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बहर गजट [सधरण [क बहर सरकर र कशत 2 [हयण 1 43 श (स पटन 1 13) पटन, श!"वर, 1$ दस& बर 2 21
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17 fnlEcj 2021 laŒ ,yŒthŒ&01&23@2021&6958@ystA—fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 15 fnlEcj] 2021 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
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(fcgkj vf/kfu;e 24] 2021)
fcgkj Hkwfe nkf[ky [www kkfjt ¼la'kks/ku½ a sa sa s vf/kfu;e] 2021 fcgkj Hkwfe nkf[ky [kkfjt vf/kfu;e] 2011 ¼fcgkj vf/kfu;e 23] 2011½ dk la'kks/ku djus ds fy, vf/kfu;eA Hkkjr x.kjkT; ds cgÙkjosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;e gks%&
1- laf{kIr uke] foLrkj ,aaa oa izkjEHkA&a za za z ¼1½ ;g vf/kfu;e fcgkj Hkwfe nkf[ky [kkfjt ¼la'kks/ku½ vf/kfu;e] 2021 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxk
¼3½ ;g jkti= esa izdk'ku dh frfFk ls izor̀ gksxkA
2- fcgkj vf/kfu;e 23] 2011 dh /kkjk&2 esa la'kks/kuA& sa a ssa a ssa a s mDr vf/kfu;e dh /kkjk&2 dh mi /kkjk&¼27½ ds ckn fuEufyf[kr u;h mi /kkjk&¼28½ tksM+h tk;sxh%&
^^nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ¼Pre-Mutation Revenue Sketch Map½ ls vfHkizsr gS] fcgkj fo'ks"k losZ{k.k ,oa cankscLr vf/kfu;e 2011 ,oa fu;ekoyh 2012 ds vk/kkj ij vafre :i ls izdkf'kr jktLo uD'kk dk lR;kfir og Hkkx tks jS;rksa ds }kjk nkf[ky [kkfjt ;kfpdk ds lkFk layXu dj vius {ks= ds vapy vf/kdkjh dks nkf[ky [kkfjt dh izfØ;k lapkfyr fd;s tkus gsrq miyC/k djk;k tk;sxkA bl izdkj ds uD'kk esa jS;rksa }kjk fgr vftZr djus okyh Hkwfe dk og va'k ftls nkf[ky [kkfjt gsrq vapy vf/kdkjh dks miyC/k djk;k tk;sxk] dks Li"V :i ls pkSgÌh ds lkFk js[kkafdr fd;k tk;sxkA**
3- fcgkj vf/kfu;e 23] 2011 dh /kkjk&3 esa la'kks/kuAsa a ssa a ssa a s & mDr vf/kfu;e] 2011 dh /kkjk&3 dh mi /kkjk&¼5½ ds i'pkr~ fuEufyf[kr mi /kkjk,a tksM+h tk;sxh%&
¼6½ fcgkj fo'ks"k losZ{k.k ,oa cankscLr vf/kfu;e] 2011 ,oa fu;ekoyh] 2012 esa vafdr izko/kkuksa ds vkyksd esa fufeZr losZ [kfr;ku ,oa jktLo uD'kk ds vafre izdk'ku ds i'pkr~ vf/kdkj varj.k ds izR;sd ekeys ds vk/kkj ij nkf[ky [kkfjt gsrq nk;j dh tkus okyh ;kfpdk esa ljdkj }kjk izkf/kd̀r@lwphc) O;fDr@Empanelled ,tsalh }kjk fufeZr On Scale uD'kk] ftlesa vf/kdkj izkIr Hkw&[k.M rFkk mldh pkSgÌh js[kkafdr gks] layXu dh tk;sxhA
¼7½ nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ¼Pre-Mutation Revenue Sketch Map½ rS;kj djus ds l{ke O;fDr@,tsalh ljdkj }kjk nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= rS;kj fd;s tkus gsrq vf[ky Hkkjrh; rduhdh f'k{kk ifj"kn AICTE (All India Council for Technical Education)/UGC/IIT/NIT }kjk ekU;rk izkIr Civil Engineering esa fMIyksek@fMxzh /kkfjr djus okys vH;fFkZ;ksa dk ftykokj iSuy ljdkj }kjk rS;kj fd;k tk;sxkA ljdkj nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ¼Pre-Mutation Revenue Sketch Map½ rS;kj djus ds l{ke O;fDr@,tsalh ds ik=rk ,oa 'kS{kf.kd ;ksX;rk ds laca/k esa le;≤ vko';drkuqlkj ifjoÙkZu dj ldsxhA iSuy rS;kj djus dh izfØ;k ,oa iSuy esa lfEefyr fd;s tkus okys vH;fFkZ;ksa dh la[;k dk fu/kkZj.k ljdkj }kjk fd;k tk;sxkA bl izdkj ds p;fur O;fDr;ksa@,tsalh ds }kjk nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= rS;kj fd;s tkus gsrq jS;rksa ls izkIr fd;s tkus okys 'kqYd dk fu/kkZj.k Hkh ljdkj }kjk fd;k tk;sxkA
¼8½ oSls izfr"Bku@vH;FkhZ ftudk p;u nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= rS;kj djus gsrq fd;k tk;sxk] dks tehu dh ekih gsrq E.T.S vFkok foHkkx }kjk vuqeksfnr vU; vk/kqfud midj.k rFkk ekufp= rS;kj djus gsrq foHkkx }kjk Digital Form esa miyC/k djk;s x;s Software ds vf/k"Bkiu gsrq dEI;wVj@ySiVkWi j[kuk vko';d gksxkA blds lkFk gh p;fur vH;FkhZ@,tsalh dks fMftVy Map dks Edit djus dk Kku gksuk vko';d gksxkA mDr vH;FkhZ@,tsalh dk nkf;Ro gksxk dh os vkosfnr Sketch Map/on the Scale Map rS;kj djsaxs ,oa ljtehu dk lR;kiu dk dk;Z djsaxs ,oa jktLo dk;kZy;ksa ds vUrj&lEc)hdj.k esa vko';d lg;ksx iznku djsaxsA
¼9½ fcgkj fo'ks"k losZ{k.k ,oa cankscLr vf/kfu;e] 2011 ds rgr fuekZ.kk/khu [kfr;ku ,oa jktLo uD'kk ds izk:i izdk'ku ,oa vafre izdk'ku ds chp ;fn fdlh jS;r }kjk tehu ij fofHkUu foys[kksa ds vk/kkj ij fgr vftZr fd;k tkuk ik;k tkrk gS] rks vapy vf/kdkjh izHkkoh losZ [kfr;ku (Cadestral/ Revisional tks Hkh izHkkoh gks½ ds vk/kkj ij nkf[ky [kkfjt dh dkjZokbZ djsaxs] ysfdu fo'ks"k losZ{k.k ,oa cankscLr vf/kfu;e] 2011 ds rgr fufeZr [kfr;ku@uD'kk ds vafre izdk'ku ds i'pkr~ bl izdkj ds ifjorZu dks fMftVy QkWeZ esa la/kkfjr jktLo uD'kk esa vko';d ifjorZu djuk lqfuf'pr djsaxsA
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4- fcgkj vf/kfu;e 23] 2011 dh /kkjk&5 esa la'kks/kuA&sa a ssa a ssa a s mDr vf/kfu;e dh /kkjk&5 dh mi /kkjk&4 ds i'pkr~ fuEufyf[kr mi /kkjk tksM+h tk;sxh%&
^^4¼d½ jS;rksa }kjk nkf[ky [kkfjt ;kfpdk ds lkFk nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= lefiZr fd;s tkus ds i'pkr~ mldh tkap jktLo deZpkjh ,oa jktLo vf/kdkjh ds }kjk dh tk;sxh rFkk tkapksijkar lgh vFkok xyr ik;s tkus ij mls vxszrj dkjZokbZ gsrq vapy vf/kdkjh dks vius tkap izfrosnu ds lkFk vxzlkfjr fd;k tk;sxkA**
5- fcgkj vf/kfu;e 23] 2011 dh /kkjk&5¼5½ esa la'kks/kuAsa a ssa a ssa a s &fcgkj vf/kfu;e 23] 2011 dh /kkjk&5¼5½ dks fuEu ls izfrLFkkfir fd;k tk,xk&
^^ ;fn vapy vf/kdkjh nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ,oa nkf[ky [kkfjt izLrko ls lacaf/kr jktLo deZpkjh ,oa jktLo vf/kdkjh dh tkap iM+rky ls larq"V ugha gksa] rks ml jhfr ls] ftls og mfpr le>s] og Lo;a tkap dj ldsxk ,oa viuk fu"d"kZ fofgr jhfr ls vfHkfyf[kr djsxkA** 6- fcgkj vf/kfu;e 23] 2011 dh /kkjk&6¼1½ esa la'kks/kuA vf/kfu;e dh /kkjk&6¼1½ dks fuEu ls izfrLFkkfir fd;k tk,xk%&
^^¼1½ jktLo deZpkjh ,oa jktLo vf/kdkjh ls nkf[ky [kkfjt ;kfpdk ,oa nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ds laca/k esa tkap izfrosnu izkIr gksus ij fofgr jhfr ls vFkok vf/kfu;e dh /kkjk&5¼5½ ds v/khu Lo;a vius }kjk tkapksiajkr mu O;fDr;ksa ftldk gksfYMax ;k mlds Hkkx esa fgr fufgr gks ds lkFk tu lk/kkj.k ls fofgr jhfr ls nkf[ky [kkfjt izLrko ,oa nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ds laca/k esa vkifÙk vkeaf=r djus ds mijkar nkf[ky [kkfjt ekeyksa dk&
¼d½ vius dk;kZy; esa gksus okys fu;fer nkf[ky [kkfjt U;k;ky; vFkok
¼[k½ ml {ks= ds nkf[ky [kkfjt ekeyksa ds fuiVkjk gsrq ftl {ks= esa gksfYMax vFkok mldk Hkkx vofLFkr gks] vk;ksftr f'kfoj U;k;ky;ksa esa fuiVkjk djsxkA
¼x½ osclkbZV ds ek/;e ls nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ds lkFk vkWuykbZu nkf[ky [kkfjt ;kfpdk vFkok fuca/ku dk;kZy;ksa ls tehu ds gLrkarj.k ls lacaf/kr nLrkostksa ds iathdj.k dh lwpuk ds vk/kkj ij nkf[ky [kkfjt dh vkWuykbZu izfØ;k dk lEiknu bl fufer vf/klwfpr vapyksa ds vapy vf/kdkjh ds }kjk fd;k tk;sxkA fuca/ku dk;kZy;ksa ls nLrkostksa ds iathdj.k ds le; nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= Hkh izkIr fd;k tk;sxk ,oa mls layXu dj iathd̀r nLrkost ds lkFk vkWuykbZu nkf[ky [kkfjt gsrq vapy dk;kZy; dks miyC/k djk;k tk;sxkA**
7- fcgkj vf/kfu;e 23] 2011 dh /kkjk&6¼6½ esa la'kks/kuAsa a ssa a ssa a s mDr vf/kfu;e] 2011 dh /kkjk& 6¼6½ dks fuEu ls izfrLFkkfir fd;k tk;sxk%& ^^ftu ekeyksa esa nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ds lkFk 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= ,oa vuqeksfnr nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= fuxZr djsxk rFkk ;kfpdkdrkZ dks 'kqf) i= ,oa vuqeksfnr nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= dh izfr;ka miyC/k djk;sxkA blds lkFk gh nkf[ky [kkfjt dh Lohd`fr ,oa nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ds vuqeksnu ds i'pkr~ vapy dk;kZy; esa fcgkj fo'ks"k losZ{k.k ,oa cankscLr vf/kfu;e] 2011 ls lacaf/kr MhftVy jktLo uD'kk esa vko';d la'kks/ku@ifjorZu fd;k tk;sxkA**
8- fcgkj vf/kfu;e 23] 2011 dh /kkjk&7 esa la'kks/kuA sa a ssa a ssa a s mDr vf/kfu;e dh /kkjk&7¼1½ dks fuEu ls izfrLFkkfir fd;k tk;sxk%& ^^vapy vf/kdkjh ds vkns'k ds fo:) vFkok vapy vf/kdkjh }kjk vuqeksfnr nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= ds fo:) O;fFkr i{k vapy vf/kdkjh ds vkns'k@vuqeksnu dh rkjh[k ds rhl fnukas ds Hkhrj Hkwfe lq/kkj mi lekgÙkkZ ds le{k vihy dj ldsxkA** 9- fcgkj vf/kfu;e 23] 2011 dh /kkjk&8 esa la'kks/kuA sa a ssa a ssa a s mDr vf/kfu;e dh /kkjk&8¼2½ dks fuEu ls izfrLFkkfir fd;k tk;sxk%& ^^Hkwfe lq/kkj mi lekgÙkkZ ds nkf[ky [kkfjt vihy okn vFkok nkf[ky [kkfjt iwoZ [kkdk ¼js[kk&fp=½ jktLo ekufp= dks vuqeksfnr fd;s tkus ds fo:) O;fFkr i{k] ml vkns'k@vuqeksnu ds rhl fnuksa ds Hkhrj lekgÙkkZ@vij lekgÙkkZ ds le{k iqujh{k.k gsrq vkosnu nk;j djsxkA** ihŒlhŒpkS/kjh]SSS
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17 fnlEcj 2021 laŒ ,yŒthŒ&01&23@2021&6959@ystA—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;iky }kjk dated-15thDecember, 2021 dks vuqer fcgkj Hkwfe nkf[ky [kkfjt (la'kks/ku) vf/kfu;e] 2021 (fcgkj vf/kfu;e 24] 2021) 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 [kaM (3) ds v/khu mDr vf/kfu;e dk vaxszth Hkk'kk esa izkf/kdr̀ ikB le>k tk;sxkA
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(Bihar Act 24, 2021) The Bihar Land Mutation (Amendment) Act, 2021
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 seventy second 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-2021
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force from the date of publication in the Official Gazette.
2. Amendment in Section 2, of the Bihar Act 23, 2011.- The following sub-section-28 shall be added after sub-section-(27) of section-2 of the said Act:-
"The Pre-Mutation Revenue Sketch Map means a verified portion of the revenue map finally published on the basis of Bihar Special Survey and Settlement Act, 2011 and Rules, 2012 which shall be submitted by raiyats to Circle Officer of their region conducting the process of mutation enclosing the petition of mutation. The part of the land, acquiring interest by raiyats in such map which shall be submitted to the Circle Officer for mutation shall be demarcated clearly with boundary."
3. Amendment in section-3 of the Bihar Act 23, 2011. - The following sub-sections shall be added after sub-section-(5) of Section-3 of the said Act, 2011:-
"(6) After final publication of Survey Khatian and Revenue Map made in view of provisions mentioned in Bihar Special Survey and Settlement Act-2011 and Rules 2012, on the basis of every case of right transfer, the On Scale Map made by the authorised/registered persons by the
Government/Empanelled Agency in which authorised part of the land and their boundary are demarcated shall be enclosed with the petition to be filed.
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(7) Competent Person/Agency for preparing Pre-Mutation Revenue Sketch Map- A districtwise panel of candidates having diploma/degree in Civil Engineering recognised by AICTE (All India Council for Technical Education)/UGC/IIT/NIT shall be prepared by the Government for making Pre- Mutation Revenue Sketch Map. The Government may from time to time alter in respect of the eligibility and educational qualification of Competent Person/Agency preparing Pre- Mutation Revenue Sketch Map as per need. The number of candidates to be included in the panel and the process of preparing panel shall be determined by the Government. The fees to be received from the raiyats for preparing Pre- Mutation Revenue Sketch Map by the Persons/Agency selected as such shall also be determined by the Government.
(8) Those establishment/candidates who will be selected for preparation of Pre-Mutation Revenue Sketch Map shall have to keep ETS or other modern equipments approved by the Department for measurement of land and computer/laptop for installing software to be made available in Digital Form by the Department for preparing map. Besides, selected candidates/ Agency should have the knowledge of editing Digital Map. Selected Candidates/Agency shall have the responsibility to prepare Sketch Map/on the scale Map applied and to verify the land on spot and will provide necessary co-operation for inter-connectivity of Revenue Offices.
(9) If acquiring interest is found on the basis of different deeds on land by any raiyat in-between Khatian preparation and draft publication and final publication of Revenue Map under Bihar Special Survey and Settlement Act, 2011, the Circle Officer shall initiate action of land mutation on the basis of effective Survey Khatian (Cadestral/Revisions, whichever effective) under the Bihar Special Survey and Settlement Act-2011, but after the final publication of Khatian/Map prepared under Special Survey and Settlement Act, 2011 he shall ensure the necessary alteration in the Revenue Map maintained in digital form."
4. Amendment in section-5 of the Bihar Act 23, 2011. - The following sub- section shall be added after sub-section-(4) of section-5 of the said Act :-
"4 (a) After submitting Pre-Mutation Revenue Sketch Map alongwith the petition for Mutation by raiyats, it shall be inquired by the Revenue Karmachari and Revenue Officer and after enquiry, whether found right or wrong, it shall be forwarded to the Circle Officer with inquiry report for further action."
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5. Amendment in section-5(5) of the Bihar Act 23, 2011.- Section 5(5) of the act shall be substituted by the following:-
"If the Circle Officer is not satisfied with the inquiry of Revenue Karmachari and Revenue Officer with regard to Pre-Mutation Revenue Sketch Map and Mutation Proposal, he may himself conduct inquiry in such manner as he deems fit and shall record his findings in prescribed manner."
6. Amendment in Section-6(1) of the Bihar Act 23, 2011.- Section-6 (1) of the said Act shall be substituted by the following:-
(1) The Circle Officer, on receipt of inquiry report from Revenue Karmachari and Revenue Officer in respect of the Mutation petition and Pre-Mutation Revenue Sketch Map or upon his own inquiry under Section-5
(5) of this Act, shall dispose of the mutation case in the prescribed manner after inviting objections in respect of Mutation Proposal and Pre-Mutation Revenue Sketch Map in the manner prescribed from persons having interest in the holding or the part thereof as well as general public in a-
(a) Regular mutation court held in his office; or
(b) In camp courts organised for the disposal of mutation cases of the area where the holding or a part thereof is situated.
(c) On the basis of information for Pre-Mutation Revenue Sketch Map along with online mutation petition through website or transaction through registration of documents relating to transer of land from the offices of registration, the process of disposal of online land mutation shall be done by the Circle Officers of the Circles notified in this behalf. At the time of registration of documents from the offices of registration, Pre-Mutation Revenue Sketch Map shall also be received and after enclosing this with registered documents it shall be made available to the Circle Office for Online Mutation.
7. Amendment in Section 6(6) of Bihar Act 23, 2011.- Section -6 (6) of the Act, 2011 shall be substituted by the following:-
"The cases in which mutation is allowed with pre-mutation Revenue Sketch Map, the Circle Officer shall issue a correction slip in prescribed form and approved Pre-Mutation Sketch Map and make available copies of correction slip and approved Pre-Mutation Revenue Sketch Map to the petitioner to implement his land mutation order. Alongwith this, after the admission of Mutation and approval of Pre-Mutation Revenue sketch Map, necessary amendment/alteration in digital Revenue Map related to the Bihar Special Survey and Settlement Act-2011 shall be done in Circle Office."
8. Amendment in Section 7 of Bihar Act 23, 2011.- Section-7(1) of the Act shall be substituted by the following:-
" The party aggrieved by the order of the Circle Officer or against Pre-Mutation Revenue Sketch Map approved by the Circle Officer shall appeal to Deputy Collector Land Reforms (DCLR) within 30 days from the date of order/approval."
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9. Amendment in Section 8 of Bihar Act 23, 2011.- Section-8(2) of the Act shall be substituted by the following:-
"The Party aggrieved by the Deputy Collector Land Reforms (DCLR) Mutation Appeal Suit or Pre-Mutation Revenue Sketch Map being approved shall file an application before the Collector/Additional Collector within 30 days from the date of order/approval for revision. "
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———— [ध¡क सचवलय मणलय बहर पटन र कशत eव# मत?
बहर गजट
[सधरण 1013%5$1+4 %ड(ट)(प(?
Website: http://egazette.bih.nic.in
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