26. Partition scheme of minzumla numbers [Section 30(2)].
(1)The Board shall, by general or special order direct the Collector that the minzumla numbers shall be divided physically and revenue records shall be corrected accordingly.(2)On the order under sub-rule (1) of this rule, the Collector shall get a partition scheme of minzumla numbers prepared for each village.(3)For the purpose of preparation of partition scheme of minzumla numbers, a provisional partition scheme of minzumla numbers shall be prepared by the Lekhpal in R.C. Form-5.(4)The provisional partition scheme of minzumla numbers shall be prepared by the Lekhpal in consultation with concerned tenure holders and Land Management Committee.(5)In the preparation of provisional partition scheme of minzumla numbers, the following principles shall be observed:-(a)The portion allotted to each tenure holder shall be as compact as possible.(b)As far as possible no tenure holder shall be given all the inferior or all the superior classes of land.(c)If the tenure holders of minzumla number are in separate possession on the spot on the basis of mutual division, the same shall, as for as possible, be allotted as per the separate possession.(d)Every tenure holder shall, as for as possible, be allotted the area at the place on which his private source of irrigation or any other improvement is in existence.(e)If the plot or any part thereof, is of commercial value or is adjacent to road, abadi or other land of commercial value, the same shall, as for as possible, be allotted to each tenure holder proportionately adjacent to such road, abadi or other land of commercial value.(6)The Lekhpal shall prepare and place on record a map showing in different colours, the area given to each tenure holder.(7)After preparation of provisional partition scheme of minzumla numbers a notice in R.C. Form-6 shall be issued to each tenure holder of the minzumla number inviting objection, if any, within the period of 15 days from the date of service of the notice on the tenure holder.(8)After receiving the objection in pursuance of the notice issued under sub-rule (7) or otherwise, the Revenue Inspector shall dispose of the objections on the basis of conciliation between the parties in consultation with the Village Revenue Committee.(9)All the objections which have not been decided by the Revenue Inspector on the basis of conciliation shall be forwarded alongwith the provisional partition scheme to the Collector through the Sub-Divisional Officer.(10)The Collector after affording opportunity of hearing to the parties concerned shall decide the objection, if any, and thereafter either confirm the provisional partition scheme of minzumla numbers or pass such order as he deems fit.(11)The map, khasra and khatauni shall be corrected as per the confirmed partition scheme of minzumla numbers.(12)Any order passed under this rule shall, subject to the revision under section 210 of the Code, be final.
