Section 15(2)(b) in Bihar Privileged Persons Homestead Tenancy Act, 1947

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State of Bihar - Subsection

Section 15(2)(b) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(b)If the transferor or his heir or legal representative cannot be found within six months from the date of the order of restoration passed under clause (a) or is unwilling to take possession of the transferred property, the Collector may declare, the right of settlement of such property to be vested in the landlord:

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State of Bihar - Subsection

Section 15(2)(b) in Bihar Privileged Persons Homestead Tenancy Act, 1947