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vf/kfu;e] ftlij egkefge jkT;iky
loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS
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fof/k foHkkx
———
vf/klwpuk,a
16 vxLr 2016
@2016@ 155&yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk
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loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
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eukst
ljdkj ds la;qDr lfpo
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}kjk ;Fkkikfjr dk fuEufyf[kr
dks vuqefr ns pqds gSa] blds }kjk
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2 /u0962/uni092C/uni0939/glyph400/uni0930 /uni0917/uni091C/uni091F /glyph53[स/glyph400ध/glyph400/uni0930ण /glyph59/glyph61 16 /uni0905/uni0917/u0903 /uni0924 2016
fcgkj fof/k fujlu ¼tks vko';d vFkok lqlaxr ugha jg x, gSa½ vf/kfu;e 2016
[fcgkj vf/kfu;e 12] 2016 ]
vko';d ,oa lqlaxr ugha jg x, fof/k;ksa dk fujlu d jus ds fy, vf/kfu;eA
ÁLrkoukA& pw¡fd] jkT; esa iapk;r jkt vf/kfu;e] 2006 ykxw fd;k tk pqdk gS rFkk jkT; ljdkj us xzke
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dks fujflr djuk lehphu gS ;
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1- laf{kIr uke] foLrkj vkSj vkjaHkA& ¼1½ ;g vf/kfu;e fcgkj fof/k fujlu ¼tks vko';d vFkok
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vf/kfu;eksa esa ls fdlh ds }kjk vFkok v/khu iznŸk ' kfDr;ksa ds iz;ksx esa vkjaHk dh x;h dksbZ dkjZokbZ ] dk;Zokgh
vFkok dqN Hkh rc rd tkjh jgsxk] tc rd dh x;h dkjZok bZ] dk;Zokgh vFkok dqN Hkh dk vo/kkj.k u gks tk;]
ekuksa iz'uxr vf/kfu;e fujflr ugha fd;k x;k gSA
ifjf'k"V
1- xzke pkSdhnkjh vf/kfu;e] 1870 ¼caxky vf/kfu;e 6] 1870½
2- caxkyxzke pkSdhnkjh vf/kfu;e] 1871 ¼caxky vf/k fu;e 1] 1871½
———
16 vxLr 2016
laŒ ,y0th0&0 1&13 @2016@156&yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge jkT;i ky
}kjk fnukad 11 vxLr 2016 dks vuqer fcgkj fof/k fujlu ¼tks vko';d vFkok lqlaxr ugha jg x;s
gSa½ vf/kfu;e] 2016 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf /kdkj ls blds }kjk izdkf'kr
fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth
Hkk"kk esa izkf/kd`r ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
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ljdkj ds la;qDr lfpoA
———
The Bihar Repeal of Laws (Which are no longer needed or relevant) Act, 2016.
[Bihar Act 12,2016]
AN
ACT
To repeal the Laws which are no longer needed or relevant.
Preamble -WHEREAS, Panchayat Raj Act, 2006 has been applied in the State and the State
Government has decided to abolish the Village Chauk idari Tax system and it is expedient to repeal
the Acts listed in the Appendix to this Act ;
Be it enacted by the Legislature of the State of B ihar, in the sixty seventh Year of the
Republic of India as follows:-
1. Short title, Extent and Commencement .—(1) This Act may be called the Bihar
Repeal of Laws (Which are no longer needed or relevant), Act 2016.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Repeal and Savings .—(1) The Acts listed in the Appendix to this Act are hereby
repealed.
(2) Notwithstanding such repeal, any action, proce eding or anything initiated in
exercise of the powers conferred by or under any of the Acts repealed under
the sub section (1) of this section shall continue till the determination of the
action, proceeding or anything done, as if the Act in question has not been
repealed.
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905स/uni093Eध/uni093E/uni0930ण ), 16 /uni0905/uni0917/u0903 /uni0924 2016
Appendix
1. Village Chaukidari Act, 1870 (Bengal Act 6, 1870)
2. Bengal Village Chaukidari Act, 1871 (Bengal Act 1, 1871)
————
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Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.