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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)[ The provision of sub-section (1), shall take effect from the date the notification under sub-section (1) of Section 3 has been issued.] [Added by Bihar Act 35 of 1982.]