Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Land Reforms Laws (Regulating Mines And Minerals) Validation Act, 1969 CONTENTS 1. Short Title 2 . Validation Of Certain Bihar State Laws And Action Taken And Things Done Connected Therewith SCHEDULE 1 :- THE SCHEDULE Bihar Land Reforms Laws (Regulating Mines And Minerals) Validation Act, 1969 An Act to validate certain provisions contained in the Bihar Land Reforms Act, 1950 and the Bihar Minor Mineral Concession Rules, 1964, and action taken and things done in connection therewith. BE it enacted by Parliament in the Twentieth Year of the Republic India as follows:- 1. Short Title :- This Act may be called the Bihar Land Reforms Laws (Regulating Mines and Minerals) validation Act, 1969. 2. Validation Of Certain Bihar State Laws And Action Taken And Things Done Connected Therewith :- ( 1 ) The laws specified in the Schedule shall be, and shall be deemed always to have been, as valid as if the provisions contained therein had been enacted by Parliament. (2) Notwithstanding any judgement, decree or order of any court, all action taken, things, done, rules made, notifications issued or purported to have been taken, done, made or issued and rents or royalties realize under any such laws shall be deemed to have been validly taken, done, made, issued, or realized, as the case may be, as if this section had been in force at all material times when such action was taken, things, were force at all material times when such action was taken, things, were down, rules were made, notifications were issued, or rents or royalties were realized, and not suit or other proceeding shall be maintained or continue in any court for the refund of rents or royalties released under any such laws. (3) For the removal of doubts, it is hereby declared that nothing to sub-section (2) shall be constructed as preventing any person from claiming refund of any rents or royalties paid by him in excess of this amount due from him under any such laws. SCHEDULE 1 THE SCHEDULE (See section 2) 1.Section 10 of the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), as amended by the Bihar Land Reforms (Amendment) Act, 1964 (Bihar Act IV of 1965) and by the Bihar Land Reforms (Amendment) Act, 1965 (Bihar Act VI of 1965). 2.Section 10-A of the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), as inserted by the Bihar Land Reforms (Amendment) Act, 1964 (Bihar Act IV of 1965.) 3.Section 31 of the Bihar Land Reforms Act, 1950 (Bihar XXX of 1950), as amended by the Bihar Land Reforms (Amendment) Act, 1964 (Bihar Act IV of 1965) and by the Bihar Land Reforms (Amendment) Act, 1965 (Bihar Act VI of 1965). 4.Sub-rule (2) of Rule 20 of the Bihar Minor Mineral Concession Rules, 1964, as inserted by the Bihar Minor Mineral Concession (First Amendment) Rules, 1964, published under the Bihar State Government notification No.A/MM-1099/64(Pt.) 7700/M, dated the 19th December, 1964, in the Gazette of Bihar (Pt.II) dated the 30th December, 1964.