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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(h) in The Bihar Land Reforms Act, 1950

(h)"Date of vesting" means in relation to an estate or tenure vested in the State, the date of publication in the Official Gazette of the notification under sub-section (1) of Section 3 [or sub-section (1) or (2) of Section 3A] [Inserted by Bihar Act 20 of 1954.] in respect of such estate or tenure;