: 14 &gmE 1928 (50) (do wea1 386) qeHl, geefiEn, 4 7§ 2006 fafe (feem) fesr HfergEaTd 3 =% 2006 do wwo Sfo 1-05/2006/%w1-103 — e fum #ew @ aamiia PR s, e e Rl 25 S, 2006 3 SRR E 8 §, T @10 SCETHTT 3 G B g S (v S #l [frer aiftfrm 10,2006] . ufy qUR (efee A fefRe do sy g ot ) @), st 2001 ; frer 1 g (eiferere e Frerfor o ftrd fy aref ) siftife, 1961 ] G FHTT & L e | WG T & HaraE s REr go e sew B refiien @ e sffafi o— 1 e o, ferae w s | — (1) e st R i guT (st 9 Fef g sfds o s ) (ser) afrw 2006 s o FE | 4 (2) g R df fer o9 & B o (3) gt e & | 2. war SR 25 T 16 &5 ga-ami(3 ) Fve |—faer 9 gan (sfereperm e Frerfror e aiftre it af) st 1961 &7 & T Faer e S § - el SR fEr 9 gam (arferpam e frfeor e s fiy sf) aifafeeT 1961 @ WJGOWWEHWWWfiimwfifiafia%fimfimwflzfim%mmfim‘ o b, R o S g1 A & s Saer 9k fe S EE | fa-Teau & ARy 4, g FFAR, TR & dgg qradl frem g0 Fo €0—40 2 fER e (SrTemR), 4 7, 2006 3 =€ 2006 Ho-Teosflo- 1-05/2006/7w- 1 04—Frer fem Hew g aamia sk vegur &R 25 4 anfie, 2006 il STgAE R ogft G (et i Frefor aer st sy orsf) (i) s, 2006 @1 FrfafEd SIS ORI e & iR & g g S o & R s SR & ageEe 348 & @(3) & it wa sifefan & Sideht T § witeed oo wwET R ; fererR-TgTTE & SR 4§, Ho1g AN, ; T B g wiaal [ Bihar Act 10,2006] R THe Bihar Land Reforms (Fixation of ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 2006 AN ACT ’ To Amend the Bihar Land Reforms (Fixation of Ceiling Area and Acquistion of Surplus Land )Act,1961. Be it enacted by the Legislature of the State of Bihar in the Fifty Seventh Year of the Republic of India as follows :- 1.Short title, extent and commencement.—(1) I'his A=« may be called the Bihar T.and Reforms (fixation of Ceiling Area and Acquicition of Surplus Land)(Amendment) Act,2006. (2) It shall extend to the whole of State of Bihar. (3) It shall come into force at once. 2.Amendment, of sub-section (3) of section-16 of the said Act.—Section-16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land)Act,1961 is hereby amended to the extent given below:- The revision,against the order passed by the Collector or Additional Collector under section-16(3) of the Act will be before the Divisional Commissioner who after hearing the parties shall pass orders in the case filed before him. : fergre-greee] & SRA &, TWHR $ Tga areal Sefiee, ToTH e AT SR O SIS, GEAT & SeE o efiges, W@ geoned, fER, s ogm Rl fagr e (araTam), 386—57 1+400—odotdio
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