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State of Goa - Section

Section 51 in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

51. Continuance of survey operations at the commencement of the Rules.

- All survey operations commenced under any law for the time being in force, or any rule, order or direction of the Government, and either completed or continuing at the commencement of these rules shall be deemed to have been commenced, completed or to be continuing under the provisions of these rules.Form - I(See Rule 27)Record of Rights of village ............................ Taluka..............................
Survey No. Sub-Division Number Name of field, if any Name of occupant Khata No. Mutation entry No.
I. Cultivable area Ha As    
(i) Dry crop      
(ii) Garden ofirrigated      
(iii) Rice (a) Khazan(b) Kher(c) Morod      
Total      
      Name of tenant Khata No. Mutation entry No.
II. Un-cultivable        
Class(a)        
Class(b)        
Total        
(I + II) Total gross area        
  Rs. Ps. Other rights Name of person holding rights Nature of right Mutation entry No.
             
Form II[See Rule 29 (1)]Public NoticeWhereas it has been decided by Government to introduce Record of Rights in the Village ... in ... Taluka ... District under the provisions of the Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967;And whereas an index of lands in the village is now to be prepared under rule 30 of the said rules;Now, therefore, I, ... Talathi of ... hereby give a public notice under Rule 29 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 emphytensis 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.Talathi of ...........................Place:Date:Form III[See Rule 39(1)]Index of landsVillage ..................... Taluka ...........................
Survey No. Sub-Division Number Name of the Field Tenure Area and classification
Cultivable (Uncultivable pot-kharb)
AreaHa. As. Classification (i.e. dry crop rice of garden) AreaHa. As. Classification [i.e. class (a) or Class (b)] Name of occupant
1 2 3 4 5 6 7 8 9
        Other rights (i.e. rights held by persons otherthan occupant or tenant or encumbrance
Name of tenant Khata No. of tenant Khata No. of tenant Rent payable by tenant Name of person holding such rights or encumbrance Nature of rights or encumbrance Initials of checking
10 11 12 13 14 15 16
Form IV[See Rule 30(2)]Public NoticeWhereas it has been decided by Government to introduce Record of Rights in the village ... in ... Taluka ... District under the provisions of the Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967;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:Date:Talathi of ....................Form V[See Rule 30(3)]Register of Disputed Cases
Sr. No. Sr. No. in mutation 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 30 (3)]NoticeWhereas it has been decided by Government to introduce Record of Rights in the village ... in ... Taluka ... District under the provisions of the Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967;And whereas a draft of the Index of Lands prepared under sub-rule (1) of rule 30 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.Talathi of ...Place:Date :Form VII[See Rule 31(1)]Public NoticeWhereas it has been decided by Government to introduce Record of Rights in the village ... in ... Taluka ... District under the provisions of the Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967;And whereas a second draft of the Index of Lands of the said village has been prepared under sub-rule (6) of rule 30 of the aforesaid Rules, after the disputes relating to the entries in the first of the Index of Lands were decided by (here mention designation of officer) ...... and the said second 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 dispute cases;Now, therefore, I, .. Talathi of ... village hereby call upon all persons interested in the lands in the said village to inspect the second 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 please be noted that if they fail to remain present, the appeals will be decided in their absence.Talathi of ...Place:Date :Form VIII[See Rule 33(1)]Form of Acknowledgement of the Report Regarding Acquisition of RightReceived from :..............................of.................village,......................taluka on........................................19.....................a report orally/in writing regarding the acquisition of rights in respect of Survey No...................Sub-Division No.......................of village,..................................taluka with the following documents in support thereof-Place:Date:Talathi of ...Form IX[See Rule 33(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(See Rule 34)NoticeWhereas 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 if no objection is received by me within said period of fifteen days it shall be presumed that you agree to the mutation entry.Talathi of ...............Place:Date:Form XI(See Rule 31)Place:Date:To,The Talathi of ............................. talukaSir,I am hereby informing you that I shall be camping at .............. in village ......... taluka at ........for the purpose of certifying the mutation entries made in the mutation register of ...... village in your charge, which may have been made since the last visit of the certifying officer and for the purpose of deciding disputes entered in the register of disputed cases relating to such mutation entries. I, therefore, call upon you to issue notice in Form XII prescribed under the Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967, to all persons who are known from the village record to be interested in the mutation entries to be certified and the dispute about them, at least fifteen days before the date of my camp.Yours faithfully,Certifying OfficerForm XII[See Rule 37(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 the Certifying Officer will camp at ............. in village ................ taluka .......... for the purpose of certifying the above entry after deciding the dispute, if any, in respect of the said mutation entry in the register of disputed cases;And whereas it appears to me from the village record that you are interested in the said mutation entry;Now therefore, I, Talathi in charge of the village in which the aforesaid land is situated, hereby give notice to you to remain present before the Certifying Officer 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:Date:Talathi of .........Form XIII[See Rule 39 (1)]Registering Officer's monthly return of registered transferred 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 documents Survey No. (or Plot No.) and Sub-Div. No. or nameof 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 ofcourt or otherwise Consideration Date of execution of the document Remarks
8 9 10 11 12 13
           
Place:Date:Designation of the Registering OfficerTo
The Mamlatdar of ........ Taluka ............ District.The Talathi of ....... Village, Taluka ...... District.
Form XIV(See Rule 40)Register of Cultivator 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.