Section 35(2)(ii) in Bihar Land Reforms Rules, 1951

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State of Bihar - Subsection

Section 35(2)(ii) in Bihar Land Reforms Rules, 1951

(ii)Register of Bihar Zamindari Abolition Compensation Bonds enfaced for payment of annual instalments of principal and interest at the ........... Treasury .......... District Form N (15-A). For the purpose of recording enfacements, the Treasury/Sub-Treasury Officer will also maintain a separate register, viz., Register of Bihar Zamindari Abolition Compensation Bonds enfaced for payment of annual instalments of principal and interest at the........Treasury....District in Form N(15-A).]

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State of Bihar - Subsection

Section 35(2)(ii) in Bihar Land Reforms Rules, 1951