Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Re-Enacting Act, 1970 4 of 1970 CONTENTS 1. Short title and commencement 2. Re-enactment of certain Presidents Acts SCHEDULE 1 :- SCHEDULE Bihar Re-Enacting Act, 1970 4 of 1970 PREAMBLE Enacted by the President in the Twenty-first Year of the Republic of India. An Act to re-enact certain enactments. In exercise of the powers conferred by section 3 of the Bihar State Legislature (Delegation of Powers) Act, 1969 (32 of 1969), the President is pleased to enact as follows:-- 1. Short title and commencement :- (1) This Act may be called the Bihar Re-enacting Act, 1970. (2) It shall come into force at once. 2. Re-enactment of certain Presidents Acts :- T h e Presidents Acts mentioned in the Schedule are hereby re- enacted with the modifications specified therein. SCHEDULE 1 SCHEDULE (See section 2) Presidents Acts 1. The Bihar Land Reforms (Validation) Act, 1969 (2 of 1969). 2. The Ranchi District Tana Bhagat Raiyats Agricultural Lands Restoration (Amendment) Act, 1969 (3 of 1969). Section 2.--For "the 31st day of March, 1970", substitute "the 31st day of March, 1971". 3. The Chota Nagpur Tenancy (Amendment) Act, 1969 (4 of 1969). Section 2.--After "the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935),", insert "or to the State Bank of India or a bank specified in column (2) of the First Schedule to the Banking Companies Acquisition and Transfer of Undertakings) Act, 1969 (22 of 1969),". Section 3.--After "the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935), or", insert "by the State Bank of India or a bank specified in column (2) of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1969 (22 of 1969), or by". 4. The Bihar Tenancy (Amendment) Act. 1969 (7 of 1969). Section 2.--After "the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935),", insert "or with the State Bank of India or a bank specified in column (2) of the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1969 (22 of 1969),".