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[Cites 0, Cited by 3] [Section 29(1)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1)(b) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(b)The provisions of Section 5 and Section 28, shall not apply to-
(i)lac-brood farms operated by the Indian Lac Cess Committee constituted under Section 4 of the Indian Lac Cess Act, 1930 (24 of 1930);
(ii)[* * * *] [Omitted by Act 7 of 1978 and shall be deemed always to have been omitted.]
(iii)[* * * *] [Omitted by Act 12 of 1976.]
(iv)[ such extent of land held on the date of commencement of this Act, by educational institutions, Universities, Research Councils or Research Institutes recognised by the State hospitals, maternity homes and Orphanages, as may be notified by the State Government in this behalf, so long as they continue as such; [Substituted by Act 1 of 1973.]
(v)such extent of land held on the date of commencement of this Act by such public or charitable bodies or religious institutions of public nature, running educational Institutions, hospitals, maternity homes and Orphanages, as may be notified by the State Government in this behalf, so long as they continue as such:]
(vi)[ land required in connection with any other non-agricultural or industrial purpose, to the extent approved by Government, so long as they continue as such; [Clause (vi) omitted and clauses (vii) and (viii) re-numbered as clauses (vi) and (vii) respectively by Act 1 of 1973.]
(vii)any land awarded for gallantry in the First World War or in the Second World War or subsequently: