Section 10(1)(a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

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State of Bihar - Subsection

Section 10(1)(a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(a)the area and description of:

(i)each class of land held by the land-holder and the land selected by him which he desires to be included within his ceiling area;

(ii)orchards held by him and the orchards in compact blocks which he desires to retain;

(iii)homestead land and the pucca structures including the land necessary for the use and enjoyment of such structures; held by him on the date of commencement of this Act; and such land, pucca structures including land necessary for the use and enjoyment of the pucca structures which he desires to retain.

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State of Bihar - Subsection

Section 10(1)(a) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961