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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(4)If any such land-holder or his guardian, as the case may be, fails to submit the return under sub-section (2), the Collector may obtain the necessary information through such agency as he thinks proper.