Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land (Amendment) Act, 2002
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land (Amendment) Act, 2002 5 of 2002 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 2(F) Of Bihar Act Xii Of 1962 Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land (Amendment) Act, 2002 5 of 2002 An Act to Amend the Bihar Land Reformas (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. Be it enacted by the Legislature of the State of Bihar in Fiftieth Year of the Republic of India as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called "The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 2002;" (2) It shall extend to the whole of the State of Bihar; (3) It shall be deemed to have come into force with effect from the appointed day which is defined in the Act. 2. Amendment Of Section 2(F) Of Bihar Act Xii Of 1962 :- In the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition o f Surplus Land) Act, 1961 (Bihar Act 12 of 1962) for the word "even land" used in the Section 2(f) of the Act the word "also the land" shall be substituted.
Act Metadata
- Title: Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land (Amendment) Act, 2002
- Type: S
- Subtype: Bihar
- Act ID: 15696
- Digitised on: 13 Aug 2025