Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Bhoodan Yagna (Amendment) Act, 1965 14 of 1965 CONTENTS 1. Short title 2. XXX XXX XXX 3. XXX XXX XXX 4. XXX XXX XXX 5. XXX XXX XXX 6. XXX XXX XXX 7. XXX XXX XXX 8. XXX XXX XXX 9. XXX XXX XXX 10. XXX XXX XXX 11. XXX XXX XXX 12. Validation of order of confirmation in respect of donation of land made in writing for purposes of the Bhoodan Yagna prior to the commencement of Bihar Act XXII of 1954 Bihar Bhoodan Yagna (Amendment) Act, 1965 14 of 1965 PREAMBLE An Act to amend the Bihar Bhoodan Yagna Act, 1954. Be it enacted by the Legislature of the State of Bihar in the Sixteenth Year of the Republic of India as follows: 1. Short title :- This Act may be called the Bihar Bhoodan Yagna Act, 1965. 2. XXX XXX XXX :- XXX XXX XXX 3. XXX XXX XXX :- XXX XXX XXX 4. XXX XXX XXX :- XXX XXX XXX 5. XXX XXX XXX :- XXX XXX XXX 6. XXX XXX XXX :- XXX XXX XXX 7. XXX XXX XXX :- XXX XXX XXX 8. XXX XXX XXX :- XXX XXX XXX 9. XXX XXX XXX :- XXX XXX XXX 10. XXX XXX XXX :- XXX XXX XXX 11. XXX XXX XXX :- Incorporated in the text of the Act. 12. Validation of order of confirmation in respect of donation of land made in writing for purposes of the Bhoodan Yagna prior to the commencement of Bihar Act XXII of 1954 :- Notwithstanding anything to the contrary contained in sub-section (1) or sub-section (2) of Section 15 of the said Act, as they stood before the commencement of this Act or in any other law for the time being in force, no order of confirmation passed by a Revenue Officer in respect of any donation of land made in writing for purposes of the Bhoodan Yagna prior to the commencement of the said Act shall be deemed to be invalid solely on the ground of failure to comply with the provisions of the said sub-sections and where any such order of confirmation has been set aside by any Court in any suit or appeal solely on that ground, such Court shall, on an application made to it by the Bhoodan Yagna Committee within one year from the commencement of this Act, make an order setting aside its decree or order and shall proceed with the suit or appeal, as the case may be.