LexThe rajasthan pass book (agricultural holdings) act 1983
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Open in Lexace · Ask the AI about this actTHE RAJASTHAN PASS BOOK (AGRICULTURAL HOLDINGS) ACT 1983
(Act No. 14 of 1983)
[Published in the Rajasthan Gazette, Part IV-A, Extra ordinary, dated October I, 1983]
CONTENTS
CHAPTER-I
Preliminary
1. Short title, extent and commencement
2. Definitions
3. Act to override other laws
CHAPTER-II
Issue of Pass Books and Matters relating thereto
4. Issue of Pass Books and matters relating thereto
5. Presumption of correctness as to entries
6. Endorsement on Pass Books
7. Transfers not to be registered except on production of Pass Book
CHAPTER-III
Miscellaneous
8. Protection of action taken in good faith
8A.Power of the State Government i n certain cases to postpone the enforce-
ment of the provisions of Rajasthan Act No. 17 of 1994
9. Power to make rules
10. Repeal and savings.
THE RAJASTHAN PASS BOOK (AGRICULTURAL
HOLDINGS) ACT 1983
(Act No. 14 of 1983)
[Received the assent of the President on the 30th day of September, 1983]
As amended by the following: -
1. Raj. Act 17 of 1994 w.e.f. 26-1O-1995;
2. Raj. Act. 16 of 1995 117-5-1995J.
An Act to provide for the issue of agricultural holdings Pass Books to enable
agriculturists to have credit facilities and for matters connected therewith or incidental
thereto.
1Statement of Object and Reasons
Pass Books, containing relevant data and i nformation regarding the lands held by
agriculturists, were prepared and distributed to the majority of farmers in the State over
the last decade with a view to provide them a ready record of their rights and titles, and
also to facilitate the obtaining of credit facilities from the banks and other financial
institutions by them.
Administrative instructions had been issued in the year 1971 for preparation and
distribution of Pass Books to agriculturists; and sub sequently, statutory provisions
regarding Pass Books were incorporated in the relevant rules. However, it was felt that
unless a firm legal base is provided to back up these Pass Books and ensure that
these are kept up -to-date at all times, the courts and financial institutions will not place
adequate reliance on the entries made in it and the objectives in view will not be
achieved. Hence, the need arose for this self- contained legislation.
The Pass Books to be issued to the agriculturists should have firm statutory base,
and should serve as a sort of record of rights of the agriculturists, and should contain
not only full details of the land used by them for agriculture purposes but also contain
an accurate account of the loans and credits raised by them on the security of their
property. All trans fers, of any part of their land, made by the agriculturists should be
compulsorily entered in the Pass Books by the registering authorities and the
agriculturists should be under legal obligation to produce the Pass Books before the
competent authorities on such occasions.
The Pass Books are to be issued by the Revenue Officer or other Officers
authorised by the State Government in this behalf, and are to be kept up -to-date. The
production of Pass Book before the financial institu tions shall also do away w ith the
need of producing copies of Jamabandies and other revenue records before them.
As in the absence of Pass Books containing full details of land held by an
agriculturists and of the debts and loans outstanding against him, the financial
institution were facing great difficulty in giving financial assis tance to the agriculturists
and the problem required immediate solution , the Governor promulgated the R ajasthan
Pass Book (Agricultural Hold ings) Ordinance, 1983 (Ordinance No. 3 of 1983) on 29th
July, 1983.
This Bill seeks to replace the said Ordinance and to achieve the above objectives].
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Be it enacted by the Rajasthan State legislature in th e Thirty -fourth Year of the
Republic of India, as follows:-
1 Pub. In Raj. Gaz. Ex. Dt. 6.9.1983 p.1971
CHAPTER-I
Preliminary
1. Short title, extent and commencement. -(1) This Act may be called the
Rajasthan Pass Book (Agricultural Holdings) Act, 1983.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall be deemed to have come into force on the 29th day of July, 1983.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "agriculture" includes making land f it for cultivation, cultivation of land,
improvement of land incl uding development of sources of irrigation, soil conservation
and land development measures, raising and harvesting of crops, horticulture, fo restry,
cattle breeding, animal husbandry, dairy farming, seed farming, pisciculture, agriculture,
sericulture, piggery, poultry farming and other activities as are generally carried on by
agriculturists, dairy farmers, cattle breeders, poultry farmers and other categorie s of
persons engaged in similar activities; and the words "agricultur al purposes" shall be
construed accordingly;
(b) "Agriculturist" means a person who is engaged in agriculture;
(c) "co-operative society" means a c o-operative society registered, or deemed to be
registered, under the Rajasthan Co- operative Societies Act, 1965 (Rajasthan Act 13 of
1965), th e object of which is to provide financial assistance to its members, and
includes a co operative land development bank and an agricultural development
bank;
(d) "Financial institution" means and includes,—
(1) a banking company as defined in clause (c) of Sec tion 5 of the Banking
Regulations act, 1949 (Central Act 10 of 1949) and includes,-
(i) the State Bank of India constituted under the State Bank of India Act, 1955
(Central Act 23 of 1955);
(ii) a subsidiary bank as defined in the State Bank of India (Sub sidiary Bank)
Act, 1959 (Central Act 38 of 1959);
(iii) a corresponding new bank as specified in the First Schedule to the Banking
Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central
Act 5 of 1970);
(iv) the Agricultural Re-finance and Development Corporation established under
the Agricultural Re-finance and Development Corporation Act, 1963 (Central
Act 10 of 1963);
(v) the Rajasthan State Agro-Industries Corporation limited;
(vi) Agricultural Finance Corporation Limited, a company in corporated under
the Companies Act, 1956 (Central Act 1 of 1956);
(vii) a Regional Rural Bank established under the Regional Rural Bank Act,
1976 (Central Act 21 of 1976);
(viii) a banking institution notified by the Central Government under Section 51 of
the Banking Regulations Act, 1949 (Central Act 1O of 1949);
(ix) the National Bank for Agriculture and Rural Develop ment established under
the National Bank for Agriculture and Rural Development Act, 1981 (Central
Act 61 of 1981);
(2) a Panchayat Samiti est ablished under the Rajasthan Panchayat Samitis and
Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959);
(3) the Rajasthan Land Deve lopment Corporation established under the
Rajasthan La nd Development Corporation Act, 1975 (Rajasthan Act 17 of
1975);
(4) a co-operative society;
(5) any other institution which ma y be notified in this behalf by the State
Government;
(e)"financial assistance" means as sistance byway of loans, advan ces, guarantee or
otherwise for agricultural purposes;
(f) "land" means land used for the purpose of agriculture or any purpose subservient
thereto and whic h is assessed by the Government to land revenue, but not being land
appurtenant to any residential building situated within the local limits of a municipality or
cantonment;
(g)"Land Revenue Act" mean s the Rajasthan Land Revenue Act, 1956 (Rajasthan
Act 15 of 1956);
(h) "Pass Book" means a Pass Book issued under Section 4;
(i) "Registrar" and "Sub -Registrar" shall have the meaning respec tively assigned to
them in the Registration Act, 19O8 (Central Act 16 of 19O8);
(j) "Revenue Officer" means a Tehsildar or any other officer ap pointed by the State
Government for the purposes of this Act;
(k) words and expressions defined in the Rajasthan Tenancy Act, 1955 (Rajasthan
Act 3 of 1955) and the Land Revenue Act, but not defined in this Act, shall, wherever
used herein, be construed to have the meanings assigned to them by the said Acts;
and
(1) words and expressions used to denote the possessor of any right, title or interest
shall be deemed to include the p redecessors and successors of any right, title or
interest of such person.
3. Act to override other laws. - The provisions of this Act or any rule made
thereunder shall have effect notwithstanding anything contained in the Rajasthan Co -
operative Societies A ct, 1965 (Rajas than Act 13 of 1965) or in any other law for the
time being in force including the Registration Act, 19O8 (Central Act 16 of 1908) or in
any instrument having effect by virtue of any enactment other than this Act.
CHAPTER-II
Issue of Pass Books and Matters relating thereto
4. Issue of Pass Books and matters relating thereto .-(1) Every
agriculturist holding land in the State shall make a declaration in such form as may be
prescribed to the Revenue Officer within the local limits of whose jurisdiction the land is
situate containing full and correct particulars of the land held by him or i n relation to
which he holds an interest or in relation to the crops, if any, standing thereon or in
relation to which he holds any interest and of all debts o wed or loans raised by him by
mortgaging or charging the whole or part of such land and subsisting on the date of
making the declaration.
(2) On receipt of the declaration made by an agriculturist under sub-section (1), the
Revenue Officer shall make or cause to be made, in such manner as may be
prescribed, an inquiry about the right of the agriculturist in relation to the land specified
in the declaration or any interest held by him therein or in respect of any crops standing
thereon on the basis of the annual registers and any other basis relevant to the inquiry.
(3) If, as a result of such inquiry as mentioned in sub-section (2), the Revenue Officer
is satisfied with rega rd to the right of the agricul turist relating to all or any of the
properties specified in t he declaration made by him under sub -section (1), he shall, on
payment of prescribed fee by the agriculturist, issue a Pass Book in such form as may
be prescribed in favour of the agriculturis t indicating therein the extent of credit
worthiness of the agriculturist and the properties in relation to which the agriculturist has
right and the extent of encumbrances, if any, existing In relation to any of such
properties on the date of issue of the Pass Book. The declaration made by the
agriculturist under sub-section (1) shall be appended to and form part of the Pass Book.
(4) The size and colour of the cover and papers to be used in the original Pass Book,
its office copy and that of the duplicate copy shall be different and as prescribed.
(5) If, on an application ma de by an agriculturist supported by affidavit, the Revenue
Officer is satisfi ed that the Pass Book issued by him to the agriculturist making th e
application has been lost, or destroyed, he shall issue a duplicate copy thereof on
payment of the prescribed fee and the words "Duplicate Copy" shall be conspicuously
marked on it.
(6) Where the Pass Book issued to a n agriculturist has been filled up, damaged or
mutilated and can no longer be used, another Pass Book shall be prepared in the
prescribed manner and issue d to him by the Revenue Officer on payment of such fee
as may be prescribed.
(7) In no case, a true or certified copy of the Pass Book shall b e issued by the
Revenue Officer to any agriculturist.
5. Presumption of correctness as to entries.-(1) Every entry mad e by the
Revenue Officer in a Pass B ook or a duplicate copy thereof issued under Section 4
shall be presumed to be correct until the contrary is proved.
(2) The entries in the Pass Book shall be presumptive evidence of the rights of the
holder thereof in r espect of the land or other interest in the land or crops specified
therein and may be accepted as such by a financial institution for the purpose of
granting financial assistance tot he holder of the Pass Book, whether or not, on the
security of the properties specified in the Pass Book.
6. Endorsement on Pass Books .-(1) A financial institution grant ing any financial
assistance to the h older of a Pass Book shall make an attested endorsement on the
Pass Book indicating the amount of such financial assistance and where such financial
assistance has been given on the security of any prop erty, the financial institution shall
also make an endorsement again st the property on the security of which the financial
assistance has been granted by it; and the endorsement so made shall have the effect
of creating a charge in favour of the financial institution on the property against which
the endorsement has been so made:
2lxxx]
Provided that where any charge on any land or interest therein was created by an
agriculturist in favour of a co -operative society before the commencement of this Act, it
shall not debar him from creating, after such commencement, a subsequent charge on
such land or interest therein in favour of a financial institutions s security for any
financial assistance given tot he agriculturist by such institution:
Provided further that the financial institution, which sanctions the first loan after the
issue of the Pass Book, shall ascertain and verify all past loans and encumbrances
advanced to or created by, as the case may be, by the agriculturist and shall enter and
authenticate the details thereof in the Pass Book.
(2) A copy of every endorsement made by a financial institution in pursuance of the
provisions of sub-section (1) shall be forwarded by it to the Revenue Officer within the
local limits of whose jurisdiction the whole or any part of the property whereupon the
charge so created is situate, and on receipt of the copy of such endorsement, the
Revenue
Officer shall make the 'necessary entries in the record of rights main tained by him
under the Land Revenue Act and in the office copy of the Pass Book.
2 Deleted by Raj. Act 17 of 1994
7. Transfers not to be registered except on production of Pass
Book.-(l) No transfer made by the holder of a Pass Book of any parcel of land
specified in such Pass Book or any interest in such land or any crop standing thereon
shall be registered by the Registrar or Sub -Registrar unless the Pass Books are
produced before him by the transferor and the transferee if they are Pass Book
holders, and on pr oduction of the Pass Books, he shall make an endorsement therein
indicating the particulars of transfer registered by him:
3(x x x)
(2) Where mutation in the revenue record is orde red owing to any transfer of land
or,any interest therein, not requiring registration a copy of the order shall be recorded
in the Pass Book by the authority making such order:
4(x x x)
(3) Any transfer effected in contravention of this Section shall be void.
CHAPTER-III
Miscellaneous
8. Protection of action taken in good faith . No suit or other legal proceedings
shall be against the 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 any rules made
thereunder.
5 |8-A. Power of the State Government in certain cases to postpone the
enforcement of the provisions of Rajasthan Act No.17 of 1994. -Notwithstanding
anything contained in this Act where, due to the pendency of settlement operations,
elections uptad ' ing of records or otherwise, the State Gove rnment considers it neces
sary to do so with respect to any local area in the State it may bv notification published
in the Official Gazette and for reasons to be specified in such notification, postpone the
enforcement of the provisions of the Rajast han Pass -Book (Agricultural Holdings)
(Amendment), 1994 (Act No.17 of 1994) in such local area for such period as may be
specified in the Notification.]
9. Power to make rules.-(l) The State Government may by notification in the
Official Gazette, make rules for carrying out the purposes of this Act.
3 Proviso deleted by Raj. Act 17 of 1994
4 Proviso deleted by Raj. Act 17 of 1994
5 Ins.by Act No 16 of 1995 (17-5-1995)
THE RAJASTHAN PASS BOOK (AGRICULTURAL HOLDINGS) (AMENDMENT)
ACT, 1994
(Act No. 17 of 1994)
[Received the assent of the Governor on the 29th day of April 1994]
Note.-The provisions of the above Act are incorporated in the principal Act, hence not
reproduced.
NOTIFICATION
In exercise of the powers conferred by Section 1(2) of the Rajasthan Pass Book
(Agricultural Holdings) (Amendment) Act, 1994 (No. 17 of 1994), the State Government
hereby appoints date 1 -11- 1997 as the date on which the above Act shall come into
force in Sarwad, Beawar, Masuda, Kishangarh & Bhinoy Tehsils of Ajmer District.
THE RAJASTHAN PASS BOOK (AGRICULTURAL HOLDINGS) RULES, 1983
CONTENTS
1. Short title and commencement
2. Definitions
3. Preparation of Pass Book
4. Declaration by Agriculturist
5. Enquiry by Revenue Officer
6. Payment of fees
7. Distribution of Pass Book
8. Distribution of fee amount
9. Issue of duplicate copy of trie Pass Book
10. Photograph of the agriculturist
11. Entry of past loans and creation of charge on land
12. Entries regarding changes in rights and title over holding of agriculturist and
improvements
13. Declaration regarding non-issue of Pass Book Forms.
THE RAJASTHAN PASS BOOK
(AGRICULTURAL HOLDINGS) RULES, 1983
[Notification No. F. 2(6) Rev/Gr. 4/82/85. dt 26-8-1983. Pub. in Raj. Goz.. Ex. PL 1V-
C (I) dt. 26-8-1983. p. 151.]
As amended subsequently by the following notifications:-
1. Dated 9-12-1986, Pub.in R.G.Gaz.pt.IV-C, dated 26-2-1987, p.283; &
2. Dated 14-6-1995, Pub.in R.G.Gaz.pt.IV-C, dated 16-6-1995, p.46.
G.S.R. 42.-in exercise of the powers conferred by S. 9 of the Rajasthan Pass Book
(Agricultural Holdings) Act 1983 (Rajasthan Act, No. 14 of 1983), the State Government
hereby makes the following Rules, naniely:-
1. Short title and commencem ent. (1) These rules may be called the Rajasthan
Pass Book (Agricultural Holdings) rules, 1983.
(2) They shall come into force at once.
2. Definitions.-In these rules, unless the subject or context other wise requires,-
(a)"Form" means a form appended to these rules;
(b)"Act" means the Rajasthan Pass Book (Agricultural Moldings) Act, 1983.
(c)"Section" means section of the Ordinance; and
(d)Words and expression defined in the Land revenue Act or in the rules made
thereunder, but not defined in these rules, shall, wher ever used herein, be construed to
have the meanings assigned to them by the said Act or by the rules made thereunder.
3. Preparation of Pass Book.-(l) Th e Revenue Officer shall get two copies of the
Pass Book prepared in Fo rm 1, out of which one shall be retained and maintained by
the Revenue Officer as office copy and the other shall be issued to the agric ulturist in
accordance with the subject to the Act and these rules.
(2)The Pass Book shall be printe d on durable paper and shall be bound in rexine
cover.
(3)The colour of the cover and paper used for the office copy of the Pass Book shall
be white, and that of the copy to be issued to the agriculturist shall be leaf Green in the
case of original Pass Book. In the case of Duplicate copy of the Pass Book, the colo ur
shall be light Yellow.
6(4) The Pass Book shall be of the size 15 cm. X 1O cm. and shall have one page
each for Form I and Part I, three pages for Part If, two pages for Part 111, six pages for
Part IV and ten pages for Part V].
4. Declaration by Agricu lturist.- Before issuing a Pass Book to an agriculturist the
Revenue Officer shall obtain a declaration from him in Form II. When a declaration as
presented before the Revenue Officer by an agriculturist, the Revenue Officer shall
obtain the specimen signatures or clear thumb impression of the agriculturist thereon in
his presence and attest the same under his signatures and official seal.
5. Enquiry by Revenue Officer. - When a declaration has been made by an
agriculturist under Rule 4, the Revenue Officer shall get the entries made in various
columns of Parts I, II and III of the Pass book from the Patwari of the circle where the
6 Subs. By Not. F. 2(6) rev./GrIV/82/8. Dated 10-1-1985. Pub in Raj Gaz. Pt.IV-C(1), dated 24-1-1985.p. 395
holding of the agricul turist is situate and the same shall be checked by the Inspector,
Land Records. The Revenue Officer shall, after giving notice to the concerned
agriculturist to appear either, himself or through any officer subordinate to him, make
such enquiry as th e considers necessary to verify the correctness of the entries made
by the Patwari in the Pass Book and checked and verified by the Inspector, Land
Records. After being satisfied about the correctness of the entries made in various
columns of the said parts of the Pass Book and after making any corrections or
modifications, if necessary therein, the Revenue Officer shall sign the Pass Book and
the office copy thereof and shall affix the seal of his office in both the copies of the Pass
Book.
6. Payment of fees. - Before a Pass Book is issued to an agricul turist by the
Revenue Officer, the agriculturist shall be requi red to pay a fee of Rupees five only. 7[If
an agriculturist fails to pay the fee, the Revenue Officer shall give a notice to the
agriculturist giving 15 days time for depositing the fee. If he does not pay such fee, the
same shall be recovered from him alongwith land revenue and issue the Pass Book.)
7. Distribution of Pass Book.- After the Revenue Officer has signed the Pass Book
after holding the enquiry under Rule 5, he shall cause in to be delivered through Patwari
under a receipt to be obtained by the Patwari from the agriculturist.
8. Distribution of fee amount. - Out of fee amount of Rs. 5/- paid by an agriculturist
for the issue of Pass Book to him, the Revenue Officer shall pay under receipt, a sum of
Rs. 2/- to the Patwari who made the entries in th e Pass Book, 20 paisa to the Inspector
Land Record will checked and verified the entries in the Pass Book and shall pay 10
paisa to the officer subordinate to him who was directed to make enquiry under Rule 5,
as remuneration for preparing the Pass Book and checking and verifying its correctness
and the remaining amount of Rs. 2.7O shall be deposited on the Government account in
the treasury.
9. Issue of duplicate copy of the Pass Book.-
(l) Where the agriculturist applied with an affidavit to the effect tha t the Pass Book
issued to him has been lost or destroyed, a duplicate copy of the same may be issue d
to him on payment of a fee of rupees ten only by him.
(2)When the Pass Book issued to th e agriculturist has been filled up, or has b een
damaged or mutilate d, and can no longer be used, a second copy of the Pass Book
may b e prepared and issued to him on application made in this behalf and on
surrender by him of the Pass Book subject to the payment of a fee of rupees five only.
(3)In no cas e a true or certified copy of the Pass Book shall be issued by the
Revenue Officer.
7 Added by Ntin. Dated 1986.
81O. Photograph of the agriculturist. -In all cases where a financial institution
grants a loan for the first time after issue of the pass book, a passport size photograph
of such agriculturist taking loan, duly attested by the Tehsildar/Naib - Tehsildar
exercising jurisdiction in the area where the holding or measure part thereof is situated,
shall be affixed by the agriculturist in the pass -book in the space provided for t he
purpose in part 1 of the same. The cost of the photograph shall be borne by such
agriculturist.]
11. Entry of past loans and creation of charge on land. - For the purpose of
verifying all past loans and encumbrances and for entering and authenticating th e
details of the same in the Pass Book the financial institution granting the first loan to an
agriculturist after a Pass Book has been issued to him shall obtain an affidavit in that
respect from the agriculturist who has applied for loan and shall verify the same from
the financial institution concerned.
12. Entries regarding changes in rights and title over holding
of agriculturist and improvements .-(1) On an application by the agriculturist to the
effect that there has been any change in his rights and interest in his holding entered in
the Pass Book, the Revenue Officer after being satisfied of the changes on the basis of
mutation proceeding and other relevant evidence, shall make entry with respect of the
changes in part III of the Pass Book and in the office copy thereof under his signatures
and official seal.
(2) Entries shall also be made by the Revenue Officer in the Pass Book and in the
office copy thereof in the remarks column in Part III of the Pass Book of any
improvement in the holding of the a griculturist within the meaning of sub -sec. (19) of
Sec. 5 of the Rajasthan Tenancy Act, 1955 after its due verification.
13. Declaration regarding non -issue of Pass Book. - The declara tion regarding
non-issue of Pass Boo k for the purpose of proviso to sub-Sec. (1) of Sec. 6 of the Act
shall be in form III and the declaration regarding non issue of Pass Book for the purpose
of proviso to sub-sec. (1) of Sec. 7 of the Act shall be in Form IV.
8 Subs. By Notn. Dated 14-6-1995
FORM-I
[See Section 4 (1) read with sub-rule (1) of rule 2]
SEAL
PASS BOOK
(of agricultural holdings)
Passport size
photograph of
the agriculturist
PART-I
Basic Data
1. Date and year of issue of Pass Book ..
2. Name of agriculturist arid his Father's name
3. Caste ............ (state whether belongs to Scheduled Caste of
Scheduled Tribe).
4. Khata No. (of annual register) ......
5. Name of village • ......
6. Patwari Circle ......
7. Tehsil and District ......
8. Period of Revenue Settlement ......
PART-II
Particulars of land holding
Khat
a
Status of Khasra Area in Soil Annual
No. tenants No. acres Clas- Rent
(Khatedar, sification
Gair-
Khatedar etc.)
1 2 3 4 5 6
……….
Particularsof improvement on land if any Others Re - marks
Wells Pumping Sets Per- Others particulars
Kutcha Pucca Diesel Elec. sian
Well
a b c d e f
7 8 9
Signature of Signature of Signature of
Patwari Inspector, Land Records Revenue Officer.
S.No Amt of Loan & date
Of auction
Date Amount
Name of the
financial
institution
Particulars of
land on which
such charge/
mortgage
created
Principal amt. of
loan out standing
on the date of
declaration
1 2 3 4 5 6
Part III
Particulars of transfers and acquisition of land
Date of transfer of
acquisition of land
Nature of transfer/ acquisition
(sale deed, gift, bequest,
succession etc.)
Mode of transfer/
acquisition (by registered
sale deed, gift deed,
succession etc.)
1 2 3
Parties to whom
transferred
Particulars of land transferred
or acquired
Consideration money
received or paid
4 5 6
Date of number of
mutation order
Signature of the Revenue
Officer with seal
Remarks
7 8 9
Part –IV
Statement of outstanding loans sanctioned by state
Government and Financial Institutions.
Name of
Institution
giving loans
Particular of debts
Purpose of
loans
Amount Date of
Advance
Period of loan Due date
of final
repaymen
t of loan
1 2 3 4 5 6
Details of land Mortgaged Other movable/
immovable property
mortgaged
Signature of
revenue Officer/
manager of Financial
Institution
Remarks
Khasra No. Area in acres
7 8 9 10 11
Part-V
Recoveries and redemption of mortgages
Name of the financial institution
advancing loan
Purpose Date
Recovery o f loan, Particulars of
payment
Particulars of loan remaining due
Principal Interest Total P
r
i
n
c
i
p
a
l
Principal Interest Total
4 5 6 7 8 9
Particulars of property redeemed
after repayment
Signature of the Manager of
Financial Institution of Revenue
Officer with seal and date. Khasra Area
in No.
acres
Other Moveable/
immoveable
property
10 11 12 13
Signature of thumb
impression of Agriculturist
Signature of Patwari /
Inspector Land records
Signature of Revenue
officer
FORM-II
Declaration under sub-section (3) of Section 4.
I……………......................son of. ........... ……………………..age ...............................
resident of. ………………………….. village .....................................................
Tehsil ........ ……………………….
do hereby declare that the particulars regarding my agricultural holding and debts
and loans raised by me after encumbering my holding or part thereof as existing on
the date of making this declaration are as enumerated below:—
(A) PARTICULARS OF LAND HOLDING
Khata No Status of tenant
(Khatedar, Gair
Khatedar etc.)
Khasra No. Area in
acres
Soil
classification
Annual rent
1 2 3 4 5 6
Particulars of improvement on land if any Other
particulars
Remark
s Wells Pumping sets Persian
well
others
Kucha Pucca Elec. Diesel
A B C D E F
7 8 9
Signature of Signature of Signature of
Patwari Inspector Land Records Revenue Officer
(B) PARTICULARS REGARDING DEBTS AND
LOANS WITH ENCUMBRANCES
S. No Amount of loans and
date of sanction
Name of the
financial
institution
Particulars of land
on which such
charge/ mortgage
created
Principal amount of loan
out standing on the date
of decleration
1 2 3 4 5
I ................................................... aforesaid declare that the information furnished in
this declaration is correct and I shall be responsible for this correctness.
Place ........... Signature/thumb impression
Date ……….. of the agriculturist.
Specimen signatures/
thump impression of the agriculturist.
……………………………
Signature /thumb impression attested by
Signature, name and designation.
The contents of the declaration have been explained to the declarer and admitted by
him to be correct.
Date .......................... Signature with designation and Official
seal of the Revenue Officer
attesting the signature/thumb on pression of the declarant.
……………………
FORM-III
Declaration under proviso to sub-section (1) of Section 6
I ……………………………..son of .................................. ……………,age………..
resident of ………. ........ ……….. village .......................... ………..Tehsil ……...
do hereby declare that I have not been issued any Pass Book by the Revenue
Officer in respect of land held by me as an agriculturist.
I do hereby verify that the contents of this declaration are true and correct to the
best of my knowledge and belief.
Signature/thumb impression of the agriculturist.
FORM-V
Declaration under proviso to sub-section (1) Section 7
I…….. .............................. son of .....................................…. , age ………., resident of...
........................................ village ...................................Tehsil……………………. do
hereby declare that no Pass Book has been issued in my favour by the Revenue Officer
in respect of land held by me as an agriculturist.
I do hereby verify that the contents of this declaration are true and correct to the best of
my knowledge and belief.
…………….