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[Cites 0, Cited by 0] [Section 25B] [Entire Act]

State of Bihar - Subsection

Section 25B(2) in Bihar Land Reforms Rules, 1951

(2)Where the trust has not furnished plot numbers and their areas, but has supplied the other particulars mentioned in sub-rule (1) and the Jamabandi filed by them is found to be substantially correct after check, the approximate gross assets shall be calculated on 100 per cent of such jama.