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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Bihar Gramdan Rules, 1966

(3)If after such enquiry the Collector is satisfied that the part of the revenue village should be separated from the rest of the revenue village, he shall by notification in the Official Gazette, declare that part as a separate revenue village and register it accordingly.