Gujarat Land Revenue (Amendment) Rules, 2022

[31st March 2022]

WHEREAS, certain draft rules were published as required by sub-section (3) of section 214 read with section 135D of the Gujarat Land Revenue Code, 1879 (Bom. V of 1879), at pages 389-1 and 389-2 of the Gujarat Government Gazette, Extraordinary, Part IV-B, dated the 22nd December, 2021, under the Government Notification, Revenue Department No.GHM/2021/158/M/HKP/102019/2760/J, dated the 22nd December, 2022, inviting objections or suggestions from all persons likely to be affected thereby within a period of thirty days from the date of publication of the said notification in the Official Gazette;

AND WHEREAS, no objections or suggestions has been received from the public by the Government in respect of the said notification;

NOW, THEREFORE, in exercise of the powers conferred by sub-section (1) of section 214 read with section 135D of the Gujarat Land Revenue Code, 1879 (Bom. V of 1879), the Government of Gujarat hereby makes the following rules further to amend the Gujarat Land Revenue Rules, 1972, namely:-

Rule - 1. Short title and commencement.

(i)       These rules may be called the Gujarat Land Revenue (Amendment) Rules, 2022.

(ii)      They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.

In the Gujarat Land Revenue Rules, 1972, in rule 107, after sub-rule (4), the following sub-rule shall be inserted, namely:-

"(4A) (i) Entry of an order by any revenue officer/authority/court, online encumbrance creation by bank and removal of encumbrances where online encumbrance has been created by bank, notices shall be issued under section 135D of the Code and where no objection is raised, either manually or electronically by any person, decision about certification of such entry shall be taken within 10 (ten) days of the date of service of last notice:

Provided that the period of raising objections for mutations other than those mentioned above as per section 135D of the Code shall be 30 (thirty) days from the date of service of the last notice to the persons having interest therein as mentioned in section 135D (2) of the Code.

(ii) For notices under section 135D to be served electronically, the following procedure shall be followed, namely:-

(a)      The e-mail address of all the persons having interest therein shall be as provided in the Application Form.

(b)      Portable Document Format (PDF) copy of notice under section 135D of the Code shall be sent electronically and notices under section 135D shall also be served manually. If no objection is raised within the prescribed time, the decision shall be taken"