[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:- (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. "(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"Gujarat
Land Revenue (Amendment) Rules, 2022
In the Gujarat Land Revenue Rules, 1972, in rule 107, after sub-rule (4), the
following sub-rule shall be inserted, namely:-