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State of Madhya Pradesh - Act

Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018

MADHYA PRADESH
India

Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018

Rule MADHYA-PRADESH-BHU-RAJASAVA-SANHITA-SEEMANKAN-NIYAM-2018 of 2018

Published on 28 January 2019
Commenced on 28 January 2019
[This is the version of this document from 28 January 2019.]
[Note: The original publication document is not available and this content could not be verified.]

Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018Published vide Notification No. F-2-13-2018-7-Se. 7, date Bhopal, dated 28.01.2019Last Updated 4th February, 2020Notification No. F-2-13-2018-7-Se. 7, date Bhopal, dated 28.01.2019. - In exercise of the powers conferred by clause (xxx) of sub-section (2) of section 258 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959) read with section 129 of the said Code and in supersession of this Department's notification number 187-6477-VII-N-(Rules) dated 6th January; 1960, published in the Madhya Pradesh Rajpatra, dated 22ndjanuary, 1960, the State Government, hereby, makes the Madhya Pradesh Bhu-Rajasv Sanhita (Seemankan) Niyam, 2018, the same have been previously published, as required by sub-section (3) of section 258 of the said Code, namely:-

1. Short title and commencement.

(1)These rules may be called the Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018.

(2)They shall come into force from the date of their publication in the Madhya Pradesh Gazette.

2. Definitions.

(1)In these rules unless the context otherwise requires,-

(a)'Code' means the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959);

(b)'Form' means the forms appended to these rules;

(c)'Schedule' means schedule appended to these rules;

(d)'Section' means section of the Code;

(e)'Team leader' means the person leading the team constituted under rule 8.

(2)The words and expressions used in these rules but not defined and have been defined in the Code, shall have the same meaning as respectively assigned to them in the Code.

3.

The application for demarcation and construction of boundary marks shall be made in Form I.

4.

(1)The applicant shall pay such fees as may be fixed by the Collector from time to time, with the approval of the Commissioner Land Records for demarcation and construction of boundary marks respectively.

(2)Different fees may be fixed for different districts depending on the charges required to be paid to the agencies authorised to render assistance in carrying out demarcation and construction of boundary marks in the different districts under sub-rule (1) of rule 7.

(3)If the applicant wishes to construct the boundary marks at his own expenses and labour he shall pay fee as fixed for demarcation only.

(4)Till the fee is fixed by the Collector under sub-rule (1), the applicant shall pay the fee fixed immediately prior to the commencement of these rules.

5.

The demarcation report under sub-section (2) of section 129 shall be submitted to the Tahsildar in Form II.

6.

The demarcation report under sub-section (7) of section 129 shall be submitted to the Sub-Divisional Officer in Form III.

7.

(1)The Collector, under sub - section (3) of section 129, under the control of Commissioner Land Records, may authorize one or more agency for the district to render assistance in carrying out demarcation and construction of boundary marks.

(2)The Tahsildar may, in accordance with the directions issued by the Collector from time to time engage any one of the agencies authorised under sub-rule (1) to assist Revenue Inspector or Nagar Sarvekshak in carrying out demarcation and construction of boundary marks under sub-section (3) of Section 129.

(3)The Sub-Divisional Officer may, in accordance with the directions issued by the Collector, from time to time, engage any of the agency authorised under sub-rule (1) to carry out demarcation and construction of boundary marks under sub-section (6) of section 129.

8.

(1)The team deputed by the Sub-Divisional Officer under sub-section (6) of section 129 shall consist of following persons -

(a)Superintendent of Land Records or Assistant Superintendent of Land Records or Revenue Inspector or Nagar Sarvekshak-as , Team Leader; and

(b)any other Revenue Inspector or Nagar Sarvekshak-as a member of the team.

(2)The Sub-Divisional Officer may, if he thinks fit, add one or more persons having expertise in demarcation of land in the team constituted under sub-rule (1).

9.

The dimensions and specifications of boundary marks constructed under sub-section (9) of section 129 shall be as per Schedule-I:Provided that till the authorization of the agencies under sub-rule (1) of rule 7, the dimensions and specifications of boundary marks shall be the same as specified immediately prior to the commencement of these rules.

10.

The Commissioner Land Records may from time to time issue technical instructions for carrying out demarcation and construction of boundaly marks under sub-section (9) of section 129.

11. If any person will fully destroys or damages or removes without lawful authority any boundary or survey marks constructed lawfully he may be liable for penalty under section 130 of the Code.

I

Specifications of boundary marks(See Rule 9)

1. Property pins of the specifications given in the Table below may be fixed as boundary marks to facilitate identification of the boundaries of a survey number, block number or plot number.

2. At least four property pins shall be used to delineate the boundaries of the land of which at least two pins shall be of Type 1.

3. Where it is not possible to use Type 1 or Type 2 pins, Type 3 pins may be used.

4. On the curvatures and bends of the boundary of land as many property pins shall be fixed as may be deemed necessary to define the boundary.

5. To increase the visibility of boundary marks property pin caps may be used at the request of the applicant.

6. The expenses of purchasing and fixing property pins and property pin caps shall be borne by the applicant. In order to procure and fix the pins and caps, the applicant may choose the agency designated by the Collector or' any other source.

7.

The Commissioner Land Records may, from time to time, issue directions regarding use of property pins.Table[See rule 9]Specifications for boundary marks used in demarcation

S.No	Type of Boundary Mark	Specifications	Diagram
(1)	(2)	(3)	(4)
1.	Property Pin -Type 1	(1) Mild Steel barwith a coating of galvanized steel.(2) Dimensions:-(a) Diameter - 2.5 cm(b) Length - 90 cm(c) Conical Head of 5cm diameter which is flat at the top(d) Bottom end of thepin tapers to a sharp point(3) The pin shall beinserted vertically into the ground on the border of the surveynumber, block number or plot number, as the case may be, leaving10 cm of the pin above the ground.(4) Where a fence orwall is to be constructed, the height of the property pin abovethe ground may be increased and the pin be made a part of thewall or fence.(5) The applicant may at his own expenses usecement concrete or other suitable material to fix the pin to theground.
2.	Property Pin -Type-2	(1) Mild Steel barwith a coating of galvanized steel.(2) Dimensions:-(a) Diameter - 1.6 cm(b) Length - 60 cm(c) Conical Head of 5cm diameter which is flat at the top(d) Bottom end of thepin tapers to a sharp point(3) The pin shall beinserted vertically into the ground on the border of the surveynumber, block number or plot number, as the case may be, leaving10 cm of the pin above the ground.(4) Where a fence orwall is to be constructed, the height of the property pin abovethe ground may be increased and the pin be made a part of thewall or fence.(5) The applicant may at his own expenses usecement concrete or other suitable material to fix the pin to theground.
3.	Property Pin -Type-3	(1) Reinforced CementConcrete (RCC) pillar or stone pillar of dimensions 60 cm x 15 cmx 15 cm(2) The pillar shallbe inserted into the ground with plain cement concrete (PCC).(3) Top 10 cm end of the pillar shall be abovethe ground.
4.	Property Pin cap	(1) Plain cementconcrete block or stone block of dimensions 15 cm x 15 cm x 10 cmwith a hole of 3 cm diameter in centre.(2) The pin cap shall be placed on the ground ata point where a Property Pin is to be fixed and the pin shall beinserted into the ground through the hole of the cap.

Form-I[See rule 31Application For Demarcation And Construction Of Boundary MarksToTahsildar/Additional Tahsildar/Naib Tahsildar.................Tehsil...........District................M.P.I/we..............hereby, request for demarcation of land as per the particulars given below:and/orI/We ............. hereby, request for construction of the boundary marks as per the particulars given below:

1. Particulars of the applicant

S. No	Name and Address	Name of Father/ Mother/ Husband/ Guardian	Mobile/Phone number	Scheduled Tribe/Scheduled Caste/ Other	Description and number of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1.
2.

2. Particulars of land to be demarcated District..........Tehsil.............Revenue Inspector Circle.............. Patwari Halka No./Sector No..........................Village/Urban Area .........................

S.No.	Survey No./Block No./Plot No.	Area (in hectare/sq.mtr.)	Name of the holder
(1)	(2)	(3)	(4)
1.
2.

3. Particulars of holders of adjoining lands.

S.No	No Survey No./Block No./Plot No.	Name of holder	Name of Father/Mother/ Husband /Guardian	Full address	Mobile/ Phone number (if known)
(1)	(2)	(3)	(4)	(5)	(6)
1.
2.

*4. Details of fee depositedin Rupee

S.No.	Particular of fee deposited	Amount	Details of receipt of fees
(1)	(2)	(3)	(4)
1.	For demarcation
2.	For construction of boundary marks
	Total in figures in words

* If the applicant wishes to construct boundary marks at his own expenses and labour he shall pay fee fixed for demarcation only.DeclarationI/we................Son of/Daughter of/Husband of.................. address (full address with mobile phone No.)....................... hereby, declares that the information given by me/us is true and correct to the best of my/our knowledge and nothing has been concealed by me/us. I/we also understand that in case of incorrect information submitted by me/us, legal action may be taken against .me/us.Date ................Place..................SignatureName.......Applicant(s)Essential enclosure

1. Copy of Khasra

2. Copy of Map of Survey No./Block No./Plot No. to be demarcated including adjoining Survey No./Block No./Plot No.

3. Copy of receipt of fee.

Form-II[See rule 5]Demarcation Report Of Revenue Inspector/nagar SarvekshakRevenue Case No..............The Court of Tahsildar/Additional Tahsildar/Naib Tahsildar...................Tehsil...........District...........M.PDemarcation Report dated...............In compliance to your order dated...........report of the demarcation of Survey No./Block No./Plot No.............situated in village/urban area............Patwari halka No./Sector No ................belonging to the applicant............is submitted as below:

1. Date of carrying out the demarcation

2. Start time of demarcation End time of demarcation

3. Particulars of notice of demarcation given to interested parties

S.No	Name	Date and mode of service of notice
(1)	(2)	(3)
1.
2.

4. Particular of parties whom notice could not be served.

S.No	Name	Reasons for non-service of notices
(1)	(2)	(3)
1.
2.

5. Names of officials and parties present during the demarcation.

S.No	Name	Designation/Party
(1)	(2)	(3)
1.
2.
3.

6. Types and number of boundary marks constructed, if any, after demarcation.........

7. Particulars of possession of any person other than applicant over the land or part thereof (to be marked in red ink in the map to be attached with the report)

S.No	Name	Area (in hect./sq.mtr.)	Details
(1)	(2)	(3)	(4)
1.
2.

8. Particulars of objections raised during demarcation and decision thereon.

S.No	Name of objector	Objection in brief	Decision on objections
(1)	(2)	(3)	(4)
1.
2.

9. Particulars of persons refusing to sign the 'panchanama'

S.No	Name	Reasons for refusal
(1)	(2)	(3)
1.
2.

10. If demarcation could not be done, reasons to be recorded

11. Comments of Revenue Inspector/Nagar Sarvekshak..................................................................................................................................................................................................................................................................

Date...........Place...........SignatureName.............................Revenue Inspector/Nagar SarvekshakEnclosures-

1. Copies of notices served on interested parties

2. Unserved notices in original (if any)

3. Panchanama

4. Field Book

5. Map

6. Others............

Form-III[See rule 6]Report of Demarcation TeamRevenue Case No..........The Court of Sub-Divisional Officer, Sub-Division..........Tehsil.........District........ M.PDemarcation Report dated.............In compliance to your order dated.........report of the demarcation of Survey No./Block No./Plot No.......situated in village/urban area......Patwari halka No./Sector No........belonging to the applicant............is submitted as below:-

1. Date of carrying out the demarcation..............

2. Start time of demarcation.................End time of demarcation.............

3. Particulars of notice of demarcation given to interested parties

S.No	Name	Date and mode of service of notice
(1)	(2)	(3)
1.
2.

4. particulars of parties whom notice could not to be served.

S.No	Name	Reasons for non-service of notices
(1)	(2)	(3)
1.
2.

5. Name of officials and parties present during the designation.

S.No	Name	Designation /party
(1)	(2)	(3)
1.
2.

6. Types and number of boundary marks constructed, if any, after demarcation.............

7. Particulars of possession of any person other than applicant over the land or part thereof (to be marked in red ink in the man to be attached with the report)

S.No	Name	Area (in hect./sq.mtr.)	Details
(1)	(2)	(3)	(4)
1.
2.

8. Particulars of objections raised during demarcation and decisions thereon.

S.No	Name of objector	Objections in brief	Decisions on objections
(1)	(2)	(3)	(4)
1.
2.

9. Particulars of persons refusing to sign.the 'Panchanama

S.No	Name of objector	Reasons for refusal
(1)	(2)	(3)
1.
2.

10. If demarcation could not be done, reasons to be recorded.........

11. Difference from the previous demarcation done by the Revenue Inspector/Nagar Sarvekshak on............(date)

....................................

12. Comments of Team Leader

.................................................................................Date.........Place.........SignatureNames........Team Leader and other Members of the TeamEnclosures -

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