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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(4) in The Bihar Bhoodan Yagna Act, 1954

(4)Notwithstanding anything contained in sub-section (2), any party aggrieved by the order or any other person interested in the land may, within six months, from the date of such order, institute a suit in the Civil Court having jurisdiction for setting aside the order.]