Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1997 8 of 1997 CONTENTS 1. Short Title And Commencement And Extent 2. Section 2 3. Section 3 4. Section 4 5. Repeal And Savings Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 1997 8 of 1997 An Act to Amend the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. 1. Short Title And Commencement And Extent :- (1) This Act may be called the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1997. (2) It shall come into force at once except Section 2 of the Act, which shall be deemed to have come into force with effect from the appointed date. (3) It extends to the whole of the State of Bihar. 2. Section 2 :- Inserted in the text of the Act at appropriate places. 3. Section 3 :- 4. Section 4 :- 5. Repeal And Savings :- (1) The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Second Ordinance, 1995 (Bihar Ordinance No. 27,1995) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Ordinance as if this Ordinance were in force on the date on which such thing was done or action taken.