Section 3(2)(b) in The Land Registration Act, 1876

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State of Bihar - Subsection

Section 3(2)(b) in The Land Registration Act, 1876

(b)any land which is entered on the revenue-roll as separately assessed with land-revenue (whether the amount of such assessment be payable immediately or prospectively), although no engagement has been entered into with [the Government] [Substituted by A.L.O.] for the amount of revenue so separately assessed upon it as a whole;

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State of Bihar - Subsection

Section 3(2)(b) in The Land Registration Act, 1876