The Bihar Scheduled Areas Laws Regulation, 1950
Bihar Regulation 2 of 1950
jhr064
(President's assent published in the Bihar Gazette of the 27th July, 1950)
A Regulation to apply the Bihar Premises Requisitions (Temporary Provisions) Act, 1949, to the Scheduled Areas in the State of Bihar.
Whereas it is expedient to apply the Bihar Premises Requisitions (Temporary Provisions) Act, 1949, to the Scheduled Areas in the State of Bihar.
It is hereby enacted as follows:-
1. Short title. - This Regulation may be called the Bihar Scheduled Areas Laws Regulation, 1950.
2. Interpretation. - In this Regulation, the expression "Scheduled Areas" means the areas, comprised in the districts of Ranchi, Singhbhum (excluding the Dhalbhum Sub-Division), the Santhal Parganas (excluding the Godda and the Deoghar Sub-Divisions declared to be Scheduled Areas under sub-paragraph (1) of paragraph 6 of the Fifth Schedule to the Constitution of India.
3. Application of the Bihar Premises Requisitions (Temporary Provisions) Act, 1949, and rules made thereunder to the Scheduled Areas. - The Bihar Premises Requisitions (Temporary Provisions) Act, 1949 and the rules made thereunder shall apply to the Scheduled Areas.
