LexThe Compliance of various orders 1989
Tripura · state statute
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- PREFACE
i cae PEAT EE DT
Bark f
in implementation of the programme of revision of recotd«of+
| - rights started in October, 1978 various /Memoranda/Instructions have
been issued from time to time for proper guidance of the staff
- working in the field as well as for removal of some confusions from
si . their mind.
Gera From sometime past it was felt necessary to compile all those
- Memoranda/Circulars io the extent possible to make them readily
available with the staff concerned.
fe
i Accordingly an up-to-date compilation containing the various
- Orders/Memoranda/Insiructions ete. have been brought out.
: | | i
| "
It is hoped that all the staff concerned in the revision of record~
of-rights will make best use of this corapilation.
S. B. Sen
ee Director of Land Records & Settlement, Agartala,
| 47-5-"89.
Pama
GaSe
he
las
CONTENTS
La Subject G.O. No./Date of Page No.
| ea Memo/Letter No.
ENTRIES OF KHASARA
Recording of name of possesors Wit. Cee} 1
ii status in khasara. |
" ( List of names of paddy classified as _ G.O. No. 29 i?
i _-HLY.Y. for recording in khasara.
{ . Recording of land deserted by Bangla-- G.O.No. 3 1
7 _ desh Nationals. hi
. Transfer/surrender/eviction of Landin. GO.No. 4
_ violation of the provisions of the Act.
ENTRIES OF KHATIAN |
e _ Procedure of recording of Land G.0. No. ey 6 ie
deserted by Bangladesh ‘Nationals. :
- Method to be followed in entries of GO.No ll |G
"the nameé of Club in khatian. Bits 3
_ The land in the name of T.T.C. to be G.O. No. © 12 | 6
af " recorded in the name of respective :
; Deptt. ae 3 |
. Some instructions 4h, ing entries GOs Ne. ne | :
ihe on observation of the Revenue ui dered ashe | .
Bi co 3 nee” |
i Rs shhel oe rant No. 14 7
f G.O. No. 35 18
K Memo dt.
22nd March ’79 26
G.O. No. | 25 13
; Hiidiont deed. |
Recording of specific caste of sch. Memo dt. 29th Dec. 1980 38
- caste in kha tian, |
Procedure to be followed i i Memo dt. 3.8.81. 42
| dt. 2.3.84. ° 70
ae Hi 44 | dt. 3.3.84 | 7
Baa of different occupants in Col. | Memo dt. 19.4.83 | 48
24 of khatian. Beit ai - Note for order
ee isi Ce dated 4.8.79. | 97
Procedure of recording of land held by | Memo dt. 29.6.83 | 60 |
Deptts. of the Government, Mirettted 21.7683 61 |
PE a | | Me dts d7.12°83 67 |
Note for order .
dated 5.4.80 98
ta
(eae
Sl. No. subject G.O. No./Date of ~ Page No,
Memo/Letter No,
15. Recording of alluvial land. Memo dt. 14.12.83 heel
Note for order ou
dated 29.11.80 st | 99
16. Addendum of O & M. regarding Addendunt | | 91
| filling up of cols of khatian.
falibe
17. Addendum of O & M about entries of | Addendum |
| raiyets of under raiyets. dt, 18.4.83 een
18. Addendum of O & M regarding the Addendum |
contents of page 16. dt, 14.6 83 Ho 2 |
19. Recording of Land used as brick field Note for order |
on temporary contract. dated 5.1.80 | HOe » |
C. CLASSIFICATION OF LAND ea |
20. Classification of Nal, Lunga and Tilla ©G.O. No. 5 | Perlite
to be written below the classification |
made on utilisation.
21. New classification for ‘Pump House’ GAO Noi "19)) 58 11, 21
‘Information Centre’, ‘Rubber Planta- ~© Note for order 95
tion’ ‘Nayanjuli’. dt. 28 3 80, 12.4,80 [4 982
22. Actual class of land to be taken into Note for order : 108
considerationfor conversioninhectare. dated 27.781 ‘LOS
Note for order eae
Ct.) 29, /cou
D. PREPARATION OF REGISTERS
23. Method in preparation of Family land G.O, No. | 7 iiaed
statement. ; : |
24. Preparation of plot Index ina ended G.O. No. 30 | 1) 16
form. 5
25. The names of unauthorised occupants G.O. No... 36,, 375) 395 }rd9; 2p 22
to be made in separate statement Letter dt. 28.3.80 bi | 112
instead of khatian,
26. Maintenance of movement register in Memodt. 124.83 9 } 56
camps. ©) 8 “on Memo dt. 19.6.84 | NEE d i)
27 Maintenance of a chart in camp Memodt. 4.6.83 hs A Re a
showing different statistics, zl
28. Maintenance of inspection book in Memodt. 20,2.84 | 69
camp.
: SUNOS Subject
ate
: Dy | Preparation of village note.
| Preparation of ety land statement
_in the name of holders who are residing
“in Bangladesh.
RECORDING | OF TEA ESTATE LAND
‘ Opening of khatian in the name of
ve ROB. Estate against the pee allowed to |
Ati Tetain.
. Recording of Tea Garden land_trans-
ferred in violation of provisions of
i _ section 178
DISPOSAL OF CASES
‘Procedure. in iapsial be dispute cases
a eee Govt, khas land.
ms "Recording ibe Jand of ‘Gap’ plot of last
a settlem ent operation.
5 Bicpésal of dispute cases entered in
| bujharat stages.
“ Limitation period u/s 96 of the TLR &
LR Act 1960 in case, of sou-moto
A proceeding, |
Issue of notice to land | holders wel-
ahead of the date of hearing of case.
i Procedure for disposal of Revenue —
"Disposal of cases
‘recording their status in revisional
. Final publication of Tea Garden
_ khatians of last settlement and there-
after revision of R.O.Rs.
i) s a l20.2rands
G.O. No./Date of
Memo/Letter No.
| Addendum dated 7.1.81
Note for order
dt. 15.11.80
Extract of minutes of meeting
dt, 8.9.81 :
Note for order
dated 10.6.82
GO. No. 8
Memo dt. 26.3.84
Note for order
14.11.80
Meme dt. 18.3.83
Note for order
dated 10.6.81
G6. No. 9
G.O. No. 24, 26
Memo dt. 9th Feb, 1979
dt. 30.4. 1980
2.4.83 aobwedty
Memo dt. 18.12.89
Memo dt. 10.1.89
dt. 26.3.84
Memo df. 19.5.81
Letter dated 28-8.80
Memo dt. 22.6.83
Memo dt. 20 1.83
Letter dated 2,12.80
Letter dt. 30.7.83
Memo at. 14.5.84
Page No.
90
131
113
109
104
32
106
a |
13
14
25
43
54
33
SI. No, Subject
‘'G. ALLOTMENT OF LAND AND
CANCELLATION THEREOF
42. | The procedure to be followed in can-
cellation of allotment of land.
| 43. | Allotment of land after final publi-
45,
46,
47,
48.
49.
50.
SI.
32:
33:
cation of records and incorporation
thereof in records.
Recording of status of allottees of
different period.
Realisation of premium and mainten-
ance of register thereof.
Allotment of land to be made in a
mouzawise proceeding. ®
Allotment of land recorded in the
khatian of Relief’ and Rehabilitation
Deptt.
Allotment of land procedure to be
followed for collection of premium.
Classification of forest trees and
disposal thereof in allotment of land.
Instruction to allot land to both
husband & wife. .
No land should be allotted where
Forest trees exist.
Priority in allotment cf land to the
jhumias.
Meeting of Sub-Divisional allotment
committee’ once in a month.
No premium to be charged for Jhumia,
Landless agri worker and artisan for
house site.
G.O. No./Date of.
Memo/Letter No.
G.O. No. 10
Memo dt. 19.11.79
Memo dt. 19.3.80 |
G.O, No. 34
|
G.O. No. 41
Memo dt. 17.3.83
Note for order
dated 15.1.81
Note for order
dated 19.3.81
Note for order
dated 18.1.84
G.O. No. 42
Memo dt. 3.3.79
dt. 31.10.80 b> Ides 33.84
Memo dt. 8.5.79
Memo dt. 31.10.81
Memo dt. 18.3.82
Memo dt. 27.2.84
Extract af Memo of Rev.
Minister dated 23.8.83
Letter dated 5.1.87 |
Letter dated Dec. 1983
‘Extract dated |) 14,4,84
Page No. —
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AY
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7
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veal
Me Subject G.O. No./Date of Page No,
4 Memo/Letter No.
; Recording of allotted land transferred Note for order
in| violation of condition of allotment. dated, 2.2.80 )00
e ‘ecording of land allotted before last Note for order
settlement but not recorded. dated 31.3.81 107
ne in Memo at, 6.6.83 59
BUT REE Memo dt. 15.10.84 78
aiSB. “No assessment of land revenue for land Memo dt. 29.10.84 81
“held by Deptis. Municipality ete;
Et
Es le
Pde mae LAND REVEUE AND THEIR REALISATION :
| Es " ie 93 31 Instruction regarding oa of. .G.O. No... 15 8
pO MRR ENE enforcement of land revenue assessed
ee aate in revisional operation:
ot 60. | Clearance of Land Revenue during Memo dt. 21.3.83 35)
Bee hae " sanotion of mutation. ai -iadty &iB-4:80 36.
Pav te: : 2 dh 1283 55
; ‘ 61. Determination of revenue during Memo dt. 28.5.80 37
eee yt, revision of record-of rights. _
62. Aotision of road cess. Memo dt. 22.5.83 58)
fern esis | 4 ;
Re JUNCH, RE-ARRANGEMENT AND
| "FRAMING OF KHATIAN :
ee i 63, ; Re-arrangement of khatian and prepa- G.O. No, 17 i)
nhs ration of khatian Index on alphabeti- Memo dt. 2-8-84 7&
Snes cal order,
|
“64, Procedure of suining of recoils for FO WINDOW eo a) 12, 14
| ‘ita a) publication. Memo dt. 24-3-83 54
ee TV eae : xy te {24-3684 73
ao aa 4 dt. = 48-84 78
egal | Letter dt. 15-12-82 115
| 65. Junch of records Memo dt. 23-9-81 43
i bo) Wate DORI 2-85 63
ie . 9 dt. 163-84 72
‘Consignment of records published Memo dt. 23-11-81 45
finally. hd
reparation of photostat copies of Memo dt. 4=4+83 55
ean veD oul tadtadne84 10
oe ! om
[ wi ]
SI No. Subject G.. No./Date of PageNo,
Sie crite Cee pee : e Memio/Letter No. ABE
68. Fina! publication of’ records after © Mem@dt. 31-3-84 gaga
furnishing certificate on the body of bik
the khatian. ala; '
| ilies
69, Junch and correction of records to Lettel dated ai
r¢move the mistakes. 7-12-83 LFS
K. INKING AND COMPARISON OF | " AG Hi
BOUNDARY OF SHEETS |
70. Register of sheets along Indo-Bangl- G.O.\No, 18 Ni
desh boundary line. -
71. Inking of sheets in blue cobalt after G.O.j§No. 40 ime |
the bujharat stage Lette dated |
(21912683 | 118
72. Care in preservation of maps and . Mem dt. 28-3-80 41430 is
and fixation of liability. | | { i en
73. Details tobe mentioned in marginof Mem@dt. [1-3-83 | + LT {i
sheets. et ean i
74, Survey and plotting of boundary . Memb dt. 14-12-83 “eat "4 ig
pillers along the Bangladesh boundary, re Ht c
L. FOREST LANDS i He
75. Categorisation of the land of Forest G.O§No. 20 re ee |
Deptt. F
716. Recording of land of Forest villagers | Memp dt. 17.1.79 es ;
allotted by Forest Deptt. rah
77. Recording of “erst-while’’ protected Memb dt. 18.10.84 » 80
forest area. Lette— dated | st Teg [
30.10.78 | 85
78. Rescindment of the Notification regard- Orde§dt. 9.8.82 84
ing protected Forest. Nia
M. CFRTIFIED COPY AND PARCHA al:
79, Issue of parcha-to interested persons G.O % 21 14)
once at any stage.- ; Sit
80. Maintenance of Register of parchain Mempdt. 18.9.79 be 30. aie
Halka Camps. Mem§ dt. 3.8.81 Meteorite
81. Officers authorised to issue certified Notiigcation dt. it “al ie
copies u/s 76 of Evidence Act. 10.8.79 f a ee
D9 dt. 4.3.83. Herth d bi ve } ee
N. BARGADARS - eka ae
82. Procedure of recording of non-tribal © G.O.§No. 22:
in land held by Tribals. Mem@ dt. 27.8.79
Page No.
an
30
33
106
113
“dated "oun 30
15
“Memo dt. 18.4.79 — oat
dment ofO&M. = 9
26.9.79 32 Memo di.
43
n tructio a Ri 1¢.
ming of mutation.
dt. 16.10.81
8.6.84 16
Gone 3b 16
register |
thereof a and in ae an.
50
ao
conn
ee SSL Ne
oo
[ viii }
Sl. No. Subject G.O. No./Date of Page No.
pein Sea seis ___ MemojLetter No. aa
$6. Allotment of land in second schedule. Letter dt. 2-1-81 115 ‘
| » dt. 9-9-83 L6H)
R MISCELLANOEUS |
97, Maintenance of diaries by the Amin Memo dt. 1-3-79 265
showing no. of plots in bujharat. ” af 30-4-80 36 | | .
98. Memo for co-operation of all Deptt. Meme dt. 7-9-79 28 |
in preparation of record-of-rights. |
99, Compilation of statistics in Jarip Memo dt. 31-10-80 39 | |
Forms. dt, 26-6-8: 4)
» dt, 18-8-81 42).
», dt. 281-82 45.
»» dt, 2-4-82 46
, dt. 21-3-83 Hi Oe
dt, 21-3-83 54)
» dt 3-5-83 56
100. Revenue Inspector, Tehsilder to be Memo dt 285-81] 40 |
allowed to inspect records in camps. 1 i
101. Powers of Survey Officer u/s 52 Memodt. 17-6-82 — 50}
and fixation of boundaries of holding. | HH
102. Maintenance of order sheet of mouza Memo dt. 9-2-83 51) |
file “A’’. i to dby 417-3283 57 i
, Adden dt. 16-1-85 92
103. Entries in Easement Form Memo dt. 5-8-83 61
104. Norms for different workers Memo dt, 9-9-83
2 M dt. 12-6-84 HET
105. Staff alerted to stay at their places nee a
of works. 3 ” 15-12-83 66
106. Maintenance of diaries by all staff. Memo dt, — 3-3-84 7 |
Memo dt. 29-10-84 Shi
Memo dt. 6-2-85 83
107, Responsibilities on preparation of | Memo dt. 30-4-84 73
record-of-rights of different officer
defined. |
108. Moharars without license should not Memodt. 24-10-84 80).
be allowed to represent at the attes- ot
tation camp.
109. Members of C,R.E. F. to be consi- Memo dt. 29-10-84 | 81 a
dered as ex-service personnel in allot- | Mii a bal : |
ment of land. | j
; | ;
|
Si has.
ASE No.
ete Fishery. Deptt. | :
Amalgamation of stages for revisional
operation !
ai
Hai.
nat T3.
hid,
116.
HOHE ZO.
A |
123.
P24.
nig. |
115.
117.
118.
119.
22, |
pegs op Re | : { ix
Subject eo as
‘Transfer of khas water areas to
Proposal for amendment of Rule 67
& 68 has not been accepted.
Deletion of word Sel “ya” —
Annexure—I of O & M,
Extraction area by direct measure-
ment instead of mechanical method
in conjusted areas, —
Maintenance of boundary & Tripura
Pillars.
Convension table from acre to hec-
tare.
Certificate of check records by the
can Officer before F. P.
Officer authorised to issue notice in
Notification of Forest Deptt.
Rev."Minister’s more for recording of
Deptt. Land.
Minister of the meeti
Chief Minister on 8-3-80.
Demarcation of bound y of National
Highway & updating Rev. records.
Collection of Agri. Stocks in T.S.S.
Form No. 52. |
held by the
- Modification regarding entry in Col.
15 of Khatian
Corrigendum regarding recording of
allotted land paris Revisional Ope-
ration
Assessment of Land owned by S.T, &
S.C. recording thereof in the R.O.R-S.
0 fae
.O, No./Date of
Memo/Letter No.
5-11-84
3-1-85
Memo dt.
sere Lys
Notification
_ dated 2-9-78
Letter dt. 6-5-83
Letter dated
15-11-80
Note for order
Letter dt. 11-1-79
Letter dt. 24-11-83
Letter dated
11-10-84
Memo dt. 3-3-84
» dt. 2944.52
9 dt. 2~] 1=78
» dt. 27-5-80
Letter dt. 3-12-84
Letter dt. 11-+2-81
Memo dt. 19-6-84
Corrigendum
dt. 8-8-84
Letter dt. 2-9-80
Page No.
82
Higa
83
88
101
104
114
116
118
72
84
85
86
89
103
112
113
119
‘the names such as :—
ahs Fe
wa a8.
wgra WS
CHR HS
“antl ( phe) #8
at (Sty) we
afy wafe Hs
epyfe, WR
| 249" * |)
it |
\F
aed DIRECTORATE G
No} 5813-+15/F. 1(58)—Estt./78
GOVERNMENT OF TRIPURA
E LAND RECORDS & SETTLEMENT
Agartala,
dated, the 24th/27th October, 1978,
-| Tn column No,’ 8 of khasra, thefnames of the possessors will be written a
oi
Fit , DIRECTORATE 0
1: ae coietcal- DL RS/Estt./78
sated due to ‘the issue of G. 0. No 7 under Directorate No.
sa5051F 18) -DLRS/Estt, 78
NNERAL ORDER NO. 1
( Technical )
Jong with the status
cota ws
ae TAT a8
THs] HS
(ABE aT Ae
Bred 76
id gon afata fae HS
se atata fawca 48
pot eiata faeca at 78
Sd/— Sudhir Sharma
Director of Land Records & Settlement
Govt. of Tripura.
RRNMENT OF TRIPURA
» LAND RECORDS & SETTLEMENT
Agartala.
the Sth December, 1978.
GENERAL ORDER NO, 2
( Technical )
2102—12/F. 1(58)—-DLRS/LR/78
hh sate * aehaiedeadeet OF TRIPURA
ihe | DIRECTORATE OR LAND RECORDS & SETTLEMENT |
|
] Acartala.
dated Sth December| 1978
‘GENERAL ORDER NO. 3
( Technical )
ey pei: jab? i
ere: tat be siniges — specially
of land deserted by Bangladesh Nationals.
bordering villages where Bangladesh Nationals left their —
out any lawfull transfer, These lands cannot. be recorded
as Govt. khas till the lands are declared as khas through
for any other reasons. Where such lands are not possesse
co-sharers or bargadars, the entry for such land in record:
by the land holder/holders shrguale tele
of-rights will be as follows :—
be” aienicas aisifae aga afaere 1”
or bargadars of the land holders. the entry against specifi
aren atifae wee fame i? We fas ATS
of the khatian with note ‘‘asaica afse cay By 1S WaT
land should be dealt in similar manner as in the case of ther area.
Sd/— Ilegible. 23.11.78)
| Government of Tripura. |
N.B. Further instruction contained in @eneral Order No. 6
URA
SETTLEMENT
Agartala,
:
|
dated, the 12th December 1978.
GOVERNMENT OF TRE
DIRECTORATE OF LAND RECORDSE&
No. 3907—10/F.1(58)—DLRS/Estt./78
GENERAL ORDER
( Technical! )
i “Omitted due to the issue of the corrigendum under
dated 19-4-1982”
GOVERNMENT OF TRIM
DIRECTORATE OF LAND RECORDSP& ‘SETTLEMENT
Agartala.
dated, the 29th Jan/6th Fed. 1979.
t
No. 1413—14/F.1(58)—DLRS/Estt./78
GENERAL ORDER NO§ 5
( Technical )
In order to find out the total area of land in this state @ec hs ut
3(three) main categories viz. ‘Nal’, ‘Lunga’, and ‘Tilla’, hay been approved. Every entry, in
khatian column No. 23 and in the khasra column No, 3 shouldfhave after it within bracket one of tl he
three categories mentioned, for example, if a homestead is fond on ‘Nal’ land, then the entries.
be ‘41% (ata ), or if a ‘pond’ is found over ‘tila’ land then te entries will be ‘zs’ (fia), or if.
mosque is found on a ‘lunga’ land the entries will be sTtsy Bye!) 1) aba
troads, village tracts, footpath -e
ilway line this type of entry with
2. In case of roads and other path-ways ( including kachhi
public waterways ( including rivers, chharas, nalas ete. ) and
bracket i.e. ‘nal’, ‘Lunga’. ‘tilla’, will not be made. '
3. All previous records wherein Bujharat has been complet§d, may be corrected accordingly.
4. This is in addition to instructions at pages 38 and 44 ogthe organisation and amie a.
=-
Sd/—> Illegible 29.1.79 |
Government of Tripura.
proceeding for arrear of land Revenue lon? id
ain
i. Where the land is lying vacant, the entry in column ®4 of the khatian ARSiaA specific plot will
ii. _ wher the land is under the possession of any indivi dual/individuals other than the \abeshaters ; | i es
plot in column 24 of the khatian val be ee
| When co-sharers are in physical possession, the absentee co-sharers will remain in columa i
az"? The cases of hnene in stag * |
Director of Land Records & Settlement
Director of Land Records & Seitlembnt : i E
alee
li
gs
ea oe
a eatuta
dated the 9th Feb.\1979
NERAL ORDER NO. 6
Be ie
ae Aherafbte,
wi ae ‘the ‘word coe
i | yeh a “sa/— -$, Sharma
ee sa ene ie i Direelor. of Land Records & Settlement
ose ate _ Government of Tripura. |
/ERNMENT OF TRIPURA
41 LAND RECORDS & SETTLEMENT
. Agartala.
_ dated, the 24th Feb, 1979.
< {
bis |
ERAL ORDER NO, 7 |
| (Technical )
‘ic ioe Pigaiuneaice Rice as” siclessnel in ee 52 ofthe Tripura i
orms Rules, 1961 is not obligatory during» revision of record-of-rights, | So,
ks ( Cattle le Statement yi in Tt. 8.8. Form No, 52 should be discontinued,
\ i ot * i
in “ proforma ‘below. hpulee be prepared during the revision
ep umpere, (of this s statement will mean as ae ae
‘ nor
ci
— Sd/—Illegible.
“Government of Tripura.
toad
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
FAMILY LAND STATEMENT
Village ink besa se eve naedieduge pet eeeiyey Tehsil sccsccscciasesescidevsaststhusvaseceRevenue. Citche tices eearbetanadenepeaes
Land held in the village [e
Si. aes a | z Name with father "s/Husband’s | Total Village’ | ’
No. name (as the case may be) of | members| in which | Khatian No. Area A.D. #4
| the members of the family | of the reside ; lt
holding settled land. family
“ia 2 | 3 4 Sil -
Sub-DiVisSiON. .,escaseowsee Rese tecuasaumens scan vevetimentarnsnsaa be ESRC Tears uti odd ak paiahbatasisilst ehite ss
ae Me ___Land held in the other villages aE
Name with father’s/Husband’s name (as Name of village/ Khatian No. | Area |
the case may be) of the members of the | villages where A.D. Rem natks
family other than in Col, 2 holding land land situated}
st | i
7 2 z aa 10 athe
N.B. Further instruction contained in Memo No. 15422--39/F.1(58) DLRS/LR/78 dt, a
* hy!
GOVERNMENT OF TRIPURA me
DIRECTORATE OF LAND RECORDS & SETTLEMENT rigs i i
Agartala. 1
dated, the 21st Feb. 1979, No. 1888—98/F, 1(58)—DLRS/LR/78
GENERAL ORDER NO. 8
( Technical )
Subject : Recording of land allowed to retain by the Tea Estate.
Consequent upon the publication of notification is section 134(]) of the ‘Teiporatend.
Revenue & Land Reforms Act. 1960, in respect of an area, the Tea gardens holding lands as:
intermediaries are entitled to retain land comprised in a, Tea Plantation, Mill, Factory or} work shops
as inthe opinion of the Government under section 136(1)(f) subject to the exemption. undone
178 from the operation of section 164 of the Act.
the Government from the vesting date as raiyats, The appropriate entries in col, 13. a
khatian for such retained land of gardens may be made in the following order : | ii :
Name of the Owning Co./Owner........... ees sibel sae Sey
Address :—
( Local name of the Tea garden )
-
ection i
In such cases, they will hold land directly. under
af the,, ;
For example in the case of a Tea garden locally known as Narendrapur Tea anes! ean
ascertained from the Co,’s records ) and owned by Maheshpur Tea Industry private limited ft avin zi
registered address as 188/3, Anoarswa Road, Calcutta-the entries in Col, 13 of the khatian may be
as follows ;
ie
stati ile
ite
ano
A
2s
| ici | | ne
| } [34
| miafe vs
| Pos Sak seres farichs,
dbo, ScrTNIas] Cals, ; .
) + afaatel.-- alte ee. Shaul bre
da hi | (at acamda BY atta )
yer nth 8 : qe eae Sd/—lllegible
Director of Land Records & Settlement
Government of Tripura.
| GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
| Agartala,
i | 3286—3302/F. 6(29)-DLRS/LR/79 dated, the 29th March, 1979.
irs Hiei a ! GENERAL ORDER NO. 9
Blip i ( Technical.) [Sos
apa iN Instructions: issued vide ‘Revision of Record-of-Rights (1978—79) Organisation and Methodo-
i logy” from this Directorate contains instruction under the heading ‘‘Disputes’’ at page 43 that no laid
il from has khatian should be transferred in the khatian of individual without any entry of disputes in
ti the “dispute list’ and decision thereof f Dense by the kanungo during the stage of Bujharat in a
‘summary manner. |
"It has been decided by ne Govt that all Mispiites between Govt. and private persons ne
y th Pastis be Officer concerned who have been vested with the power of the Collector U/S E1(3)
the LR: & LR. Hee 1960.
He | | $d/— Sudhir Sharma, |
tee ea 19-3-79 |
| Director of Land Records & Settlement
Govt. of Tripura.
Pee taba a | GOVERNMENT: OF TRIPURA
Barner gaa ihr DIRECTORATE OF LAND REC@RDS & SETTLEMENT
Perce metic) ack Agartala,
| No, | 3369—91/5. 6(18)--DLRS/LR/78. | dated, the 21st March, 1979.
|
| i ; | : ? |
dt ial aie Ei hay GENERAL ORDER NO. 10
be erage ee | | ( Technical )
|
ef ie is ‘seen that after the last Settlement Operation many allottee khatians have been opened
for th land allotted by the collectors. But during revision of record-of-rights in many of the cajes,
itis reported ‘that the land recorded in favour. of the allottees are not under their physical possession.
“There een other caces where the pllonicrs are already: in ‘aonb Occupation of other plots
have. seen own in the map with imaginary plots. Some of the areas are yet full of forest and eHlere
een of possession of any one. It is also peered that some of the allottees are not
Sah Lee an
ey
The following instructions are issued in this regi ard :—
1. The allotments will be cancelled in accordance with the allotment rules, by the ‘Settlement
Officer, who are vested with the powers of Collector u/s 14 of the Tripura Land Revenue and Land
Reforms Act, 1960. The land may be allotted to the deserving persons.
2. The name of the allottees, whose allotments have been cancelled, will be listed and! iideblated:
by the Settlement Officers, to all D.M.s/S.D.O s and S. O.s so that they are not allotted land again
in some other places. There should be a master list of such persons in all concerned offices. dae
| In cases where allottees can be traced or where they are not in possession out of ignorance of
the boundary of the allotted land efforts should be made to bring them on to the land or to allot
land which they are possessing after cancelling previous allotment. Help of panchayats should
invariably be sought for this, Blais
| | Sd/-— Sudhir Sharma _
Director of Land Records & hee
19.3.79. |
N.B, Further instruction contained in Directorate Memo.) Nos. 15326—-33/F, 6(28)/D Las Tes
dt. 19-11-1979 and No. 9846—52/P. 6(28)—DILRS/LR/79/Shadow dt. 19/3/1979,
GOVERNMENT OF TRIPURA mF
DIRECTORATE OF LAND REGORDS & SETTLEMENT |
| Agartala. || |
No. 5402—09/F, 1(58)—DLRS/LR/78 dated, the llth M May; 1979,
vir iV
| chee | | i
GENERAL ORDER) NO. 11 tie ail
( Technical ) o iy i
L {
It has been observed that the name of the Secretary/President may | have. been recorded along”
with the name of Club/Institution in Record-ef-rights during preparation of records. The executives
of such institutions are changeable annually or periodic ly |as per constitutions of the instit itions.
In such cases, recording of the names of the present Sectetary/President in Record+etsrighee may: lead
to future complication, |
To avoid all such complications, the entry in base of such institution sliouldiitadl he per
example given below. — Ba ean aes
HT HaCA ACER,
CaSisy B14 | '
at —aa ta
ait
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS’ & SETTLEMENT
Agartala. |
No, 5400—19/F, 8(3)—DLRS/LR/71 } dated, the 11th Ma | 1979
GENERAL ORDER NO.
( Technical )
It has been brought to our notice that there are kt
Council. Since all assets and liabilities of the Territorial ¢
Triputa long back, the question of retaining in the khatians
arise. The lands held in the khatians of Territorial Counq! should be transferred to. ‘the ha ian 0 ob Hi
respective deptts. - hy
sac
lal
acest
Nidbaidlabiniingia
Gini,
xi babies abi
—
”
‘Agartala.
datecs the ‘Sth June, 1979,
‘sd/— ae Roy |
25-579
and Records & Settlement
overnment of Tripura.
a ose sei picen |
ah Agartala, |
- dated, the 22nd June, 1979.
|
entrusted to ‘the ot gaon
on 14(2) (b) of the Tripura Land
phenteuiaa: lands during the revisional
orandum N FG /RBY/ 79 a dt. the 22nd March. 1979
oul pea Cine atin ee G eet jules Sle
nd Records ie |
|
by Se t 7 hii) igh pepe
[8 : -
GOVERNMENT OF TRIPURA hibit
DIRECTORATE OF LAND RECORDS & SETTLEMENT i
' Agartala,
No. 9192—9212/F.6(17)—DLRS/LR/78 dated, 30th a 1979,
GENERAL ORDER NO, 15 Mipeenes
( Technical ) cl : iis
The revenue payable for each holding by the land holders to be assessed during sitasal oe iby |!)
the Revenue Officer under Section 38 of the Tripura Land Reyenue & Land Reforms. Act, darts eel ite
take effect from Ist Baisakh of the year next to the year of attestation.
Since the Revenue Officer may not be in a position to ascertain the actual area held by | a and
holder in the State in absence of the return from the land holders, it is decided to have one entry in
column 12 of the khatian in addition to the entry of the year of effect of the land revenue. © The entry
in column 12 will be as follows :
| >9(2) Sta] ACR oe Cate
Sagres ae ate
iF $d/—D. Roy
27,7.79
Dikecton of Land Records & Settlement
Government of Tripura.)
N.B, Further instruction contained in Memo No. 1402—67/F.6(94)—DLRS/LR/85 dt. 27+1-86.
| ie
i
PURA i DS & SETTLEMENT tal | Agartala,
GOVERNMENT OF T
DIRECTORATE OF LAND RECO
No. 9266—83/F.6(29)—DLRS/LR/78
| a GENERAL ORDFR ND. 16 “hi
( Technical ) Stl
The Organisation and Methodology contains instructi
Purchase, inheritance etc. should be entered in the mutati
the mouja upto column 9. It has also been decided that t
the Attestation stage should be disposed of during attestati
cated to all S.O.s vide this Directorate letter No. 257
Now it is emphasized that the corresponding note of the
mutation cases ee ern » to
This decision has also been co i
the khatian.
MR MR
] 2
MR
All supervising Officers should check up the entries dik
entries are up-to-date.
Sd/— D, Roy
4.8.29
Government of Tripura, |
dated, the 6th Aug, 1979,
at page 34 that all cases of transfer by
register in T.L.R. & L.R. form 20 of
Director. of Land Records & Settlement at
ical
eel