Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LAND REVENUE (PROCEDURE OF REVENUE OFFICERS) RULES, 1967 CONTENTS 1. Short title 2. Mode of serving summons 3. Mode of serving notice on authorised agent MAHARASHTRA LAND REVENUE (PROCEDURE OF REVENUE OFFICERS) RULES, 1967 In exercise of the powers conferred clause (Ixiii) of sub-section (2) of Section 328 read with Sections 1[228] and 230 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 (Procedure of Revenue Officers) Rules, 1967. 2. Mode of serving summons :- (1) Where the person serving a summons serves it by tendering or delivering a copy of it to the person summoned, he shall require the signature or the attested thumb impression of the person to whom the copy is tendered or delivered to be endorsed in acknowledgment of service on the original summons. (2) Where a summons is served by affixing a copy of it to some conspicuous part of the usual residence of the person summoned, the person serving the summons shall return the original copy of the summons to the revenue or survey officer by whom it was issued with a report endorsed thereon or annexed thereto stating that he has affixed the copy, the circumstances under which he did so and the name and address of the person in whose presence the copy was affixed. The report shall be attested by the person in whose presence the service was affected. 3. Mode of serving notice on authorised agent :- (1) Where the authorised agent on whom a notice under the Code is to be served is a legal practitioner, the notice may be served by leaving a copy thereof at his office or at the usual place of his residence, and such service shall be deemed to be as effectual as service on the authorised agent personally. (2) Where the person on whom the notice is to be served cannot be found and such person has no authorised agent, service may be on any adult member of the family of such person who is residing with him. Explanation For the purpose of this sub-rule, a servant shall not be deemed to be a member of the family of the person on whom the notice is to be served. (3) Where a notice is.served either by tendering or delivering a copy thereof personally to the person to whom it is to be served or his authorised agent, he shall require the signature or thumb impression of the person to whom the copy is tendered or delivered to be endorsed in acknowledgment of service, on the original notice. (4) Where a notice is served by affixing a copy thereof at the last known place of residence of the person on whom the notice is to be served the person serving the notice shall return the original copy of the notice to the officer who issued it, with a report endorsed thereon or annexed thereto stating that he has so affixed the copy, the circumstances under which he did to the name and address of the person in whose presence the copy was affixed; and where the copy is affixed at the last known place of residence of the person on whom the notice is to be served, the report shall also contain t h e name and address of the person by whom the house was identified and shall be attested by the person in whose presence the service was made or person by whom the house was identified.