Section 4B in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
4B. [ Validation. [Inserted by Act 22 of 1976.]
- Notwithstanding anything to the contrary contained in any Judgement, decree or order of any court the determination of ceiling area of any family with reference to the appointed day in any proceeding under this Act shall be deemed to be valid and effective.]
