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State of Maharashtra - Section

Section 15 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

15. Plan for straightening of crooked boundaries.

(1)A Copy of the plan prepared by the District Inspector for the purpose of straightening or regularising the boundary under Section 137 shall be published in the village by the district Inspector at the chavdi or other prominent place in each village in Marathi and in the office of the District Inspector. It shall also be proclaimed in the village by beat of drums that a plan for straightening or regularising the boundaries is prepared and published and that objections, if any, should be submitted to the District Inspector within 15 days from the date of publication of the plan and its proclamation. An individual notice will also be served on the person interested as ascertained from the Record of Rights.
(2)In revising the boundaries, the District Inspector shall take into consideration the natural line of the land on both the sides of the boundary line and the proportionate benefit that may accrue in the interest of better cultivation and the reduction in the number of boundary marks by the proposed regulation of straightening of boundaries.
(3)
(a)The village committee to be constituted under sub-section (i) of clause (a) of sub-section (4) of Section 137 shall consist of, if the number of persons who suffer loss of land on account of the revision of boundary under sub-section (2) of Section 137 including the applicant (hereinafter referred to as "the persons interested"). -
(i)does not exceed ten, three members;
(ii)exceeds ten but does not exceed twenty, five members ;
(iii)in any other case, seven members.
(b)No person shall be eligible to be elected on the committee unless such person is ordinarily residing in the village where the field or holding whose boundary is being revised is situated, and his name appears in the electoral roll of the Maharashtra Legislative Assembly prepared under the provisions of the Representation of the Peoples Act, 1950, and in force on the date of the election for such part of the constituency of the Assembly as is included in such village.
(c)Not later than seven days before the date on which an election is to be held, at a meeting of persons interested held in this behalf the District Inspector shall issue a notice to the persons interested in Form 'A'.
(d)Not less than two hours before the time fixed for the meeting for the election of members of the village committee, the persons interested nominate any person who is eligible for being elected as a member of the village committee by delivering to the District inspector a nomination paper duly completed in Form 'B'. No person interested shall nominate more persons than the number of persons to be elected for constituting the village committee.
(e)After the commencement of the meeting, the District Inspector shall scrutinize all nomination papers delivered to him under sub-rule (d) and read out to the meeting the names of persons who in his opinion have been duly nominated together with those of their proposers.
(f)Where the number of candidates duly nominated is equal to the number of persons to be elected, the District Inspector shall forthwith declare all such candidate to be duly elected to the village committee.
(g)Where the number of validly nominated candidates exceeds the number of persons to be elected, the District Inspector shall declare the candidates who stand among the first three, five, or as the case may be, seven candidates according to the number of valid votes obtained by them to have been duly elected. When an equality of valid votes is found to exist between any two or more candidates and the addition of one vote will entitle any of them to be declared elected, the determination of the candidate to whom such additional vote shall be deemed to have been given shall be made by lot to be drawn by the District Inspector in such manner as he may determine.
(h)The District Inspector shall, for the purpose of holding the election under the preceding sub-clause cause, the ballot paper to be prepared in the following form:-
Ballot Paper
Village Committee of Village in District Taluka
Serial No. Names of candidates validly nominated
1.  
2.
3.
4.
Signature of District Inspector.Ballot paper shall be duly signed by the District Inspector and shall be handed over to the persons interested.
(i)Each person interested shall be entitled to cast such number of votes as is equivalent to the number of candidates to be elected. The person interested shall record his vote by marking the cross (X) against the name of the candidate for whom he wishes to vote, fold the ballot paper so as to conceal his vote and insert the folded ballot paper into the box with a slit kept for the purpose at the place of the meeting. The ballot paper shall not be signed by the voter nor he marked by him in any other way that would reveal his identity.
(j)A voter who has inadvertently dealt with his ballot paper in such a manner that it cannot be conveniently used as a ballot paper may on returning it to the District Inspector and on satisfying him on the inadvertance obtained another ballot paper and the ballot paper so returned shall be marked "spoiled cancelled" by the District Inspector. All such cancelled ballot papers shall be kept in a separate packet.
(k)The decision of the District Inspector on any matter connected with the election shall, subject to an appeal to the Superintendent of Land Records to be made within seven days from the date of the election, be final.
(4)The District Inspector shall select one of the members of the village committee to be the Chairman of the Committee. The village committee shall meet as and when required by the District Inspector and shall decide the amount of compensation payable by and recoverable from each person by a majority of votes of the members present and voting. The Chairman shall have a casting vote in case of equality of votes. The quorum for a meeting shall be three.
(5)Where the persons concerned failed to elect the representatives, the District Inspector shall, after recording the reasons in writing, nominate the representatives to the village committee.
(6)The committee shall stand dissolved after the amount of compensation payable is determined by the Committee.