Bihar act 018 of 2010 : The BIHAR PREVENTION OF DEFACEMENT OF PROPERTY (AMENDMENT), ACT, 2010

Department
  • HOME DEPARTMENT
Ministry
  • Ministry of Vidhai
Summary

no

Enforcement Date

31 Mar 1965

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िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 8 वैशाखैैै 1932 (श0) (संंंं0 पटना 297) पटना, बुधुुु वार, 28 अूील 2010 fof/k foHkkx

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vf/klwpuk,a

28 vizhy 2010

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fcgkj&jkT;iky ds vkns'k ls]

etgj beke]

ljdkj ds izHkkjh lfpoA

[fcgkj vf/kfu;e 18] 2010]

fcgkj lEifr fo:i.k fuokj.k ¼la'kks/ku½] vf/kfu;e 2010

fcgkj lEifr fo:i.k fuokj.k vf/kfu;e 1985 dk la'kks/ku djus ds fy;s vf/kfu;e A Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks %&

1- laf{kIr uke] foLrkj vkSj vkjEHkA—¼1½ ;g vf/kfu;e fcgkj lEifr fo:i.k fuokj.k ¼la'kks/ku½ vf/kfu;e 2010 dgk tk ldsxk A

¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxk A

¼3½ ;g rqjUr izo`Ùk gksxk A

2- fcgkj vf/kfu;e 5] 1987 dh /kkjk&3 esa la'kks/kuA—mDr vf/kfu;e dh /kkjk&3 dh mi&/kkjk ¼2½ ds ckn fuEufyf[kr ,d ubZ mi&/kkjk ¼3½ tksM+h tk;sxh %&

1

2 बहार गजट (असाधारण)] 28 अूील 2010

"¼3½ fdlh lEifr dk Lokeh vFkok vf/kHkksxh] fyf[kr lgefr nsus ds i'pkr~] fdlh O;fDr ;k O;fDr;ksa dks] tks] oSlk pquko] ftu ij yksd izfrfuf/kRo vf/kfu;e 1951 ykxw gksrk gks] pkgs Lora= izR;k'kh ds :i esa vFkok fdlh ekU;rk izkIr jktuhfrd ny ds pquko fpUg ij yM+ jgs gks] viuh futh lEifr dk mi;ksx] pquko esa izpkj djus ds iz;kstukFkZ] ml vof/k] esa tks pquko vk;ksx }kjk ml pquko dh izfØ;k iw.kZ gksus gsrq vf/klwfpr fd;k tk;] djus dh vuqefr ns ldsxk A

bl mi&/kkjk ds iz;kstukFkZ futh lEifr ls vfHkizsr gS oSlh lEifr tks fdlh O;fDr ;k O;fDr;ksa ds LokfeRo vFkok oS/k dCts esa gks vkSj fdlh Hkh izdkj ls lkoZtfud iz;kstuksa ds fy, mldk mi;ksx ugha fd;k tkrk gks A"

28 vizhy 2010

la0 ,y0th0 1&08@2010@yst&145—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk fnukad 24 vizhy 2010 dks vuqer fcgkj lEifÙk fo:i.k fuokj.k ¼la'kks/ku½ vf/kfu;e] 2010 dk fuEufyf[kr vaxszth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM ¼3½ ds v/khu mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA

fcgkj&jkT;iky ds vkns'k ls]

etgj beke]

ljdkj ds izHkkjh lfpoA

[Bihar Act 18, 2010]

THE BIHAR PREVENTION OF DEFACEMENT OF PROPERTY (AMENDMENT),

ACT, 2010

AN

ACT

TO AMEND THE BIHAR PREVENTION OF DEFACEMENT OF PROPERTY ACT, 1985

BE it enacted by the Legislature of the State of Bihar in the Sixty one year of the Republic of India as follows :-

1. Short title, extent and commencement .—(1) This Act may be called the Bihar Prevention of Defacement of Property (Amendment) Act, 2010.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force at once.

2. Amendment in section-3 of the Act, Bihar Act 5, 1987.— The following new sub-section (3) shall be added after sub-section (2) of section-3 of the said Act :-

"(3) The owner or the occupier of a private property, after giving written consent, may permit, any person or persons, contesting an election, to which The Representation of The People Act 1951 is applicable, either as

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बहार गजट (असाधारण)] 28 अूील 2010 an independent candidate or on the symbol of a recognized political party, to use his private property for the purpose of election campaign during the period notified by the Election Commission for the completion of the process of that election.

For the purpose of this sub-section private property means property which is owned or in lawful possession of a person or persons and is not used for any public purposes what so ever."

————

अधी,क, सिचवालय मुिणालय,

बहार, पटना ारा ूकािशत एवं मु1ित।

बहार गजट (असाधारण) 297-571+400-ड0ट0पी0।

Website: http://egazette.bih.nic.in

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