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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

State of Jharkhand - Subsection

Section 10B(2) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)The provisions of Sections 8 and 9 shall mutatis mutandis apply to the hearing and decision of any matter raised under sub-section (1) as if it were a matter raised under the aforesaid section.]