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State of Jharkhand - Act

The Bihar Scheduled Areas (Amendment) Regulation, 1981

JHARKHAND
India

The Bihar Scheduled Areas (Amendment) Regulation, 1981

Act 1 of 1983

  • Published on 10 September 1983
  • Commenced on 10 September 1983
  • [This is the version of this document from 10 September 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bihar Scheduled Areas (Amendment) Regulation, 1981Bihar Regulation No. 1 of 1983Published in Bihar Gazette Extraordinary, dated the 10th September, 1983.A Regulation to amend the Bihar Scheduled Areas Regulation, 1969.Whereas it is expedient to amend the Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969) in the manner hereinafter appearing:It is hereby enacted as follows

1. Short title.

- This Regulation may be called 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."