Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LAND REVENUE (INQUIRY INTO TITLE OF LAND) RULES, 1967 CONTENTS 1. Short title 2. Notice of inquiry and order under Section 20 (2) MAHARASHTRA LAND REVENUE (INQUIRY INTO TITLE OF LAND) RULES, 1967 In exercise of the powers conferred by clause (iv) of sub-section (2) of Section 328, read with sub-section (5) of Section 20 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 the 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 (Inquiry Into Title Of Land) Rules. 1967. 2. Notice of inquiry and order under Section 20 (2) :- (1) Before commencing an inquiry under sub-section (2) of Section 20, a written notice in Form "A" appended to these rules of the proposed inquiry and of the time and place and subject-matter thereof shall be affixed not less than ten days before the inquiry at the chavdi or some other public place in the village in which the property to which the inquiry relates is situate; and in a conspicuous position upon such property. (2) A copy of the notice shall also be served not less than ten days before the inquiry on all persons who are known or believed to have made any claim to, or to be interested in, the subject-matter of the inquiry, and every such notice shall be served in the manner provided in Section 228 for the service of a summons. (3) A notice in Form "B" appended to these rules of any order passed under sub-section (2) of Section 20 specifying briefly the subject - matter contents and date of the order passed, shall be served in the manner specified in sub-rule (2) upon the persons referred to in that sub-rule. (4) Such notice shall also be affixed in the places specified in sub- rule (1).