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State of Jharkhand - Act

The Bihar Scheduled Areas Regulation, 1971

JHARKHAND
India

The Bihar Scheduled Areas Regulation, 1971

Act 1 of 1972

  • Published on 1 January 1972
  • Commenced on 1 January 1972
  • [This is the version of this document from 1 January 1972.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bihar Scheduled Areas Regulation, 1971Bihar Regulation 1 of 1972A Regulation to amend the Chota Nagpur Tenancy Act, 1908 and the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 in their application to the Scheduled Areas in the State of Bihar for the peace and good Government of the area.Whereas it is expedient to further amend the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908) and the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (Bihar Act XIV of 1949) in their application to the Scheduled Areas in the State of Bihar for the peace and good Government of the said area.It is hereby enacted as follows:

1. Short title.

- This Regulation may be called the Bihar Scheduled Areas Regulation, 1971.

2. Amendment of Section 71-A Bengal Act VI of 1908.

- In Section 71A of the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908) as inserted by the Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969), after the words "any fraudulent method", the words "including decrees obtained in suits by fraud or collusion" shall be inserted.

3. Amendment of Section 20 of Bihar Act XIV of 1949.

- In sub-section (5) of Section 20 of the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (Bihar Act XIV of 1949), as substituted by the Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969), after the words "any fraudulent method", the words "including decrees obtained in suits by fraud or collusion" shall be inserted.