LexThe Bihar Public Land Encroachment (Amendment) Act, 2012
Bihar · state statute
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[Bihar Act 17, 2012]
The Bihar Public Land Encroachment (Amendment) Act, 2012
AN
ACT
To amend the Bihar Public Land Encroachment Act, 1956
Be it enacted by the Legislature of the State of B ihar in the sixty-third year of the
Republic of India as the following:-
1. Short Title, Extent and Commencement. — (1) This Act may be called The Bihar
Public Land Encroachment (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of B ihar.
(3) It shall come into force at once.
2. Amendment in Section-6 of the Bihar Public Land Encroachment Act, 1956.—
(i) Clause (C) of Sub-Section-(1) of Section-6 of the said Act, 1956 shall be
deleted.
(ii) Sub-section (2) of Section-6 of The Bihar Public Land Encroachment Act,
1956 shall be substituted by the following :-
"(2) If any person does not comply with the orders passed by the Collector under this
section, he shall be punishable with imprisonment f or a term, which may extend to one year
or with fine up to Rs. 20,000/-(twenty thousand) or with both."
3. Savings .—Notwithstanding the deletion of Section-6(1) (c ) of the Bihar Public Land
Encroachment Act, 1956 (Bihar Act XV, 1956) any th ing done or any action taken in
exercise of the powers conferred by or under the Se ction-6(1) (c) shall be deemed to have
been done or taken in exercise of powers conferred by or under this Act, as if the said
provisions were in force on the day on which such thing or action was done or taken.
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to Government.
—————
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 444-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in