Madhya Pradesh Bhu-rajswa Sanhita (Sambhagaon, Jilon, Upkhandon Tatha Tahsilon Ke Pariwartan, Srijan Tatha Samapti) Niyam, 2018
Published vide Notification No. F-2-11/ 2018/VII/Se.6, dated 28.09.2018
Last Updated 8th February, 2020 [mp894]
No.F-2-11/ 2018/VII/Se.6 - In exercise of the powers conferred by subsection (2) of section 13 read with section 258 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and in supersession of this department's Notification No.174-6477-VII-N (Rules) dated 6th January, 1960 published in the Madhya Pradesh Gazette, dated 22nd January, 1960 and all rules previously made on the subject, the State Government, hereby, makes the following rules, the same having been previously published in the Madhya Pradesh Gazette as required by sub-section (3) of section 258 of the said Code, namely :-
1. Short title and commencement. - (1) These rules may be called The Madhya Pradesh Bhu-rajswa Sanhita (Sambhagaon, Jilon, Upkhandon Tatha Tahsilon Ke Pariwartan, Srijan Tatha Samapti) Niyam, 2018.
(2) They shall come into force from the date of commencement of the Madhya Pradesh Land Revenue Code (Amendment) Act, 2018 (No. 13 of 2018) that is 25th September, 2018.
2. Any proposal to alter the limits of any division or district or sub- division or to create a new or abolish an existing division or district or sub-division shall be published in Form-I and any proposal to alter the limits of any tehsil or to create a new or abolish an existing tehsil shall be published in Form-II appended to these rules.
3. In case of creation of a new tehsil or alteration of the limits of any tehsil the whole area of a Gram Panchayat shall be kept in one tehsil.
4. The notice shall be published in the Madhya Pradesh Gazette and in such manner as the State Government may deem fit.
5. After expiry of the notice period, the objection or suggestion received (if any) in respect of notice shall be considered by the State Government then the State Government shall create new or abolish existing division or district or sub-division or tehsil or alter the limits of existing division or district or sub-division or tehsil, as the case may be.
Form- I
(See rule 2)
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S. No.
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Proposed division/district /sub-division
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Headquarters of-the proposed division/
district/sub- division
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Limits of the -proposed division/
district/sub- division
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Nature of changes
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Present division/ district/sub- division
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(1)
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(2)
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(3)
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(4)
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(5)
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(6)
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North-
East-
South-
West-
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Reasons for proposed changes
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Form- II
(See rule 2)
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S. No.
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Proposed tehsil
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Headquarter of the proposed tehsil
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Limits of the proposed tehsil
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Nature of changes (Name of Village included in
the proposed tehsil)
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Present tehsil
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(1)
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(2)
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(3)
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(4)
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(5)
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(6)
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North-
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East-
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South-
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West-
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Reasons for proposed changes
.............................
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