4. Authorities to intimate Circle officers about acquisition of interest of a person in a holding or a part thereof.
(1)In Case of registration of an instrument of transfer by way of salepurchase, gift, exchange, or by any other mode of registered transfer of a holding or a part thereof, the registering authority shall give notice in Form-VI to the Circle Officer of the area in whose jurisdiction the holding or a part thereof is situated, along with a copy of the registered deed and receipt of the landlord fee.(2)[ "The Authority which has passed the final order for settlement/ transfer/ assignment of Public Land, distribution of ceiling surplus land under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, distribution of purcha under the Bihar Privileged Person's Homestead Tenancy Act, 1947, purchase of raiyati land for Mahadalit families under the purchase policy of Raiyati Land under Mahadalit Development Plan, restoration of land to former raiyats or their descendants/Legal heirs under 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 or Kosi (Restoration of Land to Raiyats) Act, 1951, grant of Bhoodan Land under Bhoodan Yajna Act, 1954 or grant of occupancy rights to a raiyat under the Bihar Tenancy Act, 1885, as the case may be, shall give notice of such order in From-VII to the Circle Officer of the area in whose jurisdiction the land is situated.] [Substituted by Amendment Rules, 2017.](3)The Karmachari of the area shall visit the villages under his jurisdiction weekly and make public contact and obtain information about cases of transfer of land, partition, non-testamentary or testamentary succession or acquisition of interest in any holding or a part thereof by any other means/ instruments and shall record the information in the Contact Register to be maintained in Form-VIII. He will try to obtain signatures of persons conveying such information as far as possible. The Karmachari shall inform the Circle Officer about such acquisition of interest of a person in a holding or a part thereof in Form- IX.Chapter-IV Enquiry and Report
