Section 7 in Bihar Special Survey and Settlement Act, 2011
7. Constitution of khanapuri parties and the preparation of the draft record of rights.
(1)Khanapuri parties shall be constituted in the revenue villages concerned to update and prepare basic record of rights in collaboration with the agency responsible for kistwar operations and licensed surveyors.(2)[ A khanapuri party shall be constituted consisting of the following:-(i)Assistant Settlement Officer;(ii)Kanoongo;(iii)Amin](3)The Government may engage a private agency in the preparation of preliminary record of rights in whole or in part, including preparation of notices for the raiyats and their service to the raiyats concerned and inviting objections thereon. Objections to the notices shall be collected and compiled in the prescribed manner.(4)While preparing the basic record of rights, the khanapuri party shall take into account to-date ground realities, changes, transfers, sub-divisions, partitions, hereditary devolution, exchanges and the like in matters of determining right, title and ownership of the raiyati holdings.(5)The khanapuri party shall identify and demarcate public lands, Government lands, lands treated as common property resources and the like and record the same as such in the Record of Rights.(5A)[ Recess. - The work of checking of the maps and record-of-rights to be prepared in view of the provision of sub-sections (3), (4) and (5) shall be completed during the recess. The recess work shall be done in two sections, namely, (1) the drawing and area section, and (2) the khesra section.] [Inserted by Bihar Act No. 23 of 2017, dated 4.9.2017.](6)Claims and objections, if any, shall be disposed of in the prescribed manner by an employee/officer not below the rank of Kanoongo/Circle Inspector/ Assistant Consolidation Officer.Provided claims and objections with regard to Public Land shall be disposed of by an officer not below the rank of Assistant Settlement Officer/ Circle officer/ Consolidation Officer.The land records prepared in the aforesaid manner shall be called the Draft Record of Rights.
