Section 9 in The Bihar Fish Jalkar Management Act, 2006
9. Settlement of Jalkars at a time.
- (i) The short term settlement of all Jalkars situated in a Block shall be done together in the same settlement year for five years.(ii)After completion of the earlier period of settlement, the Jalkars settled before the date of enactment of the Act, will be settled for the remaining period of first lot of Jalkars settled in the Block after the enactment of this Act.(iii)If the settlement of Jaikar/Jalkars is cancelled before the completion of the period of five years, then its settlement shall be done again within two months for the remaining period of five years.
