Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bihar Land Reforms Act, 1950

(3)The publication [*] [Repealed by Act 20 of 1954.] of such notification. [in the Official Gazette] [Substituted by Act 20 of 1954.] shall be conclusive evidence of the notice of the declaration to such proprietors or tenure-holders whose interests are affected by the notification.