(1)For relinquishing land holding, the land holder or allottee may give a notice as prescribed in Form-10 to the Settlement Officer or the Assistant Settlement Officer of the district.(2)Notice for relinquishment shall be disposed of by the Revenue officer within one month of receipt of the notice.PART-5 27. Mutation and Partition.(1)Any land holder, which had been recorded in the Register of record of rights intends to mutate or transfer of ownership of any land by succession or purchase or exchange or gift or by partition he or she shall personally submit application as prescribed in Form-11 to the Settlement Officer or Assistant Settlement Officer of the concerned district where record of right is kept and maintained in the office. The application must be accompanied by photo copy of Elector's Photo Identity Card (EPIC) or Driving Licence or Identity Card issued by competent authority attested by gazetted officer. The applicant shall also submit Passport Size Photo of a person to whom land holding Certificate is to be mutated or transferred. If any objection is not made either orally or in writing from any corner the concerned competent authority shall enter the names and other required particulars in the register of record of rights in the office indicating certificate number and year or land pass number and year.(2)A land owner seeking partition shall apply to the Collector or Settlement Officer or Assistant Settlement Officer of the district where the land is situated in application as prescribed in Form-12 which shall be accompanied by certified copy of Elector's Photo Identity Card or certified copy of Ration Card or Identity Card issued by competent authority. If there is no objection from the neighbouring land holder or from any other corners or the decision or order of the civil court in respect of question of title, the Collector or Settlement Officer or Assistant Settlement Officer shall dispose of the application subject to proper demarcation on the spot. Survey and demarcation report shall compulsorily be countersigned by Technical Officer. The land held in multiple divisions even if held by a single person or juristic person shall be declared a separate holding which shall be entered in the record of rights. Land revenue and other taxes or fee must be assessed and paid by the holder of land to whom land is transferred by partition. In case of any dispute over partition the decision of Collector or Settlement Officer or Assistant Settlement Officer appeal his to the Director or Commissioner and Secretary Revenue Department.Provided that in case of partition of land, No Objection Certificate from the neighbouring land holder, if any, proper clear sketch map showing the exact location of the land and the person or persons to whom the land will be transferred or mutated or partitioned should clearly be indicated. Land recording fee and other necessary fee such as 0.50 percent of the land value must also be paid by the transferor.Provided further that in case of transfer by way of partition or by acquisition of land or gift or exchange, the original land holder shall have to pay the amount of processing fee as stated in first proviso except by inheritance.Explanation - For the purpose of this Rule, inheritance is permissible only on submission heirship certificate issued by competent court or inheritance by Will duly probated by the competent court.(3)Mutation or partition certificate and conveyance deed shall be registered under The Registration Act, 1908.
