(a) These
rules may be called "The Security of Land Tenures Rules, 1953." (b) They
shall come into force at once. The equivalent, in standard
acres, of one ordinary acre of any class of land in any assessment circle,
shall be determined by dividing by 16, the valuation shewn in Annexure 'A'
to these rules for such class of land in the said assessment circle : [1]Provided
that the valuation shall be - (a) in the
case of BanjarQadim land, one-half of the value of the class previously
described in the records and in. the absence of any specific class being
stated, one-half of the value of the lowest barani land; (b) in the
case of BanjarJadid land, seven-eighth of the value of the relevant class of
land as previously entered in the records, or in the absence of
specified class in the records, of the lowest barani land; and (c) in the
case.of cultivated thur land subject to water- logging, one-eighth of the
value of the class of land shown in the records or in the absence of any
class, of the lowest barani land.] A land-owner having land in
excess of the permissible area and intending to make a reservation in pursuance
of the provisions of sections 3, 4 or sub-section (1) of Section 5 of the Act shall
notify, in duplicate, his reservation to the Patwari of the Estate in which the land is
situated in the form in Annexure 'B' to these rules. The application may be delivered
personally to the Patwari, who shall grant a receipt therefor or may be sent to
the said Patwari by registered post, acknowledgement due. The reservation by the land-owner
shall be deemed to have been effected as soon as the application is received by
the Patwari, subject to the verification of all details as hereinafter
provided. The Patwari shall after verifying
all the particulars given in the forms, retain one copy and forward the other
copy to the Tahsildar with his report as to the correctness of the particulars,
referred to. The Tahsildar shall retain such copy received by him and forward a
copy only of the report made by the Patwari, with his own remarks, if any, to
the Revenue Assistant/Sub-Divisional Officer concerned of the
District/Sub-Division, for his information and such further action as may be
considered by him necessary in the circumstances of each case. A Qabuliyat or a Patta required
to be executed under section [2][9(l)(vii)],
of the Act shall be in the form in Annexure 'C to these rules. An application for restoration of tenancy,
under [3] [***] section 10(1) of the
Act shall be made to, and disposed of by, the
Assistant Collector of the first grade concerned after notice to the land-owner
and such enquiry as he may deemed necessary. (a) For the purposes
of determination of the 1 /3rd share of crop or the value thereof,
"crop" means only that part of the produce of the land and harvest
concerned which was the subject to division between the landlord and the tenant
before the commencement of the Act (X of 1953). Explanation. - Any part of the
produce which before the commencement of the Act, was not divided between the
landlord and tenant, shall continue to be so and shall not be included in the
term "crop". (b) For the purposes
of determination of the value of the "crop" as defined in sub-rule
(a), the quality, quantity and the prevailing prices shall be taken into
account. A receipt to be given by a
landowner, under section 14(1) of the Act for the rent received by him or on
his behalf shall be in the form in Annexure 'D' appended to these rules. The procedure of Revenue Officers
in matters under the Punjab Security of Land Tenures Act, 1953, and these rules
for which a procedure is not prescribed thereby, shall be regulated as far as
may be, by the procedure prescribed for Revenue Officers, by the provisions of
the Punjab Tenancy Act, 1887, and the rules there under. [4]Rule
- 12.
Conditions for Co-operative Farming Societies.-- For the purposes of clause (ii)
of sub-section (4) of section 1 of the Act, a co-operative farming society
shall fulfil the conditions of a registered society governed by bye-laws for a
co-operative Better Farming Society, Limited, and the rules made under the
Co-operative Societies Act, 1912.]. [5]Annexure 'A' Valuation Statement for Hissar
District (Figures represent value in annas per acre) Class of Land Irrigated (Nehri) Irrigated
ChahiUnirrigatedSailab Tehsil Area or Valua Area or
Valua Area or Valua Area or Valua assessmenttion assessment tion
assessment tion assessment tion circlecirclecirclecircle 1 2 3 4 5 6 7 8 9 Hisar All tehsil 15 All tehsil 10
NehriHariana 5 NehriHariana 5 Non-PerenhialBaraniHariana 4
BaraniHariana 4 All tehsil 10 Bagar 3 Bagar 3. Bhiwani Eastern 15 All tehsil 10
Eastern 6 (includ-HarianaHariana ing Lo- Rest of the 10 Western 5 haru tehsil Hariana (State) Rest ofthe 3 tehsil Sirsa Perennial All tehsil 10 Bagar
4 All tehsil 15 Rest 5 Non-Perennial All tehsil 10 Hansi Perennial ? All tehsil 10 All tehsil All tehsil 16 Non-Perennial All tehsil 10 Fate- All tehsil 15 All tehsil 10
Bagar 4 habad ;Nehri. Barani Rangoi and Nali 5 Jungle 6 Note. ? (1) Valuation
fixed for AmrainBagar assessment circle in Bhiwani Tehsil should be applied to
Loharu State, a part of Bhiwani Tehsil. (2)
[6]al area in Bagar tract shall be
evaluated - (i) In
HissarTahsil at annas 3: and (ii) In Sirsa
and 1'atehbad Tehsils at anna 5. [1] Added
by Punjab Government Notification No. 4341-ARI-(II)- 58/1568, dated 14th July,
1959. [2] Substituted
for the figure?"9(2)(iv)" by Punjab Government Notification No.
687-LR-II-57/260. dated the 8lh June. 1957. [3] The word "Section 5( I) or" omitted bv Punjab
Governmenl Notification No. 8368-R-53/415. dated the 12th March. 1954. [5] Substituted by Punjab (iovcrncmni Notification No
-)M>-.KI<ll>-5WI6<i5. daled the 22nd April, 1959. [6] Foot
note numbered as Note "(1)" and Note (2) added by Punjab Government
Notification No. <W2-ARI(IIMi0743l2. dated, ibe 27lli December. Valuation Statement for Rohtak
District (Figures represent value in annas per acre) Valuation Statement for Gurgaon
District (Figures represent value in annas per acre) Class of Land ChahiAbiDehriAlaBaraniBhudNehriSailab Tahsil Area or assessment circle
Valuation Area or assessment circle Valuatioh Area or assessment circle
Valuation Area or assessment circle Valuation Area or assessment circle Valuat
ion Area or assessment circle Valuation Area or assessment circle Valuation 1 , 2 3 4 . 5 6 7 8 9 10 11... 12 13
14 15 . Nuh All tahsilexceptTaoruTaoru 10
12 All tahsil 9 All tahsil 8 All tahsil 7 All tahsilPernnial All tahsil
Son-Perennial All tahsil 16 10 Rewari (including Pataudi State)
ChahatKhariChahatMithaPaharSahibi 12 14 11 13 All tahsil 8
ChahatKhariandMithaRest Si All tahsil 4 - Ferozepur-JhirkaBangarBudhor and
DaharChiknot 10 12 9 All tahsil 9 All tahsil except DaharDahar. 8 9 All
tahsilexceptDaharDahar 7 9 All tahsil except DaharDahar 4 5 Bangar 16 PalwalBangarKhadir 13 9 All tahsil 8
BangarKhadir 8 6 All tahsil 4 BangarKhadir 16 12 All tahsil 8 BallabgarhKhadirBangarDahar 9 13 12
All tahsil 8 All tahsil 8 All tahsilexceptBangarBangar 6 8 All tahsil 4
Perennial AH tahsil 16 Khadir 8 Sohna and Sahibi 12 All Sohna 7
Sahibi 5 All tahsil Bhud 13 tahsil 8 Gurgaon 8 Sohna.
Gurgaon and Gurgaon and Bahora I Bhud 6 Bahorc 14 Bahara 1 (Chiknot) 7 Bahora other 6 Notes. - (I) Valuation fixed Tor
Sahibi assessment circle in RewariTahsil should be applied to pataudi area, a
part of RewariTahsil. (2) AlaBarani includes Chiknot. Narmole and Magda. Valuation Statement for Karnal
District (Figures represent value in annas per acre) Valuation Statement for Ambala
District (Figures represent value in annas per
acre) Tahsil Class of Land ChahiChahi and AbiChahiNehri and Abi Area or assessment circle Valuation
Area or assessment circle Valuation Area or assesment circle Valuation 1 2 3 | 4 5 6 7 Ambala ! All tahsil 15 Jagadhri All tahsil 15 Rupar All tahsilexceptGhar Bet c
cleGhar Bet circle 116 14 Naraingarh All tahsil 15 Kharar All tahsil except | Seoti and
II circles 1 Seoti 1 and II circles 15 .6 SailabAbiBarani and BaghBarani Area or assessment circle Valuation
Area or iValuatr Area or assessment j on assessment Circle circle ;Valuation 8 9 10 II 12 13 All tahsil.. 9 All tahsil 10 All tahsil.. 9 j Kandi and
NothernJamnaKhadarcirclesj Banger Circle1 Southern JamnaKhadariandSomKhadar
circle 8 10 8 II All tahsil.. 9 Bet and Dhaya
circle..Ghar and Ghar Bet circle .. 12 8 AH tahsil.. 9 SeotiGhar.. 16
Seoticircle '4 Ghar circle 94 . All tahsil..j 9 All tahsil.. 14
Seoti 1 circlejSeoti II and Charsacircle .. Dakar and Nili circles Ghar 12 119
8 Valuation Statement for Simla
District (Figures represent value in annas in per acre) Area or assessment circle Valuation Area or assessment circle Valuation Area or assessment circle Valuation Area or assessment circle Valuation Area or assessment circle Valuation All tahsil All tahsil KotKhaiKot Guru KotKhai Kot Guru i ,1 KotKhaiKot Guru Valuation Statement for Kangra
District (Figures represent value in pnnas per acre) Class of Land Tahsil Irrigated Unirrigated Area or assessment circle Valuat ion
Area or assessmen t circle Valuation Area or assessment circle Valuation Area
or assessmen t circle Valuation Area or assessment circle Valuat ion Area or
assessment circle Valuati on Area or assessment circle Valuati on 1 2 3 4 5 6 7 8 9 10 II 12 13 14 15 KangraPalam II Rehlu I0j Kangra II
Ramgarh 10 Palam and Rehlu 5 Bargaon.Kangra and Ramgarh 6 Hamir-purMahlMorian 4 DofasliKutleharNadanNandauntaMahlMorian
..TirahRajgiri .13I 6j!47 4 EkfasliKutleharNadanNandaunta ..
MahlMorianTirahRajgiri 43 Khareta t Dehra
DadaSibaGangotMangarhandNagrota.. Rest of tahsil..49 10 ChanaurJaswanDhametn 6
84 ChanaurJaswanandNagrotaGangotBalihar.Changar 4 4 Haripur Rest of tahsil 7 6 Pal amour Rajgiri and PalamBangal and
Kandi..Changer .. 10 Palam and ChangarRajgiriGadheran 64 4 Gadheran 3 Gadheran,
- (2) Kherater class ofland in Kangra
District should be considered as BanjarQadim. Valuation Statement for
Hoshiarpur District (Figures represent value in annas per acre) Class of Land Ten sil Abi Chahi Valu4Arca or tion [asscssment circle Valu: tion Barani I Area or assessmen t circle Valu; Area Valu. Area Valuation tion tion or assessmcnt ci rele ChambChahiAbi i NehriAbi Ekfasli I ibkfasli 11 tion Valu4Area or assesrp c ntcirele loshKir-pur SinvalKandiRakkar I18 |I2 i&4 SinvalKandiRakkar 16 12 15 jSirwtil j Kandi i Rakkar SinvalKandiRakkar II 6 10 SinvalKandiRakkar Dasuva Maira and Bet SinvalRakkarKandi '6. 13" SinvalMaira and Bet RakkarKandi 16^ 16 13 12 Maira&KandiSirualBel Rakkar 10 14 II 8 SinvalMaira Bet RakkarKandi Sinval &Maira Bet RakkarKandi All tahsil All tahsil Antahsikexcep l Bel&Dun BetDun * t r~ ift U w a. B o O a 1 .* or- I u ^ ? ffi o m o AlltahsilexceptDunDun "t
VC f*> : BelSirwalandRakkarKand IT* t ? < j i1iBetand Bit } Kandi 'SirwalRakkar c> so ? r- j ?3 2 1 i v "2 IS. .? iicfl 9 a: 2
z a! ? mm. m? Cr Bet and RakkarMilSirwalKandi uuziieii = I 1 f Una (iarhShanlar Valuation Statement for Jullundur
District (Figures represent value in annas per acre) Valuation Statement for Ludhiana
District (Figures represent value in annas per acre) Class of Land tahsil Bet Chahi Bet
BaraniChahiNiaiChahiKhalisNehriKhalis Dakar RousiBhudNehriNiaiChahiNehri Area or Valua Area or Valua Area or
Valua Area or Valua Area or Valua Area or Valua Area or Valua Area or Va Area
or Valua assessmenttion assessment tion
assessment tionassessmention assessment tion assessment tionassessmention
assessment luaassessmetion circlecirclecircle t circle
circlecircle t circle circletionnt circle 1 2 ^ 4 5 6 7 8 9 10 11 12 13 14 15
16 17 18 19 1 inlliiana All tahsil All tahsil All
tahsil All tahsil 16 All tahsil Lower All tahsil Perennial exceptexceptexceptexceptDhaya and
except All tahsil 1 .<m or Eastern Jungal 17
.langalJangal I ,ower 7 except Dhava 13 Hot 6 Jangul 16 perennial 16
Upper 8 DhayaJangal j Lower Eastern Non- Dhaya and Lower
6 Jangal 16 'Dhaya 16 Bet 7 perennial Powadh 10
Dhaya Non- 15 Jangal 12 perennial Parennial 15 All tahsil ? Non- except perennial II Jangal 15 Jangal II Samrala All tahsil 13 All tahsil 1
Lower All tahsil 15 8 Lower Lower Dhaya 16 1A Dhaya 8 Dhaya 6 Upper lu Upper Upper Dhaya 17 Dhaya 10 Dhaya 7 1. Added by Punjab Government
notification No. 2901-AR1(II) - 59/1989, dated the 9th May, 1959. 2. Added by Punjab Government
notification No. 5688-ARI(II) - 59/4244, dated the 29th October, 1959. Valuation Statement for
Ferozepur District (Figures represent value in annas per
acre) (4) filchriJhalari should bo
reckoned I with Nehri. The rates of perennial or non-perennial, as the case may
be should be charged. (5) The following perennial villages
in ZiraTahsil should be evaluated at annas16 :- (I) Date (2) BhandarKalan (3)
Talwandi Malian (4) Jalalabad (5) KishanpurKalan Valuation Statement for
Amritsar District (Figures represent value in annas per
acre) Tahsil. Class of Land ChahiNehriSailabBaraniAbi Area or assessment circle Valuation
Area or assessmen t circle Valuation Area or assessment circle Valuation Area
or assessment circle Valuation Area or , assessment circle Valuation 1 2 ' 3 5 6 j 7 8 9 10 11 Am-nt-sar All tahsil except Bet
Banger andMirankotcirclesBet Banger circle Mirankot circle 1716^16
PerennialAlltahsil Non-perennia) All tahsil 17 14 All tahsil 8 Bet Banger
Circle Jandiala Circle Nehri circle Mirankot circle 49 11 10 AjnalaSailab circle Hithar circle
Uttar circle Nehricircle ;416^ 17 PerennialAlltahsil Non-perenmial A1J tahsil
17 14 All tahsilexceptSailabcircleSailabcircle 8 9 Sailab circle Hithar circle
Uttar circle Nehri circle 7-849 SailabcircleHitharcircleUttarcircleNehricircle
7 849 Tarn Tarn All tahsil except Bet
Banger circleBet Banger circle 15^ 15 PerennialAlltahsil Non-perenmial All
tahsil 17 14 All tahsil 9 All tahsil except Upper Manjha circle UpperManjha
circle 9 10 Valuation Statement for Gurdaspur
District Class of Land ChahiChahi and AbiChahi and
ChahiNehriChahi and NehriChahi.NehriNehriZamindariNehri ZamindariZamindari .Abi hsil Area or assessment circle
Valuation Area or assessment circle Valuat ion Area or assessment circle Valuat
ion Area or assessment circle Valuati on Area or assessment circle Valuatio n
Area or assessment circle Valuation Area or assessment circle Valuation. 1 2 r 3 4 5 6 7 8 9 10 11 12 13 14 15 urdaspurMairaKirn Bet Ravi 16 17 All
tahsilNehri. Banger and Dhaya Bet BeasChahiNehriMairaKirn and Bet Ravi 16 16
NehriZamindariMairaKirn 14 All tahsilNehriPerenniaNehri Non-perennial 17 14 Uala All tahsil All tahsil 17
ChahiNehri All tahsil 17 NehriZamindari All tahsil 14 Nehri perennial
Non-perennial All tahsil 17 146 ithankot All tahsil 12 All tahsil 12
All tahsil 12 All tahsil 12 [Valuation statement for Lahaul
and Spiti District (Figures represent value in annas per
acre)] Class of land ABPASHI DANG Area or Assessment circle ""Valuation
Area or Assessment circle Valuation Lahaul 12 Lahaul 3 Spiti 10 1. Added by Punjab Government
notification No. 1407-ARI-(II)-60/1189. dated the 14th May, 1960. The Collector District (through the Patwari
of the estate Sir As required by section 3/4/5(1) of
the Punjab Security of Land Tenures Act, 1953.1 furnish below the particulars
ofthe land held by me as landowner in the State of Punjab and selected by me
for reservation :- Details of Area Selected for
Reservation in the whole of the Slate of Punjab in Respect of which the
Landowner Receives Rent Direct!) from the Tenants in Actual Cultivation ofthe
land Serial No. Name with description and address of -landowner District and tehsil wherein land is situate Name of estate in which land held is
situate with patti or taraf- Field Nos. Area in ordinary acres(d) Land held as mortgagee w ith
possession Artfa in ordinance) acres Land held as allottee Area in ordinary acres (0 Field Nos. (g) Land held as lessee Area in ordinary acres (h) ' Total of items (b). (d). (0- (h)
and (k) Field Nos. (j) Land held as landowner in an_ other
capacity not herein before specified Area in Nature of interest in land(l) ordinar'acres (I) acresIk) JL Total area in column 5(1) converted into standard acres Remarks K.M. Dated 19 Signature Certificate Dated I solemnly affirm that the
particulars given by me in the above form are correct. 19 Signature_ Annexure *C' [Rule 7 ofthe Punjab Security ofLand
Tenures Rules, 1953 and Section 9(2)(vi) of the Punjab Security ofLand Tenures
Act, 1953] Qabuliyat or Patta I5 j son of , of village ? _5 Tehsil , district , hereby take
for cultivation land owned by , son of ,
comprising khasra Nos. , measuring , acres ,
kanals - x s marlas in village ? -, tehsil ,
district , at a rent of (not exceeding l/3rd
of the crop of such land or the value thereof as
determined in the prescribed manner or equal to the customary rent if such
customary rent is less than l/3rd of the crop of such land) per harvest/per
agricultural year. and promise to pay it regularly in
time. I give an undertaking that I shall
not - (i) fail, without sufficient cause,
to cultivate the land comprised in my tenancy, in the manner or to the extent
customary in the locality in which the land is situate; (ii) use the land comprised in my
tenancy in a manner which may render it unfit for the purpose for which 1 hold it;
and (iii) sublet the tenancy or a part
thereof. Witnesses : 1. . Signature Dated the 19 . Son of - Village Dated the 19 . Tehsil District Dated the -19 . Note:- This qabuliyat or patta should
be executed by the tenants in duplicate, who will give one copy to the
land-owner concerned and retain the other. Annexure 'D' [Rule 10 of the Punjab Security
ofLand Tenures Rules, 1953 and Section 14(1) of the Punjab Security ofLand
Tenures Act, 1953] Received rent in Cash (Rs.)/Kinds (a)
(in words) Rupees , annas , pies ), for Kharif(b)/Rabi
(a) , from , son of , of village ?, tehsil ,
district , in respect of land in my ownership
in the ownership of . : son of ?-??, of village , tehsil
, district , comprising khasra
No./mentioned in qabuliyat/patta Area Acres ,Kanals. --------- Marias
held under tenancy. Dated the '- Signature son of Land-owner/on behalf of Village ?T Tehsil District Dated the (a) Give names of commodities
received and their weight in maunds and seers. (b) Enter year here. THE PUNJAB SECURITY OF LAND
TENURES RULES, 1953