Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 2006 10 of 2006 CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Sub-Section (3) Of Section 16 Of The Said Act Bihar Land Reforms (Fixation Of Ceiling Area And Acquisition Of Surplus Land) (Amendment) Act, 2006 10 of 2006 An Act to Amend the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. Be it enacted by the legislature of the State of Bihar in the Fifty Seventh Year of the Republic of India as follows:- 1. Published in the Bihar Gazette (Ext. Ord.) dated 4.5.2006. 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, 2006. (2) It shall extend to the whole of State of Bihar. (3) It shall come into force at once. 2. Amendment Of Sub-Section (3) Of Section 16 Of The Said Act :- Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 is hereby amended to the extent given below:- The revision, against the order passed by the Collector or Additional Collector under Section 16(3) of the Act will be before the Divisional Commissioner who after hearing the parties shall pass orders in the case filed before him.