LexThe Bihar Land disputes Resolution (Amendment) Act, 2015
Bihar · state statute
Open in Lexace · Ask the AI about this act
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The Bihar Land disputes Resolution (Amendment) Act, 2015
[Bihar Act 18,2015]
AN
ACT
to amend the Bihar Land Disputes Resolution Act, 2009 (Bihar Act 4, 2010)
Be it enacted by the Legislature of the State of Bi har in the sixty sixth year of the
Republic of India as follows:-
1. Short title extent and commencement –(1) This Act may be called The Bihar
Land Disputes Resolution (Amendment) Act 2015
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Amendment of Section 2 of the Bihar Act 4, 2010. -(1)The following words shall
be inserted before the words "under the Acts mentio ned under schedule-1 of the Act." and
after the words "raiyati rights have accrued" used in sub-section (e) of section 2 of the said
Act:-
“Or under any Act or policy of the State or Centra l Government providing for
settlement of government land to the persons of any specified category.”
(2) The following words shall be inserted before the wo rds "under the Acts
mentioned under schedule-1 of the Act." and after the words "raiyati rights have accrued"
used in sub-section (f) of section 2 of the said Act. :-
“Or under any act or policy of the State or Centr al Government providing for
settlement of government land to the persons of any specified category.”
3. Amendment of Section 4 of The Bihar Act 4, 2010. –The following words shall
be inserted before the words "under any of the Acts contained in schedule-1 to this Act" and
after the words "with any by the competent authorit y" used in sub-section (1) (a) of section
4 of the said Act, 2009 :-
“Or under any Act or policy of the State or Centra l government providing for
settlement of Government land to the persons of any specified category.”
4. Addition of Section 15A in the Bihar Act 4, 2010 .-The following new section
15A shall be added after Section 15 of the said Act, 2009:-
“15 A (1). Punishment for obstruction in execution or willful disobedience or
noncompliance of the final order. – Whoever obstructs, disobeys or fails to comply with the
directions and findings contained in the final orde r passed under the Act shall be punishable
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with imprisonment for a term which may extend up to three years, and shall also be liable to
fine up to five thousand rupees.
(2) In case of such person having been previously convicted of an offence under this
section, shall be punishable with imprisonment for a term which may extend to five years,
and with fine which may extend to ten thousand rupees.
(3) Not withstanding anything contained in the cod e of Criminal Procedure 1973, the
aforesaid offence shall be deemed to be a cognizabl e and non-bailable offence within the
meaning of the said Code.
(4) The incidence of the aforesaid offence shall be reported in accordance with the
provision contained in the said Code by the compete nt authority or by the victim with the
approval of the competent authority.’’
By order of the Governor of Bihar,
MANOJ KUMAR,
Joint Secretary to Government.
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Website: http://egazette.bih.nic.in