Section 2 in The Bihar Consolidation of Holdings and Prevention of Fragmentation (Amendment) Act, 1981
2. Amendment of section 4 of Bihar Act XXII of 1956.
- In section 4 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (Bihar Act XXII of 1956) (hereinafter referred to as the said Act), in the last proviso to sub-clause (c), for the words, figures and brackets "Chapters XI and XII of the Code of Criminal Procedure, 1898 (Act V of 1898)" the words, figures and brackets sections 144 to 148 of Chapter X of the Code of Criminal Procedure, 1973 (Act 2 of 1974), the Bihar Tenants Holdings (Maintenance of Records) Act, 1973 (Bihar Act 28 of 1975)" shall be substituted.
