Section 8(3)(iii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(iii)in fixing the time when a tenant will enter into possession over any land allotted to him as provided under sub-section (1) of Section 14 ;

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