In exercise of the powers conferred by
section-22 of the Bihar Land Mutation Act, 2011 (Bihar Act 23, 2011), the State
Government hereby amend the Bihar Land Mutation Rules, 2012 (as amended, 2017)
and make the following Amendment Rules:- (1)
These rules may be called "The Bihar
Land Mutation (Amendment) Rules, 2020. (2)
It shall extend to the whole of the State of
Bihar. (3)
It shall came into force on the date of
publication in the Official Gazette. In these rules, unless and until
anything repugnant to the subject or context, the definitions of words given in
section-2 of the Bihar Land Mutation Act, 2011 shall be applicable to the words
as used in the Bihar Land Mutation Rules, 2012. 3 (a) -
The applicant shall be provided a token number through SMS on his/her mobile
phone after receipt of application/petition for online land mutation. 3 (b)- The
veracity of the required all such annexed papers and documents of the
application/petition received for online mutation shall be examined by a
centralised system constituted at circle level within three working days and in
case of application, along with all required papers, being found proper shall
be forwarded to the concerned Circle Officer recording its recommendation on
the application. (7) As prescribed under sub-rule 3 (b), case
record of online mutation (including number and year) shall be opened up within
03 (three) working days and the applicant shall be informed of this through
SMS. The applicant may perceive the case number upon online Portal. (8) After the opening up of the case record of
online mutation application, the case shall be endorsed by the Circle Officer
to the revenue Karmachari for inspection and the revenue Karmachari shall put
up the report with opinion to the respective Circle Inspector/Revenue Officer
within 07 (seven) working days. The Circle Inspector/Revenue Officer, after
recording the opinion on the inspection report of the revenue Karmachari, shall
put up the record before the Circle Officer within 03 (three) working days. 3 (a) The
Circle Officer shall cause the general and specific notice to be issued within
03 (three) working days based on the inspection report of Circle
Inspector/Revenue Officer. Otherwise, thereafter it would shift to the Log in
of Computer Operator for print in the form of automatically generated PDF. The
signature of Circle Officer on the general and specific notice, issued in such
manner, shall be deemed acceptable. 6 (i)
Online mutation applications/petitions, in which objections have not been
received, shall be disposed of within 35 (thirty five) maximum working days
from the date of receipt of the petition by passing such order, as the Circle
Officer may deem lawfully proper. 6 (ii)
Online land mutation applications/petitions, in which objections have been
received, shall be disposed of within a maximum of 75 (seventy five) working
days from the date of receipt of the petition by passing such order as the
Circle Officer may deem lawfully proper, after hearing the respective parties
and providing them reasonable opportunity of producing evidences, as the case
may be. (9) The applicant/petitioner may submit the
application in prescribed format-XIX to the respective Circle Officer for
rectification of clerical mistakes crept in Mutation Register and problems
manifested in disposal of rent receipt.BIHAR
LAND MUTATION (AMENDMENT) RULES, 2020
PREAMBLE