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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2)(ii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(ii)If the said person does not submit the return after one month from the first date of imposition of fine, he shall on conviction by a magistrate of the first class be liable to be punished with simple imprisonment which may extend to six months or with a fine which may extend to two thousand rupees, or with both;