LexThe Bihar Land Disputes Resolution (Amendment) Act, 2012
Bihar · state statute
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(( ((/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 44 4443 43 43 43) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0935/uni0943/uni0939/u0903 /uni092A /uni0935/uni0943/uni0939/u0903 /uni092A /uni0935/uni0943/uni0939/u0903 /uni092A /uni0935/uni0943/uni0939/u0903 /uni092A/uni093F/uni0924 /uni093F/uni0924 /uni093F/uni0924 /uni093F/uni0924/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 30 30 30 30 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 2012 2012 2012 2012
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30 vxLr 2012
la0 ,y0th0& 1&10 @2012@yst% 377 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e]
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ds fy;s izdkf'kr fd;k tkrk gSA
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2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 30 /uni0905/uni0917/u0903 /uni0924 2012
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fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 2009 dk la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds frjlBosa o"kZ esa fcgkj jkT; fo/k ku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj Hkwfe fookn fujkdj.k ¼la'kks/ ku½
vf/kfu;e] 2012 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
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vFkok jS;rh Hkwfe ds Lokeh ds vuf/kd`r ,oa voS/k cs n[kyh dh n'kk esa] l{ke izkf/kdkj bl vf/kfu;e ds v/ khu
ikfjr vius vkns'k dks] vius {ks=kf/kdkj ds v/khu fd lh jktLo inkf/kdkjh dh izfrfu;qfDr djds rFkk lEcfU/ kr
Fkkuk ds Fkkuk izHkkjh dks] i;kZIr iqfyl cy ds lkFk iqfyl inkf/kdkjh dh izfrfu;qfDr djus gsrq funsZf'k r djds]
fu"ikfnr djsxkA
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vFkok jS;rh Hkwfe ds Lokeh ds csn[ky gksus dh i;kZI r laHkkouk dh n'kk esa l{ke izkf/kdkj ,d leqfpr vkn s'k
ikfjr dj ldsxk rFkk vius vkns'k dks] lEcfU/kr vuqe. My inkf/kdkjh@dk;Zikyd n.Mkf/kdkjh@lEcfU/kr Fkkuk
ds Fkkuk izHkkjh dks n.M izfØ;k lafgrk dh lqlaxr /k kjkvksa ds v/khu fujks/kkRed dkjZokbZ djus dk vuqjk s/k djds]
vius vkns'k dks fu"ikfnr djsxkA
¼4½ Hkwfe ds gksfYaMx ds c¡Vokjk ds ekeys esa] l{k e inkf/kdkjh bl vf/kfu;e ds v/khu ikfjr vius
vkns'k dks] fofgr iz:i esa ukih ,oa lhekadu dh frfF k ,oa le; ds ckjs esa] fgLlsnkjksa dks iwoZ lwpuk ds v/khu]
vehu }kjk Hkwfe dh ukih ,oa fpfUgr djokdj ,oa lg&fgLlsnkjksa dh r[rcUnh ¼lg&fgLlsnkjksa ds fofufnZ"V fgLlksa
dk izHkktu½ rS;kj djok dj fu"ikfnr djsxkA l{ke izkf /kdkj r[rcUnh ds fo:) lg&fgLlsnkjksa ls vkifÙk
vkeaf=r djsxk ,oa vkifÙk;ksa dh lquokbZ ds mijkUr r [rcUnh dks vfUre :i nsxk rFkk lg&fgLlsnkjksa dks mu ds
r[r ¼fofuZfn"V fgLlk½ ds vuqlkj Hkwfe dk n[ky nsxkA vxj Hkwfe dh ukih ;k lhekadu djuk vFkok Hkwfe dk
n[ky nsuk] fcuk cy iz;ksx ds lEHko u gks rks og viu s {ks=kf/kdkj ds v/khu] fdlh jktLo inkf/kdkjh dh
izfrfu;qfDr ,oa lEcfU/kr Fkkuk izHkkjh dks] i;kZIr iqfyl cy rFkk iqfyl inkf/kdkjh dh izfrfu;qfDr djus gsrq]
funs'k nsxk rFkk vius vkns'k dks fu"ikfnr djk,xkA
¼5½ fdlh Hkwfe ds lEcU/k esaa fdlh O;fDr ds vf/kdk j dh ?kks"k.kk ds ekeys esa] l{ke izkf/kdkj] bl
vf/kfu;e ds v/khu ikfjr vius vkns'k dks] lEcfU/kr j ktLo inkf/kdkfj;ksa dks vU; ckrksa ds lkFk&lkFk pky w
[kfr;ku] vfHk/kkjh&[kkrk&iath lfgr lEcfU/kr jktLo v fHkys[kksa esa rFkk vius vkns'k ds vuqlkj [ksljk&ia th esa
ml O;fDr ds vf/kdkjksa dks izfrfcfEcr djus ds fy,] vko';d la'kks/ku djus gsrq funs'k nsdj fu"ikfnr djk,xkA
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 30 /uni0905/uni0917/u0903 /uni0924 2012
¼6½ lhek fookn ds ekeys esa] l{ke izkf/kdkj] bl vf /kfu;e ds v/khu ikfjr vius vkns'k dks] ,d gh
lhek esa iM+usokys lHkh Hkw&/kkfj;ksa dks fofgr iz: i esa] ukih ,oa lhekadu dh frfFk ,oa le; dks bafxr djrs gq,
lwpuk }kjk] vius vkns'k ds vuq:i vehu }kjk lEcfU/kr [ksljk ;k mlds Hkkx dh lhekvksa dh ukih ,oa lhekadu
djds fu"ikfnr djsxk] ijUrq ;fn fcuk cy iz;ksx ds ;g lEHko ugha gks rks og vius {ks=kf/kdkj ds v/khu ,d
jktLo inkf/kdkjh dh izfrfu;qfDr djsxk ,oa lEcfU/kr Fkkuk izHkkjh dks] i;kZIr cy ds lkFk iqfyl inkf/kdk jh dks
izfrfu;qDr djus gsrq] funs'k nsxk rFkk vius vkns'k dks fu"ikfnr djk,xkA
¼7½ ¼d½ vuf/kd`r lajpuk ds ekeys esa] l{ke izkf/kdk j] ml vuf/kd`r lajpuk ds fy, mÙkjnk;h
O;fDr dks] fofgr iz:i esa uksfVl ds ek/;e ls ml laj puk dks] vkns'k izkfIr ds 30 fnuksa ds Hkhrj gVkus d s fy,
funsf'kr djrs gq, vius vkns'k dks fu"ikfnr djsxkA
¼[k½ vxj dksbZ O;fDr] ftlds fo:} [k.M ¼d½ esa uks fVl fuxZr fd;k x;k gks] uksfVl dh 30
fnuksa dh vof/k ds lekIr gksus ds ckn] lajpuk dks gV kus esa O;frØe djrk gS rks l{ke izkf/kdkj uksfVl dh izkfIr
ds 15 fnuksa ds Hkhrj ml lajpuk dks gVkus] ftlesa v lQy gksus ij lajpuk ifjc) dh tk;sxh ;k mlds [kpZ ij
lajpuk gVk fn, tkus gsrq funsZf'kr djrs gq, fofgr iz:i esa f}rh; uksfVl fuxZr djsxkA
¼x½ [k.M ¼[k½ ds v/khu dh uksfVl ls 15 fnuksa dh vof/k lekIr gksus ds mijkUr] lajpuk ugha
gVk, tkus ds n'kk esa] l{ke izkf/kdkj tSlk mfpr le> s] lajpuk dks ifjc) djsxk vFkok gVk nsxk] ijUrq gVk,
tkus ds ekeys esa] gVkus dk [kpZ ml O;fDr ls olwy f d;k tk;sxk ftlds fo:) fcgkj ,oa mM+hlk yksd ek¡x
olwyh vf/kfu;e] 1914 ds izko/kkuksa ds v/khu uksfVl fuxZr fd;k x;k gksA**
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
30 vxLr 2012
la0 ,y0th0&1&10@2012@378@yst%
—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky }kjk
fnukad 27 vxLr] 2012 dks vuqer fcgkj Hkwfe fookn fujkdj.k ¼la'kks/ku½ vf/kfu;e] 20 12 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;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
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[Bihar Act 15, 2012]
The Bihar Land Disputes Resolution (Amendment) Act, 2012
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 third year of Republic
of India as follows:-
1. Short title, extent and commencement.— (1) This Act may be called The Bihar
Land Disputes Resolution (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 30 /uni0905/uni0917/u0903 /uni0924 2012
2. Amendment of Section-15 of The Bihar Land Dispu tes Resolution Act,
2009.—(1) After the title of Section-15 "Execution of the order passed by the competent
authority" the existing provision shall be numbered as sub-section "(1)".
(2) After the existing provision of Section-15, the following new Sub-Sections (2),
(3), (4), (5), (6) and (7) shall be added:-
"(2) In case of unauthorized and unlawful disposses sion of any settlee/allottee under
any Act contained in the schedule-1 of the Act or o f any owner of raiyati land, the
Competent Authority shall execute his order passed under this Act by deputing a Revenue
Officer under his jurisdiction and directing the Of ficer-In-charge of the concerned police
station to depute a police officer with adequate police force.
(3) In case there is sufficient apprehension that t he settlee/allottee of any land under
any Act contained in schedule-1 of the Act or owner of any raiyati land may be dispossessed
of his land, the Competent Authority may pass an ap propriate order and shall execute his
order by requesting the concerned Sub-Divisional Ma gistrate/Executive Magistrate/Officer-
In-Charge of the concerned police station to take p reventive actions under the relevant
sections of Criminal Procedure Code.
(4) In case of partition of land holding, the Compe tent Authority shall execute his
order passed under this Act by getting the land measured and demarcated by Amin as per his
order under prior intimation in prescribed form abo ut the date and time of measurement and
demarcation to co-sharers and by getting the Takhta bandi (apportionment of the specific
shares of the co-sharers) of the co-sharers prepare d. The Competent Authority shall invite
objections from co-sharers against the Takhtabandi and upon hearing of the objections shall
finalise the Takhtabandi and shall deliver possessi on of land to co-sharers in accordance
with their Takhta (specific share). In case, it is not possible to measure or demarcate the land
or to deliver the possession without the use of for ce then he shall depute a Revenue Officer
under his jurisdiction and direct the Officer-In-ch arge of the concerned police station to
depute a police officer with adequate police force and get his order executed.
(5) In case of declaration of right of a person with respect to any land, the Competent
Authority shall execute his order passed under this Act by directing the revenue authorities
concerned to make necessary amendment in revenue re cords concerned including inter alia
the continuous record of rights, tenants ledger register and khesra register reflecting the right
of the person as per his order.
(6) In case of boundary dispute, the Competent Auth ority may execute his order
passed under this Act, by getting the boundaries of the concerned plot or a part thereof
measured and demarcated by Amin, as per his order, with prior intimation in prescribed
form to all land holders having common boundaries, by way of notice indicating date and
time of measurement and demarcation, but in case i t is not possible without the use of force
then he shall depute a Revenue Officer under his ju risdiction and direct the Officer-In-
charge of the concerned police station to depute a police officer with adequate police force
and get his order executed.
(7) (a) In case of unauthorized structure, the Comp etent Authority shall execute his
order passed under this Act by directing the person responsible for such
unauthorized structure through a notice in prescrib ed form to remove such
structure within 30 days of the receipt of the order.
(b) In case the person against whom a notice is mad e under Clause-(a) fails to
remove the structure after the lapse of the 30 days period of notice, the
Competent Authority shall issue a second notice in prescribed form directing
him to remove such a structure within 15 days of th e receipt of the notice
5 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 30 /uni0905/uni0917/u0903 /uni0924 2012
failing which the structure shall be impounded or t he structure shall be
removed at his cost.
(c) In case the structure is not removed after the lapse of 15 days period of the
notice under the Clause-(b), the Competent Authorit y shall impound the
structure or remove it as he deems fit but in case of removal, the cost of the
removal shall be realized from the person against w hom the notice has been
issued under the provisions of the Bihar and Orissa Public Demands
Recovery Act, 1914."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
—————
/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) 443-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in