Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 18 in Bihar Land Mutation Rules, 2012

18. Certified copies and informations.

- Any person interested in taking certified extracts or certified copies of the order sheet, correction slip, Continuous Khatian or Tenants' Ledger, shall apply in the concerned Circle Office along with a fee at the rate of Rupees 10/- per page. After the filing of an application along with the requisite fee, the clerk in charge shall prepare the certified copy sought and put it before the head clerk for comparison who shall issue it within 7 working days of filing the applicants under his signature after proper comparison. The applications filed and certified copies issued shall be maintained in a register which should be periodically verified by the concerned Circle Officer.Form-1AA(See Rule-3, Sub-Rule-3(1)(a))Form of Petition for the condonation of delayTo,The Circle OfficerAnchal .................................Sub-Division .......................District.................................Sir,I/we....................................Son/Daughter/Wife......... .....................Village............................... Post................................Police Station.......................Anchal........................ District....................... submit mutation petition in prescribed form for the mutation of following description of the land.
Khata no. Kheshra no. Area Boundary Revenue Thana no. Revenue Mauja no.
           
With the mutation petition papers self attested photo copy of document related to acquisition of interest over the land is enclosed. Due to following reasons mutation petition could not be filed within 90 days from the date of acquisition of interest over the land -
(a)
(b)
(c)............................................................. I/we request you to kindly mutate above land in my/our name condoning the delay in filing mutation petition and also enter my/our name in concerned Revenue records with details of land mutated.
Yours faithfully,Signature of the Petitioner(s)Date - ..............................Jamabandi RegisterForm-II(A)(See rule-3, sub-rule-1)
District
Revenue Village/Revnue Thana No.
Adhar No.
On which basis interest over the land has been acquired -
Detalils of land included in the jamabandi Details of land deducted/added to the Jamabandi onaccount of order by the competant authority
Nature of order-Order no -Date of order (Details of land to be deducted)
Survey Khat kheshra No Unique kheshra Id. Area Boundary NSEW Amount of Rent Amount of Cess Survey khat kheshra No Area
1 2 3 4 5 6 7 8 9 10 11
Sub Divison
Revenue Village/Revnue Thana No.
E-mail Id
 
Details of land deducted/added to the Jamabandion account of order by the competant authority
(Details of land to be deducted)
Boundary NSEW Demand of Rent Added Demand of Cess Added Effective Rent Jamabandi No from where land has been deducted Jamabandi No in which land has been added
Arrear Current Arrear Current Arrear Current
12 13 14 15 16 17 18 19 20
Anchal Halka/Panchayat
Jamabandi No. Name and Address of Jamabandi holder
Mobile No.
Details of land deducted/added to the Jamabandi onaccount of order by the competant authority
Details of land added
Survey Khat kheshra No Unique kheshra Id. Area Boundary NSEW Demand of Rent Added Demand of Cess Added Effective Rent
Arrear Current Arrear Current Arrear Current
21 22 23 24 25 26 27 28 29 30 31
Halka/Panchayat
Name andAddress of Jamabandi holder
Details ofland added
Detailsof land deducted/added to the Jamabandi on account of order bythe competant authority
Balance
SurveyKhat kheshraNo Uniquekheshra Id. Area Boundary BalanceRent BalanceCess Remarks
32 33 34 35 36 37 38 39
Form-XIVA(See Rule-8)Information Related to disallowance of MutationShri/Miss/Smt. ............................ Son of/Daughter of/Wife of ................................... Resident of Village ..........................Thana .............................Post Office ............................... Circle ......................................District .................................... is hereby informed that mutation proceeding initiated on the basis of mutation petition/on information by court/authority or suo motu, which is related to case no..................., Khata No....................., Khesara No........................., Area................................, Boundary....................................., Thana No............................ Mauja.................. has been disallowed due to the following reasons :-Reasons of dis-allowance of Mutation Petition