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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(3) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(3)The Authority or Officer to whom any application, proceeding or appeal is transferred under this section shall deal with and dispose.it of, as if it had been preferred before him.