Section 2 in The Bihar Scheduled Areas (Amendment) Regulation, 1981
2. Amendment of the Schedule to Bihar Regulation 1 of 1969.
- Under the heading 'Bengal Act' of the Schedule to the Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969):-(i)the existing Explanation to Section 71-A of the Chota Nagpur Tenancy Act, 1908 noted against serial number 3 in column (4) shall be renumbered as Explanation 1; and(ii)after the said Explanation as so renumbered, the following Explanation shall be added, namely:-"Explanation II. - A Bhuinhar or a Mundari-Khunt-Kattidar who is deemed to be a settled raiyat under the provisions of Section 18 of this Act shall also be deemed to be a raiyat for the purposes of this section."
