LexThe BIHAR LAND MUTATION LAW (AMENDMENT) ACT, 2017
Bihar · state statute
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ml {ks= ds vapy vf/kdkjh ftlds {ks=kf/kdkj esa Hkwf e 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
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[Bihar Act 22, 2017]
THE BIHAR LAND MUTATION LAW (A MENDMENT ) ACT , 2017
AN
ACT
TO AMEND THE BIHAR LAND MUTATION ACT , 2011 (B IHAR ACT 23, 2011)
Be it enacted by the Legislature of the State of B ihar 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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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 en tered and they cultivate such land. In lieu of
cultivation over such land, they have to pay rent a s per entries in the Jamabandi Register. Thus,
Jamabandi Register is an important register depicti ng 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 n ot 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 men tioning 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 Corp orations of the State Government through
registered deed (under conditions of perpetual leas e), settlement/transfer/assignment of public land
by Competent Authority, grant of land by the Bhooda n Yagna Samiti, conferment of tenancy rights
under the Bihar Privileged Persons' Homestead Tenan cy 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 an d Resettlement Act, 2013 (RFCTLARR Act,
2013) The National Highways Act, 1956 and The Railways (S pecial) 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 orde r/decree of any court or any other
means/instrument of transfer notified by the Govern ment, 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 Registe r 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 muta tion case record within three working days.
The Circle Officer shall issue general notice and p articular 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, 201 1.- (1) The words and figures
"Authorities, responsible for the acquisition of la nd under the Land Acquisition Act, 1894, shall
give notice to this effect in the prescribed form t o the Circle Officer of the area in whose
jurisdiction the land is situated." used in subsect ion (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 Compensatio n 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 gi ve 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 201 1.—(1) the words and figures
"Authorities responsible for the restoration of lan d to former raiyats under the Land
Acquisition Act, 1894, shall give notice to this ef fect in the prescribed form to the Circle
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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 an d figures. "Authorities responsible for the
restoration of land to former raiyats under the Lan d 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 p rescribed form to the Circle Officer of the area
in whose jurisdiction the land is situated."
5. (1). The following shall be added as sub-sectio n-(C) of section-3 after section-3(1)(B)
of the said Act, 2011 :-
"Online mutation applications will be received thr ough 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 Co ntinuous 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 ent ries 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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Website: http://egazette.bih.nic.in