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BIHAR TENANCY (WEST BENGAL AMENDMENT) ACT, 1963

BIHAR TENANCY (WEST BENGAL AMENDMENT) ACT, 1963
17 of 1963
3rd May, 1963
 
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
 
Section 1 Short title
 
This Act may be called the Bihar Tenancy (West Bengal Amendment) Act, 1963.
 
Section 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.
 
Section 3 Amendment of section 3 of Act 8 of 1885
 
In the proviso to clause (11) of section 3 of the said Act, for the words "the year commencing from the first day of April" the words "the Bengali year commencing on the first day of Baisakh" shall be substituted.


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