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State of Bihar - Section
Section 59 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
59. Transfer of proceedings pending in the High Court to the Tribunal.
- All cases connected with the Land Reforms dealt under this Act and pending in the High Court immediately before the date of commencement of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Ordinance, 1986 as would have been within the jurisdiction of such Tribunal, if the cause of action on which such proceedings are based had arisen after the said date of commencement shall stand transferred to the Tribunal with effect from the said date of the commencement.The Schedule[Part I] [Substituted by Act 9 of 1973.]Rates of compensation payable to the raiyat by the State Government for land on which there are no under raiyat-| Class I | - | Rs. 900 per acre. | |||
| Class II | - | Rs. 750 per acre. | |||
| Class III | - | Rs. 540 per acre. | |||
| Class IV | - | Rs. 450 per acre. | |||
| Class V | - | Rs. 360 per acre. | |||
| Class VI | - | Rs. - | (a) | Land growing crops other than paddy or rabbi or classed asTarn II in Chotanagpur or Santhal Parganas | Rs. 150 per acre |
| (b) | Land classed as Tarn III in Chota Nagpur and Santhal Parganas. | Rs. 75 per acre | |||
| (c) | Waste Land | Rs. 50 per acre |