[17th January 2025] In
exercise of the powers conferred under sub-section (1) read with sub-section
(2) of section 15 of the Haryana Village Common Lands (Regulation) Act, 1961
(Punjab Act 18 of 1961), the Governor of Haryana hereby makes the following
rules further to amend the Punjab Village Common Lands (Regulation) Rules,
1964, in their application to the State of Haryana, namely:- These
rules may be called the Punjab Village Common Lands (Regulation) Haryana
Amendment Rules, 2025. In
the Punjab Village Common Lands (Regulation) Rules, 1964 (hereinafter called to
as the said rules), in rule 12, sub-rule (4) shall be omitted. In
the said rules, after rule 15, the following rules shall be added, namely:- "15A. Principle and manner for determining amount
payable to Panchayat. section 3(2)(iii). - (1)
A person, who is
entitled to claim the ownership of land within the ambit of shamilat deh under
sub-clause (ii-b) of clause (g) of section 2 and sub-clause (iii) of
sub-section (2) of section 3, may, within a period of twelve months from the
date of publication of these rules, apply to the Collector for the
determination of the amount payable to the Panchayat by him: Provided
that the Collector may entertain the application even after the expiry of the
said period of twelve months, if he is satisfied that the applicant was
prevented by sufficient cause from filing the application within twelve months. (2)
On receipt of an
application, the Collector shall issue notice to the Panchayat and after giving
an opportunity of being heard and after making such enquiry as may be
considered necessary, shall determine the amount payable by the applicant to
the Panchayat. (3)
Where a person is
found entitled to claim the ownership of land within the ambit of shamilat deh
under sub-clause (ii-b) of clause (g) of section 2, he shall be liable to pay
an amount equal to fifty percent of the prevalent circle Collector rate to the
Panchayat: Provided
that the payment of such amount may be made in twenty equal annual installments
alongwith seven percent simple interest. 15B. Manner of determining market rate section 5A(1A). (1)
A person who is
entitled to purchase the land covered under the provision of sub-section (1A)
of section 5A, may, within a period of twelve months from the date of
publication of these rules, apply to the Gram Panchayat for purchase of said
land: Provided
that the application for purchase of the unauthorized occupied land may be
entertained even after the expiry of said period of twelve months, if the
applicant was prevented by sufficient cause from making such application within
twelve months. (2)
(i) For application
made within twelve months from the date of publication of these rules, the
market rate of the land shall be equal to one and half times of the Collector
rate prevalent as on the 31st March, 2004 Provided
that if Collector rate prevalent as on the 31st March, 2004 is not found
available in the record, the Collector rate prevalent during the next year or
such next subsequent year for which Collector rate is available, shall be
considered the market rate. (ii)
For application made under the proviso to sub-rule(2)(i) above, the market rate
of the land shall be equal to one and half times of the Collector rate that was
prevalent twenty years prior to the date of application and if the Collector
rate of that year is not available, the Collector rate prevalent during the
next year, for which Collector rate is available.".Punjab
Village Common Lands (Regulation) Haryana Amendment Rules, 2025
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