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State of Maharashtra - Section

Section 36 in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

36. Corrections in record of rights and register of mutations in consonance with orders of appellate and revisional authorities.

- Whenever in consequence of an order passed by an appellate or revisional authority under the Code, any entry in the record of rights or register of mutations requires to be corrected, the Talathi shall do so indicating specifically in such record or as the case may be, register the number and date of the order passed by the appellate or, as the case may be, revisional authority and indicate the designation of such authority. Such correction shall be made without serving notices on the persons affected by the order.Form I(See Rules 3, 5, 6 and 7)Record of RightsVillage ........................................................................................ Taluka Satara
Survey No. Sub-division of Survey number Tenure Name of occupant Khata No.
191 Local Name of the field Occupant-class I   127  
        Name of the tenant Rent Rs. P.
  Cultivable area Hectres Areas  
    1 29  
  Total ________________________  
    2 29  
  Pot Kharab      
  (un-cultivable).      
  Class (a) ................    
  Class (b) ................    
  Total ................    
    Rs. Ps...............    
  Assessment      
  Judi or special assessment. Boundary and Survey marks.
Form II[See Rule 4 (1)]Public NoticeWhereas, it has been decided by the State Government to prepare a record of rights in the village ............................ in ............................ taluka of .............................. district for the first time under the provisions of the Maharashtra Land Revenue Code, 1966;And whereas, it is necessary to collect all information about the rights held by various persons in the lands in that village;Now, therefore, I, ..............................(here enter the name) the Talathi of the said village, hereby call upon all persons who have any interest in the [lands] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] in the said village to furnish to me, either in writing or orally, information on all or any of the following points, within one month from the date of this notice, namely -
(i)Survey number and sub-division number if any, of the land in which he has any interest as holder, [occupant] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).], owner, tenant, landlord, mortgagor, mortgagee, Government lessee, assignee of rent or revenue or in any other manner.
(ii)The nature of interest in the land, that is to say whether the land is held as holder, occupant, owner, tenant, landlord, mortgagor, mortgagee or assignee, etc.
(iii)The tenure on which the land is held, that is to say, whether the land is alienated or un-alienated, and in case of un-alienated land whether held as Occupant-Class I, Occupant-Class II or as Government lessee.
(iv)The encumbrance or charge, if any, on the land the name of the holder of such encumbrance or charge.
Date :Place :Talathi ofForm III[See Rules 5(2), 16 and 25]Register of Disputed Cases
Serial No. Serial No in mutation register or rough copy of record ofrights Survey No. and sub division No. Date of receipt of objection Particulars of dispute with names of disputing parties Decision of Officer
1 2 3 4 5 6
Form IV[See Rule 5 (3)]Public NoticeWhereas, it has decided by the State Government to prepare a record of rights in the village ............................ in .............................. taluka of ............................ district for the first time under the provisions of the Maharashtra Land Revenue Code, 1966;And whereas, a rough copy of such record of rights has been prepared by me as required by sub-rule (1) of Rule 5 of the Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971 and is kept at ............................ for inspection by all person affected by any entries in such rough copy or having interest in the lands in the said village on any day before the .............................. day of ............................ 19 ............................ between the hours .............................;Now, therefore, I, ............................ (here enter name), the Talathi of the said village, hereby call upon all persons having interest in the lands in the said village to inspect the said rough copy of the record of rights, and to submit to me in writing within thirty days from the day aforesaid, their objections, if any, to any of the entries in the said copy;I hereby further inform the said persons that entries in the said copy of the record of rights will be read a loud in public, and the objections to the entries received by me within the period aforesaid shall be inquired into and decide by ............................ on [............................] [The date to be mentioned shall not be earlier than thirty days from the date of expiry of the period allowed for submission of objections.] at (place and time) and call upon the said persons to be present on that date and at that place and time.Date :Place :Talathi ofForm V[See Rule 5 (4)]Individual NoticeToSir,Please take notice that Shri ............................. of .............................. has submitted to me the following objection in respect of the entries made in the rough copy of the record of rights of the village ............................ prepared by me as required by sub-rule (1) of the Rule 5 of the Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971 in respect of survey No. .............................(Here mention briefly the objection)Please take further notice that the said objection will be inquired into and decided on ............................ at (place and time)You are hereby, therefore, called upon to be present on the said date and at the said place and before the inquiry officer to say whatever you may have to say in respect of the aforesaid objection. Please note that if you fail to remain present either personally or through an agent, the objection will be decided in you absence.Yours faithfully,Date :Place :Talathi ofForm VI[See Rule 5(8)]Public NoticeWhereas, a fair copy of the record of rights for the village ............................. in taluka of ............................. district has been prepared by me as required by sub-rule (7) of Rule 5 of the Maharashtra Land Revenue Records of Rights and Registers (Preparation and Maintenance) Rule, 1971 and kept open for inspection at [............................] [Here mention the place where the copy is kept for inspection.] on [..............................] [Here mention the dates on which the copy can be inspected.] between [............................] [Here mention the hours during which the copy can be inspected.] and [............................] [Here mention the hours during which the copy can be inspected.]And whereas, the fair copy will be finalised by ............................ (here mention designation of the Officer) .............................. on .............................. at place and date ............................. after hearing objections, if any, in respect of any particulars entered in that copy.Now, therefore, I ............................ (here enter name) the Talathi of the said village hereby call upon all persons affected by any entries in that fair copy or having interest in the lands to the said village to inspect the said copy. I further call upon those persons who may be aggrieved by the decisions in the disputed cases to hand over their objections to such decisions to me before .............................. for being heard and decided by the aforesaid officer and to remain present before him at the time of hearing objections. It should please be noted that if they fail to remain present the disputed cases will be decided in their absence.Date :Place :Talathi of ............................Form VII(See Rules 9 and 22)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, in the ........................... taluka with the following documents in support thereof :-Date :Place :Talathi ..........................Form VIII(See Rule 10)Register of Mutations
Serial No. of entry Nature of right acquired Survey and sub-division Nos. affected Initials or remarks by testing officers
1 2 3 4
       
Form IX(See Rules 14 and 24)Intimation under Section 150 (2) of the Maharashtra Land Revenue Code, 1966To,....................................................................................Whereas, an entry has been made in the register of mutations of the village ............................ in the ............................ taluka regarding the acquisition of rights in land as specified below :-
Serial No. or date of entry in the register ofmutations Nature of rights acquired Survey number or sub-division number in whichthe rights have been[acquired] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972 : M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).]
     
[And Whereas, it appears to me from the record of rights/register of mutations that you are interested in the said mutation;] [Strike out which is not applicable.][And Whereas, I have reason to believe that you are interested in the mutation;] [Strike out which is not applicable.]Now therefore, I ............................ (here enter name) the Talathi of the village in which the aforesaid land is situate, hereby intimate to you about the said mutation entry, and call upon of this intimation, your objection, if any, to the said entry.Please note that if no objection is received by me within the said period of fifteen days, it shall be presumed that you agree to the said entry.Place :Date :Talathi ofForm X[See Rule 17 (1)]Received from ............................ of ............................ village, in the ............................ taluka, on ............................ 19 ............................, objection orally/ in writing in respect of mutation entry No. of ............................ village in the ............................ taluka ............................Place :Date :Talathi ofForm XI[See Rule 17 (1)]To,The Talathi of ............................ taluka ............................Sir,I am hereby informing you that I shall be camping at ............................ in village .............................. taluka ............................ for the purpose of certifying the mutation entries made in the register of mutations 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 appended to the Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971, to all persons who appear from the village record to be interested in the mutation entries to be certified and the disputes about them, atleast fifteen days before the date of my camp.Yours faithfully,Place :Date :Certifying Officer.Form XII[See Rule 17 (1)]NoticeWhereas, an entry has been made in the register of mutations of the village .............................. in the .............................. taluka regarding acquisition of rights in lands [as] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).] specified below:-
Serial No. of mutation entry Nature of rights Survey number and sub-division number affected
     
And Whereas, the certifying officer will camp at .............................. in village .............................. in the .............................. taluka on ..............................[for the purpose of,] [Amended by (1) No. UNF. 2267-(A)-R(Spl.), 20.5.1972; M.G.G., part IV-B, 8.6.1972, page 1114 (Corrigendum).]
(a)[ certifying the said entry;] [Strike out which is not applicable.]
(b)[ deciding disputes entered in the register of disputed cases in respect of the said entry and certifying the said entry :] [Strike out which is not applicable.]
And Whereas, you appear from the village record to be interested in the said entry;Now, therefore, I .............................. (here enter name) the Talathi in charge of the village in which the aforesaid land is situate, hereby give notice to you to remain present [alongwith the Khate Pustika] [Inserted by 7.9.1983.] before the certifying officer on .............................. between .............................. and .............................. for placing before him your objections you have nothing to say in the matter, and the dispute about the entry will be decided and the entry certified in your absence.Place :Date :Talathi of ...............................Form XIII(See Rule 29)Register of Crops in
Details of
Mixed
Year Season Code No. of mixture Irrigated Unirrigated Constituted each Crops with area under each
Name of Crop Irrigated Unirrigated
1 2 3 4 5 6 7 8
      H.A. H.A.      
Cropped area
Crops area Pure crops area
Name of crop Irrigated Un-irrigated Land not available for cultivation Source of irrigation Remarks
Nature Area
9 10 11 12 13 14 15
  H.A. H.A.   H.A.    
Form XIV(See Rule 31)Register of persons in possession other than the persons deemed to be in possession of the land according to the record of rightsVillage ...............................Taluka ...............................
Serial No. Survey No. Sub-division of Survey No. Khate No. Year Name of person in possession of the land other than thepersons recorded in the in the record of rights Date from which the person in Col. 6 is in possession of theland Remarks
1 2 3 4 5 6 7 8
 
Form XV(See Rule 32)Register of TenanciesVillage ............................... Taluka ............................... District ............................... Year ...............................
Serial No. Serial No. of the last year's register Name of tenant (in Marathi Alphabetical Name of the landlord Survey No. and Hissa No.
1 2 3 4 5
         
Area Assessment Rent Serial No. of the entry in the mutation register Remarks
6 7 8 9 10
         
Form XVI[See Rule 33 (1)]Registering Officer's monthly return of registered transactions affecting land in ............................... village ............................... Taluka ............................... District for the month of ............................... 19
Serial 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.affected by the transaction Area Assessment
1 2 3 4 5 6
           
Tenure Name and residence of the executor of thedocument Name and residence of the person in whose favourthe document is executed Whether the registered in transaction is by orderof Court or otherwise Consideration Date of execution of the document Remarks
7 8 9 10 11 12 13
             
Place :Date :Designation of the Registering OfficerTo,The Tahsildar of ............................... Taluka ............................... District.The Talathi of .................................. Village ................................. Taluka...............................District