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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(2)Any person aggrieved by an order under sub-section (1) may within 30 days of the date of the order prefer an appeal before the Consolidation Officer whose decision thereon shall be final.]