The BIHAR LAND DISPUTES RESOLUTION (AMENDMENT) ACT, 2010
Bihar · state statute
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[Bihar Act 16, 2010]
THE BIHAR LAND DISPUTES RESOLUTION (AMENDMENT)
ACT, 2010
AN
ACT
TO AMEND THE BIHAR LAND DISPUTES RESOLUTION ACT , 2009
B E it enacted by the Legislature of the State of Biha r in the sixty one year of the
Republic of India as follows :-
1. Short Title, Extent and Commencement .
& (1) This Act may be called The Bihar
Land Disputes Resolution (Amendment) Act, 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment of Section 10 of The Bihar Land Disputes Resolution Act, 2009 .
&
The following sub-section shall be inserted after Section -(2) :-
" (3)- After the abatement of the case under sub se ction (2), the case filed
under this Act shall be adjudicated and disposed off in accordance with the
provisions of this Act."
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 296-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in