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Land Reforms Fixation of Ceiling Area and Acquisition of Surplus Land Bihar Amendment Rules, 2010

Land Reforms Fixation of Ceiling Area and Acquisition of Surplus Land Bihar Amendment Rules, 2010

The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Rules, 2010

 

The 16th March 2010

 

 

In exercise of the powers conferred by Section 45 of The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1961 (Bihar Act 12 of the 1962), the Governor of Bihar is pleased to make the following amendment Rules to amend The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 :?

Rule ? 1. Short title and commencement.?

 

(1)     These rules may be called The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Rules, 2010.

 

 

(2)     It shall come into force at once.

Rule ? 2. Amendment in clause (i) of Sub-rule (1) of rule 44 of The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 :?

 

In clause - (i) of sub-rule-(1) of Rule 44 after the words "Sub section (1) " and before the words " of Section 27" the words " or Sub-section (1a)" shall be inserted.