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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)send by registered post, with acknowledgement due, a copy of the draft together with a copy of the notice to the persons whose names appear in the draft.