- (i) Revenue Court Camps will be held at a selected place for one or a group of Revenue Halkas. On receipt of mutation petition in the camp the Circle Officer shall grant a receipt in Form-IV to the petitioner as an acknowledgement. All the mutation petitions received in the camp shall be entered into the Mutation Petition Register maintained in Form-v. All the undisputed cases of mutation will be disposed of in the camp on the same day and correction slips will be made available to the petitioners and accordingly Jamabandi Register will be updated and Rent receipt will be issued to the petitioner. After completion of Revenue Camp Court, all mutation petitions received in the camp will be entered into RTPS Counter functional in the(ii)Enquiries shall be made within a fortnight in such cases, in which objections are received in the first camp and after hearing properly in the second camp court to be held within 15 days at the same place, such mutation petitions shall be disposed of. In cases, in which enquiry and hearing is not possible in 15 days period, such mutation cases shall be transferred to the regular court of the Circle Officer, where after hearing concerned parties and after giving proper opportunities to produce papers in their support, the Circle Officer shall pass orders and dispose of, as he deems fit, such mutation petitions within 60 working days. Mutation cases related to succession and mutual partition shall be disposed of on priority basis in camp courts, so that Jamabandi Register is updated and Jamabandies in the names of(iii)Online Mutation petitions will be received in Revenue Camp Courts also in such Anchals which are notified as Online Mutation Anchal. Such mutation petitions will be entered into computer software in the camp itself and such mutation petitions will be disposed of online. Cases in which no objection has been received shall be disposed of through online software in the Revenue Court on the same day and correction slip will also be issued same day. Thus the process of online disposal of mutation cases will be followed in the camp. Disputed cases in which objections have been received online in the camp, which cannot be disposed of in the first camp online, in such cases enquiry will be made in a fortnight and such cases will be disposed of online in the next camp. However, if it is not possible to dispose of disputed cases within 15 working days, such cases shall be transferred to the regular court of the Circle Officer, where after giving reasonable opportunity to the parties concerned, the Circle Officer will pass his order online within 60 working days. Thus mutation petitions received in the camp will also be disposed of online.]
