45. Land records to comprise Master records and Record of Rights.
(1)Land records shall be maintained having two main components, namely; the Master records containing cadastral maps based on ground truthing and a record of proper measurement of land area with the help of electronic gadgets.(2)Land area to be divided in area segment identified by survey number and micro segments divided into plot of different sizes with plot number.(3)Controller of Land Records will be entrusted with overall control and supervision of the land records.(4)Any characteristic of land is to be matched with identifiable land category Code number.(5)Any allotment of land has to be properly marked with names of allottee. Any change in holding or partition taking place has to be given effect in the land records without delay.(6)All land records are to be digitized and to be properly safeguarded with back-up records kept separately.(7)Information on land holding by person or juristic person will be placed in public domain which can be accessible from the web portal of the Revenue Department. Critical land records are to be kept in confidential. Unauthorised access to confidential land records is restricted and access to the digitalized records shall be by way of security log-in with password. The Controller of Land Records shall allot limited security log-in number. Change or alteration of record of rights shall be done only by authorisation of the Controller.(8)Any application for giving non-confidential portion of extract of record of rights or copy of the records shall be accompanied by payment of fee of Rs. 100/- using treasury challan issued by the office of Controller of Land Records.(9)Land Settlement Certificate shall be prepared in aspecial water-mark stationery using the format as prescribed by the Government. The certificate shall contain passport-size photo of land holder and a bar code will fixed for proper identification and authentication.Part- 10 46. Issue of Land Pass Book.(1)It shall be mandatory to issue Land Pass Book to each land allottee or settlement holder.(2)The Land Pass Book shall contain summary land holding each pass or certificate holder.(3)The Land Pass Book shall be issued as prescribed in Appendix-VIII of these Rules.(4)Whenever there is any change in land holding, fresh Pass Book shall be issued on payment of nominal fee as fixed by the Government from time to time. No over-writing or correction of entries shall be permitted.(5)Any officer authorised by the Controller of Land Records shall be competent to issue the Land Pass Book.(6)In case of loss of Land Pass Book, the holder shall apply fresh Pass Book along with a copy of verification report of the nearest police station accompanied by payment of fee as fixed by the Government from time to time.(7)A false land certificate or Land Pass will result in automatic cancellation of land settlement certificate or Land Pass and the Official concerned will be proceeded against under provisions of Central Civil Services (classification, Control and Appeal) Rules 1965 and no Land Pass Book shall be issue for this land Settlement Certificate or Land Pass including Land Lease.Part-11 General
