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

State of Bihar - Subsection

Section 3(3)(a) in The Bihar Bhoodan Yagna Rules, 1955

(a)a notice in Form II together with a copy of the danpatra shall be affixed at a conspicuous place in the village as well as in the office of the Gram Panchayat, if any, within whose local limits the donated land is situated: