नबंधन सं या पी0ट0-40 ॢबहर गजट
[सधरण [क
ॢबहर सरकर हर क०शत 13 भ 13 श
(स पटन 2) पटन स मवर 4 सत बर 21"
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laŒ ,ythŒ&01&20@2017&177 yst%—fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 30 vxLr 2017 dks vuqefr ns pqds gS] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
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1
2 ॢबहर गजट [सधरण 4 सत बर 2017
[fcgkj vf/kfu;e 23, 2017]
fcgkj fo'ks"k losZ{k.k ,oa cankscLr ¼la'kks/ku½ vf/kfu;e] 2017 fcgkj fo'ks"k losZ{k.k ,oa cankscLr vf/kfu;e] 2011 ¼fcgkj vf/kfu;e 24] 2011½ dk la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds vM+lBosa o"kZ esa fcgkj jkT;&fo/kkueaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj ,oa izkjaHkA&¼1½ ;g vf/kfu;e fcgkj fo'ks"k losZ{k.k ,oa cankscLr ¼la'kks/ku½ vf/kfu;e] 2017 dgk tk ldsxkA
¼2½ bldk foLrkj laiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjar izo`Ùk gksxkA
2- fcgkj vf/kfu;e] 24] 2011 dh /kkjk&2 esa la'kks/kuA&¼1½ mDr vf/kfu;e] 2011 dh /kkjk&2 dh mi/kkjk&¼xxvi½ ds ckn fuEufyf[kr ubZ mi/kkjk,¡&¼xxvii½] ¼xxviii½] ¼xxix½ ,oa ¼xxx½ Øe'k% tksM+h tk,xh %&
¼xxvii½ ̂̂dkuwuxkŝ ^ ls vfHkiszr gS vf/kfu;e ,oa fu;ekoyh esa of.kZr drZO;ksa ,oa nkf;Roksa ds fuoZgu gsrq jkT; ljdkj }kjk dkuwuxks ds :i esa fu;qDr inkf/kdkjhA
¼xxviii½ ̂^lgk;d cankscLr inkf/kdkjh^^ ls vfHkiszr gS vf/kfu;e ,oa fu;ekoyh esa of.kZr drZO;ksa ,oa nkf;Roksa ds fuoZgu gsrq jkT; ljdkj }kjk lgk;d cankscLr inkf/kdkjh ds :i esa fu;qDr inkf/kdkjhA
¼ xxix½ ^^izHkkjh inkf/kdkjh^^ ls vfHkizsr gS vf/kfu;e ,oa fu;ekoyh esa of.kZr drZO;ksa ,oa nkf;Roksa ds fuoZgu gsrq jkT; ljdkj }kjk izHkkjh inkf/kdkjh ds :i esa fu;qDr inkf/kdkjhA ¼xxx½ ^^funs'kd] Hkw&vfHkys[k ,oa ifjeki^^ ls vfHkizsr gS vf/kfu;e ,oa fu;ekoyh esa of.kZr drZO;ksa ,oa nkf;Roksa ds fuoZgu vkSj jkT; ljdkj ds Hkw&vfHkys[k ,oa ifjeki funs'kky; dk izfrfuf/kRo djus gsrq fu;qDr inkf/kdkjhA
¼2½ mDr vf/kfu;e] 2011 dh /kkjk&2¼ xi½ dh izFke iafDr esa iz;qDr 'kCn ^^vuqKfIr /kkjh losZ;j^^ 'kCn ^^vehu^^ ds }kjk izfrLFkkfir fd;s tk,axsA
3- fcgkj vf/kfu;e] 24] 2011 dh /kkjk&5 dk izfrLFkkiuA&mDr vf/kfu;e] 2011 dh /kkjk&5 fuEufyf[kr }kjk izfrLFkkfir dh tk,xh %&
^^5- Hkw&/kkfj;ksa }kjk Lo?kks"k.kkA&¼1½ /kkjk&3 ds v/khu vf/klwpuk ds mijkar] vehu vkSj dkuwuxks viuh vf/kdkfjrk ds v/khu {ks= ds laca/k esa Hkw&/kkfj;ksa dk oa'kkoyh rFkk ;kn~nk'r iath rS;kj djsaxsA ¼2½ /kkjk&3 ds v/khu vf/klwpuk ds mijkar] Hkw&/kkjh] vius }kjk /kkfjr Hkwfe ds laca/k esa] Lo?kks"k.kk cankscLr dk;kZy; esa vFkok f'kfoj dk;kZy; esa] lgk;d cankscLr inkf/kdkjh dks fofgr jhfr ls miyC/k djk ldsxkA Lo?kks"k.kk dk lR;kiu cankscLr dk;kZy; }kjk] miyC/k vfHkys[kkas rFkk oa'kkoyh ls] fd;k tk,xk ,oa lR;kiu izek.k i= mls fuxZr fd;k tk,xkA^^
4- fcgkj vf/kfu;e] 24] 2011 dh /kkjk&7 esa la'kks/kuA&¼1½ mDr vf/kfu;e] 2011 dh /kkjk&7 dh mi/kkjk&¼2½ fuEufyf[kr }kjk izfrLFkkfir dh tk,xh%&
^^¼2½ [kkukiqjh ny fuEufyf[kr dks feykdj xfBr gksxh%&
¼ i½ lgk;d cankscLr inkf/kdkjh(
¼ii½ dkuwuxks(
¼iii½ vehuA^^
¼2½ mDr vf/kfu;e] 2011 dh /kkjk&7 dh mi/kkjk&¼5½ ds ckn fuEufyf[kr ubZ mi/kkjk&¼5d½ var%LFkkfir dh tk,xh%&
^^¼5d½ foJkafr&/kkjk&7 dh mi/kkjk&¼3½] ¼4½ rFkk ¼5½ ds izko/kkuksa ds vkyksd esa rS;kj fd;s tkus okys ekufp= rFkk vf/kdkj vfHkys[k dh tk¡p dk dk;Z foJkafr ds nkSjku iwjk fd;k tk,xkA foJkafr dk dk;Z nks iz'kk[kkvksa] ;Fkk&¼1½ vkys[k rFkk jdck iz'kk[kk vkSj ¼2½ [ksljk iz'kk[kk esa fd;k tk,xk^^A 5- fcgkj vf/kfu;e 24] 2011 ds v/;k;&3 dks foyksfir fd;k tkukA&mDr vf/kfu;e] 2011 ds v/;k;&3 dks ,rn~ }kjk foyksfir fd;k tkrk gSA
6- fcgkj vf/kfu;e] 24] 2011 dh /kkjk&20 esa la'kks/kuA&¼1½ mDr vf/kfu;e] 2011 dh /kkjk&20 ds Li"Vhdj.k ds ckn fuEufyf[kr u;h Li"Vhdj.k tksM+k tk,xk %&
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3 ॢबहर गजट [सधरण 4 सत बर 2017 ^^Li"Vhdj.k&
¼i½ fcgkj dk'rdkjh vf/kfu;e] 1885 dh /kkjk 106 ds v/khu] vf/kdkj vfHkys[k ds vafre izdk'ku ds mijkar] jktLo vf/kdkjh ds lEk{k izkjaHk dh x;h dksbZ Hkh dk;Zokgh dh] tks vHkh rd fooknksa ds fuiVkjs ,oa fuokj.k ds fy, yafcr gks] lquokbZ ,oa fofu'p; bl la'kks/ku vf/kfu;e ds izo`r gksus dh frfFk ls 12 ¼ckjg½ ekg ds Hkhrj] fcgkj dk'rdkjh vf/kfu;e] 1885 ds izko/kkuksa ds vuqlkj fd;k tk,xk] ekuks mDr izko/kku bl vf/kfu;e ds v/khu vf/kØkar ugh fd;s x;s gSaA ¼ii½ fcgkj dk'rdkjh vf/kfu;e] 1885 dh /kkjk 108 ds vuqlkj oSls iqujh{k.k dh tks vHkh vkns'k@fofu'p; ds fy, yafcr gks] bl la'kks/ku vf/kfu;e ds izo`Ùk gksus dh frfFk ls 12 ¼ckjg½ ekg ds Hkhrj fcgkj dk'rdkjh vf/kfu;e] 1885 ds izko/kkuksa ds vuqlkj lquokbZ dh tk,xh ,oa fofuf'p; dh tk,xh] ekuks mDr izko/kku bl la'kks/ku vf/kfu;e ds v/khu vf/kØkar ugha fd;k x;k gksA
¼iii½ ;fn vf/kdkj vfHkys[k esa xyrh ;k rkfRod =qfV lq/kkj ds fy, dksbZ vkosnu fcgkj dk'rdkjh vf/kfu;e] 1885 dh /kkjk 108 A ds v/khu vHkh Hkh yafcr gks rks lacaf/kr i{kdkjksa dks ekeys esa lquokbZ gsrq mifLFkr gksus dk ;qfDr;qDr volj nsus ds mijkar] lq/kkj fd;k tk ldsxkA vkosnu dk fuiVkjk bl la'kks/ku vf/kfu;e ds izoÙ̀k gksus dh frfFk ls 120 dk;Z fnolksa ds Hkhrj fcgkj dk'rdkjh vf/kfu;e] 1885 ds izko/kkuksa ds vuqlkj fd;k tk,xk] ekuks mDr izko/kku bl vf/kfu;e ds v/khu vf/kØkar ugha fd;k x;k gksA
¼iv½ gkykWfd] fcgkj dk'rdkjh vf/kfu;e] 1885 dh /kkjk&106 ds v/khu dksbZ u;h dk;Zokgh vFkok /kkjk&108 ds v/khu u;k iqujh{k.k lafLFkr ugha fd;k tk,xk vkSj jktLo vf/kdkjh }kjk /kkjk&108 rFkk 108A ds v/khu dksbZ u;k vkosnu xzg.k ugha fd;k tk,xkA^^ ¼2½ mDr vf/kfu;e] 2011] dh /kkjk&20 dh mi/kkjk&¼2½ ds ckn fuEufyf[kr mi/kkjk,¡ ¼3½] ¼4½] ¼5½] ¼6½ ,oa ¼7½ tksM+h tk,¡xh%&
^^¼3½ vf/kdkj&vfHkys[k ds izk:i izdk'ku ds mijkar] lgk;d cankscLr inkf/kdkjh] jkT; ljdkj }kjk fofuf'pr nj&rkfydk ds vk/kkj ij] lacaf/kr jktLo&xzke ds izR;sd jS;r ds fy, cankscLrh yxku rkfydk rS;kj djsxkA
¼4½ cankscLrh yxku rkfydk dk izdk'ku ,oa la'kks/ku %&
¼ i½ lacaf/kr jktLo xzke dh cankscLrh yxku rkfydk tc rS;kj gks tk,] rc lgk;d cankscLr inkf/kdkjh fdlh izfOkf"V esa gqbZ pwd vFkok xyrh ls lacaf/kr vkifÙk izkIr djus ds fufeÙk] fofgr jhfr ls fofgr vof/k rd] bldk izk:i izdkf'kr djk,xkA
¼ ii½ izdk'ku dh vof/k ds nkSjku izkIr lHkh vkifÙk;ksa dk fuiVkjk] lgk;d cankscLr inkf/kdkjh }kjk lacaf/kr i{kksa dks mifLFkr gksus rFkk lquokbZ dk ;qfDr;qDRk volj nsus ds ckn fd;k tk,xkA
¼5½ cankscLr yxku rkfydk dh laiqf"V rFkk vf/kdkj vfHkys[k esa lekos'k A&lgk;d cankscLr inkf/kdkjh bl izdkj rS;kj fd;s x;s cankscLr yxku rkfydk dks izHkkjh inkf/kdkjh ds ek/;e ls] cankscLr inkf/kdkjh dh Lohdf̀r ds fy, lqiqnZ djsaxsA izHkkjh inkf/kdkjh cankscLrh&yxku& rkfydk dh tk¡p djsaxs ,oa mlds vuqlkj lgh ik;s tkus ij og bls cankscLr inkf/kdkjh dh laiqf"V ,oa Lohd`fr ds fy, izLrqr dj nsaxsA
¼6½ cankscLr inkf/kdkjh cankscLrh yxku rkfydk dks] lq/kkj ds lkFk vFkok fcuk lq/kkj ds] Lohd`r dj ldsxk vFkok iqufoZpkj ds fy, lgk;d cankscLr inkf/kdkjh dks okil dj ldsxkA ijarq fdlh Hkh izfof"V esa rc rd lq/kkj ugha fd;k tk,xk tc rd lacaf/kr i{kdkjksa dks ekeys esa mifLFkr gksus ,oa lquokbZ ds fy, lwpuk u nh tk,A
¼7½ cankscLrh inkf/kdkjh dh Lohd`fr ds mijkUr] lgk;d cankscLr inkf/kdkjh cankscLrh yxku rkfydk dks vafre :i ls cuk;sxk ,oa vf/kdkj vfHkys[k esa mls fu;fer djsxk vkSj izdkf'kr djsxkA^^
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4 ॢबहर गजट [सधरण 4 सत बर 2017 4 flrEcj 2017
laŒ ,ythŒ&01&20@2017&178 yst%—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 30 vxLr 2017 dks vuqer fcgkj fo'ks"k losZ{k.k ,oa cankscLr ¼la'kks/ku½ vf/kfu;e] 2017 dk fuEufyf[kr vaxzth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
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[Bihar Act 23, 2017]
B IHAR SPECIAL SURVEY AND SETTLEMENT (AMENDMENT) ACT, 2017
AN
ACT
to amend the Bihar Special Survey and Settlement Act 2011 (Bihar Act 24, 2011) Be it enacted by the legislature of the State of Bihar in the sixty eighth year of the Republic of India as follows:-
1. Short title, extent and commencement.—(1) This Act may be called the Bihar Special Survey and Settlement (Amendment) Act, 2017.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall come into force at once.
2. Amendment in section-2 of the Bihar Act 24, 2011.—(1)The following new sub- sections (xxvii), (xxviii), (xxix) and (xxx) shall be added respectively after sub-section (xxvi) of section- 2 of the said Act, 2011:-
"(xxvii) "Kanoongo" means an officer appointed as kanoongo by the State Government to discharge functions and responsibilities mentioned in the Act and Rules;
(xxviii) "Assistant Settlement Officer" means an officer appointed as the Assistant Settlement Officer by the State Government to discharge functions and responsibilities mentioned in the Act and Rules;
(xxix) "Charge Officer" means an officer appointed as the Charge Officer by the State Government to discharge functions and responsibilities mentioned in the Act and Rules;
(xxx) "Director, Land Records and Survey" means an officer appointed by the State Government to represent the Directorate of Land Record and Survey of the State government and to discharge functions and responsibilities mentioned in the Act and Rules.
(2) In said Act, 2011(Bihar Act 24, 2011) the words "Licensed surveyor" used in first line of Section 2(xi) of the Act shall be replaced by the word "Amin".
3. Substitution of section-5 of the Bihar Act 24, 2011.—Section-5 of the said Act, 2011 shall be substituted by the following:-
"5. Self declaration by land holders.-(1) After notification under section-3, the amin and kanoongo shall prepare a genealogical table of the land holders and yaddast register in respect of the area under their jurisdiction.
(2) After notification under section-3, a landholder may submit before the Assistant Settlement Officer in survey office or camp office, a self declaration in respect of land held by him in the prescribed manner. The self declaration shall be verified with the available records and genealogical table by the Settlement Office and a verification certificate shall be issued to him."
4. Amendment in section-7 of the Bihar Act 24, 2011.— (1) Sub-section-(2) of section-7 of the said Act, 2011 shall be substituted by the following:-
"(2) A khanapuri party shall be constituted consisting of the following:-
(i) Assistant Settlement Officer;
(ii) Kanoongo;
(iii) Amin".
(2) The following new sub-section (5A) shall be inserted after sub-section-(5) of section-7 of the said Act, 2011:-
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5 ॢबहर गजट [सधरण 4 सत बर 2017
"(5A) Recess.-The work of checking of the maps and record-of-rights to be prepared in view of the provision of sub-sections (3), (4) and (5) shall be completed during the recess. The recess work shall be done in two sections, namely, (1) the drawing and area section, and (2) the khesra section."
5. Deletion of Chapter-3 of the Bihar Act 24, 2011.— Chapter 3 of the said Act, 2011 is here by deleted.
6. Amendment in section 20 of Bihar Act 24, 2011.—
(1) The following new explanation shall be added after the explanation of section 20 of the said Act, 2011:-
"Explanation.—
(i) Any proceedings instituted before Revenue officer under section-106 of Bihar Tenancy Act, 1885 after final publication of the record of right and still pending for disposal and decision of the disputes shall be heard and decided within the period of 12 (twelve) months from the date of coming into force of this amendment Act in accordance with the provisions of Bihar Tenancy Act 1885 as if the said provisions have not been superseded under this Act.
(ii) Any revision, which is still pending for order or decision under section 108 of Bihar Tenancy Act 1885, shall be heard and decided within a period of 12 (twelve) months from the date of coming into force of this amendment Act in accordance with the provisions of Bihar Tenancy Act 1885 as if the said provisions have not been superseded under this Act.
(iii) If any application is still pending under section 108A of Bihar Tenancy Act for correction of mistake, or material error in the Record of Right, correction may be made after giving reasonable opportunity to the parties concerned to appear and heard in the matter. The application shall be disposed of within 120 working days from the date of coming into force of this amendment in accordance with the provisions of Bihar Tenancy Act 1885 as if such provisions have not been superseded under this Act.
(iv) However, no fresh proceedings shall be instituted under section 106 or fresh revision under section 108 and no fresh application under section 108A of Bihar Tenancy Act 1885 shall be entertained by revenue officer."
(2) After sub-section-(2) of section-20 of the said Act, 2011 the following new sub-section (3), (4), (5), (6) and (7) shall be added:-
"(3) After Publication of draft of the Record of Rights, Assistant Settlement officer shall prepare settlement rent roll for every Raiyat of the concerned Mauza on the basis of table of rates determined by the State Government.
(4) Publication and amendment of settlement rent roll-
(i) When settlement rent-roll for the concerned Mauza has been prepared, the Assistant Settlement officer shall cause a draft of it to be published in the prescribed manner for a prescribed period, to receive objections regarding any omission or mistake made to any entry.
(ii) All such objections received during the period of publication, shall be disposed of by the Assistant Settlement Officer after reasonable notice given to parties concerned to appear and to be heard.
(5) Confirmation of settlement rent-roll and incorporation in Record of rights.-The Assistant Settlement officer shall submit settlement rent-roll thus prepared to the Settlement Officer through the Charge Officer for sanctioning the settlement rent-roll. The Charge Officer shall examine the settlement rent roll and if it is found correct in his opinion he shall submit it to the Settlement Officer for confirmation and sanction.
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6 ॢबहर गजट [सधरण 4 सत बर 2017
(6) The Settlement Officer may sanction settlement rent-roll with or without correction or may return it to the Assistant Settlement officer for reconsideration.
Provided that no entry shall be amended until reasonable notice has been given to parties concerned to appear and be heard in the matter.
(7) After sanction by the settlement Officer the Assistant Settlement officer shall finally frame the settlement rent-roll and shall incorporate it with Record of rights and publish."
By Order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the Government.
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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त ॢबहर गजट
[सधरण802$5&1+400$ड*ट+*प*?
Website: http://egazette.bih.nic.in
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