Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (DECLARATION OF VILLAGE) ENQUIRY RULES, 1959 CONTENTS 1. . 2. . 3. . BOMBAY VILLAGE PANCHAYATS (DECLARATION OF VILLAGE) ENQUIRY RULES, 1959 In exercise of the powers conferred by clause (i) of Sub-Section (2) of Section 176 of the Bombay Village Panchayats Act, 1958 (Born III of 1959) (hereinafter referred to as "the Act") and in supersession of Government Notification, General Department, No.S.174/8, dated the 7th June, 1940 and of all other rules corresponding to those contained in that notification and in force in any part of the State, immediately before the publication of these rules in the Bombay Government Gazette, the Government of Bombay hereby makes the following rules, namely 1. . :- These rales may be called the Bombay Village Panchayats (Declaration of village) Enquiry Rules, 1959 . 2. . :- Whenever it is proposed to declare any local area to be a village under sub-section (1) of Section 4 of the Act, [the Chief Executive Officer shall either himself or through any officer or servant of the Zilla Parishad] make or cause an inquiry to be made to ascertain the population, the ordinary land revenue and the extent of such local area and whether such local area comprises a revenue village or a group of revenue villages or hamlets forming part of a revenue village or any other administrative unit or part thereof. 3. . :- (1) Where the local area comprises a revenue village, the [Chief Executive Officer] shall submit to the Commissioner a statement in Form 'A' hereto annexed. (2) Where the local area comprises a group of revenue villages or hamlets forming part of a revenue village or any other administrative unit or part thereof, the [Chief Executive Officer] shall submit to the Commissioner a statement in Form 'B' hereto annexed.