BIHAR LAND REFORMS (AMENDMENT) ACT, 1960 THE BIHAR LAND REFORMS (AMENDMENT) ACT, 1960 [Act No. 02 of 1961] [09th February, 1961] An Act to Amend the Bihar Land Reforms Act, 1950. Be it enacted by the Legislature of the State of Bihar in the Eleventh Year of the Republic of India as follows:- THE BIHAR LAND REFORMS (AMENDMENT) ACT, 1960 [Act No. 02 of 1961] [09th February, 1961] An Act to Amend the Bihar Land Reforms Act, 1950. Be it enacted by the Legislature of the State of Bihar in the Eleventh Year of the Republic of India as follows:- This Act may be called the Bihar Land Reforms (Amendment) Act, 1960. This Act may be called the Bihar Land Reforms (Amendment) Act, 1960. In the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), after section 2A, the following section and Explanation thereto shall be inserted and shall be deemed always to have been inserted, namely:- "2B. Act not to apply to land acquired under the Land Acquisition Act, 1894 for certain purpose.-Nothing in this Act shall apply to any land acquired under the Land Acquisition Act, 1894 (I of 1894) for the purposes of any industrial undertaking except to such portion thereof as is in possession of a tenant who has, before the commencement of the Bihar Land Reforms (Amendment) Act, 1960 acquired right of occupancy therein in accordance with the tenancy law of the area in which it is situated. Explanation.- (I) For the purpose of this section, the expression 'industrial undertaking' shall mean- (a) any industrial undertaking relating to- (I) heavy industry; (II) explosives; (III) fertilizers; (IV) iron and steel; (V) cement; (VI) coal; and (b) any other industrial undertaking which is declared by the State Government, by a notification in the Official Gazette, to be an industrial undertaking. (II) All notifications under sub-paragraph (b) of paragraph (1), shall, as soon as may be after they are issued, be laid before the Houses of the Legislature of the State. In the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), after section 2A, the following section and Explanation thereto shall be inserted and shall be deemed always to have been inserted, namely:- "2B. Act not to apply to land acquired under the Land Acquisition Act, 1894 for certain purpose.-Nothing in this Act shall apply to any land acquired under the Land Acquisition Act, 1894 (I of 1894) for the purposes of any industrial undertaking except to such portion thereof as is in possession of a tenant who has, before the commencement of the Bihar Land Reforms (Amendment) Act, 1960 acquired right of occupancy therein in accordance with the tenancy law of the area in which it is situated. Explanation.- (I) For the purpose of this section, the expression 'industrial undertaking' shall mean- (a) any industrial undertaking relating to- (i) heavy industry; (ii) explosives; (iii) fertilizers; (iv) iron and steel; (v) cement; (vi) coal; and (b) any other industrial undertaking which is declared by the State Government, by a notification in the Official Gazette, to be an industrial undertaking. (II) All notifications under sub-paragraph (b) of paragraph (1), shall, as soon as may be after they are issued, be laid before the Houses of the Legislature of the State.
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