The Mizoram Land Revenue Act, 2013

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICATION
No. H. 11018/3/2019-REV, the 17th April, 2023. In exercise of the powers conferred by section
132 of the Mizoram Land Revenue Act, 2013 (Act No. 5 of 2013), the Government of Mizoram is
pleased to make the following rules further to amend the Mizoram (Land Revenue) Rules, 2013, namely:–
1. Short title, extent and commencement:
(1) These rules may be called the Mizoram (Land Revenue) (Amendment) Rules, 2023.
(2) It shall have the like extent as the Principal Rules.
(3) It shall come into force from the date of its publication in the Official Gazette.
2. Amendment of rule 3.-
In rule 3 of the Mizoram (Land Revenue) Rules, 2013 (hereinafter referred to as the Principal
Rules), after sub-rule (7), the following sub-rules shall be inserted, namely:-
“(8) For allotment or settlement of any category of land to any organizations or institutions or
firms or companies or NGOs or individuals, the Government shall, by notification from
time to time in the Official Gazette, classify the land to which the Act applies, into various
grades as it deems fit for the determination of land valuation, land revenue, taxes, etc. Such
classification shall be based on the physical features, nearness to road, railway station, bus
route; availability of irrigation facilities, transport and communication, water supply and
electricity, basic amenities like public office, hospital, educational institutions, development
activities, industrial improvements and the purpose for which the land is being put to use.
(9) The Government shall, by notification from time to time in the Official Gazette, fix the rate
of land value per hectare or square metre for different grades of land under each different
class of lands based on the current market value of the land.”
3. Insertion of new rule 15A.-
After rule 15 of the Principal Rules, a new rule 15A shall be inserted as follows, namely:-
“15A. Terms and conditions in respect of Property Card in Village-inhabited area (Abadi)
for residential purposes:
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(1) For settlement of house site in Village-inhabited area for residential purpose, an application
is to be filed as prescribed in Form-7A. For granting conversion of House Pass into Property
Card a pass holder shall comply with the conditions prescribed by the Government from
time to time.
(2) Land to be settled with the holder is for dwelling purpose and the land shall not be utilized
for another purposes.
(3) Conversion of land held under House Pass into Property Card shall be confined to the area
recorded under House Pass:
Provided that in case there is excess or surplus area inside the survey and demarcation
of land recorded under House Pass if the pass holder wishes to convert his House Pass into
Property Card, the House Pass holder shall have to pay a redemption fee and land revenue
for the excess area. The redemption fee shall be determined by the Government whereas
land revenue payable shall be calculated from the date of allotment of land into House Pass.
The said amount shall be deposited before finalization of the case. The case may be considered
subject to a maximum limit as prescribed in sub-rule (2) of rule 12 of these rules. In case of
refusal to grant conversion, the same will be refunded within one month.
(4) For settlement of a house site land held under a House Pass, there must be a house constructed
by a House Pass holder within the period of five years from the allotment or the land shall
have been properly fenced within the boundaries of the allotted land with durable materials
such as heartwood and bamboo, etc. and the land should also be prepared for construction
of a house.
(5) No transfer of the land, either in part or in whole shall be made except in accordance with
the provisions of the Act.
(6) The Card holder shall comply with any order issued by the Government or Officer so
authorized for improvement of sanitation and to keep the land free from danger to life and
properties such as epidemic disease, fire, etc.
(7) The land may partly or wholly be acquired by the Government of Mizoram or Officer so
authorized for public purposes or for infrastructural development on payment of reasonable
compensation.
(8) Property Card or rights over land shall be cancelled by the Revenue Authority if it is found
that the Property Card is obtained in violation of any provisions under section 33 of the Act.
(9) In the Property Card, the nature of title, annual land revenue and tax payable per year,
location, area, site plan, classification of land and such other particulars, if any, should
clearly be mentioned. In addition, No Objection Certificate, Non-Encumbrance Certificate
and Land Valuation Certificate may also be issued as prescribed in Form-6, 6A and 6B
whenever necessary.
(10) The Competent Authority, on being satisfied that the applicant fully agrees to the terms and
conditions prescribed under these rules, and after obtaining his signature on the Property
Card as a token thereof, shall issue the said Card as prescribed in Appendix-IIA.
(11) The Property Card may be changed or altered in accordance with the Act and rules as
amended from time to time.”
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4. Insertion of new Appendix.-
After Appendix – II of the Principal Rules, Appendix – IIA shall be inserted, namely:-
APPENDIX – IIA
GOVERNMENT OF MIZORAM
LAND REVENUE AND SETTLEMENT DEPARTMENT
PROPERTY CARD
[See section 23A and 23B of the Act read with rule 15A]
                 Property Card No. : _______ of _________
District : ______________   Revenue Circle   : ______________________
Sub-Division : ______________   Revenue Village  : ______________________
PARTICULARS OF PROPERTY CARD HOLDER
     Name     Father’s/Mother’s Name Address Phone No. Aadhar No.
SCHEDULE OF LAND
Plot No. Location Area in Grade Annual Land Nature Classification
sq.m. Revenue of title of land
Permanent Residential
Settlement
Site Plan : Annexed/Overleaf
Date: Name and Signature of Issuing Office
        Seal
Photo of
Card
Holder
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5. Insertion of new Form – 7A.-
After Form – 7 of the Principal Rules, Form 7A shall be inserted, namely:-
“FORM-7A
APPLICATION FOR PROPERTY CARD
[See rule 15A(1)]
1. Diltu Hming (hawrawppuiin) : ______________________________________
2. (a) Pianni, thla leh kum : ______________________________________
(b) Pianna khua : ______________________________________
3. Tuna chenna hmun : ______________________________________
4. Chenna hmun nghet : ______________________________________
  ______________________________________
5. (a) Pa hming (hawrawppuiin) : ______________________________________
(b) Nu hming (hawrawppuiin) : ______________________________________
6. Mobile Number : ______________________________________
7. Aadhar Number : ______________________________________
8. Diltu chu Tribal nge Non-Tribal : ______________________________________
9. Diltu chu Mizorama piang a nih loh chuan
Domicile Certificate a nei em? : ______________________________________
10. House Pass Number leh kum : ______________________________________
11. House Pass validity : ______________________________________
11. House Pass neihna hmun : ______________________________________
12. Pass neihna Village Council hming : ______________________________________
13. Ramri - (a) Hmar lam : ______________________________________
(b) Chhim lam : ______________________________________
(d) Khawchhak lam : ______________________________________
(c) Khawthlang lam : ______________________________________
14. Ram tha taka enkawl a ni em? : ______________________________________
15. A hnuaia document te hi thil tel a ni em?
(a) House Pass (Attested Copy) : ______________________________________
(b) Electoral Photo Identity Card (Attested Copy) : ______________________________________
(c) Aadhar Card (Attested Copy) : ______________________________________
(d) Chhiah pêkna hnuhnung ber : ______________________________________
(e) Tribal/Domicile Certificate : ______________________________________
A chunga sawite khi a dik vek tih ka hriattir e. Thil dik lo târ lan a nih erawh chuan allotment
emaw, settlement pawh tihfel ni mah se, sût lêt leh theih a ni tih ka hria a, ka pawm bawk e.
D a t e:
Place :
Diltu Signature:………………………
Dr. Lalzirmawia Chhangte,
Secretary to the Govt. of Mizoram,
Land Revenue & Settlement Department .
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/50
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