[4 April 1956] Published vide Notification No. F/(273) Revenue
1/51, dated 4-4-56, published in Rajasthan Gazette, Part 4-C, Ordinary, dated
2-6-56 (a) These
rules may be called the Rajasthan Lands Summary Settlement Rules, 1956. (b) They
shall come into force at once. In these rules,
unless there is anything repugnant in the subject or context - (1) "the Act"
means the Rajasthan Lands Summary Settlement Act, 1953 (Rajasthan Act 19 of
1953): (2) "Section"
means a section of the Act. (i) The
rent rates selected by the Settlement Officer under section 7 for each
assessment circle formed under section 6 shall be published in the Rajasthan
Gazette for general information and inviting objections within one month from
the date of publication. (ii) They shall also be
notified by affixing notices at important cities in the villages included in
the assessment circle and on the notice-board of the Tehsil concerned. (1) The
Settlement Officer shall get the following record prepare under section 11
namely:- (i) A rough sketch,
wherever possible, of the village showing each field or holding under a
separate number: (ii) Khasra Bandobast; (iii) A Khatuni on the
basis of the Khasra Bandobast showing the names of the persons cultivating or
otherwise holding or occupying land, the nature and class of their tenure,
total land held by them in Bighas or in terms of ploughs or seed, soil-class
given and the existing rent and the proposed rent payable by them: (iv) Men and Cattle
census: (v) Statement of wells: (vi) A register (Khewat)
of the grantees, co-shares and sub-grantees; (vii) Dastoof Ganwai. (2) All
undisputed entries in the aforesaid record shall be attested by the Settlement
Officer or his assistant in the presence of the parties interested i.e. the
tenants, co-tenants, sub-tenants and land-holders. The Settlement
Officer or his assistant shall keep an account of the expenditure incurred in
the summary
settlement of the land included in or forming a State grant and shall prepare a
list of state grantees rateably distributing among them the amounts so incurred
on the basis of the area or rent or both. Appeals under
section 14 shall be preferred in the same manner as appeals from orders of a
Settlement Officer are preferred under any law for the time being in force in
the area in which the land in respect of which the dispute has arisen is
situate.The
Rajasthan Lands Summary Settlement Rules, 1956
In exercise of the powers conferred by sanction 15 of the Rajasthan Lands
Summary Settlement Act, 1953 (Rajasthan Act 19 of 1953), the Rajasthan
Government hereby makes the following rules, namely:-