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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(2)Wherever necessary, the Collector will examine any document which may be produced by or on behalf of the land-holder in support of his claim to the land.