Section 13(3) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(3)After issuance of the preliminary notification under sub-section (1) of section 11, the Collector shall undertake and complete the exercise of updating land records within a period of two months from the date of publication of preliminary notification in the Tamil Nadu Government Gazette, in the following manner, namely.(a)delete the names of deceased persons;(b)enter the names of the legal heirs of the deceased persons;(c)make necessary entries of the registered transactions of the rights in land such as sale, gift, partition, etc.;(d)make entries of all the mortgages of the land;(e)delete the entries of mortgages, in case the mortgagee issues a letter towards full payment of loans;(f)make necessary entries in respect of all prevalent forest laws;(g)make necessary entries in case of Government lands;(h)make necessary entries of sub-division of the survey numbers involved in the acquisition based on mutations already carried out;(i)make necessary entries in respect of assets and structures on the land like trees, wells, houses , buildings etc;(j)make necessary entries with respect of non-agricultural use of the land;(k)make necessary entries of share croppers or tenants in the land;(l)make necessary entries of crops grown or sown and the area of such crops;(m)make any other entries or updation which may be required in respect of land acquisition, award of compensation, rehabilitation and resettlement measures.
