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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(4)(i) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(i)When a sub-lessee is liable to be ejected under sub-section (3), the raiyat of the land may make an application in the prescribed Form within the prescribed period for the restoration of the land sub-let to him after ejecting the sub-lessee therefrom.