BIHAR LAND REFORMS (AMENDMENT) ACT, 1965

Preamble - BIHAR LAND REFORMS (AMENDMENT) ACT, 1965

 

THE BIHAR LAND REFORMS (AMENDMENT) ACT, 1965

[Act No. 05 of 1965]

PREAMBLE

An act to amend the bihar land reforms act, 1950

Be it enacted by the Legislature of the State of Bihar in the Sixteenth Year of the Republic of India as follows:-

Section 1 - Short title

This Act may be called the Bihar Land Reforms (Amendment) Act, 1965.

Section 2 - Amendment of section 10 of Bihar Act XXX of 1950

In subsection (2) of section 10 of the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950) (hereinafter referred to as the said Act) for the words "before the date of commencement of this Act, done any prospecting or development work the State Government shall be entitled at any time before the expiry of one year from the said date to determine the lease by giving three months' notice in writing", the following words shall be substituted, namely:-

"before the coming into force of the Bihar Land Reforms (Amendment) Ordinance, 1965 (Bihar Ordinance I of 1965), done any prospecting or development work in the area or in any part of the area comprised in the lease, the State Government shall be entitled at any time after the coming into force of the said Ordinance to determine the lease in regard to the whole or part of such area, as the case may be, after giving three months' notice in writing but in determining the lease in regard to the part of such area the State Government shall have regard to the reasons for the failure to do any prospecting or development work in such part and to the requirements for the future development of the remaining part but no such action shall be taken in respect of leases of minerals specified in the First Schedule to the Mines and Minerals (Regulation and Development) Act, 1957 (Act 67 of 1957) except with the previous consent of the Central Government."

Section 3 - Amendment of section 31 of Bihar Act XXX of 1950

In sub-section (1) of section 31 of the said Act, for the words "the lessee shall be entitled to such compensation from; the State Government for the premature termination of the lease", the words "in respect of whole or part of the area comprised in the lease, the lessee shall be entitled to such compensation from the State Government for such premature termination" shall be substituted.

Section 4 - Repeal and saving

(1)     The Bihar Land Reforms (Amendment) Ordinance, 1965 (Bihar Ordinance I of 1965) is hereby repealed.

(2)         Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Act were in force on the day on which such thing or action was done or taken.