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State of Maharashtra - Act

The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

MAHARASHTRA
India

The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

Rule THE-MAHARASHTRA-LAND-REVENUE-REVENUE-SURVEYS-AND-SUB-DIVISIONS-OF-SURVEY-NUMBER-RULES-1969 of 1969

Published on 1 July 1969
Commenced on 1 July 1969
[This is the version of this document from 1 July 1969.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969Published vide Government Notification No. UNF. 1767 (A)-R, dated 1st July 1969 (M.G., part 4B, page 885)In exercise of the powers conferred by clauses (xxix), and (xiii) of sub-section (2) of Section 328 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966) and of all other powers enabling it in this behalf and continued and in supersession of all previous rules made in this behalf and continued in force by virtue of the third proviso to Section 336 of the said Code, the Government of Maharashtra hereby makes the following rules the same having been previously published as required by sub-section (1) of Section 329 of the said Code, namely. -

1. Short title.

- The rules may be called the Maharashtra Land Revenue (Revenue Surveys and Sub-divisions of Survey Number) Rules, 1959.

2. Definition.

- In these rules, unless the context requires otherwise.

(a)"Code" means the Maharashtra Land Revenue Code, 1966;

(b)"Director" means the Director of Land Records;

(c)"Section" means a Section of the Code;

(d)"Superintendent" means the Superintendent of Land Record

3. survey number and sub-divisions.

(1)Every holding not less in area than the minimum fixed under Section 82 shall be separately measured, classified, assessed and defined by boundary marks, in the land records as a survey number.

(2)Every holding of which the area is less than such minimum shall be separately measured, calcified and assessed and entered in the land records as sub-division of that survey number in which it is directed to be included; it may also be separately demarcated if the Director so directs, provided that the Director may require the persons interested in such holding to pre-pay the costs or such portion of the costs as he thinks fit, of so demarcating the holding.

4. Record of measurements.

- All measurements shall be recorded in a book or embodied in a plane table map kept in such form as shall be prescribed by the Director for any survey. The said books or maps shall be preserved permanently as a record of the survey.

5. Test of measurements.

- The original measurements made by the subordinate survey officers employed for the purpose shall be tested by the officers in charge of measuring establishments in such manner and to such extent as the Director shall deem sufficient.

6. Village maps.

- Village maps shall be prepared under the orders of the Director showing each survey number and its boundary marks and such other details as may be specified by him, subject to general or special orders of the State Government at the time of each survey.

7. Classification of land.

- For the purpose of assessment all land shall be classed with respect to its productive qualities. The number of classes and their relative value reckoned in annas, in the areas where classification is done in the rupee scale, and reckoned in terms of soil units in the areas where classification is done in the factor scale, shall be fixed under the orders of the Director with reference to the circumstances of the different tracts of the country to which the survey extends and to the nature of the cultivation. [x x x x] [Deleted by G.N. of 25.11.1970.]

8. Field-books.

- Every classes shall keep a field-book and record therein the particulars of his classification of each survey number and sub-division and the reasons which led him to place in it the particular class to which in his estimation it should be deemed to belong. Such field-books shall be preserved as permanent records of the survey:Provided that. -

(a)in the areas in which factor scale prevails, the classification shall be recorded in the Fard-Zamin or in such other form and in such other manner as may be directed by Director; and

(b)[ while determining or revising assessment, favourable situation for receiving manure, or factors such as, remoteness from village of proximity to a forest, or susceptibility to flood shall be taken into consideration, if they are not included in the factor scale.] [Substituted by G.N. of 25.11.1970.]

9. Notice to holders.

- When any classing operations are undertaken, notice shall be given to the holders to enable them to represent defects and point out their own improvements.

10. Test of classification.

- A test of the original classification made by the subordinate officers employed for this purpose shall be taken by the officers in charge of classing establishments in such manner and to such extent as may be directed by the Director.

11. Amalgamation of survey numbers and sub-divisions.

(1)Any survey number or a sub-division of a survey number may, upon the application of the holder, be amalgamated with any other co-terminous survey number with the sanction of the Superintendent, provided that, the following conditions are satisfied, namely:-

(i)the total area on amalgamation does not exceed [12.1406 hectares] [Substituted by G.N. of 25.11.1970.] or where one of the survey numbers or sub-divisions, as the case may be, to be amalgamated is less than [2.0234 hectares] [Substituted by G.N. of 25.11.1970.] in area [16.1874 hectares] [Substituted by G.N. of 25.11.1970.];

(ii)all the parcels of land proposed for amalgamation are held by the same holder upon the same tenurel

(iii)a common boundary is such that the amalgamation will materially facilitate cultivation:

Provided that, the limits imposed by or under condition (i) may be exceeded to such extent as the Director may be general or special order, sanction.

(2)Any sub-division may be amalgamated without prior sanction of the Superintendent with any co-terminous sub-division of the same survey number held by the same holder upon the same tenure.

(3)When such amalgamation is effected, the two or more portions of land shall become one entry in the land records, bearing the same distinguishing number as the first in series of the amalgamated numbers. Any boundary marks placed before such amalgamation shall be removed, and the village map corrected, accordingly.

12. Application for Rules 3 to 11.

(1)Rules 3 to 11 (both inclusive) shall unless otherwise directed by the State Government, be observed in the conduct of revenue surveys of lands used or which may be used, for the purposes of agriculture.

(2)Matters of detail not provided for in the foregoing rules shall be determined in each survey in accordance with such general or special orders as the Director, acting under the general control of the State Government may from time to time, issue.

13. Non-agricultural land not to be classified in accordance with for going rules.

(1)Land of any of the kinds specified in sub-rule (2) shall be measured and mapped in accordance with rules 3 to 6 (both inclusive) but shall not be classified in accordance with Rules 7 to 10.

(2)The lands referred to in sub-rule (1) are the following. -

(a)occupied lands, situated within an area in which a survey under rules 3 to 6 and 11 is in progress and which are used for any non-agricultural purpose;

(b)unoccupied lands, situated within any such area, which are deemed to be likely to be more in demand for building or industrial purposes than for agricultural; and

(c)all lands to which a survey is extended under section [126] [Substituted by G.N. of 25.11.1970.]

14. Maintenance of records.

(1)For all the lands which have in the past been surveyed or assessed or which shall be hereafter surveyed or settled under the provisions of the Code and these rules, it shall be the duty of the Director-

(a)to cause to be corrected any arithmetical or clerical error, whenever discovered;

(b)to cause to be incorporated punctually in the land records all changes in boundaries, areas, tenures and assessments either of survey numbers or of their sub-divisions which are made under orders of any competent authority under the Code and these rules or any other law:

(2)[ Provided that, when after the settlement is deemed to have been introduced under Section 102, land revenue is levied under such settlement, such land revenue shall not be increased upon the discovery of any mistake in classification, until the terms of such settlement expires.] [Substituted by G.N. of 25.11.1970.]

15. Sub division of survey numbers.

(1)Before field operation for division of a survey number into a sub-division are commenced a general notice shall be issued by the [officer-in-charge of survey] [Substituted by G.N. of 3.7.1972.] and pasted in the village Chavdi and proclaimed by beat of drum stating that the sub-divisions of survey numbers in the village are about to be measured according as they have been divided by the holders.

(2)Individual notice shall be served by the Talathi upon the holder specifying the numbers or parts of numbers which are to be measured and the date on which measurement operations would commence and warning the holders to be present on the field on the date so notified.

16. Boundaries to be laid down.

(1)When there is no dispute, the survey officer shall, after recording to that effect, lay down the boundary of each sub-division according to the statement made by the holders.

(2)Where there is any dispute, the boundary to which it relates shall be measured and mapped in accordance with the claims of both the disputants, and the dispute entered in the register of disputed cases. After the dispute has been settled under the provisions of the Code and rules made thereunder, the map shall be corrected accordingly, and the areas finally entered into the land records.

17. Fees.

- The fees to be recovered for making sub-divisions in cases to which clause (b) of Section 153 applies shall, unless the State Government in any case otherwise directs, be such as will cover the entire cost of measuring, assessing and mapping the sub-divisions; and such fees shall be assessed by the Superintendent.

18. Assessment.

- The proportionate assessment of sub-divisions to the land revenue settled upon the survey number shall be calculated subject to the proviso to clause (b) of sub-section (1) of Section 87 according to the area and relative soil classification of the various sub-divisions. Detailed instructions shall be prescribed by the Director, subject to the approval of the State Government, and may provide for the rounding off of fractions of ten paise:Provided that, in the districts of Nagpur, Chanda, Wardha and Bhandara and Melghat taluka of the Amravati district where the soil classification is based on the factor scale, the proportionate assessment of sub-divisions to the land revenue settled upon the survey number may be calculated in proportion to the area of the sub-division by the rules of three.

19. Formation of sub-division of alluvial land.

- Alluvial land lawfully occupied by a person other than the holder of the adjoining land shall be formed into a sub-division and included in the adjoining survey number.

20. Survey numbers in amalgamated villages.

- On amalgamation of villages under the provision of Section 4, the survey numbers of the largest inhabited village shall be retained, and those of the other villages renumbered starting from the number the next to that last number of the largest inhabited village, the cancelled numbers being shown in brackets below the new numbers.

21. Survey numbers in new villages.

- On the division of a village into or more villages number the provisions of Section 4, the survey numbers of the newly formed villages shall be renumbered, starting from No.1 in each case, the cancelled numbers being shown in brackets below the new numbers.

22. Entry of survey numbers and sub-division in records.

- The area and assessment of lands surveyed and assessed to land revenue under the provision of Section 68 and of Chapters V, VII of the Code, shall be recorded and maintained-

(a)in the case of survey numbers, in Form 'A' if the land is used for an agricultural purpose, and in Form 'B' if it is used for a purpose other than agriculture;

(b)in the case of sub-division of survey numbers in Form 'C ' if the land is situated within the limits of the districts of Thana, Kolaba and Ratnagiri, and in Form 'D' if the land is situated within the limits of any other district of the State.

Form 'A'(See Rule 22)Village......... Taluka Year 19

Land Register, Standard Rates Per acre	Dry	Garden	Rice	Warkas and Others	Village	Year of Introduction, expiry of Settlement,Survey Group II, date of Instalment
1	2	3	4	5	6	7

Sr. No.	Tenure	Total area	Deduct Unassessed and cultivation Kind	Unculturable, unvilable for Area	Agricultural Assessment
8	9	10	11	12	13
				[H.a] [Substituted by G.N. of 25.11.1970.]	Rs. P

Details of cultivable land and assessment

Dry-crop	Garden
Kind	Area	Assessment	Kind	Area	Assessment
14	15	16	17	18	19
	[H.a] [Substituted by G.N. of 25.11.1970.]	Rs.P.		[H.a] [Substituted by G.N. of 25.11.1970.]	Rs.P.

			Warkas and other
Kind	Area	Assessment	Kind	Area	Assessment
20	21	22	23	24	25
	[H.a] [Substituted by G.N. of 25.11.1970.]	Rs.P.		[H.a] [Substituted by G.N. of 25.11.1970.]	Rs.P.

Details of water share included in (12), (15) and(18)	Public Rights of Way and Easement	Particulars of alterations	Orders sanctioning changes	Remarks
Kind	Amount
26	27	28	29	30	31
	Rs.P.

Abstract

		Area Assessment[H.a.] [Substituted by G.N. of 25.11.1970.]Rs. P.

A.	Land for Cultivation-
I.	Assessed-
	(a) Occupied Khalsa-	(i) Ordinary Tenure :
		(ii) Restricted Tenure :
	(b) Unoccupied Khalsa,
	(c) Land free or reduced by special Assessment.
	(d) Inam (of which in N.A. use[H.a.] [Substituted by G.N. of 25.11.1970.])
		Total Assessed :_________
II.	(a) Unassessed-
	(b) Unassessed and assigned for Special Use(e.g.,agricultural farm, rice breeding centre, etc.)
		Total - A : ___________
B.	Land not available for cultivation -
I.	Uncultivable -
	(a) Pot Kharab.
	(b) Rivers and Nalas.
		Total : ___________
II.	Assigned for public and special uses -
	(a) Forest (wood and plots.[H.a.] [Substituted by G.N. of 25.11.1970.])
	(b) Kuran
	(c) Free-pasture, cattle-stand.
	(d) Village site.
	(e) Tank.
	(f) Burial ground.
	(g) Railways.
	(h) Pot Kharab assigned for roads, water
	(i) Roads and Paths.
	(j) Cantonment lands (military camp, shooting range etc.)
	(k) School.
	(l) Dharamshalas.
		Total : ____________
		Area Assessment[H.a.] [Substituted by G.N. of 25.11.1970.]Rs. P.
III.	Leased out or granted (on conversion of use) of S.N. for N.A.uses
	(a) Bungalows and other human residence.
	(b) Factories, Mills and Industrial buildings.
	(c) Bricks-fields, Timber yards, etc. (non-built on)
	(d) Play-grounds, etc.
	(e) Salt-pans
	(f) Schools
	(g) Dharamshalas
		Total : __________
		Total - B __________
		Grand Total of Village : __________
		Examined (date) ..........................
		(Signed) ..........................
Date	(Signed)Talathi	Jamabandi Karkun

(Signed)Tahsildar.

Form 'B'(See Rule 22)Register of N.A. OccupanciesName of Village ..........................Taluka ..........................................

Serial No.	Description of Land	Area	Nature and terms of the grant	Amount of occupancy price, if any
(1)	(2)	(3)	(4)	(5)
		[H.a.] [Substituted by G.N. of 25.11.1970.]		Rs. P.

Annual Revenue	Period for which revenue is fixed	Authority	Name of the first lessee or grantee	Remarks (each entry should be signed byTahsildar)
From	To
(6)	(7)	(8)	(9)	(10)
Rs. P.

Form 'C'(See Rule 22)Register of Area and Assessment of Sub-Divisions for use in Thana Kolaba and Ratnagiri DistrictsVillage........ Taluka............ District.........

Sub-Division No. and Falni No.
Serial No.	Survey No.	Sub-Division No./Falni No.	Total[Area] [Substituted by G.N. of 25.11.1970.]	Pot Kharab or unarable	Arable	Assessment
(1)	(2)	(3)	(4)	(5)	(6)	(7)
						Rs. P.

No. of New Sub-Division
Sub-Division No.	No. of Sub-Division and Falni of which theSub-Division is composed	Total[Area] [Substituted by G.N. of 25.11.1970.]	Pot Kharab unarable	Arable	Provisional Assessment	Total Assessment of the Sub-Division	Name of the occupant	Remarks
(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)	(16)
					Rs.P.	Rs.P.

Form 'D'(See Rule 22)Register of Area and Assessment of Sub-Division for use in Districts other than Thana, Kolaba and RatnagiriVillage.................. Taluka.................. District................

Survey No. Sub-Division No.	Area	Unarable	Cultivable Area	Assessment	Class of land	Area
(1)	(2)	(3)	(4)	(5)	(6)	(7)
	[H.a.] [Substituted by G.N. of 25.11.1970.]		[H.a.] [Substituted by G.N. of 25.11.1970.]	Rs. P.		[H.a.] [Substituted by G.N. of 25.11.1970.]

Sub-Division No.	Area	Unarable	Arable	Tenure	Area	Unarable
(8)	(9)	(10)	(11)	(12)	(13)	(14)
					[H.a.] [Substituted by G.N. of 25.11.1970.]

Arable	Soil annas	Water annas	Length Km./Miles	Assessment per acre	Provisional assessment	Final assessment
(15)	(16)	(17)	(18)	(19)	(20)	(21)
				Rs. P.	Rs. P.

Increase or decrease in the second revision	Increase or decrease in the third revision	Total final assessment of the sub-division	Plus (+) or minus (-)	Final permanent assessment of the sub-division	Remarks
(22)	(23)	(24)	(25)	(26)	(27)
		Rs. P.		Rs. P.

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