/u0962/uni092C /uni0939/glyph400/uni0930
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(/uni0938/glyph417/glyph55 /uni092A/uni091F/uni0928/glyph400 /glyph69/uni0031/glyph55 ) /uni092A/uni091F/uni0928/glyph400
laŒ ,yŒthŒ&01&08@2016
ftlij egkefge jkT;iky fnukad 01 flrEcj 2016 dks vuq efr ns pqds gS] blds }kjk loZlk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E
/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F
[/uni0938/glyph400/uni0927/glyph400/uni0930/uni0923 [/glyph417/uni0915
/u0962/uni092C/uni0939/glyph400/uni0930 /uni0938/uni0930/uni0915/glyph400/uni0930 /u0939/glyph400/uni0930/glyph400 /glyph147/uni0915/glyph400/u0966/uni0936/uni0924
/uni0031/uni0031 /uni092D/glyph400/glyph144 /uni0031/glyph70/uni0033/glyph65 /glyph53/uni0936/glyph55/glyph59
/uni092A/uni091F/uni0928/glyph400 /glyph61 /uni0936/u0967/glyph127/uni0935/glyph400/uni0930/glyph61 /uni0032 /u0966/uni0938/uni0924/glyph79 /uni092C/uni0930 /uni0032/glyph55/uni0031/glyph68
fof/k fof/k fof/k fof/k foHkkx foHkkx foHkkx foHkkx
———
vf/klwpuk,a
2 flrEcj 2016
,yŒthŒ&01&08@2016 @176&yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/k fu;e]
ftlij egkefge jkT;iky fnukad 01 flrEcj 2016 dks vuq efr ns pqds gS] blds }kjk loZlk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns'k ls]
lat;
ljdkj ds
/glyph470/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/glyph202 /uni092F/uni093E /uni092A/uni09400/uni091F/glyph5480-40
/u0962/uni092C/uni0939/glyph400/uni0930 /uni0938/uni0930/uni0915/glyph400/uni0930 /u0939/glyph400/uni0930/glyph400 /glyph147/uni0915/glyph400/u0966/uni0936/uni0924
fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr vf/k fu;e]
ftlij egkefge jkT;iky fnukad 01 flrEcj 2016 dks vuq efr ns pqds gS] blds }kjk loZlk/kkj.k dh lwpuk ds
fcgkj&jkT;iky ds vkns'k ls]
lat; dqekj]
ljdkj ds lfpoA
2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 2 /glyph871/uni0938/uni0924/glyph225 /uni092C/uni0930 2016
fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k rFkk vf/k'ks"k Hkwfe vtZu½ ¼la'kks/ku½ vf/kfu;e] 2016
[ÑÅÖâà=îÑLÑìXÉ=NUz=OMNS ]=
fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k rFkk vf /k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961 dk la'kks/ku djus ds
fy, vf/kfu;eA
Hkkjr x.kjkT; ds lM+lBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k rFkk
vf/k'ks"k Hkwfe vtZu½ ¼la'kks/ku½ vf/kfu;e] 2016 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
2- vf/kfu;e] 1961 dh /kkjk&30 esa la'kks/kuA& mDr vf/kfu;e] 1961 dh /kkjk&30 dh mi&/kkjk ¼2½
ds i'pkr~ fuEufyf[kr ubZ mi&/kkjk ¼3½ ,oa ¼4½ tksM+h tk;xh%&
**¼3½ vihy dk fu"iknu 6 ekg dh vof/k ds Hkhrj fd; k tk;sxk %
ijUrq] fdlh dkj.ko'k 6 ekg dh vof/k ds Hkhrj fu"ikn u ugha] gksus dh fLFkfr esa]
vihyh; izkf/kdkj ds }kjk dkj.kksa dks fyf[kr :i esa vfHkfyf[kr fd;k tk;sxkA
¼4½¼ i½ ftys dk lekgŸkkZ u;s fljs ls vf/kfu;e ds v/khu d k;Zokgh izkjaHk dj ldrk gS]
;fn vius Kku vFkok lwpuk ls mldk lek/kku gks tk; fd Hkw&/kkjh us vf/kfu;e
ds v/khu dh tk jgh dkjZokbZ ds Øe esa diViwoZd vFko k rF;ksa esa gsj&Qsj dj
mlds v/khuLFk fdlh izkf/kdkj ls vf/kfu;e ds mÌs';ks a vFkok fdlh izko/kku ds
izfrdwy vkns'k izkIr dj fy;k gS rFkk Hkw&gncanh ls vfrjsd Hkwfe /kkfjr djrk gSA
¼ ii ½ mi;qZä ¼ i½ dh rjg gh fdlh ize.My ds ize.Myh; vk;qä ftys ds l ekgŸkkZ ds
leku 'kfä;ksa ,oa izkf/kdkj dk iz;ksx djsxk tgk¡ fd lh Hkw&/kkjh us leku
ifjfLFkfRk;ksa esa viuh vf/kdkfjrk ds Hkhrj ds ftys ds lekgŸkkZ ls le:i vkns'k
izkIr dj fy;k gks %
ijUrq vf/kfu;e ds v/khu dk;Zokgh izkjEHk djus ls iw oZ] ;FkkfLFkfr] ftys dk
lekgŸkkZ vFkok ize.My ds vk;qä Hkw&/kkjh dks dkj.k& i`PNk uksfVl tkjh
djsxk fd uksfVl esa mYysf[kr foUnqvksa@vk/kkjksa ij lhfyax dk;Zokgh D;ksa ugha
izkjaHk dh tk;%
ijUrq fcgkj jktLo i"kZn vFkok vU; mPprj U;k;ky;ksa ds }kjk fuf.kZr ekeyksa esa
u;h dk;Zokgh izkjEHk ugha dh tk;sxhA**
3- vf/kfu;e] 1961 dh /kkjk&32 esa la'kks/kuA& mDr vf/kfu;e] 1961 dh /kkjk 32 dh mi&/kkjk ¼3½
ds i'pkr~ fuEufyf[kr u;h mi&/kkjk ¼4½ tksM+h tk;sxh%&
**¼4½ iqujh{k.k ¼
revision ½ ds ekeyksa dks 3 ekg dh vof/k ds Hkhrj fuiVk;k tk;sxk%
ijUrq] fdlh dkj.ko'k rhu ekg dh vof/k ds Hkhrj fuiV kjk ugha gksus dh fLFkfr esa
iqujh{k.k izkf/kdj.k ¼ Revisional Authority ½ ds }kjk dkj.kksa dks fyf[kr
:i esa vfHkfyf[kr fd;k tk;sxkA**
4- vf/kfu;e] 1961 dh /kkjk&45ch dk fujluA& mDr vf/kfu;e] 1961 dh /kkjk&45ch ,rn~ }kjk
fujflr dh tkrh gS A
3 /glyph467/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 2 /glyph871/uni0938/uni0924/glyph225 /uni092C/uni0930 2016
5- vf/kfu;e] 1961 dh /kkjk&45x ds i'pkr~ ,d u;h /kk jk&45?k dk tksM+k tkukA& mDr
vf/kfu;e] 1961 dh /kkjk&45x ds ckn fuEufyf[kr u;h /kkjk 45?k tksM+h tk;xh%&
^^45?k&bl vf/kfu;e dh /kkjk&45ch ds fujlu ds i'pkr~ jkT; ljdkj vFkok fcgkj Hkwfe
U;k;kf/kdj.k esa yafcr dk;Zokgh mi'kfer le>h tk;sxh rFkk fujflr /kkjk&45ch ds v/khu izkjEHk dh
xbZ dk;Zokgh rFkk lekgÙkkZ ds le{k yafcr dk;Zokgh Hkh mi'kfer gks tk;sxhA^^
fcgkj&jkT;iky ds vkns'k ls]
lat; dqekj]
ljdkj ds lfpoA
———
2 flrEcj 2016
laŒ ,yŒthŒ&01&08@2016@177&yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 1 flrEcj 2016 dks vuqer fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k rFkk vf/ k'ks"k
Hkwfe vtZu½ ¼la'kks/ku½ vf/kfu;e] 2016 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 ¼3½ ds v/khu mDr
vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
lat; dqekj]
ljdkj ds lfpoA
The Bihar Land Reforms (Fixation of ceiling and Acquisition of Surplus Land)
(Amendment) Act, 2016
[Bihar Act 18, 2016]
AN
ACT
To amend The Bihar Land Reforms (Fixation of ceilin g and Acquisition of Surplus
Land) 1961.
Be it enacted by the Legislature of the State of Bi har in the sixty seventh year of the
Republic of India as follows:-
1. Short title, extent and Commencement.— (1) This Act may be called The Bihar Land
Reforms (Fixation of ceiling and Acquisition of Surplus Land) (Amendment) Act, 2016.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force immediately.
2. Amendment in Section-30 of the Act, 1961.— After sub-section(2) of Section-30 of the
said Act, 1961 the following new sub-sections (3) and (4)shall be added:-
"(3) An appeal shall be disposed of within the period of six months:"
Provided that if for any reason it is not disposed of within the period of six months, the
reasons shall be recorded in writing by the Appellate Authority.
(4) (i) The Collector of a district may initiate a fresh proceeding under the Act if, upon
his own knowledge or information, he is satisfied t hat a land holder, in a proceeding under the Act,
by fraudulently or by misrepresentation of facts or law, has managed to obtain an order from any of
his subordinate authority with a view to defeat the objects of the Act or any provision there of and
retains land in excess of the ceiling area.
(ii) The Commissioner of a division shall exercise the similar power & authority as the
collector of a district where a land holder has obt ained similar order from the Collector of a distric t
falling with his Jurisdiction under similar circumstances:
Provided that before initiating such proceeding un der the Act, the Collector of a district or
the Commissioner of a division, as the case may be,
shall issue a notice to the land holder to show
cause as to why land ceiling proceeding may not be initiated on the ground mentioned in the notice:
Provided further that no such proceedings shall be initiated in the cases decided by Board of
Revenue or other Higher Courts."
3. Amendment in Section-32 of the Act, 1961.— After sub-section (3) of Section-32 of the
said Act, 1961 the following new sub-section (4) shall be added:-
"(4) A revision shall be disposed of within the period of three months:"
4 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण/glyph59/glyph61 2 /glyph871/uni0938/uni0924/glyph225 /uni092C/uni0930 2016
Provided that if for any reason it is not disposed of within the period of three months, the
reasons shall be recorded in writing by the revisional authority."
4. Repeal of section 45B of the Act, 1961.— Section-45B of the said Act, 1961 is here by
repealed.
5. Addition of a new section-45 D after section-45C of the Act, 1961. —After section-45C a
new section-45D shall be added:
"45D.-After repeal of section-45 B of this Act, pr oceedings pending before the State
Government or the Bihar Land Tribunal shall be deem ed to be abated and the proceeding reopened
earlier under deleted section-45 B and pending before the collector shall also stand abated
.
By Order of the Governor of Bihar,
SANJAY KUMAR,
Secretary to Government.
————
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Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.