/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
22 22 22 22 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 11 11935 935 935 935 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 651 651 651 651) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni092E/uni0902/uni0917/uni0932 /uni092E/uni0902/uni0917/uni0932 /uni092E/uni0902/uni0917/uni0932 /uni092E/uni0902/uni0917/uni0932/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 13 13 13 13 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 2013 2013 2013 2013
fof/k foHkkx
———
vf/klwpuk
13 vxLr 2013
laŒ ,y0th0&1&21@2013@yst%138 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 11 vxLr 2013 dks vuqefr ns pqdsa gS] blds }kjk
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 13 /uni0905/uni0917/u0903 /uni0924 2013
fcgkj Hkwfe fookn fujkdj.k ¼la'kks/ku½ vf/kfu;e] 2013
[fcgkj vf/kfu;e 10] 2013 fcgkj vf/kfu;e 10] 2013 fcgkj vf/kfu;e 10] 2013 fcgkj vf/kfu;e 10] 2013 ]
fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 2009 dk la'kks/ku djus ds fy, vf/kfu;e A
Hkkjr x.kjkT; ds pkSlBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :i esas ;g vf/kfu;fer
gks %&
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj Hkwfe fookn fujkdj.k ¼la'kks/ ku½
vf/kfu;e] 2013 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr ds izHkko ls izo`Ùk gksxkA
2- fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 2009 dh /kkjk& 14 esa la'kks/ku A& ¼1½ mDr vf/kfu;e]
2009 dh /kkjk&14 dh mi&/kkjk ¼1½ dk orZeku ijUrqd fuEufyf[kr }kjk izfrLFkkfir fd;k tk;sxkk %&
**ijUrq vk;qDr vihy nkf[ky djus esa 30 ¼rhl½ fnuks a dh dkykof/k ls vf/kd foyEc dks ekQ dj
ldsxk] ;fn mldk lek/kku gks tk; fd fofgr dkykof/k d s Hkhrj vihy ugha nkf[ky djus dk i;kZIr dkj.k
Fkk% **
¼2½ mDr vf/kfu;e] 2009 dh /kkjk&14 dh mi&/kkjk ¼1½ ds ijUrqd ds ckn fuEufyf[kr u;k ijUrqd
tksM+k tk;sxk%&
^^ijUrq vkSj fd dksbZ O;fDr] tks l{ke izkf/kdkj ds U;k;ky; esa ekeys dk i{kdkj ugha Fkk rFkk l{ke
izkf/kdkj }kjk ikfjr vkns'k ls izfrdwyr% izHkkfor g qvk gks] vihyh; izkf/kdkj dh btktr izkIr djds] vihy h;
izkf/kdkj ds le{k vihy nk;j dj ldsxkA vihyh; izkf/kdkj] vius U;k;ky; esa lh/ks vihy nk;j djus ds fy,
iwoksZDr btktr nsus gsrq vius le{k nk;j vthZ dk fui Vkjk] ,slh vthZ nk;j fd, tkus ds 21 ¼bDdhl½
dk;Z&fnolksa ds Hkhrj] djsxkA**
fcgkj&jkT;iky ds vkns'k ls]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
13 vxLr 2013
la0 ,y0th0&1&21@2013@139@yst% A& fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 11 vxLr 2013 dks vuqer fcgkj Hkwfe fookn fujkdj.k ¼la'kks/ku½ vf/kfu;e]
2013 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 [kaM¼3½ 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]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 13 /uni0905/uni0917/u0903 /uni0924 2013
The Bihar Land Disputes Resolution (Amendment) Act, 2013
[Bihar Act 10, 2013]
AN
ACT
To Amend the Bihar Land Disputes Resolution Act, 2009
Be it enacted by the Legislature of the State of B ihar in the sixty fourth 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, 2013.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force with immediate effect .
2. Amendment in sub section (1) of section -14 of the Bihar Land Disputes
Resolution Act, 2009.- (1) The present proviso to sub section (1) of section 14 of the said
Act, 2009 shall be substituted by the following:-
" Provided that the Commissioner may condone the d elay in filing the appeal
beyond the period of 30 (thirty) days if he is sati sfied that there was sufficient cause for
not filing the appeal within the prescribed period:"
(2) The following new proviso shall be added after the proviso to sub section
(1) of section - 14 of the said Act, 2009:-
" Provided further that a person, who was not a pa rty to a case in the court of
Competent Authority and is adversely affected by an order passed by the Competent
Authority, may file an appeal before the Appellate Authority, after obtaining leave from
the Appellate Authority. The Appellate Authority sh all dispose of the petition filed before
him, for granting the aforesaid leave to file an ap peal directly, within 21 (twenty one)
working days of filing of such petition. "
fcgkj&jkT;iky ds vkns'k ls]
mTtoy dqekj nwcs]
ljdkj ds la;qDr lfpoA
—————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 651-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
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