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State of Maharashtra - Section
Section 10 in The Maharashtra Land Revenue (Village, Town and City Survey) Rules, 1969
10. [ Fee for supply of duplicate copy of sanad. [To be deleted in cases where the village to be surveyed has a population of less than 2,000.]
- If any person applies for a copy of the sanad under Section 131, a copy thereof marked 'Duplicate' in red ink, may be given to him on payment of a fee of rupee one.]Form 'A'(See Rule 3)Public NoticeAll inhabitants of the village, town/ city of ...................... are hereby informed that the State Government has, by its Order No. ...................... dated directed under Section 126 of the Maharashtra Land Revenue Code, 1966, the survey of lands (other than those used ordinarily for the purpose of agriculture only) within the site of the said village, town/city Accordingly, the survey officer will starts work from [......] [Here state the date.]All house-owners in the said village/town/city are hereby informed that they should be present on the date which will hereafter be fixed by the survey officer for the measurement of their houses and other property and should give all possible information to the survey officer to enable him to measure their properties correctly.[Mortgagors, mortgagees, absentee owners and other persons having interest in the land to be surveyed are also hereby informed that they should remain present on the date which will hereafter be fixed by the survey officer and should ensure that their rights are recorded correctly. After completion of the survey, their rights over property in the land will be fixed permanently by issue of a sanad.] [UNF. 2067, R.M., 5.11.1971 (M.G.G., part 4-B, 18.11.1971, page 1785).]Where it is necessary to enter any premises for purpose of internal measurement, no survey or shall enter therein unless prior notice of not less than twenty four hours has been given to the occupier thereof.[The cost incurred if any, for employing hired labour for measurement or classification of the lands to which the survey extends or for objects incidental to the survey shall be recoverable from the land holders as revenue demand. If the holders render more assistance, the survey work will be expedited and the cost of survey will be less.] [To be deleted in cases where the village to be surveyed has a population of less than 2,000.][Given under my hand and the seal of this office.] [UNF. 2067, R.M., 5.11.1971 (M.G.G., part 4-B, 18.11.1971, page 1785).]Seal of the OfficeCollector ofDated : 20Form 'B'(See Rule 5)Inquiry - RegisterCity Survey .......................Peth or Ward ....................Tikka or Sheet No. ....................| Sr. No. or Chalta No. | Old city Survey, Municipal or Village panchayator Survey and Sub-Division of Plot No. | Area | Supposed name of holders (a) as in MunicipalRecords or otherwise and other interested or claiming parties(b), (c), (d) etc. | Date of service of notice (a) upon the occupantetc. (b) upon the property issued under Rule 2 (1) of theMaharashtra Land Revenue (Inquiry into Title of Land) Rules,1967. | Who of (a) (b), (c), etc. column 4 were present |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Is the plan prepared and measurements taken bythe survey or accepted by the party confirmed or corrected byInquiry Officer | Final City Survey No. | Classification under Rule 8 (2) for survey fee | Amount of survey fee fixed by the Collector (withnotes of any additional fees for Sanad under proviso to Section129) | Receipt No. for fees paid | Tenure and rent or assessment with date on whichit is due for revision |
| (7) | (8) | (9) | (10) | (11) | (12) |
| Decisions in respect of name of holder, mortgageein possession, lessee or encumbrance-holder and attached easement | Reference to the file of proceedings whencontested | Date of service of decision order issued underRule 2(3) of the Maharashtra Land Revenue (Inquiry into Title ofLand) Rules, 1967 | Appeal Order if any | Remarks |
| (13) | (14) | (15) | (16) | (17) |
| Sr. No. or Chalta No. | Old city Survey, Municipal orVillagepanchayator Survey and Sub-Division of Plot No. | Area | Supposed name of holders (a) as in MunicipalRecords or otherwise and other interested or claiming parties(b), (c), (d) etc. | Date of service of notice (a) upon the occupantetc. (b) upon the property issued under Rule 2 (1) of theMaharashtra Land Revenue (Inquiry into Title of Land) Rules,1967. | Who of (a) (b), (c), etc. column 4 were present |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Is the plan prepared and measurements taken bythe survey or accepted by the party confirmed or corrected byInquiry Officer | Final City Survey No. | Classification under Rule 8 (2) for survey fee | Amount of survey fee fixed by the Collector (withnotes of any additional fees for Sanad under proviso to Section129) | Receipt No. for fees paid | Tenure |
| (7) | (8) | (9) | (10) | (11) | (12) |
| Rent of assessment per sq. mtr. | Total rent | Rent/ assessment commencement date | Rent/ assessment upto date | Period | Date for next revision | Decision |
| (12a) | (12b) | (12c) | (12d) | (12e) | (12f) | (13) |
| Name of the Holder | Name of the mortgage in possession | Encumbrances | Easement | Reference to the file of proceedings whencontested | Date of service of decision order issued underRule 2(3) of the Maharashtra Land Revenue (Inquiry into Title ofLand) Rules, 1967 |
| (13a) | (13b) | (13c) | (13d) | (14) | (15) |
| Appeal Order decision | Rent of assessment per sq. mtr. | Total rent | Rent/ assessment commencement date | Rent/ assessment upto date | Period |
| (16) | (16a) | (16b) | (16c) | (16d) | (16e) |
| Date for next revision | Name of the Holder | Name of the mortgage in possession | Encumbrances | Easement | Remarks |
| (16f) | (16g) | (16h | (16i) | (16j) | (17) |
| dated : | Seal of Office | Collector. |
| Description of Land | ||
| Street | House No. |
| Survey No. | Area | Tenure | Particulars of assessment or rent paid to Government and whendue for revision. |
| Easements :Holder in origin of the title (sofar as traced)Lessee :Other encumbrances ;Other remarks ; | |||
| Date | Transaction Volume No. | ||
| New Holder (H) Attestation | |||
| Lessee (L) or Encumbrances (E) |