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State of Goa - Section

Section 23 in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

23. Inspection of maps and land records and certified copies thereof.

(1)Subject to the payment of the fees provided in sub-rule (2) all maps and land records shall, subject to such restrictions as may be imposed, be open to inspection by the public during office hours in the office of the officer in charge of the same and certified extracts therefrom or certified copies thereof may be given to all persons applying for the same on payment of such fees as prescribed in sub-rule (2).
(2)The following fees shall be payable in cash for inspection and for supply of certified copies-
(i) For each day on which the inspection is made   50 paise per hour subject to a maximum of Rs. 2 per day.
(ii) For every certified copy of a serial number or entry in therecord of rights, register of mutations, or register ofcultivators and crops.   5 paise
Form I(See Rule 3)Record of Rights of Village____________________ Taluka _________________
Survey Number Sub-Division Number Name of field, if any Tenure Name of occupant Khata No. Mutation entry No.
I. Cultivable area Hectares Assessment Rs. Name of tenant Khata No. Mutation entry No.
  (i) Dry crop(ii) Garden or irrigated    
  (iii) Rice   (a) Khazan(b) Ker(c) Morod
  Total    
   
II. Un-cultivable
Class (a)
Class (b)
  Total    
(I + II) Total gross area
  Rs. Ps.   Other rights Name of person holding right Nature of right Mutation entry No.
[N.B. The records are subject to the provisions of section 18 of The Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964)] [Inserted by Notification No. 36/3/90-RD(RM) Part-II dated 12-7-1993 (O.G. Series I No. 18 dated 29-7-1993).]Form 'II'[See Rule 5 (1)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village ......................... in ................................ Taluka ........................ District under the provisions of Chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Registers of Cultivators) Rules, 1969;And whereas an index of lands in the village is now to be prepared under rule 6 of the said rules:Now, therefore, I ........................ Talathi of .................. hereby give a public notice under Rule 5 of the said rules to all persons who have any interest in the lands in the said village and call upon them to furnish to me either in writing or orally, information on all or any of the following points in respect of the land in which they are interested, within one month from the date of this notice:-
(1)Survey number and sub-division number, if any, or the name of the field and its boundaries in which the person has any interest as owner, occupant, holder, tenant, mortgagee, Government lessee (including a person holding land from the Government on emphyteusis or provisional concession), or in any other manner;
(2)The nature of interest in the said land;
(3)The tenure on which the land is held, that is to say, whether the land is held as owner, occupant or Government lessee;
(4)The encumbrance or charge, if any, on the said land and the name of the holder of such encumbrance or charge.Place:Talathi of ........................Date:
Survey Number Sub-Division Number Name of the field Tenure Area and classification
Cultivable (uncultivable) Post-Kharb
Area Assessment Classification i.e. dry crop rice or garden Area Assessment Classification i.e. class (a) or class (b)
1 2 3 4 5 5a 6 7 7a 8
                   
Name of occupant Khata No. of occupant Name of tenant Khata No. of tenant Rent payable by tenant Other rights (i.e. rights held by persons otherthan occupant or tenant) or encumbrance
Nature of right Name of person holding such rights or encumbrance Nature of rights or encumbrance Initials of checking officer
9 10 11 12 13 14 15 16
               
Form 'IV'[See Rule 6 (2)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village .................. in ................ Taluka ................. District under the provisions of chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Register of Cultivators) Rules, 1969;And whereas a draft of the Index of Lands has been prepared under rule 30 of the said rules;Now, therefore, I, ................ Talathi of.................. village hereby call upon all persons having interest in the lands in the said village to inspect the draft of the Index of Lands which is kept open for inspection on ..................................................(here mention the dates on which the draft is kept for inspection) at ................. (here mention the place at which the draft will be available for inspection) during the hours................. and to submit to me in writing within one month from the last date of inspection specified above, their objections, if any to any of the entries in the said draft;I also give notice that the entries in the said draft of the index of lands will be read aloud on.................... at................. and the objections received by me within the aforesaid prescribed period will be enquired into and decided by................, and call upon all persons having interest in the lands in the said village to be present at the aforesaid occasion.Place:Talathi of ....................Date:[Form 'V'] [Substituted by the Amendment Rules, 2010.][See Rule 11 (1)]Register of Disputed Cases
Sr. No. Sr. No. in mutation register Survey No. and Sub-Division No. or name of field Date of receipt of objections Particulars of disputes with names Orders of Officers
1 2 3 4 5 6
           
Form 'VI'[See Rule 6 (3)]NoticeWhereas it has been decided by Government to introduce record of rights in the village............... in...............Taluka................. District under the provisions of chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Register of Cultivators) Rules, 1969;And whereas, a draft of the index of Lands prepared under sub-rule (1) of rule 6 of the said rules, has been published for being inspected by the persons interested in the lands in the village and for submission of objections to the entries made therein;And whereas, an objection, as specified below, has been received from Shri............... to the entry made in respect of the land specified below:
  Survey No. and Sub-Division or name of the Field   Nature of the objections
       
And whereas, it appears to me that you are interested in the entry in respect of the aforesaid land;Now, therefore, I, ...................... Talathi of.....................Village, hereby call upon you to be present before the officer who will enquire into the aforesaid dispute on............. at............... and place before him your say in the matter. It should please be noted that if you fail to remain present the dispute will be decided in your absence.Place:Talathi of ..............................Date:Form 'VII'[See Rule 7 (1)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village.............. in............. Taluka............... District under the provisions of chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Register of Cultivators) Rules, 1969;And whereas, a corrected draft of the Index of Lands of the said village has been prepared under sub-rule (6) of rule 6 of the aforesaid Rules, after the disputes relating to the entries in the first draft of the Index of Lands were decided by (here mention designation of officer).................. and the said draft is kept at............. for inspection by all persons having interest in the lands in the said village on........... between the hours;And whereas, the aforesaid draft of the Index of Lands will be finalised by (here mention designation of the officer) .............. on ................ at............... at................. after hearing appeals, if any, against the decisions given in the aforesaid disputed cases;Now, therefore, I, Talathi of............... village hereby call upon all persons interested in the lands in the said village to inspect the corrected draft of Index of Lands. I further call upon those persons who may be aggrieved by the decisions in the disputed cases to give their appeal petitions against such decisions to me before.............. for being heard and decided by the aforesaid officer and to remain present before him at the aforesaid time. It should pleased be noted that if they fail to remain present, the appeals will be decided in their absence.Place:Talathi of.................Date:Form 'VIII'[Omitted] [Form VIII of the principal Rules is omitted by the Amendment Rules, 2010.]Form 'IX'[See Rule 9 (1)]Mutation register
Serial No. of entry Nature of rights acquired Name of the field or Survey and Sub-Division Nos.affected Initial or remarks by testing officers
1 2 3 4
       
[Form 'X'] [Form X of the principal Rules is substituted by the Amendment Rules, 2010.][See Rule 10 (1)]Whereas an entry has been made in the register of mutation of the village ........................... taluka ................... regarding the acquisition of rights in land as specified below from the said village:-
Serial number of entry in mutation register   Nature of rights acquired   Name of the field or survey number andSub-division number in which the rights have been acquired
         
And whereas, it appears to me that you are interested in the said mutation entry;Now, therefore, you are hereby given notice of the said mutation entry and you are called upon to submit to me either orally or in writing within fifteen days from the day of receipt of the notice, your objection, if any, to the said mutation entry. Please note that if no objection is received by me within said period of fifteen days it shall presumed that you agree to the mutation entry.Place:Mamlatdar of..............Date:[Omitted] [Form XI of the principal Rules is omitted by the Amendment Rules, 2010.][Form 'XII'] [Form XII of the principal Rules is omitted by the Amendment Rules, 2010.][See Rule 11 (2)]NoticeWhereas an entry has been made in the mutation register of village................. Taluka regarding acquisition of rights in lands as specified below from the said village:
Serial number of mutation entry   Nature of rights   Name of the field or survey number andSub-division number affected
         
And whereas, it appears to me from the village record that you are interested in the said mutation entry;Now, therefore, I, Mamlatdar-in-charge of the Taluka in which the aforesaid land is situated, hereby give a notice to you to remain present before me for placing before him your say about the said mutation entry or the dispute about it. Please also note that if you fail to remain present, it shall be presumed that you have nothing to say in the matter and the dispute about the mutation entry will be decided and the mutation entry certified in your absence.Place:Mamlatdar of ..........................Date:Form XII[See Rule 15(1)]Registering Officer's monthly return of registered transactions affecting land in________________ Village____________________, Taluka_____________________, District for the month of___________________19
Sr. No. in registration Name of village in which the land is situated Nature of the document Survey No. (or plot No.) and Sub-Division No. orName of the field affected by the transaction Area Assessment Tenure
1 2 3 4 5 6 7
             
Name and residence of the executor of thedocument Name and residence of the person in whose favourthe document is executed Where the registered transaction is by order orcourt or otherwise Consideration Date of execution of the document Remarks
8 9 10 11 12 13
           
Place:-Date:-To
The Mamlatdar of_______________ Taluka_____________ DistrictTlie Talathi of_______________ Village, Taluka________________ District.
Designation of the Registering Officer.Form XIV(See Rule 16)Register of cultivators and crops
Year Name of cultivator Mode Season Details of cropped area Land not available for cultivation Source of irrigation Remarks
Name of crop Irrigated Unirrigated Nature Area
Ha. As. Ha. As. Ha. As.
1 2 3 4 5 6 7 8 9 10
                   
["N. B. the records are subject to the provisions of section 18K of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964)"] [Inserted by the Notification No. 36/3/90-RD(RM) Part-II dated 12-7-1993 (O. G. Series I No. 18 dated 29-7-1993).]Government of GoaDirectorate of Settlement and Land RecordsPanaji - Goa
  [Form XV] [Form XV inserted by Amendment Rules, 2010.](SeeRule 14A)Integrated Land Records Document  
    Plan showing plot situated at
    Village :
    Taluka :
    Survey No./Sub-division No. :
    Scale :
    Inspector of Survey & LandRecords
    Extract from FORM I
    Name of The Field :
    Tenure:
    Cultivable Area: Sq. mts.
    Dry Crop :
    Garden :
    Rice :
    Khajan :
    Ker :
    Morad :
    Total Cultivable :
    PLAN
    Uncultivable Area (Pot-Kharab):Sq. mts.
    Class (a)
    Class (b)
    Total Uncultivable:
    Total Area :
    Name of the Occupant :
    Name of the Tenant :
    Other Rights:
    (Name of person holding rights andnature of rights)
    End of Report
    (Page 1 to 1)
Computer generated by:Date : Compared by: NOTE: In case of details in FORM I in respect ofoccupant/tenant/other rights are more in number, this FORM XVwill be continued on further pages i.e. page 2, page 3 and so ontill the end of report.