The BIHAR TENANCY (AMENDMENT) ACT, 2017
Bihar · state statute
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[Bihar Act 24, 2017]
THE BIHAR TENANCY (AMENDMENT) ACT, 2017
AN
ACT
To Amend the Bihar Tenancy Act, 1885
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
Tenancy (Amendment) Act, 2017.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Amendment in Section-118 of the Bihar Tenancy Act, 1885.—Provisions mentioned
in Section-118 of the Bihar Tenancy Act will be num bered as sub-section-(1) and after that the
following new sub-sections-(2) and (3) shall be added :-
"(2) Any raiyat interested in getting his raiyati land m easured by Anchal Amin will
submit a petition with proof of his right over the concerned land before the Circle Officer of the
area. As and when such land measurement petition is received in the Anchal Office, the Circle
Officer will examine the papers related to petition er's right and title over the land and after his
satisfaction, the petitioner will be directed to de posit Amin Fee. After deposition of Amin fee by
the petitioner, the Circle Officer will fix a date for measurement of raiyati land of the petitioner
and direct the Anchal Amin to measure petitioner's raiyati land and submit his report with map.
The Anchal Amin will measure and demarcate petitio ner's raiyati land on fixed date and
submit his report with map in the Anchal Office. Th e Circle Officer will attach the said repot of
the Anchal Amin with the concerned measurement reco rd and shall close further proceedings of
the record. The Circle Officer will not pass any or der regarding title over the land. If Circle
Officer thinks necessary, he will inform boundary r aiyats of the land about the date and time of
measurement with a direction to make their presence at the time of measurement of the land by
Anchal Amin.
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"(3) Appeal- Dissatisfied by the order of the Circl e Officer regarding raiyati land
measurement order/measurement report of the Anchal Amin, aggrieved person/persons will file
appeal in the court of Deputy Collector Land Reform s against the measurement/measurement
report within 30 days from the date of order of Anc hal Adhikari/measurement report by Anchal
Amin. The Land Reforms Deputy Collector may condone the delay after hearing parties in filing
appeals provided he is satisfied that there are suf ficient reasons for such delay. After hearing
concerned parties, the Land Reforms Deputy Collecto r will pass order regarding measurement of
such land by two or more Amins jointly or may decla re measurement report of the Anchal Amin
as null and void. If Land Reforms Deputy Collector is satisfied with the measurement report
submitted by the joint team of Amins, then he may d eclare measurement report of the
Anchal Amin as non-acceptable and pass an order to the effect that measurement report of
joint team of Amins will prevail. If Land Reforms D eputy Collector is not satisfied with the
measurement report of joint team of Amins, then he will order for re-measurement of such
land by constituting another joint team of Amins.
3. Addition of new sections in the Act 1885.— The following new sections 158C and
158D shall be added after Section-158B of the said Act 1885
"158(C) Fixation of rent - (1) The power of fixing rent of Belagan /Kabil Lag an land,
whose rent has not been fixed during Survey and Set tlement operation period, shall vest in the
Deputy Collector Land Reforms/Sub-Divisional Officer.
(2) Sanction of rent fixation shall not be given in such cases in which Title Suit with
regard to the holding or a part thereof is pending in the competent Court.
(3) Sanction of Rent fixation shall also not be giv en of a holding or a part thereof, in
which acquirer of an interest in the holding or par t thereof have not physical possession over the
holding or a part thereof.
"158(D) Appeal- (1) An appeal against the order of the Land Reforms Deputy
Collector/Sub-Divisional Officer shall lie before t he Additional Collector/ Collector within 60
(sixty) days from the date of order.
(2) The Additional Collector/Collector may, if he i s satisfied that there are sufficient
reasons for the delay, condone the delay in filing appeals.
(3) The Additional Collector/Collector shall not pa ss any order modifying, altering or
setting aside the order appealed against unless a r easonable opportunity of being heard has not
given to the concerned parties.
(4) Disposal of appeal relating to a rent fixation shall be made within 60 (sixty) working
days from the date of filing of appeal .
By Order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to the Government.
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Website: http://egazette.bih.nic.in