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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(2)[ An appeal under this Section shall be heard and disposed of in the prescribed manner.] [Substituted section (2) omitted and (3) renumbered as (2) by Act 55 of 1982.]