Section 20(2) in Bihar Special Survey and Settlement Act, 2011
(2)The procedure for survey and settlement as laid down in the Bihar Tenancy Act,1885, The Bihar Survey and Settlement Manual, 1959 Technical Rules and The Bihar Tenants' Holdings (Maintenance of Records) Act, 1973 shall be deemed to be superseded, modified or supplemented, as the case may be, by the provisions of this Act, Rules and Manual made hereunder and guidelines issued from time to time to give effect to the provisions of this Act.Explanation. - Earlier Survey & Settlement proceedings carried out under the appropriate law for the time being in force, shall not be construed to be illegal, to any extent, after coming into force of this Act.[Explanation. -(i)Any proceedings instituted before Revenue officer under section-106 of Bihar Tenancy Act, 1885 after final publication of the record of right and still pending for disposal and decision of the disputes shall be heard and decided within the period of 12 (twelve) months from the date of coming into force of this amendment Act in accordance with the provisions of Bihar Tenancy Act, 1885 as if the said provisions have not been superseded under this Act.(ii)Any revision, which is still pending for order or decision under section 108 of Bihar Tenancy Act, 1885, shall be heard and decided within a period of 12 (twelve) months from the date of coming into force of this amendment Act in accordance with the provisions of Bihar Tenancy Act, 1885 as if the said provisions have not been superseded under this Act.(iii)If any application is still pending under Section 108A of Bihar Tenancy Act for correction of mistake, or material error in the Record of Right, correction may be made after giving reasonable opportunity to the parties concerned to appear and heard in the matter. The application shall be disposed of within 120 working days from the date of coming into force of this amendment in accordance with the provisions of Bihar Tenancy Act, 1885 as if such provisions have not been superseded under this Act.(iv)However, no fresh proceedings shall be instituted under Section 106 or fresh revision under Section 108 and no fresh application under Section 108A of Bihar Tenancy Act, 1885 shall be entertained by revenue officer.]
