Bihar Tenancy (West Bengal Amendment) Act, 1961.

Bihar Tenancy (West Bengal Amendment) Act, 1961. 1. Short title. 2. Application of the Act. 3. Amendment of section 53 of Act 8 of 1885.

The Bihar Tenancy (West Bengal Amendment) Act, 1961.

West Bengal Act 3 of 1961

WB173

[13th March, 1961.]

An Act to amend the Bihar Tenancy Act, 1885, in its application to West Bengal.

Whereas it is expedient to amend the Bihar Tenancy Act, 1885, in its application to West Bengal for the purpose and in the manner hereinafter appearing;

It is hereby enacted as follows : -

1. Short title. - This Act may be called the Bihar Tenancy (West Bengal Amendment) Act, 1961.
2. Application of the Act. - The Bihar Tenancy Act, 1885 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended for the purpose and in the manner hereinafter provided.
3. Amendment of section 53 of Act 8 of 1885. - To section 53 of the said Act, the following proviso shall be added, namely : -

"Provided that in the case of rent determined under the Bihar Land Reforms Act, 1950, -

(i) the amount of rent payable for the period up to and including the agricultural year in which such determination takes place shall be paid in such instalments and by such dates as the state Government may direct, and

(ii) the rent payable for any subsequent agricultural year shall be paid in four equal instalments falling due on the last date of each quarter of the agricultural year."