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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(3)The amount payable by the under-raiyat as to the State Government under sub-section (1) shall be a charge on the land and shall take priority over all other claims on the land.