Section 29(1)(a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

(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);

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