Section 12A in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
12A. [ Mamlatdar to decide certain matters arising under the Regulation. [Section 12-A to Section 12-F inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).]
- For the purpose of the Regulation, the following shall be the duties and functions to be performed by the Mamlatdar, namely:-(a)to decide whether a person is a proprietor;(b)to decide whether a person is an agricultural labourer;(c)to decide whether a person is a cultivating tenant;(d)to decide whether a person is a landless person;(e)to decide the amount of rent recoverable from the proprietor under section 3;(f)to decide the homesteads, buildings and structures together with land appurtenant thereto and the lands under personal cultivation which the proprietor is entitled to retain under section 4;(g)to determine the land in respect of which occupancy rights are conferred under section 8 and the person on whom they are conferred;(h)to take measures for restoration of land to the cultivating tenant under section 7 and to recover compensation from the proprietor payable by him under sub-section (3) of section 7; and(i)to decide such other matters as may be referred to him by or under the Regulation.
