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[Cites 0, Cited by 1] [Section 4A] [Entire Act]

State of Jharkhand - Subsection

Section 4A(1) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(1)It shall be lawful for State Government at any time to cancel the notification made under Section 3 in respect of the whole or part of the area specified therein.