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State of Bihar - Act

The Bihar Abolition of Zamindaris Repealing Act, 1950

BIHAR
India

The Bihar Abolition of Zamindaris Repealing Act, 1950

Act 9 of 1950

  • Published on 18 January 1950
  • Commenced on 18 January 1950
  • [This is the version of this document from 18 January 1950.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bihar Abolition of Zamindaris Repealing Act, 1950(Bihar Act 9 of 1950)Governor's assent was published in Bihar Gazette, Extraordinary of the 18th January 1950.An Act to repeal the Bihar Abolition of Zamindaris act, 1948Whereas it is expedient to repeal the Bihar Abolition of Zamindaris Act, 1948;Preamble. - The passing of this Repealing Act was rendered necessary because Maharaja of Darbhanga instituted a Title Suit Challenging the validity of the Bihar Abolition of Zamindaris Act, 1948. That Title Suit which was subsequently transferred to the High Court revealed certain grave lacuna in the objectives of the Act and it was in order to forestal those objections that the present Repealing Act was passed just on the eve of the hearing of the Title Suit.It is hereby enacted as follows:-

1. Short title.

- This Act may be called the Bihar Abolition of Zamindaris Repealing act, 1950.

2. Repeal of Bihar Act 18 of 1948.

- The Bihar Abolition of Zamindaris Act, 1948, is hereby repealed.