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[Cites 0, Cited by 1] [Section 30(4)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(4)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)The Commissioner of a division shall exercise the similar power & authority as the collector of a district where a land holder has obtained similar order from the Collector of a district falling with his Jurisdiction under similar circumstances: