BIHAR TENANCY (AMENDMENT) ACT, 1966

Preamble - BIHAR TENANCY (AMENDMENT) ACT, 1966

 

THE BIHAR TENANCY (AMENDMENT) ACT, 1966

[Act No. 01 of 1967]

PREAMBLE

An Act to amend the Bihar Tenancy Act, 1885

Be it enacted by the Legislature of the State of Bihar in the Seventeenth Year of the Republic of India, as follows:?

Section 1 - Short title

 

This Act may be called the Bihar Tenancy (Amendment) Act, 1966.

Section 2 - Amendment of section 103A of Act VIII of 1885

 

For sub-section (3) of section 103A of the Bihar Tenancy Act, 1885 (VIII of 1885), (hereinafter referred to as the said Act) the following sub-section shall be substituted, namely:?

 

"(3) Revenue Officer specially empowered by the State Government in this behalf, may, on application made to him within three months of any order or decision on any objection made under sub-section (1) or on his own motion, after giving reasonable notice to the parties concerned to appear and be heard in the matter, revise, at any time before the final publication of the record-of-rights, any such order or decision whether made by himself or by any other Revenue Officer."

Section 3 - Amendment of section 105 of Act VIII of 1885

 

For the Explanation to sub-section (1) of section 105 of the said Act, the following Explanation shall be substituted, namely:?

 

"Explanation.?A landlord may file a single application for, settlement of rent of more than one holding in a village, whether of one or more tenants."