Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LAND REVENUE (APPEALS, REVISION AND REVIEW)RULES, 1967 CONTENTS 1. Short title 2. What appeals shall lie to State Government 3. Form and contents of appeal and application 4. Presentation of appeal and application 5. Rejection of appeals and applications 6. Consolidation of appeals and applications MAHARASHTRA LAND REVENUE (APPEALS, REVISION AND REVIEW)RULES, 1967 In exercise of the powers conferred clause (lxiii) of sub-section (2) of Section 328 read with Chapter XIII of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966), and in supersession of all previous rules made in this behalf and continued in force by virtue of third proviso to Section 336 of the said Code, the Government of Maharashtra hereby makes the following Rules, the same having been previously published as required by sub-section (1), of Section 329 of the said Code, namely 1. Short title :- These rules may be called The Maharashtra Land Revenue (Appeals, Revision and Review) Rules, 1967. 2. What appeals shall lie to State Government :- An appeal shall lie to the State Government under Section 248 from - (a) the original decision or order of the Commissioner, the Settlement Commissioner, the Director of Land Records and of the Deputy Director of Land Records invested with the powers of the Director of Land Records; (b) the decision or order passed in appeal for the first time by a Commissioner, the Settlement Commissioner, the Director of Land Records or of the Deputy Director of Land Records exercising the powers of the Director of Land Records, against any decision or order of his subordinates. 3. Form and contents of appeal and application :- (1) Every appeal or an application for revision or review under Chapter XIII of the Code shall be made in the form of a petition addressed to the appropriate authority and shall be drawn up in concise 1[and intelligible] language. It shall bear the signature or thumb impression of the appellant or, as the case may be, the applicant, or his duly authorised agent and shall bear a Court-fee stamp of such value as is provided therefor in the Bombay Court- Fees Act, 1959. (2) The appeal or application shall contain the following particulars, that is to say:- (i) the name of the appellant or the applicant, as the case may be: (ii) his father's name; (iii) his occupation and place of 1[residence and address] and (iv) the name and address of the writer, if any, of the appellant or applicant. (3) The appeal or application shall also contain a brief and 3 [XX] statement of facts on which the appellant or applicant relies in support of his appeal or application, and the grounds of his objection to the order or decision against which the appeal or application is made. 1. R and F.D. No. UNF 2567-R-24-5-68, M.G.G. Pt. VI-B, Ex. 14-5- 1968, p. 700. 3. R and F.D. No. UNF 2567-R-24-5-68, M.G.G. Pt. VI-B, Ex. 14-5- 1068, p. 700 4. Presentation of appeal and application :- (1) Appeals or applications for revision or review may either be presented to the appropriate authority in person or be forwarded to it by post. (2) Where an appeal or application is sent by post, the postage on the cover containing it must invariably be fully pre-paid. 5. Rejection of appeals and applications :- Non-compliance with the provisions of the preceding rules in any material respect may render an appeal or application liable to be rejected without enquiry into its merits. 6. Consolidation of appeals and applications :- A Revenue or Survey Officer may consolidate any appeals or applications, if any - (a) all the parties thereto agree to such consolidation; and (b) they involve common questions of law and facts.