THE MADHYA PRADESH CEILING ON AGRICULTURAL HOLDINGS (AMENDMENT) ACT, 1965

[Act No. 38 of 1965]

[03rd November, 1955]

PREAMBLE

An Act to amend the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960

Be it enacted by Madhya Pradesh Legislature in the Sixteenth Year of the Republic of India as follows.--

Section 1 - Short title

This Act may be called the Madhya Pradesh Ceiling on Agricultural Holdings (Amendment) Act, 1965

Section 2 - Amendment of section 4

In sub-section (2) of section 4 of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960), (hereinafter referred to as the Principal Act) after clause (b), the following clause shall be inserted, namely:--

"(c) a transfer by way of donation to a Bhoodan Yagna Board constituted under the law relating to Bhoodan Yagna for the time being in force".

Section 3 - Amendment of section 5

In sub-section (3) of section 5 of the Principal Act, after clause (b) the following clause shall be inserted, namely:--

"(c) a transfer by way of donation to a Bhoodan Yagna Board constituted under the law relating to Bhoodan Yagna for the time being in force"

Section 4 - Amendments made by sections 2 and 3 to have retrospective effect

Amendments made by sections 2 and 3 shall be deemed to have formed part of the Principal Act from the commencement thereof