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State of Bihar - Section
Section 7 in The Bihar and Orissa Board of Revenue Act, 1913
7. Repeal.
- The enactments specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof.The ScheduleEnactments Repealed(See Section 7)| Year | No. | Short title | Extent of repeal |
| 1 | 2 | 3 | 4 |
| Bengal Regulation | |||
| 1822 | 3 | The Bengal Board of Revenue Regulation, 1822. | So much as is unrepealed. |
| Acts of the Governor-General of Indiain-Council | |||
| 1850 | 44 | The Bengal Board of Revenue Act, 1850. | So much as is unrepealed. |
| 1874 | 15 | The Laws Local Extent Act, 1874. | So much of the Fourth Schedule as relates to BengalRegulation 3 of 1822 and Act 44 of 1850. |
| 1891 | 12 | The Amending Act, 1891. | So much of the Second Schedule as relates to BengalRegulation 3 of 1822. |
| 1903 | 1 | The Repealing and Amending Act, 1903. | So much of the Second Schedule as relates to BengalRegulation 3 of 1822. |
| 1912 | 7 | The Bengal, Bihar and Orissa and Assam Laws Act, 1912. | Section 4. |