Section 4(1) in The Bihar Land Disputes Resolution Act, 2009
(1)The Competent Authority shall have jurisdiction and authority to hear and adjudicate, on an application or complaint or on any application referred to by a Prescribed Authority or officer, any issue arising out of following types of disputes:-(a)Unauthorised and unlawful dispossession of any settlee or allottee from any land or part thereof, settled with or allotted to him under any Act contained in Schedule-1 to this Act by issuance of any settlement document/parcha by a Competent Authority;(b)Restoration of possession of settled/allotted land in favour of legally entitled settlee/allottee or his successors/heirs, upon adjudication of unauthorized and unlawful dispossession;(c)Threatened dispossession of a legally entitled settlee/allottee;(d)Any of the matters enumerated in (a), (b) and (c) above appertaining to raiyati land;(e)Partition of land holding;(f)Correction of entry made in the Record of Rights including map/ survey map;(g)Declaration of the right of a person;(h)Boundary disputes;(i)Construction of unauthorized structure; and(j)Lis pendens transfer.
