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———
vf/klwpuk,a
25 Qjojh 2019
laŒ ,y0th0&01&15@2018@1569@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr dk fuEufyf[kr
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[fcgkj vf/kfu;e 6] 2019⁄=
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fcgkj Hkwfe lq/kkj ¼vf/kdre lhek fu/kkZj.k rFkk vf/ k'ks"k Hkwfe vtZu½ vf/kfu;e] 1961
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tk;saxhA
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———
25 Qjojh 2019
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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
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[Bihar Act 6, 2019]
The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land)
(Amendment) Act, 2019
AN
ACT
To amend The Bihar Land Reforms (Fixation of Ceili ng Area and Acquisition of Surplus
Land) Act, 1961 (Bihar Act 12 of 1962)
Be it enacted by the Legislature of the State of B ihar in the Seventieth year of the Republic
of India as follows:-
1. Short title, Extent and Commencement.- (1) This Act may be called The Bihar Land
Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 2019.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force immediately.
2. Amendment in Section-16 of the Act, 1961. -(1) Sub section (3) of Section-16 of the
said Act is hereby repealed.
(2) In the Section-16 of the said Act, the fol lowing new sub section-(4) shall be added:-
"(4)(i) After the repeal of sub section-(3) of Sec tion-16 of this Act, all cases or
proceedings pending before the State Government, th e Board of Revenue,
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the Bihar Land Tribunal, the Divisional Commissione r, the Collector, the
Additional Collector, the Deputy Collector Land Ref orms or in any other
Court, shall be deemed to be abated.
(ii) Pursuant to the repeal of sub section-(3) of Section-16 of this Act, any
purchase money together with a sum equal to 10% the reof, already legally
deposited shall be refunded, without any interest, to the depositor."
By Order of the Governor of Bihar,
Jitendra Kumar ,
Special Secretary to the Government .
————
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