/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /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
11 1188 88 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 1931 1931 1931 1931 (( ((/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 32 32 32 32) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E, , , , /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0936/uni0941/u092C/uni0935/uni093E/uni0930,, ,, 88 88 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 20 20 20 2010 10 10 10
fof/k foHkkx
&&&&&&
vf/klwpuk,a
8 tuojh 2010
la0 ,y0th0&1&20@2009@yst% 08 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu; e]
ftlij jkT;iky fnukad 5 tuojh] 2010 dks vuqefr ns pq ds gS] blds }kjk loZlk/kkj.k dh lwpuk ds fy,
izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
ljdkj ds lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 8 /uni091C/uni0928/uni0935/uni0930/g547 2010
¼fcgkj vf/kfu;e 4] 2010½
fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 2009
izLrkouk%&pw¡fd] fcgkj jkT; esa LoRokf/kdkj vfHkys [kksa] pkSgíh] jktLo vfHkys[kksa dh izfof"V;ksa] jS ;rh
Hkwfe ds xSj&dkuwuh n[ky rFkk lkoZtfud Hkwfe ds vka ofV;ksa dh tcju csn[kyh ls leL;k,¡ mn~Hkwr gksrh gS a
vkSj blls lgh vkoaVh@cankscLr&/kkfj;ksa] jS;rksa ;k n[kydkjksa dks vuko';d ijs'kkuh gksrh gS ;
pw¡fd] jS;rksa ;k vkoafV;ksa dh fofHkUu Jsf.k;ksa ds i{k esa vkoafVr yksd Hkwfe ls lEcfU/kr fookn
vuko';d :i ls O;ogkj U;k;ky;ksa rFkk ekuuh; mPPk U; k;ky; dk vf/kdka'k dk;Z {ks= vkPNkfnr dj jgs gSa
vkSj ftudk vU;Fkk fujkdj.k jktLo izkf/kdkfj;ksa] tk s {ks=h; dk;kZy;ksa esa yxkrkj inLFkkiu RkFkk jktLO k
iz'kklu esa viuh fo'ks"kKrk dh i`"BHkwfe esa] ds }kjk fd;k tkuk pkfg, FkkA
pw¡fd] o`gÙkj lkoZtfud fgr esa ;g vko';d le>k tkrk gS fd ,sls fooknksa] tks rRdky ,oa
izHkko'kkyh <ax ls gy u gksus dh fLFkfr esa cM+s mF ky&iqFky dks tUe nsrs gaS] ds fujkdj.k ds fy, izHkk o'kkyh
rFkk nzqrxkeh la;a= dk izko/kku fd;k tk, ;
vkSj] pw¡fd] fooknksa dh izd`fr ls lEcfU/kr rF;ksa ds fo'ys"k.k esa ,slk ik;k x;k gS fd os T;knkrj
LoRokf/kdkj vfHkys[kksa ls lEc) ekeyksa] tekcUnh ds foHkktu] vkoafV;ksa@jS;rksa dh tcju csn[kyh]
lhek&fooknksa bR;kfn ls lEcfU/kr gS rFkk bl izlax esa fuEukafdr vf/kfu;eksa dk iz'kklu lekfo"V gS %
(1) fcgkj Hkwfe lq/kkj vf/kfu;e] 1950]
(2) fcgkj dk'rdkjh vf/kfu;e] 1885]
(3) fcgkj izJ;&izkIr O;fDr oklxhr dk'rdkjh vf/kfu;e] 1947]
(4) fcgkj Hkwnku ;K vf/kfu;e] 1954]
(5) fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961]
¼ 6½ fcgkj tksr lesdu ,oa [k.Mdj.k fuokj.k vf/kfu;e] 1956]
vkSj] pw¡fd] mi;qZDr vf/kfu;eksa ds rgr fooknksa d s fujkdj.k ds fy, fofHkUu eap rFkk izfØ;k,a
micfU/kr dh x;h gaS rFkk ;g vko';d eglwl fd;k tk jg k gS fd ,d ,d:i rFkk lkekU; eap] izfØ;k ,oa
la;= dk izko/kku fd;k tk, tks fooknksa ds izHkko'kkyh ,oa nqzr fujkdj.k ds y{; dks izkIr djsxk ;
Hkkjr x.kjkT; ds lkBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEu:i esa ;g vf/kfu;fer gks% —
1- laf{kIr uke] foLrkj ,oa izkjEHk A& (1) ;g vf/kfu;e fcgkj Hkwfe fookn fujkdj.k vf/kfu;e] 20 09
dgk tk ldsxkA
(2) bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
(3) ;g vf/kfu;e ljdkj ds }kjk fcgkj jkti= eas ;Fkk vf/klwfpr frfFk ls izo`Ùk gksxkA
2- ifjHkk"kk,¡ A&bl vf/kfu;e esa tcrd lanHkZ ls vU ;Fkk visf{kr u gks% ¼d½ Þl{ke izkf/kdkjÞ ls
vfHkizsr gS mi&lekgÙkkZ] Hkwfe lq/kkj ;k vU; dksbZ inkf/kdkjh] ftls vuqeaMy esa mi&lekgÙkkZ] Hkwfe lq/ kkj ds
d`R;ksa rFkk dÙkZO;ksa ds fuoZg.k dk nkf;Ro fn;k x;k gks] l{ke izkf/kdkj gksxkA
¼[k½ ^^lekgÙkkZ** ls vfHkizsr gS lEcfU/kr ftyk ds lekgÙkkZA
¼x½ ^^vk;qDr** ls vfHkizsr gS lEcfU/kr izeaMy ds v k;qDrA
¼?k½ ÞHkwfeÞ ls vfHkizsr gS ljdkjh Hkwfe] jS;rh Hk wfe] ml ij fufeZr lajpuk ;fn dksbZ gksA
¼³½ ^^vkoafVr Hkwfe** ;k ^^cUnkscLr Hkwfe** ls vfH kizsr ,slh Hkwfe ls gS tks vkoafVr ;k cUnkscLr dh tkrh
gS ;k ftlesa bl vf/kfu;e dh vuqlwph& 1 eas of.kZr vf/kfu;eksa ds rgr jS;rh vf/kdkj lekfgr gks x, gksaA
¼p½ "vkoaVh ;k cankscLrh&/kkjh " ls vfHkizsr ,slk O;fDr gS ftlds lkFk l{ke izkf/kdk j ds }kjk Hkwfe
dh cUnkscLrh dh x;h gS vFkok ,slk O;fDr ftlus bl vf /kfu;e dh vuqlwph& I eas 'kkfey fdlh vf/kfu;e esa
Hkwfe ij jS;rh vf/kdkj izkIr dj fy;k gSA
¼N½ ^^jS;r** ls vfHkizsr gS fcgkj dk'rdkjh vf/kfu; e] 1885 ds izko/kku ds rgr ifjHkkf"kr jS;rA
¼t½ ^^ljdkj** ls vfHkizsr gS fcgkj ljdkjA
¼>½ bl vf/kfu;e esa vifjHkkf"kr Þ'kCn ;k vfHkO;fDr ;ksaÞ dk ogh vFkZ gksxk tks bl vf/kfu;e dh
vuqlwph&
1 esa 'kkfey lEcfU/kr vf/kfu;eksa esa bUgsa fn;k tk,xkA
3- bl vf/kfu;e ds fofgr izfØ;k dk v/;kjksgh&izHkko gksukA&fuEufyf[kr vf/kfu;eksa] ;Fkk&
(i) fcgkj Hkwfe lq/kkj vf/kfu;e] 1950]
(ii) fcgkj dk'rdkjh vf/kfu;e] 1885]
(iii) fcgkj izJ; izkIr O;fDr oklxhr dk'rdkjh vf/kfu;e] 1947]
(iv) fcgkj Hkwnku ;K vf/kfu;e] 1954]
(v) fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961]
(vi) fcgkj tksr lesdu ,oa [k.Mdj.k fuokj.k vf/kfu;e] 1956]
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 8 /uni091C/uni0928/uni0935/uni0930/g547 2010
esa fdlh ckr ds gksrs gq;s Hkh bl vf/kfu;e esa bld s vuUrj fofgr izfØ;k mi;qZDr vf/kfu;eksa ds
rgr mBusokys fdlh fookn ds fujkdj.k esa ykxw gksxh] pw¡fd] bl vf/kfu;e esa ,sls fooknksa dks lekfgr fd ;k
x;k gS vkSj muds lek/kku ds fy, eap] izfØ;k rFkk la;a= dk izko/kku fd;k gSA
4- fookn fujkdj.k gsrq {ks=kf/kdkj rFkk izkf/kdkj A&¼1½ l{ke izkf/kdkj dks fdlh vkosnu ;k f'kdk;r ij
vFkok fdlh fofgr izkf/kdkj ;k inkf/kdkjh }kjk lanfH kZr vkosnu ij v/kksfyf[kr izdkj ds fooknksa ls mn~H kwr
fdlh eqn~ns dh lquokbZ rFkk U;k; fu.kZ; djus dk {ks=kf/kdkj rFkk izkf/kdkj gksxk %&
¼d½ bl vf/kfu;e dh vuqlwph& 1 esa 'kkfey fdlh vf/kfu;e ds rgr fdlh ds lkFk l{ke i zkf/kdkj
ds }kjk cUnkscLrh ds nLrkost ;k ipkZ fuxZr ds }kjk cUnkscLr ;k vkoafVr fdlh Hkwfe ;k mlds va'k ls fdlh
cUnkscLrh /kkjh ;k vkoaVh dh vuf/kd`r rFkk xSj&dkuwuh csn[kyh ;
¼[k½ vuf/kd`r rFkk xSj&dkuwuh csn[kyh ds U;k; fu.k Z; ds mijkUr fof/kr% lq;ksX; cUnkscLrh& /kkjh
;k vkoaVh ds i{k eas cankscLr@vkoafVr Hkwfe dk n[ky iqu% LFkkfir djuk ;
¼x½ fdlh fof/kr% lq;ksX; cUnkscLrh/kkjh@vkoaVh dh vk'kafdr csn[kyh ;
( ?k ) jS;rh Hkwfe ls lEcfU/kr mi;qZDr ¼d½] ¼[k½ rFkk ¼x½ esa mfYyf[kr ekeyksa esa dksbZ(
¼³½ Hkw&[k.M dk foHkktu ;
¼p½ ekufp=@losZ ekufp= lfgr LoRokf/kdkj vfHkys[k esa dh x;h izfof"V esa la'kks/ku(
¼N½ fdlh O;fDRk ds vf/kdkjksa dk iz[;kiu(
¼t½ lhek&fookn(
¼>½ vuf/kd`r lajpuk fuekZ.k( rFkk
¼´½ l{ke izkf/kdkj esa U;kf;d fopkjk/khurk ds nkSj ku vUrj.kA
¼2½ l{ke izkf/kdkj dks vuqlwph&1 esa 'kkfey fdlh vf /kfu;e ds rgr vfUre :i ls lekIr ,oa
U;k;fu.khZr dk;Zokgh ds iqufoZyksdu ;k fQj ls izkjE Hk djus dk {ks=kf/kdkj ugha gksxkA l{ke izkf/kdkj] vius
lkeus yk, x, fooknksa ds fujkdj.k ds fy, bl vf/kfu; e dh vuqlwph&1 esa 'kkfey vf/kfu;eksa esa vfUre
vkns'k ikfjr djus esa l{ke izkf/kdkjksa }kjk ikfjr vkns'k ds vk/kkj ij vius vf/kdkjksa dk iz;ksx djsxkA
¼3½ l{ke izkf/kdkj dks vkoaVh@cUnkscLr/kkjh ;k fdlh jS;r ds fdUgha u, vf/kdkjksa] tks vcrd
fu/kkZfjr ugha gq, gS rFkk ftUgsa vuqlwph&1 esa 'kk fey fdlh vf/kfu;e ds izko/kkuksa ds vuqlkj fu/kkZfj r gksuk
vko';d gksrk gS] dk U;k; fu.kZ; djus dk vf/kdkj ugha gksxkA
ijUrq tgk¡ vkoaVh] cUnkscLrh/kkjh ;k jS;r ds vf/kdkj vuqlwph&1 esa 'kkfey vf/kfu;eksa esa fdlh esa iwoZ
ls fu/kkZfjr gSa] l{ke izkf/kdkj dks mi&/kkjk ¼1½ esa mfYyf[kr ekeyksa ls lEcfU/kr oknksa dks lquus dk {ks=kf/kdkj
gksxkA
¼4½ ;Fkk mi;qZDr mi&/kkjk ¼2½ rFkk ¼3½ esa fdlh ckr ds gksrs gq, Hkh ;fn vuqlwph&1 esa 'kkfey
vf/kfu;eksa esa ls fdlh esa vkoaVh@cUnkscLrh&/kkjh ;k jS;r ds vf/kdkjksa ds fu/kkZj.k dk dksbZ izko/kk u ugha fd;k
x;k gS rFkk nkok fd;s x;s vf/kdkj dks vc Hkh fu/kkZfjr fd;k tkuk gS] l{ke izkf/kdkj ,sls vf/kdkj dks vfUre
:i ls fu/kkZfjr dj nsxkA
¼5½ tgka dgha Hkh l{ke izkf/kdkj dks ;g izrhr gksrk gS fd mlds le{k nk;j okn esa LoÙo
U;k;&fu.khZr djus dk laf'y"V iz'u fufgr gS] og dk;Z okgh cUn dj nsxk rFkk i{kdkj mfpr O;ogkj
U;k;ky; ds le{k mipkjksa dh ;kpuk ds fy, LorU= gksaxsA
5- l{ke izkf/kdkj eas O;ogkj U;k;ky; dh 'kfDr;ka gksukA&fuEukafdr ekeyksa esa tkap djkus eas l{ke
izkf/kdkj dks ogh 'kfDr;ka gksxha tks flfoy izfØ;k lafgrk] 1908 ¼1908 dk
V½ ds rgr fdlh U;k;ky; esa
fofgr gaS %&
¼d½ 'kiFk&i=ksa ds }kjk lk{; dh izfof"V(
¼[k½ fdlh O;fDr dh mifLFkfr lqfuf'pr djkus ds fy, lEeu fuxZr djuk vkSj 'kiFk ij
mldk ijh{k.k djuk(
¼x½ nLrkostksa dk miLFkkiu ck/;dkjh cukuk
;
¼?k½ O;; dk vkns'k ikfjr djuk ;
¼³½ fdlh izfrosnu dh ekax djuk vkSj LFkkuh; tkap dk vkns'k nsuk ; rFkk
¼p½ LFkkuh; tkap ds fy, deh'ku fuxZr djuk ;k lkf{k;ksa ds ijh{k.k dk vkns'k nsukA
6- dfri; ekeyksa esa jkT; dk vfuok;Z i{kdkj gksuk A&rRle; izo`Ùk fdlh fof/k ds fdlh izko/kku esa
fdlh ckr ds vUrfoZ"V gksus ij Hkh] flfoy izd`fr ds lHkh ekeyksa esa] ftlesa dksbZ Hkwfe ;k mldk va'k lEcfU/kr
gks] vkSj ftlesa okn dk ,d i{kdkj vf/kfu;e dh /kkjk &2 ds rgr ,d vkoaVh ;k cUnkscLrh&/kkjh gks] jkT;
,d vfuok;Z i{k gksxkA
7- dk;Zokgh dk laf{kIr fuiVkjk A&bl vf/kfu;e ds rg r lkjh dk;Zokfg;ka vf/kfu;e ds izko/kkuksa
rFkk vf/kfu;e ds v/khu fufeZr fu;eksa ds vuq:i ljljh rkSj ij fu"ikfnr dh tk,axhA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 8 /uni091C/uni0928/uni0935/uni0930/g547 2010
8- vf/kfu;e ds v/khu dh x;h dkjZokbZ dk laj{k.k A& (1) bl vf/kfu;e ;k blds rgr fufeZr fu;eksa
ds vuqlj.k esa lfnPNk iwoZd fd, x, ;k fd, tkus ds f y, vHkhfIlr fdlh dk;Z ds fy, fdlh O;fDr ds
fo:) dksbZ okn] vfHk;kstu ;k vU; dkuwuh dk;Zokgh la/kkfjr ugha dh tk,xh A
(2) vf/kfu;e ds fdlh izko/kku ds dkj.k gq, uqdlku] ;k lEHkkfor uqdlku ;k gks pqdh ;k lEHkkfor
fdlh {kfr vFkok bl vf/kfu;e ;k blds rgr fufeZr fu;eksa ds vuq lj.k esa lfnPNkiwoZd fd, x, ;k fd,
tkus ds fy, vHkhfIlr fdlh dk;Z ds fy, jkT; ds fo:) dksbZ okn ;k dkuwuh dk;Zokgh la/kkfjr ugha dh
tk,xhA
9- fooknksa dk Rofjr fujkdj.k A& ¼1½ l{ke izkf/kdk j fooknksa ds Rofjr fujkdj.k ds fy, gj laHko
dne mBk,xk vkSj vius le{k okn nk;j gksus dh frfFk l s vf/kdre rhu ekgksa ds vUnj mldk vfUre
U;k;&fu.kZ; lqfuf'pr djsxkA
(2) l{ke izkf/kdkj i{kdkjksa dks fcuk leqfpr dkj.k crk, LFkxu dh vuqefr ugha nsxkA
(3) fcuk leqfpr dkj.k ds fofufnZ"V vof/k esa fu"iknu dh foQyrk esa mlds fo:) vuq'kklfud
dkjZokbZ dh tk ldsxhA
10- bl vf/kfu;e ds v/khu nk;j oknksa dk laKku A&
(1) vuqlwph&2 esa mfYyf[kr U;k;ky;ksas ds
vfrfjDr vU; dksbZ U;k;ky; bl vf/kfu;e ds v/khu nk;j fdlh ekeys dk laKku ugha ysxkA
(2) vuqlwph& 2 esa mfYyf[kr U;k;ky;ksa ls fHkUu fdlh U;k;ky; esa f opkjk/khu dksbZ dk;Zokgh rFkk
ftlesa mBk, x, eqn~ns bl vf/kfu;e ds v/khu fdlh okn ds eqn~nksa ds leku gksa] mi'kfer gks tk,xhA
11- n.Mkf/kdkjh dks lUnHkZuA& l{ke izkf/kdkj ds le {k fdlh dk;Zokgh ds nkSjku ;fn og lUrq"V gS
fd fdlh i{kdkj us dksbZ vkijkf/kd d`R; fd;k gS ;k ' kkfUr Hkax gksus dh laHkkouk gks] og mls naM izfØ;k
lafgrk ds izko/kkuksa ds rgr fu"iknukFkZ l{ke n.Mkf/kdkjh ds U;k;ky; dks lUnfHkZr dj ldsxkA
12- l{ke izkf/kdkj ds Åij v/kh{k.k] i;Zos{k.k rFkk fu;a=.k djus ds fy, lekgÙkkZ dh 'kfDrA&
(1) l{ke izkf/kdkj izfr rhu ekg ij lekgÙkkZ dks] fu;e e as fofgr vkof/kd izfrosnu lefiZr djsxk]
ftleas mlds }kjk fujkdj.k fd, x, fooknksa dh lwpuk,¡ jgsaxhA
(2) lekgÙkkZ fdlh l{ke izkf/kdkj ls mlds le{k nk;j oknk sa ds vfUre U;k; fu.kZ; ds lEcU/k eas
le;≤ ij izfrosnu dh ekax dj ldsxkA
(3) lekgÙkkZ l{ke izkf/kdkj ds lEcfU/kr fØ;kdykiksa dh leh{kk le;≤ ij djus ds fy,
LorU= gksxk rFkk ;fn leh{kk ls lekgÙkkZ lUrq"V gS fd oknksa dk fcuk i;kZIr dkj.k ds Rofjr fu"iknu ugha gks
jgk gS] rks og vko';d dk;kZFkZ rRdky ekeys dh lwpuk ljdkj dks nsxkA
13- fookn fujkdj.k dh izfØ;k A& (1) dksbZ O;fFkr O;fDr l{ke izkf/kdkj] ftlds {ks=kf/kdk j eas
fookfnr Hkwfe ;k lajpuk vofLFkr gS] ds le{k vkosnu ;k f'kdk;r ntZ dj ldsxkA
(2) vkosnu ;k f'kdk;r izkIr gksus ij l{ke izkf/kdkj lEc fU/kr i{kdkjksa dks] uksfVl izkfIr dh frfFk
ls mudk mÙkj ;k nLrkosth lk{;] ;fn dksbZ gks] nk;j djus ds fy, ,d i{k dk le; nsrs
gq,] uksfVl fuxZr djsxkA
(3) izfroknh }kjk mÙkj nk;j gksus ds ckn] l{ke izkf/kdk j vkosnd ;k f'kdk;rdÙkkZ dks] mldk
izR;qÙkj] nLrkosth lk{;] ;fn dksbZ gks rFkk lkf{k;k sa] ;fn dksbZ gksa] ftudk og ijh{k.k djuk
pkgrk gks] dh lwph nk;j djus ds fy, ,d lIrkg dk le; nsxkA
(4) vfHkopu dh lekfIr gksus ds mijkUr] l{ke izkf/kdkj i{kdkjksa dh lquokbZ djsxk vkSj ;fn dksbZ
vfrfjDr lk{; ;k LFkkuh; tkap vko';d u gks] rks i{kdkjksa dh vfHkopuksa ds vk/kkj ij okn
dk fu"iknu djsxkA
(5) ;fn LFkkuh; tkap dh vko';drk gks] l{ke izkf/kdkj Lo; a tkap dj ldsxk vFkok fdlh vU;
yksd lsod ;k vf/koDrk dks LFkkuh; tkap lapkfyr djus vkSj izfrosnu lefiZr djus ds
fy, izkf/kd`r dj ldsxkA l{ke izkf/kdkj LFkkuh; tkap ds fy, deh'ku Hkh fuxZr dj
ldsxkA
(6) ;fn l{ke izkf/kdkj lkf{k;ksa ds ijh{k.k dks vko';d le>rk gS rks og fookn ds i{kdkjksa dks
vkosnu ;k f'kdk;r ds i{k eas rFkk mlds [kaMu eas] l kf{k;ksa dks izLrqr djus dk volj
miyC/k djk,xkA l{ke izkf/kdkj lqfuf'pr djsxk fd foo kn ds i{kdkjksa ds }kjk lk{kh fcuk
fdlh vuqfpr foyEc ds izLrqr fd, tk,a rFkk og ;g Hkh lqfuf'pr djsxk fd lkf{k;ksa dk
ijh{k.k fnu izfrfnu ds vk/kkj ij fd;k tk,A
(7) l{ke izkf/kdkj lquokbZ ds lekiu] LFkkuh; tkap] ;fn d ksbZ gks] ds voyksdu rFkk lkf{k;ksa] ;fn
dksbZ gkas] ds ijh{k.k ds ckn vfUre :i ls i{kdkjksa dks lqusxk rFkk fof/k ds vuq:i mfpr
vkns'k ikfjr djsxkA
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 8 /uni091C/uni0928/uni0935/uni0930/g547 2010
(8) l{ke izkf/kdkj] tgka og oknksa dk laKku fdlh fofgr izkf/kdkj ;k inkf/kdkjh }kjk lanHkZu djus
ij ysrk gS] ogka Hkh mi;qZDr izfØ;k dk vuqlj.k djsxkA
(9) l{ke izkf/kdkj vk'kafdr] vuf/kd`r rFkk xSj&dkuwuh c sn[kyh vFkok fooknh Hkwfe ij fufeZr
lajpuk ds vuf/kd`r rFkk xSj dkuwuh rksM+s tkus dh fL Fkfr esa] vUrfje fu"ks/kkKk ikfjr dj
ldsxkA
(10) l{ke izkf/kdkj rdZiw.kZ vkns'k ikfjr dj oknksa dk fu"iknu djsxkA
(11) foLr`r fookn fujkdj.k izfØ;k ljdkj ds }kjk mi;qDr fu;e fufeZr djds fofgr dh tk,xhA
14- vk;qDr ds le{k vihy A& (1) l{ke izkf/kdkj ds }kjk ikfjr fdlh vkns'k ls O;fFkr dksbZ i{kdkj
vkns'k dh frfFk ls rhl fnuksa dh vof/k esa] vk;qDr] ftlds {ks=kf/kdkj esa vkns'k ikfjr gqvk gks] ds le{k vihy
nk;j dj ldsxk(
ijUrq vk;qDr] ;fn og lUrq"V gks fd vihykFkhZ }kjk rhl fnuksa ds vUnj vihy nk;j u dj ikus dk
leqfpr vk/kkj gS rks] rhl fnuksa dh vof/k ls Åij] i qu% rhl fnuksa rd mls foLrkfjr djds vihy dks izkIr
rFkk fu"ikfnr dj ldsxkA
(2) vihy izkIr gksus ij] vk;qDr fooknh i{kkas dks mifLF kfr rFkk vihy dk mÙkj] ;fn dksbZ gks]
lefiZr djus ds fy, 15 fnuksa dk le; nsrs gq, uksfVl fuxZr djsxkA
(3) rnqijkUr vk;qDr] vihy lquus dh dkjZokbZ djsxk rFkk tSlk og fof/k ds vuq:Ik le>s] l{ke
izkf/kdkj ds vkns'k dks Lohd`r] la'kksf/kr] vLohd`r ;k lEiq"V djus dk vkns'k] ikfjr djsxkA
(4) vk;qDr ds }kjk ikfjr vkns'k vfUre gksxk rFkk fdlh vU; izkf/kdkj ds le{k dksbZ vkSj vihy ;k
fjohtu ugha yk;k tk ldsxkA
15- l{ke izkf/kdkj ds }kjk ikfjr vkns'k dk fØ;kUo; uA&vihy esa ikfjr fdlh vkns'k] ;fn dksbZ gks]
ds v/;/khu] l{ke izkf/kdkj vius }kjk ikfjr vkns'k dk fØ;kUo;u djk,xk(
ijUrq ;fn fofgr vof/k ds vUrxZr vihy nk;j ugh agq bZ gks rks og dfFkr vkns'k dks ;k rks Lo;a
fØ;kfUor djus dh dkjZokbZ djsxk] ;k fdlh vU; inkf/k dkjh vFkok deZpkjh dks mls fØ;kfUor djus ds fy,
izkf/kd`r djsxkA
16- fookfnr Hkwfe ij [kM+h Qlyksa dh dqdhZ
A& (1) l{ke izkf/kdkj] ;fn og lUrq"V gks] fd fookfnr
Hkwfe ij [kM+h Qly dks U;k; ds fgr esa tCr fd;k tkuk vko';d gS] rks og leqfpr vkns'k ikfjr djsxk vkSj
fookfnr Hkwfe ij [kM+h Qly dks tCr dj ysxkA
(2) l{ke izkf/kdkj vius le{k dk;Zokgh dh yfEcrkoLFkk ea s [kM+h Qly ds foØ; dk vkns'k ns
ldsxk rFkk foØ; ls izkIr jkf'k okn fu"iknu i;ZUr lj dkjh [kkrs esa j[kh tk,xh vkSj okn esa] vihy eas ik fjr
vkns'k] ;fn dksbZ gks] ds v/;/khu mldss }kjk ikfjr vkns'k ds vuq:i i{kdkjkssa dks foØ; ls izkIr jkf'k ifjnÙk
dj nh tk,xhA
17- fu;e cukus dh ljdkj dh 'kfDr A&¼1½ ljdkj ljdkj h jkti= esa vf/klwpuk ds }kjk bl
vf/kfu;e ds iz;kstuksa dks fØ;kfUor djus ds fy, fu;e 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 ljljh fu"iknu 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(
¼iv ½ fdlh /kujkf'k ds ljdkjh ys[kk esa tek fd, tkus dh jhfr(
¼v½ LFkkuh; tkap ds fy, fu;qDr deh'ku dh 'kfDr;ka(
¼ vi ½ vfHkys[kksa ,ao iaft;ksa ds la/kkj.k ,oa uksfVlksa dk izn'kZu(
¼ vii ½ nk;j vkosnu ;k f'kdk;r nTkZ djus dh jhfr(
¼viii ½ dksbZ vU; ekeyk ftls fofgr fd;k tkuk vko';d gks ;k ftls fofgr fd;k tk ldrk gksA
vuqlwph&1
1 fcgkj Hkwfe lq/kkj vf/kfu;e] 1950
2 fcgkj dk'rdkjh vf/kfu;e] 1885
3 fcgkj izJ; izkIr O;fDr oklxhr dk'rdkjh vf/kfu;e] 1947
4 fcgkj Hkwnku ;K vf/kfu;e] 1954
5 fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k ,oa vf/k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961
6 fcgkj tksr lesdu ,oa [k.Mdj.k fuokj.k vf/kfu;e] 1956
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 8 /uni091C/uni0928/uni0935/uni0930/g547 2010
vuqlwph&2
Øekad U;kf;d {ks=kf/kdkj dk ewy U;k;ky; vihyh; U;k;ky;
1 2 3
1 mi l ekgÙkkZ Hkwfe lq/kkj vk;qDÙk
8 tuojh 2010
la0 ,y0th0&1&20@2009@09 yst%A&fcgkj fo/kku eaMy }k jk ;Fkkikfjr vkSj jkT;iky }kjk fnukad
5 tuojh 2010 dks vuqer fcgkj Hkwfe fookn fujkdj.k v f/kfu;e] 2009 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{kk tk;sxk%&
[Bihar Act 4, 2010]
The Bihar Land Disputes Resolution Act, 2009
Preamble :- Whereas, in the State of Bihar, disputes relatin g to record of rights,
boundaries, entries in revenue records, unlawful oc cupation of raiyati land and forcible
dispossession of allottees and settlees of public l and, generate problems and cause
unnecessary harassment to bonafide allotees/settlees, raiyats or occupants;
WHEREAS , such disputes with respect to raiyati land or pub lic land allotted in
favour of different classes of allottees are unnece ssarily occupying major space of Civil
Courts and Hon’ble High Court and which should othe rwise have been resolved by the
Revenue Authorities, who may be better equipped to deal with such disputes having
regard to their continued presence in the field off ices and their expertise in Revenue
Administration,
WHEREAS , in larger public interest it is deemed necessary to provide for effective
and speedy mechanism to resolve such disputes which give rise to major turbulence if not
addressed immediately and effectively;
AND , WHEREAS , it has been found in analysis of data relating to nature of disputes
that they mostly appertain to matters connected wit h the record of rights, partition of
jamabandi, forcible dispossession of allottees / ra iyats, boundary disputes etc. and in this
context, the administration of the following Acts is involved:
(1) The Bihar Land Reforms Act, 1950,
(2) The Bihar Tenancy Act, 1885,
(3) The Bihar Privileged Persons Homestead Tenancy Act, 1947,
(4) The Bihar Bhoodan Yagna Act, 1954,
(5) The Bihar Land Reforms (Fixation of Ceiling and Acquisition of Surplus Land)
Act, 1961,
(6) The Bihar Consolidation of Holdings and Prevent ion of Fragmentation Act,
1956,
AND,Whereas, different forums and procedures have b een provided for the
resolution of disputes under the above referred Ac ts and it is considered expedient to
provide a uniform and common forum, procedure and m echanism which would achieve
the objective of effective, efficacious and speedy resolution of disputes.
Be it enacted by the Legislature of the State of the Bihar in the Sixtieth 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 Act, 2009.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force from such date as noti fied by the
Government in the Bihar Gazette.
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2. Definitions. - In this Act, unless the context otherwise requires:
(a) “Competent Authority” shall be Deputy Collector Land Reforms
or any officer assigned to discharge the functions and duties of
Deputy Collector Land Reforms in the Sub-division.
(b) “Collector” connotes the Collector of the concern ing district.
(c) "Commissioner" connotes the Commissioner of the c oncerning
Division.
(d) "Land" connotes Government land, raiyati land, wi th structure, if
any.
(e) “Allotted Land or Settled Land” connotes the la nd which is
allotted or settled or on which raiyati rights have accrued under
any of the Acts mentioned in Schedule-1 to this Act.
(f) “Allottee or Settlee” connotes the person with w hom land has
been settled by the competent authority or the pers on who has
acquired raiyati rights over the land, under any of the Acts
contained in Schedule-1 to this Act.
(g) “Raiyat” connotes a raiyat as defined under the p rovision of the
Bihar Tenancy Act, 1885.
(h) “Government” means Government of Bihar.
(i) “Words or expressions” not defined in this Act sh all have the same
meaning as assigned in the respective Acts containe d in Schedule-
1 to this Act.
3. Overriding effect of procedure prescribed under this Act.- Notwithstanding
anything contained in the following Acts, namely,
(i) The Bihar Land Reforms Act, 1950
(ii ) The Bihar Tenancy Act, 1885
(iii ) The Bihar Privileged Persons Homestead Tenancy Ac t, 1947
(iv ) The Bihar Bhoodan Yagna Act, 1954
(v) The Bihar Land Reforms (Fixation of Ceiling and A cquisition of
Surplus Land) Act, 1961
(vi ) The Bihar Consolidation of Holdings and Preventio n of
Fragmentation Act, 1956
the procedure prescribed hereinafter, in this Act, shall be applicable for resolution
of any dispute arising out of or under any of the a foresaid Acts to the extent this Act has
covered such disputes and has provided forum, proce dure and mechanism for their
resolution.
4. Jurisdiction and authority to resolve disputes.- (1) The competent authority
shall have jurisdiction and authority to hear and a djudicate, on an application or
complaint or on any application referred to by a pr escribed authority or officer, any issue
arising out of following types of disputes:-
(a) Unauthorised and unlawful dispossession of any se ttlee or allottee
from any land or part thereof, settled with or allo tted to him under
any Act contained in Schedule-1 to this Act by issu ance of any
settlement document/parcha by a competent authority;
(b ) Restoration of possession of settled / allotted l and in favour of
legally entitled settlee/ allottee or his successor s/heirs, upon
adjudication of unauthorized and unlawful dispossession;
(c) Threatened dispossession of a legally entitled se ttlee/ allottee;
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(d) Any of the matters enumerated in (a), (b) and (c) above
appertaining to raiyati land.
(e) Partition of land holding;
(f) Correction of entry made in the record of rights including
map/survey map.
(g) Declaration of the right of a person;
(h) Boundary disputes;
(i) Construction of unauthorized structure; and
(j) Lis pendens transfer .
(2) The competent authority shall not have jurisdic tion to review or reopen any
finally concluded and adjudicated proceeding under any of the Acts contained in
Schedule-1. The competent authority shall exercise his authority for resolving the dispute
brought before him on the basis of any final order passed by any of the authorities
empowered to do so in the Acts contained in Schedule-1 of this Act.
(3) The competent authority shall not have jurisdic tion to adjudicate any fresh
rights of allottee / settlee or a raiyat which is n ot yet determined and is required to be
determined in accordance with provisions contained in any of the Acts contained in
Schedule-1:
Provided that where rights of allottee / settlee or raiyat are already determined
under any of the Acts contained in Schedule-1, the competent authority shall have
jurisdiction to entertain cases appertaining to matters enumerated in sub-section (1).
(4) Notwithstanding anything contained in sub-secti on (2) and (3) hereinabove, if
no provision is made in any of the Acts contained i n Schedule-1 for determination of
rights of allottee / settlee or raiyat and claimed right is yet to be determined, it shall be
open to the competent authority to finally determine such right.
(5) The competent authority, wherever it appears to him that the case instituted
before him involves complex question of adjudicatio n of title, he shall close the
proceeding and leave it open to parties to seek rem edies before the competent Civil
Court.
5. Competent authority to have powers of Civil Court .- The competent authority
shall have the same powers in making enquiries unde r this Act, as are vested in a court
under the Code of Civil Procedure, 1908 (V of 1908), in trying a suit, in respect of :
(a) admission of evidence by affidavits;
(b) to issue summons for ensuring the attendance of any person and examining
him on oath;
(c) compelling the production of documents;
(d) award of cost;
(e) to call for any report or order for local enquiry; and
(f) to issue commission for local enquiry or order examination of witnesses.
6. State to be a necessary party in certain cases .- Notwithstanding anything
contained in any provision in any law for the time being in force, in all cases of civil
nature, concerning a land or a portion thereof, and in which one of the parties to the case
is an allottee or settlee under Section-2 of the Act, the State shall be a necessary party.
7. Summary disposal of proceeding .- All proceedings under the Act shall be
disposed off summarily in accordance with the provi sions of the Act and Rules framed
under the Act.
8. Protection of action taken under the Act .- (1) No suit, prosecution or other
legal proceeding shall be maintained against any pe rson for anything which is in good
faith done or intended to be done in pursuance of this Act or any rules made thereunder.
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(2) No suit or other legal proceeding shall be ma intained against the State for
any damage caused, or likely to be caused, or any i njury suffered or likely to be suffered
by virtue of any provision of the Act or by anythin g in good faith done or intended to be
done in pursuance of this Act or any rules made thereunder.
9. Expeditious Resolution of Disputes .- (1) The competent authority shall take all
possible steps for expeditious resolution of disput es and shall ensure final adjudication
within a maximum period of three months from the da te of the institution of the case
before him.
(2) The competent authority shall not allow adjourn ment to the parties without
sufficient cause.
(3) Failure to dispose off within stipulated period without sufficient cause may
call for disciplinary action against him.
10. Cognizance of cases filed under this Act .-(1) No other Court except the Courts
mentioned in Schedule-2 shall take cognizance of a case filed under this Act.
(2) Any proceeding lying in a court other than th e ones mentioned in Schedule-1
of the Act in which the issues raised are the same as the issues in a case under this Act,
shall abate.
11. Reference to Magistrate.- In course of proceed ing before the competent
authority if he is satisfied that any of the partie s has committed a criminal act or there is
likely to be breach of peace, he may refer it to th e court of competent Magistrate for
proceeding in accordance with provisions contained in the Criminal Procedure Code.
12. Power of Collector to exercise superintendence , supervision and control over
the competent authority.- (1) The competent author ity shall submit periodical report, as
prescribed in the rules, every three months to the Collector furnishing informations
therein regarding disputes resolved by him.
(2) The Collector may call for a report from a comp etent authority from time to
time relating to final adjudication of cases instituted before him.
(3) It shall be open to the Collector to review the related functioning of the
competent authority from time to time and if on rev iew the Collector is satisfied that
cases are not being disposed off expeditiously with out sufficient cause he shall
immediately report the matter to the Government for necessary action.
13. Procedure for resolution of disputes.- (1) Any aggrieved person may file an
application or complaint before the competent autho rity within whose jurisdiction the
disputed land or structure is situated.
(2) On receipt of the application or complaint, th e competent authority shall
proceed to issue notice to the parties concerned al lowing them a fortnight's time from
receipt of the notice to file their response and documentary evidence, if any.
(3) After the response is filed by the opposite pa rty, the competent authority may
allow one week's time to the applicant or the compl ainant to file his rejoinder,
documentary evidence, if any, and a list of witnesses, if any, to be examined by him.
(4) After completion of the pleading, the competen t authority shall hear the
parties and dispose off the case on the basis of pl eading of the parties if no further
evidence or local enquiry is needed.
(5) If local enquiry is required, the competent au thority may himself hold the
enquiry or authorise any other public servant or Ad vocate to conduct the local enquiry
and submit the report. The competent authority may also issue commission for local
enquiry.
(6) If the competent authority considers it necess ary to examine witnesses then he
shall afford opportunity to the parties to dispute to produce witnesses in support of the
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application or complaint and in rebuttal thereof. The competent authority shall ensure that
witnesses are produced by the parties to the disput e without undue delay and shall also
ensure that the examination of witnesses is conducted on day to day basis.
(7) The competent authority, on conclusion of the hearing, perusal of report of
local inquiry if any, and on examination of witness es if any, shall finally hear the parties
and pass appropriate order in accordance with law.
(8) The competent authority shall follow the above procedure where he takes
cognizance of cases on reference made by a prescribed authority or officer.
(9) The competent authority may pass an interim or der of injunction in case of
threatened, unauthorised and unlawful dispossession or unauthorized and unlawful
demolition of structure constructed over the land in dispute.
(10) The competent authority shall dispose off cas es by passing a reasoned order.
(11) Detailed dispute resolution procedure shall b e prescribed by the Government
by making suitable rules.
14. Appeal before the Commissioner .—(1) Any party aggrieved by the order
passed by the competent authority may file an appea l before the Commissioner within
whose jurisdiction the order has been passed, withi n a period of thirty days from the date
of the order.
Provided that the Commissioner may receive and disp ose off the appeal beyond
the period of thirty days by extending it by anothe r thirty days if he is satisfied that there
was sufficient cause for not filing the appeal within thirty days.
(2) On receipt of appeal, the Commissioner shall im mediately cause notice to be
issued to the contesting parties allowing 15 days t ime for appearance and submit reply to
the appeal, if any.
(3) The Commissioner shall thereafter proceed to he ar the appeal and may pass
such order allowing, modifying, reversing or affirm ing the order passed by the competent
authority as he may deem fit in accordance with law.
(4) The order passed by the Commissioner shall be f inal and no further appeal or
revision shall lie before any other authority.
15. Execution of the order passed by the competent auth ority. - The competent
authority shall execute the order passed by him subject to order, if any, passed in appeal.
Provided that if no appeal is filed within the pres cribed period he shall proceed to
execute the said order either himself or authorise any other officer or employee to execute
the same.
16. Attachment of standing crop over the disputed land .- (1) The competent
authority may, if he is satisfied, that standing crop over the disputed land is required to be
attached in the interest of justice, he may pass ap propriate order and attach the standing
crop over the disputed land.
(2) The competent authority may order the sale of s tanding crop during the
pendency of a proceeding before him and the sale pr oceeds shall be kept in Government
account until disposal of the case and subsequently , the sale proceeds shall be delivered
to the parties in terms of order passed by him, subject to order, if any, passed in appeal.
17. Power of the Government to make rules.- (1) The Government may, by
notification in the Official Gazette, make rules to carry out the purposes of the Act.
(2) In particular and without prejudice to the gene rality of the foregoing powers
the rules may provide for all or any of the following matters, namely:-
(i) the manner in which summary disposal of proceed ing;
(ii) the manner in which reports and returns are to be submitted by the
competent authority;
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(iii) the manner in which applications shall be hea rd by the competent
authority;
(iv) the manner in which any amount shall be deposi ted in the Government
account;
(v) the powers of the Commission appointed for loca l enquiry;
(vi) the maintenance of records and registers and d isplay of notices;
(vii) the manner in which application or complaint shall be filed;
(viii) any other matter which is required to be, or may be, prescribed.
Schedule-1
1. The Bihar Land Reforms Act, 1950
2. The Bihar Tenancy Act, 1885
3. The Bihar Privileged Persons Homestead Tenancy Act, 1947
4. The Bihar Bhoodan Yagna Act, 1954
5. The Bihar Land Reforms (Fixation of Ceiling and Acquisition of Surplus
Land) Act, 1961
6. The Bihar Consolidation of Holdings and Preventi on of Fragmentation
Act, 1956
Schedule-2
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 32-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in
S. No. Court of Original Jurisdiction Court of Appe al
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1 Deputy Collector Land Reforms Commissioner Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.