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

State of Bihar - Subsection

Section 5(2) in The Bihar Land Reforms Act, 1950

(2)If the claim of [an intermediary] [Substituted by Act 20 of 1954.] as to his possession over such homestead or as to the extent of such homesteads is disputed by any person within three months from the date of such vesting, the Collector shall, on application, make such inquiry into the matter as he deems fit and pass such order as may appear to him to be just and proper.