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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(b) in The Land Registration Act, 1876

(b)some conspicuous place in at least one village appertaining to the estate to which the application relates, and if the estate comprises lands situated in more than one local division, then in at least one village in each local division containing such lands;