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BIHAR LAND REFORMS (FIXATION OF CEILING AREA AND ACQUISITION OF SURPLUS LAND) (AMENDMENT) ACT, 1962

BIHAR LAND REFORMS (FIXATION OF CEILING AREA AND ACQUISITION OF SURPLUS LAND) (AMENDMENT) ACT, 1962

BIHAR LAND REFORMS (FIXATION OF CEILING AREA AND ACQUISITION OF SURPLUS LAND) (AMENDMENT) ACT, 1962

Preamble - BIHAR LAND REFORMS (FIXATION OF CEILING AREA AND ACQUISITION OF SURPLUS LAND) (AMENDMENT) ACT, 1962

 

THE BIHAR LAND REFORMS (FIXATION OF CEILING AREA AND ACQUISITION OF SURPLUS LAND) (AMENDMENT) ACT, 1962

[Act No. 18 of 1962]

[17th October, 1962]

PREAMBLE

An act to amend the bihar land reforms (fixation of ceiling area and acquisition of surplus land) act, 1961

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

Section 1 - Short title and commencement

(1)     This Act may be called the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1962.

(2)         It shall come into force at once.

Section 2 - Amendment of section 5 of Bihar Act XII of 1962

In subsection (5) of section 5 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (Bihar Act XII of 1962), for the words "six months", the words "one year" shall be substituted.