Section 2(2) in Bihar Special Survey and Settlement Act, 2011
(2)Special definitions. - In the Act, unless otherwise required in the context -(i)"Act" means The Bihar Special Survey & Settlement Act, 2011;(ii)"Collector" means the Collector of the district;(iii)"Draft Publication" means the publication of the draft of Record of Rights so as to enable the public to know about the entries made by the survey authorities. Anybody having grievances against the entries may file objections which shall be heard and be disposed off;(iv)"Government" means the Government of Bihar;(v)"Final Publication" means fair copying of khatians and their final publication in survey and settlement operations;(vi)"Jaanch" means final checking of records, made after the disposal of objections;(vii)"Khanapuri" means the filling up of khatian's columns like raiyat's name, the khesra, possession, etc. in the preliminary record-writing stage of survey and settlement operations;(viii)"Khesra" means the list showing of plots serially numbered according to the map showing occupants, area and classification plot by plot;(ix)"Khatian" means a record of raiyats' rights including plot number, area, quality and possession of land;(x)"Land Holder" means land holder as defined in the Bihar Tenancy Act, 1885;(xi)"Licensed Surveyor" means a person technically qualified to measure, draw sketch map/map according to the scale of plots and holding license from the Director, Land Records & Survey, Bihar to carry out work relating to survey and settlement and such other work as is assigned to him from time to time;(xii)"Prescribed" means prescribed by the Act and Rules made there under;(xiii)"Prescribed fee" means amount payable by raiyats for obtaining the services of the licensed surveyor;(xiv)"Remuneration" means amount payable by the Government or any other public body for taking the services of the licensed surveyor;(xv)" Kistwar" means the measurement and plotting of land according to cultivation;(xvi)"Muqabla" means comparison;(xvii)"Radif" means to arrange;(xviii)"Record of rights" means entries of the surveyed land along with their category, ownership, nature, area, etc. After final publication it carries a statutory presumption of correctness;(xix)"Recess" ordinarily means the stage during which records are prepared for the stage next to the khanapuri stage;(xx)"Revisional Survey" means survey operations initiated and conducted on the basis of the blue print map of the cadastral survey in order to update the lord records;(xxi)"Safai" means fair copying;(xxii)"Settlement" means survey operations conducted in a district or in an area in order to determine land revenue assessment;(xxiii)"State" means the State of Bihar;(xxiv)"Tarmim" means compliance of order of correction;(xxv)"Tartib" means arrangement of record; alphabetical arrangement of Khatian according to names of raiyats.(xxvi)[ "Settlement Officer" means the Settlement Officer of the district or any other Officer authorized by the Government to discharge the functions of the Settlement Officer of a district.] [Added by Bihar Act No. 7 of 2012, dated 24.5.2012.](xxvii)[ "Kanoongo" means an officer appointed as kanoongo by the State Government to discharge functions and responsibilities mentioned in the Act and Rules; [Added by Bihar Act No. 23 of 2017, dated 4.9.2017.](xxviii)"Assistant Settlement Officer" means an officer appointed as tile Assistant Settlement Officer by the State Government to discharge functions and responsibilities mentioned in the Act and Rules;(xxix)"Charge Officer" means an officer appointed as the Charge Officer by the State Government to discharge functions and responsibilities mentioned in the Act and Rules;(xxx)"Director, Land Records and Survey" means an officer appointed by the, State Government to represent the Directorate of Land Record and Survey, of the State government and to discharge functions and responsibility mentioned in the Act and Rules.]Chapter-II Special Survey and Settlement
