[1][THE
BHOODAN ASSIGNMENT RULES, 1962 In exercise of the powers
conferred by Section 7 read with explanation I to sub-section (1) of Section 2
of the Kerala Land Assignment Act, 1960 (Act 30 of 1960), and in supersession
of the existing rules on the subject, the Government of Kerala hereby make the
following rules, namely: (1)
These rules may be called the Bhoodan Assignment Rules, 1962 (2)
These rules shall apply only to the lands relinquished to
Government for the purposes of Bhoodan Movement. (3)
These rules shall come into force on the date of publication of
the rules in the Kerala Government Gazette and shall supersede the rules issued
in Government Notification Nos. I and II issued in LRF3-3205/57/RD dated
2-4-1957. In these rules unless there is
anything repugnant in the subject or context,- (1)
The Act means the Kerala Land Assignment Act, 1960 (Act 30 of
1960). (2)
Bhoodan Movement means the movement initiated by Shri Acharya
Vinobha Bhave for encouraging voluntary gifts of land with a view to distribute
the land to deserving persons. (3)
Committee means the Bhoodan Yajna Committee appointed by the
Akhila Bharat Sarva Seva Sangh and recognised by Government for the purpose of
these rules. [2][Provided
that in the absence of a committee appointed as above for any reason the Taluk
Assignment Committee constituted under Rule 12A of the Kerala Land Assignment
Rules, 1964, or the Municipal/Corporation Land Assignment Committees,
constituted under Rule 6A of the Rules for Assignment of land within Municipal
and Corporation Areas, 1995, as the case maybe, shall be deemed as a Committee
for the purposes of these Rules]. (4)
Tahsildar means the Tahsildar of the Taluk in which the land to be
assigned under these rules is situated. (5)
Danapatram means a document written on unstamped paper evidencing
voluntary gift of land to the Bhoodan Movement. A register showing the lands
available for assignment under the Bhoodan Movement shall be maintained in each
village in Form I. This register shall be prepared with reference to the
register for relinquishment of land maintained in the village. On requisition by the Committee
the Tahsildar shall arrange for the survey and sub-division of the land
relinquished for the purpose of Bhoodan Movement, according to the rules for
survey and sub-division. The Committee may select the
persons to whom the lands are to be assigned and forward a list of such persons
to the concerned Tahsildar, specifying the details and extent of land to be
assigned to each person. The Committee may also inform the concerned person to
approach the Tahsildar for the purpose. The persons so selected shall
approach the concerned Tahsildar with an application in writing on unstamped
paper for the assignment of the land. The Tahsildar shall, on receipt
of the application, make or cause to make a verification with the list
forwarded by the Committee, and if he is satisfied that the applicant is the
very same person selected by the Committee, he shall proceed to assign the land
in favour of the applicant. Before assigning the land, the Tahsildar shall
invite objections and dispose of the same as provided for under Section 4 of
the Act. No land shall be assigned to a person not included in the list
forwarded by the Committee. The assignment order shall be in
Form II. A copy each of the order shall be communicated to the assignee, to the
Committee, and to the Village officer concerned. The lands assigned under these
rules shall be heritable but not alienable. A condition to the above effect
shall be specified in the order of assignment and in the patta. The Tahsildar shall cause to
prepare a patta in triplicate in Form III. One copy of the patta shall be
issued to the assignee and a receipt obtained therefor. A copy each of the
patta shall be communicated to the Committee and the concerned Village Officer. The assignee shall be liable to
pay the land revenue or tax due under the law from time to time for the land
assigned in his favour from the financial year in which the assignment is made,
according to the rules governing payment of land revenue or tax as the case may
be][3]. On receipt of the copy of the
patta in the Village Office, the Village Officer shall make the necessary
charges in the relevant revenue records and a thandaper shall be opened in the
name of the Assignee. A register showing the lands
assigned under these rules shall be maintained in the Village Office in Form
IV. [1] Issued
under Notification No. 6710/F3/62/RD dated 23-12-1962 pub. in K.G. No. 2 dated
8-1-1963, P.I. as SRO 16/63. [2] Added by
Notification G.O. (P) No. 321/99/RD dated 7-8-1999 pub. in K.G. Ex. No. 1541
dated 07/08/1999, as SRO No. 671/99. [3] Substituted
by Notification No. 64146/F3/63/RD dated 17-2-1964 pub. in K.G. No. 8 dated
25-2-1964.THE BHOODAN ASSIGNMENT RULES, 1962
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