Section 2 in The Bihar Scheduled Areas Regulation, 1971
2. Amendment of Section 71-A Bengal Act VI of 1908.
- In Section 71A of the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908) as inserted by the Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969), after the words "any fraudulent method", the words "including decrees obtained in suits by fraud or collusion" shall be inserted.
