Section 29 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
29. Exemptions.
(1)(a)The provisions of this Act shall not apply to-(i)land in possession of the Central Government or The State Government;(ii)land in possession of local authorities or of Gram Panchayats established under the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948);(iii)land vested in the Bhoodan Yagna Committee established under the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954);(b)The provisions of Section 5 and Section 28, shall not apply to-(i)lac-brood farms operated by the Indian Lac Cess Committee constituted under Section 4 of the Indian Lac Cess Act, 1930 (24 of 1930);(ii)[* * * *] [Omitted by Act 7 of 1978 and shall be deemed always to have been omitted.](iii)[* * * *] [Omitted by Act 12 of 1976.](iv)[ such extent of land held on the date of commencement of this Act, by educational institutions, Universities, Research Councils or Research Institutes recognised by the State hospitals, maternity homes and Orphanages, as may be notified by the State Government in this behalf, so long as they continue as such; [Substituted by Act 1 of 1973.](v)such extent of land held on the date of commencement of this Act by such public or charitable bodies or religious institutions of public nature, running educational Institutions, hospitals, maternity homes and Orphanages, as may be notified by the State Government in this behalf, so long as they continue as such:](vi)[ land required in connection with any other non-agricultural or industrial purpose, to the extent approved by Government, so long as they continue as such; [Clause (vi) omitted and clauses (vii) and (viii) re-numbered as clauses (vi) and (vii) respectively by Act 1 of 1973.](vii)any land awarded for gallantry in the First World War or in the Second World War or subsequently:Provided that the exemption under this clause shall remain in force only for the life time of the person to whom the award is made.](viii)[ Land held by [Added by Act IX of 1973.](a)Banking companies as defined in Section 5 of the Banking Regulation Act, 1949.(b)The State Bank of India constituted under the State Bank of India Act, 1955.(c)Subsidiary Banks as defined in the State Bank of India (Subsidiary Bank) Act, 1959.(d)Corresponding new Banks constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970.(e)The Co-operative Banks.(f)Any other financial institution notified by the State Government as bank for the purposes of this Act.](2)[ (a) The State Government may, by notification in the Official Gazette, exempt from the operation of Section 5-(i)sugarcane farms owned and operated on the date of commencement of the Act, by sugar factories holding a licence under any law relating to sugar factories for the time being in force to such extent as may be determined in the prescribed manner to be necessary for the production of sugarcane seeds but in no case exceeding one hundred acres;(ii)So much of land not exceeding fifteen acres of Class I land or equivalent area of other classes owned and held under personal cultivation by any religious institution of a public nature on the date of the commencement of the Act as may be determined by the Collector in the prescribed manner to be necessary for the purposes of performing religious rites and maintenance of the religious institutions".](b)The exemption under this sub-section shall be valid only so long as the purpose mentioned therein continue to be carried out.
