized for the purposes of assessing the compensation.
105
T.R.L.R. FORM 56
[See rule 182(2)] Objection to the Compensation assessment Roll. Objection No.----
Village name and No.---
1.Name, father's name and
Address of objector.
2.Particulars of the Compensation Assessment Roll against which
Objection is made.
3.Matters objected to which details Objection and relief sought.
Objection No.----
Village name and No.--- Signature of objector and Date Objection duly
received and entered.
Compensation Officer
REVERSE
Present on belahf of objector. Grounds for decision
Order
Collection in Compensation Rolls under Objection ,according to order. Signature of compensation Officer in token of compliance and date
106
T.R.L.R. FORM 58
[See rule 183(3)] Certificate of publication of the Compensation Assessment Roll Section……………………………………..Rule………………………………………
………
I hereby certify that the final Compensation Assessment Roll in respect of the village……. ………………………….J.L.No…………………………of Tehsil……………………….
Thana…………………….Sub-Division……………………..in the District of………….
……………….has been duly published on the………………….day of…………199.
Given under my hand and seal on this the………………………………………………
day of ………………………………199.
Seal of the Compensation Signature
Officer Compensation Officer
Sub-Division.
107
T.R.L.R. FORM 59
(See Rule 188) Application for ad-interim payment under section 154.
1. Name and address of the intermediary…………………………………………….
2. Fathers/husband name…………………………………………………………
3. Particulars of the estate/interest:-
(a) District/sub-Divison
(b) Police station and name of village with their jurisdiction list no…………..
4. If the applicant has estate or interest in any other Sub-Division, the names of such Sub- Divisions……………………………with full details of the area held by him .. ………………
5. Name of co-sharers, if any, with their respective shares (including that of applicant).
6. Gross income of the applicant during the year (excluding the income from land retained under section 136 on account of:-
(a) (i) Rent Rs………………………….. (ii)Cesses Rs………………………..
(b) (i) Hat, Bazar Rs………………………… (ii)Forests Rs…………………………..
(iii) Fisheries Rs………………………..
(iv) Ferries Rs………………………….
(v) Tolls Rs…………………………..
(vi) Waste lands Rs……………………….
(vii) Abadi sites……………………….
(b) Any other item
7. Deductions :-
(1) Land revenue or rent and cesses payable by the intermediary during the year in respect of the interests to which the gross income relates:
(a) Land revenue or rent Rs……………………………
(b) Cesses Rs……………………………….
(2) amount payable under the Bengal Agricultural Income Tax Ae, 1944 as extended to Tripura or the Indian income Tax Act, 1922, during the previous financial year in respect of the interests to which his gross income relates:
(a) Charges on account of management and collection at the rates prescribed in section 145(1) (b) (iii)
8. Approximate net annual income (i.e difference of 6 &7) Rs…………………………
9. Amount of ad-interim payment asked for Rs………………………………… I declare that to the best of my knowledge and belief the information given by me in the above statement is correct and complete and the amounts of incomes and other particulars shown are duly stated and relates to the year mentioned and to the interests mentioned above. I further declare that I have/have not applied and recovered payment of ad-interim compensation/with respect to my interests in this or any other sub-division. Note:
(1) In the case of application for ad-interim payment referred to in sub-division (2) of section 146 the name of the person entitled to receive such ad-interim payment should be given and a true copy of the deed of Trust or Deduction or Arpannama or any other document in support of such claim should be enclosed.
(2) Jamabandi papers(Rent Roll) or papers showing the rents and cesses payable to the intermediary by his immediately subordinate tenants for their elevant year should be enclosed.
(3) In case any other application has been made or any amount has been received by the intermediary with respect to his interests, the details of the application made or the amount received, if any, should been enclosed.
Signature & full address
108
T.R.L.R. FORM NO. 60
[See Rule 190(1)] To
…………………………………
…………………………………
As required by Section 165 of the Tripura Land Revenue and Land Reforms Act, 1960. Name with parentage Name of the member Higher ceiling limit Name of village, village and address of the person of family with age and claimed, if any, under circle where land is submitting the return relationship section 164A. situated
1 2 3 4
Details of the land held by the person including his family on 28.2.1974. Plot No. with Area in ordinary hectare Total Area in name of standard
village Lunga Nal Tilla hec
5(a) 5(b)(i) 5(b)(ii) 5(b)(iii) 5(c) 5(d)
If held jointly with any other person not of the same family the name of the co-sharer and the share or
interest of self and of co-sharer on 28.2.1974.
Name of the Interest in each plot of Details of the land Name of the under Co-sharer. person submitting held by the person raiyat if not cultivated return including his
including his
Plot No. Area family on
24.171
6 7(a) 7(b)(i) 7(b)(ii) 8 If held jointly with any other person not of the same family the name of the co-sharers and the share of interest of self and co-sharer on the date of submitting the return. Name of the under raiyat Reasons for difference Name of Interest in each plot If not cultivated personally between Col. 5(c) and 8 Co-sharer. of person submitting
the return.
Plot No. Area
9(a) 9(b)(i) 9(b)(ii) 10 11
109
T.R.LR. FORM 60—Cond. Area under personal cultivation as raiyat, under raiyat or as mortgagee with possession. Village with Tehsil, Area in ordinary Hec.
Plot No.
Lunga Nal Tilla
12(a) 12(b)(i) 12(b)(ii) 12(b)(iii)
If mortgaged the type If held as under raiyat, If held as mortgage Area not under personal of mortgage, name of name of the raiyat, with with possession the cultivation but applied for the mortgage with address. Also indicate name and address of reservation under section 100 address and mortgage if the area has been the mortgage with if no such application has amount. reserved for personal mortgage amount. been made the fact alone cultivation of raiyat. be mentioned.
Plot Area in ordinary
No. hec.
Lunga Nal Tilla
13 14 15 16(a)(i) 16(a)(ii) 16(a)(iii)
Area selected for retention not exceeding the area under Col. 3
Area in ordinary………………….Hec.
Area in standard Name of the under
……….Hec. Plot No. Lunga Nal Tilla raiyat if any
17 18(a) 18(b)(i) 18(b)(ii) 18(b)(iii) 19
As riayat……… I declare that the particulars given A copy of the statement submitted As under raiyat….. above are true to the best of my under section 100 of the Act may As mortgage…… knowledge and belief. Also be enclosed.
With possession…..
Signature or thumb impression
Date……………..
110
T.R.LR. FORM 61
[See Rule 190(3)] Name…………………………Fathers Name……………………………..Village…………………………… Tehsil…………………………Sub-Division………………………………District………………………….. Revenue Circle
Sl. No. Name of Village Plot No. Name of the Name of the Area held by the Date of transfer Khatian No. transferer. Transferer transferer before From After The transfer 24.2.74 to 28.2.74.
28.2.74.
1 2 3 4 5 6 7(a) 7(b) Nature of transfer and Registered or not Whether entered in the consideration money record-of rights.
received.
8 9 10
I declare that the particulars given above are true to the best of my knowledge belief.
Signature or thumb impression Date………………………..
111
T.R.L.R. FROM 62
(See Rule 193) Draft statement showing the excess land held by a person in excess of the ceiling limit/imposed by the Tripura Land Reforms Act.1960.
Name and In case of Village with J.L. Plot No. Total area Area not Particulars Area to be parentage transfer No. Khatian with exceeding the of the restored under which has No. classificat ceiling limit exempted section 169(4) become void, ion which the raiyat/ from ceiling provision
name of the under raiyat is
transferer entitled to retain
Plot Area
No
1 2 3 4 5 6(a) 6(b) 7 8
Excess land in Excess land which will Total excess land Remarks which under raiyat vest in the Government
or mortgage with
possession acquires
the right of raiyat
etc.
9 10 11 12
Signature of the Competent Authority No. ………………………………………………
A copy is forwarded to ………………………………S/o. …………………………………………… Raiyat/under-raiyat……………………resident of village………………Tehsil………Thana…………. Thana…………………………………….District…………………………………………………………
112
T.R.L.R. FROM 62A
(See Rule 197(1) ) The list excess land as approved or modified under section section 170(2) of Tripura Land Revenue & Land Reforms Act, 1960.
Name and In case of transfer Village, Plot No. Total area with Area not exceeding celing Parentage which has become Tehsil Khatian No. classification limit which the reiyat/ void, name of the under raiyat is entitled to
transferee retain.
Plot No. Area
1 2 3 4 5 6(a) 6(b)
Particulars of the area Area to be restored under Excess land in which under Exempted from ceiling. Section (4) proviso. raiyat or mortgage with possession acquires the right
of raiyat etc.
7 8 9
Excess land which Total excess land Remarks Will vest in the
Government
10 11 12
Signature of the Competent Authority
No………………. Date………………….. A copy is forwarded to…………………………S/O………………………….Raiyat/under raiyat ………………… resident of Village……………………………………Tehsil………………….. Sub-Division……………………………District……………………………………………
113
T.R.L.R. FORM 63
(See Rule 212) Form of Declaration.
1. Name and Number of Village with the name of Tehsil and Sub-Division. Thana
2. Touzi Number 3.Name of the parties (1) (with parentage and (2) address) (3)
4. The transaction is a--
(a) Transfer by way of sale, exchange, gift, bequest of mortgage with possession.
(b) Lease
(c) Partition
5. In the case of a transfer etc. of lease
(a) the plot Number with khatian No. and area of the land covered by the transaction;
(b) the name and address of the transfer or;
(c) the name and address of the transfer;
(d) the total area of lands held or possessed by the transferor or any member of his family as raiyat or under raiyat, if the lands are held jointly, the share of the transferer or any member of his family;
(i) prior to transaction
(ii) after transaction
(e) the total area of land or possessed by the transfere or any member of his family as raiyat or under raiyat, if the lands are held jointly, the share of the transfere or any member of his family;
(i) prior to the transaction
(ii) after the transaction
(f) whether it is a gift made in favour of the Bhooan movement initiated by Acharaya Vinobha Bhave.
6. In the case of partition
(a) name of village and plot number with Khatian No. and area of the lands covered by the transaction.
(b) The names and adreses of the parties, also the area under transaction, which is to be partitioned.
(c) Area of the land held by each party excluding the area covered by the transaction. We hereby declare that the above transaction does not contravene the provisions of Chapter XII of the Tripura Land Revenue and Land Reforms Act, 1960, and the land which either of us shall come to hold thereafter will not be less than a fragment as defined in Section 179 of the Tripura Land Revenue and land Reforms Act, 1960
Signature and address of Signature and address of
the transferer the transferee
Date--- Date--
114
T.R.L.R. FORM 64
[See Rule 216(1)] Application for restoration of possession of land transferred in contravention of the provision of section 187 of the Tripura Land Revenue & Land Reforms Act, 1960.
1. (a) Name of the applicants:-
(b) Fathers name:-
(c) Address:-
2. Name and address of the actual transferee:-
3. Date of transfer:-
4. (a) Name of the present occupant:-
(b) Fathers name:-
(c) Address:-
5. Description of land transferred:-
Name of Tehsil:-
Name of Village:-
Khatian No:-
Plot No.:-
Classification:-
Area:-
Signature of the applicants Date………..
T.R.L.R. FORM 65
[See Rule 216(2)]
SHOW CAUSE NOTICE
In the court of the……………………………… Case No………………………………………. Parties………………………………………. To
Shri……………………………………..
Whereas it appears that you are in possession of………………………………… of land described in the Schedule below in contravention of the provision of Section 187, you are hereby directed show cause on………………………………..why you shall not be evicted from the land and the possession of the said land should not be restored to Shri………………………………………. S/O………….. ………………………………..
SCHDULE
1.District:-
2.Sub-Division:-
3. Revenue Circle:-
4. Tehsil:-
5. Village
6. Khatian No.:-
7. Plot No.:-
8. Area:-
Revenue Officer
115
T.R.L.R. FORM 66
[See Rule 136A(1)]
NOTICE
To
Shri…………………………………………. ………………………………………………. I Shri…………………………………..S/O……………………………………. of Village……… ……………………………….Tehsil…………………………….. intend to sell/mortgage/lease out the land of the Scheduled below at a price of Rs………………………………………………….. Schedule of the land.
1. Name of Sub-Division.
2. Name of Tehsil.
3. Name of Village.
4. Khatian No.
5. Plot No.
6. Area.
7. Class of land.
8. Name and address of present occupier on land to be transferred, if any.
9. Consideration money demanded.
10. Name & address of the Co-shares.
11. Names & address of the members of the Scheduled Tribes owning land adjacent to the land intended to be transferred, if any.
12. Encumbrances, if any. Signature of the intending transferee Copy of the notice is served on Shri………………………………….. a co-share/adjoining land holder belonging to Scheduled Tribes with instruction to file application u/s 107D(3) of the Tripura Land Revenue & Land Reforms Act, 1960, if he intends to purchase the above land, within 30 days from the date of receipt of this notice.
Competent Authority.
Competent Authority
116
T.R.L.R. FORM NO 67
[See Rule 136A(5)] Whereas Shri…………………………………..Son of……………………………….. Village…….. ………………………………..Tehsil…………………………………………. Sub- Division……… ……………………………. District intends to sell/mortgage/lease out his land measuring…………. …………….. described in the schedule below and. Whereas the co-sharers of the land and members of the Schedule Tribes owning land adjacent to such land have failed to apply to the undersigned for purchase of the said land notice is here by given inviting applications from the intending purchasers belonging to the landless members of the Schedule Tribes residing in the village/Tehsil where the land is situated within 30 days from the date of receipt of the notice.
Scheduled of the land.
1. Name of Sub-Division.
2. Name of Tehsil.
3. Name of Village.
4. Khatian No.
5. Plot No.
6. Class of land.
7. Area.
8. Consideration money demanded by transferer.
9. Name & address of the transferer. Seal
Date Competent Authority.
T.R.L.R. FORM NO. 68
[See Rule 136A(10) Certificate
This is to certify that Shri………………………………… S/O……………………………….. Village…………………………………………Tehsil………………………………………… Sub-Division ………………………………..is the transferee of the land described below and the land is vested in him on…………………free from all encumbrances. This certificate is issued under section 107D(8) of the Tripura Land Revenue and Land Reforms Act,1960 and is conclusive evidence of the said transfere having become the owner of the land described I the schedule from the (date)………. ……… as agains5 the transferer and all other persons having interest in that land.
From the date of transfer the transfere is liable for payment of Land Revenue etc. for the aforesaid land.
Schedule of land.
1.Name of Sub-Division.
2.Name of Tehsil.
3.Name of Village.
4.Khatian No.
5.Plot No.
6.Class of land.
7.Area
8. Land Revenue & Cess payable.
9. Consideration money demanded.
10. Name & address of the transferer.
11. Name of any other persons having iterest in the land. Seal
Date. Competent Authority.
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SCHEDULE II
(See rule 82) The inspection and grant of certified copies of Revenue Records. Revenue records to 1.(i) Subject to the provisions of the schedule, all revenue records shall be open to be open to public inspection by the public.
inspection
(ii) If the Collector or any officer in charge of the record room considers that any record of which inspection is sought is of a confidential nature or that in inspection thereof would be prejudicial to public interest, he may be a written order refuse the inspection.
2. The record of a case which is pending or which has been decided but, the record of Inspection of records which has not been deposited in the record room, may, with the permission of the deposited of pending Court concerned be inspected (i) by any party thereto or by his pleader or recognized cases and of deposited
in the record room agent or by such pleaders recognized clerk if authorized by his master free of charge, and (ii) by any other person after payment of the prescribed inspection fee. Explanation—For the purposes of this para the records of a decided case called for in
connection with a pending case shall be deemed to be the record of a case which is
pending before the officer who called for it.
Inspection of records
deposited in the 3. The inspection of records deposited in the record room shall be allowed with the
record room in permission of the Collector or such officer as he may appoint in this behalf, on payment of the prescribed inspection fee. Inspection by Govt. 4. The inspection of any record by Government officers, or other persons duly
Officers authorized in this behalf for Government purposes shall be allowed free of charge.
Inspection Book 5.A book called the inspection book shall be kept by each court and also by the record
keeper in form A appended to this schedule and every person desiring inspection shall
fill in the particulars in columns 1 to 4 thereof. Before the inspection is begun, the
permission of officer competent to grant permission shall be taken by the court clerk or
by the record keeper, as the case may be, by obtaining the officers initials in column 5
of the inspection book.
Inspection fee 6.The inspection fee chargeable under paras 2 and 3 shall be Rupee one for the first
hour and fifty Naya Paise for any subsequent hour or portion thereof for every record
inspected. The fee shall be prepaid in court fee stamps and shall in no case be
refunded. The record keeper, or in the case of a court, such officer as the presiding
officer may direct to maintain the inspection book, shall affix the stamps in column 8
of the book and cannel them in the manner specified in section 30 of the Court fee Act,
1870 (VII of 1870)
Place and time of 7.The inspection shall be made within such office hours, in such place and in the
inspection presence of such official as the presiding officer, or in the case of records deposited in
the record room, the officer in charge of the record room may direct.
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Manner of inspection 8. The use of pen and ink during inspection is prohibited. Pencil and paper may be used for making any notes or copies from the record but no marks shall be made on any record or paper inspected. Any person infringing this provision may, by the order of the Collector or the officer in charge of the record room or the presiding officer, be deprived of the right of inspection for such period as he may direct. Such an order, when passed by revenue officer subordinate to the Collector, shall be subject to revision by the latter.
Return of record 9.The inspection shall be completed and the record returned within the hours fixed under para 7 on the day on which the record was taken out for inspection. Failure to inspect 10. If the applicant fails to make inspection within one week from the date on which inspection was ordered, the order whale lapse and no further inspection shall be allowed without obtaining a fresh order.
Inspection of land
records in custody of 11.The tehsildar/village accountant shall allow any one interested to inspect free of tehsildar or village charge any land records I his custody and to take notes of the same. accountant
12. Certified copies of record of rights and maps may be granted to parties under Copies of records
of rights Section 49 or 50 at Sadar by the record keeper and in the mofussil by the revenue officer having custody of the maps and records in question. Form of application for 13. Application for certified copies shall be made in form appended to these rules copies and shall bear a court fee stamp of the value of twenty five naya paise.
Charges for copies 14. Fees for certified copies of maps and records shall be as follows:-
Manuscript of typed copies Fifty seven naya paise per folio consisting
as nearly as possible 150 words (four figures
counting one word) or part thereof. 100 plots or fraction subsequent 100 plots or fraction
Cadastral survey maps thereof one rupee.
Authentication fee for One rupee
maps Expedition fee for One rupee extra (or if the copy four folios twenty
urgen t applic ation fo r Five naya paise for every folio)
copy
15. Requisite folios for certified copies of records, tracing cloth for certified copies Supply of folios etc. of maps and Khatian forms for certified copies of record of right shall be supplied by applicants by the parties.
16. If the applicant fails to deposit requisite number of folios and other cost within a Rejection of application week from the date on which the cost is notified the application, may be rejected and once an application is rejected it cannot be reviewed, though a fresh application may be given.
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Grant of copies for 17. No fee shall be charged for grant of certified copies of maps and records public purpose required for public purposes by Heads of Government Departments. Copies of record not 18. When a certified copy of a record not finally published under sub-section (2) of finally published section 43 of the Act is granted, there shall be certificate on the copy as follows:-
"Certified to be true or copy of part of record of rights which is being prepared under Chapter V of the Tripura Land Revenue and Land Reforms Act, 1960. The stage of………………….has been completed at the time of the issue of the copy"
Date:
Signature
Designation
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FORM A
of
Inspection Book (See para 5 of schedule II) Date Signature and Record, book Capacity in Initials of Time occupied Stamp occupation of of register which inspec- officer in inspection affixed application of which tion is Sought ordering From To for inspection inspection
inspection . in sought
1 2 3 4 5 6(a) 6(b) 7 8
Remarks
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FORM A
| Name and address of the applicant |
Application fee(in court fee stamp to)affixed here |
Name of village |
Receipt for the application |
Name of the applicant . Due date for issue of the copy . Court fee Folio deposited |
Officer receiving application |
| Name and address of the person who will receive the copy |
Forms and tracing cloth if required to be supplied by the applicant |
J.L. No. Tehsil Thana |
| Whether to be received personally or to be sent by registered post. |
For certified copies court fees and folios to be supplied by the applicant according to rules.Extra 75nP. Court fee for sending by registered post. |
Particulars of record or map |
Memo of stamp Name of copyist
Serial No. Application Postage Authentication Cost of folios To be drawn
Date of fee fee fee Forms etc. by the copist
presentation Court fee labels Delivery of copy
Folios If posted If taken
date of personally
posting receipt of
receipt to be the party
attached with date.
here
Receipt for the application
Name of the applicant . Due
date for issue of the copy .
Court fee Folio deposited
Officer receiving application
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SCHEDULE III
PROCEDURE OF REVENUE COURTS
(See rule 124)
Presentation of 1. Any proceeding which may be instituted in a court by presentation of a Petitions etc. plant, application or petition may be so instituted by the presentation of the plaint, application or petition, as the case may be, to the presiding officer of the Court and during his absence to the officer in charge of his
office or such other officer as the presiding officer may appoint in this
Time of receipt of behalf.
petitions etc. 2. Plaints, applications and petitions shall be taken by each Court at regular
hours to be fixed by the State Government. Intimation of the hours so
fixed shall be given to the public.
Affixing of notice etc. 3. Every summons, notification, or other document required to be affixed
to court houses or published at or in a court house, shall be affixed or published at or in a
court house, shall be affixed or published at or in the headquarters office
of the presiding officer of the court
4. Every sheet of plaint, application, petition, process, notice, order or Particulars on
application petition etc. proceeding in or relating to a suit, from the institution of the suit down to the final execution of the decree, shall bear on the right hand top of each paper.
(i) the name of the Court in which the original suit was instituted:
(ii) the register number and the year of the original suit; and
(iii) the name of the parties to the suit. Papers filed to be 5. All pleadings, applications and petitions, and all other papers (except written on the water exhibits) intended to be filed by the parties in course of the proceedings marked papers in the revenue courts shall be written on Government water marked papers, one side of the paper being used, a quarter margin together with one inch of the space at the top and bottom of each sheet being left for binding.
Provided that when a saleable form has been prescribed for any purpose, application or petition may be presented only on such forms.
Mode of presenting 6. Except as provided by para 8 every plaint, petition or application to a applications etc court shall be presented by the party in person, his recognized agent, or his counsel, pleader, or vakil; it shall not be received from any other person, nor through the post The name of the person who presents the application as well as the date of presentation shall be written on it. Orders on petitions 7. All application and petitions shall, as far as possible, be disposed of by an order passed in court as soon as they are presented.
Petition etc. on behalf 8. In the case of a plant, application of petition presented on behalf of of Government, local Government, local body or an estate managed by an officer of the bodies and Government Government the person presenting it may also attach to it a certificate managed Estates showing in such detail, as may be required, the amount expended on stamps on it, and the official receiving the plant, application or petition shall attest on the certificate the amount of stamps on the plaint
application or petition and sign and return the certificate to the said person.
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Personal attendance 9. The personal attendance of plaintiff or defendant shall not be insisted not to be insisted
upon when parties upon when there is reason to believe that he is not personally acquainted believed not to be with material facts; and in each case the court shall determine for itself personally acquainted upon the allegations in the plaint, whether the attendance in person of either plaintiff or defendant at the next hearing con be dispensed with. Orders involving 10. In any case in which the effect of the order or decree passed involves a change in land records change in the land records the court shall draw up a separate order giving full details of the entries to be made and entries to be expunged and direct the Circle Officer to have the new entries recorded in the Land Records. This order shall be forwarded t the Sub-Divisional Officer in duplicate.
Appellate orders 11. Para 10 shall apply t all appellate courts also, who when transmitting to involving change in the lower court a copy of the order passed in appeal, shall attach thereto land records the order in appropriate form to which effect is tended to be given provided that when the appellate court merely cancels without altering the order passed by the lower court, it shall be sufficient to give the number and date of the order of the lower court which is cancelled. This order in the appropriate form shall be forwarded to the Sub-Divisional Officer by the clerk of the original court in duplicate for necessary action with regard to the record.
12. An entry to the effect that the order in appropriate form has duly be Record of dispatched to the Sub-Divisional Office or the lower court, as the case communication of order may be, shall be made by the clerk or other officer of the court on the for change in land order sheet and the file shall not be consigned to the Record Room till a records copy of this form has been returned by the Officer concerned with a note that the order contained therein has been communicated to the Circle Office concerned and that he has pasted a copy of the order for
necessary action in the guard book.
Hearing of case in 13. If on the day appointed for the hearing of a case in camp the court is not camp sitting at the place specified and any of the parties is absent, a fresh date and place shall be fixed for hearing the case.
Date and place should
be stated in summons 14. When parties and witness are summoned t appear in camp the place as when parties well as the date shall always be stated in the summons. summoned to appear in
camp
Cases not to be 15. Without the consent of the parties and in the absence of urgent necessity heard on holidays no case shall ordinarily be heard on a public holiday:
Provided that on a public holiday the court shall not refuse to do any act or make any order urgently required which may with propriety, be done or made out of court.
Legal practitioner
acting for any one 16. No legal practitioner shall act for any person in a court, unless he has should file a been appointed for the purpose by such person by Vakalatnama signed Vakalatnama by such person or by his recognized agent or by some other person duly authorized by or under a power of attorney to mark such appointment.
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Provided that a legal practitioner when unable personally to attend to a case in which he is briefed may handover the brief to another legal practitioner without the latter filing a valalatnama and the fees to whom sover paid, shall, if duly certified, be taxable costs.
Memorandum of 17. A legal practioner shall not be deemed to act if he only pleads and in such appearance in case he may, instead of filling vakalatanama, file a memorandum of a certain cases appearance as required under rule 4 (5) of Order III of Schedule I to the Code of Civil Procedure, 1908.
Allowances to 18(1) (a) Save as hereinafter provided the maximum daily allowance which may witnesses be allowed to a witness by the court shall be as follows:-
(i) labourers and ordinary cultivators and other person of similar class Rs. 2/- per day;
(ii) person of better position Rs. 5/- per day.
(b) If a witness demands in excess of what has been paid to him under sub- para (1)(a) such sum shall be allowed if he satisfies the Court that he actually and necessarily incurred the additional expense.
(c) The Court may, for reason to be record in writing, grant daily allowance on a higher rate than that herein before provided.
(2) (a) A witness traveling by rail or bus shall receive the traveling expenses actually incurred by him during the journey according to the following scale:-
(i) a witness mentioned in clause (i) of sub-para (1) (a) third or lower class fare;
(ii) a witness mentioned in clause (ii) of sub-para (1) (a) second, first or upper class fare as considered suitable by the Court.
(b) Witnesses performing the journey or part of the journey by any other public conveyance, not being an aircraft, may be allowed their actual fare each way according to the class by which persons of their rank and station in life would ordinarily travel.
(c) Charges for toll or ferries will be allowed at the usual rates to the extent to which they have actually been incurred.
(d) Other traveling expenses will be given only when the journey could not reasonably have been performed on foot or in the case of persons whose age and position and habits of life render it impossible for them to walk the distance. In such cases in addition to the traveling allowance permitted by preceding addition traveling allowances shall be given at the following rates:
(i) when the journey is by any kind of conveyance by road, the actual conveyance charge up to a maximum limit of twenty five naya paise per mile;
(ii) in areas where the usual mode of travel is by water the actual expense incurred for boat hire upto a maximum of two rupees a day.
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(e) No person shall be allowed costs of conveyance by aircraft without the permission of the State Government.
(f) In hilly areas where it is customary for respectable persons to be accompanied by a man carrying their baggage, when such a person is summoned from a distance of more than five miles he may be allowed the actual cost incurred for the hire of one porter.
19 (1) Notwithstanding anything contained in para 18 a person serving under Certificates to certain
Government servant in the Government of India or of any State summoned to give evidence in a court lieu of expenses shall receive such traveling allowance and in such manner as may be provided for in the rules which govern his traveling and daily allowances.
(2) A public servant shall be granted a certificate in the appropriate form and the fact of the grant of the certificate shall be recorded on the order sheet. Issue of summons 20. An application for the issue of summons for a party or a witness shall ordinarily be made by the party concerned A court may summon any person whose attendance it considers necessary for the purpose of any business before it.
21 (1) A party shall file with his application for issue of summons the requisite number of printed forms of summons or notices in duplicate duly and legibly written in bold characters. The party, its recognized agent or pleaders shall sign the forms at the bottom on the left hand corner.
(2) Every summons to a party shall be accompanied by a concise statement about the subject matter of the proceedings which as well shall be signed by the party filling the summons, or by its recognized agent or pleader.
(3) When any party or his agent presents an application for summoning witnesses, the court shall pass an order directing the Nazir to receive payment on account of allowances to witnesses and it shall then return the applications to the party concerned. The Nazir after receiving the amount shall certify the receipt thereof together with the number of deposit in the court. On receipt of the Nazir's report the court shall proceed forthwith to issue the summonses and such money shall be tendered to the witnesses along with summons.
22 (1) A person summoned shall be bound to appear at the time and Person summoned bound place mentioned in the summons in person or, if the summons so allows, by to appear and to state his recognized agent or a legal practitioner. truth
(2) The person attending in obedience to the summons shall be bound to state that truth upon any matter resection which he is examined or makes statement and to produce such documents and other things relating to any such matter as the court may require.
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Personal service by 23. A party or his agent, may be leave of the court effect the service of summons on raiyat his own witnesses by personal service, and in such case no process fee shall be charged.
24. (1) A summons to a Government servant other than a member of the Armed Forces Service summons on of the union or the employee of a local authority shall ordinarily be served through the Public servants head of the office in which he is employed.
(2) Where the person to be summoned is an Officer of the armed Forces of the union the Court shall send the summons direct to him and where such persons is a soldier, sailor or airman the summons shall be sent for service to his Commanding Officer.
(3) Where the Court considers it necessary to issue a summons direct to a public servant other than a soldier, sailor or airman, it shall, simultaneously with the issue of the summons, send a notice to the head of the office in which the person summoned is employed.
(4) In all these cases sufficient time shall always be given to admit or arrangement being made for the relief of the person summoned.
25. A summons shall, if practicable, be served (a) personally on the person to whom it Service of summons is addressed or failing him (b) on his recognized agent or (c) on any adult male member of his family usually residing with him.
(2) If service cannot be effected as above, or if acceptance of service so made is refused, the summons may be served by pasting a copy thereof on the door of the usual or last known place of residence of the person to whom it is addressed or by publication in a newspaper.
26. When a summons be pasted on the door of a place of residence an Acknowledgement
when summons acknowledgement of its having been so pasted shall be taken form two respectable pasted persons door neighbors.
Substituted service 27. If the Court decides to effect service by publication in a newspaper it shall select the paper after considering which is or are the most likely to be brought to the notice of the person to be served. The name of the person addressed in the notice or summons shall be printed in bold letters at the top, the particulars of the case being given thereafter.
Service when persons 28. If the summons relates to a cases in which persons having the same interest are so to be served are numerous that personal service on all of them is not reasonably practicable, it may, if numerous the Court so directs, be served by delivery of a copy thereof to such of those persons as the Court nominates in this behalf and by proclamation of the contents thereof for the information of other persons.
29. A summons may, if the Court so directs, served on the person named therein, Service by registered either in addition to, or in substitution for, any other mode of service by post in a letter post addressed to the person and registered under part III of the India Post Office Act,
1866.
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Presumption of service 30.When a summons is so forwarded in a letter, and it is proved that the letter was by post properly addressed and duly posted and registered, the Court may presume that the summons was served at the time when the letter would have been delivered in the ordinary course of post.
1
Service or summons out 31. The provisions of the Code of Civil Procedure, 1908 along with any rules or of Union of India notifications issued by State Government as amended from time to time, for service of summons out of Union of India or service of summons received from other countries, shall apply to the Revenue Courts in Tripura.
Mode of serving notice 32. Every l notice under the Act may be served either by tendering or delivering a
copy thereof, of sending such copy by post to the person on whom it is to be served,
or his authorized Agent or, if service in the manner aforesaid cannot be made by
affixing a copy thereof at his last known place of residence or at some place of public
resort in the village in which the land to which the notice relates is situated.
33. Whenever a proclamation is issued under the Act copies thereof shall be pasted in Mode of issuing some conspicuous place of the court house of the officer issuing it, at the office of proclamation the Sub-Divisional Officer of the Sub-Division within which the land to which it refers is situated, and some place of public resort on or adjacent to the land to which it refers, and unless the officer issuing it otherwise directs, the proclamation shall be further published by beat of drum in the village, in which the land to which it refers is situated or if such village is uninhabited, in the village from which the land is cultivated.
Notice of proclamation 34. No notice of proclamation shall be deemed void on account of any error in the not void for error name or designation or any person or in the description of any land referred to therein, unless such error has produced substantial injustice.
35. Judicial records may be summoned by the courts on their own motion or on the Sending for Records application of any of the parties. In the latter case, every application shall be accompanied by an affidavit showing how the record is material to the proceeding in which application is made and that the applicant cannot without unreasonable delay or expense obtain a duly authenticated copy of the document or of such portion thereof as the applicant requires or that the production of the portion thereof as the applicant requires or that the production of the original is necessary in the interest of justice. The Court, before complying with the request, shall satisfy itself that good cause for compliance has been shown and shall state in the requisition that it has done so.
Distraint of movable 36. When an application is made for the distrait of live stock or other movable property property; the applicant shall pay into the court in cash so much sum as will cover the costs of the maintenance and custody of the proper for fifteen days. If within three clear days before the expiry of any such period of fifteen days the amount of the such costs for such further period as the court may direct be not paid into court, the court on
1. Substituted by the North-Eastern Areas (Reorganisation) (Tripura) Adaptation of Laws Order, 1973.
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Custody of receiving a report thereof from the proper officer, may issue an order for the distrained live withdrawal of the distrait and direct by whom the costs of the distrait shall be paid. stock
37. Live stock which has been distrained in execution of a decree or order shall ordinarily be left at the place where the distraint is made either in custody of the judgment debtor on his furnishing security, of in the custody and to produce it when required by the court. In case it be not practicable to so leave the live stock it shall be committed to the custody of the pound keeper.
Expenses of cattle 38. For every animal committed to the custody of the pound keeper a charge shall be pound levied as rent for the use of the pound for each fifteen days or part thereof during which such custody continu4es, according to the scale prescribed under section 12 of the Cattle Trespass Act of 1871. And the sums so levied shall be sent to the treasury
for credit to the Municipality or territorial Council, Tripura, as the case may be, under
whose jurisdiction the pound is, or made over to the pound keeper.
Responsibility of 39. The pound keeper shall take care of, fed and water, animals distrained and for
pound keeper committed as aforesaid until they are withdrawn from his custody as hereinafter
provided and shall be entitled to be paid for their maintenance at such rates as may be,
from time to time, prescribed under proper authority.
40. The charges for the maintenance of live stock shall be paid, to the pound keeper Payment to pound
keeper by the distraining officer for the first fifteen days at the time the animals are committed to his custody and thereafter for such further period as the court may direct, at the commencement of such period. Payments for such main amount so made
in excess of the sums due for the number of days during which the animals may be in
the custody of the pound keeper shall be refunded by him to the destraining officer.
Release of live stock 41. Live stock distrained and committed as a presaid shall not be released from custody
kept in pound of the pound keeper except on the written order of the court concerned or of the
distraining officer on of the officer appointed to conduct the sale. The person
receiving the animals on their being so released, shall sign a receipt for them in the
register.
Custody of other 42. For the safe cutody of movable property other than live stock while under distraint,
disraint movable the distraining officer shall, subject to the approval by the Court, make such
property arrangements as may be most convenient and economical by placing one or more
persons in special charge of such property on such charges as the court considers
proper.
Costs in respect of 43. The costs of preparing property for sale or of taking it is to be kept or sold, shall
distraint property be payable by the person at whose instance proceedings for sale have been taken. On
his failing to provide the necessary funds, the distraining Officer shall report his
default to the Court, and the Court may thereupon issue an order for the withdrawal
of the distraint and direct by whom the costs of the distraint shall be paid.
Execution of order of 44. (1) Orders of ejectment from, and delivery of possession of immovable property
ejectment etc . shall be enforced in the manner provided in the civil Procedure 1980 for esecution of a decree or for delivery of possession or such property.
129
(2) In enforcing these orders the Revenue Court shall have all the powers in regard to contempt's, resistance and the like which a civil court may exercise in the execution of a decree of the description mentioned in sub-para (1)
Presentation of 45. (1) Every appeal shall be preferred in the form of a memorandum and presented to appeal the Court concerned or to such officer as it may appoint in this behalf by the appellant or his duly authorized agent or legal practitioner.
(2) Every application for review or revision shall be similarly presented. A memorandum of appeal shall be accompanied by copies of the decree or order appealed from unless the authority to which the memorandum is presented dispenses with its production or allows them therefore.
Contents of 46. Every memorandum of appeal or application for revision or review shall state:
memorandum of
appeals review or (i) The name and address of each appellant or applicant; revision (ii) the name and address of each person whom it is proposed to be made respondent or opposite party;
(iii) the Court in which, and the name of the officer by whom the decree or order objected to was passed;
(iv) the nature of the decree or order against which the appeal or application is filed;
(v) the date when such decree or order was made;
(vi) the names of all the parties to such decree or order, and whether such parties were plaintiffs or defendants, appellants, applicants, or respondents in the court in which such decree or order was made;
(vii) the section of the Act or rule under which the appeal or application is filed;
(viii) the relief sought;
(ix) the ground or grounds of appeal, review or revision shall be numbered seriatim, and shall setforth concisely and under distinct he adds the objections to the decree or order objected to;
(x) incase of appeal, its value; and
(xi) full and up to date address of the counsel filing the appeal or application if not already furnished in the vakalatnama; and shall be signed by the appellant or applicant or by some legal practitioner on his behalf.
47. (1) The Court may either admit or summarily reject the appeal or application:
Power of appellate
court Provided that no order of rejection shall be passed without allowing the appellant or applicant, as the case may be, an opportunity of being heard.
(2) If it admits the appeal, it may reverse, every or confirm the order appealed against; or may direct such further investigation to be made or such additional evidence to be taken as it may think necessary; or it may itself take such additional evidence;
130
Power to suspend 48. When an appeal or application is admitted by the Curt it may, pending the result of execution of order of the appeal, review or revision, direct the execution of the order of the lower court to be Lower Court stayed.
49. (1) It shall not be necessary for the State Government when confirming an order or Judgment of appeal decree of a lower court, to do more than record an order dismissing the appeal or revising or reviewing
Courts application and confirming the order or decree of the court.
(2) In all other cases the court the court deciding the appeal, or application for review or revision shall record a judgment as required by rule 31 order XII of the Code of Civil Procedure 1908.
Copy of order to be sent 50. If the court against whose order or decree the appeal or application for revision is to lower court made, is not the court which passed the original order or decree in the case, such court shall, on receipt from the appellate or revising court of the copy of the order of decree and of judgment (if any) in appeal or revision, send a copy thereof through the intermediate court or courts (if any) to the court which passed the original order or decree in the case.
Commission to 51. A court may, in any proceedings, issue a commission for the examination of - examine witnesses (i) any person resident beyond the local limits of its jurisdiction; when to be issued (ii) any person who is about to leave such limits before the date on which he is required to be examined in court;
(iii) any person in the service of the Central or the State Govt. who cannot, in the opinion of such Revenue Officer, attend with out determent to his public duties. Commission for 52. (1) A commission for the examination of a person may be issued to any person examination of whom the court thinks fit to executer it, or to any other Revenue Officer who can witnesses now to be conveniently examine such person.
issued
(2) the Court on issuing any Commission under this rule shall direct whether the commission shall be returned to itself or to any Revenue Officer subordinate to it. Execution and return 53. (1) Every Revenue Officer receiving a Commission for the examination of any of Commission person shall examine him or cause him to be examined pursuant thereto.
(2) Where Commission has been duly executed, it shall be returned, together with the evidence taken under it, to the Court by which it was issued, unless the order issuing the Commission directs otherwise, in which case, it shall be returned in terms of such order; and the commission and the return thereto and the evidence taken under it shall; (subject to the provisions of the next following para) form part of the record of the proceedings.
54 Evidence taken under a commission shall not be read as evidence in the Admissibility of proceedings without the consent of the party against whom the same is offered, unless- evidence on (i) the person who gave the evidence is beyond the jurisdiction of the court, or dead or commission unable from sickness or infirmity to attend-
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or to be personally examined, or exempted from personal appearance in Court, or person in the service of the Central or the State Government who cannot in the opinion of the Court attend without determent to the public service; or
(ii) the Court in its discretion dispenses with the proof of any of the circumstances mentioned in clause (1) and authorizes the evidence of any person being read as evidence in the proceedings, not with standing the fact that the cause for taking such evidence by commission has ceased at the time of reading the same. Expenses of 55. Before issuing any commission the court may order such sum (if any) as it thinks Commission reasonable for the expenses of the Commission to be, within a time to be fixed paid by the party at whose instance or for whose benefit the commission is issued. Power of 56. (i) The provisions in this schedule relating to summoning attendance and Commissioners examination of witnesses, and to the remuneration of, and penalties to be imposed upon, witnesses, shall apply to persons required to give evidence or to produce documents and for the purpose of this para the Commissioner shall be deemed to be a Revenue Court.
(ii) A Commissioner may apply to any Revenue Court within the local limits of whose jurisdiction a witness to resident for the issue of any process which he may find it necessary to issue, to, or against.
Appearance of 57. (i) Where a Commission is issued under this schedule, the revenue officer may direct parties before the that the parties to the proceedings shall appear before the Commissioner in person or by Commissioner their agents or pleaders.
(ii) Where all or any of the parties do not appear, the Commissioner may proceed in their absence.
58. In all formal inquiries the evidence shall be taken down in full, in writing, I the Mode of taking
evidence in formal language, in ordinary use in the district, by or in the presence and haring and under the inquiries personal superintendence and direction of, the officer making the inquiry, and shall be signed by him.
In case in which the evidence is not taken down in full in writing by the officer making the inquiry he shall, as the examination of each witness proceeds, make a
memorandum\m of the substance of what such witness deposes; and such memorandum shall be written and signed by such officer with his own hand and shall form part of the record.
If such officer is prevented from making a memorandum as above required, he shall record the reason of his inability to do so.
Taking evidence 59. When the evidence is given in English, such officer may take it down in that language given in English. with his own hand, and an authenticated translation of the same in the language in Translation to be on ordinary use in the district shall be made and shall form part of the record. record
60. Every decision, after a formal enquiry, shall be written by the officer passing the Writing and same in his own hand-writing and shall contain a full statement of the grounds on which explanation of it is passed.
decision
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Summary inquiries 61. In summary inquires the presiding officer shall himself, as any such inquiry proceeds, record a minute of the proceedings in his own hand in English or in the language of the district, embracing the material any everments made by the parties interested, the material parts of the evidence the decision, and the reasons for the same. Application of Code 62. Subject to the provisions of these rules, all formal enquiries by revenue courts of Civil Procedure to shall be held in the manner provided in the Code of Civil Procedure, 1908, for regular enquires by Revenue suits and all summary enquires by revenue courts shall be held in the manner provided Courts in the said Code for suits of small cause nature.
Service of documents 63. When there is a provision in the Act or these rules for service of any document on not otherwise provide any person and there is no specific provision as to the manner of service, such for documents shall be served in the manner provided for service of a summons in paras 25 to 31 of this Schedule.
Government to 64. The
1 State Government [ 2 omitted] may declare what shall, for the purpose of determine the language these Rules be deemed to be the language in ordinary use in any district or Territory. of a district
SCHEDULE IV
[See rules 167 (2), 185 (2) and 206] Payment of compensation.
1. The officer authorized to make payment shall, by serving a notice on the person entitled to receive payment, tender payment of compensation payable in cash to such intermediary and require him to paper personally or by a duly authorized agent by a certain date to receive payment of the compensation. Incase the person fails to appear inspire of due service of notice, the officer concerned shall cause the amount of compensation payable in cash, to be paid into the treasury as revenue deposit payable to the person to whom it is due, and vouched for in the form A to this schedule or in a form substantially similar thereto. He shall also give notice to the person of such deposit, specifying the treasury in which the amount has been deposited. When the person concerned ultimately claims payment, the amount deposited into the treasury shall be paid to him in the same manner as ordinary revenue deposit.
2. (1) When any payment is to be made in cash it shall be paid either in coins or currency notes or by cheque or by money order. When payments are made in coins of currency notes or by cheque the payee receiving payment shall be duly identified and the name of the identifier recorded, and a receipt shall be taken.
1. Substituted by the N.E Areas (Re-orgnisation) (Tripura) Adaptation of Laws Order, 1973.
2. Omitted by T.L.R.& L.R. 13thAmendment Rules, dt. 29.1.81.
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(2) Payment of sum not exceeding Rupees fifty to an individual payee may, where payee does not appear for receiving payment, be made by postal money order, the money order commission being deducted from the amount due to the payee.
(3) any amount exceeding Rupees fifty due to an individual payee shall be paid by cheque payable at the district or the sub-divisional treasury according to the convenience of the payee. Cheque must be drawn by the officer authorized to make payment at the time of payment and handed over by him or in his presence to the payee.
By the order of the Governor
Secretary,
Revenue Department
Government of Tripura.
134
FORM A
To
The Officer in charge of………………………………………………Treasury. Please receive for transfer to credit of revenue deposit, the some of Rs………….. …………………… on account of compensation payable under section…………….. ……………….of the Tripura Land Revenue and land Reforms Act, 1960 as detailed below:
Details of the particular compen- Serial No. in the Name of Amount Remarks sation Assessment Roll or case in compensation Assess- person to payable which the compensation was ment Roll or case No. whom due assessed
1 2 3 4 5
Date………………………19 Compensation Officer Place:
Received the above amount and credited to Revenue Deposit. Treasury Officer
By order of the Governor,
Secretary,
Revenue Department,
Government of Tripura
Note:- This form should be used when the amount of compensation due is sent to the treasury on failure of the payee to appear on the due date to receive payment.
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SCHEDULE (Part A) See rule 214
| Sl. No. |
Section of the Act |
Description of suits, application and other proceedings |
Proper fee. |
| 1 |
2 |
3 |
4 |
| 1 |
11(3) |
Application claming any right in or over any property by or on behalf of the government or by any person as against the government. |
Seventy five up. |
| 2 |
20(1) |
Application to divert any land or part thereof to any other Purpose except agriculture. |
As in the Court Fees Act, 1870. |
| 3 |
33(2) |
Objection to any entry in the table of revenue rates. |
Seventy five up. |
| 4 |
43(1) |
Objection to the draft of the record of right. |
Seventy five up. |
| 5 |
45 |
Application for correction of any entry in the record of rights. |
Seventy five up. |
| 6 |
46(2) |
Report of acquisition of any right by succession, survivorship, partition etc. |
Rupees one |
| 7 |
46(4) |
Objection to an entry in the mutation register under sub- section (3) of section 46. |
Seventy five up. |
| 8 |
73 |
Application for setting aside the sale by the defaulter or any person owing such property or holding an interest therein. |
Rupees one |
| 9 |
93(1) |
Memorandum of appeal from an original order, otherwise provided for in the Schedule. |
Rupees five |
| 10 |
93(2) |
Memorandum of second appeal against any order passed in the first appeal. |
Rupees five |
| 11 |
95 |
Application for revision of an order. |
Rupees two |
| 12 |
96 |
Application for review of any order. |
Rupees two |
| 13 |
100(1) |
Application for reservation of land for personal cultivation. |
Seventy five up. |
| 14 |
110 |
Application for obtaining the orders of the competent authority by an under raiyat for making improvements. |
Seventy five up. |
| 15 |
113(1) |
Application for determination of reasonable rent for any land. |
Seventy five up. |
| 16 |
114(1) |
Application for commutation of rent payable in kind. |
Seventy five up. |
136
| 22 |
131(2) |
Application for determination of reasonable price in case of any dispute between the raiyat and the under raiyat. |
Seventy five up |
| 23 |
138 |
Application for a dispute regarding the possession of any homestead or land or building referred to in sub-section (1) of section 136. |
Seventy five up |
| 24 |
139 |
Memorandum of appeal against the order of the Collector passed under section 138. |
Seventy five up |
| 25 |
147(2) |
Claim o creditor whose debt is secured by a mortgage of or charge on any estate or part thereof vested in Government under Section 134. |
As in the Court fees Act, 1870 for a suit for enforcement of such mortgage or charge. |
| 26 |
148(1) |
A Memorandum of appeal against the order of claims officer. |
As in the Court fees Act, 1870 for an appeal against a judgment in a suit for enforcement of a mortgage or charge. |
| 27 |
151(1) |
Memorandum of appeal against the order of a compensation officer. |
One percent of the amount claimed over the amount allowed by the compensation officer, subject to a minimum of two Rupees |
| 28 |
151(2) |
Appeal to the court of the judicial Commissioner from an order passed by a Special judge. |
One percent of the amount claimed over the amount allowed by the Special judge subject to a minimum of five Rupees |
| 29 |
153(3) |
Objection to the correction of compensation assessment roll after final publication. |
Seventy five up |
| 30 |
169(4) |
Application for restoration of excess land or such Proviso part thereof as does not exceed the ceiling limit. |
Seventy five up |
| 31 |
170(1) |
Objections as to an entry published under sub-section (3) of section 167. |
Seventy five up |
| 32 |
171(4) |
Claim for a charge on compensation assessment due to a mortgage or an encumbrance having become void. |
Rupees five |
| 33 |
178 |
Application for exemption from the operation of section 164. |
Rupees five |
| 34 |
186(2) |
Application for restoration of possession of land which has been surrendered or from which a tenant has been evicted. |
Rupee one |
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SCHEDULE V (Part B)
| Sl. No. |
No. of the Rule |
Description of application and other Proceedings |
Proper fee. |
| 1 |
2 |
3 |
4 |
| 1 |
10 |
Objection against setting apart any land for pasturage. |
Seventy five up. |
| 2 |
18(2) |
Objection against an order of eviction under section 15, Claim by a third person or the defaulter against the property attached or proceeded against. |
Seventy five up. |
| 3 |
97 |
Application by a purchaser who is resisted or obstructed by any person in obtaining possession of the property. |
Rupee one |
4 108 Application by any person in whose favour order for Seventy five up.
possession is made and who is resisted or obstructed in
getting possession.
5 117 Application for registration of a lease Notice for (1) If the amount to
6 135 relinquishment of a holding, Application by an under be deposited does
7 136 raiyat to circle officer for causing appointment of one not exceed Rs. 50/-
8 146 person to be made by two or more raiyats in case they fail
to nominate. Twenty five up.
9 147 Application by an under raiyat for permission to deposit (2) If the amount to
the amount of rent which be believes to be due. be deposited
exceeds Rs. 50/- but
does not exceed Rs.
100/- Fifty up.
(3) If the amount to be deposited
exceeds Rs. 100/- Rupee one
10 204(2) Objection against proposed compensation for excess land. Seventy five up. SCHEDULE V (Part C)
Sl. Section of Description of application and other Proceedings Proper fee. No. the Act.
Any plant, petition, application, objection and As in the court Fees memorandum of appeal not exempted from payment of Act, 1870 for the Court fees ad not specifically provided for in this proceeding of that Schedule. nature.
By order of the Governor
Secretary
Revenue Department
Government of Tripura.
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