THE ODISHA SPECIAL SURVEY AND SETTLEMENT ACT, 2012 TABLE OF CONTENTS PREAMBLE SECTIONS CHAPTER- | - PRELIMINARY. - 1. Short title, extent and commencement. Definitions. CHAPTER- |l ‘ SPECIAL SURVEY AND SETTLEMENT Intention for Survey and Settlement. Reorganizing ongoing survey operations. S‘elf-d‘eclaration by land owners. Survey by modern technology. Preparation of the draft record of rights. Publication of record of rights. © © N O O s (० Objections to draft record of rights. 10. Work during the recess. 11. Final publication of the record of righ_ts.‘ 12. Presumption of final publication and correctneus of record of rights. 13. Consolidation to follow Special Survey and Settlement. 14. Maintenance of records in digital form. CHAPTER- il LICENSED SURVEYOR 15. Grant of licence and enrolment. h - 16. Duties of the licensed surveyors. 17. Distribution of work among licensed surveyors. 18. Fees and remuneration. ' 19. Cancellation of licence. 122§
20. 21 (ी) CHAPTER- IV MISCELLANEOUS Overriding effect over other laws. . State to be a 1160655810 party in certain 08565. 22, 23. 24. 25. 26. 27. 28. 29. Summary disposal of proceedings. Bar of jurisdiction until final publication. Power to give direction. Power to frame technical guidelines. Protectiobn of action taken in good faith. Power of Government to make rules. Power to remove difficulties. Repeal and savings.
The 0तांड118 V EXTRAORDINARY PUBLISHED BY AUTHORITY Gazette No. 1887, CUTTACK, SATURDAY, SEPTEMBER 29, 2012 / ASWINA 7, 1934 LAW DEPARTMENT NOTIFICATION The 28th September, 2012 No.10919/Legis-20/12/L.—The following Act of the Odisha Legislative Assembly having been assented to by the Governor on the 26th September, 2012 is hereby published for general information ODISHA ACT 5 OF 2012 THE ODISHA SPECIAL SURVEY AND SETTLEMENT ACT, 2012 ANACT TO PROVIDE FOR UNDERTAKING SURVEY AND S.ETTLEMENT‘ OPERATIONS IN THE STATE 87 ADOPTING MODERN TECHNOLOGY‘ - TO MINIMIZE THE TIME SPAN WITHOUT COMPROMISING QUALITY. TRANSPARENCY-AND GRIEVANCE REDRESSAL AND FOR MATTERS CONNECTED THEREWITH AND INCIDENTAL THERETO. BE it enacted by the Legislature of the State of Odisha in the Sixty-third Year of the Republic of India as follows:— CHAPTER | PRELIMINARY Short title, 1. (7) This Act may be called the Odisha Special Survey and extent and commence- O€ttlement Act, 2012 e, (2) It extends to the whole of the State of Odisha. (3) It shall be deemed to have come into force on the 12th July, 2012. P
2 Definitions. 2. (1) In this Act, unless the context otherwise requires,— (a) “Agency” means any person engaged by the Director for preparation of preliminary record of rights; (b) “Collector” means the Collector of the district; (c) “Director” means the Director, Land Records and Survey; ‘ (d) “Government” means the Government of Odisha: (e) “Land owner” means,— (i) a raiyat; (ii) a tenant; (i) aland holder; (f) “licensed surveyor” means a person technically qualified to measure, draw sketch map or map 800010100 to the scale of plots and holding licence from the Director to carry out the work relating to survey and settlement and such other work as may be assigned to him, from time to time; (9) “Modern Technology” includes Aerial Photograpfhy, High Resolution Satellite imagery; Differential Global Positioning System and Electronic total station 50601 and such other technology or method as may be approved by the State Government; (h) “prescribed” means prescribed by rules made under this Act; () “public body” means a Government (00080 as defined in section 617 of the Companies Act, 1956 Act 1 of or.a Corporation established by or under a Central 1956. Act or State Act which is controlled or mana‘ged by the Government or a local authority;
3 o “recess” means the stage during which records are prepared for the final publication of the record of rights; (k) “record of rights” means record रण rights prepared under this Act containing the entries of the surveyed land along with their category, ownership, nature, area and such other matters as may be prescribed; (D “revisional इ0ाए60' means survey operations initiated and conducted on the basis of the blue print map of the cadastral survey in order to update the land - records; and (m) “settlement” means survey operations conducted in a district or in an area in order to determine land revenue assessment. (2) Words and expressions used in this Act but not.d_.efined shall have the same meaning as assigned to them in the Odisha Survey and Settlement Act, 1958 and the Odisha Land Reforms Act 1960. CHAPTER Il SPECIAL SURVEY AND SETTLEMENT Intention for 3. (1) The Government may, by notification, express its survey and intention to एफ out special survey and settlement in any part or setement the whole of the State, in accordance with the provisions of this Act notwithstanding anything contained in the Odisha Survey and Settlement Act, 1958. - (2) Where a notification is published under sub-section (1), the Tahasildar shall publish a proclamation to that effect in the prescribed manner. e ) Reorganizing 4. The Government may, by order, reorganize the ongoing sounwgemyng survey operations in fhe districts concerned or in any area, as the operations. . 0856 may be, to bring the same in conformity with the provisions of Odisha Act 3 of 1959. ‘Odisha Act 16 - of 1960. Odisha Act 3 of 1959.
Self-declara- tion by land owners. Survey by modern technology. Preparation of the draft record of + rights. 4 this Act, so far as it may be deemed necessary, in the prescribed manner and the earlier proceeding's shall not be construed to be illegal to any extent on account of the special Survey conducted under this Act 5. (7) After notification under section 3, every land owner may submit in the concerned Tahasil Office or Camp Cifice 2 self- declaration of piots owned or held by him in the prescribed manner. (2) The Tahasil Office or Camp Office, as the case may be, shall verify the self-declaration received under sub-section (1) on the basis of the available records and issue verification certificate. 6. (7) Survey of a revenue vil‘lage may be carried out by applying modern technology inclusive of base mapping, demarcation and ground realities in accordance with the prescribed procedure laid down in this behalf. (2) Survey operations shall be duly publicised at the local level to ensure and facilitate active participation by the Panchayati Raj Institutions and people of the villages concerned Explbanation.— For the purpose of this section “Panchayati Raj Institution” means the Institution of self-Government constituted under article 243B of the Constitution for the rural areas. ‘ 7. (1) The Director m‘ay engage one or more Agencies having such qualification as may be prescribed who shall be responsible for preparation of preliminary record of rights in whole or in part of the revenue village including preparation of notices for the land owners and their services to the land owners concerned and inviting objections thereon and for collections and compilations of such objections to the notices in the prescribed manner. (2) There shall be constituted in every revenue village ‘concerned a team of persons to update and prepare basic record of पड with the assistance of such Agency and Iice_'nsed surveyor.
- publication Publication of record of rights. Objections to draft record of rights. Work during the recess. Final - of the "record of rights. 5 (3) A team of persons referred to in sub-section (2), shall inclucs an officer or employee of the Tahasil office concerned and any' other designated officer or emp'loyee as the Sub-Collector may appoint. (4) While preparing the basic record of rights, the concerned team of persons shall take into account to-date ground realities, changes, transfers,‘ sub-divisions, partitions, hereditary devolution, exchanges and the like, in matters of determining right, title and ownership of the land holdings. | (5) Such team of persons shall identi}f'y and demarcate lands, Government lands, lands treated as common property resources and the like and record the same as such in the record of rights. (6) Claims and objections, if any, shall be disposed of in such manner and by such officer not below the rank of a Tahasildar as may be prescribed and the land records prepared in the aforesaid manner, shali be called the draft record of rig‘hts. 8. The draft record of rights including maps, prepared under section 7, shall be published in the concerned revenue village in the ' manner as may be prescribed in this behalf, inviting claims and . objections. ' 9. Claims and objections shall be heard and disposed of in such ं manner and by such officer as may be prescribed who shall not be ' below the rank of an Additional Sub-Collector: Provided that the officer who has heard and decided the claims / and objections under section 7 shall not hear the claims and objections under this section. 10. After the disposal of claims and objections in accordance with section 9, the final checking of records, fair copying, comparing, and arrangements of records alphabetically according to names of land owners shall be carried out in recess, in the prescribed manner: 11. (1)The record of rights of a revenue village shall be published finally under the hand and seal of the Collector in the prescribed manner, after the conclusion of work under section 10.
6 (2) Claims and objections with regard to the record of rights may be filed within three months of its final publication and such claims and objections shall be heard and disposed of in such manner and by such officer as may be prescribed, who shall not be below the rank of - an Additional District' Magistrate. (3) A copy ofthe fina‘lly published record of rights shall be sent to the concerned Tahasil Office for follow.up action in day-to day revenue administration (4) The orders, if any, passed under sub-section (2) shall be communicated to the Tahasildar for necessary corrections in the record - of rights. Presumption 12. (7) The record of rights prepared and finally published under of final this Chapter or a certified copy thereof shall be conclusive evidence of publication : ० ये वाया उंगली: such publication. | ness of (2) The Government may, by notification, declare with regard rrgiehctosrd of to any specified area that a record of rights has been finally published for every village included in such area and such notification shall be conclusive evidence of such publication. | (3) Every entry in a record of rights, so published, shall be evidence of the matter referred to in such entry and shall be 65060 to be correct unless it is proved by evidence to be incorrect: Provided that, if any entry in a.record of rights is altered in a subsequent record of rights, the latter entry shall be presumed to be correct until it is proved by evidence to be incorrect, but the previous entry shall be admissible as evidence of the facts existing at the time when such entry was made. Consolidation 13. The record of rights finally published in respect of any revenue tertoliow village covered by special survey and settlement under this Act shall be special . suryeyand taken into account for the purpose of consolidation operations as settlement. provided in the Odisha Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972. Maintenance 14. All the records created during preparation of record of rights Pt re°°frds ™ may be maintained in digital form in the prescribed manner. digital form Odisha Act 21 of 1972.
o CHAPTER IlI LICENSED SURVEYOR Grant of 15. (1) The Director shall invite applications from persons licence and jesirous of being enrolled as licensed surveyors in the manner as may enrolment. . g का be prescribed. (2) The 80108 desiring for the grant of licence should possess technical qualifications and experience as may be prescribed. (3)The Director shall enrol the qualified persons and send the list to the Collectors for use as and when required in accordance with the guidelines issued, from time to time, in this regard by the Government. Duties of the - 16. It shall be the duty of the licensed surveyors to— licensed . . surveyors. (a) prepare sketch map and map to scale as applied for by the land owners; (b) prepare map to scale as required by the Government Authority or Public Body; (c) prepare 19] 10 scale as required by the requisitioning body in the land acquisition proceedings; | (d) update maps prepared in course of cadastral and revisional surveys; (e) verify digital maps prepared through modern technol'ogy and carry out ground realities exercises; (f) prepare record of rights in the post—mappinlg stage, during field survey and settlement operations as well as facilitate updating of land records maintained in the revenue offices; (g) facilitate inter-connectivity among revenue offices; (h) prepare maps and record of rights during consolidation proceedings; and - (/) perform such other incidental duties relating to survey operation and preparation of record of rights as may be conferred by the Director or the Collector. :
Distribution of work among licensed sSurveyors. Fees and remunera- tion. 8 17. The Collector or any other revenue officers in a District, as may be authorised by the Director, shall distribute works among the enrolled licensed surveyors. ' 18. (1) Such authority as may be prescribed shall be nominated by the Government to decide the fee and remuneration for different works and services to be rendered by the licensed surveyors. (2) In case the work as provided in section 5 pertains to rendering s‘ervice_s to a private individual, the individual shall, along with an application form, deposit such amount as fees as may be prescribed, in the revenue office concerned, after which, the revenue “officer shall deduct such part of the fees as may be prescribed as incidental costs for supplying copies of the existing record of rights and the rest of the amount shall be payable to the licensed surveyor as remuneration to whom the work is allotted, on satisfactory - completion of the work. Cancellation of licence. (3) The sketch 1902 or map to scale, as prepared by the licensed surveyor, shall be verified by the officer of the Tahasil concerned and findings shall be recorded in writing and in case the work is found unsatisfactory'the matter shall be remitted back to the licensed surveyor concerned for carrying out the exercise afresh ‘ (4) In case, a work has been assigned to the licensed surveyor by a Department of Government or requisitioning body in land acquisition or any public body, the licensed surveyor shall be paid such remuneration as may be- prescribed (5) In case, the licensed surveyor is assigned with a work pertaining to the preparation of maps or record of rights during survey and settlement operations or updating of records of rights and the like, he shall be paid such remune’ration as may be prescribed. 19. In case of dereliction of duties, unsatisfactory activities or any other proven misconduct, the Director may, either suo-motu or on the recommendation of the Collector to this effect, cancel the licence of the licensed surveyor: Provided that no order of cancellation shall be made unless the concerned licensed surveyor has been given an opportunity of being heard.
9 'CHAPTER IV MISCELLANEOUS - Overriding 20. The provisions of this Act shall have effect notwithstanding effect over ; : . न : . o ; eriotae anything inconsistent therewith contained in any other law for the time other laws. . ‘ being in force, or any custom or usage having the force of law or contract. State to be a 21. Notwithstanding anything contained in any provision in any necessary . i . : . . party in law for the time being in force, in cases concerning a land or a portion SRR thereof, recorded previously as Government land, under whatever cases. nomenclature, the State shall be a necessary party. ~ Summary 22. All proceedings under this Act shall be summarily disposed disposalof ot i accordance with the provisions of this Act and rules framed proceedings. , » thereunder. Bar of 23. Save as otherwise expressly provided in this Act, no Court, - Jurisdiction - except the Odisha High Court and the Supreme Court of India, shall until final . . . . . ; sublicafion, entertain any suit or other proceeding to set aside, modify or question the validity of an order or decision passed or taken by an authority " under this Act or any rules made thereunder or in respect of any matter falling within the scope of this Act, until and unless the record of rights’, is finally published under section 11. Power to give 24. For the pu.rpose of giving effect to the provisions of this Act, ’ dreeton it shall be competent for the Government to issue such directions and 1 guidelines as they may deem fit to any officer, authority or person | subordinate to the Government. | Power to 25. The Board of Revenue, Odisha shall have the power to framek tfercahmneical technical guidelines to carry out all or any of the purposes of this Act. guidelines. Protection of 26. No suit, prosecution or other legal proceeding shall be action taken . e instituted against the Government, Director, Collector or any Officer or in good faith. person acting in this behalf for anything which is, in good faith, done or intended to be done in pursuance of the provisions of this Act or rules or guidelines made thereunder. '
10 Powerat 27. (1) The Government may, by notification, make rules for Government Carrying out all or any of the provisions of this Act. नि (2) In particular and without prejudice to the generality of the foregoing powers, the rules may provide for all or any of the following matters, namely :— , ' (a) the manner in which summary disposal of proceedings shall be carried out; (b) the manner in which. reports and returns are to be submitted; : (c) the manner in which applications shall be heard: (d) the manner in which any amount shall be deposited in the Government account; : (e) the maintenance of records, registers and display of ~ notices; _ (f) the manner in which application or claim or objection shall be filed; and (9) any other matter which is required to be, or may be prescribed. ' Powerto 28. (1) If any difficulty arises in giving effect to the provisions of remove this Act, the Government may, by order published in the Official Gazette, difficulties. make such provisions not inconsistent with the provisions of this Act as - may appear to it to be necessary or expedient to remove the difficulty. (2) Every order made under this section shall be laid, as Soon as may be, after it is made, before the Odisha Legislative Assembly. : Repeal and 29. (1) The Odisha‘Sp_ecial Survey and Settlement (00866, savings. 2012 is hereby repealed. : (2) Notwithstanding such Tepeal, any order, notification or rule made or anything done or any action taken in pursuance of any provision of the%aid Ordinance shall be deemed to have been made, done or taken under the corresponding provisions of this Act. By Order of the Governor D. RAUT Principal Secretary to Government Odisha Ordinance No.1 of 2012. Printed and published by the Director of Printing, Stationery and Publication; Orissa, Cuttack-10 OGP/SBP., Ex. Gaz. No.1328—1 93+280