Section 3 in Bihar Privileged Persons Homestead Tenancy Act, 1947
3. Act not to apply to certain lands, buildings or areas.
- This Act shall not apply to-(a)any land or building, residential or otherwise-(i)appertaining to an industrial establishment;(ii)vested in the Government or a local authority; and(b)any land situated within-(i)any area which has been, or may hereafter be, constituted a municipality or notified area under the provisions of the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922) or a Union Committee constituted under Section 38 of the Bihar and Orissa Local Self-Government Act of 1885 (Bengal Act III of 1885);(ii)[ vested in the Government except homestead deemed to have been acquired by the State Government under sub-section (2) of Section 17A, or a local authority;] [Substituted by Act 9 of 1970.](iii)any other area which is declared by the State Government by notification issued in this behalf to be a place of business or fair;[Provided that if any area in which a privileged person or a privileged tenant has acquired any right in his homestead under this Act, is subsequently converted into an area mentioned in sub-clause (1) of clause (b), the privileged person or the privileged tenant, as the case may be, shall not be divested or deprived of his right in the homestead.] [Inserted by Act 13 of 1973.]
