The Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Right) Act, 2011 (1 of 2011)

HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2011
(PHGN. 13, 1932 SAKA)
PART-I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notif"1C8tion
The 4th March, 2011
No. Leg. 312011.- The following 'Act of the Legislature of the
State of Haryana received the assent of H.E. the President of India on the
21st February, 2011, and is hereby published for general information :-
HARYANA ACT NO.1 OF 2011
THE HARYANA DHOLIDAR, BUTIMAR, BHONDEDAR AND
MUQARARIDAR (VFSTING OF PROPRIETARY RIGHTS)
ACT, 2010
AN
ACT
to vest proprietary rights in Dohlidar, Butimar, Bhondedar and
Muqararidar and provide for payment of compensation to the
landowner whose proprietary right is extinguished and for
other consequential and incidental matters.
Be it enacted by the Legislature of the State of Haryana in the Sixty-first
Year of the Republic of India as follows :-
1. (I) This Act may be called Haryana Dohlidar, Butimar, Bhondedar anti
Muqararidar (Vesting of Proprietary Rights) Act, 2010.
(2) It extends to the whole of the State of Haryana.
(3) It shall come into force on such date as the State Government may
by notification in the Official Gazette appoint.
(4) This Act shall be applicable to Dohlidar, Butimar, Bhondedar,
Muqararidar or any other similar class or category of persons which the State
Government may notify in the Official Gazette.
2. In this Act, unless the context otherwise requires,- Definitions.
(a) "appointed day" means in relation to Dohlidar, Butimar, Bhondedar
or Muqararidar, recorded as such in revenue record for more than
twenty years, the day on which this Act comes into force and in other
cases where twenty years have not yet been completed and such person
is recorded as Dohlidar, Butimar, Bhondedar or Muqararidar on or
before the date of commencement of this Act, the day on which the
person fulfils the condition of twenty years;
\
Short title,
extent,
commencement
and application.
-
HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2011
(PHGN. 13, 1932 SAKA)
(b) "Collector" means the Collector of the district in which the land, in
respect of which such rights are vested in a Dohlidar, Butimar,
Bhondedar or Muqararidar under this Act, is situated and includes
any officer not below the rank of an Assistant Collector of the First
Grade specially empowered by the State Government to perform the
duties of a Collector under this Act;
(c) "Commissioner" meansthe Commissionerappointed under thePunjab
Land Revenue Act, 1887 (Punjab Act 17of 1887);
(d) "Dohlidar, Butimar, Bhondedar or Muqararidar" means a person who
has been recorded as such in the revenue record and includes his
predecessor and successor in interest;
(e) "Financial Commissioner" means the Financial Commissioner
appointed under the Punjab Land Revenue Act, 1887 (Punjab Act 17
of 1887);
(t) "land" means land which is occupied by a Dohlidar, Butimar,
Bhondedar or Muqararidar and given to him by landlord in lieu of
services rendered and includes the sites of buildings apd other
structures on such land;
(g) "landowner" means a person under whom a Dohlidar, Butim~r,·
Bhondedar or Muqararidar holds land and includes his predecessors
and successors;
Vesting of
proprietary rights
in Dholidar,
Butimar,
Bhondedar or
Muqararidar.
(h) "State Government" means the Government of the State of Haryana
the Administrative Department.
3. Notwithstanding anything to the contrary contained in any other law,
custom, usage or deed for the time being in force, on and from the appointed day-
(a) all rights, title and interest including the contingent interest, if any,
recognized by any law, custom, usage or deed for the time being in
force with respect to the land and vested in the landowner shall be
extinguished, and such rights, title and interest shall vest in the
Dohlidar, Butimar, Bhondedar or Muqararidar or any other similar
class orcategory of persons, which the State Government has notified
in the official Gazette, under whose occupation the land is, free from
all encumbrances, if any, created by the landowner;

HARY ANA GOVT. OAZ. (EXTRA.), MAR. 4, 2011
(PHON. 13, 1932 SAKA)
(b) the landowner shall cease to have any right to collect or receive any
rent or service in respect of such land.
4. (1) Any landowner whose rights have been extinguished under
section 3 may, within twelve months from the appointed day, apply to the
Collector, in such form, as may be prescribed, for the compensation payable to the
landowner by the Dohlidar, Butimar, Bhondedar or Muqararidar:
Provided that the Collector may entertain the application 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 in time.
(2) On receipt of an application under Sub-section (1), the Collector
shall issue notice to the parties concerned and after giving the parties an opportunity
of being beard and after making such enquiry, as may be prescribed, shall make an
awltd,for compensation payable at the rate of Five hundred rupees per acre by the
Dohlidat, Butimar, Bhondedar or Muqararidar to the landowner.
(3) Where there is any dispute as to the person or persons who are
~~'lhe compensation, the Collector shall decide such dispute an? if the,
~rf"*that more than one person is entitled to compensation, he sl\a!l'
;fflpo~~n.~~,amount thereof amongst such persons.
'.rl!bq,~ ,'(d(4) •Where the compensation is payable to a minor or to a personhavi~g
,.·limitDd~t, the Collector may make such arrangements as may be equitable
having regard to the interest of the minor or the person concerned.
(5) The Dohlidar, Butimar, Bhondedar or Muqararidar shall be liable
(,~,r~~compensation in lump sum.
(6) If the Dohlidar, Butimar, Bhondedar or Muqararidar fails to deposit
the .compensation within two months of the receipt of the award announced by the
.~, the land shall vest in the landowner.
h "'<:"lfiL ,-
1;[ (7) If the land is subject to a mortgage at the time of payment of
:,4OIa•••• tion, the land shall pass to the Dohlidar, Butimar, Bhondedar or
Muqararidar unencumbered by the mortgage or charge but the mortgage debt shall
;~.~ ~}~.?n the compensation payable.
b~r2~<,dt·,., (8) Ifthere is no such charge as aforesaid, the Collector, shall subject to
'. '~(" .'
any directions which he may receive from any court, pay the compensation to the
landowner.
Procedure for
payment of
compensation,
o ~ 
6 HARYANA GOVT. OAZ. (EXTRA.), MAR. 4, 2011
(PHON. 13, 1932 SAKA)
(9) If there is such a charge, the Collector shall, subject as aforesaid,
apply in the discharge of the mortgage debt so much of the compensation as is
required for the purpose and pay the balance, if any, to the landowner, or retain the
compensation pending the decision of civil court as to the person or persons
entitled thereto.
s. An appeal shall lie f,fom an original or appellate order made under this
Act as follows, namely:-
(a) any order made by the Collector to the Commissioner; and
(b) any order of the Commissioner to the Financial Commissioner:
Provided that when an original order is confirmed on first appeal, a further
appeal shall not lie.
6. The period of limitation for an appeal under the last foregoing section
shall run from the date of the order appealed against and shall be as follows,
namely:-
(a) when the appeal lies to the Commissioner sixty days; and
(b) when the appeal lies to the Financial Commissioner ninety days.
7. (I) The Collector, Commissioner or Financial Commissioner may. either
i \
on his own motion or on the application made within ninety days by the party
interested, review and on such review. modify, reverse or confirm any order passed
by himself or by any of his predecessors in office:
(a) when a Commissioner or Collector thinks it necessary to review any
order which he has not himself passed, he shall first obtain the sanction
of the officer under whose control he is immediately subject to;
(b) an application for review of an order shall not be entertained unless it
is made within ninety days from the passing of the order, or unless the
applicant satisfies the concerned officer that he had sufficient cause
for not making the application within that period;
(c) an order shall not be modified or reversed unless reasonable notice
has been given to the parties affected thereby to appear and be heard
in support of the order;
-
-
HARY ANA GOVT, GAZ. (EXTRA.), MAR. 4, 2011
(PHGN. 13, 1932 SAKA)
(d) an order against which an appeal has been preferred shall not be
reviewed,
(2) An appeal shall not lie from an order refusing to review, or conforming
on review, a previous order.
8. (1) The Financial Commissioner may at any time call for the record of Power to call for,
d' be~ d· sed f b ffi bord' h' examine andany case pen 109 lore, or ISPO 0 Y any 0 lcer su mate to 1m. revise
proceedings,
(2) A Commissioner may call for the record of any case pending before,
or disposed of by the Collector under his control.
(3) If in any case in which a Commissioner has called for a record and
he is of opinion that the proceedings taken or the order made should be modified
or reversed, he shall submit the record with his opinion on the case for the orders of
the Financial Commissioner.
(4) If, after examining the record called for by him under
Sub-section (1) or submitted to him under Sub-section (3), the Financial
Commissioner is of opinion that it is inexpedient to interfere with the proceedings
or the order, he shall pass an order accordingly.
(5) If, after examining the record, the Financial Commissioner is of
opinion that it is expedient to interfere with the proceedings or the order on any
ground on which the High Court in the exercise of its revisional jurisdiction may
under the law for the time being in force interfere with the proceedings or an order
or decree of a civil court, he shall fix a day for hearing the case, and may, on that or
any subsequent day to which he may adjourn the hearing or which he may appoint
in this behalf, pass such order as he thinks fit in the case.
(6) Except when the Financial Commissioner fixes, under
Sub-section (5), a day for hearing the case, no party has any right to be heard before
the Financial Commissioner while exercising his powers under this section.
9. Notwithstanding anything contained in any contract or in any law for
Certain mortgages
h ' b' . I I' b'l' h th d d d f and charges nott e time emg 10lorce, no c aim or la I Ity, weer un er any ecree or 01' er 0 enforceable,
a civil court or otherwise, enforceable against a landowner for any money which is
charged on, or is secured by a mortgage of, any land held by a Dohlidar, Butimar,
Bhondedar or Muqararidar, shall be enforceable against the said land.
~ ' 
Bar of
jurisdiction.
Bar to legal
proceedings.
Power to remove
difficulties.
Power to make
rules.
HARYANA GOVT. GAZ. (EXTRA.). MAR. 4, 2011
(pliGN. 13, 1932 SAKA)
10. Save as otherwise expressly provided in this Act, every order made by
the Collector, Commissioner or Financial Commissioner shall be final and no
proceeding or order taken or made under this Act, shall be called in question by
any court or before any officer or authority.
11. No prosecution, suit or other legal proceeding shall lie against the
State Government or any officer or authority for anything which is in good faith
done or intended to be done in pursuance of this Act or of any rules made
thereunder.
12. If any difficulty arises in giving effect to the provisions of this Act, the
State Government may, by order published in the Official Gazette, make such
provisions or give such directions, not inconsistent with the provisions of this Act,
as appear to it to be necessary or expedient for removing the difficulty.
13. (1) The State Government may, by notification in the Official Gazette,
make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely:-
(a) the form and manner in which an application for'coJ.11.perisation
may be made by the landowner;
. \
(b) the form of notice and the manner in which notices may be
served under this Act;
(c) the manner in which inquiries may be held under this Act;
(d) the manner in which appeals an<tapplications for review and
revision may be filed; .
(e) any other matter which has to be or may be prescribed under this
Act.
VQENDER SINGH MALIK,
Secretary to Government, Haryana,
Law and Legislative Department.

568 HARY ANA GOVT. GAZ. (EXTRA.), JUNE 9, 2011
(JYST. 19, 1933 SAKA)
HARYANA GOVERNMENT
REVENUE AND DISASTER MANAGEMENT DEPARTMENT
Notification
The 9th JWle, 2011
C""'''
No. S.O. 5Z1H.A. 11201118.112011.-ln exercise of the powers conferred
by sub-section (3) of section 1 of the Haryana Dohlidar, Butjmar, Bhondedar
and Muqararidar (Vesting of Proprietary Rights) Act, 2010 (Haryana Act No.1
of 2011), the Governor "ofHaryana hereby appoints the 9th June, 20 II to be the
date for the purposes of the said sub-section.
RAJKUMAR,
Financial Commissioner and Principal Secretary
to Government Haryana, Revenue and
Disaster Management Department.

HARYANA GOVT. GAZ. (EXTRA.), JUNE 16, 2011
(JYST. 26, 1933 SAKA)
HARYANA GOVERNMENT
REVENUE AND DISASTER MANAGEMENT DEPARTMENT
The 16th June. 2011
No.8. O. 54JH.A. 1/2011/8. 13/2011.-ln exercise of the powers conferred
by sub-section( 1) read with sub-section (2) of section 13 of the Haryana Dholidar,
Butimar. Bhondedar and Muqararidar (Vesting of Proprietary Rights) Act. 2010
(Act 1 of 2011). the Governor of Haryana hereby makes the following rules,
namely:-
Short title and 1. (1) These rules may be called the Haryana Dholidar, Butimar,
commencement. Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011.
(2) These rules shall come into force with effect from the date of their
publication in the Official Gazette.
2. (1) In these rules, unless the context otherwise required,-
(a) "Act" means the Haryana Dholidar. Butimar. B\'!ondedar and
Muqararidar (Vesting of Proprietary Rights) Act, 2010 (Act 1
of 2010);
Application for
vesting of
proprietary rights.
section 3
(b) "Annexure" means Annexures annexed to these rules;
(c) "section" means section of the Act.
(2) Words and expression used in these rules and not defined but defined
in the Act shall have the Slime meanings respectively assigned to them in the Act.
3. (1) Dholidars. Butimars. Bhondedars or Muqararidars or their successor-
in-interest whose period of twenty years have been completed on the date of
commencement of the Act, shall apply in Annexure-I to the Collector concerned
within a period of six months from the date of commencement of these rules for
vesting of proprietary rights.
(2) Dholidars. Butimars, Bhondedars or Muqararidars or their successor-
in-interest whose period of twenty years have not been completed on the date of
commencement of the Act, shall apply to the Collector concerned within a period
of six months from the date of completion of twenty years for vesting of proprietary
rights.
(3) Dholid~s, Butimars, Bhondedars or Muqararidars in occupation of
the land in question shall prove their occuption from the entries of the revenue
record.

HARYANA GOVT. GAZ. (EXTRA.), JUNE 16, 2011 609
(JYST.26, 1933 SAKA)
(4) On receipt of an application, the Collector shall examine the
eligbility of the applicant and continuous occupation thereof, from the entries in
the revenue record, as on the date of making an order, for vesting of proprietary
rights:
Provided that before passing an order for conferment of
proprietary rights on the Dholidar, Butimar, Bhondedar or
Muqararidar, the Collector shall afford an opportunity of hearing to
the land owner concerned or his successors-in-interest, a~ the case
may be.
(5) If the owner of land is the Gram Panchayat or Shamilat Deh, an
opportunity of being heard shall be provided to the Gram Panchayat concerned.
(6) If the ownership of any plot or site or building within the Abadi Deh
is claimed then the possession over the plot or site or building shall have to be
proved by the Dholidar, Butimar, Bhondedar or Muqararidar, as the case may be,
on the basis of house tax, ration card, telephone bill, water charges bill or any other
relevant document.
(7) No stamp duty shall be charged from such Dholidar, Butimar,
Bhondedar or Muqararidar on account of conferment of proprietary rights.
4. (1) A landowner shall apply to the Collector concerned for payment of Application for
compensation in the proforma given in Annexure 2. compensation.
section.4 \
(2) The compensation in respect of Shamilat land or Panchayat land
shall be payable to the Gram Panchayat concerned.
(3) The amount of award for compensation payable by the Dholidar,
Butimar, Bhondedar or Muqararidar to the land owners or their successors in interest
shall be paid through treasury.
(4) The payment of amount of compensation shall be made by the
Treasury Officer as indicated by the Collector from the amount of compensation
received from Dholidar, Butimar, Bhondedar or Muqararidar.
S. (1) An appeal against the order of Collector may be filed in person or
Appeal.
through a duly authorized agent. section 5
(2) A memorandum of appeal shall be accompanied by a copy of the
order appealed against and shall indicate clearly the grounds of appeal.
6. (1) An application for obtaining copies of the orders passed by the Obtaining copies.
authorities under these rules shall be made on payment of such fee as specified in section 13
rule 10.
7. Any person interested may inspect the record relating to the conferment Inspection of
of proprietary rights or payment of compensation on payment of such fee as specified record.
in rule 10. section 13

610 HARYANA GOVT. GAZ. (EXTRA.), JUNE 16, 2011
(1YST.26, 1933 SAKA)
Service of notice. 8. (1) Every notice made or issued under these rules shall be served by
section 4 registered post with acknowledgement due.
(2) A notice issued under these rules shall be effective only at the expiry
of the period stated therein and such period shall not ordinarily be less than fifteen
days in any case.
(3) The service of anotice under sub-rule (1) shall be deemed to have
been effected if the notice has been properly addressed and dispatched by registered
post.
Register.
section 13
Fee.
section 13
(4) If by due diligence the address of the person concerned cannot be
known, the notice shall be dispatched to him through the Collector concerned.
(5) If a notice sent by post is returned undelivered or where the Collector
or any other authority is satisfied that there are reasons to believe that the notice
cannot be delivered in the ordinary course, the Collector or any other authority
may direct that the notice may be served either ;-
(i) by publication in a newspaper having circulation in the area in
which the persc!n concerned is known to have last resided or to
have carried on business; or
(ii) by affixing a copy ofthe same on the conspicuous placepf the
property, in relation to which the order or notid: has been m~de
or issued. .
9. The Collector shall enter all such orders of conferment of proprietary
rights and payment of compensation in a proper register for permanent record.
10. (1) The court fee of Twenty five rupees shall be leviable in case of
appeal, revision, review and inspections.
(2) All applications under these rules shall bear a court fee of five rupees.
(3) All fee shall be paid by means of court fee stamps.

HARYANA GOVT. GAZ. (EXTRA.), JUNE 16,2011
(JYST.26, 1933 SAKA)
ANNEXURE 1
(See rule 3(1)]
(Application from Dholidar, Butimar, Bhondedar or Muqararidar)
Subject : Application for conferment of proprietary rights of landlplotlsitelbuilding situated in
village Tehsil District. , .
1. The land measuring comprised in
Khasra No situated in village .is in
occupation of the applicant(s) as Dholidar, Butirnar, Bhondedar or Muqararidar
since (certified copies of the revenue records in support of the
contents are enclosed.)
2. The owner of theland at initial stagewas Sh Slo .
RIo viIIage and now the following persons are the present owners
of the land in question as per Jamabandi for the year : : (Certified
copies of the Jamabandi are attached). '
3. That as per provision of the HarYilnaDholidar, Butimar, Bhondedar or Muqararidar
(Vesting of Proprietary Rights) Act, 2010, IIWe claim for the conferment of proprietary
rights in respect of the landlplotlsitelbuilding situated in village .
4. That IlWe are the successOr in the interest of Shri.. ; .
Slo ; who was Dholidar, Butirnar, Bhondedaror Muqararidar
of the landlplotlsitelbuilding at the initial stage (documents in support of this
contention attached).
5. That IIWe are ready to make the payment of compensation in lieu of such conferment
of proprietary rights at the rate of
f 500 per acre as fixed by the State Government
within two months from the date of orders to be passed in this regard.
6. That the proprietary rights of above said landlplotlsitelbuilding may be transferred in
the name of applicant(s).
Thanking you.
Place: .
Date: .
Yours faithfully,
Signature, name, parentage and
address of all the applicants.
~ 
HARY ANA GOVT. GAZ. (EXTRA.), JUNE 16, 2011
(JYST. 26, 1933 SAKA)
ANNEXURE 2
(See Rule 4(1)J
[Application from landowner(s)]
Subject : Application for payment of compensation of land/plot/sitelbuilding situated in
village Tehsil District , .
1. The land measuring comprised in
Khasra No situated in village was in
occupation of Shri S/o as Dholidar,
Butimar, Bhondedar or Muqararidar.
2. The owner of the land at initial stage was Shri S/o .
RIo village who was our father/grand fatherlforefather and now
the following persons are the present owners of the land in question as per Jamabandi
for the year (Certified copies of the Jamabandi are attached).
(i) .
(ii) .
3. That as per provision of the Haryana Dholidar, Butimar, Bhond~;and Muqararidar
(Vesting of Proprietary Rights) Act, 2010, the persons have been declared as pwne~ of
the land by the Collector vide his orders dated (copy ~ttached).
4. Hence the amount of compensation i~ respect of the land in question may be paid to
us.
Thanking you.
Place: .
Date: .
Yours faithfully,
Signature, name, parentage and
address of all the applicants.
RAJKUMAR,
Financial Commissioner and Principal Secretary to
Government Haryana,
Revenue and Disaster Management Department.
~ 

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