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State of Goa - Act

The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969

GOA
India

The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969

Rule THE-GOA-DAMAN-AND-DIU-LAND-REVENUE-ALLUVION-AND-DILUVION-RULES-1969 of 1969

  • Published on 16 February 1971
  • Commenced on 16 February 1971
  • [This is the version of this document from 16 February 1971.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969Published vide Notification No. RD/LRC/245/69-71/14, dated 16th February, 1971RD/LRC/245/69-71/XIV. - In exercise of the powers conferred by sub-section (2) of Section 199 of the Land Revenue Code, 1968 (9 of 1969) and all other powers enabling him in that behalf the Lieutenant Governor of Goa, Daman and Diu is hereby pleased to make the following rules:

1. Short title and commencement.

(1)These rules may be called "The Goa, Daman and Diu Land Revenue (Alluvion and Diluvion) Rules, 1969".
(2)They shall come into force at once.

2. Duty of Talathi to ascertain and record increases or decreases due to alluvion and diluvion and report to Mamlatdar.

(1)It shall be the duty of every Talathi to ascertain and report to the Mamlatdar and record the increases due to alluvion, and losses due to diluvion, in every holding subject to such changes.
(2)Where the area of any alluvial land or newly formed island, or of any abandoned river-bed, or of any land lost by diluvion exceeds the limits prescribed in Sections 49 and 50, the Talathi shall also report such increases or decreases in the area of a holding to the Mamlatdar and act according to the orders passed by the Mamlatdar in relation thereon thereto.

3. Holders of land with shifting boundaries may occupy upto such boundaries.

- When a holding is bounded on any side by the bank or shore of a river, creek or nala, or of the sea, the holder may, subject to the provisions contained in Sections 22, 49 and 50, occupy and use the land up to such bank or shore, notwithstanding that its position may shift from time to time.

4. Disposal of alluvial land.

(1)When alluvial land formed on any bank or shore, it shall be disposed of by the Collector in the manner provided in sub-section (1) of Section 22.
(2)If the occupant of the bank or shore does not accept the offer made by the Collector and the alluvial land is not required for any public or Government purpose, it may be disposed of by public auction to the highest bidder.

5. Decrease in assessment on land lost by diluvion.

(1)If any portion of land in a survey number not being less than half hectare in extent, is lost by diluvion, the holder thereof shall be entitled to the proportionate decrease in the assessment. It shall be the duty of the Collector to determine the amount of assessment to be so decreased having regard to the total area of the survey number, its assessment and the area lost by diluvion.
(2)On reappearance of the land lost by diluvion in respect of which the assessment is decreased under sub-rule (1), the holder shall be liable, if the area on reappearance exceeds half hectare, in extent, to pay such proportionate assessment as may be similarly determined by the Collector.