The BIHAR SPECIAL SURVEY AND SETTLEMENT (AMENDMENT) ACT, 2017
Bihar · state statute
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[Bihar Act 23, 2017]
BIHAR SPECIAL SURVEY AND SETTLEMENT (A MENDMENT ) 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 Bi har 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 responsibilit ies mentioned in the
Act and Rules;
(xxviii) “Assistant Settlement Officer” means an officer a ppointed as the Assistant
Settlement Officer by the State Government to disch arge functions and
responsibilities mentioned in the Act and Rules;
(xxix) “Charge Officer” means an officer appointed as th e Charge Officer by the
State Government to discharge functions and respons ibilities mentioned in
the Act and Rules;
(xxx) “Director, Land Records and Survey” means an offi cer appointed by the
State Government to represent the Directorate of La nd 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 n otification 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 landho lder 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 shal l 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 consis ting of the following:-
(i) Assistant Settlement Officer;
(ii) Kanoongo;
(iii) Amin”.
(2) The following new sub-section (5A) shall be inserte d after sub-section-(5) of
section-7 of the said Act, 2011:-
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“(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) s hall 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 a fter the explanation of section
20 of the said Act, 2011:-
“Explanation.—
(i) Any proceedings instituted before Revenue offi cer 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 disp utes shall be heard and
decided within the period of 12 (twelve) months fro m 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 decid ed within a period of
12 (twelve) months from the date of coming into for ce of this amendment
Act in accordance with the provisions of Bihar Tena ncy Act 1885 as if the
said provisions have not been superseded under this Act.
(iii) If any application is still pending under sec tion 108A of Bihar Tenancy Act
for correction of mistake, or material error in the Record of Right,
correction may be made after giving reasonable oppo rtunity to the parties
concerned to appear and heard in the matter. The ap plication shall be
disposed of within 120 working days from the date o f 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 institu ted 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 Ma uza 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 recei ve objections regarding
any omission or mistake made to any entry.
(ii) All such objections received during the perio d of publication, shall be
disposed of by the Assistant Settlement Officer aft er reasonable notice
given to parties concerned to appear and to be heard.
(5) Confirmation of settlement rent-roll and incorpora tion in Record of rights.-The
Assistant Settlement officer shall submit settlemen t rent-roll thus prepared to
the Settlement Officer through the Charge Officer f or sanctioning the
settlement rent-roll. The Charge Officer shall exam ine 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) The Settlement Officer may sanction settlement ren t-roll with or without
correction or may return it to the Assistant Settle ment officer for
reconsideration.
Provided that no entry shall be amended until reaso nable notice has
been given to parties concerned to appear and be heard in the matter.
(7) After sanction by the settlement Officer the Assis tant Settlement officer shall
finally frame the settlement rent-roll and shall in corporate 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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Website: http://egazette.bih.nic.in