LexThe DIGHA ACQUIRED LAND SETTLEMENT ACT., 2010
Bihar · state statute
Open in Lexace · Ask the AI about this act
/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
66 66 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 /uni0935/uni0948/uni0936/uni093E/uni0916 1932 1932 1932 1932 (( ((/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 291 291 291 291) ) ) ) /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,, ,, 26 26 26 26 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 20 20 20 2010 10 10 10
fof/k foHkkx
&&&&&&&&&
vf/klwpuk,a
26 vizhy 2010
la0 ,y0th0&1&16@2010@yst&132 —fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 12 vizhy 2010 dks vuqefr ns pqds gSa] blds }kjk loZlk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
ljdkj ds lfpoA
[fcgkj vf/kfu;e 14] 2010 ]
nh?kk vftZr Hkwfe cUnkscLrh vf/kfu;e] 2010
izLrkouk izLrkouk izLrkouk izLrkouk%& p¡wWafd] ukxfjdksa ds fy;s 'kgjh vkokl dh lqfo/kk,¡ fodflr djus rFkk miyC/k djus ds mís'; ls f cgkj
jkT; vkokl cksMZ] dkuwuh fudk;] ds fy;s iVuk uxj fux e ds varxZr nh?kk esa fcgkj ljdkj }kjk 1024-52 ,dM+ Hkwfe vftZr dh
x;h Fkh]
p¡wWafd] dfri; Hkw&/kkfj;ksa }kjk vtZu izfØ;k dks pqu kSrh nh x;h Fkh vkSj ekeyk Hkkjr ds mPpre U;k;ky; rd x;k]
ftlesa vtZu dh izfØ;k dkss lgh Bgjk;k x;k]
p¡wWafd] vtZu iwjk fd;k x;k Fkk vkSj vf/kfu.kZ; lquk ;k x;k Fkk]
p¡wWafd] vtZu vkSj fodkl dh ykxr dks iwjk djus ds f y;s cksMZ us dfri; fucaZ/kuksa vkSj 'kRrksaZ ij foRrh ; laLFkkuksa ls
C;kt ;qDr _.k fy;k]
p¡wWafd] cksMZ us vtZu ykxr en esa yxHkx 17-42 djksM + #i;s dh jkf'k lekgj.kky;] iVuk esa tek dh gS]
p¡wWafd] vtZu dh yach izfØ;k ds nkSjku rFkk vtZu ds ckn Hkh iwoZ ds Hkw&Lokfe;ksa us] bl ckr ds gksrs g q, Hkh fd ,sls
Hkw&/kkfj;ksa dks varfje Hkwfe esa dksbZ gd ugha gS] vizkf/kd`r <ax ls vftZr Hkwfe ds fofHkUu Hkkxksa d k dCtk egkuxjksa esaa jftLVªhd`r
varj.k foys[k ds ek/;e ls vFkok odkyrukek ds ek/;e ls vFkok fdlh vU; fyf[kr fy[kr ds ek/;e ls fofHkUu lg dkjh
lfefr;ksa dks@O;fDr;ksa dks lkSai fn;k]
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 26 /uni0905/u0942/uni0940/uni0932 2010
p¡wWafd] chrs le; esa mDr vftZr Hkwfe dk yxHkx 600 , dM+ dk cM+k fgLlk vizkf/kd`r <ax ls ,slh lkslkbVh@O; fDr;ksa
}kjk n[ky dj fy;k x;k gS vkSj os edku cukdj mlesa jg jgs gSa]
p¡wWafd] flok; NksVs {ks= esa ;=&r= vizkf/kd`r fuek Z.k ds] 'ks"k vftZr Hkwfe esa ls yxHkx 400 ,dM+ esa ls vf/kdka'kr%
vizkf/kd`r fuekZ.k ls eqDr gS]
p¡wWafd] vftZr Hkwfe ij izLrkfor vkokl ;kstuk ds fu" iknu esa jkT; ljdkj vkSj bldh ,tsafl;ksa dh vksj ls fuf"Ø;rk
cjrs tkus dk vfHkdFku djrs gq, ,d lkekftd laxBu us o"kZ 1987 esa iVuk mPp U;k;ky; ds le{k yksd fgr eqdnek nk; j
fd;k x;k Fkk]
p¡wWafd] iVuk mPp U;k;ky; us vizkf/kd`r vf/kHkksfx;k sa dks gVkus rFkk vftZr Hkwfe ls dkVdj cuk;s x;s Hk w&[kaMksa dk
vkoaVu fofHkUu dksfV;ksa ds vkosndksa dks djus ds l aca/k esa rFkk vftZr Hkwfe ij izLrkfor vkokl ;kstuk ds fu"iknu ds laca/k esa
le;≤ ij vusd vkns'k ikfjr fd;k vkSj rnuqlkj iVuk m Pp U;k;ky; ds mDr vkns'kksa ds v/khu cksMZ }kjk izLr kfor vkokl
;kstuk ds fu"iknu ds fy;s jkT; ljdkj] ftyk iz'kklu dh lgk;rk ls lHkh laHkkfor dne mBk;s x;s fdUrq eq[;r% i woZ ds
Hkw&Lokfe;ksa dh nqjfHklaf/k esa vizkf/kd`r vf/kHkk sfx;ksa ds vR;f/kd izfrjks/k ds dkj.k os lHkh fujFkZ d lkfcr gq,A QyLo:i
fof/k&O;oLFkk dh xaHkhj leL;k mRiUu gks x;h]
p¡wWafd] mDr rF;xr fLFkfr dks /;ku esa j[krs gq, iV uk mPp U;k;ky; us Hkh ekuk fd jkT; ljdkj vkSj cksMZ d s v/khu
ds Hkw[kaMksa dk vkoaVu ds fy;s ,slh Ldhe cukus dk i z;kl fd;k tk,] ftlesa vizkf/kd`r vf/kHkksfx;ksa vkSj vkosndksa dk fgr
lfEefyr gks]
pw¡fd] iwoZ ds Hkw&Lokeh us vH;kosnu fd;k gS rFkk Hk w&vtZu vf/kfu;e dh /kkjk&4 ds v/khu vf/klwpuk dh rk jh[k dks
izpfyr cktkj ewY; fuEurj gksus ds dkj.k vkSj rRi'pk r~ vftZr Hkwfe ds ewY;kadu esa rhoz o`f) gksus ds dk j.k vfrfjDr jkf'k dh
ek¡x dh gS]
p¡wWafd] ;g lehphu le>k tkrk gS fd laiw.kZ vftZr {ks = dks nks dksfV;ksa esa oxhZd`r fd;k tk;] ,d og tks v f/kdka'kr%
vizkf/kd`r vf/kHkksx esa gS vkSj nwljk og ftlesa ls vf/kdka'kr% vizkf/kd`r vf/kHkksx@vf/kxzg.k ls eqDr gS] ek= ;=&r= NksVs&NksVs
{ks= esa dqN fuekZ.k fd;k x;k gS]
p¡wWafd] ijs'kkuhokyh bl leL;k ds lek/kku ds eísut j Hkwfe dh cUnkscLrh rFkk [kkyh {ks= dks dCtk esa ysus ds fy;s ;g
ykfteh ekuk x;k gS fd cksMZ dks vFkok fdlh vU; fo'ks"k iz;kstu ek/;e dks izkf/kd`r djus okyh fof/k cukbZ tk;]
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kk u eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&
v/;k;& I
izkjafHkd
1- ll llaf{kIr uke] foLrkj vkSj izkjaHkA af{kIr uke] foLrkj vkSj izkjaHkA af{kIr uke] foLrkj vkSj izkjaHkA af{kIr uke] foLrkj vkSj izkjaHkA& ¼1½ ;g vf/kfu;e nh?kk vftZr Hkwfe cUnkscLrh vf/kfu;e] 2010 dgk tk ldsxkA
¼2½ ;g ml rkjh[k ls izo`Rr gksxk tks ljdkj jkti= esa vf/klwpuk }kjk fu;r djsaA
¼3½ ;g fcgkj jkT; vkokl cksMZ ds iz;kstukFkZ nh?kk] iVuk esa ljdkj }kjk vftZr lEiw.kZ 1024-52 ,dM+ Hkwfe ij ykxw
gksxkA
2- ifjHkk"kk,¡A& tc rd fo"k; ;k lanHkZ esa dksbZZ izfrdwy ckr u gks] bl vf/kfu;e esas &
¼d½ ^^ vftZr Hkwfe ^^ ls vfHkizsr gS] fcgkj jkT; vko kl cksMZ ds iz;kstukFkZ nh?kk] iVuk esa fcgkj jkT; } kjk vftZr
1024-52 ,dM+ Hkfe]
¼[k½ ^^vkoafVrh^^ ls vfHkizsr gS fcgkj jkT; vkokl c ksMZ ¼vkoklh; Hkw&lEink dk izca/ku ,oa fuLrkj½ fofu ;ekoyh]
1983 ds v/khu ;Fkk ifjHkkf"kr vkoafVrhA
¼x½ ^^vkosnd^^ ls vfHkizsr gS oSls O;fDr@O;fDr;ksa ftUgksaus cksMZ ds ikl vfxze /ku ds lkFk fofgr izfØ;k }kjk
nh?kk esa vftZr Hkwfe esa Hkw[k.M@edku@Q~ySV ds vkoaVu ds fy, vkosnu fn;k gksA
¼?k½ ^^izkf/kdkj^^ ls vfHkizsr gS bl vf/kfu;e dh / kkjk&9 ds v/khu xfBr izkf/kdkjA
¼M-½ ^^ cksMZ^^ ls vfHkizsr gS fcgkj jkT; vkokl ck sMZ vf/kfu;e] 1982 ds v/khu xfBr fcgkj jkT; vkokl cksMZ A
¼p½ ^^Hkou^^ esa lfEefyr gS dksbZ lajpuk ;k lajpuk dk Hkkx] tks vkoklh; okf.kfT;d ;k vU; iz;kstuksa gsrq
vftZr Hkwfe esa mi;ksx ds fy;s vk'kkf;r gksA
¼N½ ^^v/;{k ¼ps;jeSu½** ls vfHkizsr gS cksMZ dk v/ ;{kA
¼t½ ^^v/;{k ¼ps;jijlu½** ls vfHkizsr gS izkf/kdkj dk v/;{kA
¼>½ ^^izfriwfrZ** ls vfHkizsr gS Hkw&vtZu vf/kfu;e ds mica/k ds vuqlkj fd;s x;s vf/kfu.kZ; ds v/khu iw oZ ds
Hkw&Lokfe;ksa dks mudh lqlaxr Hkwfe ds vtZu ds fo:) Hkqxrku dh x;h@Hkqxrs; jdeA
¼¥½ ^^iwoZ ds Lokeh^^ esa ,sls O;fDr lfEefyr gSa ftu dh Hkwfe cksMZ ds iz;kstukFkZ nh?kk] iVuk esa fcgkj jkT; }kjk
vftZr dh x;h FkhA
¼V½ ^^vuqxzg jkf'k^^ ls vfHkizsr gS] Hkw&vtZu vf/kf u;e ds mica/kksa ds vuqlkj mUgsa iwoZ esa Hkqxrku d h x;h@Hkqxrs;
izfriwfrZ ds vfrfjDr] cksMZ ds fy;s vftZr mudh lqlax r Hkwfe ds fo#) jftLVªhd`r foØ; foys[k ds ek/;e
ls vFkok fdlh vU; fyf[kr fy[kr ds ek/;e ls iwoZ ds Hkw&Lokfe;ksa ;k muds varfjfr;ksa dks Hkqxrku dh tkus
okyh cksMZ }kjk fu/kkZfjr ,oa ljdkj }kjk vuqeksfnr jkf'kA
¼B½ ^^izca/k funs'kd^^ ls vfHkizsr gS cksMZ dk izca/ k funs'kdA
¼M½ ^^ljdkj^^ ls vfHkizsr gS jkT; ljdkjA
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 26 /uni0905/u0942/uni0940/uni0932 2010
¼<½ ^^fofgr^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu c uk;s x;s fu;e ;k fd;k x;k vkns'k ;k tkjh vf/klwpukA
¼.k½ ^^fu;ekoyh^^ ls vfHkizsr gS bl vf/kfu;e ds v/ khu cukbZ x;h fu;ekoyhA
¼r½ ^^Ldhe^^ ls vfHkizsr gS bl vf/kfu;e ds v/khu cu kbZ x;h LdheA
¼Fk½ ^^lfpo^^ ls vfHkizsr gS cksMZ ds lfpoA
¼n½ ^^lsVyh^^ ls vfHkizsr gS ,slk vizkf/kd`r vf/kHk ksxh tks okf.kfT;d Hkou ;k vkoklh; Hkou fuekZ.k lfgr vftZr
Hkwfe ds vuf/kd`r vf/kHkksxh gS vkSj ftlds ftEes vft Zr Hkwfe dk Hkkx vkoklh; edku ;k okf.kfT;d Hkou ds
fuekZ.k ds lkFk vizkf/kd`r n[ky esa ik;k x;k vkSj og bl vf/kfu;e dh /kkjk&3 ds v/khu iznRr 'kfDr;ksa dk
iz;ksx djrs gq, cksMZ }kjk cukbZ x;h Ldhe ds v/khu mlds }kjk cUnkscLr fd;k x;kA
¼/k½ ^^cUnkscLrh^^ ls vfHkizsr gS cksMZ dh nh?kkoky h Hkwfe dh lsVyh dks cUnkscLrh tks mu yksxksa ds dCts esa gS tks u
rks vkosnd gSa vkSj u cksMZ }kjk vkoaVu izkIr fdUrq v koklh; edku] dksbZ vU; vkoklh;@okf.kfT;d fuekZ.k
dj fy;k gS] ftldh cUnkscLrh cuk;h x;h Ldhe ds v/khu dh tk ldsxhA
¼u½ ^^cUnkscLrh izHkkj** ls vfHkizsr gS bl vf/kfu;e dh /kkjk&3 ds v/khu cUnkscLrh ds fy, Ldhe cukrs le;
cksMZ }kjk vo/kkfjr rFkk jkT; ljdkj }kjk vuf/kd`r v f/kHkksxh ds v/khu vftZr Hkwfe ds Hkkx dks cUnkscLr h
ds fy, vuqeksfnr vkSj cksMZ }kjk lEc) vuf/kd`r vf/kHkksxh ls izHkkfjr dh tkus okyh jdeA
¼i½ ^^jkT;^^ ls vfHkizsr gS fcgkj jkT;
¼Q½ ^^varfjrh** ls vfHkizsr gS og O;fDr@os O;fDr ftUgsa vftZr Hkwfe ds vtZu ds i'pkr~ fyf[kr fy[kr@fy[krksa
ds ek/;e ls iwoZ ds laca) Hkw&Lokeh@Hkw&Lokfe;ksa }k jk vftZr Hkwfe ls Hkw&[k.M@Hkw&[k.Mksa dk vUrj.k fd; k
x;k gSA
¼c½ ^^vizkf/kd`r vf/kHkksxh^^ esa os O;fDr lfEefyr gSa tks vftZr Hkwfe ds vtZu ds i'pkr~ jftLVªhd`r fo Ø; foys[k
;k fdlh vU; fyf[kr fy[kr ds ek/;e ls Hkw[kaMksa dk fo f/k fo#) Ø; dj ml Hkwfe ij fdlh oS/k gd vkSj
fof/kd izkf/kdkj ds fcuk vkoklh; [email protected];d Hkou fuekZ.k dj cl x;s gSaA
¼Hk½ ^^lsDVj^^ ls vfHkizsr gS fcgkj jkT; vkokl cks MZ vf/kfu;e] 1982 ds v/khu cksMZ }kjk vftZr Hkwfe d s fy,
rS;kj vfHkU;kl ;kstuk esa funsf'kr ckjg vklikl lsDVjA
v/;k;&AA
3- Ldhe cukus vkSj mls dk;kZfUor djus dh cksMZ dh ' kfDr;kWaA Ldhe cukus vkSj mls dk;kZfUor djus dh cksMZ dh 'kfD r;kWaA Ldhe cukus vkSj mls dk;kZfUor djus dh cksMZ dh 'kfD r;kWaA Ldhe cukus vkSj mls dk;kZfUor djus dh cksMZ dh 'kfD r;kWaA &bl vf/kfu;e ds mica/kksa ds v/;/khu rFkk jk T;
ljdkj ds vuqeksnu ds v/;/khu] fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 ds v/;k;&
IX ;k bl vf/kfu;e ds mica/k ds izfrdwy]
fdlh vU; fof/k esa fd;s x;s mica/kksa ds gksrs gq, Hkh] ,sls fucaaZ/kuksa vkSj 'kRrksZa ij] tks cksMZ Ldhe ds izoRrZu vkSj dk;kZUo;u ds fy;s
leqfpr vkSj U;k;ksfpr le>s] lqlaxr vf/kHkksxh dks vizkf/kd`r vf/kHkksx okys lqlaxr {ks= dk vkSipkfjd vkoaVu vizkf/kd`r vf/kHkksxh
ds i{k esa djds vftZr Hkwfe dh cUnkscLrh ds fy;s Ldhe cuk,xk ;
ijUrq] jkT; ljdkj ds iwoZ vuqeksnu ls cksMZ cUnkscLrh izHkkj vkSj vuqxzg jkf'k Hkh vo/kkfjr djsxk%&
ijUrq ;g vkSj fd] dksbZ Ldhe cukrs le; cksMZ] C;kt vk Sj fodkl izHkkjksa ds Hkqxrku lfgr Hkw&vtZu dh ykxr olwy
djus ds vius vf/kdkj ij izfrdwy izHkko Mkys fcuk] fuEufyf[kr ekunaM ij Hkh fopkj djsxk &
¼d½ jktLo ds fgr esa rFkk vizkf/kd`r vf/kHkksfx;ksa ds fgr esa cksMZ ml O;fDr@mu O;fDr;ksa dks Hkwfe cUnkscLr dj
ldsxk] ftUgksaus cksMZ dh Hkwfe ij vkoklh; edku ;k okf.kfT;d Hkou dk fuekZ.k dj dCtk fd;s gq;s gSa]
¼[k½ cksMZ iwoZ ds mu Hkw&Lokfe;ksa ;k muds varfjfr ;ksa ds fgr ij Hkh fopkj dj ldsxk tks vH;kifRr ds v /khu
izfriwfrZ dh jde izkIr djus ls oafpr jgs gSa vkSj ftU gksaus viuk dCtk fufuZfgr dj fn;k gks vkSj vH;kifRr
ds v/khu rFkk Hkw&vtZu vf/kfu;e dh /kkjk&4 ds v/khu vf/klwpuk ds rkjh[k dks izpfyr ewY; ls vftZr Hkwfe
dk cktkj ewY; de jgus ds dkj.k izfriwfrZ dh jde izkIr djus ls oafpr jgs A
¼x½ cksMZ vizkf/kd`r vf/kHkksfx;ksa ds i{k esa cUnk scLrh izHkkj vo/kkfjr djus dk gdnkj gksxk rFkk vtZu dh ykxr]
_.k ij C;kt] fodkl izHkkj] iwoZ ds Hkw&/kkfj;ksa ;k varfjfr;ksa dks Hkqxrku dh tkusokyh vuqxzg jde rFkk
vkoafVrh@vkosndksa }kjk tek dh x;h jkf'k dh C;kt lfgr okilh vkfn vo;oksa dks /;ku esa j[ksxk]
ijUrq ,sls vizkf/kd`r vf/kHkksfx;ksa dh bfDoVh vkSj ekuoh; igyw ij Hkh fopkj djsxk] tks edku cukdj dbZ o"kksaZ ls
yxkrkj vf/kHkksx dj jgs gSa]
ijUrq ;g vkSj fd cksMZ cUnkscLrh izHkkj ,deq'r ;k dqN fd'rksa esa olwy dj ldsxkA
¼?k½ ,slh cUnkscLrh ds fy;s cksMZ cUnkscLrh izHkkj m l O;fDr@mu O;fDr;ks ls olwy djsxk tks ,slk dCtk j[krs
gksa vkSj cksMZ }kjk ;Fkk vuqeksfnr lE;d~ :i ls Hkjk Qkje blds laca/k esa izLrqr djrs gSa]
¼M-½ iwoZ ds Hkw&Lokfe;ksa ;k varfjfr;ksa ds fy;s vu qxzg jde vo/kkfjr djrs le; cksMZ vizkf/kd`r vf/kHkks fx;ksa ds
i{k esa Hkwfe dh cUnkscLrh fd;s tkus ij olwy fd;s tkusokys /ku dks /;ku esa j[k ldsxkA
¼p½ cksMZ dks ,sls vizkf/kd`r vf/kHkksfx;ksa dks cs n[ky djus dk vf/kdkj gksxk tks iVuk ls izdkf'kr nks LFkkuh;
lekpkj i=ksa esa nh x;h uksfVl ij ,slh uksfVl ds lkB fnuksa ds Hkhrj Ldhe dks Lohdkj djus rFkk cksMZ }kjk
;Fkk vo/kkfjr cUnkscLrh izHkkj dks pqdkus ds fy;s vk xs ugha vkrs vkSj csn[ky fd;s tkus dh fLFkfr esa lHkh
lajpukvksa lfgr Hkwfe fdlh _.kHkkj ls iw.kZr% eqDr cksMZ esa fufgr gks tk,xh rFkk cksMZ mls ;Fkksfpr ,oa ;Fkk
mi;qDr jhfr ls fdlh dks Hkh vkokl ds fy;s vFkok fdlh vU; yksd iz;kstu ds fy;s cUnskcLr dj ldsxkA
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 26 /uni0905/u0942/uni0940/uni0932 2010
¼N½ cksMZ }kjk nh x;h uksfVl ds 60 ¼lkB½ fnuksa ds Hkhrj fdlh Hkh dkj.k ls tokc nsus esa vizkf/kd`r vf/kHkksxh ;k
iwoZ ds Hkw&Lokeh@varjhfr;ksa dh foQyrk dh n'kk esa cUnkscLrh@vuqxzg jde ds fy;s mudk dksbZ nkok
lekIr gks tk,xkA
4- vkoaVuksa dk vkoaVuksa dk vkoaVuksa dk vkoaVuksa dk jn~ndj.k vkSj vkoafVfr;ksa@vkosndksa } kjk cksMZ esa tek djkbZ x;h jde dk C;kt lfgr okilh jn~ndj.k vkSj vkoafVfr;ksa@vkosndksa }kjk cksMZ esa tek djkbZ x;h jde dk C;kt lfgr okilh jn~ndj.k vkSj vkoafVfr;ksa@vkosndksa }kjk cksMZ esa tek djkbZ x;h jde dk C;kt lfgr okilh jn~ndj.k vkSj vkoafVfr;ksa@vkosndksa }kjk cksMZ esa tek djkbZ x;h jde dk C;kt lfgr okilh A&
fcgkj jkT; vkokl cksMZ vf/kfu;e] 1982 ds v/khu cukb Z x;h fcgkj jkT; vkokl cksMZ ¼vkoklh; Hkw&lEinkvkas a dk izca/ku ,oa
fuLrkj½ fofu;ekoyh] 1983 ds v/khu vftZr Hkwfe dk vkoaVu@vkoaVuksa dks cksMZ jn~n dj ldsxk vkSj ,sls vkoafV;ksa@vkosndksa }kjk
fd;ss x;s tek] tek fd;s tkus dh rkjh[k ls okilh dh rkjh [k rd ds fy;s 8 ¼vkB½ izfr'kr izfro"kZ dh nj ls pØo` f) C;kt ds
lkFk mls@mUgsa okil dj ldsxk ;
ijUrq ;g fd] vftZr Hkwfe ds fdlh Hkw[kaM dk dksbZ vk oaVh] ftlus bl vf/kfu;e ds izoRrZu ds iwoZ cksMZ ls okilh
Lohdkj fd;k Fkk] dk fdlh vfrfjDr jde dk dksbZ nkok ugha gksxkA
5- iwoZ dk vkoaVu fu"izHkkoh ekuk tkuk iwoZ dk vkoaVu fu"izHkkoh ekuk tkuk iwoZ dk vkoaVu fu"izHkkoh ekuk tkuk iwoZ dk vkoaVu fu"izHkkoh ekuk tkukAA AA & bl vf/kfu;e ;k fdlh vU; vf/kfu;e ;k fu;e ;k vkn s'k esa vUrfoZ"V
fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds izoRrZu ds iwoZ cksMZ }kjk vftZr Hkwfe ds fdlh Hkkx dk fd;k x;k vkoaVu
fu"izHkkoh ekuk tk,xk ;
ijUrq] cksMZ }kjk Hkwfe ds ,sls vkoaVh oLrqr% ftlds dCts esa Hkwfe gks vkSj ftlus vkoklh; ;k okf.kfT;d Hkou fuekZ.k dj
fy;k gks] ,sls fu"izHkkohdj.k ds v/;/khu ugha gksaxsA
6- Hkwfe dh cUnkscLrh dfri; {ks= rd lhfer jguk Hkwfe dh cUnkscLrh dfri; {ks= rd lhfer jguk Hkwfe dh cUnkscLrh dfri; {ks= rd lhfer jguk Hkwfe dh cUnkscLrh dfri; {ks= rd lhfer jgukA & bl vf /kfu;e] fu;ekoyh ;k mlds v/khu tkjh vkns'k ds
mica/kksa ds vuqlkj cUnkscLrh lsDVj& 3] 4] 6] 7] 9] 11 vkSj 12] ftlds vf/kdka'k {ks= esa vkoklh; ;k ok f.kfT;d iz;kstuksa ds fy;s
fof/k fo#) fufeZr {ks= vkrs gSa] esa lekfo"V 600 ,dM+ {ks= rd lhfer jgsxh]
ijUrq] mDr lsDVjksa esa [kkyh Hkwfe cksMZ ds ikl jg sxh vkSj ml Hkwfe ds fy, Hkw&Lokeh@varfjrh vuqxzg Hk qxrku ds
gdnkj gksaxsA
7- [kkyh Hkwfe dk cksMZ }kjk dC [kkyh Hkwfe dk cksMZ }kjk dC [kkyh Hkwfe dk cksMZ }kjk dC [kkyh Hkwfe dk cksMZ }kjk dCts esa fy;k tkuk ts esa fy;k tkuk ts esa fy;k tkuk ts esa fy;k tkukAA AA & lsDVj& 1] 2] 5] 8 vkSj 10 esa vofLFkr yxHkx 400 ,dM+ {ks= esa
lekfo"V [kkyh Hkwfe dks dCts esa ysus ds fy;s cksMZ gdnkj gksxk ;
ijUrq] vkoklh; edku ;k okf.kfT;d Hkou ds :i esa fufe Zr Hkkx vuqxzg Hkqxrku ds lkFk&lkFk fufeZr {ks= ds fy,
ljdkj }kjk vuqeksfnr vkSj cksMZ }kjk vo/kkfjr vfrfjDr jde dk Hkh gdnkj gksxk ;
ijUr]q vkSj fd /kkjk&3 ds v/khu Ldhe cukrs vkSj mldk dk;kZUo;u djrs le; cksMZ dsoy oSls vizkf/kd`r vf/kH kksfx;ksa
ds i{k esa] tks dsoy viuk vkoklh; edku dk fuekZ.k dj pqds gksa] cUnkscLrh ds fy, ,d lUgr {ks= d.kkZafdr dj ldsxk]
ijUrq ;g vkSj fd vizkf/kd`r vf/kHkksxh ml {ks= ds fl ok; tks mDr iz;kstukFkZ Ldhe esa cksMZ }kjk d.kkZafdr fd;k x;k
gks] /kkjk&7 esa of.kZr {ks= esa cUnkscLrh ds gdnkj ugha gksaxsA
8- jkT; ljdkj }kjk fuf/k mi jkT; ljdkj }kjk fuf/k mi jkT; ljdkj }kjk fuf/k mi jkT; ljdkj }kjk fuf/k miyC/k djk;k tkuk yC/k djk;k tkuk yC/k djk;k tkuk yC/k djk;k tkukAA AA & bl vf/kfu;e rFkk blds v/khu cukbZ x;h Ldhe ds i z;kstu dks
dk;kZfUor djus ds fy;s jkT; ljdkj cksMZ dks ;Fks"V fuf/k micaf/kr dj ldsxhA
v/;k;&AAA
9- izkf/kdkj dk xBuA izkf/kdkj dk xBuA izkf/kdkj dk xBuA izkf/kdkj dk xBuA& ¼ 1½ vuqxzg jde ds nkoksa rFkk cUnkscLrh izHkkj dk fofu 'p; djus ds iz;kstukFkZ ljdkj ,d
dk;Zdkjh izkf/kdkj dk xBu izkjafHkd rkSj ij ,d o"kZ ds fy;s djsxh] ftlesa v/;{k ¼ps;jijlu½ lfgr rhu lnL; gksaxsA
¼2½ v/;{k ¼ps;jijlu½ ,slk dk;Zjr~ ;k lsok fuo`Rr ljdkjh vf/kdkjh gksxk] ftls jktLo ekeys dk i;kZIr Kku gksA
¼3½ izkf/kdkj ds v/;{k ¼ps;jijlu½ vkSj lnL;x.k ljdkj ds izlkn i;ZUr in /kkj.k djsaxsA
¼4½ bl vf/kfu;e ds iz;kstukFkZ izkf/kdkj dks deh'ku tkj h djus] LFkkuh; fujh{k.k djus] lkf{k;ksa dks leu dj us rFkk
mUgsa gkftj djkus vkSj nLrkostksa ds izLrqr fd;s tku s ds fy;s etcwj djus ds laca/k esa flfoy izfØ;k lafgrk 1908 ¼1908 dk
vf/kfu;e&5½ ds v/khu flfoy U;k;ky; esa ;Fkkfufgr 'kfDr gksxhA
¼5½ izkf/kdkj ds le{k gksusokyh dk;Zokgh flfoy izfØ;k lafgrk dh /kkjk&193 vkSj 228 ds vFkZ varxZr U;kf;d
dk;Zokgh ekuh tk,xhA
10- iziz izizkf/kdkj ds in kf/kdkj ds in kf/kdkj ds in kf/kdkj ds inkf/kdkjh vkSj lsodA kf/kdkjh vkSj lsodA kf/kdkjh vkSj lsodA kf/kdkjh vkSj lsodA& izkf/kdkj dk dke&dkt djus ds fy;s mldh lgk;rkFkZ ;Fkko';d
inkf/kdkfj;ksa vkSj lsodksa dh fu;qfDr] jkT; ljdkj dh iwoZ Lohd`fr ls] cksMZ dj ldsxkA ,sls inkf/kdkfj ;ksa vkSj lsodksa ds
ikfjJfed rFkk vU; lsok 'kRrsZa ljdkj }kjk vuqeksfnr rFkk cksMZ }kjk ;Fkkfofgr gksxhA
11- izkf/kdkj ds e)s cksMZ }kjk Hkqxrku izkf/kdkj ds e)s cksMZ }kjk Hkqxrku izkf/kdkj ds e)s cksMZ }kjk Hkqxrku izkf/kdkj ds e)s cksMZ }kjk HkqxrkuAA AA & jkT; ljdkj }kjk le;≤ ij ;Fkk vo/kkfjr] izkf/ kdkj ds v/;{k rFkk
vU; lnL;ksa vkSj inkf/kdkfj;ksa ,oa lsodksa dks Hkq xrs; ikfjJfed] osru] HkRrs vkSj vU; va'knkuksa ds Hk qxrku ds fy;s vko';d jde
cksMZ }kjk Hkqxrku dh tk,xh tks bl laca/k esa vkus okyh ykxr dks iwjk djus ds fy;s cUnkscLrh izHkkj@vuq xzg jde dk 1 ¼,d½
izfr'kr pktZ dj ,d i`Fkd ys[kk esa dkiZl (corpus) l`ftr djsxkA
12- izkf/kdkj ds fy;s fu;e cukus dh 'kfDr izkf/kdkj ds fy;s fu;e cukus dh 'kfDr izkf/kdkj ds fy;s fu;e cukus dh 'kfDr izkf/kdkj ds fy;s fu;e cukus dh 'kfDrA A AA & ¼ 1½ bl vf/kfu;e ds iz;kstuksa dks iwjk djus ds fy;s cks MZ] jkT;
ljdkj dh iwoZ Lohd`fr ls le;≤ ij fu;e cuk ldsxkA
¼2½ ,sls lHkh fu;e jkti= esa izdkf'kr fd;s tk,axsA
13- U;k;ky;ksa dh vf/kdkfjrk ij otZu U;k;ky;ksa dh vf/kdkfjrk ij otZu U;k;ky;ksa dh vf/kdkfjrk ij otZu U;k;ky;ksa dh vf/kdkfjrk ij otZuAA AA & bl vf/kfu;e }kjk ;k blds v/khu iznRr 'kfDr;ksa dk iz;ksx djrs gq,
izkf/kdkj }kjk fd;k x;k dksbZ fofu'p;@vkns'k fdlh U;k;ky; esa iz'uxr ugha fd;k tk,xkA
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923)] 26 /uni0905/u0942/uni0940/uni0932 2010
v/;k;&
IV
izdh.kZ
14- cksMZ vkSj izkf/kdkj dks funs'k nsus dh ljdkj d h 'kfDr cksMZ vkSj izkf/kdkj dks funs'k nsus dh ljdkj dh 'k fDr cksMZ vkSj izkf/kdkj dks funs'k nsus dh ljdkj dh 'k fDr cksMZ vkSj izkf/kdkj dks funs'k nsus dh ljdkj dh 'k fDrAA AA & ljdkj cksMZ@izkf/kdkj dks ,sls funs'k ns ldsxh tks bl
vf/kfu;e ds mn~ns';ksa@iz;kstuksa dks iwjk djus ds f y;s mldh jk; esa vko';d ;k lehphu gks vkSj cksMZ@izkf /kdkj ,sls funs'kksa dk
vuqikyu djus ds fy;s ck/; gksxkA
15- dfBukb dfBukb dfBukb dfBukb;ksa dks nwj djus dh 'kfDr ;ksa dks nwj djus dh 'kfDr ;ksa dks nwj djus dh 'kfDr ;ksa dks nwj djus dh 'kfDrA A AA & bl vf/kfu;e ds mica/kksa dks dk;kZfUor djus esa dksbZ fookn]
dfBukbZ@vM+pu gksus dh fLFkfr esa jkT; ljdkj] bl vf/ kfu;e ds mica/kksa ds gksrs gq;s Hkh] ml dfBukbZ dk s nwj djus ds
iz;kstukFkZ ,slk dksbZ Hkh vkns'k dj ldsxh tks ml fookn dfBukbZ@vM+pu dks nwj djus ds fy, ;Fkko';d gksA
16- ln~HkkoiwoZd dh x;h dkjZokbZ dh laj{kk ln~HkkoiwoZd dh x;h dkjZokbZ dh laj{kk ln~HkkoiwoZd dh x;h dkjZokbZ dh laj{kk ln~HkkoiwoZd dh x;h dkjZokbZ dh laj{kkAA AA & bl vf/kfu;e ;k fdlh fu;e ds v/khu ;k mlds v/khu fd;s x;s
fdlh vkns'k ds v/khu jkT; ljdkj ;k cksMZ ds fdlh vf/kdkjh ;k izkf/kdkj ds vf/kdkfj;ksa ds fo#) dksbZ okn] vfHk;kstu ;k vU;
fof/kd dk;Zokgh ugha pyk;h tk,xh ftlus bl vf/kfu;e ; k fdlh fu;e ;k mlds v/khu fd;s x;s fdlh vkns'k ds v/ khu
ln~HkkoiwoZd dksbZ ckr dh x;h gks ;k djus ds fy;s vk'kf;r gksA
17- vfHkHkkoh izHkko vkSj O;ko`fRr vfHkHkkoh izHkko vkSj O;ko`fRr vfHkHkkoh izHkko vkSj O;ko`fRr vfHkHkkoh izHkko vkSj O;ko`fRrAA AA & ¼ 1½ bl vf/kfu;e dk dksbZ mica/k Hkw&vtZu vf/kfu;e] 18 94 laifRr varj.k
vf/kfu;e] 1882 fcgkj jkT; vkokl cksMZ vf/kfu;e] 198 2 vkSj@;k rRle; izo`Rr fdlh vU; fof/k@fu;ekoyh@ fof u;ekoyh ds
mica/kksa dk fojks/kh@[kaMu djus okyk gksus dh n'kk esa bl vf/kfu;e ds mica/k vfHkHkkoh gksaxasA
¼2½ ijUrq] rRle; izo`Rr dksbZ vU; fof/k@fu;e rFkk bl vf/kfu;e ds izoRrZu ds iwoZ vftZr Hkwfe ds laca/k e sa fd;k
x;k@tkjh dksbZ vkns'k] vf/klwpuk] ifji=] Ldhe] ladYi ] tgkWa rd os bl vf/kfu;e ds vlaxr u gks] izo`Rr cus jgsaxs vkSj bl
vf/kfu;e ds v/khu fd;s x;s@tkjh ;k ikfjr ekus tk,axsA
26 vizhy 2010
la0 ,y0th0 1&16@2010@yst&133 —fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk
fnukad 12 vizhy 2010 dks vuqer nh?kk vftZr Hkwfe cU nkscLrh] vf/kfu;e 2010 dk fuEufyf[kr vaxszth
vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdk f'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds
vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
ljdkj ds lfpoA
[Bihar Act 14, 2010]
DIGHA ACQUIRED LAND SETTLEMENT ACT ., 2010
AN
ACT
Preamble :- W HEREAS , an area of 1024.52 acres of land was acquired by the
Government of Bihar at Digha within Patna Municipal Corporation for Bihar State
Housing Board, a statutory body, with an object tha t the Board shall develop and provide
urban housing facilities to the citizens,
W
HEREAS , the acquisition proceeding was challenged by some of the erstwhile
land owners and ultimately the matter went up to th e Supreme Court of India, wherein,
the acquisition proceeding was upheld,
W
HEREAS , acquisition was completed and the award was pronounced,
W HEREAS , to meet the cost of acquisition and development t he Board obtained
interest bearing loan from the Government / financi al institutions on certain terms and
conditions,
W
HEREAS , the Board has deposited a sum of Rs. 17.42 crores with the Collector,
Patna towards the acquisition cost,
W
HEREAS , during the process of acquisition and even after the acquisition various
erstwhile land owners unlawfully delivered possessi on of the portions of the acquired
land to various co-operative societies/individuals, either through deed of transfer
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 26 /uni0905/u0942/uni0940/uni0932 2010
registered in metropolitan cities or through any ot her written instrument notwithstanding,
that such land holders had no title in the land transferred,
W HEREAS , with the lapse of time approximately 600 and odd acres out of the said
acquired land has been unlawfully occupied to a maj or extent by members of such
societies / individuals, who have constructed their houses and are living therein or have
constructed commercial buildings for commercial use,
W HEREAS about 400 and odd acres of the remaining acquired land is largely free
from unauthorized construction, except for a few un authorised constructions in smaller
areas,
W
HEREAS , a Public Interest Litigation was filed in the Pat na High Court in the
year 1987 by a social organisation alleging inactio n on the part of the State Government
and its agencies in the execution of the proposed housing scheme over the acquired land,
W HEREAS , the Patna High Court passed several orders from t ime to time with
respect to the removal of the unauthorised occupati ons and allotment of the plots of land
carved out from the acquired land to different categories of applicants as well as in regard
to execution of the proposed housing scheme over th e acquired land and accordingly
under the said orders of the Patna High Court all p ossible steps were taken by the Board
with the assistance of the State Government/ Distri ct Administration for execution of the
proposed housing scheme over the acquired land but the same proved to the futile mainly
on account of the stiff resistance of the unauthori sed occupants in collusion with the
erstwhile land owners, leading to serious law and order problems,
W HEREAS , taking into account the said factual position the Patna High Court also
observed that the State Government and the Board sh ould endeavour to frame a scheme
embracing within it interest of the unauthorised oc cupants and the applicants for
allotment of plots of land under different categories,
W HEREAS , the erstwhile land owners have represented and de manded additional
amount in view of the low market value which prevailed on the date of notification under
section-4 of the Land Acquisition Act and rapid ris e in the valuation of the acquired land
thereafter,
W
HEREAS , it is considered expedient that the entire acquir ed area may be
classified in two categories, one which is largely under unauthorised occupation and the
other which is mostly free from unauthorised occupa tion encroachment with only a few
construction in smaller areas,
W
HEREAS , with a view to solve the vexed problem it is cons idered imperative to
make a law authorising the Board or any other speci al purpose vehicle for the settlement
of land and taking over the possession of vacant areas,
B E it enacted by the legislature of State of Bihar in sixty-one year of the Republic
of India as follows:-
CHAPTER- I
Preliminary
1. Short title, extent and Commencement .- (1) This Act may be called The Digha
Acquired Land Settlement Act, 2010.
(2) It shall come into force on such date as the G overnment may, by notification
in the Official Gazette, appoint.
(3) It shall extend to the whole of the 1024.52 ac res of land acquired by the
Government at Digha, Patna for the purpose of the Bihar State Housing Board.
2. Definitions .—In this Act unless there is anything repugnant to the subject or
context:
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( a) "Acquired land" means the 1024.52 acres land acqu ired by the State of
Bihar at Digha, Patna for the purposes of the Bihar State Housing Board.
( b) "Allotee" means allottee as defined under the Bih ar State Housing Board
(Management and Disposal of Housing Estates) Regulation, 1983.
( c) "Applicant" means those person/persons who have m ade application to the
Board along with earnest money in the manner prescr ibed by it for
allotment of plots of land/houses/flats in the acquired land at Digha.
( d) "Authority" means the Authority constituted under Section-9 of this Act.
( e) "Board" means Bihar State Housing Board constitut ed under the Bihar
State Housing Board Act, 1982.
( f) "Building" includes any structure or part of stru cture which is being used
or is intended to be used for residential, commerci al or any other purpose
in the acquired land,
( g) "Chairman" means the Chairman of the Board.
( h) "Chairperson" means the Chairperson of the Author ity.
( i) "Compensation" means the amount paid/payable to t he erstwhile land
owners against the acquisition of their respective land under an Award
made in accordance with the provisions made under t he Land Acquisition
Act.
( j) "Erstwhile Land Owner" includes such persons, who se land was acquired
by the State of Bihar at Digha, Patna for the purposes of the Board.
( k) "Ex-Gratia Amount" means the amount determined by the Board and
approved by the Government to be payable to the erstwhile land owners or
their transferees either through registered sale de ed or through any other
written instrument against their respective land ac quired for the Board in
addition to the compensation already paid/payable t o them in terms of the
provisions made under the Land Acquisition Act.
( l) "Managing Director" means the Managing Director o f the Board.
( m) "Government" means the State Government.
( n) "Prescribed" means prescribed by rules or order o r notification made
under this Act.
( o) "Rules" means the rules framed under this Act.
( p) "Scheme" means any scheme framed under this Act.
( q) "Secretary" means the Secretary to the Board.
( r) "Settlee" means such unauthorised occupant, who i s in unauthorised
occupation of the acquired land with construction o f dwelling house
commercial building and to whom the portion of the acquired land, found
to be under his unauthorised occupation with constr uction of dwelling
house or commercial building is settled by the Boar d under the scheme
framed by it in exercise of the powers under section-3 of this Act.
( s) "Settlement" means settlement of Digha land of th e Board with the settlees
who are neither applicant nor allotee of the Board but have unlawfully
constructed dwelling house/ any other residential/ commercial
construction, which may be settled under the scheme framed.
( t) "Settlement Charge" means the amount determined b y the Board and
approved by the State Government while framing the scheme under
section-3 of the Act for settlement of the portions of the acquired land
under unauthorised occupation and to be charged by the Board from the
concerned unauthorised occupant.
8 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 26 /uni0905/u0942/uni0940/uni0932 2010
( u) "State" mean the State of Bihar.
( v) "Transferee" means those person/persons to whom p lot/plots of land
forming part of the acquired land has/have been tra nsferred by the
concerned earstwhile land owner/owners by written i nstrument/
instruments after the acquisition of the acquired land.
( w) "Unauthorised Occupants" includes those persons, who have settled over
the acquired land by making illegal purchases of pl ots of land either
through registered sale deed or through any other w ritten instrument after
acquisition of the acquired land and by raising con struction of dwelling
houses/commercial buildings there upon without there being any valid title
and legal authority over the land.
( x) "Sector" means the twelve neighbourhood sectors c arved out of the
acquired land by the Board by preparing the lay out plan thereof under the
Bihar State Housing Board Act, 1982 indicating the same therein.
CHAPTER-II
3. Powers of the Board to frame and implement the Sche me.- Subject to the
provision of this Act and subject to the approval o f the State Government,
notwithstanding the provisions made under Chapter-I X of the Bihar State Housing Board
Act, 1982 or any other law to the contrary to the p rovisions of this Act, the Board shall
frame schemes for settlement of acquired land in fa vour of unauthorised occupants by
making formal allotment of the area under the unaut horised occupation to the respective
occupant on such terms and conditions which the Boa rd may consider proper and just to
enforce and implement the same,
Provided that the Board shall also determine the se ttlement charges and ex-gratia
amount with the prior approval of the Government,
Provided further that while framing any scheme the Board shall, without prejudice
to its right to recover cost of acquisition of land including payment of interest and
development charges, also consider the following criteria:
( a) The Board in the interest of revenue and in the i nterest of unauthorised
occupants may settle the land to those person/ pers ons who are in
possession, by making construction of dwelling hous es or commercial
buildings.
( b) The Board may also consider interest of erstwhil e land owners or their
transferees who have remained deprived of the compe nsation amount by
not receiving the same under protest and the low ma rket value of the
acquired land which prevailed on the date of notifi cation under section-4
of the Land Acquisition Act for payment of ex-gratia amount.
( c) The Board shall be entitled to determine settleme nt charge in favour of
unauthorised occupants and take into consideration factors such as cost of
acquisition, interest on loan, development charges, ex-gratia amount likely
to be paid to the erstwhile landowners or their tra nsferees and refund of
deposits with interest made by allotees/ applicants etc.
Provided that the Board shall also consider equi ty and human
aspect of such unauthorised occupants who have cons tructed their houses
and are in uninterrupted occupation for many years,
Provided further that the Board may realise sett lement charges in
one lump sum or in a few installments.
( d) The Board shall for such settlement realise settl ement charge from the
person/persons who are in such possession and desir e for settlement by
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submitting the duly filled form as approved by the Board in the said
regard.
( e) The Board while determining ex-gratia amount to e rstwhile landowners or
transferees may take into consideration the money w hich is likely to be
realised on settlement of land in favour or unauthorised occupants.
( f) The Board shall have the right to reject unauthor ised occupants who do
not turn up in response to the notice made in two l ocal newspapers
published from Patna within sixty days of such noti ce to accept the
scheme and pay settlement charges as determined by the Board and in the
eventuality of ejectment, the land together with al l structures shall vest in
the Board absolutely free from any encumbrance and the Board may settle
the same to any other for housing or any other publ ic purpose in the
manner as it may deem fit and proper.
( g) In case of failure of the unauthorised occupant o r the erstwhile land
owner/ transferees from the erstwhile land owners t o respond to the notice
made by the Board, for whatsoever reason, within 60 (sixty) days there
from, they shall cease to have any claim over settl ement/ ex-gratia
amount.
4. Cancellation of allotments and refund of the deposi ts made by allotees/
applicants, with the Board along with interest. - The Board may cancel the
allotment/allotments made over the acquired land un der the Bihar State Housing Board
(Management and Disposal of Housing Estates) Regula tion, 1983 framed under the Bihar
State Housing Board Act, 1982 and make refund of th e deposits made by such
allottees/applicants along with compound interest @ 8% per annum from the date of its
deposit till the date of refund,
Provided that any allottee of the plot of land form ing part of acquired land, who
have accepted refund from the Board prior to enforc ement of this Act shall have no claim
for any additional amount.
5. Previous allotment deemed to be annulled . - Notwithstanding, anything
contained in this Act or in any other Act or rule or order any allotment made by the Board
prior to enforcement of this Act on any portion of acquired land shall deemed to be
annulled,
Provided that such allottees of the land by the Boa rd who are in actual physical
possession of the land and have constructed residen tial or commercial buildings shall not
be subjected to annulment.
6. Settlement of land limited to certain area . - Settlement in accordance with
provisions of this Act, rules or orders issued here under shall remain confined to an area
of about 600 acres of land comprised in sector 3, 4 , 5, 6, 7, 9, 11 and 12 wherein the
unlawfully constructed area for residential or comm ercial purposes are spread over the
maximum area of the Sector.
Provided that the vacant land in said sectors shall remain with Board and the land
owners/transferees shall be entitled for ex-gratia payment of the land.
7. Board to take possession of vacant land .- The Board shall be entitled to take
possession of vacant land comprised in an area of a bout 400 acres of land situated in
Sectors 1, 2, 5, 8 and 10.
Provided that the constructed portion in the form o f dwelling houses or
commercial buildings shall be entitled for ex-grati a payment as well as an additional
amount for the constructed areas to be determined b y the Board and approved by the
Government.
10 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 26 /uni0905/u0942/uni0940/uni0932 2010
Provided further that while framing and implementin g the scheme under Section-
3, the Board may earmark a compact area for settlem ent in favour of only those
unauthorised occupants who have constructed only their residential houses,
Provided further that unauthorised occupants shall not be entitled to settlement in
the area described in Section-7, except the area wh ich has been earmarked by the Board
in the scheme for the said purpose.
8. State Government to provide Fund . - The State Government may provide
sufficient fund to the Board for carrying out purpo ses of this Act and schemes framed
thereunder.
CHAPTER-III
9. Constitution of an Authority . - (1) The Government shall constitute and
Executing Authority, initially for a period of one year, consisting of three members,
including the Chairperson, for the purposes of deci ding the claims of ex-gratia amount as
well as the settlement charge.
(2) The chairperson shall be a serving or a retired senior Government servant,
having knowledge of matters related to revenue administration.
(3) The Chairperson and the members of the Authorit y shall hold office till the
pleasure of the Government.
(4) The Authority for the purpose of this Act shall have the same powers as are
vested in a Civil Court under the Code of Civil Pro cedure, 1908 (Act 5 of 1908) to issue
commission, to hold local inspection, to summon and enforce attendance of witnesses and
to compel production of documents.
(5) The proceedings before the Authority shall be d eemed to be judicial
proceedings, within the meaning of Section-193 and 228 of the Civil Procedure Code.
10. Officers and Servants of the Authority . - The Board may, with the previous
sanction of the State Government, appoint, such off icers and servants to assist the
Authority as it considers necessary for carrying on its business. The remuneration and
other conditions of service of such officers and se rvants shall be such as may be
prescribed by the Board and approved by the Government.
11. Payment by the Board on account of Authority . - The amount necessary for
the payment of remuneration, salaries, allowances a nd other contributions payable to the
Chairperson and other members of the Authority and of the officers and servants of the
Authority, shall be paid by the Board which shall c reate a corpus by depositing 1% of the
settlement charge/Ex-gratia amount for meeting the cost to be incurred in the said regard
in a separate account.
12. Powers to make rules for the Authority . - (1) The Board may, from time to
time, with the previous sanction of the State Gover nment, make rules for carrying out
purposes of this Act.
(2) All such rules shall be published in the official Gazette.
13. Bar on Jurisdiction of Courts . - Any decision/order made by the Authority in
exercise of the powers conferred by or under this A ct shall not be challenged in any
Court.
CHAPTER -IV
MISCELLANEOUS
14. Powers of Government to give directions to the Boar d and the Authority .- The
Government may give the Board and the Authority suc h directions as in its opinion are
necessary or expedient for carrying out the objects / purposes of this Act and the Board
and the Authority shall be bound to comply with such directions.
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15. Powers to remove difficulties .- The State Government, in case of any dispute,
difficulty/impediment in giving effect to the provi sions of this Act, may give orders
notwithstanding the provisions of this Act, which i t may deem necessary for the purposes
of removing the dispute, difficulty/ impediment.
16. Protection of action taken in good faith . - No suit, prosecution or other legal
proceedings shall be initiated against the official s of State Government of the Board or
its officials or the Authority or its officials who in good faith have done or intend to do
any thing under this Act or under any rule or order made thereunder.
17. Overriding effects and Savings . - (1) The provisions made under this Act, in
case of any conflict/contradiction with the provisi ons made under the Land Acquisition
Act, 1894 Transfer of Property Act, 1882 Bihar Stat e Housing Board Act, 1982 and/or
any other laws/rules/regulations for the time being in force, shall have the overriding
effect.
(2) Provided that in any other law/rule for the tim e being inforce, any order,
notification circular, schemes, resolution made/iss ued in regard to the acquired land prior
to enforcement of this Act, so far as it is not inc onsistent with this Act, shall continue to
be in force and shall be deemed to have been made/i ssued or passed under the provisions
of this Act.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 291-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in