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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Bihar - Subsection

Section 15A(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(2)The land-holder to whom such notice is issued under sub-section (1) may thereupon make an application to the Collector in the prescribed form offering to make such surrender.