Section 2(a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(a)[ "appointment day" means the 9th day of September, 1970;] [Inserted by Act 22 of 1976 (1.11.1976) and existing clause (a) made clause (aa) thereof.](aa)[ "Tribunal" means the Bihar Land Reforms Tribunal constituted under section 50 of the Act;] [Inserted by Act 12 of 1987.](aaa)[] [Re-numbered by Act 12 of 1987.] "ceiling area" means the area of land fixed under Section 4 as the ceiling area;
