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State of Bihar - Section

Section 52A in The Cess Act, 1880

52A. [ Certificate of publication of notices under Section 52. [Inserted by the Bengal Cess (Amendment) Act, 1910 (Bengal Act 4 of 1910).]

- Whenever any notice has been duly published under Section 52, the Collector shall sign a certificate to that effect, and such certificate shall be conclusive proof that the publication has been duly made.]