Section 3 in The Bihar Land Disputes Resolution Act, 2009
3. Overriding effect of procedure prescribed under this Act.
- Notwithstanding anything contained in the following Acts, namely :-(i)The Bihar Land Reforms Act, 1950(ii)The Bihar Tenancy Act, 1885(iii)The Bihar Privileged Persons Homestead Tenancy Act, 1947(iv)The Bihar Bhoodan Yagna Act, 1954(v)The Bihar Land Reforms (Fixation of Ceiling and Acquisition of Surplus Land) Act, 1961(vi)The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956.The procedure prescribed hereinafter, in this Act, shall be applicable for resolution of any dispute arising out of or under any of the aforesaid Acts to the extent this Act has covered such disputes and has provided Forum, procedure and mechanism for their resolution.
