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State of Goa - Section

Section 17 in The Goa, Daman and Diu Land Revenue (City Survey) Rules, 1969

17. Transfer of existing record of rights to Property Card.

- The existing record of rights referred to in section 107 of such towns and cities as may be specified by a revenue or survey officer not below the rank of the Collector in this behalf, shall be transferred to the Property Card in accordance with the procedure prescribed in rule 14 of the Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969.Form 'A'(See rule 3)Public NoticeAll inhabitants of the village, town/city of........................ are hereby informed that the Government has, by its Order No................................, dated................................. directed under section 65 of the GD&D Land Revenue Code, 1968, the survey of lands (other than those used ordinarily for the purposes of agriculture only) within the site of the said village, town/city. Accordingly, the survey officer will start 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 lands to be surveyed should take steps to see that their rights are recorded correctly. After the survey, sanad will be given by which rights over property in land will be permanently fixed.Sometimes, the measurers will have to enter the houses for internal measurements. Notice of this will be given before hand. No house will be entered unnecessarily.[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.]Dated:-Collector,Form 'B'(See rule 5)
Serial No. or Chalta No. Old City Survey Municipal or Village Panchayat orSurvey and Sub-Division or plot No. Area Supposed name of holders (a) as in MunicipalRecords or other wise 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 the G.D. &D. Land Revenue (Inquiry into Title of Land) Rules, 1969. Who of (a), (b), (c), etc. in column 4 werepresent. Is the plan prepared and measurement taken by thesurveyor accepted by the party confirmed or corrected by InquiryOfficer. Final City Survey No.
(1) (2) (3) (4) (5) (6) (7) (8)
               
Classification under rule 8(2) for survey fee. Amount of survey fee fixed by the Collector. Receipt No. for fees paid. Tenure and rent or assessment with date on whichit is due for revision. Decisions in respect of name of holder, mortgagesin possession, or lessee or encumbrance-holder and attachedcasements. Reference to the file of proceedings whencontested. Date of service of decision order issued underrule 2(3) of the G., D. & D. Land Revenue (Inquiry into Titleof Land) Rules, 1969. Appeal order, if any. Remarks
(9) (10) (11) (12) (13) (14) (15) (16) (17)
                 
Form 'C'[(See rule 6 (3)]Public Notice(to be affixed on open land)The plot of waste land described below is claimed by the Central Government. If any person has a right of ownership or any other right over it, he should appear with any documentary or other evidence which he may possess regarding his right over the said land, before the survey officer at his office situated in within ten days from the date of this notice. If no person having right of ownership or any other right over the land appears before the survey officer at his office within the said period, the said land will be treated as Government property.
Dated:- Collector
Description of land  
Street House No.
(in the Municipal Register) or otherwise, known as the boundaries of which are as under:-
To the North To the East
To the South To the West
Form 'D'(See rule 7)Property Card Register
Survey No. Area Tenure Particulars of assessment or rent paid toGovernment and when due for revision
Easements:-
Holder in origin of the title (so far as traced).
Lessee-
Other encumbrances-
 
Other remarks:
 
Date Trantion Volume No. New Holder (H) Lessee (L)or Encumbrances (E) Attestation
Form 'E'(See rule 9)Form of sanad for building sites(The Asoka Capital Motif)The Government of Goa, Daman and DiuTo .........................................................................Whereas the Government of Goa, Daman and Diu with a view to the settlement of the land revenue, and the record and preservation of proprietary and other rights connected, with the soil as under the provisions of the Goa, Daman and Diu Land Revenue Code, 1968, directed a survey of the land within the ................................ of .......................... and ordered the necessary inquiries connected therewith to be made, this sanad is issued under section 67 of the said Code to the effect that,-There is a certain plot of ground occupied by you in the .................................. Division of the............................. of ................................. Register No. ................................... in the map marked sheet .............................. No. .......................... and facing towards the ................................. road leading from .................................. to................................. containing about......................... square meters and of the following shape and about the following dimensions:-You are hereby confirmed in the said occupancy exempt from all land revenue (or subject to the Payment of Rs. ........................................ per annum of the land revenue).The terms of your tenure are such that your occupancy is both transferable and heritable, and will be continued by the Central Government, without any objection or question as to title to whosoever shall from time to time be its lawful holder (subject only to the condition of the payment annually of the above land revenue according to the provision of the Goa, Daman and Diu Land Revenue Code, 1968 or of any other law for the time being in force, and to the liability to have the said rate of assessment revised at the expiration of a term of .......................... years reckoned from the ................................. and thereafter at successive periods of .......................... years in perpetuity, and to the necessity for compliance with the provisions of the law from time to time in force as to the time and manner of payment of the said assessment, and to the liability of forfeiture of the said occupancy and of all rights and interests connected therewith in case of your failure to pay the said assessment as required by law).[Form 'F'] [Inserted by Amendment Rules, 1985.](See rule 12)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 P.T. Sheet No...............Chalta No............ of ........... town/city in the........................ taluka with the following documents in support thereof:-Talathi of ...........................Date......................Place....................Form 'G'(See rule 14)Intimation under section 97 of the Goa, Daman and Diu Land Revenue Code, 1968To,................................................................................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. Date of entry in theregister of mutations Nature of rights acquired Survey number and sub-division numberor P.T.Sheet No. and Chalta No. inwhich the rights have been acquired
       
*And whereas it appears to me from the record of rights register of mutations that you are interested in the said mutation.*And whereas, I have reason to believe that you are interested in the said mutation.Now, therefore, I ......................................... (here enter name), the Talathi of the city/town in which the aforesaid land is situated, hereby intimate to you about the said mutation entry, and call upon you to send to me either orally or in writing within fifteen days from the date of receipt 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.Talathi of ......................Place ......................Date .......................* Strike out which is not applicable.Form 'H'(See rule 15)Form of Acknowledgement of objection to Mutation EntryReceived from .................... of .................... city/town, in the .................... taluka, on .......... 19.... objection orally/in writing in respect of mutation entry No............ of ............. town/city, in the ................... taluka.Talathi of .......................Place .............................Date ..............................Form 'I'(See rule 16)Register of Disputed Cases
Serial No. Serial No. in mutation register or rough copy ofrecord of rights Survey number and sub-division number P. T. Sheet No. and Chalta No. Date of receipt objection Particulars of dispute with names of disputingparties Decision of Officer
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