The Bihar Agricultural Income Tax (Repealing) Act, 1981

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Bihar  Agricultural Income Tax (Repealing) Act, 1981 
 
1. Short title,  extent and commencement. 
 
2. Repeal of Bihar Act, 32 of 1948. 
 
3. Repeal and Saving. 
 
  
Bihar Agricultural Income Tax (Repealing) Act, 1981 
 
Act No. 18 of 1982 
 
 
Assented by Governor on 21.1.1982 and published in Bihar Gazette (extra-ordinary) dated 21.1.1982. 
An Act to repeal the Bihar Agricultural Income T ax Act, 1948. 
Be it enacted by the Legislature of Bihar in the Thirty-second year of the Republic of India.  
1. Short title, extent and commencement. - (1) This Act may be called the Bihar Agricultural Income 
 
Tax (Repealing) Act, 1981.  
(2) It shall come into force from the 1st March, 1979.  
2. Repeal of Bihar Act, 32 of 1948. - The Bihar Agricultural Income Tax Act, 1948 (Bihar Act 32 of 
 
1948) is hereby repealed.  
3. Repeal and Saving. - (i) Bihar Agricultural Income Tax (Repealing)Third  Ordinance, 1981 (Bihar 
 
Ordinance No. 148, 1981) is hereby repealed. 
(ii) Notwithstanding such repeal, anything done or any action taken in the exercise of any power 
conferred by or under the said Ordinance shall be deemed to have been done or taken in the 
exercise of powers conferred by or under this Ordinance as if this Ordinance were in force on the 
day on which such thing was done or action taken. 

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