Section 27(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(1)Subject to the other provisions of this Act, [Fifty (50) per cent of the land] [Substituted by Act 22 of 1976.] acquired or deemed to be acquired by the State Government under this Act may, subject to Rules made in this behalf be settled by the Collector-(i)with landless persons belonging to the Scheduled Castes, Scheduled Tribes or Backward Classes mentioned in Government of Bihar Revenue Department Notification No. A/T-1015/55-1091-R, dated the 7th February, 1956 and no. A/T-3043/61-4523-R, dated the 23rd June, 1962, published in Bihar Gazette, dated the 22nd February, 1956 and 18th July, 1962, respectively, of the village in which the land is situated;(ii)with persons belonging to the Scheduled Castes, Scheduled Tribes or Backward Classes mentioned in the notification referred to in clause (1), of the village in which the land is situated and not having more than one acre of Class III land or its equivalent in area;(iii)with other landless persons of the village in which the land is situate;(iv)with other persons of the village in which the land is situated having not more than one acre of Class I land or equivalent area;(v)with persons serving in the Army, Navy or Air Force of the Union of India, or with families of such persons killed in action.(vi)with ex-servicemen of Army, Navy or Air Force of the Union of India, who are resident of the village in which the land is situated;Provided that if, the village in which the land is situated is uninhabited, the land shall be settled with the aforesaid categories of persons of an adjoining village;Provided further that in the district of Santhal Parganas the Collector shall, while making such settlement, follow the principles prescribed for settlement of waste land or vacant land under Section 28 of the Santhal Parganas Tenancy (Supplementary) (Provisions) Act, 1949 (Bihar Act XIV of 1949):Provided also that the land acquired or deemed to be acquired from sugar factories,to which the provisions of sub-clause (i) of clause (a) of sub-section (2) of Section 29 are applicable may be managed by the State Government directly or in such other manner as may be prescribed;] [Added by Act No. 6 of 2019, dated 25.2.2019.](vii)[ the residue of such land as is left out after settlement with the categories of persons mentioned in clauses (i) to (vi) with persons belonging to Scheduled Castes, Scheduled Tribes or Backward Classes among the repatriates of Bihar origin from Burma.] [Inserted by Act 22 of 1976.]
