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[Cites 0, Cited by 3] [Section 67(1)] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(1)(a) in Karnataka Land Reforms Act, 1961

(a)Save as provided in section 66A, on receipt of the declaration under section 66 the Tahsildar shall,—
(i)verify the particulars contained therein as regards the survey number and the extent of the land;
(ii)determine to which class, A, B, C or D, the land belongs; and
(iii)place the declaration and the connected records before the Tribunal.
(aa)Where a portion of the holding declared before a Tahsildar is situated within the jurisdiction of another Tahsildar, the former shall send a copy of the declaration to the latter, who shall make the verification and determination specified in item (i) and (ii) of clause (a) in respect of such portion and send the copy of the declaration and the connected records to the former Tahsildar, who shall place them before the Tribunal.
(b)Thereupon and after such enquiry as may be prescribed, the Tribunal shall determine the extent of the holding and the area by which such extent exceeds the ceiling area.
(c)Where the total extent of the holding so determined by the Tribunal is equal to or less than the ceiling area, the person concerned shall be entitled to retain his entire holding; but where the total extent is more than the ceiling area, such person shall be liable to surrender such extent of land as will, after such surrender, bring the total extent of land retained by him to the extent of the ceiling area.
(d)The order of the Tribunal shall be final and shall be communicated to the person concerned and also the Tahsildar.