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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(2)(vii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(vii)the amount of the process fee payable to the registering officer under sub-section (1) of Section 35 and the manner of serving a notice on foe landlord under sub-Section (2) of Section 25;