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THE BIHAR LAND MUTATION (AMENDMENT) ACT, 2012
[Bihar Act 16, 2012]
THE BIHAR LAND MUTATION (AMENDMENT) ACT, 2012
AN Act to amend the Bihar Land Mutation Act, 2011 (Bihar Act 23, 2011).
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 Land Mutation (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-12 of the Bihar Land Mutation Act, 2011 –
In Sub-Section (2) of Section-12, the words, brackets and figures "thirty-three (33)" and "thirty (30)" shall be substituted by the words, brackets and figures "sixty-three (63)" and "sixty (60)" respectively.
3. Amendment in Section-13 of the Bihar Land Mutation Act, 2011 –
In Sub-Section (2) of Section-13, the words, brackets and figures "thirty-three (33)" and "thirty (30)" shall be substituted by the words, brackets and figures "sixty-three (63)" and "sixty (60)" respectively.
