नबंधन सं या पी0ट0-40 ॢबहर गजट
[सधरण [क
ॢबहर सरकर हर क०शत 13 भ 13 श
(स पटन 3) पटन स मवर 4 सत बर 21"
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2 ॢबहर गजट [सधरण 4 सत बर 2017
[fcgkj vf/kfu;e 22, 2017]
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1- laf{kIr uke] foLrkj ,oa izkjEHkA&¼1½ ;g vf/kfu;e fcgkj Hkwfe nkf[ky [kkfjt ¼la'kks/ku½ vf/kfu;e] 2017 dgk tk ldsxkA
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¼3½ ;g rqjUr izo`Ùk gksxkA
2- fcgkj vf/kfu;e 23] 2011 dh /kkjk&2 ¼26½ esa la'kks/kuA& mDr vf/kfu;e] 2011 dh /kkjk&2 dh mi /kkjk&¼26½ esa fuEufyf[kr ubZ mi /kkjk&26¼d½ tksM+h tk;xh %& ^^26¼d½ tekcanh iath^^& tekcanh iath mu jS;rksa dk jftLVj gS] tks lacaf/kr jktLo xzke esa Hkwfe /kkfjr djrs gS ftlesa tekcanh jS;r dk [kkrk] [ksljk] jdok] pkSgÌh rFkk Hkw&yxku ntZ jgrk gS rFkk os /kkfjr tehu esa [ksrh djrs gS] ftlds cnys mUgsa tekcanh iath esa ntZ izfof"V ds vk/kkj ij Hkwfe ds yxku dk Hkqxrku djuk iM+rk gSA bl izdkj tekcanh iath jS;r ,oa Hkw&Lokeh ¼jkT; ljdkj½ ds chp Hkw&yxku laO;ogkj ¼ysu&nsu½ dks iznf'kZr djus okys rFkk /kkfjr djus okyh Hkwfe dks iznf'kZr djus okyk egRoiw.kZ Hkwfe vfHkys[k gSA
3- fcgkj vf/kfu;e 23] 2011 dh /kkjk&3 esa la'kks/kuA&¼1½ mDr vf/kfu;e] 2011 dh /kkjk&3 dh mi /kkjk&¼1½ ds i'pkr~ fuEufyf[kr ubZ mi /kkjk&¼1d½ tksM+h tk;xh %& ^^¼1d½ ftu ekeyksa esa Hkwfe ij fgr vftZr djus ds vf/kdre 90 fnuksa ds Hkhrj nkf[ky [kkfjt gsrq ;kfpdk lefiZr ugha fd;k tkrk gS] oSls ekeyksa esa nkf[ky [kkfjt ;kfpdk ds lkFk foyEc {kkafr ;kfpdk fofgr izi= esa layXu fd;k tk,xk] ftlesa foyEc dk dkj.k mfYyf[kr gksxkA ;fn ;kfpdkvksa ds lkFk foyEc {kkafr ;kfpdk fofgr izi= esa vkosnd ds }kjk layXu fd;k tkrk gS] rks ekeyksa dk fu"iknu vapy vf/kdkjh xq.k&nks"k ds vk/kkj ij djsaxsA^^
¼2½ mDr vf/kfu;e] 2011 dh /kkjk&3 dh mi /kkjk,a&¼2½ dks fuEu ls izfrLFkkfir fd;k tk,xk %&
^^fdlh gksfYaMx ;k mlds Hkkx esa foØ;] nku] fofue;] c¡Vokjk }kjk pkgs U;k;ky; }kjk vFkok vU;Fkk fuoZlh;r vFkok olh;r] fcy] jkT; ljdkj ds foHkkxksa@miØeksa }kjk fcgkj jS;rh Hkwfe yht uhfr] 2014 ds rgr iathd`r nLrkost ls izkIr dh x;h tehu ¼lr~r yht ds 'kÙkkZsa ij½] l{ke izkf/kdkj }kjk yksd Hkwfe dh cUnkscLrh@vUrj.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/k`fr 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 gksfYaMx ;k mlds Hkkx dk izR;koÙkZu] Hkw&vtZu] iquZokl vkSj iquO;ZO;oLFkkiu esa mfpr izfrdj ikfjnf'kZrk vf/kdkj vf/kfu;e] 2013] jk"Vªh; jkT;ekxZ vf/kfu;e] 1956 ,oa jsyos ¼fo'ks"k½ vf/kfu;e] 2008 ds v/khu iwoZ jS;r dks gksfYaMx ;k mlds Hkkx dk izR;koÙkZu] oklHkwfe jfgr egknfyr ifjokjksa ds fy, jS;rh Hkwfe dh Ø; uhfr] 2010 ds v/khu Ø; dh x;h oklHkwfe] dkss'kh {ks= ¼jS;rksa dks Hkwfe okilh½ vf/kfu;e] 1951 ds v/khu iwoZ jS;r dks gksfYaMx ;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 ds v/khu Hkwfe dh cUnkscLrh] 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 gksfYaMx 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@tekcanh iath rFkk [ksljk iath esa vius uke ls nkf[ky [kkfjt djus ds fy, ;kfpdk ns ldsxkA^^
¼3½ mDr vf/kfu;e] 2011 dh /kkjk&3 dh mi /kkjk&¼3½ ds i'pkr~ fuEufyf[kr ubZ mi /kkjk&¼3d½ tksM+h tk;xhA& ^^Hkwfe ds fuca/ku ds rRdky ckn Online Mutation gsrq bl fufeÙk vf/klwfpr vapykas ls lacaf/kr vapy vf/kdkjh Lor% laKku ysrs gq, rhu dk;Z fnolksa ds vUnj nkf[ky [kkfjt dk vfHkys[k la/kkfjr djrs gq, fofgr izi= esa vke lwpuk ,oa [kkl lwpuk fuxZr djuk lqfuf'pr djsaxsA vke lwpuk ,oa [kkl lwpuk fuxZr fd;s tkus ds i'pkr~ nkf[ky [kkfjt okn ds fu"iknu gsrq fu/kkZfjr izfØ;k dk vuqikyu djsxsaA^^
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3 ॢबहर गजट [सधरण 4 सत बर 2017 4- fcgkj vf/kfu;e 23] 2011 dh /kkjk&4 esa la'kks/kuA& ¼1½ mDr vf/kfu;e] 2011 dh /kkjk&4 dh mi /kkjk ¼5½ esa vafdr ^^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 nsxk^^ 'kCn ^^Hkw&vtZu vf/kfu;e] 1894] Hkw&vtZu] iquokZlu vkSj iquO;ZoLFkkiu esa mfpr izfrdj vkSj ikjnf'kZr vf/kdkj vf/kfu;e] 2013] jk"Vªh; jktekxZ vf/kfu;e] 1956 ,oa jsyos ¼fo'ks"k½ vf/kfu;e] 2008 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 nsxk^^ }kjk izfrLFkkfir fd, tk,axsA
¼2½ mDr vf/kfu;e dh /kkjk&4¼6½ esa la'kks/kuA&¼1½ mDr vf/kfu;e] 2011 dh /kkjk&4¼6½ esa iz;qDr 'kCn ^^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^^ 'kCn ^^Hkw&vtZu vf/kfu;e] 1894] Hkw&vtZu] iquokZlu vkSj iquO;ZoLFkkiu esa mfpr izfrdj vkSj ikjnf'kZr vf/kdkj vf/kfu;e] 2013] jk"Vªh; jktekxZ vf/kfu;e] 1956 ,oa jsyos ¼fo'ks"k½ vf/kfu;e] 2008 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^^ }kjk izfrLFkkfir fd, tk,xsA
5- fcgkj vf/kfu;e 23] 2011 dh /kkjk&6 eas la'kks/kuA& ¼1½ mDr vf/kfu;e] 2011 dh /kkjk&6¼1½ dk ¼[k½ ds i'pkr~ mi /kkjk&¼x½ fuEuor tksM+k tkrk gS %&
^^¼x½ cso&lkbZV ds ek/;e ls vkWu&ykbZu nkf[ky [kkfjt ;kfpdk vFkok fuca/ku dk;kZy;ksa ls tehu ds gLrkUrj.k ls lacaf/kr nLrkostksa ds iathdj.k dh lwpuk ds vk/kkj ij nkf[ky [kkfjt dh vkWu&ykbZu izfØ;k dk lEiknu bl fufeÙk vf/klwfpr vapyksa ds vapy vf/kdkjh ds }kjk fd;k tk,xkA^^
¼2½ mDr vf/kfu;e] 2011 dh /kkjk&6 dh mi /kkjk&¼7½ dks fuEu ls izfrLFkkfir fd;k tkrk gS %& ^^deZpkjh] ml jktLo xzke dks] ftlesa gksfYaMx vFkok mldk Hkkx vofLFkr gks] pkyw [kfr;ku] vfHk/kkjh [kkrk iath@tekcanh iath rFkk [ksljk iath esa 'kqf)&i= esa ifjoÙkZu gsrq fn, x;s vkns'k dks n'kkZrs gq, izfof"V;ksa esa ifjoÙkZu djsxkA^^
¼3½ mDr vf/kfu;e] 2011 dh /kkjk&6 dh mi /kkjk&¼8½ dks fuEu ls izfrLFkkfir fd;k tkrk gS %& ^^vfHk/kkjh iath@tekcanh iath dh izfof"V;ksa esa fd, x;s ifjoÙkZu ds v/kkj ij deZpkjh lacaf/kr tekcanh esa okf"kZd yxku ,oa lsl dh ek¡x esa ifjoÙkZu djsxkA^^ fcgkj&jkT;iky ds vkns'k ls]
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laŒ ,ythŒ&01&22@2017&181 yst%—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk fnukad 30 vxLr 2017 dks vuqer fcgkj Hkwfe nkf[ky [kkfjt 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 22, 2017]
THE BIHAR LAND MUTATION LAW (AMENDMENT) ACT, 2017
AN
ACT
TO AMEND THE BIHAR LAND MUTATION ACT, 2011 (BIHAR ACT 23, 2011)
Be it enacted by the Legislature of the State of Bihar in the sixty eight year of the Republic of India as follows:-
1. Short title, extent and Commencement.—(1) This Act may be called The Bihar Land Mutation (Amendment) Act, 2017.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
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4 ॢबहर गजट [सधरण 4 सत बर 2017
2. Amendment in Sec-2 (26) of at number-23, 2011.— "The following will be added in sub-sec(26) of section-2 as new sub-section 26(A)-
"26(A) Jamabandi Register"- Jamabandi Register is a register of such raiyats, who own/possess land in the concerned revenue village. In such register various details of land such as Khata, Kheshra, Area, Boundary and land rent are entered and they cultivate such land. In lieu of cultivation over such land, they have to pay rent as per entries in the Jamabandi Register. Thus, Jamabandi Register is an important register depicting exchange of land rent between Jamabandi Regiter Raiyat and owner (State Govt.) of the land."
3. Amendment in section-3 of the Bihar Act 23, 2011.—(1) The following new sub section (1A) shall be added after sub-section (1) of Section-3 of the said Act, 2011:-
"(1A) In such cases in which mutation petition is not filed within 90 maximum days from the date of acquiring interest over that land, delay condonation petition will be enclosed in prescribed form with such mutation petitions mentioning the reasons of delay in filing mutation petition. If delay condonation petition is enclosed with the mutation petitions, the Circle Officer will decide such cases on its merit."
(2) Sub sec-2 of Sec-3 of the above Act, 2011 shall be substituted by the following :-
"Any person acquiring any interest in any holding or a part thereof by sale, gift, exchange, partition, whether by court or otherwise, succession interstate or testamentary, will, Land Acquired by the various departments/Boards and Corporations of the State Government through registered deed (under conditions of perpetual lease), settlement/transfer/assignment of public land by Competent Authority, grant of land by the Bhoodan Yagna Samiti, conferment of tenancy rights under the Bihar Privileged Persons' Homestead Tenancy Act, 1947, acquisition of occupancy rights as under raiyat-under the Bihar Tenancy Act, 1885, restoration of holding or part thereof to a former raiyat under the land Acquisition Act, 1894, Restoration of holding or part thereof to a former raiyat under the Land Acquisition Act, 1894, The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008, 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 and 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/Jamabandi 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 the area."
(3) The following sub sec-3 (A) shall be added after sec-3 (3) of the said Act, 2011 :-
"After registration of land, the Circle Officers of those notified Anchals will take suo- motu cognizance for Online Mutation and start mutation case record within three working days. The Circle Officer shall issue general notice and particular notice in prescribed form. After issuing general notice and also particular notice, the Circle Officer shall abide by the prescribed procedure for disposal of the mutation case records."
4. Amendment in Section-4 of the Bihar Act 23, 2011.- (1) The words and figures
"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." used in subsection (5) of section 4 shall be substituted by the words and figures "Authorities, responsible for the acquisition of land under the Land Acquisition Act, 1894 The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008 shall give notice to this effect in the prescribed form to the circle officer of the area in whose jurisdiction the land is situated."
(2) Amendment in section 4 (6) of the said Act 2011.—(1) the words and figures
"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
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5 ॢबहर गजट [सधरण 4 सत बर 2017
Officer of the area in whose jurisdiction the land is situated." used in sub-section (6) of section
(4) of the Act shall be substituted by the words and figures. "Authorities responsible for the restoration of land to former raiyats under the Land Acquisition Act, 1894 The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008 shall give notice to this effect in the prescribed form to the Circle Officer of the area in whose jurisdiction the land is situated."
5. (1). The following shall be added as sub-section-(C) of section-3 after section-3(1)(B) of the said Act, 2011 :-
"Online mutation applications will be received through web-site and from registration offices after registration of land transfer deeds. On such informations, the Circle Officers of such notified Anchals will dispose of mutation cases on the basis of online process."
(2) Sub Section-(7) of Section-6 of the said Act shall be replaced by the following .-
"The Karamachari shall alter the entries in the Continuous Khatiyan,, Tenants' Ledger Register/Jamabandi 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."
(3) Sub Section-(8) of Section-6 of the said Act shall be replaced by the following :-
"On the basis of the alteration effected in the entries of the Tenants' Ledger Register/Jamabandi Register the Karmachari shall alter the yearly demand of rent and cess of the concerning jamabandi."
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
[सधरण803$5&1+400$ड*ट+*प*?
Website: http://egazette.bih.nic.in
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