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THE BODHGAYA TEMPLE (AMENDMENT) ACT, 2013
THE BODHGAYA TEMPLE (AMENDMENT) ACT 2013
[Bihar Act 11, 2013]
An Act to make amendment in Bodh Gaya Temple Act 1949.
Preamble .-
Whereas the Constitution of India stands for a secular state and secularism is a basic feature of the Constitution and the provision in proviso to sub section (3) of section 3 of the Bodhgaya Temple Act, 1949 is prejudicial to secularism; therefore it is necessary and expedient to delete the said proviso.
Be it enacted by the Legislature of the State of Bihar in Sixty fourth year of the Republic of India as follows :-
1. Short title and Commencement. –
(1) This Act may be called the Bodhgaya Temple (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Amendment of section 3 of Bihar Act 17, 1949.–
The proviso to sub-section (3) of section 3 of the said Act shall be deleted.
