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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(3)[ The substance of the notice shall be published in the Official Gazette and in not less than three issues of at least two Newspapers having circulation in the State of Bihar.