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[Cites 0, Cited by 2] [Section 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(p) in The Bihar Land Reforms Act, 1950

(p)the proportion in which compensation shall be payable in cash and in bonds and the manner of payment of such compensation under subsections (2) and (3) of Section 32;