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State of Bihar - Section
Section 352 in Bihar Board's Miscellaneous Rules, 1958
352. Return to Commissioners (Register 37).
- The report, when one is required, should be in the accompanying form and should specify distinctly the nature and object of the order and the law under which it was made.Statement of Statutory Revenue FinesDistrict.............| Name of estate with Tauzi No. of Register B. No. | Thana | Name of Zamindar | Object of order disobeyed | Law under which order passed | Account of daily fine | Date of order imposing fine | Date from which fine is payable | Remarks |
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