Section 99 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
99. Power to make Rules.
(a)The State Government may, by notification in the official Gazette, make rules for carrying out the purpose of this Act.(b)In particular, and without prejudice to the generality of the foregoing power, which rules may be provided for all or any of the following matters:-(1)the manner of appointment of revenue officers, survey officers and settlement officers, and other village officers and servants, their powers and duties, the official seals, if any, to be used by them and the size and description of the seals;(2)The Deputy Commissioners powers of superintendence and control over other officers;(3)the officers who should hear and decide disputes regarding rights in or over many property claimed by or against the Government and the procedure to be followed by them;(4)the disposal of Government lands by assignment or grant to individuals or for public purchases and the terms and conditions subject to which such assignments or grants may be made;(5)the preservation and disposal of trees, brush wood, jungle and other natural products on Government land and the recovery of the values of trees or other natural product un-authorisedly appropriated by persons;(6)the procedure for summary eviction of trespassers on Government land;(7)the alteration and revision of the land revenue in cases of alluvion or diluvion or of diversion of land for purposes other than agriculture;(8)the grant or permission to use agricultural land for non-agricultural purpose;(9)the determination of additional rates for use of water;(10)the circumstances in which remission or suspension of revenue may be made and the rate of such remission or suspension;(11)the form of receipt for payment of land revenue;(12)the conduct of surveys and settlements of land revenue;(13)the manner of estimating the cost of cultivation and other expenses relating to the inquiry into profits of agriculture;(14)the division of survey numbers into sub-divisions and the assessment of sub-divisions;(15)the statistical, fiscal and other records and registers to be prepared and maintained under this Act;(16)the manner in which the costs and expenses incidental to revenue survey of the construction, repair and maintenance of boundary marks shall be determined and apportioned between persons who are liable to bear the same;(17)the fixing, construction, laying out, maintenance and repair of boundary marks, and the settlement of disputed relating thereto;(18)the division of areas into units for determining the revenue-rates and the preparation of the table of revenue-rates;(19)the preparation and the preliminary and final publication of the record of rights and the table of revenue-rates;(20)the hearing and disposal of objections to any entry of omission in the table of revenue-rates, the record of rights, and the register of mutations;(21)the manner and extent of alteration or revision of revenue-rates during the term of settlement;(22)the correction of bonafide errors and mistakes in the revenue records, registers and maps prepared under this Act;(23)the manner in which the average yield of crops of land shall be ascertained;(24)the manner of holding inquires by revenue officers under this Act;(25)the application of the provisions of the code of Civil Procedure, 1908, to cases and proceeding before a revenue court;(26)the forms of summons and other processes, notices, orders and proclamations to be issued or made by revenue officers and the manner of their services;(27)the procedure for the attachment and sale of property and the confirmation and the setting aside of sales of immovable property under Chapter VII;(28)the manner of publication of notice and proclamations of attachment and sale of property;(29)the manner in which the cost and expenses incidental to the attachment and sale of property shall be determined;(30)the manner of payment of deposit and of the purchase money of property sold for arrears of land revenue;(31)the circumstances in which precautionary measures for securing the land revenue under section 76 may be taken;(32)the procedure for the transfer of cases from one revenue officer to another;(33)the manner of preferring appeals or applications for revision or review, the documents to accompany the memorandum of appeal or such application and the fee, if any, leviable therefore;(34)the grant of certified copies and the payment of fees for inspection and grant of certified copies of revenue records and registers;(35)the mode of execution of any orders directing any person to deliver possession of land or to be evicted from land, including the use of force for securing compliance with such order;(36)the form of notices to be issued under this Act and the manner of their service;(37)the manner of holding inquires under this Act;(38)the circumstances in which and the period for which land used for agricultural purposes may be left uncultivated;(39)the conditions subject to which lands may be leased by the Deputy Commissioner under Section 91;(40)the form of applications to be made under this Act, the authorities to whom they may be made and the procedure too be followed by such authorities in disposing of the application;(41)the determination of the value of the procedure of land, the profits of agriculture, and the rental value of land, for the purposes of this Act;(42)the time and manner of payment of rent by the tenant;(43)the form of receipt for rent to be given by the land owner;(44)the factors to be taken into account in determining reasonable rent for land and in commuting rent in kind into money rent;(45)the nature and the extent of relief to the tenant incases of suspension or remission of land revenue by the Government;(46)the determination of compensation for improvements to tenants who are evicted from land;(47)the grant of permission to surrender land;(48)the determination of the price to be paid by the tenant for land in respect of which the first option to purchase is exercised;(49)any other matter which is to be or may be prescribed.
