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State of Bihar - Section

Section 39 in The Bihar Land Reforms Act, 1950

39. Protection of trustees.

- No proceeding shall be taken in any Civil, Criminal or Revenue Court against a trustee holding an estate or tenure which has vested in the State under the provisions of this Act on the ground that the right of managing such estate or tenure is not exercised by him or on the ground that such estate or tenure has been transferred to the State.