िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 8 भाि 1934 (श0)
(संंंं0 पटना 444) पटना, वहृः पृृृ ितवार, 30 अगः त 2012 fof/k foHkkx
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vf/klwpuk,a
30 vxLr 2012
la0 ,y0th0&1&09@2012@yst% 380—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 27 vxLr] 2012 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
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[fcgkj vf/kfu;e 17] 2012] fcgkj yksd Hkwfe vfrØe.k ¼la'kks/ku½ vf/kfu;e] 2012 fcgkj yksd Hkwfe vfrØe.k vf/kfu;e] 1956 dk la'kks/ku djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds frjlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%& 1- laf{kIr uke] foLrkj ,oa izkjEHkA&¼1½ ;g vf/kfu;e fcgkj yksd Hkwfe vfrØe.k ¼la'kks/ku½ vf/kfu;e] 2012 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
2- fcgkj yksd Hkwfe vfrØe.k vf/kfu;e] 1956 dh /kkjk&6 dk la'kks/kuA&
¼ i½ mDr vf/kfu;e] 1956 dh /kkjk&6 dh mi&/kkjk&¼1½ dk [kaM&¼x½ foyksfir fd;k tk,xkA ¼ii½ mDr vf/kfu;e] 1956 dh /kkjk&6 dh mi&/kkjk&¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk;xh %& ** ¼2½ ;fn dksbZ O;fDr lekgÙkkZ }kjk bl /kkjk ds v/khu ikfjr vkns'k dk vuqikyu ugha djrk gS rks og ml dkjkokl] ftldh vof/k ,d o"kZ rd foLrkfjr dh tk ldsxh] vFkok :0 20]000@&¼chl gtkj½ rd tqekZuk vFkok nksuksa ls naMuh; gksxkA **
3- O;ko`fÙk A& fcgkj yksd Hkwfe vfrØe.k vf/kfu;e] 1956 ¼fcgkj vf/kfu;e XV] 1956½ dh /kkjk&6¼1½ ¼x½ ds foyksfir gksrs gq, Hkh] /kkjk&6¼1½ ¼x½ ds v/khu] iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k dksbZ Hkh dkjZokbZ bl vf/kfu;e }kjk ;k ds v/khu iznÙk 'kfDr;ksa ds iz;ksx esa fd;k x;k ;k dh xbZ le>h tk,xh] ekuksa ml fnu mDr izko/kku izo`Ùk Fkk] ftl fnu ,slk dk;Z fd;k x;k ;k ,slh dkjZokbZ dh x;h FkhA fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
30 vxLr 2012
la0 ,y0th0&1&09@2012@yst% 381—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 27 vxLr] 2012 dks vuqer fcgkj yksd Hkwfe vfrØe.k ¼la'kks/ku½ vf/kfu;e] 2012 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd̀r ikB le{kk tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2
[Bihar Act 17, 2012] The Bihar Public Land Encroachment (Amendment) Act, 2012
AN
ACT
To amend the Bihar Public Land Encroachment Act, 1956
Be it enacted by the Legislature of the State of Bihar in the sixty-third year of the Republic of India as the following:-
1. Short Title, Extent and Commencement. —(1) This Act may be called The Bihar Public Land Encroachment (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Section-6 of the Bihar Public Land Encroachment Act, 1956.—
(i) Clause (C) of Sub-Section-(1) of Section-6 of the said Act, 1956 shall be deleted.
(ii) Sub-section (2) of Section-6 of The Bihar Public Land Encroachment Act, 1956 shall be substituted by the following :-
"(2) If any person does not comply with the orders passed by the Collector under this section, he shall be punishable with imprisonment for a term, which may extend to one year or with fine up to Rs. 20,000/-(twenty thousand) or with both."
3. Savings .—Notwithstanding the deletion of Section-6(1) (c) of the Bihar Public Land Encroachment Act, 1956 (Bihar Act XV, 1956) any thing done or any action taken in exercise of the powers conferred by or under the Section-6(1) (c) shall be deemed to have been done or taken in exercise of powers conferred by or under this Act, as if the said provisions were in force on the day on which such thing or action was done or taken. By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government. —————
अधी+क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु1ित। बहार गजट (असाधारण) 444-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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