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[Cites 0, Cited by 2] [Entire Act]

State of Jharkhand - Section

Section 25 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

25. Repeal and Savings.

(1)The Bihar Buildings (Lease, Rent and Eviction) Control Ordinance, 1946 (Bihar Ordinance 21 of 1946), is hereby repealed.
(2)Any rule, order or direction made or given or deemed to be made or given under the said Ordinance and in force immediately before the commencement of the Act shall continue in force and be deemed to be an order or direction made or given under this Act; and anything done and any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been made, done or taken in exercise of powers conferred by or under this Act as if this Act had commenced on the 1st day of October, 1946.The Schedule[See Section 1(2)]
Serial No. Name of district   Local areas to which the Act applies
1 2   3
1. Patna Local areas comprising the police stations of- Pirbahore, Sultanganj, Alamganj, Khajekalan, Chaukkalan,Malsalami, Phulwari, Digha, Patna Kotwali, Kadamkuan, Dinaporeand Khagaul, excluding the local areas comprised within theDinapore Cantonment.
2. Gaya Ditto Kotwali and Moffasil Gaya.
3. Shahabad Local areas comprised within the Arrah Municipality and Dalmianagar-Dehri Notified Area.
4. Muzaffarpur Ditto Muzaffarpur town, Hajipur town and Sitamarhi town and alsolocal areas comprised within the Dumra Notified area.
5. Saran Ditto Chapra and Siwan.
6. Champaran Ditto Motihari and Bettiah Municipalities.
7. Darbhanga Ditto Darbhanga town, Laheriasarai town, Samastipur, Rosera,Dalsingsarai, Madhubani and Jainagar.
8. Bhagalpur Ditto Bhagalpur Kotwali, Bhagalpur Muffasil and Nathnagar and alsolocal areas comprised within the Colgong Municipality.
9. Monghyr Ditto Monghyr Town, Jamalpur and Khagaria.  
10. Pumea Ditto Katihar, Purnea Sadar, Khaja-nchihat and Kishanganj.
11. Santhal Parganas Ditto Dumkatcwn, Deodar, Madhipur, Jamtara, Hirapur Bazar, Pakur,Sahebganj, Rajmahal and Godda
12. Ranchi Ditto Ranchi Sadar, Ranchi Kotwali, Gumla,Khuntiand Lohardagga.
13. Hazaribagh Ditto Hazaribagh, Ichak, Giridih, Ramgarh [excluding the localareas comprised within the Ramgarh Cantonment and Koderma.]
14. Palamau Ditto Daltonganj.
15. Dhanbad Ditto Dhanbad, Jharia, Katras and Kenduadih.
16. Singhbhum Ditto Sakchi, Bistupur, Jugsalai and Golmuri.
17. Manbhum Ditto Kashipur and also local areas comprised within the Purulia,Raghunathpur and Jhalda Municipalities.
This Act was further extended to the areas mentioned below vide notifications mentioned against them:
1. Local area comprised within the limit of. Forbesganj Municipality in the district of Purnea. Notification No. 19003 P. C. dated 5.7.49 published in BiharGazette (Extraordinary).
2. " Sasaram Municipality in the district of Shahabad. Notification No. 31739 P. C. dated 30.12.49 published in BiharGazette (Extraordinary) dated 31st Dec. 1949.
3. " Jamui Union Committee & Begusarai Notified Area in thedistrict of Monghyr. Notification No. Misc. 14/50 P.C. 16649 dated 12.8.50published in Bihar Gazette (Extraordinary) dated 16th August,1950.
4. " Chatra Municipality in the district of Hazaribagh. Notification No. Misc. 14/50-17889 P. C. dated 30.8.50published in Bihar Gazette (Extraordinary) dated 31.8.1950.
5. " Godda Union Committee in the district of Santhal Parganas. Notification No. Misc. 14/50 -20916 P.C. dated 7.10.1950published in Bihar Gazette (Extraordinary) dated 11th October,1950.
6. " Chaibasa & Chakradharpur Municipal areas in the districtof Singhbhum. Notification No. 6755 P. C. dated 21st March, 1947.
7. " Jhajha Union Committee in Jamui Sub-division of MonghyrDistrict. Notification No. Misc. 10/53 P.C. 18919 dated 13.11.53.
8. " Jogra, Jograpokhar, Sindri, Chirkunda Police Station in thedistrict of Manbhum. Notification No. Misc. 10/53 P.C. 17826 dated 23.10.53.
9. " Jahanabad Union Committee in the district of Gaya. Notification No. Misc.14/50-2149 P.C. dated 20th January,1951.
10. " Civil Line, police station in the Sadar Sub-Division of thedistrict of Gaya. Notification No. Misc. 14/50-1057 P. C. dated 9th February,1951.
11 " Mihijam Notified Area Committee in the district of SanthalParganas. Notification No. Misc. 23/51-9173 P. C. dated 4th April, 1951.
12 " Saharsa Notified Area Committee in the Sub-Division ofSaharsa. Notification No. Misc. 23/51-24834 P.C. dated 8/12th Sept.1951.
13 " Barh Notification No. (not available).
14 " Nawadah & Aurangabad Union Committee in the district ofGaya. Notification No. Misc. 6 Q. N. 1 /54 P. C. 7567 dated 28.4.54published in Bihar Gazette (Extraordinary) dated 30.4.54.
15 " Gopalganj Notification No. 5574 P.C. dated 26th March, 1953.
16 " Buxar Municipality, Police Station. Notification No. 837 P.C. dated the 13th January, 1950.
17 " Bermo Police Station Notification No. 2098 P.C. dated 27th July, 1951.
18 " Seraikella Municipality. Notification No. 2238 P.C. dated the 3rd Feb., 1953.
19 " Barabazar, Chandil, Balrampur & Chas Police Stations. Notification No. 2423 P.C. dated 28th October, 1952.
20 " Supaul & Madhipura. Notification No. 6505 P.C. dated the 20th March, 1952.
21 " Chandil Police Station in the district of Singhbhum & ChasP. S. in Dhanbad. Notification No. N-A105/56-57 S. C. 4724 dated 4.4.57.
22 " Bhabhua Municipality in the district of Shahabad Notification No. M-A 102/57 S.C. - 9926 dated 20.7.1957.
23 " Mokameh Notified Area Committee and Town of Bikram in thedistrict of Patna. Notification No. (not available).
24 " Rajgir Notified Area Committee in the district of Patna. Notification No. M. A. 106/61 S. C. - 8250 dated 6th May,1961.
25 " Raxaul Notified Area Committee in the district of Champaran. Notification No. M. A. 12-02/ 63 S. C. - 9585 dated 10th June,1963.
26 " Araria Union Board in the district of Purnea. Notification No. M. A. 106/61-20309 S.C. dated 21st November,1961.
27 " Banka Notified Area Committee in the district of Bhagalpur. Notification No. S. O. 66 dated 15th January, 1972.
Notifications[S.O. 190 dated 15.2.71, published in Bihar Gazette (Extraordinary) dated 20.2.71]. - In exercise of the powers conferred by clause (a) of Section 2 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Bihar Act III of 1947), the Governor of Bihar is pleased to empower the Additional Collector posted at the headquarters station of the district of Saran to perform the functions of an appellate authority under the said Act within the local limits of the said district.[S O. 1133, dated 22.12.71 published in Bihar Gazette (Extraordinary) dated 29.12.1971]. - In exercise of the powers conferred by clause (a) of Section 2 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Bihar Act III of 1947), the Governor of Bihar is pleased to empower the Additional District Magistrate posted at the headquarters station of the district of Ranchi to perform the functions of an appellate authority under the said Act within the local limits of the said district.[S.O. 779 dated 10.9.71 published in Bihar Gazette (Extraordinary) dated 16.9.71].-In exercise of the powers conferred by clause (b) of Section 2 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Bihar Act III of 1947), the Governor of Bihar is pleased to appoint such Magistrate who may be the seniormost Magistrate next to the Sub-divisional Officer and who may be under District Magistrate for the time being posted in Patna Sadar Sub-division to perform the function of a Controller under the said Act within the local limits of Patna Sadar Subdivision.[Notification No. 9207 P. C. dated 12.3.47. - In exercise of the powers conferred by subsection (1) of S. 92, Government of India Act, 1935, the Government of Bihar is pleased to direct that the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Act 3 of 1947) shall apply to Chhota Nagpur Division and to the Santhal Parganas District.]