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BIHAR LAND MUTATION (AMENDMENT) ACT, 2017

BIHAR LAND MUTATION (AMENDMENT) ACT, 2017

BIHAR LAND MUTATION (AMENDMENT) ACT, 2017

Preamble - BIHAR LAND MUTATION (AMENDMENT) ACT, 2017

THE BIHAR LAND MUTATION (AMENDMENT) ACT, 2017

[Act No. 22 of 2017]

[30th August, 2017]

PREAMBLE

An Act To Amend the Bihar Land Mutation Act, 2011 (Bihar Act 23, 2011)

Be it enacted by the Legislature of the State of Bihar in the sixty eight year of the Republic of India as follows:-

Section 1 - Short title, extent and Commencement

(1)     This Act may be called The Bihar Land Mutation (Amendment) Act, 2017.

 

(2)     It shall extend to the whole of the State of Bihar.

 

 

(3)     It shall come into force at once.

Section 2 - Amendment in Sec-2 (26) of at number-23, 2011

"The following will be added in sub-sec (26) of section-2 as new sub-section 26(A)-

"26(A) Jamabandi Register"-

Jamabandi Register is a register of such raiyats, who own/possess land in the concerned revenue village. In such register various details of land such as Khata, Kheshra, Area, Boundary and land rent are entered and they cultivate such land. In lieu of cultivation over such land, they have to pay rent as per entries in the Jamabandi Register. Thus, Jamabandi Register is an important register depicting exchange of land rent between Jamabandi Register Raiyat and owner (State Govt.) of the land."

Section 3 - Amendment in section-3 of the Bihar Act 23, 2011

(1)     The following new sub section (1A) shall be added after sub-section (1) of Section-3 of the said Act, 2011:-

"(1A) In such cases in which mutation petition is not filed within 90 maximum days from the date of acquiring interest over that land, delay condonation petition will be enclosed in prescribed form with such mutation petitions mentioning the reasons of delay in filing mutation petition. If delay condonation petition is enclosed with the mutation petitions, the Circle Officer will decide such cases on its merit."

(2)     Sub sec-2 of Sec-3 of the above Act, 2011 shall be substituted by the following:-

"Any person acquiring any interest in any holding or a part thereof by sale, gift, exchange, partition, whether by court or otherwise, succession interstate or testamentary, will, Land Acquired by the various departments/Boards and Corporations of the State Government through registered deed (under conditions of perpetual lease), settlement/transfer/assignment of public land by Competent Authority, grant of land by the Bhoodan Yagna Samiti, conferment of tenancy rights under the Bihar Privileged Persons' Homestead Tenancy Act, 1947, acquisition of occupancy rights as under raiyat-under the Bihar Tenancy Act, 1885, restoration of holding or part thereof to a former raiyat under the land Acquisition Act, 1894, Restoration of holding or part thereof to a former raiyat under the Land Acquisition Act, 1894, The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008, house-sites purchased under Policy for Purchase of Raiyati land for house-siteless Mahadalit families 2010, restoration of holding or a part thereof to former raiyats under the Kosi Area (Restoration of land to Raiyat) Act, 1951, settlement of surplus and under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, an order/decree of any court or any other means/instrument of transfer notified by the Government, may file a petition in the prescribed manner for mutation of his name in respect of that holding or a part thereof in the Continuous Khatian, Tenants' Ledger Register/Jamabandi Register and Khesra Register in the office of the Circle Officer in whose jurisdiction the holding or a part thereof is situated or in a camp organized by the Circle Officer for the receipt of mutation petitions of the area."

(3)     The following sub sec-3 (A) shall be added after sec-3 (3) of the said Act, 2011:-

"After registration of land, the Circle Officers of those notified Anchals will take suo-motu cognizance for Online Mutation and start mutation case record within three working days. The Circle Officer shall issue general notice and particular notice in prescribed form. After issuing general notice and also particular notice, the Circle Officer shall abide by the prescribed procedure for disposal of the mutation case records."

Section 4 - Amendment in Section-4 of the Bihar Act 23, 2011

(1)     The words and figures "Authorities, responsible for the acquisition of land under the Land Acquisition Act, 1894, shall give notice to this effect in the prescribed form to the Circle Officer of the area in whose jurisdiction the land is situated." used in subsection (5) of section 4 shall be substituted by the words and figures "Authorities, responsible for the acquisition of land under the Land Acquisition Act, 1894 The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008 shall give notice to this effect in the prescribed form to the circle officer of the area in whose jurisdiction the land is situated."

 

(2)     Amendment in section 4 (6) of the said Act 2011.?

 

 

(1)   the words and figures "Authorities responsible for the restoration of land to former raiyats under the Land Acquisition Act, 1894, shall give notice to this effect in the prescribed form to the Circle Officer of the area in whose jurisdiction the land is situated." used in sub-section (6) of section (4) of the Act shall be substituted by the words and figures. "Authorities responsible for the restoration of land to former raiyats under the Land Acquisition Act, 1894 The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (RFCTLARR Act, 2013) The National Highways Act, 1956 and The Railways (Special) Act, 2008 shall give notice to this effect in the prescribed form to the Circle Officer of the area in whose jurisdiction the land is situated."

Section 5

(1)     The following shall be added as sub-section-(C) of section-3 after section-3(1)(B) of the said Act, 2011:-

"Online mutation applications will be received through web-site and from registration offices after registration of land transfer deeds. On such informations, the Circle Officers of such notified Anchals will dispose of mutation cases on the basis of online process."

(2)     Sub Section-(7) of Section-6 of the said Act shall be replaced by the following.

"The Karamachari shall alter the entries in the Continuous Khatiyan, Tenants' Ledger Register/Jamabandi Register and Khesra Register of the Revenue Village in which the holding or a part thereof is situated reflecting the order for alteration given in the correction slip."

(3)     Sub Section-(8) of Section-6 of the said Act shall be replaced by the following:-

"On the basis of the alteration effected in the entries of the Tenants' Ledger Register/Jamabandi Register the Karmachari shall alter the yearly demand of rent and cess of the concerning jamabandi."