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[Cites 0, Cited by 1] [Section 3A] [Entire Act]

State of Bihar - Subsection

Section 3A(1) in The Bihar Land Reforms Act, 1950

(1)Without prejudice to the provision in the last preceding Section the State Government may, at any time, by notification, declare that the intermediary interests of all intermediaries in the whole of the State have passed to and become vested in the State.