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State of Goa - Act

The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

GOA
India

The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969

Rule THE-GOA-DAMAN-AND-DIU-LAND-REVENUE-RECORD-OF-RIGHTS-AND-REGISTER-OF-CULTIVATORS-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 (Record of Rights and Register of Cultivators) Rules, 1969Published vide Notification No. RD/LRC/245/69-71/16, dated 16th February, 1971RD/LRC/245/69-71/XVI. - 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 (Record of Rights and Register of Cultivators) Rules, 1969.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context requires otherwise,-

(a)"Code" means the Goa, Daman and Diu Land Revenue Code, 1968;

(b)"Form" means a form appended to these rules.

3. Form of Record of Rights.

- A record of rights to be maintained in every village under Section 95 shall be in the form of a separate card in Form I for each survey number or, as the case may be, sub-division of a survey number or where the land is not surveyed, for each field.

4. Other particulars to be included in the Record of Rights.

- The other particulars to be included in a record of rights shall be as follows:-

(a)the land revenue assessment payable in respect of the land;

(b)the tenure on which the land is held, that is to say whether the land is held as occupant Class I or Class II, Government lessee, owner, etc.:

Provided that, where the person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property shall make the report to the [Malatdar of Taluka] [Substituted by the Amendment Rules, 2010, published in the Official Gazette, Series I No. 10 dated 3-6-2010.]:[Omitted] [Provisos second and third omitted by the Amendment Rules, 2010.]Explanation I. - The rights mentioned above include a mortgage without possession but do not include an easement or a charge not amounting to a mortgage of the kind specified in Section 100 of the Transfer of Property Act, 1882.Explanation II. - A person in whose favour a mortgage is discharged or extinguished, or lease determined acquires a right within the meaning of 96 Section.[Explanation III. [Substituted by the Amendment Rules, 2010.] - For the purpose of the Chapter VIII of the Goa Land Revenue Code, 1968, the term "Mamlatdar of Taluka" includes Joint Mamlatdar and in case of City Survey Records, the Inspector of Surveys and Land Records].

5. Issue of notice.

(1)When the Record of Rights is to be introduced in any village for the first time, the Talathi shall issue a public notice in Form II calling upon all persons who have any interest in the lands in the village to furnish to him either in writing or orally information on all or any of the following points within one month from the date of the public notice:

(i)Survey number and sub-division number, if any, of the land (or where the lands are not surveyed, the name of the field and its boundaries) in which he has any interest as holder, occupant, owner, tenant, landlord, mortgage, Government lessee or in any other manner.

(ii)The nature of interest in the land.

(iii)The tenure on which the land is held, that is to say whether the land is held as owner, occupant class I or II or Government lessee.

(iv)The encumbrance or charge, if any, on the land and the name of the holder of such encumbrance or charge.

(2)The aforesaid notice shall be published in the village by beat of drum and by affixing copies thereof in a conspicuous place in the village and where there is a village panchayat in the office of the village panchayat.

6. Preparation of Index of Lands.

(1)The Talathi shall on the basis of the information received under Section 96 and 97 or such information as he may collect by making local inquiry prepare a draft of the Index of land in the village in Form III.

(2)The draft of the Index of Lands prepared under sub-rule (1) shall, after being checked by the Revenue Inspector or a Survey Officer not below the rank of a Revenue Inspector, be published by issuing a notice in Form IV and publishing the notice in the manner provided in sub-rule (2) of rule 5. The notice shall call upon all persons having interest in the lands in the village to inspect the draft, which shall be kept open for inspection for a period of thirty days on the dates and times and at a place (which shall be convenient to the villagers) to be specified in such notice and to submit to him in writing within one month from the last date for inspection specified in the said notice [or within such date the Government by Notification at any time before the promulgation may specify] [Inserted by the 1st Amendment Rules, 1980.] their objections, if any, to any of the entries in the draft. The notice shall also mention the date (such date being not earlier than one month from the expiry of the period specified for submission of objections) on which the entries in the draft will be read aloud in public and the objections received within the prescribed period shall be inquired into decided by a Survey Officer or as the case may be, a Revenue Officer not below the rank of an Awal Karkun and call upon the persons having interest in lands to be present at the aforesaid occasion.

(3)If from the objection received by the Talathi under sub-rule (2), he finds that disputes exist relating to entries in respect of certain lands, he shall enter such disputes in a register of disputed cases, which shall be maintained for each village in Form V. He shall simultaneously give individual notice in Form VI to each person who appears to him to be interested in the disputed entry, informing him of the dispute and calling upon him to be present on the date the dispute is to be heard and decided.

(4)On the date specified in the notice issued under sub-rule (2), the Revenue or Survey Officer concerned shall at the appointed place and time read aloud in the presence of the persons assembled, the draft of the Index of Lands for the village. He shall then inform them of the lands in respect of which disputes have been raised and ask them whether they admit the entries in respect of the remaining lands. If they admit such entries the officer shall make a remark to that effect in the remarks column of the draft. If in respect of any entry any error is pointed out and is admitted by all concerned, the entry shall be corrected and a remark made to that effect in the remarks column. If a dispute is raised in respect of any entry it shall be entered in the register of disputed cases.

(5)Thereafter the officer concerned shall, after verifying whether the Talathi has given individual notices under sub-rule (3), proceed to decide the disputed cases entered in the register of disputed cases and record therein his decision in respect of each dispute. The decision shall be announced to the persons assembled.

(6)The entries in the draft of the Index of Lands shall be corrected in red ink by the Talathi in the light of the decisions given under sub-rule (5).

7. Promulgation of record of rights.

(1)The corrected draft shall be published by issuing a notice in Form VII and publishing the notice in the manner provided in sub-rule (2) of rule 5. The notice shall call upon all persons having interest in the lands in the village to inspect the draft, which shall be kept open for inspection for a period of fifteen days on the dates and times and at a place (which shall be convenient to the villagers) specified in such notice and informing them that the draft will be finalised and the record of rights promulgated by a Revenue or Survey Officer not below the rank of a Deputy Collector on the date and time to be specified in such notice, after hearing any appeals against the decisions taken in the disputed cases. The notice shall also call upon the persons aggrieved by the decisions in the register of disputed cases to hand over to the Talathi before the aforesaid date their appeal petitions. On receipt of such petition the Talathi shall give notice about the receipt of such petition to the other parties who are interested in the land and call upon them to be present on the date, the appeal petition is to be decided.

(2)On the appointed date and time, the officer concerned shall consider all the appeal petitions received by the Talathi within the prescribed period and shall decide them after hearing the parties. He shall then get the entries in the draft further corrected in red ink in accordance with the decisions given by him on the appeal petitions and shall sign it at the end after adding a certificate that it has been duly approved by him. He shall then direct the Talathi to transfer the entries in respect of each survey number or sub-division or a survey number or in respect of each field where the land is not surveyed, in the draft so corrected to the record or the sub-division of survey number or the field, as the case may be, and proclaim to the villagers that the record of rights so prepared shall be the record of rights of the village.

8. Mamlatdar responsible for maintenance of record of rights.

- The Mamlatdar shall be responsible for the maintenance of the record of rights in all villages within his jurisdiction and for that purpose for the timely and systematic compliance of the provisions hereinafter appearing.

9. Acknowledgement of reports under Section 96 and Register of Mutations.

- [(1) Any person acquiring any right of land as mentioned in Section 96 of the Code shall report his acquisition of such right to the Mamlatdar of Taluka alongwith the documents concerning acquisition of rights and detailed address of the persons interested in such land. The Mamlatdar of Taluka or the official authorized by him in this behalf shall at once give endorsement for receipt of such reports and enter the Mutation in the Mutation register maintained in Form IX hereto.] [Substituted by the Amendment Rules, 2010.];

(2)As soon as an intimation sent to him by the registering officer under Section 102 is received, the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall make a separate entry in the mutation register about the mutation made by each document mentioned in such intimation.

(3)Where the acquisition of rights in any land is as a result of transfer of such land and such transfer cannot be made without the previous permission of any officer of Government, the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall require the person making the report to him under Section 96 to produce before him such permission or such evidence of the order by which such permission is given, within 15 days. If such permission or evidence is produced the [Mamlatdar of Taluka] [Substituted by the Amendment Rules, 2010.] shall record this fact at the end of the entry in column 2 of the mutation register. If the permission is obtained but not produced or not at all obtained the Talathi shall record this fact as aforesaid.

(4)Whenever the [Mamlatdar receives from] [Substituted by the Amendment Rules, 2010.], the Director of Settlement and Land Records or officers superior to him:-

(i)any intimation about the passing of any order as a result of which mutation has taken place; or

(ii)any intimation about hypothecation of any land for tagai loan;

he shall make an entry about the mutation in the mutation register.

10. [ Notice of Mutation. [Substituted by the Amendment Rules, 2010.]

(1)The Mamlatdar of Taluka shall scrutinize report received under rule 9 within seven days from the date of receipt of same and issue notice in Form X hereto to the persons interested in lands. One copy of the Notice in Form X shall be displayed on the Notice Board of the Mamlatdar's Office:Provided that no such notice is required for carrying out mutation where,-

(i)the persons interested in land appear before the Mamlatdar and give their no objection for carrying out mutation by an affidavit;

(ii)Land is acquired under the Land Acquisition Act, 1894 (Central Act 1 of 1894);

(iii)Right to the land is acquired under the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964) and the Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1976 (Act 1 of 1976);

(iv)Orders have been passed by the Collector under Section 61 or Section 103 of the Code:

Provided further that such Notice shall be issued to all co-owners of land where mutation sought involves land that is not partitioned and held in common by all co-owners.

(2)Mamlatdar may permit to effect service of Notice by the applicant by way of registered Post AD or by courier service as may be approved by the Collector. Where the Mamlatdar is satisfied that for any reason the summons cannot be served in the ordinary way, the Mamlatdar shall order the notice to be served by an advertisement in a newspaper circulating in locality.]

11. [ Objections. [Substituted by the Amendment Rules, 2010.]

(1)Upon receipt of any objection against carrying out the Mutation as applied for, the Mamlatdar of Taluka shall enter each objection in a register of disputed cases maintained in Form V hereto.

(2)The Mamlatdar shall issue a notice in Form XII hereto to all the persons who have objected for carrying out mutation. The Mamlatdar shall decide objections within a period of three months after hearing all parties. He shall also record in Column 4 of the mutation register the order passed by him, under his signature.]

12. [ Disposal of mutation application. [Substituted by the Amendment Rules, 2010.]

- In case all the notices are served to the persons interested in land and there is no objection for carrying out mutation, the Mamlatdar shall proceed to dispose of the application for mutation.]

13.

In case the Mamlatdar decides to certify the mutation entry, he shall make an endorsement under his signature in Column 4 of mutation register maintained in Form IX, to the effect that the mutation entry as modified by him is certified by him.

14. [ Giving effect to the certified entries in mutation register in the record of rights. [Substituted by the Amendment Rules, 2010.]

- Immediately after the mutation entry is certified under rule 13, the Mamlatdar of Taluka shall give effect to the mutation entry as certified in the record of rights on payment of fees as mentioned in section 96 of the Code.]

14A. [ Maintenance of Record of Rights. [Inserted by the Amendment Rules, 2010.]

- Record of Rights shall be maintained in Form I alongwith survey plan indicating boundary of each survey number or as the case may be, sub-division of a survey number in Form XV hereto by either the Survey Officer or the Revenue Officer].

15. Intimation of transfers by registering officer and giving effect to such transfer in record of rights.

(1)When any document purporting to create, assign or extinguish any title to, or any charge on, land used for agricultural purposes, or in respect of which a record of rights has been prepared is registered under the Indian Registration Act, 1908, the officer registering the document shall send intimation to the Talathi of the village in which the land is situated and to the Mamlatdar of the Taluka, in Form XIII separately in respect of lands included in each village. Such intimation shall be given in the first week of each month for the documents registered in the preceding month. While sending the intimation to the Talathi, it shall be sent in duplicate.

(2)On receipt of an intimation under sub-rule (1), the Talathi shall immediately take action as if the intimation was a report made to him under Section 96 and the provisions of rules 10 to 14 shall mutatis mutandis apply except that it shall not be necessary for the Talathi to acknowledge receipt as provided in sub-rule (1) of rule 9. The Talathi shall also enter the mutation entry number (s) in the "remarks" column of the duplicate copies of the intimation received under sub-rule (1) and return one copy to the Mamlatdar.

16. Register of cultivators and crops.

- A register showing the names of persons who have cultivated the lands in a village, the crops grown therein and the area in which they are grown and where the lands are not cultivated, the names of persons in actual possession shall be maintained in every village. It shall be in the form of a separate card in Form XIII in respect of each survey number or sub-division of a survey number and shall be printed below the record of rights in Form I. Entries in the register shall be made every year in the manner provided in rules 17 and 18.

17. Procedure of making entries in register of cultivators and crops.

(1)Every year at any time during the period when the crops grown in the village are standing in the fields, the Talathi shall visit the village for the purpose of inspection of the crops and making entries in the register of cultivators and crops.

(2)The Talathi shall give intimation of the date of his visit to the village for the purpose of sub-rule (1) to the Sarpanch of the village panchayat at least seven days in advance and shall request him to arrange to inform the villagers by beat of drum or by any other suitable method about the date (s) of visit of the Talathi and its purpose and to call upon the villagers to be present in their fields and witness the entries being made in the register of cultivators and crops. He shall also request the Sarpanch to request the members of the village panchayat to accompany him during the crop inspection.

(3)On the appointed date (s) the Talathi shall visit every field in the village in the presence of the members of the village panchayat and the villagers who agree to accompany him and make entries in the register of cultivators and crops in respect of each survey number or sub-division of a survey number. He shall allow the persons interested in land to see the entries made by him in respect of the land in which they are interested.

(4)For ascertaining the person who has cultivated a survey number or sub-division of a survey number or where the land is uncultivated of the person in actual possession, the Talathi shall question the person who may be present in the land and also the villagers who accompany him. Where there is no dispute about such person, and where such person is also a person who according to the entries in the record of rights is entitled to cultivate the land or as the case may be, to be in actual possession, the Talathi shall make entries in ink in the register in respect of that land.

(5)Where there is a dispute or disagreement about such person or where such person is other than the person who according to the entries in the record of rights is entitled to cultivate the land or as the case may be, to be in actual possession and such person is able to produce before the Talathi documentary evidence in support of his possession of the land, the Talathi shall make an entry in ink in respect of such land and shall also keep in column (17) of the register a note about the document produced in support of his possession. If the person is unable to produce such documentary evidence, the Talathi shall make the entries in columns (2) and (3) of the register relating to such land in pencil and the remaining entries in ink. He shall also make a note in pencil in column (17) of the register about the dispute or discrepancy in possession.

18. Finalising entries in register of cultivators and crops.

(1)As soon as may be after the Talathi has made entries in the register of cultivators and crops, the Revenue Inspector or any Revenue Officer superior to him shall visit the village for the purpose of finalising the entries made in pencil under sub-rule (5) of rule 17 and for hearing the objections, if any, to the entries relating to crops made in the register by the Talathi. He shall give intimation of the date of his visit to the Talathi and the Sarpanch of the village at least seven days in advance. The Talathi shall arrange to inform all persons interested in the pencil entries of the officer's visit and shall call upon them to remain present at the appointed place and at the appointed time if they have any objection to the pencil entry.

(2)On the appointed date, the officer referred to in sub-rule (1) shall after hearing the objections, if any, to the pencil entries and the entries relating to crops and after holding such further enquiry as he deems necessary for ascertaining the correct factual position, ink out the pencil entry if it represents the correct factual position or make a fresh entry in ink in accordance with the correct factual position after erasing the pencil entry. He shall similarly correct the incorrect entries relating to crops and shall put his initials at the end of such entries.

19. Mutation entries corresponding to entries in register of cultivation and crops.

- Where an entry made in the register of cultivators and crops relating to a survey number or a sub-division of a survey number indicates a mutation in respect of such land, the Talathi shall make an entry in the mutation register about the mutation. Thereafter the provisions of the rules 10 to 14 shall mutatis mutandis apply.

20. Revenue Officer to exercise powers of survey officers.

- For the purpose of preparing or revising any map or plan required for, or in connection with any record or register under the provisions of these rules, revenue officers shall exercise the following powers of a survey officer-

(a)A Revenue Inspector and a Talathi may issue notices to secure the attendance of holders of land and of all persons interested therein. They may also send intimations to village officers connected with survey operations, requiring them to render necessary assistance and call upon the holders and the interested persons to assist in the measurement.

(b)The Revenue Officers of and above the rank of an Awal Karkun may, if so required, issue summons to the holders and interested persons in order to secure their attendance and send intimation to the Taluka Officers connected with survey operations to render necessary assistance. Such officers may in the event of necessity employ hired labour for purposes of survey.

(c)The cost of preparation or revision of maps with all contingent expenses including the cost of clerical and hired labour and supervision shall be assessed on the land to which such map or plans relate, by an Assistant or Deputy Collector in such a way that it will cover entire cost of measuring, assessing and mapping the land. Such cost shall be recovered from the holders of land as a revenue demand.

21. Inspection of record of rights.

- The records and registers maintained under these rules shall, from time to time be inspected by revenue and survey officer not below the rank of a Mamlatdar. If any error in the entry is noticed by such officer during the course of his inspection, it shall be treated as a fresh mutation and corrected in accordance with the provisions of these rules.

22. Entries made in pencil not to be accepted as evidence.

- An entry made in pencil either in the record of rights or the register of cultivators and crops shall not be accepted as evidence in any proceedings before any authority, court or tribunal.

23. Inspection of maps and land records and certified copies thereof.

(1)Subject to the payment of the fees provided in sub-rule (2) all maps and land records shall, subject to such restrictions as may be imposed, be open to inspection by the public during office hours in the office of the officer in charge of the same and certified extracts therefrom or certified copies thereof may be given to all persons applying for the same on payment of such fees as prescribed in sub-rule (2).

(2)The following fees shall be payable in cash for inspection and for supply of certified copies-

(i)	For each day on which the inspection is made		50 paise per hour subject to a maximum of Rs. 2 per day.
(ii)	For every certified copy of a serial number or entry in therecord of rights, register of mutations, or register ofcultivators and crops.		5 paise

Form I(See Rule 3)Record of Rights of Village____________________ Taluka _________________

Survey Number	Sub-Division Number	Name of field, if any	Tenure	Name of occupant	Khata No.	Mutation entry No.
I. Cultivable area	Hectares	Assessment	Rs.	Name of tenant	Khata No.	Mutation entry No.
	(i) Dry crop(ii) Garden or irrigated
	(iii) Rice		(a) Khazan(b) Ker(c) Morod
	Total

II. Un-cultivable
Class (a)
Class (b)
	Total
(I + II) Total gross area
	Rs. Ps.		Other rights	Name of person holding right	Nature of right	Mutation entry No.

[N.B. The records are subject to the provisions of section 18 of The Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964)] [Inserted by Notification No. 36/3/90-RD(RM) Part-II dated 12-7-1993 (O.G. Series I No. 18 dated 29-7-1993).]Form 'II'[See Rule 5 (1)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village ......................... in ................................ Taluka ........................ District under the provisions of Chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Registers of Cultivators) Rules, 1969;And whereas an index of lands in the village is now to be prepared under rule 6 of the said rules:Now, therefore, I ........................ Talathi of .................. hereby give a public notice under Rule 5 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 emphyteusis 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.Place:Talathi of ........................Date:

Survey Number	Sub-Division Number	Name of the field	Tenure	Area and classification
Cultivable	(uncultivable) Post-Kharb
Area	Assessment	Classification i.e. dry crop rice or garden	Area	Assessment	Classification i.e. class (a) or class (b)
1	2	3	4	5	5a	6	7	7a	8

Name of occupant	Khata No. of occupant	Name of tenant	Khata No. of tenant	Rent payable by tenant	Other rights (i.e. rights held by persons otherthan occupant or tenant) or encumbrance
Nature of right	Name of person holding such rights or encumbrance	Nature of rights or encumbrance	Initials of checking officer
9	10	11	12	13	14	15	16

Form 'IV'[See Rule 6 (2)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village .................. in ................ Taluka ................. District under the provisions of chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Register of Cultivators) Rules, 1969;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:Talathi of ....................Date:[Form 'V'] [Substituted by the Amendment Rules, 2010.][See Rule 11 (1)]Register of Disputed Cases

Sr. No.	Sr. No. in mutation register	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 6 (3)]NoticeWhereas it has been decided by Government to introduce record of rights in the village............... in...............Taluka................. District under the provisions of chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Register of Cultivators) Rules, 1969;And whereas, a draft of the index of Lands prepared under sub-rule (1) of rule 6 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.Place:Talathi of ..............................Date:Form 'VII'[See Rule 7 (1)]Public NoticeWhereas it has been decided by Government to introduce record of rights in the village.............. in............. Taluka............... District under the provisions of chapter VIII of the Goa, Daman and Diu Land Revenue Code, 1968 and the Goa, Daman and Diu (Record of Rights and Register of Cultivators) Rules, 1969;And whereas, a corrected draft of the Index of Lands of the said village has been prepared under sub-rule (6) of rule 6 of the aforesaid Rules, after the disputes relating to the entries in the first draft of the Index of Lands were decided by (here mention designation of officer).................. and the said 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 disputed cases;Now, therefore, I, Talathi of............... village hereby call upon all persons interested in the lands in the said village to inspect the corrected 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 pleased be noted that if they fail to remain present, the appeals will be decided in their absence.Place:Talathi of.................Date:Form 'VIII'[Omitted] [Form VIII of the principal Rules is omitted by the Amendment Rules, 2010.]Form 'IX'[See Rule 9 (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'] [Form X of the principal Rules is substituted by the Amendment Rules, 2010.][See Rule 10 (1)]Whereas 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 that if no objection is received by me within said period of fifteen days it shall presumed that you agree to the mutation entry.Place:Mamlatdar of..............Date:[Omitted] [Form XI of the principal Rules is omitted by the Amendment Rules, 2010.][Form 'XII'] [Form XII of the principal Rules is omitted by the Amendment Rules, 2010.][See Rule 11 (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, it appears to me from the village record that you are interested in the said mutation entry;Now, therefore, I, Mamlatdar-in-charge of the Taluka in which the aforesaid land is situated, hereby give a notice to you to remain present before me 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:Mamlatdar of ..........................Date:Form XII[See Rule 15(1)]Registering Officer's monthly return of registered 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 document	Survey No. (or plot No.) and Sub-Division No. orName of 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 orcourt or otherwise	Consideration	Date of execution of the document	Remarks
8	9	10	11	12	13

Place:-Date:-To

The Mamlatdar of_______________ Taluka_____________ DistrictTlie Talathi of_______________ Village, Taluka________________ District.

Designation of the Registering Officer.Form XIV(See Rule 16)Register of cultivators 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.
1	2	3	4	5	6	7	8	9	10

["N. B. the records are subject to the provisions of section 18K of the Goa, Daman and Diu Agricultural Tenancy Act, 1964 (Act 7 of 1964)"] [Inserted by the Notification No. 36/3/90-RD(RM) Part-II dated 12-7-1993 (O. G. Series I No. 18 dated 29-7-1993).]Government of GoaDirectorate of Settlement and Land RecordsPanaji - Goa

[Form XV] [Form XV inserted by Amendment Rules, 2010.](SeeRule 14A)Integrated Land Records Document

		Plan showing plot situated at
		Village :
		Taluka :
		Survey No./Sub-division No. :
		Scale :
		Inspector of Survey & LandRecords
		Extract from FORM I
		Name of The Field :
		Tenure:
		Cultivable Area: Sq. mts.
		Dry Crop :
		Garden :
		Rice :
		Khajan :
		Ker :
		Morad :
		Total Cultivable :
		PLAN
		Uncultivable Area (Pot-Kharab):Sq. mts.
		Class (a)
		Class (b)
		Total Uncultivable:
		Total Area :
		Name of the Occupant :
		Name of the Tenant :
		Other Rights:
		(Name of person holding rights andnature of rights)
		End of Report
		(Page 1 to 1)
Computer generated by:Date :	Compared by:	NOTE: In case of details in FORM I in respect ofoccupant/tenant/other rights are more in number, this FORM XVwill be continued on further pages i.e. page 2, page 3 and so ontill the end of report.

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