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[Cites 0, Cited by 0] [Section 25H(4)] [Section 25H] [Entire Act]

State of Bihar - Subsection

Section 25H(4)(c) in Bihar Land Reforms Rules, 1951

(c)In case the succession is disputed the person claiming to be a successor-in-interest shall be asked to file a certificate of succession under the Indian Succession Act, 1925 (Act XXXIX of 1925), and the payment shall be made in accordance with such certificate.]