बहार असाधारण अंकंंं बहार सरकार ारा ूकािशत (संंंं0 पटना 801) पटना, laŒ , y 0 th 0 & 1 &2 4 @ 20 1 1 @y st & 2 v f / kfu ; e] f t li j egkef ge jkT ; i ky f n u kad 2 0 f nlE c j 2 0 1 1 dks v uqef r n s p qdsa gSa] blds } kjk lo Zlk/ kkj.k dh lwp u k ds f y;s i zdkf 'kr f d; k t kr k gS A
िनबंधन सं या
गजट
ंं ंं
1 पौष 1933 (श0)
वहृः पृृृ ितवार, 22 'दस) बर 2011
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2 बहार गजट (असाधारण), 22 'दस) बर 2011
[fcgkj vf/kfu;e 23] 2011]
fcgkj Hkwfe nkf[ky [kkfjt vf/kfu;e] 2011 izLrkouk A&Hkwfe ds nkf[ky [kkfjt dh izfØ;k dks oÙkZeku le; dh vko';drkvksa ds lkFk lgxkeh cukus vkSj bls fofu;fer djus gsrq micU/k djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEu#i esa ;g vf/kfu;fer gks %& v/;k;&I
izkjafHkd 1- laf{kIr uke] foLrkj ,oa izkjEHkA&¼1½ ;g vf/kfu;e fcgkj Hkwfe nkf[ky [kkfjt vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ljdkj }kjk fcgkj jkti= esa ;Fkk vf/klwfpr frfFk ls izo`Ùk gksxkA 2- ifjHkk"kk,¡A& bl vf/kfu;e esa] tcrd dksbZ ckr fo"k; ;k lanHkZ esa fo:) u gks] ¼1½ Þnkf[ky [kkfjtß ls vfHkizsr gS fdlh O;fDr dk fdlh gksfYMax vFkok mlds Hkkx esa vf/kdkj ds varj.k ds QyLo:i pkyw [kfr;ku] vfHk/kkjh [kkrk&iath rFkk [ksljk iath ds bUnzktksa esa fuEufyf[kr fdlh mik;@fy[kr }kjk ifjoÙkZu %&
¼d½ Ø;&foØ;] nku(
¼[k½ fofue;(
¼x½ gksfYMax dk caVokjk(
¼?k½ fojklr@fuoZlh;r mÙkjkf/kdkj vFkok olh;rh (
¼³½ foy(
¼p½ flfoy izfØ;k lafgrk] 1908 ds v/khu U;k;ky; dk vkns'k@fMØh(
¼N½ fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 2009 ds v/khu U;k;ky; dk vkns'k@fMØh( ¼t½ l{ke izkf/kdkj }kjk yksd Hkwfe dh cUnkscLrh@varj.k@leuqns'ku( ¼>½ Hkw&vtZu vf/kfu;e] 1894 ds vUrxZr vtZu(
¼¥½ fcgkj Hkwnku ;K vf/kfu;e] 1954 ds v/khu iznÙk Hkwfe(
¼V½ fcgkj izJ; izkIr O;fDr oklxhr dk'rdkjh vf/kfu;e] 1947 ds v/khu oklxhr LFky dh cUnkscLrh(
¼B½ Ø; uhfr] 2010 ds v/khu egknfyr ifjokjksa ds fy, jS;rh Hkwfe dk f=i{kh; Ø;( ¼M½ dks'kh {ks= ¼jS;rksa dks Hkwfe&okilh½ vf/kfu;e] 1951 ds v/khu iwoZ jS;r dks Hkwfe dk izR;koÙkZu(
¼<½ Hkw&vtZu vf/kfu;e] 1894 ds v/khu iwoZ jS;r dks Hkwfe dk izR;koÙkZu( ¼.k½ fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 ds v/khu vf/k'ks"k Hkwfe dh cUnkscLrh] vFkok(
¼r½ fdlh vU; mik;@fy[kr }kjk ftls ljdkj le;≤ ij vf/klwfpr dj ldrh gSA
¼2½ Þ[kfr;kuß ls vfHkizsr gS fcgkj dk'rdkjh vf/kfu;e] 1885 ds v/;k;&X ds v/khu vafre :i ls izdkf'kr uohure vf/kdkj&vfHkys[k(
¼3½ Þpkyw [kfr;kuß ls vfHkizsr gS fofgr izi= esa la/kkfjr vafre :i ls izdkf'kr vafre vf/kdkj&vfHkys[k ds i'pkr~ v|ru fd;k x;k vf/kdkj&vfHkys[k tks fdlh O;fDr ds fdlh gksfYaMx vFkok mlds Hkkx esa vf/kdkj ds ifjoÙkZu dks n'kkZrk gS( ¼4½ ÞvfHk/kkjh [kkrk iathß ls vfHkizsr gS fofgr izi= esa la/kkfjr jktLo xzkeokj iath tks jktLo xzke ds fofHkUu vfHk/kkfj;ksa }kjk /kkfjr Hkwfe dk C;kSjk rFkk Hkwfe /kkj.k ds QyLo:i lkykuk yxku ,oa lsl ds lkFk gh lkFk muls lkykuk yxku ,oa lsl dh olwyh n'kkZrk gS( ¼5½ Þl{ke izkf/kdkjß ls vfHkizsr gS lEcfU/kr vf/kfu;e@fu;ekoyh@gLrd ds v/khu fdlh yksd Hkwfe dks cUnkscLr@varj.k@leuqns'ku djus gsrq izkf/kd`r izkf/kdkjh( ¼6½ Þvapy vf/kdkjhß ls vfHkizsr gS ljdkj }kjk bl :i esa fu;qDr inkf/kdkjh ;k bl vf/kfu;e ds v/khu vapy vf/kdkjh ds fdlh ,d ;k lHkh d`R;ksa ds fuoZgu ds fy, ljdkj }kjk vf/klwfpr dksbZ vU; inkf/kdkjh(
¼7½ ÞHkwfe lq/kkj mi&lekgÙkkZß ls vfHkizsr gS ljdkj }kjk bl :i esa fu;qDr inkf/kdkjh ;k bl vf/kfu;e ds v/khu Hkwfe lq/kkj mi&lekgÙkkZ ds fdlh ,d ;k lHkh d`R;ksa ds fuoZgu djus ds fy, ljdkj }kjk vf/klwfpr dksbZ vU; inkf/kdkjh(
¼8½ ßlekgÙkkZÞ ls vfHkizsr gS ftyk dk lekgÙkkZ(
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बहार गजट (असाधारण), 22 'दस) बर 2011 ¼9½ Þvij lekgÙkkZß ls vfHkizsr gS ftyk dk vij lekgÙkkZ ;k bl vf/kfu;e ds v/khu vij lekgÙkkZ ds fdlh ,d ;k lHkh d`R;ksa ds fuoZg.k ds fy, ljdkj }kjk vf/klwfpr dksbZ vU; inkf/kdkjh(
¼10½ ÞdeZpkjhß ls vfHkizsr gS lekgÙkkZ }kjk bl :i esa fu;qDr dksbZ deZpkjh ;k bl vf/kfu;e ds v/khu fdlh gYdk ds deZpkjh ds fdlh ,d ;k lHkh d`R;ksa ds fuoZg.k ds fy, lekgÙkkZ }kjk vf/klwfpr dksbZ vU; deZpkjh(
¼11½ Þvapy fujh{kdß ls vfHkizsr gS ljdkj }kjk bl :i esa fu;qDr dksbZ inkf/kdkjh ;k bl vf/kfu;e ds v/khu vapy fujh{kd ds fdlh ,d ;k lHkh dR̀;ksa ds fuoZg.k ds fy, ljdkj }kjk vf/klwfpr dksbZ vU; inkf/kdkjh(
¼12½ ÞgYdkß ls vfHkizsr gS deZpkjh ds iz'kklfud fu;a=.kk/khu jktLo iz'kklu dh lcls NksVh iz'kklfud bZdkbZ(
¼13½ ÞvfHk/kkjhß 'kCn dk ogh vFkZ gS tks fcgkj dk'rdkjh vf/kfu;e] 1885 esa blds izfr leuqnsf'kr fd;k x;k gks(
¼14½ ÞgksfYMaxß ls vfHkizsr gS fdlh jS;r }kjk /kkfjr Hkwfe dk ,d ;k vusd ,sls [k.M tks ,d i`Fkd vfHk/k`fr ds vax gks(
¼15½ ÞjS;rß 'kCn dk ogh vFkZ gS tks fcgkj dk'rdkjh vf/kfu;e] 1885 esa blds izfr leuqnsf'kr fd;k x;k gks(
¼16½ Þfucaf/krß ls vfHkizsr gS Hkkjrh; fuca/ku vf/kfu;e] 1908 ds v/khu fucaf/kr dksbZ nLrkost( ¼17½ Þfuca/ku izkf/kdkjß ls vfHkizsr gS Hkkjrh; fuca/ku vf/kfu;e] 1908 ds v/khu fuca/ku izkf/kdkjh( ¼18½ Þ'kqf)&i=ß ls vfHkizsr gS vapy vf/kdkjh }kjk fdlh gksfYMax vFkok mlds Hkkx ds nkf[ky [kkfjt djus ds vkns'k ikfjr djus ds mijkar vkns'k ds vuq:i pkyw [kfr;ku] vfHk/kkjh [kkrk iath ,oa [ksljk iath esa ifjoÙkZu djus gsrq fofgr izi= esa vapy vf/kdkjh }kjk fuxZr iphZ(
¼19½ Þfofgrß ls vfHkizsr gS bl vf/kfu;e ds v/khu cuk;h x;h fu;ekoyh }kjk fofgr( ¼20½ Þizi=ß ls vfHkizsr gS bl vf/kfu;e ds v/khu cuk;h x;h fu;ekoyh }kjk fofgr izi=( ¼21½ Þ[ksljk iathß ls vfHkizsr gS fofgr izi= esa la/kkfjr iath tks jktLo xzke ds [ksljksa ds C;kSjksa ds lkFk muds vfHk/kkfj;ksa dks n'kkZrh gS(
¼22½ Þnkf[ky [kkfjt ;kfpdk iathß ls vfHkizsr gS fofgr izi= esa la/kkfjr iath ftlesa vapy vf/kdkjh ds le{k nk;j dh x;h nkf[ky [kkfjt ;kfpdk,¡ iathd`r dh tkrh gaS( ¼23½ Þnkf[ky [kkfjt iathß ls vfHkizsr gS fofgr izi= esa la/kkfjr iath ftlesa vapy vf/kdkjh }kjk ikfjr fd, x, nkf[ky [kkfjt vkns'k ntZ fd, tkrs gaS(
¼24½ ÞjktLo xzkeß ls vfHkizsr gS jktLo xzke ds :i esa vf/klwfpr dksbZ xzke ftldh ,d vyx jktLo Fkkuk la[;k gks(
¼25½ Þljdkjß ls vfHkizsr gS fcgkj ljdkj(
¼26½ Þtekcanhß ls vfHkizsr gS vfHk/kkjh [kkrk iath esa izR;sd vfHk/kkjh dks vkoafVr iUuk dh la[;k ftlesa muds vfHk/k`fr;ksa ds C;kSjs ds lkFk gh lkFk yxku ,oa lsl dh ek¡x ,oa olwyh ntZ dh tkrh gS(
¼27½ Þyksd Hkwfeß ls vfHkizsr gS dksbZ Hkwfe ftls fcgkj yksd Hkwfe vfrØe.k vf/kfu;e] 1956 ds v/khu yksd Hkwfe ifjHkkf"kr dh x;h gksA
v/;k;&II
nkf[ky [kkfjt ;kfpdk dks nk;j djus dh izfØ;k 3- nkf[ky [kkfjt gsrq ;kfpdk nk;j fd;k tkukA&¼1½ dksbZ O;fDr fdlh gksfYMax ;k mlds Hkkx esa fdlh fof/k@fy[kr }kjk fgr vftZr gksus ij] ml fgr ds vtZu ds 90 fnuksa ds Hkhrj ml {ks= ds vapy vf/kdkjh ds le{k ftlds {ks=kf/kdkj esa og gksfYMax ;k mldk Hkkx vofLFkr gks] ml gksfYMax ;k mlds Hkkx ds lEcU/k esa viuk uke pkyw [kfr;ku] vfHk/kkjh [kkrk iath rFkk [ksljk iath esa nkf[ky [kkfjt djus gsrq fofgr izi= esa ;kfpdk nsxkA
¼2½ fdlh gksfYMax ;k mlds Hkkx esa foØ;] nku] fofue;] caVokjk }kjk pkgs U;k;ky; }kjk vFkok vU;Fkk fuoZlh;r mÙkjkf/kdkj vFkok olh;rh] foy] l{ke izkf/kdkj }kjk yksd Hkwfe dh cUnkscLrh@varj.k@leuqns'ku] Hkwnku ;K lfefr }kjk Hkwfe ds vuqnku] fcgkj izJ; izkIr O;fDr oklxhr dk'rdkjh vf/kfu;e] 1947 ds v/khu iznÙk vfHk/kf̀r vf/kdkj] fcgkj dk'rdkjh vf/kfu;e] 1885 ds v/khu nj jS;r ds :i esa vf/kHkksxh vf/kdkj dk vtZu] Hkw&vtZu vf/kfu;e] 1894 ds v/khu iwoZ jS;r dks gksfYMax ;k mlds Hkkx dk izR;koÙkZu] okl Hkwfe jfgr egknfyr ifjokjksa ds fy, jS;rh Hkwfe dh Ø; uhfr] 2010 ds v/khu Ø; dh x;h okl Hkwfe] dks'kh {ks= ¼jS;rksa dks Hkwfe okilh½ vf/kfu;e] 1951 ds v/khu iwoZ jS;r dks gksfYMax ;k mlds Hkkx dk izR;koÙkZu] fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961
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4 बहार गजट (असाधारण), 22 'दस) बर 2011 ds v/khu vf/k'ks"k Hkwfe dh cankscLrh] fdlh U;k;ky; ds vkns'k@fMØh vFkok ljdkj }kjk vf/klwfpr vUrj.k dk dksbZ vU; mik;@fy[kr esa fgr vftZr djus okyk dksbZ O;fDr] ml vapy vf/kdkjh] ftlds {ks=kf/kdkj esa og gksfYMax vFkok mldk Hkkx vofLFkr gS] ds dk;kZy; esa ;k vapy vf/kdkjh }kjk ml {ks= dh nkf[ky [kkfjt ;kfpdkvksa dks izkIr djus gsrq] vk;ksftr f'kfoj esa fofgr jhfr ls ml gksfYaMx ;k mlds Hkkx ds laca/k esa pkyw [kfr;ku] vfHk/kkjh [kkrk iath rFkk [ksljk iath esa vius uke ls nkf[ky [kkfjt djus ds fy, ;kfpdk ns ldsxkA
¼3½ dk;kZy; vFkok f'kfoj esa nkf[ky [kkfjt gsrq ;kfpdk izkIr gksus ij] vapy vf/kdkjh ;kfpdk dÙkkZ dks fofgr jhfr ls ikorh jlhn nsxkA
¼4½ vapy vf/kdkjh izR;sd nkf[ky [kkfjt ;kfpdk dks vapy dk;kZy; esa la/kkfjr nkf[ky [kkfjt ;kfpdk iath esa mudh izkfIr ds Øe esa iathd`r djk,xkA
¼5½ vapy vf/kdkjh izR;sd nkf[ky [kkfjt ;kfpdk ds fy, fofgr jhfr ls ,d i`Fkd vfHkys[k [kqyok,xkA
v/;k; & III
vapy vf/kdkjh dks vfHklwfpr djus ds fy, izkf/kdkj 4- fdlh gksfYaMx ;k mlds Hkkx esa fdlh O;fDr ds fgr ds vtZu ds laca/k esa vapy vf/kdkjh dks lwfpr djus ds fy, mÙkjnk;h izkf/kdkjhA&¼1½Ø;&foØ;] fofue;] caVokjk] nku vFkok varj.k ds fdlh vU;
¼3½ yksd Hkwfe dh cUnkscLrh@varj.k@leuqns'ku ds laca/k esa vfUre vkns'k ikfjr djus okyk rFkk fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 ds v/khu vftZr Hkwfe ds forj.k] fcgkj izJ; izkIr O;fDr oklxhr dk'rdkjh vf/kfu;e] 1947 ds v/khu oklxhr dk ipkZ nsus] okl Hkwfe jfgr egknfyr ifjokjksa ds fy, jS;rh Hkwfe dh Ø; uhfr 2010 ds v/khu egknfyr ifjokjksa dks okl Hkwfe nsus] fcgkj dk'rdkjh vf/kfu;e]1885 ds v/khu nj jS;r dks vf/kHkksx vf/kdkj nsus] dks'kh {ks= ¼jS;r dks Hkwfe okilh½ vf/kfu;e] 1951 ds v/khu iwoZ jS;r dks Hkwfe izR;kofrZr djus okyk izkf/kdkjh ml {ks= ds vapy vf/kdkjh] ftlds {ks=kf/kdkj esa Hkwfe vofLFkr gks] dks ml vkns'k dh lwpuk fofgr izi= esa nsxkA ¼4½ fcgkj Hkwnku ;K vf/kfu;e] 1954 ds v/khu Hkwfe vuqnku ds laca/k esa] fcgkj Hkwnku ;K lfefr dk lEcfU/kr vf/kdkjh ml {ks= ds vapy vf/kdkjh] ftlds {ks=kf/kdkj esa Hkwfe vofLFkr gks] dks fofgr izi= esa lwpuk nsxkA
¼5½ Hkw&vtZu vf/kfu;e] 1894 ds v/khu Hkwfe ds vtZu ds fy, mÙkjnk;h izkf/kdkjh] ml {ks= ds vapy vf/kdkjh ftlds {ks=kf/kdkj esa Hkwfe vofLFkr gks] dks bldh fofgr izi= esa lwpuk nsxkA ¼6½ Hkw&vtZu vf/kfu;e] 1894 ds v/khu iwoZ jS;r dks Hkwfe izR;kofrZr djus gsrq mÙkjnk;h izkf/kdkj ml {ks= ds vapy vf/kdkjh ftlds {ks=kf/kdkj esa Hkwfe vofLFkr gks] dks bldh lwpuk fofgr izi= esa nsxkA ¼7½ caVokjk] fuoZlh;r ;k olh;rh mÙkjkf/kdkj vFkok fdlh vU; mik;@fy[kr }kjk fdlh gksfYMax ;k mlds Hkkx esa fgr ds vtZu ds laca/k esa] ml {ks= dk deZpkjh fofgr jhfr ls tkudkjh izkIr djsxk rFkk bldh lwpuk fofgr izi= esa vapy vf/kdkjh dks nsxkA
¼8½ dksbZ O;fDr fdlh gksfYaMx ;k mlds Hkkx esa fdlh mik;@fy[kr }kjk fgr vftZr djrk gS rks og ml {ks= ds vapy vf/kdkjh dks] ftlds {ks=kf/kdkj esa gksfYaMx ;k mldk Hkkx vofLFkr gks] gksfYaMx ;k mlds Hkkx esa fgr ds vtZu ds laca/k esa] fgr vtZu ds 90 fnuksa ds Hkhrj] fofgr jhfr ls lwfpr djsxkA v/;k; &IV
tk¡p&iM+rky vkSj izfrosnu 5- nkf[ky [kkfjt ekeyksa esa tkap&iM+rky vkSj izfrosnuA&¼1½ nkf[ky [kkfjt dh ;kfpdk izkIr gksus ij ;k gksfYaMx vFkok mlds Hkkx esa fgr vtZu ds lEcU/k esa izkf/kdkj }kjk Lkwfpr fd, tkus ij ;k Loizsj.kk ls ;fn vapy vf/kdkjh dk lkek/kku gks tk; fd gksfYaMx ;k mlds Hkkx esa fgr vftZr gqvk gS tks nkf[ky [kkfjt gksus ds fy, i;kZIr gS] vapy vf/kdkjh deZpkjh ,oa vapy fujh{kd ls fofgr izi= esa nkf[ky [kkfjt ;kfpdk ds laca/k esa foLr`r tkap izfrosnu nsus dk vkns'k nsrs gq, nkf[ky [kkfjt dh dk;Zokgh izkjaHk djsxk rFkk ml vkns'k dks deZpkjh ,oa vapy fujh{kd dks lalwfpr djok,xkA
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बहार गजट (असाधारण), 22 'दस) बर 2011 ¼2½ nkf[ky [kkfjt ;kfpdk ds laca/k esa tkap&izfrosnu dk vkns'k izkIr gksus ij] deZpkjh fofgr jhfr ls tkap&iM+rky djsxk rFkk vapy fujh{kd dks fofgr izi= esa tkap&izzzzfrosnu lefiZr djsxkA ¼3½ deZpkjh ls tkap&izfrosnu izkIr gksus ij] vapy fujh{kd deZpkjh ds tkap&izfrosnu dh lR;rk dk ijh{k.k djsxk rFkk viuk fu"d"kZ ,oa vuq'kalk fofgr jhfr ls vfHkfyf[kr djsxkA ¼4½ vapy fujh{kd fofgr izi= esa vius fu"d"kZ ,oa vuq'kalk ds lkFk deZpkjh dk tkap& izfrosnu vapy vf/kdkjh dks izsf"kr djsxkA
¼5½ ;fn vapy vf/kdkjh deZpkjh ,oa vapy fujh{kd dh tkap&iM+rky ls larq"V ugha gks rks ml jhfr ls] ftls og mfpr le>s] og Lo;a tkap dj ldsxk rFkk viuk fu"d"kZ fofgr jhfr ls vfHkfyf[kr djsxkA v/;k;&V
fuiVkjk 6- nkf[ky [kkfjt ekeyksa dk fuiVkjkA&¼1½ vapy vf/kdkjh] deZpkjh ,oa vapy fujh{kd ls nkf[ky [kkfjt ;kfpdk ds laca/k esa tkap&izfrosnu izkIr gksus ij] fofgr jhfr ls vFkok bl vf/kfu;e dh /kkjk&5 ¼5½ ds v/khu Lo;a vius }kjk tk¡pksijkUr] mu O;fDr;ksa] ftudk gksfYaMx ;k mlds Hkkx esa fgr fufgr gks] ds lkFk&lkFk tu lk/kkj.k ls fofgr jhfr ls vkifÙk vkeaf=r djus ds mijkar nkf[ky [kkfjt ekeyksa dk ;k rks &
¼d½ vius dk;kZy; esa gksus okys fu;fer nkf[ky [kkfjt U;k;ky; esa] vFkok
¼[k½ ml {ks= ds nkf[ky [kkfjt ekeyksa ds fuiVkjk gsrq ftl {ks= esa gksfYaMx vFkok mldk Hkkx vofLFkr gks] vk;ksftr f'kfoj U;k;ky;ksa esa fuiVkjk djsxkA
¼2½ vkifÙk dh izkfIr ds mijkar] vapy vf/kdkjh lacaf/kr i{kksa dks lquokbZ ,oa lk{;] ;fn dksbZ gks] izLrqr djus gsrq ;qfDr;qDr volj nsxk rFkk vkifÙk dk fuiVkjk djsxk ,oa tSlk og mfpr le>s oSlk vkns'k ikfjr djsxkA
¼3½ ftu ekeyksa esa vkifÙk nk;j djus dh vfUre frfFk dh lekfIr ds mijkar dksbZ vkifÙk izkIr ugha gksrh gS] muesa vapy vf/kdkjh] tSlk mfPkr le>s] oSlk vkns'k ikfjr dj mudk fuiVkjk djsxkA ¼4½ ftu ekeyksa esa vkifÙk;k¡ izkIr gksrh gSa] muesa i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj fn, fcuk dksbZ vkns'k ikfjr ugha fd;k tk,xkA
¼5½ nkf[ky [kkfjt ;kfpdk dks vLohd`r fd, tkus dh fLFkfr es]a vapy vf/kdkjh vkns'k Qyd esa mu vk/kkjksa dks vfHkfyf[kr djsxk ftuds vk/kkj ij mls vLohd`r fd;k x;k gks rFkk ;kfpdk dÙkkZ dks] mu vk/kkjksa dk] ftu ij ;kfpdk vLohd`r dh x;h gks] laf{kIr fooj.k nsrs gq,] fofgr jhfr ls] lwfpr djsxkA ¼6½ ftu ekeyksa esa nkf[ky [kkfjt dh Lohd`fr nh tkrh gS muesa vapy vf/kdkjh vius nkf[ky [kkfjt vkns'k dks dk;kZfUor djus gsrq fofgr izi= esa 'kqf)&i= fuxZr djsxk rFkk ;kfpdk dÙkkZ dks fofgr jhfr ls lwfpr djsxkA
¼7½ deZpkjh] ml jktLo xzke dks] ftlesa gksfYaMx vFkok mldk Hkkx vofLFkr gks] pkyw [kfr;ku] vfHk/kkjh [kkrk iath rFkk [ksljk iath esa] 'kqf)&i= esa ifjoÙkZu gsrq fn, x, vkns'k dks n'kkZrs gq, izfof"V;ksa esa ifjoÙkZu djsxkA
¼8½ vfHk/kkjh [kkrk iath dh izfof"V;ksa esa fd, x, ifjoÙkZu ds vk/kkj ij deZpkjh lacaf/kr tekcanh esa okf"kZd yxku ,oa lsl dh ekax esa ifjoÙkZu djsxkA
¼9½ Ø;&foØ;] nku vFkok fofue; ds }kjk varj.k ds vk/kkj ij nkf[ky [kkfjt dk nkok Lohd`r ugha fd;k tk,xk tcrd og fucaf/kr u gksA
¼10½ foy ds vk/kkj ij nkf[ky [kkfjt dk nkok Lohd`r ugha fd;k tk,xk tcrd l{ke U;k;ky; }kjk foy dk izkscsV lE;d~ #i ls fofuf'pr u fd;k x;k gksA
¼11½ U;k;ky; vFkok fucaf/kr foys[k ls vU;Fkk] caVokjk ds vk/kkj ij nkf[ky [kkfjt dk nkok Lohd`r ugha fd;k tk,xk tcrd lHkh fgLlsnkjksa dh] caVokjk ds fy,] lgefr u gksA
¼12½ gksfYMax ;k mlds Hkkx ds nkf[ky [kkfjt ds oSls ekeyksa esa Lohd`fr ugha nh tk,xh ftuesa gksfYaMx ;k mlds Hkkx ds laca/k esa] l{ke U;k;ky; esa LoRookn yafcr gksA
¼13½ gksfYaMx ;k mlds Hkkx ds oSls ekeyksa esa nkf[ky [kkfjt dh Lohdf̀r ugha nh tk,xh ftuesa gksfYaMx ;k mlds Hkkx esa fgr vtZu djus okys dk ml gksfYMax ;k mlds Hkkx ij HkkSfrd :i ls n[ky u gksA
5
6 बहार गजट (असाधारण), 22 'दस) बर 2011 v/;k;&VI
vihy ,oa iqujh{k.k 7- vihyA&¼1½ vapy vf/kdkjh ds vkns'k ds fo#)] vkns'k dh rkjh[k ds 30 fnuksa ds Hkhrj] Hkwfe lq/kkj mi&lekgÙkkZ ds le{k vihy dh tk,xhA
¼2½ Hkwfe lq/kkj mi&lekgÙkkZ dks ;fn lek/kku gks tk; fd foyEc gksus ds leqfpr dkj.k gSa rks og vihy nk;j gksus esa gq, foyEc dks {kkar dj ldrk gSA
¼3½ Hkwfe lq/kkj mi&lekgÙkkZ }kjk ftl vkns'k ds fo#) vihy dh x;h gks mls mikUrfjr] ifjofrZr ;k vikLr djus okyk dksbZ vkns'k rcrd ugha fn;k tk,xk tcrd lEc) i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj u ns fn;k x;k gksA
¼4½ nkf[ky [kkfjt vihy ds fuiVkjk dh le; lhek nkf[ky [kkfjt vihy nk;j djus dh frfFk ls rhl ¼30½ dk;Z&fnol gksxhA
8- iqujh{k.kA&¼1½ bl vf/kfu;e ds v/khu lekgÙkkZ@vij lekgÙkkZ vius ikl vkosnu fn, tkus ij ;k bl vf/kfu;e ;k blds v/khu cuh fu;ekoyh ds v/khu fdlh izkf/kdkjh ;k inkf/kdkjh }kjk fd, x, fdlh vkns'k dh oS/krk ;k vkSfpR; ds laca/k esa viuk lek/kku djus ds fy, ,sls izkf/kdkjh ;k inkf/kdkjh ds le{k fopkjk/khu ;k fuiVk, x, fdlh ekeys ds vfHkys[kksa dh ekax vkSj ijh{kk dj ldsxk vkSj] tSlk og mfpr le>]s vkns'k ikfjr dj ldsxkA
¼2½ Hkwfe lq/kkj mi lekgÙkkZ ds fdlh vkns'k ls O;fFkr dksbZ O;fDr] ml vkns'k ds 30 fnuksa ds Hkhrj lekgÙkkZ@vij lekgÙkkZ ds le{k iqujh{k.k gsrq vkosnu nk;j dj ldsxkA
¼3½ lekgÙkkZ@vij lekgÙkkZ dks ;fn lek/kku gks tk; fd foyEc ds leqfpr dkj.k gSa rks og vkns'k ds fo#) iqujh{k.k gsrq vkosnu nk;j djus esa gq, foyEc dks {kkar dj ldsxkA ¼4½ lekgÙkkZ@vij lekgÙkkZ fdlh izkf/kdkjh ;k inkf/kdkjh }kjk fn, x, fdlh vkns'k dks mikUrfjr] ifjofrZr ;k vikLr djus dk vkns'k rcrd ikfjr ugha djsxk tcrd fd lac) i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj u ns fn;k x;k gksA
¼5½ nkf[ky [kkfjt iqujh{k.k vkosnu ds fuiVkjk dh le;&lhek iqujh{k.k ds fy, vkosnu dh izkfIr dh frfFk ls rhl ¼30½ dk;Z&fnol gksxhA
v/;k;&VII
tekcUnh dk jn~nhdj.k 9- tekcUnh dk jn~nhdj.kA&¼1½ vij lekgÙkkZ dks] Loizsj.kk ls vFkok vkosnu ij] fdlh tekcUnh tks oÙkZeku esa ykxw fdlh fof/k ds mYya?ku esa vFkok bl fufeÙk fdlh dk;Zikyd funsZ'k ds vfrya?ku esa l`ftr dh x;h gks] ds lEcU/k esa tk¡p&iM+rky djus dh 'kfDr gksxhA vij lekgÙkkZ] ftlds {ks=kf/kdkj esa Hkwfe vofLFkr gks( lEcfU/kr i{kdkjksa dks mifLFkr gksus] lk{; izLrqr djus rFkk lquokbZ dk ;qfDr;qDr volj nsus ds mijkUr] oSlh tekcUnh jn~n djus] mlds vUrxZr nkok djus okys O;fDr dks csn[ky rFkk mu 'kÙkksZa ij] tks vij lekgÙkkZ dks mfpr ,oa U;k;iw.kZ izrhr gksrk gks] oS/k Lokeh@vfHkj{kd dks n[ky lkSai ldsxkA ¼2½ tekcUnh esa fgr j[kus okys i{kksa dks lquokbZ dk ;qfDr;qDr volj fn, fcuk mi&/kkjk ¼1½ ds v/khu tekcUnh jn~n ugha dh tk,xhA
¼3½ dksbZ O;fDr] ftldk fdlh tekcUnh dh Hkwfe vFkok mlds Hkkx esa fgr gks] ml vij lekgÙkkZ] ftlds {ks=kf/kdkj esa Hkwfe vFkok mldk Hkkx vofLFkr gks] ds le{k tekcUnh ds jn~nhdj.k gsrq ;kfpdk nk;j dj ldsxkA
¼4½ tekcUnh jn~n djus gsrq nk;j ;kfpdk vFkok ljdkjh foHkkx] ftldk ml Hkwfe vFkok mlds Hkkx esa fgr fufgr gk]s ds funsZ'k vFkok Loizsj.kk ls] vij lekgÙkkZ] ftlds {ks= esa Hkwfe vFkok mldk Hkkx vofLFkr gks] tekcUnh esa fgr j[kus okys O;fDr;ksa dks lwpuk fuxZr djrs gq, tekcUnh ds jn~nhdj.k gsrq dk;Zokgh izkjEHk dj ldsxkA
¼5½ vij lekgÙkkZ] ftlds {ks=kf/kdkj esa Hkwfe vFkok mldk Hkkx vofLFkr gks] Lo;a vius vFkok vius }kjk izkf/kd`r vU; fdlh inkf/kdkjh }kjk tk¡p ds mijkar] tSlk og mfpr le>s] vkns'k ikfjr djsxkA ¼6½¼d½ vij lekgÙkkZ ds vkns'k ds fo#) vihy ftyk ds lekgÙkkZ ds le{k] ml vkns'k ds] ftlds fo#) vihy dh x;h gks] 30 fnuksa ds Hkhrj lafLFkr gksxhA
¼[k½ ftyk ds lekgÙkkZ dks ;fn lek/kku gks tk; fd foyEc ds fy, i;kZIr dkj.k gSa rks vihy nk;j gksus esa gq, foyEc dks {kkar dj ldsxkA
¼x½ ftyk ds lekgÙkkZ }kjk] ftl vkns'k ds fo#) vihy dh x;h gks] mls mikUrfjr] ifjofrZr ;k vikLr djus okyk dksbZ vkns'k rcrd ugha fd;k tk,xk tcrd fd lEc) i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj u ns fn;k x;k gksA
6
7
बहार गजट (असाधारण), 22 'दस) बर 2011 ¼7½¼d½ ftyk ds lekgÙkkZ ds vkns'k ls O;fFkr dksbZ O;fDr ml vkns'k ds 30 fnuksa ds Hkhrj ize.My ds vk;qDr ds le{k iqujh{k.k gsrq vkosnu nk;j dj ldsxkA
¼[k½ ize.Myh; vk;qDr dks ;fn lek/kku gks tk; fd foyEc ds fy, i;kZIr dkj.k gSa rks iqujh{k.k gsrq vkosnu nk;j djus esa gq, foyEc dks {kkar dj ldsxkA
¼x½ ize.Myh; vk;qDr] vius ikl vkosnu fn, tkus ij ;k bl vf/kfu;e ;k blds v/khu cuh fu;ekoyh ds v/khu fdlh izkf/kdkj ;k inkf/kdkjh }kjk fn, x, fdlh vkns'k dh oS/krk ;k vkSfpR; ds lEcU/k esa viuk lek/kku djus ds fy, ,sls izkf/kdkj ;k inkf/kdkjh ds le{k fopkjk/khu ;k fuiVk, x, fdlh ekeys ds vfHkys[kksa dh ek¡x vkSj ijh{kk dj ldsxk vkSj] tSlk og mfpr le>s] vkns'k ikfjr dj ldsxkA
¼?k½ ize.Myh; vk;qDr fdlh izkf/kdkjh ;k inkf/kdkjh }kjk fn, x, fdlh vkns'k dks mikUrfjr] ifjofrZr ;k vikLr djus dk vkns'k rcrd ikfjr ugh djsxk tcrd fd lEc) i{kdkjksa dks lquokbZ dk ;qfDr;qDr volj u ns fn;k x;k gksA
v/;k;&VIII
[kkrk iqfLrdk dk fuekZ.k 10- [kkrk iqfLrdk dk fuekZ.k ,oa Qhl ysdj vfHk/kkfj;ksa dks mldh vkiwfÙkZA& ¼1½ ;Fkkfofgr jhfr ls fdlh jktLo xzke esa vfHk/kkjh dh vfHk/kf̀r dh ,d [kkrk iqfLrdk rS;kj dh tk,xh rFkk ;Fkkfofgr Qhl ds Hkqxrku rFkk le; lhek ds vUrxZr] ftlds {ks=kf/kdkj esa vfHk/k`fr vofLFkr gS] ds vapykf/kdkjh ds }kjk lEcfU/kr vfHk/kkjh dks miyC/k djkbZ tk,xhA
¼2½ [kkrk iqfLrdk esa fuEufyf[kr fooj.k gksaxs&
¼i½ vfHk/kkjh }kjk /kkfjr Hkwfe ds lanHkZ esa pkyw [kfr;ku rFkk vfHk/kkjh [kkrk iath dk lqlaxr m)j.k]
¼ii½ yxku rFkk lsl dh ek¡x vkSj olwyh]
¼iii½ ljdkj vFkok vU; foÙkh; laLFkkvksa }kjk fn;k x;k _.k ,oa mldk okilh&HkqxrkuA ¼3½ [kkrk iqfLrdk] Hkwfe ds izR;sd nkf[ky&[kkfjt ds ckn] ;Fkkfofgr jhfr ls v|ruhdj.k ds fy, vfHk/kkjh ds }kjk lEcfU/kr vapykf/kdkjh ds le{k izLrqr dh tk,xhA
v/;k;&IX
fofo/k 11- laf{kIr dk;ZokghA&bl vf/kfu;e ds v/khu lkjh dk;Zokfg;k¡ laf{kIr dk;Zokfg;k¡ gksaxhA 12- fu;fer nkf[ky [kkfjt U;k;ky; esa nkf[ky [kkfjt ekeyksa ds fuiVkjs dh le;& lhekA&¼1½ fu;fer nkf[ky [kkfjt U;k;ky; esa nkf[ky [kkfjt ekeyk]sa ftlesa dksbZ vkifÙk izkIr ugha gks] ds fuiVkjs dh le;&lhek nkf[ky&[kkfjt ;kfpdk dh izkfIr dh frfFk ls bDdhl ¼21½ dk;Z&fnol] vBkjg ¼18½ dk;Z&fnol vkns'k ikfjr djus ds fy, ,oa rhu ¼03½ dk;Z&fnol 'kqf) i= fuxZr djus ds fy,] dh gksxhA ¼2½ fu;fer nkf[ky [kkfjt U;k;ky; esa nkf[ky [kkfjt oknksa] ftuesa vkifÙk;k¡ izkIr gqbZ gksa] ds fuiVkjs dh le;&lhek nkf[ky [kkfjt ;kfpdk dh izkfIr dh frfFk ls rSarhl ¼33½ dk;Z&fnol] rhl ¼30½ dk;Z&fnol vkns'k ikfjr djus ds fy, ,oa rhu ¼03½ dk;Z&fnol 'kqf) i= fuxZr djus ds fy,] dh gksxhA 13- f'kfoj U;k;ky; esa nkf[ky [kkfjt ekeyksa ds fuiVkjs dh le;&lhekA& ¼1½ f'kfoj U;k;ky; esa nkf[ky [kkfjt ekeyksa] ftuesa dksbZ vkifÙk izkIr ugha gks] ds fuiVkjs dh le;&lhek nkf[ky [kkfjt ;kfpdk dh izkfIr dh frfFk ls vBkjg ¼18½ dk;Z&fnol] iUnzg ¼15½ dk;Z&fnol vkns'k ikfjr djus ds fy, ,oa rhu ¼03½ dk;Z&fnol 'kqf)&i= fuxZr djus ds fy,] dh gksxhA
¼2½ f'kfoj U;k;ky; esa nkf[ky [kkfjt ;kfpdkvksa] ftuesa vkifÙk;k¡ izkIr gqbZ gksa] ds fuiVkjs dh le;&lhek nkf[ky [kkfjt ;kfpdk dh izkfIr dh frfFk ls rSarhl ¼33½ dk;Z&fnol] rhl ¼30½ dk;Z&fnol vkns'k ikfjr djus ds fy, ,oa ¼03½ dk;Z&fnol 'kqf)&i= fuxZr djus ds fy,] dh gksxhA 14- nkf[ky [kkfjt ;kfpdkvksa ds fuiVkjs esa gq, foyEc ds dkj.kksa dks vfHkfyf[kr djukA&oSls ekeyksa esa] ftuesa iwoZxkeh /kkjkvksa esa micfU/kr le;&lhek ds vUrxZr nkf[ky [kkfjt ;kfpdkvksa dk fuiVkjk ugha fd;k x;k gS] vapy vf/kdkjh foyEc ds dkj.kksa dks vkns'k&Qyd esa vfHkfyf[kr djsxk tks ftyk lekgÙkkZ ds }kjk fofgr jhfr ls laoh{kk ds v/khu gksxkA
15- fuiVkjs esa foyEc gsrq mÙkjnkf;RoA&nkf[ky [kkfjt ekeyksa ds fuiVkjs esa foyEc dk nkf;Ro lEcfU/kr inkf/kdkjh ij gksxk ftlds dkj.k og foyEc gqvk gksA
16- izkf/kdkjksa dks O;ogkj U;k;ky; dh 'kfDrA&bl vf/kfu;e ds v/;/khu] lekgÙkkZ] vij lekgÙkkZ] Hkwfe lq/kkj mi&lekgÙkkZ rFkk vapy vf/kdkjh dks lk{; xzg.k djus] fdlh O;fDr dks lEeu djus vkSj gkftj djkus rFkk 'kiFk ij mudh ijh{kk djus] nLrkostksa dks is'k djus ds fy, ck/; djus ,oa [kpkZ fnyokus ds ekeyksa esa ogh 'kfDr;k¡ gksaxh tks flfoy izfØ;k lafgrk] 1908 ds v/khu fdlh U;k;ky; esa fufgr gksaA
7
8 बहार गजट (असाधारण), 22 'दस) बर 2011 17- U;k;ky; QhlA&bl vf/kfu;e ds v/khu nk;j dh x;h izR;sd ;kfpdk] vihy ds Kkiu ;k iqujh{k.k ds vkosnu ij ;Fkk fofgr ewY; dk U;k;ky; Qhl LVkEi yxk jgsxkA 18- izekf.kr izfrfyfi;k¡ vkSj tkudkjhA&jkT; ljdkj }kjk] le;≤ ij] bl fufeÙk] ;Fkkfofgr fu;eksa ds v/khu vkSj Qhl ds Hkqxrku djus ij] vkns'k Qyd] 'kqf)&i=] pkyw [kfr;ku rFkk vfHk/kkjh&[kkrk&iath ls tkudkjh vkSj izekf.kr m)j.k rFkk mudh izekf.kr izfrfyfi] fofgr izi= esa vkosnu djus okys O;fDr;ksa dks nh tk,xhA
19- funs'k] fu;a=.k rFkk v/kh{k.kA&vapy vf/kdkjh] Hkwfe lq/kkj mi&lekgÙkkZ rFkk vij lekgÙkkZ] bl vf/kfu;e ds v/khu vius dÙkZO;ksa ds vuqikyu rFkk 'kfDr;ksa ds iz;ksx esa] ftyk lekgÙkkZ ds lkekU; funs'k] fu;a=.k rFkk v/kh{k.k ds v/khu gksaxsA
20- dfBukb;ksa dks nwj djus dh 'kfDrA&jkT; ljdkj] ifjfLFkfr ds vuqlkj] vkns'k }kjk tks bl vf/kfu;e ds mica/kksa ls vlaxr u gks] ,slk dksbZ dk;Z dj ldsxh ;k djus dk funs'k ns ldsxh rkfd vf/kfu;e dks ykxw djus esa gksus okyh dfBukb;ksa dks nwj fd;k tk ldsA
21- vf/kfu;e dk vU; fof/k;ksa ij vfHkHkkoh ugha gksukA&bl vf/kfu;e ds micU/k rRle; izo`Ùk fdlh vU; fof/k esa varfoZ"V fdlh micU/k ds vYihdj.k esa u gksdj mlds vfrfjDr gksaxsA 22- ljdkj dks fu;e cukus dh 'kfDrA&¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds lHkh ;k fdlh ,d iz;kstu dks dk;kZfUor djus ds fy, ,sls fu;e cuk ldsxh tks bl vf/kfu;e ds micU/kksa ls vlaxr u gksA
¼2½ bl /kkjk ds v/khu cuk izR;sd fu;e] cuus ds i'pkr~] ;Fkk'kh/kz] jkT; fo/kku eaMy ds izR;sd lnu] esa tc og l= esa gks] dqy pkSng fnuksa dh dkykof/k rd] tks ,d l= esa lekfo"V gks ;k nks mÙkjoÙkhZ l=ksa esa] j[kk tk,xk vkSj ;fn ftl l= esa j[kk tk;] ml l= ds ;k Bhd i'pkr~oÙkhZ l= ds volku ds iwoZ nksuksa lnu fu;e esa dksbZ mikarj.k djus ij lger gksa vFkok nksuksa lnu lger gkas fd fu;e cuk;k gh u tk;] rks rnqijkar fu;e] ;FkkfLFkfr] ,sls mikarfjr :i esa gh izHkkoh ;k fu"izHkkoh gksxk] fdUrq ,slk mikarj.k ;k ckfrfydj.k ml fu;e ds v/khu iwoZ esa fd, x, fdlh dk;Z dh fof/kekU;rk ij izfrdwy izHkko Mkys fcuk gksxkA
23- fujlu vkSj O;ko`fÙkA&¼1½ fcgkj vfHk/kkjh gksfYMax ¼vfHkys[kksa dk vuqj{k.k½ vf/kfu;e] 1973 ¼fcgkj vf/kfu;e] 28] 1975½ dks ,rn~ }kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mDr vf/kfu;e ds v/khu vFkok ds }kjk iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k dksbZ dk;Z ;k dh x;h dkjZokbZ bl vf/kfu;e ds }kjk vFkok v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k ;k dh x;h ekuh tk,xh] ekuksa ml fnu ;g vf/kfu;e izo`Ùk FkkA
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
———
2 2 f nlE c j 2 01 1
laŒ , y Œt h Œ &1 & 2 4@ 2 0 11 @2 4 6 @ yst—f c gkj f o / kku eaMy } kjk ; Fkki kf jr v kSj egkef ge jkT ; i ky } kjk f nu kad 2 0 fnlE c j 2 0 1 1 dks v uqer fcgkj fo'ks"k losZ{k.k ,oa cUnkscLr vf/kfu;e] 2011 dk f u E uf yf [ kr vaxzst h v uqo kn f c gkj jkT ; i ky ds i zkf / kdkj ls blds } kjk i zdkf 'kr f d; k t krk gS] f t ls Hkkjr h ; laf o / kku ds v u qPN sn& 3 4 8 ds [ kaM ¼3 ½ ds v / kh u m Dr vf / kfu ; e dk v axzst h Hkk" kk esa izkf / kÑr i kB le>k t k;sxk A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
[Bihar Act 23, 2011] The Bihar Land Mutation ACT, 2011
AN
ACT
Preamble :- to provide for regulating the process of mutation of land and making it concomitant with the needs of present time.
Be it enacted by the Legislature of the State of Bihar in the sixty second year of the Republic of India as follows :-
8
9
बहार गजट (असाधारण), 22 'दस) बर 2011
CHAPTER -I Preliminary
1. Short Title, Extent and Commencement.— (1) This Act may be called The Bihar Land Mutation Act, 2011.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as notified by the Government in the Bihar Gazette.
2. Definitions.— In this Act, unless there be anything repugnant to the subject or context:-
(1) "Mutation" means alteration in the entries in the Continuous Khatian, Tenants' Ledger and Khesra Register on account of transfer of right of a person in a holding or a part there of by way of any of the following means/instruments :-
(a) Sale-Purchase,gift,
(b) Exchange,
(c) Partition of Holding,
(d) Inheritance/ succession intestate or testamentary,
(e) Will,
(f) Order/Decree of court under Code of Civil Procedure, 1908,
(g) Order/Decree of court under The Bihar Land Disputes Resolution Act,
2009,
(h) Settlement/ Transfer/Assignment of Public Land by competent authority,
(i) Acquisition under the Land Acquisition Act, 1894,
(j) Land granted under the Bihar Bhoodan Yagna Act, 1954,
(k) Settlement of Homestead under the Bihar Privileged Persons Homestead Tenancy Act, 1947,
(l) Tripartite purchase of raiyati land for Mahadalit families under Purchase Policy, 2010,
(m) Restoration of land to former raiyats under the Kosi Area (Restoration of Lands to Raiyats) Act, 1951,
(n) Restoration of land to former raiyats under the Land Acquisition Act,
1894,
(o) Settlement of surplus land under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, or
(p) Through any other means/ instrument which the Government may notify from time to time.
(2) "Record of Rights" means the latest Record of Rights as finally published under chapter X of the Bihar Tenancy Act, 1885.
(3) "Continuous Khatian" means updated Record of Rights being maintained in the prescribed form reflecting changes in the rights of a person in a holding or a part thereof since the last finally published Record of Rights.
(4) "Tenants' Ledger Register" means a revenue village-wise Register being maintained in the prescribed form showing details of land held by different tenants of that revenue village and yearly demand of rent and cess on account of land held by them as well as rent and cess yearly realised from them.
(5) "Competent Authority" means any authority authorised to settle/transfer/ assign public land under the Acts/Rules/ Manuals concerned.
(6) "Circle Officer" means an officer appointed as such by the Government or any other officer notified by the Government to discharge all or any of the functions of a Circle Officer under this Act.
(7) "Land Reforms Deputy Collector" means an officer appointed as such by the Government or any other officer notified by the Government to discharge all or any of the functions of a Land Reforms Deputy Collector under this Act.
(8) "Collector" means the Collector of the District.
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(9) "Additional Collector" means Additional Collector of the District or any other officer notified by the Government to discharge all or any of the functions of an Additional Collector under this Act.
(10) "Karmachari" means an employee appointed as such by the Collector of the District or any other employee notified by the Collector to discharge all or any of the functions of a Karmachari of a Halka under this Act.
(11) "Circle Inspector" means an officer appointed as such by the Government or any other officer notified by the Government to discharge all or any of the functions of a Circle Inspector of a Circle under this Act.
(12) "Halka" means the smallest administrative unit of the revenue administration under the administrative control of a Karmachari.
(13) "Tenant" connotes the same meaning as assigned to it by the Bihar Tenancy Act,
1885.
(14) "Holding" means a parcel or parcels of land held by a raiyat and forming subject of a separate tenancy.
(15) "Raiyat" connotes the same meaning as assigned to it by the Bihar Tenancy Act,
1885.
(16) "Registered" means a document registered under the Indian Registration Act,
1908.
(17) "Registering Authority" means a registering authority under the Indian Registration Act, 1908.
(18) "Correction Slip" means a slip issued in the prescribed form by the Circle Officer after the delivery of the order for mutation of a holding or a part thereof by him for effecting changes as per the order in the Continuous Khatian, Tenants Ledger Register and Khesra Register.
(19) "Prescribed" means prescribed by Rules made under this Act.
(20) "Form" means a form prescribed by Rules made under this Act.
(21) "Khesra Register" means a register being maintained in the prescribed form showing details of plots along with their tenants of a revenue village.
(22) "Mutation Petition Register" means a register being maintained in a prescribed form in which petitions for mutation filed before the Circle Officer are registered.
(23) "Mutation Register" means a register being maintained in a prescribed form in which orders for mutation made by the Circle Officer are entered.
(24) "Revenue village" means a village notified as a revenue village having a separate Revenue Thana number.
(25) "Government" means the Government of Bihar.
(26) "Jamabandi" means a number showing the page allotted to all tenants in Tenants Ledger Register where entries of details of their tenancies as well as demand and collection of rent and cess are made.
(27) "Public Land" means any land defined as public land under The Bihar Public Land Encroachment Act, 1954
CHAPTER- II Process of filing Mutation Petitions
3. Filing of petition for mutation.-—(1) A person acquiring interest in a holding or a part thereof by any means/instrument, shall, within 90 days of the acquisition of such interest, file petition in prescribed form before the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated for mutation of his name in respect of the holding or a part thereof in the Continuous Khatian, Tenants' Ledger Register and Khesra Register.
(2) Any person acquiring any interest in any holding or a part thereof by sale, gift, exchange, partition, whether by court or otherwise, succession intestate or testamentary, will, settlement / transfer/assignment of public land by Competent Authority, grant of land by the Bhoodan Yajna Samiti, conferment of tenancy rights under the Bihar Privileged Persons' Homestead Tenancy Act, 1947, acquisition of occupancy rights as under raiyat-under the Bihar
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बहार गजट (असाधारण), 22 'दस) बर 2011 Tenancy Act 1885, restoration of holding or part thereof to a former raiyat under the Land Acquisition Act, 1894, house-sites purchased under Policy for Purchase of Raiyati land for house- siteless Mahadalit families 2010, restoration of holding or a part thereof to former raiyats under the Kosi Area (Restoration of Land to Raiyat) Act, 1951, settlement of surplus land under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, an order/decree of any court or any other means/instrument of transfer notified by the Government, may file a petition in the prescribed manner for mutation of his name in respect of that holding or a part thereof in the Continuous Khatian, Tenants' Ledger Register and Khesra Register in the office of the Circle Officer in whose jurisdiction the holding or a part thereof is situated or in a camp organized by the Circle Officer for the receipt of mutation petitions of that area.
(3) On receipt of petition for mutation either in the office or in the camp, the Circle Officer shall grant a receipt in a prescribed manner to the petitioner as an acknowledgement.
(4) The Circle Officer shall cause each mutation petition to be registered in order of their receipt in the Mutation Petition Register being maintained in the Circle Office.
(5) The Circle Officer shall cause to open a separate case record in the prescribed manner for each mutation petition.
CHAPTER - III Authority to intimate the Circle Officer
4. Authority responsible for intimation to the Circle Officer regarding acquisition of interest of any person in any holding or a part thereof.—(1) After the registration of any instrument of transfer by way of sale-purchase exchange, partition, gift, or by any other mode of transfer of a holding or a part thereof is complete, the Registering Authority shall give notice of such registration in prescribed form along with a photo copy of the registered deed to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated.
(2) After the possession of a holding or a part thereof has been delivered in the execution of a decree to the decree holder or to a purchaser at court auction/ sale or when a final decree for partition has been passed under the Code of Civil Procedure, 1908 or the Bihar Land Disputes Resolution Act, 2009, the court executing the decree or the court passing the final decree for partition, as the case may be, shall give notice of the fact in the prescribed form to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated.
(3) Authorities, passing the final order regarding settlement/transfer/ assignment of public land, distribution of land acquired under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, Parcha of house-sites to the privileged persons under the Bihar Privileged Persons' Homestead Tenancy Act, 1947, land for house sites given to the Mahadalit families under policy for purchase of raiyati land for house-siteless Mahadalit families, 2010, grant of occupancy rights to under raiyats under the Bihar Tenancy Act, 1885, restoration of land to former raiyats under the Kosi (Restoration of land to Raiyats) Act, 1951, shall give notice of such order in prescribed form to the Circle Officer of the area in whose jurisdiction the land is situated.
(4) The officer concerned of the Bhoodan Yajna Samiti shall give notice in the prescribed form in respect of the land granted by it under the Bihar Bhoodan Yajna Act, 1954 to the Circle Officer of the area in whose jurisdiction the land is situated.
(5) Authorities, responsible for the acquisition of land under the Land Acquisition Act, 1894, shall give notice to this effect in the prescribed form to the circle officer of the area in whose jurisdiction the land is situated
(6) Authorities responsible for the restoration of land to former raiyats under the Land Acquisition Act, 1894, shall give notice to this effect in the prescribed form to the Circle Officer of the area in whose jurisdiction the land is situated.
(7) The Karmachari of the area shall obtain information in the prescribed manner and intimate in the prescribed form to the Circle Officer about cases of partition, intestate or testamentary succession or acquisition of interest by any other means or instrument in a holding or a part thereof.
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(8) Any person acquiring interest in a holding or a part thereof by any means/instrument shall intimate regarding acquisition of such interest in the holding or a part thereof to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated, within 90 days of the acquisition of such interest in the prescribed manner.
CHAPTER - IV Enquiry and Report
5. Enquiry and Report in Mutation Cases.— (1) On receipt of petitions for mutation or intimation by authorities about the acquisition of interest in a holding or a part thereof or suo motu if the Circle officer is convinced that there is an acquisition of interest in a holding or a part thereof sufficient to cause for mutation, the Circle Officer shall initiate a mutation proceeding by giving an order for a detailed enquiry report in the prescribed form with regard to the mutation petition from the Karmachari and the Circle Inspector and shall cause the order to be communicated to the Karmachari and Circle Inspector.
(2) On receipt of the order for enquiry with regard to the mutation petition, the Karmachari shall enquire in the prescribed manner and shall submit the report of the enquiry in the prescribed form to the Circle Inspector.
(3) On receipt of enquiry report from the Karmachari, the Circle Inspector shall examine the veracity of the enquiry report of the Karmachari and shall record his findings in the prescribed manner along with his recommendations.
(4) The Circle Inspector shall submit the enquiry report of the Karmachari along with his own findings and recommendation in the prescribed form to the Circle Officer.
(5) In case the Circle Officer is not satisfied with the enquiry report of the Karmachari and Circle Inspector, he may enquire it himself in any manner as he deems fit and shall record his findings in the prescribed manner.
CHAPTER - V Disposal
6. Disposal of Mutation cases.— (1) The Circle Officer, on receipt of enquiry report from Karmachari and Circle Inspector in respect of the mutation petition or upon his own enquiry under section 5(5) of this Act, shall dispose of the mutation case in the prescribed manner after inviting objections in the manner prescribed, from persons having interest in the holding or a part thereof as well as general public either in a-
(a) Regular mutation court held in his office, or
(b) In camp courts organized for the disposal of mutation cases of the area where the holding or a part thereof is situated.
(2) On receipt of an objection, the Circle Officer shall give reasonable opportunity to the parties concerned to adduce evidence, if any, and of being heard and shall dispose of the objection and pass such order as he deems fit .
(3) Cases in which no objection has been received after the expiry of the last date of filing objections, the Circle Officer shall dispose them of by passing such order as he deems fit.
(4) Cases in which objections have been received, no order shall be passed unless the parties have been given reasonable opportunity of being heard.
(5) In case of rejection of a mutation petition, the Circle Officer shall record in the order- sheet the grounds on which it has been rejected and shall intimate the petitioner in the prescribed manner giving a brief account of the grounds on which the petition has been rejected.
(6) Cases in which mutations have been allowed, the Circle Officer shall issue correction slips to give effect to his orders for mutation in the prescribed form and intimate the petitioners in manner prescribed.
(7) The Karmachari shall alter the entries in the Continuous Khatiyan, Tenants' Ledger Register and Khesra Register of the Revenue village in which the holding or a part thereof is situated reflecting the order for alteration given in the correction slip.
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(8) On the basis of the alteration effected in the entries of the Tenants' Ledger' Register the Karmachari shall alter the yearly demand of rent and cess of the concerning jamabandi.
(9) Mutation claimed on the basis of transfer through sale-purchase, gift or exchange, shall not be allowed unless it is registered.
(10) Mutation claimed on the basis of will, shall not be allowed unless probate of the will has been duly decided by the competent court.
(11) Mutation claimed on the basis of partition other than by the court or registered deed, shall not be allowed unless there is consent for partition by all co-sharers.
(12) Mutation of a holding or a part thereof shall not be allowed in cases in which Title Suit with regard to that holding or a part thereof is pending in the competent court.
(13) Mutation of a holding or a part thereof shall not be allowed in cases in which acquirer of an interest in the holding or part thereof does not have physical possession over that holding or a part thereof.
CHAPTER - VI Appeal and Revision
7. Appeal.— (1) An Appeal against the order of the Circle officer shall lie with the Land Reforms Deputy Collector within thirty (30) days from the date of the order appealed against.
(2) The Land Reforms Deputy Collector may condone the delay in filing appeals provided he is satisfied that there are sufficient reasons for the delay.
(3) The Land Reforms Deputy Collector shall not pass any order modifying, altering or setting aside the order appealed against unless the concerned parties concerned have been given a reasonable opportunity of being heard.
(4) The time limit for the disposal of a mutation appeal shall be thirty (30) working days from the date of the filing of the mutation appeal.
8. Revision.— (1) The Collector/ Additional Collector of the district under this Act may, on an application made to him on this behalf or for the purpose of satisfying himself as to the legality or propriety of any order made under this Act or the rules made thereunder by any officer or authority, call for and examine the records of any case pending before or disposed of by such officer or authority and pass such order as he deems fit.
(2) An application for revision may be filed before the Collector/Additional Collector of the District by any person aggrieved by any order of the Land Reforms Deputy Collector within 30 days from the date of such order.
(3) The Collector/Additional Collector may condone the delay in filing the application for revision against an order provided he is satisfied that there are sufficient reasons for the delay.
(4) The Collector/Additional Collector shall not pass any order modifying, altering or setting aside an order of any authority or officer unless the concerned parties have been given a reasonable opportunity of being heard.
(5) The time limit for the disposal of a mutation revision application shall be thirty (30) working days from the date of receipt of the application for revision.
CHAPTER - VII Cancellation of Jamabandi
9. Cancellation of Jamabandi .—(1) The Additional Collector, either suo motu or on an application, shall have the power to make inquiries in respect of any Jamabandi, which has been created in violation of any law for the time being in force or in contravention of any executive instruction issued in this behalf. The Additional Collector, in whose jurisdiction the land is situated, may, after giving reasonable opportunity to the parties concerned to appear, adduce evidence and be heard, cancel such Jamabandi, dispossess the person claiming under it and deliver the possession to the legitimate owner/custodian, on such terms as may appear to the Additional Collector to be fair and equitable.
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(2) The jamabandi shall not be cancelled under sub-section (1) without giving reasonable opportunity to the parties, having interest in that jamabandi, of being heard.
(3) Any person, having interest in a land or a part thereof, of any jamabandi may file a petition in the prescribed manner for the cancellation of the jamabandi before the Additional Collector in whose jurisdiction the land or a part thereof is situated.
(4) The Additional Collector, in whose jurisdiction the land or a part thereof of the jamabandi is situated, on a petition filed for the cancellation of the jamabandi or on reference from a Government Department which has an interest in the land or a part thereof or suo motu, may initiate proceedings for cancellation of the jamabandi by issuing notice to persons having interest in the jamabandi.
(5) The Additional Collector in whose jurisdiction the land or a part thereof in the jamabandi is situated, after enquiry either by himself or by an officer authorized by him in this behalf, shall pass such order as he deems fit.
(6)(a) An Appeal against the order of the Additional Collector shall lie with the Collector of the district within thirty (30) days of the order appealed against.
(b) The Collector of the district may condone the delay in filing appeals provided he is satisfied that there are sufficient reasons for the delay.
(c) The Collector of the district shall not pass any order modifying, altering or setting aside the order appealed against unless the concerned parties have been given a reasonable opportunity of being heard.
(7)(a) An application for revision may be filed before the Commissioner of the Division by any person aggrieved by an order of the Collector of the district within 30 days from the date of such order.
(b) The Divisional Commissioner may condone the delay in filing of application for revision provided he is satisfied that there are sufficient reasons for the delay.
(c) The Divisional Commissioner may on an application made to him on this behalf or for the purposes of satisfying himself as to the legality or propriety of any order made under this Act or the rules made thereunder by an officer or authority, call for and examine the records of any case pending before or disposed of by such officer or authority and pass such order as he deems fit.
(d) The Divisional Commissioner shall not pass any order modifying, altering or setting aside an order of any authority or officer unless the concerned parties have been given reasonable opportunity of being heard.
CHAPTER - VIII Preparation of Khata Pustika
10. Preparation of Khata Pustika and its supply to tenants on payment of fees .-—(1) A Khata Pustika shall be prepared in respect of a tenant's holding in a revenue village in the prescribed manner , and shall be provided to the tenant concerned by the Anchal Adhikari in whose jurisdiction the holding is situated, on payment of such fee and within such time limit as may be prescribed.
(2) The Khata Pustika shall contain the following particulars-
(i) relevant extracts of the Continuous Khatian and the Tenant's Ledger Register in respect of the lands held by the tenant,
(ii) demand and realisation of rent and cesses,
(iii) loans advanced by Government or other financial institutions together with re- payment made.
(3) The Khata Pustika shall be presented by the tenant before the Anchal Adhikari concerned, after every mutation of land, for updation, in the prescribed manner.
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CHAPTER - IX Miscellaneous
11. Summary proceeding.—All proceedings under this Act shall be summary proceedings.
12. Time-Limit for Disposal of mutation cases in regular mutation courts.— (1) The time limit for disposal of mutation cases, in which no objection has been received, in a regular mutation Court, shall be twenty-one (21) working days from the date of receipt of the mutation petition, eighteen (18) working days for passing the order and three (03) working days to issue the correction slip.
(2) The time limit for the disposal of mutation cases, in which objections have been received, in a regular mutation court shall be thirty-three (33) working days from the date of receipt of the mutation petition, thirty (30) working days for passing the order and three (03) working days to issue the correction slip.
13. Time limit for Disposal of mutation Cases in Camp court .— (1) The time limit for disposal of mutation cases, in which no objection has been received, in a camp Court shall be eighteen (18) working days from the date of receipt of the mutation petition, fifteen (15) working days for passing the order and three (03) working days to issue the correction slip.
(2) The time limit for the disposal of mutation cases, in which objections have been received, in a camp court, shall be thirty-three (33) working days from the date of receipt of the mutation petition in the camp court, thirty (30) working days for passing the order and three (03) working days to issue the correction slip.
14. Reasons to be recorded for delay in disposal of mutation petitions.—In cases where mutation petitions have not been disposed of within the time limit provided under the foregoing sections, the Circle Officer shall record reasons for the delay in the order-sheet of the case-record which will be subject to scrutiny by the Collector of the District in the prescribed manner.
15. Liability for delay in disposal.—The onus for the delay in the disposal of mutation cases shall lie with the official concerned responsible for such delay.
16. Authorities to have power of civil court.—Under this Act the Collector, Additional Collector, the Land Reforms Deputy Collector and the Circle Officer shall have same powers in admission of evidence, making enquiries, summoning and enforcing the attendance of any person and examining him on oaths, compelling the production of documents and award of costs as are vested in the Court under the Code of Civil Procedure, 1908.
17. Court Fee.—Every petition, memorandum of appeal or application for revision filed under this Act shall bear court-fee stamp of such value as may be prescribed.
18. Certified copies and information.— Subject to such rules and on payment of such fee as the State Government, may from time to time prescribe in this behalf, information and certified extracts and certified copies of Order Sheets, Correction Slips, Continuous Khatian and Tenants' Ledger shall be given to persons applying for the same in the prescribed form.
19. Direction, control and superintendence.—The Circle Officer and the Deputy Collector Land Reforms and Additional Collector shall in the performance of their duties and in the exercise of their powers under the Act shall be under the general direction, control and superintendence of the Collector of the District.
20. Power to remove difficulties.—The State Government may, as occasions may require, by an order not inconsistent with the provisions of this Act, do anything or direct anything to be done to remove difficulties arising in giving effect to this Act.
21. Act not to prevail upon other laws.— The provisions of this Act shall be in addition to and not in derogation of any of the provisions contained in any other law for the time being in force.
22. Power of the Government to make Rules.—(1) The State Government may, by notification, make rules not inconsistent with the provisions of this Act for carrying out all or any of the purposes of this Act.
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(2) Every Rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature, while it is in session for a total period of 14 days which may be comprised in one Session or in two successive Sessions and if, before the expiry of the Session in which it is so laid in the Session immediately following, both the Houses agree in making any modification in the Rule or both the Houses agree that the Rule should not be made, the Rule shall thereafter have effect only in such modified form or be at no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule.
23. Repeal and Savings.—(1) The Bihar Tenants Holdings (Maintenance of Records) Act, 1973 (Bihar Act 28 of 1975) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken in exercise of the powers conferred by or under the said Act shall be deemed to have been done or taken in exercise of power conferred by or under this Act, as if this Act were in force on the day on which such thing or action were done or taken.
By Order of the Governor of Bihar,
OM PRAKASH SINHA,
Joint Secretary to Government. ————
अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु'ित। बहार गजट (असाधारण) 801-571+400-ड+0ट+0पी0।
Website: http://egazette.bih.nic.in
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