LexThe Compliance of various orders 1990
Tripura · state statute
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COMPILATION OF VARIOUS ORDERS/
-MEMORANDA/INSTRUCTIONS ISSUED
JPTO STH OCT. 1990.
ON
~ REVISION OF RECORD-OF-RIGHTS.
*
FOR GUIDANCE OF FIELD OFFICERS
DIRECTORATE OF LAND RECORDS & SETTLEMENT
ASG ART ALE A |
1990 |
a
a
re
Various memoranda/instructions relating to
revision of record-of-rights issued by the Government
upto February, 1985 were compiled and. published in
the form of a compendium by* the Directorate of Land
Records and Settlement on 17.5.89 to make those avai-
lable,to the Officers/staff attached to the revisional
operation for their guidance.
This compilation was found very useful in field
and therefore it was felt to issue the second part of
the compilation with the memoranda/instructions
issued upto September, 1990. In the present compila-
tion some memoranda/instructions issued prior to
February, 1985 but not incorporated in the publication
dated 17.5.89 have been compiled considering their
necessity in the present operation.
The endeavour in bringing out this publication
would be fruitful if it becomes use of the officers/
staff attached to the revisional operation in
rendering-their assigned duties.
( N. C. DEB )
Director,
Agartala, Land Records & Settlement,
the 2ord-U6t.: 1990. Govt. of Tripura.
CONTENTS
Sl. Subject G.O. No./Date of memo/ Page
No. Letter No. No.
A. RECORDING OF TRIBAL LAND
1. Detections of Tribal Lands during revi-
sional operation & regularisation of
allotment cases. Letter dt. 29.8.78 J
2. Recording of Tribal alienated Land. Memo dt. 19.4.88 22.
3. Recording of Tribal Land transfered to
to Laskar Community Memo dt. 1.4.89 30
B. DISPOSAL OF CASES
4. Disposal of cases u/s 95 of the TLR & ;
LR Act. 1960. Memo dt. 1.1.80 I
5. Sanction of mutation cases u/s 46 of
_ the Act. before final publication of
revised records. Memo dt. 1.3.85 4
6. Procedure to be followed in disposing
_ the mutation cases u/s 46 of the Act. Memo di. 12.6.85 6
7. Disposal of mutation cases before attes-
tation stage. Memo dt. 20.11.85 10
ce Disposal of objeotion cases u/s 43(1) of
the Act. Memo dt. 16.5.89 33
9. Norms for disposal of objection cases
u/s 43(1) of the Act. Memo dt. 27.5.89. 35
CeArD. C.
10. Allotment of Land within A.D.C. area
& concurance therefor. Memo dt. 12.3.85 4
D. FOREST LAND
11. ‘Recording of P. F. Land during revi-
sional operation. Memo dt. 21.11.86 14
12. Identification of Forest Land (P.F.) by
joint verification. Memo dt. 7.7.87 16
13. Recording of Forest Land. Memo di. 13.6.19 37
Letter dt. 24.6,89 3
14. Illegal allotment of Land containing
39 valuable Forest. Letter dt. 24.6.89
a
ding over the markets constructed by
the Agri. Deptt. to Gaon Sabha/N.A.A. Memo dt. 16-9-85
I
| [Me] |
Sx | Subject G.O. No./Date of Page ;
No. Memo/Letter No. No. 7
15. Entry of name of unauthorised occu-
pant of Forest Land and Govt. Khas i
Land. Memo dt. 10,5.89 40
16. Diversion of Forest Land for non-forest
/ purpose for resettlement of Jhumias. Letter dt.) 24.7.89 4]
JS. FINAL PUBLICATION OF RECORDS
17. Checking of records & maps before final Memo dt. 26.4.85 5
publication. Memo dt. 19.9.85 9
18. Checking of area of plots ‘7 sheets with
that of Records. Memo dt. 29.11.85 ll
19. Removal of errors from maps & records. Memo ct. 241.89 28
an
20. Preparation or photo copy of finally Memo dt. ¥:3:8.89°.. ™ 42
published records. Memo dt. 7.6.90 49
21. Certificate of A.S.O’s on finally pub-
lished records. Memo dt. 11.1.90 44,
F. ATTESTATION :
22. Norms for Attestations of records. Memo dt. 2.6.89 A ga 3d ‘
Memo dt. 29.11.85 11 j '
23. Inspection of field work and attestation c
of records as per norms. Memo dt. 25-2-88 2
24, Maintenance of forward diary. Memo dt. 16-1-89 0
25. Model of Forward diary for attestation
etc. Memo dt. 7-4-89 31
G. DIARY OF STAFF
26. Checking of diaries of staff engaged for
revisional Survey. . Memo dt. 6-2-85 3 |
27. Supervision of Agri. census work. Memo dt’ 27-12-88 fds j
28. Supervision of Field work. Memo dt. 13-1-89 bali AOS ;
29. Handling of sheets in the field. Memo dt. 18-1-89 | 27
30. Supervision of Field Bujharat work. Memo dt. 3-4-89 30 ;
31. Submission of diary by the A.S.O’s. Memo dt. 15.5.89 . 33
Memo dt. 28-3-90 coe age e
H. DEPARTMENTAL LAND }
|
32. Recording of panchayet Land by way . |
of purchase, donation etc. Memo dt. 19-8-85 | a Ge A
33. Withdrawal of memo regarding han- = i
;
Le Sy Subject : G.0. No./Date of Paze
No. Memo/Letter No. No.
34. Entry in Col--13 of the Departmental
_ Khatians. fs Memo dt. 18-4-88 21
35. Recording of National High-way Road
Lands. Memo dt. 27-5-88 23
36. Entry in Col—13 of khatian and Col--8
t of Khasra in respect of Govt. Khas
r Land/Deptt. Land. Memo dt. 17-6-89 38
[ I. ALLOTMENT OF LAND
37, Entry in Allottee Khatian. Memo dt. 5-7-89 40
[ Memo dt. 27-3-90 46
E Memo dt. 28-7-90 50
38. Realisation of Allotment premium. G. O. 43 dt. 24-4-90 47
J. NORMS OF WORKS
39. Supervision of Traverse work. Memo dt. 12-7-88 24
Memo dt. 23-6-90 49
Memo dt. 9-9-90 52
40. Norms for Traverse work. Memo dt. 25-4-89 32
Memo dt. 27-5-89 35 41. Norms for framing of records.
K. MISCELLANEOUS
42. Duties and responsibility of officers
’ while preposing the record of rights. Memo dt. 30-4-84
43. Corrigendum on TLR & LR Act. 1960
by the Law Deptt. as modified up to
July, 1979.
44. Recording of wakf Land.
45. Assessment of holding due to change of
classification or area.
46. Reducing the intervening period
between two stages of operation. Memo dt. 28-11-85 10
47. Powers & duties of Addl. Settlement
. Officer u/s. 8 of the TLR. & LR Act.
1960. Notification dt. 16-12-85 12
nN
ERRATA dt. 6-2-85 3
Memo dt. 19-38-85
Memo dt. 24-10-85 9
Se eat
Pa
48... Clarification regarding entries in Col—
9 to 12 of the Khatian. Memo dt. 27-1-86 l2
49. Abstructs of the copy to the minutes of
the meeting held in the chamber of the
_ Director of Land Records & Settlement
dt.6/X/1986. Minutes dt. 9-10-86 13
50. Preparation of Jamabandi schedule Letter dt. 7-1-87 i 14
during Revisional Survey. Memo dt. 19-6-87 15
(T.E) in Revenue Records.
me ' sie
iE
“SL. Subject G. O. No./Date of Page
No. Memo/Letter No. No.
Si. Procedure regarding framing of records, Memo dt. 13-5-87 15
Memo dt. 16-6-88 23
Memo at. 3.9.90 53
52. Recommendation of Seminer’s on Junch
/ of records. Memo dt. 16.7.87 Le
33. Block of sheet in the Cadastral maps
Lf and signature of A.S.O’s thereon. Memo dt. 9-9-87 20
“ 54. Issue of certified copy of wakf deeds. Order dt. 4-2-88 20
53. eee ce of each
Agri. Sub Division. Pe Letter dt. 26-5-88 22
56. Nomination of Nodal officer to procéss~~———__
the cases under Forest (conservation) aera
Act. 1980. Memo dt. 6-9-88--———~ 25
57. Survey of market Area. Memo dt. 30-1-89 7)
58. Attendance of Departmental represen-
tatives in the meeting of Block Advisory
Committee. Memo dt. 7-3-89 29
59. Entry of northern plots in the. Khati-
ans, Memo dt. 11-5-89 32
60. Submission of tentative programme by
the S. O./A.S.O. Memo dt. 16-5-89 34
61. Format showing the abstruct in Bujha-
rat/Attestation/D.P. Memo dt. 3-6-89 36"
62. Submission of information to other
Deptt. Memo dt. 2-8-89 42
63. Issue of notices in TLR & LR Forms
io the Sub-Divisional wakf-Committee. Memo dt. 25-9-89 43
64. Good quality khatian forms to. be used
for draft and framed khatians. Memo dt. 27-11-89 43
65. Observation of the DSLR on the tour
diary of Sri $.K. Chakraborty, A.S.O.
Sonamura for Sept. 1989, Letter dt. 15-1-90 44
66, Consignment of damaged sheets in the :
Hq. office. General Circular dt. 3-3-90 45
67. Preparation of unauthorised occupants
Register. Memo dt. 19-3-90 45
68. Entry of Savek Khatian No. in the plot
index. Memo dt. 5-4-90 47
69. Abolition of “Family Land Statement”
Register. Memo dt. 4-6-90 48
70. Additional entry in Central Govt. it
Khatian. Memo dt. 5-6-90 48
71. Discontinuation of Fortnightly returns. Memo dt. 5-10-90 90
72. Introduction of “TRIPURA YEAR” agli
Notification dt. 15-9-90 051
>
recta
: tation Department have not yet got the land recorded
allottees are found in posse
No. F. 4(39)—RCC/78
Government of Tripura
Revenue Commissioner’s Cell. ~ .
( Land Refor-+- J ussation ).
pe ee Agartala, the 29th August, 1978.
Te ec
The Director of Settlement and Land Records,
Govt. of Tripura,
- Agartala.
poh? aa :
Subject s—Regularisation of allotment cases and detection of alienations of tribal lands during the
Revisional Settlement Operation.
Be eae Beet |
‘Tam directed to say that in the first meeting of the Assembly Committee on Land Reforms
held on 24th August, 1978 the matters relating to (i) regularisation of cases of allotment of Land
previously made to the jhumias, refugees etc. ; and (ii) alienations of tribal lands to non-tribals in
contravention of provision of section 187 of the Tripura Land Revenue and Land Reforms Act came
up for discussion. The Committee is of opinion that these works should be done in course of
— revision of record-of-rights.
2. In the past many jhumias were resettled under. different schemes Operated by the Tribal Welfare
Department. Some of these cases might not have been regularised and Lands not recorded in the
name of the jhumias concerned. Similarly all refugees who were Settled on land by the Rehabili-
: in their names. In all such cases, if the
ssion of the land allotted or any other khas land, in case the allotted
land cannot be now located, the land should be recorded in their names in course of the revision of
record-of-rights. In finalising such cases help of local M. L. As and Gaon Pradhans may be sought
for wherever necessary.
3. All transfers of lands by tribals to non-tribals in contravention of the provisions of section 187
of the Act should be detected in course of revision of record-of-rights. Suitable entries should be
made in the Remarks column (i. e. column 23 of the khatian ), A list ‘of such cases may also be
forwarded to the Revenue Officer competent to restore the alienated land.
4, 1 would request you to please issue necessary instruction to all concerned.
Yours faithfully,
Sd/- V. Thulasidas
Dy. Secretary to the Govt. of Tripura,
Revenue Deptt.
NO. F. 39(40)—REV/75
GOVERNMENT OF TRIPURA
REVENUE DEPARTMENT
(Le RrCEEL)
Agartala, the Ist January, 1980.
MEMORANDUM
It appears that there is some confusion about the application of section 95 of the Tripura
Land Revenue and Land Reforms Act; 1960. This section empowers the Collectors to call for the
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record of any “proceeding” before a Revenue Officer subordinate to him for the purpose of satisfying
himself as to the legality and propriety of any order passed by such revenue officer, and passing order
in reference thereto as he thinks fit.
2. In ‘act there is no time limit prescribed for the purpose. So it is not necessary that the
proceeding should be a pending one. This power can be exersised even in case of proceeding in
which a final order has been passed. The primary condition is that there must be a proceeding, —
3. ‘Proceeding’ for this purpose shall mean “any application to a Court of Justice, however made,
for aid in the enforcement of rights, for relief, for redress of injuries, for damages or for any remedial
objects”. An entiy in the record-of-rights made jin the course of preparation of the same cannot
be challanged under section 95 of the Act. If, however, the entry was challanged in any Proceedings
before the appropriate a.*hority at any time during the course of preparation of record- of-rights the
Order passed in such a proceed > any be challanged under section 95. :
~vise the order passed by a Revenue Officer
~ the District or Sub-Division
-. But a survey
4. The Collectors are empowered under this sev..
subordinate to him. According to section 7 ibid all revenue officcs. ~
shall be subordinate to Collector or the Sub-Divisional Officer, as the’ case may ‘=.
officer while exercising powers under section 42 or 43 of the Act, cannot be said to bea Revenue
Officer in the District. As such no order of a Survey Officer in any proceeding unde sections . 42
and 43 can be challanged before the Collectors under section 95 ibid.
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
AGARTALA, TRIPURA.
Agartala, —
No, 8167—227/F. 4(206)—DSLR/R/81
MEMORANDUM
Inspite of specific provisions in the TLR & LR Rules and the instructions’ issued from time
to time, it appears that most of the officers engaged in revision of ‘record-of-rights are not. fully
aware of their duties and responsibilities in’ preparation of record-of-rights ‘correctly during the
revisional Operation.
2. It is, therefore, re-iterated that entire responsibility as to the Correct revision from the stage
publication including hearing of objections, framing Of records etc, lies with the A. S. O concerned.
3. The Settlement Officer is responsible to keep proper supervision at alf stages for updating of the
records with correctness. He is also responsible to check the records at random before consignment
to the Headquarter.
4. As decided earlier the finally published records should be consigned to the Headquarter by the
Settlement Officer/Asstt. Survey Officers while coming to attend the periodical meetings at the
Directorate. The records of each mouja should contain a certificate from the concerning Settlement
Officer that he has personally checked at least 5% of the finally published records and satisfied
himself as to their correctness.
5. The finally published records should be consigned within 60 days from the date of final publi-
cation as decided earlier without fail.
No record should bz received by the Record Section of the Directorate without’ the npatifieats of
+
6.
the Settlement Officer as: mentioned above.
‘Sd/- (CR. N. Gupta ) 1 bein
Secretary to the Govt. of Tripura,
Dated, the 30th April, 1984 _
of bujharat to attestation lies with the Halka Officers and from draft publication of records to final
sealer ec I so
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“7, The in-charge, Record Section should also satisfy himself that all. items of the Record are
consigned and in case of any ommission the record should not be accepted. The Pecord Section
should provide steel trunk with lock and key to the Officers who will be coming to consign the
records if they are interested to keep any records in the Record room for rectification/correction of
records. A“
8. The details scrutiny of the records and other documen* wre €xtent required by the Records
Section should be completed before the ne~* “sie vi monthly meeting and should be taken to the
notice of the concerned officers : ‘
9. In case of mic ila finally published records, the person responsible for such mistakes will be
liable for action due to negligence in duties.
10. The above instructions should be strictly followed by all concerned,
( M. L. Dasgupta )
Director of Land Records & Settlement,
Government of Tripura.
N. B.—Further instructions contained in memo No. 2334—2403/F. 6(23)—DLRS/LR/85 dt. 25-2-88
& No 10938—11012/F. 6(136)—DSLR/LR/87_ dt. 16-7-88.
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
No. 2327—76/F. 6(127)—DSLR/LR/8S5. Agartala.
Dated, the Sth February, 1985.
6-2-85,
MEMORANDUM.
_ While drawing attention of all supervising officers to clause VI of Para IV at page 16 of the
minutes of the VI the review meeting held on 7th April, 1984 in the matter of conducting revision of
record-of-rights communicated to: all concerned under No. 7805—875/F. 6(78)—DSLR/LR/82 Sh—|
dated 27-4-84, the supervising officers are once again requested to check the diaries of their
subordinate staff at a regular intervals to keep proper control and supervision Over the working of
the staff engaged in revisional survey operation,
Sd/— (M. L. Dasgupta) 4/2.
Director of Land Records & Settlement.
Government of Tripura.
No. F, 10(1). Law/81
GOVERNMENT OF TRIPURA.
Law Department.
Dated, Agartala the 6th February, 1985.
ERRATA
_. In the Tripura Land Revenue and Land Reforms Act, 1960 (43 of 1960), printed by Law
Department, as modified upto July, 1979. |
(s
[4] | |
1. At page °24, in sub‘section (1) of section 93, in the first line, for “shall be’’ read: ‘shall j
lie?” i } rid
: Bol
2. jat page 25,—
(i) in| section 93, the provision relating to 4 second appeal shown wrongly as
sub-section (1)
g
Shall be read as sub-section (2), *
f (ii) in | sub-section (2) of section 93, so corrected, in clause(a), for ‘the State. 4 t
Government” read ‘“‘the collector’ : :
4 | ;
f (iii) insection 95, in the fourth line, the words, ‘in which no appeal his to the Adve
f on the under” shall not be read. j tale
i: By order, etc. i
Sd/— A. B. Paul |
co Deputy Secretary, Law. (
Gov: >ment of Tripura.
He:
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
No. 4754--820/F. 6(3)—DSLR/LR/82/P. 111. Agartala, "
Dated, the 28th February/IstMarch,
1985.
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MEMORANDUM
‘
It has come to the notice that the land holders who are acquiring settled land by purchase, ; |
inheritance, partition etc. within the period from the end of draft publication to the commencement
of Junch for final publication of records are’ not getting any scope to get their land mutated in their
names and thus some of them are being deprived of financial assistance from different financial
Institutions.
i we
The issue has been examined throughly and it has been observed that there is no bar to allow 4
mutation U/S—46 of the TLR. & L.R. Act, 1960 even during that period as referred to above.
It is, therefore, decided that mutation cases files in prescribed manner: within the period as
mentioned above may be entertained and disposed of by the Asstt. Survey Officer of the area as per
provision of section 46 of the said Act,| before final publication of records. yi Med EG tke
Sd/-— M. L, Dasgupta 4
Director of Land Records & Settlement, —
Government of Tripura. Les
Seo
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS AND SETTLEMENT
No. 5948--6013/F. 6(46)—-DSLR/LR/88. Agartala.
“ the 12th March, 1985. _
aK MEMORANDUM eas
It has been observed that concurrence of the A.D.C, authority on some allotment proposals : - |
within A.D.C. area have been received by the Settlement Officer after final publication of the records :
(3
of concerning moujas for which the Settlement Officers failed to take any action on them. This
: ' could be avoided if the allotment proposals were initiated just after completion of Rujharat works of
i those moujas....In such case, there might be enough time to obtain the concurrence of the A.D.C.
on allotment proposals. Ss
It is, therefore, impressed upon all to draw up allotment proceedings where concurrence of
_ other Department are necessary on prioritv basis immediately after the Bujharat of the area, so that
allotment order may be issued by .). Settlement Officer with concurrence of the Department before
final publication of the-records. Henceforth this should be strictly followed.
™
. ails Sd/—M. L. Das Gupta
a : {ABN RR jes Director of Land Records & Seitlement,
' finds Govt. of Tripura,
i
ae i GOVERNMENT OF TRIPURA
en Ee DIRECTORATE OF LAND RECORDS AND SETTLEMENT
~ NO, 9287—352/F. 6(52)—DSLR/LR/80 Agartala, the 26th April, 1985.
*
MEMORANDUM
ea It-has come to the notice of the undersigned that the record-of-rights including maps are
being ‘published finally without removing discripencies in areas of records with sheets though under
this Directorate Memo No. 4626—32/F. 6(52)—DSLR/LR/88 dated 16-3-84 all officers were asked
to ensure that the records are, completely junched after work of each stages in revisional operation.
- They were specifically asked not to place records under draft publication before thorough junch and
correction of records. In Memo No. 8167—227/F. 4(206)—DSLR/LR/81 dated 3-4-84 it was men-
tioned that entire responsibility as to the-correctness of the records from Bujharat to Attestation
lies with Kgo. and from draft publication to final publication with the A. S.O. concerned. The
Settlement Officers were made responsible to keep proper supervision at all stages including checking
of the recoitds at random.
i PB The checking ,of records also includes checking of sheets to ensure correctness of the areas
of each plot in sheet corresponding to the records. The mistakes in areas as detected is due to the
negligence in extraction of areas in different stages of the operation. This could eassily be
§ overcome if a team consisting of 2 Amins checked the area of plots in sheets with the area
in records by extraction of ‘areas where necessary before draft publication of records. It is once
again reiterated that quality of works depends on proper checking of records and by provisions of
y ” sufficient partal lines in sheets during the revisional operation. All field Officers are again asked to
1 bag ensure that the records including the maps are finally published after removing of all mistakes by
o making proper junch at the end of each. stage.
i id eae In case of mistakes detected in finally published records due to latches on the part of any
staff will be viewed very seriously.
Sd/- M. L. Das Gupta
Director of Land Records & Settlement
Govt. of Trpura.
[69
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
Agartala, ©
No, 12501-72/F. 6(127)—DLRS/LR/85 1 the 21st June, 1985,
MEMORANDUM
The G. O. (Technical) No. 16 under this Directorate No. 9266-83/F. 6(29)—DSLR/LR/78
dated 6th August °79 und letter No. 2576-7-9/F. 6(29)—DSLR/LR/79 dated 5-3-79 were issued
communicating the procedure tO bef-llowed in disposing the mutation cases during the revision of
It has come to the notive<hat_all the interested parties in mutation cases are not record-of-rights.
Sub-section 3 of Section 46 being informed by written intimation before disposal or the cases.
provides that written intimation to all persons appearing from the ivcord-of-rights or the register of
mutation to be interested in the mutations and to any other persons whom ibe Revenue Officer has
reason to believe to be interested therein shall be given before disposal of the cases.
Hence, all the Revenue Officers now authorised to dispose of mutation cases should endorse
a copy of the notice prescribed for mutation cases to the respondents Or any other interested parties
in the matter for information and to appear on the fixed date and submit objection, if any, in
sanctioning mutation in the name of the applicant. ‘
Sd/- M. L. Das Gupta,
Director of Land Records & Settlement :
Govt. of nee
N. B. Further instructions contained in memo No, 16010-75/F. 6(86)—DSLR/LR/85 ‘dt. 20-11-85.
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
Agartala,
NO. 15995-1606/F, 6(17) -DLRS/LR/85/P—Il, the 19th August, 1985,
MEMORANDUM
In continuation of the General Order No. 14 issued under Directorate No. 6976-82/F. 8(44)—
DSLR/LR/73 dated 22nd June, 1979 it is instructed that the land acquired by Panchayet by Way
of purchase, donation, gift etc. should be recorded in the name of neers wit same aoe pes
title that was held by the predecessors in interest on the land.
Sd/- M. L. Das Gupta,
Directot of Land Records & Settlemennt
Govt. of Tripura 16-8-85,
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GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
No, 16082—148/F, 6(76)—DSLR/LR/82. Agartala,
the 19th August, 1985.
— MEMORANDUM
j pe
In supersession of the general order No. 32 issued under this Directorate Memo No. 1470—76/F.
6(76)—DSLR—LR/82 dated 3rd February» 1982 it is instructed that separate khatians should
be opened in the name of wakf created by dedication of settled land with the entries in the following
manner :-—
Col. No. ae eUIee
+ WAH / SEM / FAVA
WQS CUICGATAT |
WTR see nee eee tee nee
cts Nees et ie
Col. No. 15 ae acts ah
Col. No. 16 315% afad cain
Col. No. 24 qHAAta Aigiscts WIT |
The Government land where wakf has been created by user andincluded in the list of wakf
properties should be recorded in the khatian of Tripura Goverment with the following entries :—
Col No. 13—fayal wags |
Col No, 24—#zilee
PAA AWAIT WIAA |
Record-of-rights prepared in respect of the wakf properties according to the instructions
issued on 3rd: February, 1982 should be modified as per above instruction before final publication
_ of record-of-rights.
Sd/— M. L. Das Gupta,
Director of Land Records & Settlement
Government of Tripura.
16-8-85,.
No. F. 1(2)Secy/Agri/80/Vol—1( Part)
GOVERNMENT OF TRIPURA
, DEPARTMENT OF AGRICULTURE
Dated, Agartala, the 16th Sept. °85
MEMORANDUM
The terms and ‘condition’ as laid down and citculated under this Deptt.’s Memo No. F. 1(2)
Secy/Agri/30/Vol—I(Part) dated 295.84 for handing over the market structire, constructed by
Agriculture Department to Gaon Sabhas/Notified Area Authorities have been revicwed ard decided
to be withdrawn w.e.f, the date of issue of this Memo.
[8 J]
It has further been decided that the Agriculture Department will continue to construct the
open sale halls and sale stalls as. per existing practice... The structures whieh have already been
consti'ucted and will be constructed in future by the Agriculture Department will be handed over to
the respective Gaon Panchayets through the concerned Supdt. of Agriculture in the preseribed
proforma ( enclosed ).. The proforma for handing over and taking over of such structures will be
signed by the Panchayet Pradhan or anybody authorised duly for this purpose and the concerned
Svpdt. of Agriculture.
After tae structures are taken over by the Panchayets*the duties of the Panchayets would include
proper maintenance of ‘structures, management of the markets and; also cleaning and sweeping of
the market area.
The Department of Agricuitus*. will not volunteer electric installation in the market. structures
in view of the non payment of tarif by ce/tain market authorities leading to disconnection and
=
subsequently theft of electric installations,
The above procedure will also follow in case: of markets under Notified . Area Authority where-
ever such authority is in existence but will not be applicable in case of regulated nlarkets.
Sd/- M.K. Gupta. dt. 10.9.85_
Under Secretary to the Government of Tripura.
Proforma for handing over and taking over of the possession of market structures constructed
by Agriculture Department to Gaon Panchayat Notified Area Authority by the Concerned Supdt.
of Agriculture.
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In pursuance of Govt. Memo. No. F.1(2)SECY/Agri/Vol—1(Part) '-dated 16.9.85 the
following market structures Of...s...ssccsescereesseecssseeeserseees Mae Selle RS
market under,..... eeeeee ce ecceccesvccencccccesees ee sme eeecevesseecoseccernesseree
Sub-Division constructed by Agriculture Department are hereby handed over and taken
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over by the
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concerned Authorities w.e.f......... Ap cnerenin Cite Sees Ml Utada eve degapangasees ed eeareiecehooks atte
Name of Market | Name/details of market structure with No./Size/Capacity.
Agri. Sub-Division |
3.
Taken over by
7 Signature.:— .
Designation and address with : Designation and address with —
Seal of Supdt/ of Agriculture ye) ee oo hole” Seal of Panchayet Pradhan :—~
Date. ah als ta 8a haupipDates: ji : ieaek
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Handed over by
Signature :—
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[92]
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT,
AGARTALA.
No. 17712-77/F. 6(52)—DSLR/LR/80. Dated the 18th/19th September, 1985,
MEMORANDUM
It has come to notice that the records are being placed on draft publication U/S—43(1) of the
TLR & LR Act, 1960 before checking of areas of plots in sheets with the areas in records and
removal of mistakes. In most of the camps checking is being done just before the Final publication
of records which creates serious problems in removal of the mistakes detected during checking.
It is, therefore, decided that checking of areas of plots insheets with the areas in records should
be done during recess works after the stage of Bujharat and mistakes, if any, should be removed
before - issue of parcha to the land holders. The plots required to curve-out during the subsequent
stages should be checked immediately after the respective stage and areas should be corrected where
necessary. This is issued in partial modification of the Memo issued under this Directorate No.
9287-352/F. 6(52)-—-DSLR/LR/80 dated, the 26th April, 1985.
ey Sd/-—M. L. Das Gupta
Director of Land Records & Settlement,
Government of Tripura.
N.B. Further instructions. contained in memo. No. 17312—90/F. 6(63)—DLRS/LR/85 dt 29.11.85.
No. ' 10938—11012/F.6(136)—DSLR/LR/87 dt. 16/6/88. No. 1236—13 10/F.6(136)—DSLR/LR/89
dt. 24.1.89 and No. 531--93/F.6(136)—DSLR/LR/87 dt. 1/11/90.
No. F,4(17)RCC/79(P)
GOVERNMENT OF TRIPURA
REVENUE DEPARTMENT
CRC CELE)
Dated, Agartala, the 24th Oct. 1985
MEMORANDUM
In course of present revision survey, there shall be no change in the rate of revenue. However.
there may be change in the assessment of each holding due tochange in area or classification of
land. A question has been raised about the date of enforcement of the revised assessment.
It has been decided that the revised assessment will take effect from the Ist day of the year
following the year in which the revised records are made over to the Collector.
Since there is no change in the rate of revenue, the Survey Officers authorised te revise
the record of rights may enter the revised aSsessment in Col. 6 of the khatian which is meant for
recording for revenue as ascertained by the Revenue Officer. Col. 9to Il meant for recording of
revenue & cess may be Jeft blank in the course of revision of record-of-rights as | these columns
are required to be filled up only whena fresh rate of revenue is determined under Chapter IV of
the Tripura Land Revenue & Land Reforms Act.
The Director of Settlement & Land Records will take all possible steps to make over the
revised’ record-of-rights within l(one) year from the date of final publication. The Collectors in turn
will prepare fresh toujis for the year following the year in which the revised records are received.
The contents of this memorandum should be carefully followed.
Sd/—T.. N. Chakraborty
Under Secretary (LR),
Government of Tripura.
N.B.—Further instructions contained in memo No. 1402—67/F. 6(94)—-DLRS/LR/85, dt. 27-1-1986
f 10 4
GOVERNMENT OF TRIPURA.
DIRECTORATE OF LAND RECORDS & SETTLEMENT ©
AGARTALA +: TRIPURA.
Agartala,
No.) 16010 75/F.6(86)—DSLR/LR/85 the 19th/20th November, 1985.
MEMORANDUM
The instruction.at page—17 of the Organisation and Methodology contains that the cases of
transfer of land by purchase etc. should be entered in Mutation Register in TLR & LR
the attestation stage should be disposed of during attestation Form No, 20 and cases received upts
of records. In) Memo No. 12501—72/F.6( R/LR/85 dated 21.6.85 it was reiterated that the
cases should be disposed of serving notices prescribed for‘mutation upon both the applicant and the”
Tei
olders in whose name the land was recorded earlier. land holder: wha
i : 7 pat ets {
2, In order to expedite progress in attestation of records a suggestion has come for disposal of
the mutation cases registered during the stage of bujharat immediately after completion of bujharat
works of the mouja following the procedures laid down in instructions issued in this regard instead
of keeping pending for taking up at the attestation stage.
3. As per provisions of the Act there is no bar to sanction mutations before the stage of
attestation after observing the legal formalities. In sueh cases, the relevant khatians. shonld be:
attested during the stage of attestatation. Even in the existing system the. cases of mutations’
registered prior to the attestation stage may be disposed of drawing up special programme for
mutation at the attestation stage and the relevant khatians may be attested simultaneously which
will relieve the land holders from appearance again for attestion of records.
M. L. Das Gupta 19-11-85,
Director of Land Records & Settlement,.
Government of Tripura.
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
AGARTALA ; TRIPURA.
No. 17150—228/F. 6(86)—DSLR/LR/85. ' Agartala.
the 28th November 1985,
MEMORANDUM
In accordance with the provision of Rule 56(!) of the Tripura Land Revenue and Land
Reforms. Rules 1961
and only after completion of work of one stage the work of the next stage is taken up, .
2. The rights of the land holders are transferable and therefore there is every possibility of
changes in possession and ownership of land. Asa result the field position reflected in one stage
Heche
may undergo changes in the subsequent stage, The possibility of such changes increase when the _
intervening period in between two Stages is wide,
it has been decided to undertake revision of record-of-rights following the —
stages as mentioned in sub-rule (v) to (ix) of the said rules. Each stage of the operation is independent »
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Se .dt has been noticed that the interventing period between bujharat and attes‘ation stage, in
many cases, is more than 3 to 4 years. Similar instances have also been found in othcr subsequent
stages.
4. The whole purpose of revision of record-of-rights is therefore aéfeated due to such inordinate
“delay in between the stage of bujharat and final publicaticr as some redical changes in right, title
and possession on land take place during thie pertoa.
5. It has, therefore, been decided that the intervening period between two stages of the operation
should be narrowed down to the minimum extent. The Camp Officers are requested to conduct the
revisional operation reducing the intervening period between two stages to the minimum. The
Settlement Officers and Asstt. Survey Officers should keep sharp watch and render necessary guidance
on reduction of intervening period between two stages of the Operation.
M.L. Das Gupta 28-11-85.
Director of Land Records & Settlement,
Government of Tripura.
NB, Further’ instructions contained in memo No. 874—938/F. 6(11)—DSLR/LR/85 dt. 13.1.89.
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS & SETTLEMENT
No. 17312—90/F. 6(63)—DSLR/LR/85. Agartala.
Dated, the 29th November, 1985.
MEMORANDUM
Instances have come to the notice that the instructions issued under this Directorate Memo
No. 17712—77/F. 6(52)—DSLR/LR/80 dated 19-9-85 regarding checking of areas of plots in sheets
with the areas in records are not being rigidly followed by the Camp Officers in preparation of
record-of-rights.. As a result mistakes are being detected at this Directorate in finally published
records consigned by the field officers.
It is once again reiterated that the instructions issued under this Directorate Memo dated
19-9-85 should be followed rigidly failing which the matter will be viewed very seriously.
(M. L. Dasgupta )
26/11/85
Director of Land Records & Settlement,
Government of Tripura.
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS AND SETTLEMENT
No. 17233—311/F. 6(55)—DSLR/LR/85. Agartala,
the 29th November, 1985.
MEMORANDUM
: The minimum ‘Norm for attestation work per day was fixed 35 khatians under this Directorate
Memorandum No. 10592—658/F. 6(47)—DSLR/LR/81/P—I dated 12th July, 1984. The procedure
of attestation are laid down clearly in Organisation and Methodology and subsequent Memorandum
No, 14674—80/F. 6(26)—DSLR/LR/78 dated 3rd August, 1981 and 3139—46/F. 6(26)—DSLR/
LR/78 dated 2nd March, 1984. But it has been observed that the progress in attestation is still far
below of the Norm fixed.
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[a2
It has.come to the notice that publicity for attestation to the land holders in most cases were
not given property.
the attestation officers for attesting their khatians.
it has therefore, been decided that wide publicity of attestation of records should be given
to the land holder by issuing general notices in the village and its adjoining villages with copies to
the concerning Panchayats and Departments and by beat of dram in the local markets.
This instruction should be rigidly followed.
ae “s : Director of Land Records & Settlement,
NL ‘ Government Of Tripura, 26/11/85...
Pare _NO./F. 4(17)RCC/79(P)_
GOVER OF TRIPURA
REVENUE DEPARTMENT
—\
(L. R. CELL ) Late
Te
Dated, Agartala, the 16th December, 1985.
NOTIFICATION
In exercise. of the powers conferred by Section 8 of the Tripura Land Revenue and Land
Reforms Act, 1960 (43 of 1960), the Governor, Tripura is pleased to confer on the Additional
Settlement Officers posted in the office of the Settlement Officers in West District, North District and
South District, the powers and duties of the Survey Officers under the said Act to be exercised
within their respective Juridiction.
‘
By order of the Governor, |”
Sd/-'T. N, Chakraborty,
Under ‘Secretary:° EiRs° 0”
Government of Tripura.
¥
GOVERNMENT OF TRIPURA
DIRECTORATE OF LAND RECORDS AND SETTLEMENT
NO, 1402—67/F. 6(94) ~DLRS/LR/85 Agartala, the 27th January, 1986.
MEMORANDUM
(~ Sd/— M. Li; Dasgupta.
This may be one of the reasons for non-appearance of the land holders before
With reference to the Revenue Department Memorandum No. F. 417) -RCC/79(P) dated —
24-10-85 field officers have raised the following points for decision regarding entries in Col. No, o7
to 12 of khatians,
1. Whether the entries ‘>%(2) eta) AICI 241 Ca#14 ©... a8 “as prescribed under G. O. No.
15 for Col. No. 12 of khatian is necessary.
2.
including the prescribed entries in Col. No. 12 of khatian ;
3. Lands declared as settled land u/s 11(3) of the T~L. R. & L, R. Act, 1960. are liable to pay. ;
land revenue from the date of enforcement of revenue in the area. In that case: whether revenue. to :
be entered’in col, 9 including entries in col. 12.
2. Whether in the case of allotment of land the revenue assessed are to be entereet) in ‘Col. ‘No. he
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4. The records which have been. attested but not yet finally published will require correction
inrespect of col No. 9 and 12 before final publication. In such case the pa-vha with the land holders
will contain the entries as per attested records. er"
oF
—
Clarification in respect of the above noted point: ave as under :
mae
1. Since the assessment made in z+ isional operation will take effect from first day of the
Bengali year following the ycar in which records would be made over the Collector, the entries for
Col, 12 should be made as *3¥(2) #131 Herre”
_ 2. An allottee is liable to pay land revenue for the land allotted subject to the Government
order under Section 16(2) of the T. L. R. & L.R. Act, 1960. As such assessed revenue to be entered in
Col. 6 as inthe case of others with entries in Col. 12 “9¥(2) ¥{%] AAR Sa1 CTIA SO we oe at,”
3. The entries should be same as item No. 2 above.
i 4. The parchas issued to the land holders are copies of the draft records which are subject
to correction in subsequent stages. But the records inspected by the land holders during the period
of draft publication cannot be changed without giving opportunity of being heard to the interested
Parties. As such, before draft publication the entries should be corrected in respect of revenue where
such entries made during attestation.
Sd/— (M. L. Dasgupta )
Director of Land Records & Settlement.
Government of Tripura. 24-1-86.
ABSTRACTS COPY OF THE MINUTES OF THE MEETING HELD IN THE CHAMBER OF THE
DIRECTOR OF LAND RECORDS & SETTLEMENT ON 6TH OCTOBER, 1986 WITH THE
SETTLEMENT OFFICERS, ASST. SURVEY OFFICERS AND OFFICERS OF THE DIRECTORATE
TO REVIEW THE PROGRESS OF REVISION OF RECORD OF RIGHTS, WHICH WAS
COMMUNICATED TO ALL CONCERNED UNDER THIS DIRECTORATE NO. 13870—943/
F, 6(2)—DSLR/LR/85, DATED 9TH OCTOBER, 1986.
Page. 9,
Item :— 1, MISCELLANEOUS :—
1. The iSsue in tegatd to recording of land owned by way of cxchange of propérties with the
Muslims migrated to Erstwhile East Pakistan was Taised in the meeting. During discussion the DLRS
stated that Government desires that such cases of dispute should not be left undecided for indefinite
period and may be disposed of under section 43(1) (a) of the TLR & LR ACT. according to merit
of each case.
Sd/- M. L. Das Gupta
9-10-86
Director of Land Records & Settlement
Govt. of Trputa.
[4]
No. . 4(39)—RCC/78
Government of Tripura
Revenue Department
CL. R. Cell)
Dated, Peartalas the 21st November, | 1986,
MEMORANDUM
The undersigned is directed to refer to the Memorandum No. F. oui bbe eee 519
dated 7. 8. 1986 issuea hy the Additional Chief Conservator of Forests, Tripura regarding recording
- of protected forest land durin, the revisional survey.
With a view to remove any contusic: which might have arised consequent upon the issue
of the said memorandum by the Forest Department, vis + to inform that the instructions issued by
the Revenue Department vide memorandum of even No. dated~ T4~6-1979 regarding recording of
Protected Forests land during the revision of Record-of-Rights shall stand: The Forest Department
may file objection against any entry in the tecord-of-rights as per provision of the elon tad
Revenue & Land Reforms Act.
Sd/- T. N. Chakraborty
Under Secretary, L. R.
Government of Tripura.
No. F, 4(39)—RCC/78.
GOVERNMENT OF TRIPURA
REVENUE DEPARTMENT
CL:.R CELL) Pee
Dated. Agartala, the 7th January, 1987.
To
The Director of Land Records & Settlement,
Government of Tripura,
Agartala.
Sub :—Preparation of Jamabandi schedule during the revision of record-of-rights,
Sir,
subject noted above and to say that it is considergd necessary to make a reference of the old touji i
number in the jamabandi schedule even for the holding below three standard acres. In. case the |
old touji numbers are not available, a reference to the previous khatian may be noted in columns
11, 12 & 13 of the jamabandi schedule, which may be available with the Settlement Officers.
Necessary instruction ia this regard may kindly be issued to all concerned accordingly.
; vous faithfully, |
‘ . Sa/- T. N. Chakraborty,
_ Under secretary, L. R.
Govt, of Tripura,
I am directed to refer to your letter No 4635/F. 6(63)—DLRS/LR/85 dated 4. 4, 1986 on the e
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