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State of Maharashtra - Section

Section 16 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

16. Programme for repairs of boundary marks and survey marks.

(1)A quinquennial programme for the repairs of the boundary marks and survey marks shall be fixed sufficiently in advance by the collector, who shall send copies of the programme to the Director. In selecting the villages for the programme, the Collector shall select them by Circles so that each Circle Inspector will have 8to10 villages or such number as the Collector may determine in his charge for this work, every year.
(2)In village were boundary marks are due for the repairs in accordance with the programme fixed under sub-rule (1), a general notice shall be given by the Tahsildar not later than 1st November, stating that boundary marks and survey marks are due for repairs, intimating what the authorised marks are and asking the holders to take necessary steps to complete the repairs by 30th November nest following. This date shall apply both to the Khariff and Rabi village. The notice shall be pasted in the chavdi and publish by beat of drum.
(3)Between 1st December to 31st December, the Circle Inspector accompanied by the Talathi and as may holders as possible, shall jointly inspect every boundary or survey mark in each survey number in the village and shall prepare a list of defective or missing marks. The Talathi shall thereafter issue individual notices to the holders concerned in Form 'C' requiring them to carry out the repairs within a period of one month from the date of notice, failing which the repairs would be carried out by Government at the cost of the holders.
(4)After 31st December, the Talathi shall proceed to check about the repairs to the marks actually carried out by the holders as required by the notice under sub-rule(3); and shall strike off from the list of defective and missing marks, all the marks which are duly repaired or constructed. Not later than 1st February, the Talathi shall submit to the Circle Inspector an amended list of marks which are still to be repaired or constructed, and simultaneously give a notice to the holders of survey numbers of sub-divisions included in the amended list asking them to select a contractor to repair or reconstruct the marks within ten days of the notice. If a contractor is selected, the Talathi shall get the work completed before the 31st March next following.
(5)If no contractor is selected by the holders, the Talathi shall send a report to the Tahsildar through the Circle Inspector before the 15th February for taking requisite orders. On receipt of such a report, the Tahsildar may, after such enquiry as he may consider necessary, order the Talathi to have the marks repaired or constructed either by hired labour or through a contractor to be appointed by the Tahsildar so as to complete the work before 31st March and recover the cost from the holders concerned.Form 'A'[See Rule 15(3) (c)]NoticeWhereas, the person interested in the plan prepared for purposes of straightening or regularising the boundaries of S.No. .......................... of village in the .......................... taluka of the .......................... district, and published on .........................., do not agree with the amount of compensation fixed by me in the said plan to be paid or recovered by each person concerned under the plan;And whereas, it has now become necessary to refer the question of the amount of compensation to a village committee to be elected as provided in sub-clause (1) of clause (a) of sub-section (4) of Section 137 of the Maharashtra Land Revenue Code, 1966;Now, therefore, I, District Inspector of Land Records, ........................... hereby give notice that the election of the aforesaid village committee will be held on ............................ between (time) ............................ at (place) ...........................(here enter name of the village.)The said committee shall consist of .......................... members and shall be elected by the persons interested in the said plan.The persons interested in the said plan shall nominate two hours before the time fixed for the meeting for the election of the village committee, any inhabitant of village ..........................., taluka ..........................., district ...........................,who is eligible to be a member of the committee and who desires to contest the election.The nomination papers will be scrutinised by me in the village chavdi or .......................... (here state other places) at ........................... hours. The intending candidates may remain present at the time of the meeting to be held at the village.Signature of the District Inspector.Date[Seal]Form B[See Rule 15 (3) (d)]Nomination PaperFull name of the candidate .............................Village, taluka and district in which residingAge as on the date of the election ............................Sex ............................Full postal address of the candidate ............................. Number of the candidate in the voters' list (if known)I hereby signify my willingness to serve, if elected, as a member of the village committee.Date .............................Signature or thumb impression of the candidate.Full name of the proposer ...........................Age ........................... Sex .............................Full postal address .......................................................Date ...........................Signature or thumb impression of the proposer.Sr. No. of the nomination paper ............................This nomination paper was delivered to me at my office at ............................. hours on ............................. by the candidate/ proposer of the candidate.Date ...........................Signature of the District Inspector of Land Records.Decision of the District Inspector accepting or rejecting the nomination paperI have examined this nomination paper in accordance with Rule 15(3) of the Maharashtra Land Revenue (Boundaries and Boundary Marks) Rules, 1969 and decide as follows :Signature of the District Inspector of Land Records.Date ...........................Form 'C'(See Rule 16)Notice requiring Holders of Land to repair their Boundary Marks/Survey MarksFromThe Talathi of Village ..........................Tahsil ....................................................To................................................................................................................................Whereas the boundary marks/ survey marks of your holding detailed below, are defective, you are hereby directed to put them into proper repairs within a period of one month from the date of this notice, failing which the repairs would be carried out by Government at your cost :-
Survey No. Details of defective or missing boundary/ surveymarks.
   
Date ..................19 Talathi.