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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(3)(i) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(i)to declare that any land specifically assigned for any public purposes ceases to be so assigned and to assign any other land for such public purposes: