Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA INCREASE OF LAND REVENUE AND SPECIAL ASSESSMENT RULES, 1974 CONTENTS 1. Short title 2. Definitions 3 . Form of return under Section or Section 6-A and other particulars to be mentioned in such return 4. Form of assessment list and the particulars to be mentioned in such list 5. Manner of publishing assessment list under Section 6(5) 6. Manner of making application # under Section 7 (6) 7. Manner of making appeal to Collector MAHARASHTRA INCREASE OF LAND REVENUE AND SPECIAL ASSESSMENT RULES, 1974 In exercise of the powers conferred by sub-section (1) of Section 13 of the Maharashtra Increase in Land Revenue and Special Assessment Act, 1974 (Mah. XX of 1974), and all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules without previous publication as allowed under sub-section (2) of the said Section 13 (being rules made for the first time) namely : 1. Short title :- These rules may be called the Maharashtra Increase in Land Revenue and Special Assessment Rules, 1974. 2. Definitions :- In these rules unless the context otherwise requires : (a) "Act" means the Maharashtra Increase in Land Revenue and Special Assessment Act, 1974 (b) "Section" means section of the Act; (c) "Form" means a form appended to these rules; (2) Words and expressions used in these rules and not defined therein shall have the meanings assigned to them in the Act. 3. Form of return under Section or Section 6-A and other particulars to be mentioned in such return :- (1) The return to be submitted 1i n the city of Bombay, to such revenue officer as the Collector may, by order in writing in this behalf designate, and elsewhere, to the Tahsildar under Section 6 or 6-A] shall be in the Form I. (2)2 ***** 1. Substituted by G.N. of 8-9-1987. 2. Deleted by G.N. of 31-8-1976. 4. Form of assessment list and the particulars to be mentioned in such list :- (1) The assessment list to be prepared under sub-section (1) of Section 7 , (a) in respect of increase of land revenue leviable on the amount of total land revenue shall be in Form II; and (b) in respect of increase of land revenue leviable on the amount of special assessment shall be in Form III. (2)1 ***** 1. Deleted ibid. 5. Manner of publishing assessment list under Section 6(5) :- (1) The assessment list prepared under sub-section (1) of Section 7 shall, as soon as practicable after it is prepared, be published by affixing a copy thereof 1 (a) at the office of such revenue officer as the Collector may by order in writing in this behalf designate in the City of Bombay and elsewhere at the office of the Tahsildar or Naib Tahsildar. 2 (b) at the office of the Collector in respect of the City of Bombay and at the village chavdi, elsewhere; and (c) on the notice board of the village panchayat and where there is no village panchayat at any prominent place in the village. Explanation I Where the assessment list is in respect of lands which are situated in more than one village, it shall be published in every such village. Explanation II Where a person has lands in more than one village and if the assessment list is published in any one of these villages, it shall be considered that the requirement of publication of assessment list has been complied with so far as that person is concerned. (2) The fact that the assessment list has been prepared and published may also be announced in the village by beat of drum 6[or by publishing in the local newspaper having wide publicity 1. Substituted by G.N. of 8-9-1987. 2. Substituted ibid. 6. Manner of making application # under Section 7 (6) :- An application to 1such revenue officer as designated by the Collector in the city of Bombay and to the Tahsildar elsewhere] under subsection (6) of Section 7 shall (a) state in clear, concise and intelligible language, the grounds on which the correctness of the assessment list or any particulars therein are disputed; (b) specify the name and address of the applicant; (c) bear the signature or thumb impression of the applicant or of his duly authorised agent; and (d) either be presented to 1 [such revenue officer as designated by the Collector in the city of Bombay and to the Tahsildar elsewhere] in person or be sent to him by post. 1. Substituted ibid. 7. Manner of making appeal to Collector :- (1) Every appeal to the Collector [and in cases covered by subsections (3) and (4) of Section 7 to the officer authorised by the State Government under sub-section (7)of Section 7] shall be in the form of a petition, addressed to Collector or, as the case may be, the authorised officer 1[***]. It shall bear the signature or thumb impression of the appellant, or his duly authorised agent. (2) Every such appeal shall specify the name and address of the appellant and shall clearly 2set forth concisely and under distinct heads the grounds of objection to the order appealed from without any argument or narrative . (3) Every such appeal shall either be presented to the Collector or, as the case may be, the authorised officer in person or be forwarded to him by post. (4) Every such appeal shall be accompanied by the original or a certified copy of the order of 2 [such revenue officer as designated by the Collector in the city of Bombay and of the Tahsildar, as the case may be] against which the appeal is made. 1. Deleted by G.N. of 31-8-1976. 2. Substituted ibid.