The Bihar Special Survey and Settlement Act, 2011
Bihar · state statute
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/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930
/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
(( ((/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 80 80 80 8000 00) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E ,, ,,
laΠ,y0th0&1&26 @2011@yst&2
vf/kfu;e] ftlij egkefge jkT;iky fnukad 20 fnlEcj 20 11 dks vuqefr ns pqdsa gSa] blds
}kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E
/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
1 1 1 1 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 1933 1933 1933 1933 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
/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,, ,, 22 22 22 22 /g465/uni0926/uni0938/g224 /uni092C /g465/uni0926/uni0938/g224 /uni092C /g465/uni0926/uni0938/g224 /uni092C /g465/uni0926/uni0938/g224 /uni092C/uni0930/uni0930 /uni0930/uni0930 20 20 20 2011 11 11 11
fof/k foHkkx
———
vf/klwpuk,a
22 fnlEcj 2011
@2011@yst&2 42—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 20 fnlEcj 20 11 dks vuqefr ns pqdsa gSa] blds
}kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/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
fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 20 fnlEcj 20 11 dks vuqefr ns pqdsa gSa] blds
fcgkj&jkT;iky ds vkns'k ls]
izdk’k flUgk]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण ), 22 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2011
[fcgkj vf/kfu;e 24] 2011 ]
fcgkj fo'ks"k losZ{k.k ,oa cUnkscLr vf/kfu;e] 2011
izLrkouk%& ¼i½ pw¡fd v|ru vf/kdkj&vfHkys[kksa dk fuekZ.k ,oa la/ kkj.k og ewyk/kkj gS ftlij jktLo
,oa Hkwfe lalk/ku izcU/ku rFkk iz'kklu vk/kkfjr gS(
¼ii ½ pw¡fd] vuqHko crkrk gS fd jkT; ds dqN Hkkxksa esa ] ikjEifjd i)fr;ksa ls djk, tk jgs losZ{k.k ,oa
cUnkscLr izpkyu] nh?kZlw=h] laf'y"V rFkk vR;f/kd [kphZys gq, gSa(
¼iii ½ pw¡fd] iwf.kZ;k] dfVgkj] fd'kuxat rFkk vjfj;k esa 1952 ls 1986 rd( eqt¶Qjiqj] lhrke<+h]
f'kogj ,oa oS'kkyh esa 1959 ls 1988 rd( lgjlk] e/ks iqjk ,oa lqikSy esa 1962 ls 2002 rd iqujh{k.k losZ
izpkyu lapkfyr fd, x, rFkk ;s izpkyu njHkaxk] e/kqc uh ,oa leLrhiqj esa 1965 ls( Hkkstiqj] cDlj] jksgrk l
rFkk dSewj esa 1959 ls( x;k] tgkukckn] vjoy] vkSjaxkckn rFkk uoknk esa 1965 ls( Hkkxyiqj rFkk ck¡dk esa 1965
ls ,oa iVuk esa 1986 ls vc rd tkjh gSa(
¼iv ½ pw¡fd] iqujh{k.k losZ ,oa cUnkscLr dk iz;kstu gh foQy gks tkrk gS ;fn ftl dky[kaM ij bls
fy;k tkrk gS] og iwoZ esa ;Fkk nf'kZr lqnh?kZ gks(
¼v½ pw¡fd] jkT; ds 12 ftyksa] ;Fkk] eqaxsj izeaMy esa csxwljk;] [kxfM+;k] y[khljk;] 'ks[kiqjk] teqbZ rFkk
eqaxsj( lkj.k izeaMy esa lkj.k] lhoku rFkk xksikyxa t( frjgqr izeaMy esa iwohZ pEikj.k rFkk if'peh pEikj. k ,oa
iVuk izeaMy esa ukyUnk esa dSMLVªy losZ{k.k ds ckn ls dksbZ iqujh{k.k losZ ,oa cUnkscLr ugha djk;k tk ldk(
¼vi ½ pw¡fd] pkyw [kfr;ku ¼iath&1& B½] [ksljk iath ,oa iath& II ¼Tenants' Ledger ½ ftUgas vapy
dk;kZy;ksa esa v|ru :i ls la/kkfjr fd;k tkuk Fkk] r n~uqlkj la/kkfjr ugha fd, tk lds ,oa ifj.kke Lo:i]
le;≤ ij] gks jgs vUrj.k] mÙkjkf/kdkj] nkf[ky&[kkfjt vkfn] muesa izfrfcfEcr ugha gksrs(
¼vii ½ pw¡fd] Hkkjr ljdkj }kjk dqN o"kZ iwoZ ;Fkk izk;ks ftr Hkw&vfHkys[kksa ds dEI;wVjhdj.k esa le:i
n`f"Vdks.k dk vuqikyu ugha fd;k x;k(
¼viii ½ pw¡fd] dEI;wVj esa izfo"V rF;ksa dk ljtehu dh v|r u okLrfodrkvksa ls rkyesy ds vHkko esa
LokfeRo ds vuqoÙkhZ nkoksa rFkk Hkw&vfHkys[kksa esa muds izfrfcEcu ds chp [kkbZ gS(
¼ix ½ pw¡fd] losZ{k.k Hkkx ij ykxr le; dks U;wure djus ds fy, vk/kqfud izkS|ksfxdh miyC/k gS]
tcfd cUnkscLrh ds igyw dk] xq.koÙkk] ikjnf'kZrk rFk k f'kdk;r&fuokj.k dk ifjR;tu fd, fcuk] U;k;laxr
la{ksihdj.k fd;k tk ldrk gS(
¼x½ pw¡fd] Hkwfe fodklkRed xfrfof/k;ksa dk ewyk/kkj g S( gky LokfeRo] n[ky ,oa Hkwfe ds oxhZdj.k dks
vfUre :i ls lqfuf'pr fd;k tkuk vko';d gS rkfd Hkw&v tZu dk izpkyu fujk/kkj nkoksa] diV rFkk
tkylkth ls nwf"kr u gks vkSj lkFk gh d`f"k&_.k] vuq nku] lkgk;~; rFkk chek ls lEcfU/kr xfrfof/k;k¡
lqxerkiwoZd pykbZ tk ldsa(
¼xi ½ pw¡fd] vk/kqfud izkS|ksfxdh ds }kjk rS;kj fd, x, fM ftVy ekufp=ksa dkss ikjEifjd fof/k;ksa ls
RkS;kj ekufp=ksa ls lR;kfir ,oa rqfyr djus dh vko'; drk gS] lkFk gh mudk ljtehuh lR;kiu Hkh vko';d
gS] rduhdh ;ksX;rk j[kus okys vuqKfIr izkIr losZ;j dks ;g nkf;Ro fn;k tk ldrk gS(
¼xii ½ pw¡fd] ekufp= fuekZ.k ds ckn ds pj.k esa v|ru LoR o] LokfeRo ,oa n[ky rFkk Hkwfe dh vU;
vko';d fooj.kh dks /;ku esa j[krs gq, vk/kkjHkwr vf /kdkj vfHkys[k rS;kj djuk vko';d gS rFkk iwoksZDr
rduhdh ;ksX;rk izkIr O;fDr;ksa dks ;g nkf;Ro ,d fu;fer vk/kkj ij fn;k tk ldrk gS(
¼xiii ½ pw¡fd] ekufp= lfgr] vf/kdkj vfHkys[kksa ds la/kkj .k dh vUrHkwZr dEI;wVjhd`r rFkk fMftVy
O;oLFkk leLr fodkl izfØ;kvksa ds fy, vko';d gS rFkk iwoksZDr rduhdh ;ksX;rk izkIr O;fDr;ksa dks ;g
nkf;Ro ,d fu;fer vk/kkj ij fn;k tk ldrk gSA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kk ueaMy }kjk fuEu:i esa ;g vf/kfu;fer gks %&
1- laf{kIr uke] foLrkj vkSj izkjEHkA& ¼1½ ;g vf/kfu;e fcgkj fo'ks"k losZ{k.k ,oa cUnkscLr
vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izo`Ùk gksxk tks ljdkj jkti= es a vf/klwpuk }kjk fu;r djsA
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण), 22 /g465/uni0926/uni0938/g224 /uni092C/uni0930 2011
v/;k;&1
ifjHkk"kk,¡
2- ifjHkk"kk,¡A& ¼1½ bl vf/kfu;e esa] tc rd lanHkZ esa vU;Fkk visf{k r u gks] fcgkj dk'rdkjh
vf/kfu;e] 1885] fcgkj losZ{k.k ,oa cUnkscLr gLrd] 1959 rFkk fcgkj vfHk/kkjh gksfYMax ¼vfHkys[kksa dk vuqj{k.k½
vf/kfu;e] 1973 esa micfU/kr ifjHkk"kk,a izpfyr jgsaxhA
¼2½ fo'ks"k ifjHkk"kk,¡A &bl vf/kfu;e esa] tc rd lanHkZ esa vU;Fkk visf{kr u gks%&
¼
i½ ßvf/kfu;eÞ ls vfHkizsr gS fcgkj fo'ks"k losZ{k.k ,oa cUnkscLr vf/kfu;e] 2011(
¼ ii ½ ßlekgÙkkZÞ ls vfHkizsr gS ftyk dk lekgÙkkZ(
¼ iii ½ ßizk:i izdk'kuÞ ls vfHkizsr gS vf/kdkj&vfHkys[k ds izk:i dk izdk'ku] rkfd losZ{k.k
izkf/kdkjksa ds }kjk dh x;h izfof"V;ksa ds ckjs esa tkuus gsrq turk dks leFkZ fd;k tk ldsA
dksbZ Hkh O;fDr] ftls izfof"V;ksa ds fo#) f'kdk;r g ks] vkifÙk nk;j dj ldsxk ftudh
lquokbZ ,oa fuiVkjk fd;k tk;sxk(
¼ iv ½ ßljdkjÞ ls vfHkizsr gS fcgkj ljdkj (
¼ v½ ßvfUre izdk'kuÞ ls vfHkizsr gS [kfr;kuksa dh LoPN izfr;k¡ rS;kj djuk rFkk losZ{k.k ,oa
cUnkscLr dk;kZUo;uksa esa mudk vfUre izdk'ku(
¼ vi½ ßtk¡pÞ ls vfHkizsr gS vkifÙk;ksa ds fuiVkjs ds ckn dh x;h vfHkys[kksa dh vfUre tk¡p(
¼vii ½ Þ[kkukiqjhÞ ls vfHkizsr gS [kfr;ku ds LrEHkksa ;F kk& jS;r dk uke] [ksljk] n[ky bR;kfn dk
losZ{k.k ,oa cUnkscLr dk;kZUo;uksa ds izkjfEHkd vfHkys[k&ys[ku pj.k esa] Hkjk tkukA
¼viii ½ ß[ksljkÞ ls vfHkizsr gS ekufp= ds vuqlkj Øekuqlkj la[;kafdr Hkw[k.Mksa dh] n[kydkjksa]
jdck rFkk Hkw&[kaMokj oxhZdj.k n'kkZusokyh lwph(
¼ ix ½ ß[kfr;kuÞ ls vfHkizsr gSa Hkwfe dh Hkw&[kaM la[;k ] jdck] xq.koÙkk rFkk n[ky lfgr jS;rksa ds
vf/kdkjksa dk ,d vfHkys[k(
¼ x½ ÞHkw/kkjhÞ ls vfHkizsr gS fcgkj dk'rdkjh vf/kfu;e] 1885 esa ifjHkkf"kr Hkw/kkjh(
¼ xi ½ ÞvuqKfIr/kkjh losZ;jß ls vfHkizsr Hkw[k.Mksa dh u kih] eki ds vuqlkj Ldsp eSi@eSi cukus esa
rduhdh :i ls vgZrkizkIr] losZ{k.k rFkk cUnkscLrh ls lEcfU/kr dk;Z rFkk le;≤ ij
;Fkk leuqnsf'kr ,sls dk;Z dks fØ;kUo;u] ds fy, funs'kd] Hkw&vfHkys[k ,oa ifjeki] fcgkj ls
vuqKfIr izkIr O;fDr(
¼xii ½ ÞfofgrÞ ls vfHkizsr gS bl vf/kfu;e ,oa blds v/khu cuh fu;ekoyh }kjk fofgr(
¼xiii ½ Þfofgr QhlÞ ls vfHkizsr gS vuqKfIrizkIr losZ;j dh lsok,¡ ysus ds fy, jS;rksa ds }kjk Hkqxrs;
jkf'k(
¼xiv ½ ÞikfjJfedÞ ls vfHkizsr gS vuqKfIr izkIr losZ;j dh lsok ysus ds fy, ljdkj ;k fdlh vU;
lkoZtfud fudk; ds }kjk Hkqxrs; jkf'k(
¼xv ½ ^^fdLrokj** ls vfHkiszr gS d`f"k ds vuqlkj Hkwfe dk ifjekiu rFkk Hkw[kaMdj.k(
¼xvi ½ ^^eqdkcyk** ls vfHkiszr gS rqyuk(
¼xvii ½ ^^jnhQ** ls vfHkizsr gS O;ofLFkr djuk(
¼xviii ½ ^^vf/kdkj&vfHkys[k** ls vfHkizsr gS Js.kh] LokfeR o] Lo:i] jdck bR;kfn ds lkFk losZf{kr Hkwfe
dh izfof"VA vfUre izdk'ku ds ckn] bldh 'kq)rk dh dkuwuh mi/kkj.kk gksrh gS(
¼xix ½ ^^foJkfUr** ls lkekU;r;k vfHkiszr gS og pj.k ftld s nkSjku [kkukiqjh pj.k ds ckn okys
pj.k ds fy, vfHkys[k rS;kj fd, tkrs gSa(
¼xx ½ ^^iqujh{k.k losZ{k.k** ls vfHkizsr gS Hkw&vfHkys[ kksa dks v|ru djus gsrq dSMLVªy losZ{k.k ds uhy
ekufp= ds vk/kkj ij izkjEHk fd, x, rFkk lapkfyr losZ{k.k dk;kZUo;u(
¼xxi ½ ^^lQkbZ** ls vfHkizsr gS LoPN izfr rS;kj djuk(
¼xxii ½ ^^cUnkscLr** ls vfHkizsr gS fdlh ftys ;k fdlh {k s= esa Hkw&jktLo fu/kkZj.k fuf'pr djus gsrq
izpkfyr losZ dk dk;kZUo;u(
¼xxiii ½ ^^jkT;** ls vfHkiszr gS fcgkj jkT;(
¼xxiv ½ ^^rjehe** ls vfHkizsr gS 'kq)hdj.k vkns'k dk vuqikyu(
¼xxv ½ ^^rjrhc** ls vfHkizsr gS vfHkys[kksa dk O;oLFkki u( jS;rksa ds ukeksa ds vuqlkj [kfr;ku dks
o.kkZuqØe esa O;ofLFkr djukA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण ), 22 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2011
v/;k;&2
fo'ks"k losZ{k.k ,oa cUnkscLr
3- jkti= esa vk'k; dh vf/klwpukA& jkti= esa vf/klwpuk ds }kjk] ljdkj lEiw.kZ jkT; ;k
blds fdlh Hkkx esa] bl vf/kfu;e ds izko/kkuksa ds v uqlkj] fo'ks"k losZ{k.k ,oa cUnkscLr pykus dk vk'k;
vfHkO;Dr dj ldsxhA
4- pkyw losZ{k.k dk;kZUo;uksa dk iquxZBuA& ljdkj] vkns'k ds }kjk] lEcfU/kr ftyksa esa pkyw
iqujh{k.k losZ dk;kZUo;uksaa dks] bl vf/kfu;e ds izko/kkuksa ds vuq:i] tgk¡ rd ;g vko';d le>k tk,] fofgr
jhfr ls] ykus ds fy, iquxZBu dj ldsxh rFkk bl ifjoÙ kZu ds dkj.k iwoZoÙkhZ dk;Zokfg;ksa dks fdlh gn rd
voS/k ugha le>k tk,xkA
5- Hkw/kkfj;ksa }kjk Lo?kks"k.kkA& /kkjk&3 ds v/khu vf/klwpuk ds mijkUr] dksbZ Hkw/kkjh vius LokfeRo
ds@/kkfjr Hkw&[k.Mksa dh] Lo?kks"k.kk] fofgr jhfr l ]s lEcfU/kr vapy dk;kZy;@f'kfoj dk;kZy; esa lefiZr d j
ldsxkA vapy dk;kZy; Lo?kks"k.kk dk lR;kiu miyC/k vfH kys[kksa ds vk/kkj ij djsxk ,oa lR;kiu izek.k&i=
fuxZr djsxkA
6- vk/kqfud rduhd }kjk fdLrokjA& ¼1½ fdlh jktLo xzke ds fdLrokj dk fØ;kUo;u]
vk/kqfud izkS|ksfxdh ds }kjk] /kjkry ekufp=.k] lhek adu rFkk tehuh lR;kiu lfgr] bl fufeÙk vf/kdfFkr
izfØ;k ds vuqlkj fd;k tk ldsxkA
¼2½ fdLrokj dk;kZUo;u] LFkkuh; Lrj ij] iapk;rh jkt laLFkkvksa rFkk lEcfU/kr xzkeksa dh turk dh
lfØ; Hkkxhnkjh lqfuf'pr djus ,oa lqfo/kk nsus ds fy, lE;d~ :i ls izpkfjr fd;k tk;sxkA
7- [kkukiqjh nyksa dk xBu rFkk vf/kdkj&vfHkys[k izk #i dh rS;kjhA& ¼1½ fdLrokj
dk;kZUo;uksa ds fy, mÙkjnk;h vfHkdj.k ,oa vuqKfIrizkIr losZ;jksa ds lg;ksx ls vk/kkjHkwr vf/kdkj vfHkys[k dks
v|ru rFkk rS;kj djus ds fy, lEcfU/kr jktLo xzkeksa esa [kkukiqjh nyksa dk xBu fd;k tk;sxkA
¼2½ [kkukiqjh ny esa lekfo"V gksaxs %
¼
i½ lEcfU/kr vapy dk;kZy; dk ,d inkf/kdkjh@jktLo deZp kjh(
¼ ii ½ funs'kd] Hkw&vfHkys[k ,oa ifjeki ds izfrfuf/k(
¼ iii ½ dksbZ vU; inkfHkfgr inkf/kdkjh@dehZA
¼3½ ljdkj] jS;rksa ds fy, lwpukvksa dh rS;kjh ,oa l EcfU/kr jS;rksa dks mudk rkfeyk djus rFkk
muij vkifÙk;k¡ vkeaf=r djus lfgr] iw.kZr% ;k va'kr% izkjfEHkd vf/kdkj vfHkys[k dh rS;kjh esa fdlh futh
,tsUlh dks yxk ldsxhA lwpukvksa ij vkifÙk;k¡ fofgr jhfr ls laxzfgr ,oa ladfyr dh tk,axhA
¼4½ vk/kkjHkwr vf/kdkj vfHkys[k rS;kj djrs le; [kk ukiqjh ny jS;rh tksrksa ds vf/kdkj] LoRo rFkk
LokfeRo ds fu/kkZj.k ds fo"k; esa vn~;ru tehuh okLr fodrkvksa] ifjoÙkZuksa] vUrj.kksa] mifoHkktuksa] ca Vokjksa]
vkuqoaf'kd U;kxeu] cnySu rFkk ,slh vU; ckrksa dk /;ku j[ksxkA
¼5½ [kkukiqjh ny yksd Hkwfe] ljdkjh Hkwfe] lkoZtfu d ifjlEifÙk] lalk/ku ds :i esa yh tkusokyh
Hkwfe rFkk vU; ,slh Hkwfe dh igpku rFkk lhekadu djsxk ,oa mls vf/kdkj& vfHkys[k esa vfHkfyf[kr djsxkA
¼6½ nkoksaa ,oa vkifÙk;ksa] vxj dksbZ gkas] dk fui Vkjk dkuwuxks@vapy fujh{kd@lgk;d pdcanh
inkf/kdkjh ls vU;wu iafDr ds deZpkjh@inkf/kdkjh }kjk] fofgr jhfr ls] fd;k tk;sxk%
ijUrq yksd Hkwfe ls lEcfU/kr nkoksa ,oa vkifÙk;ksa dk fuiVkjk lgk;d cUnkscLr inkf/kdkjh@vapy
vf/kdkjh@pdcanh inkf/kdkjh dh iafDr ls vU;wu inkf/kdkjh }kjk fd;k tk;sxkA
mi;qZDr jhfr ls rS;kj fd, x, vf/kdkj&vfHkys[k dks vf/kdkj&vfHkys[k izk#i dgk tk,xkA
8- [kkukiqjh vf/kdkj&vfHkys[k izk#i dk izdk'kuA& fdLrokj ,oa [kkukiqjh ds nkSjku rS;kj
fd, x, ekufp=ksa lfgr vf/kdkj&vfHkys[k izk#i dks] lEcfU/kr jktLo xzke esa] bl lEcU/k esa fofgr izfØ;k ds
vuqlkj] izdkf'kr fd;k tk,xkA
9- [kkukiqjh vf/kdkj&vfHkys[k ij vkifÙk;ksa dks vke fU=r fd;k tkukA& lEcfU/kr jktLo
xzke esa [kkukiqjh dk;kZUo;u ds vUr esa nkoksa ,oa vkifÙk;ksa dk vkea=.k ,oa ladyu fd;k tk;sxk rFkk lg k;d
cUnkscLr inkf/kdkjh@vapy vf/kdkjh@pdcanh inkf/kdkjh dh iafDr ls vU;wu inkf/kdkjh }kjk] fofgr jhfr ls]
fuiVkjk fd;k tk;xk%
ijUrq oSls ekeyksa dh] ftlesa nkoksa ,oa vkifÙk;ks a ij fu.kZ; bl vf/kfu;e dh /kkjk&7 ds v/khu
lgk;d cUnkscLr inkf/kdkjh@vapy vf/kdkjh@pdcanh inkf/kdkjh ds }kjk fd;k x;k gks] lquokbZ ,oa fuiVkjk
mlh inkf/kdkjh }kjk ugha fd;k tk,xkA
10- foJkfUr ds nkSjku dk;ZA& vf/kfu;e dh Øe'k% /kkjk&7 ,oa 9 ds vuqlkj vkifÙk;ks a rFkk
vihyksa ds fuiVkjk ds ckn] foJkfUr esa tk¡p] lQkbZ] eqdkcyk] jnhQ] rjrhc] rjehe bR;kfn fofgr jhfr ls
fd;s tk,axsA
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण), 22 /g465/uni0926/uni0938/g224 /uni092C/uni0930 2011
11- vf/kdkj&vfHkys[k dk vfUre izdk'kuA& ¼1½ vf/kfu;e dh /kkjk&10 ds v/khu foJkfUr ds
nkSjku dk;Z lekiu ds mijkUr] fdlh jktLo xzke ds vf/ kdkj&vfHkys[k dk vfUre izdk'ku] fofgr jhfr l]s
ftyk ds lekgÙkkZ ds gLrk{kj ,oa eqgj ds v/khu fd;k tk,xkA
¼2½ vf/kdkj&vfHkys[k ds lEcU/k esa nkos ,oa vkifÙk ;k¡] mlds vafre izdk'ku ds 3 ekg ds Hkhrj
nk;j fd;s tk ldsaxss rFkk oSls nkoksa ,oa vkifÙk;ks a dk fuiVkjk] fofgr jhfr ls] Hkwfe lq/kkj mi&lekgÙk kZ ls
vU;wu iafDr ds inkf/kdkjh }kjk fd;k tk;sxkA
¼3½ vfUre :i ls izdkf'kr vf/kdkj&vfHkys[k dh ,d iz fr lEcfU/kr vapy dk;kZy; dks
fnu&izfrfnu ds jktLo iz'kklu esa vuqoÙkhZ dkjZokbZ ds fy, iszf"kr dh tk,xhA
12- vf/kdkj vfHkys[k ds vafre izdk'ku dh mi&/kkj.k k ,oa 'kq)rkA &¼1½ bl vf/kfu;e ds
v/khu vafre :i ls rS;kj ,oa izdkf'kr vf/kdkj&vfHkys[k vafre :i ls izdkf'kr mi/kkfjr fd;k tk,xkA
¼2½ jkT; ljdkj] fdlh {ks= fo'ks"k ds lEcU/k esa] v f/klwpuk }kjk] ;g ?kksf"kr dj ldsxh fd ml
{ks= ds Hkhrj lHkh xzkeksa ds vf/kdkj&vfHkys[kksa d ks vafre :i ls izdkf'kr dj fn;k x;k gS rFkk mDr
vf/klwpuk ml izdk'ku dk fu.kkZ;d lk{; ekuh tk,xhA
¼3½ ml izdkj izdkf'kr vf/kdkj&vfHkys[k dh izR;sd i zfof"V mDr izfof"V ls lEcfU/kr fo"k; dk
lk{; gksxh] rFkk mls rcrd 'kq) mi/kkfjr fd;k tk;sxk] tc rd lk{; }kjk mls v'kq) lkfcr ugha dj fn;k
tkrkA
13- fo'ks"k losZ{k.k ,oa cUnkscLr ds ckn pdcUnhA& ¼1½ bl vf/kfu;e ds v/khu fo'ks"k losZ{k.k
rFkk cUnkscLr ls vkPNkfnr jktLo xzkeksa esa fcgkj t ksr lesdu ,oa [kaMdj.k fuokj.k vf/kfu;e] 1956 esa ; Fkk
micfU/kr pdcUnh dk izpkyu fd;k tk,xkA fo'ks"k losZ{k .k ,oa cUnkscLr esa yxs dk;Zcy dks] vko';drkuqlkj
pdcUnh izpkyuksa esa yxk;k tk ldsxkA
¼2½ LoSfPNd pdcUnh@Hkwfe ds fofue; dks izksRlkfgr f d;k tk,xk rFkk mlds fy, lE;d~ yksd
lwpuk vk/kkj l`ftr fd;k tk,xkA
14- fMftVy iz:i esa vfHkys[kksa dk la/kkj.kA& l`ftr vfHkys[kksa dh izfr dks] fofgr jhfr ls]
fMftVy iz:i esa la/kkfjr fd;k tk ldsxkA
v/;k;&3
vuqKfIrizkIr losZ;j
15- vuqKfIr fn;k tkuk rFkk lwphdj.kA& ¼1½ funs'kd] Hkw&vfHkys[k ,oa ifjeki] fcgkj] bl fufeÙk
vf/kdfFkr fu;eksa ds vuqlkj vuqKfIrizkIr losZ;jksa ds :i esa ukekafdr gksus ds fy, bPNqd O;fDr;ksa ls vkosnu
vkeaf=r djsaxsA
¼2½ vuqKfIr dh eatwjh gsrq bPNqd vkosnd ds ikl bl f ufeÙk vf/kdfFkr fu;eksa esa rduhdh vgZrk
,oa vuqHko gksuk pkfg,A
¼3½ funs'kd] Hkw&vfHkys[k ,oa ifjeki] fcgkj mÙkh.kZ vH;fFkZ;ksa dk ukekadu djsaxs rFkk lwph dks ftyk
lekgÙkkZvksa ds ikl tSls] tc vkSj tgk¡ visf{kr gks] bl laca/k esa fuxZr gksusokys dk;Zikyd vuqns'kksa ds vuqlkj]
mi;ksx gsrq Hkst nsaxsA
16- vuqKfIrizkIr losZ;jksa ds dÙkZO;A&
¼
i½ ;Fkk jS;rksa ds }kjk vkosfnr Ldsp@Ldsy eSi rS;kj djuk(
¼ii ½ fdlh ljdkjh izkf/kdkj ;k lkoZtfud fudk; ds }kjk ;Fkkisf{kr Ldsy eSi rS;kj djuk(
¼ iii ½ Hkw&vtZu dk;Zokfg;ksa esa vf/k;kph fudk; ds }kjk ;Fkkisf{kr Ldsy eSi rS;kj djuk(
¼ iv ½ dSMLVªy rFkk iqujh{k.k losZ{k.kksa ds nkSjku rS;kj fd, x, ekufp=ksa dks v|ru djuk(
¼ v½ vk/kqfud izkS|ksfxdh ds }kjk rS;kj fd, x, fMftVy ekufp=ksa dks lR;kfir djuk ,oa
ljtehu lR;kiu dk;Z djuk(
¼ vi ½ {ks=h; losZ{k.k rFkk cUnkscLr izpkyuksa ds nkSjk u] ekufp=&fuekZ.k ds ckn ds pj.k esa
vf/kdkj&vfHkys[k rS;kj djuk] lkFk gh] jktLo dk;kZy; ksa esa la/kkfjr jktLo vfHkys[kksa ds
v|ruhdj.k esa lgk;rk igq¡pkuk(
¼vii ½ jktLo dk;kZy;ksa ds chp vUrj&lEc)hdj.k esa lgk;rk igq¡pkuk(
¼viii ½ pdcUnh dh dk;Zokfg;ksa ds nkSjku ekufp= ,oa vf/kdkj&vfHkys[k rS;kj djuk(
¼ ix ½ funs'kd] Hkw&vfHkys[k ,oa ifjeki] fcgkj@fdlh ftyk ds lekgÙkkZ ds }kjk iznÙk dksbZ vU;
vuq"kaxh nkf;RoA
17- vuqKfIrizkIr losZ;jksa ds chp dk;Z&forj.kA& lekgÙkkZ ;k ftys dk vU; dksbZ jktLo
inkf/kdkjh lacaf/kr jktLo dk;kZy; esa miyC/k vuqKfIrizkIr losZ;jksa ds chp dk;Z dk forj.k dj ldsxkA
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण ), 22 /g465/uni0926/uni0938/g224 /uni092C /uni0930 2011
18- Qhl rFkk ikfjJfedA& ¼1½ jkT; ljdkj }kjk uke fufnZ"V izkf/kdkj vuqKfIrizkI r losZ;j }kjk
fd, tkus okys fofHkUu dk;kaZs ds fy, Qhl@ikfjJfed fuf'pr djus gsrq l{ke gksxkA
¼2½ /kkjk&5 esa micaf/kr dk;Z fdlh futh O;fDr dks lso k,¡ vfiZr djus dh n'kk esa og O;fDr]
vkosnu izi= ds lkFk] ;Fkk fofgr jkf'k lacaf/kr jktL o dk;kZy; esa tek djsxkA jktLo inkf/kdkjh Qhl dk
dqN fgLlk] ;Fkkfofgr jhfr ls] oÙkZeku vf/kdkj&vfHkys[k dh izfr;k]¡ vuqKfIrizkIr losZ;j dks vkiwfjr dju s ds
fufeÙk] vuq"kaxh O;; ds :i esa dkV ysxkA 'ks"k jkf 'k] crkSj Qhl] ml vuqKfIrizkIr losZ;j dks] ftls dk; Z
vkoafVr gqvk gks] dk;Z ds larks"ktud lekiu ds mijkUr Hkqxrs; gksxhA
¼3½ vuqKfIrizkIr losZ;j ds }kjk rS;kj fd, x, Ldsp eSi@ Ldsy eSi dk lacaf/kr vapy ds
inkf/kdkjh@LVkQ ds }kjk lR;kiu fd;k tk,xk rFkk fu"d "kZ] fyf[kr :i esa] vfHkfyf[kr fd, tk,¡xsA dk;Z
vlarks"ktud ik;s tkus dh n'kk esa] lacaf/kr vuqKfIrizkIr losZ;j dks] fo"k;] u, fljs ls dk;Z fØ;kfUor djus ds
fy,] iquizsZf"kr dj fn;k tk,xkA
¼4½ ;fn fdlh vuqKfIrizkIr losZ;j dks] fdlh ljdkjh foH kkx] Hkw&vtZu ls lEcfU/kr vf/k;kph fudk;
;k fdlh lkoZtfud fudk;] laLFkk ;k izkf/kdkj ds }kjk ] dksbZ dk;Z lkSaik x;k gks] rks vuqKfIrizkIr losZ; j dks]
fofgr jhfr ls] ikfjJfed dk Hkqxrku fd;k tk,xkA
¼5½ ;fn vuqKfIrizkIr losZ;j dks losZ{k.k] cUnkscLr ;k pdcUnh izpkyuksa ds nkSjku
ekufp=@vf/kdkj&vfHkys[k dks rS;kj djus ls lacaf/kr ;k vf/kdkj&vfHkys[k ds v|ruhdj.k rFkk blh izdkj
dk dk;Z fn;k tkrk gS rks mls] fofgr jhfr ls] ikfjJfed dk Hkqxrku fd;k tk,xkA
19- vuqKfIr dk jÌdj.kA& dÙkZO;ksa dh vogsyuk] vlarks"kizn fØ;k&dyki vFkok v U; fdlh fl)
dnkpkj ds ekeys esa] funs'kd] Hkw&vfHkys[k ,oa ifje ki }kjk ;k rks Loizsj.kk ls vFkok ftyk ds lekgÙkkZ }kjk
bl vk'k; ls dh x;h vuq'kalk ij] vuqKfIrizkIr losZ;j dh vuqKfIr jÌ dh tk ldsxhA
v/;k;&4
fofo/k
20- vf/kfu;e dk vU; fof/k;ksa ij vfHkHkkoh gksukA& ¼1½ rRle; izo`Ùk vU; fdlh fof/k ;k
ijEijk ;k izpyu] ftUgsa fdlh fof/k ;k lafonk ;k U;k; fu.kZ; dk cy izkIr gks] fdlh U;k;ky; ;k fdlh vU;
izkf/kdkj ds fMØh ;k vkns'k esa] varfoZ"V bu izko/kkuksa ls vlaxr gksus ij Hkh bl vf/kfu;e ds izko/kku vfHkHkkoh
gksaxsA
¼2½ fcgkj dk'rdkjh vf/kfu;e] 1885 fcgkj losZ{k.k ,oa cUnkscLr gLrd] 1959] rduhdh fu;ekofy;ksa
rFkk fcgkj vfHk/kkjh gksfYMax ¼vfHkys[kksa dk vuqj{ k.k½ vf/kfu;e] 1973] esa vf/kdfFkr losZ ,oa cUnkscL r ds fy,
izfØ;k] bl vf/kfu;e ds izko/kkuksa] blds v/khu fufe Zr fu;eksa rFkk mlds v/khu cuk;s x, gLrd rFkk
vf/kfu;e ds izko/kkuksa dks izHkkoh cukus ds fy,] l e;≤ ij] fuxZr ekxZn'kZuksa }kjk ;FkkfLFkfr] voØf er]
la'kksf/kr ;k vuqiwfjr ekuh tk,xhA
Li"Vhdj.kA& rRle; izo`Ùk mi;qDr fof/k ds v/khu dh xbZ iwoZ esa losZ{k.k ,oa cUnkscLr dk;Zokgh bl
vf/kfu;e ds izo`Ùk gksus ds ckn fdlh Hkh gnrd voS/k ugha ekuh tk;sxhA
21- dfri; ekeyksa esa jkT; dk vfuok;Z i{kdkj gksukA & ¼1½ rRle; izo`Ùk fdlh fof/k ds fdlh
izko/kku esa fdlh ckr ds vUrfoZ"V gksus ij Hkh] ,sl s ekeyksa esa] tks ,slh Hkwfe ;k mlds va'k ls lEcfU /kr gksa] tks
iwoZ esa fdlh Hkh ukedj.k ls yksd Hkwfe ds :i esa] vfHkfyf[kr gks] jkT; ,d vfuok;Z i{kdkj gksxkA
22- dk;Zokfg;ksa dk laf{kIr fuiVkjkA& bl vf/kfu;e ds v/khu lHkh dk;Zokfg;ksa dk] bl
vf/kfu;e ds izko/kkuksa ,oa blds v/khu fufeZr fu;eksa ds vuqlkj] laf{kIr fuiVkjk fd;k tk,xkA
23- vfUre izdk'ku rd vf/kdkfjrk dk otZuA& bl vf/kfu;e esa micaf/kr Li"V :i ls vU;Fkk
micaf/kr ds flok;] iVuk mPp U;k;ky; rFkk Hkkjr ds mPpre U;k;ky; dks NksM+dj] bl vf/kfu;e ;k blds
v/;/khu fufeZr fu;eksa ds v/khu fdlh izkf/kdkj ds } kjk ikfjr fdlh vkns'k ;k fy, x, fu.kZ; dks fujLr ;k
mikarfjr djus gsrq ;k mldh oS/krk dks iz'uxr djus okys ;k bl vf/kfu;e ds nk;js esa iM+usokys fdlh ekeys
ds lEcU/k esa fdlh okn ;k vU; dk;Zokgh dks xzg.k ug ha djsxk tcrd bl vf/kfu;e dh /kkjk&12 ds v/khu
vf/kdkj&vfHkys[k dk vfUre izdk'ku ugha gks tkrk gSA
24- funs'k nsus dh 'kfDrA& jkT; ljdkj] bl vf/kfu;e dks izHkkoh djus ds iz;kstu kFkZ] jkT; ds
v/khuLFk fdlh vf/kdkjh] izkf/kdkj ;k O;fDr dks ;Fkksfpr funs'k fuxZr djus esa l{ke gksxhA
25- rduhdh ekxZnf'kZdk fufeZr djus dh 'kfDrA& funs'kd] Hkw&vfHkys[k ,oa ifjeki] fcgkj dks]
bl vf/kfu;e ds lHkh ;k fdUgha iz;kstuksa dks fØ;kfU or djus ds fy,] rduhdh ekxZnf'kZdk fufeZr djus dh
'kfDr gksxhA
26- ln~Hkko ls fd, x, dk;ksZa dk laj{k.kA& bl vf/kfu;e ds v/khu ;k blds v/;/khu fufeZr
fu;eksa ds v/khu ln~Hkkouk iwoZd fd, x, ;k fd, tkus ds fy, vk'kf;r fdlh ckr ds fy,] fdlh O;fDr ds
fo#) dksbZ okn] vfHk;kstu ;k vU; dkuwuh dk;Zokfg;k¡ lafLFkr ugha dh tk,axhA
7
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (अ/uni0938/uni093Eध/uni093E/uni0930ण), 22 /g465/uni0926/uni0938/g224 /uni092C/uni0930 2011
27- dfBukb;k¡ nwj djus dh 'kfDrA& ;fn bl vf/kfu;e ds izko/kkuksa dks izHkkoh djus esa dksbZ
dfBukbZ mRiUu gksrh gS] rks jkT; ljdkj fcgkj jkti= esa vkns'k }kjk] bl vf/kfu;e ds iz;kstuksa vkSj izko/kkuksa
ls laxr ,sls izko/kku dj ldsxh tks dfBukbZ dks nwj djus ds fy, vko';d rFkk lehphu izrhr gksA
28- fu;ekoyh cukus dh ljdkj dh 'kfDrA& ¼1½ bl vf/kfu;e ds lHkh iz;kstuksa ;k fdlh
iz;kstu dks fØ;kfUor djus ds fy,] ljdkj] jkti= esa vf/klwpuk ds }kjk] fu;ekoyh cuk ldsxhA
¼2½ fo'ks"k :i ls rFkk iwoZxkeh 'kfDr;ksa dh O;kid rk ij izfrdwy izHkko Mkys fcuk] fuEufyf[kr lHkh
;k fdlh fo"k; ds fy, fu;e dk izko/kku dj ldsxh %&
¼ i½ dk;Zokgh ds laf{kIr fuiVkjs dh jhfr(
¼ ii ½ l{ke izkf/kdkj ds }kjk izfrosnu rFkk fjVuZ lefiZr fd, tkus dh jhfr(
¼ iii ½ l{ke izkf/kdkj ds }kjk vkosnuksa dh lquokbZ djus dh jhfr(
¼ iv ½ fdlh /kujkf'k dks ljdkjh ys[kk esa tek fd, tkus d h jhfr(
¼ v½ LFkkuh; tkap iM+rky ds fy, fu;qDr deh'ku dh 'kfDr; ka(
¼ vi ½ vfHkys[kksa ,oa iaft;ksa dk la/kkj.k ,oa uksfVlks a dk izn'kZu(
¼vii ½ nk;j vkosnu ;k f'kdk;r ntZ djus dh jhfr(
¼viii ½ dksbZ vU; fo"k; ftls fofgr fd;k tkuk visf{kr gks ;k ftls fofgr fd;k tk,A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
———
22 fnlEcj 2011
laŒ ,yŒthŒ&1&26@2011@243@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 20 fnlEcj 2011 dks vuqer fcgkj fo'ks"k losZ{k.k ,oa cUnkscLr vf/kfu;e] 2011
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 ¼3 ½ ds v/khu mDr vf/kfu;e dk vaxzsth
Hkk"kk esa izkf/kÑr ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
[Bihar Act 24, 2011]
The Bihar Special Survey and Settlement Act, 2011
AN
ACT
PREAMBLE :-(i) Whereas the preparation and maintenance of to-d ate record of rights is
the basic plank on which revenue and land resource management and administration rest;
(ii) W HEREAS , experience shows that revisional survey and settl ement operations,
following conventional methods, in some parts of th e State, have been long drawn out,
cumbersome and exorbitantly expensive;
(iii) W
HEREAS , revisional survey operations in Purnea, Katihar, Kishanganj and Araria
were carried out from 1952 to 1986; in Muzaffarpur, Sitamarhi, Sheohar and Vaishali from 1959
to 1988; in Saharsa, Madhepura and Supaul from 1962 to 2002 and these operations are still on in
Darbhanga, Madhubani and Samastipur since 1965; in Bhojpur, Buxar, Rohtas and Kaimur since
1959; in Gaya, Jahanabad, Arwal, Aurangabad and Naw ada since 1965; Bhagalpur and Banka
since 1965 and in Patna since 1986;
(iv) W
HEREAS , the very purpose of a revisional survey and settl ement is defeated if the
time span on which it is undertaken is as long as reflected in the foregoing;
(v) W HEREAS , no revisional survey and settlement since cadastral survey could be carried
out in 12 districts in Bihar, namely, Begusarai, Kh agaria, Lakhisarai, Sheikhpura, Jamui and
Munger in Munger Division; Saran, Siwan and Gopalganj in the Saran Division; East Champaran
and West Champaran in the Tirhut Division and Nalanda in Patna Division;
(vi) W HEREAS , Continuous Khatian (Register-1B), Khesra Register a nd Register-II
(Tenants' Ledger) supposed to be maintained in the Anchal Offices in an up-to-date manner, have
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not been maintained as such, and consequently, tran sfers, successions, mutations, etc., taking
place from time to time, have not been reflected therein;
(vii) W HEREAS , computerization of land records as sponsored by t he Government of
India some years ago has not followed a uniform approach;
(viii) W HEREAS , in the event of non-synchronisation of data put int o the computer with
to-date ground realities, there has been a gap between successive claims of title and a reflection of
the same through land records;
(ix) W
HEREAS , modern technology is available to minimize time spe nt on survey part,
while the settlement aspect may be judiciously sque ezed without sacrificing quality, transparency
and grievance redressal;
(x) W
HEREAS , land remaining the mainstay of development activi ties, current title,
possession and classification of lands needs to be ascertained conclusively in order that land
acquisition operations are not vitiated by unfounded assertions, fraud and fabrication and also that
agricultural credit, subsidy, relief and insurance related activities are carried on smoothly.
(xi) W HEREAS , digital maps prepared through modern technology nee d be verified and
compared with the maps prepared through conventiona l methods as well as a ground truthing of
the same is necessary, the technically qualified Li censed Surveyors may be assigned with this
task.
(xii) W
HEREAS , in the post - mapping stage, it will be necessary to prepare basis record
of rights taking into account the up-to-date title, ownership and possession and other requisite
details of land, and the aforesaid technically qual ified persons may be assigned with this task on
an on-going basis.
(xiii) W
HEREAS , an in-built computerized and digital system of th e maintenance of the
Record of Rights including maps in a sine-qua-non f or all development processes and the
aforesaid technically qualified persons may be assigned with this task on a regular basis.
Be it enacted by the Legislature of the State of B ihar in the Sixty Second year of the
Republic of India as follows-
1. Short title, extent and commencement.— (1) This Act may be called the Bihar Special
Survey and Settlement Act, 2011.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force from such date which the Government may appoint by
notification in the official gazette.
CHAPTER-I
Definitions
2. Definitions.- (1) In this Act, unless otherwise requires in the conte xt, definitions
provided in the Bihar Tenancy Act, 1885, the Bihar Survey and Settlement Manual, 1959 and the
Bihar Tenants' Holdings (Maintenance of Records) Act, 1973 shall remain prevailing.
(2) Special definitions.-In the Act, unless otherwise required in the context -
(i) "Act" means The Bihar Special Survey & Settle ment Act, 2011 ;
(ii) "Collector" means the Collector of the distr ict;
(iii) "Draft Publication" means the publication o f the draft of Record of Rights so as
to enable the public to know about the entries made by the survey authorities.
Anybody having grievances against the entries may file objections which shall be
heard and be disposed off;
(iv) "Government" means the Government of Bihar;
(v) "Final Publication" means fair copying of khat ians and their final publication in
survey and settlement operations;
(vi) "Jaanch" means final checking of records, mad e after the disposal of objections;
(vii) "Khanapuri" means the filling up of khatian' s columns like raiyat's name, the
khesra, possession, etc. in the preliminary record- writing stage of survey and
settlement operations;
(viii) "Khesra" means the list showing of plots se rially numbered according to the map
showing occupants, area and classification plot by plot;
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(ix) "Khatian" means a record of raiyats' rights including plot number, area, quality
and possession of land;
(x) "Land Holder" means land holder as defined in the Bihar Tenancy Act, 1885;
(xi) "Licensed Surveyor" means a person technicall y qualified to measure, draw
sketch map/map according to the scale of plots and holding license from the
Director, Land Records & Survey, Bihar to carry out work relating to survey and
settlement and such other work as is assigned to him from time to time;
(xii) "Prescribed" means prescribed by the Act and Rules made there under;
(xiii) "Prescribed fee" means amount payable by ra iyats for obtaining the services of
the licensed surveyor;
(xiv) "Remuneration" means amount payable by the G overnment or any other public
body for taking the services of the licensed surveyor;
(xv) " Kistwar" means the measurement and plotting of land according to cultivation;
(xvi) "Muqabla" means comparison;
(xvii) "Radif" means to arrange;
(xviii) "Record of rights" means entries of the sur veyed land along with their category,
ownership, nature, area, etc. After final publicati on it carries a statutory
presumption of correctness;
(xix) "Recess" ordinarily means the stage during w hich records are prepared for the
stage next to the khanapuri stage;
(xx) "Revisional Survey" means survey operations i nitiated and conducted on the
basis of the blue print map of the cadastral survey in order to update the lord
records;
(xxi) "Safai" means fair copying;
(xxii) "Settlement" means survey operations conduc ted in a district or in an area in
order to determine land revenue assessment;
(xxiii) "State" means the State of Bihar;
(xxiv) "Tarmim" means compliance of order of corre ction;
(xxv) "Tartib" means arrangement of record; alphab etical arrangement of Khatian
according to names of raiyats.
CHAPTER-II
Special Survey and Settlement
3. Notification of intention in the official gazette.— The Government may, by a
notification in the official gazette, express its i ntention to carry out special survey and settlement
in a part or the whole of the State, in accordance with the provisions of this Act.
4. Re-organizing on-going survey operations.— The Government may, by order,
reorganize the ongoing revisional survey operations in the districts concerned, to bring the same
in conformity with the provisions of this Act, so far as it may be deemed necessary, in the
prescribed manner and the earlier proceedings shall not be construed to be illegal to any extent,
on account of this shift.
5. Self declaration by land holders.—After notification under section-3 a land holder may
submit in the concerned Anchal Office/Camp Office, a self declaration of plots owned/held by
him in the prescribed manner. The Anchal Office sha ll verify the self declaration on the basis of
the available records and issue verification certificate.
6. Kistwar by modern technology.— (1) Kistwar of a revenue village may be carried ou t
by modern technology inclusive of base mapping, demarcation and ground truthing in accordance
with the procedure laid down in this behalf.
(2) Kistwar operations shall be duly publicised at the local level to ensure and facilitate
active participation by the Panchayati Raj Institutions and people of the villages concerned.
7. Constitution of khanapuri parties and the preparati on of the draft record of rights.—
(1) Khanapuri parties shall be constituted in the revenue villages concerned to update and prepare
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basic record of rights in collaboration with the ag ency responsible for kistwar operations and
licensed surveyors .
(2) A khanapuri party shall comprise of :
(i) An officer/revenue employee of the Anchal office concerned,
(ii) Representative of the Director, Land Records & Survey.
(iii) Any other designated officer or employee.
(3) The Government may engage a private agency in the preparation of preliminary
record of rights in whole or in part, including pre paration of notices for the raiyats and their
service to the raiyats concerned and inviting objections thereon. Objections to the notices shall be
collected and compiled in the prescribed manner.
(4) While preparing the basic record of rights, the kha napuri party shall take into account
to-date ground realities, changes, transfers, sub-d ivisions, partitions, hereditary devolution,
exchanges and the like in matters of determining right, title and ownership of the raiyati holdings.
(5) The khanapuri party shall identify and demarcate pu blic lands, Government lands,
lands treated as common property resources and the like and record the same as such in the
Record of Rights.
(6) Claims and objections, if any, shall be disposed of in the prescribed manner by an
employee/officer not below the rank of Kanoongo/Cir cle Inspector/ Assistant Consolidation
Officer.
Provided claims and objections with regard to Publ ic Land shall be disposed of by an
officer not below the rank of Assistant Settlement Officer/ Circle officer/ Consolidation Officer.
The land records prepared in the aforesaid manner shall be called the Draft Record of
Rights.
8. Publication of the draft khanapuri record of rights .—The draft record of rights,
including maps, prepared during kistwar and khanapu ri, shall be published in the concerning
revenue village in accordance with the procedure laid down in this behalf.
9. Inviting objections to the khanapuri record of righ ts.—Claims and objections shall be
invited and compiled at the end of the khanapuri op erations in the revenue village concerned and
shall be heard and disposed of in the prescribed ma nner by an officer not below the rank of
Assistant Settlement Officer/ Circle Officer/ Consolidation Officer.
Provided cases in which claims and objections have been decided under section-7 of this
Act by an officer of the rank of Assistant Settleme nt Officer/ Circle Officer/ Consolidation
Officer, shall not be heard and disposed of by the same Officer.
10. Work during recess.— After the disposal of objections and appeals in acc ordance
with Section 7 and 9 of the Act respectively, Jaanc h, Safai, Muqabla, Radif, Tartib, Tarmim, etc.
shall be carried out in recess, in the prescribed manner.
11. Final publication of the record of rights.— (1) The record of rights of a revenue
village shall be published finally under the hand a nd seal of the Collector of the District, in
prescribed manner, after the conclusion of work during recess under Section 10 of the Act.
(2) Claims and objections with regard to the recor d of rights may be filed within 3
months of its final publication and such claims and objections shall be heard and disposed of in
the prescribed manner by an officer not below the rank of Land Reforms Deputy Collector.
(3) A copy of the finally published record of rig hts shall be sent to the concerning Anchal
Office for follow up action in day-to-day revenue administration.
12. Presumption of final publication and correctness of record of rights.—(1) The record
of rights finally prepared and published under this Act, shall be presumed to have been finally
published.
(2) The State Government may, by notification, dec lare, with regard to any specified
area, that a record of rights has been finally publ ished for every village included in such area and
such notification shall be conclusive evidence of such publication.
(3) Every entry in a record of rights so published shall be evidence of the matter referred
to in such entry and shall be presumed to be correc t unless it is proved by evidence to be
incorrect.
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13 . Consolidation to follow special survey & settleme nt. —(1) Consolidation operations,
as provided in The Bihar Consolidation of Holdings & Prevention of Fragmentation Act, 1956
shall be made in the revenue villages covered by sp ecial survey and settlement under this Act.
The workforce engaged in special survey and settlem ent may be engaged, as per need, in
Consolidation operations.
(2) Voluntary consolidation/exchange of land shall be encouraged and due public
information base shall be created for the same.
14. Maintenance of records in digital form.— Copy of created records may be maintained
in digital form in the prescribed manner.
CHAPTER-III
Licensed Surveyor
15. Granting of license and enrolment.— (1) The Director of Land Records & Survey,
Bihar shall invite applications from persons desiro us of being enrolled as licensed surveyors as
per Rules laid down in this behalf.
(2) The applicant desirous for the grant of licens e should possess technical qualifications
and experience prescribed in the Rules laid down in this behalf.
(3) The Director of Land Records & Survey, Bihar s hall enroll the qualifying candidates
and send the list to the District Collectors for us e as and when and where required in accordance
with executive instructions to be issued in this regard.
16. Duties of the licensed surveyors.—
(i) to prepare sketch map/ map to scale as applie d for by the raiyats;
(ii) to prepare map to scale as required by a Gove rnment authority or Public
Body;
(iii) to prepare map to scale as required by the r equisitioning body in the land
acquisition proceedings;
(iv) to update maps prepared in course of cadastra l and revisional surveys;
(v) to verify digital maps prepared through modern technology and carry out
ground truthing exercises;
(vi) to prepare record of rights in the post-mappi ng stage, during field survey
and settlement operations as well as facilitate upd ating of land records
maintained in the revenue offices;
(vii) to facilitate inter-connectivity among reven ue offices;
(viii) to prepare maps and record of rights during Consolidation Proceedings;
(ix) any other incidental liability conferred by t he Director of Land Record and
Survey, Bihar/Collector of any District.
17. Distribution of work among licensed surveyors.— The Collector or any other revenue
officer in a District shall distribute work among l icensed surveyors, whose rolls are available in
the revenue office concerned.
18. Fees & Remuneration.— (1) The authority nominated by the State Government shall
be competent to decide the fee/remuneration for dif ferent works/services to be rendered by the
Licensed Surveyors.
(2) In case the work as provided in Section 5 pert ains to rendering services to a private
individual, the individual shall, along with an app lication form, deposit such amount as is
prescribed, in the revenue office concerned. The re venue officer shall deduct a part of the fees as
incidental costs for supplying copies of the existing record of rights to the licensed surveyor in the
prescribed manner. The rest of the amount shall be payable to the licensed surveyor to whom the
work is allotted, as fees, on satisfactory completion of the work.
(3) The sketch map/ map to scale, as prepared by t he licensed surveyor, shall be verified
by the officer/staff of the Anchal concerned and fi ndings shall be recorded in writing. In case the
work is found unsatisfactory, the matter shall be remitted back to the licensed surveyor concerned
for carrying out the exercise afresh.
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(4) In case, a work has been assigned to the licen sed surveyor by a Government
department, Requisitioning Body relating to land ac quisition or any public body, institution or
authority, the licensed surveyor shall be paid remuneration in the prescribed manner.
(5) In case, the licensed surveyor is assigned wExcerpt shown. Open the full act in Lexace.