Section 69 in Bihar and Orissa Public Demands Recovery Act, 1914
69. Amendments of the [Bengal Tenancy Act] [Now Bihar Tenancy Act.], 1885 (8 of 1885); the Orissa Tenancy Act, 1913 (B. & O. Act 2 of 1913); and the Chota Nagpur Tenancy Act, 1908 (Bengal Act 6 of 1908).
- [Chapter XIII A and Sections 158B, 167,171 and 172] [See Chapter XIII A and Sections 158B, 167, 171 and 172 of Bihar Tenancy Act, 1985.] of the [Bengal Tenancy Act] [Now Bihar Tenancy Act.], 1885 (8 of 1885), Chapter XV and Sections 212, 221, 225 and 226 of the Orissa Tenancy Act, 1913 (B. & O. Act 2 of 1913); and Section 244 and 248 of the Chota Nagpur Tenancy Act, 1908 (Bengal Act 6 of 1908) are amended in the manner and to the extent shown in Schedule III.[Substituted for the original sub-section by Section 71 of the Chota Nagpur Tenancy (Amendment) Act, 1920 (B & O Act 6 of 1920).][Substituted by C. S. No. 7, dated 15.07.1975.]
