/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
17 17 17 17 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 /u094C/uni093E/uni0935/uni0923 1933 1933 1933 1933 (( ((/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 404 404 404 404) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 88 88 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 /uni0905/uni0917/u0903 /uni0924 20 20 20 2011 11 11 11
fof/k foHkkx
———
vf/klwpuk,a
8 vxLr 2011
laŒ ,y0th0&1&18@2011@yst&162 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij jkT;iky fnukad 4 vxLr 2011 dks vuqe fr 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]
fouksn dqekj flUgk]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni0905/uni0917/u0903 /uni0924 2011
[fcgkj vf/kfu;e fcgkj vf/kfu;e fcgkj vf/kfu;e fcgkj vf/kfu;e 15 15 15 15] ] ] ] 2011 2011 2011 2011 ]
fcgkj Hkwfexr ikbZi ykbZu ¼Hkwfe esa mi;ksx&dÙkkZ ds vf/kdkj dk vtZu½ vf/kfu;e] 2011
izLrkoukA&fcgkj jkT; esa ty] xSl ;k vU; lkexzh ys t kus ds fy, Hkwfexr ikbZi ykbZu fcNkus gsrq
Hkwfe esa mi;ksx&dÙkkZ ds vf/kdkj ds vtZu rFkk mlls lEcfU/kr ;k vuq"kaxh fo"k;ksa ds fy, izko/kku djus ds
fy, vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer
gks%&
1- laf{kIr uke] foLrkj ,oa izkjEHkA &¼1½ ;g vf/kfu;e fcgkj Hkwfexr ikbZi ykbZu ¼Hkwfe e sa
mi;ksx&dÙkkZ ds vf/kdkj dk vtZu½ vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g ml frfFk ls izo`Ùk gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk fu;r djsA
2- ifjHkk"kk,¡A&bl vf/kfu;e esa] tcrd fd lanHkZ ls vU;Fkk visf{kr u gks&
¼d½ Þl{ke izkf/kdkjÞ ls vfHkizsr gS jkT; ljdkj }kjk jkti= esa vf/klwpuk }kjk bl vf/kfu;e ds
v/khu d`R;ksa dks djus gsrq izkf/kd`r dksbZ O;fDr ;k izkf/kdkj(
¼[k½ ßfuxeÞ ls vfHkizsr gS fdlh dsUnzh; vFkok jkT; vf/kfu;e vFkok dEiuh vf/kfu;e] 1956
¼dsUnzh; vf/kfu;e] 1956 dk 1½ ds v/khu LFkkfir ,oa fucaf/kr dksbZ fuxfer fudk;(
¼x½ ßfofgrÞ ls vfHkizsr gS bl vf/kfu;e ds v/khu cus fu;e ds v/khu fofgr(
¼?k½ ßjkT; ljdkjÞ ls vfHkizsr gS fcgkj jkT; ljdkj(
¼³½ ßHkwfexr ikbi ykbZuß ls vfHkizsr gS Hkw&lrg ds Ms<+ ehVj ls vU;wu xgjkbZ esa fcNkbZ xbZ
ikbZi ykbZuA
3- Hkwfe mi;ksx&dÙkkZ ds vf/kdkj vtZu gsrq vf/klwpuk d k izdk'ku A&¼1½ tc dHkh jkT;
ljdkj dks ;g izrhr gks fd yksd&fgr esa fdlh ,d LFkk u ls nwljs LFkku rd ty] xSl ;k vU; lkexzh ys
tkuk vko';d gS] ,d Hkwfexr ikbZi ykbZu fcNkbZ tk ldsxh vkSj ,slh
ikbZi ykbZu fcNkus ds iz;kstukFkZ fdlh
Hkwfe esa mi;ksx&dÙkkZ ds vf/kdkj dk vtZu vko';d gk sxk] jkti= esa vf/klwpuk izdkf'kr dj] mlesa mi;ksx
ds vf/kdkj ds vtZu dh viuh bl bPNk dks ?kksf"kr dj ldsxhA
¼2½ mi&/kkjk ¼1½ ds v/khu izR;sd vf/klwpuk esa Hkwfe dk laf{kIr fooj.k fn;k jgsxkA
¼3½ l{ke izkf/kdkj] ,sls LFkkuksa ij ,oa jhfr ls] tks fofgr dh tk ldsaxh] vf/klwpuk dk lkj izdkf'kr
djk,xkA
¼4½ Hkwfe ls fgrc) dksbZ O;fDr mi&/kkjk ¼1½ ds v/kh u vf/klwpuk fuxZr gksus ds 21 fnuksa ds vUnj
mDr ikbZi ykbZu fcNk, tkus esa vkifÙk dj ldsxkA
¼5½ mi&/kkjk ¼4½ ds v/khu izR;sd vkifÙk fyf[kr :i e sa l{ke izkf/kdkj ds le{k dh tk,xh ftlesa
mldk vk/kkj mfYyf[kr jgsxk vkSj l{ke izkf/kdkj vkif ÙkdÙkkZ dks Lo;a ;k mlds vf/koDrk dks lquokbZ dk
volj iznku djsxk vkSj lHkh vkifÙk;ksa dh lquokbZ vk Sj vkxs ,slh tk¡p] ;fn dksbZ gks] ftls og vko';d
le>s] djus ds mijkUr vkns'k ikfjr dj vkifÙk;ksa dks Lohd`r vFkok vLohd`r dj ldsxkA
¼6½ mi&/kkjk ¼5½ ds v/khu l{ke izkf/kdkj }kjk ikfjr izR;sd vkns'k vafre gksxkA
4- Hkwfe esa mi;ksx&dÙkkZ ds vf/kdkj ds vtZu dh ?kks"k .kkA &¼1½ tgk¡ /kkjk&3 dh mi&/kkjk ¼4½
ds v/khu mlesa ;Fkk fofgr vof/k ds Hkhrj l{ke izkf/ kdkj ds le{k dksbZ vkifÙk ugha dh tk; vFkok l{ke
izkf/kdkj }kjk vafre vkns'k ikfjr dj fn;k tk;] ogk¡ rRi'pkr~ l{ke izkf/kdkj] jkti= esa vf/klwpuk ds }kj k
?kksf"kr djsxk fd Hkwfexr ikbZi ykbZu fcNkus ds fy, Hkwfe esa mi;ksxdÙkkZ ds vf/kdkj dh yksd fgr esa
vko';drk gSA
¼2½ mi&/kkjk ¼1½ ds v/khu ?kks"k.kk ds izdk'ku ij mlesa fofufnZ"V Hkwfe esa mi;ksx&dÙkkZ dk vf/kdkj]
lHkh voHkkjksa ls eqDr] jkT; ljdkj esa fujis{kr% fufgr gks tk,xkA
¼3½ mi&/kkjk ¼2½ esa fdlh ckr ds varfoZ"V gksrs gq ;s Hkh] jkT; ljdkj] ,slh ckrksa ,oa 'kÙkksZa ij] ft Ugsa
og mi;qDr le>s] fyf[kr vkns'k ds }kjk] funsf'kr djs xh fd Hkwfexr ikbZi ykbZu fcNkus laca/kh Hkwfe
mi;ksx&dÙkkZ dk vf/kdkj jkT; ljdkj esa fufgr gksus ds LFkku ij] lHkh voHkkjksa ls eqDr] Hkwfexr ikbZi ykbZu
fcNkus okys izLrkod fuxe esa fufgr gksxkA
5- izos'k vkSj losZ{k.k dh 'kfDrA & /kkjk&4 dh mi&/kkjk ¼1½ ds v/khu ?kks"k.kk ds iz dk'ku ij]
jkT; ljdkj vFkok fuxe }kjk izkf/kd`r fdlh O;fDr vFk ok blds lsodksa vkSj dkexkjksa ds fy, fuEufyf[kr
dk;Z fof/kiw.kZ gksxkA&
¼d½+ vf/klwpuk esa fofufnZ"V fdlh Hkh Hkwfe esa izos'k dj losZ{k.k vkSj lrgsa ysuk(
¼[k½+ v/k%LFkyh; feÍh esa [kqnkbZ ;k Nsnu djuk(
¼x½+ vHkhfIlr dk;Z vkjEHk djuk(
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 8 /uni0905/uni0917/u0903 /uni0924 2011
¼?k½+ fu'kku yxkrs gq, Hkwfe dk lrghdj.k] pkSgfn~n; k¡ js[kkafdr djuk rFkk [kUnd dh dVkbZ
djuk(
¼³½ tgk¡ losZ{k.k dk;Z ugha iwjk fd;k x;k gks] lrgs a ugha yh x;h gksa] pkSgfn~n;k¡ vkSj js[kk,¡ ugha
[khaph xbZ gksa] ogk¡ yxh fdlh Qly] pgkjnhokjh vFkok taxy ds fdlh Hkkx dh dVkbZ
djuk rFkk gVkuk(
¼p½+ vU; lHkh vko';d dk;Z djuk rkfd ;g lqfuf'pr fd;k tk lds fd mDr Hkwfe esa Hkwfexr
ikbZi ykbZu fcNkbZ tk ldrh gS vFkok ugha(
ijUrq fd] bl /kkjk ds v/khu fdlh 'kfDr dk iz;ksx d jrs le; ,slk O;fDr vFkok ,sls
O;fDr dk dksbZ lsod] ml Hkwfe dks ;Fkk laHko de&ls&de] uqdlku vkSj {kfr igq¡pk,xkA
6- Hkwfexr ikbZi ykbZu dk fcNk;k tkukA &¼1½ tgk¡ fdlh Hkwfe esa mi;ksx&dÙkkZ dk vf/kdkj
/kkjk&4 ds v/khu jkT; ljdkj vFkok fuxe] esa fufgr gks x;k gks] ogk¡ %&
¼i½ ;FkkfLFkfr] jkT; ljdkj vFkok fuxe] }kjk izkf/kÑr fdlh O;fDr vFkok mlds lsod ds fy, ml
Hkwfe esa izos'k djuk vkSj Hkwfexr ikbZi ykbZu fcNk uk vFkok ml ikbZi ykbZu dks fcNkus ds fy, vko';d dk sbZ
vU; dkjZokbZ djuk fof/kiw.kZ gksxk (
ijUrq fuEufyf[kr ds v/khu mDr Hkwfe esa dksbZ Hkh Hkwfexr ikbZi ykbZu ugha fcNkbZ tk ldsxh%&
¼d½+ ,slh Hkwfe tks /kkjk&3 dh mi&/kkjk ¼1½ ds v/kh u vf/klwpuk tkjh djus ds Bhd igys ls
vkoklh; iz;kstu gsrq O;og`r gks jgh Fkh] vFkok
¼[k½ ,slh dksbZ Hkh Hkwfe tks vkoklh; edku ds lVs gks(
¼ii ½ ,slh Hkwfe flQZ Hkwfexr ikbZi ykbZu fcNkus vkSj , slh Hkwfexr ikbZi ykbZu ds j[k&j[kko]
tk¡p&ij[k] ejEerh] cnyko vFkok mls gVkus vFkok mi;qZ Dr iz;kstu esa ls fdlh ds fy, vFkok ,slh Hkwfexr
ikbZi ykbZu ds mi;ksx esa ls fdlh vko';d dk;Z ds fy, mi;ksx esa yk;h tk;sxhA
¼2½ mi&/kkjk ¼1½ ds [k.M ¼ i½ ds ijUrqd esa funsZf'kr fdlh fo"k; ds laca/k esa ;fn dksbZ fookn mRiUu
gks tk; rks mDr fookn l{ke izkf/kdkj dks funsZf'kr fd;k tk,xk ftldk fu.kZ; vafre gksxkA
7- fujh{k.k ds fy, Hkwfe esa izos'k djus dh 'kfDrA &fdlh Hkwfexr ikbZi ykbZu ds j[k&j[kko]
tk¡p&ij[k] ejEerh] cnyus ;k gVkus vFkok mi;qZDr fdlh iz;kstu ls eki ysus vFkok dksbZ tk¡p djus ds fy,
jkT; ljdkj vFkok fuxe }kjk izkf/kd`r O;fDr Hkwfe ds n[kydkj dks leqfpr lwpuk nsus ds mijkUr oSls
dkexkjksa rFkk lgk;dksa] tks vko';d gksa] ds lkFk mlesa izos'k dj ldrk gS (
ijUrq] tgk¡ vkikr~ fLFkfr gks] ,slh dksbZ lwpuk nsuk vko';d u gksxkA
8- Hkwfe ds mi;ksx ds laca/k esa fucZU/kuA &¼1½ /kkjk&4 dh mi&/kkjk ¼1½ ds v/khu ftl Hkwfe ds
lEcU/k esa ?kks"k.kk tkjh dj nh xbZ gS] mldk Lokeh vFkok n[kydkj Hkwfe dks ml iz;kstu ls mi;ksx djus d k
gdnkj gksxk tSlk /kkjk&3 dh mi /kkjk&¼1½ ds v/khu ? kks"k.kk tkjh gksus ds Bhd iwoZ mDr Hkwfe dk mi;ksx gks
jgk Fkk (
ijUrq] /kkjk&4 dh mi&/kkjk ¼1½ ds v/khu ?kks"k.kk tkjh djus ds i'pkr~ Hkw&Lokeh ;k mldk n[kydkj(
¼i½ fdlh Hkou vFkok fdlh vU; lajpuk dk fuekZ.k ugha djsxkA
¼ii ½ fdlh rkykc] dqvk¡] tyk'k; ;k cka/k dk fuekZ.k ;k [kqnkbZ ugha djsxk] vFkok
¼iii ½ ml Hkwfe ij dksbZ isM+ ugha yxk,xkA
¼2½ Hkw&Lokeh vFkok mldk n[kydkj ml Hkwfe ij ,slk d ksbZ dk;Z ugha djsxk ftlls Hkwfexr ikbZi
ykbZu dks fdlh Hkh izdkj ls dksbZ {kfr igq¡ps vFkok dksbZ {kfr gksus dh lEHkkouk gksA
9- eqvkotk A&¼1½ /kkjk&5] 6 vFkok 7 }kjk iznÙk 'kfDr;ksa dk mi ;ksx djus ds Øe esa Hkwfe esa fgr
j[kus okys fdlh O;fDr dks {kfr] gkfu ;k pksV igq¡pus ij jkT; ljdkj vFkok fuxe dks ml O;fDr dks mDr
{kfr] gkfu] ;k pksV ds fy, eqvkots dk Hkqxrku djuk gksxk] ftldh jkf'k dk fofu'p; izFker% l{ke izkf/kdkj
ds }kjk fd;k tk,xkA eqvkots dh jde dk fofu'p; fuEufy f[kr ds dkj.k gq;s uqdlku ;k gkfu dks /;ku esa
j[krs gq, fd;k tk;sxk%&
¼i½ mDr Hkwfe ij isM+ vFkok yxh Qly] ;fn dksbZ gks] dks gVk;k tkuk(
¼ii ½ ftl Hkwfe esa Hkwfexr ikbZi ykbZu fcNkbZ x;h gS m ldk ,sls O;fDr ds LokfeRo ;k n[ky esa
fLFkr vU; Hkwfe;ksa ls foyxko vFkok
¼iii ½ ,sls O;fDr dh fdlh vU; py vFkok vpy lEifÙk vFkok fdlh vkenuh dk fdlh Hkh vU;
jhfr ls {kfrxzLr gksukA
¼2½ tgk¡ fdlh Hkwfe esa mi;ksxdÙkkZ dk vf/kdkj jkT; ljdkj vFkok fuxe esa fufgr gks x;k gks]
;FkkfLFkfr] jkT; ljdkj vFkok fuxe] eqvkotk] ;fn dks bZ gks] ds vfrfjDr] /kkjk&4 dh mi&/kkjk ¼1½ ds rgr
?kks"k.kk ds izdk'ku dh frfFk dks ml Hkwfe ds cktkj ewY; ds chl izfr'kr ij ifjxf.kr eqvkotk Hkqxrku dj us
ds fy, mÙkjnk;h gksxkA dfFkr frfFk dks Hkwfe ds ckt kj ewY; dk fu/kkZj.k l{ke izkf/kdkj ds }kjk fd;k
tk,xkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni0905/uni0917/u0903 /uni0924 2011
Li"Vhdj.kA&^^cktkj ewY;** ls vfHkizsr gS og ewY; ft ldk fofu'p; ;Fkk le;≤ ij la'kksf/kr
fcgkj Hkw&vtZu iquokZl ,oa iqu%LFkkiu uhfr 2007 esa ;Fkk mfYyf[kr fof/k;ksa ls fd;k x;k gksA
cktkj ewY; ds vfrfjDr 30 izfr'kr rks"k.k] fcgkj Hkw &vtZu iquokZl ,oa iqu%LFkkiu uhfr&2007 ds
izko/kkuksa ds rgr fu/kkZfjr njksa ij] ns; gksxk] i jUrq tgk¡ Hkw&Lokeh fyf[kr :i esa viuh lgefr ns ogk ¡ rks"k.k
jkf'k 30 izfr'kr ds cnys 60 izfr'kr gksxhA
¼3½ ;fn l{ke izkf/kdkj }kjk fu/kkZfjr cktkj ewY; fd lh i{kdkj dks Lohdk;Z u gks rks rhl fnuksa ds
Hkhrj O;fFkr O;fDr Hkw&vtZu vf/kfu;e] 1894 ds vUrxZ r ;Fkk ifjHkkf"kr U;k;ky;] ds le{k vkosnu nsxk]
ftldk fu.kZ; vafre gksxkA
10- eqvkots dk fu{ksi vkSj HkqxrkuA &¼1½ /kkjk&9 ds v/khu fu/kkZfjr eqvkots dh jkf'k] ; FkkfLFkfr
jkT; ljdkj vFkok fuxe] }kjk l{ke izkf/kdkj ds ikl ; Fkk fofgr le; vkSj jhfr ds vuqlkj tek dh
tk,xhA
¼2½ ;fn mi /kkjk&¼1½ ds v/khu fofgr le; ij eqvkots dh jkf'k tek ugha dh xbZ gks rks]
;FkkfLFkfr] jkT; ljdkj vFkok fuxe] ftl frfFk dks eq vkotk tek gks tkuk pkfg, Fkk mlls tek gksus dh
;FkkFkZ frfFk rd izfro"kZ ukS izfr'kr dh nj ls mlij C;kt Hkqxrku djus ds fy, mÙkjnk;h gksxkA
¼3½ mi /kkjk&¼1½ ds v/khu eqvkots dh jkf'k tek djus ds ckn] 'kh?kzkfr'kh?kz] l{ke izkf/kdkj]
;FkkfLFkfr] jkT; ljdkj vFkok fuxe dh vksj ls] eqvkots dk Hkqxrku lEc) O;fDr dks djsxkA
¼4½ ;fn eqvkotk vFkok vfrfjDr eqvkotk jkf'k ;k mlds fdlh Hkkx ds izHkktu ds laca/k esa dksbZ
fookn mRiUu gks] rks l{ke izkf/kdkj ml fookn dks Hk w&vtZu vf/kfu;e] 1894 ds vUrxZr ;Fkk ifjHkkf"kr
U;k;ky;] ds ikl Hkst nsxk vkSj mlij U;k;ky; dk fu.kZ; vafre gksxkA
11- ftl vof/k ds Hkhrj eqvkots dk Hkqxrku fd;k tk,xkA &l{ke izkf/kdkj /kkjk&9 ds v/khu
eqvkots dk Hkqxrku] /kkjk&3 ds v/khu vf/klwpuk izdk'ku dh frfFk ls nks o"kksZa ds Hkhrj djsxk vkSj ;fn eqvkots
dk Hkqxrku mDr vof/k ds Hkhrj ugha fd;k x;k gks] Hk wfe ds mi;ksx&dÙkkZ ds vf/kdkj ds vtZu dh lkjh
dk;Zokgh O;ixr gks tk,xhA
Li"Vhdj.kA&bl /kkjk esa funsZf'kr nks o"kksZa dh vo f/k dh x.kuk djus esa og vof/k vioftZr dj nh
tk,xh] ftlds nkSjku U;k;ky; ds vkns'k }kjk mDRk ?kk s"k.kk ds vuqlj.k esa] dksbZ dkjZokbZ ;k dk;Zokgh L Fkfxr
dj nh x;h gksA
12- vR;ko';d ekeyksa esa fo'ks"k 'kfDr;kWA &¼1½ vko';drk ds ekeyksa esa] tc dHkh jkT; ljdkj
,slk funsf'kr djs] l{ke izkf/kdkj] ;|fi dksbZ iapkV ugha fd;k x;k gks] /kkjk&3 dh mi&/kkjk ¼1½ esa mfYyf[kr
vf/klwpuk ds izdk'ku ls iUnzg fnu chr tkus ij Hkw&Lo keh dh ml Hkwfe esa mi;ksx&dÙkkZ ds vf/kdkj dk
vtZu dj ldsxk] tks ,sls Hkwfexr ikbZi ykbZu fcNk, t kus ds fy, vko';d gksA rnqijkUr mDr Hkwfe esa
mi;ksx&dÙkkZ ds vf/kdkj dk vtZu voHkkj ls eqDr :i esa iw.kZr% jkT; ljdkj esa fufgr gks tk,xk(
ijUrq] l{ke izkf/kdkj bl mi&/kkjk ds v/khu fdlh Hkh Hkwfe ds n[kydkj dks] vius ,slk djus dh
bPNk ls de&ls&de 48 ?kaVs dh lwpuk] vFkok ,slh nh/kZ dkyhu lwpuk] tks Hkwfe ds n[kydkj dks ml Hkwfe ls
viuh py lEifÙk fcuk fdlh vuko';d vlqfo/kk ds gVk ysu s ds fy, i;kZIr gks] fn, fcuk fdlh Hkwfe dks ;k
mlds Hkkx dks vius dCts essa ugha ysxkA
¼2½ iwoZorhZ mi&/kkjk ds v/khu izR;sd ekeys esa] l{ ke izkf/kdkj] Hkwfe dks vius dCts esa ysus ds igys]
fgrc) O;fDr;ksa dks bl Hkwfe ij yxh Qly vkSj o`{kks a ¼;fn dksbZ gks½ ds fy, rFkk vdLekr csn[ky djus ls
fdlh vU; uqdlku ds fy, eqvkots dk izLrko nsxk vkSj ,slk izLrko Lohdk;Z u gksus dh n'kk esa ml Qly
vkSj o`{kksa dk ewY; vkSj ,slh vU; uqdlku dh jkf'k blesa varfoZ"V izko/kkuksa ds v/khu Hkwfe ds fy, eqvkotk nsus
ds fy, Lohd`r dh tk;sxhA
¼3½ mi&/kkjk ¼1½ ds v/khu fdlh Hkwfe dk dCtk ysus d s igys l{ke izkf/kdkj] mi&/kkjk ¼2½ ds
izko/kkuksa ij izfrdwy izHkko Mkys fcuk %&
¼d½ ,slh Hkwfe ds fy, fgr&c) vkSj mlds gdnkj O;fDr dks mlds }kjk ;Fkk vkdfyr eqvkots
dk 80 izfr'kr Hkqxrku djsxk] vkSj
¼[k½ mDr jkf'k dk mls Hkqxrku djsxk tc rd fd /kkjk& 9 esa mfYyf[kr ,d ;k vf/kd
vkdfLedrkvksa }kjk mls jksdk u tk, vkSj tgk¡ l{ke izkf/kdkj dks ml izdkj jksdk tkrk gks
ogk¡ /kkjk&9 ds mica/k ,sls ykxw gksaxs tSlk fd ml /kkjk ds v/khu eqvkots ds Hkqxrku ds
fy, gksrs gSaA
¼4½ mi&/kkjk ¼3½ ds v/khu Hkqxrku dh x;h vFkok tek dh xbZ jkf'k dks /kkjk&9 ds v/khu fufonÙk
djus gsrq visf{kr eqvkots dh jkf'k fofuf'pr djrs le ; /;ku esa j[kk tk,xk vkSj tgk¡ ,slh Hkqxrku dh x;h
;k tek dh x;h jkf'k l{ke izkf/kdkj ds }kjk /kkjk&9 ds rgr eqvkotk iapkV ls vfrjsd gksrh gS] vfrjsd
jkf'k] ;fn l{ke izkf/kdkj ds iapkV dh frfFk ls rhu eghuksa ds vUnj okil ugha dh tkrh gS] Hkw&jktLo ds
cdk;k ds :i esa olwy dh tk ldsxhA
5
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¼5½ jkT; ljdkj dh jk; esa] ftl fdlh Hkwfe ds ekeys esa mi&/kkjk ¼1½ ds izko/kku ykxw gksa] jkT;
ljdkj ;g funs'k ns ldsxh fd /kkjk&3 ds izko/kku ml Hkwfe ds ekeys esa ykxw ugha gksaxs vkSj ;fn jkT; ljdkj
,slk funs'k nsrh gS rks /kkjk&4 ds v/khu ml Hkwfe d s ekeys esa] /kkjk&3 ds v/khu vf/klwpuk izdk'ku dh f rfFk
ds ckn fdlh Hkh le; ,d ?kks"k.kk tkjh dh tk ldsxhA
13- l{ke izkf/kdkj dks O;ogkj U;k;ky; dh dfri; 'kfDr;k¡ izkIr gksukA &bl vf/kfu;e ds
fy,] l{ke izkf/kdkj dks fuEufyf[kr fo"k;ksa ds laca /k esa] flfoy izfdz;k lafgrk] 1908 ¼1908 dk 5½ ds v /khu
fdlh okn ds fopkj.k ds le; O;ogkj U;k;ky; dh lHkh 'kfDr;k¡ izkIr gkasxh ;Fkk %&
¼d½ fdlh Hkh O;fDr dks lEeu djuk ,oa mifLFkr djkuk rFkk 'kiFk ij mldk ijh{k.k djuk(
¼[k½ fdlh nLrkost dh [kkst vkSj miLFkkiu dh vis{kk djuk(
¼x½ 'kiFk ij lk{; vfHkfyf[kr djuk(
¼?k½ fdlh U;k;ky; ;k dk;kZy; ls fdlh yksd&vfHkys[k dh ek¡x djuk(
¼³½ lkf{k;ksa ds ijh{k.k gsrq deh'ku tkjh djukA
14- ln~Hkkouk ls dh x;h dkjZokbZ ds fy, laj{k.kA &bl vf/kfu;e vFkok mlds v/khu cuk;h
x;h vFkok fuxZr dh xbZ fu;ekoyh vFkok vf/klwpuk ds v uqlj.k esa fdlh ckr ds fy,] tks ln~Hkkouk ls dh
x;h vFkok fd, tkus ds fy, vHkhfIlr gks] fdlh O;fDr ds fo:) dksbZ okn] vfHk;kstu ;k vU; oSf/kd
dk;Zokgh lafLFkr ugha gksxhA
15- vf/kdkfjrk otZuA &fdlh O;ogkj U;k;ky; dks ,sls fdlh fo"k; ds laca/k esa ftlds fy, l{ke
izkf/kdkj bl vf/kfu;e ds v/khu l'kDr gks] fdlh okn dks xzg.k djus vFkok fdlh fookn dk fopkj.k djus
vFkok dksbZ varfje fu"ks/kkns'k ikfjr djus dh vf/kdkfjrk ugha gksxhA
16- ltkA &¼1½ tks Hkh bl vf/kfu;e dh /kkjk&5] 6 ,oa 7 ds v/k hu izkf/kd`r fdlh dk;Z dks djus esa
fdlh O;fDr dks tku&cw>dj ckf/kr djrk gS vFkok /kkjk&5 ds v/khu [kksnh x;h fdlh [kkbZ dks Hkj nsrk gS ;k
yxk;s x;s fu'kku dks feVk nsrk gS] uqdlku igq¡pkrk gS] vFkok foLFkkfir dj nsrk gS] vFkok /kkjk&8 dh mi
/kkjk&¼1½ ds izko/kkuksa ds v/khu fuf"k) dqN Hkh tk u&cw>dj djrk gS] lk/kkj.k dkjkokl ls] ftldh vof/k N g
eghus rd c<+kbZ tk ldsxh] vFkok tqekZus vFkok nksuksa ls n.Muh; gksxkA
¼2½ tks Hkh fcNkbZ xbZ Hkwfexr ikbZi ykbZu dks tku& cw>dj gVkrk] foLFkkfir djrk] uqdlku igq¡pkrk
vFkok cckZn djrk gS] de ls de ,d o"kZ dh vof/k fdUr q ftls rhu o"kZ ds fy, foLrkfjr fd;k tk ldsxk]
l{ke dkjkokl dh ltk ls naMuh; gksxk vkSj tqekZus dk Hkh nk;h gksxkA
17- dfBukbZ nwj djus dh 'kfDrA &;fn bl vf/kfu;e ds mica/kksa dks izHkkoh djus esa dksbZ dfBukbZ
mRiUu gks] rks jkT; ljdkj jkti= esa izdkf'kr vkns'k }kjk oSlk mica/k dj ldsxh vFkok ,slk funs'k ns
ldsxh] tks bl vf/kfu;e ds mica/kksa ds vlaxr ugha g ks] vkSj tks dfBukbZ dks nwj djus ds fy, vko';d ,oa
lehphu izrhr gksaA
18- fu;e cukus dh 'kfDrA &¼1½ jkT; ljdkj jkti= esa vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa
ds fØ;kUo;u gsrq fu;e cuk ldsxhA
¼2½ bl vf/kfu;e ds v/khu cus izR;sd fu;e] 'kh?kzkfr 'kh?kz] jkT; fo/kku eaMy ds lnu iVy ij j[kk
tk;sxk] tc og l= esa gksA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
8 vxLr 2011
laŒ ,yŒthŒ&1&18@2011&163@ystŒ —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk
fnukad 04 vxLr 2011 dks vuqer fcgkj Hkwfexr ikbZi y kbZu ¼Hkwfe esa mi;ksx&dÙkkZ ds vf/kdkj dk vtZu½
vf/kfu;e] 2011 dk fuEufyf[kr vaxzsth vuqokn fcgkj&j kT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k
tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [k aM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esas
izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
fouksn dqekj flUgk]
ljdkj ds lfpoA
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni0905/uni0917/u0903 /uni0924 2011
[Bihar Act 15, 2011]
THE BIHAR UNDERGROUND PIPELINES
(ACQUISITION OF RIGHT OF USER IN LAND) ACT, 2011
An
Act
Preamble.—To provide for the acquisition of right of user in land for laying
underground pipelines for carrying of water, gas or other material in the State of Bihar
and for matters connected therewith or incidental thereto.
Be it enacted by the Legislature of the State of B ihar in the sixty two year of the
Republic of India as follows :-
1. Short title, extent and commencement .-(1) This Act may be called the Bihar
Underground Pipelines (Acquisition of Right of User in Land) Act, 2011.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force on such date as the S tate Government may, by
notification, appoint.
2. Definitions .-In this Act, unless otherwise required in the context,-
(a) "Competent authority" means any person or aut hority authorized by the
State Government, by notification in the Official G azette, to perform the
functions under this Act;
(b) "Corporation' means any body corporate establi shed under any Central or
State Act or a company formed and registered under the Companies Act,
1956 (Central Act 1 of 1956);
(c) "Prescribed' means prescribed by rules made un der this Act;
(d) "State Government' means the Government of the State of Bihar;
(e) "Underground pipeline' means an underground pi peline laid at a depth of
not less than one and a half meter of the land surface.
3. Publication of notification for Acquisition .- (1) Whenever it appears to the
State Government that it is necessary in the public interest for the carrying out water, gas
or other material from one locality to another loca lity, an underground pipeline may be
laid and that for the purpose of laying such underg round pipelines, it is necessary to
acquire the right of user in any land under which such underground pipelines may be laid,
it may, by notification in the Official Gazette, de clare its intention to acquire the right of
user therein.
(2) Every notification under sub-section (1) shall give a brief description of the
land.
(3) The Competent authority shall cause the substa nce of the notification to be
published at such places and in such manner, as may be prescribed.
(4) Any person interested in the land may, within a period of twenty-one days
from the date of the notification under sub-section (1), object to the laying of the
underground pipelines.
(5) Every objection under sub-section (4) shall be made to the competent
authority in writing and shall set out the grounds thereof and the competent authority
shall give the objector an opportunity of being hea rd either in person or by his legal
practitioner and may, after hearing all such object ions and after making such further
inquiry, if any, as it deems necessary, by order, either allow or reject the objections.
(6) Every order made by the competent authority un der sub-section (5) shall be
final.
4. Declaration of acquisition of right of user in Land .-(1) Where no objections
under sub-section (4) of section 3 have been made t o the competent authority within the
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period specified therein or where the competent aut hority has passed final order, the
competent authority shall declare, by notification in the Official Gazette, that the right of
user in the land for laying the underground pipelines is required for public purpose.
(2) On publication of the declaration under sub-s ection (1), the right of user in
the land specified therein shall vest absolutely in the State Government, free from all
encumbrances.
(3) Notwithstanding anything contained in sub-section (2), the State Government
may, on such terms and conditions, as it may think fit, direct by order in writing, that the
right of user in the land for laying the undergroun d pipelines shall, instead of vesting in
the State Government, vest in the corporation proposing to lay the underground pipelines,
free from all encumbrances.
5. Power to enter and survey .-On publication of the declaration under sub-section
(1) of section 4, it shall be lawful for any person authorized by the State Government or
the corporation and its servants and workmen,-
(a) to enter upon, survey and take levels of any l and specified in the
notification;
(b) to dig or bore into the sub-soil;
(c) to set out the intended line of work;
(d) to mark such levels, boundaries and lines by p lacing marks and cutting
trenches;
(e) to cut down and clear away any part of any sta nding crop, fence or jungle,
where survey is not completed, levels not taken, bo undaries and lines are
not marked; and
(f) to do all other acts necessary to ascertain wh ether underground pipelines
can be laid under the land;
Provided that while exercising any power under th is section, such person
or any servant of such person shall cause as little damage or injury as
possible to such land.
6. Laying underground pipelines .-(1) Where the right of user in any land has
been vested in the State Government or corporation under section- 4-
(i) It shall be lawful for any person authorized b y the State Government or the
corporation, as the case may be, and its servants t o enter upon the land and lay
underground pipelines or to do any other act necess ary for laying of such underground
pipelines:
Provided that no underground pipelines shall be laid under;-
(a) any land which immediately before the date of the notification under
sub-section (1) of section-3 was used for residential purpose; or
(b) any land which is appurtenant to a dwelling h ouse;
(ii) Such land shall be used only for laying unde rground pipelines and
maintaining, examining, repairing, altering or remo ving any such underground pipelines
or for doing any other act necessary for any of the aforesaid purposes or for the utilization
of such underground pipelines.
(2) If any dispute arises with regard to any matte r referred to in the proviso to
clause (i) of sub-section (1), the dispute shall be referred to the competent authority,
whose decision thereon shall be final.
7. Power to enter into land for inspection .- For maintaining, examining,
repairing, altering or removing any underground pip eline, or measurement for any of the
aforesaid purpose, or for making any inspection, an y person authorized in this behalf by
the State Government or the corporation, may after giving reasonable notice to the
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni0905/uni0917/u0903 /uni0924 2011
occupier of the land, enter therein with such workm en and assistants as may be
necessary:
Provided that where an emergency exists, no such notice shall be necessary.
8. Restrictions regarding use of land .-(1) The owner or occupier of the land
with respect to which a declaration has been made u nder sub-section (1) of section-4,
shall be entitled to use the land for the purpose f or which such land was put to use
immediately before the date of the notification under sub-section (1) of section-3:
Provided that such owner or occupier shall not, aft er the declaration under sub-
section (1) of section-4-
(i) construct any building or any other structure ;
(ii) construct or excavate any tank, well, reserv oir or dam; or
(iii) plant any tree on that land.
(2) The owner or occupier of the land shall not d o any act which may cause or
likely to cause any damage in any manner whatsoever to the underground pipeline.
9. Compensation .- (1) Where in exercise of the powers conferred un der
sections-5, 6 or 7, any damage, loss or injury is s ustained by any person interested in the
land, the State Government or the corporation shall be liable to pay compensation to such
person for such damage, loss or injury, the amount of which shall be determined by the
competent authority in the first instance. While de termining such compensation, it shall
have due regard to the damage or loss sustained by reason of-
(i) the removal of trees or standing crops, if an y, on the land;
(ii) the temporary severance of the land under whi ch the underground
pipeline has been laid from other lands belonging t o, or in the occupation
of such person; or
(iii) any injury to any other property, whether mo vable or immovable or the
earnings of such person caused in any other manner.
(2) Where the right of user of any land has vested in the State Government or the
corporation, the State Government or the corporatio n, as the case may be, shall be liable
to pay, in addition to compensation, if any, compen sation calculated at twenty percent of
the market value of that land on the date of public ation of the declaration under sub-
section (1) of section-4. The market value of the l and on the said date shall be determined
by the competent authority.
Explanation .- "Market value" means the value determined on the basis of methods
as prescribed in the Bihar Land Acquisition Rehabil itation and Resettlement Policy 2007
as amended from time to time.
In addition to market value, 30% solatium on the ra tes as fixed under the
provisions of the Bihar Land Acquisition Rehabilita tion and Resettlement Policy 2007,
shall be paid but wherever the land owner gives con sent in writing, the solatium amount
shall be 60% in place of 30%.
(3) If the market value determined by the competen t authority is not acceptable
to either of the parties, an application may be mad e by the aggrieved party within thirty
days to the Court as defined under the Land Acquisi tion Act, 1894, whose decision shall
be final.
10. Deposit and payment of compensation .-(1) The amount of compensation
determined under section-9 shall be deposited by th e State Government or the
corporation, as the case may be, with the competent authority within such time and in
such manner as may be prescribed.
(2) If the amount of compensation is not deposite d within the time prescribed
under sub-section (1), the State Government or the corporation, as the case may be, shall
9
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be liable to pay interest thereon at the rate of ni ne percent per annum from the date on
which the compensation had to be deposited till the date of actual deposit.
(3) As soon as may be after the compensation has been deposited under sub-
section (1), the competent authority shall, on beha lf of the State Government or the
corporation, as the case may be, pay the compensation to the persons entitled thereto.
(4) If any dispute arises as to the apportionment of the compensation or
additional compensation or any part thereof, the co mpetent authority shall refer the
dispute to the Court as defined under the Land Acqu isition Act, 1894 and the decision of
the Court thereon shall be final.
11. Period within which compensation shall be made .- The competent authority
shall pay compensation under section-9 within a per iod of two years from the date of the
publication of the notification under section-3 and if no compensation is paid within that
period, the entire proceeding for the acquisition of right of user in land shall lapse.
Explanation .- In computing the period of two years referred to in this section, the
period during which any action or proceeding in pur suance of the said declaration is
stayed by an order of a court shall be excluded.
12. Special powers in cases of urgency .-(1) In cases of urgency, whenever the
State Government so directs, the competent authorit y, though no such award has been
made, may, on the expiration of fifteen days from t he publication of the notification
mentioned in sub-section (1) of section-3, acquire right of user in land needed for laying
of such underground pipelines. Such right of user i n the land shall thereupon vest
absolutely in the State Government, free from all encumbrances:
Provided that the competent authority shall not acquire right of user in any land or
part thereof under this sub-section without giving to the occupier thereof at least forty-
eight hours notice of its intention so to do, or su ch longer notice as may be reasonably
sufficient to enable such occupier to remove his mo vable property from such land
without unnecessary inconvenience.
(2) In every case under the preceding sub-section, the competent authority shall at
the time of taking possession, offer to the persons interested, compensation for the
standing crops and trees (if any) on such land and for any other damage caused by such
sudden dispossession; and, in case such offer is no t accepted, the value of such crops and
trees and the amount of such other damage shall be allowed in awarding compensation
for the land under the provisions herein contained.
(3) Before taking possession of any land under sub- section (1), the competent
authority shall, without prejudice to the provisions of sub-section (2)-
(a) make payment of eighty per centum of the compe nsation for such land as
estimated by him to the person interested and entitled thereto; and
(b) pay to him, unless prevented by one or more o f the contingencies
mentioned in section 9, and where the competent authority is so prevented,
the provisions of section-9, shall apply as they ap ply to the payment of
compensation under that section.
(4) The amount paid or deposited under sub-section (3), shall be taken into
account for determining the amount of compensation required to be tendered under
section-9 and where the amount so paid or deposited exceeds the compensation awarded
by the competent authority under section-9, the exc ess amount may, unless refunded
within three months from the date of competent auth ority's award, be recovered as an
arrear of land revenue.
(5) In the case of any land to which, in the opin ion of the State government the
provisions of sub-section (1) are applicable, the S tate Government may direct that the
10 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 8 /uni0905/uni0917/u0903 /uni0924 2011
provisions of section-3 shall not apply, and, if it so directs a declaration may be made
under section-4 in respect of the land at any time after the date of the publication of the
notification under section-3.
13. Competent authority to have certain powers of civil court .- The competent
authority shall have for this Act, all the powers o f a civil court while trying a suit under
the Code of Civil Procedure, 1908 (5 of 1908), in r espect of the following matters,
namely :-
(a) summoning and enforcing the attendance of any person and examining
him on oath;
(b) requiring the discovery and production of any document;
(c) recording of evidence on affidavits;
(d) requisitioning any public record from any cou rt or office;
(e) issuing commission for examination of witness es.
14. Protection for action taken in good faith .- No suit, prosecution or other legal
proceedings shall lie against any person for anythi ng which is done or intended to be
done in good faith in pursuance of this Act or any rule or notification made or issued
thereunder.
15. Bar of jurisdiction .- No civil court shall have jurisdiction to entert ain any suit
or to try any dispute or to pass any interim injunc tion in respect of any matter for which
the competent authority is empowered under this Act.
16. Punishment .-(1) Whosoever wilfully obstructs any person in do ing any of the
acts authorized under sections-5, 6 or 7 of this Ac t or wilfully fills up, destroys, damages
or displaces any trench or mark made under section- 5 or wilfully does anything
prohibited under the provision to sub-section (1) o f section-8, shall be punishable with
simple imprisonment which may extend to six months or fine or with both.
(2) Whosoever wilfully removes, displaces, damages or destroys any underground
pipeline laid, shall be punishable with rigorous im prisonment for a term which shall not
be less than one year, but which may extend to three years and shall also be liable to fine.
17. Power to remove difficulties .- If any difficulty arises in giving effect to the
provisions of this Act, the State Government may, b y an order published in the Official
Gazette, make such provision or give such direction s not inconsistent with the provisions
of this Act, as appear to it to be necessary or expedient for removing the difficulty.
18. Power to make rules .-(1) The State Government may, by notification in the
Official Gazette, make rules for carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, a s soon as may be, after it is
made, before the House of the State Legislature, while it is in session.
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
————
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/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) 404-571 +400 -/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
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