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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1)(ii) in The Bihar Bhoodan Yagna Act, 1954

(ii)in case the estate or tenure, as the case may be in which such land is situated has vested in the State under the said Act, the right, title and interest of the grantee shall also be subject to the provisions of that Act; and