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State of Rajasthan - Section

Section 34 in Rajasthan Land Revenue (Land Records) Rules, 1957

34. Survey and Reports.

- (i) The Patwari shall make any survey, field inspection, record of crops, inspection, revision of maps or reports relating to revenue or rent or circumstances of cultivation which he may be ordered to make through the Inspector or the office Qanungo.
(ii)The Patwari shall make enquiry and report on matters referred to him by the Inspector, Tehsildar or Sub-Divisional Officer, Orders to inspectors or Patwaris for local enquiry and report passed on applications, unless, the are urgent, should invariably state that the enquiry should be made at the next visit to the village, ft will save the Patwari from a journey to a particular village to the neglect of the work hE is engaged upon, for something which could well wait over for some one who did not or will not attend at the time, of the Girdawari.
(iii)If any Khatedar or Gair Khatedar tenant desires to have his field surveyed & demarcated, or to affix boundary marks along the periphery of his field, he shall apply for the same tot he Tehsildar" in the form prescribed below. Before making such application, he shall deposit fees in the Government treasury for the purpose at the following rates and append a copy of the treasury challan with his application:
If the area of the land to be surveyed is:-  
(a) [ [Substituted by Notification No. G.S.R. 11, dated 25.5.2016 (w.e.f. 23.1.1958).] upto 5 acres Rs. 100/-
(b) more than 5 acres but upto 10 acres Rs. 200/-
(c) more than 10 acres Rs. 400/-]
Explanation. - 5% of the above fee shall be given to the Patwari or Inspector Land Records, as the case may be, by the Tehsildar as his remuneration for the work.On receipt of the application, the Tehsildar will have the same registered in a separate register, and shall also give a receipt to the tenant. He shall, thereafter, direct the concerned Patwari, if the filed is not situated at an inter-village boundary, and to the Inspector, Land Records if it is situated at an inter village boundary to undertake the survey and demarcation work in the presence of the tenant, and report regarding the survey of the field and boundary marks within one month.On receipt and examination of the report, the Tehsildar may permit the tenant to erect the pillars or boundary' marks at his cost.Form