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State of Jharkhand - Section

Section 1949 in Indian Administrative Service (Departmental Examination) Rules, 1962

1949.

|-| 5.| Bihar Act XXX of 1950and all amending Acts| ...| The Bihar Land Reforms Act, 1950.|-| Section B-Law PartII-Revenue Law-With Books.|-| CENTRAL ACTS|-| 1.| Act IX of 1883| ...| The Land Improvement Loans Act, 1884.|-| 2.| Act XII of 1884| ...| The Agriculturists' Loans Act, 1884.|-| 3.| Act I of 1894| ...| The Land Acquisition Act, 1894.|-| 4.| Act II of 1899| ...| The Indian Stamp Act, 1899.|-| 5.| Act X of 1897| ...| The General Clauses Act, 1897.|-| STATE ACTS ANDREGULATIONS.|-| 1.| Regulation I of 1793| ...| The Bengal Permanent Settlement Regulation.|-| 2.| Regulation VIII of 1793| ...| The Bengal Decennial Settlement (Regulation).|-| 3.| Regulation II of 1819| ...| The Bengal Land Revenue Assessment (Resumed) Land Regulations.|-|| Regulation III of 1828| ...|-| 4.| Regulation VII of 1822| ...| The Bengal Land Revenue Settlement Regulations.|-|| Regulation IX of 1825| ...|-|| Regulation IX of 1833| ...|-| 5.| Act VII of 1876| ...| The Land Registration Act, 1876.|-| 6.| Act V of 1875| ...| The Bengal Survey Act, 1875.|-| 7.| Regulation XI of 1825| ...| The Bengal Alluvion and Diluvion Regulation, 1825.|-| 8.| Act IX of 1847| ...| The Bengal Alluvion and Diluvion Land Act, 1847.|-| 9.| Bihar and Orissa Act V of 1922| ...| The Bihar Private Irrigation Works Act, 1922.|-| 10.| Act IX of 1880| ...| The Cess Act, 1880.|-| 11.| Act VIII of 1885| ...| The Bihar Tenancy Act, 1885.|-| 12.| Bengal Act VI of 1908| ...| The Chotanagpur Tenancy Act, 1908.|-| 13.| Bihar Act XIV of 1949| ...| The Santhal Parganas Tenancy (Supplementary Provisions) Act,