The Bihar Scheduled Areas (Amendment) Regulation, 1981

The Bihar Scheduled Areas (Amendment) Regulation, 1981

Bihar Regulation No. 1 of 1983

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Published in Bihar Gazette Extraordinary, dated the 10th September, 1983.

A Regulation to amend the Bihar Scheduled Areas Regulation, 1969.

Whereas it is expedient to amend the Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969) in the manner hereinafter appearing:

It is hereby enacted as follows

1. Short title.- This Regulation may be called the Bihar Scheduled Areas (Amendment) Regulation, 1981.
2. Amendment of the Schedule to Bihar Regulation 1 of 1969.- Under the heading 'Bengal Act' of the Schedule to the Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation 1 of 1969):-

(i) the existing Explanation to Section 71-A of the Chota Nagpur Tenancy Act, 1908 noted against serial number 3 in column (4) shall be renumbered as Explanation 1; and

(ii) after the said Explanation as so renumbered, the following Explanation shall be added, namely:-

"Explanation II. - A Bhuinhar or a Mundari-Khunt-Kattidar who is deemed to be a settled raiyat under the provisions of Section 18 of this Act shall also be deemed to be a raiyat for the purposes of this section."