Back
THE BIHAR AGRICULTURE LAND (CONVERSION FOR NON-AGRICULTURE PURPOSES) (AMENDMENT) ACT, 2012
THE BIHAR AGRICULTURE LAND (CONVERSION FOR NON-AGRICULTURE PURPOSES) (AMENDMENT) ACT, 2012
[Bihar Act 23, 2012]
An Act to Amend The Bihar Agriculture Land (Conversion For Non-Agriculture Purposes) Act, 2010
Be it enacted by the Legislature of the State of Bihar in the sixty third year of the Republic of India as follows:-
1. Short title, extent and commencement.-
(1) This Act may be called The Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) (Amendment) Act, 2012.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Section 8 -
The Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010.- The following new clause (h) shall be added after clause (g) of section 8 of the said Act, 2010:-
"(h) Land used for solar energy."
