Maharashtra Land Revenue (Inquiry into Title of Land) Rules, 1967

The Maharashtra Land Revenue (Inquiry into Title of Land) Rules, 1967

Published vide Government Notification No. UNF, 1567-(e)-R, dated 21st August, 1967 (M.G., Part 4B, page 2084)

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In exercise of the powers conferred by clause (iv) of subscriber section (2) of section 328, read with subscriber-section (5) of section 20 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966), and in suppression 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 subscriber-section (1) of section 329 of the said Code, namely;-

1. Short Title.- The rules may be called the Maharashtra Land Revenue (Inquiry into Title of land) Rules, 1967.
2. Notice of Inquiry and order under Section 20 (2).- (1) Before commencing an inquiry under sub-section (2) of section 20, a written notice in Form "A" appended to these rules of the proposed inquiry and of the time and place and subject-matter thereof shall be affixed not less than ten days before the inquiry at the chavdi or some other public place in the village in which the property to which the inquiry relates is situate; and in a conspicuous position upon such property.

(2) A copy of the notice shall also be served not less than ten days before the inquiry on all persons who are known or believed to have made any claim to, or to be interested in, the subjected-matter of the inquiry, and every such notice shall be served in the manner provided in Section 228 for the service of summons.

(3) A notice in Form "B" appended to these rules of any order passed under sub-section (2) of section 20 specifying briefly the subject-matter contents and date of the order passed, shall be served in the manner specified in sub-rule (2) upon the persons referred to in that sub-rule.

(4) Such notice shall also be affixed in the places specified in sub rule (1).

Form "A"

[See rule 2 (1)]

A Form of Notice under Section 20 (2)

To,

A, B

Whereas (here describe the property of right in or over any property) is claimed by Government (or by C, D against Government), notice is hereby given that an inquiry will be held by me to decide that claim.

You are hereby required to attend before me either in person or by a duly authorised agent at ........ O' clock of the ............. noon ( at the site in dispute or) at my office (camp at ........ in the ........ taluka) on the ......... day of ........ 19 .......... At which time and place an inquiry into the same claim will be made.

And you are hereby required to produce before me at the time and place referred to above any documents or evidence you may wish to be heard.

If you fail to attend in person or by a duly authorised agent in pursuance of this notice the claim referred to above will be decided in your absence.

[Given under my hand and the seal of this office.]

Dated this ........... day of ........... 19 ..........

[Seal of Office]

(Signed)

Collector or Survey Officer.

Form "B"

[See Rule 2(3)]

Whereas in accordance with a notice duly served under Rule 2(2) of the Maharashtra Land Revenue (Inquiry into Title of Land) Rules, 1967m an inquiry was held by me on .............. and order passed on ............

Notice is hereby given to all person concerned and to (here specify the person to whom this notice is directed) that my decision and order is that: (here summaries the order and define the property or right to which it relates).

[Given under my hand and the seal of this office]

Dated this ........... day of ........... 19 ..........

[Seal of Office]

(Signed)

Collector or Survey Officer.