- If land holder left his land uncultivated or undeveloped during the period for which it is allotted the following steps are to be taken:-(1)The Revenue officials such as, Revenue Inspectors, Revenue Sub- Inspectors and Revenue Assistants shall carry out inspection of the nature of development of land by landholders and such inspection report shall be submitted as prescribed in Form-9 to the concerned Settlement Officer or Assistant Settlement Officer as the case may be.(2)There shall be social audit of development or land use in special circumstances in the opinion of Commissioner or Secretary, Revenue Department as the case may be by issue of a notification. The Social audit team shall comprise Deputy Commissioner (of the district where land is situated) and comprising members, such as, Settlement Officer or Assistant Settlement Officer, Assistant Survey Officer of the district, President Village Council or Local Council of the village where the land is situated, President Young Mizo Association, one prominent person of the concerned village.(3)In case of land being left uncultivated or undeveloped, the land holder shall be liable to pay land revenue or cess in the following manner:(a)Normal rate of land revenue will be charged for the initial 2 years.(b)Seven times of normal rate of land revenue will be charged from the 3rdyear if the land remains uncultivated or developed.(c)Fifteen times of normal rate of land revenue will be charged from 7th year if the land remains uncultivated or developed.(d)Twenty five times of normal rate of land revenue will be charged from 9th year if the land remains uncultivated or developed.(4)Automatic cancellation of land allotment after 10 years during which the land remains uncultivated or developed.Provided that land cultivated or developed to the extent of 50% of the total area of allotted land will be regarded as deemed cultivated or developed.Explanation - The period under which the land is not developed or utilised due to extraneous reason, such as, forcible occupation of the land by security forces, will be exempted.
