Section 21 in Bihar Special Survey and Settlement Rules, 2012

Section 21 in Bihar Special Survey and Settlement Rules, 2012

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Section 21 in Bihar Special Survey and Settlement Rules, 2012

State of Bihar - Section

21. Preparation of Technical Guidelines.

State of Bihar - Section

21. Preparation of Technical Guidelines.

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- Director, Land Records & Survey, Bihar, shall frame Technical Guidelines within 60 (sixty) days from the date of notification of these Rules, for meeting any or all of the purposes of this Act. The said Technical Guidelines shall be notified by the administrative department. The said Technical Guidelines shall include, besides other things, prevalent methods of Kistwar by modern technology. The said Technical Guidelines shall also incorporate works to be done during recess. Necessary provisions shall also be made in the said Technical Rules regarding the maintenance/publication and making available record of rights and map of a revenue village in digital form to interested persons under Section-14 of the Act. Technical aspects of the work of the licensed surveyors under Section-16 of the Act shall also be incorporated in the said Technical Guidelines.Form-1(See Rule-4 Sub Rule (1))Form of ProclamationAll the Land holders/persons having interest in the land including the custodian of Public/Government land of Revenue village.................................. Thana No....................... Anchal....................... District............................ are hereby informed that any person authorized or deputed by the undersigned may enter upon the land to identify and demarcate the village boundary as well as its land parcels. You are directed to co-operate with them in examining/measuring the land as well as cutting down or removing trees, jungles, standing crops or other such obstructions, as may be necessary for the purpose of survey and not to put any hurdle/hindrance in discharge of their duty.You are further directed to demarcate the boundaries of your land parcels/land by erecting mounds of earth at all bends of their boundary.Date...............Survey and Settlement Officer.Form-2(See Rule 6 Sub Rule (1))Form For Self-Declaration of Lands Owned/held By The Raiyats.Revenue Vill:-............................Thana No:-............... Halka No:-............. Police Station:-................... Anchal:-............................ District:-.............................

Name of theRaiyat, (Including name and share of Co-sharers, if any)&Father's Name	Permanent Address	Details of Lands Owned/Held
Khata	Khesra	Area A. D.	Boundary	Classification of Land	Rent excluding cess.
1	2	3	4	5	6	7	8

Jamabandi No.	Basis of claim over the land such as Succession/Gift Purchase/ Settlement/Others	Remarks, If any.
9	10	11

I/We declare that the entries made in self-declaration is true to my/our knowledge. In case of any wrong entry in self declaration, I/We shall be held liable for the same.Note. - This form shall be submitted in duplicate. One copy shall be made over to the petitioner as token of receipt after putting initial date and serial no. of the petition by the receiving officer/employee.Place:-................. Date:-..................Signature/Thumb Impression of the Raiyat.Form-3(For Official use only)(See Rule 6 Sub Rule (7))Form For Verification Certificate Issued Against Self-Declaration.Revenue Vill:................Thana No:-............... Halka No:-............. Anchal:-............. District:- ...............

Signature of the Halka Karmchari Signature of Circle Inspector Signature of Anchal Adhikari.(For Official use only)Form-4(See Sub Rule-6 Sub Rule (8))Form For Register of Un-Verified/disputed Lands.Revenue Vill:-............Thana No:-............... Halka No:-............. Anchal:-............. District:- ...............

Name of the Raiyat	Serial No. of Self-Declaration submitted by theRaiyat	Details of Land	Classification of Land	Jamabandi No. (if any)	Brief reasons for non verification	Remark's
Khata No.	Khesra No.	Area A. D.	Boundary
1	2	3	4	5	6	7	8	9	10

Signature of the Halka Karmchari Signature of Circle Inspector Signature of Anchal Adhikari.Form-5(See Rule-9,Sub Rule (1))Teriz Or Abstract of KhatianRevenue village.................................ThanaNo................................... Anchal......................District......................

Sl.No.	Name of the Raiyat Father's/Husband's Name &full Address	Serial No. of Record of Rights or Khatian	Plot Number	Area	Rent excluding Cess	Remarks
Cultivated	Uncultivated	Others	Total
1	2	3	4	5	6	7	8	9	10

Signature of Amin Signature of Kanoongo Signature of Assistant Settlement Officer.Form-6(See Rule-9, Sub Rule (1))Form of Khesra RegisterRevenue Village...........................Thana No...............HalkaNo................Anchal.....................District.........

Khesra No.	Name of the tenant, Father's/ Husband's name,caste and address	Khata No.	Area A. D.	Boundary	Classification of land
1	2	3	4	5	6

Area Under Crop	Rent excluding cess	Remark's Including Possession
Bhadai	Aghani	Rabbi	Other Crop	Cultivable	Un-cultivable
7	8	9	10	11	12	13	14

Signature of Amin/ Licensed Surveyor

Signature of Kanoongo

Signature of A.S.O

Form-7(See Rule-9, Sub Rule (6))Form of Khanapuri PurchaRevenue Vill:-............Thana No:-................Anchal:-................District:-.............................

Name of the Raiyat, Father's/ Husband's Name,Caste & Address(In case more than one Raiyat their names &share)	Khata No.	Khesra No.	AreaA. D.
Old	New	Old	New
1	2	3	4	5	6

Boundary	Classification of lands	Rent excluding cess	Basis for entry in the revenue records likesuccession/ gift/purchase/ exchange/others	Remarks Including Possession
7	8	9	10	11

Seal and Signature of the Camp-In-Charge.Form-8(See Rule-9 Sub Rule (9))Form of Claims/objections

Name of the Raiyat

Serial No. of Self- Declaration submitted by theRaiyat

Details of Land

Classification of Land

Khesra No.

Area A. D.