Section 2(h) in The Bihar Gramdan Act, 1965

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State of Bihar - Subsection

Section 2(h) in The Bihar Gramdan Act, 1965

(h)"Village" means a revenue village registered as such in the revenue records and includes,-

(i)a part of a revenue village whether called hamlet, tola para or otherwise; and

(ii)an area which the Government may, by notification in the Official Gazette, declare to be a village for the purposes of this Act;