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[Cites 0, Cited by 8] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(i) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(i)It shall not be lawful for any family to hold, except otherwise provided under this Act, land in excess of the ceiling area.