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[Cites 0, Cited by 0] [Section 37A(1)] [Section 37A] [Entire Act]

State of Bihar - Subsection

Section 37A(1)(b) in The Cess Act, 1880

(b)a record-of-rights so prepared or revised is being maintained by an officer appointed by the [State] [Substituted by the Adaptation;- of Laws Order for 'Provincial'.] Government in that behalf.