Section 45B in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
45B. [ State Government to call for and examine records. [Substituted by Act 7 of 1978.]
- The State Government [x x x x x] may, at any time, call for and examine any record of any proceeding disposed of by a Collector under the Act and may, if it thinks fit, direct that the case be re-opened and disposed of afresh in accordance with the provisions of the Act.]
