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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in The Bihar Gramdan Rules, 1966

(1)If any allottee of land contravenes the provision of clause (b) of sub-section (2) of Section 20, or fails to pay any dues in respect of any land allotted to him the Gram Sabha may make an application under Section 24 before the Anchal Adhikari of the Anchal in Form XIV for cancelling the allotment.