THE LAONI RULES, 1950

 

PREAMBLE

In exercise of the powers conferred by Section 172 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F., the [1]Governor is pleased to make the following Rules.--

Rule - 1.

(a)      These rules may be called the Laoni Rules, 1950, and shall come into force from the date of their [2]publication in the Gazette.

(b)      From the date of enforcement of these Rules, the Laoni Rules, 1347F, shall be repealed; but any action taken under the said Rules shall be deemed to have been taken under these Rules.

Rule - 2.

Any person desiring to take up unoccupied land shall submit a petition to the Taahsildar in writing. This application need not be stamped. The person so applying shall not enter upon the land without obtaining the previous permission in writing from the Tahsildar's Office.

Rule - 3.

The village patwari shall furnish to any person desirous of so applying full information regarding the nature of the land available for being granted for cultivation. No fee shall be charged for giving such information and if applicant is illiterate; the Patwari himself should if requested to do so, assist in writing the application.

Rule - 4.

(a)      A separate file with a fly-sheet as per Form-A shall be opened in respect of each application received by the Tahsildar for land for laoni.

(b)      An Index Register of all the applications received shall be mainatined in Form-B.

Rule - 5.

(a)      The applications shall be registered in the order in which they are received in a register in Form-C (1) to be opened separately for each kind of land such as (a) lands assessed as waste (b) unassessed lands and (c) reseerved lands.

(b)      Applications for vacant sites for building purposes, etc. shall be entered in register in Form-C (2).

(c)      Each application on being duly entered in the registeres shall be forwarded by the Tahsildar to the Girdawar of the halqa in which the village is situate for submission of detailed inspection and report.

Rule - 6.

The Girdawar shall maintain a register in Form-'D' and enter therein the partiulars of the appliation received from the Tahsil Office. He shall then issue a notice in Form-'E' stating therein the name of the applicant particulars of the land applied for the date on which the Girdawar would inspect the land, such date being fixed not earlier than 15 days from the date of issue of notice Copies of the notice shall be served on the applicant and on the adjoining land-holders. The village officers shall also affix a copy of the notice in a conspluous place in the village chavadi and on the land applied for, and the contents thereof shall be proclaimed by beat of drum.

Rule - 7.

On the date fixed for inspection, the Girdawar shall proceed to the village and in the presence of the applicant and of such of the adjoining landholders as may be present, of the village officials and of other prominent persons of the village, draw up a panchanama mentioning therein the nature of the land applied for the extent required, and all relevant information about other appliants who may also indicate their willingness to take up the land, and prepare a sketch of the land applied for showing its approximate position to other lands of the village. He shall also obtain of the sketch the signature or thumb impression, if illiterated of the applicant to confirm his application for the particular land.

Rule - 8.

The Girdawar in his report enclosing the said panchanama shall given full information as regards the total extent of land under each head available in the village, the number of cattle, the nature of the land applied for, the bona fide nature of the application, and other relevant matters and submit it to the Tahsildar within a month from the date of receipt of the appliation from the Tahsilar for inspection and report. This report shall be accompained by a memoradum in Form-F.

Rule - 9.

The Tahsildar shall, on receipt of the report from the Girdawar decide whether the request of the applicant for grant of land may be complied with, after giving due consideration to the following matters.--

(a)      If the land applied for is reserved for public purposes, such as soures of irrigation, lands with groves of trees where people are in the habit of assembling periodically for purposes of fairs, jatras or worship, or when the lands are treated as reserved forests or are set apart for the use of the Public Works Department or for manufaturing salt, or taking clay for purposes of potters trade, etc., the application shall be rejected and the applicant be informed accordingly within a month of the report from the Girdawar of the halqa.

(b)      Before passing any orders on applications for grant of lands out of small scattered numbers of poramboke and kharij khata, the Tahsildar shall ascertain whether the land is required to be set apart under Section 25 of the A.P. (Telangana Area) Land Revenue Act for pasturage, for cattle, for grass-reserves, for any Government purposes or for the benefit of the public. Atleast 10 per cent of the total area under cultivation in a village shall be set apart as grazing lands for cattle, etc. No lands shall be assigned unless these minimum requirements have been provided for.

If after providing for grazing lands, some land is still available for cultivation, the Tahsildar shall submit a recommendation to the Collector for sanction of such occupation in all cases where the extent of land applied for is more than 8 acres of dry land. The Tahsidar shall also refer to the Collector for orders all applications for land under wet cultivation. Where the land applied for is 8 areas.

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THE LAONI RULES, 1950

 

PREAMBLE

In exercise of the powers conferred by Section 172 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F., the [1]Governor is pleased to make the following Rules.--

Rule - 1.

(a)      These rules may be called the Laoni Rules, 1950, and shall come into force from the date of their [2]publication in the Gazette.

(b)      From the date of enforcement of these Rules, the Laoni Rules, 1347F, shall be repealed; but any action taken under the said Rules shall be deemed to have been taken under these Rules.

Rule - 2.

Any person desiring to take up unoccupied land shall submit a petition to the Taahsildar in writing. This application need not be stamped. The person so applying shall not enter upon the land without obtaining the previous permission in writing from the Tahsildar's Office.

Rule - 3.

The village patwari shall furnish to any person desirous of so applying full information regarding the nature of the land available for being granted for cultivation. No fee shall be charged for giving such information and if applicant is illiterate; the Patwari himself should if requested to do so, assist in writing the application.

Rule - 4.

(a)      A separate file with a fly-sheet as per Form-A shall be opened in respect of each application received by the Tahsildar for land for laoni.

(b)      An Index Register of all the applications received shall be mainatined in Form-B.

Rule - 5.

(a)      The applications shall be registered in the order in which they are received in a register in Form-C (1) to be opened separately for each kind of land such as (a) lands assessed as waste (b) unassessed lands and (c) reseerved lands.

(b)      Applications for vacant sites for building purposes, etc. shall be entered in register in Form-C (2).

(c)      Each application on being duly entered in the registeres shall be forwarded by the Tahsildar to the Girdawar of the halqa in which the village is situate for submission of detailed inspection and report.

Rule - 6.

The Girdawar shall maintain a register in Form-'D' and enter therein the partiulars of the appliation received from the Tahsil Office. He shall then issue a notice in Form-'E' stating therein the name of the applicant particulars of the land applied for the date on which the Girdawar would inspect the land, such date being fixed not earlier than 15 days from the date of issue of notice Copies of the notice shall be served on the applicant and on the adjoining land-holders. The village officers shall also affix a copy of the notice in a conspluous place in the village chavadi and on the land applied for, and the contents thereof shall be proclaimed by beat of drum.

Rule - 7.

On the date fixed for inspection, the Girdawar shall proceed to the village and in the presence of the applicant and of such of the adjoining landholders as may be present, of the village officials and of other prominent persons of the village, draw up a panchanama mentioning therein the nature of the land applied for the extent required, and all relevant information about other appliants who may also indicate their willingness to take up the land, and prepare a sketch of the land applied for showing its approximate position to other lands of the village. He shall also obtain of the sketch the signature or thumb impression, if illiterated of the applicant to confirm his application for the particular land.

Rule - 8.

The Girdawar in his report enclosing the said panchanama shall given full information as regards the total extent of land under each head available in the village, the number of cattle, the nature of the land applied for, the bona fide nature of the application, and other relevant matters and submit it to the Tahsildar within a month from the date of receipt of the appliation from the Tahsilar for inspection and report. This report shall be accompained by a memoradum in Form-F.

Rule - 9.

The Tahsildar shall, on receipt of the report from the Girdawar decide whether the request of the applicant for grant of land may be complied with, after giving due consideration to the following matters.--

(a)      If the land applied for is reserved for public purposes, such as soures of irrigation, lands with groves of trees where people are in the habit of assembling periodically for purposes of fairs, jatras or worship, or when the lands are treated as reserved forests or are set apart for the use of the Public Works Department or for manufaturing salt, or taking clay for purposes of potters trade, etc., the application shall be rejected and the applicant be informed accordingly within a month of the report from the Girdawar of the halqa.

(b)      Before passing any orders on applications for grant of lands out of small scattered numbers of poramboke and kharij khata, the Tahsildar shall ascertain whether the land is required to be set apart under Section 25 of the A.P. (Telangana Area) Land Revenue Act for pasturage, for cattle, for grass-reserves, for any Government purposes or for the benefit of the public. Atleast 10 per cent of the total area under cultivation in a village shall be set apart as grazing lands for cattle, etc. No lands shall be assigned unless these minimum requirements have been provided for.

If after providing for grazing lands, some land is still available for cultivation, the Tahsildar shall submit a recommendation to the Collector for sanction of such occupation in all cases where the extent of land applied for is more than 8 acres of dry land. The Tahsidar shall also refer to the Collector for orders all applications for land under wet cultivation. Where the land applied for is 8 areas.