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KARNATAKA LAND REVENUE (FIFTH AMENDMENT) RULES, 1969

KARNATAKA LAND REVENUE (FIFTH AMENDMENT) RULES, 1969

KARNATAKA LAND REVENUE (FIFTH AMENDMENT) RULES, 1969

 

PREAMBLE

In exercise of the powers conferred by Section 197 of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964), the Government of Karnataka, hereby makes the following rules further to amend the Karnataka Land Revenue Rules, 1966, the draft of the same having been previously published as required by sub-section (1) of the said section in Notification No. GSR 20 (RD 61 SYS 64-I), dated 28th December, 1968 in Part IV, Section 2C(i) of the Karnataka Gazette, dated 16th January, 1969, namely.

Rule - 1. Title and commencement.

(1)     These rules may be called the Karnataka Land Revenue (Fifth Amendment) Rules, 1969.

(2)     They shall come into force at once.

Rule - 2. Substitution of new Rule for Rule 79.

For Rule 79 of the Karnataka Land Revenue Rules, 1966, the following rule shall be substituted, namely.

"79. General programme for repair of boundary marks".

(1)     After the introduction of survey settlement in a district a decennial programme of repairs to boundary marks shall be prepared by the Deputy Commissioner of the district, in consultation with the Superintendent of Land Records. The Deputy Commissioner shall send a copy of the programme to the Commissioner for Survey, Settlement and Land Records. The Deputy Commissioner shall select the villages for the programme by circles so that each Revenue Inspector will have three or four villages in his charges for this work every year. He shall also send a report on the completion of the execution of the programme to the Commissioner for Survey, Settlement and Land Records, every year.

(2)     In respect of the villages selected for the programme, prepared under sub-rule (1) the Deputy Commissioner shall issue notice under sub-section (2) of Section 143 before the First November of each year specifying the names of the villages in which boundary marks are due for repairs and the authorised boundary marks, calling upon the land holders in such villages to complete the repairs by the First December of such year. Such notice shall be affixed before First November of such year in the Chavadi of each such village and in the Office of the Tahsildar of the Taluk in which the village is situated.

(3)     If the boundary marks are not so repaired by the First December, the Deputy Commissioner shall cause action to be taken under sub-section (3) of Section 143."