Bihar act 017 of 2016 : The Bihar Bhoodan Yagna (Amendment) Act, 2016

Department
  • REVENUE & LAND REFORMS DEPARTMENT
Summary

NO

Enforcement Date

21 May 1975

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बहार असाधारण बहार

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गजट

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सरकार ारा ूकािशत

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Bihar Bhoodan Yagna (Amendment) Act, 2016

[Bihar Act 19, 2016]

AN

ACT

To amend The Bihar Bhoodan Yagna Act, 1954

Be it enacted by the legislature of state of Bihar in the sixty seventh years of the Republic of India, as flows:-

2

3 बहार गजट (असाधारण), 2 िसत! बर 2016

1. Short title, extent and commencement.-(1) This Act may be called the Bihar Bhoodan Yagna (Amendment) Act, 2016.

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

(3) It shall come into force at once.

2. Amendment in the Section 2 of Bihar Act, 22 1954.- Sub-section (d) (ii) of Section-2 of the said Act, 1954 would be replaced by the following:-"¼ii½ For the purpose of this Act "landless person" means a person who fulfills the following criterion determined by the Bihar State Government for qualifying as landless person:-

For the purpose of Bihar Bhoodan Yagna Act 'landless person' means a person who fulfills following criterion to be the landless person determined by the State Government%&A person who holds up to one acre or less land."

By order of the Governor of Bihar,

SANJAY KUMAR,

Secretary to Government.

———— अधी)क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एव ंमु.ित। बहार गजट (असाधारण) 709-571+400-ड$0ट$0पी0।

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

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