Acts › The Central Provinces Land-Revenue Act, 1881The Central Provinces Land-Revenue Act, 1881 162 sections.
Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Enactments repealed. Section 3 — Pending proceedings. Section 4 — Interpretation-clause. Section 5 — Chief Controlling Revenue-authority. Section 6 — Revenue-officers. Section 7 — Appointment, suspension and removal of Commissioners, Deputy and Assistant Commissioners. Section 8 — Appointment, suspension and removal of Tahsildars and Naib Tahsildars. Section 9 — Persons holding office when Act comes into force. Section 10 — Power to appoint additional Commissioners, Deputy Commissioners and Tahsildars. Section 11 — Chief Commissioner may invest Assistant Commissioner with powers of Deputy Commissioner. Section 12 — Officers transferred to retain powers with which they were invested. Section 13 — Provision for discharge of duties of Deputy Commissioner dying or being disabled. Section 14 — Chief Commissioner may alter limits of district or tahsil. Section 15 — Power to invest Revenue-officers, — with power conferred by Code of Civil Procedure; with power to delegate powers. Section 16 — Power of Deputy Commissioners to distribute work. Section 17 — Power of superior Revenue-authorities to withdraw and transfer cases. Section 18 — Power of Revenue-officers to enter on land, &c. Section 19 — Power to make rules to regulate procedure. Section 20 — Persons by whom appearances and applications may be made before and to Revenue-officers. Section 21 — Legal practitioner's or agent's fees not allowed unless for special reasons. Section 22 — Appeals. Section 23 — Limitation of appeals. Section 24 — Powers of revision of Commissioner and Deputy Commissioner. Section 25 — Powers of revision or Chief Commissioner. Section 26 — Review of orders. Section 27 — Notification of revenue-survey. Section 28 — Notification of settlement. Section 29 — Power to appoint Settlement-officers; and to suspend and remove them Section 30 — Settlement-officer may be invested with powers of Deputy Commissioner. Section 31 — Certain provisions of Chapter II applied to Settlement-officers. Section 32 — Appointment of Settlement-commissioner; delegation to him of Chief Commissioner’s powers. Section 33 — Power to invest Settlement-officers with Civil Court powers. Section 34 — Chief Settlement-officer to have powers of Deputy Commissioner. Section 35 — Appeals in suits specified in section 33 when to lie to Chief Settlement-officer. Section 36 — Division of civil work between Settlement-officers and ordinary Courts. Section 37 — Provisions of section 31 not to apply to certain suits. Section 38 — Appeal, reference and revision. Section 39 — Duration of settlement-operations. Section 40 — Settlement-officer to invite claims to lands appearing to have no owner. Section 41 — Application of Act XXIII of 1863. Section 42 — Procedure when limited right over land established. Section 43 — Power to form mahals. Section 44 — Settlement-officer may exclude any town or land from settlement-operations. Section 45 — Erection of new, and repair of existing, boundary-marks. Section 46 — Separate sum to be assessed on every mahal. Section 47 — Matters as to which Chief Commissioner is to instruct Settlement-officer Section 48 — What land taken into account in assessing mahal. Section 49 — Assessment to whom to be offered. Section 50 — Sub-settlement to be made with inferior proprietors when settlement is made with superior. Section 51 — Power to give directions as to payment of certain profits of superior proprietors. Section 52 — Power to make rules for reporting assessment for sanction. Section 53 — Offers of assessment to be made subject to revision and confirmation. Section 54 — Option to accept or refuse assessment. Section 55 — Proprietor not accepting in manner prescribed may be deemed to have accepted. Section 56 — Effect of acceptance of assessment. Section 57 — Procedure when assessment is refused. Section 58 — Procedure when only some proprietors accept assessment. Section 59 — Procedure on refusal of assessment in village in which superior and inferior rights co-exist. Section 60 — Procedure on refusal of assessment by inferior proprietors. Section 61 — Allowance to excluded proprietors. Section 62 — Excluded proprietors to have occupancy-rights in their sir-land. Section 63 — Aggregate amount of allowance granted to, and deduction from rent allowed to, excluded proprietor Section 64 — Sub-settlement with malik-makbuzas and other like holders of land. Section 65 — Revenue payable under sub-settlement to be first charge on land. Section 66 — Settlement-officer to apportion assessment over lands held in severalty. Section 67 — to redistribute land according to custom. Section 68 — Settlement-officer to ascertain proprietors. Section 69 — to determine extent of sir-land. Section 70 — to decide disputes among shareholders regarding management of mahal. Section 71 — to determine through what lambardars revenue shall be paid. Section 72 — to ascertain status and rents of tenants. Section 73 — Enquiry into claims to hold free from revenue as against Government. Section 74 — Enquiry as to claims to hold free from revenue as against malguzars. Section 75 — Time from which orders under sections 73 and 74 take effect. Section 76 — Settlement-officer to decide what village-cesses are leviable. Section 77 — to determine certain disputes. Section 78 — Procedure in cases under sections 68,69,70,72 and 77, clauses (b), (c) and (d). Section 79 — Record-of-rights. Section 80 — Chief Commissioner may make rules regarding record-of-rights. Section 81 — Record-of-rights to be made over to Deputy Commissioner. Section 82 — Effect of entries in record-of-rights. Section 83 — Suits to contest certain settlement decisions or entries. Section 84 — Revision of record-of-rights by Chief Commissioner. Section 85 — Proceedings regarding lands the property of Government. Section 86 — Former settlements deemed to have been made under this Act. Section 87 — Effect of awards of proprietary rights at such settlements. Section 88 — When suits for proprietary rights will lie in Civil Courts. Section 89 — Chief Commissioner may allot waste-land to malik-mak-buzas entitled thereto. Section 90 — Power of Chief Commissioner to regulate payment of land-revenue. Section 91 — Arrear.Defaulters. Section 92 — Tahasildar's statement of account to be conclusive evidence of arrear. Section 93 — Notice of demand. Section 94 — Processes for recovery of arrears. Section 95 — Arrest and imprisonment for recovery of arrear. Section 96 — Imprisonment of defaulter in civil jail. Section 97 — Procedure in sales of moveable property. Section 98 — Management of mahal, share of land attached under section 94(c). Section 99 — Effect of attachment. Section 100 — Profits of land how applied. Section 101 — Attachment when to cease. Section 102 — Transfer under section 94(d). Section 103 — Procedure after receipt of sanction to annulment of settlement. Section 104 — Case of a portion of a mahal being managed or farmed. Section 105 — Settlement on expiry of management or farm. Section 106 — Effect of annulment of settlement. Section 107 — Saving of rights in sir-land. Section 108 — Nature of estate taken by purchaser of land sold for arrears due thereon. Section 109 — Rules for sale of immoveable property. Section 110 — Pre-emption at sales. Section 111 — Application of proceeds of sale of immoveable property. Section 112 — Costs recoverable as part of arrear. Section 113 — Matters as to which Chief Commissioner may make rules. Section 114 — Remedies open to person denying that sum demanded as an arrear is due. Section 115 — Limitation of right to set-off, &c., in suit for arrears. Section 116 — Recovery of arrear through Deputy Commissioner instead of by suit. Section 117 — Saving of right of malguzar to demand revenue of land assessed to revenue and held free. Section 118 — Limitation in suits for revenue. Section 119 — Interest on arrears. Section 120 — Correction of record-of-rights. Section 121 — Revision of record in accordance with provision therein contained. Section 122 — Powers of Deputy Commissioner as to correction of entry or revision of record. Section 123 — Power to direct that rule or custom entered in record-of-rights shall be enforced by Government. Section 124 — Suit to set aside proceedings under section 123. Section 125 — Powers of Chief Commissioner as to registration of changes after preparation of record-of-rights. Section 126 — Possession of proprietary rights to be notified. Section 127 — Fine for neglect to give notice of possession. Section 128 — Obligation to aid in preparation of village-papers. Section 129 — Fees for recording changes; from whom leviable. Section 130 — Annual enquiry regarding land held free from revenue. Section 131 — Inspection of revenue-records. Section 132 — Purposes for which, when settlement is not in progress, Deputy Commissioner shall exercise Settlement-officers’ powers. Section 133 — Purposes for which officers may be invested with Settlement-officers’ powers. Section 134 — Cognizance of, and penalty for, offence of injuring boundary-marks. Section 135 — Procedure when person injuring cannot be found. Section 136 — Partition of a mahal into two mahals. Section 137 — Power to make rules as to officers. Section 138 — Duties of lambardars. Section 139 — Lambardars may recover fees and other charges from proprietors. Section 140 — Deputy Commissioner may alter channel through which malik-makbuza pays revenue. Section 141 — Duties of mukaddams. Section 142 — Liabilities imposed by law on landholders to attach to mukaddams. Section 143 — Power of mukaddams to recover certain expenses incurred. Section 144 — Chief Commissioner may make rules as to patwaris. Section 145 — Chief Commissioner may make rules for guidance of Deputy Commissioner in certain matters. Section 146 — Chief Commissioner may define duties of patwaris. Section 147 — Patwaris to produce papers for inspection, and to allow copies to be made. Section 148 — Existing officers confirmed. Section 149 — Lambardars’ and other officers’ dues recoverable as arrears. Section 150 — Holders of sir-land in Sambalpur to provide for remuneration of mukaddams. Section 151 — Right to mines and quarries. Section 152 — Exclusive jurisdiction of Revenue-authorities. Section 153 — For what village-cesses suit lies. Section 154 — Limitation of claims for composition in case of waste-land demarcated as property of Government. Section 155 — Restriction on Revenue and Settlement-officers trading and holding land. Section 156 — When mahal managed or farmed, or upon proclamation under section 98 or 103, rent payable to Deputy Commissioner. Section 157 — Recovery of balances due by farmers. Section 158 — Recovery of revenue due when Act comes into force; and of money payable under Act. Section 159 — Past proceedings for collection of revenue legalized. Section 160 — Chief Commissioner may empower persons by name, or confer powers on classes. Section 161 — Chief Commissioner may vary or cancel orders. Section 162 — Chief Commissioner may make rules and attach penalty to breach thereof. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.