Section 32A in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
32A. [ Abatement of appeal, revision, review or reference. [Inserted by Act 55 of 1982.]
- An appeal, revision, review or reference other than those arising out of orders passed under Section 8 or sub-section (3) of Section 16 pending before any authority on the date of commencement of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) [Ordinance, 1981 (Bihar Ordinance No. 66 of 1981)], shall abate :Provided that on such abatement, the Collector shall proceed with the case afresh in accordance with the provisions of Section 10 :Provided further that such appeal, revision, review or reference arising out of order passed under Section 8 or sub-section (3) of Section 16 as has abated under Section 13 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 [shall stand automatically restored before the proper authority on the commencement of this Act.] [Substituted by Act 21 of 1987.]
