Section 1(2) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010
(2)It shall extends to the whole of the State of Bihar except any area constituted as a municipal area under the Bihar Municipal Act, 2007 or part thereof or which is under a cantonment. The extent of the Act will be the same as provided in the Bihar Tenancy Act, 1885.Explanation. - This Act shall not be applicable to any extent if the area comprising the agriculture land is notified as commercial, industrial or urban area either by publication of Master Plan or by any other mode.
