(1)In case of transfer or mutation of Land Settlement Certificate, a fresh Certificate shall be issued and a pass port size photograph of the new land holder shall be affixed on the right corner of the certificate. The same procedure shall be followed in issue of Land Settlement Certificate which are converted from House Pass or Periodic Patta.(2)There shall be register of Record of Rights in each and every land holding as prescribed in Form-22 and register of records of transfer or mutation as prescribed in Form-23.(3)Conveyance Deed as per provisions of these Rules shall be made as prescribed in Appendix-VII.(4)In case of acquisition of land covered by House Pass or Stall Pass or Shop Pass or Periodic Patta or Land Lease under Land Acquisition Act, 1894 as amended from time to time, compensation may be paid as per assessment by the concerned Collector of the District provided that the validity of the tenure of the said land holding has not expired. In addition to crops and building damage compensation, land value may also be assessed and out of the assessed amount, 15 percent of land value shall be remitted to Revenue Department as cess on value of land.(5)Settlement Officer or Assistant Settlement Officer shall maintain the following registers:-(a)Register of House Pass for villages already declared as subtowns or notified towns.(b)Register of Land Settlement Certificate for villages already declared as sub-towns and notified towns.(c)Periodic Patta register.(d)Register for Agricultural Land Settlement Certificate.(e)Register for Land Lease Certificate.(f)Register for Shop and Stall Pass.(g)Register for assessment of land revenue and taxes, etc.(h)Register of collection of land revenue and taxes, etc.(i)Register of mutation with updating name of new land holder.(j)Register for recording partition of land holding.(k)Register for updating record of rights.
