Section 3 in The Bihar Scheduled Areas Regulation, 1971
3. Amendment of Section 20 of Bihar Act XIV of 1949.
- In sub-section (5) of Section 20 of the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (Bihar Act XIV of 1949), as substituted by the 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.
