Section 13A in The Bihar Bakasht Disputes Settlement Act, 1947
13A. [ Continuance of proceedings after vesting of estate or tenure in the State. [Inserted by Section 3 of Bihar Act 29 of 1953.]
- If a dispute referred to a Board under section 3 is pending before it on the date on which the estate or tenure, in which the bakasht land to which the dispute relates is situated, has vested in the State under any provision of the *Bihar Land Reforms Act, 1950, the proceedings under this Act shall be continued until the Board has given its decision as if such estate or tenure, as the case may be, had not vested in the State; and the decision of the Board shall have the same effect as in Section 11.]
